WPMS/455/2009
2021 Latest Caselaw 3447 UK

                      Office Notes,
                   reports, orders or
SL.                 proceedings or
         Date                                       COURT'S OR JUDGES'S ORDERS
No                   directions and
                   Registrar's order
                    with Signatures
      03.09.2021                        WPMS No 455 of 2009
                                        With
                                        Review Application No. MCC/915 of 2019
                                        Hon'ble Sharad Kumar Sharma, J.

Mr. Navneet Kaushik, Advocate, for the petitioners.

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

In pursuance to the order passed by this Court on 02.09.2021, the Registry has submitted a report and in the report thus submitted by the Registry, it has been reported that this matter was inadvertently listed before this Court, which is ceased with jurisdiction under Article 226 of the Constitution as per roster assigned to it.

Hence, consideration of the Review Application will not fall within the ambit under Article 226 of the Constitution, when a judgment sought to be reviewed was rendered in a jurisdiction under Article 227 of the Constitution of India.

Hence, the Registry is directed to list the review application before an appropriate Bench.

(Sharad Kumar Sharma, J.) 03.09.2021 Mahinder/