Supreme Court - Daily Orders
Foundation For Restoration Of Nat. ... vs U.O.I on 1 April, 2014
6RP(C) NO. 467 of 2014 in WP(C) NO. 302/2012
1
ITEM NO.301 COURT NO.5 SECTION PIL
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
REVIEW PETITION (C) NO(s). 467 OF 2014
IN
W.P(C) NO. 302/2012
FOUNDATION FOR RESTORATION OF NAT. VALU. Petitioner(s
)
VERSUS
U.O.I & ORS Respondent(s
)
(With office report)
Date: 01/04/2014 This Petition was called on for hearing today.
CORAM :
HON’BLE MR. JUSTICE A.K. PATNAIK
HON’BLE MR. JUSTICE M.Y. EQBAL
For Petitioner(s) Mr. M.N. Krishnamani, Sr. Adv.
Mr. Vibhu Tiwari, Adv.
Mr. K.V.Mohan, Adv.
For Respondent (s)
UPON hearing counsel the Court made the following
O R D E R
The review petition is allowed in terms of the rd signed order. The order dated 3 January, 2014 is recalled and the Writ Petition is restored to its original number.
Issue notice in the Writ Petition to the respondents returnable in four weeks. [KALYANI GUPTA] [SHARDA KAPOOR] COURT MASTER COURT MASTER [SIGNED ORDER IS PLACED ON THE FILE.] RP(C) NO. 467 of 2014 in WP(C) NO. 302/2012 2 IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION REVIEW PETITION (C) NO. 467 OF 2014 IN WRIT PETITION (C) NO. 302 OF 2012 FOUNDATION FOR RESTORATION OF NATIONAL VALUES ..... PETITI ONER VERSUS UNION OF INDIA & ORS. ..... RESPON DENTS O R D E R The writ petition in which this review petition has been filed was dismissed by this Court by order rd dated 3 January, 2014 only on the ground that this Court can entertain a writ petition under Article 32 of the Constitution of India, if there is violation of any fundamental right and on perusal of the writ petition, we did not find any ground in the writ petition complaining of violation of a fundamental right.
2. We, however, find that there was an error of rd record in our order dated 3 January, 2014 ina smuch as in ground (J) of the writ petition , the petitioner has taken a ground that freedom of speech and freedom of press, which are part o f the fundamental right under Article 19(1)(a) are affected by the impugned actions of the respondents.
3. We, therefore, allow this review, recall our rd order dated 3 January, 2014, and restore the writ RP(C) NO. 467 of 2014 in WP(C) NO. 302/2012 3 petition to its original number.
4. Issue notice in the writ petition to the respondents returnable in four weeks.
5. Dasti service, in addition, is permitted.
..................J [A.K. PATNAIK] ..................J [M.Y. EQBAL] NEW DELHI APRIL 01, 2014.
RP(C) NO. 467 of 2014 in WP(C) NO. 302/2012 4 IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION CRIMINAL APPEAL NO. 2172 OF 2009 LAKSHMAN BHAGAT & ORS. ..... APP ELLANTS VERSUS STATE OF BIHAR ..... RES PONDENT O R D E R We have heard the learned counsel for th e parties.
Vide our separate reasoned order, we hav e disposed of this appeal and reduced the sentence of the appellants to the period already undergone. The appellants shall be set at liberty forthwith if not required in connection with any other case.
The reasoned order to follow.
..................J [HARJIT SINGH BEDI] ..................J [A.K. PATNAIK] NEW DELHI FEBRUARY 04, 2009.