Madhya Pradesh High Court
M.P. State Agriculture Marketing Board ... vs Ashok Kumar Sharma Judgement Given By: ... on 2 May, 2014
Review Petition No :: 198 / 2014
M.P. State Agriculture Marketing Board & ors Vs. Ashok Kumar Sharma and others
02.05.2014.
None for the applicants.
Seeking review/recall of an order-dated 19.12.2013, passed
by this Court in Writ Petition No.16404/2007, this application has
been filed.
The said writ petition was decided by a speaking order and
as none appeared for the applicants on the said date, the matter
was decided on merits.
Except for contending that the applicants' counsel was not
present when the case was taken up and they were not heard,
nothing is brought to the notice of this Court as to what is the error
apparent on the face of the record in deciding the writ petition.
The writ petition was disposed of by this Court in the light of the
law laid down by the Supreme Court in the case of Secretary,
State of Karnataka and others Vs. Umadevi (3) and others,
(2006) 4 SCC 1, and the only direction given to the
respondents/applicants was that the matter be referred to the
Appropriate Committee and a decision be taken in accordance to the Circulars and Policies formulated by the State Government in pursuance to the judgment rendered in the case of Umadevi (supra).
Except for contending that counsel for the applicants could not appear when the case was taken up for hearing and that they have not been heard, nothing is mentioned in this application as to what is the error apparent on the face of the record and why review is called for. Merely because the counsel has not appeared on the date when the case was called for, that by itself would not 2 be a ground for review, until and unless error apparent on the face of the record in deciding the writ petition is pointed out.
Accordingly, finding no ground for review/recall, this application is dismissed.
(RAJENDRA MENON) JUDGE Aks/-