Mizo Chief Council Mizoram Thr. President Shri L. Chinzah vs. Union Of India

REPORTABLE
2026 INSC 236

IN THE SUPREME COURT OF INDIA
ORIGINAL CIVIL JURISDICTION
WRIT PETITION (Civil) NO. 22 OF 2014


MIZO CHIEF COUNCIL MIZORAM, …PETITIONER
THR. PRESIDENT SHRI L. CHINZAH


VERSUS

UNION OF INDIA & ORS. …RESPONDENTS



J U D G M E N T














Signature Not Verified
Digitally signed by
VISHAL ANAND
Date: 2026.03.13
14:22:57 IST
Reason:



J.B. PARDIWALA, J.

For the convenience of exposition, this judgment is divided into the following
parts:

INDEX
A. FACTUAL MATRIX ........................................................................................... 2
B. SUBMISSIONS ON BEHALF OF THE PETITIONER AND THE
INTERVENOR ........................................................................................................... 7
C. SUBMISSIONS ON BEHALF OF THE RESPONDENTS ........................ 10
D. ISSUES TO BE DETERMINED ..................................................................... 11
E. ANALYSIS ......................................................................................................... 12
(I) Whether the writ petition is hit by delay and laches? ............................. 12
(a) Doctrine of Delay and Laches in Article 32 Petitions ........................ 12
(b) Principles Governing the Application of Delay and Laches to
Article 32 Petitions ............................................................................................ 33
(c) Application to the facts of this matter ................................................. 40
(II) Whether any fundamental rights of the Mizo Chiefs were violated? .... 44









Writ Petition (C) No. 22 of 2014 Page 1 of 49



1. The present writ petition has been filed by the Mizo Chief Council, through
its President, on behalf of the tribal chieftains of the erstwhile Lushai Hills
district (present-day State of Mizoram) and their legal heirs. The primary
grievance of the petitioner is that the respondents seized/acquired the
lands of these chieftains without paying due compensation. The petitioner
contends that this deprivation violated the fundamental rights of the Mizo
Chiefs, specifically the right to property, which was guaranteed at the time
of the acquisition.


A. FACTUAL MATRIX
2. To understand the dispute before us, it is indispensable to gauge how the
society was structured and organised in the Lushai Hills district, both
before and after the area was annexed and brought under the control of the
British administration. It is pertinent to note that the limited objective here
is to outline the broad administrative structure and the players involved,
so as to provide the necessary context for evaluating the legal questions
raised in the present petition.

3. Historically, Mizo society was centred around the institution of the chiefs.
The petitioner asserts that these chiefs were the absolute owners of the
lands upon which their respective villages were situated. This territory,
referred to as the chieftain’s “ Ram ”, was administered by the chief, who
exercised executive and judicial authority over it. It is further claimed that
the chief allotted farmland from this Ram to the villagers and, in return,
was entitled to receive “ Fathang ” , a customary tribute comprising a
portion of the annual agricultural produce, primarily paddy.

4. Thereafter, the British made inroads and annexed the Lushai Hills district
in the 1890’s. The administration of the district was vested in the Chief
Commissioner of Assam, the Superintendent of the Lushai Hills district,
his assistants, and the chief and headmen of the villages. Thus, following
Writ Petition (C) No. 22 of 2014 Page 2 of 49


the British annexation, the colonial administration retained the
Chieftainship system for administrative convenience. Chiefs were
appointed to ensure good governance, and in return, they enjoyed the
privilege of chieftainship. All chiefs were responsible for controlling their
villages in every way. Thus, the day-to-day administration of the villages
was left largely in the hands of the chief. The chief was entitled to collect
Fathang and other taxes and, in turn, obliged to submit a portion of his
collections to the British officers.

5. It was, however, not the case that the Chiefs operated in complete freedom.
The chiefs entered into an understanding called “ Ramrilekha ” with
officials of the British government, whereby the boundaries or territorial
extent of a chief’s authority and influence were roughly demarcated, and
the chiefs were made to pledge loyalty to the British government
(hereinafter referred to as “ boundary paper ”). These boundary papers also
stated that the area specified therein would be the Chiefs’ Ram as long as
they live, subject to them remaining loyal to the government, and that after
their death, the superintendent shall appoint their successor, who in all
probability would be their children.
6. After the British entered the picture, while the chiefs retained
administrative flexibility, their authority dwindled and was fettered by the
British officials’ supervision. The Superintendent held a swathe of powers,
such as the authority to: (i) regulate the succession to villages of deceased
chiefs, to appoint guardians to minor chiefs, and to appoint chiefs or
headmen (subject to the chief commissioner’s decision and due regard
being had to the Lushai custom and hereditary rights of existing families
of chiefs) (ii) authorise the partition of existing villages to form new
villages and (iii) punish and dispose of chiefs for misconduct, subject to the
Chief Commissioner's confirmation. Further, the formation of new villages
without the Superintendent's prior sanction was forbidden.
Writ Petition (C) No. 22 of 2014 Page 3 of 49



7. The administration of the Lushai Hills district continued on much the same
lines until independence. Although supervised, the British government
recognised that the chiefs contributed to the effective administration of the
Lushai Hills district.

8. When the Lushai Hills district was formed by amalgamating tracts known
as North and South Lushai Hills in 1898, the district was governed by the
Assam Frontier Tracts Regulation, 1880, and notifications were issued
under the provisions of the aforesaid Regulation and the Scheduled
District Act, 1874. Moreover, in 1936, the Lushai Hills district was
designated as an excluded area under the Government of India Act, 1935.
However, it is essential to note that there appears to be no single,
comprehensive legislation that covered all aspects of governance in the
region during this period of British Rule. Instead, the Lushai Hills district
seems to have been administered through a patchwork of notifications,
rules, and standing orders issued from time to time.
9. Post-independence, the Lushai Hills district was administered as part of
the state of Assam. Under the Sixth Schedule of the Constitution, the
Lushai Hills district came to be recognised as an autonomous district and
was governed by district and regional councils, in accordance with the
provisions in the Sixth Schedule. Thereafter, the Lushai Hills district was
renamed the Mizo District vide the Lushai Hills District (Change of Name)
Act, 1954.
10. In 1954, the Assam Lushai Hills District (Acquisition of Chief’s Rights) Act,
1954 (hereinafter “ the Act, 1954 ”) was passed by the then State of Assam.
The Statement of Objects and Reasons of the Act, 1954, read as follows:
“The chief in the Lushai Hills has been exercising certain
administrative and judicial functions in respect of village
administrative and in recognition of their services inherent to enjoy
Writ Petition (C) No. 22 of 2014 Page 4 of 49


certain rights and privilege. With the growth of political consciousness,
and the establishment of the District Council in the Lushai Hills, there
has been an instant demand for the abolition of the system of chief. This
can be done only under law providing for the acquisition of the rights
of the chiefs in respect of " Ram" (Chief's land) and " Fathang " (Paddy
tax) which are in the nature of rights to the property, after payment of
compensation. Hence this Bill.”

(Emphasis Supplied)

11. The legislature enacted the Act, 1954, with the primary objective of
enabling the State to acquire certain rights and interests of the Chiefs in
and over the land located in the Lushai Hills district. To effectuate this
purpose, the Act, 1954, empowered the State Government to issue a
notification declaring that the rights and interests of a Chief in his Ram , as
specified in the said notification, shall stand transferred to and absolutely
vest in the State. Consequent to such transfer and vesting, the Act, 1954
laid down a comprehensive statutory scheme detailing the method for
computation and disbursement of compensation, whilst also prescribing a
specific adjudicatory procedure to resolve any disputes arising in relation
to such compensation. Furthermore, the Act, 1954 mandates that upon
such acquisition, all Ram shall be administered by the District Council or
Regional Council, as the case may be, in accordance with the laws in force
at that time. The relevant provisions of the 1954 Act are, for convenience,
extracted below:
“Section 2 – Definitions
[...]
2(p) – “Ram” means a tract or tracts of land held by a chief under a
Ramrilekha or boundary paper issued by the competent authority
[...]

Writ Petition (C) No. 22 of 2014 Page 5 of 49


Section 3 – Notification declaring the vesting of “Ram” in the
State

(1) The State Government may, from time to time, by notification
declare that the rights and interests of a chief in his Ram
specified in the notification shall stand transferred to and vest in
the State free from all encumbrances.
[...]
Section 4 – Consequence of such notification
Notwithstanding anything contained in any law for the time being in
force or in any agreement or contract expressed or implied, on the
publication of the notification referred to in section 3, all rights and
interests of the Chief in the Ram shall, save as otherwise expressly
provided in this Act, cease and shall vest absolutely in the State free
from all encumbrances in accordance with the provisions of this Act
with effect from the agricultural year next following the date of
publication of such notification.
Section 5 – Compensation how to be paid
No compensation to any chief whose rights and interests in his Ram
vest in the State under the provisions of this Act shall be payable except
as provided for in this Act.
Section 6 – Settlement of Rams
(1) The District Council or the Regional Council, as the case may be
shall take over charge of any Ram, the rights and interests of the chief
in which vest in the State.
(2) All the Rams shall be administered by the District Council or the
Regional Council, as the case may be, in accordance with the law for the
time being in force in the Lushai Hills District.”
(Emphasis Supplied)
12. On March 23, 1955, a notification was issued in exercise of the powers
conferred by Section 3(1) of the Act, 1954, declaring that the right and
interest of the chiefs in the Ram specified in the Schedule thereto would
stand transferred to and vested in the State free from all encumbrances
(hereinafter referred to as “ impugned notification ”).
Writ Petition (C) No. 22 of 2014 Page 6 of 49



13. Thereafter, the title/heading of Section 3 of the Act, 1954, was amended by
the Assam Mizo District (Acquisition of Chief’s Rights) (Amendment) Act,
1955, from “ Notification declaring the vesting of “Ram”
in the State ” to “Notification declaring the vesting in the State of a Chief’s rights
and interest in his Ram” .

14. A total of INR 14,78,980/- was paid to the chiefs as compensation under
the Act, 1954. The petitioner claims that the compensation paid was limited
to the Fathang and does not take into account the value of the lands that
belonged to the chiefs and were subsequently vested in the State. Thus, no
compensation was paid for the lands.
15. After the passing of the Act, 1954, the Mizo chiefs have, over the decades,
agitated their claim for compensation in respect of the land that came to be
vested with the government before multiple forums. The record shows the
plethora of correspondence between representatives of the chiefs and the
State and Central Governments on this issue. In fact, the issue was agitated
by the petitioner before the Guwahati High Court at least on two occasions.
On both occasions, the High Court disposed of the matter without delving
into its merits, hoping it would be amicably resolved between the parties.
However, no settlement was reached between the parties.
16. In such circumstances referred to above, the petitioner is before this Court
with this present writ petition.

