Union of India Ors Vs. Smt. Darshna Devi [1996] INSC 108 (22 January 1996)
Ramaswamy,
K.Ramaswamy, K.G.B. Pattanaik (J)
CITATION:
JT 1996 (1) 622 1996 SCALE (1)608
ACT:
HEAD NOTE:
O R D
E R
This
Court by order dated March
2, 1995 disposed of
the appeal in the light of the earlier law laid down by this Court. Review
petitions in these appeals were filed and the same came to be dismissed on May 10, 1995. Now these applications have been
filed after changing the counsel, for clarification and modification of the
order.
I.A.No.
in CA No. 3450-/95 -------------------------- When this Court asked the counsel
as to under what provisions of law these applications are maintainable, the
counsel found himself unable to bring to out notice any provision under which this
application could be entertained.
The
counsel states that the Court can do it under its inherent power. Inherent
power is meant only to correct orders when other remedy is not available. Since
the remedy by way of review under the rules of this Court has been provided for
and has been availed of, the inherent power cannot be invoked again for further
clarification or modification. It would be an obvious abuse of the process of
law without any responsibility.
The
I.A. is accordingly dismissed.
I.A.
Nos. in CA Nos. 3451-3520/95 --------------------------------- If the decree is
not drawn in accordance with the directions of this Court, then remedy would be
open to the petitioners to have that decree corrected according to law.
I.A.s are
accordingly disposed of.
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