Report No. 58
Objective of reducing docket of Supreme Court not likely to be achieved
9.12. Even if Zonal Courts are established, since they would take the place of the Courts of 140 peal of the different High Courts, it would not be easy to accept the suggestion1 that finality should be attached to the decisions of such Zonal Courts and Articles 133, 134 and even Article 136 of the Constitution should, accordingly, be suitably modified; and if these Articles cannot be modified even after the Zonal Courts begin to function, that cannot help the main objective of reducing the burden on the docket of the Supreme Court.
1. Para. 9.4, supra.