The district bar association has come forward with a long-pending demand of a high court bench here in Dumka and submitted a memorandum to the chief justice of the Jharkhand high court justice Sanjaya Kumar Mishra through the principal district and sessions judge (in-charge) Ramesh Chandra.
The memorandum submitted on Friday refers to the provision of the Bihar reorganisation act of 2000 providing a high court bench in the newly created Jharkhand with the sub-capital Dumka being the divisional headquarters of Santhal Pargana division, considered to be the most suitable place for the very purpose.
“Section 25(3) of the Bihar reorganisation act of 2000 clearly mentions that there will be a bench of the Jharkhand high court which is still unimplemented despite repeated demand of the district bar association ever since the creation of Jharkhand," Vijay Kumar Singh, the president of the lawyers’ body, said.
He claimed that a vast selection of the litigants belonging to different districts of Santhal Pargana remain deprived from availing the opportunity for the judicial review of their cases as they can’t visit the state capital to knock the high court's door against the judgements of the lower courts.
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