Kamla Prasad Chaurasia vs State of M.P. and Others

R.S. Jha

The applicant has filed this application for review on the ground that several issues raised by the applicant in his petition has not been considered. From a perusal of the record of the case, it is apparent that several opportunities were given to the petitioner but nobody appeared to argue the matter and now the petitioner wants rehearing of the case.

The learned counsel for the respondents, on advance copy, per contra submits that all the aspects were considered and in fact the order has been passed by this Court on a specific statement made by the Zila Panchayat and the documents on record and in such circumstances rehearing of the petition is not warranted, which is even otherwise not permissible in view of the Full Bench decision of this Court rendered in the case of Commissioner of Sales Tax Vs. Hukumchand Mills,

I have heard the learned counsel for the parties. Rehearing or fresh hearing of the petition is not permissible in review petitions. This is settled law. No glaring and apparent mistake warranting invocation of the powers of review has been pointed out. In the circumstances, I do not find any reason to entertain the application for review, which is accordingly dismissed.