@JUDGMENTTAG-ORDER
1. This petition has been filed for review of judgment dated 31.01.2012.
2. We have carefully perused the averments contained in the review petition and the grounds on which the Petitioner has sought review of the judgment and are convinced that the judgment of which review has been sought does not suffer from any error apparent warranting its re-consideration. In the garb of review, the petitioner cannot seek re-hearing of the matter and re-consideration of the issues decided by the Court.
3. The review petition is accordingly dismissed.
4. The review petition is dismissed in terms of the signed order.
