BHIKA PUNDLIK PATIL Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) These applications have been fled for getting the delay of 1227 days condoned in fling application for recall of order dtd. 6/9/2019 passed by this Court. The present applicants are the original claimants, who had fled the civil applications for condonation of delay as they intended to fle frst appeal challenging the award.

(2.) By order dtd. 29/3/2019, notices were issued to the respondents, however the copies of the applications were not supplied and therefore by order dtd. 29/4/2019 time was extended for supplying copies of applications to serve the respondents. That was not complied with and therefore on 6/9/2019 conditional order was passed by which time to supply copies was extended by two weeks, but it was also stated that if copies are not supplied within stipulated time, the matter would stand dismissed without further reference to the Court.

(3.) Heard learned advocate Mr. Jitendra Patil for applicants, learned APP Mr. A. M. Phule for respondent-State and learned advocate Mr. Rahul Tambe for Respondent No.4.