RAJA MAJEED Vs. N.K. SINHA

JUDGEMENT

(1.) By this review petition, the petitioners are seeking review of order dated 18th of October, 2019 passed in CPOWP No. 47/2018 arising out of OWP No. 2127/2017, operative portion whereof reads as under:

(2.) Mr Ratanpuri, the learned counsel, appearing on behalf of the respondents, submits that there is no scope for the petitioners to seek review of the judgment dated 18th of November, 2019 passed by this Court in CPOWP No. 47/2018 on the ground that in a review petition it is only an error, apparent on the face of the record, which can be considered and gone into by the Court and that, in the instant case, as per the learned counsel, there is no error apparent on the face of the record as would call for a review. In support of this contention, the learned counsel has placed explicit reliance on the judgment of law rendered by this Court in RPSW No. 59/2019 titled 'Mukhtar Ahmad Bhat v. State of JK and Anr'.

(3.) Be that as it may, when this matter came up before this Court on motion hearing, i.e., on 18th of November, 2019, despite calling the case thrice, none caused appearance on behalf of the petitioners. Today also, none is present on behalf of the petitioners. Seemingly, the petitioners have lost interest in prosecuting the case and, thus, the instant review petition shall stand dismissed for want of prosecution.