Mahendra Dayal, J. - (1.) Supplementary affidavit filed on behalf of the review-petitioner, today in Court, is taken on record.
(2.) I have heard learned counsel for the parties and have perused the record.
(3.) The review-petitioner has sought review of the judgment and order dated 17.12.2004, passed by the Coordinate Bench of this Court in Writ Petition No.68 (RC) of 1996, whereby the writ petition filed by the opposite party was allowed and the order dated 14.05.1996, passed by the Additional District Judge, Lakhimpur Kheri was set aside.;