EXECUTIVE ENGINEER Vs. VAGHELA NATVARJI BECHARJI

JUDGEMENT

(1.) Learned advocate Mr. Vibhuti Nanavati states that he has instructions to appear on behalf of the respondents who are the legal heirs of the deceased and have already filed an application for appropriate orders before the Reference Court since the original claimants have expired during the pendency of the reference.

(2.) In view of above statement, the present applications filed at the instance of the acquiring body for condonation of delay under Sec. 5 of the Limitation Act as well as for bringing the legal heirs on record would not survive and stand disposed of.

(3.) As and when such applications filed by the legal heirs of the deceased are accepted and new judgment and orders are drawn, it would be open for the present applicant/appellant to do the needful in the first appeals which have been filed before this Court.