WASEEM KHAN Vs. NAGAR MAHAPALIKA

JUDGEMENT

(1.) Heard Sri Prashant Chandra, learned Senior Advocate assisted by Ms. Meha Rashmi, learned counsel for the petitioner and Sri Savitra Vardhan Singh, learned counsel for respondent.

(2.) This is an application for review of judgment and order dated 04th May, 2015 passed by a Bench comprising of Hon'ble Mr. Justice Amreshwar Pratap Sahi and Hon'ble Mr. Justice Aditya Nath Mittal in Writ Petition No.6166 (MB) of 1986 and since his lordship (Hon'ble Mr. Justice Amreshwar Pratap Sahi) has been elevated as Hon'ble the Chief Justice and Hon'ble Mr. Justice Aditya Nath Mittal has retired, hence, this review application has come up before this Bench.

(3.) The brief facts giving rise to the present application are that the petitioner filed a writ petition seeking directions to the respondent to execute the formal Lease Deed in favour of the petitioner in pursuant of the order of allotment dated 07th November, 1985. The said petition was disposed of by this Court vide order dated 04th May, 2015.