LUCKNOW DEVELOPMENT AUTHORITY Vs. SHANTI DEVI

JUDGEMENT

(1.) This revision is directed against the order of the State Commission, U.P. dated 17.11.2014 in first appeal No.2212/2013 whereby the State Commission dismissed the application of the petitioner for condonation of delay in filing of appeal and consequently dismissed the appeal.

(2.) The revision petition has been filed after the expiry of 90 days period of limitation as provided under Regulation 13 of the Consumer Protection Regulations, 2005 with a delay of 805 days as per the computation done by the Registry.It may be pointed out that in the application for condonation of delay the petitioner has not specified the exact quantum of delay in filing of the appeal.

(3.) Only explanation given for the delay in filing of the revision petition is that after receipt of the order under revision the file was sent to the concerned department for examining the desirability of filing the revision. At that stage the file due to inadvertence got tagged with some other files of disposed cases. Later on when all the files were being indexed subject file was found and it was immediately sent to the advocate for preparation of revision petition. Another reason given for delay in filing of revision petition is that some time was consumed in getting the records translated from Hindi to English.