Rajmachi Rural Aid And ... vs The State Of Maharashtra Thr. ...
2022 Latest Caselaw 6205 Bom

ppn                                    1                 3.ia-9967.22.doc


         IN THE HIGH COURT OF JUDICATURE AT BOMBAY
                 CIVIL APPELLATE JURISDICTION

                   REVIEW PETITION NO.47 OF 2022
                              WITH
                INTERIM APPLICATION NO.9967 OF 2022
                                IN
                   WRIT PETITION NO.5586 OF 2021

Rajmachi Rural Aid and Development Programme
(Trust registered under
the Bombay Public Trust Act, 1950)         .. Petitioner/Applicant
                                              (original petitioner)
       Versus
The State of Maharashtra & Ors.            .. Respondents

            ---
Mr.Sangramsingh Bhonsale a/w Ms.Aarti Bhonsale and Mr.Abhishek
Salian i/by Vidhii Partners for the petitioner/applicant.
Mr.Vasant S. Gokhale, 'B' Panel Counsel for the State.
            ---

                               CORAM : R.D. DHANUKA AND
                                        S.M. MODAK, JJ.

DATE : 1st July 2022 (In Chamber)

P.C.:-

. By this review petition, the original petitioner seeks recall of the order and judgment dated 29th April 2022 passed by this Court in Civil Writ Petition No.5586 of 2021.

2. We have heard the learned counsel for the review petitioner and the grounds raised in the review petition. The petitioner seeks to re- argue various issues on merit of the said order and judgment passed by this Court. No error apparent on the face of the judgment is pointed out

ppn 2 3.ia-9967.22.doc

by the learned counsel for the review petitioner. No case is made out for recall of the order and judgment dated 29 th April 2022. Review petition is accordingly dismissed. In view of dismissal of the review petition, interim application does not survive and is accordingly disposed off. No order as to costs.

                S.M. MODAK, J.              R.D. DHANUKA, J.