GOPAL KRISHAN VYAS, J. - (1.) This review petition has been filed by the petitioners under Section 114, read with Order 47 Rule 1, C.P.C. praying that the review petition may be accepted and after reviewing and re-considering the judgment dated 28.7.2009 passed in S.B. Civil Revision Petition No. 158 of 2009, the revision petition may be allowed in terms of the prayer made in the revision petition.
(2.) I have heard Mr. M.C. Bhoot, learned counsel for the petitioners on the instant petition for review/reconsideration.
(3.) In this review petition, it is contended by learned counsel for the petitioners that in the revision petition challenge was made by the petitioners to quash order dated 28.2.2009 passed by the Addl. District Judge No. 1, Bikaner passed upon the application filed under Section 92, C.P.C. by the respondent-plaintiffs and it is specifically stated that Section 92 and 93 do not apply for the public trusts and application under Section 92 was not maintainable. As per learned counsel for the petitioner, error has been committed while deciding the revision petition which is required to be reviewed and reconsidered.;