Biswanath Somadder, J. - (1.) In re: CAN 3262 of 2007 This is an application under section 5 of the Limitation Act.
(2.) Having heard the learned advocates for the parties and upon perusing the application for condonation of delay, it appears that sufficient cause has been shown by the learned advocate for the applicants to explain the delay in filing of the review application. As such, the delay is condoned. The application for condonation of delay, being CAN 3262 of 2007, is accordingly allowed. In re: RVW 1583 of 2007
(3.) The review application is in respect of a judgment and order dated 31st August, 2006, passed by an earlier Division Bench of this Court in FMA 389 of 2001 (Smt. Ashalata Dhali & Ors. vs. The State of West Bengal & Ors.).;