SUO MOTU Vs. STATE OF KERALA

JUDGEMENT

(1.) Heard Mr. N. Manoj Kumar, learned State Attorney, Ms. Shibi K.P., learned counsel for Respondent No.5, Mr. Leo Lukose, learned counsel for Respondent No.6, Ms. Ramola Nayanpally, learned counsel for Respondent No.7, and Mr. Adarsh Kumar, learned Amicus Curiae.

(2.) This suo motu petition deals with the issues relating to the inadequacy of infrastructural facilities at various Mediation and Alternative Dispute Resolution Centres in the State.

(3.) Rule. The petition is admitted.