GULLA DAR Vs. AB RASHID DAR

JUDGEMENT

(1.) THIS Review petition has been filed seeking Review of order dated 10.10.2002 passed in Civil Revision No. 126/2000, on the ground that the case of the petitioner has been considered and determined vide judgement under review, taking into consideration the provision of law which was not in existence as the same stood amended. The judgement relied upon by the Court and applied to the case was also based on the original provision of law whereas the case of the petitioner should have been determined by taking into consideration the amended provision of law.

(2.) HEARD learned counsel for the parties and perused the record.

(3.) THE dispute was decided by the Court with the following observations: -