(1.) This review petition has been filed by the petitioner for review of the order dt.10.2.2010 passed in W.P. No.1318/2009.
(2.) There is delay in filing the review petition, hence, the petitioner filed an application for condonation of delay (I.A.No.288/2013).
(3.) We have heard the matter on merits as well as on application for condonation of delay.