Report No. 01

58. Suits against a State in matters of federal jurisdiction.-

Any person making any claim against a State, whether in contract or in tort, in respect of a matter in which the High Court has original jurisdiction or can have original jurisdiction conferred on it, may in respect of the claim bring a suit against the State in the Supreme Court of the State, or (if the High Court has original jurisdiction in the matter) in the High Court.

59. Suits between States.-

Any State making any claim against another State may in respect of the claim bring a suit against that State in the High Court.