Amalendu Bikas Mahapatra vs State Of West Bengal & Ors
2022 Latest Caselaw 791 Cal

23.02.2022 Sl. 3 (Via Video Conference)

Amalranjan IN THE HIGH COURT AT CALCUTTA CIVIL APPELLATE JURISDICTION APPELLATE SIDE

RVW 83 of 2021

Amalendu Bikas Mahapatra Vs.

State of West Bengal & Ors.

With CAN No. 1 of 2021

Mr. Amalendu Bikas Mahapatra ...applicant (in person)

Mr. Tapan Mukherjee, ld. A.G.P Mr. Pinaki Dhole Ms. Kakali Samajpaty ...for the State

Re: CAN 1 of 2021

This is an application for review of a

judgment and order dated 10th June, 2021

passed by a Division Bench of this court, where

one of us (Aniruddha Roy, J.) was a member.

Review of a judgment and order can be made on

very limited grounds as provided in order 47 rule

1 of the Civil Procedure Code. It is available if

there is an error apparent on the face of the

record or on the basis of discovery of evidence

which in spite of due diligence could not be

found or made available when the order was

passed.

In this application for review there is

absence of those grounds.

The grounds sought to be made out in this

application relate to the alleged errors in the

findings reached by the learned bench. This

ground if found tenable may be entertained in

another forum but certainly not in the exercise of

its review jurisdiction.

For all of those reasons, the application for

review is not entertained and is dismissed.

The application CAN 1 of 2021 is

accordingly, disposed of.

( Aniruddha Roy,J. ) ( I. P. Mukerji,J. )