17. Further, an intervention application was filed by the Lushai Chief
Association, which was allowed vide this Court’s order dated August 13,
2025.

B. SUBMISSIONS ON BEHALF OF THE PETITIONER AND THE
INTERVENOR

Writ Petition (C) No. 22 of 2014 Page 7 of 49



18. Broadly stated, the submissions made on behalf of the petitioner and the
intervenor are as follows:
a. Historically, the Mizo Chiefs were the absolute owners of the entire
tract of land that presently constitutes the State of Mizoram. The
traditional Mizo chieftainship system was uniquely distinct from
other indigenous landholding systems, which were typically
characterised by communal or collective ownership. The Chiefs
functioned as the absolute masters and monarchs of their
respective domains, holding hereditary, complete, and exclusive
proprietary rights over the territory. While the advent of British
occupation curtailed certain powers held by the chiefs, the chiefs of
the Lushai Hills district retained complete ownership of the
territories. That the lands belonged to the chiefs is borne out by the
traditional practices of the Mizo people and by the accounts and
writings of British government scholars and officials.
b. Post-independence, the chiefs were unlawfully deprived of the said
lands without payment of any due compensation. The Act, 1954
was highly circumscribed in its scope. It merely addressed the
extinguishment of certain administrative rights and privileges of
the Chiefs and did not address the ownership rights that the Chiefs
held in the Ram . Consequently, the State's actual taking over of the
chiefs’ territorial lands was an executive action entirely devoid of
statutory authority. Since the deprivation of their land was
completely without the authority of law, it violated the right to
property, which was, at the relevant time, recognised as a
fundamental right under Part III of the Constitution. Such an
arbitrary action of the State also violates Articles 14 and 21 of the
Constitution.
Writ Petition (C) No. 22 of 2014 Page 8 of 49



c. Even if this Court were to construe the Act, 1954, as a law which
provided for the acquisition of the said lands, the statutory
compensation provided and disbursed thereunder was completely
‘illusory’ and a mere pittance in exchange for the vast tracts of land
that the State effectively expropriated and acquired. Such payment
of ‘illusory’ compensation is also violative of the fundamental right
to property. Therefore, from whichever angle the issue is looked at,
the inescapable conclusion remains that the fundamental rights of
the Mizo Chiefs, especially that of the right to property, were
unconstitutionally breached.
d. The State’s actions also suffer from the vice of manifest
arbitrariness. The Mizo Chiefs stood on an equal footing with the
rulers of the erstwhile Princely States. While the Princely rulers
across the country were systematically integrated into the Union
with the solemn guarantee of privy purses, the Mizo Chiefs were
arbitrarily singled out and denied such privileges. Consequently,
such actions on behalf of the State constitute a breach of the
guarantee bestowed under Article 14 of the Constitution.
e. The respondents have taken contradictory stances, prolonging the
issue for many decades under the pretext of resolving it amicably.
They cannot contend that the issue is now time-barred. The
plethora of correspondence presented shows that the
petitioner/Mizo Chiefs have consistently pursued the issue since
its inception.

f. Under the Sixth Schedule, the District Council had the exclusive
power to make laws regarding the allotment, occupation, or use of
land. Thus, the State of Assam (the parent state in 1954) lacked the
Writ Petition (C) No. 22 of 2014 Page 9 of 49


legislative power to enact the Act, 1954, effectively overriding the
District Council's powers.
19. On the basis of the above, the learned counsel prayed that there being merit
in their petition, the same may be allowed and: (i) the impugned
notification be set aside; and (ii) the chiefs be granted such compensation,
as this Court deems fit, by the respondents in lieu of their actions which
had violated their fundamental rights.
C. SUBMISSIONS ON BEHALF OF THE RESPONDENTS

20. Broadly stated, the submissions made on behalf of respondent no. 1 (Union
of India) and respondent no.2 (State of Mizoram) are as follows:
a. The present writ petition is impractical as the petitioner is virtually
seeking compensation for the entire state of Mizoram. Further,
Article 32 cannot be invoked to reignite settled matters that reached
administrative finality decades ago. The petitioner’s claims are
hopelessly time-barred.
b. Mizo Chiefs cannot be classified as the absolute owners of the land.
Whatever customary authority the Chiefs may have historically
wielded, any semblance of absolute proprietary title was
extinguished following the advent of the British administration in
the Lushai Hills district. The entire district was brought under the
supervision of the British officials, and the Chiefs were reduced to
mere intermediaries, exercising administrative control over
specific tracts of land strictly on the basis of boundary papers
issued by the British regime. Further, the area continued to be
governed by the rules and regulations established by the British
administration till the abolition of the chieftainship after the
Writ Petition (C) No. 22 of 2014 Page 10 of 49


passing of the Act, 1954, and the issuance of the impugned
notification.
c. The petitioner has failed to adduce any cogent documentary or
historical evidence to substantiate its lofty and sweeping claims of
absolute, hereditary ownership. Therefore, the foundational
premise of the petitioner’s case, that the Mizo Chiefs were
unconstitutionally deprived of their private property, is factually
unsubstantiated.

d. The Act, 1954, was enacted solely to disband the traditional
chieftainship system and to extinguish the administrative rights
and privileges that the Chiefs exercised over their respective Rams .
Accordingly, the statutory compensation provided for and duly
disbursed under the Act, 1954, was intended solely to recompense
the Chiefs for the loss of these specific administrative rights. The
petitioner’s contention that the compensation is ‘illusory’ is entirely
misconceived and falls flat, as it erroneously compares the
compensation amount to the value of land that the Chiefs never
legally owned in the first place.
21. On the basis of the above, the learned counsel for the respondents prayed
that there being no merit in the present writ petition, the same may be
dismissed.

D. ISSUES TO BE DETERMINED
22. Having heard the learned counsel for the parties and having gone through
the materials on record, the following questions fall for our consideration:

a. Whether the writ petition is hit by delay and laches?

b. Whether any fundamental rights of the Mizo Chiefs were violated?
Writ Petition (C) No. 22 of 2014 Page 11 of 49



E. ANALYSIS
HETHER THE WRIT PETITION IS HIT BY DELAY AND LACHES
(I) W ?


23. Before adverting to the merits of the rival contentions regarding the
alleged infringement of the Mizo Chiefs’ fundamental right to property, it
is incumbent upon us to address the threshold issue of delay and laches.
The respondents have contended that the present petition is barred by a
significant lapse of time and that its consideration would unsettle matters
that are long settled.
(a) Doctrine of Delay and Laches in Article 32 Petitions

Tilokchand and Motichand & Ors v. H.B. Munshi & Anr , reported in
Writ Petition (C) No. 22 of 2014 Page 12 of 49


(1969) 1 SCC 110, serves as the primary entry point for any discussion
regarding the applicability of the doctrine of laches to petitions filed under
Article 32. The seminal issue before the Bench was whether the remedy
under Article 32, which itself is a fundamental right, could be fettered by
any period of limitation, i.e., whether any time limit could be imposed on
petitions under Article 32. While the Court dismissed the petition by a 3:2
majority on merits, the legal principles enunciated regarding the
application of the doctrine of laches are of primary importance. The
majority held that delay and laches are factors that can be considered in
Article 32 petitions, and that this Court is not precluded from declining
relief where a petitioner approaches the Court after an inordinate delay.
The relevant observations crystallising this view are extracted below:
M. Hidayatullah, C.J (as he then was)

8. The English and American practice has been outlined in Halsbury's
Laws of England and Corpus Juris Secundum. It has been mentioned
by my brethren in their opinions and I need not traverse the same
ground again except to say this that Courts of Common Law in England
were bound by the Law of Limitation but not the Courts of Chancery.
Even so the Chancery Courts insisted on expedition. It is trite learning
to refer to the maxim “delay defeats equity” or the Latin of it that the
Courts help those who are vigilant and do not slumber over their rights.
The Courts of Chancery, therefore, frequently applied to suits in equity
the analogy of the Law of Limitation applicable to actions at law and
equally frequently put a special limitation of their own if they thought
that the suit was unduly delayed. This was independently of the
Writ Petition (C) No. 22 of 2014 Page 13 of 49


analogy of law relating to limitation. The same practice has been
followed in the United States.
9. In India we have the Limitation Act which prescribes different
periods of limitation for suits, petitions or applications. There are also
residuary articles which prescribe limitation in those cases where no
express period is provided. If it were a matter of a suit or application,
either an appropriate article or the residuary article would have applied.
But a petition under Article 32 is not a suit and it is also not a petition
or an application to which the Limitation Act applies. To put curbs in
the way of enforcement of Fundamental Rights through legislative
action might well be questioned under Article 13(3). The reason is also
quite clear. If a short period of limitation were prescribed the
Fundamental Right might well be frustrated. Prescribing too long a
period might enable stale claims to be made to the detriment of other
rights which might emerge.
10. If then there is no period prescribed what is the standard for this
Court to follow? I should say that utmost expedition is the sine qua
non for such claims. The party aggrieved must move the Court at the
earliest possible time and explain satisfactorily all semblance of delay. I
am not indicating any period which may be regarded as the ultimate
limit of action for that would be taking upon myself legislative
functions. In England a period of 6 months has been provided
statutorily, but that could be because there is no guaranteed remedy and
the matter is one entirely of discretion. In India I will only say that each
case will have to be considered on its own facts. Where there is
appearance of avoidable delay and this delay affects the merits of the
claim, this Court will consider it and in a proper case hold the party
disentitled to invoke the extraordinary jurisdiction.
11. Therefore, the question is one of discretion for this Court to follow
from case to case. There is no lower limit and there is no upper limit. A
case may be brought within Limitation Act by reason of some article
but this Court need not necessarily give the total time to the litigant to
move this Court under Article 32. Similarly in a suitable case this
Court may entertain such a petition even after a lapse of time. It will all
depend on what the breach of the Fundamental Right and the remedy
claimed are when and how the delay arose.
S.M. Sikri, J.
14. Article 32(2) of the Constitution confers a judicial power on the
Court. Like all judicial powers, unless there is an express provision to
the contrary, it must be exercised in accordance with fundamental
Writ Petition (C) No. 22 of 2014 Page 14 of 49


principles of administration of justice. [...] I understand that one of the
fundamental principles of administration of justice is that, apart from
express provisions to the contrary, stale claims should not be given
effect to. But what is a stale claim? It is not denied that the Indian
Limitation Act does not directly apply to a petition under Article 32.
[....]
xxx

18. [...]The history of these writs both in England and the U.S.A.
convinces me that the underlying idea of the Constitution was to
provide an expeditious and authoritative remedy against the inroads of
the State. If a claim is barred under the Limitation Act, unless there are
exceptional circumstances, prima facie it is a stale claim and should not
be entertained by this Court. But even if it is not barred under the
Indian Limitation Act, it may not be entertained by this Court if on the
facts of the case there is unreasonable delay. [...]It is difficult to lay down
a precise period beyond which delay should be explained. I favour one
year because this Court should not be approached lightly, and
competent legal advice should be taken and pros and cons carefully
weighed before coming to this Court. It is common knowledge that
appeals and representations to the higher authorities take time; time
spent in pursuing these remedies may not be excluded under the
Limitation Act, but it may ordinarily be taken as a good explanation for
the delay.

19. It is said that if this was the practice the guarantee of Article 32
would be destroyed. But the article nowhere says that a petition,
howsoever late, should be entertained and a writ or order or direction
granted, howsoever remote the date of infringement of the fundamental
right. In practice this Court has not been entertaining stale claims by
persons who have slept over their rights. There is no need to depart from
this practice and tie our hands completely with the shackles imposed by
the Indian Limitation Act[....]
R.S Bachawat, J.
39. The next and the more fundamental question is whether in the
circumstances the Court should give relief in a writ petition under
Article 32 of the Constitution. No period of limitation is prescribed for
such a petition. The right to move this Court for enforcement of
fundamental rights is guaranteed by Article 32. The writ under Article
32 issues as a matter of course if a breach of a fundamental right is
established. Technical rules applicable to suits like the provisions of
Section 80 of the Code of Civil Procedure are not applicable to a
Writ Petition (C) No. 22 of 2014 Page 15 of 49


proceeding under Article 32. But this does not mean that in giving relief
under Article 32 the Court must ignore and trample under foot all laws
of procedure, evidence, limitation, res judicata and the like. Under
Article 145(1)(c) rules may be framed for regulating the practice and
procedure in proceedings under Article 32. In the absence of such rules
the Court may adopt any reasonable rule of procedure. Thus a petitioner
has no right to move this Court under Article 32 for enforcement of this
fundamental right on a petition containing misleading and inaccurate
statements and if he files such a petition the Court will dismiss it,
see Indian Sugars & Refineries Ltd. v. Union of India, 1968 SCC
OnLine SC 158. On grounds of public policy it would be intolerable if
the Court were to entertain such a petition. Likewise the Court held
in Daryao v. State of U.P. that the general principles of res judicata
applied to a writ petition under Article 32. Similarly, this Court has
summarily dismissed innumerable writ petitions on that ground that it
was presented after unreasonable delay.

40. The normal remedy for recovery of money paid to the State under
coercion or mistake of law is by suit. Articles 32 and 226 of the
Constitution provide concurrent remedy in respect of the same claim.
The extraordinary remedies under the Constitution are not intended to
enable the claimant to recover monies, the recovery of which by suit is
barred by limitation. Where the remedy in a writ application under
Article 32 or Article 226 corresponds to a remedy in an ordinary suit
and the latter remedy is subject to the bar of a statute of limitation, the
Court in its writ jurisdiction acts by analogy to the statute, adopts the
statute as its own rule of procedure and in the absence of special
circumstances imposes the same limitation on the summary remedy in
the writ jurisdiction. On similar grounds the Court of Chancery acted
on the analogy of the statutes of limitation in disposing of stale claims
though the proceeding in a Chancery was not subject to any express
statutory bar, see Halsbury's Laws of England, Vol. 14, page 647,
Article 1190, Knox v. Gye. [LR 5 LH 656, 674] Likewise, the High
Court acts on the analogy of the statute of limitation in a proceeding
under Article 226 though the statute does not expressly apply to the
proceeding. The Court will almost always refuse to give relief under
Article 226 if the delay is more than the statutory period of limitation,
see State of M.P. v. Bhailal Bhai at pp. 273-274.

41. Similarly this Court acts on the analogy of the statute of limitation
in respect of a claim under Article 32 of the Constitution though such
claim is not the subject of any express statutory bar of limitation. If the
right to a property is extinguished by prescription under Section 27 of
the Limitation Act, 1963, the petitioner has no subsisting right which
Writ Petition (C) No. 22 of 2014 Page 16 of 49


can be enforced under Article 32 (see Sobbraj Odharmal v. State of
Rajasthan ). In other cases where the remedy only and not the right is
extinguished by limitation, it is on grounds of the public policy that the
Court refuses to entertain stale claims under Article 32. The statutes of
limitation are founded on sound principles of public policy. As observed
in Whitley Stoke's Anglo-Indian Codes, Vol. 11, p. 940; “The law is
founded on public policy, its aim being to secure the quiet of the
community, to suppress fraud and perjury, to quicken diligence, and to
prevent oppression”. In Ruckmaboye v. Lulloobhoy Mottichund [the
Privy Council observed that the object of the statutes of limitation was
to give effect to the maxim, “interest reipublicoe ut sit finis litium” (co
litt 303) the interest of the State requires that there should be a limit to
litigation. The rule of res judicata is founded upon the same rule of
public policy, see Daryao v. State of U.P. at p. 584. The other ground
of public policy upon which the statutes of limitation are founded is
expressed in the maxim “vigilantibus non dormientibus jura
subveniunt” (2 Co Inst. 690) the laws aid the vigilant and not those
who slumber. On grounds of public policy the Court applies the
principles of res judicata to writ petitions under Article 32. On like
grounds the Court acts on the analogy of the statutes of limitation in
the exercise of its jurisdiction under Article 32. [...]
G.K. Mitter, J.
65. The Limitation Acts do not in terms apply to claims against the
State in respect of violation of fundamental rights. A person
complaining of infraction of any such rights has one of three courses
open to him. He can either make an application under Article 226 of the
Constitution to a High Court or he can make an application to this
Court under Article 32 of the Constitution, or he can file a suit asking
for appropriate reliefs. The decisions of various High Courts in India
have firmly laid down that in the matter of the issue of a writ under
Article 226 the Courts have a descretion and may in suitable cases
refuse to give relief to the person approaching it even though on the
merits the applicant has a substantial complaint as regards violation of
fundamental rights. Although the Limitation Act does not apply, the
Courts have refused to give relief in cases of long or unreasonable delay.
As noted above in Bhailal Bhai case, it was observed that the “maximum
period fixed by the Legislature as the time within which the relief by a
suit in a civil court must be brought may ordinarily be taken to be a
reasonable standard by which delay in seeking remedy under Article
226 can be measured”. On the question of delay, we see no reason to
hold that a different test ought to be applied when a party comes to this
Court under Article 32 from one applicable to applications under
Article 226. There is a public policy behind all statutes of limitation and
Writ Petition (C) No. 22 of 2014 Page 17 of 49

consensus: four out of the five learned Judges of the Bench agreed that the
remedy under Article 32, though a fundamental right, is not immune from
general principles of law and reasonable procedure. Consequently,
petitions even under Article 32, seeking to agitate stale claims, ought not
to be entertained. This restraint is largely rooted in the following factors:
(i) the law assists those who are vigilant, not those who sleep over their
rights; (ii) actions of the courts cannot harm innocent third parties whose
rights emerge by reason of delay i.e., entertaining long-dormant claims
would disturb the settled position and unjustly prejudice third parties by
placing an unreasonable burden on them to defend against claims after a
prolonged period had passed (due to loss of evidence and change in
context); and (iii) it is essential to put a time limit on proceedings to
provide certainty and prevent confusion from cases being in perpetual
flux.
Writ Petition (C) No. 22 of 2014 Page 18 of 49



27. Further, a perusal of the above extracts reveals that the judicial opinion
diverged on the precise yardstick to be applied when determining whether
there has been a delay in instituting a petition under Article 32. Some
members of the Bench favoured drawing a strict analogy with the periods
prescribed under the Limitation Act, 1963, whereas others advocated for a
flexible approach. However, all four opinions recognised that Article 32
was not directly fettered by the Limitation Act, 1963, nor was any explicit
period prescribed for instituting a petition under Article 32. In this context,
the view propounded by Hidayatullah, C.J., emerged as the most
pragmatic guide, holding that no fixed time limit could be laid down and
that the question of delay is one of discretion to be exercised on a case-by-
case basis. According to him, the decision would depend on: (i)whether
the petitioner has offered a valid and plausible explanation for the delay,
i.e. when and how the delay arose so as to gauge whether or not the delay
was avoidable; (ii) whether the delay had affected the merits of the case
and (iii) what the breach of fundamental right and the remedy claimed are.

28. In Tilokchand ( supra ) , K.S. Hegde, J., in his opinion, differed from the other
four members on the Bench and held that a petition under Article 32
cannot be refused on the ground of laches. His dissent was primarily
premised on an apprehension that treating the remedy under Article 32 as
discretionary would dilute its status as a guaranteed fundamental right,
potentially reducing it to the level of an ordinary civil right. The relevant
excerpts of his dissenting opinion are reproduced below:
“77. Our Constitution makers in their wisdom thought that no fetters
should be placed on the right of an aggrieved party to seek relief from
this Court under Article 32. A comparison of the language of Article
226 with that of Article 32 will show that while under Article 226 a
discretionary power is conferred on the High Courts the mandate of the
Constitution is absolute so far as the exercise of this Court's power
under Article 32 is concerned. Should this Court, an institution
primarily created for the purpose of safeguarding the fundamental
Writ Petition (C) No. 22 of 2014 Page 19 of 49


rights guaranteed under Part III of the Constitution, narrow down
those rights? The implications of this decision are bound to be far
reaching. It is likely to pull down from the high pedestal now occupied
by the fundamental rights to the level of other civil rights. I am
apprehensive that this decision may mark an important turning point
in downgrading the fundamental rights guaranteed under the
Constitution.
I am firmly of the view that a relief asked for under Article 32 cannot
be refused on the ground of laches. The provisions of the Limitation Act
have no relevance either directly or indirectly to proceedings under
Article 32. Considerations which are relevant in proceedings under
Article 226 are wholly out of place in a proceeding like the one before
us. The decision of this Court referred to in the judgment of Bachawat
and Mitter, JJ., where this Court has taken into consideration the laches
on the part of the petitioners are not apposite for our present purpose.
None of those cases deal with proceedings under Article 32 of the
Constitution. The rule enunciated by this Court in State of
M.P. v. Bhailal Bhai , is only applicable to proceedings under Article
226. At p. 271 of the report, Das Gupta, J., who spoke for the Court
specifically referred to this aspect when he says:
“That it has been made clear more than once that power to
relief under Article 226 is a discretionary power.”
78. Therefore those decisions are of no assistance to us in deciding the
present case. Once it is held that the power of this Court under Article
32 is a discretionary power — that in my opinion is the result of the
decision of Bachawat and Mitter, JJ.—then it follows that this Court
can refuse relief under Article 32 on any one of the grounds on which
relief under Article 226 can be refused. Such a conclusion militates not
only against the plain words of Article 32 but also the lofty principle
underlying that provision. The resulting position is that the right
guaranteed under that article would cease to be a fundamental right.”
(Emphasis Supplied)

29. In Rabindranath Bose & Ors v. Union of India & Ors. , reported in (1970)
1 SCC 84, when dealing with claims relating to seniority in appointments
under a writ petition, a Constitution Bench of this Court, upholding the
principle laid down in Tilokchand ( supra ) , reiterated that no relief would
be given to petitioners who, without reasonable explanation, approach
this Court under Article 32 of the Constitution after inordinate delay. The
relevant observations made by this Court are as follows:
Writ Petition (C) No. 22 of 2014 Page 20 of 49


“31. But insofar as the attack is based on the 1952 Seniority Rules, it
must fail on another ground. The ground being that this petition under
Article 32 of the Constitution has been brought about fifteen years after
the 1952 Rules were promulgated and effect given to them in the
Seniority List prepared on August 1, 1953. Learned counsel for the
petitioners says that this Court has no discretion and cannot dismiss
the petition under Article 32 on the ground that it has been brought
after inordinate delay. We are unable to accept this contention. This
Court by majority in Tilokchand Moti Chand v. H.B. Munshi held
that delay can be fatal in certain circumstances. [...]
32. The learned counsel for the petitioners strongly urges that the
decision of this Court in Tilokchand Motichand case needs review. But
after carefully considering the matter, we are of the view that no relief
should be given to petitioners who, without any reasonable explanation,
approach this Court under Article 32 of the Constitution after
inordinate delay. The highest Court in this land has been given original
jurisdiction to entertain petitions under Article 32 of the Constitution.
It could not have been the intention that this Court would go into stale
demands after a lapse of years. It is said that Article 32 is itself a
guaranteed right. So it is, but it does not follow from this that it was
the intention of the Constitution-makers that this Court should discard
all principles and grant relief in petitions filed after inordinate delay.
33. We are not anxious to throw out petitions on this ground, but we
must administer justice in accordance with law and principles of equity,
justice and good conscience. It would be unjust to deprive the
respondents of the rights which have accrued to them. Each person
ought to be entitled to sit back and consider that his appointment and
promotion effected a long time ago would not be set aside after the lapse
of a number of years. It was on this ground that this Court
in Jaisinghani case observed that the order in that case would not affect
Class II officers who have been appointed permanently as Assistant
Commissioners. In that case, the Court was only considering the
challenge to appointments and promotions made after 1950. In this
case, we are asked to consider the validity of appointments and
promotions made during the periods of 1945 to 1950. If there was
adequate reason in that case to leave out Class II officers, who had been
appointed permanently Assistant Commissioners, there is much more
reason in this case that the officers who are now permanent Assistant
Commissioners of Income Tax and who were appointed and promoted
to their original posts during 1945 to 1950, should be left alone.”
(Emphasis Supplied)
Writ Petition (C) No. 22 of 2014 Page 21 of 49



30. In R.S Deodhar & Ors. v. State of Maharashtra & Ors. , reported in (1974)
1 SCC 317, the respondents raised a preliminary objection contending that
the petition under Article 32 ought to be dismissed at the threshold on the
ground of gross delay and laches. A Constitution Bench of this Court,
however, repelled this contention and reasoned that: (i) the petitioners had
offered a valid explanation for the delay; (ii) what was challenged in the
petition was not a thing of the past and was still being followed, and thus
its constitutionality should be adjudged; and (iii) the adjudication of the
claim would not cause unjust prejudice or deprivation to the respondents.
The relevant observations in this regard are extracted below :
“10. The first preliminary objection raised on behalf of the respondents
was that the petitioners were guilty of gross laches and delay in filing
the petition. The divisional cadre of Mamlatdars/Tehsildars were
created as far back as November 1, 1956 by the Government Resolution
of that date, and the procedure for making promotion to the posts of
Deputy Collector on the basis of divisional select-list, which was a
necessary consequence of the creation of the divisional cadre of
Mamlatdars/ Tehsildars, had been in operation for a long number of
years, at any rate from April 7, 1961, and the Rules of July 30, 1959
were also given effect to since the date of their enactment and yet the
petitioner did not file the petition until July 14, 1969. There was a delay
of more than ten or twelve years in filing the petition since the accrual
of the cause of complaint, and this delay, contended the respondents,
was sufficient to disentitle the petitioners to any relief in a petition
under Article 32 of the Constitution. We do not think this contention
should prevail with us. In the first place, it must be remembered that
the rule which says that the Court may not inquire into belated and
stale claims is not a rule of law, but a rule of practice based on sound
and proper exercise of discretion, and there is no inviolable rule that
whenever there is delay, the Court must necessarily refuse to entertain
the petition. Each case must depend on its own facts. [...]Here the
petitioners were informed by the Commissioner, Aurangabad Division,
by his letter dated October 18, 1960 and also by the then Secretary of
the Revenue Department in January 1961 that the rules of recruitment
to the posts of Deputy Collector in the reorganised State of Bombay had
not yet been unified, and that the petitioners continued to be governed
by the rules of Ex-Hyderabad State and the Rules of July 30, 1959 had
no application to them. The petitioners were, therefore, justified in
Writ Petition (C) No. 22 of 2014 Page 22 of 49


proceeding on the assumption that there were no unified rules of
recruitment to the posts of Deputy Collector and the promotions that
were being made by the State Government were only provisional to be
regularised when unified rules of recruitment were made. It was only
when the petition in Kapoor case was decided by the Bombay High
Court that the petitioners came to know that it was the case of the State
Government in that petition — and that case was accepted by the
Bombay High Court — that the Rules of July 30, 1959 were the unified
rules of recruitment to the posts of Deputy Collector applicable
throughout the reorganised State of Bombay. The petitioners thereafter
did not lose any time in filing the present petition. Moreover, what is
challenged in the petition is the validity of the procedure for making
promotions to the posts of Deputy Collector — whether it is violative of
the equal opportunity clause — and since this procedure is not a thing
of the past, but is still being followed by the State Government, it is but
desirable that its constitutionality should be adjudged when the
question has come before the Court at the instance of parties properly
aggrieved by it .It may also be noted that the principle on which the
Court proceeds in refusing relief to the petitioner on ground of laches
or delay is that the rights which have accrued to others by reason of the
delay in filing the petition should not be allowed to be disturbed unless
there is reasonable explanation for the delay.[...] Here, as admitted by
the State Government in para 55 of the affidavit in reply, all promotions
that have been made by the State Government are provisional and the
position has not been crystallised to the prejudice of the petitioners. No
rights have, therefore, accrued in favour of others by reason of the delay
in filing the petition. The promotions being provisional, they have not
conferred any rights on those promoted and they are by their very
nature liable to be set at naught, if the correct legal position, as finally
determined, so requires. We were also told by the learned counsel for
the petitioners, and that was not controverted by the learned counsel
appearing on behalf of the State Government, that even if the petition
were allowed and the reliefs claimed by the petitioners granted to them,
that would not result in the reversion of any Deputy Collector or
officiating Deputy Collector to the post of Mamlatdar/Tehsildar; the
only effect would be merely to disturb their inter se seniority as
officiating Deputy Collectors or as Deputy Collectors. Moreover, it may
be noticed that the claim for enforcement of the fundamental right of
equal opportunity under Article 16 is itself a fundamental right
guaranteed under Article 32 and this Court which has been assigned
the role of a sentinel on the qui vive for protection of the fundamental
rights cannot easily allow itself to be persuaded to refuse relief solely on
the jejune ground of laches, delay or the like. “
Writ Petition (C) No. 22 of 2014 Page 23 of 49



(Emphasis Supplied)

31. This Court, in Joginder Nath & Ors v. Union of India & Ors , reported in
(1975) 3 SCC 459, relying upon the decisions in Tilokchand ( supra ),
Rabindranath Bose (supra), and R.S Deodhar ( supra ) respectively, held
that the preliminary objection raised on the grounds of delay and laches
would not succeed in the facts and circumstances of the case as: first, there
was no delay in filing the petition; and secondly, dealing with the petition
would not unsettle long standing settled matters. The relevant observation
made by this Court is as follows:
“9 . In our opinion on the facts and in the circumstances of this case the
preliminary objection raised on behalf of the respondents cannot
succeed. The first list fixing the seniority of the Judicial Officers
initially recruited to the Delhi Judicial Service was issued on August 2,
1971. This was subject to revision on good cause being shown.
Petitioners also, as we shall show hereinafter in this judgment on one
ground or the other, wanted their position to be revised in the seniority
list. They, however, did not succeed. A revised seniority list was issued
on June 2, 1973. The filing of the writ petition was not designedly
delayed thereafter. Since the petitioners position in the seniority list vis-
a-vis Respondents 3 to 6 had not been disturbed in the new list dated
June 2, 1973 it was sufficient for the petitioners to challenge the list
dated August 2, 1971. We shall point out in this judgment that except
the promotion to the posts of Additional District Judges, the seniority
in relation to which also is under challenge in this writ application,
nothing special had happened creating any right in favour of the
respondents or no such position had been created the disturbance of
which would unsettle the long standing settled matters. The writ
application, therefore, cannot be thrown out on the ground of delay in
regard to any of the reliefs asked for by the petitioners.”
32. In Aflatoon & Ors v. Lt. Governor of Delhi & Ors. , reported in (1975) 4
SCC 285 , a Constitution Bench of this Court declined to entertain an
Article 32 petition challenging land acquisition proceedings on the ground
of inordinate delay and laches. This Court, on the facts of the case, held
that the litigants acted in a non-vigilant manner by ‘sitting on the fence’
Writ Petition (C) No. 22 of 2014 Page 24 of 49


for a long period of time while the State completed the acquisition process
and thereafter filed the petition at a highly advanced stage. Allowing such
a non-vigilant petitioner to pursue the claims after inordinate delay, this
Court held, would tantamount to putting a ‘premium on dilatory tactics’.
The relevant observations made by this Court are as follows:

11. Nor do we think that the petitioners in the writ petitions should be
allowed to raise this plea in view of their conduct in not challenging the
validity of the notification even after the publication of the declaration
under Section 6 in 1966. Of the two writ petitions, one is filed by one
of the appellants. There was apparently no reason why the writ
petitioners should have waited till 1972 to come to this Court for
challenging the validity of the notification issued in 1959 on the ground
that the particulars of the public purpose were not specified. A valid
notification under Section 4 is a sine qua non for initiation of
proceedings for acquisition of property. To have sat on the fence and
allowed the Government to complete the acquisition proceedings on the
basis that the notification under Section 4 and the declaration under
Section 6 were valid and then to attack the notification on grounds
Writ Petition (C) No. 22 of 2014 Page 25 of 49

(Emphasis Supplied)


33. In G.P. Doval & Ors v. Chief Secretary, Government of U.P. & Ors ,
reported in (1984) 4 SCC 329, this Court, while dealing with the contention
that the petitioners had moved the Court after a long unexplained delay,
made the following pertinent observation:

(Emphasis Supplied)

34. The observation made by this Court in G.P. Doval (supra) adds an
important dimension to the considerations that ought to be taken into
account when deciding whether a petition under Article 32 is barred by
delay or laches. This Court, in Rabindranath Bose (supra), R.S. Deodhar
( supra ), Joginder Nath (supra), and Aflatoon (supra) respectively , while
deciding whether the petition was barred by delay or laches, scrutinised
the issue from the vantage point of conduct and knowledge of the
Writ Petition (C) No. 22 of 2014 Page 26 of 49


petitioners and whether there would be any disturbance to settled matters.
However, in G.P. Doval (supra), it was explicitly recognised that
extenuating circumstances inherent to the petitioner’s status, such as
economic status, can also be one of the factors considered to validly
explain a delay in approaching the Court. In essence, this Court
acknowledged that the rigours of delay and laches cannot be mechanically
applied where the petitioners, by virtue of their status, face genuine
impediments in accessing justice.

35. In Assam Sanmilita Mahasangha & Ors vs Union of India & Ors ,
reported in (2015) 3 SCC 1, this Court dealt with a batch of writ petitions
under Article 32 challenging Section 6A of the Citizenship Act, 1955. The
respondents raised a preliminary objection, contending that since Section
6A was enacted in 1985, a challenge mounted in 2012 was barred by delay
and laches. While examining this contention, this Court comprehensively
reviewed the jurisprudence on delay and laches in Article 32 petitions,
analysing landmark decisions including Tilokchand ( supra ),
Rabindranath Bose (supra), and R.S Deodhar ( supra ). Echoing our
observations above, it was noted that while the broad ratio in Tilokchand
( supra ) is that an Article 32 petition can be dismissed for delay, no clear
majority view emerged on the exact parameters or standard for such
dismissal.

36. Crucially, this Court noted that the petitions were filed on behalf of a
whole class of people, raised contentions regarding a severe violation of
fundamental rights, particularly Articles 21 and 29 of the Constitution,
respectively, and also dealt with an issue that was still very much playing
out on the ground. Consequently, it was held that such a kind of petition
could not be dismissed at the threshold on the ground of delay/laches, as
doing so would mean that the Court would be guilty of ‘shrinking its
constitutional duty’. This Court went further, noting that significant
Writ Petition (C) No. 22 of 2014 Page 27 of 49


developments have occurred in the landscape of Indian constitutional
jurisprudence since this Court’s decision in Tilokchand ( supra ).
Consequently, according to the bench, the time had come for this Court to
say that, at least when it comes to violations of the fundamental right to
life and personal liberty, delay or laches, by itself, without more, would
not be sufficient to shut the doors of the court on any petitioner. Regarding
the constitutionality of Section 6-A, the court referred the matter to a
Constitution Bench for adjudication. The relevant observations made by
this Court are as follows:

29. In Bangalore City Coop. Housing Society Ltd. v. State of
Karnataka, a two Judge Bench of this Court understood the ratio
of Tilokchand Motichand as follows:
Writ Petition (C) No. 22 of 2014 Page 28 of 49


“[...]
48. The ratio of the aforesaid decision is that even though
there is no period of limitation for filing petitions under
Articles 32 and 226 of the Constitution, the petitioner
should approach the Court without loss of time and if there
is delay, then cogent explanation should be offered for the
same. However, no hard-and-fast rule can be laid down or a
straitjacket formula can be adopted for deciding whether or
not this Court or the High Court should entertain a belated
petition filed under Article 32 or Article 226 of the
Constitution and each case must be decided on its own
facts.”
30. It will be seen that, in the present case, the petitioners in the various
writ petitions represent an entire People—the tribal and non-tribal
population of the State of Assam. In their petition, they have raised a
plea that the sovereignty and integrity of India is itself at stake as a
massive influx of illegal migrants from a neighbouring country has
affected this core Constitutional value. That, in fact, it has been held
in Sonowal case that such an influx is “external aggression” within
the meaning of Article 355 of the Constitution of India, and that the
Central Government has done precious little to stem this tide thereby
resulting in a violation of Article 355. As a result of this huge influx,
periodic clashes have been taking place between the citizens of India and
these migrants resulting into loss of life and property, sounding in a
violation of Articles 21 and 29 of the Constitution of the Assamese
people as a whole. Not only is there an assault on the life of the citizenry
of the State of Assam but there is an assault on their way of life as well.
The culture of an entire People is being eroded in such a way that they
will ultimately be swamped by persons who have no right to continue
to live in this country. The petitioners have also argued that this
Hon'ble Court in Sonowal case [has specifically held in para 79 thereof
that : (SCC p. 723)
“79. … Bangladeshi nationals who have illegally crossed the
border and have trespassed into Assam or are living in other
parts of the country have no legal right of any kind to remain
in India and they are liable to be deported.”
They have also raised a fervent plea that Article 14 also continues to be
violated as Section 6-A(3) to (5) are not time bound but are ongoing.
31. Given the contentions raised specifically with regard to pleas under
Articles 21 and 29, of a whole class of People, namely, the tribal and
Writ Petition (C) No. 22 of 2014 Page 29 of 49


non-tribal citizens of Assam and given the fact that agitations on this
score are ongoing, we do not feel that petitions of this kind can be
dismissed at the threshold on the ground of delay/laches. Indeed, if we
were to do so, we would be guilty of shirking our Constitutional duty
to protect the lives of our own citizens and their culture. In fact, the
time has come to have a relook at the doctrine of laches altogether when
it comes to violations of Articles 21 and 29.
32.Tilokchand Motichand is a judgment involving property rights of
individuals. Ramchandra Deodhar case , also of a Constitution Bench
of five judges has held that the fundamental right under Article 16
cannot be wished away solely on the ‘jejune’ ground of delay.
Since Tilokchand Motichand case was decided, there have been
important strides made in the law. Property Rights have been removed
from part III of the Constitution altogether by the Constitution 44th
Amendment Act. The same amendment made it clear that even during
an emergency, the fundamental right under Article 21 can never be
suspended, and amended Article 359(1) to give effect to this. In Maneka
Gandhi v. Union of India , decided nine years after Tilokchand
Motichand , Article 21 has been given its new dimension, and pursuant
to the new dimension a huge number of rights have come under the
umbrella of Article 21 [for an enumeration of these rights, see Kapila
Hingorani (1) v. State of Bihar, para 57]. Further, in Olga
Tellis v. Bombay Municipal Corpn, it has now been conclusively held
that all fundamental rights cannot be waived (at para 29). Given these
important developments in the law, the time has come for this Court to
say that at least when it comes to violations of the fundamental right to
life and personal liberty, delay or laches by itself without more would
not be sufficient to shut the doors of the court on any petitioner. “
(Emphasis Supplied)
37. In Citizenship Act, 1955, Section 6-A, reported in (2024) 16 SCC 105, a
Constitution Bench of this Court, of which one of us (J.B. Pardiwala, J.) was
a member, addressed the constitutionality of Section 6A of the Citizenship
Act, 1955, on reference from the decision in Assam Sanmilita Mahasangha
( supra ). Surya Kant, J (as he then was) , in his leading opinion, dealt with
the issue of whether the writ petitions were maintainable in view of the
inordinate delay of 27 years. He noted that while the doctrine of laches and
the Limitation Act, 1963 served similar underlying purposes, the
Writ Petition (C) No. 22 of 2014 Page 30 of 49


difference lay in the fact that the doctrine of laches was not rigid in its
application, as its application was evaluated on a case-by-case basis.
Consequently, since the principle was not an inviolable legal rule, it allows
the court to conduct individualised analyses and, in some circumstances,
entertain the claims even when they may be delayed, and third-party
interests or rights may have been created.
38. According to Surya Kant, J., the claims affecting the public at large or
claims challenging the vires of a statute vis-à-vis the Constitution are two
such circumstances in which the doctrine of delay and laches would not
be strictly applied. On the facts of the case, Surya Kant J held that both the
aforesaid mitigating factors are met and that the petitioners’ claims could
not be dismissed at the threshold on the ground of laches. J.B. Pardiwala,
J., in his separate opinion, concurred with the views expressed by Surya
Kant, J., on the issue of delay and laches. The relevant observations made
by Surya Kant, J., are as follows:
“66. Hence, it is settled law that the doctrine of laches is not an
inviolable legal rule but a rule of practice that must be supplemented
with sound exercise of judicial discretion. While courts must ordinarily
apply this doctrine in light of the policy reasons discussed before, the
doctrine allows the Court to conduct an individualised analysis of each
case and entertain claims in the competing interests of justice, even
when the claim may be delayed and third-party rights may have been
created.
67. We may, however, hasten to clarify that the doctrine of delay and
laches is not to be ipso facto excluded where a breach of fundamental
rights is alleged. The five-Judge Benches of this Court in Narayani Debi
Khaitan v. State of Bihar , Daryao v. State of U.P. and Tilokchand
Motichand , and a three-Judge Bench in Amrit Lal Berry v. CCE , have
reiterated that even in such like cases the court must see the effect of
laches. However, that being said, there may be instances where
considerations of justice demand that the court adjudicate on the merits
of a case rather than summarily dismissing it based solely on procedural
grounds such as delay.
Writ Petition (C) No. 22 of 2014 Page 31 of 49


