BRIJ MOHAN LAL Vs. UNION OF INDIA

JUDGEMENT

(1.) The Fast Track Courts Scheme was recommended by the XIth Finance Commission for setting up 1734 Courts to dispose of long pending cases, particularly on the criminal side in the subordinate judiciary. In that regard, Rs. 502.90 crores was allocated. The allocations recommended by the Xlth Finance Commission covered the period 2000-01 to 2004-05.

(2.) By affidavit dated 8th July, 2004 filed on behalf of Union of India, this Court was informed that the matter of continuation of the above Scheme beyond five years has been taken up with XIIth Finance Commission. By the said affidavit, this Court was further informed that the Law Ministry had written a letter on 17.4.2003 to the Chairperson of the xllth Finance Commission to favourably consider the proposals for the upgradation of judicial infrastructure including continuation of fast Track Courts Scheme and also for creation of another 1500 Fast Track Courts of magistrates for dealing with non-sessions cases and other criminal matters.

(3.) A further affidavit was filed on behalf of Union of India on 13.10. 2004 by which this Court was further informed that in the joint conference held at Vigyan Bhawan, New Delhi on 18.9.2004, attended by Chief Ministers and chief Justices, it was resolved that Fast Track courts Scheme be continued for a period of five years beyond 31.3.2005 and that Fast track Magistrate Courts on similar lines be established.