Kerala High Court
Kerala Janakshema Samithi vs The State Of Kerala on 13 January, 2020
Author: S.Manikumar
Bench: S.Manikumar, Shaji P.Chaly
IN THE HIGH COURT OF KERALA AT ERNAKULAM
PRESENT
THE HONOURABLE THE CHIEF JUSTICE MR.S.MANIKUMAR
&
THE HONOURABLE MR. JUSTICE SHAJI P.CHALY
MONDAY, THE 13TH DAY OF JANUARY 2020 / 23RD POUSHA, 1941
WP(C).No.7640 OF 2012 (S)
PETITIONER:
KERALA JANAKSHEMA SAMITHI, REG.NO.639/07, 26/2082,
KOMMERI P.O., KOZHIKODE - 673 007
REPRESENTED BY ITS VICE PRESIDENT,
C.VIMAL KUMAR, S/O.SUGATHAN, AGED 55,
CHEROTTU HOUSE, NADAKKAVU P.O., KOZHIKODE - 11.
BY ADV. SRI.E.NARAYANAN
RESPONDENTS:
1 THE STATE OF KERALA
REPRESENTED BY ITS SECRETARY, DEPARTMENT OF URBAN AFFAIRS,
SECRETARIAT, THIRUVANANTHAPURAM - 01.
2 THE TAHSILDAR, KOZHIKODE, CIVIL STATION, KOZHIKODE - 20.
3 THE VILLAGE OFFICER, KASABA VILLAGE OFFICE, NEAR SUB JAIL,
PUTHIYARA P.O., KOZHIKODE - 673 004.
4 THE VILLAGE OFFICER, PANNIYANKARA VILLAGE OFFICE, NEAR
PANNIYANKARA VILLAGE OFFICE, KALLAI P.O., PIN - 673 003.
5 THE VILLAGE OFFICER, NAGARAM VILLAGE OFFICE,
UNDER SECOND FLY OVER BRIDGE, KOZHIKODE - 673 001.
(Additional respondents 6 to 62 are impleaded as additional respondents
vide order dated 11.4.12 in I.A.5396/12 )
6 T.MAMMED KOYA, MANAGING PARTNER, VENGALI SAW MILL,
WEST KALLAYI, KOZHIKODE - 03.
7 K.ABDURAHIMAN, KUNNATHUVEEDU, WEST KALLAYI, KOZHIKODE - 03.
8 MUTTOLI MOITHEENKOYA, NALLALAM SAW MILL,
WEST KALLAYI, KOZHIKODE - 03.
WP(C).No.7640 OF 2012 (S)
: 2 :
9 A.ABDULKALAM, MANAGING PARTNER, M.K.AHAMMEDKUTTY & CO.,
WEST KALLAYI, KOZHIKODE - 03.
10 P.SREEDHARAN, NEWGOPAL SAW MILL, WEST KALLAYI, KOZHIKODE - 03.
11 ABDUL NAZER, S/O.ABOOBAKCER KOYA HAJI,
EAST KALLAYI, KOZHIKODE - 03.
12 N.HUSSAIN, SHAHARIYAR FOOD INDUSTRIES,
EAST KALLAYI, KOZHIKODE - 03.
13 BEEVI, W/O.IMPICHI ALI HAJI, PULICKAL PARAMBU,
PANNIYANKARA, EAST KALLAYI, KOZHIKODE - 03.
14 T.K.MAMMED KOYA, BAMBOO MERCHANT (MULAKACHAVADAM),
EAST KALLAYI, KOZHIKODE - 03.
15 M.ABDUL SALAM, S/O.HYDROS, BISMILLAH WOOD INDUSTRIES,
CUSBA, EAST KALLAYI, KOZHIKODE - 03.
16 SREENIVASAN, ARADHANA WOOD INDUSTRIES,
EAST KALLAYI, CUSBA, KOZHIKODE - 03.
