Bombay High Court
The Ex. Engineer, Minor Irrigation ... vs Uttam Shivaji Johare And Anr on 17 February, 2020
Author: K.K.Sonawane
Bench: K.K.Sonawane
{1} CA 589 OF 2020 & ORS
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
12 CIVIL APPLICATION NO.589 OF 2020
IN FAST/2213/2020
THE EX. ENGINEER, MINOR IRRIGATION DIVISION, JALGAON
VERSUS
MANDABAI DATTU SONAR AND ANR.
...
WITH CA/591/2020 IN FAST/2229/2020
WITH CA/593/2020 IN FAST/2224/2020
WITH CA/595/2020 IN FAST/2204/2020
WITH CA/597/2020 IN FAST/2201/2020
WITH CA/599/2020 IN FAST/2198/2020
WITH CA/601/2020 IN FAST/2237/2020
WITH CA/603/2020 IN FAST/2210/2020
WITH CA/605/2020 IN FAST/2207/2020
WITH CA/607/2020 IN FAST/2219/2020
WITH CA/609/2020 IN FAST/2216/2020
WITH CA/611/2020 IN FAST/2233/2020
...
Advocate for Applicant-Acquiring Body : Mr.Ajay D.Pawar
AGP for Respondent-State : Mr.S.P.Deshmukh
Advocate for Respondents-claimants : Mr.V.Y.Patil
...
CORAM : K.K.SONAWANE, J.
DATE: 17th February, 2020 PER COURT:- 1. Mr.V.Y.Patil, learned counsel submits that he has instructions to appear on behalf of respondents-claimants. He waives service for respondents-claimants. Learned AGP has
already waived service of notice for respondent-State Authority. Therefore, service complete.
2. Heard learned counsel for the applicant-Acquiring Body and learned counsel for respondents-claimants as well as learned AGP for respondent-State Authority. Perused the applications and relevant documents produced on record.
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3. The applicant-Acquiring Body moved present applications for condonation of delay caused in fling the frst appeals against impugned Judgment and Award passed by the learned Reference Court in Land Acquisition References fled under section 18 of the Land Acquisition Act, 1894. According to learned counsel for the applicant-Acquiring Body, impugned Judgment and Award passed by the Reference Court is erroneous, illegal and is not as per the provisions of Land Acquisition Act, 1894. Applicant is Body corporate having its independent entity. After procuring the funds for court fees appeal came to be fled, however, there is delay in fling the appeals. According to learned counsel for applicant, delay so caused is not intentional or deliberate, but caused due to compliance of ofcial process.
4. Learned counsel appearing for respondents-claimants raised objections and submits that delay has not been explained satisfactorily. The learned Reference Court has correctly appreciated evidence on record and awarded reasonable market value for the acquired lands. Therefore, delay may not be condoned.
5. I have given anxious consideration to the submissions advanced on behalf of both the learned counsel. Considering the nature of the subject-matter and reasons mentioned in the applications, I do not fnd any impediment to allow the applications for condonation of delay. The public interest is involved into the matter. It is settled law that liberal and pragmatic approach is essential to be adopted by avoiding pedantic approach while dealing with the application for consideration of delay. Therefore, it is imperative to grant some sort of latitude to the applicant - Acquiring Body to present appeals by condoning the delay. It would not cause any prejudice ::: Uploaded on - 24/02/2020 ::: Downloaded on - 10/06/2020 08:15:12 ::: {3} CA 589 OF 2020 & ORS or injustice to the respondents. In contrast, it would sub-serve the purpose of substantial justice. Hence, the applications for condonation of delay deserve to be allowed. In sequel, the applications stand allowed in terms of prayer clause (B). Delay caused in fling appeals against the impugned Judgment and Award is hereby condoned. Registry to take requisite steps for registration of appeals. Civil applications stand disposed of accordingly.
6. On registration of appeals, issue notice of admission of appeals to the respondents. Mr.V.Y.Patil, learned counsel waives service of notice for respondents-claimants. Learned AGP waives service of notice for respondent-State Authority.
7. After compliance of procedural formalities, list the appeals for further process in due course.
( K.K.SONAWANE ) JUDGE SPT ::: Uploaded on - 24/02/2020 ::: Downloaded on - 10/06/2020 08:15:12 :::