ADV.K.P.RAMACHANDRAN Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard counsel for the petitioner, Sri. Asaf Ali, Director General of Prosecution and the learned Government Pleader. This writ petition has been filed as public interest litigation praying for the following reliefs :

(2.) Learned counsel for the petitioner submits that in view of section 30 of the Protection of Human Rights Act,1993, it is the obligation of the State to create Human Rights Courts and more than a decade has elapsed and no court has been created.

(3.) During the pendency of the writ petition, a statement has been filed on behalf of the State bringing on record the notification dated 1.10.2013, in exercise of power under section 30 of the Protection of Human Rights Act, 1993 specifying that all existing Principal District and Sessions Courts in the fourteen Districts in the State to be Human Rights Courts. It is useful to extract the notification dated 11.9.2013 published in the Gazette on 1.10.2013. <p><table class = tablestyle width="90%" border="0" cellspacing="1" cellpadding="1" align="center" style="font-family:Verdana"> <tr> <td colspan="2"><div align="center"> " Government of Kerala</div></td> </tr> <tr> <td colspan="2"><div align="center">Home (C) Department</div></td> </tr> <tr> <td colspan="2"><div align="center">&nbsp;</div></td> </tr> <tr> <td colspan="2"><div align="center">NOTIFICATIION</div></td> </tr> <tr> <td colspan="2">&nbsp;</td> </tr> <tr> <td colspan="2">G.O.(Ms).No.227/2013/Home. Dated, Thiruvananthapuram, 11th September, 2013.</td> </tr> <tr> <td colspan="2">&nbsp;</td> </tr> <tr> <td colspan="2"><div align="justify">S.R.O.No.791/2013.- In exercise of the powers conferred by section 30 of the Protection of Human Rights Act,1993 (Central Act 10 of 1994), the Government of Kerala with the concurrence of the High Court of Kerala hereby specify that all the existing Principal District and Sessions Courts in the fourteen districts in the State to be Human Rights Court for the trial of offences under the said Act.</div></td> </tr> <tr> <td colspan="2">&nbsp;</td> </tr> <tr> <td width="62%">&nbsp;</td> <td width="38%"><div align="center">By order of the Governor,</div></td> </tr> <tr> <td>&nbsp;</td> <td><div align="center"></div></td> </tr> <tr> <td>&nbsp;</td> <td><div align="center">L.RADHAKRISHNAN,</div></td> </tr> <tr> <td>&nbsp;</td> <td><div align="center">Principal Secretary to Government. "</div></td> </tr> </table>