Full Judgment Text
REPORTABLE
2023INSC885
IN THE SUPREME COURT OF INDIA
CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO. 5867 OF 2015
SHEO RAJ SINGH (DECEASED)
THROUGH LRS. & ORS. …APPELLANT(S)
VERSUS
UNION OF INDIA & ANR. …RESPONDENT(S)
J U D G M E N T
DIPANKAR DATTA, J.
THE CHALLENGE
1. This appeal, at the instance of certain affected landowners, challenges
st
an order dated 21 December 2011 passed by a learned Single Judge of
the High Court of Delhi (“High Court”, hereafter). By the order under
challenge, the High Court allowed an application filed by the Union of India
(“first respondent”, hereafter) under section 5 of the Limitation Act, 1963
(“Limitation Act”, hereafter) and thereby condoned the delay of around 479
days in presentation of an appeal from the decision of the Reference Court
Signature Not Verified
under section 18 of the Land Acquisition Act, 1894.
Digitally signed by
ARJUN BISHT
Date: 2023.10.09
17:37:31 IST
Reason:
1
THE ISSUE
2. The limited issue that we are tasked to decide is, whether the High
Court was justified in condoning the delay in presentation of the appeal. In
the process, we need to necessarily consider whether the first respondent
had shown sufficient cause for which the appeal could not be presented
within the prescribed period of limitation.
RELEVANT FACTS GIVING RISE TO THE APPEAL
3. The appeal has its genesis in a proceeding for acquisition of land. It
is noticed from the materials on record that the Reference Court in LAC No.
st
198/08, vide its order dated 31 October 2008, enhanced compensation
payable to the landowners. Such order was sought to be challenged by the
nd
first respondent in an appeal before the High Court on 2 June 2010,
numbered as LA. App. No. 655/2010. Since the appeal was time barred
(delayed by 479 days), the first respondent applied for condonation of
delay.
4. After considering the pleadings as well as the other materials on
record, the High Court was satisfied that the first respondent, as the
appellant, had shown sufficient cause for which it could not present the
appeal within time; hence, vide the impugned order, it proceeded to allow
C.M. No. 11018/2010. The delay of 479 days in presentation of the appeal
was condoned but not without the High Court imposing costs of Rs.
10,000/- on the first respondent.
2
5. The explanation put forth by the first respondent, which ultimately
found favour with the High Court, reveals the lamentable institutional
inefficiency and the deplorable bureaucratic inertia.
6. The following events in the aftermath of the order of the Reference
Court need to be briefly mentioned. Counsel who represented the first
respondent before the Reference Court applied for the certified copy of the
nd
Reference Court’s order on 22 April 2009, despite the same being passed
st th
on 31 October 2008. Thereafter, certified copy was received on 30 July
th
2009. On 10 August 2009, the Deputy Legal Advisor (Land and Building)
advised the first respondent to file an appeal before the High Court. The
Principal Secretary (Land and Building) then approved the proposal for filing
th
the appeal on 11 August 2009 (erroneously mentioned as 2010 in the
application for condonation delay before the High Court). The Deputy Legal
Advisor (Land and Building) thereafter sent the certified copy and the
approval of the Principal Secretary to the Deputy Commissioner (East) on
th th
26 August 2009, which was received on 28 August 2009, whereupon the
st
case file reached the Land Acquisition Collector on 31 August 2009. The
case file was next forwarded to the counsel for the first respondent for
th
preparation of the appeal on 17 September 2009, and the same was sent
th
back to the first respondent on 7 October 2009. The file for payment of
the requisite court fee of Rs. 51,36,592/- was put up before the relevant
th
Deputy Commissioner on 12 October 2009. Subsequently, the budget for
th
the same was sanctioned on 15 December 2009. The certified copy of the
order of the Reference Court, in the meanwhile, was misplaced
3
th
necessitating another application for the same which was made on 24
rd
October 2009. Pursuant thereto, certified copy was received on 3
th
November 2009; thereafter the Accounts Department, on 12 January
2010, sent the case file to the Finance Department for the requisite funds.
th
The Finance Department’s letter dated 15 March 2010 approving the funds
th
was received by the Accounts Department on 25 March 2010. The cheque
towards court fees was received sometime in April 2010, after which the
th
same was deposited with the Treasury on 7 May 2010. The Treasury
th
having deposited the court fees on 11 May 2010, finally the appeal came
nd
to be presented on 2 June 2010.
