1. On a reference made by the Office, the matter is posted before this Court regarding the maintainability of the revision petition on the question of limitation. The short point that arises for consideration in this matter is whether the civil revision petition filed under S. 25 of the Madras Buildings (Lease and Rent Control) Act against the order passed by the Appellate Authority, after a delay of 268 days, which is beyond the period of 60 days prescribed under S. 25(2) of the Act, is maintainable. It is seen from S. 25 of the Act that the revision has to be filed within 60 days even after the provision to extend the time limit of 30 days is taken into consideration. In the instant case, even after deducting 60 days, there is a delay of 269 days. The limitation provided under the special Act for filing revision, inclusive of the permitted period under S. 25 of the Act is only 60 days. In C.M.P 2618 and 2619 of 1983 M.G Krishna Reddi and Co. 1983-2-MLJ (notes of recent cases) 4, Sathiadev, J. held —
“Held that the Supreme Court has taken the view inAIR 1974 SC 480 that if on an examination of the relevant provisions of the special enactment and by looking into the scheme of the special enactment and each of the remedies provided therein, it appears that the Legislature has intended to be a complete Code, then necessirily the provision of the Limitation Act would be excluded, even in the absence of an express exclusion. There is no section in the Act XVIII of 1960 to the effect that S. 4 to 24 of the Limitation Act would not apply in respect of matters arising under the Act. But when S. 25(2) not only prohibits and special period of limitation for preferring revision petitions in the High Court, to condone the delay in filing the revision within the prescribed period on sufficient cause shown, it being unlike what has been provided under S. 23 of the Act and having regard to the decisions of the Supreme Court in Mohamed Ashfar v. S.T.A.T Uttar Pradesh1 and Commissioner of S.T Uttar Pradesh v. Parson Tools and Plants, Kanpur,2 it has to be held that S. 25(2) confers a discretion in the High Court to allow further time not exceeding one month for filing of any such application, it is satisfied that the applicant has sufficient cause for not preferring the application within the time limit of one month, as specified in that sub-section. This of provision being similar to what came before the Supreme Court in Commissioner of S.T Uttar Pradesh v. Parsan Tools and Plants, Kanpur and Mohamed Ashfar v. S.T.A.T Uttar Pradesh, it has to be held that when such express exclusion is in-built the proviso to S. 25 (2), S. 5 of the Limitation Act would not be applicable, and hence the petition filed to condone the delay has to be dismissed as not maintainable.”
I am in respectful agreement with the view expressed by the learned Judge and hold that S. 3 of the Limitation Act cannot be invoked when such express exclusion is in-built in the proviso to S. 25(2) of the Madras Buildings (Lease and Rent Control) Act. Hence the revision is liable to be rejected as barred by limitation and it cannot be taken on file. Accordingly, the unnumbered Civil revision petition is rejected on the ground that it is barred by limitation.
VCS/RR.