Report No. 58
Desirability of avoiding local pressures
9.6. Another argument which was urged in support of this idea was that complaints are heard in some quarters that some of the Judges of the High Courts in some places are likely to be subjected to local pulls and pressures and it was apprehended that this tendency to attempt to exert local pulls and pressures even on Judges of High Courts may conceivably increase in future.
That is why, a Zonal Appellate Court, consisting of three Judges, two of whom would be from other High Courts, functioning in a State which is a constituent of the Zone, would avoid this unhealthy trend. Mobility of the Bar, to which we have already referred,1 as also emphasised as a very important factor. It was thought that if Zonal Courts begin to function, members of the Bar from one High Court are likely to be invited to appear in other High Courts, forming parts of the Zone., and any step, which establishes more intimate relationships between Bars practising in different High Courts, would be welcome.
1. Para. 9.5, supra.
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