BANSI Vs. UNION OF INDIA

JUDGEMENT

(1.) Rev. Pet. 310/2008 & CM Nos. 12163/2008 (for stay) & 12164/2008 (for condonation of delay in filing the review petition) in RFA No. 453/1986

(2.) These review petitions were filed on 18th Aug., 2008 nearly seven years after the aforementioned order of which recall is sought. Accordingly, both the review petitions are accompanied by applications - CM Nos. 12159/2008 (seeking stay of the impugned order) and 12160/2008 (seeking condonation of delay) in Review Petition No. 309/2008 in RFA No.416/1986, and CM Nos. 12163/2008 (seeking stay of the impugned order) and 12164/2008 (seeking condonation of delay) in Review Petition No. 310/2008 in RFA No. 453/1986.

(3.) Notices in both the review petitions as well as in the applications for condonation of delay were issued on 26th Aug., 2008. On that date, an interim order was passed directing that, "till the next date of hearing, compensation over and above Rs. 50 per square yard along with solatium and interest accrued thereto be not released to the Appellants." That interim order has continued since then.