U.P. Awas Evam Vikas Parishad vs Brij Kishore Pandey

PRESENT Revision Petition has been filed with a delay of 111 days, which is over and above the statutory period of 90 days given for filing the Revision Petition. Under the Consumer Protection Act, the consumer fora are supposed to decide the complaint within a period of 90 days from the date of its filing and, in case, some evidence is required to be led, then within 150 days. Delay of 111 days cannot condoned without showing sufficient cause.

WE have gone through the application for condonation of delay. Petitioner has not explained the day-to-day delay. The only reason given is that the file was moving from table to table. It is further stated that the petitioners were proceeded ex parte for non-appearance and, therefore, they came to know about the order later. After the cases are decided under the Consumer Protection Act, a copy of the order is sent to the parties concerned immediately. Plea that the petitioner did not come to know about the order passed by the District Forum cannot be accepted. Revision Petition is dismissed on the ground of delay. Even on merits, petitioner has no case. Dismissed.