P.V.HAMZA Vs. MUHAMMED

JUDGEMENT

(1.) The review petition is filed to review the judgment dtd. 14/7/2022 passed in OP(C)No.1145/2022.

(2.) The review petitioner has averred in the review petition that when the original petition was taken up for consideration, the learned counsel appearing for the petitioner was engaged in another Court. Therefore, he could not argue the contentions averred in the original petition. However, this Court, by the impugned judgment, has dismissed the original petition holding that there is no ground to interfere under Article 227 of the Constitution of India. There is an error apparent on the face of record. Hence the review petition.

(3.) Heard; Sri.Santheep Ankarath, the learned counsel appearing for the review petitioner and Sri.P.A Mohammed Shah, the learned counsel appearing for the respondent.