Vasantlal Dhanraj Munot ... vs The State Of Maharashtra Through ...
2023 Latest Caselaw 2386 Bom

                                                                    14-IA-2143-2023.doc




                          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                  CIVIL APPELLATE JURISDICTION

                                 INTERIM APPLICATION NO. 2143 OF 2023
                                                   IN
                                 FIRST APPEAL (STAMP) NO. 19048 OF 2022


                   Vasantlal Dhanraj Munot (Deceased)
                   Through L. Rs.
                   Suryamala Vasantlal Munot and Ors.         ...     Appellants/
                                                                    Applicants
                        Versus
                   The State of Maharashtra and Ors.          ...     Respondents

                                             .....
                   Ms. Leena Punde i/b Mr. Sachin Punde, for the Appellants/
                   Applicants.

                   Ms. Tanaya Goswami, AGP, for the Respondent No.1.

                   Ms. Leena Patil a/w Mr. Mandar Limaye, for the Respondent Nos. 2
                   and 3.
                                                 .....

                                            CORAM : PRITHVIRAJ K. CHAVAN, J.

DATED : 13th MARCH, 2023.

P.C.

1. This is an application seeking condonation of 92 days delay in

preferring the First Appeal against the judgment and order dated 4 th

January, 2022 in Land Acquisition Reference No. 1074 of 2000,

passed by Civil Judge, Senior Division, Alibaug, District Raigad.

REKHA PRAKASH PATIL

1 of 2 Digitally signed by REKHA Rekha Patil PRAKASH PATIL Date: 2023.03.14 18:50:08 +0530 14-IA-2143-2023.doc

2. Learned Counsel for the applicants submits that the delay has

occurred due to the poor economic condition of the applicant

whose land came to be acquired by the respondents in the year

1997.

3. Learned Counsel for the respondents objects the prayer.

4. Considering the reasons assigned in the application, it seems

that the delay is bonafide and not intentional. The delay, therefore,

stands condoned.

5. Application stands disposed of.

6. Registry to number the First Appeal.

7. After registering the Appeal, notices be issued to the

respondents returnable after six weeks.

8. Ms. Tanaya Goswami waives service on behalf of respondent

No.1. Ms. Leena Patil waives service on behalf of respondent Nos.

2 and 3.

                                [PRITHVIRAJ K. CHAVAN, J.]



     Rekha Patil                                                 2 of 2