R.K. Mahajan, J. - (1.) This is a review application moved under Chapter V, Rule 12 of High Court Rules to review the order passed in a regular writ petition under Article 226 of the Constitution of India by this Court on 29.2.1996. Prayer has also been made that delay in filing the review application be condoned. The review application was filed on 4.9.1996. Admittedly, it is not filed within time. The ground for not filing the review application within time as shown is that the applicant was suffering from gastric trouble and hernia and was advised not to travel and move from the bed. The applicant remained ill for four months. Thereafter he came to Allahabad and filed the application. No medical certificate has been attached and the application on this ground cannot be entertained. In my view, there are no sufficient cause to condone the delay as no medical certificate has been filed and on this ground the application is not entertain able. Even otherwise the petitioner wants to dig up the old graveyard by filing a review application and converting into an appeal which is not permissible. Mr. S. N. Srivastava, learned counsel for the applicant has submitted that no objection was raised as land is reserved for "abadi" under Section 9 of U. P. Consolidation of Holdings Act and is barred under Section 11 of the U. P. Consolidation of Holdings Act.
(2.) I have gone through the judgment and this point has been covered in the discussion of the judgment extensively. There is a provision for extension of the abadi under Section 8 (2) of the U. P. Consolidation of Holdings Act and it was done after fully satisfying by the Consolidation Officer that it was essential for reserving as an 'abadi' land, Prima facie, there is no apparent error on the record. The principles of review in writ petitions are analogous to Order XLVII, C.P.C. but they have to be used in very limited and strict manner. There cannot be review if an erroneous judgment/view has been taken. Even review is barred if there is a wrong decision on law or finding. Review is not a matter of routine and it should not be camouflaged in such a manner that it is a rehearing of the petition. There has to be an end of litigation and re-decision of decision cannot be resorted to by filing a review application. The petitioner could have availed the remedy available under law if he lost the case in writ petition by filing special leave petition before Hon'ble Supreme Court.
(3.) Sri S. N. Srivastava, learned counsel for the petitioner has cited Dr. Shushma Misra v. U. P. Higher Education Services Commission and others, 1988 UPLBEC 1502. There is no dispute regarding proposition of law that review order can be made on misrepresentation of facts but after going through the case cited by Sri Srivastava. I am of the view that the ratio is not applicable to the present case. Learned counsel has also cited some other judgments which do not pertain to review principles.;