- (1.) This review petition has been filed for review of order dated 26.05.2015, passed in Review Petition No.71 of 2015.
(2.) A preliminary objection has been raised that this review petition against the decision in a review petition is not maintainable.
(3.) As far as the merits of the review petition are concerned, the petitioner who has appeared in person, has stated that in the Special Appeal No.464 of 2014 by order dated 29.10.2014 a sum of Rs.50,000/- was granted to the review petitioner, but in the order dated 26.05.2015 the said amount has not been upheld. Therefore, apart from the compensation of Rs.3,00,000/-, the petitioner should also be granted a sum of Rs.50,000/- as compensation.;