The State Of Maharashtra vs Yaseen Sardarbhai Mulani
2022 Latest Caselaw 5472 Bom

                                                                                     908 caf 253-21.doc


                               IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                       CIVIL APPELLATE JURISDICTION

                                        CIVIL APPLICATION NO. 253 OF 2021
                                                       IN
                                         FIRST APPEAL (ST) NO. 5962 2004
                                                     WITH
                                        CIVIL APPLICATION NO. 254 OF 2021
                                                       IN
                                         FIRST APPEAL (ST) NO. 5962 2004

                        The State of Maharashtra                                   ..Applicant

                                     v/s.

                        Yaseen Sardarbhai Mulani.                                  ..Respondent


                        Ms. Tanaya Goswami for the Applicant .

                                                  CORAM : ANUJA PRABHUDESSAI, J.

DATED : 16th JUNE, 2022.

P.C.

1. By this application the Applicant has sought to condone the delay

of 9 years and 268 days in challenging the Judgment and Award dated

17.2.1994 in Land Reference No. 63 of 1986 under Section 18 of the

Land Acquisition Act. By the impugned judgment the Reference Court

has directed the Applicant-State to pay to the Respondent Original

Claimant an amount of Rs.477/- under Section 23(1-a), Rs.162/- under

Section 23(2) along with statutory interest of Rs.639/-.

2. The compensation awarded is a meagre amount. The delay in

challenging the appeal is inordinate. The reasons given for not filing

the appeal in time are too casual. Hence, the Application is dismissed. Digitally signed by PRASANNA P PRASANNA P SALGAONKAR SALGAONKAR Date:

2022.06.17 11:14:06 +0530

P P SALGAONKAR 1 of 2 908 caf 253-21.doc

3. Consequently, the Appeal and Civil Application, if any stand

rejected.

                                                   (ANUJA PRABHUDESSAI, J.)




P P SALGAONKAR                                                                    2 of 2