ABDUL REHMAN ANTULAY ABDUL REHMAN ANTULAY Vs. UNION OF INDIA

JUDGEMENT

(1.) There is no merit in this writ petition. The writ petition is accordingly dismissed.

(2.) In my view, the writ petition challenging the validity of the order and judgment passed by this Court as nullity or otherwise incorrect cannot be entertained. I wish to make it clear that the dismissal of this writ petition will not prejudice the right of the petitioner, to approach the Court with an appropriate review petition or to file any other application which he may be entitled in law to file.

(3.) D. A. DESAI, J. :- I broadly agree with the conclusion recorded by my brother.