STATE OF U. P. Vs. KHUSHNOOR KHAN

JUDGEMENT

(1.) Heard Shri Raghvendra Singh, learned Advocate General appearing for the review applicants-State Authorities on the prayer for condonation of delay in filing the review petition and perused the records.

(2.) The State of U. P. seeks review of the judgment and order dated 19.04.2016 passed by this Court in Writ Petition No.1701 (S/B) of 2000 whereby the writ petition was dismissed. There is a delay of about 1730 days in filing the review petition from the date of judgment under review herein.

(3.) The judgment and order dated 19.04.2016 which is under review before us was earlier challenged by the State of U. P. by way of filing Special Leave Petition No.7563 of 2017 with a delay of 252 days and the same was dismissed on the ground of delay by Hon'ble Supreme Court vide its order dated 05.07.2017. Thus, from the date Special Leave Petition was dismissed, there is a delay of about 1335 days in preferring the review petition.