MD. MUSLIM ANSARI Vs. BRIGADIER RAVI KUMAR

JUDGEMENT

(1.) This case is taken up through video conferencing.

(2.) The present Interlocutory Application has been filed for condonation of delay of 193 days in filing the present revision application on the ground that the delay so caused is not intentional rather the petitioner has been continuously pursuing the legal remedies before different forums.

(3.) On the other hand, learned counsel for the opposite party submits that the appeal preferred by the petitioner before the Deputy Commissioner, Ranchi and the revision preferred before the Commissioner, South Chotanagpur Ranchi were only to somehow continue with illegal possession of the premises. It is further submitted that the petitioner, without even filing any proper application against execution of eviction order and decree before the competent court had earlier filed a writ petition being W.P.(C) No.3024 of 2021 just to delay the execution proceeding. The petitioner continued with unnecessary litigations with ill motive to deprive the opposite party of the fruits of the said decree.