INDIAN ASSOCIATION OF LAWYERS Vs. KHALID MUNDAPPILLY,

JUDGEMENT

(1.) Review Petitioner in this case is an association of lawyers which has filed this Review Petition on grounds similar to the one raised by the State in R.P. No. 670 of 2010. We have dismissed the said review petition today by separate order. So far as petitioner is concerned, we asked senior Counsel whether petitioner association is holding meetings on public roads or road margins. Counsel replied that the petitioner has not so far held any meeting on any public road nor do they wish to hold any such meeting. So much so, in our view, petitioner has no grievance to maintain the review petition against the judgment. All other grounds raised by the petitioner are considered and rejected by us in our order in R.P. No. 670 of 2010. We therefore dismiss this Review Petition.