MOHAMMAD RAHIM Vs. UT OF LADAKH

JUDGEMENT

(1.) The applicant has filed the instant application seeking condonation of delay in filing the review petition against order dtd. 4/7/2022 passed by this Court in WP(C) No.2054/2021 titled Abdul Hamid and Anr. Vs. Anwar Hussain and Ors.

(2.) In the application it has been submitted that the applicant had filed an application in the writ petition seeking his impleadment as party respondent. However, without the knowledge of the applicant, the writ petitioner on the basis of the statement made by his counsel withdrew the writ petition. It is submitted that the said order was passed by this Court on the basis of an application made by the writ petitioner which was taken up in the absence of the applicant. It is submitted that on account of this, the applicant did not have knowledge of order sought to be reviewed. Thus, he has sought condonation of delay in filing the review petition.

(3.) Having regard to the submissions made in the application for condonation of delay, the delay of 19 days in filing the review petition is condoned.