Foundation stone laying ceremony of the Judicial Courts Complex at Nabha on 13.1.2007 at 12.00 noon.

                    The foundation stone laying ceremony for the construction of New Judicial Court Complex at Nabha was held on 13.1.2007 at about 12.00 noon The foundation stone of the building was laid down by Hon'ble Mr. Justice Vijender Jain, Chief Justice of Punjab and Haryana High Court, Chandigarh in the presence of Hon'ble Judges of the Punjab and Haryana High Court as well as other  Judicial and Executive Officers of the State as well as District Administration. The function was presided over by His Lordship Hon'ble Mr. Justice M.M.Kumar, Judge, Punjab and Haryana High Court, Chandigarh and Administrative Judge of Patiala Sessions Division and His Lordship Hon'ble Mr.  Justice Vijender Jain, Chief Justice of Punjab and Haryana High Court, Chandigarh was the Chief Guest of the function. The function was attended by the following Hon'ble Judges of the Punjab and Haryana High Court, Chandigarh. Hon'ble Mr. Justice M.S.Gill, Hon'ble Mr. Justice K.S.Garewal, Hon'ble Mr. Justice M.M.Kumar, Hon'ble Mr. Justice Jasbir Singh, Hon'ble Mr. Justice Uma Nath Singh, Hon'ble Mr. Justice K.A.Lall, Hon'ble Mr. Justice Rajive Bhalla, Hon'ble Mr. Justice Surya Kant, Hon'ble Mr. Justice Pritam Pal,   Hon'ble Mr. Justice S.N.Aggarwal, Hon'ble Mr. Justice Ranjit Singh, Hon'ble Mr. Justice T.P.S.Mann, Hon'ble Mr. Justice Rajesh Bindal, Hon'ble Mr. Justice R.S.Madan, Hon'ble Mr. Justice Arvind Kumar, Hon'ble Mr. Justice S.D.Anand, Hon'ble Mr. Justice H.S.Bhalla, Hon'ble Mr. Justice A.N.Jindal, Hon'ble Mr. Justice M.M.S.Bedi,

        Besides the Hon'ble Judges, the function was also attended by Sh. Nawab Singh, Registrar General, Punjab and Haryana High Court, Chandigarh,    Sh. Satnam Singh, Chief Engineer, PWD, B&R,  Mrs. Anjali Bhawra, Commissioner, Patiala Division, Patiala  Sh. Rakesh Verma, Deputy Commissioner, Patiala, Sh. S.K.Asthana, Senior Superintendent of Police, Patiala. Sh. Ambrish Gupta, Chief Architect, Punjab and others.

          The function started about  12.00 O'Clock by  laying the foundation stone of the building  and by lighting the Lamp by His Lordship Hon'ble Mr. Justice Vijender Jain, Chief Justice, Punjab and Haryana High Court, Chandigarh.

             The Welcome address was delivered by His Lordship Hon'ble Mr. Justice M.M.Kumar, Judge Punjab and Haryana High Court, Chandigarh and Administrative Judge of Patiala Sessions Division.

              In the Welcome address His Lordship Welcomed the Hon'ble Chief Justice of Punjab and Haryana High Court, Chandigarh and other Hon'ble Judges and members of the Legal Fraternity etc.  present on the occasion. His Lordship stated that with the construction of New Judicial Court Complex, the efficiency in work will increase. His Lordship also stated that the Hon'ble Chief Justice of Punjab and Haryana High Court has priority to construct all the Judicial Court Complexes in the State of Punjab and the Hon'ble Chief Justice has also the other social issues like female foeticide, betterment of administration of Justice in his priority. The  sole moto of  the Hon'ble Chief Justice is  that  the customer of Justice must be satisfied. His Lordship also thanked the Hon'ble Judges for sparing time from their busy schedule to attend the function.

                  Thereafter, the Hon'ble Chief Justice Mr. Vijender Jain, addressed the gathering  and   greeted  them on the occasion of the Lohri.  His Lordship's address is as under:-

                    "First of all I wish you a very Happy Lohri today on this occasion of this auspicious and sacred day, the foundation stone of Sub Divisional Court Complex has been laid. A building of the court complex is essential to have all the facilities for the Judges, for the litigants and for the Lawyers. The dispensation of Justice cannot be only at level of High Court or District Court or the Supreme Court, the vast majority of consumer of Justice i.e. 90%  of the people will only go to the Subordinate Court and access to the Justice and Justice at the door steps cannot be achieved until and unless we have a infrastructure  development  at the level of Sub Divisional Head Quarters because it is not from here that the people will understand the contents and meaning of Justice. Therefore, the start of new court complexes at Sub Divisional level is my first priority. It goes with my priority of having access to the Justice and Justice at the door steps. I intent at least that the backward area of State, Backward region of the State or in the larger districts, where it is difficult for the people to come and travel to have mobile courts going to the villages with a Judge to dispense with the Justice, right at the village level that should be priority if we have to administer the Justice. I have been in Delhi and without even thinking that I am repeating what I stated in Rajpura that it is the people faith which sustain the majesty and might of the administration of Justice.  It is people's faith which makes the Judges responsible towards their duty to the society in the dispensation of Justice because Justice is not given to the vast majority of the people, so people must be educated about the laws enacted by the State Legislature and Parliament. If they are not aware of the laws, then the efficacy of the laws will loose its significance and value. It is necessary that the people must be involved and educated in the process of learning as to what the laws are and the legal services authority in this regard will be doing a great job in educating, spending, mass awareness about the laws and what the laws are for the people. The laws are to sub serve the people."

          The function ended with a Vote of  thanks address  delivered by Hon'ble   Mr. Justice M.S.Gill, Judge Punjab and Haryana High Court, Chandigarh and Chairman of the Hon'ble Building Committee of the Punjab and Haryana High Court. In his address, His Lordship thanked the Hon'ble Chief Justice and other Hon'ble Judges of the Punjab and Haryana High Court, Chandigarh for sparing their valuable time to attend the function and make it a success.

                    The function ended with the National Anthem.

                    Judicial Court building at Nabha is designed according to the requirements as desired by the Hon'ble High Court. This complex basically comprises three services.

1.          Judicial       2.          Litigants.    3.       Lawyers.

                    At present, the building will consist  of three  Court Rooms with future requirements of two Court Rooms. Likewise, at present 90 Lawyers Chambers will be constructed with the provision of 45 Lawyers Chambers in future. On the ground floor, there will two Court Rooms besides Litigants Block. On the first floor of the building one Court rooms will be constructed besides the Bar Room, Bar Library. The main feature of the building is that it will be a fully air conditioned building.  The construction of the building will be completed within a period of one year.

                    At the site, the model and drawings of the building to be constructed at Nabha was also displayed and explained by Sh. Ambrish Gupta, Chief Architect, Punjab to His Lordship Hon'ble Chief Justice Punjab and Haryana High Court and to other Hon'ble Judges of the Punjab and Haryana High Court, Chandigarh on the occasion.