BISHAN SINGH Vs. STATE OF HIMACHAL PRADESH

JUDGEMENT

(1.) By way of present Review Petition, a prayer has been made on behalf of the petitioner to review and recall the judgment dtd. 23/3/2021, passed by this Court in CWP No.1798 of 2020, titled Bishan Singh & Another vs. State of Himachal Pradesh and Ors., whereby this Court while disposing of the petition directed the respondents to consider and decide the case of the petitioner in light of directions contained in judgments dtd. 14/9/2010 and 26/12/2019, passed in CWPOA No. 195 of 2019 titled Sheela Devi v. State of HP and Ors and CWP(T) No. 6785 of 2008, Narender Singh Naik v. State of HP and Ors, for all intents and purposes.

(2.) I have heard learned counsel for the parties and gone through the record of the case.

(3.) The grounds raised are nothing but reiteration of the grounds urged in aforesaid Civil Writ Petition. The review jurisdiction is not meant to appreciate and re-appreciate the facts already considered and urged. The review petition cannot be equated with original hearing of the case and finality of the judgment cannot be questioned by opening the entire case. The submission made that the decision suffers from an error apparent on the face of the record cannot be accepted. The Hon'ble Supreme Court in M/s.Thungabhadra Industries Ltd. vs. The Government of Andhra Pradesh, AIR 1964 SC 1372, held: