VIRENDER PARKASH Vs. RIKHI RAM

JUDGEMENT

(1.) HEARD. This is a review petition. The petitioner who appears in person has failed to point out any error apparent on the face of the record in the judgment passed by this Court.

(2.) IN the judgment, in question, this Court has specifically held that the powers under Article 227 of the Constitution of India are to be sparingly used and that the petitioner who is a lawyer has failed to give any explanation for the delay in filing the petition or for not invoking the alternative remedy. No explanation has been given in this regard. Therefore, I find no merit in this review petition, which is accordingly dismissed. No costs.