BALWINDER SINGH Vs. PUNJAB WAKF BOARD

JUDGEMENT

(1.) THE Review Application No. 15/2003 in ROR No. 674 of 2001 has been filed under Order-47, Rule-1, read with Section-82 of the Punjab Tenancy Act, for review of the order dated 30.9.2002 passed by the then Financial Commissioner, Cooperation.

(2.) THE second Review Application No. 50 of 2003 in ROR No. 33 of 2003 has been filed by the petitioner under Section 15 of the Punjab Land Revenue Act, 1887 for review of the order dated 7.4.2003 passed by the then Financial Commissioner, Cooperation, Punjab.

(3.) BEFORE the arguments in these cases on merits, the counsels for the respondents have raised a legal objection that as held by the Hon'ble Supreme Court in AIR 1997 SC 1005, the Review Application can be filed only by the counsel who had argued the main petition. In the present review applications, the review applications are being filed by a different counsel from the one who argued the main case and hence, are not legally maintainable. The learned counsel for the respondents have further cited 1997(2) PLJ 418, wherein Hon'ble High Court of Punjab and Haryana has also held that a review application moved by a counsel other than the one who argued the case on merits, should not be entertained.