Report No. 99

4.7. Practice in U.S.A., England and Canada.-

In the context of the above recommendation, it may be mentioned that the Supreme Court of U.S.A. and the House of Lords in U.K. have been keeping their dockets clear by rigorous control on the admission of cases by the Judges. Mr. Justice Jackson of the U.S. Supreme Court has observed, "The only way found practicable or acceptable in this country (U.S.A.) for keeping the volume of cases within the capacity of a court of last resort is to allow the intermediate courts of appeal finally to settle all cases that are of consequence only to parties. This reserves to the court of last resort only questions on which lower courts are in conflict or those of general importance to the law."1

The Supreme Court of Canada has also been empowered by statute to choose and decide only those cases which it regards as constituting matters of national importance or involving important, issues of law.1

1. Robert H. Jackson The Supreme Court in the American System of Government, (1955), p. 21.

2. Gerald Call Canadian Legal System, p. 70.