Rajiv Sharma, Rakesh Srivastava, JJ. - (1.) The Review Petition is directed against the judgment and order dated 2.8.2013 passed in writ petition No.264 (SB) of 2002, whereby the writ petition filed by the petitioner has been dismissed.
(2.) As far as the Review Petitions are concerned, under Order 47, Rule 1 CPC a judgment may be open to review inter alia if there is a mistake or an error apparent on the face of the record.
(3.) In Meera Bhanja (Smt) v. Nirmala Kumari Choudhury (Smt) [(1995)1SCC 170: 1995 SCFBRC 370 ] the Hon'ble Supreme Court has held that the review petition has to be entertained only on the ground of error apparent on the face of record and not on any other ground.;