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Judgment
M.A. No. 252 of 2022 in R.P. No. 3643 of 2014
Heard.
Revision petition no. 3643 of 2014 was disposed of vide this Commission’s Order dated 23.06.2022. Application no. 252 of 2022 seeks its recall. The application was filed on 03.08.2022, beyond the limitation period of 30 days prescribed for such applications. However, in the interest of justice, the delay is condoned.
The record, including the impugned Order dated 12.08.2014 of the State Commission, the Order dated 30.07.2013 of the District Commission, the petition and the Order dated 23.06.2022 of this Commission as well as the application no. 252 of 2022, has been perused.
The Order dated 23.06.2022 is self-contained and self-speaking. No error apparent or any reason evident as may call for the recall of the Order is visible.
The application is dismissed. The Order dated 23.06.2022 stands as it stood.
The Registry is requested to send a copy each of this Order to the parties and to their learned counsel immediately. The stenographer is requested to upload this Order on the website of this Commission immediately.