EXECUTIVE ENGINEER, LIFT IRRIGATION DIVISION, OSMANABAD THR GODAVARI MARATHWADA IRRIGATION DEVELOPMENT CORPORATION Vs. HARISHCHANDRA RAJARAM PIMPLE

JUDGEMENT

(1.) The applicant/appellant i.e. acquiring body has filed these applications for condonation of delay in filing Appeals against the Judgment and Award separately passed in L.A.R. No. 133/1994, dated 18/12/2012 in L.A.R. No. 139/1995, dated 13/08/2012 in L.A.R. No. 139/2009 and dated 19/11/2012 in L.A.R. No. 289/1994 respectively by the Reference Court i.e. Civil Judge [S.D.], Osmanabad for the reasons set out in detail in the applications. The delay caused in appeal and sought to be condoned ranges between 1800 to 2000 days in each of the application.

(2.) Heard learned counsel for the applicants/appellants and learned A.G.P. for State. The Claimants in respective application absent though served.

(3.) Mr. Bhalerao, learned counsel for the applicant submits that the delay in filing Appeals was not deliberate but due to non communication of Award passed by the Assistant Govt. Pleader who appeared in the matter before Reference Court as well as time consumed in completing the procedural formalities such as securing legal advise, opinion and sanction from competent authority. It is further submitted that the delay was also caused due to non availability of funds for payment of court fees. In the background of the cause assigned for condonation of delay, learned counsel submits that delay caused in filing appeal be condoned.