J.S.W. STEEL LTD Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THIS review petition is filed against order dated 13/04/2012 passed in W.P.No.17945/2007. By that order, the writ petition was dismissed on preliminary objections raised by third respondent. More specifically, the writ petition was dismissed on the ground of locus standi of the petitioner to maintain it, secondly, on the ground of delay and laches in filing the petition and thirdly, on suppression of material facts.

(2.) BEING aggrieved by that order, petitioner had filed Special Leave Petition.No.31398/2012 (SLP) before the Hon'ble Supreme Court. The SLP was withdrawn with liberty to assail the impugned order by way of a review petition as, according to the petitioner, there were certain errors apparent on the face of the record in the impugned order. The Hon'ble Supreme Court permitted withdrawal of the SLP and it was dismissed as withdrawn with liberty to file a review petition. It is on the strength of that order, this review petition has been filed.

(3.) WE have heard learned senior counsel, Sri D.L.N.Rao, for the petitioner and learned senior counsel, Sri S.Ganesh, for respondent No.3 as well as learned Addl. Govt. Advocate for respondent Nos.1 and 2.