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In an affidavit filed before the Supreme Court, the centre has sought a direction from the court to the High Courts and the State Government to submit information pertaining to the number of cases involving legislators that have been transferred to Special Courts and other data on such courts. During a hearing on August 21, the Court had posed several queries pertaining to the setting up of these courts and had asked the Centre to respond. The Bench’s questions included information on the number of special courts set up andthe number of cases pending before these special courts, setting up of additional special courts, etc.
However, while hearing the case more than a week later, the Court had expressed unhappiness over the Centre not giving an answer to such queries, despite repeated directions. The Affidavit now informed the Court that two Special Courts are to be established in NCT of Delhi, and one each in Andhra Pradesh, Telangana, Karnataka, Kerala, Tamil Nadu, Uttar Pradesh, Bihar, West Bengal, Maharashtra, and Madhya Pradesh.
It further informed the Court that out of the twelve Special Courts, six have been set up at the Sessions Court level and five at the Magistrate level, and that the class of the Court in Tamil Nadu has not been indicated. Centre then demanded a direction that additional courts, if required, should be set up and made functional from the financial, manpower and infrastructural resources available with the State Governments, since these courts are to be set up and operationalized by the concerned states.
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