Baigana And Ors
v.
Deputy Collector Of Consolidation And Ors
(Supreme Court Of India)
CIVIL APPELLATE JURISDICTION Special Leave Petition (Civil) No. 4963 of 1977 | 14-03-1978
KRISHNA IYER, J.
1. The Supreme Court is more than a Court of appeal. It exercises power only when there is supreme need. It is not the fifth court of appeal but the final court of the nation. Therefore, even if legal flaws may be electronically detected, we cannot interfere sans manifest injustice or substantial question of public importance. By this token, the petitioner has miss ed the bus. Dismissed.
2. Petition dismissed.
1. The Supreme Court is more than a Court of appeal. It exercises power only when there is supreme need. It is not the fifth court of appeal but the final court of the nation. Therefore, even if legal flaws may be electronically detected, we cannot interfere sans manifest injustice or substantial question of public importance. By this token, the petitioner has miss ed the bus. Dismissed.
2. Petition dismissed.
Advocates List
S.N. Singh, Advocate.
For Petitioner
- Shekhar Naphade
- Mahesh Agrawal
- Tarun Dua
For Respondent
- S. Vani
- B. Sunita Rao
- Sushil Kumar Pathak
Bench List
HON'BLE JUSTICE V. R. KRISHNA IYER
HON'BLE JUSTICE JASWANT SINGH
Eq Citation
(1978) 2 SCC 461
[1978] 3 SCR 509
(1978) SCC CRI 273
AIR 1978 SC 944
1978 UJ 281
(1978) SCC (LS) 370
LQ/SC/1978/105
HeadNote
Constitution of India — Art. 136 — Supreme Court as final court of appeal — Supreme Court not a fifth court of appeal — Interference in exercise of power under Art. 136, only when there is supreme need — Manifest injustice or substantial question of public importance — Absence of — Interference not called for
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