- (1.) We have gone through the review petitions and the connected papers.
(2.) The main ground for moving the review petitions is found in para 3 of the petitions which reads as under: "3.That it is humbly submitted that in the judgment of this Hon'ble court the above submissions have not been considered particularly the a first submission and the submission at para 2 above. "
(3.) On the aforesaid basis para 4 of the petitions seeks review. It reads as under: "4.In view of the same the petitioner humbly submits that the above submissions may kindly be taken into consideration and the judgment and order passed by this Hon'ble Court may kindly be reviewed in the interest of justice and equity. ";