C.D. TIRKEY Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) THE matter is taken up for consideration in the chamber under provisions of sub-rule (2) of Rule 90 under Chapter VI of the High Court of Chhattisgarh Rules, 2007.

(2.) THE review petitioner (for short "the petitioner") seeks review of the order dated 9-10-2013 passed in WP (S) No.3321 of 2013 on the ground that due to inadvertence certain facts & grounds have not been brought before this Court by the petitioner at the time of filing of writ petition or during the course of hearing of the said writ petition.

(3.) IT appears that the petitioner by presentation of this review petition seeks an opportunity to argue the entire case afresh on merits under the garb of the review petition, which is not permissible and tenable in law.