STATE OF RAJASTHAN Vs. RAMGOPAL VERMA

JUDGEMENT

(1.) These review petitions filed by the State of Rajasthan reported to be barred by limitation are accompanied by applications seeking condonation of delay.

(2.) Learned Additional Advocate General appearing for the State submits that in the first instance against the order under review, Special Leave Petition was filed by the State before the Supreme Court, which was dismissed on 13.09.2018. Thereafter, Additional Advocate General opined that review petitions should be filed in the matter before the Division Bench of this Court. The opinion of the Senior Advocate was also sought in this regard, which was received on 16.01.2019 and thereafter decision was taken by the Pre-Litigation Committee of the State to file the review petitions and, accordingly, the review petitions were filed on 27.02.2019.

(3.) It is submitted that delay in filing the review petitions is not deliberate; rather on account of peculiar issue involved in the petition, the time was spent in seeking opinion from the Additional Advocate General and the Senior Advocate, and thereafter in taking decision as to whether review petitions should be filed in the matter or not.