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Judgment
In Re.: States of Andhra Pradesh and Karnataka
Place the matter on 13th December, 2010.
In Re.: State of West Bengal:
2 .The matter shall stand over to 13th December, 2010, at the request of Mr. Bhaskar P. Gupta, learned senior counsel appearing for the State of West Bengal.
In Re.: I.A. No. 2/2010 - State of Madhya Pradesh:
Place the matter on 13th December, 2010.
In the meantime, State of Madhya Pradesh shall file an affidavit regarding non-furnishing of utilization certificates.
In Re.: Computerization:
Place the matter on 13th December, 2010.
Infrastructure in Subordinate Judiciary:
We hereby direct the following eleven States/Union Territory to complete the on-going Projects mentioned in Column 15 of Formats `B1' and `D1' [compiled by the Registry] within six months from today. These States/Union Territory are:
1] Bihar;
2] Goa;
3] Jammu & Kashmir;
4] Jharkhand;
5] Kerala;
6] Lakshwadeep;
7] Meghalaya;
8] Nagaland;
9] Orissa;
10] Sikkim; and
11] Tamil Nadu.
The Chief Secretary/Administrator of the respective eleven States/Union Territory will give response within two weeks from today to this Order by which we have directed the States/Union Territory to complete the on-going Projects within six months from today. If the response is not filed within the stipulated period, it will be taken as if these States/Union Territory have no objection to complete the Projects within six months. In case the States/Union Territory have any difficulty in completing the Projects within six months, they may express the same by way of affidavit within two weeks from today.
In Re.: Proposals pending before the Collectors:
The Registry has prepared a list of proposals in Formats `B1' and `D1' Column 4 of Formats `B1' and `D1' shows that 110 Projects are pending in the form of proposals for land acquisition with the Collectors as far as Court Buildings are concerned and 147 Projects are pending in the form of proposals for land acquisition with the Collectors as far as residential quarters are concerned. We hereby direct the following eleven State Governments/Union Territory to file Status Report in this Court indicating the reasons for pendency of 110 Projects as far as Court Buildings are concerned and 147 Projects as far as residential quarters are concerned. These eleven States/Union Territory are as under:
1] Bihar;
2] Goa;
3] Jammu & Kashmir;
4] Jharkhand;
5] Kerala;
6] Lakshwadeep;
7] Meghalaya;
8] Nagaland;
9] Orissa;
10] Sikkim; and
11] Tamil Nadu.
The Status Report must be filed by the first week of January, 2011.