Madhya Pradesh High Court
Hitesh Prajapati vs The State Of Madhya Pradesh on 19 September, 2011
R.P. No.474/2011 .
19/9/2011 This review petition seeks review of the final decision in the writ appeal.
Admittedly in the writ appeal the appellant filed as Annexure the advertisement of 2009 instead of the advertisement of 2005. The appeal was argued and decided on that basis.
In a review petition, it is not open to the Court to start rectifying the original record of the appeal filed by the petitioner himself in the writ appeal. Accordingly, we decline to interfere in this review petition. The review petition is dismissed.
(Sushil Harkauli) (K.K. Trivedi)
Acting Chief Justice Judge
YS/