A
DELHI JUDICIAL SERVICE ASSOCIATION (REGD.)
B
v.
UNION OF INDIA THROUGH THE SECRETARY AND ORS.
JULY 7, 1997
[K. RAMASWAMY AND D:P. WADHWA, JJ.]
Courts-Tis Hazari Courts-Shortage of accommodation-Writ petition
filed in Supreme Court-Committee of three Advocates constituted-Their
report that certain rooms are vacant-One room used by Revenue Depart-
C ment-Allowed to be retained by the Revenue Department-Other vacant
rooms to be handed over to the Registrar of High Court within six weeks-Dis-
trict Judge to submit report to High Court on the amount required for setting
up Courts in the rooms-o4.dministrative Committee of Judges requested to
finalise the estimate-chief Justice of Delhi High Court requested to send the
estimate to Government and Government to give sanction-cPWD to com-
D plete the work of repairs etc.-Time-limit fzxed stage-wise.
E
F
CIVIL ORIGINAL JURISDICTION : Writ Petition (C) No. 741 of
1989
Under Article 32 of the Constitution of India.
P.P. Rao, T.C. Sharma, Ajay Sharma, Neelam Sharma, Sunil Mal-
hotra and Mr. J.K. Das for the petitioner.
Arnn Jaitley, A.S. Nambiar, A. Subhashini, Ashok Bhan, D.S. Mehra,
D.N. Goburdhan, A.K. Srivastava, V.K. Verma, Vivek Sharma, Nanita
Sharma, V.B. Saharaya, Raj Panjwani and Mr. Vijay Panjwani for the
Respondents.
The following Order of the Court was delivered:
By our Order dated May 5, 1997, we ordered constitution of a
G Committee of three advocates, namely, S/Shri P.P. Rao, Harish Salve and
Arnn Jaitley, learned senior counsel of this Court. The Committee was
requested to visit the Tis Hazari Courts and to submit a report on the
vacant rooms for being handed over, if directed by this Court, to the High
Court for establishing the Courts. Pursuant to the above direction, the
H members of the Committee visited the premises on 8th May, 1997 (instead
470
DELHI JUDICIAL SERVICE ASSOCIATION v. U.0.1.
471
of 4th July, 1997, i.e., the date given for inspection) .and have given the A
report. The report indicates that Room Nos. 346, 347, 354-A, 354-B, 359,
156, 145, 361, 361-B, 361-C, 361-D, rooms adjacent to Room Nos. 361,
274-A and 274-B are vacant. Though their report also indicates that Room
No. 348 is vacant, in view of the assertion made by Mr. D.N. Goburdhan
that this room is being used by the Tehsildar, we direct that Room No. 348 B
·may be retained by the Revenue Department and rest of the rooms be
handed over to the Registrar of the High Court within six weeks from
today. On so being handed over, the District Judge of the Tis Hazari
Courts should submit a reporJ ,to the High Court on amount required for
setting up the courts in the above rooms within four weeks from the date
of taking the possession. The Registrar of the High Court is directed to C
place the matter before the Administrative Committee dealing with it. The
learned Judges dealing with it are requested to finalise the estimate and
then the learned Chief Justice is requested to submit it to the Government
for appropriate administrative and financial sanction. The NCT is directed
to give the requisite sanction within four weeks from the date of the receipt D
of the report. Thereafter, the Registrar is directed to hand it over to the
CPWD for establishing the courts in the above rooms, which would have
them complete within two months thereafter.
The Writ Petition is accordingly ordered.
E
Ms. A. Subhashini, learned counsel appearing for the High Court is
directed to serve the notice by dasti to Mr. Arvind Kumar Sharma, learned
counsel who is appearing for the Railway Administration for obtaining the
· necessary instructions. List the matter after two weeks in this behalf before
a Bench of which Hon'ble Mr. Justice D.P. Wadhwa is a member.
G.N.
Petition disposed of. F
Lex