KYLE SPENCER ALLEN Vs. SOBAN SINGH

JUDGEMENT

(1.) HEARD .

(2.) BY means of this petition, the petitioner has sought a writ in the nature of certiorari quashing the impugned judgments & orders dated 24.05.2012 and 25.10.2012, passed in Misc. Application No. 06 of 2011, Kyle Spencer Allen vs. Soban Singh and others, pending before the Court of Additional District Judge, Tehri Garhwal and allow the application under Order 47 Rule 1 read with Section 114 and 151 C.P.C. and call for the record of Misc. Application No. 06 of 2011, Kyle Spencer Allen vs. Soban Singh & others, pending before the court of Additional District Judge, Tehri Garhwal.

(3.) AGAINST the order, a review application was also filed that too was dismissed by the Court. Learned counsel for the petitioner has contended that the learned Court has committed an error of law in not considering the relevant para No. 11 of the judgment of Lakshmi Kant Pandey vs. Union of India, : AIR 1984 (2), SCC, 244 and para No. 8 of Anokha (Smt.) vs. State of Rajasthan and others, : 2004 (1) SCC, 382.