WPMS/856/2022
2022 Latest Caselaw 1333 UK

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                                     WPMS No.856 of 2022
                                     Hon'ble Sharad Kumar Sharma, J.

Mr. Sagar Kothari, Advocate, for the petitioners.

Mr. V.K. Kapurwan, CGSC, for the Union of India.

Mr. Bhagwat Mehra, Advocate, for the respondent.

In furtherance of the judgment of 22.11.2021, which has been passed by the coordinate Bench of this Court in Writ Petition (M/S) No.2757 of 2017, "Anand Prakash Arora & others Vs. Union of India and others", wherein, the petitioner has put a challenge to the order dated 04.08.2015, passed by the respondent No.3, therein, and the order dated 27.06.2017, which was passed by the respondent No.4, therein, and the petitioner was relegated back to approach the review forum, which would be available to the petitioner under Section 57 of the Cantonment Act, 2006.

The petitioner contends, that he has complied with the provisions, and had filed the review application on 24.01.2022, which is still pending consideration, and he has sought a direction, that the review filed by him may be directed, to be decided itself within the certain specified time frame.

This Court is conscious of the fact that the review has been filed only on 24.01.2022, which is pending before the respondent No.1.

The writ petition is being disposed of with a request to the respondent No.1, to consider and decide the review application under Section 57 of the Act, as expeditiously as possible, but not later than six months from the date of the production of a certified copy of this judgment.

Subject to the aforesaid directions, the writ petition stands disposed of.

(Sharad Kumar Sharma, J.) 27.04.2022

NR/