N.B. KHATIWADA Vs. STATE OF SIKKIM

JUDGEMENT

(1.) In a writ petition, being WP(C) No.30 of 2008 (Shri N.B. Khatiwada v. State of Sikkim and another), the following order was passed on 17/11/2018:

(2.) Subsequently the writ petition came up for consideration on 29/11/2018, when the following order was passed:

(3.) Now, after almost three and half years, three interlocutory applications have been filed by the writ petitioner in connection with the said disposed of writ petition, being WP(C) No.30 of 2008. In I.A. No.01 of 2022, the writ petitioner seeks condonation of delay of 1148 days in filing the application seeking restoration of WP(C) No.30 of 2008 by recalling the order dtd. 29/11/2018. In the next interlocutory application, being I.A. No.02 of 2022 -which purports to be an application under sec. 151 of the Code of Civil Procedure, 1908 -the following prayer appears: