YAMUNAVVA Vs. DY COMMISSIONER BAGALKOT DISTRICT BAGALKOT

JUDGEMENT

(1.) THIS review petition is liable to be dismissed for more than one reason. The order sought to be reviewed is dated 7-12-2001 but the review petition was filed on 21-4-2006. Firstly, there is a delay of 1665 in filing this petition. No application is filed for condonation of delay. Secondly, no provision of law is mentioned. Thirdly, deficit Court fee of Rs.50/- is not paid. Fourthly, verifying Affidavit is not filed. Fifthly, index is left blank. Even after the office raised objections in this regard and despite granting time to comply with the same, nothing has been done. Therefore, the review petition is liable to be dismissed not only for delay and laches but also for non-compliance of office objections.

(2.) EVEN on merits also, there is no ground to review the order passed in the writ petition. On a perusal of the order sought to be reviewed it is seen that this Court has found that petitioner has no locus standi in the matter. That apart, the writ petition was also considered on merits. Therefore, apart from the lapses on the part of the counsel for the petitioner, it is not a fit case for review of the order. Review petition is devoid of merit and liable to be dismissed.