Genuine ill-health may justify condoning delay in revision, subject to payment of rent arrears.

The petitioner challenged an eviction notice dated 5 May 2025 issued by the second respondent.

He filed a revision before the first respondent on 8 July 2026, claiming that ill-health had prevented him from filing within time; the revision was rejected on 13 July 2026 as delayed by 337 days.

The respondents stated that the petitioner owed Rs. 35,95,284 in rent.

The petitioner sought, among other reliefs, condonation of delay and a decision on the rent dispute.

Whether the petitioner’s 337-day delay in filing the revision against the eviction notice should be condoned on the ground of ill-health.

Whether the petitioner’s possession should be protected pending the first respondent’s decision on the revision.

The Court exercised its jurisdiction under Article 226 of the Constitution of India.

The order reflects the Court’s assessment that the petitioner’s explanation for delay was genuine and its decision to make condonation conditional on payment towards rent.

The Court accepted the petitioner’s ill-health as a genuine explanation for the delay and therefore set aside the rejection of the revision on limitation grounds.

Given the respondents’ assertion of substantial rent arrears, it conditioned condonation on payment of Rs. 10,00,000 to the Temple. It also considered interim protection appropriate while the revision remained pending.

On proof of payment, the first respondent must take the revision on record and decide it on merits, in accordance with law and after giving the petitioner an opportunity to be heard, within four months.

The respondents must not interfere with the petitioner’s possession until the revision is disposed of.

No costs were ordered.