HARENDRRAKUMAR NATWARSINHJI Vs. STATE OF GUJARAT

JUDGEMENT

(1.) THE applicant has, through his Power of Attorney, made this application with a prayer to review and/or recall the judgement and order dated 3rd November, 2006 rendered in Special Civil Application No. 4351 of 1990, and pending admission and hearing, restrain the respondents from taking possession of the property of Natwar Palace Complex and stay further proceedings of Land Ceiling Case No. 25 of 1976.

(2.) THE short order sought to be reviewed reads as under:

(3.) IT is stated in the application and canvassed by learned Advocate, Shri H. P. Raval, appearing for the applicant, that the concession was made by learned Advocate, Mr. Upadhyay, who appeared for learned Senior Advocate, Mr. N. D. Nanavati in the original petition, on the basis of a misconception about the other points, which were urged in the main petition. It had escaped the notice of the applicant's Advocate that the other issues had also arisen in the above petition and, under the misconception of law, they were conceded to have been covered by the judgement, as aforesaid. In paragraph 9 of the application, it is averred on oath that: