SHOBHA VASANT BHOIR Vs. POLICE COMMISSIONER

JUDGEMENT

(1.) Heard the learned Counsel for the parties.

(2.) Rule. Rule made returnable forthwith, and, with the consent of the learned Counsel for the parties, heard finally.

(3.) The challenge in this Petition is to an order dtd. 17/7/2025, passed by the Chief Settlement Commissioner in an application being No.2 of 2025, preferred to condone the delay in preferring Revision under Sec. 24 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954, whereby the Settlement Commissioner has condoned the delay of about six years in entertaining the Revision Application and, by the very same order, stayed the execution, operation and implementation of the Sanad (Conveyance) No.SDO/Plot/C-4/CDR-233/2019 granted in favour of the Petitioners, on 16/3/2019.