The Law Minister has informed Rajya Sabha that 10,31,282 cases are pending in Allahabad High Court, Uttar Pradesh. The Sanctioned strength of the High Court is 160, working with 93 Judges only.
He replied to an Unstarred Question related to the details of number of cases pending in the High Court of Uttar Pradesh at present.
He further stated that Timely disposal of cases in courts depends on several factors which, inter-alia, include availability of adequate number of judges and judicial officers, supporting court staff and physical infrastructure, complexity of facts involved, nature of evidence, co-operation of stake holders viz. bar, investigation agencies, witnesses and litigants and proper application of rules and procedures.
He also pointed out that new courts at District and below District / Subordinate (Tehsil / Taluka) level are established by the respective State Governments in consultation with the concerned High Courts, as per their need and resources.
Picture Source :