Supreme Court of India Judgements

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Constitution

NIRBVHAYA TRIAL : Convict, Mukesh writ dismissed.

Bysclaw

Mar 20, 2020

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Constitution of India, 1950 — Article 226 — Maintainability of writ petition — Disputed questions of fact — Effect of long pendency — Where a writ petition seeking compensation had remained pending for over a decade and a half before being dismissed on the ground of “disputed questions of fact,” relegating the claimant to a fresh remedy before the Civil Court after such efflux of time would render the claimant remediless — On this short ground alone, interference with the impugned judgment was warranted, particularly where the underlying facts of the incident stood undisputed and unchallenged throughout.

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