RITA MITRA Vs. NARAYAN SWARUP NIGAM

JUDGEMENT

(1.) On August 17, 2018, an order was passed disposing of a bunch of Public Interest Litigations, the operative portion whereof reads as follows:

(2.) An application for review of the said order being RVW 144 of 2018 was taken out by the State. Such application was in effect for extension of time to comply with the order dated August 17, 2018. An order dated November 16, 2018 was passed in RVW 144 of 2018, the operative portion whereof reads as follows:

(3.) The said review application was listed before the concerned Division Bench again on August 05, 2019, when an order was passed, the operative portion whereof reads as follows: