- (1.) This is an application styled as one seeking "clarifications, reconsiderations and modifications" in the judgment dated 8-10-2003 delivered by this Court.
(2.) We have heard the learned counsel for the applicant. We are satisfied that the application does not seek any clarifications. It is an application seeking in substance a review of the judgment. By disguising the application as one for "clarification", the attempt is to seek a hearing in the open court avoiding the procedure governing the review petitions which, as per the rules 222 of this Court, are to be dealt with in chambers. Such an attempt on the part of the applicant has to be deprecated.
(3.) Learned counsel for the petitioner has invited our attention to the following observation contained in the opinion of the third Judge in the High court: "Before parting, I would like to mention something which has troubled me a bit. Section 1 (3) of the Act is not in force. On what authority can the Central Government issue notification under Section 1 (3) of the Act?";