Rameser vs Board Of Revenue And 8 Others
2022 Latest Caselaw 10839 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 51
 
Case :- WRIT - B No. - 39687 of 2013
 
Petitioner :- Rameser
 
Respondent :- Board Of Revenue And 8 Others
 
Counsel for Petitioner :- Pramod K. Gupta
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Vivek Varma,J.

In re: Civil Misc. Delay Condonation Application No. 90146 of 2014

Heard learned counsel for the applicant-petitioner.

This is an application for condoning the delay in filing the present review application.

Cause for the delay in filing the review application is found sufficient. The application is allowed and the delay in filing the review application is condoned.

In re: Civil Misc. Review Application No. 90147 of 2014

Heard learned counsel for the applicant-petitioner.

This review application has been filed seeking review of the judgment and order dated 24.07.2013, whereby the writ petition filed by the applicant-petitioner has been dismissed on the ground of laches.

I have gone through the grounds taken in the review application, which virtually constitute an attempt to re-argue the matter, which cannot be done in the garb of review. The learned counsel for review applicant has not been able to show any error apparent on the face of record of the order dated 24.07.2013.

The Hon'ble Apex Court in the case of Meera Bhanja (Smt.) vs. Nirmala Kumari Choudhary (Smt.), (1995) 1 SCC 170; Parsion Devi and others vs. Sumitri Devi and others, (1997) 8 SCC 715, and also in the case of Rajendra Kumar Vs. Rambai, AIR 2003 SC 2095 has held that scope of review is very limited and this jurisdiction can be invoked only if there is mistake or error apparent on the face of record. In the absence of any such error, finality attached to the judgement/order cannot be disturbed.

In view of the above, the review application is dismissed.

Order Date :- 22.8.2022

SKT/-