1207
HASINUDDIN KHAN AND ANR.
A
v.
DEPUTY DIRECTOR OF CONSOLIDATION AND ORS.
September 13, 1979
[Y. V. CHANDRACHUD, C.J., V. R KRISHNA IYER, N. L. UNTWALIA,
B
p, N. SHINGHAL AND A. D. KosHAL, JJ.]
U.P. High Court (Abolition of Letters Patent Appeals) Act, 1912 and U.P.
High Court (AbOlition of Letters Patent Appeals) (Aniendment) Act, Act 33 of
1972-Constitutional validity of-Inherent powers of Court to condone dtday
and permit addi:ion11( evidence.
HELD: Neither the U.P. High Court (Abolition of Letters Patent Appea;s)
Art, 1962 nor the U.P. High Court (Abolition of Letters Patent Appeals)
(Amendment) Act, 1962, is unconstitutional.
[1208C]
State of Bombay v. Narothamdas, [1951] S.C.R. 51; Union of lndia v.
Mahindra Supply Co. [1962] 3 S.C.R. 497 and Ram Adhar Singh v. Ramroop
Singh & Ors., [1968] 2 S.C.R. 95; followed.
[The Court under its inherent powers condoned the delay in filira.g of S.L.P.
challenging the decision of the High Court on merits and allowed the petitioner
to urge additiona.1 grounds except on constitutional points].
CIVIL APPELLATE JURISDICTION : Civil Appeal
Nos.
543/75 and 242/79.
1394/74,
Appeals from the Judgment and Order dated 22-5-1973 of the
Allahabad High Court in Special Appeals Nos. 26/73, 682/72 and
502/72.
AND
. SPECIAL LEAVE PETITION (CIVIL) No. 2152 of 1974.
From the Judgment and Order dated 22-5-1973 of the Allahabad
High Court in Sp!. Appeal No. 469 /72.
J.P. Goyal and S. K. Jain for the Appellants in CA 1394/74.
G. S. Chaterjee for the Petitioners in SLP 2152/74.
A. p. S. Chauhan and v. C. Prashar for the RR 3 & 4 in CA 1394 /
74,
S. N. And/ey, Uma Datta and Tara Chand Sharma for the Appel-
lants in CA 543/75.
R. N. Dixit for the Appellant in CA 242/79.
E. C. Agarwala for th• Re+ipondent in CA 543/75.
c
D
E
G
H
1208
STJPREME COURT REPORTS
(191i0] 2 l.C.R.
A
The Judgment of the Court was delivered by
CHANDRACHUD, C.J.-In view of the Judgment of this Court in
State of Bombay v. Narothamdas, Jethabhai & Anr.(') Union of India
V· Mahindra Supply Company(') and Ram Adhar Singh v. Ramroop
Singh & Ors.(') and in view of the fact that the Special Leave Petition
B
filed against the judgment rendered by the High Court of Allahabad,
upholding the validity of the 1962 Act was dismissed by the Constitu-
tion. Bench of this Court after an elaborate argument, there is no subs-
tance in the contention that either the U.P. High Court (Abolition of
Letters Patent Appeals) Act, 1962 or the U.P. High Court (Abolition
of Letters Patent Appeals) (Amendment) Act, Act 33 of 1972 is un-
C
constitutional. The challenge to these Acts on the gi-ound
of their
unconstitutionality is, therefore, rejected.
Learned counsel appearing
on behalf of the appellants have very fairly conceded that position.
Accordingly, the Civil Appeals and the Special Leave Petition are dis-
missed. There will be no order as to costs.
D
However, the appellants may, if so advised, ask for special leave to
appeal from the judgment of the learned single judge.
We are sure
that the delay caused in filing the S.L.Ps in this Court will be condoned
since the appellants were pursuing their remedy by filing these appeals
in this Court.
E
Learned counsel for the appellant in Civil Appeal No. 543/75 says
that the appellant has already filed special leave petition (Civil) No.
361 of 1976 in this Court challenging the decision of the learned single
judge of the Allahabad High Court on the merits of the matter. He
has also filed an application seeking leave of this Court for urging
additional grounds and an application for coodonation of delay in filing
F
the Special Leave Petition-
The petition for permission to nrge addi-
tional grounds, except on Constitutional points, shall he treated as hav-
ing been filed in the S.L.P.
These three petitions will be listed before
the Division Bench Oil 4-10-1979.
S.R.
(l) [19511 SC. R. 51.
(2) [19621 3 S.C.R. 497.
(3) [1968! 2 S.C.R. 95.
Lex