VEER SINGH BISHT Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Delay Condonation Application CLMA No. 9634 of 2019 Mr. D.S. Mehta, learned counsel for the petitioner. Mr. A.K. Bisht, learned Standing Counsel for the State / review applicant.

(2.) The application seeking condonation of 445 days' in pursuing the review is not opposed and the delay is, therefore, condoned.

(3.) Review Application MCC No. 669 of 2019 This application is filed seeking review of the order passed by the Division Bench of this Court on 26.03.2018. In the order under review, the Division Bench took note of the submission of the learned counsel for the petitioner that the lis was squarely covered by the judgment rendered in WPSB No. 55 of 2011 dated 20.06.2012, and thereafter disposed of the writ petition in terms of the said judgment. The review applicants herein were directed to consider the case of the petitioner, in view of the ratio of the judgment, within ten weeks.