CHIEF MUNICIPAL OFFICER Vs. MANILA MUNNI DEVI

JUDGEMENT

(1.) Heard on I.A.No.4630/2013, an application for condonation of delay.

(2.) There is delay of seven years and 84 days in filing the present review petition.

(3.) It is pleaded in the application for condonation of delay that an application for compromise was filed on behalf of Municipal Council, however, no permission was taken from the Council in regard to compromise, hence, the Council was not aware about the fact of compromise. The President and CMO of the Council were hand in gloves, they did not inform the Council about the judgment. After seven years, contempt proceedings were initiated and the contempt case was registered as Cont. Case No.497/2013. Thereafter, notices were issued. Council received notice on 27.8.2013, then it came to the knowledge of the Council. Thereafter, certified copy of the judgment was obtained and review petition has been filed.