Constitution of India, 1950: Articles 136 and 141. 

Special Leave Petition-Dismissal-Thereafter Review Petition filed in High Court-Permissibility of.

 Special Leave Petition-Power of Supreme Court-Nature and scope of jurisdiction of Supreme Court-Pendency of Special leave Petition-Grant of Special Leave-Effect of.

Kerala Forest Tribunal-Order passed by-Appeal Preferred against order-Dismissal by High Court-No statutory remedy of appeal, Revision or review available against said order-Special Leave Petition filed in Supreme Court against said order-Dismissal of Special Leave petition on merits-Thereafter Review Petition filed in the High Court-Held maintainable. 

Code of Civil Procedure, 1908: Order 47-Rule 1-Expression 'no appeal has been preferred' Scope of Kerala Private Forests (Vesting and Assignment) Act, 1971: Section 8-C (as inserted by Amendment Act No. 36 of 1986)-Scope of.

Doctrine of Merger-Nature and scope of-Applicability of the Doctrine-Held it is not a Doctrine of Unlimited Application-Its applicability depends on the nature of Jurisdiction exercised by the superior forum and the subject matter of challenge.

Practice and procedure-Appeal-Raising fresh plea-Permissibility of.