HUDA Vs. RAMANAND DHAKA

JUDGEMENT

(1.) The Haryana Urban Development Authority (HUDA) has filed this revision petition against concurrent orders of the District Forum, Sonepat in Complaint No.180 of 2004 and of Haryana State Consumer Disputes Redressal Commission in First Appeal No.906 of 2005. The petition has been filed with inordinate delay of 326 days.

(2.) The application for condonation of this delay categorically states that, "The Hon'ble State Commission announced the order on 12.5.2011 and issued the first copy on 5.7.2011."

(3.) From the above, it is also clear that the revision petitioner has taken more than 13 months to file the petition, from the admitted date of receipt of the impugned order. This delay is sought to be explained in the following words:-