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Judgment
Pranay Verma, J
This petition has been preferred by the petitioner for review of the order dated 12.02.2026 passed in W.P. No.4722 of 2026 which was dismissed.
Learned counsel for the petitioner has submitted that the petition was dismissed by observing that partition was carried out in Namantran Panji without registration of any case and proceeding in accordance with the Rules. No application was submitted by any of the parties and the partition was directed. He has pointed out from the record that an application was very much preferred under section 178 of MP Land Revenue Code, 1959 and the case was duly registered and thereafter proceedings were carried out and the final order was passed which was eventually given effect to in the Namantran Panji. It is not a case simplicitor effecting partition in the Namantran Panji. Documents in this regard have been failed to be taken into consideration by this Court as a result of which the order under review has been rendered as suffering from error apparent on the face of record.
The aforesaid contention of learned counsel for the petitioner are found verified from the record and it is evident that the documents filed by the petitioner along with writ petition have not been taken into consideration while passing the order dated 12.02.2026. The same hence suffers from an error apparent on the face of record warranting review.
Consequently, the order dated 12.02.2026 passed in W.P. No.4722 of 2026 is hereby reviewed and recalled and the said writ petition is restore to its original number for hearing on merits and is directed to be listed in week commencing 27.04.2026 along with W.P. No.7574 of 2026.
This revision petition is accordingly allowed and disposed off.