(1.) Review can be sought not only by those who were parties to the order but even by third parties who are affected by such an order. (P. Neelakanteswaramma v. Uppari Muthamma, 1998 3 AndhWR 132 Leave as sought for, to file the Review Petition, is therefore granted.
(2.) In W.A. No. 556 of 2010, the petitioner herein contended before the Division Bench that he was the General Power of Attorney (GPA) holder of the appellant. In its order in W.A. No. 556 of 2010 dated 19.01.2011 the Division Bench examined questions relating to the maintainability of the Writ Petition; the right of a GPA holder to address the Court; and the Court's response to vexatious and frivolous litigations. The petitioner herein stated before us that he was not questioning the order passed, in W.A. No. 556 of 2010 dated 19.01.2011, on its merits; and the said order necessitated review in all other aspects. It is, therefore, necessary for us only to examine whether the findings and the conclusions of the Division Bench, in its order in W.A. No. 556 of 2010 dated 19.01.2011, on (1) right of a GPA holder to address the Court; and (2) the Court's response to vexatious and frivolous litigations; suffer from errors apparent on the face of the record necessitating review.
(3.) The petitioner contends that the directions to the Registry and to other sub-ordinate Courts not to receive any petition, case or other prosecution filed by him, was undemocratic, contrary to law and in violation of the basic structure of the Constitution of India; the order, faulting him for appearing and pleading before the Court, is in violation of Order III Rules 1 and 2 CPC read with Section 32 of the Advocates Act, 1961, and Article 20(1) of the Constitution of India; and the Division Bench failed to note that he had filed an application to appear and plead on behalf of the appellant in the Writ Appeal. Reliance is placed by him on the judgments of the Supreme Court in Hari Shankar Rastogi v. Girdhari Sharma, 1978 AIR(SC) 1019 and A.M. Mathur v. Pramod Kumar Gupta, 1990 AIR(SC) 1737 .
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