2018 (3) ABR 134 ::(2018) 2 AllMR 621 (BOM) ::(2018) 1 Bom CR 78 ::(2017) 6 Mah LJ 723

Bombay High Court

Hon'ble Judge(s): C. V. Bhadang , J

(A) Goa Panchayat Raj Act (14 of 1994) , S.201B(2), S.239B— Limitation Act (36 of 1963) , S.5, S.29(2)— Revision - Delay in filing - Condonation of - Limitation of 30 days provided for filing revision - Word 'shall' used in S. 201-B does not exclude provision regarding condonation of delay - By virtue of S. 29(2) of Act (1963) provisions of Ss. 4 to 24 of Act (1963) would be applicable as not expressly or impliedly excluded by Act (1994) - Provisions of S. 5 of Act (1963) applicable - Delay can be condoned. (Para 9 10 14 19 22) (B) Goa Panchayat Raj Act (14 of 1994) , S.201B, S.239B— Revision - Condonation of delay - S. 239-B providing for limitation used words 'appeal or petition' - Word 'revision' not used therein - However words 'petition' and 'application' are used interchangeably - Revision under S. 201-B is in nature of application or petition to District Court - S. 239-B applicable to revision filed under S. 201-B. Words and Phrases - Words 'petition' and 'application' - Are used interchangeably. (Para 14) .....