Gajanan S/O Ramkrushna ... vs The State Of Maharashtra Through ...
2023 Latest Caselaw 10545 Bom

                                                 1                   39.caf.2531.2023

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

                CIVIL APPLICATION (CAF) NO. 2531 OF 2023
                                     IN
                   FIRST APPEAL (St.) NO. 4908 OF 2021
  Gajanan S/o. Ramkrushna Asegaonkar 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 Pravin Deshmukh, Advocate for the appellant
           Ms Mrunal Naik, AGP for the State/respondent Nos.1 to 3
           Mr M. A. Kadu, Advocate for respondent No.4

                          CORAM : G.A. SANAP, J.

DATE : OCTOBER 11, 2023.

Heard.

2. Leave to join the acquiring body as respondent No.4 is allowed. The acquiring body be joined as respondent No. 4 forthwith.

3. This is an application for condonation of 4085 days delay caused in filing appeal against impugned judgment and award dated 16.01.2010 passed by learned Civil Judge Senior Division, Darwha in Land Acquisition Case No. 214 of 2004. The reasons have been stated in the application.

4. In view of the reasons stated in the application, the application is allowed.

5. The delay stands condoned.

2 39.caf.2531.2023

6. However, it is made clear that appellant shall not be entitled to get the interest or any other statutory benefit for this delayed period.

7. The appeal be registered.

8. The Civil Application stands disposed of, accordingly.

FIRST APPEAL (ST. ) NO. 4908 OF 2021

9. Heard.

10. Leave to join the acquiring body as respondent No.4 is allowed. The acquiring body be joined as respondent No. 4 forthwith.

11. ADMIT.

12. Learned AGP waives service of notice on behalf of respondent Nos. 1 to 3/State.

13. Learned Advocate Mr M. A. Kadu waives service of notice on behalf of respondent No. 4.

14. Call for record and proceedings.

15. Paper book be filed within twelve 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: 13/10/2023 16:08:55