SHIV CHARAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Petitioner Shiv Charan has approached this Court in February, 2002, after he was dispossessed somewhere in 1982-83, for claiming the following reliefs:

(2.) There is dispute with regard to the date when possession was taken. Whether it was taken in 1982-83, or in 1992-93. Suffice it to say that legal notice Annexure P-5, dated 21.7.1994 (at page 25 of paperbook) of the petitioner's Counsel itself makes it very clear that possession was taken much before the Award No. 9/ 94/1995 and, therefore, it is very clear that the petitioner has approached this Court after a long delay.

(3.) On this ground alone, we would not have entertained the petition and would have rejected it on the ground of delay and laches. However, in the instant case, we have entertained the petition to see that complete justice is done to the parties while exercising power under Article 226 of the Constitution of India.