- (1.) This writ petition is a sequel of Civil Nos. 4708-4712 of 1989, Khoday Distilleries Ltd. v. State of Karnataka and the. connected matters which were decided on 19-10-1994. That judgment is reported in 1995 1 SCC 574. After that decision. Review Petitions Nos. 507-511 of 1995 were filed. The order dated 25/4/1995 made in those review petitions is as under: "one of the grounds taken for the prayer made to hear oral arguments before deciding the review petitions is that there was no opportunity to supplement the written submission filed before the bench of three Judges and that the same could not be supplemented before the Constitution bench. Accordingly) we permit the filing of supplementary written submissions, if any, by the parties mentioning therein and emphasising the additional submissions, if any on which reliance is sought to be placed. The supplementary written submissions, if any, be filed by the parties within four weeks. The prayer made for hearing oral arguments on the review petitions would then be considered. The matters be listed in Chambers thereafter. "
(2.) After the supplementary written submissions had been filed by the parties, the review petitions were rejected by order dated 8/8/1995 as under: "We have perused the grounds on which a review of the order is sought. We had by our order dated 25/4/1995 permitted the filing of supplementary written submissions by the parties and had stated that they should clearly emphasise the additional submissions, if any, on which reliance is sought to be placed. We had also stated that the prayer for hearing oral arguments would then be considered. Pursuant to the said older the written submissions have been filed and we have perused the same. Having perused the same we find that the submissions made therein have all been answered in the judgment sought to be reviewed. We have not noticed any submission on which we would like to hear oral arguments by counsel. Since we do not find any merit in the additional supplementary submissions filed in these proceedings we do not entertain the review petitions and reject them. "
(3.) The present writ petition under Article 32 has been filed by tile petitioners after the rejection of their review petitions as above.;