STATE OF MADHYA PRADESH Vs. VIJAY KUMAR

JUDGEMENT

(1.) The petitioner before this Court, State of Madhya Pradesh through its functionaries, have filed this present review petition for reviewing the order dated 10/8/2017 passed in Writ Petition No. 766/2017.

(2.) There is a delay of 164 days in filing the review petition. The respondents have stated that they have obtained the permission from the Law Department and the matter was pending with the Law Department and, therefore, the delay be condoned.

(3.) The respondents have not explained the day-to-day delay in filing the application u/Section 5 of the Limitation Act and, therefore, the application for condonation of delay deserves to be rejected and is accordingly hereby rejected. Even otherwise also there is no merit in the present review petition.