PANKAJ BHATIA,J. - (1.) The present review petition under Chapter V Rule 12 of Rules of High Court, 1952 (hereinafter referred to as the 'Rules') read with Order 47 Rule 1 read with Section 114 of Civil Procedure Code, 1908 have been filed by the petitioners in person seeking review of the judgement of the Full Bench of this Court dated 23.7.2019.
(2.) Although the review petition, at the instance of the petitioners, in person, is not maintainable, however, we proceed to decide the same on merits in the interest of justice.
(3.) We are informed that challenging the said judgement dated 23.7.2019, the Supreme Court has dismissed the Special Leave to Appeal (C) No. 27250 of 2019 in the case of Deepak Singh and another vs. State of Uttar Pradesh and others , however, as the review petitioners had not filed the SLP, we have proceeded to hear the review petition.;