Supreme Court of India
Manoj Narula vs Union Of India (Uoi) And Ors. on 18 February, 2005
Equivalent citations: (2005)7SCC52, AIRONLINE 2005 SC 207, 2005 (7) SCC 52
Bench: N. Santosh Hegde, S.B. Sinha, A.K. Mathur
ORDER
Review Petition(C) No. 1633 of 2004 in W.P.(C)No. 271 of 2004
1. The original petition from which this review petition arises was dismissed by this Court on 16th July, 2004 on the ground that the issue raised in this petition was being debated in the Parliament, therefore, it is too premature a stage for entertaining such a petition.
2. This review petition is filed alleging that since the order was made by this Court on 16th July, 2004, the issue has not yet been debated in the Parliament and the same is not likely to be debated in the near future.
3. A counter-affidavit is filed by the Deputy Secretary to the Government of India, Ministry of Home Affairs wherein it is specifically stated that the issue could not be debated till now for certain reasons but assurance has been given that when the occasion arises the matter will certainly be debated in Parliament. Recording the said assurance this review petition is dismissed.
Contempt Petition (C)No. 31/05 in RP(C)No. 1633/04 in WP(C)No. 271/04
4. We find no merit in this petition. The contempt petition is dismissed.