17 K.P.KUNJIBI, MADEENA WOOD INDUSTRIES,
EAST KALLAYI, CUSBA, KOZHIKODE - 03.
18 SIRAJ, ALHIRAJ 57/13 (581), FLOWER MILL, CUSBA,
EAST KALLAYI, KOZHIKODE - 03.
19 MOHANKUMAR, ELECTROPLAST, EAST KALLAYI,
CUSBA, KOZHIKODE - 03.
20 K.C.HASSANKUTTY HAJI, FAROK SAW MILL, CUSBA,
EAST KALLAYI, KOZHIKODE - 03.
21 RAMANUJAM, NEW KERALA SAW MILL, EAST KALLAYI,
CUSBA, KOZHIKODE - 03.
22 ALI MOOPAN, CUSBA, EAST KALLAYI, KOZHIKODE - 03.
23 THE MANAGER, STANDARD FURNITURE COMPANY,
EAST KALLAYI, CUSBA, KOZHIKODE - 03.
24 MAMMED KOYA, S/O.VEERAN KOYA, SAMAD SAW MILL,
EAST KALLAYI, KOZHIKODE -03.
WP(C).No.7640 OF 2012 (S)
: 3 :
25 BHASKARAN, GEETHA WOOD INDUSTRIES,
EAST KALLAYI, CUSBA, KOZHIKODE - 03.
26 SHAILESH & OTHERS, S/O.SREEDHARAN, CUSBA,
EAST KALLAYI, KOZHIKODE - 03.
27 MURINGAKANDI ABDURAHIMAN, EAST KALLAYI, KOZHIKODE - 03.
28 THOPPAYIL KANIYARAMPATH SURENDRAN
AMBILI BHAVAN, K.K.K.MERCHANT, EAST KALLAYI, KOZHIKODE - 03.
BHASKARAN, AMBILI BHAVAN, K.K.K.MERCHANT,
EAST KALLAYI, KOZHIKODE - 03.
29 SATHYANATHAN, AMBILI BHAVAN, K.K.K.MERCHANT,
EAST KALLAYI, KOZHIKODE - 03.
30 SATHI BHASKARAN, AMBILI BHAVAN, K.K.K.MERCHANT,
EAST KALLAYI, KOZHIKODE - 03.
31 RADHIKA, AMBILI BHAVAN, K.K.K.MERCHANT,
EAST KALLAYI, KOZHIKODE - 03.
32 UNNIKRISHNAN, AMBILI BHAVAN, K.K.K.MERCHANT,
EAST KALLAYI, KOZHIKODE - 03.
33 T.K.SARASWATHI, AMBILI BHAVAN, K.K.K.MERCHANT,
EAST KALLAYI, KOZHIKODE - 03.
34 KIRAN KUMAR, AMBILI BHAVAN, K.K.K.MERCHANT,
EAST KALLAYI, KOZHIKODE - 03.
35 CHITHANAND, AMBILI BHAVAN, K.K.K.MERCHANT,
EAST KALLAYI, KOZHIKODE - 03.
36 NIRMALA, AMBILI BHAVAN, K.K.K.MERCHANT,
EAST KALLAYI, KOZHIKODE - 03.
37 M.SUDARSHAN, AYYANKAR AND SONS WOOD INDUSTRIES,
EAST KALLAYI, KOZHIKODE - 03.
38 E.R.JOHNY, TIMBER MERCHANT, EAST KALLAYI,
CUSBA, KOZHIKODE - 03.
39 NAFEESA, W/O.ALI KOYA, K.V.HOUSE,
EAST KALLAYI, KOZHIKODE - 03.
WP(C).No.7640 OF 2012 (S)
: 4 :
40 RAGHAVAN NAIR, PREMRAJ TIMBER, EAST KALLAYI,
KOZHIKODE - 03.