APPELLANT’S CONTENTIONS
7. Mr. Chinmoy Pradip Sharma, learned senior counsel, contended that
the High Court plainly erred in condoning the delay without sufficient cause
being shown therefor. He pointed out that the reasons cited were not
reasonable by any measure, and that the same were habitual unacceptable
explanations meted out in such land acquisition matters to seek
condonation of delay. Adverting to the order granting the prayer for
condonation of delay, it was next submitted that the High Court, and this
Court, on numerous occasions had refused to condone delays of lesser
periods. An attempt was made to impress upon us that it was not even the
case of the first respondent that the explanation proffered by it in the
present matter was more cogent than the ones in the other cases before
several fora which were not accepted. He urged that the High Court caused
4
a failure of justice in not appreciating that inter-departmental
correspondence, bereft of an attempt to explain the delay, did not amount
to showing sufficient cause warranting condonation of the same. The
approach of the High Court was criticised as mechanical and perverse.
8. Mr. Sharma submitted that the application for condonation of delay
before the High Court simply provided a narration of the ‘chain of matters’
post the order of the Reference Court. In the present case, not only was
there a delay of almost 6 months in applying for a certified copy of the
order of the Reference Court, but also a delay of 10 months thence in filing
the appeal after receipt of approval from the Principal Secretary (Land and
th
Building) on 11 August 2009. Such an explanation, Mr. Sharma urged,
ought not to be construed as a satisfactorily explained delay as per
1
Balwant Singh (Dead) v. Jagdish Singh & Ors . .
9. Relying on several other decisions of this Court, more particularly the
2
decision in University of Delhi v. Union of India & Ors , Mr. Sharma
prayed that the appeal be allowed by setting aside the impugned order and
dismissing the appeal of the first respondent before the High Court as time
barred.
RESPONDENTS’ CONTENTIONS
10. Per contra , Mr. Sanjiv Sen, learned senior counsel, urged this Court
not to disturb the findings in the impugned order since the High Court had,
1
(2010) 8 SCC 685.
2
(2020) 13 SCC 745.
5
in judicious exercise of discretion, condoned the delay after satisfying itself
as to the sufficiency of the reasons for the delay in presentation of the
appeal.
11. Mr. Sen was heard informing us of the negligent conduct of counsel for
the first respondent before the Reference Court costing him his
empanelment. The delay in applying for the certified copy of the order of
the Reference Court, according to him, was mainly due to unprofessional
conduct of the concerned counsel and so implored Mr. Sen that such
conduct should not have any bearing in the mind of the Court to nip a
meritorious claim of the first respondent in the bud, particularly when
stakes are high and the public exchequer is likely to be unnecessarily
drained if the impugned order were interdicted.
12. Insofar as the subsequent delay is concerned, Mr. Sen sought to
remind us of the impersonal machinery and bureaucratic methodology of
government departments contributing to such delays. He submitted that it
is unfortunate that such delays often act as impediments in the way of the
State’s collective cause for the community, where the ultimate prey
happens to be public interest.
13. Mr. Sen put forth the contention that the High Court, in due exercise
of its discretion, had chosen the pragmatic path while noting that the
negligence in pursuing the appeal did not amount to callousness; it was in
this light that the High Court had condoned the delay after imposing heavy
costs on the first respondent.
6
14. In the light of the foregoing submissions, Mr. Sen prayed that the High
Court ought to be given the opportunity to decide LA. App. No. 655/2010
on its own merits where the appellant would have the opportunity to
persuade the High Court to dismiss the appeal, if at all. He, thus, prayed
that the present appeal be dismissed.
THE PRECEDENTS
15. Learned senior counsel for both the parties invited our attention to
various decisions of this Court, which we propose to consider hereafter.
16. In Collector, Land Acquisition, Anantnag & Anr. v. Mst. Katiji &
3
Ors. the relevant high court did not condone the delay of 4 (four) days in
presentation of an appeal by the Collector in a land acquisition matter for
which the order rejecting the application under section 5 of the Limitation
Act was carried in appeal. This Court opined that legislature had conferred
power under section 5 in order to enable the courts to do substantial justice
to the parties by disposing of matters on “merits”. It was further held that
the expression “sufficient cause” employed by the legislature is adequately
elastic to enable the courts to apply the law in a meaningful manner which
sub-serves the ends of justice — that being the life-purpose for the
existence of the institution of courts. Despite the liberal approach being
adopted in such matters, which was termed justifiable, this Court lamented
that the message had not percolated down to all the other courts in the
hierarchy and, accordingly, emphasis was laid on the Courts adopting a
3
(1987) 2 SCC 107.
7
liberal and justice-oriented approach. The following passage from the
decision is reflective of this Court’s realization that:
“3. […] And such a liberal approach is adopted on principle as
it is realized that:
*
4. When substantial justice and technical considerations are
pitted against each other, cause of substantial justice deserves
to be preferred for the other side cannot claim to have vested
right in injustice being done because of a non-deliberate delay.
*
6. It must be grasped that judiciary is respected not on account
of its power to legalise injustice on technical grounds but
because it is capable of removing injustice and is expected to
do so.”
(bold in original)
4
17. State of Nagaland v. Lipok AO & Ors. arose out of an appeal where
this Court condoned the State’s delay of 57 days in applying for grant of
leave to appeal before the high court against acquittal of certain accused
persons. This Court observed that in cases where substantial justice and a
technical approach were pitted against each other, a pragmatic approach
should be taken with the former being preferred. Further, this Court noted
that what counted was indeed the sufficiency of the cause of delay, and not
the length, where the shortness of delay would be considered when using
extraordinary discretion to condone the same. This Court also went on to
record that courts should attempt to decide a case on its merits, unless the
same is hopelessly without merit. It was also observed therein that it would
4
(2005) 3 SCC 752.
8
be improper to put the State on the same footing as an individual since it
was an impersonal machinery operating through its officers.
18. In Balwant Singh (supra) , this Court refused to condone the delay of
778 days in bringing on record the legal heirs of the petitioner therein
through an application filed under Order XXII Rule 9 of the Code of Civil
Procedure, 1908. It was observed that though sufficient cause should be
construed in a liberal manner, the same could not be equated with doing
injustice to the other party. For sufficient cause to receive liberal treatment,
the same must fall within reasonable time and through proper conduct of
the concerned party. The Court emphasised that for such an application for
condonation to be seen in a positive light, the same should be bona fide ,
based on true and plausible explanations, and should reflect the normal
conduct of a common prudent person. Further, the explained delay should
be clearly understood in contradistinction to inordinate unexplained delay
to warrant a condonation.
19. Lanka Venkateswarlu (Dead) v. State of Andhra Pradesh &
5
Ors . happened to be a case where this Court set aside the impugned
judgment condoning both a delay of 883 days in filing the petition to set
aside the dismissal order by the relevant high court, along with a delay of
3703 days caused by the respondents in bringing on record the legal
representative of the appellant. This Court observed that whilst the high
court admonished the concerned government pleaders for their negligence
5
(2011) 4 SCC 363.
9
in prosecuting the appeal before it and not providing a sufficient cause for
delay, it nonetheless proceeded to condone the delay despite holding the
same to be unjustifiable.
20. In Postmaster General & Ors. v. Living Media India Limited &
6
Anr . , this Court noted that in cases when there was no gross negligence,
deliberate inaction, or lack of bona fides , a liberal concession ought to be
adopted to render substantial justice but on the facts before the Court, the
appellant could not take advantage of the earlier decisions of this Court.
Further, merely because the State was involved, no different metric for
condonation of delay could be applied to it. Importantly, it noted that the
appellant department had offered no proper and cogent explanation before
this Court for condonation of a huge delay of 427 days apart from simply
mentioning various dates. The claim on account of impersonal machinery
and inherited bureaucratic methodology of making file notes, it was held,
not acceptable in view of the modern technologies being used and available.
Also, holding that the law of limitation undoubtedly binds everybody,
including the Government, this Court went on to reject the prayer for
condonation.
21. This Court in Esha Bhattacharjee v. Managing Committee of
7
Raghunathpur Nafar Academy & Ors. , whilst referring to various
precedents rejected the pleas of lack of knowledge and miscarriage of
justice raised by the respondent/managing committee in challenging an
6
(2012) 3 SCC 563.
7
(2013) 12 SCC 649.
10
interim order of a Single Judge of the high court. It then proceeded to set
aside the impugned judgment condoning a delay of 2449 days in
challenging the said interim order based on lack of bona fides . Paragraph
21 of the decision contains the principles culled out by this Court from the
several precedents that it had considered in the process.
22. A Bench of three Hon’ble Judges of this Court in State of Manipur &
8
Ors. v. Koting Lamkang was faced with a delay of 312 days by the State
in preferring its first appeal before the high court. This Court, on grounds
of public interest, the impersonal nature of governments, and the
ramifications of individual errors on State interest, condoned the delay in
filing the first appeal on payment of costs of Rs. 50,000/-.
23. In Delhi University (supra) , another Bench of three Hon’ble Judges
of this Court declined to condone the delay of 916 days by the appellant in
challenging an order of a Single Judge of the high court. This Court, whilst
distinguishing Mst. Katiji (supra) on facts, observed that the consideration
to condone could only be made on presentation of a reasonable
explanation, and the same could not be done simply because the appellant
therein was a public body. It then went on to note the conduct of the
appellant in demonstrating delay and laches not only in filing the appeal,
but also the original writ petition before the high court at the first instance.
While refusing to condone the appellant’s delay, it was specifically noted
that condonation of delay at that stage would be prejudicial to public
8
(2019) 10 SCC 408.
11
interest as one of the respondents therein (Delhi Metro Rail Corporation)
had received large amounts of money years ago to carry out development
on the subject land in question.
24. We may profitably refer hereunder to some other decisions of this
Court for the purpose of the present adjudication.
9
25. G. Ramegowda v. Spl. Land Acquisition Officer , while
summarising the position of law on ‘sufficient cause’, had the occasion to
observe that the contours of the area of discretion of the courts in the
matter of condonation of delays in filing appeals have been set out in a
number of pronouncements of this Court. It was observed to be true that
there is no general principle saving the party from all mistakes of its
counsel. Noting that there is no reason why the opposite side should be
exposed to a time-barred appeal if there was negligence, deliberate or
gross inaction or lack of bona fides on the part of the party or its counsel,
it was further observed that each case will have to be considered on the
particularities of its own special facts. However, this Court reiterated that
the expression ‘sufficient cause’ in section 5 must receive a liberal
construction so as to advance substantial justice and generally delays in
preferring appeals are required to be condoned in the interest of justice
where no gross negligence or deliberate inaction or lack of bona fides is
imputable to the party seeking condonation of the delay. This was followed
by these words:
9
(1988) 2 SCC 142.
12
“15. In litigations to which Government is a party there is yet another
aspect which, perhaps, cannot be ignored. If appeals brought by
Government are lost for such defaults, no person is individually
affected; but what, in the ultimate analysis, suffers is public interest.
