Full Judgment Text
1
NON
REPORTABLE
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NOS.4414-4416 OF 2002
Swatantravir Savarkar Pratisthan, Sangli ……
Appellant
VERSUS
Rayat Shikshan Sanstha, Satara and Ors. ……
Respondents
O R D E R
1. Heard learned counsel for the parties.
2. The submission made on behalf of the appellant cannot
be permitted to be raised in this Court in view of the fact that it
was not at all advanced before the High Court. The submission
was that the particular area is not within the purview of the
Urban Land [Ceiling and Regulation] Act, 1976. According to
the learned counsel for the appellant it was so made.
3. We are not inclined to exercise our discretionary power
under Article 136 of the Constitution since this submission was
2
not made before the High Court. Accordingly these appeals are
dismissed. There will be no order as to costs.
………………………J.
[ TARUN CHATTERJEE]
NEW DELHI ………………………
J.
JULY 23, 2008 [AFTAB
ALAM]