Bombay High Court
V.I.D.C., Minor Irrigation Division, ... vs Uddhav Malhari Khodke And Others on 7 November, 2025
Author: Mukulika Shrikant Jawalkar
Bench: Mukulika Shrikant Jawalkar
1 5-CAF No.776.2023
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
NAGPUR BENCH : NAGPUR
CIVIL APPLICATION (CAF) 776 OF 2023
IN
FIRST APPEAL (ST.) NO. 240 OF 2023
Vidarbha Irrigation Development Corporation, Minor Irrigation Division, Washim
..VS..
Uddhav Malhari Khodke and others
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Office Notes, Office Memoranda of Coram, Court's or Judge's orders
appearances, Court's orders of directions
and Registrar's orders
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Ms. Ujjwala Patil, Advocate for the applicant/appellant.
Mr. Pranav Salvikar, Advocate h/f. Mr. U. J. Deshpande, Advocate for
the respondent No.1.
Ms. H. N. Jaipurkar, AGP for the respondent Nos.2 and 3.
CORAM : SMT. M.S. JAWALKAR, AND
SHRI M.W. CHANDWANI, JJ.
DATED : 07th NOVEMBER, 2025
1. Present application is filed for condonation of delay of 180 days in filing land acquisition appeal (First Appeal).
2. Though the application is opposed by the respondents, for the reasons mentioned in para 2, we are of the considered opinion that there is sufficient cause to condone the delay.
3. As such, the application is allowed. The delay of 180 days is hereby condoned in filing First Appeal.
4. Registry is directed to register the First Appeal.
5. The Civil Application stands disposed of.
2 5-CAF No.776.2023CIVIL APPLICATION (CAF) 777 OF 2023
1. Present application is filed for grant of stay.
2. The learned Counsel for appellant submits that they will deposit the entire decretal amount within a period of eight weeks.
3. The application is opposed by the learned Counsel for the respondents.
4. In view of the fair submission made by the learned Counsel for the appellant, we deem it appropriate to grant stay to effect, operation and execution of implementation of judgment and decree passed in Land Acquisition Case No.4/2020, passed by the learned Civil Judge, Senior Division, Mehkar, District Buldhana.
5. As such, the application is allowed. The effect, operation and execution of implementation of judgment and decree passed by the learned Civil Judge, Senior Division, Mehkar, District Buldhana in Land Acquisition Case No.4/2020 is stayed subject to deposit of total decretal amount within a period of eight weeks.
The Civil Application stands disposed of.
(M.W. CHANDWANI, J.) (M.S. JAWALKAR, J.) Kirtak Signed by: Mr. B.J. Kirtak Designation: PA To Honourable Judge Date: 07/11/2025 20:11:25