Report No. 145

1.5. Steps preparatory to the Report.-

On receipt of the reference from the Government, the Law Commission took steps to obtain statistical data through the Bureau of Public Enterprises regarding the nature and quantum of litigation involving the Public Sector. Undertakings, in so far as such litigation arises out of the present position under which, by reason of judicial pronouncements, such undertakings fall within the definition of "State". A study of the relevant judicial pronouncements was also undertaken in the Commission. The subsequent Chapters of this Report will cover inter alia, the important points arising out of the statistical data that the Commission has been able to obtain1 and also the above-mentioned judicial pronouncements.2

1. Para. 3.4, infra.

2. Chapter 2, infra.