68. One such factual circumstance is when the claim affects the public
at large. In Kashinath G. Jalmi v. Speaker , this Court analysed several
precedents (including Tilokchand Motichand ) and differentiated them
by holding that the doctrine of laches cannot be used to expel a claim
that is made on behalf of the public. Judicial discretion, while applying
this doctrine, must always be governed by the objective of promoting
the larger public interest; and if a claim affects the public at large, the
Court should go into the merits of the case. Where it is found that denial
of consideration on merits is likely to affect society in general and can
have a cascading effect on millions of citizens, the Court will carve out
an exception and proceed to decide the lis on merits.
69. Another vital circumstance where the doctrine of delay and laches
would not be applicable strictly is in matters where the vires of a statute
are challenged vis-à-vis the Constitution. This Court has, in the due
course of time, accepted the idea of transformative constitutionalism,
which conceptualises the Constitution not as a still document cast in
stone at the day of its formation but as a living and dynamic body of
law, capable of constant updation and evolution as per changing
societal mores. Should this Court deny a constitutional challenge solely
based on delay, it would effectively establish an arbitrary cut-off beyond
which laws could no longer be re-examined in light of changing
circumstances. Such a rigid approach cannot be countenanced as
changing societal circumstances sometimes necessitate a
reconsideration of the status quo — even when the challenge is brought
after a considerable lapse of time.
70. To instantiate, a Constitution Bench of this Court in Navtej Singh
Johar v. Union of India , held Section 377 of the Penal Code, 1860 to be
ultra vires of the Constitution, regardless of the fact that the provision
was a part of the statute for over a century. The Court took note of the
norms of contemporary society and declared them to be
unconstitutional. If the doctrine of laches were to be applied strictly,
time would run in favour of a constitutionally invalid statute, which
cannot be allowed in the larger interests of justice and the
transformative nature of the Constitution.
71. Adverting to the facts of the case, it seems that the two mitigating
circumstances mentioned above are directly attracted.
72.First, the petitioners have raised various substantial questions that
affect the public at large, including the erosion of the culture of
indigenous communities, discrimination against the State of Assam,
and the larger perceived threat to the security of the country from
Writ Petition (C) No. 22 of 2014 Page 32 of 49


immigration. Therefore, instead of being an in personam dispute
between two individuals, the questions raised by the petitioners directly
or indirectly affect a large citizenry.
xxx
74.Second, since the controversy pertains to the constitutionality of a
statutory provision, the doctrine of laches ought not to be applied
strictly to bar the claim at the very threshold. As discussed in para 69,
such constitutional adjudication cannot be made subject to any
straitjacket rule of limitation. Challenges regarding the
constitutionality of a statute require the Court to take a liberal approach
and permit a certain amount of flexibility. A contrary approach would
set a wrong precedent and act as a bar against challenging
anachronistic laws that might no longer align with the ideals of
constitutionalism. This would constitute an unsound legal principle
since oppressive laws should not persist solely because they have been
tolerated by society for a certain period.
xxx
78. To conclude, while there has undoubtedly been a considerable delay
in filing the instant writ petitions, the doctrine of laches cannot be
applied strictly to disbar the claims at the threshold. This is so because
the present proceedings raise substantial questions that affect the public
at large and the constitutional validity of a statutory provision. If we
were to decide otherwise, we would be, in essence, creating an artificial
deadline for important constitutional issues. This would give rise to an
unfair principle of law in the realm of constitutional adjudication.”
(Emphasis Supplied)

(b) Principles Governing the Application of Delay and Laches to Article
32 Petitions
39. A cumulative reading of the aforementioned decisions makes it evident
that, in the context of petitions under Article 32, the doctrine of laches
operates as a flexible rule of practice rather than a rigid rule of law to be
mechanically applied. Its application is anchored in sound judicial
discretion, moulded by the specific facts and circumstances of each case.
This discretionary approach empowers the Court to perform a crucial
Writ Petition (C) No. 22 of 2014 Page 33 of 49


balancing exercise by weighing the equity in not allowing stale claims
against its paramount constitutional duty to enforce fundamental rights.
40. Furthermore, a conspectus of the above decisions demonstrates that
whenever this Court has been called upon to apply the doctrine of laches,
its inquiry has consistently been guided by three primary considerations:
first, whether there has been an inordinate delay in approaching the Court;
secondly, whether the petitioner has provided a cogent and satisfactory
explanation for such delay; and thirdly, whether entertaining the belated
claim would unsettle settled matters and prejudice third party rights by
reopening matters long concluded.
41. It is important to clarify and emphasise that, when applying the doctrine
of delay and laches, consideration should be given to the totality of the
circumstances affecting both parties, rather than the mere fact of delay. As
1
has been rightly held, the test is not as to the physical running of time. To
apply the doctrine strictly based on the quantum of delay would
fundamentally alter its core character, transforming it from a flexible,
discretionary standard into a rigid rule. Such an approach would
effectively convert the equitable doctrine into a rule of statutory limitation,
a position contrary to the spirit of this Court’s decisions on this issue.
42. When evaluating the totality of circumstances for applying the doctrine of
delay and laches to an Article 32 petition, the pivotal considerations, as
delineated above, are twofold: (i) whether entertaining the claim would
unsettle concluded matters and prejudice third-party rights, and (ii)
whether the petitioner has offered a cogent explanation for the delay. At
this juncture, it is crucial to appreciate the interplay between these two
factors. Frequently, when a party approaches this Court after a

1
See ¶ 13, M/s Dehri Rotas Light Railway Company Limited v. District Board Bhojpur & Ors , (1992)
2 SCC 598.
Writ Petition (C) No. 22 of 2014 Page 34 of 49


considerable hiatus, adjudicating the claim and granting the relief sought
will inevitably unsettle, to some extent, existing arrangements and
potentially impact third-party rights.
43. If a rigidly conservative approach were adopted, the mere prospect of such
disruption or unsettling of third-party rights would invariably lead to the
dismissal of the petition at the threshold. Further, where the delay has been
satisfactorily explained, demonstrating an absence of blameworthy
conduct or negligence on the part of the petitioner, barring them from
pursuing their fundamental rights at the threshold stage on the basis that
it will affect third parties would be manifestly unjust, especially in the
context of proceedings under Article 32.
44. It is a well-settled proposition that the jurisdiction of this Court under
Article 32 is expansive and is not confined to the issuance of traditional
prerogative writs, but explicitly encompasses the power to issue any
directions, orders, or writs appropriate for the enforcement of fundamental
2
rights. This Court has repeatedly affirmed its constitutional mandate to
develop new tools and devise innovative remedies to facilitate the
3
enforcement of fundamental rights. Consequently, the mere possibility of
the potential disruption that such relief might cause cannot serve as the
sole bedrock for dismissing a petition at the threshold on the ground of
laches. Where a petitioner furnishes a cogent explanation for the delay, the
court is bound to examine the matter. If the court subsequently determines
that the specific relief claimed is unfeasible or would unduly prejudice
third-party rights, it would exercise its plenary powers to mould the relief

2
See ¶ 14, Rashid Ahmed v. Municipal Board, Kairana , 1950 SCC OnLine SC 16.
3
See ¶ 20, Nilabati Behera v. State of Orissa & Ors , (1993) 2 SCC 746 & ¶ 13, Bandhua Mukti Morcha
v. Union of India , (1984) 3 SCC 161.
Writ Petition (C) No. 22 of 2014 Page 35 of 49


in such a manner that disruption is minimised whilst still ensuring that the
fundamental rights of the petitioner are enforced.
45. Flowing from the aforesaid discussion, it is evident that the adequacy of
the explanation for the delay constitutes the paramount consideration
when determining whether an Article 32 petition ought to be dismissed on
the ground of laches. Stated differently, the operative test is not one of
‘unreasonable delay’ but of ‘unexplained delay’. This principle is fortified
by the fact that, even in instances where this Court has declined relief to
prevent the disruption of crystallised third-party rights, such as in
4
Aflatoon (supra) and others , the foundational premise for dismissal was a
petitioner’s failure to furnish a cogent and satisfactory explanation for the
delay.

46. This emphasis on the unexplained delay assumes a heightened significance
in writ proceedings where the State is the respondent. Situations frequently
arise, like in G.P. Doval (supra), where the delay in invoking Article 32 is
at least in part attributable to the State’s own conduct, such as prolonged
administrative indecision or inertia. In such scenarios, the State cannot be
permitted to benefit from its own lethargy by weaponising the doctrine of
laches against a petitioner, particularly when it itself has delayed taking a
5
conclusive decision until matters had already attained artificial finality.

