M/S Nanco Overseas vs The Additional Director General Of ... on 6 September, 2012

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Karnataka High Court

M/S Nanco Overseas vs The Additional Director General Of ... on 6 September, 2012

Bench: K.L.Manjunath

                              1

       IN THE HIGH COURT OF KARNATAKA AT BANGALORE

         DATED THIS THE 06TH DAY OF SEPTEMBER 2012

                          PRESENT

          THE HON'BLE MR. JUSTICE K.L.MANJUNATH

                            AND

          THE HON'BLE MR. JUSTICE V. SURI APPA RAO

                       R.P. NO.873/2012

BETWEEN:

M/S. NANCO OVERSEAS,
REGD. PARTNERSHIP FIRM,
REPRESENTED BY ITS PARTNER
SRI. M.S. LAXMINARAYANA RAO,
39A, JAYANAGAR, '
MYSORE - 570 014.                         ....PETITIONER

     (BY SRI. M.S. LAXMINARAYANA RAO - PARTY-IN-PERSON)

AND:

1.     THE ADDL. DIRECTOR
       GENERAL OF FOREIGN TRADE,
       DIRECTORATE GENERAL OF
       FOREIGN TRADE, UDYOG BHAVAN,
       NEW DELHI - 110 011.

2.     THE CHIEF CONTROLLER OF
       IMPORTS & EXPORTS,
       MINISTRY OF COMMERCE,
       UDYOG BHAVAN,
       NEW DELHI - 110 011.

3.     THE DEVELOPMENT COMMISSIONER,
       CSEZ, NO.365, 8TH MAIN, 4TH CROSS,
                                    2

      VIVEKNAGAR,
      BANGALORE - 560 047.

4.    THE DEPUTY COMMISSIONER,
      (LAND REVENUE RECOVERY)
      MYSORE DISTRICT - 570 001.

5.    THE TAHSILDAR,
      MYSORE TALUK,
      MYSORE - 570 001.                           ... RESPONDENTS

      This Review Petition is filed under Order 47 Rule 1 r/w
Section 151 of the Code of Civil Procedure and Article 226 of the
Constitution of India, prays that this Hon'ble Court be pleased to
dismiss with costs, the claims of the 1 st respondent as void, abuse of
power, fraudulent and unconstitutional; quash the order passed by the
4th respondent - Deputy Commissioner in MSC (R-12) 95/04 dated
12.11.2004; etc.

      This Review Petition coming on for Admission this day,
K.L.MANJUNATH.J., made the following :

                              ORDER

The present Review Petition is filed to review the Judgment passed by this Court on 17th July 2012 in W.A. No. 2349/2007. The said writ appeal was dismissed considering all the points canvassed by the learned Senior Counsel Smt. Nalini Chidambaram. When once this Court has passed an order on merits considering all the points, a Review Petition cannot be entertained on the same grounds or on account of inventing a 3 new ground by a party.

2. Having heard the petitioner, who is party-in-person, we do not see any merits in this Review Petition.

3. Accordingly, the Review Petition is dismissed.

Sd/-

JUDGE.

Sd/-

JUDGE.

Rbv

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