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.
Baigana And Ors v. Deputy Collector Of Consolidation And Ors
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
Advocate List
Bench
- HON'BLE JUSTICE V. R. KRISHNA IYER
- HON'BLE JUSTICE JASWANT SINGH
Eq Citations
- (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
Head Note
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
