WPMS/482/2007
2022 Latest Caselaw 728 UK

                    Office Notes,
                   reports, orders
                   or proceedings
SL.
         Date       or directions                   COURT'S OR JUDGES'S ORDERS
No
                   and Registrar's
                      order with
                     Signatures
      11.03.2022                     Delay Condonation Application No.10028 of 2022
                                     Review Application No.10027 of 2022
                                     IN
                                     WPMS No. 482 of 2007
                                     Sri S.K. Mishra, A.C.J.
                                            Mr. Arvind Vashisth, learned Senior Counsel
                                     assisted by Mr. Vivek Pathak, learned counsel for the
                                     petitioner.

                                           Mr. J.C. Pande, learned Standing Counsel for the
                                     State.

                                           Mr. Xitiz Kaushik, learned counsel holding brief
                                     of Mr. Pankaj Chaturvedi, learned counsel for the
                                     review applicants/respondent nos.5 to 6.

Delay Condonation Application No.10028 of 2022

In view of the order passed by the Hon'ble

Supreme Court during the COVID pandemic, there is

no delay in this Review Application. Hence, the defect

pointed out by the Registry is overruled. Accordingly,

IA No. 10028 of 2022 stands disposed of as

infructuous.

Review Application No.10027 of 2022

This review application has been filed apparently

for the purpose of modifying the typographical error at

Paragraph No.7 of the judgment dated 09.11.2021.

This Court had directed "the impugned orders

are hereby set-aside". However, from the tenor of the order, it is apparent that the order passed by the

Revisional Authority holding that the Revision is not

maintainable on the ground that the operator has no

locus standi, has been set-aside.

In that view of the matter, the matter is

remanded back to the Revisional Authority to re-hear

the Revision bearing Misc. Case No.03 of 2007, and

decide the same on merits.

With such observations, the Review Application

is disposed of.

This order shall be read as a part of the order

dated 09.11.2021.

Urgent certified copy of this order be issued to

the parties on proper application.

(S.K. Mishra, A.C.J.) 11.03.2022

NISHANT