LUCKNOW DEVELOPMENT AUTHORITY Vs. ANOOP KUMAR

JUDGEMENT

(1.) LEARNED counsel for the petitioner present.

(2.) THERE is delay of 554 days in filing this revision petition. The petitioner has moved an application for condonation of delay in filing the revision petition. The delay has been explained in paras 4, 5 and 6 of the application which are reproduced as under:

(3.) THERE is huge delay in filing the present revision petition. The name of the panel lawyer was not disclosed. His affidavit also did not see the light of the day. It is the duty of the petitioner to go to the office of the advocate and get the next date of hearing. It shows negligence, inaction and passivity on the part of the petitioner.