JESTERWELL KHARSHANDI Vs. COLLECTOR, RI-BHOI DISTRICT

JUDGEMENT

(1.) Heard Mr. R. Debnath, learned counsel for the petitioner as well as Ms. M. Dev, learned counsel for the respondent No. 2. Mr. J.N. Rynjah, learned GA appears for the respondent No.1/Collector, Ri-Bhoi District, Nongpoh.

(2.) Upon hearing the parties, this Court is made aware that the petitioner has filed an application under Sec. 115 of the Code of Civil Procedure, being aggrieved and dissatisfied with the order dtd. 9/12/2024 passed by the Court of the learned Special Judicial Officer, East Khasi Hills District, Shillong in Misc Case No. 29(H) of 2024.

(3.) However, in course of filing of the said Civil Revision Petition, according to the learned counsel for the petitioner, there has occurred a delay of 18 days, this calculation being taken after considering the fact that after the passing of the said order dtd. 9/12/2024, the certified copy was applied for on 10/12/2024. But for the ensuing winter holidays when the civil court was closed, the certified copy was received only on 19/2/2025. Given the time required to file the revision petition, which is 90 days following the order, the same ought to be filed within 8/3/2025. Again, on account of the death of the elder brother of the petitioner on 1/3/2025, following the bereavement period, the said revision petition was able to be filed only on 18/3/2025, thereby incurring a delay of 18 days.