K. PYDI NAIDU Vs. MADDI RAMANUJAYYA

JUDGEMENT

(1.) There is delay of 64 days in filing this revision petition. It is averred that the petitioner is an illiterate person and it took him time to find out the Delhi based Advocate to file this revision petition.

(2.) We are not satisfied with the explanation given by the petitioner. Such like pleas can be raised at any time by any litigant. The above said lame excuse does not impress us. This view is supported by the following authorities.

(3.) In Anshul Aggarwal v. New Okhla Industrial Development Authority, 2011 4 CPJ 63 (SC), it has been held that It is also apposite to observe that while deciding an application filed in such cases for condonation of delay, the Court has to keep in mind that the special period of limitation has been prescribed under the Consumer Protection Act, 1986 for filing appeals and revisions in consumer matters and the object of expeditious adjudication of the consumer disputes will get defeated if this Court was to entertain highly belated petitions filed against the orders of the Consumer Foras .