NARAYAN SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) During the course of hearing, while pressing the instant Review Application, learned counsel for the applicants has pressed three pleas. The first contention is, that this Court has erroneously arrived at the conclusion, that it does not have territorial jurisdiction. The second and the third contentions advanced by the learned counsel for the applicants are based on the grounds raised in paragraphs 11 and 16 of the grounds of review. Paragraphs 11 and 16 of the grounds of review are being extracted hereunder:

(2.) Insofar as the first two grounds are concerned, we are satisfied, that the pleas raised by the applicants are beyond the purview of the parameters laid down in Order XLVII Rule 1 of the Code of Civil Procedure, 1908. Insofar as the third plea is concerned, the main controversy having been decided on merits, the same does not arise at all.

(3.) In view of the above, we are satisfied, that there is no merit in the instant Review Application and the same is accordingly dismissed.