Swatantrvir Savarkar
Pratishthan, Sangli Vs. Rayat Shikshan Sanstha, Satara and Ors. [2008] INSC
1211 (23 July 2008)
Judgment
NON REPORTABLE IN THE
SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION CIVIL APPEAL NOS.4414-4416
OF 2002 Swatantravir Savarkar Pratisthan, Sangli ......
Appellant VERSUS
Rayat Shikshan Sanstha, Satara and Ors. ......
Respondents
ORDER
1.
Heard
learned counsel for the parties.
2.
The
submission made on behalf of the appellant cannot be permitted to be raised in
this Court in view of the fact that it was not at all advanced before the High
Court. The submission was that the particular area is not within the purview of
the Urban Land [Ceiling and Regulation] Act, 1976. According to the learned
counsel for the appellant it was so made.
3.
We
are not inclined to exercise our discretionary power under Article 136 of the
Constitution since this submission was 2 not made before the High Court.
Accordingly these appeals are dismissed. There will be no order as to costs.
...........................J.
[ TARUN CHATTERJEE]
NEW
DELHI ........................... J.
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