SAMIR KUMAR BOSE Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) Alleging fraud and misrepresentation committed by the writ petitioners in W.P.(C) No. 2584 of 2008, the applicants in the instant Civil Review Petition has sought review of order dated 11.06.2008 passed in W.P.(C) No. 2584 of 2008.

(2.) Mr. Mahesh Tewari, the learned counsel for the applicants taking the Court through the memorandum of the instant Civil Review Petition, submits that a fraud was played upon the Court and this Court was misled to pass order dated 11.06.2008.

(3.) Vehemently opposing the plea taken by the applicants, Mr. Rajiv Ranjan, the learned Senior counsel for the respondent nos. 5 and 6 submits that the applicants have raised a plea which would require adjudication on the facts. The learned Senior counsel submits that the allegation levelled by the applicants in the instant civil review petition are disputed by the respondent nos. 5 and 6. A review petition is not maintainable on a plea based on disputed questions of fact.