MITTHAN LAL SAMARIYA Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) Before delving into the case in hand, it is deemed appropriate to address the chaotic situation spawned by the Registry of this Court in compiling the cause list for the cases listed before this Bench. Today, a staggering 1,609 cases sprawling across a cumbersome 145-page cause list are fixed for hearing. If one were to take up the entire list, with only 5 hours allocated for court proceedings, each case would barely get a mere 10 seconds of time, during which, not only it has to be heard, but order/ proceedings have to be dictated too.

(2.) Compounding this issue, a perplexing maze has been created vide a common cause list by inexplicably intermingling cases of another Bench, not holding Court today, with the cases of this Bench. The mishmash of 1,609 cases lacks clarity, blurring the distinction between cases from two different Benches, thus making it difficult to identify the cases previously under this Bench's purview. What baffles common sense is how the Registry anticipates this Bench to navigate through this labyrinthine situation, akin to unscrambling a scrambled egg.

(3.) Meanwhile, learned counsels, cognizant of the impracticality of taking up of 1609 cases, anxiously vie to bring their cases to the forefront, by mentioning it. This frenzy has consumed considerable time, merely to earmark cases for prioritized consideration before resuming the actual court work.