JAGDISH PRASAD JAISWAL Vs. STATE OF U P

JUDGEMENT

(1.) This application has been given for condonation of delay. From the report of the Stamp Reporter it would appear that the revision was within time upto 12th July, 1994. The revision was presented before the Joint ' Registrar on 13.5.1994. It appears that it was subsequently taken back on 20.5.1994 by the learned Counsel and it was again filed on 27.7.1994. In para 4 of the application it is stated that thereafter when the file was taken back, it remained missing upto 27.7.1994. The explanation given for this delay is wholly unacceptable. By the impugned order the revision has been allowed and case has been remanded back to the court for passing fresh order under Section 133, Code of Criminal Procedure after giving hearing to parties and obtaining report from engineer. Applicant will have full opportunity to contest.

(2.) For the reasons aforesaid, I do not find it a fit case for interference. The revision is rejected.