Law Minister Mr. Kiren Rijiju informed Lok Sabha that The State Government of Odisha has requested for setting up of Orissa High Court Bench in Western and Southern region of Odisha.
The Central Government has requested the State Government of Odisha to work out details of proposed Benches including its location in consultation with High Court of Orissa.
He further stated that However, no response has been received yet. At present, no complete proposal from the State Government of Odisha regarding setting up of a Bench of the High Court is pending with the Government.
High Court Benches are established in accordance with the recommendations made by the Jaswant Singh Commission and judgment pronounced by the Apex Court in W.P.(C) No. 379 of 2000 and after due consideration of a complete proposal from the State Government which has to provide necessary expenditure & infrastructural facilities and the Chief Justice of the concerned High Court who is required to look after the day-to-day administration of the High Court. The complete proposal should also have the consent of the Governor of the concerned State.
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