Soumitra Sen, J. - (1.) This is an application for review of a judgment dated 23rd September, 2004 along with an application for condonation of delay.
(2.) The application for review has been taken out on 22nd November, 2005. Therefore, there is a delay of about one year in preferring the above application.
(3.) As an explanation for the reasons of delay the petitioner has stated that delay has occurred due to financial constraints and due to ill health. As the grounds made out in the application for consolation of delay was cryptic and without any material particulars the petitioner was given liberty to file a supplementary affidavit. Pursuant thereto a supplementary affidavit has been filed. Unfortunately, in the said supplementary affidavit also no cogent reasons have been given with regard to the delay. The petitioner has also stated that the lawyers to whom he had gone to take advice had opined that the petitioner should prefer a special leave petition. Though a review application was another option, but no favourable result would be expected out of it, since the review application will have to be filed before the same Hon'ble Judges of the Division Bench who had passed the initial order. Since the petitioner was under financial constraints no special leave petition was preferred. But this application for review has been taken up when both the Hon'ble Judges of the Division Bench who had passed the initial order are no longer available in this Court.;