WAGHJAI DEVI ENDOWMENT TRUST Vs. SANJIV KASHINATH VARE

JUDGEMENT

(1.) In these three petitions common questions of law and facts arise and, therefore, they were heard together and are being disposed of by this common judgment.

(2.) Rule. By consent, Rule made returnable forthwith.

(3.) In all these three petitions the petitioners challenge the orders passed by the Appellate Authority rejecting the applications for condonation of delay in filing the appeals. In Writ Petition No. 5890 of 2006, there was a delay of 2 years and 10 months in filing the appeal. In Writ Petition No. 5887 of 2006, the delay was of 83 days in filing the appeal. In Writ Petition No. 5891 of 2006, the delay was of 3 months and 6 days in filing the appeal.