Report No. 95

2.4. The question of arrears.-

We may also mention that the questionnaire issued by the commission, covering as it did a very wide field,1 evoked, from a very eminent member of the bar,2 the comment that the Law Commission ought not to go into the question of establishing a Constitutional Court in an inquiry relating to speeding up of legal proceedings. The questionnaire further evoked the comment that since ordinary remedies are available for remedying the evils of delay, far-reaching amendments of our constitution ought not to be gone into. We value very highly this approach and appreciate the point of view that constitutional amendments ought not to be embarked upon lightly.

1. Chapter 1, supra.

2. Law Commission Collection, p. 1/156 (Shri H.M. Seervai).