PIL in High Court for the use of Double-Printed A4 Size Paper in Court

On 16-06-202 a PIL entitled   Saumitra Anand and others v. Registrar General, High Court of Judicature at Allahabad and Ors, has been filled in the Allahabad High court for the use of double-printed A4 size paper in Court

The petitioner contended before the Court, that one-sided printing was one of the elements of the colonial era and due to technological advancement, the quality of A4 size sheets has increased and so it is desirable to use the paper judiciously and effectively. The most important effect of using both sides of the paper is that money will be saved and can be utilized for other vital needs. The cast of Legal sheets is around Rs.350 while the A4 Size Sheets cost only Rs.280 per bundle, and Trees are the basis for the paper and if we use them to their full capacity, fewer trees will be uprooted.

Further, the Petitioner prayed before the court for the use of A-4 Size Sheets instead of Legal –Size Sheets for the various documents involved in the proceedings of the Court and The Allahabad High Court rules, 1952 shall be amended for the use of A-4 Size Sheets with printing on both the sides.

The process of E-Filing shall be incorporated for paperless and efficient work.

Read @LatestLaws