STATE OF M.P. Vs. KAMLA DOORWAR

JUDGEMENT

(1.) HEARD on IA 3161/2014 an application for condonation of delay in filing this review petition.

(2.) THIS review petition for review of the order dated 24/2/2006 passed by this Court in WP 1048/2006.

(3.) WE have perused the application for condonation of delay. In the application, there is no mention to the effect that there is delay of how many days in filing the review petition. It shows carelessness of the Department. It is mentioned in the application for condonation of delay that when notice of contempt was received, then this review petition has been filed. In our opinion, there is inordinate delay of near about eight years in filing this review petition.