SURINDER GROVER Vs. DELHI ADMINISTRATION

JUDGEMENT

(1.) No one appears for the appellant though called for. Shri G. D. Gupta, learned counsel for the respondent, Delhi Administration is present. Arguments heard.

(2.) We recall the courts order dated 6/09/1984 in Special Leave Petition (Cri. ) no. 1720 of 1984 granting leave to appeal under Article 136 of the Constitution on the ground of suppression of material facts. The appellant had concealed the fact that he had earlier moved this court in Special Leave Petition No. 1608 of 1983 under the name Surinder Kumar and that the court had dismissed the same after hearing on 23/09/1983. Undeterred, he a again moved this court by the present petition under Article 136 under the name of Surinder Grover and also suppressed the fact of dismissal of the earlier petition. It is quite evident that the court was misled in granting special leave.

(3.) We accordingly recall the earlier order dated 6/09/1984 granting leave to appeal as also the order dated 16/10/1984 directing the release of the appellant on bail.