COMMON CAUSE A REGD SOCIETY Vs. UNION OF INDIA
LAWS(SC)-2002-9-36
SUPREME COURT OF INDIA
Decided on September 12,2002

COMMON CAUSE, A REGD.SOCIETY Appellant
VERSUS
UNION OF INDIA Respondents

JUDGEMENT

- (1.) After delivering of the judgment in a writ petition filed under Article 32, a review petition had been filed, and that review petition had been entertained and finally disposed of. The present application purports to be a review petition against the reviewed judgment. This application is wholly miscpnceived and there is no provision anywhere to file successive review petitions. The review petition is accordingly dismissed.;


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