Report No. 95

3. Should the Supreme Court only take up that much work which it can dispose of within three months?

The United States Supreme Court receives about 5,000 cases per year and selects only 200 out of the total filing as being fit for hearing. At least 4 out of 9 justices must vote to hear a case. In England during 1970s the average number of appeals heard annually by the House of Lords has been only 33 so that the Judges could devote greater time to matters of public importance.