HUDA Vs. LAXMI CHAND

JUDGEMENT

(1.) HEARD Counsel for the petitioner.

(2.) APPEAL filed by the petitioner was dismissed by the State Commission on account of delay in filing the appeal by 1824 days. The explanation given by the petitioner/appellant before the State Commission was not accepted and it was found that there was no sufficient cause for condoning delay.

(3.) EVEN in spite of the fact that the appeal was dismissed by the State Commission on the ground of delay, the HUDA has filed this revision after 171 days of delay, which means that the HUDA did not learn any lesson from the dismissal of their appeal and continued its approach of delay in filing the matters before the Forum. According to the petitioner, the delay is of 115 days but according to the office report, the delay is of 171 days. The explanation for delay is given in paragraphs 2 and 3 of the condonation application, which reads as under: