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Judgment
K. Kannan, J.
CM No. 5590-CI of 2014
For the reasons stated in the application, delay of 232 days in filing the review application is condoned.
Application stands disposed of.
CM No. 5591-CI of 2014
The application for making good the deficiency in court fee is allowed
Review Application No. 13-CI of 2014
The application for review has been filed contending that some legal provisions had not been properly adverted to and that further an important enactment, viz., The Places of Worship (Special Provisions) Act, 1991 (for short, ''the 1991 Act'') has not been considered and it should have been taken as substantial question of law.
I find the contention taken in the review application is absolutely untenable and unacceptable. The case was heard at length and a reasonably long judgment adverting to all the points that were argued had been set forth in the judgment. It is futile to contend that any point of law has been missed. Even a reference to the provisions of the 1991 Act is meaningless, for, I was upholding a statutory right u/s 28 of the Shiromoni Gurdwara Parbandhak Committee Act (for short, ''the SGPC Act'') to be given full enforcement immediately without being stultified by a recalcitrant person, who was holding up wrongful possession and preventing the due procedure protected under the law to be given its full play. The 1991 Act does not refer to place of worship which come about subsequent to a notification which was issued under the SGPC Act. The grounds taken in the review application are wholly frivolous and it is dismissed. Even while dismissing the appeal, I had imposed a cost of Rs. 25,000/-. I find this application for review is absolutely without merit and I impose a cost of Rs. 10,000/- as a clear abuse of process and direct that to be paid to the Punjab Legal Services Authority. A copy of the order is also directed to be sent to the Member Secretary to claim costs in execution if the amount is not paid.