RAJESH TANDON, J. - (1.)APPLICANT Hindustan Petroleum Corporation Ltd., has filed the present review application for review of the judgment and order dated 3.11.2006 passed in Writ Petition No. 802 of 2006 (MS) and Writ Petition No. 1037 of 2003 (MS). The grounds alleged by the review applicant for review of the judgment are that a lease deed had been executed by the predecessor -in -interest of the petitioner i.e. M/s. ESSO Eastern on 11.7.1971 which was not taken into consideration. The petitioner has not breached any term and condition of the lease deed. The District Magistrate has not considered the various factors, which has been enshrined under section 29(A)(5) of U.P. Urban Buildings (Regulation of Letting, Rent and Eviction) Act.
(2.)THE respondents have filed counter objection and have submitted that the review application is not maintainable as it will amount to second appellate jurisdiction which cannot be extended in the review application. The grounds taken in the review application have no substance and the review application is devoid of merit and deserves to be rejected while enhancing the rent.
(3.)THE review applicant has also filed rejoinder affidavit and has reiterated the grounds mentioned in the review application.
So far as, the merit of the review petition is concerned, the review petition can be filed only for consideration of important matters or evidence which, by mistake or error on the face of the record could not be considered when the order was passed. A review petition cannot be filed for re -hearing of the entire matter.

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