LUCILEE D SOUZA Vs. UNION OF INDIA

JUDGEMENT

(1.) BY this petition, the petitioner challenges order dated 25/3/2010 passed by respondent no.2 dismissing the review application dated 20/11/2009 filed by the petitioner. Several contentions which have been urged in the petition need not be dealt with since the petition can be disposed of on a short point.

(2.) ACCORDING to Mr. Nadkarni, learned Senior Counsel for the petitioner before passing the impugned order dated 25/3/2010, respondent no.2 did not give any hearing to the petitioner.

(3.) IT is made clear that I have not expressed any opinion on the merits of the rival claims.