AMRUTLAL Vs. STATE OF GUJARAT

JUDGEMENT

(1.) The present writ petition has been filed seeking the following prayer :-

(2.) The brief facts leading to filing of the present writ petition are as under :-

(3.) Learned advocate Mr.Shah, has submitted that the father of the petitioners was not feeling well, hence, there has been delay in filing the revision application before the Tribunal. It is submitted that the Tribunal has illegally observed and rejected the revision application filed by the petitioners by observing that there has been delay and the application is barred by limitation. Thus, it is submitted that the impugned order may be set aside.