WPSS/1601/2022
2025 Latest Caselaw 4187 UK

Uttarakhand High Court

WPSS/1601/2022 on 10 September, 2025

Author: Pankaj Purohit

Bench: Pankaj Purohit

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                Office Notes,
             reports, orders or
SL.           proceedings or
      Date                                                  COURT'S OR JUDGES'S ORDERS
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             Registrar's order
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                                  WPSS No.1601 of 2022
                                  Hon'ble Pankaj Purohit, J.

Mr. Gopal K. Verma, Advocate for the petitioner.

2. Mr. B.S. Koranga, Brief Holder for the State.

3. Ms. Seema Sah, Advocate for the respondent nos.1 and 2.

4. This review application has been filed by the petitioner/applicant for reviewing the judgment and order dated 24.08.2023 passed by this Court. The objections were called and the same have been taken on record.

5. It is contended by the learned counsel for the petitioner/review applicant that the impugned order in the writ petition has been passed by the Registrar Cooperative Societies who was not competent to pass the same. In order to buttress his arguments, he submitted that the Registrar Cooperative Societies was not the disciplinary authority of the petitioner and therefore, the order under review cannot sustain and needs to be recalled.

6. The argument advanced by the learned counsel for the review applicant falls in the ambit of challenging the order on a new ground, therefore, it cannot be said that there was any apparent error on the face of the record. The review court does not sit in appeal over its own order. A rehearing of the matter is impermissible. It constitutes an exception to the general rule that once a judgment is signed or pronounced, it should not be altered. Hence, it is invoked only to prevent a miscarriage of justice or to correct grave and palpable errors.

7. Hence, the review application cannot take place of a regular appeal. Therefore, the review application is devoid of merits and is, accordingly, rejected.

(Pankaj Purohit, J.) 10.09.2025 Ravi