Smt Kiran Devi vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 21253 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2023:AHC-LKO:52474
 
Court No. - 7
 

 
Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 138 of 2023
 

 
Applicant :- Smt Kiran Devi
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Basic Edu. Lko. And 2 Others
 
Counsel for Applicant :- Pt. S. Chandra
 

 
Hon'ble Abdul Moin,J.

1. Heard.

2. The instant review application along with a delay condonation application has been filed after a period of almost 12 years praying for review of the judgment and order dated 22.04.2011 passed by this Court in Writ Petition No.1568(S/S) of 2011 in Re: Smt. Kiran Devi Vs. The State of U.P. and Others.

3. The reason for filing of the review belatedly is sought to the be explained by learned counsel for the applicant by contending that he had filed a Writ Petition No.36387(S/S) of 2018 in Re: Smt. Kiran Devi Vs. State of U.P. and Others which was withdrawn on 17.12.2018 by the learned counsel for the petitioner by contending that he wanted to challenge the judgment passed in Writ Petition No.1568(S/S) of 2011 in a Special Appeal.

4. Now instead of filing a Special Appeal, the instant review application has been filed.

5. Considering the aforesaid, this Court does not find any reason to even condone the delay in filing of the review application. Even otherwise, entertaining of the said review application would be beyond the statement given by the learned counsel for the petitioner in an earlier round of litigation as recorded by this Court in the order dated 17.12.2018 passed inWrit Petition No.36387(S/S) of 2018 .

6. In view of the aforesaid, the delay condonation application is rejected and consequently, the review also stands dismissed.

Order Date :- 8.8.2023

S. Shivhare