wp13889-2018-J.doc

Shabnoor

IN THE HIGH COURT OF JUDICATURE AT BOMBAY

CIVIL APPELLATE JURISDICTION

WRIT PETITION NO.13889 OF 2018

Ravindra Vasudeo Salvi …  Petitioner

Vs.

1.Sunil Janu Wayade

2.Simgu Janu Wayade …  Respondents

Mr. R.D. Suryawanshi with Mr. Suraj N. Naik for the 

Petitioner.

Mr. Jaydeep Raut with Mr. Rishabh Patel i/by Mr. Vinod 

Naik for the Respondents.

Smt. Mamta S. Shrivastava, AGP for the State.

CORAM :AMIT BORKAR, J.

RESERVED ON :SEPTEMBER 7, 2026.

PRONOUNCED ON:SEPTEMBER 9, 2026

JUDGMENT:

1.By filing the present Petition, the Petitioner has challenged 

the judgment and order dated 20 December 2017 passed by the 

learned President of the Maharashtra Revenue Tribunal, Mumbai. 

By the said order, the learned President rejected the Petitioner's 

application seeking condonation of delay in filing Appeal No. 

TRB/APL/MUM/L-52/2015 under Section 6 of the Maharashtra 

1

ATUL

GANESH

KULKARNI

Digitally signed by

ATUL GANESH

KULKARNI

Date: 2026.09.09

13:21:18 +0530

wp13889-2018-J.doc

Restoration of Lands to Scheduled Tribes Act, 1974 (hereinafter 

referred to as “the Act of 1974”).

2.The brief facts which have led to filing of the present Petition 

are stated below. The present Petition and the proceedings before 

the   Sub-Divisional   Officer   as   well   as   before   the   Maharashtra 

Revenue Tribunal relate to land bearing Survey No. 157 (Part), 

New Survey No. 239, Hissa No. 3, and Survey No. 245, Hissa No. 

1. The total area of the said lands is about 3 Acres, equivalent to 

11,085.36 square metres or 13,260 square yards. The lands are 

situated   at   Village   Malad,   Taluka   Borivali,   District   Mumbai 

Suburban. These lands are hereinafter referred to as “the suit 

lands”. According to the Petitioner, Respondent Nos. 1 and 2, on 7 

June 2008, filed an application before the Sub-Divisional Officer, 

Mumbai   Suburban   District.   By   that   application,   they   sought 

cancellation of Mutation Entry Nos. 1640 and 992 relating to 

Survey No. 245, Hissa No. 1 and Survey No. 239, Hissa No. 3, 

respectively, situated at Village Malad, Taluka Borivali, District 

Mumbai Suburban. They sought restoration of the said lands in 

their favour. On 4 July 2008, the Petitioner appeared in the said 

proceedings.,   on   25   August   2008,   he   filed   a   detailed   reply 

opposing the application filed by Respondent Nos. 1 and 2 on 

various grounds stated in the reply., the Sub-Divisional Officer, 

Mumbai Suburban District, fixed the application for hearing on 22 

May 2009. The Advocates for Respondent Nos. 1 and 2 and the 

Petitioner   were   present   on   that   day.   The   Petitioner   filed   an 

application seeking an adjournment. The matter was adjourned to 

8 June 2009. On 8 June 2009, the Advocates for Respondent Nos. 

2

wp13889-2018-J.doc

1 and 2 and the Advocate for the Petitioner, along with the 

Petitioner,  were  present  before  the  Sub-Divisional Officer. The 

parties made their oral submissions. After hearing them, the Sub-

Divisional Officer closed the matter for orders. According to the 

Petitioner, the office of the Sub-Divisional Officer informed him 

that the order would be communicated to him. After this, the 

Petitioner made enquiries from time to time with the office of the 

Sub-Divisional Officer, Mumbai Suburban District, about the status 

of the proceedings. On every such occasion, he was informed that 

the order would be sent to him by post when it was ready. The 

Petitioner states that, after making several enquiries and still not 

receiving any communication, he stopped visiting the office and 

waited for the order to be communicated to him. The Petitioner 

states   that,   despite   this,   he   did   not   receive   any   notice, 

communication or information about the order passed by the Sub-

Divisional Officer on the application dated 7 June 2008 filed by 

Respondent Nos. 1 and 2. In these circumstances, the Petitioner 

received a notice dated 18 November 2013 from Thakordas and 

Madgaonkar, Advocates and Solicitors. The notice was issued on 

behalf of Respondent Nos. 1 and 2 and two other persons. It 

related to R.T.S. Appeal No. 55 of 2013 filed before the Sub-

Divisional   Officer,   Mumbai   Suburban   District.   The   notice   was 

accompanied   by   an   application   seeking   condonation   of   delay. 

According   to   the   Petitioner,   by   filing   the   said   R.T.S.   Appeal, 

Respondent Nos. 1 and 2 and two other persons sought, amongst 

other reliefs, that their names be entered in place of Ashoka 

Farming Society, the present Petitioner and Manzoor Hasan Nakvi. 

3

wp13889-2018-J.doc

They sought deletion of the names of Ashoka Farming Society and 

the Petitioner from the revenue records. They sought cancellation 

of Mutation Entry No. 1855 relating to the same land which was 

the subject matter of the earlier application dated 7 June 2008. 

The Petitioner states that he was made Respondent No. 2 in the 

said R.T.S. Appeal. After going through the appeal memo and the 

application for condonation of delay, the Petitioner noticed that 

there was no mention of the earlier application dated 7 June 2008 

filed by Respondent Nos. 1 and 2 before the Sub-Divisional Officer. 

There was no mention of the proceedings which had taken place 

pursuant to that application.

3.According to the Petitioner, these facts showed that even 

Respondent Nos. 1 and 2 were not aware of the order, if any, 

passed   on   their   earlier   application   dated   7   June   2008.   The 

Petitioner contends that, if Respondent Nos. 1 and 2 had known 

about the order dated 29 December 2009, they would not have 

filed R.T.S. Appeal No. 55 of 2013 seeking substantially the same 

reliefs. According to the Petitioner, the reliefs sought in that appeal 

had been granted by the Sub-Divisional Officer by his order dated 

29 December 2009 passed on the application dated 7 June 2008. 

After considering R.T.S. Appeal No. 55 of 2013 and the application 

seeking condonation of delay, the Petitioner filed his reply to the 

application for condonation of delay on 3 December 2013. In 

paragraph 3 of the said reply, the Petitioner specifically pointed out 

that Respondent Nos. 1 and 2 had filed an application dated 7 

June 2008 seeking cancellation of Mutation Entry Nos. 1640 and 

992 in respect of the suit lands. The Petitioner pointed out that 

4

wp13889-2018-J.doc

those proceedings were registered as Case No. 117 of 2008. On 

this basis, the Petitioner contended that the subsequent appeal 

challenging the same mutation entries was not maintainable. The 

Petitioner filed his reply to R.T.S. Appeal No. 55 of 2013. In 

paragraph 8 of that reply, he again raised the same objection 

regarding   the   earlier  application   dated   7  June   2008   and   the 

proceedings arising from it., when the application for condonation 

of delay in R.T.S. Appeal No. 55 of 2013 was heard on 13 January 

2015, the Petitioner and his Advocate brought to the notice of the 

Sub-Divisional Officer that the application dated 7 June 2008 had 

been filed and that proceedings in respect thereof had taken place. 

The Petitioner states that, on 13 January 2015, the Sub-Divisional 

Officer   called   for   the   record   and   proceedings   relating   to  the 

application dated 7 June 2008. After examining the said record, 

the   Sub-Divisional   Officer   informed   the   Petitioner,   Respondent 

Nos. 1  and  2 and  their  respective Advocates that  the  earlier 

application had been disposed of by an order dated 29 December 

2009. In view of this, on 13 January 2015, Respondent Nos. 1 and 

2 and the other appellants withdrew R.T.S. Appeal No. 55 of 2013. 

The Petitioner states that he came to know about the order dated 

29 December 2009 only on 13 January 2015. According to the 

Petitioner, Respondent Nos. 1 and 2 came to know about the said 

order for the first time on the same date. In these circumstances, 

the Petitioner applied for a certified copy of the order dated 29 

December 2009 on 17 January 2015., the Petitioner challenged the 

said order passed by the Sub-Divisional Officer by filing an appeal 

under   Section   6   of   the   Act   of   1974   before   the   Maharashtra 

5

wp13889-2018-J.doc

Revenue Tribunal, Mumbai.

4.The Petitioner states that the appeal was filed along with an 

application seeking condonation of delay. In that application, the 

Petitioner explained the circumstances which, according to him, 

had caused the delay. He specifically stated that he had never been 

served with the order dated 29 December 2009 and had not 

otherwise been informed about it. He stated that he came to know 

about   the   said  order  only   on   13   January   2015.,   the   learned 

President of the Maharashtra Revenue Tribunal, Mumbai, heard 

the   Petitioner's   application   seeking   condonation   of   delay.     By 

judgment   and   order   dated   20   December   2017,   the   learned 

President   of   the   Maharashtra   Revenue   Tribunal   rejected   the 

Petitioner's application for condonation of delay. According to the 

Petitioner,   the   judgment   and   order   dated   20   December   2017 

passed   by   the   learned   President   of   the   Maharashtra   Revenue 

Tribunal   is   incorrect   and   does   not   consider   the   facts   and 

circumstances of the case. The Petitioner contends that the said 

judgment and order is liable to be quashed and set aside. It is this 

judgment and order which has been challenged by the Petitioner in 

the present Petition.

5.Mr. Suryawanshi, learned Advocate for the petitioner submits 

that  the  Sub  Divisional  Officer  was  under  legal  obligation to 

communicate   judgment   in   the   quasi   judicial   proceedings.   He 

submitted that neither the petitioner nor respondents received 

copy of judgment of the Sub-Divisional Officer till such fact was 

disclosed in the year 2015. He submitted that the fact of lack of 

knowledge of the respondents about delivery of judgment supports 

6

wp13889-2018-J.doc

petitioner’s case of lack of knowledge of delivery of judgment and 

the conduct of the parties. He submitted that only after the record 

and proceedings of earlier proceedings were called by the Sub-

Divisional Officer on 13 January 2015, it was revealed that such 

proceeding was disposed off by judgment and order dated 29 

December 2009. He,, submits that the fact of lack of knowledge 

has not been disproved by the respondents.

6.In support of his submissions, Mr. Suryawanshi relied upon 

the   Supreme   Court   judgments   in  

Sheo Raj Singh (Deceased) 

Through Lrs. & Ors. v Union of India & Anr

., (2023) 13 S.C.R. 743, 

and 

Inder Singh v. The State of Madhya Pradesh, (2025) 3 S.C.R. 

915.

7.Per contra, Mr. Raut, learned Advocate for the respondents 

submits that it is not in dispute that the petitioner was represented 

by an Advocate and the Sub-Divisional Officer in 2009 heard 

Advocate for the parties. Relying on reasons furnished by the 

Revisional Authority, he submitted that the Revisional Authority 

has rightly observed that the petitioner was under obligation to 

enquiry about the judgment, and he cannot keep mum for five 

years. He submitted that this a case of gross negligence of the 

respondents and,, the Revisional Authority has rightly refused to 

condone the delay. 

8.In support of his submissions, Mr. Raut relied upon the 

judgments   of   this   Court   in  

Esha   Bhattacharjee   v   Managing 

Committee, Raghunathpur Nafar Academy and Ors

., (2013) 12 

SCC 649, 

Brijesh Kumar & Ors. v. State of Haryana & Ors., (2014) 

7

wp13889-2018-J.doc

11 SCC 351,  

Oriental Aroma Chemical Industries Ltd. v Gujarat 

Industrial Development Corporation & Anr

., (2010) 5 SCC 459, 

Prathapati Subba Reddy v. Special Deputy Collector, (2024) 12 

SCC 336.

REASONS AND FINDINGS:

9.I have considered the submissions made by Mr. Suryawanshi, 

learned   Advocate   for   the   Petitioner,   and   Mr.   Rautl,   learned 

Advocate for the Respondents. The question, which arises for 

consideration is whether the Petitioner has shown sufficient cause 

for not filing the appeal under Section 6 of the Act of 1974 within 

the prescribed period.

10.Mr.   Suryawanshi,   learned   Advocate   for   the   Petitioner, 

submits   that   the   Petitioner   had   taken   part   in   the   original 

proceedings and this position is not disputed. According to him, 

after the matter was heard on 8 June 2009 and was kept for 

orders,   the   Petitioner   was   informed   that   the   order   would   be 

communicated to him. The Petitioner has stated that he made 

enquiries from time to time with the office of the Sub-Divisional 

Officer. He was informed that when the order was ready, it would 

be sent to him by post. It is his case that he had no knowledge of 

the order dated 29 December 2009. At the first instance, this 

submission of the Petitioner cannot be rejected. The Petitioner is 

not saying that he was not concerned with the earlier proceedings. 

On the contrary, the material before the Court shows that he 

appeared before the Sub-Divisional Officer, filed a detailed reply 

on   25   August   2008,   was   represented   by   an   Advocate   and 

8

wp13889-2018-J.doc

participated in the hearing. The matter was heard on 8 June 2009, 

and it was closed for orders. In view of these facts, it cannot be 

said that the Petitioner had left or abandoned the proceedings. The 

statement of the Petitioner that he made enquiries about the order 

has to be considered. The Respondents have not pointed out any 

material from which it can be shown that the order dated 29 

December 2009 was in fact communicated to the Petitioner. There 

is no material to show that the said order was served upon the 

Petitioner   or   his   Advocate,   or   that   in   any   other   manner   the 

Petitioner came to know about the order before 13 January 2015. 

Passing of an order and knowledge of that order are different 

matters. Merely because an order was passed and is available on 

the record, it cannot mean that the Petitioner had knowledge of 

the same.

11.Mr. Raut, learned Advocate for the Respondents, submits 

that since the Petitioner was represented by an Advocate, he was 

expected   to   make   proper   enquiries   about   the   result   of   the 

proceedings. According to him, the Petitioner could not participate 

in the proceedings and remain silent for nearly five years. Such 

conduct, according to the Respondents, amounts to negligence and 

the delay should not be condoned. There can be no dispute that a 

litigant   is   expected   to   remain   careful   about   his   case.   But 

negligence cannot be presumed only because considerable time 

has passed. Whether the Petitioner was negligent in the facts of the 

present case has to be seen from his actual conduct and the 

material which is available on record. The principle which is 

relevant for considering such a situation has been explained by the 

9

wp13889-2018-J.doc

Supreme Court in 

Sheo Raj Singh. In paragraph 30, the Supreme 

Court has held:

“30. Considering   the   aforementioned   decisions,   there 

cannot be any quarrel that this Court has stepped in to 

ensure that substantive rights of private parties and the State 

are   not   defeated   at   the   threshold   due   to   technical 

considerations   of   delay.   However,   these   decisions 

notwithstanding,   we   reiterate   that   condonation   of   delay 

being a discretionary power available to courts, exercise of 

discretion must necessarily depend upon the sufficiency of 

the cause shown and the degree of acceptability of the 

explanation, the length of delay being immaterial.”

12.From the above principle, it is clear that the length of delay 

alone cannot be the only reason for deciding an application for 

condonation of delay. The Court has to look at the explanation 

given by the party and has to see whether the explanation is 

acceptable in the facts of the case. The Supreme Court has made a 

distinction between an explanation and an excuse. In paragraph 31 

of the same judgment, it has observed:

“31.  Sometimes,   due   to   want   of   sufficient   cause   being 

shown or an acceptable explanation being proffered, delay of 

the shortest range may not be condoned whereas, in certain 

other cases, delay of long periods can be condoned if the 

explanation is satisfactory and acceptable. Of course, the 

courts must distinguish between an “explanation” and an 

“excuse”.”

13.Therefore, merely because the period of delay in the present 

case is long, the Petitioner's explanation cannot be rejected at 

once. The Court has to see whether the explanation given by him 

is genuine and whether the facts and circumstances surrounding 

10

wp13889-2018-J.doc

the case give support to that explanation. The Respondents have 

placed reliance upon the fact that the Petitioner was represented 

by an Advocate in the earlier proceedings. This fact is certainly 

relevant while considering the conduct of the Petitioner. But the 

fact   that   an   Advocate   represented   the   Petitioner   shows 

participation   in   the   proceedings.   It   does   not   show   that   the 

Petitioner was informed about the final order. No material has 

been shown to this Court to establish that the order dated 29 

December   2009   was   served   upon   the   Petitioner   or   upon   his 

Advocate., merely because the Petitioner was represented in the 

earlier proceedings, his actual knowledge of the final order cannot 

be presumed.

14.Respondent Nos. 1 and 2 filed R.T.S. Appeal No. 55 of 2013. 

