Anup Kumar Tewari vs State Of U.P. Thru. Prin. Secy. ...
2023 Latest Caselaw 3437 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- CIVIL MISC REVIEW APPLICATION DEFECTIVE No. - 151 of 2022
 

 
Applicant :- Anup Kumar Tewari
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. U.P. Basic Education Lko. And 3 Others
 
Counsel for Applicant :- Anand Kumar Tripathi
 

 
Hon'ble Rajan Roy,J.

(C.M. Application No.1 of 2022)

This is an application seeking condonation of delay in filing the review application.

Heard.

Cause shown for the delay in filing the review application is sufficient.

Accordingly, the delay is condoned.

(Order on review application)

Perused the order passed in special appeal as also the judgment dated 07.05.2022 passed in writ petition review of which has been sought.

There is no error apparent on the face of record pointed out by learned counsel for the applicant seeking review. As regards the request that he may be granted liberty to challenge G.O. dated 15.10.2013, this cannot be within the scope of a review application. The petitioner may move such other application as may be appropriate in this regard as no such prayer was made when the petition was being decided, therefore, the judgment dated 07.05.2022 cannot be said to be erroneous on this count.

Subject to the above, the application for review is dismissed.

(Rajan Roy,J.)

Order Date :- 2.2.2023

Shanu/-