- (1.) An affidavit has been filed on behalf of the State Government to show the infra-structural facilities for the new courts intended to deal with fresh cases. In certain essential aspects facilities are in the form of proposals for action. The appointment of the requisite minimum number of Judicial Officers is also said to be under process. Admittedly, there are no extant facilities for the functional operation of even the sixteen new courts proposed by the State Government. The question of implementation of the amendments would arise only after these infra-structural facilities are completed. After bringing into existence the requisite infrastructure, the State Government is at liberty to file an affidavit indicating that all the requirements have been made available and that at least sixteen courts have become functional with the appointment and posting of Presiding Officers, arrangements of court halls; posting of the court staff etc. The affidavit may be filed within six weeks from today. Liberty to mention.
(2.) The 2nd October, 1992 fixed by the High Court for commencement of the operation of the amended provisions is in the circumstances extended till 30th November 1992. Printing of the records is dispensed with. Additional documents, if any, may be filed by both sides within four weeks from today. Written submissions from both sides to be filed before 30th November, 1992. Subject to appellants filing their written submissions before 30th November, 1992, the matter shall be listed for final hearing on the 9th, 10th and 11th December, 1992 to be heard on day-to-day basis. It is expected that the appellants would complete the submissions on their side in one and half days and the respondents in one day and reply in the remaining half a day. The schedule of hearing shall be within this time frame and the arguments to be completed within the three days so limited.;