SURESH Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) The present is an application to condone 591 days delay in preferring the application to review the judgment and order dated 7. 03.2013 passed by this High Court in W.P. No. 921/2012.

(2.) The new fact that the Final plot no.5 initially allotted to the applicant was included and was the part of the frst variation of the Town planning scheme no.1 at Shrirampur, was discovered from his friend Shri Porwal in October 2014. He received the relevant document under the Right to Information Act from the Arbitrator. Then the applicant applied for copies of the document and relevant maps to the Arbitrator on 21/10/2014 under the Right to Information Act. However, he had not received those documents till flling the present application. The applicant approached the lawyer with the photocopies of those documents in the Diwali Vacations in October 2014.

(3.) After the dismissal of his W.P. No. 921/2012, the applicant had undergone the heart operation on 13/14/4/2013 and was bedridden. The applicant's daughter had also sufered paralysis. Hence due to ailments and family problems, the applicant was not in contact with Mr. Porwal, who has fled a W.P. No. 5274/2012 for the same grievance. It is pending. The situation was beyond the control of the applicant. It is not deliberate. It is prayed to condone the delay in the interest of justice.