STATE OF CHHATTISGARH Vs. SUJAN SINGH KANWAR

JUDGEMENT

(1.) THE instant review petition has been filed by the State/applicant seeking review of the order dated 10.03.2010 passed by this Court in W.P.(S) No. 2214 of 2008 (Sujan Singh Kanwar & 27 others v.State of Chhattisgarh& Another) wherein the writ petition filed by the respondent No. 1 to 28, herein, was allowed.

(2.) THERE is a delay of 537 days in preferring this review petition for which, the applicant has filed an application for condonation of delay, reiterating the same grounds which appears to be the ground for review and further, that the applicant had sought withdrawal of the Writ Appeal No. 338/2011, preferred against the order dated 10.03.2010, with liberty to file this review petition. Thus, sufficient reasons have been shown. Delay is condoned.

(3.) THUS, the review petition, being devoid of merit, is accordingly dismissed.