WPSS/1724/2022
2025 Latest Caselaw 6068 UK

Uttarakhand High Court

WPSS/1724/2022 on 3 December, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                                  WPMS No.1724 of 2022
                                  Hon'ble Pankaj Purohit, J.

Mr. A.M. Saklani, Advocate for the petitioner.

2. Mr. B.S. Koranga, learned counsel for the State- review applicant.

3. In view of the grounds stated, delay condonation application (IA/5/2025) is allowed. Delay of 344 days in filing the review application is condoned.

4. Also heard on the Review Application (MCC/4/2025). By means of this application, the review applicant-State seeks review of judgment dated 20.08.2024 passed by this Court. From a perusal of the order, it appears that the judgment, under challenge, was passed on the basis of other judgments passed by the Co-ordinate Bench as well as the Division Bench.

5. The objection too has been filed by the petitioner to the review application by way of Application (IA/6/2025) wherein same thing has been averred.

6. In the opinion of this Court, there is no error apparent in the judgment passed by this Court. The review application fails and the same is dismissed.

(Pankaj Purohit, J.) 03.12.2025 Ravi