GAURI SHANKAR MANDIR TRUST Vs. ADDITIONAL COMMISSIONER ADMINISTRATION

JUDGEMENT

(1.) THIS is Review Application M. C. C. No. 1688 of 2007, for review of the judgment and order dated 25/9/2007, passed in Writ Petition No. 743 of 2001 (M/s ).

(2.) THE aforesaid application is accompanied with Delay Condonation Application No. 3672 of 2007. The cause shown for delay in filing the delay condonation application is found sufficient.

(3.) THEREFORE, the delay condonation application is allowed. The delay is condoned. (Application No. 3671 of 2007 seeking permission to file the aforementioned review application before this Court also stands allowed ). Also, heard learned counsel for the parties and perused the judgment and order sought to be reviewed.