Report No. 229
2.14 Paragraph 8.36 of the aforesaid 15th Report reads as under:
"The Committee is not satisfied with the persistent opposition for establishing benches of the Supreme Court in other parts of the country without giving any convincing reasons or justification thereof. The Committee, therefore, endorses its earlier view that establishment of benches of the Supreme Court in other parts of the country would be of immense help to the poor who can not afford to travel from their native places to Delhi. The Committee, therefore, feels that the Ministry should come forward with a necessary Constitutional amendment to address this deadlock."
2.15 Again, in paragraph 6.8 of the 28th Report of the Standing Committee, the same view has been reiterated in the following words:
"The Committee in its Second, Sixth, Fifteenth, Twentieth and Twenty-sixth Reports on the Demands for Grants of the Ministry of Law and Justice has impressed upon for setting up of benches of the Supreme Court in Southern, Western and Eastern parts of the country. The Committee's recommendation rests on the premise that it is not possible for the people living in far-flung and remote areas to come to the National Capital for seeking justice for various reasons. The Committee reiterates this recommendation."
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