ARSHADULLAH KHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition was filed in the year 1995 praying for a writ of certiorari calling for records to quash judgment and orders dtd. 18/1/1995 and 24/2/1995 (Annexure Nos. 14 and 17) passed by Additional Judge Small Cause Court-I in SMR No. 21 of 1984.

(2.) This Court admitted the said writ petition on 27/10/1995 and stayed the operation of the orders dtd. 18/1/1995 and 24/2/1995. The respondents were directed not to disturb the possession of the petitioners from the land in question until further orders.

(3.) The order sheet of the case would show a very disturbing trend. After obtaining the interim order, the case has been dragged by the petitioners for 27 long years before this Court. Every time when the case got listed before the Court, either counsel for the petitioners was not present or adjournment was sought on one pretext or the other. Looking at the adjournments sought by the petitioners, this Court on 2/12/2015, when no-one remained present on behalf of the petitioners even in the revised call, directed the case to be listed in the next cause list peremptorily. On many dates when the case was listed peremptorily, adjournments had been sought by the counsel for the petitioners with numerous excuses. Some of the such adjournments sought by the counsels for the petitioners as mentioned in the order sheet are being given hereunder.