- (1.) The petitioner was not a party in the High Court of Kerala and this Special Leave Petition was filed with leave of this Court.
(2.) We find that the petitioner has already filed a Writ Petition in the Delhi High Court namely CWP No. 952 of 1998 and the same is pending. It will be for the petitioner to have the said matter disposed of by the High Court of Delhi. Therefore, this special leave petition is dismissed as premature.;