47. The evolution of this Court’s application and reliance on the doctrine of
laches suggests that the apprehensions articulated by Hegde, J., in his
dissenting opinion in Tilokchand ( supra ) are, to a large extent, allayed. The
Court has consistently held that the doctrine of laches should not be
applied rigidly and that delay and laches cannot be valid defences in cases

4
See ¶ 30, R.S. Makashi v. I.M. Menon , (1982) 1 SCC 379 & ¶ 23-25, S.S. Moghe v. Union of India ,
(1981) 3 SCC 271.
5
See ¶ 17, Sukh Dutt Ratra & Anr v. State of Himachal Pradesh & Ors , (2022) 7 SCC 508.
Writ Petition (C) No. 22 of 2014 Page 36 of 49


where circumstances exist which shock the judicial conscience of the Court
or where the demand for justice is so compelling that a constitutional court
6
ought to exercise its jurisdiction with a view to promoting justice. Where
the circumstances demanded, this Court has proceeded on the notion that
there is no “limitation” to doing justice and that the need for finality must
7
be balanced with the need to rectify injustice. Further, as observed in the
decision in G.P. Doval (supra) , this Court is not tethered to a purely
technical approach to delay. It recognises that a petitioner’s inability to
approach the court on time may be caused by genuine systemic and
practical hardships, rather than mere negligence.
48. The exposition by this Court in Assam Sanmilita Mahasangha ( supra ) and
Section 6A - In Re ( supra ) further adds a new dimension to the issue of
delay and laches in Article 32 petitions. By invoking the aspect of ‘public
interest’, the Court has ensured that important public issues are not held
to be beyond the purview of this court’s jurisdiction solely on the basis of
the fact that there was a delay in bringing the same before the court.
Further, by invoking the idea of transformative constitutionalism, the
Court has upheld the view that the Constitution is a social document,
whose principles and ideals ought to be appreciated and applied
dynamically, in line with the changing tides of society. Consequently,
delay and laches may not be relevant factors where it is shown that an issue
needs to be constitutionally reevaluated owing to the change in
circumstances that has ensued.
49. Another crucial facet of transformative constitutionalism, as heralded by
this Court in Navtej Singh Johar & Ors v. Union of India , reported in (2018)
10 SCC 1 , and Indian Young Lawyers Association & Ors v. State of Kerala

6
See ¶ 12.12 & 12.13, Vidya Devi v. State of Himachal Pradesh & Ors., (2020) 2 SCC 569
7
See ¶ 18, Sukh Dutt Ratra & Anr v. State of Himachal Pradesh & Ors , (2022) 7 SCC 508 & ¶ 51,
Urban Improvement Trust v. Vidhya Devi & Ors , 2024 SCC OnLine SC 3725.
Writ Petition (C) No. 22 of 2014 Page 37 of 49


& Ors , reported in (2019) 11 SCC 1 , is the Constitution’s profound potential
to address and correct historical wrongs. Historical injustices are often
deeply entrenched in societal structures and arrangements, rendering
them self-perpetuating across generations. Correcting such historical
injustices forms the fulcrum of the Constitution, specifically Part III, which
deals with fundamental rights. The emancipatory power of the
Constitution lies precisely in its capacity to break these cycles. It requires
constitutional provisions to be interpreted and applied in a manner that
actively seeks to rectify these entrenched systemic inequities.

50. In this context, a rigid or mechanical application of the doctrine of delay
and laches could inadvertently serve to perpetuate historical wrongs,
effectively denying access to justice and shielding systemic inequities
behind procedural barriers. However, as our preceding analysis
demonstrates, this Court’s jurisprudence is sufficiently robust to prevent
such an outcome. The flexible, context-specific approach to laches ensures
that the historical realities and practical impediments faced by litigants are
duly accounted for. Consequently, any attempt to invoke delay as a
procedural shield to insulate historical injustices from judicial scrutiny
would likely fail.
51. When this Court is confronted with claims that are inextricably linked to
notions of historical wrong or systemic injustice, the judicial scales must
largely tilt in favour of granting access to the court. The ultimate
adjudication on the merits may or may not find the substantive law to be
in favour of a petitioner. However, the very act of allowing these claims to
be heard and deliberated upon is an essential aspect of constitutional
recognition. It ensures that the procedural threshold of laches does not
become an insurmountable wall.
Writ Petition (C) No. 22 of 2014 Page 38 of 49



52. Such ideals of constitutionalism are further enabled by Article 32, which
imposes a duty and a privilege on this Court to enforce fundamental rights
enshrined in the Constitution. At this juncture, it is apposite to refer to the
following observation made by this Court in Daryao & Ors v. State of U.P.
& Ors. , reported in 1961 SCC OnLine SC 21 :
“8. There can be no doubt that the fundamental right guaranteed by
Article 32(1) is a very important safeguard for the protection of the
fundamental rights of the citizens, and as a result of the said guarantee
this Court has been entrusted with the solemn task of upholding the
fundamental rights of the citizens of this country. The fundamental
rights are intended not only to protect individual's rights but they are
based on high public policy. Liberty of the individual and the protection
of his fundamental rights are the very essence of the democratic way of
life adopted by the Constitution, and it is the privilege and the duty of
this Court to uphold those rights. This Court would naturally refuse to
circumscribe them or to curtail them except as provided by the
Constitution itself. It is because of this aspect of the matter that
in Romesh Thappar v. State of Madras in the very first year after the
Constitution came into force, this Court rejected a preliminary
objection raised against the competence of a petition filed under Article
32 on the ground that as a matter of orderly procedure the petitioner
should first have resorted to the High Court under Article 226, and
observed that “this Court is thus constituted the protector and
guarantor of the fundamental rights, and it cannot, consistently with
the responsibility so laid upon it, refuse to entertain applications
seeking protection against infringements of such rights”. [...]”
(Emphasis Supplied)

53. On similar lines, this Court in Prem Chand Garg & Anr v. The Excise
Commissioner, U.P & Ors , reported in 1962 SCC OnLine SC 37 , observed
as follows:
“2. [...]The fundamental right to move this Court can, therefore, be
appropriately described as the corner-stone of the democratic edifice
raised by the Constitution. That is why it is natural that this Court
should, in the words of Patanjali Sastri J., regard itself “as the protector
and guarantor of fundamental rights,” and should declare that “it
cannot, consistently with the responsibility laid upon it, refuse to
Writ Petition (C) No. 22 of 2014 Page 39 of 49


entertain applications seeking protection against infringements of such
rights.” In discharging the duties assigned to it, this Court has to play
the role “of a sentinel on the qui vive” and it must always regard it as
its solemn duty to protect the said fundamental rights' zealously and
vigilantly. [...]”
(Emphasis Supplied)

54. The overarching discourse on the doctrine of delay and laches becomes
crystal clear when situated within the broader context of this Court’s
constitutional duty and privilege under Article 32, as clearly enunciated in
Daryao ( supra ) and Prem Chand ( supra ). This Court has consciously
evolved the equitable doctrine of laches to ensure that it in no manner
circumscribes or dilutes the solemn constitutional responsibility vested in
it. A strict, mechanical application of delay would invariably lead to the
dismissal of petitions at the very threshold, precluding any substantive
adjudication of the fundamental rights claims advanced. Such an approach
would be fundamentally antithetical to this Court’s role as the protector
and guarantor of fundamental rights and would effectively shrink the
profound duty and privilege entrusted to this Court.

(c) Application to the facts of this matter

55. Adverting to the factual matrix of the present case, a prima facie assessment
might suggest that the present writ petition is barred by the doctrine of
laches. Undeniably, there has been an inordinate delay of nearly six
decades, given that the impugned notification was issued in the year 1955
and the present petition was instituted only in the year 2014. Furthermore,
adjudicating the claims raised herein would inevitably necessitate
reopening historical legal settlements that have long attained finality.
However, as delineated in the preceding analysis, the mere quantum of
delay or the prospect of disruption cannot be considered as sufficient
Writ Petition (C) No. 22 of 2014 Page 40 of 49


reasons in themselves to bar a petition under Article 32. What is important
is to gauge if the petitioner has a cogent explanation for the delay.
56. It stands to reason that an inordinate delay spanning six decades is rarely
attributable to a solitary cause. The present factual matrix is no exception.
To explain its prolonged absence from this Court, the petitioner has placed
reliance on a confluence of mitigating circumstances.
57. One mitigating factor is the region’s unique and tumultuous historical
trajectory. In the decades immediately following Independence, the
administrative and constitutional status of the area was in a state of
continuous evolution. Originally administered as the Lushai Hills district
within the State of Assam, the region was subsequently reorganised into
the Union Territory of Mizoram under the North-Eastern Areas
(Reorganisation) Act, 1971, before finally attaining full statehood in 1987.
This period was simultaneously marked by significant political upheaval
spanning nearly two decades in the form of an insurgency. Viewed
cumulatively, these background conditions would have presented
formidable practical hurdles. In such a climate of acute political unrest and
chaos, claims for compensation and historical land rights are inevitably
relegated to the periphery, making it exceptionally difficult for Mizo Chiefs
to secure meaningful engagement with their grievances, especially within
political circles.

58. Another mitigating circumstance is the Mizo Chiefs’ continuous agitation
of their claims before various forums. The material on record evidences a
pursuit of their grievances, thereby dispelling the notion that the chiefs
were indolent or slumbering over their rights. We are, however, mindful
that the mere filing of successive representations to the authorities,
particularly after previous representations have been rejected or a
Writ Petition (C) No. 22 of 2014 Page 41 of 49


reasonable period has elapsed, does not furnish a valid explanation to
8
surmount the bar of laches.
59. In the present factual matrix, while it might be contended that the chiefs
persisted with administrative representations for a prolonged duration, a
crucial factor warrants specific attention. On multiple occasions,
respondent no. 2 (the State of Mizoram) conducted itself in a manner that
engendered a legitimate expectation amongst the chiefs that an amicable
resolution was imminent, thereby obviating the immediate need for
adversarial litigation. Evidence of such conduct is reflected in the official
assurances tendered by the State before the Gauhati High Court, at a time
when the chiefs were actively agitating for their rights. To substantiate, it
would do well to look at the circumstances in which the writ appeals being
pursued by the chiefs in the Gauhati High Court came to be disposed of:

a. In Writ Appeal No. 69 of 1998, the Counsel for the State of Mizoram
submitted that the government is considering the claim for
compensation and that a suitable order would be passed shortly,
in consultation with the Union of India. In lieu of this statement,
the counsel for the chiefs did not press the issue further.
Consequently, the High Court disposed of the matter with the
observation and direction that the government of Mizoram would
consider the claim of the village chief, in consultation with the
Union of India, expeditiously and preferably within three months.
If the chiefs were not satisfied with the order, they were entitled to
seek redressal of their grievances before an appropriate forum

b. Thereafter, in Writ Appeal No. 598 of 2005, once again, the Counsel
for the State of Mizoram stated that the claim as espoused by the

8
See ¶ 5-7, State of Orissa v. Pyarimohan Samantaray & Ors , (1977) 3 SCC 396 & ¶ 6-10 &
Karnataka Power Corpn. Ltd. v. K. Thangappan , (2006) 4 SCC 322.
Writ Petition (C) No. 22 of 2014 Page 42 of 49


chiefs would be adjudicated afresh by the State in accordance with
law. Consequently, the High Court closed the writ appeal with the
direction to the government of Mizoram to consider the claim of
the chiefs afresh. In the event the chiefs felt aggrieved by the
decision taken by the government of Mizoram, it was left open for
them to pursue such remedy as may be available under law .
60. Further fortifying this expectation is the fact that the Chief Minister of
Mizoram, on at least two distinct occasions, addressed formal
communications to the Prime Minister of India, espousing the chiefs’
claims for compensation. It is necessary to clarify that this Court does not
construe such intergovernmental correspondence as constituting
promissory estoppel against the State, being acutely aware that political
communications often carry dimensions beyond the purview of judicial
consideration. Nevertheless, these communications are pertinent to the
extent that they signalled a sympathetic stance towards the chiefs’
grievances. Such conduct could reasonably have led the chiefs to hope that
a resolution was forthcoming, thereby dissuading them from initiating
9
litigation.
61. Weighing the totality of these circumstances, this Court is conscious of the
fact that the delay herein is undeniably inordinate, and the explanation
offered by the petitioner is, strictly speaking, not unequivocally
convincing. Nevertheless, we are not inclined to dismiss this petition at the
threshold solely on the ground of delay. It is evident from the record that
the State of Mizoram (respondent no.2) has held out hope for an amicable
settlement and never outrightly rejected the grievances of the chiefs. It is
this unique combination, the continuous representations made by the
chiefs coupled with the State’s supportive stance, that understandably

9
See ¶ 21, P.C. Sethi v. Union of India , (1975) 4 SCC 67 & ¶ 16, Purshottam Lal v. Union of India ,
(1973) 1 SCC 651.
Writ Petition (C) No. 22 of 2014 Page 43 of 49


pushed the chiefs to seek an administrative resolution rather than
immediately pursuing legal remedies. Equally significant is that, on two
prior occasions when the chiefs approached the High Court, the matter was
not adjudicated on the merits. Instead, owing to the ongoing dialogue
between the parties, the High Court left the avenue open for the chiefs to
pursue appropriate legal remedies in the future. To shut the doors on them
at this third instance, without ever examining the substance of their claims,
would be highly unjust.

