STATE OF CHHATTISGARH Vs. PUNAI BAI

JUDGEMENT

(1.) IA No.1 of 2015, application for condonation of delay in filing the review petition is allowed and accordingly delay is condoned.

(2.) It is pertinent to note that this court while disposing of Writ Petition (S) No. 5903 of 2014 on 31.03.2014 took note of decision dated 26.02.2015 passed by the Division Bench of this court in Writ Appeal No.1073 of 2012. Subsequently, the State had filed a review petition before the Division Bench against the order passed in Writ Appeal No.1073 of 2012. It is fairly admitted by the State that review petition filed against Writ Appeal No.1073 of 2012 has been dismissed.

(3.) In view of the fact that review petition before the Division Bench having been dismissed, the main ground for recalling of order dated 31.03.2015 passed in Writ Petition (S) No. 5903 of 2014 does not have any further merit. Even otherwise, the ground of challenge raised by the Petitioners in the instant review petition are beyond the scope and ambit of review jurisdiction of this court.