ARINDAM SINHA,J. - (1.) CAN 9548 of 2018 is application on behalf of Hindustan Fertilizer Corporation Limited carrying following prayers:- "a) recall the final judgment and order dated 06.01.2016 passed in W.P. No.23702 (W) of 2005 [Burdwan iron and Steel Company Limited Versus Union of India & Ors.] b) Such further order/orders as Your Lordship may deem fit and proper."
(2.) The application is grossly delayed and, therefore, accompanied by another application, for condonation of delay. Applicants and writ petitioner have made submissions in extenso, which find record in order sheet.
(3.) Mr. Chaturvedi, learned advocate appears and had appeared on behalf of writ petitioner. On his argument regarding delay, in order dated 2nd August, 2019 following was said:- "Person authorized to be in-charge of the unit and discharge duties and functions of Chief Manager is a person different form the officer who issued letter impugned in the writ petition. Though Mr. Chaturbedi, learned advocate appearing on behalf of writ petitioner would want to resist the application for condonation of delay, Court is inclined to euquire whether there is any merit in the review application on a justice oriented approach declared by Supreme Court in Collector Land Acquisition, Anantnag versus Mst. Katiji and Ors. reported in AIR 1987 SC 1353. Review applicant will be heard on adjourned date to render satisfaction on above observations, failing which the application is likely to be dismissed." ;