41 AYOOB, S/O.HYDROS, EAST KALLAYI, CUSBA, KOZHIKODE-03.
42 SUNANDA, D/O. BHASKARAN, CHITHRA, D/O.BALAKRISHNAN,
VAYALAKKARA, EAST KALLAYI, KOZHIKODE -03.
43 ABDUL SHAREEF, S/O. MOYIN, THAYYIL HOUSE,
EAST KALLAYI, KOZHIKODE - 03.
44 SURESH BABU, TIMBER MERCHANT, EAST KALLAYI, KOZHIKODE - 03.
45 M.BALAN, WOOD MERCHANT, EAST KALLAYI, CUSBA, KOZHIKODE - 03.
46 THAHIR, KANJIRANDI TRADERS, EAST KALLAYI, KOZHIKODE - 03.
47 T.KRISHNAN, TECHNO ENGINEERING, EAST KALLAYI, KOZHIKODE - 03.
48 PRAMOD JACOB, EAST KALLAYI, KOZHIKODE - 03.
49 MS.THAZHAMKERY TIMBERS, EAST KALLAYI, KOZHIKODE - 03.
50 SHAHEED, S/O.ITHAN KOYA, THOPPILAKAM,
KUTTICHIRA, EAST KALLAYI, KOZHIKODE - 03.
51 CHAMPAYIL ABOOBACKAR, S/O.ALI, SALEEL WOOD INDUSTRIES,
EAST KALLAYI, KOZHIKODE - 03.
52 ADV. MUHAMMED, SHABNAM, FRANCIS ROAD, KOZHIKODE - 03.
53 VELAYUDHAN, TIMBER MERCHANT, VINAYA TIMBER,
EAST KALLAYI, KOZHIKODE - 03.
54 JAYADEVAN, SANDEEP AUTOMOBILES, EAST KALLAYI,
CUSBA, KOZHIKODE - 03.
55 MS.AZAD SAW MILL, EAST KALLAYI, KOZHIKODE - 03.
56 P.P.SAINABI & OTHERS, EAST KALLAYI, KOZHIKODE - 03.
57 NISSAR, BASHEER ALI, ABSATH HOUSE, P.O. KALLAYI, KOZHIKODE - 03.
58 KOIPATHODI AMINA UMMA, OLD KOYAPPATHODI SAW MILLS,
EAST KALLAYI, KOZHIKODE - 03.
59 MS.APPUNNI SONS, EAST KALLAYI, KOZHIKODE - 03.
WP(C).No.7640 OF 2012 (S)
: 5 :
60 THE MANAGING DIRECTOR, MANGALAM DAILY,
DEAD SAW MILL ROAD, EAST KALLAYI, KOZHIKODE - 03.
61 M.ABOOBAKCER, MADAKULAM SAW MILL,
EAST KALLAYI, KOZHIKODE - 03.
62 THE MANAGING DIRECTOR, JANATHA STEEL COMPANY, KALLAYI,
KOZHIKODE-03.
R1, R11-12, R14, R16 BY ADV. SRI.BIJU ABRAHAM
R1, R4, R47 BY ADV. SRI.M.G.ASHOKAN
R1 BY ADV. SRI.R.BINDU SASTHAMANGALAM
R1, R11-12, R14, R16 BY ADV. SRI.B.G.BHASKAR
R1, R15, R42, R44, R53, R61 BY ADV. SRI.K.M.FIROZ
R1, R27 BY ADV. SRI.P.A.HARISH
R1, R58 BY ADV. SRI.C.P.MOHAMMED NIAS
R1 BY ADV. SMT.RESMI NANDANAN
R1, R27, R55 BY ADV. SRI.V.V.SURENDRAN
R1, R10 BY ADV. SRI.M.SASINDRAN
R1, R6 BY ADV. SRI.K.B.SIVARAMAKRISHNAN
R1 BY ADV. SRI.P.N.SREENIVASAN
R1 BY ADV. SMT.M.SHAJNA
R1-5 BY SR. GP. SRI.ARAVIND KUMAR BABU FOR R1 TO R5
R7 BY ADV. SRI.R.BINDU (SASTHAMANGALAM)
THIS WRIT PETITION (CIVIL) HAVING BEEN FINALLY HEARD ON 13.01.2020, THE
COURT ON THE SAME DAY DELIVERED THE FOLLOWING:
WP(C).No.7640 OF 2012 (S)
: 6 :
JUDGMENT
Dated this the 13th day of January 2020 S.MANIKUMAR, C.J.
