Chandrashekhar, J. - (1.) Seeking review of order dated 26.10.2015 passed in W.P.(L) No.7471 of 2013 the petitioner has filed this civil review petition.
(2.) The petitioner, aggrieved of the Writ Court s order, initially approached the Letters Patent Court in L.P.A. No.706 of 2015, however, it was not pressed and accordingly the Letters Patent Appeal stood disposed of by an order dated 09.01.2017.
(3.) The learned counsel for the petitioner submits that in view of certain documents obtained through RTI a reference of which finds mention in order dated 09.01.2017 passed in L.P.A. No.706 of 2015, the petitioner has preferred the present review petition. It is submitted that in the documents provided to the petitioner through RTI the respondents themselves admit that petitioner s name is not recorded as owner of M/s Vrindavan Garden still notices were issued to him.;