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PETITIONER: DELHI JUDICIAL SERVICEASSOCIATION (REGD.)

       Vs.

RESPONDENT: UNION OF INDIA THROUGH THESECRETARY & ORS.

DATE OF JUDGMENT:       07/07/1997

BENCH: K. RAMASWAMY, D.P. WADHWA

ACT:

HEADNOTE:

JUDGMENT:                          O R D E R      By our Order dated May 5, 1997, we ordered constitution of a  Committee of  three advocates, namely, S/Shri P.P.Rao, Harish Salve  and Arun  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 members of the Committee visited the premises on  8th May,  1997 (instead  of 4th July, 1997, the date given  for inspection)  and have given the report.  The report indicates that Room Nos. 346, 347, 354-A, 354-B, 359, 156, 145,  361, 361-B,  361-C, 361-D,  room adjacent to Room No.361, 274-A and 274-B are vacant.  Though heir report also indicate 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 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 report 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 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 NTC is  irected to  give the  requisite sanction within four weeks  from   the  date   of  the  receipt  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 completed within two months thereafter.      The Writ Petition is accordingly ordered.      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

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behalf before  a Bench  of which  Hon’ble Mr.  Justice  D.P. Wadhwa is a member.