NIRMLA Vs. FINANCIAL COMMISSIONER

JUDGEMENT

(1.) BY the medium of this Review Petition, the petitioners have sought review of the judgment and order, dated 6th September, 2013, passed by a Division Bench of this Court, whereby Letters Patent Appeal No. 114 of 2013 came to be dismissed.

(2.) RESPONDENTS filed objections and resisted the same.

(3.) IT is averred by the review petitioners that respondents No. 2 to 7 in the Writ Petition i.e. CWP No. 1312 of 2007, out of which LPA No. 114 of 2013 had arisen, filed a revision petition before the Financial Commissioner (Appeals), Himachal Pradesh, after 27 years from the date of passing of the order in the said revision petition. The Financial Commissioner (Appeals) condoned the delay in filing the revision petition and set aside the order passed by the Assistant Collector on 30th November, 1979 and the matter was remanded to the Land Reforms Office, Shimla for conducting inquiry into the matter. Feeling aggrieved, the petitioners questioned the said order of the Financial Commissioner by way of Writ Petition, being CWP No. 1312 of 2007, was dismissed, vide judgment and order, dated 3rd January, 2013. The writ petitioners thereafter questioned the same by way of Letters Patent Appeal (LPA No. 114 of 2013), was also dismissed, vide order, dated 6th September, 2013.