Veerender Singh Siradhana, J. - (1.) THE matter comes up on an application No. 705/2013, under Section 5 of the Limitation Act, 1963, for condonation of delay in institution of the review application, which is time barred and has been filed after a delay of 2327 days.
(2.) IN the application seeking condonation of delay, the reason detailed out, for delay, is that the petitioner did not know about the order under review and learned about the fact of the decision on his writ application when he contacted his counsel on 11th September, 2013. It is further reflected from the contents of the application that the then counsel, had sent a copy of the judgment on the petitioner's address. However, the copy of the judgment was not served on the petitioner, and therefore, the petitioner obtained another copy of the order dated 24th April, 2007, and filed the annexed review application on 8th October, 2013. Therefore, the review application is within the period of limitation, from the date of knowledge which according to the petitioner is 11th September, 2013. Hence, the delay deserves to be condoned.
(3.) PER contra, Mr. Ajay Shukla appearing on behalf of the respondent -Union of India, emphasized that there is neither any reason nor any ground pleaded in the application for abnormal, inordinate and explained delay of 2327 days.;