JAIPUR DEVELOPMENT AUTHORITY Vs. RAJESH VERMA

JUDGEMENT

(1.) On 1/7/2024 after hearing the Learned Counsel for the Appellants, this appeal was reserved for orders on IA/9370/2024 which has been filed by the Appellants seeking condonation of delay of 546 days in filing of the appeal. However, as per report of the Registry, there is a delay of 543 days after giving Covid exemption of 90 days from 1/3/2022 to 29/5/2022.

(2.) The only ground taken for condonation of delay in para 20 of their application is that the Appellants had not received the copy of the impugned order dtd. 28/2/2022 from the State Commission and they came to know about the same after passing of six months when they received it from the office on 9/8/2023.

(3.) The application of condonation of delay has been filed without providing details of dates to justify the delay sought to be condoned. The Counsel for the Appellants is also not able to give a plausible explanation based on extenuating circumstances warranting the delay. The application has been drafted without a reasonable explanation being given. The delay of 543 days has not been satisfactorily explained.