KOLI JETHAJI VAHAJI Vs. KOLI DARGHAJI POPATJI

JUDGEMENT

(1.) Rule. Learned advocate, Shri V.C.Vaghela, appearing on behalf of the respondents waives service of notice of rule. With the consent of learned advocates appearing on behalf of respective parties, present application is taken up for final hearing today.

(2.) Present Civil Application under Section 5 of the Limitation Act has been preferred by the applicant to condone the delay of 1521 days in preferring the revision application.

(3.) At the outset, it is required to be noted that it is the specific case on behalf of the applicants that they did not receive and/or was served with the copy of the impugned order passed by Deputy Collector, Tharad passed in Revision Application No.1 of 2004. To confirm the same, this Court called upon the Deputy Collector, Tharad to remain present before this Court with the Record and Proceedings of Revision Case No.1 of 2004 and also submit on Affidavit whether order passed in Revision Application No.1 of 2004 was sent to the respective parties at the relevant time or not.