MUNICIPAL CORPORATION BILASPUR Vs. NAVEEN CHOPDA

JUDGEMENT

(1.) The present revision petition has been filed by the petitioners challenging the order of the State Commission dated 30.08.2018 in Appeal No. FA/328/2018 whereby the petitioners have challenged the order of the District Forum dated 07.03.2018 in complaint case no. CC/345/2016 filed by the respondent.

(2.) Since the present Revision Petition has been filed with a delay of 365 days, IA No. 18924 of 2019, an application seeking condonation of delay has been filed alongwith this revision petition.

(3.) We have heard the arguments on the application seeking condonation of delay. It is submitted by the petitioner that delay had occurred because the Bilaspur Development Authority had been defunct for almost 15 years and it had become very difficult for it to trace the documents and understand the current and practical aspects for the implementation of the orders and for getting translation of the orders done. It is submitted that they had also learnt that flat allotted to the complainant had been illegally occupied by someone else, since the complainant had failed to occupy the same and so they found it difficult to get the order executed and hand over the possession of the flat to the complainant. It is submitted that they are doing their best to execute the order. On these submissions, it is submitted that delay is inadvertent and is liable to be condoned.