AGRA DEVELOPMENT AUTHORITY Vs. SHAHJAHAN NASEEM

JUDGEMENT

(1.) THE appeal filed by the present petitioner was dismissed by the State Commission on account of delay of 8 months, which had not been satisfactorily explained.

(2.) WE have heard the learned Counsel for the parties.

(3.) THE explanation given for delay in filing the appeal is that the papers were sent to Property Section on 15.9.2007, and the relevant papers were tied in another pending file and as such, no action was taken till 11.4.2008. This explanation was rightly not accepted by the State Commission on the ground that the same was a mere lame excuse and it pointed out the arbitrary way of working of the petitioner. On the expiry of period of limitation a valuable right accrues in favour of the other party and the same cannot be set at naught unless sufficient cause is shown. In the case before us, the cause shown could not be considered sufficient and as such, the revision petition is liable to be dismissed on this account alone.