EXPRESS NEWSPAPERS LIMITED Vs. STATE OF MADRAS

JUDGEMENT

(1.) A preliminary objection has been raised by Mr. Rangam to the effect that the certificate granted by the court under sub-clauses (a) and (c) of Clause (1) of Article 133 of the Constitution of India, as it then stood, does not conform to legal requirements inasmuch as-

(2.) The preliminary objection is well founded in view of the decisions of this Court in Sohan Lal Naraindas v. Laxmidas Raghunath Gadit, (1971) 1 SCC 276 and in Sardar Bahadur S. Indra Singh Trust v. Commr. of Income-tax, West Bengal, (1972) 1 SCR 392.

(3.) Faced with this situation Mr. Lalit wanted us to treat the appeal as one by special leave and prayed that such leave be granted now after condoning the delay. That would have been certainly a reasonable course to follow if it was made out that a substantial question of law really requires determination. We have gone through the impugned judgment and find that no such question is involved at all. We, therefore, refuse special leave, revoke the certificate granted by the High Court and dismiss the appeal but with no order as to costs.