Lalit Purushottam Bhoyar vs The State Of Maharashtra Through ...
2023 Latest Caselaw 10335 Bom

                                                1                         29.caf.1569.2022

        IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                  NAGPUR BENCH, NAGPUR.

              CIVIL APPLICATION (CAF) NO. 1569 OF 2022
                                     IN
                 FIRST APPEAL (ST) NO. 8586 OF 2021
                         Lalit Purushottam Bhoyar
                                    VS.
                     The State of Maharashtra and others
 _______________________________________________________________
Office Notes, Office Memoranda of Coram,
appearances, Court's orders of directions Court's or Judge's orders.
and Registrar's Orders.
          Mr Dujendra Kumar H. Sharma, Advocate for the appellant
          Ms Malika Babhulkar, Adv. h/f. Mr M. A. Kadu, Advocate for respondent Nos. 3 & 4
          Ms Trupti Udeshi, AGP for respondent Nos.1 and 2

                          CORAM : G.A. SANAP, J.

DATE : OCTOBER 6, 2023.

Heard learned advocates for the parties.

2. This is an application for condonation of 213 days delay caused in filing appeal against impugned judgment and award, dated 09.05.2019 passed by the learned Civil Judge Senior Division, Umrer in Land Acquisition Case No. 33 of 2009. The reasons have been stated in the application.

3. Learned AGP for the State, relying upon a decision in the case of New Okhla Industrial Development Authority Vs. Rameshwar @ Ramesh Chandra Sharma (Dead), through Legal Heir and another (2022 SCC Online SC 1599), submits that delay may be condoned, subject to condition that the original land owner/claimant/appellant herein shall not be entitled to get 2 29.caf.1569.2022

any statutory benefits, including the interest payable under the Land Acquisition Act, 1894 on the enhanced amount of compensation for the delayed period.

4. Learned Advocate for the applicant/appellant submits that the Court may pass an appropriate order.

5. In view of the above, the application is allowed. Delay of 213 days caused in filing appeal stands condoned.

6. It is made clear that the original land owner/ claimant/ appellant herein shall not be entitled to get any statutory benefits, including the interest payable under the Land Acquisition Act on the enhanced amount of compensation for the delayed period of 213 days, in case the appeal is allowed.

7. The appeal be registered.

8. The application stands disposed of, accordingly.

FIRST APPEAL (ST.) NO. 8586 OF 2021

9. Heard.

10. ADMIT.

11. Learned AGP waives service of notice on behalf of respondent Nos.1 and 2/State.

12. Learned holding Advocate Ms Malika Babhulkar waives service of notice on behalf of respondent Nos. 3 & 4.

3 29.caf.1569.2022

13. Call for record and proceedings.

14. Paper book be filed within 12 weeks from the date of receipt of record and proceedings. If the paper book is not filed within twelve weeks the appeal shall stands dismissed without further reference to the Court.

(G. A. SANAP, J.)

Namrata

Signed by: Miss Namrata Suryawanshi Designation: PA To Honourable Judge Date: 07/10/2023 11:35:14