AMIT RAWAL, J. - (1.) CM No. 10156 of 2016 in RA No.259 of 2016 The prayer in the application is for condoning the delay of 351 days in filing the review application seeking review of the order passed in CWP No.3 of 2011.
(2.) I am of the view that in view of the Full Bench decision of this Court in Teja Singh v. The Union Territory of Chandigarh & others, 1982 AIR (Punjab) 169, Limitation Act is not applicable in the review applications to be filed in writ petitions, except where there is a gross delay and laches. However, the fact remains that the applicants were not party in the writ petition and, therefore, the order has been passed at their back. On coming to know of the proposed criminal action, this Court has been approached, so, accordingly, I deem it appropriate to condone the delay in filing the review application. CM stands disposed of. CM No. 10084 of 2016 in RA No. 257 of 2016 CM No. 10159 of 2016 in RA No. 259 of 2016 CM No. 15041 of 2015 in RA No. 456 of 2015 CM No. 15065 of 2015 in RA No. 458 of 2015
(3.) Prayer in the applications is for impleading the applicants as respondents. Since the proposed criminal action is being taken against the applicants as they were not party in the writ petition and the order under review has been passed at their back and, they have approached this Court for impleading them as respondents, so I deem it appropriate to implead them as party respondents. Ordered accordingly. Registry is directed to make necessary correction in the memo of parties. Applications stand dispose of. Review Petitions Nos.456 and 458 of 2015, 257 and 259 of 2016.;