- (1.) This review application has been filed on the ground that the learned counsel who represented the applicant before the learned Single Judge had made a concession on account of some misconception. The applicant in this review application was the respondent in the writ petition, and on account of concession the respondent has been deprived of the right to charge penal rent during the period of over-stay.
(2.) In my opinion, this is not a fit case to review the matter. This review petition is accordingly dismissed.;