MADAN LAL JAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) By means of this Review Application No. 12428/2002 the petitioner is seeking review of judgment and order dated 11.7.2002 passed in this writ petition whereby the said writ petition of the petitioner was dismissed with costs. As Mr. Jayant Bhushan appeared for the respondents, without issuing formal notice in this review application, both the parties were heard at length.

(2.) The contention of the petitioner in this review application is that in the aforesaid judgment this Court failed to place reliance on various documents and admissions made on record by the respondents, and as such, said judgment of this Court suffers from errors apparent on the face of the record. The petitioner has annexed certain documents along with this review application and the submission made is that these documents would demonstrate that the petitioner is entitled to relief claimed in the writ petition.

(3.) Before coming to the detailed arguments advanced by the parties, it would be necessary to recapitulate the controversy and the decision given in judgment dated 11.7.2002 inasmuch as the same would facilitate understanding of the arguments in better way.