This public interest litigation is filed in the year 2012 against the inaction on the part of the Government officials in not implementing Ext.P2 order dated 8.10.1999 of the Tahsildar, Kozhikode Taluk and the various provisions of the Kerala Land Conservancy Act in evicting the encroachments on the Kallai River banks.
2. Though notice was ordered in the year 2012, service of notice on all the respondents is not complete till date. Moreover, it is evident from records that Ext.P2 order of the Tahsildar, Kozhikode Taluk is of the year 1999 and the writ petition has been filed in the year 2012, after a decade.
Although, there is no period of limitation provided for filing a writ petition under Article 226 of the Constitution of India, ordinarily, writ petition should be filed within a reasonable time.
3. Reasonable time has been explained by various courts in the following decisions:
(i) In State of M.P., v. Bhailal Bhai reported in AIR 1964 SC 1006, the Hon'ble Supreme Court held that unreasonable delay denies to the petitioner, the discretionary WP(C).No.7640 OF 2012 (S) : 7 :
extraordinary remedy of mandamus, certiorari or other relief.
(ii) In State of M.P., v. Nandlal Jaismal reported in 1986 (4) SCC 566, the Hon'ble Supreme Court, at Paragraph 24, held as follows:
"24. Now, it is well settled that the power of the High Court to issue an appropriate writ under Article 226 of the Constitution is discretionary and the High Court in the exercise of its discretion does not ordinarily assist the tardy and the indolent or the acquiescent and the lethargic. If there is inordinate delay on the part of the petitioner in filing a writ petition and such delay is not satisfactorily explained, the High Court may decline to intervene and grant relief in the exercise of its writ jurisdiction. The evolution of this rule of laches or delay is premised upon a number of factors. The High Court does not ordinarily permit a belated resort to the extraordinary remedy under the writ jurisdiction because it is likely to cause confusion and public inconvenience and bring in its train new injustices. The rights of third parties may intervene and if the writ jurisdiction is exercised on a writ petition filed after unreasonable delay, it may have the effect of inflicting not only hardship and inconvenience but also injustice on third parties. When the writ jurisdiction of the High Court is invoked, unexplained delay coupled with the creation of third party rights in the meanwhile is an important factor which always weighs the High Court in deciding whether or not to exercise such jurisdiction. We do not think it necessary to burden this judgment with reference to various decisions of this Court where it has been emphasised time and again that where there is inordinate and unexplained delay and third party rights are created in the intervening period, the High WP(C).No.7640 OF 2012 (S) : 8 :
Court would decline to interfere, even if the State action complained of is unconstitutional or illegal. ...... Of course, this rule of laches or delay is not a rigid rule which can be cast in a strait jacket formula, for there may be cases where despite delay and creation of third party rights the High Court may still in the exercise of its discretion interfere and grant relief to the petitioner. But, such cases where the demand of justice is so compelling that the High Court would be inclined to interfere in spite of delay or creation of third party rights would by their very nature be few and far between. Ultimately it would be a matter within the discretion of the court; ex hypothesi every discretion must be exercised fairly and justly so as to promote justice and not to defeat it."
