(1.) We have heard the learned Advocates for the respective parties.
(2.) On a reference made by a Division Bench of this Court, by order dtd. 17/2/2024, the matter has been placed before us for consideration.
(3.) The question referred is as to whether a person affected or aggrieved by an order/judgment, if not impleaded in the writ petition, can take recourse to the remedy of review; claiming violation of principles of natural justice.