S. SHOBHA Vs. ASSISTANT REVENUE OFFICER

JUDGEMENT

(1.) The petitioner-in-person is before this Court seeking review of an order passed in W.P.No.6370/2019 disposed on 20/9/2021. The writ petition was disposed by the following order:

(2.) The petitioner-in-person has filed the subject review petition on the ground that, though she had produced a registered document and deliberately the respondent- corporation has not issued khata in her favour and it is therefore, the matter needs to be reviewed. This is disputed by the learned counsel appearing for the respondent.

(3.) Since the direction of the Court has been complied with by issuance of an endorsement dtd. 20/12/2021, the efficacy of the said order/endorsement will have to be tested by the petitioner in a separate proceeding. A review petition after the order being passed upon the direction issued by this Court as aforesaid would amount to rehearing the matter in the garb of review unless there is error apparent on the face of the record, which I do not find in my order.