NALLASURA RAVI REDDY Vs. REVENUE DIVISIONAL OFFICER

JUDGEMENT

(1.) While dealing the Writ Petitions for final hearing, the following difficulties are realised both by the Members of the Bar as well as by this Court:

(2.) Considering the plights of the litigants and the difficulties being faced by the members of the Bar, this Court is of an opinion that the procedures to be followed and to be regulated, which is imminent on account of the large number of pendency of Writ Petitions before this Honourable High Court. On account of not filing the Counter Statements and not listing of Vacate Stay Petitions within the time stipulated, the cases are not listed and there is a scope for collusion by the Registry officials with the litigants in respect of listing of the matters in a routine manner, which may result in corrupt practices.

(3.) In order to provide an opportunity to the Registry of High Court of Madras, the Registrar General, High Court of Madras was impleaded as a party Respondent in the Writ Petition, enabling the Registrar to submit the present practices.