GOVIND PRASAD Vs. YASHVEER SINGH

JUDGEMENT

(1.) THIS is a review petition against my order dated 7-11-99 passed in Reference No. 24 of 94-95/Bahraich.

(2.) THE review petition has been filed on 15-4-2000 and is clearly beyond time. No separate application seeking condona­tion of delay under Section 5 of Indian Limitation Act has been filed. A prayer has been made in the review petition itself that the delay in filing the review petition be condoned.

(3.) THE delay in filing the review peti­tion has not been explained satisfactorily. I have however, considered the case on merits. A perusal of the record reveals that the learned Additional Commissioner has given cogent reasons in support of the recommendation. While deciding the ref­erence I gave my careful consideration to the matter and agreed with the view taken by the learned Additional Commissioner. No error or mistake apparent on the face of the record in the order under review has been pointed out.