KUNJAYYAN Vs. STATE OF KERALA

JUDGEMENT

(1.) In these appeals filed under Order XLIII Rule 1(c) C.P.C. the appellants challenge the separate orders passed by the Land Acquisition Reference Court namely the court of the Subordinate Judge, Koliam, dismissing the restoration petitions preferred against the orders dismissing for default the reference applications filed by some of the claimants.

(2.) These appeals are directed against the orders passed by the Reference Court in the year 2007 rejecting as time barred the restoration petitions filed by the claimants seeking to restore the aforementioned land acquisition reference cases which were dismissed for default in the year 1999. The delay in filing these appeals was condoned by separate orders passed by this Court after hearing both sides.

(3.) We heard Advocate Sri. Johnson Gomez the learned counsel appearing for the appellants, Advocate Smt. Thushara James the learned counsel appearing for the requisitioning authority (I.R.E. Ltd.) and Advocate Sri. R. Githesh, the learned Government Pleader representing the State.