Rajesh Kumar Singh (In Wric 2099 Of ... vs State Of U.P. Thru. Prin. Secy. ...
2022 Latest Caselaw 3673 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 19
 

 
Case :- CIVIL MISC REVIEW APPLICATION No. - 113 of 2022
 

 
Applicant :- Rajesh Kumar Singh (In Wric 2099 Of 2022)
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Food And Civil Supply, Govt. Of U.P. Lko. And 3 Others
 
Counsel for Applicant :- Umesh Kumar Srivastava
 

 
Hon'ble Pankaj Bhatia,J.

The present review application has been filed seeking review of the judgment and order dated 13.04.2022.

Learned counsel for the applicant, who is subsequently engaged, was not the counsel when the writ petition was argued. He argues that in terms of The Uttar Pradesh Essential Commodities (Regulation of Sale and Distribution Control) Order 2016, every member has a right to challenge the allotment if the same is not in conformity with the rules. This aspect was neither argued when the matter was finally decided, thus, in the garb of review, the applicant wants a re-hearing of the matter, which is not permissible in terms of the scope of review as enshrined under Section 114 read with Order 41 CPC.

I do not find any good ground to review the judgment and order dated 13.04.2022.

The review application lacks merit and is dismissed/rejected.

Order Date :- 20.5.2022

nishant