Jagdish Prasad Verma Inre:-91 ... vs District Inspector Of School, ...
2013 Latest Caselaw 1438 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 23
 

 
Case :- REVIEW PETITION No. - 112 of 2003
 

 
Petitioner :- Jagdish Prasad Verma Inre:-91 (S/S)1990
 
Respondent :- District Inspector Of School, Lakhimpur Kheri And 3 Ors
 
Petitioner Counsel :- Prashant Srivastava,Manish Kumar,Shailendra Srivastava
 
Respondent Counsel :- R.K. Srivastava,Manish Kumar,Rakesh Nigam,S B Pandey,Sanjay Srivastava,Sharad Tiwari,Shyam Mohan
 

 
Hon'ble Pankaj Mithal,J.

Sri Jagdish Prasad verma has applied for review of the judgment and order of this Court dated 11.11.2002 deciding writ petition no. 91 (S/S) of 1990 Ram Chandra Vs. District Inspector of Schools Kheri and others.

The applicant was not a party in the above writ petition.

Learned Standing counsel has taken an objection that a stranger to the writ petition can not apply for review of the judgment and order passed in the writ petition.

I find that the rights of the petitioner are not affected by the aforesaid decision and therefore the review on behalf of the applicant who was not party to the writ petition is not maintainable and is accordingly rejected.

Order Date :- 26.4.2013

SKS