Report No. 100
1.4. Earlier Reports.-
It may be mentioned at this place that several aspects of litigation against the Government have been dealt with in earlier Reports of the Commission. These include, in particular, the Reports of the Commission relating to the Code of Civil Procedure, 1908, the law of limitation, Governmental privilege in evidence, statutory provisions requiring notice to be given of intention to file a suit against the Government, public officers or public authorities (apart from section 80, Code of Civil Procedure, 1908), and the like. It is not necessary for the present purpose to give an exhaustive enumeration of these Reports. The present Report has sought to focus upon some important aspects of litigation by and against the Government, in view of their urgent and pressing importance in the context of court congestion, justice to the citizen and the concept of the welfare State.
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