AMITABH THAKUR Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Sri Amitabh Thakur and Dr. Nutan Thakur, the review applicants, who appeared in person.

(2.) THIS petition seeks review of the judgment and order dated 10.03.2013, passed in Writ Petition No. 2008(MB) of 2014 whereby the writ petition was dismissed for the reason that the petitioners failed to answer the queries made by the Court in the course of hearing of the writ petition.

(3.) THE review petition emphasizes that the judgment dated 10.03.2014 needs to be reviewed as there exits sufficient reason to review the same. It has been submitted by the review applicants that the review petition is maintainable not only in case of discovery of new and important matter or evidence which after exercise of due diligence, was not within the knowledge of the petitioners or on the ground of mistake or error apparent on the face of the record but also for "any other sufficient reason".