MANI RAMA MURTHY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) This review petition in substance seeks modification of the judgment dtd. 22/9/2023 whereby, Writ Appeal No.906/2023 (GM-RES) was disposed off on some consensus founded on the principle of rateable distribution inasmuch as the claimants in terms of the rights concreted were plural. The review petitioner, party in person, principally argues the following for our consideration:

(2.) Having heard the review petitioner ' party in person and having perused the papers, we decline indulgence in the matter regard being had to the usable constraints of review jurisdiction. It hardly needs to be stated that Rule 39 of the Writ Proceedings Rules, 1977 has adopted the provisions of the Code of Civil Procedure, 1908 and therefore, the limitations enacted in Order XLVII and Rules thereof do apply to the review proceedings now at our hands. The grounds urged in the review petition can be considered only in appellate jurisdiction.

(3.) The above being said, there is merit in the submission that there are certain typographical errors which need to be corrected as under: