Report No. 92

Damage in Applications for Judicial Review: Recommendations for Legislation

Contents
Chapter 1	Introductory
1.1	Need for taking up the subject
2.	Working Paper and comments received thereon
Chapter 2	The Question for Consideration and The Present Law
2.1.	The Constitutional provisions for judicial review
2.	Discussion limited to Article 226
3.	Scope of the power under Article 226
4.	Power under Article 226
Chapter 3	Recommendations for Legislation
3.1.	Enlargement of power under Article 226 desirable
2.	Recommendation for enacting Central Act permitting claim for damages in application for judicial review under Article 226
3.	Grant of damages to be discretionary
4.	Another incidental point-Effect of refusal to award damages
5.	Limitation
6.	Legislative competence
7.	Recommendation to delete section 80, Civil Procedure Code, 1908
Chapter 4	Substantive Law of State Liability
4.1.	Substantive law not affected
2.	Court fees
Chapter 5	Miscellaneous
5.1,2.	Reforms in the Commonwealth
3.	Position in England
4.	Appendix
Appendix	Extract of Section 31, Supreme Court Act, 1981 (C. 54)