- (1.) HEARD Sri N.C. Rajvanshi, Senior Advocate assisted by Sri P.C. Shukla, learned counsel for the applicant.
(2.) DESPITE being served, none is present on behalf of the respondents to press this review petition.
(3.) THIS application has been filed by the petitioner with a prayer to review the judgment and order dated 19.7.2011 passed by this Court in Writ -B No. 47300 of 2008, by which this writ petition was dismissed.? The review application is supported by affidavit of one Lalit Kumar, parokar of the petitioner. It appears from the perusal of the material brought on record that the order of this Court dated 19.7.2011 was challenged by the petitioner before the Hon'ble Supreme Court, by means of Special Leave to Appeal (civil) No. 29601 of 2011 which was finally disposed of by the Hon'ble Supreme Court by its order dated 6.1.2012 (annexure -10).?? The order passed by the Hon'ble Apex Court is reporduced herein below : "We have heard learned counsel for the parties. We are not inclined to interfere with the order of the High Court.? The Special Leave Petition is dismissed. Learned counsel for the petitioner submits that the point which was taken before the High Court relating to maintainability of the suit on the basis of Section 171 of the U.P. Zamindari Abolition and Land Reforms Rules, 1952 has not been considered by the High Court. Learned counsel for the petitioner prays for liberty to file the review petition before the High Court.? The petitioner is at liberty to do so. However, it is made clear that liberty given to the petitioner to file review petition shall not be construed as any expression of opinion on the merits of such review petition.";