Biswanath Somadder, J. - (1.) The records reveal that the appeal was filed in the year 1975. The same was dismissed on 30th July, 2002. Subsequently, by an order dated 2nd December, 2005, the appeal was restored. On 2nd May, 2007, the appeal was again dismissed - after its restoration - since no steps were taken on behalf of the appellants. It appears that the appellant No.2, Ajit Kumar Mondal died on or about 18th January, 2012. The other appellant, Rangini Mondal had died on or about 11th April, 2005. It further appears that Amulya Chandra Mondal, the appellant No.1 has also died quite sometime back. Amulya's wife Sushila Mondal died on or about 2nd December, 2011.
(2.) Now, after a period of almost five and a half years from the death of the appellant No.2, the heirs of the appellant Nos.1 and 2 have filed two connected applications on 14th March, 2018, of which, CAN 1930 of 2018, is for recalling of the order dated 2nd May, 2007, whereas CAN 1931 of 2018 is for the purpose of bringing on record the heirs of the deceased appellant Nos.1 and 2. Rangini, the appellant No.3, had sold her interest in the land in the year 1996 to Monoranjan Mondal much before her death, as alleged.
(3.) Earlier, on two occasions, i.e., on 07.06.2018 and 14.06.2018, both the applications were adjourned since the applicants had remained unrepresented.;