The decisions of Government are collective and institutional decisions
and do not share the characteristics of decisions of private individuals.
*
17. Therefore, in assessing what, in a particular case, constitutes
‘sufficient cause’ for purposes of Section 5, it might, perhaps, be
somewhat unrealistic to exclude from the considerations that go into
the judicial verdict, these factors which are peculiar to and
characteristic of the functioning of the government. Governmental
decisions are proverbially slow encumbered, as they are, by a
considerable degree of procedural red tape in the process of their
making. A certain amount of latitude is, therefore, not impermissible.
It is rightly said that those who bear responsibility of Government must
have ‘a little play at the joints’. Due recognition of these limitations on
governmental functioning — of course, within reasonable limits — is
necessary if the judicial approach is not to be rendered unrealistic. It
would, perhaps, be unfair and unrealistic to put government and
private parties on the same footing in all respects in such matters.
Implicit in the very nature of governmental functioning is procedural
delay incidental to the decision-making process.” […]
26. Mst. Katiji (supra) was also noticed by a Bench of three Hon’ble
10
Judges of this Court in State of Haryana v. Chandra Mani where we
find the following discussion:
“11. * When the State is an applicant, praying for condonation of
delay, it is common knowledge that on account of impersonal
machinery and the inherited bureaucratic methodology imbued with
the note-making, file-pushing, and passing-on-the-buck ethos, delay
on the part of the State is less difficult to understand though more
difficult to approve, but the State represents collective cause of the
community. It is axiomatic that decisions are taken by
officers/agencies proverbially at slow pace and encumbered process of
pushing the files from table to table and keeping it on table for
considerable time causing delay — intentional or otherwise — is a
routine. Considerable delay of procedural red-tape in the process of
their making decision is a common feature. Therefore, certain amount
of latitude is not impermissible. If the appeals brought by the State
10
(1996) 3 SCC 132.
13
are lost for such default no person is individually affected but what in
the ultimate analysis suffers, is public interest. The expression
‘sufficient cause’ should, therefore, be considered with pragmatism in
justice-oriented approach rather than the technical detection of
sufficient cause for explaining every day’s delay. The factors which are
peculiar to and characteristic of the functioning of the governmental
conditions would be cognizant to and requires adoption of pragmatic
approach in justice-oriented process.” *
27. This Court, in Special Tehsildar, Land Acquisition v. K.V.
11
Ayisumma , had the occasion to observe that it would not be necessary
for the State to provide a day-to-day explanation of delay while seeking
condonation of the same. The relevant observations therein read as follows:
“It is now settled law that when the delay was occasioned at the behest
of the Government, it would be very difficult to explain the day-to-day
delay. The transaction of the business of the Government was being
done leisurely by officers who had no or evince no personal interest at
different levels. No one takes personal responsibility in processing the
matters expeditiously. As a fact at several stages, they take their own
time to reach a decision. Even in spite of pointing at the delay, they do
not take expeditious action for ultimate decision in filing the appeal.
This case is one of such instances. It is true that Section 5 of the
Limitation Act envisages explanation of the delay to the satisfaction of
the court and in matters of Limitation Act made no distinction between
the State and the citizen. Nonetheless adoption of strict standard of
proof leads to grave miscarriage of public justice. It would result in
public mischief by skilful management of delay in the process of filing
the appeal. The approach of the Court should be pragmatic but not
pedantic. Under those circumstances, the Subordinate Judge has
rightly adopted correct approach and had condoned the delay without
insisting upon explaining every day's delay in filing the review
application in the light of the law laid down by this Court. The High
Court was not right in setting aside the order. Delay was rightly
condoned.”
11
(1996) 10 SCC 634.
14
ANALYSIS
28. We have heard Mr. Sharma and Mr. Sen, appearing on behalf of the
appellants and the respondents respectively, and perused the order under
challenge.
