STATE OF MIZORAM Vs. PU SHVANHU AT

JUDGEMENT

(1.) We have heard the learned Additional Advocate General, Mizoram appearing for the review petitioner State of Mizoram represented by the Secretary, Home Department, Govt. of Mizoram.

(2.) The petition is for review of the order dated 8.12.99 passed by the Division Bench of this Court disposing of the Writ Appeal No. 69/98 preferred against the order dated 7.1.98 passed by the learned Single Bench of this Court dismissing the Civil Rule No. 2112/92 filed by the opposite party No. 1, the writ petitioner Pu Shvanhnu At, President of Mizo Chief Council.

(3.) As per SI. 2 of the Registry Check Slip the appeal was disposed of on 8.12.99 and the review petition was filed after 169 days and hence is barred by limitation, and no condonation petition has been filed.