LAXMIDHAR RANA Vs. STATE OF ORISSA AND OTHERS

JUDGEMENT

(1.) The instant review petition has been filed by the writ petitioner seeking review of the order dated 22.03.2017 passed by this Court in W.P.(C) No.18968 of 2016 along with the application to condone the delay in filing the same.

(2.) We thought it proper to pass an appropriate order in the application having been filed for condonation of delay in filing the instant review petition under Section 5 of the Limitation Act.

(3.) Learned counsel appearing for the petitioner has submitted that due to order passed by this Court having been communicated with some delay, the instant review petition has been filed with some delay and as such, prayer has been made to condone the delay otherwise he will suffer irreparable loss and injury.