RAM BABU SHARMA Vs. NARENDRA SINGH YADAV

JUDGEMENT

(1.) The present review petition has been preferred for reviewing of the order dtd. 30/6/2023 passed by this Court in Writ Petition No.5526 of 2014.

(2.) The present review petition has been preferred with a delay of 147 days and the ground in the application under Sec. 5 of the Limitation Act for delay in filing the present review petition was attributed to the illiteracy of the petitioners and ignorance of law, on account of which, the said review petition could not be preferred within the period of limitation of 30 days after passing of the impugned order. Thus, it was prayed that delay be condoned and order dtd. 30/6/2023 be recalled and reviewed.

(3.) After hearing counsel for the petitioner and perusing the record, this Court doesn't find any illegality or perversity in the impugned order nor there is any error apparent on the face of record which could be pointed out by the counsel for the petitioners except for the fact that the certain documents which were filed alongwith the reply in the writ petition were not considered.