UNION OF INDIA Vs. VIJAY LAXMI

JUDGEMENT

(1.) WE have heard the learned Counsel for the petitioner on the application for condonation of delay of 65 days as well as on merits

(2.) THIS revision is directed against an order passed by the Rajasthan Consumer Disputes Redressal Commission, Jaipur in Appeal No. 1341 of 2004 dated 28.9.2004 confirming the order of the District Forum.

(3.) THE revision petition was filed on 2.3.2005. It was claimed that the petitioner being a Government Department could not file the petition directly as the matter had to be examined at various levels by various Government Departments and also required legal opinion. Unfortunately, the petitioner had not disclosed the date-wise movement of the file from one table to another table and the time spent at each table and Department. It does not show any urgency or importance of the matter. The approach is casual and it cannot be approved. This leads us to hold that the reasons given are inadequate and insufficient to condone the delay.