SWARAN BAWA Vs. HOME SECRETARY (UT) ADMINISTRATION

JUDGEMENT

(1.) The instant application has been filed under Section 5 of the Limitation Act, 1963 for seeking condonation of delay of 885 days in filing the Review Application, though registered as Review Application No. 32 of 2004, without the delay having been condoned as yet.

(2.) The facts need to be noticed are that the applicant is seeking review of the judgment dated August 30, 2001 rendered in L.P.A. No. 1631 of 1991, vide which the C.W.P. No. 4631 of 1991 filed by the applicant-petitioner has been dismissed.

(3.) The ground and the plea set up for seeking condonation of delay is that the counsel for the late Sh. Rameshwar Puri, died in the year 2002 and that the petitioner was not aware of his death and when she visited the office of the deceased counsel in the first week of October 2003 to know the fate of her above said case, it came to her knowledg that her case had been decided alongwith the aforesaid L.P.A. on August 30, 2001. A certified copy of the aforesaid order was applied for on October 8, 2003 and the same supplied to her on January 21, 2004. In this entire process, a delay of 885 days has occurred.