UNION OF INDIA Vs. G SAREEN

JUDGEMENT

(1.) The justice delivery system in this country is criticized because of cases like the present one where due to the apathy of the State, followed by its negative enthusiasm, a litigant has to wait for decades in search of justice. The respondent's father was allotted a plot of land in 1955 and although more than half a century has passed, the respondent (who is himself now 75 years old) has not been able to get possession of that plot. Initially, the State (appellants) showed complete disdain in taking any action to hand over possession of the plot and when possession became a reality for the respondent, the appellants raised frivolous objections to deny possession to him.

(2.) This appeal under Clause X of the Letters Patent is directed against the judgment and order dated 6th June, 2005 passed by a learned Single Judge of this Court in WP (C) No. 2578 of 2003.

(3.) The father of the respondent was allotted a plot bearing No. A-32, Kirti Nagar on 24th April, 1955 by the Rehabilitation Housing Corporation Ltd., the predecessor in interest of the appellants. It appears that this plot was subsequently allotted to a school with a result that in lieu thereof, he was allotted a different plot bearing No. E/51-52, Kirti Nagar, New Delhi.