PONGDO MARAK Vs. ROSIN SHIRA

JUDGEMENT

(1.) Heard Mr. HR Nath, learned counsel for the petitioner and Mr. S Dey, learned counsel for the respondents No.2 & 3.

(2.) Mr. S Dey, learned counsel for the respondents No.2 & 3 questioned the maintainability of the present revision petition. Accordingly, this question is now taken up as a preliminary point. The grounds for questioning the maintainability of the revision petition are:-

(3.) Mr. HR Nath learned counsel for the petitioner strenuously contended that by an order of this Court dated 18.04.2012 passed in MC(WP(C) No.(SH)106/2012, the writ petition assailing the same impugned judgment and order was allowed to withdraw with a liberty to file afresh petition. Through bonafide mistake, present petition in the form of revision petition is filed.