S.U.KHAN, J. - (1.) HEARD learned Counsel for the parties.
(2.) THROUGH this review application, review and reversal of my judgment dated 18-5-2006 has been sought through which I dismissed the writ petition. Against the said judgment SLP was filed before the Supreme Court being SLP (Civil) No. 11587 of 2006, which was dismissed by one line order, which is quoted below : “Heard. The special leave petition is dismissed.” It appears that thereafter review application was filed before the Supreme Court which was got dismissed as not pressed. If SLP is dismissed without assigning any reason then review petition before the High Court is maintainable. Vide AIR 2000 SC 2587, Kunhayammed v. State of Kerala.
(3.) IN my judgment, I placed reliance upon an earlier judgment delivered by me reported in Harish Khurana v. Prem Kumar and Anr., 2006(1) JCLR 222 (All) : 2006 (1) ARC 118. It is reported that against the said judgment of Harish Khurana SLP has been filed in the Supreme Court and notices has been issued.;