Allahabad High Court
Diwakar Paswan vs State Of U.P. And 6 Others on 9 August, 2021
Author: Yashwant Varma
Bench: Yashwant Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 34 Case :- CIVIL MISC REVIEW APPLICATION No. - 187 of 2021 Applicant :- Diwakar Paswan Opposite Party :- State Of U.P. And 6 Others Counsel for Applicant :- Suresh Bahadur Singh Counsel for Opposite Party :- C.S.C. Hon'ble Yashwant Varma,J.
Heard learned counsel for parties.
The review petition is pressed on a ground which was never raised or voiced when the original writ petition was heard and disposed of. It is doubtful if such a situation would fall within the scope of a mistake apparent on the face of the record. It is this factor along which constrains the Court to not entertain the review petition.
Consequently, it is dismissed.
Order Date :- 9.8.2021 Arun K. Singh