N JAYARAM Vs. COMMISSIONERBANGALORE DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) THE petitioner herein has sought for review of the Judgment dated 23/05/2011 passed in Writ Appeal No.504/2006.

(2.) ALONG with this petition, petitioner has filed I.A.No.I/2012 for condoning the delay of 266 days in filing the petition.

(3.) AFTER careful perusal of the statements made in the affidavit, it emerges that, there is a delay of 266 days in filing this petition and the said delay has not been explained satisfactorily by assigning cogent and valid reasons as to on which date he has applied for the certified copy of the judgment and on which date he has obtained the same etc.. The explanation offered by him in the affidavit for condoning the delay is omnibus in nature and much credibility cannot be given to the said explanation. The petitioner is bound to explain each day's delay satisfactorily and in view of non explaining the delay satisfactorily by assigning cogent reasons, I.A.No.I/2012 is dismissed as mis-conceived and consequently, the review petition also stands dismissed. Ordered accordingly.