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PETITIONER: ABDUL REHMAN ANTULAY

       Vs.

RESPONDENT: UNION OF INDIA AND ORS. ETC.

DATE OF JUDGMENT17/04/1984

BENCH: SEN, AMARENDRA NATH (J) BENCH: SEN, AMARENDRA NATH (J) DESAI, D.A.

CITATION:  1984 AIR 1358            1984 SCR  (3) 482  1984 SCALE  (1)620  CITATOR INFO :  RF         1988 SC1531  (143)  RF         1992 SC1701  (9)

ACT:      Constitution of  India Art.  141-Duty of  all courts to follow decision of the Supreme Court.      Supreme Court Rules-Whether Supreme Court can entertain writ petition against its own order and judgment.

HEADNOTE:

JUDGMENT:      ORIGINAL  &   CRIMINAL  APPELLATE   JURISDICTION:  Writ Petition (Crl) No. 708 of 1984.       (Under Article 32 of the Constitution of India)                             And      Special Leave Petition (Crl) Nos. 1949-50 of 1984      (From the  Judgment and Order dated 13.3.84 and 16.3.84 of the Bombay High Court in Special Case Nos. 24/82 & 3/83)      Murli  Bhandare,   Govinddas,  Ms.   Bina  Gupta,  H.R. Bhardwaj and PP. Singh for the petitioner.      Ram Jethmalani, Ashok Desai and Ms. Rani Jethmalani for the respondents.      The Order of the Court was delivered by      AMARENDRA NATH  SEN, J.  There is no merit in this Writ Petition. The writ petition is accordingly dismissed.      In my  view, the writ petition challenging the validity of the order and judgment passed by this Court as nullity or otherwise incorrect cannot be entertained. I wish to make it clear that  the dismissal  of this  writ petition  will  not prejudice the right of the petitioner, to approach the Court with an  appropriate review  petition or  to file  any other application which he may be entitled in law to file. 483      DESAI, J.  I broadly agree with the conclusion recorded by my brother.      The learned  Judge in  deciding the  S.L.P. (Crl)  Nos. 1149-50/1984 has  followed the  decision of  this Court. The learned Judge  was perfectly justified and indeed it was the duty of  the learned  Judge to  follow the  decision of this

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Court which is binding on him.      Special leave petitions are dismissed. H.S.K.                                  Petitions dismissed. 484