ESTATE OFFICER, U T , CHANDIGARH Vs. CHARAN KAUR

JUDGEMENT

(1.) Learned counsel for the petitioner seeks for permission to withdraw the writ petition with liberty to approach the Permanent Lok Adalat which is to consider the decision already impugned for review in the light of the evidence collected that the private respondent has manipulated official records and has brought about wrong entries making it look as though she was a resident in the particular place where she was claiming an allotment.

(2.) The maintainability of review petition itself cannot be a subject of contest, for I hold that Section 22D of the Legal Services Authority Act enacts a procedure which is even more liberal than Code of Civil Procedure. Section 22D of the Legal Services Authority Act is reproduced as under:-

(3.) The Civil Procedure Code provides for a power of review. If a procedure prescribed is liberal in the sense the powers are not restricted to a procedural aspects contained in Code of Civil Procedure, I will find that such a liberal construction shall include a power to review as well.