Report No. 114

4.2. Constitutional justification for a new forum of Nyaya Panchayat.-

A forum for resolution of disputes with people's participation in the administration of justice is justified in terms of Article 39A mandate. It may also seem to be justified in terms of providing simple procedure which may help in fighting the delay in the disposal of disputes simultaneously reducing the cost of making justice effective and substantial in character1. A body variously described as Nyaya Panchayat, Lok Adalat, Jan Panchayat, People's Court" is the goal intended herein. Its basic details are worked out in the succeeding paragraphs.

1. See for a comprehensive critical review of Nyaya Panchayat System: U. Baxi The Crisis of the Indian Legal System, (1982), Ch. 10, pp. 295-327.