STATE OF ASSAM Vs. CHINMOYEE DEKA DUTTA

JUDGEMENT

(1.) S. L. P. (C) No. 17189/99 is filed only against an order of the High court refusing to review its earlier order. Insofar as the High court refused to review its earlier order on the basis that no good ground had been made out, it was entirely correct.

(2.) Insofar as I. A. No. 1/99 is concerned, it is an application for recall of the earlier order dated 1/10/1999 whereby the petitioners were permitted to withdraw the S. L. P. against the principal order of the High court so as to enable them to file a review petition before the High court. The ground of the I. A. is that the petitioners did not know that a review petition had already been filed in the High court. The petitioner is not some private party in respect of whom such ignorance can be condoned. It is the State of Assam. It has withdrawn the special leave petition to approach the High court. Its consequence is its own doing.

(3.) In these circumstances, leaving the point of law to remain open, the special leave petition and the I. A. are dismissed.