- (1.) Heard Mr.R.D.Rastogi, learned counsel for the applicant.
(2.) The aforementioned review application seeks a recall of the order dated 30.10.2013 passed in D.B.Civil Writ (PIL) Petition No.4111/2013. As has been stated in the misc.application under Section 5 of the Limitation Act, 1963, the applicant had come to learn of the above order only on 6.1.2014.
(3.) The review application has been filed on 27.1.2014. Having regard to the explanation furnished, we are inclined to condone the delay.;