Lakshmi
Suri Vs. Union of India & ANR. [2009] INSC 525 (16 March 2009)
Judgment
IN THE
SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION WRIT PETITION (C) NO.57 OF
2009 Lakshmi Suri .......Petitioner Versus Union of India and Anr. ........
Respondents
ORDER H.L. Dattu,J.
We
decline to entertain the Writ Petition filed under Article 32 of the
Constitution of India. However, we permit the petitioner to make appropriate
application before the Division Bench of Andhra Pradesh High Court in Writ
Appeal No.630 of 2008 to recall the order passed on 07.07.2008 and hear the
appeal on merits. If and when such an 1 application is filed, we hope and
trust, the Division Bench would consider the same in accordance with law. The
writ petition is disposed of accordingly. No order as to costs.
.......................................J. [ TARUN CHATTERJEE ]
.......................................J. [ H.L. DATTU ]
New Delhi, March 16, 2009.
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