OM PRAKASH & OTHERS Vs. LAC & OTHERS

JUDGEMENT

(1.) Cmp(M) No.824 of 2018

(2.) Hon'Ble Apex Court in Dhiraj Singh (Dead) through Legal Representatives and Others vs. State of Haryana and Others, 2014 14 SCC 127, while dealing with the land acquisition matters, has categorically held that approach of the Court, while condoning the delay in filing the appeal, should be pragmatic and not pedantic. Court has further held that the substantive rights of the appellants should not be allowed to be defeated on technical grounds by taking hyper technical view of self-imposed limitation. The Honourable Apex Court has held as under:-

(3.) In the aforesaid judgment Honourable Apex Court has reiterated that when substantial justice and technical considerations are pitted against each other, cause of substantial justice deserves to be preferred for the other side cannot claim to have vested right in injustice being done because of a non-deliberate delay.