Maqsood Alam vs State Of U.P. Thru. Prin. Secy. Home ...
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Allahabad High Court

Maqsood Alam vs State Of U.P. Thru. Prin. Secy. Home ... on 21 November, 2024

Author: Rajan Roy

Bench: Rajan Roy

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:76959-DB
 
Court No. - 2
 

 
Case :- CIVIL MISC REVIEW APPLICATION No. - 117 of 2024
 

 
Applicant :- Maqsood Alam
 
Opposite Party :- State Of U.P. Thru. Prin. Secy. Home Deptt. Lko. And 5 Others
 
Counsel for Applicant :- Shivangi Pandey,Kuldeep Pandey 
 
Hon'ble Rajan Roy, J.
 

Hon'ble Brij Raj Singh, J.

1. Heard Ms. Shivangi Pandey, learned counsel for the review applicant and the learned Standing Counsel.

2. This is an application seeking review of the order dated 07.11.2024 passed in Writ-C No.9369 of 2024.

3. Contention of the applicant's counsel is that in a similar matter, a coordinate Bench has passed a judgement on 27.08.2024 in Writ-C No.7265 of 2024, Vijay Kumar Singh Vs. State of U.P. and another, therefore, the order dated 07.11.2024 be recalled and in its place, a similar judgment be passed as has been passed by the coordinate Bench.

4. We are afraid we cannot do this in review proceedings. This judgement was not cited before us when the writ petition was being considered. Moreover, we have given reasons as to why we do not wish to interfere in the matter and there is no error apparent on the face of the record nor any other ground analogous to principles contained in Order 47 Rule 1 of Code of Civil Procedure which may persuade us to review our judgement. If the judgement according to the counsel for the applicant is erroneous for other reasons, then the remedy is by way of an appeal and not review.

5. Review application is accordingly rejected.

.

(Brij Raj Singh, J.) (Rajan Roy, J.)

Order Date :-21.11.2024

Rao/-