WPMS/3256/2019
2021 Latest Caselaw 457 UK

Delay Condonation Application (I.A. No. 15268 of 2021)
Review Application (MCC No. 15267 of 2021)
In
WPMS No. 3256 of 2019
Hon'ble Manoj K. Tiwari, J.

Mr. Rajendra Dobhal, Senior Advocate, assisted by Mr. Davesh Bishnoi, Advocate for the petitioners/applicants.

Mr. T.S. Phartiyal, Additional C.S.C. for the State of Uttarakhand.

Mr. Pawan Mishra, Advocate for the intervener.

There is delay of 5 days in filing this review application. The cause shown for the delay is sufficient. Accordingly, the delay condonation application is allowed and the delay in filing the review application is condoned.

This application has been filed seeking review of the final order dated 03.12.2020.

Perused the review application filed on behalf of review applicants as well as the affidavit filed in support thereof. I have also perused the judgment under review.

Review of an order can be made only when there is some error apparent on the face of record. It is not a case herein. Learned senior counsel appearing for the review applicants has also not been able to point out any error apparent on the face of record, which may warrant invocation of review jurisdiction.

Accordingly, the review application is dismissed.

                               (Manoj K. Tiwari, J.)
Navin                                     24.02.2021