The Kerala High Court Advocates Association (KHCAA) has approached the Chief Justice of Kerala High Court by urging that the decision to discontinue the e-filing system after 15 days or after the lockdown ends, whichever is earlier was conveyed to all concerned and that it came to the notice of the Association that the same was not issued as an order by the Registry of the High Court of Kerala yet.
“This association humbly requests the Hon'ble Chief Justice to act in strict adherence to the solemn promise given to the Association and authorities like the Chairman, Bar Council of Kerala and the Advocate General who is the head of the Kerala Bar and issue orders to discontinue the e-filing system without any further delay.”
KHCAA expressed its displeasure by stating that,
“This is quite unfortunate and the continuance of both filing systems together is virtually creating a "digital divide" and consequential problems. This Association is deeply aggrieved by the unilateral decision taken by High Court Administration for the continuance of the e-filing system which was explained in the meetings held on 17.5.2021 to the President of this Association and on 18.5.2021 to the Advocate General and Chairman of the Bar Council as a purely provisional arrangement for 15 days period.”
It further wrote that,
"Being amused by the ongoing Digital divide issue, KHCAA is of the opinion that if the present stalemate continues, the High Court bar will be constrained to take appropriate decisions to protect the most genuine interests of our members. We will be constrained to take steps against the digital divide which has now been deprecated nationwide in the matter of the functioning of the machinery for dispensation of justice."
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