NARENDRA KUMAR CHANDRAVANSHI Vs. COMMISSIONER DIVISION-DURG

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 (in short the petitioner) seeks review of the order dated 13.02.2019 passed in WPC No.1674/2018 on the ground that during pendency of the revision before respondent No.1 the notification for election on the post of Sarpanch was informed and as such the order dated 13.06.2018 is a mere formality and the same violates the Statutory Right of the petitioner.

(3.) After going through the record it is apparent that this Court passed the order dated 13.02.2019 in presence of both the parties and observed that the authority competent to pass orders under any statute or guidelines is like an expert body when it has passed the order with reference to certain guidelines and the same is not interferable in writ jurisdiction unless the same is palpably illegal and perverse."