KALU RAM Vs. SPECIAL TRIBUNAL, J&K, JAMMU

JUDGEMENT

(1.) Review is sought of the judgment dated 9 -3 -2004 in LPA (OW) No. 617 of 1999 whereby a Letters Patent Appeal preferred by the review petitioner against the judgment of the writ Court in OWP No. 421 of 1992 has been dismissed.

(2.) VIDE the impugned order this Court while examining the validity of the order passed by the writ Court has held that there are concurrent findings of all the authorities/ forums except the one whereby the case was remanded. It has been observed that the writ Court rightly declined to interfere with the order impugned therein.

(3.) LEARNED counsel appearing for the petitioner has primarily urged two grounds before us. (i) that the impugned judgment has been passed without hearing the petitioner (ii) Judgment needs to be reviewed in view of findings recorded by the court.