Nortan Intec Rubbers Pvt. Ltd. vs State Industries Promotion Corporation of Tamilnadu Ltd., Government of Tamilnadu and Tamilnadu Industrial Investment Corporation

Markandey Katju, C.J.—Heard the learned counsel for the parties. Writ Appeal No.3545 of 2 002 has been filed against the interim order

passed in W.P.No.40513 of 2002. The aforesaid writ petition also is posted before us. In our opinion W.P.No.40513 of 2002 is not maintainable

and hence it is liable to be dismissed on this preliminary ground itself. It may be mentioned that the writ petitioner had earlier filed W.P.No.40225

of 2002 which was dismissed as withdrawn by this Court on 1.11.2002 by the following order:

The learned counsel appearing for the petitioner seeks permission to withdraw the WP as not pressed. He has also made an endorsement in the

bundle to that effect. Acting on the said statement, the writ petition is dismissed as withdrawn. Consequently the connected W.M.Ps. are closed.

A perusal of the above order shows that there is nothing mentioned therein saying that the petitioner is given liberty to file a fresh writ petition.

However, learned counsel for the writ petitioner submits that the learned counsel had made an endorsement on the bundle which reads as follows:

Petitioner may be permitted to withdraw the writ petition with a liberty to file a fresh writ petition.

In our opinion the endorsement made by the counsel does not amount to an order of a judge. Unless there is an order of the Court that the

petitioner is being permitted to withdraw with liberty to file a fresh writ petition, in our opinion no second writ petition is maintainable in view of the

decision of the Supreme Court in Sarguja Transport Service Vs. State Transport Appellate Tribunal, M.P., Gwalior and Others, in which the

Supreme Court observed in paragraph 9 as follows:-

The point for consideration is whether a petitioner after withdrawing a writ petition filed by him in the High Court under Art. 226 of the

Constitution of India without the permission to institute a fresh petition can file a fresh writ petition in the High Court under that Article. On this

point the decision in Daryao''s case (supra) is of no assistance. But we are of the view that the principle underlying Rule 1 of Order XXIII of the

Code should be extended in the interests of administration of justice to cases of withdrawal of writ petition also, not on the ground of res judicata

but on the ground of public policy as explained above. It would also discourage the litigant from indulging in bench-hunting tactics. In any event

there is no justifiable reason in such a case to permit a petitioner to invoke the extraordinary jurisdiction of the High Court under Art. 226 of the

Constitution once again. While the withdrawal of a writ petition filed in High Court without permission to file a fresh writ petition may not bar other

remedies like a suit or a petition under Art. 32 of the Constitution since such withdrawal does not amount to res judicata, the remedy under Art.

226 of the Constitution should be deemed to have been abandoned by the petitioner in respect of the cause of action relied on in the writ petition

when he withdraws it without such permission. In the instant case the High Court was right in holding that a fresh writ petition was not maintainable

before it in respect of the same subjectmatter since the earlier writ petition had been withdrawn without permission to file a fresh petition. We,

however, make it clear that whatever we have stated in this order may not be considered as being applicable to a writ petition involving the

personal liberty of an individual in which the petitioner prays for the issue of a writ in the nature of habeas corpus or seeks to enforce the

fundamental right guaranteed under Art. 21 of the Constitution since such a case stands on a different footing altogether. We, however, leave this

question open.

Thereafter the same view was repeated by the Supreme Court in Avinash Nagra Vs. Navodaya Vidyalaya Samiti and Others, in which it was

observed in paragraph 13 as follows:-

The High Court also was right in its conclusion that the second writ petition is not maintainable as the principle of constructive res judicata would

apply. He filed the writ petition in first instance but withdrew the same without permission of the Court with liberty to file the second writ petition

which was dismissed. Therefore, the second writ petition is not maintainable as held by the High Court in applying the correct principle of law.

Thus considered we find no merit in the appeal for interference.

Thereafter in the case of Haryana State Coop. Land Development Bank Vs. Neelam, the Supreme Court followed the decision in Sarguja

Transport Service case cited supra.

In view of the above we are of the opinion that W.P.No.40513 of 2002 is not maintainable and it is accordingly dismissed. Hence W.A.

No.3545 of 2002 becomes infructuous and it is also dismissed. No costs. Connected WPMP Nos.60100 and 60101 of 2002 and WAMP

No.5896 of 2002 are closed.