AKHILESH Vs. STATE OF MADHYA PRADESH AND ORS

JUDGEMENT

(1.) Parties through their counsel. Present review petition has been filed for reviewing the order dated 20.06.2018 passed in M.P. No.320/2018. This Court has dismissed the writ petition on the ground that there is an alternative remedy available to the petitioner. After hearing the learned counsel for the petitioner, this Court is of the opinion that there is certainly an alternative remedy available to the petitioner. There is no error apparent on the face of the record warranting review.

(2.) The Apex Court in the case of Haridas Das Vs. Usha Rani Bank (Smt) and Ors., (2006) 4 SCC 78 in paragraph 13 and 20 has held as under :-

(3.) In the aforesaid case, the Apex Court has held that rehearing of a case can be done on account of some mistake or an error apparent on the face of the record or for any other sufficient reason. In the present case, there is no error apparent on the face of the record and the petitioner in fact under the guise of review is challenging the order passed by this Court, which is under review. Similarly the Apex Court in the case of State of West Bengal and Ors. Vs. Kamal Sengupta and Anr., (2008) 8 SCC 612 in paragraphs 21, 22 and 35 has held as under:-