SHAILENDRA KUMAR SRIVASTAVA Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Leave granted.

(2.) The judicial system of our country often finds itself grappling with the pervasive issues of prolonged delay and suspected political influence within the legal proceedings. The present case highlights the alarming trend where cases, particularly those involving influential figures, face significant delays, obstructing the administration of justice. The undue influence wielded by powerful individuals further exacerbates the situation, raising concerns about fairness and impartiality. This underscores the urgent need to address systemic flaws and ensure timely resolution of legal disputes.

(3.) Under normal circumstances, we could have disposed of this appeal with a request to the High Court to decide the pending revision petitions expeditiously. However, considering the grave and sensitive nature of the issue, notices were issued not only to the respondentState but also to respondent no. 2 who is the beneficiary of the withdrawal order.