- (1.) On merits, we find no case to entertain this petition under Art. 32 of the Constitution. Besides a three-Judge Bench decision of this Court, authored by J. S. Verma, J. (as Hon'ble the Ex-Chief Justice then was) in Khoday Distilleries Limited v. The Registrar General, Supreme Court of India, (1996) 3 SCC 114 has ruled as follows : "In a case like the present, where in substance the challenge is to the correctness of a decision on merits after it has become final, there can be no question of invoking Art. 32 of the Constitution to claim reconsideration of the decision on the basis of its effect in accordance with law. Frequent resort to the decision in Antulay, (AIR 1988 SC 1531) in such situations is wholly misconceived and impels us to emphasise this fact."
(2.) We are in agreement with such view.
(3.) The writ petition is dismissed. Petition dismissed.;