UNION OF INDIA Vs. JAIRAM RAMCHANDRA SIRSAT

JUDGEMENT

(1.) In this Civil Miscellaneous Application the Union of India and Shri S. G. Lawanis. Mamalatdar of Bardez, pray that a certificate be granted to them under Articles 132 (1) and 133 (1) (c) of the Constitution of India, certifying that an appeal which they propose to file against the order in Writ Petition No. 101/72 involves a substantial question of law as to the interpretation of the Constitution and that the case is a fit one for appeal to the Supreme Court.

(2.) The first ground could not be seriously pursued by the Learned Government Pleader and in fact it was not pursued. I find no question of law as to the interpretation of the Constitution and much less a substantial question of law as to such interpretation, involved in the case. I do not think I have to dwell at length on this point.

(3.) By the Judgment which is sought to be appealed from I issued a writ quashing the order of the Government appointing the petitioner No. 2 as the administrator of the Mapusa Municipal Council and restraining him from acting as such.