- (1.) Re-Delay Condonation Application Heard learned counsel for the parties. No counter affidavit has been filed to the affidavit filed alongwith the application for condonation of delay.
(2.) We are satisfied with the explanation given in the affidavit for condoning the delay and accordingly this application is allowed and the delay in filing the review petition is condoned. Re-Review Petition
(3.) Heard Sri S.F.A. Naqvi alongwith Sri Manoj Kumar Singh, learned counsel appearing for the review petitioners as well as learned Standing Counsel appearing for the State respondents no. 1 to 3 and Sri Ramendra Pratap Singh, learned counsel appearing for the contesting respondent no. 4 and have perused the record.;