SOMABHAI MULCHANDBHAI PATEL Vs. DISTRICT REGISTRAR

JUDGEMENT

(1.) Mr.M.R.Mengdey, Ld.Asst.Govt.Pleader appears for the respondent No.1. Respondent Nos 2 and 3 though served not appeared. With the consent of parties matter is taken up for final hearing.

(2.) . Mr.Mehta for the petitioners submits that the tribunal has rejected the appeal of the petitioners as per order dated 30.6.01 on the point of condonation of delay and he submits that though the petitioners had explained the delay the tribunal has not properly considered the same. Mr.Mehta submitted that there is a goods case on merits and therefore he submitted that if the appeal is not decided on merits the petitioners would suffer a lot.

(3.) . At last, Mr.Mehta submitted that the petitioners are ready and willing to bear the costs if the matter is remanded to the tribunal for deciding the appeal on merits.