PREMSHAKAR BRAMHBHATT Vs. STATE OF CHHATTISGARH

JUDGEMENT

(1.) By the present petition, the petitioner seeks review of the order dtd. 22/10/2024 passed by this Court in Writ Appeal No. 686/2024, whereby the appeal was dismissed as being sans substratum.

(2.) The petitioner, who appears in person, would submit that while passing the order dtd. 22/10/2024, this Court has not appreciated the facts and grounds raised by him in its true perspective and as such the said order may be reviewed.

(3.) On the other hand, learned counsel appearing for the State would submit that the review petition is not maintainable because under the garb of Review Application, the petitioner was seeking to urge the merits of the decision all over again which is impermissible under the review jurisdiction. The order of which review is sought is reasoned and discussed. There is no error apparent on the face of the record to warrant invocation of review jurisdiction.