### Review Jurisdiction Cannot Be Invoked for Re-adjudication of Merits in the Absence of Error Apparent

The applicant filed a Review Application seeking to review the order dated 21.07.2022 passed in W.P.No.18594 of 2022

In the original writ proceeding, the Court had relegated the applicant to a Civil Court to establish his civil rights based on the factual matrix of the case

The applicant subsequently sought a review of this decision, raising grounds that contested the merits of the original dispute

1. Whether the applicant established an "error apparent on the face of the record" sufficient to invoke the review jurisdiction of the High Court

2. Whether the scope of a Review Application can be expanded to include a re-adjudication of the merits of the case similar to an appeal

The Court applied Order 47 Rule 1 of the Code of Civil Procedure, 1908, which governs the power of review

The court emphasized the principle that review jurisdiction is limited to the rectification of an "error apparent on the face of record" and cannot be treated as a "sideway appeal" or an opportunity to re-litigate the merits of a decided matter

The Court analyzed the grounds raised in the Review Application and observed that the applicant was attempting a re-adjudication of the merits of the case rather than pointing out a specific clerical or legal error visible on the surface of the previous order

The Court reasoned that the power under Order 47 Rule 1 is restrictive; it does not allow the court to act as an appellate authority over its own judgment

Since the applicant failed to demonstrate any patent error in the original order—which had correctly identified that the dispute involved civil rights requiring adjudication by a Civil Court—the threshold for review was not met

Consequently, the Court dismissed the Review Application without costs