- (1.) THIS review petition has been preferred against the order dated 21-8-97 passed by my learned predecessor Sri S. R. Yadav, IAS Member in Revision No. 49 of 1995-96/m. Nagar.
(2.) AN application under Section 5 of Indian Limitation Act alongwith an af fidavit has also been filed. I have heard the learned Coun sel for the applicant and gone through the file carefully. Review petition is barred by time by more than two years. No satisfactory explanation has been furnished by the learned Counsel for the applicant to ex plain this inordinate delay. Nothing new has been pointed out in the review peti tion. No error or mistake apparent on the face of the record has been pointed out by the learned Counsel for the applicant which may warrant interference in the impugned judgment.
(3.) REVIEW petition has no force and is accordingly dismissed. REVIEW dismissed. .;