BHAGWATI SINGH Vs. DEPUTY DIRECTOR OF CONSOLIDATION

JUDGEMENT

(1.) THIS is an application for the review of my judgment. The writ petition was argued by a counsel and was decided on merits on the points raised by him at the time of hearing. It was held that the finding about adverse possession recorded by the Deputy Director of Consolidation was a finding of fact which was not shown to be vitiated by any error of law. The present application has been moved by another counsel and the wants to argue the writ petition afresh and raise grounds of attack which were not taken by the learned counsel who had argued the writ petition. The contention is that the counsel had committed mistake in not relying on and arguing these points.

(2.) IT is not possible to review a judgment only to give the petitioner a fresh inning. It is not for the litigant to judge of counsel's wisdom after the case has been decided. It is for the counsel to argue the case in the manner he thinks it should be argued. Once the case has been fully argued on merits and decided on merits, no application for review lies on the ground that the case should have been differently argued. It was held in the case of S. Anthony v. Francis Anthony, (AIR 1962 Mad 304) that review cannot be granted on the mere ground that the particular counsel who appeared for a party failed to raise a particular point, in spite of instructions. In the present case, there is not even an allegation that the counsel was instructed to argue something and he did not argue it.

(3.) THE application is dismissed. Application dismissed.