STATE OF H.P. Vs. SANDEEP KUMAR

JUDGEMENT

(1.) By way of this application, a prayer has been made for condonation of 581 days delay in filing the Review Petition, for review of the order passed by this Court in CWP No.10603 of 2012, dated 2.8.2017, which reads as under:-

(2.) The order, review of which has been sought alongwith which an application has been filed for condonation of 581 days delay in filing the appeal, was passed on the basis of the statement which was so made in the Court by the learned Deputy Advocate General. The reasons mentioned in the application as to why there is a delay of 581 days in filing the review are that initially Executive Engineer, Flood Protection Division, Gagret, District Una, H.P., could not understand the implication of the order passed by this Court and thereafter, the applicant being a government department, had to follow certain procedure and channel and the file had to move from one place to another till the final draft of Review Petition was duly approved and sent to the office of the learned Additional Advocate General.

(3.) In my considered view, the explanation which has been given in the application for condonation of delay is worth rejection.