The Petitioner has pointed out that in that appeal there was no 

reference to the earlier application dated 7 June 2008 or to the 

proceedings   which   had   arisen   from   the   said   application.   The 

Petitioner   specifically   brought   this   circumstance   before  the 

authority in his reply dated 3 December 2013. He repeated the 

same contention in paragraph 8 of his reply to the R.T.S. Appeal. 

This   circumstance   cannot   be   ignored   while   considering   the 

explanation of the Petitioner. If Respondent Nos. 1 and 2 were 

aware of the order dated 29 December 2009, it would be expected 

that the earlier proceedings would have been referred to when 

they filed another appeal relating to the same lands and connected 

reliefs. I am not holding that this circumstance alone establishes 

that Respondent Nos. 1 and 2 had no knowledge of the order. Such 

a conclusion would be more than what the material permits. 

11

wp13889-2018-J.doc

However, this circumstance does give some support to the case of 

the Petitioner that the earlier order was not known to the parties at 

the relevant time. The position becomes more clear from what 

happened on 13 January 2015. During the hearing of R.T.S. Appeal 

No. 55 of 2013, the Sub-Divisional Officer called for the record 

and proceedings relating to the earlier application dated 7 June 

2008. On examination of the record, it was found that the earlier 

proceedings had been disposed of by the order dated 29 December 

2009. After this fact came before the authority, Respondent Nos. 1 

and 2 and the other appellants withdrew R.T.S. Appeal No. 55 of 

2013 on the same day.

15.The conduct of Respondent Nos. 1 and 2 on this date is a 

relevant circumstance. If they were aware of the order dated 29 

December 2009 much before 13 January 2015, their filing and 

continuing with R.T.S. Appeal No. 55 of 2013 would require some 

explanation. The fact that the appeal was withdrawn after the 

earlier order was brought to notice is consistent with the case of 

the Petitioner that the existence of the earlier order came to light 

when the old record was called for. This circumstance does not 

prove the whole case of the Petitioner. However, it is certainly a 

circumstance which supports his case.

16.The Petitioner has stated that he came to know about the 

order dated 29 December 2009 on 13 January 2015., on 17 

January 2015, he applied for a certified copy of the said order. He 

then filed the appeal before the Maharashtra Revenue Tribunal 

along with an application seeking condonation of delay. Thus, after 

the Petitioner claims that he acquired knowledge of the order, the 

12

wp13889-2018-J.doc

steps taken by him were within a short period. There is no material 

to show that after coming to know about the order he intentionally 

waited   for   a   period   before   taking   the   statutory   remedy.   This 

conduct after 13 January 2015 is relevant for considering the bona 

fides of the Petitioner. If the Petitioner had known about the order 

and had intentionally delayed taking steps against it, his conduct 

after 13 January 2015 could have shown such intention. However, 

the   material  before   the   Court   shows   that   he   applied   for  the 

certified copy within four days and proceeded to challenge the 

order. This subsequent conduct gives support to his case that he 

took steps after he came to know about the order.

17.The Supreme Court in Esha Bhattacharjee has stated that the 

conduct and bona fides of the person seeking condonation have to 

be considered. In paragraph 21.4, the Supreme Court states:

“(iv) No   presumption   can   be   attached   to   deliberate 

causation of delay but, gross negligence on the part of the 

counsel or litigant is to be taken note of.”

18.In paragraph 21.5, the Supreme Court states:

“(v)   Lack   of   bona   fides   imputable   to   a   party   seeking 

condonation of delay is a significant and relevant fact.”

19.On applying these principles to the present case, I do not 

find sufficient material to hold that the Petitioner deliberately 

caused the delay. Similarly, merely because he did not approach 

the authority during the period between 2009 and 2015, there is 

no sufficient material to record a finding of gross negligence 

against   him.   His   case   is   that   he   expected   the   order   to   be 

communicated to him and that he had made enquiries with the 

13

wp13889-2018-J.doc

office. This explanation cannot be looked at separately. It has to be 

considered along with the other facts and the conduct of both 

sides. At the same time, the long period  of delay  cannot be 

ignored. The Supreme Court in 

Esha Bhattacharjee has observed 

that “The conduct, behaviour and attitude of a party relating to its 

inaction   or   negligence   are   relevant   factors   to   be   taken   into 

consideration.”

20.Therefore, it is necessary to examine whether the conduct of 

the Petitioner during the relevant period shows negligence. For this 

purpose, I have considered whether there is any material showing 

that the Petitioner had actual knowledge of the order before 13 

January 2015. No such material has been pointed out before the 

Court. The Respondents rely upon the fact that the Petitioner was 

represented by an Advocate and that a long period had passed. 

These two circumstances do not establish that the Petitioner had 

knowledge of the order. There is no material showing service of 

the   order   upon   the   Petitioner   or   his   Advocate.   In   such 

circumstances, if it is held that the Petitioner must have known 

about the order only because he had participated in the earlier 

proceedings, such conclusion would be based more on assumption 

than on material available on record.

21. I am conscious of the principle stated by the Supreme Court 

in 

Esha Bhattacharjee in paragraph 21.7:

“(vii) The concept of liberal approach has to encapsulate the 

conception of reasonableness and it cannot be allowed a 

totally unfettered free play.”

14

wp13889-2018-J.doc

22.Therefore,   the   application   of   the   Petitioner   cannot   be 

allowed only on the ground that he wants his case to be heard on 

merits. The Petitioner must establish sufficient cause for the delay. 

On considering the material available, I find that his explanation 

regarding lack of knowledge of the order dated 29 December 2009 

gets support from the surrounding circumstances. It cannot, in the 

facts of the present case, be said that the explanation is fanciful or 

that it is only an excuse.

23.The question of prejudice and the long period of delay 

requires consideration. In paragraph 21.8 of 

Esha Bhattacharjee, 

the Supreme Court has observed:

“(viii)  There is a distinction between inordinate delay and a 

delay   of   short   duration   or  few   days,   for   to  the   former 

doctrine of prejudice is attracted whereas to the latter it may 

not be attracted.”24.The period calculated from 29 December 2009 is a long 

period. However, the case of the Petitioner is that he did not have 

knowledge of the order during this period and came to know 

about it only on 13 January 2015. There is no material before this 

Court showing that the order had been communicated to him 

earlier., this circumstance has to be given proper consideration 

while deciding whether the delay should be condoned.  

25.The   decision   in  Pathapati   Subba   Reddy    explains   the 

importance of the law of limitation. Paragraph 28.1 states:

“Law of limitation is based upon public policy that there 

should be an end to litigation by forfeiting the right to 

remedy rather than the right itself;”

15

wp13889-2018-J.doc

26.This principle cannot be lost sight of. The law of limitation 

cannot be ignored because a party wants to contest the matter on 

merits. At the same time, paragraph 28.3 states that Section 3 is to 

be construed strictly whereas Section 5 is to be construed liberally., 

what is required is to examine whether the explanation given by 

the Petitioner is sufficient so that the discretion to condone the 

delay can be exercised.

27. Paragraph 28.5 of Pathapati Subba Reddy states:

“Courts are empowered to exercise discretion to condone the 

delay if sufficient cause had been explained, but that exercise 

of power is discretionary in nature and may not be exercised 

even if sufficient cause is established for various factors such 

as, where there is inordinate delay, negligence and want of 

due diligence;”

28.Thus, showing sufficient cause is necessary. But even after 

sufficient cause is shown, the Court has to consider the conduct of 

the party, whether there was negligence and whether there was 

due diligence. In the present case, the Petitioner had participated 

in the original proceedings and had filed his reply. His case is that 

he   made   enquiries   regarding   the   order.   There   is   no   material 

showing that the order was communicated to him. According to 

him, he came to know about the order when the earlier record was 

called on 13 January 2015. On 17 January 2015 he applied for a 

certified   copy   and   pursued   the   statutory   remedy.   These 

circumstances do not show that after acquiring knowledge he 

deliberately remained inactive.

16

wp13889-2018-J.doc

29.The submission of Mr. Raut that a litigant cannot remain 

inactive   for  years   without   giving   a   satisfactory   explanation   is 

correct as a general proposition. The authorities relied upon by the 

Respondents emphasise diligence and bona fide conduct. However, 

those authorities cannot be understood to mean that every delay of 

a long period must necessarily be rejected without examining the 

explanation   in   the   facts   of   the   particular   case.   The   question 

whether sufficient cause is shown has to be decided on the facts 

and material of each case.

30. In Sheo Raj Singh, paragraph 32, the Supreme Court has 

stated:

“Thus said, there is no formula that caters to all situations 

and,, each case for condonation of delay based on existence 

or absence of sufficient cause has to be decided on its own 

facts.”

31.Therefore, the present case has to be considered on its own 

facts. The period between 29 December 2009 and 13 January 

2015 is certainly long. But the important question is whether the 

Petitioner has given a reasonably satisfactory explanation as to 

why the appeal was not filed during that period. On considering 

the material before me, I find that the explanation given by the 

Petitioner   gets   reasonable   support   from   the   surrounding 

circumstances. I cannot accept the submission that the mere fact 

that the Petitioner was represented by an Advocate creates a 

presumption   that   he   had   knowledge   of   the   order   dated   29 

December 2009. If prior knowledge of the order is to be attributed 

to the Petitioner, there should be some material showing service, 

17

wp13889-2018-J.doc

communication or actual knowledge of the order. In the absence of 

such material, knowledge cannot be presumed only because the 

Petitioner had participated in the earlier proceedings. The conduct 

of Respondent Nos. 1 and 2 is one of the circumstances which 

cannot be ignored. As pointed out by the Petitioner, while filing 

R.T.S. Appeal No. 55 of 2013, they did not refer to the earlier 

proceedings., when the earlier record was called for on 13 January 

2015, the order dated 29 December 2009 came to light and the 

said appeal was withdrawn. This circumstance does not decide 

whether the Petitioner's statutory appeal is correct or not. It is 

relevant only for considering the Petitioner's explanation regarding 

when the earlier order became known.

32.On considering the entire sequence of events together, I find 

that the explanation of the Petitioner cannot be treated merely as 

an excuse. The different circumstances give support to his case. 

There is no material showing that the order dated 29 December 

2009   was   communicated   to   him.   His   case   is   that   he   made 

enquiries regarding the order. The conduct of Respondent Nos. 1 

and 2 does not show that they had prior knowledge of the order. 

The earlier order came to light when the record was called for on 

13 January 2015. Therefore, the Petitioner acted within a short 

period. When all these circumstances are considered together, the 

explanation given by the Petitioner becomes acceptable. 

33.In view of the above, the reasoning given by the learned 

President   of   the   Maharashtra   Revenue   Tribunal   requires 

interference. The impugned order appears to have proceeded on 

the ground that the Petitioner ought to have made enquiries and 

18

wp13889-2018-J.doc

could   not   have   remained   silent   for   about   five   years.   That 

consideration is relevant and cannot be ignored. However, the 

specific case of the Petitioner that he had made enquiries and was 

informed that the order would be communicated to him was 

required to be considered. There is no material showing service of 

the order upon him. The conduct of Respondent Nos. 1 and 2 and 

the fact that the earlier order was disclosed only on 13 January 

2015   were   circumstances   which   required   consideration.   These 

circumstances   have   not   been   given   the   weight   which   they 

deserved. While considering an application for condonation of 

delay, the Court has to exercise its discretion carefully and on the 

basis of the material before it. The Supreme Court in  

Sheo Raj 

Singh

 has observed that an appellate power interferes “not when 

the order appealed is not right but only when it is wrong”. In the 

present matter, interference is required because the important 

circumstances which support the explanation of the Petitioner have 

not been considered., the refusal to condone the delay cannot be 

sustained. It is necessary, however, to make it clear that condoning 

the delay does not mean that the Petitioner's challenge to the order 

dated 29 December 2009 is being accepted. The merits of that 

challenge have not been examined by this Court in the present 

proceedings. Whether the order dated 29 December 2009 is legally 

correct or not, and whether the Petitioner is entitled to any relief 

under Section 6 of the Act of 1974, are matters which will have to 

be decided by the Maharashtra Revenue Tribunal after hearing all 

the concerned parties. At this stage, the limited question before the 

Court is whether sufficient cause has been shown for condoning 

19

wp13889-2018-J.doc

the delay.

34.I   have   considered   the   question   of   prejudice   to   the 

Respondents. The Respondents have not pointed out any specific 

prejudice which, in the facts of the present case, would require 

that the Petitioner be prevented from pursuing his statutory appeal 

at the threshold itself. If the delay is condoned, the Respondents 

will   still   have   full   opportunity   to   oppose   the   appeal.   Their 

objections on facts, law and merits will remain open before the 

Maharashtra Revenue Tribunal.Therefore, no final right of the 

Respondents is being decided by condoning the delay.

