STATE OF MANIPUR Vs. CHINGSUBAM RAJESHWOR SINGH

JUDGEMENT

(1.) Heard Mr.N.Kumarjit, learned senior counsel assisted by Mr.Tamphamani, learned counsel for the Applicant and also Mr.Kh.Tarunkumar, learned counsel for the respondent/writ petitioner.

(2.) By this application, the Applicant is praying for condoning delay of 1637 days in filing the accompanying review petition for reviewing the judgment and order dated 28.02.2007 passed in WP(C) No.696 of 2006.

(3.) For deciding the question arises in this misc application as to whether there is sufficient cause for condoning the delay of 1637 days or/reasons for condonation of delay are plausible and there was no negligence on the part of the Applicant for the delay of 1637 days, a brief reference to the factual background would suffice: