MEERA CHANDEL Vs. STATE OF H.P.

JUDGEMENT

(1.) THE present application has been moved to condone the delay in filing review petition. We have gone through the contents of the present application and also heard the learned counsel for the respondents. In peculiar facts and circumstances and averments made in paragraphs 2, 3 and 4 of the application, the delay is liable to be condoned. Accordingly, the delay is condoned and the review petition is heard on merits.

(2.) THE present review petition has been preferred by the petitioner for review of judgment/order dated 21st November, 2012 passed in CWP No. 5275 of 2012 (Smt. Meera Chandel Vs. State of H.P. & others).

(3.) THIS Court (DB) vide judgment and order dated 21st November, 2012 (Annexure R-1) directed the respondent Authorities to permit the petitioner to execute the lease deed in terms of lease already granted to the petitioner on 12.12.2011 after fulfilling some formalities before making the stone crusher operational.