NAGAR PANCHAYAT PIPLIYA MANDI Vs. PRABHA SHRIVASTAVA

JUDGEMENT

(1.) Ia No. 6053/2015 is an application for condonation of delay.

(2.) There is delay of 62 days in filing the review. The delay stands condoned. The review is heard on merits.

(3.) The present review petition has been filed for reviewing the order dated 29/4/2015 passed by this Court in W.P.No. 12307/2013 directing the respondents to pass appropriate order in respect of regularisation of the petitioner and to extend the same benefit which has been extended to one Gopal Rathore.