Barkat Ali vs State Of U.P. And 2 Others
2023 Latest Caselaw 15077 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:103724-DB
 
Court No. - 3
 

 
Case :- CIVIL MISC REVIEW APPLICATION No. - 126 of 2023
 

 
Applicant :- Barkat Ali
 
Opposite Party :- State Of U.P. And 2 Others
 
Counsel for Applicant :- Jai Prakash Prasad,Pushkar Nath Tripathi
 
Counsel for Opposite Party :- C.S.C.
 

 
Hon'ble Surya Prakash Kesarwani,J.

Hon'ble Jayant Banerji,J.

None appears for the applicant to press the review application.

This review application has been filed praying for review of the judgment and order dated 6.2.2023, passed in Writ-C No. 32082 of 2022 which is reproduced below:-

"Heard learned counsel for the petitioner and learned Standing Counsel for the State.

This writ petition is a glaring example of an abuse of the process of law. Earlier petitioner filed Public Interest Litigation (PIL) No. 3746 of 2018 which, according to the petitioner, was dismissed as withdrawn on 27.6.2020. Now for the same cause of action he has filed the present writ petition.

In view of the aforesaid, the writ petition is dismissed with cost of Rs. 5,000/-. The cost shall be deposited before the High Court Legal Services Committee, High Court, Allahabad within one month."

We do not find any apparent error in the order dated 6.2.2023, which may fall within the settled principles of review of a judgment/order. Therefore, we do not find any merit in this review application. Consequently, the review application is dismissed.

Order Date :- 12.5.2023

sfa/