On Saturday, the Arvind Kejriwal-led AAP Govt announced that it will build a new District Court complex at Rouse Avenue, in a bid towards improving the judicial infrastructure in Delhi.

In the meeting of the Expenditure Finance Committee, Delhi Finance Minister Atishi approved this project costing Rs 427 crore.

Approving the project, Atishi said that speedy & accessible justice is the fundamental right of every Indian & this is possible only when adequate infrastructure is available in the Courts.

She asserted that at present there is a huge burden of pending cases on Judges & Courts across the country, due to which there is unnecessary delay in the disposal of cases.

She said, “In such a situation, it is the commitment of the Kejriwal government to provide adequate judicial infrastructure in the capital. In this direction, 55 court rooms will be built in the new district court complex at Rouse Avenue, which will prove to be very important in strengthening the judicial system in Delhi".

The Minister further said: “In this direction, this is a very important project towards increasing the judicial infrastructure of Delhi & after its completion, it will be of great help in disposal of judicial cases quickly. In this project, better public facilities will also be created keeping in mind the convenience of judges, lawyers & citizens.”

Atishi has ordered the departments concerned to prepare a detailed timeline of the project & work towards completing it quickly.

The features of the proposed district court complex at Rouse Avenue will have two blocks. Block A will have 11 storeys, including 3 basements, ground floor; 55 court rooms will be built in it, while Block B will have 17 storeys, including 3 basements & ground floor & 815 lawyer chambers will be built in it. Both building blocks will be connected by skywalk.

The new court complex will be equipped with all the modern facilities including library, basement parking, conference room, judicial office. In this project, better public facilities will also be provided keeping in mind the convenience of judges, lawyers & citizens. 

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