BHUBNAESHWAR DEVELOPMENT AUTHORITY Vs. PURNA CHANDRA SUBUDHI

JUDGEMENT

(1.) This revision is directed against the concurrent findings of the Foras below allowing the consumer complaint preferred by the respondent and directing the petitioner authority as under: -

(2.) The revision petition, however, has been filed with a delay of 115 days. Therefore, the petitioner has moved an application for condonation of delay being IA/3016/2016. The explanation for the delay is detailed in para-4 of the application which is reproduced as under: -

(3.) On reading of the above it is clear that the petitioner has tried to explain the delay by putting blame on the bureaucratic process as also that the junior counsel of the panel advocate had fallen sick. This explanation is not acceptable. Hon'ble Supreme Court in Post Master General and others vs. Living Media India Ltd. and another, 2012 3 SCC 563 has held as under: