JAGDISH CHAND Vs. UNION OF INDIA

JUDGEMENT

(1.) The instant review petition has been preferred by the applicant whereby it seeks review/modification of paragraphs No. 15 and 16, as occur in the verdict as made by this Court, on 6/3/2024, upon CWP-4652-2024. The said paragraphs are extracted hereinafter.

(2.) Through the above extracted paragraphs, this Court had after quashing Annexures P-13, P-14, P-18, thus had directed the respondent concerned, to re-draw the apposite notification and thereafter to re-draw the apposite show cause notice. The said direction(s) became rested on the premise that the District Revenue Officer concerned, rather was not a trained judicial mind, thereby, the expostulation law as occurs in paragraph No. 31 of the verdict made by the Hon'ble Apex Court in case titled as 'Laljibhai Kadvabhai Savaliya and others versus State of Gujarat and others', reported in (2016) 9 Supreme Court Cases 791, thus becoming breached. The said paragraph No. 31 as occurs in the verdict (supra), is also extracted hereinafter.

(3.) Initially, the review petition would be maintainable before this Court only when it is structured within the four corners of Order 47 Rule 1 of the CPC. The relevant provisions of Order 47 Rule 1 of the CPC are extracted hereinafter.