DEV KRISHAN DAROGA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The present application (Misc. Application No. 113/2016) has been filed by the applicant - State (Respondents in the writ proceedings) seeking recalling/review of the order dtd. 6/2/2012 passed by a co-ordinate Bench of this Court.

(2.) It is to be noted that the application in hands seeking recalling/review of the order passed as back as on 6/2/2012 came to be filed on 13/4/2016 - with a delay of about four years.

(3.) While filing the application, no explanation worth the name was given by the applicant for the delay, however, subsequently an application under Sec. 5 of the Limitation Act came to be filed by the respondent - State on 11/9/2017, apparently consequent to the Court proceedings of 11/8/2020 and in wake of the liberty sought during such proceedings.