GOPENDRA TALIKDAR Vs. NIVA RANI TALUKDAR

JUDGEMENT

(1.) HEARD Mr. R.D. Lal learned counsel for the review applicant as well as Mr. S.C. Biswas, learned counsel for the respondent. The case in short is that by order dt. 13.7.95 this Court disposed of Crl. Revision No. 332/93. That order was passed when learned counsel of either side was available. Now the revision petitioner has filed this review petition for setting aside the order dt. 13.7.95 same having been passed ex-parte and also because of the said order of this Court granted certain relief to the respondents which was not sought for. Whatever the order might have been passed by this Court in view of section 362 Cr.P.C. I am of clear opinion that this Court has no jurisdiction or authority to review or alter judgement and order disposing of a case finally except correcting some clerical or arithmatical error. This belong the position I am unable to alter the order which this Court passed on 13.7.95 even if the same was wrong. In view of the aforesaid the petition is dismissed.