Section 17 in Karnataka Land Grabbing Prohibition Act, 2011
17. Review
The Special Court may in order to prevent the miscarriage of justice review its judgment or order passed under section 9 but no such review shall be entertained except on the ground that it was passed under a mistake of fact, ignorance of any material fact or an error apparent on the face of the record:Provided that it shall be lawful for the Special Court to admit or reject review petitions in circulation without hearing the petitioner:Provided further that the Special Court shall not allow any review petition and set aside its previous order or judgment without hearing the parties affected.
