Report No. 79

19.3. View of the Bench and the Bar.-

Members of the Bench and the Bar in the Union Territory with whom the Chairman of the Commission held discussion during his visit to the Union Territory were definitely of the view that for this Union Territory, jurisdiction should be conferred on some High Court, so that its inhabitants may have access to justice of the same quality as the inhabitants of the rest of India at every level.

19.4. Dadra and Nagar Haveli.-

It may also be mentioned that for the Union Territory of Dadra and Nagar Haveli, jurisdiction has been conferred on the Bombay High Court.1 The Dadra and Nagar Haveli Act provides that as from such date as the Central Government may, by notification in the Official Gazette, specify, the jurisdiction of the High Court at BombAr shall extend to Dadra and Nagar Haveli. The requisite notification was issued2 as to take effect from 1st July, 1965.

1. Section 11, Dadra and Nagar Haveli Act, 1961 (35 of 1961).

2. S.O. No. 1957, dated 15th June, 1965, Gazette of India, dated 17th June, 1965, Part II, section 3(ii), Extraordinary, p. 579.