M.S. Sonak, J. - (1.) Heard Mr. Ganesh Patil, learned counsel for the applicants and the learned Assistant Government Pleaders Mr. A.M. Phule, Mr. S.P. Deshmukh and Mr. K.N. Lokhande for the respondents in the respective matters.
(2.) Rule. With consent of the parties and at the request of learned counsel, rule is made returnable forthwith.
(3.) These are revision applications taken out in terms of Section 18(3) of the Land Acquisition Act, 1894 (said Act), as applicable to the State of Maharashtra, to question order dated 21.9.2017 made by the Deputy Collector (Land Acquisition) rejecting the applicants' application seeking reference under Section 18 of the said Act, for nonpayment of Court fees within the prescribed period.;