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PETITIONER: BAIGANA AND ORS.

       Vs.

RESPONDENT: DEPUTY COLLECTOR OF CONSOLIDATION AND ORS.

DATE OF JUDGMENT14/03/1978

BENCH: KRISHNAIYER, V.R. BENCH: KRISHNAIYER, V.R. SINGH, JASWANT

CITATION:  1978 AIR  944            1978 SCR  (2) 509  1978 SCC  (2) 461  CITATOR INFO :  R          1987 SC2235  (7)

ACT: Constitution  of.India, 1950, Art. 136 read with  Order  XVI Supreme Court Rules 1966,-Supreme Court cannot be  converted into a court of fifth appeal.

HEADNOTE: Dismissing  the special leave petition, the Court HELD : ’The Supreme Court is more than a Court of appeal. it exercises power only when there is supreme need.  It is  not the fifth court of appeal but the final court of the nation. Therefore,  even  if  legal  flaws  may  be   electronically detected,   this  Court  cannot  interfere   sans   manifest injustice or substantial question of public importance. [509 E]

JUDGMENT: CIVIL  APPELLATE  JURISDICTION  :  Special  Leave   Petition (Civil) No. 4963 of 1977. (From  the Judgment and Order dt. 21-9-75 of  the  Allahabad High ,Court in Writ Petition No. 92 of 1969) S. N. Singh, for the petitioner. The Order of the Court was delivered by KRISHNA  IYER, J. The Supreme Court is more than a Court  of ,appeal.   It  exercises power only when  there  is  supreme need.   It  is not the fifth court of appeal but  the  final court of the nation.  Therefore, even if legal flaws may  be electronically  detected, we cannot interfere sans  manifest injustice or substantial question of public importance.   By this token, the petitioner has missed the bus.  Dismissed. S.R.                                Petition dismissed 15--277SCI/78 510