STATE OF ARNACHAL PRADESH Vs. NEFA UDYOG

JUDGEMENT

(1.) Heard Mr. K.P. Pathak, learned senior counsel, appearing for the review applicants, assisted by Mr. S. Sarma, and Mr. N. Dutta, learned senior counsel, appearing for the writ petitioners-opposite parties, assisted by Mr. P.N. Goswami.

(2.) These review petitions, namely, Review Petition Nos. 116/2003, 1177 2003, 118/2003, 119/2003, and 120/2003, which seek to get reviewed the orders, dated 27.1.2003, passed in Writ Petition (Civil) Nos. 458(APV 2001, 397(AP)/2001, 398(AP)/2001, 483(AP)/2001, 498(AP)/2001 respectively, have been resisted at the threshold on the ground of maintainability of the review petitions by the writ petitioners-opposite parties herein.

(3.) The maintainability of the present set of review petitions has been challenged, in a nut-shell, on two grounds. It is, first, contended by Mr. N. Dutta, learned senior counsel, that Rule 6 of Chapter-X of the Gauhati High Court Rules requires that either the applicant, who presents the review application, or his Advocate shall give certificate as provided by Rule 4 of the said Rules and Rule 4 required that every application for review of the judgment shall be presented to the stamp reporter, who will certify thereon whether the petition is in due form, within time, and properly stamped, or that it is irregular, and shall return the petition with such certificate.