NATHUBHAI SOMABHAI Vs. THAKORBHAI D RANA

JUDGEMENT

(1.) . Heard learned counsel Shri Jadeja for the petitioners. Though served no one was present for the sole respondent.

(2.) . Learned counsel Shri Jadeja for the petitioner submitted that the learned Tribunal committed grave error in dismissing Revision Application No.TEN.B.S.39/91 filed by the petitioners before it only on the ground of limitation without going into the merits of the case. He submitted that by dismissing the petition on the technical ground like limitation, the Tribunal has committed grave error instead of doing substantial justice the learned Tribunal proceeded to decide the matter on technical grounds, therefore, he submitted that the impugned order at Annexure-C passed by the learned Tribunal be quashed and set aside and the matter be remanded to the learned Tribunal to decide it in accordance with law.

(3.) . In support of his submission Mr.Jadeja, learned counsel for the petitioners placed reliance on the judgment of the Hon'ble Supreme Court in case of Collector, Land Acquisition, Anantnag Vs. Mst.Katiji reported in AIR 1987 SC 1353.