1. The Petitioner impugns the notice conveyed in the Telegram dated 7.2.86 followed by Memo No. SMG. 49/85/Pt/i dated 11.2.86 staling that one Shri Tarun Chandra Bailung appealed to Government against settlement of Rajmal Cattle market with the Petitioner, and fixing the date of bearing of that appeal on 14.2.86 at 11 A.M. The said Rajmal Cattle market was settled with the Petitioner by the Sibsagar Mohkama Parishad against which said Tarun Chandra Bailung appealed and the appellate authority by order dated 4.2.86 dismissed that appeal, thus upholding the settlement in favour of the Petitioner. Thereafter the Respondent No. 3 Tarun Chandra Bailung fied the said appeal for review whereupon the impugned notice (Annexure A to the petition) was issued. The Petitioner in fact appeared before the appellate authority on 14.2.86 and objected to taking up (Sic).
(Sic) Page 107 missing
(Sic) final, and departure from that principle is justified only when circumstances of a substantial and compelling character make it necessary to do so. Thus, finality of the judgment delivered by the Court will not be reconsidered except where a glaring omission or patent mistake or like grave error has crept in earlier by judicial fallibility. Similarly in
4. As the Petitioner has already appeared before the authority and only about six weeks of tenure are left, no useful purpose will be served by our interference at this stage. Even if a writ is issued, it is likely to be futile. Under similar circumstances we have rejected such petitions on the same ground. This petition is also disposed of accordingly. There will be no order as to costs.
