RADHACHARAN SHARMA Vs. STATE OF M P

JUDGEMENT

(1.) By invoking the jurisdiction of this Court under Article 227 of the Constitution, the petitioner has called in question the order dated 25.7.2012 passed by the Administrative Member of Board of Revenue.

(2.) By the impugned order, the Board has allowed an application for condonation of delay filed by the State Government. It is relevant to mention here that the impugned order Annexure P-1 is passed in a proceeding which were instituted by the State Government under Section 50 of the Madhya Pradesh Land Revenue Code (M.P.L.R.C.) after 23 years. In other words, the main matter was decided by the Board of Revenue 23 years back and review is filed after 23 years along with an application for condonation of delay. The said application was allowed by the authority below on the singular ground that prima facie it appears that a public interest is involved in this matter and, therefore, delay needs to be condoned. By condoning the delay, the matter is posted for arguments.

(3.) Shri V.K.Bharadwaj, learned senior counsel criticized this order by submitting that the order is bad in law and delay of almost 23 years could not have been condoned by the authority below. He relied on various judgments on this subject.