- (1.) HEARD Sri Raghvendra Singh, Senior Advocate assisted by Sri Bagesh Shukla as well as Ms. Madhumita Bose for the opposite parties.
(2.) REVIEW petition has been filed against the order dated 31.10.2013 in Writ Petition No. 7373 (M/S) of 2013 ( Ram Nath Singh vs. State of U.P. and others). For convenience the orders passed in the aforesaid writ petition is being quoted here below: "Heard learned counsel for the petitioner. Learned counsel for the petitioner restricts his prayer to the extent that his representation, annexed as Annexure No. 2 may be decided by the opposite parties. Without entering into the merits of the case, court directs the opposite parties concerned to decide the representation of the petitioner, annexed as Annexure no. 2 to the writ petition, by a reasoned and speaking order in accordance with law in a month from the date a certified copy of this order is placed before him. With the above observation the writ petition is finally disposed of."
(3.) THIS order has been challenged on the ground that the petitioner of W.P. No. 7373 (M/S) of 2013 has obtained this order by concealment of facts and by misleading the court into believing that no elections were held in the committee of management of Shiksha Prasar Committee and that the Registrar was not deciding the application moved by the petitioner. The review -applicant says that notices were not issued to the opposite parties in the writ petition, hence, the order is bad and it should be set aside in this review. Sri Raghvendra Singh has exhaustively argued the matter for about an hour.;