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Judgment
J. Chelameswar, C.J.—This is an application seeking review of a judgment of this Court dated 3rd February, 2011 in W.P(C). No. 10662 of 2010. In our opinion, the Review Application reads more like a memorandum of appeal. While we acknowledge the right of the Petitioner not to agree with the judgment, we are of the opinion that the recourse open to the Petitioner is only to seek correction of the said judgment by availing appropriate procedure prescribed under the law before the appropriate forum. Review applications are not meant to be an occasion for a rehearing of the entire case.
Other grievance of the Petitioner is that he made certain written submission before this Court at the time of hearing and according to the Petitioner, the content of the written submission was not adverted to in the judgment. As a matter of fact, we acknowledged that a written submission was made by the Petitioner. The question whether the written submission was taken into consideration or not is a matter of opinion and we are of the opinion that all the relevant materials were taken into consideration before the judgment in question was rendered. We are of opinion that the review does not merit any consideration. The same is dismissed.
I.A. No. 149 of 2011 in R.P. No. of 2011(unnumbered) is also dismissed.