NON REPORTABLE

IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NOS.4414-4416 OF 2002

Swatantravir Savarkar Pratisthan, Sangli                  …… Appellant

VERSUS

Rayat  Shikshan  Sanstha,  Satara  and  Ors.             …… Respondents

O R D E R

1. Heard learned counsel for the parties.

2. The submission made on behalf of the appellant cannot

be permitted to be raised in this Court in view of the fact that it

was not at all advanced before the High Court.  The submission

was that  the particular  area is  not  within the purview of the

Urban Land [Ceiling and Regulation] Act, 1976.  According to

the learned counsel for the appellant it was so made.   

3. We are not inclined to exercise our discretionary power

under Article 136 of the Constitution since this submission was

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not made before the High Court.  Accordingly these appeals are

dismissed.   There will be no order as to costs.

………………………J. [ TARUN CHATTERJEE]

NEW DELHI                                         ……………………… J. JULY 23, 2008                                                  [AFTAB ALAM]

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