Bombay High Court
The Executive Engineer, Minor ... vs Dinkar Narsinghrao Phattepure on 7 May, 2024
2024:BHC-AUG:9971
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IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 10885 OF 2015
IN FAST/23472/2015
THE EXECUTIVE ENGINEER, MINOR IRRIGATION DIVISION, LATUR
(UNDER GMIDC AURANGABAD) AND ANOTHER
VERSUS
ASHOK MUKINDRAO SHINDE
WITH
CIVIL APPLICATION NO. 10901 OF 2015
IN FAST/23597/2015
THE EXECUTIVE ENGINEER, MINOR IRRIGATION DIVISION, LATUR
(UNDER GMIDC AURANGABAD) AND ANOTHER
VERSUS
HANUMANT GURLING KARPE
WITH
CIVIL APPLICATION NO. 10897 OF 2015
IN FAST/23602/2015
THE EXECUTIVE ENGINEER, MINOR IRRIGATION DIVISION, LATUR
(UNDER GMIDC AURANGABAD) AND ANOTHER
VERSUS
MOHAN RAMRAO GHONSE
WITH
CIVIL APPLICATION NO. 10894 OF 2015
IN FAST/23611/2015
THE EXECUTIVE ENGINEER, MINOR IRRIGATION DIVISION, LATUR
(UNDER GMIDC AURANGABAD) AND ANOTHER
VERSUS
NIVRUTTI GOVIND SURYAWANSHI AND OTHERS
WITH
CIVIL APPLICATION NO. 10903 OF 2015
IN FAST/23614/2015
THE EXECUTIVE ENGINEER, MINOR IRRIGATION DIVISION, LATUR
(UNDER GMIDC AURANGABAD) AND ANOTHER
VERSUS
PUNDA GOVIND CHAVAN
WITH
Page 1 of 3
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CIVIL APPLICATION NO. 10899 OF 2015
IN FAST/23618/2015
THE EXECUTIVE ENGINEER, MINOR IRRIGATION DIVISION, LATUR
(UNDER GMIDC AURANGABAD) AND ANOTHER
VERSUS
MALIKARJUN MADHAV DESHMUKH
WITH
WITH
CIVIL APPLICATION NO. 10892 OF 2015
IN FAST/23621/2015
THE EXECUTIVE ENGINEER, MINOR IRRIGATION DIVISION, LATUR
(UNDER GMIDC AURANGABAD) AND ANOTHER
VERSUS
DINKAR NARSINGHRAO PHATTEPURE
WITH
CIVIL APPLICATION NO. 10888 OF 2015
IN FAST/23627/2015
THE EXECUTIVE ENGINEER, MINOR IRRIGATION DIVISION, LATUR
(UNDER GMIDC AURANGABAD) AND ANOTHER
VERSUS
EKNATH GANGARAM SURYAWANSHI AND ANOTHER
WITH
CIVIL APPLICATION NO. 10890 OF 2015
IN FAST/23630/2015
THE EXECUTIVE ENGINEER, MINOR IRRIGATION DIVISION, LATUR
(UNDER GMIDC AURANGABAD) AND ANOTHER
VERSUS
DIGAMBAR BHOJRAJ CHAVAN AND OTHERS
Mr. S. V. Hange, AGP for the Respondents, State.
Mr. G. V. Gole h/for Mr. V. D. Gunale, Advocate for the respondent
claimants.
CORAM : Y. G. KHOBRAGADE, J.
DATE : 7th May, 2024
ORDER:
1. By the present applications, the applicant/acquiring body
prays for condonation of delay of 1029 days caused while lodging
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appeals challenging the common judgment and award dated
13.04.2012 passed by the learned Reference Court in LAR Nos. 293 to
301 of 2010.
2. According to the applicant/ acquiring body, for seeking legal
advice and necessary approval from the competent authority, delay has
been caused, which is substantial and bonafide. The non applicants/
claimants have not objected the applications seriously.
3. Therefore, for the reasons set out in the applications, the
applications are allowed. Delay caused in filing appeals hereby
condoned.
4. Office to register the appeals and place before this Court for
further action on 26.06.2024.
( Y. G. KHOBRAGADE, J. )
JPChavan
