UNION OF INDIA Vs. UJARIA DEVI

JUDGEMENT

(1.) Heard learned counsel for the applicants and the learned counsel for the respondent.

(2.) This review application was filed in the circumstances which have been discussed in our order dated 24th January, 2019 which is extracted hereinunder:-

(3.) This review application has been filed contending that the impugned judgment dated 30th of July, 2009 deserves to be reviewed in the background that the Special Leave Petition filed against the said judgment being Special Leave to Appeal No. 3127-3128 of 2011 vide order dated 16.07.2014 has been disposed of with liberty to the applicants to file an application for review as the judgment in the case of General Manager, North-West Railway and Ors. Vs. Chanda Devi reported in (2008) 2 SCC 108 was not brought to the notice of this Court in spite of the fact that the judgment under review was delivered later on 30th of July, 2009. Taking aid of the order of the Apex Court aforesaid, the present review application has been filed. The review application has been taken up almost after four years and what we find is that no notices have been issued to the respondent- petitioner Ujaria Devi till date.