WPSS/1891/2018
2021 Latest Caselaw 3374 UK

                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                      COURT'S OR JUDGES'S ORDERS
No             directions and
             Registrar's order
              with Signatures
                                  MCC No. 9592 of 2021
                                  With
                                  WPSS No. 1891 of 2018
                                  With
                                  MCC No. 9593 of 2021
                                  In
                                  WPSS No. 1874 of 2018
                                  Hon'ble Sharad Kumar Sharma, J.

Mr. Harendra Belwal, Advocate for the petitioner.

Mr. Suyash Pant, Standing Counsel for the State of Uttarakhand.

Mr. N.S. Pundir, Advocate for respondent Nos. 2 and 3.

Mr. N.S. Pundir, the learned counsel for the Review Applicants/respondent Nos. 2 and 3, has filed Review Applications, seeking review of the judgement dated 14th July, 2020.

In fact, at the time, when the Writ Petitions were decided finally, the respondent Nos.2 and 3 were represented by their Counsel and they were heard. It is altogether a fresh grounds, which have been sought to be pressed into by filing the Review Applications, seeking review of the judgment dated 14th July, 2020, which goes outside the ambit of argument, which has been initially extended by the learned counsel for the review applicants at the time when the Writ Petitions were argued.

I do not find any merit in the Review Applications, because it entails re-appreciation of the entire controversy afresh, which cannot be a scope under Order 47 Rule 1 of the CPC.

Hence, the Review Applications are rejected. Let copy of the order be placed in the connected Writ Petition.

(Sharad Kumar Sharma, J.) Dated 31.08.2021 Shiv