MODU LAL Vs. STATE OF RAJASTHAN AND OTHERS

JUDGEMENT

(1.) Heard learned Counsel for the petitioner.

(2.) The petitioner has chosen circuitous way to get over the judgment suffered by him which was rendered by this Court against him on 21.10.2003. The writ petition to set aside the judgment of the learned Single Judge of this Court is not maintainable, though intra Court appeal may be maintainable as may be permitted by law. The sitting Judge of this Court is not as such a Court subordinate over which extraordinary jurisdiction can be exercised. Extraordinary jurisdiction can be exercised only against an order passed by an authority/Court/Tribunal subordinate to High Court.

(3.) However, it appears to us that that these proceedings are taken in abuse of process of Court.