VINAY JAYSWAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has made the following prayers before this Court:-

(2.) A bare perusal of prayer clause clearly reveals that in PIL jurisdiction, a judgment cannot be quashed. If the petitioner has any grievance against that judgment, he should have invoked the other legal remedies available to him.

(3.) Moreover, this Court does not find any merit in the present writ petition. Therefore, it is, hereby, dismissed with cost of Rs.10,000.00 on the petitioner. The petitioner is directed to deposit Rs.10,000.00 before the Registrar General of this Court within a period of two weeks. The said amount shall be transferred into the High Court Advocates' Welfare Fund. The Registrar General shall inform this Court whether the said amount has been deposited or not within the stipulated period. In case, the amount is not deposited, the concerned Collector shall realize the amount as arrears of land revenue.