- (1.) Leave granted.
(2.) Upon hearing the submissions made on behalf of the parties and having regard to the notices issued, we do feel it inclined not to record our concurrence with the judgment of the High Court.
(3.) Before, however, dealing with the matter any further, we wish to place on record our displeasure in the matter by reason of the suppression of material facts in the petition before the apex court under Article 136 of the Constitution. The petitions are totally silent as regards the filing of the second review petition before the High court.;