BORA S/O HALAGI BOREGOWDA Vs. JAYALAKSHMI

JUDGEMENT

(1.) The Review Petitioners not being the parties eo nomine to the subject writ petition that was disposed off vide judgment dated 31.01.2014 are seeking its recall. The Writ Petitioner being the 1st respondent in the said review petition having participated in the hearing of this Review Petition signified his No Objection for allowing the Review Petition. However, the respondent Smt. Sarojamma in this Review Petition was personally present before the Court and made her submissions. So did the respondent G.Nagaraja.

(2.) Learned Senior Advocate Shri D.L.N.Rao appearing for the counsel on record for the petitioners sought review/recall of the subject judgment arguing:

(3.) As already stated above, the Writ Petitioner- Nagaraja having participated in the proceedings submitted that he has No Objection whatsoever for allowing the Review Petition. However, Mrs.Felina, (advocate by occupation) the GPA Holder of the Writ Petitioner- Jayalakshmi, sought dismissal of the Review Petition contending that: