RAJASTHAN HOUSING BOARD Vs. RAM BABU GUPTA

JUDGEMENT

(1.) -HEARD the learned Counsel for the petitioner on the application for condonation of delay as well as on merits.

(2.) IT is mentioned in the application for condonation of delay that judgment was delivered on 17. 10. 2006 and certified copy was obtained on 30. 10. 2006. However, learned Counsel for the petitioner, Mr. P. N. Mudgal did not inform the Officers of the Housing Board that appeal was dismissed by the State Commission on 17. 10. 2006 and certified copy was lying with him. Shri G. S. Bagela, Resident Engineer, Division-V, Alwar, fell ill and remained on leave from 9. 11. 2006 to 16. 10. 2006, 29. 11. 2006 to 23. 12. 2006 and 15. 1. 2007 to 26. 1. 2007. Consequently, no step could be taken for contacting the Advocate. On 18. 1. 2007 Shri G. S. Gupta, Project Engineer (Sr.) obtained the copy from the Counsel, Mr. P. N. Mudgal. On 25. 1. 2007, opinion of the Director Law, Rajasthan Housing Board was taken. The Director Law gave his opinion on 27. 2. 2007 and, thereafter revision petition was filed. This application is not supported by any document whatsoever.

(3.) EVEN ordinary precaution has not been kept by filing affidavit. However, seeing that there is delay of 52 days and the fact of illness of Shri G. S. Bagela as mentioned in para 3 of the application, we allow the application for condonation of delay and the delay is condoned.