SUNIL KUMAR Vs. ADMINISTRATOR, NEW MANDI TOWNSHIP, PUNJAB

JUDGEMENT

(1.) This common order shall decide both the revision petitions, detailed above, which are between the same parties as common question of law and facts of law arise.

(2.) There is delay of 196 days in filing both the revision petitions. In both the cases, the petitioner has moved applications for condonation of delay. The delay is explained in paras 2, 3, 4 and 5, which are reproduced as under:

(3.) This must be pointed out that the petitioners had purchased the houses in an open auction held on 4.10.2006. The District Forum allowed the complaint. The State Commission partly admitted the claim. The State Commission vide its order dated 8.11.2012 passed the following short order: