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Bombay High Court

Prabhakar Bankatrao Mokashe And ... vs The State Of Maharashtra And Others on 25 January, 2021

Author: R. G. Avachat

Bench: R. G. Avachat

                                            1                  52 wp-7610-20

          IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                     BENCH AT AURANGABAD

                       WRIT PETITION NO. 7610 OF 2020

Prabhakar Bankatrao Mokashe and Anr.                             ...Petitioners

                       Versus

The State of Maharashtra and Ors.                                ...Respondents
                         .......
Mr. G.J.Karne, Advocate for Petitioners
Mr. S.P.Tiwari, A.G.P. for Respondents No. 1 to 3
Mr. V.D.Gunale, Advocate for Respondent No. 4
                         .......


                        CORAM           :        R. G. AVACHAT, J.
                        DATE            :        25-01-2021.



PER COURT :



01.            The      order         impugned    in   this    writ      petition          is

dismissal of appeal on the ground of delay.                             There is 117

days delay in preferring the appeal against the Order

passed by the Sub Divisional Officer on 20.12.2017 in file

No. 2015/ROR/A-65.                The delay was sought to be condoned on

the ground that the appellant Prabhakar Jahagirdar was not

keeping       well.             His   medical     certificate       has      also      been

tendered before the Additional Collector, the appellate

authority.         He was pleased to reject the contention of the

petitioner merely on the ground that there was nothing to

indicate that the person by name Prabhakar Jahagirdar and




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                                              2                          52 wp-7610-20

the appellant Prabhakar Mokashe were one and the same

person.        It has been stated on affidavit that Prabhakar

Jahagirdar is none other than Prabhakar Mokashe.                                          In view

of the above, the Additional Collector ought to have given

its    due     weightage           to     the      certificate            indicating            that

Prabhakar Jahagirdar was indisposed and therefore, could

not prefer the appeal within the time frame.                                              In the

interest of justice, the impugned order needs to be set

aside.       Hence, Order :-

                                              ORDER

(i) Writ petition is allowed.

(ii) The impugned Order dated 24.10.2018 is hereby set aside.

(iii) The learned Additional Collector shall decide the appeal on its own merits.

(iv) The petitioner shall deposit a sum of Rs.10,000/- (Ten Thousand only) in this Court as cost as a condition precedent. The amount of cost be paid to lkbZ xzkeh.k iqujZpuk laLFkk] vkSjaxkckn lapfyr ^^vkiyh eqys** ¼U;kl uksan.kh dz- ,Q&12531 ¼vkS-½½ lkrkjk ifjlj] vkSjaxkckn-

[R.G.AVACHAT] JUDGE Dahibhate/-

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