Delhi Bar Assocaition v. Union of India (SC)
BS197572
SUPREME COURT OF INDIA
Before:- R.C. Lahoti, CJ, Mr. Y.K. Sabharwal and Mr. G.P. Mathur, JJ.
I.A.NO.4-5 and 8-11 IN W.P.(C) No.437/2000. D/d.
5.4.2005.
Delhi Bar Assocaition - Petitioner
Versus
Union of India & Ors. - Respondents
For the Petitioners :- Mr. P.H. Parekh, Mr. Arvind Jain, Mr. Rajiv Khosla, Mr. Sanjeev Nasiar, Mr. Anis Suhrawardy, Mr. S.R. Kumar, Ms. Sweety Manchanda, Advocates.
For the New Delhi Bar Assn. :- Mr. Ambhoj Kumar Sinha, Mr. S.B. Kaushal, Mr. Pradeep Gaur, Mr. N. Dutt, Advocates.
For the Shahdra Bar Assn. :- Mr. N.S. Gahlot, Mr. Raj Singh Rana, Mr. S.R. Raghav, Mr. Swaran Singh, Advocates.
For the Respondents :- Mr. M.K. Banerjee, AG, Advocates
For the UOI :- Mr. G.E. Venhawati, SG, Mr. A. Saran, ASG, Mr. R.M. Sharma, Ms. Sushma Suri, Mr. V.K. Verma, Mr. D.S. Mehra, Mr. Shailendra Sharma, Mr. Shreekant N. Terdal, Mr. P.P. Rao, Sr. , Mr. A. Mariarputham, Ms. Aruna Mathur, Advocates.
For the NCT of Delhi :- Mr. D.N. Goburdhun, Ms. Pinky Anand, Ms. Geeta Luthra, Mr. N.N. Goswami, Sr. , Ms. Rekha Pandey, Ms. Anil Katiyar, Advocates.
Constitution of India, 1950, Article 32 - Construction of Court Complex - Supreme Court apprised of the latest status of construction in three Court Complexes at Rohini, Dwarka and Saket respectively - Counsel for Delhi Bar Association for petitioner in writ petition sought adjournment submitting that some solution may be found with his intervention to which the members of all Bar Associations in Delhi may agree - Matter adjourned.
[Paras 2 and 3]
ORDER
1. We have heard Mr. P.P. Rao, learned senior counsel appearing for High Court of Delhi, Mr. D.N. Goburdhun, learned counsel for the Union Territory of Delhi, learned Attorney General for India and learned Solicitor General of India and Mr. P.H. Parekh, learned counsel for the Delhi Bar Association for petitioner in WP(C) No.437/2000. Mr. Parekh prays for an adjournment submitting that some solution may be found out with his intervention to which the Members of all the Bar Associations in Delhi may agree. On his prayer we adjourn the matter to 19th April, 2005.
2. However, we may place on record that during the course of hearing Mr. P.P. Rao, learned senior counsel apprised us of the latest status of construction in three court complexes at Rohini, Dwarka and Saket respectively, which is as under:
DISTT. COURT COMPLEX AT ROHINI Total 60 courts with all infrastructural facilities. Land allotted: 7.413 Acres 12 Court rooms and 6 other rooms for administration including lock up are completely ready but the part possession has not been taken as per the directions of Building Maintenance and Construction Committee (Subordinate Courts). 90% construction work has been completed . The whole project will be completed by 30th June, 2005 as per the revised schedule given by PWD. Amount sanctioned: Rs. 60 croress sanctioned by Delhi Govt. for the project excluding cost of Lawyers' Chambers.
3. DISTRICT COURT COMPLEX AT DWARKA
Total 78 Courts with all infrastructural facilities
Land allotted: 9.24 Acres in Sector X, Dwarka. The construction is in progress. As per commitment of PWD, the project will be completed by December, 2005. As per latest status report construction work in Administrative Block is almost complete but finishing work is in progress.
Construction work upto 5 stories out of 7 stories is complete and the finishing work is in progress. Sample Court room and Chamber is complete and pending for approval.
Construction work in Parking area is complete and the finishing work is in progress. Amount sanctioned: Rs. 78 crores sanctioned by Delhi Govt. for the project excluding cost of Lawyers' Chambers.
3. DISTRICT COURT COMPLEX AT SAKET
Total 78 Courts are to be constructed Land Allotted: 16.592 Acres. The plans were not approved by MCD for want of 'No Objection Certificate' from Archaeological Survey of India. The same has now been issued. The ASI has permitted to construct the building upto the height of 30 mts. + 4 mts. for Mumty and other appurtenants. The concerned department is now pursing the matter further with MCD for approval of plans. Amount sanctioned: Rs. 94 crores sanctioned by Delhi Govt. excluding cost of Lawyers Chambers.
3. List on 19th April, 2005, as part-heard.
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