SYED TABSUM Vs. A SEETA RAMA RAJU

JUDGEMENT

(1.) THESE 2 revision petitions have been filed by the complainant - one against the order of the State Commission dated 7.2.2001 dismissing the appeal against the order of the District Forum giving certain directions regarding development of the land where the petitioner had purchased the plot. Against this order of the State Commission, no revision was filed in time and there was delay of 54 days. The cause for delay was that the order of the District Forum was mixed up with the file of the husband of the petitioner and could not be traced in time. State Commission did not find any merit in such excuse and felt that the appeal was time barred. Nevertheless, State Commission went into the merit of the case and upheld the order of the District Forum. It is found that 2 cheques valued Rs. 40,000/- given by the petitioner to the respondent/opposite party were bounced. This represented part of the consideration of the plot purchased by the petitioner. The petitioner had complained of non-development of the land. District Forum after going into the whole aspect of the matter ordered as under :

(2.) AGAINST this revision (R.P. 1625 of 2002) was filed on 20.8.2002 when the impugned order was of 7.2.2001. No sufficient cause has been shown for not filing the revision petition within a period of limitation i.e. 90 days. Accordingly, this petition is dismissed.