UNION OF INDIA Vs. KAULAN DEVI & ORS.

JUDGEMENT

(1.) By the medium of this limitation petition, the petitioner-Union of India is seeking condonation of 32 days delay which has crept-in in filing the review petition, titled as, Union of India v. Koulan Devi & others.

(2.) It is contended that a Civil 1st Miscellaneous Appeal was filed by the petitioner-Union of India, which came to be disposed of vide judgment doted 06.08.2012. After noticing the judgment, the petitioner-Union of India decided to file the review petition. Since it was barred by 32 days, the present application for condonation of delay has been filed.

(3.) While going through the application, I find that the petitioner-Union of India has failed to carve out sufficient ground for condoning the delay. The petitioner had to explain each and every day's delay, which it has failed. The application contains seven paragraphs. The petitioner has not given any ground not to speak of sufficient ground for condoning the delay. Neither it is pleaded by the petitioner that it was prevented by any reason which was beyond its control to take a decision and file the review petition in time nor there is any proof on the file to authenticate the same.