- (1.) HEARD learned Counsel for the parties.
(2.) LEARNED Counsel for the Petitioner submitted that the land in question is a public land and Petitioner has sought relief of eviction of Respondent No. 6 & 7 and a Division Bench of this Court vide order dated 06.10.2009 committed error of law by dismissing the writ petition observing that proper remedy is to file a Civil Suit. The Petitioner fails to show how the case is made out for review in such an order where the learned Division Bench has held that relief sought by the Petitioner is with respect to the declaration of the status of the land which is clear from the prayer (A) of the writ petition and further we are of the view that relief has been sought against two Respondents and, therefore, it is a private litigation and no case is made out for review of the impugned order.
(3.) HENCE , this review petition is dismissed.;