RAJVANSHI PRASAD Vs. STATE OF UTTARANCHAL

JUDGEMENT

(1.) Heard Sri K. S. Bora, learned counsel for the petitioner and Sri U. K. Uniyal, Sr. Advocate assisted by Sri Shobhit Saharia, learned counsel for the respondents and review applicants.

(2.) By the present review petition, the review applicant has prayed for reviewing and recalling the order dated 15th June, 2004 passed in Writ Petition No. 102(SB) of 2003 Rajvanshi Prasad Vs. State of Uttaranchal.

(3.) The review application was filed on 28-7-2005. Sri K. S. Bohra has opposed review petition on the ground of delay as well as on the ground of merit.