BAIGANA Vs. DEPUTY COLLECTOR OF CONSOLIDATION
LAWS(SC)-1978-3-22
SUPREME COURT OF INDIA (FROM: ALLAHABAD)
Decided on March 14,1978

BAIGANA Appellant
VERSUS
DEPUTY COLLECTOR OF CONSOLIDATION Respondents

JUDGEMENT

- (1.) The Supreme Court is more than a Court of appeal. It exercises power only when there is supreme need. It is not the fifth court of appeal but the final court of the nation. Therefore, even if legal flaws may be electronically detected, we cannot interfere sans manifest injustice on substantial question of public importance. By this token, the petitioner has missed the bus. Dismissed. Appeal dismissed.;


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