(iii) In State of Maharastra v. Digambar reported in AIR 1995 SC 1991, the Hon'ble Supreme Court, considered a case, where compensation for the acquired land was claimed belatedly and at Paragraphs 12, 18 and 21, held as follows:
"12. How a person who alleges against the State of deprivation of his legal right, can get relief of compensation from the State invoking writ jurisdiction of the High Court under article 226 of the Constitution even though, he is guilty of laches or undue delay is difficult to comprehend, when it is well settled by decision of this Court that no person, be he a citizen or otherwise, is entitled to obtain the equitable relief under Article 226 of the Constitution if his conduct is blame-worthy because of laches, undue delay, acquiescence, waiver and the like. Moreover, how a citizen claiming discretionary relief under Article 226 of the Constitution against a State, could be relieved of his obligation to establish his unblameworthy conduct for getting such relief, where the State WP(C).No.7640 OF 2012 (S) : 9 :
against which relief is sought is a welfare State, is also difficult to comprehend. Where the relief sought under Article 226 of the Constitution by a person against the welfare State is founded on its alleged illegal or wrongful executive action, the need to explain laches or undue delay on his part to obtain such relief, should, if anything, be more stringent than in other cases, for the reason that the State due to laches or undue delay on the part of the person seeking relief, may not be able to show that the executive action complained of was legal or correct for want of records pertaining to the action or for the officers who were responsible for such action not being available later on. Further, where granting of relief is claimed against the State on alleged unwarranted executive action, is bound to result in loss to the public exchequer of the State or in damage to other public interest, the High Court before granting such relief is required to satisfy itself that the delay or laches on the part of a citizen or any other person in approaching for relief under Article 226 of the Constitution on the alleged violation of his legal right, was wholly justified in the facts and circumstances, instead of ignoring the same or leniently considering it. Thus, in our view, persons seeking relief against the State under Article 226 of the Constitution, be they citizens or otherwise, cannot get discretionary relief obtainable thereunder unless they fully satisfy the High Court that the facts and circumstances of the case clearly justified the laches or undue delay on their part in approaching the Court for grant of such discretionary relief. Therefore, where a High Court grants relief to a citizen or any other person under Article 226 of the Constitution against any person including the State without considering his blame-worthy conduct, such as laches or undue WP(C).No.7640 OF 2012 (S) : 10 :
delay, acquiescence or waiver, the relief so granted becomes unsustainable even if the relief was granted in respect of alleged deprivation of his legal right by the State.
18.Laches or undue delay, the blame-worthy conduct of a person in approaching a Court of Equity in England for obtaining discretionary relief which disentitled for grant of such relief was explained succinctly by Sir Barnes Peacock, long ago, in Lindsay Petroleum Co. v. Prosper Armstrong (1874) 5 PC 221) thus :
"Now the doctrine of laches in Courts of Equity is not an arbitrary or a technical doctrine. Where it would be practically unjust to give a remedy, either because the party has, by his conduct, done that which might fairly be regarded as equivalent to a waiver of it, or where by his conduct and neglect he has, though perhaps not waiving that remedy, yet put the other party in a situation, in which it would not be reasonable to place him if the remedy were afterwards to be asserted, in either of these cases, lapse of time and delay are most material. But in every case, if an argument against relief, which otherwise would be just, is founded upon mere delay, that delay of course not amounting to a bar by any statute or limitations, the validity of that defence must be tried upon principles substantially equitable. Two circumstances, always important in such cases, are, the length of the delay and the nature of the acts done during the interval, which might affect either party and cause a balance of Justice or injustice in taking the one course or the other, so far as it relates to the remedy."
21.Therefore, where a High Court in exercise of its power vested under Article 226 of the Constitution issues a direction, order or writ for granting relief to a person including a citizen WP(C).No.7640 OF 2012 (S) : 11 :
without considering his disentitlement of such relief due to his blameworthy conduct of undue delay or laches in claiming the same, such a direction, order or writ becomes unsustainable as that not made judiciously and reasonably in exercise of its sound judicial discretion, but as that made arbitrarily."
