Report No. 58
Appellate jurisdiction of the Supreme Court
2.23. The essence of the matter is that it is desirable that the highest Court in the country should concentrate on questions of national importance. If this be the approach, it may be desirable to have a fresh look at the appellate jurisdiction of the Supreme Court, and to consider how far that jurisdiction should be restricted in harmony with this approach, and to maintain uniformity with the amendments which have been already made in regard to appeals to the Supreme Court in ordinary civil proceedings.1
1. See Constitution (30th Amendment) Act, Amendment of Article 133.
Back
