SARJEEVAN RAM Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) The matter comes up on an application (IA No. 01/2025) under Sec. 5 of the Limitation Act seeking condonation of delay in filing the instant revision petition.

(2.) For the reasons stated therein, the application is allowed. The delay in filing the revision petition is hereby condoned.

(3.) On the request of learned counsel for the petitioner, the matter is taken up for hearing today itself.