RAKESH TIWARI,J. - (1.) THIS review application has been filed by the respondents Krishi Utpadan Mandi Parishad for setting-aside the judgment dated 23.4.2002, in the writ petition.
(2.) WE have heard Sri B.D. Mandhyan and have perused the record again. The grievance of the Counsel for the respondent Mandi Samiti is that counter-affidavit and written arguments filed on its behalf have not been considered by us in our judgment.
(3.) THE main contention of Sri Mandhyan in support of the review application is that this Court has over-looked the impugned order dated 22.5.2002, passed by the Director of Mandi Samiti rejecting the representation of the petitioner and the counter-affidavit filed by him.;