29. Considering the aforementioned decisions, there cannot be any quarrel
that this Court has stepped in to ensure that substantive rights of private
parties and the State are not defeated at the threshold simply due to
technical considerations of delay. However, these decisions
notwithstanding, we reiterate that condonation of delay being a
discretionary power available to courts, exercise of discretion must
necessarily depend upon the sufficiency of the cause shown and the degree
of acceptability of the explanation, the length of delay being immaterial.
Sometimes, due to want of sufficient cause being shown or an acceptable
explanation being proffered, delay of the shortest range may not be
condoned whereas, in certain other cases, delay of long periods can be
condoned if the explanation is satisfactory and acceptable. Of course, the
courts must distinguish between an ‘explanation’ and an ‘excuse’. An
‘explanation’ is designed to give someone all of the facts and lay out the
cause for something. It helps clarify the circumstances of a particular event
and allows the person to point out that something that has happened is not
his fault, if it is really not his fault. Care must however be taken to
distinguish an ‘explanation’ from an ‘excuse’. Although people tend to see
‘explanation’ and ‘excuse’ as the same thing and struggle to find out the
15
difference between the two, there is a distinction which, though fine, is real.
An ‘excuse’ is often offered by a person to deny responsibility and
consequences when under attack. It is sort of a defensive action. Calling
something as just an ‘excuse’ would imply that the explanation proffered is
believed not to be true. Thus said, there is no formula that caters to all
situations and, therefore, each case for condonation of delay based on
existence or absence of sufficient cause has to be decided on its own facts.
At this stage, we cannot but lament that it is only excuses, and not
explanations, that are more often accepted for condonation of long delays
to safeguard public interest from those hidden forces whose sole agenda is
to ensure that a meritorious claim does not reach the higher courts for
adjudication.
30. Be that as it may, it is important to bear in mind that we are not
hearing an application for condonation of delay but sitting in appeal over a
discretionary order of the High Court granting the prayer for condonation
of delay. In the case of the former, whether to condone or not would be the
only question whereas in the latter, whether there has been proper exercise
of discretion in favour of grant of the prayer for condonation would be the
question. Law is fairly well-settled that “a court of appeal should not
ordinarily interfere with the discretion exercised by the courts below”. If
any authority is required, we can profitably refer to the decision in
12
Manjunath Anandappa v. Tammanasa , which in turn relied on the
12
(2003) 10 SCC 390.
16
decision in Gujarat Steel Tubes Ltd. v. Gujarat Steel Tubes Mazdoor
13
Sabha where it has been held that “an appellate power interferes not
when the order appealed is not right but only when it is clearly wrong”.
st
31. The order under challenge in this appeal is dated 21 December 2011.
It was rendered at a point of time when the decisions in Mst. Katiji (supra) ,
Ramegowda (supra) , Chandra Mani (supra), K.V. Ayisumma (supra)
and Lipok AO (supra) were holding the field. It is not that the said decisions
do not hold the field now, having been overruled by any subsequent
decision. Although there have been some decisions in the recent past
14
[ State of M.P. v. Bherulal is one such decision apart from University
of Delhi (supra) ] which have not accepted governmental lethargy,
tardiness and indolence in presenting appeals within time as sufficient
cause for condonation of delay, yet, the exercise of discretion by the High
Court has to be tested on the anvil of the liberal and justice oriented
approach expounded in the aforesaid decisions which have been referred
to above. We find that the High Court in the present case assigned the
following reasons in support of its order:
a. The law of limitation was founded on public policy, and that some
lapse on the part of a litigant, by itself, would not be sufficient to
deny condonation of delay as the same could cause miscarriage
of justice.
13
(1980) 2 SCC 593.
14
(2020) 10 SCC 654.
