KANHAIYA LAL MEHAR Vs. HIGH COURT OF CHHATISGARH

JUDGEMENT

(1.) This review petition is considered in the Chamber under the provisions of Rule 76(2) of the High Court of Chhattisgarh Rules, 2005.

(2.) This petition seeks review of judgment and order dated 05.12.2006 passed by this Court in W.P. No. 4296 of 1994 on several grounds. The petitioner, basically seeks review on the following ground as stated in para 14 of the review petition. The same is quoted below:

(3.) The averments made by the petitioner as stated above is not on the basis of any document or observation made in the order dated 23.04.2007 passed by the Hon'ble Division Bench in Writ Appeal No. 38/2007. The order reads as under: Learned Counsel appearing for the appellant seeks leave of this Court to withdraw this writ appeal. (2) Permission sought for is granted. Accordingly, the writ appeal is disposed of as withdrawn. However, liberty is reserved to the appellant to file review petition, if he so desires. Ordered accordingly.