The Supreme Court, while reviewing compliance with its earlier directions issued in Periyammal (Dead) through LRs & Ors. vs. V. Rajamani & Anr., expressed deep concern over the alarming pendency of execution petitions across the country. The Court had previously directed all High Courts to collect data from their respective district judiciaries and ensure disposal of execution cases within six months, warning that presiding officers would otherwise be held answerable on the administrative side.
Despite these directives, the consolidated data submitted reveals a staggering 8,82,578 execution petitions pending nationwide, while only 3,38,685 have been disposed of in the past six months. The Court noted that the situation remains unsatisfactory and termed the figures “highly disappointing.”
Notably, the High Court of Karnataka failed to furnish any data. The Apex Court directed the Registry to issue a reminder and granted two weeks to the Registrar General of the Karnataka High Court to provide an explanation for non-compliance.
Reiterating that justice delayed in execution amounts to justice denied, the Bench stressed that a decree losing value in endless execution defeats the purpose of adjudication. The Court has granted a further six-month period to all High Courts to follow up with district courts and devise effective procedures for expeditious disposal of execution matters.
The matter has been listed for further progress report on 10 April 2026, with directions that complete data from both original and appellate sides of all High Courts must be submitted.
A copy of the order has been directed to be circulated to every High Court for urgent compliance.
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