VINAYAK RAJESHWARRAO DESHPANDE Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Heard. Admit. With the consent of the parties, the appeal is taken up for final disposal at admission stage.

(2.) This is an appeal by the original claimants, whose reference bearing No. 241/1997 (Old LAR No. 338/1992) came to be dismissed on 01.02.2017, on the ground that it was not filed within six weeks from the date of Collector's award.

(3.) Heard Shri. Mahesh P. Kale, learned counsel for the appellants and Shri. A. P. Basarkar, learned Assistant Government Pleader for the State.