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Judgment
The matter is taken up for consideration in the chamber under provisions of sub-rule (2) of Rule 90 under Chapter VI of the High Court of
Chhattisgarh Rules, 2007.
I.A.No.1 of 2020 has been filed for condonation of delay in filing the instant review petition.
For the reasons stated in the application, the same is allowed and delay of 468 days in filing the review petition is condoned.
By this review petition, the review petitioner seeks review of the order dated 27-8-2018 passed by this Court in First Appeal No. 21 of 2000 on the
ground mentioned in the petition.
After going through the record of the First Appeal No. 21 of 2000 it is manifest that after appreciating all the facts and legal aspect of the matter,
this Court has disposed of the appeal on merit.
Considering all the grounds mentioned in the review petition which are in the nature of taking liberty to re-argue the case, there is no other ground
showing any manifest error on the record and there is nothing that any new facts which could have been produced earlier but could not be produced
despite diligent efforts made by the applicant.
It is well settled principles of law that the review proceedings are not by way of an appeal and have to be strictly confined to the scope and ambit of
Order 47 Rule 1 of the Code of Civil Procedure. By this review petition, liberty to re-argue the entire case on merit afresh is not permissible because it
would amount to convert the review petition into an appeal (See: Meera Bhanjan v. Smt. Nirmal Kumar Chowdhary, AIR 1995 SC 45,5 Lily Thomas
etc. v. Union of India and others, AIR 2000 SC 1650, Ajit Kumar Rath v. State of Orissa and others, AIR 2000 SC 8,5 Government of T.N. & Others
v. M. Ananchu Asari and others, (2005) 2 SCC 332, and Kerala State Electricity Board v. Hitech Electrothermics & Hydropower Ltd. and others,
(2005) 6 SCC 651.
Accordingly, the appeal being devoid of merit is liable to be and is hereby dismissed.