Report No. 136
2.5. Appeal by special leave.-
It is well-known that the jurisdiction of the Supreme Court to grant special leave to appeal under Article 136 of the Constitution is wide enough to permit interference by the Supreme Court when there is need for such interference, because otherwise the law would remain in an unsatisfactory condition or would be lacking in uniformity within the country.1-3
1. Gurunath v. Kamlabai, AIR 1955 SC 206 (207, 208).
2. Ganga Saran v. Ram Cha ran, 1952 SCR 36.
3. Balakrishna v. Ramaswami, AIR 1965 SC 195 (197).
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