YOUSUF RANA Vs. STATE OF WEST BENGAL

JUDGEMENT

(1.) The instant review petition has been preferred at the behest of the petitioners causing delay in filing the same. The order was passed on 10/3/2022 in connection with W.P.S.T. No. 3 of 2021. It is sated by the petitioners that after passing of order by this Court they came to realize that unless the said order is reviewed by this Court the same shall in effect be rendered infructuous. It is further stated by the petitioners that as they are residing in various locations in the North Bengal and as such the instant review application could not be filed within the stipulated period as enshrined in the Act.

(2.) At the time of hearing Mr. Partha Pratim Roy learned Counsel appearing on behalf of the petitioners submits that the present petitioners were prevented by the aforesaid reasons and could not file the instant review petition within the stipulated period and it has been filed after causing 15 days of delay. As per submission of the learned Counsel if the said period of delay is not condoned the petitioners will suffer irreparable loss and injury which cannot be compensated by any means. It is submitted by the learned Counsel that as there was no intentional latches or negligence on the part of the petitioners such delay may be condoned and the grounds so stated in the petition may be treated as sufficient cause for condoning the delay.

(3.) Mr. Hirak Barman learned Advocate appearing for the state raised objection against the submission advanced by the learned Counsel appeared on behalf of the petitioner. The submission so advanced on behalf of the petitioner was denied by the respondent state by stating that the appellants did not explain the period of delay in preferring this instant review petition and for such reason same may be dismissed outright.