THE STATE OF MANIPUR Vs KOTING LAMKANG
Bench: HON'BLE MRS. JUSTICE R. BANUMATHI, HON'BLE MR. JUSTICE A.S. BOPANNA, HON'BLE MR. JUSTICE HRISHIKESH ROY
Judgment by: HON'BLE MR. JUSTICE HRISHIKESH ROY
Case number: C.A. No.-008298-008298 / 2019
Diary number: 25664 / 2018
Advocates: LEISHANGTHEM ROSHMANI KH Vs
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REPORTABLE
IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION
CIVIL APPEAL NO.8298 OF 2019 (@ SPECIAL LEAVE PETITION (CIVIL) NO. 22541 OF 2018)
THE STATE OF MANIPUR & ORS. ...APPELLANT(S)
VERSUS
KOTING LAMKANG ...RESPONDENT(S)
O R D E R
HRISHIKESH ROY,J.
Leave granted.
2. This appeal is preferred against the Judgment and order dated
27.11.2017 passed by the High Court of Manipur at Imphal in M.C.
(RFA)No. 19 of 2017 in reference to RFA No. 5/2017 whereby and
where under, the learned Judge after considering the application
filed by the appellants for condonation of delay of 312 days in
preferring the Regular First Appeal, has declined to condone the
delay and the application was consequently dismissed. The
condonation was sought by the appellants with the projection that
they made a bonafide mistake in preferring the appeal against the
impugned order and decree dated 18.07.2016 before the wrong forum
i.e. learned District Judge, Imphal West. The Court however did
not entertain the appeal on the ground that the Court has no
pecuniary jurisdiction to entertain the appeal. Accordingly,
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Judl.Misc. Case No. 32 of 2017 was disposed of by the learned
District Judge on 28.07.2017 permitting the appellant to file
appeal before the High Court of Manipur.
3. From the application for condonation of delay in RFA No.
19/2017, it can be seen that the time spent by the appellant in
the wrong forum was 44 days (15.06.2017 to 28.07.2017). The
learned Judge of the High Court found that the delay was not
explained for the other days. The condonation application was
accordingly rejected with the observation that there is no
explanation for the time taken by the appellants between
18.07.2016 and 15.06.2017. On that basis, the Regular First Appeal
was not entertained on merits.
4. We have heard learned counsel appearing on behalf of the
appellant-State of Manipur as well as the learned counsel
appearing on behalf of the respondent.
5. The Learned counsel appearing on behalf of the respondent
would point out that after the decree, the execution proceedings
commenced and was finally concluded on 11.07.2018 and, therefore,
nothing survives in the RFA to be considered on merits inasmuch
as, possession of the concerned land was handed over to the
respondent-plaintiff.
6. The above contention of the respondent is strongly
refuted by the learned counsel appearing on behalf of the
appellants. He submits that the State of Manipur and other
defendants continue to be in possession of the disputed land,
notwithstanding the decree and the execution proceedings.
7. In so far as the refusal by the High Court to condone the
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delay of 312 days in the RFA preferred by the State of Manipur and
others, it is apparent that the appellants did prefer the appeal
at first instance on 15.06.2017 before the District Judge. But
since this was before the wrong forum and it was filed after a
delay of about eleven months and there is no explanation for the
time taken by the State between 18.07.2016 and 15.06.2017, the
delay in the RFA before the High Court was not condoned. In fact
the Court found that the State has not shown as to what prevented
them from preferring the appeal before the District Judge (wrong
forum), until 15.06.2017. The Court also said that the latitude in
applying the standards of “sufficient cause” test is not
attracted, in the instant case.
8. But while concluding as above, it was necessary for the
court to also be conscious of the bureaucratic delay and the
slow pace in reaching a Government decision and the routine way
of deciding whether the State should prefer an appeal against a
judgment adverse to it. Even while observing that the law of
limitation would harshly affect the party, the court felt that
the delay in the appeal filed by the State, should not be
condoned.
9. Regard should be had in similar such circumstances to
the impersonal nature of the Government’s functioning where
individual officers may fail to act responsibly. This in
turn, would result in injustice to the institutional
interest of the State. If the appeal filed by State are
lost for individual default, those who are at fault, will
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not usually be individually affected.
10. In the the instant case under the decree passed
against the defendants i.e. the State of Manipur, the
Director General of Police and the Commandant of 8th
battalion of the Manipur rifles, the appellants are to
vacate and handover the Schedule “C” and “D” land, which is
projected to be an area of strategic importance by the
appellants. Therefore we feel that it is necessary for
making available to the appellants a legal forum, which
could consider their challenge to the decree obtained by
the plaintiff from the Civil Judge (senior division)
Chandel, in the O.S. no. 4 of 2015.
11. In the present matter, the delay to the extent of 44
days, in moving before the wrong court was found to be
satisfactorily explained in the impugned judgment. As
regards the failure of the State to adequately explain the
remaining period of delay, our opinion is that the interest
of justice would be better served, if the appellants’
challenge to the decree of the Trial Court is allowed to be
examined on merit, by the first Appellate Court. If the
merit of the Defendant’s RFA is not permitted to be examined
by the Appellate Court, the State will have no opportunity
to address their grievances before a higher Court. We may
also observe that if consideration of the RFA is not
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permitted on strategically sensitive case involving
security, in the ultimate analysis, the public interest is
likely to suffer. The First Appeal should therefore be
considered on merit instead of the State being non-suited,
on the ground of delay.
12. Therefore to avoid injustice to the State’s interest
and considering the special circumstances in the matter at
issue, we deem it appropriate to exercise our jurisdiction
under Article 136 of the Constitution of India and interfere
with the impugned order of the High Court of Manipur. The
delay in filing the first appeal is condoned. This shall
however be subject to payment of costs of Rs. 50,000/-
(Rupees fifty thousand) by the appellants in the High Court.
In the result, the Regular First Appeal preferred by the
appellants is directed to be restored and considered on its
own merits. Considering the rival contentions on possession
being taken over/not taken over and the execution
proceedings stated to have concluded on 11.07.2018, the
issue of possession and finalisation of the execution is
made subject to the final decision of the High Court, in
the RFA No. 5 of 2017.
13. In view of the above decision, the Executing Court is
directed to refund the sum of Rs. 15,00,000/- (Rupees fifteen
lakhs) to the appellant-State of Manipur along with accrued
interest deposited in the Executing Court, in pursuant to the
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order dated 29.01.2018 passed by this Court.
14. With the above order, the appeal is allowed.
.....................J. [R. BANUMATHI]
.....................J. [A.S. BOPANNA]
NEW DELHI .....................J. 22nd OCTOBER, 2019 [HRISHIKESH ROY]