(iv) In State of Rajasthan v. D.R.Laxmi reported in 1996 (6) SCC 445, the Hon'ble Supreme Court observed that though the order may be void, if the party does not approach the Court within a reasonable time, which is always a question of fact and have the order invalidated or acquiesced or waived, the discretion of the Court has to be exercised in a reasonable manner
(v) In Chairman, U.P.Jal Nigam and another v.
Jaswant Singh reported in AIR 2007 SC 924, the Hon'ble Supreme Court, after considering a catena of decisions, on the aspect of delay, at Paragraph 13, held as follows:
"13........Therefore, whenever it appears that the claimants lost time or while away and did not rise to the occasion in time for filing the writ petitions, then in such cases, the Court should be very slow in granting the relief to the incumbent. Secondly, it has also to be taken into consideration the question of acquiescence or waiver on the part of the incumbent whether other parties are going to be prejudiced if the relief is granted."
(vi) In S.S.Balu v. State of Kerala reported in 2009 (2) SCC 479, at Paragraph 17, the Hon'ble Supreme Court held as follows:
"17. It is also well-settled principle of law that "delay defeats equity". The Government Order was issued on 15-1-2002. The appellants did not file any writ application questioning the legality WP(C).No.7640 OF 2012 (S) : 12 :
and validity thereof. Only after the writ petitions filed by others were allowed and the State of Kerala preferred an appeal thereagainst, they impleaded themselves as party-respondents. It is now a trite law that where the writ petitioner approaches the High Court after a long delay, reliefs prayed for may be denied to them on the ground of delay and laches irrespective of the fact that they are similarly situated to the other candidates who obtain the benefit of the judgment. It is, thus, not possible for us to issue any direction to the State of Kerala or the Commission to appoint the appellants at this stage. In NDMC v. Pan Singh9 this Court held: (SCC p. 283, para 16) "16. There is another aspect of the matter which cannot be lost sight of. The respondents herein filed a writ petition after 17 years. They did not agitate their grievances for a long time. They, as noticed herein, did not claim parity with the 17 workmen at the earliest possible opportunity. They did not implead themselves as parties even in the reference made by the State before the Industrial Tribunal. It is not their case that after 1982, those employees who were employed or who were recruited after the cut-
off date have been granted the said scale of pay. After such a long time, therefore, the writ petitions could not have been entertained even if they are similarly situated. It is trite that the discretionary jurisdiction may not be exercised in favour of those who approach the court after a long time. Delay and laches are relevant factors for exercise of equitable jurisdiction."
(vii) In Virender Chaudhary v. Bharat Petroleum Corporation reported in 2009 (1) SCC 297, the Hon'ble Supreme Court held as follows:
WP(C).No.7640 OF 2012 (S) : 13 :
"The court exercises its jurisdiction only upon satisfying itself that it would be equitable to do so. Delay and/or latches, indisputably, are the relevant factors.
"15. The Superior Courts, times without number, applied the equitable principles for not granting a relief and/or a limited relief in favour of the applicant in a case of this nature. While doing so, the court although not oblivious of the fact that no period of limitation is provided for filing a writ petition but emphasize is laid that it should be filed within a reasonable time. A discretionary jurisdiction under Article 226 of the Constitution of India need not be exercised if the writ petitioner is guilty of delay and latches."
Some of the decisions considered by the Hon'ble Apex Court in Virender Chaudhary's case (cited supra), are reiterated as follows:
"16. In Uttaranchal Forest Development Corporation and Anr. v. Jabar Singh and Ors. [(2007) 2 SCC 112], this Court held:
"It is not in dispute that the effective alternative remedy was not availed of by many of the workmen as detailed in paragraphs supra. The termination order was made in the year 1995 and the writ petitions were admittedly field in the year 2005 after a delay of 10 years. The High Court, in our opinion, was not justified in entertaining the writ petition on the ground that the petition has been filed after a delay of 10 years and that the writ petitions should have been dismissed by the High Court on the ground of latches."
