SUPREME COURT LEGALAID COMMITTEE Vs. UNION OF INDIA

JUDGEMENT

(1.) In pursuance of the direction contained in the order dated 12/8/1997 the petitioner has filed an application for amendment of the writ petition. The said application is allowed and the amendments sought are permitted to be made. Shri Muralidhar, the learned counsel for the petitioner, will file the amended copy of the writ petition within two weeks.

(2.) In pursuance of the directions contained in the order dated 14/10/19977, an affidavit of shri Bir Singh, Under-Secretary to the government of India in the Ministry of Law and Justice has been filed on behalf of the Union of India. We have perused the said affidavit. It appears that while the provisions of the Act except Ch. III have been extended to all the States vide notification dated 9/11/1995, the provisions of Ch. III have not been extended to a number of States and Union Territories for the reason that for the purpose of extending the provisions of Ch. III, it is necessary that the State government/union Territory Administration concerned should have framed the relevant rules under Section 28 of the Act. It has been stated that since rules have not been framed in certain States/union Territories, provisions of Ch. III have not been extended there.

(3.) According to the affidavit of Shri Bir Singh the following States/ union Territories have not framed the rules so far: