Dhirubhai Naranbhai Patel, J. - (1.) This civil review application has been preferred for review of the order passed by the Division Bench of this Court in L.P.A No. 253 of 2009 dated 5th May, 2011 whereby, the L.P.A. preferred by these applicants was dismissed on merits.
(2.) Counsel for the applicants (original appellants of L.P.A. No. 253 of 2009) submitted that the limited power of the writ court has not been properly appreciated by the Division Bench of this Court while deciding the L.P.A. It is further submitted by the counsel for the applicants that on merits how the order passed by the learned Single Judge in W.P.(L) No. 3951 of 2004 dated 28th April, 2009 is wrong and also how the order passed in L.P.A. No. 253 of 2009 dated 5th May, 2011 is wrong. Several points have been agitated about the work done by the workmen especially more than 240 days in a continuous years etc.
(3.) None of the aforesaid grounds is sufficient for review of the order passed by the Division Bench of this Court in L.P.A. No. 253 of 2009 dated 5th May, 2011 mainly for the reason that this review application is not an appeal in disguise. We are not sitting in appeal upon the order passed by the Division Bench of this LPA No. 253 of 2009.;