FIDA HUSSAIN Vs. UNION OF INDIA

JUDGEMENT

(1.) This is a review application filed by the applicants (respondents in the writ petition) against the judgment/order dtd. 4/4/2025 passed in Writ-C No. 5361 of 2025, wherein the writ petition was allowed setting aside the order dtd. 31/1/2025 passed by the Head of Regional Office, Meerut Retail Regional Officer, Hindustan Petroleum Corporation Limited.

(2.) Learned counsel appearing on behalf of the applicants has sought re-view of the order on several grounds as provided below:

(3.) Upon perusal of the order sought to be reviewed, it is clear that this Court had gone into all the materials that were present before this Court at that time. Furthermore, this Court finding the defect in the PAN to be curable at the first instance had set aside the order rejecting the application for award of retail outlet dealership of the petitioner.