The State Of Maharashtra Thr. The ... vs Shri. Posha Arjun Mundkar
2023 Latest Caselaw 1567 Bom

                                                             904-fast-9079-2021.doc


 Ghuge
            IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                    CIVIL APPELLATE JURISDICTION

                     FIRST APPEAL (S.T.) NO.9079 OF 2021

 The State of Maharashtra Through The
 Dy. Collector (S.L.A.O) Metro Centre
 No.3 Panvel, Taluka Panvel, District
 Raigad and Anr                                 ... Appellant
            V/s.
 Posha Arjun Mundkar                            ... Respondent

                                  WITH
                   INTERIM APPLICATION NO.1366 OF 2022

 The State of Maharashtra Through The
 Dy. Collector (S.L.A.O) Metro Centre
 No.3 Panvel, Taluka Panvel, District
 Raigad and Anr                                 ... Applicants
            V/s.
 Posha Arjun Mundkar                            ... Respondent

                                  WITH
                   INTERIM APPLICATION NO.1473 OF 2023

 Posha Arjun Mundkar                            ... Applicant
            V/s.
 The State of Maharashtra Through The
 Dy. Collector (S.L.A.O) Metro Centre
 No.3 Panvel, Taluka Panvel, District
 Raigad and Anr                                 ... Respondents

                             WITH
             INTERIM APPLICATION NO.1367 OF 2022
 The State of Maharashtra Through The
 Dy. Collector (S.L.A.O) Metro Centre
 No.3 Panvel, Taluka Panvel, District
 Raigad and Anr                       ... Applicants
            V/s.
 Posha Arjun Mundkar                  ... Respondent



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                                                             904-fast-9079-2021.doc


 Mr. Sachin S. Punde for respondent.
 Ms. Tanaya Gosawami AGP for the State.

                               CORAM    : AMIT BORKAR, J.

                               DATED    : FEBRUARY 15, 2023
 P.C.:
 INTERIM APPLICATION NO.1366 OF 2022

1. The State has filed present application seeking condonation of delay in filing the First Appeal against the Judgment and Award under Section 28-A(3) of the Land Acquisition Act, 1894.

2. The impugned Judgment is dated 20th October, 2017. The applicant has filed present appeal on 7th April, 2021.

3. For the reasons stated in the paragraph 3 of the application, the delay is condoned. The The Interim Application is allowed in terms of prayer clause (b).

4. List the First Appeal "For Admission" on 1st March, 2023. In the meantime, the appellant is permitted to file reply affidavit in Interim Application No.1473 of 2023.

(AMIT BORKAR, J.)