POST MASTER & ANR. Vs. KANHAIYA LAL

JUDGEMENT

(1.) This revision is directed against the concurrent findings of the Fora below directing the petitioners/opposite parties as under: -

(2.) Learned counsel for the petitioners has contended that the delay in filing of revision petition is unintentional. The delay has occurred only because of the bureaucratic procedure, which is required to be followed by the government agencies.

(3.) Before adverting to the contention of learned counsel for the petitioners, it would be useful to have a look at the law relating to the condonation of delay.