- (1.) Leave granted. Whether suppression of a material fact would entail allowing of an application for condonation of 2205 days delay in filing a review application is the core question involved herein.
(2.) Appellants were owners of various tracts of lands situated in the town of Vadodara. 10,807 sq. meters of land in survey Nos. 345, 347/1 and 267 in Mazalapur were declared as surplus land under the provisions of the Urban Land Ceiling Act, 1976 (for short "the Act") by the competent authority. An appeal preferred thereagainst was dismissed by an Order dated 4.1.1988 by the appellate authority, stating; "As discussed above, no contention of the appellant is acceptable and there is no reason to interfere with the impugned order passed by the Competent Authority and therefore the following order is passed. The appeal of the appellant is dismissed. The impugned order dated 12/07/1984 passed by the competent authority is confirmed. The injunction orders passed by this office is vacated. The order be informed to the parties."
(3.) All contentions raised by the appellants were considered therein. It was allowed to attain finality.;