MEHRAJ Vs. STATE OF J&K THROUGH COMMISSIONER/ SECRETARY TO GOVERNMENT, REVENUE DEPARTMENT, CIVIL SECTT., SRINAGAR/JAMMU

JUDGEMENT

(1.) This condonation delay application is filed seeking to condone the delay of 05 years and 181 days in filing the review petition against the order made in LPA No. 243/2006 dated 31.08.2007.

(2.) The reason stated in the application seeking to condone delay and filing review petition is that in a connected appeal (LPA No.39/2010) which was disposed of on 01.05.2010, Division Bench granted liberty to the petitioner for filing appropriate proceedings for recalling/ reviewing of the order dated 31.08.2007 and if the said order is recalled or reviewed, the result thereof will bind the parties irrespective of dismissal of LPA No.39/2010.

(3.) It is to be seen that the said liberty was granted on 01.05.2010, however, this application seeking condoning delay with review petition was filed on 30.03.2013. There is no explanation for the delay which had occurred from 01.05.2010 to 30.03.2013. In such circumstances, no ground is made out to condone the delay.