BASHIR AHMAD LONE Vs. STATE

JUDGEMENT

(1.) This review petition filed against the order of this Court dated 9-8-1995 passed in SWP No. 545 of 1992 is being dismissed on the count that same is not in accordance with the J. and K. High Court Rules governing the procedure for filing such review petitions.

(2.) It may be noted that Rule 51 of the J. and K. High Court Rules of 1975 as amended till date do envisage : "Application for review of judgment.

(3.) It may be noted and brought on record that the petitioners in the review petition i.e. the State has not even till date filed their objections in the main case as because it was considered by this Court that the matter/ controversy involved in the petition can be disposed of at the admission stage after objections were filed. This direction, was not responded to by the respondents i.e. present petitioners and instead adjournments were sought by Mr. Kotwal, the then Government Advocate. Finally Court was constrained to pass the order impugned, of which review is sought.