RAJNEESH MISHRA Vs. STATE OF JHARKHAND

JUDGEMENT

(1.) TODAY an affidavit has been filed on behalf of the District Bar Association.

(2.) ACCORDING to the said affidavit, 336 Lawyers, in pursuance of the orders passed by this Court earlier, are being shifted from Verandah of Ranchi Civil Court to the newly constructed five rooms, in which most of the Lawyers will occupy their allotted space from today, though repairing and electrical works are still going on; though at present five rooms are available in the existing allotted building, which is ideal for more than 150 Lawyers, 336 Lawyers have been shifted from the Verandah: 55 decimals of land has been allotted to the Ranchi District Bar Association and possession whereof handed over to the Association on 6.3.2008 and only five rooms are available over only about 20% of the land and new space has been provided to the Bar Association for accommodation of its all Members, for which a map is being prepared and as per the suggestion of the Engineer, the constructed area may be demolished for better and proper use of the entire land; the Association, in view of the orders passed by this Court, shifted more than 300 of its Members in the five available rooms and undertakes that all other Members/Lawyers sitting in the Verandah/open space will be shifted soon after construction of the proposed building or phase -wise, for which Association has already taken steps; and the Association is trying its level best to construct the Bar Building as early as possible and soon after the construction of the proposed Bar Building, all the Lawyers sitting in the Verandah will be shifted.

(3.) THIS must be done within a week. Thereupon R.R.D.A will consider and issue sanction for the same. This process must be completed within 15 days thereafter. Then the construction of the building shall be started.