Suresh Chandra Kataria vs State Of Rajasthan
2022 Latest Caselaw 9080 Raj

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR D.B. Review Petition (Writ) No. 6/2021

Suresh Chandra Kataria S/o Shri Kailash Chand, Aged About 54 Years, Resident Of 89-A, Sector-2, Gandhi Nagar, Chittorgarh (Raj.).

----Petitioner Versus

1. State Of Rajasthan, Through The Secretary, Department Of Revenue, Government Of Rajasthan, Secretariat, Jaipur

2. Director, Department Of Revenue, Jaipur

3. District Collector, Chittorgarh

4. Divisional Commissioner, Udaipur

----Respondents

For Petitioner(s) : Mr. S.K. Ojha.

For Respondent(s) :

HON'BLE MR. JUSTICE SANDEEP MEHTA HON'BLE MR. JUSTICE VIJAY BISHNOI

Judgment / Order

12/07/2022

The petitioner Suresh Chandra Kataria has filed the instant

application under order 47 Rule 1 CPC read with Article 226 of the

Constitution of India seeking review of the order dated 10.02.2020

passed by this Court whereby, the Special Appeal (1461/2019)

submitted by the petitioner against the order of rejection of writ

petition dated 13.05.2019 passed by learned Single Bench of this

Court was dismissed.

It may be stated here that the writ petition of the applicant

herein was dismissed on the ground of delay and laches. The

(2 of 2) [WRW-6/2021]

special appeal was also filed with a delay of 125 days. Despite

that, the order of rejection of writ petition was examined on

merits and was affirmed. The instant review application is also

delayed by 319 days.

We have perused the grounds set out in the application

under Section 5 of the Limitation Act and find that the pleadings

made therein are not convincing for this Court to condone the

undue delay.

Hence, the application for review is dismissed as being time

barred.

(VIJAY BISHNOI),J (SANDEEP MEHTA),J

7-Tikam/-

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