VIRENDRA Vs. COLLECTOR

JUDGEMENT

(1.) This Review Petition has been filed seeking review of the order dtd. 13/1/2026 passed by this Court W.P.No.677 of 2026 wherein the writ petition was disposed off directing the respondent No.1 to consider and decide the pending representation in accordance with law, if not already decided, within a period of 30 days from the date of receipt of certified copy of the order.

(2.) After carefully examination of the grounds as well as the arguments raised before this Court as well as the order dtd. 13/1/2026 sought to be reviewed, this Court does not find any error apparent on the face of the record that would warrant a review of the order. In the present case, there is only direction to the respondents/authorities to consider and decide the representation of the petitioner therein taking note of the order dtd. 23/1/2025 passed by the Sub Divisional Officer. Learned counsel appearing for the petitioners fairly submits that he has not put to challenge the order dtd. 23/1/2025 passed by the Sub Divisional Officer, instead he has filed a civil suit, which is pending adjudication.

(3.) Even otherwise, the scope of review is limited as has been held by the Hon'ble Supreme Court in the cases of Jain Studios Ltd. vs Shin Satellite Public Co. Ltd., (2006) 5 SCC 501; State of West Bengal vs Kamal Sengupta , (2008) 8 SCC 612 ; S. Bagirathi Ammal vs Palani Roman Catholic Mission , (2009) 10 SCC 464 and in the case of Senior Divisional Manager, Life Insurance Corporation of India and others Vs. Shree Lal Meena reported in (2019) 4 SCC 479