STATE OF MANIPUR Vs. HIJAM TONDONBI DEVI

JUDGEMENT

(1.) HEARD Mr. R.S. Reisang, learned State Counsel for the review petitioners as well as Mr. Devananda, learned counsel representing the respondent No. 1. I have also heard Mr. C. Komol, learned CGC, representing the respondent No. 3 i.e. Accountant General.

(2.) BY means of this application, the petitioners i.e. the Director General of Police, Manipur and the Commandant, 2 nd Bn M.R., Imphal, Manipur have prayed for condonation of delay of 263 days in filing the connected review petition, by which review of the order dated 17.8.2011 passed in WP(C) No. 273/2011 has been sought for. In the application, the cause of delay in filing the review application is sought to be explained with the following remarks.

(3.) FROM the above, what is seen is that is that the petitioners applied for the certified copy of the judgment and order dated 17.8.2011 only on 7.5.2012. Prior to that certain interdepartmental correspondences had been made.