STATE OF MAHARASHTRA Vs. UNION OF INDIA

JUDGEMENT

(1.) By way of present application, the applicants-State prays for condonation of delay of 440 day caused in filing review application in Writ Petition No.5312 of 2017. Perusal of the judgment and order of which the review is sought for shows that except applicants-State, the other respondents i.e. respondent Nos.1 to 4 herein, have not raised any challenge to the order of this Court till date. Respondent No.5 i.e. the original petitioner was represented through Mr Mantri, learned Counsel and today, Mr Mantri submits that he has been instructed to appear for respondent No.5.

(2.) In view of the aforesaid facts, it may not be necessary for this Court to issue notice to respondent Nos.1 to 4 and by consent of the parties, the application for condonation of delay and application seeking review of the order are heard.

(3.) Mr Mantri, learned Counsel for respondent No.5 vehemently opposes both the applications. Insofar as application for condonation of delay is concerned, it is the submission of Mr Mantri that there is absolutely no reason coming forward to explain the inordinate delay of 440 days, caused in filing review application.