Amit Talukdar, J. - (1.) This Court on the basis of an application under Article 227 of the Constitution of India filed by (he petitioners herein by its Judgment and Order dated March 13, 2000 in C.O. No. 1443 of 1996 dismissed the said Application and upheld the Order passed by the learned Additional House Rent Controller, Serampore in Case No. H.R.C. 92 of 1993 dated 23.2.96. However, it directed that six months time be allowed to the petitioners to vacate peaceful possession of the suit premises in favour of the Opposite Party No. I upon an undertaking given by the petitioner before this Court within a fortnight; in default, of which Order will be executed forthwith.
(2.) Pursuant thereof the petitioner, Shymal Kumar Basu filed an undertaking by affirming an Affidavit on 27.3.2000.
(3.) An Application for review of the Judgment and Order passed by this Court on March 13, 2000 arising out of H.R.C. No. 92 of 1993 under Section .9B of the West Bengal Premises Tenancy Act, 1956 passed on March 13, 2000 was filed by the petitioner on the ground that in the Judgment and Order passed by this Court that errors have crept through this Hon'ble Court's oversight as well as mistakes of the learned Advocate as such, the said Judgment and Order should be corrected and that the law that has been cited and applied is the law applicable when the relationship of landlord and tenant exits but the same are not applicable in the ease of the petitioner No. 2 who is a co-sharer in possession and, therefore, the same is an error apparent on the face of the record and that the Judgment and Order of this Court was passed without taking into account various important factors.;