AGRA DEVELOPMENT AUTHORITY Vs. OM PRAKASH GAUTAM

JUDGEMENT

(1.) THE petitioner has come in revision against order of the State Commission directing payment of interest @ 15% p.a. on a sum of Rs. 22,000. The interest is ordered to be paid upto the date of payment made by the Agra Development Authority (For short 'ADA') in compliance of Commission's order dated 30.5.2002. The complainant was held entitled to recover the same with costs of litigation throughout. The application for condonation of delay was filed along with revision. The delay, as per calculation chart prepared by the Registry, is of 72 days.

(2.) WE have heard the learned Counsel appearing for the petitioner.

(3.) THE reasons for delay in filing revision, as contained in the application for condonation of delay are, as under: