AIR 2009 SUPREME COURT 2577 ::2009 AIR SCW 4491 ::2009 (5) AIR Kant HCR 135 ::2009 (5) AIR KAR R 135 ::(2010) 3 Mad LJ(Cri) 668 ::2009 (13) SCC 192 ::2010 (1) SCC (Cri) 972 ::(2009) 6 Scale 677

Supreme Court Of India

(From : Karnataka)

Hon'ble Judge(s): Arijit Pasayat, A. K. Ganguly , JJ

Limitation Act (36 of 1963) , S.5— Condonation of delay - Expression "sufficient cause" - Must receive liberal construction to advance substantial justice - Order of Land Tribunal - Matter involving more than 4000 acres of land including 3500 acres of forest land - Special Leave Petition by State challenging order - Delay of more than 6500 days from original order and about 300 days from order in review petition - Question of law involved - Delay, held, was liable to be condoned subject to payment of exemplary costs of Rs. Ten lakhs - Duty of Court to protect public justice - Cannot be rendered ineffective by skillful management of delay in process of challenging impugned order which prima facie appeared not sustainable. AIR 1988 SC 857, 2008 AIR SCW 5692, Foll. Constitution of India , Art.136— (Para 18 19 20) .....