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Judgment
3 paragraphs · 83 words
The Lord Chancellor
Their Lordships recognised that this case raised questions of unusual importance, and accordingly they departed from their usual practice, and, in hearing this application, invited a somewhat full argument on the merits of the appeal. They have given careful consideration to all the points raised, and the reasons that were urged in support of the application, but they find themselves unable to advise His Majesty that special leave to appeal should be granted.
The petition will be dismissed with costs.