LUCKNOW DEVELOPMENT AUTHORITY Vs. VISHESHWAR PRASAD

JUDGEMENT

(1.) As per the record of the Registry, there is a delay of 384 days in filing of this Revision Petition. The petitioner filed IA No. 9497 of 2023 seeking condonation of delay for 383 days. As per the said IA, the impugned order was passed on 8/4/2022. Thereafter, the concerned Advocate perused the documents/ records and final judgment and submitted his report to the Chief Legal Advisor of the Petitioner for further decision. The Chief Legal Advisor perused the impugned order and the report submitted and recommended for filing the instant Revision Petition. Thereafter on 9/12/2022, the panel counsel of the Lucknow Development Authority, Mr. UN Mishra, learned Advocate was assigned to file the Revision Petition and all related documents were forwarded on 7/1/2023 for drafting and filing of the same. Since several documents were in Hindi the same were translated, and the petition was drafted and forwarded to the department for approval. After approval of the petition, the affidavits were signed and attested by the authorized representative in Delhi on 16/7/2023.

(2.) The learned counsel for the petitioner argued that the delay occurred in filing of the present revision petition due to inherent Departmental procedures. According to him the delay is natural, because in Government Office some formalities are required to be completed in moving the file from one table to another because of which the same is delayed. If the delay occurred due to departmental proceedings that keeping in view of the compendious of decision in which prima facie several types of errors are noticeable. The learned counsel forcefully argued that the delay in filing of the Revision Petition is neither deliberate nor intentional, but because of the above-mentioned reasons and sought condoned of 384 days of delay.

(3.) As regards period of limitation for filing of a Revision Petition, Regulation 14 of the CP (Consumer Commission Procedure) Regulations, 2020 inter alia stipulate that: