(1.) Application for oral hearing is rejected.
(2.) We have gone through the review petition filed against the judgment dated 05.05.2021 in Writ Petition (C) No.938/2020. The grounds taken in the review petition do not fall within the limited ground on which review petition can be considered. The various grounds taken in the review petition have already been dealt with in the main judgment.
(3.) We do not find any sufficient ground to entertain this review petition. The review petition is dismissed.