YASHWANTBHAI AMBALAL PATEL Vs. HARENBHAI R PAREKH

JUDGEMENT

(1.) This is an application preferred by the applicants-original respondents Nos. 3 to 5 of the main petition being SCA No. 14529 of 2003 for review of judgment and order dated June 21, 2005 decided by Division Bench of this Court (Coram: Hon'ble Mr. Justice Kshitij R. Vyas & Hon'ble Mr. Justice Akshay H. Mehta, JJ. [as Their Lordships then were] ), disposing of the petition preferred by respondent No.1 herein - the original petitioner by issuing appropriate directions in the matter.

(2.) The facts relevant for the purpose of deciding this application for review may be summarized as under:-

(3.) This part of the judgment is sought to be reviewed on the ground that there is an error apparent on the face of the record inasmuch as according to the applicants, on verification it is found that Ahmedabad Municipal Corporation has sanctioned the plan according to which total basement area (with walls) is 1,247.10 square meters out of which 363.03 square meters area has been sanctioned for godown for Bank (with walls) and 135.64 square meters area has been sanctioned for Safe Deposit Vault with walls and remaining portion 748.43 square meters area has been sanctioned for parking of two wheelers. According to the applicants therefore the area for parking of two wheelers should be read as 748.43 square meters and not 466.21 square meters.