S.N.SHUKLA,J. - (1.) THE applicant has filed the present application to review the order dated 13.1.2011 on the ground that the petitioner succeeded to get the order on the basis of concealment as pursuant to the order impugned dated 16.6.2010 passed by the learned Commissioner, Devi Patan Mandal, Gonda, the enquiry had been concluded by the Sub Divisional Magistrate Nanpara on 22nd September, 2010, whereas the petitioner instituted the petition on 11.1.2011 and succeeded to get an interim order by this Court without disclosing the facts of the enquiry.
(2.) IN view of the aforesaid facts, I am of the view that once the order impugned passed by the learned Commissioner, Devi Patan Mandal, Gonda has already been executed and pursuant to that the petitioner was enjoying the same there is no occasion to go back for this Court, therefore, I hereby review the order dated 13.1.2011 passed in Writ Petition No. 221(M/S) of 2011 and dismiss the petition based on concealment of the facts as well as also being infructuous. Review petition is allowed.;