- (1.) This Civil Review Application Has Been Preferred For Review Of An Order passed by this Court dated 24th August, 2011 in W.P.(S) No 2196 of 2011.
(2.) Counsel For The Applicant (Original Petitioner) Submitted That If The Date of birth of this petitioner is not changed as stated in this review application as well as in W.P.(S) No. 2196 of 2011 there will be monetary loss. In fact, this aspect of the matter has also been pointed out in Annexure1 to this memo of civil review application and therefore, the order passed by this Court dated 24th August, 2011 in W.P.(S) No. 2196 of 2011 deserves to be modified.
(3.) Having Heard Counsel For The Applicant (Original Petitioner) And Looking to the pleadings in this civil review application and the annexure annexed with this civil review application, I see no reason to modify the order passed by this Court dated 24th August, 2011 in W.P.(S) No 2196 of 2011.;