SANTIMAY DEY Vs. SURAIYA PROPERTIES PRIVATE LIMITED

JUDGEMENT

(1.) On August 16, 1958 the State of West Bengal requisitioned Block 'N' in a three storied building situated at No. 153/3, Upper Circular Road, Calcutta. The Block was allotted to the appellants' brother but on his transfer from Calcutta, it was allotted to the appellant on April 1, 1965. Respondent 1, Suraiya Properties Private Ltd., who are the owners of the building, thereupon filed a suit to challenge the requisition and allotment. That suit having been dismissed in May 1965, they filed a writ petition to challenge the validity of the requisition. By a judgment dated July 17, 1973 a learned single Judge of the Calcutta High Court upheld the order of requisition but quashed the order of allotment in favour of the appellant. On the very next day, that is, on July 18, 1973, the appellant applied for a certified copy of the judgment. He obtained the certified copy on May 31, 1957 and filed Letters Patent Appeal 164 (184 ) of 1975 against the judgment of the single Judge on June 10, 1975.

(2.) When the appeal came up for hearing, an objection was raised on behalf of respondent 1 that the appeal was barred by limitation since the appellant was not, for the purpose of reckoning the period of limitation, entitled to the exclusion of the entire period between July 18, 1973 and May 31, 1975. That contention was upheld and the appeal was dismissed on the ground that it was barred by limitation. Being, aggrieved by the judgment of the Division Bench dated November 27, 1975 the appellant has filed this appeal by special leave.

(3.) The Calcutta High Court has held in the Letters Patent Appeal that in the matter of obtaining certified copies of orders on the original side of the High Court, a certain procedure is established over the years and that the appellant had failed to follow that procedure. The procedure referred to by the learned Judges has been noticed in an unreported judgment given by Chakravarti, C. J. in Prative Bali Mitra v. Gour Lal Mitra (A. F. O. O. No. 160 of 1957) (Cal). The learned Chief Justice has observed therein that a practice had grown up on the original side of the Calcutta High Court, which was a practice of a very long standing, that immediately after a decree or order is filed with the filing department, the party which has put in a requisition for a certified copy has to inform the copying department of the fact of filing the decree or order and it is only thereafter that the copying department proceeds to prepare the certified copy. Since in the instant case the appellant did not follow this practice, it was held that he was not entitled to the exclusion of the entire period from the date on which he applied for the certified copy of the judgment and the date on which the certified copy was ready for delivery.