ALL INDIA JUDGES ASSON Vs. UNION OF INDIA

JUDGEMENT

(1.)

(1.) Pursuant to our order dated 12th July, 2010, 23 States/Union Territories have responded by giving details in the Forms given to them by the Registry of the Supreme Court. On that basis the Registry has prepared Consolidated Statements in Form 'B-1' and Form 'D-1'. which indicate that 250 projects are pending in the form of proposals for land acquisition with the Collectors as far as Court buildings are concerned, whereas 240 proposals are pending for land acquisition with the Collectors as far as residential quarters are concerned. Within two weeks from today we want the status report from the State Governments./Union Territories with regard to the said proposals. We want to know as to why the said proposals are not getting completed.

(2.) As regards the States of Andhra Pradesh and Karnakata, the matter shall stand over for one week to enable them to file affidavits, as ordered by us, vide Order dated 13th Sept., 2010.