GHULAM QADIR WANI Vs. J&K SPECIAL TRIBUNAL

JUDGEMENT

(1.) The petitioners are seeking the review of the judgment dtd. 10/3/2021 by virtue of which the writ petition filed by the petitioners was dismissed.

(2.) The only ground on which the present review petition has been filed is that the petitioners had a locus standi to file the writ petition as they had a right to seek enforcement of the statute but this court has not considered the said issue. It is further stated that the same amounts to error apparent on the face of the record.

(3.) Learned counsel for the petitioners reiterates the submissions made in the review petition.