P.N. Mookerjee, J. - (1.) This is an application for a certificate for leave to appeal to the Supreme Court against the judgment of this Court (P. N. Mookerjee and A. K. Dutt JJ.) dated May 10, 1968.
(2.) The certificate has been prayed for under Article 133(1) of the Constitution and the prayer is comprehensive in the sense that it has been made under all the different Clauses (a), (b) and (c) of the said Article.
(3.) In our view, however, the instant application should fail for, inter alia, the following reasons:;