Full Judgment Text
IN THE SUPREME COURT OF INDIA
INHERENT JURISDICTION
REVIEW PETITION (CIVIL) NO. OF 2022
(Arising out of Diary No. 10074 of 2022)
IN
SPECIAL LEAVE PETITION (CIVIL) NO.27074 OF 2016
L. NARASIMHAIAH …Appellant
Versus
THE DIVISIONAL CONTROLLER,
MYSORE URBAN DIVISION …Respondent
O R D E R
Delay in filing Review Petition is condoned.
Application for listing of Review Petition in open Court is rejected.
The Special Leave Petition was disposed of after considering rival
submissions and facts on record. The grounds raised in the Review Petition do
not make out any error apparent on record to justify interference.
This Review Petition is, therefore dismissed.
……………………………CJI.
[Uday Umesh Lalit]
………………………………J.
[Ajay Rastogi]
Signature Not Verified
………………………………J.
Digitally signed by
BABITA PANDEY
Date: 2022.11.08
11:29:01 IST
Reason:
[Aniruddha Bose]
New Delhi;
st
1 November, 2022.