17. In New Delhi Municipal Council v. Pan Singh and Ors. [(2007) 9 SCC 278], this Court held:
WP(C).No.7640 OF 2012 (S) : 14 :
"16. There is another aspect of the matter which cannot be lost sight of. The respondents herein filed a writ petition after 17 years. They did not agitate their grievances for a long time. They, as noticed herein, did not claim parity with the 17 workmen at the earliest possible opportunity. They did not implead themselves as parties even in the reference made by the State before the Industrial Tribunal. It is not their case that after 1982, those employees who were employed or who were recruited after the cut- off date have been granted the said scale of pay. After such a long time, therefore, the writ petitions could not have been entertained even if they are similarly situated. It is trite that the discretionary jurisdiction may not be exercised in favour of those who approach the court after a long time. Delay and laches are relevant factors for exercise of equitable jurisdiction. (See Govt. of W.B. v. Tarun K. Roy [(2004) 1 SCC 347], U.P. Jal Nigam v. Jaswant Singh [(2006) 11 SCC 464] and Karnataka Power Corpn. Ltd., v. K.Thangappan [(2006) 4 SCC 332])
17. Although, there is no period of limitation provided for filing a writ petition under Article 226 of the Constitution of India, ordinarily, writ petition should be filed within a reasonable time. (See Lipton India Ltd. v. Union of India [(1994) 6 SCC 524] and M.R.Gupta v. Union of India [(1995) 5 SCC 628])
(viii) In Chennai Metropolitan Water Supply and Sewerage Board v. T.T.Murali Babu reported in 2014 (4) SCC 108, at Paragraphs 16 and 17, held as follows:
"16. Thus, the doctrine of delay and laches should not be lightly brushed aside. A writ court is required to weigh the explanation offered and the acceptability of the same. The court WP(C).No.7640 OF 2012 (S) : 15 :
should bear in mind that it is exercising an extraordinary and equitable jurisdiction. As a constitutional court it has a duty to protect the rights of the citizens but simultaneously it is to keep itself alive to the primary principle that when an aggrieved person, without adequate reason, approaches the court at his own leisure or pleasure, the Court would be under legal obligation to scrutinize whether the lis at a belated stage should be entertained or not. Be it noted, delay comes in the way of equity. In certain circumstances delay and laches may not be fatal but in most circumstances inordinate delay would only invite disaster for the litigant who knocks at the doors of the Court. Delay reflects inactivity and inaction on the part of a litigant - a litigant who has forgotten the basic norms, namely, "procrastination is the greatest thief of time"
and second, law does not permit one to sleep and rise like a phoenix. Delay does bring in hazard and causes injury to the lis.
17. In the case at hand, though there has been four years' delay in approaching the court, yet the writ court chose not to address the same. It is the duty of the court to scrutinize whether such enormous delay is to be ignored without any justification. That apart, in the present case, such belated approach gains more significance as the respondent-employee being absolutely careless to his duty and nurturing a lackadaisical attitude to the responsibility had remained unauthorisedly absent on the pretext of some kind of ill health. We repeat at the cost of repetition that remaining innocuously oblivious to such delay does not foster the cause of justice. On the contrary, it brings in injustice, for it is likely to affect others. Such delay may have impact on others' ripened rights and may unnecessarily drag others into litigation which in WP(C).No.7640 OF 2012 (S) : 16 :
acceptable realm of probability, may have been treated to have attained finality. A court is not expected to give indulgence to such indolent persons - who compete with 'Kumbhakarna' or for that matter 'Rip Van Winkle'. In our considered opinion, such delay does not deserve any indulgence and on the said ground alone the writ court should have thrown the petition overboard at the very threshold."
In the light of the above, we are not inclined to delve into the merits of the writ petition. Accordingly, this writ petition is dismissed with liberty to the petitioner to move afresh, if still aggrieved.
sd/-
S.MANIKUMAR CHIEF JUSTICE sd/-
SHAJI P. CHALY JUDGE jes