Allahabad High Court
Prem Kumar Soni And Another vs Judge Small Causes Court Faizabad And 2 ... on 20 May, 2025
Author: Pankaj Bhatia
Bench: Pankaj Bhatia
HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH ?Neutral Citation No. - 2025:AHC-LKO:29850 Court No. - 6 Case :- CIVIL MISC REVIEW APPLICATION No. - 67 of 2025 Applicant :- Prem Kumar Soni And Another Opposite Party :- Judge Small Causes Court Faizabad And 2 Others Counsel for Applicant :- Mohammad Ehtesham Khan Hon'ble Pankaj Bhatia,J.
1. Vakalatnama filed today by Shri Sudhir Kumar Singh, Advocate on behalf of opposite party no. 3 is taken on record.
2. Heard learned counsel for the applicant and Shri Sudhir Kumar Singh, learned counsel for the opposite party no. 3.
3. The review application has been filed seeking review of the order dated 28.4.2025 mainly on the ground that in the earlier Writ Petition No. 25045 (M/S) of 2017, the order impugned in the present writ petition was not under challenge and secondly, it is argued that the averments made in para no. 4 of the said judgement, insofar as the same that it is against the compromise decree.
4. The same fact is argued by the counsel for the respondent who states that in the earlier writ petition also, this Court had observed that a compromise decree was sought to be challenged, thus, the fact ofWrit Petition No. 25045 (M/S) of 2017 was a material fact and was concealed. Even if it is expected that the writ petition is not against the compromise decree but against an order whereby, the recall of the compromise decree was rejected and thereafter, the revision was rejected.
5. As such, no good ground for review is made out. Accordingly, the review application is rejected.
6. However, the cost is reduced to Rs. 75,000/-.
Order Date :- 20.5.2025 Shravan