MOHAMMAD AZAM KHAN Vs. NAWAB KAZIM ALI KHAN

JUDGEMENT

(1.) Application for permission to file review petition is allowed. Application seeking permission for hearing in open court is rejected.

(2.) The present review petitions have been filed against the final judgment dtd. 7/11/2022. We have perused the review petitions as well as the connected papers in support thereof and find no manifest apparent error on the face of record. In our opinion, no case for review is made out.

(3.) We make it clear that what has been observed by this Court is with reference to the Election Petition assailing the election of the returned candidate (Mohammad Abdullah Azam Khan) from 34, Suar Assembly Constituency of District Rampur. The result of the election was declared on 11/3/2017 and the criminal cases, if any, pending in reference to the self­same subject may be decided on its own merits.