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PETITIONER: P. ASHOKAN

       Vs.

RESPONDENT: UNION OF INDIA & ANR.

DATE OF JUDGMENT:       06/02/1998

BENCH: B.N. KIRPAL, M. SRINIVASAN

ACT:

HEADNOTE:

JUDGMENT:                THE 6TH DAY OF FEBRUARY, 1998 Present:                  Hon’ble the Chief Justice                  Hon’ble Mr. Justice B.N.Kirpal                  Hon’ble Mr. Justice M.Srinivasan Manoj Swarup, Ms.Lalita Kohli, Ms. M.Swarup, Advs for M/s. Manoj Swarup & Co., Advs. for the petitioner                          O R D E R      The following Order of the Court was delivered:      On merits,  we find  no case to entertain this petition under Article  32 of the Constitution. Besides a three Judge Bench decision of this Court, authored by J.S. Verma, J. (as Hon’ble  the   Ex-Chief  Justice   then   was)   in   Khoday Distilleries Limited  and Anr. vs. The Page 144 has ruled as follows:      "In a  case like the present, where      in substance  the challenge  is  to      the correctness  of a  decision  on      merits after  it has  become final,      there  can   be  no   question   of      invoking   Article    32   of   the      Constitution        to        claim      reconsideration of  the decision on      the  basis   of   its   effect   in      accordance    with     law.    such      situations is  wholly  misconceived      and  impels  us  to  emphasis  this      fact."      We are in agreement with such view.      The writ petition is dismissed.