STATE OF MADHYA PRADESH Vs. RAJMANGAL DEVELOPERS

JUDGEMENT

(1.) The present review petition is filed seeking review of the order dtd. 8/4/2024 passed in WP No.4392/2024.

(2.) Heard on IA No.994/2026, which is an application for condonation of delay.

(3.) In para 3, the respondents have given the various dates in a tabular form to make out a case for sufficient cause for condonation of delay. On going through the table and the averments made in the table, we find that it is nothing but stating about the movement of the file from one office to another in the government office, which is not sufficient to make out a case for condonation of a huge delay of more than 600 days.