STATE OF MADHYA PRADESH Vs. RASOOL KHAN

JUDGEMENT

(1.) The present review petition has been filed for review of the order dtd. 4/9/2025 passed by this Court in WP No.1451/2022.

(2.) After hearing the learned counsel for the applicant at length, this Court does not find any error apparent on the face of the record.

(3.) A reference may be made to the judgments passed by the Supreme Court in the case of Kamlesh Verma Vs. Mayawati reported in 2013 (8) SCC 320 , wherein it is held that the review proceedings are not by way of an appeal and have to be strictly confined to the scope and ambit of Order 47 Rule 1 CPC and Aribam Tuleshwar Sharma VS. Arbibam Pishak Sharma reported in 1979 (4) SCC 389 , wherein the court clarified the ambit of the review jurisdiction and held that a decision cannot be reviewed merely because it is erroneous on merits, since that would fall squarely within the province of a court exercising appellate jurisdiction.