Report No. 77

1.14. Law Commission's Reports.-

Besides the above, the Law Commission of India presided over by Mr. M.C. Setalvad, in its fourteenth Report made in 1958, went into all aspects relating to Reform of Judicial Administration, including the question of delay in the disposal of cases in different courts and exhaustively dealt with the matter. We shall have occasion to refer to this Report.

Successive Law Commissions have, after that also, when making their recommendations for revision of the procedural Codes, addressed themselves, inter alia, to the need for reducing delay at various stages of the trial, both in civil and in criminal cases. Reference may be made, in particular, to the 27th and 54th Reports of the Law Commission dealing with the Code of Civil Procedure and the 41st Report dealing with the Code of Criminal Procedure. When the Law Commission reviewed the structure and jurisdiction of the higher judiciary (58th Report), it took note of the imperative need to reduce in the higher Courts.