DELHI DEVELOPMENT AUTHORITY Vs. RAJESH TIWARI

JUDGEMENT

(1.) THIS revision petition has been filed by Delhi Development Authority with delay of 42 days. The condonation application gives the following explanation for delay: -

(2.) CLEARLY , there is an attempt to obfuscate the facts. There is no explanation of the time between 17.7.2012 when the impugned order was passed by Delhi State Consumer Disputes Redressal Commission and 29.10.2012 when the petitioner's counsel sent the internet copy. There is no explanation why neither the petitioner nor the counsel could access the concerned portal on the internet earlier than almost two and half months actually taken.

(3.) THE petitioner has sought to rely on the decision of Hon'ble Supreme Court of India in State of Haryana Vs. Chander Mani, 1996 3 SCC 132. We deem it necessary to point out that in subsequent decisions the Apex Court has taken a much stricter view of delay by the State institutions, if it is not sufficiently explained. Thus, in Postmaster General and others Vs. Living Media India Limited and another, 2012 3 SCC 563: -