(II) W HETHER ANY FUNDAMENTAL RIGHTS OF THE M IZO C HIEFS WERE
VIOLATED
?


62. It is well settled that, for relief to be granted in a writ petition under Article
32, a case must be made out establishing the existence of a fundamental
right and its breach, actual or threatened.
63. Right to property was earlier enshrined in Articles 19(1)(f) and 31 of the
Constitution. It may be noted that both these provisions were repealed by
th
the Constitution (Forty-Fourth Amendment) Act, 1978. However, the 44
Amendment is prospective in its operation, and all laws passed and
th
executive action taken prior to 20 June 1979 will continue to be judged by
and be subject to the provisions of Part III, including Articles 19(1)(f) and
31.
64. Article 19(1)(f) guaranteed to the Indian citizens a right to acquire, hold,
and dispose of property. Article 19(5), however, permitted the State to
impose by law reasonable restrictions on this right in the interests of the
general public or for the protection of the interests of any Scheduled Tribe.
Article 31(1) laid down that no person could be deprived of his property
without the authority of law. Article 31(2), on the other hand, underwent
significant change and was the focal point of multiple constitutional
Writ Petition (C) No. 22 of 2014 Page 44 of 49


amendments. Article 31(2) as it stood when it was originally enacted and
Article 31(2) as it stood before its abrogation in 1978, are reproduced below:
“Article 31(2) at the time of enactment of the Indian Constitution
No property, movable or immovable, including any interest in, or in
any company owning, any commercial or industrial undertaking, shall
be taken possession of or acquired for public purposes under any law
authorising the taking of such possession or such acquisition, unless the
law provides for compensation for the property taken possession of or
acquired and either fixes the amount of the compensation, or specifies
the principles on which, and the manner in which, the compensation is
to be determined and given.
Article 31(2) as it stood before its abrogation in 1978
No property shall be compulsorily acquired or requisitioned save for a
public purpose and save by authority of a law which provides for
acquisition or requisitioning of the property for an amount which may
be fixed by such law or which may be determined in accordance with
such principles and given in such manner as may be specified in such
law, and no such law shall be called in question in any court on the
ground that the amount so fixed or determined is not adequate or that
the whole or any part of such amount is to be given otherwise than in
cash.”

65. In the present case, the central dispute concerns the alleged violation of the
Mizo Chiefs’ right to property, as guaranteed under Articles 19(1)(f) and
31 of the Constitution, respectively. The petitioner claims this right was
breached either because the Mizo Chiefs were deprived of their lands
without lawful authority, or because the compensation paid to them was
wholly ‘illusory’. Given that the impugned actions of the respondents
occurred at a time when the right to property was a fundamental right
under Part III, and considering that the Constitution (Forty-fourth
Amendment) Act, 1978, operates only prospectively, the right to property
was firmly in existence at the relevant time. Consequently, the existence of
a fundamental right, as is required for invoking and claiming relief under
Article 32, stands satisfied.
Writ Petition (C) No. 22 of 2014 Page 45 of 49



66. It is established that who bears the burden of proof in cases where
fundamental rights violations are alleged depends on the fundamental
right alleged to have been violated. The same burden of proof rule will not
10
apply to all fundamental rights violation challenges. However, in cases
such as the present one, the initial burden is on the petitioner to satisfy the
11
Court and make out a case for an invasion of their fundamental right(s).
67. To discharge this initial burden and successfully establish a violation of
their fundamental right to property, the petitioner must necessarily
succeed on two distinct fronts. First and foremost, it must prove a clear title
of the Mizo Chiefs over the subject lands, which, in the context of its
sweeping claim, effectively encompasses the entire territorial expanse of
12
the present-day State of Mizoram. To establish such a title, the petitioner
must conclusively demonstrate that, under the chieftainship system, as it
operated during the British regime, the Mizo Chiefs held complete
ownership of the land, rather than merely functioning as local
administrative heads. Secondly, and only upon proving the ownership as
aforesaid, the petitioner must satisfy the other parameters under Article 31.
This includes, amongst other things, proving that the respondents
deprived the chiefs of their property without lawful authority, or that the
property was acquired without providing due compensation.

68. In an effort to discharge the burden of establishing title to the land, the
petitioners have primarily relied on accounts and writings of scholars and
officials of the British government. Upon a meticulous perusal of the said
material, it is, at the very outset, highly ambiguous whether these texts
unequivocally recognise the Mizo Chiefs as the absolute owners of the
land. Furthermore, even assuming that such an interpretation could be

10
See ¶ 15-29, Deena & Ors v. Union of India , (1983) 4 SCC 645.
11
See ¶ 5, A. Hamsaveni & Ors v. State of Tamil Nadu & Anr , (1994) 6 SCC 51.
12
See ¶ 4, Bokaro and Ramgur Ltd. v. State of Bihar, 1962 SCC OnLine SC 379.
Writ Petition (C) No. 22 of 2014 Page 46 of 49


culled from these writings, the petitioners have advanced no compelling
justification as to why such writings and accounts should be elevated to
the status of conclusive evidentiary proof. It is legally untenable for this
Court to rest a decision of such magnitude on the fragile foundation of such
flimsy submissions and woefully inadequate proof.

69. The material adduced by the respondent, at least on a prima facie
examination, indicates that during the British administration of the Lushai
Hills district, the title over the land never vested in the Chiefs.
Furthermore, the record before us is bereft of any comprehensive
compilation or analysis of the boundary papers issued to the Chiefs, nor is
it established that these documents were uniform in their conferment of
rights and duties. However, an examination of the boundary paper
available on record entirely belies the petitioner’s claim, as nothing therein
even remotely suggests the conferment or recognition of absolute
ownership of land. Consequently, we are constrained to hold that the
petitioners have woefully failed to discharge their burden of proving title
over the subject lands.

70. We are cognisant that, unlike in modern times, establishing land title from
the pre-independence era, especially within a traditional chieftainship
system, rarely involves a neat or conclusive paper trail. However, given
the sheer magnitude of the petitioner’s claims, it is only reasonable to
expect a much deeper historical investigation on its part. To substantiate
such an extravagant demand, the petitioner ought to have relied on
alternative sources of evidence, such as government documents, official
notifications, and administrative orders, to build a coherent understanding
of their alleged title. Both sides have failed to present a continuous,
documented chain of events that would clearly map out the status of the
land at different periods.
Writ Petition (C) No. 22 of 2014 Page 47 of 49



71. Furthermore, the constitutional jurisprudence governing the right to
property, particularly under the erstwhile Article 31, is deeply intricate and
has been the subject of extensive judicial exposition. Consequently, apart
from establishing ownership, there are other aspects to the right to
property that the petitioner had to prove thoroughly. For instance, while
the petitioner baldly asserts that the statutory compensation disbursed to
the Mizo Chiefs was ‘illusory’, they have entirely failed to traverse the
plethora of legal precedents rendered by this Court that delineate the
parameters for determining when compensation becomes legally illusory.
Moreover, the pleadings are silent on how this specific claim interacts with
the broader constitutional framework of property rights under Part III, or
on how it reconciles with other legislation in force in the then State of
Assam. In essence, the petitioner has approached a profoundly complex
legal issue in a simplistic and superficial manner.
72. The petitioner has further advanced a plea of discrimination, contending
that the Mizo Chiefs stood on an equal historical footing with the rulers of
the erstwhile Princely States. They argue that the State’s failure to grant
them comparable compensation or privy purses is manifestly arbitrary and
violative of their fundamental rights. However, this assertion, much like
its above claims, is entirely devoid of any legal basis and thereby merits
outright rejection. The privy purses and other privileges granted to the
erstwhile rulers of the Princely States were the direct outcome of specific,
pre-constitutional political and contractual arrangements negotiated
between those rulers and the Government. Consequently, it would be
legally flawed to equate and elevate these entitlements to the status of a
right, which all erstwhile rulers were constitutionally bestowed upon. Such
political arrangements cannot be claimed as a matter of a legally
enforceable right, much less a fundamental right.
Writ Petition (C) No. 22 of 2014 Page 48 of 49



73. The petitioner has also contended that the State of Assam (the parent State
in 1954) lacked legislative jurisdiction to enact the Act, 1954. However, as
the petitioner has not discharged its burden of establishing any violation
of the fundamental rights of the chiefs, we do not deem it necessary to
address the vires of the Act, 1954 or the legality of the impugned
notification in this present writ petition.
74. Therefore, having considered the matter from all vantage points, the
inescapable conclusion is that the petitioner has not been able to establish
any violation of the fundamental rights of the Mizo Chiefs in the present
matter. Consequently, the petitioner is not entitled to any of the reliefs
sought herein.
75. For all the foregoing reasons, this writ petition is accordingly dismissed.

76. Pending applications, if any, shall also stand dismissed.

….………………………….…. J.
(J.B. PARDIWALA)




….………………………….…. J.
(R. MAHADEVAN)



New Delhi.
March 13, 2026.

Writ Petition (C) No. 22 of 2014 Page 49 of 49