SHETHNA, J. - (1.) Shri R.K. Das Gupta, President, Bikaner Bar Association addressed a letter dated 15-3-2000 to Hon'ble Justice Shri N.N. Mathur, Judge, Rajasthan High Court for making available the land of Farras Khana owned by the Public Works Department situated in Bikaner adjacent to the Court premises for the facility of Courts and advocates. It is stated in it that "There is total dearth of building and space in the Court premises. Recently for two newly constituted Courts even the building could not be made available. Besides this other Courts are continuing in private building away from Court premises. There is dearth of space and building for advocates and litigants also . That advocate to the Court premises in this very area in the east of it a big plot of Farras Khan owned by P.W.D. is virtually vacant . It is not being used for any fruitful purpose. That in the April, 1999 during the visit of Bikaner Hon'ble Chief Justice Sh. Shivraj V. Patil made the detailed inspection of this land of Farras Khana and after finding it appropriate for the extension of Courts etc. He directed Divisional Commissioner and Distt. Collector, who were present on spot, that this land should be made available for the facility of Courts, advocates etc. That thereafter the Divisional Commissioner, Bikaner made correspondents with concerned Department of State Government for giving this 7 bigha of land to the judicial premises and he also endeavoured for it. That Divisional Commissioner has got the decision from the concerned Department to give some part of land and building in exchange to P.W.D. out of the premises of State Woollen mill situated at Ganganagar Road, Bikaner. But it has been learnt that at the final stage of this process this matter is pending before Secretary, P.W.D. Government of Rajasthan, Jaipur and respected Secretary is not in a position to take a positive attitude for relinquishing this land of farras Khana and matter is pending there."
(2.) On 10-4-2000, his Lordships Shri N.N. Mathur, J. made a note. "Dy. Registrar (J). "This may be treated as PIL and placed before the appropriate Bench."
(3.) Accordingly, this was treated as Public Interest Litigation and placed it for admission on 10-4-2000 before the Division Bench consisting of Hon'ble Mr. Rajesh Balia, J. and Hon'ble Mr. Mohd. Yamin, J. On that date, their Lordships ordered to issue notices and learned Advocate General Shri S.M. Mehta was directed to accept notices on behalf of the State and at his request, the matter was kept on 22 -5-2000. A copy of the petition was ordered to be given to him.;