SOHAN LAL Vs. OM PRAKASH SHARMA

JUDGEMENT

(1.) -Petitioners, by the medium of this Review Petition, are seeking review of the judgment dated 31.12.2014 made by this Court in CWP No. 9266 of 2014 titled Harish Kumar and another Vs. State of H.P. and others along with connected writ petition No.8368 of 2014 titled Sudha and others Vs. State of H.P. and others. It is apt to reproduce paras 12 and 13 of the said judgment herein.

(2.) It is stated that the petitioners were not parties in the writ petition before the Writ Court. The learned counsel for the petitioners was not able to show what is the error apparent on the face of the record and also how the judgment made by this Court is illegal. However, the Review Petition is not in tune with the law laid down by this Court and the apex Court. The learned counsel for the petitioners is not able to carve out a case for review in terms of Sec. 114 read with Order 47 of the Code of Civil Procedure.

(3.) It is apt to record herein that this Court has already laid down the parameters in the judgments rendered in Review Petition No. 56 of 2014, titled as Ranjeet Khanna Vs. Chiragu Deen and another, decided on 8th Aug., 2014 and Review Petition No. 65 of 2015, titled as Union of India & others Vs. Paras Ram, decided on 25th June, 2015.