UNION OF INDIA Vs. RAJ TRIBAL AREAS DEV COP FED

JUDGEMENT

(1.) AS common question of law is involved in these revision petitions, they are disposed by this single judgment.

(2.) ALL these revision petitions, are directed against the orders dated 24.4.1996, passed by the Railway Claims Tribunal, Jaipur Bench, Jaipur, whereby the applications filed by the claimant respondents under Section 17 of the Railway Claims Tribunal Act, 1987 (hereinafter referred to as the Act) delay in filing the claims has been condoned.

(3.) THE applications were treated and registered as separate miscellaneous applications and notices were issued to the appellant to show as to why delay be not condoned. The Railway contested the applications by filing replies.