17
b. The expression sufficient cause is elastic enough for courts to do
substantial justice. Further, when substantial justice and technical
considerations are pitted against one another, the former would
prevail.
c. It is upon the courts to consider the sufficiency of cause shown
for the delay, and the length of delay is not always decisive while
exercising discretion in such matters if the delay is properly
explained. Further, the merits of a claim were also to be
considered when deciding such applications for condonation of
delay.
d. Further, a distinction should be drawn between inordinate
unexplained delay and explained delay, where in the present case,
the first respondent had sufficiently explained the delay on
account of negligence on part of the government functionaries and
the government counsel on record before the Reference Court.
e. The officer responsible for the negligence would be liable to suffer
and not public interest through the State. The High Court felt
inclined to take a pragmatic view since the negligence therein did
not border on callousness.
32. Given these reasons, we do not consider discretion to have been
exercised by the High Court in an arbitrary manner. The order under
challenge had to be a clearly wrong order so as to be liable for interference,
which it is not.
18
33. It is now time to distinguish the two decisions on which Mr. Sharma
heavily relied on.
34. Balwant Singh (supra) arose out of a landlord-tenant dispute. Our
thought process need not be guided by the law laid down on what would
constitute ‘sufficient cause’ in a dispute between private parties to a case
where the Central Government is a party.
35. According to Mr. Sharma, University of Delhi (supra) is a decision by
a larger Bench and, therefore, binding on us. This Court, while deciding
University of Delhi (supra) , was seized of a situation where even if the
delay were to be condoned, it would cause grave prejudice to the
respondent Delhi Metro Rail Corporation at the instance of the casual
approach of the appellant University. This Court, on the argument of non-
availability of the Vice Chancellor for granting approval to file the appeal,
and other reasons put forth in the matter, could not conclude that there
was fulfilment of sufficient cause for condonation of delay; hence, the
refusal to condone the delay. The decision really turns on the facts before
this Court because of the prejudice factor involved.
36. We can also profitably refer to Koting Lamkang (supra) , cited by Mr.
Sen, where the same Bench of three Hon’ble Judges of this Court which
decided University of Delhi (supra) was of the view that the impersonal
nature of the State’s functioning should be given due regard, while ensuring
that individual defaults are not nit-picked at the cost of collective interest.
The relevant paragraphs read as follows:
19
“7. But while concluding as above, it was necessary for the Court to
also be conscious of the bureaucratic delay and the slow pace in
reaching a government decision and the routine way of deciding
whether the State should prefer an appeal against a judgment adverse
to it. Even while observing that the law of limitation would harshly
affect the party, the Court felt that the delay in the appeal filed by the
State, should not be condoned.
8. Regard should be had in similar such circumstances to the
impersonal nature of the Government's functioning where individual
officers may fail to act responsibly. This in turn, would result in
injustice to the institutional interest of the State. If the appeal filed by
the State are lost for individual default, those who are at fault, will not
usually be individually affected.”
(underlining ours, for emphasis)
37. Having bestowed serious consideration to the rival contentions, we feel
that the High Court’s decision to condone the delay on account of the first
respondent’s inability to present the appeal within time, for the reasons
assigned therein, does not suffer from any error warranting interference.
As the aforementioned judgments have shown, such an exercise of
discretion does, at times, call for a liberal and justice-oriented approach by
the Courts, where certain leeway could be provided to the State. The hidden
forces that are at work in preventing an appeal by the State being
presented within the prescribed period of limitation so as not to allow a
higher court to pronounce upon the legality and validity of an order of a
lower court and thereby secure unholy gains, can hardly be ignored.
Impediments in the working of the grand scheme of governmental functions
have to be removed by taking a pragmatic view on balancing of the
competing interests.
20
CONCLUSION
38. For the foregoing reasons and the special circumstances obtaining here
that the impugned order reasonably condones the delay caused in
presenting the appeal by the first respondent before the High Court, the
present appeal is, accordingly, dismissed. Pending applications, if any, also
stand disposed of.
39. Parties shall bear their own costs.
...................................J.
[BELA M. TRIVEDI]
…................................J.
[DIPANKAR DATTA]
NEW DELHI;
TH
9 OCTOBER, 2023.
21