BAR ASSOCIATION, RAJGARH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) This court has considered submissions of the parties.

(2.) The information provided by the State with respect to the position in Rajgarh is indicated in a tabular manner, as follows:

(3.) The State Government's commitments made to the Supreme Court in the ongoing suo motu proceedings relating to rectifying inadequacies and deficiencies in court infrastructure include the following: