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The Mirzapur District Magistrate had served a property attachment notice to Ganga Devi, for which she protested strongly. She challenged the action before the civil judge and won the case two years later in 1977 when she was about 39 years old.
Although during the trial, the judge had asked Ganga to pay a court fee of Rs. 312 which she did but forgot to attach the receipt just before she was about to get the final copy of the order that was in her favour. The vital document was missing.Ganga refused to pay up again and the case hung in court for 41 years as Ganga wouldn’t pay the court fees again. However the case was finally disposed on August 31st, 2018 but Ganga wasn’t there to witness the momentous occasion as she had died in the year 2005.
Ganga’s family had given up on Justice by the time the matter came up before Jaiswal who detected the anomaly and after fresh probes found that the fee had been deposited. In her Judgment Jaiswal observed that no court fee was pending and the case continued due to an error in the file and hence the case is fit for disposal.
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