AHMAD M ABDI Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Overview

(2.) A 138 years old building which was constructed to accommodate 5 or 6 Courts is still being used along with parallel High Court annex building though the sanctioned strength of the Judges has progressively increased. In the subsequent part of the judgment, we have referred to some figures of pendency which will indicate that as far as civil and criminal matters on the appellate side of the principal seat are concerned, between 1990 to June 2018, the pendency has doubled as a result of increase in filing. There is a manyfold increase in number of staff members as indicated in the subsequent part of the judgment. The same is the case with number of the members of the Bar practising in this Court.

(3.) The prayer in this PIL, inter alia, is for issuing a writ of mandamus enjoining the State Government to provide a new building for this Court with fixtures, furniture and other infrastructure on priority basis. The second prayer is for appointing a High Power Committee consisting of all stakeholders for implementation of the project of new building. The petitioner has set out the amenities and facilities which are required to be provided in the new High Court complex.