- (1.) Pursuant to our order dated 5/08/1991, this matter has been brought up for a verification in regard to the compliance of orders. Mr Suri appearing for the petitioner says that 13 States and the Union Territories have not filed their affidavits and these are: Maharashtra, Karnataka, Tamilnadu, Orissa, Bihar, Rajasthan, Sikkim, Tripura, Pondicherry, Assam, Andhra Pradesh, Goa and Punjab.
(2.) So far as the State of Maharashtra is concerned counsel for the State files its affidavit in court wherein it has been stated that a new premises has been allocated within the city which is easily accessible to the people and the office is being shifted. We allow three weeks' time for shifting. It is further stated that instructions have been issued to the Chairman of the State Commission to exercise administrative control over the subordinate forums. Assertion has been made in the affidavits that all District Forums have been set up and are at work. Petitioner states that Bombay Suburb District Forum, though notified five months hack, has not been functioning. Counsel for the State undertakes, and we direct that the said District Forum, if not already operating, shall operate from N 1/11/1991.
(3.) An affidavit is filed by the Under secretary to the government of Karnataka in the Food and Transport Department, saying that pursuant to our direction of 5/08/1991, a letter has been written to the High court asking for the names of eight retired District Judges and for permission for appointing eight silting Judges for the sixteen districts where District Forums have not already been set up and on 3/10/1991 the High court has permitted eight sitting Judges to be so appointed in addition to their duties. Nothing has been said about eight retired Judges.;