CBRIJBIHARILAL PUSHKAR Vs. FOREST DEPARTMENT

JUDGEMENT

(1.) Parties through their counsel.

(2.) The present review petition has been filed against the order dated 24-01-2018 passed in Writ petition No. 19278/2017. The aforesaid writ petition was filed by one Nandkishore Karmaiya being aggrieved by the order passed by the respondent No.2 dated 06-11-2017 and the writ petition has been allowed. The present applicant though served but did not appear in the aforesaid case and this court has allowed the writ petition by passing a detailed order on merits. There is no error apparent on the face of the record.

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