35.The principle of substantial justice is required to be kept in 

view. In paragraph 21.3 of 

Esha Bhattacharjee, the Supreme Court 

states:

“(iii) Substantial justice being paramount and pivotal the 

technical  considerations  should   not  be   given  undue  and 

uncalled for emphasis.”36.This principle does not mean that the statutory period of 

limitation can be ignored. It only means that where a party gives a 

reasonable explanation and the surrounding circumstances support 

that explanation, the statutory remedy should not be shut out only 

because there has been delay, without examining the cause shown 

for such delay.

37.Having considered the rival submissions, the material on 

record and the entire sequence of events, I record a finding that 

the Petitioner has shown sufficient cause for the delay in filing the 

appeal under Section 6 of the Act of 1974. I find that the material 

20

wp13889-2018-J.doc

on record does not establish gross negligence, deliberate delay or 

lack of bona fides on the part of the Petitioner. His conduct after 13 

January 2015 is relevant. In particular, he applied for the certified 

copy   on   17   January   2015   and   proceeded   with   the   statutory 

remedy.   This   conduct   supports   his   case   that   he   acted   after 

acquiring knowledge of the order.

38.The submission of Mr. Raut that the silence of the Petitioner 

for   nearly   five   years   amounts   to   gross   negligence   cannot   be 

accepted in the facts of the present case. The period is substantial. 

That fact has been taken into consideration. But the explanation 

given by the Petitioner for the said period is supported by the 

surrounding circumstances. For the limited purpose of deciding the 

application for condonation of delay, I accept the case of the 

Petitioner   that   he   came   to   know   about   the   order   dated   29 

December 2009 only on 13 January 2015.

39.For the reasons discussed above, the refusal to condone the 

delay cannot be sustained. The judgment and order dated 20 

December   2017   passed   by   the   learned   President   of   the 

Maharashtra Revenue Tribunal, insofar as it rejects the application 

of   the   Petitioner   for   condonation   of   delay,   is   required  to   be 

quashed and set aside. The delay deserves to be condoned so that 

Appeal No. TRB/APL/MUM/L-52/2015 can be heard and decided 

by the Maharashtra Revenue Tribunal on its own merits and in 

accordance with law.

40.In   view   of   the   foregoing   discussion,   and   upon   overall 

assessment of the material record,  the following order is passed:

21

wp13889-2018-J.doc

(i)  The Petition is allowed;

(ii)   The   judgment   and   order   dated   20   December   2017 

passed   by   the   learned   President,   Maharashtra   Revenue 

Tribunal, Mumbai, rejecting the Petitioner's application for 

condonation of delay in filing Appeal No. TRB/APL/MUM/L-

52/2015 under Section 6 of the Maharashtra Restoration of 

Lands to Scheduled Tribes Act, 1974, is quashed and set 

aside;

(iii)  The   delay   in   filing   Appeal   No.   TRB/APL/MUM/L-

52/2015 is condoned;

(iv)  Appeal   No.   TRB/APL/MUM/L-52/2015   shall   stand 

restored to the file of the Maharashtra Revenue Tribunal, 

Mumbai;

(v)  The   parties   shall   appear   before   the   Maharashtra 

Revenue Tribunal, Mumbai, on 21 September 2026, without 

requiring any fresh notice, subject to the directions of the 

Tribunal;

(vi)  It is clarified that this Court has not expressed any 

opinion on the merits of the Petitioner's challenge to the 

judgment and order dated 29 December 2009 passed by the 

Sub-Divisional   Officer.   All   questions   arising   in   the   said 

Appeal are kept open for consideration by the Maharashtra 

Revenue Tribunal;

(vii) The   Maharashtra   Revenue   Tribunal,   Mumbai,   shall 

hear and decide the said Appeal on its own merits, and in 

22

wp13889-2018-J.doc

accordance   with   law,   without   being   influenced   by   the 

observations made by this Court while deciding the present 

Petition   and   shall   decide   Appeal   within   6   months   from 

today;

(viii) The Petition is accordingly disposed of in the above 

terms.

(ix)  There shall be no order as to costs.

(AMIT BORKAR, J.)

23