AMTHIBEN DEVJIBHAI RABARI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Present Civil Revision Application under Section 115 of the Code of Civil Procedure has been preferred by the applicants herein - original claimants by which the learned Reference Court has rejected the application submitted by the applicant herein - original claimants to condone the delay of 8 years and 9 months in preferring the Review Application in Land Reference Case.

(2.) Having heard the learned respective parties and considering the impugned order, it cannot be said that the learned trial Court has committed any error in rejecting the application submitted by the petitioners to condone the delay of 8 years and 9 months in preferring the Review Application. Learned advocate appearing on behalf of the applicants has failed to satisfy the Court and show any infirmity in the impugned order.

(3.) Hence, for the reasons stated above, there is no substance in the present Revision Application which deserves to be dismissed and is, accordingly, dismissed. Rule is discharged. No costs.