BABUI RAM Vs. STATE OF MADHYA PRADESH

JUDGEMENT

(1.) This petition has been filed seeking review/ recall of order dtd. 06/01/2026 passed in Writ Petition No.42682/2025, by which the petition filed by the petitioners has been disposed of. Heard learned counsel for the parties and perused the record.

(2.) From the perusal of the record, it is seen that there is no error apparent on the face of record. The arguments which were raised before this Court while deciding the Writ Petition were considered by the Court and the petition was accordingly disposed of. Learned counsel for the petitioners is trying to re-argue the matter on merits which is not permissible in the Review Petition and the ground which has been taken in the present petition is not a ground for review. The review can be made in exceptional circumstances where there is error apparent on the face of record.

(3.) The scope of review is limited as held by the Hon'ble Supreme Court in the cases of Jain Studios Ltd. vs Shin Satellite Public Co. Ltd. reported in (2006) 5 SCC 501; State of West Bengal vs Kamal Sen Gupta reported in (2008) 8 SCC 612 and S. Bagirathi Ammal vs Palani Roman Catholic Mission reported in (2009) 10 SCC 464. In view whereof, since there is no error apparent on the face of record, no case is made out for review of the order. No glaring irregularity or illegality could be pointed out by learned counsel for petitioners in the order under review. Hence, no interference is warranted.