Law Ministry informed Lok Sabha that Nyaya Mitra programme was launched in April, 2017 with the objective to reduce pendency of cases in the Courts. It aimed to facilitate disposal of 10 to 15 years old cases which included civil cases such as matrimonial, accident claim cases and also criminal cases pending in High Courts and Subordinate Courts.
The Ministry replied to unstarred questions regarding the aims and objectives of the Nyaya Mitra Scheme.
The Law Minsiter further mentioned that a total of 39 Nyaya Mitras were positioned in various districts courts of the States of Assam, Bihar, Maharashtra, Odisha, Rajasthan, Tripura, Uttar Pradesh and West Bengal. Nyaya Mitras were not engaged in the States.
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