SOHAN LAL Vs. HARIMOHAN

JUDGEMENT

(1.) THIS is review application being MCC No. 734 of 2013 moved on behalf of respondent no. 14/State of Uttarakhand, to review the order dated 11.12.2012 passed by the Hon'ble Division Bench of this Court in Special Appeal No. 395 of 2012 "Sohan Lal vs. Hari Mohan and others".

(2.) INSTANT review application has been filed on the ground that this fact was not in the knowledge of the State/applicant that, in village Rishikesh, settlement proceedings are going on, pursuant to the notification dated 15.10.1991 and U.P. Land Revenue (Survey of the Record Operation) Rules, 1978.

(3.) IN reply thereto, learned C.S.C. appearing for the State/review applicant placed a copy of the undated letter of permission given by the Law Department to file review petition.