Citation : 2023 Latest Caselaw 3305 UK
Judgement Date : 31 October, 2023
Office Notes,
reports, orders or
proceedings or
No Date COURT'S OR JUDGES'S ORDERS
directions and
Registrar's order
with Signatures
WPSS No. 255 of 2016
Hon'ble Manoj Kumar Tiwari, A.C.J.
Mr. Subhash Chandra Joshi,
Advocate, holding brief of Mr. Narendra
Bali, Advocate for the petitioner/review
applicant.
2. Mr. V.K. Kohli, Senior Advocate,
assisted by Mr. Kanti Ram Sharma,
Advocate for respondent nos. 1 to 3.
Delay Condonation Application (IA No. 9108 of 2023)
3. There is delay of 673 days in filing this review application.
4. For the reasons indicated in the affidavit, filed in support of Delay Condonation Application, delay of 673 days is condoned. The Delay Condonation Application is, accordingly, allowed.
Review Application (MCC No. 9109 of 2023)
5. The writ petition filed by the petitioner was dismissed vide judgment dated 07.08.2019. Petitioner has sought review of the said judgment.
6. Learned counsel for review applicant sought to re-argue the case on merits, which is not permissible under review jurisdiction. Review is not an appeal in disguise. The writ petition of the petitioner/ review applicant was dismissed by detailed judgment, after considering all relevant aspects. If petitioner, in any manner, is aggrieved by the said judgment, then the appropriate remedy for him would be to file an appeal.
7. Since there is no error apparent on the face of record, therefore, this Court does not find any reason to review the judgment dated 07.08.2019.
8. Accordingly, the review application is dismissed. No order as to costs.
(Manoj Kumar Tiwari, A.C.J.) 31.10.2023 Navin
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