- (1.) Delay condoned.
(2.) Once it had been commented that anti-social elements i.e. FERA violators, bride burners and whole horde of reactionaries have found their safe haven in the Supreme Court and such a comment became subject matter of contempt of this Court and had to be dealt with by this Court in P.N. Duda v. P. Shiv Shanker & Ors., 1988 AIR(SC) 1208.
(3.) This Court in Rathinam v. State of Tamil Nadu & Anr., 2011 11 SCC 140 quoted the observations made by the High Court in that case expressing its views that common man must feel assured to get justice and observed as under: Let not the mighty and the rich think that courts are their paradise and in the legal arena they are the dominant players. ;