UNION OF INDIA Vs. P N SINGH

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) Vide judgment and order dated September 28, 2007 passed by the High Court in WPCT No. 208 of 2007 the Writ Petition filed by Union of India stood dismissed. Thereafter, Union of India moved Review Petition bearing No. RVW 19 of 2007 which stood allowed in the following terms:-