COLLECTOR, DEHRADUN Vs. HARISH JOSHI

JUDGEMENT

(1.) These two First Appeals, being First Appeal No. 107 of 2018, Collector, Dehradun and another v. Harish Joshi and others, and First Appeal No. 106 of 2018, Collector, Dehradun and another v. Shri Bhaskara Nand Joshi and others, have been preferred under Sec. 54 of the Land Acquisition Act, as against the impugned awards, which were under challenge.

(2.) Despite of several opportunities being granted, when the Court fee was not remitted, the matter was taken up in the light of the provisions contained under Order VII, Rule 11 (c) of the C.P.C., and the same was decided by this Court by the judgment of 29/8/2019, holding thereof, that since the requisite court fee has not been remitted, the plaint deserves to be rejected, in view of the provisions contained under Order VII, Rule 11 (c).

(3.) The aforesaid judgment of 29/8/2019, as rendered in each of the First Appeal is sought to be reviewed by preferring a Review Application on 15/10/2022, alongwith the Delay Condonation Application, seeking condonation of 305 days of delay in each of the Review Application.