July 11, 2018:
On Tuesday, CJI Dipak Misra while speaking at Justice Krishna Iyer Memorial Lecture, 2018 stated that he saw Justice Krishna Iyer for the first time at an event hosted by the Orissa High Court Bar Association.
Lecture was attended by Justice DY Chandrachud, and Jurists Soli Sorabjee and Fali Nariman, Former Supreme Court Judge Justice KS Panicker Radhakrishnan.
CJI Dipak Misra further added that,“Possibly he is a judge who believed in the human and compassionate feeling of Indian Constitution and that energised him to speak like that”
CJI Misra stated that reliefs granted by Justice Krishna Iyer were not based on whims and fancies but relied on institutional and Constitutional foundation. He never believed in any kind of abstraction and that is why he helped in building jurisprudence that would be beneficial for posterity… Justice Krishna Iyer built the edifice for access to justice”.
Chief Justice of India pointed out that people often wondered Why Justice Krishna Iyer wrote long, verbose judgments. Justice Iyer was laying down the foundation of jurisprudence in those judgments, said Justice Misra. Referring to the Ratlam Municipality case that Justice Krishna Iyer decided.
He concluded by stating that,“When you look back, you have to look at the ideas and concepts (in the judgment). If you fall in love with the idea, you will understand the judgment, no need to refer to a dictionary. Try to understand the man, the judge, the philosophy behind the judgment, you’ll understand it.”
Attorney General KK Venugopal delivered main lecture on “Role of Judiciary in Protecting Human Rights of the Poor and Marginalized”.
Source Agencies
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