Chandrakant Vyankatrao Patil vs The State Of Maharashtra And Others Thr ...
2024 Latest Caselaw 1152 Bom

Bombay High Court

Chandrakant Vyankatrao Patil vs The State Of Maharashtra And Others Thr ... on 17 January, 2024

Author: Vibha Kankanwadi

Bench: Vibha Kankanwadi

2024:BHC-AUG:1205-DB


                                                                 901-(A)-CA-11353-2023.odt




                        IN THE HIGH COURT OF JUDICATURE OF BOMBAY
                                   BENCH AT AURANGABAD
                             CIVIL APPLICATION NO. 11353 OF 2023
                                             IN
                       REVIEW APPLICATION (CIVIL)(ST) NO.24230 OF 2023
                                             IN
                               WRIT PETITION NO. 1380 OF 2021

                                 CHANDRAKANT VYANKATRAO PATIL
                                               VERSUS
                           THE STATE OF MAHARASHTRA AND OTHERS
                                                 ....
                Mr. Chandrakant Vyankatrao Patil - Party-in-person
                Mr. P. S. Patil, AGP for Respondent - State
                Mr. V. S. Panpatte, Advocate for Respondent No.2
                                                 ....

                                    CORAM : SMT. VIBHA KANKANWADI AND
                                            Y. G. KHOBRAGADE, JJ.

                                      DATE : 17.01.2024
                ORDER (Per: Y. G. Khobragade, J.) :

-

1. Heard the party-in-person Mr. Chandrakant Patil, Mr.

V. S. Panpatte, the learned Counsel appearing for non-applicant

No.2 and Mr. P. S. Patil, the learned AGP for the State.

2. By the present application, the applicant prays for

condonation of delay of 209 days caused in filing review

application. In Para No. 6 of the application, the applicant has set

out the ground for condonation of delay as under:-

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"6) The applicant further says and submits that, the respondents are habitual, faddiest, criminals. All previous appointments of Assistant Teachers are certainly illegal, false and bogus. The Hon'ble High Court passed order dated 05.01.2016 in W.P. 4864 of 2015 for still de-recognization and respondent nos. 8 and 9 passed still de-recognization on dt 27.12.2016, 01.12.2021 and 05.03.2022. Therefore delay caused 209 days for filing review application, because party in person without single rupees income and he has struggling since 2014 to till today in various matter against the respondents. Therefore, the delay caused in filing review application. The delay is not intentional but for the interest of justice and suffered harassed, extortioned by all respondents with common conspiracy. Therefore applicant has not filed review application within time and delay caused for filing review application."

3. Though, the non-applicants resisted application and

contended that the applicant failed to give sufficient reason for

explaining the delay, however, considering the applicant's grievance

in respect of seeking review of the judgment and order dated

08.12.2022 passed by this Court in Writ Petition No.1380 of 2021, the

delay is hereby condoned on the ground set out in the application.

4. The office to register the Review Application.

[Y. G. KHOBRAGADE, J.] [SMT. VIBHA KANKANWADI, J. ] SMS

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