G.D.A. Vs. CHATTAR SINGH

JUDGEMENT

(1.) This special leave petition is against the order by which the National Commission has not condoned the delay of 724 days in filing the Revision Petition. It is submitted that no limitation is provided for filing a Revision Petition. It is submitted that the National Commission cannot therefore refuse to condone delay. In our view this is submission which cannot be accepted. The whole purpose in establishing the Consumer Forums is to ensure that complaints can be disposed of expeditiously. If delays and laches were to be permitted the whole purpose would be defeated. In our view the Commission is absolutely right in having laid down, in the rules, that matters must be filed within a particular period. It is in the discretion of the Commission not to see that delays beyond that period be not condoned. In this case there is an inordinate delay of 724 days. That has rightly not been condoned.