The State Of Maharashtra Through The ... vs Smt. Laxmibai Budhaji Gharat (Since ...
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Bombay High Court

The State Of Maharashtra Through The ... vs Smt. Laxmibai Budhaji Gharat (Since ... on 20 August, 2024

2024:BHC-AS:33611

                                                                                        45-IA-16227-2023=DELAY copy.docx




                                    IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                                            CIVIL APPELLATE JURISDICTION

                                          INTERIM APPLICATION NO. 16227 OF 2023
                                              (FOR CONDONATION OF DELAY)
         Digitally
         signed by
         SHRADDHA
                                                           IN
SHRADDHA KAMLESH
KAMLESH TALEKAR
TALEKAR  Date:
                                            FIRST APPEAL (ST.) NO. 7772 OF 2021
         2024.08.22
         12:37:07
         +0530

                         The State of Maharashtra
                         (Through the Deputy Collector (Land Acquisition),
                         Metro Centre No.1, Uran, District Raigad                          .. Applicant
                                       Versus
                         1. Smt. Laxmibai Budhaji Gharat
                         since deceased through legal heirs :
                         1.1 Digambar Budhaji Gharat                                       ...Respondents
                         & Ors.




                         Mr. A.R. Patil, Addl. G.P, for Applicant-State.



                                          CORAM :           SOMASEKHAR SUNDARESAN, J.

                                         Date       :       August 20, 2024

                         PC:

1. Having heard Learned Additional Government Pleader, it is found

that the Learned 2nd Joint Civil Judge, Senior Division, Raigad had passed

the impugned judgment way-back on 16 th December, 2017. For the first

time, on 24th August, 2020, the Collector of Raigad forwarded an opinion

proposing that an Appeal be filed.

August 20, 2024 Shraddha Talekar, PS

45-IA-16227-2023=DELAY copy.docx

2. It is evident that the delay in the instant case is inordinate and it is

now trite law that bureaucratic delays cannot automatically be a valid

excuse for condonation of delay. In the facts of this case, I am not

inclined to condone the delay. The Application is dismissed.

3. Consequently, First Appeal (St.) No. 7772 of 2021 and all connected

Applications are hereby disposed of.

4. This order will be digitally signed by the Private Secretary/

Personal Assistant of this Court. All concerned will act on production by

fax or email of a digitally signed copy of this order.

[SOMASEKHAR SUNDARESAN, J.]

August 20, 2024 Shraddha Talekar, PS