IN RE: HIGH COURT ON HIS OWN MOTION ( IN THE MATTER OF PENDING JUDGMENTS AND ORDERS PASSED BY AD-HOC SR. CIVIL JUDGE & J.M.F.C., "A" COURT, QUEPEM) Vs. IN RE: HIGH COURT ON HIS OWN MOTION ( IN THE MATTER OF PENDING JUDGMENTS AND ORDERS PASSED BY AD-HOC SR. CIVIL JUDGE & J.M.F.C., "A" COURT, QUEPEM)

JUDGEMENT

(1.) Based on a report submitted by the learned Principal District and Sessions Judge, South Goa Margao, dtd. 01/10/2022, we directed the Registry to register the present Sou Motu Writ Petition as, in our judgement, the reported circumstances and the failure to make amends even after Administrative persuasion, raises issues affecting the administration of justice. The report dtd. 01/10/2022 speaks about several instances in which the learned J.M.F.C. pronounced judgements and orders in the open Court but did not follow this with the actual writing and signing. Despite administrative requests and, in some cases, judicial directives, the process mandated by the law was never completed. As a consequence, the fate of the litigating parties is in a state of limbo. Such parties declared successful are deprived of the fruits of their so-called success. Their counterparts were deprived of their right to seek further redressal. This unfortunate situation called for urgent action. Hence these suo moto proceedings invoking inter alia our position as a Court of record and supervisory jurisdiction.

(2.) On 19/10/2022, we made the following order:

(3.) We requested the learned Advocate General Shri Devidas Pangam with Ms Maria Correia, learned Additional Government Advocate, to appear and assist the Court. We thank them for the assistance rendered.