SUMAN CHAKRAVARTHY Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) Instant Public Interest Litigation has been filed challenging the inaction on the part of the respondents to implement the proposal for acquiring additional land for High Court of Kerala, to improve its parking facilities. Reliefs sought for in the writ petition are as under:

(2.) In support of the reliefs sought for, petitioner has raised the following grounds:

(3.) Brief facts leading to the filing of the writ petition are, in All India Judges' Association v. Union of India reported in (2010) 14 SCC 705, the Hon'ble Supreme Court reminded the executive authorities that justice delivery system is the bedrock of the Rule of Law, which is held to be the basic structure of the Constitution. Therefore, in the absence of adequate judicial infrastructure and facilities for proper functioning of the Court, it would not be possible to sustain the Rule of law and such infrastructures, including physical infrastructures like buildings, and incidental facilities like parking etc.