THE STATE OF MADHYA PRADESH Vs. ABHINESH MAHORE

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) These review petitions have been filed for recalling of order passed by us on 14.10.2014 in Writ Petition No. 12777/2014 and companion cases heard on that day.

(3.) The principal objection of the State and which is the ground for review is about the observation found in the order that the Governor must consider the objections "himself" before forming subjective satisfaction about the necessity to exclude or include certain areas within the limits of Municipal area.