Bombay High Court
Ramchandra Savleram Khadke (Died) Thr ... vs The State Of Maharashtra Thr Collector, ... on 24 November, 2021
Author: R.G. Avachat
Bench: R.G. Avachat
976-CA-12595-21.odt
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
BENCH AT AURANGABAD
CIVIL APPLICATION NO. 12595 OF 2021
IN
FIRST APPEAL (ST) NO. 31049 OF 2021
Kusa Ganga Pokale (Deceased)
and Others ..APPLICANTS
VERSUS
State of Maharashtra and Others ..RESPONDENTS
AND CA/12577/2021 IN FAST/31079/2021
AND CA/12580/2021 IN FAST/31110/2021
AND CA/12581/2021 IN FAST/31114/2021
AND CA/12582/2021 IN FAST/31098/2021
AND CA/12584/2021 IN FAST/31104/2021
AND CA/12587/2021 IN FAST/31086/2021
AND CA/12588/2021 IN FAST/31075/2021
AND CA/12592/2021 IN FAST/31093/2021
....
Mr. R.K. Temkar, Advocate for applicants
Mr. A.M. Phule, A.G.P. for respondent nos. 1 and 3
....
CORAM : R.G. AVACHAT, J.
DATED : 24th NOVEMBER, 2021 PER COURT :
1. Not on board. Mentioned. Upon mentioning taken on board.
2. Heard.
3. Learned A.G.P. strongly objects to condone the delay.1 / 2 ::: Uploaded on - 26/11/2021 ::: Downloaded on - 27/11/2021 00:01:35 :::
976-CA-12595-21.odt
4. There is delay of 3466 days in preferring the appeals for enhancement of compensation awarded under the concerned land references. Admittedly, the State has also filed appeals challenging the very awards. Had notices been issued in the appeals preferred by the State, the appellants herein would have an extended time to file cross objection within a period of one month from the receipt of notice of the appeals preferred by the State.
5. In view of the same, present applications for condonation of delay are allowed in terms of prayer clause (B), provided the applicants shall not be entitled for component of interest for the delayed period.
( R.G. AVACHAT, J. ) SSD 2 / 2 ::: Uploaded on - 26/11/2021 ::: Downloaded on - 27/11/2021 00:01:35 :::