Manipur High Court
State Of Manipur; & Anr vs Md. Abdul Helim Khan on 3 February, 2023
KABOR Digitally signed
AMBAM byKABORAMBAM Item No. 54
SANDEE SANDEEP SINGH
P SINGH
Date: 2023.02.03
16:23:09 +05'30' IN THE HIGH COURT OF MANIPUR
AT IMPHAL
MC (W.A.) No. 192 of 2022
State of Manipur; & Anr.
Applicants
Vs.
Md. Abdul Helim Khan
Respondent
BEFORE
HON'BLE THE CHIEF JUSTICE MR. SANJAY KUMAR
HON'BLE MR. JUSTICE AHANTHEM BIMOL SINGH
03.02.2023
Sanjay Kumar (C.J.):
By way of this miscellaneous case, the State of Manipur and the Director
of Higher and Technical Education, Government of Manipur, seek condonation of
the delay of 191 days in preferring an appeal against the judgment and order dated
10.05.2022 passed in W.P. (C) No. 524 of 2021.
Heard Mr. M. Devananda, learned Additional Advocate General, Manipur,
appearing for the applicants; and Mr. M. Hemchandra, learned senior counsel,
appearing for the respondent, viz., the writ petitioner.
The petition sets out the steps taken by the authorities from 10.05.2022,
the date of the judgment, till the filing of the appeal on 17.11.2022. Para 3.3(i) to
Para 3.3(viii) details the steps taken during this period. However, as rightly pointed
out by Mr. M. Hemchandra, learned senior counsel, a decision was taken on
29.07.2022 itself to file the appeal but it was filed only on 17.11.2022. It appears
that the delay in this regard was attributable to the learned Government Advocate
in preparing and filing the appeal.
Mr. M. Devananda, learned Additional Advocate General, Manipur, would
rely on the judgment of the Supreme Court in N. Balakrishnan Vs. M.
MC (W.A.) No. 192 of 2022 Page 1
Krishnamurthy {(1998) 7 SCC 123}, wherein the Supreme Court held that in
the absence of malafides or deliberate delay, the Court should normally condone
the delay.
Per contra, Mr. M. Hemchandra, learned senior counsel, would rely on
the judgments of the Supreme Court in Office of the Chief Post Master General
and others Vs. Living Media India Ltd. and another (AIR 2012 SC 1506)
and Maniben Devraj Shah Vs. Municipal Corporation of Brihan Mumbai
(2012 SC 1629).
In the earlier judgment, the Supreme Court observed that in the absence
of plausible and acceptable explanation, the question would arise as to why the
delay should be condoned mechanically merely because the Government or a wing
of the Government is a party. The Supreme Court further observed that in
condoning the delay, if the Court finds there is no gross negligence or deliberate
inaction or lack of bonafides, a liberal concession would be adopted to advance
substantial justice but the law of limitation would undoubtedly bind everybody,
including the Government.
In the latter judgment, the Supreme Court observed that even though a
liberal and justice-oriented is required to be adopted while exercising power under
Section 5 of the Limitation Act, 1963, the Court cannot be oblivious of the fact that
the successful litigant would acquire certain rights. It was further observed that, if
there is no negligence on the part of the applicant and the cause shown for the
delay does not lack bonafides, then such delay may be condoned.
Applying the aforestated principles, we are of the opinion that the delay
on the part of the Government Advocate should not be a reason for the applicants
to suffer. All the more so, when the delay, in itself, is not substantial if the delay
on the part of the Government Advocate is deducted.
MC (W.A.) No. 192 of 2022 Page 2
MC (W.A.) No. 192 of 2022 is accordingly ordered, condoning the delay
of 191 days in the presentation of the appeal.
Registry is directed to number the appeal, if it is otherwise found to be
in order, and list the same for admission on 17.02.2023 along with Caveat No. 243
of 2022.
Registry is also directed to print the name of Mr. M. Devananda, learned
Additional Advocate General, Manipur, in the cause list on the said day.
JUDGE CHIEF JUSTICE
Sandeep
MC (W.A.) No. 192 of 2022 Page 3
