Bombay High Court
The State Of Maharashtra Thr. Secretary ... vs Mrs. Rekha Vijay Dubey on 13 October, 2022
Author: M. S. Karnik
Bench: Dipankar Datta, M. S. Karnik
1-RPW-109-2022 +2
Pdp
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
CIVIL APPELLATE JURISDICTION
REVIEW PETITION NO. 109 OF 2022
IN
WRIT PETITION NO. 7154 OF 2019
WITH
INTERIM APPLICATION NO. 19082 OF 2022
The State of Maharashtra & Ors. .. Petitioners
Vs.
Mrs. Rekha Vijay Dubey .. Respondents
WITH
REVIEW PETITION NO. 109 OF 2022
IN
WRIT PETITION NO. 7221 OF 2019
WITH
INTERIM APPLICATION NO. 19079 OF 2022
The State of Maharashtra & Ors. .. Petitioners
Vs.
Sitaram Mamtaji Pote .. Respondents
WITH
REVIEW PETITION NO. 108 OF 2022
IN
WRIT PETITION NO. 7191 OF 2019
WITH
INTERIM APPLICATION NO. 19081 OF 2022
The State of Maharashtra & Ors. .. Petitioners
Vs.
Shashikant K. Chinchkar .. Respondent
Mr. B. V. Samant, AGP for petitioners-State.
Mr. Gaurav A. Bandiwadekar for respondents.
CORAM: DIPANKAR DATTA, CJ. &
M. S. KARNIK, J.
DATE : OCTOBER 13, 2022 1 1-RPW-109-2022 +2 P.C.:
1. The Government of Maharashtra seeks review of our common judgment and order dated September 24, 2021 on the grounds urged in the petition memos, more particularly Ground (A) under paragraph 3.
2. We have read the judgment and order under review.
In view of what was recorded in paragraph 12 of such judgment, it cannot be said that there has been any error on the face of the record. The remedy of the Government, if any, against the impugned judgment, is not a review but an appeal before the Supreme Court.
3. Even otherwise, we find the review petitions to be barred by gross delay.
4. We, therefore, dismiss the review petitions both on the ground of limitation as well as on merits.
5. There shall be no order as to costs. SALUNKE JV Digitally signed by SALUNKE J V Date: 2022.10.13 19:33:52 +0530 (M. S. KARNIK, J.) (CHIEF JUSTICE) 2