M.M.KUMAR, J. - (1.) THIS petition is directed against the order dated 27.11.1998 (Annexure P5) passed by the Deputy Registrar, Co-operative Societies, Sangrur. The appeal under Section 68 of the Punjab Co-operative Societies Act, 1961 filed against the aforementioned order of the Deputy Registrar has been dismissed on 12.5.2006 on the ground that there was delay of more than seven and a half years and no reasons were substantiated for condonation of delay. The revision petition filed by the petitioner also met the same fate when order dated 16.1.2007 (Annexure P8) was passed by the Secretary, Co-operation (A), Punjab, Chandigarh, dismissing it on the same ground.
(2.) WE have heard the learned counsel at some length and find that the order dated 27.11.1998 (Annexure P5) has been passed in accordance with law but subsequently the remedy of appeal and revision has been availed of by the petitioner after unexplained and unjustified delay. It is well settled that if the delay is not explained then stale claims cannot be gone into by the Courts. WE find no infirmity in the orders dated 27.11.1998 (Annexure P5), dated 12.5.2006 (Annexure P6) and dated 16.1.2007 (Annexure P8). Accordingly, the writ petition fails and the same is dismissed.;