DEPUTY COLLECTOR Vs. DOMINGOS JOSE

JUDGEMENT

(1.) Heard Ms. S. Pinto for the applicants in both these applications. Mr. J.A. Lobo for the respondents in Misc. Civil Application No.20/2021 and Ms. Sampada Poll for the respondents in Misc. Civil Application No.21/2021.

(2.) Both these Misc. Civil Applications seek condonation of delay of 86 days in instituting the Civil Revision Applications.

(3.) Ms. S. Pinto points out that after the impugned order dtd. 7/1/2019 was made a review was applied. She points out that there was some issue of certified copy and, thereafter, the matter had to move to various officers to seek opinion and approvals for instituting these revision petitions. She points out that the issues in both these matters concern calculations of compensation and some time was spent for that purpose as well. She submits that there are no malafides involved and sufficient cause has been shown.