MUDIKI BHIMESH NANDA Vs. TIRUPATHI URBAN DEVELOPMENT AUTHORITY

JUDGEMENT

(1.) These review petitions are filed by Sri Mudiki Bhimesh Nanda, the first respondent in Writ Appeal No.1710 of 2002 and the sole respondent in Writ Appeal No.1626 of 1998 against the common judgment of this Court dated 27-4-2004 praying to review the said judgment by setting aside the same.

(2.) Since the petitioner in both the review petitions is one and the same and the issues involved in the petitions are interrelated, they are clubbed and this common order is passed.

(3.) The review petitioner raised so many grounds far beyond the scope of Order 47 Rule 1 C.P.C. by trying to impress upon this Court the necessity of reviewing the judgment dated 27-4-2004 by narrating the sequence of events relating to the case and pointing out errors committed by this Court in coming to various conclusions. In the light of various contentions raised by the review petitioner, it has to be considered whether there is any force in any of the grounds to set aside the judgment of this Court through review.