Full Judgment Text
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PETITIONER:
P. ASHOKAN
Vs.
RESPONDENT:
UNION OF INDIA & ANR.
DATE OF JUDGMENT: 06/02/1998
BENCH:
B.N. KIRPAL, M. SRINIVASAN
ACT:
HEADNOTE:
JUDGMENT:
THE 6TH DAY OF FEBRUARY, 1998
Present:
Hon’ble the Chief Justice
Hon’ble Mr. Justice B.N.Kirpal
Hon’ble Mr. Justice M.Srinivasan
Manoj Swarup, Ms.Lalita Kohli, Ms. M.Swarup, Advs for M/s.
Manoj Swarup & Co., Advs. for the petitioner
O R D E R
The following Order of the Court was delivered:
On merits, we find no case to entertain this petition
under Article 32 of the Constitution. Besides a three Judge
Bench decision of this Court, authored by J.S. Verma, J. (as
Hon’ble the Ex-Chief Justice then was) in Khoday
Distilleries Limited and Anr. vs. The Page 144 has ruled as
follows:
"In a case like the present, where
in substance the challenge is to
the correctness of a decision on
merits after it has become final,
there can be no question of
invoking Article 32 of the
Constitution to claim
reconsideration of the decision on
the basis of its effect in
accordance with law. such
situations is wholly misconceived
and impels us to emphasis this
fact."
We are in agreement with such view.
The writ petition is dismissed.