MOHAMMAD USMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) CIVIL Misc. No. 2895 of 1995 in Civil Writ No. 457 of 1994 :

(2.) CIVIL Misc. Nos. 8069 of 1994 and 2894 of 1995 :

(3.) A contention was raised by the respondents that inasmuch as the petitioner moved the Supreme Court and filed a special leave petition, he cannot approach this Court for review. We are unable to accept this contention. This is not a case where the special leave petition was dismissed by the Supreme Court but it is a case where the petitioner himself withdrew the special leave petition without allowing it to be dismissed otherwise. We, therefore, do not think that there is any prohibition on the petitioner in filing a review application in this Court as he was advised that it would be appropriate for him to approach this Court instead of the Supreme Court.