SATISH CHANDRA VERMA Vs. SAMJI LADHA

JUDGEMENT

(1.) BY this Misc. Civil Application, the respondent No.3 of the Special Civil Application No.319 of 1997, a disposed of public interest litigation, has prayed for clarification on the basis of the record that the order dated 16th February 1999 of the Division Bench was passed upon due compliance of the directions of the Division Bench passed in the said Special Civil Application on 9th March 1998 and also for taking evidence, if necessary, for the purpose of the above relief.

(2.) THE facts leading to the filing of the present Misc. Civil Application may be summed up thus:-

(3.) SUCH being the directions of the Supreme Court on the Special Leave Petition filed by the present applicant, he is not entitled to come up with a fresh Misc. Application in the disposed of public interest litigation thereby making a prayer for holding that by virtue of the report filed in the disposed of proceedings, the earlier directions of the Division Bench dated 9th March 1998 were complied with.