- (1.) By our order dated 5/5/1997, we ordered constitution of a Committee of three advocates, namely, S/shri P. P. Rao, Hansh 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 8/5/1997 (instead of 4/7/1997, i. e. , the date given for inspection) and have given the report. The report indicates that Rooms Nos. 346, 347, 354-A, 354-B, 359, 156, 145, 361, 361-B, 361-C, 361-D, room adjacent to Rooms Nos. 361, 274-A and 274-B are vacant. Though their report also indicates that Room No. 346 is vacant, in view of the assertion made by Mr. D. N. Goburdhun 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 being so handed over, the District Judge of the Tis Hazari courts should submit a report to the High court on the amount required for setting up the courts in the above rooms within four weeks from the date of taking 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 NCT is directed 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.
(2.) The writ petition is accordingly ordered.
(3.) 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.;