AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 195 wordsDinesh Mehta, J
The defects pointed out by the Registry are overruled.
The present review petition is directed against the order dated 25.03.2021, passed by this Court in writ petition filed by the respondent.
A perusal of the order under consideration reveals that though learned counsel for the petitioners had placed reliance on the judgment rendered in case of Sohanlal Mathur Vs. State of Rajasthan & Ors.: S.B.Civil Writ Petition No.3631/2008, decided on 17.11.2008, which has been affirmed by the Apex Court in SLP (Civil)No.14932/2012, while disposing of the writ petition, this Court has not given any finding about the petitioners’ case being covered by the judgments relied upon and has only directed the present petitioner to consider respondent's representation in terms of the judgment rendered in the case of Sohan Lal (supra).
Hence, this Court does not find any error apparent on the face of the record because rights of the petitioners have not been decided. Obviously, the respondents shall be free to decide petitioners’ representation in accordance with law while considering the referred judgments.
The review petition is, therefore, dismissed.
Stay application also stands disposed of accordingly.