Devendra Kumar Upadhyaya - (1.) Heard learned counsel for appellants in both the appeals.
(2.) Notices to the sole respondent in both these appeals were issued by the Court; on 04.09.2018 in Second Appeal No.250 of 2018 and on 05.09.2018 in Second Appeal No.251 of 2018. As per the office report submitted on 27.10.2018, notice on the sole respondent in both these matters is deemed sufficient.
(3.) Since both these second appeals have been filed on similar grounds and the Court finds that similar substantial questions of law are involved in both these matters, these appeals are being decided by a common judgment and order. Substantial questions of law involved in these appeals which merit determination by this Court are: A. Whether finding recorded by the Real Estate Appellate Tribunal in respect of the appellant having failed to show sufficient cause for not filing First Appeal before it within limitation prescribed under section 44(2) of the Real Estate (Regulation and Development) Act, 2016 is based on wrong notion and on gross misconception of law ? B. Whether the Real Estate Appellate Tribunal was right in holding that the appellant had acted negligently and filed the appeal beyond limitation period ?;