LexESTATE OFFICER, HARYANA URBAN DEVELOPMENT AUTHORITY & ANR. versus GOPI CHAND ATREJA
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A B C D E F G H 1000 SUPREME COURT REPORTS [2019] 2 S.C.R. ESTATE OFFICER, HARYANA URBAN DEVELOPMENT AUTHORITY & ANR. v. GOPI CHAND ATREJA (Civil Appeal Nos. 5051-5052 of 2009) MARCH 12, 2019 [ABHAY MANOHAR SAPRE AND DINESH MAHESHWARI, JJ.] Limitation Act: s.5 – Condonation of delay – Delay of 1942 days in filing second appeal – Application seeking condonation of delay rejected by the High Court – Held: Delay was inordinate and not properly explained – Appellant-HUDA is a statutory authority created under the Haryana Urban Development Authority Act, 1977 and has well- established legal department to look after the legal cases in various Courts – Appellants were, therefore, fully aware of the adverse orders passed in the first appeal against them – There was, therefore, no justification on their part to keep quiet for such a long time and not to file the appeal within 90 days or/and re-file it immediately after curing the defects – If, according to the appellants-HUDA, their lawyer did not take timely steps, which resulted in delay in its filing/ refiling, then, it cannot be regarded as a sufficient cause within the meaning of s.5 of the Limitation Act – Delay rightly not condoned by the High Court – Delay/laches – Haryana Urban Development Authority Act, 1977. Dismissing the appeals, the Court HELD: 1. It is not in dispute that the appellants had been contesting the civil suit and the first appeal since inception. They were, therefore, fully aware of the adverse orders passed in the first appeal against them. There was, therefore, no justification on their part to keep quiet for such a long time and not to file the appeal within 90 days or/and re-file it immediately after curing the defects. It was the duty of the appellants (their legal managers) to see that the appeal be filed in time. If the appellants noticed that their lawyer was not taking interest in attending to the brief [2019] 2 S.C.R. 1000 1000 A B C D E F G H 1001 in question, then they should have immediately engaged some other lawyer to ensure that the appeal be filed in time by another lawyer. [Paras 17, 19][1003-D-G] 2. It is a clear case where the appellant-HUDA,i.e., their officers, who were in-charge of the legal cell failed to discharge their duty assigned to them promptly and with due diligence despite availability of all facilities and infrastructure. In such circumstances, the officers-in-charge of the case should be made answerable for the lapse on their part and make good the loss suffered by the appellants-HUDA. A delay of 1942 days (4 years 6 months), is wholly inordinate and the cause pleaded for its condonation is equally unexplained by the appellants. In any case, the explanation given does not constitute a sufficient cause within the meaning of Section 5 of the Limitation Act. It was, therefore, rightly not condoned by the High Court. [Paras 20, 21] [1003-G, H][1004-A, B] CIVIL APPELLATE JURISDICTION : Civil Appeal Nos. 5051- 5052 of 2009. From the Judgment and Order dated 23.01.2008 of the High Court of Punjab and Haryana at Chandigarh in Regular Second Appeal No. 4110 of 2007 & order dated 05.05.2008 in RAC No. 23-C of 2008 in Regular Second Appeal No. 4110 of 2007. Vishwa Pal Singh, Dr. Sanjay Gupta, Ugra Shankar Prasad, Advs. for the Appellants. Gagan Gupta, Adv. for the Respondent. The Judgment of the Court was delivered by ABHAY MANOHAR SAPRE, J. 1. These appeals are directed against the final judgment and orders dated 23.01.2008 and 05.05.2008 passed by the High Court of Punjab & Haryana at Chandigarh in R.S.A. No.4110 of 2007 and R.A.C. No.23- C of 2008 in R.S.A. No.4110 of 2007 respectively whereby the High Court dismissed the second appeal as well as the review application filed by the appellants herein. 2. These appeals involve a short point as would be clear from the facts mentioned hereinbelow. ESTATE OFFICER, HARYANA URBAN D. AUTHORITY v. GOPI CHAND ATREJA A B C D E F G H 1002 SUPREME COURT REPORTS [2019] 2 S.C.R. 3. The appellants herein is the Haryana Urban Development Authority (hereinafter referred to as “HUDA”). They are the defendants whereas the respondent is the plaintiff in the civil suit out of which these appeals arise. 4. The respondent filed a civil suit being Civil Suit No.305 of 2000 in the Court of Civil Judge(Jr. Division), Karnal against the appellants(HUDA) claiming a decree for declaration with consequential relief of permanent and man
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