Report No. 100

2.17. Impact on writ petition.-

Before concluding our discussion of statutory provisions as to notice of suit, we would like to state that at present the existence of such provisions, in many cases, induce prospective litigants having a legal grievance against the Government to resort to writ petitions, for which no statutory notice is required. The deletion of such provisions, is therefore not only justifiable on the merits (for the reasons discussed in the preceding paragraphs), but would also indirectly help reduce the number of writ petitions in the higher courts.