MOHAMMAED SOYAB Vs. UNION OF INDIA AND ANOTHER

JUDGEMENT

(1.) Undeterred by the severe indictment for not having approached the Court with clean hands, clean heart and clean mind while filing CWP No.2196 of 2011, the petitioner once again has ventured to file this review petition seeking therein review of the judgment passed in the aforesaid writ petition.

(2.) At the outset, it may be noted that the petitioner has not expressed any remorse or regret for having concealed the facts in the earlier writ petition and would take refuge under the veil and plea of inadvertence which otherwise is not available to him.

(3.) The necessary facts are that the petitioner was an applicant for 'Rajiv Gandhi Gramin LPG Vitrak Yojna' (for short 'RGGLV'), however, his candidature was rejected on the ground that he did not have land in the name of self or within "Family Unit" in the advertised location. It was the specific case of the petitioner that he alongwith his application had submitted all the relevant documents which included the revenue papers of Village Dugrain wherein his father Shri Safder Ali was owner of the land which was more than the land required for the godown and he should be allowed the 'RGGLV'.