FILOMENA SALDANHA Vs. SUNIL KOHLI

JUDGEMENT

(1.) The petitioners have approached this Court challenging an order dtd. 8/1/2019, passed by the District Court, whereby an application for condonation of delay filed on behalf of the respondent no.1 has been allowed and delay has been condoned.

(2.) The aforesaid Civil Revision Application was filed along with the application for condonation of delay by the respondents to challenge judgment and order dtd. 3/7/2015, passed by the Director of Panchayats. After considering the contentions of the rival parties, the Director of Panchayats, allowed the appeal filed by the petitioners herein and directed as follows:

(3.) It is significant that clause (4) of the above quoted order directed that access of 3 mts shall be maintained concerning the property in question.