- (1.) Heard Sri Rahul Shrlpat, learned Counsel for the appellants and Sri Gautam Baghel, advocate holding brief of Sri P. S. Baghel for the respondents.
(2.) Civil Misc. Writ Petition No. 25438 of 2007 of the appellant was dismissed by Hon. Mr. Justice V.K. Shukla on 25.5.2007. The petitioners filed restoration/review application. It appears that on the date when the matter was listed Hon. Mr. Justice V. K. Shukla was not available and, therefore, Hon. Mr. Justice Pankaj Mithal heard and dismissed the said application by order dated 22.4.2008.
(3.) For ready reference Rules 12 and 13 of Chapter V of the Allahabad High Court Rules, 1952 is quoted below: 12. Application for review.- An application for the review of a Judgment shall be presented to the Registrar, who shall endorse thereon the date when it is presented and lay the same as early as possible before the Judge or Judges by whom such Judgment was delivered along with an office report as to limitation and sufficiency of court fees. If such Judge or Judges or any one or more of such Judges be no longer attached to the Court, the application shall be laid before the Chief Justice who shall having regard to the provisions of Rule 5 of Order XLVII of the Code, nominate a Bench for the hearing of such applications: Provided that an application for the review of a Judgment of one Judge who is precluded by absence or other cause for a period of six months next after the presentation of the application from considering the decree or order to which the application refers, shall be heard or disposed of by a single Judge and that an application for the review of a Judgment of two or more Judges any one or more of whom is or are precluded by absence or other cause for a period of six months next after the presentation of the application from considering the decree or order to which the application refers, shall be heard or disposed of by a Bench consisting of the same or a greater number of Judges. Explanation. - For the purposes of this rule the expression 'no longer attached to the Court' shall be deemed to include absence from the permanent place of sitting on account of the directions given under Rule 17 of this chapter, illness or any other cause. 13. Subsequent application on the same subject to be heard by the same Bench.-No application to the same effect or with the same object as a previous application upon which a Bench has passed any order other than an order of reference to another Judge or Judges, shall, except by way of appeal, ordinarily be heard by any other Bench. The application when presented by or on behalf of the person by whom or on whose behalf such previous application was made shall give the necessary particulars of such previous application, the nature and the date of the order passed thereon and the name or names of the Judge or Judges by whom such order was passed.;