The State Of Madhya Pradesh vs Laxman Das Pateriya
2021 Latest Caselaw 8256 MP

                                                          1                                  RP-850-2020
                                The High Court Of Madhya Pradesh
                                          RP No. 850 of 2020
                          (THE STATE OF MADHYA PRADESH AND OTHERS Vs LAXMAN DAS PATERIYA AND OTHERS)


                      Jabalpur, Dated : 04-12-2021
                               Shri B.D. Singh, Government Advocate for the petitioner/State.

                               Shri Navin Dubey, Advocate for respondent No.1.

The solitary grounds for review made by the petitioner is that vide communication dated 14.08.2020 (Annexure-RP/3), the concerned DISCOM states that there is dues of Rs.2,09,913/- against the original petitioner.

The aforesaid position is disputed by the learned counsel appearing for the respondent and who states that the order of writ Court is perfectly correct as the same records that on the basis of Annexure-P/9 of the writ petition, the electricity dues had already been cleared under the provisions of Mukhayamantri Bakaya Bijli Bill Maffi Scheme. He further submits that the communication relied upon by the review petitioner dated 14.08.2020 which is subsequent to the passing of order by the writ Court and hence, the same cannot be relied upon. In support of the said contention, he relies upon para- 8 of the judgment passed by the Supreme Court in the matter of Meera

Bhanja Vs. Smt. Nirmala Kumari Choudhary 1995 1 SCC 170.

Having considered the submissions of rival parties, this Court finds no error apparent on the face of record. The review petitioner cannot be allowed to reopen the matter on the basis of subsequent documents hence, this review petition stands dismissed.

                                                              (PURUSHAINDRA KUMAR KAURAV)
                                                                         JUDGE

                      Nitesh




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Date: 2021.12.06
17:24:46 IST