Report No. 114

5.11. 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 the constitutional goal mandated by Article 39A. It may also appear 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 and making justice effective, inexpensive and substantial in character1. From State court to participating in the administration of justice is the goal intended herein.

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