SAMEER ALAM Vs. NESAR AHMED

JUDGEMENT

(1.) The present application has been filed for review of the judgment and order dated 07.03.2019 passed in PIL No.42/2018.

(2.) The principal ground of review is that the present applicants were not parties in the original PIL and the direction passed in the said PIL vide judgment dated 07.03.2019 would adversely affect the applicants.

(3.) Heard Sri Z. Kamar, learned Senior counsel appearing for the applicants, assisted by Sri S. Chakravorty, learned counsel.