POOJA RANI Vs. VIMLA BISHT

JUDGEMENT

(1.) By means of present writ petition, the petitioner seeks a writ, order or direction in the nature of certiorari quashing the judgment and order dated 02.03.2017, passed by District Judge, Almora in SCC Revision no. 05 of 2016, Kumari Pooja Rani v. Smt. Vimla Bisht.

(2.) Learned revision court has refused to entertain S.C.C. revision only on the ground that the revision has been filed after 60 days, whereas the period of limitation is 30 days and no reason has been assigned for filing the S.C.C. revision late.

(3.) Section 5 of the Limitation Act, 1963, provides as under: