DAN SINGH BAWA Vs. NDMC

JUDGEMENT

(1.) A stitch in time saves nine. Present case is a classic illustration of the proverb aforenoted. A timely intervention would have saved much judicial time as also the energies of the parties who could have put to better use their time, money and energy in a more useful activity. As the facts would unfold, a simple issue has snow-balled into a complex issue. Petition filed in the year 1974 has remained pending for 31 years. Not that it did not receive the attention of the court, but unfortunately a casual attention. Short cuts were attempted. Little was it realized that a short cut need not always be the best cut.

(2.) Prayer made in the writ petition is as under:-

(3.) The four impugned letters dated 28.8.1973, 19.12.1973, 22.12.1973 and 23.1.1974 read as under:- (i) Letter dated 28.8.1973 <FRM>JUDGEMENT_110_ILRDLH14_2005Html1.htm</FRM>