SURESH Vs. SPECIAL LAND ACQUISITION OFFICER

JUDGEMENT

(1.) Misc Civil No. 22437 of 2009 is for recalling the order dated 29-8-2007, passed by this Court dismissing the above appeal (MFA No. 4293 of 2006), which is an appeal filed under Section 54(1) of the Land Acquisition Act, for non-prosecution, not only by not making the appeal tenable and presentable, but also by not evincing any interest to prosecute the appeal, as none appeared for the appellants on that day and there was no representation for them. Misc Civil No. 2640 of 2010 is for condoning the delay of 799 days in filing the application for recalling the order dated 29-8-2007.

(2.) An application had come to be filed in IA 1/2007 for the purpose of recalling the order dated 29-8-2007. That application came to be, dismissed on 9-9-2008 with the following order:

(3.) Now, a further application in Misc. Civil No. 22437 of 2009 is filed, for recalling the order dated 29-8-2007, dismissing the main appeal for non-prosecution and another application in Misc. Civil No. 2540 of 2010 for condoning the delay in preferring the former application.