Report No. 58
Certain special types of matters brought before the Supreme Court and High Courts
2.26. Apart from ordinary civil and criminal litigation, and petitions for writs, certain special types of matters are often taken to the Supreme Court under its special appellate jurisdiction or under its writ jurisdiction. Similarly, such matters are often agitated before the High Court, by invoking the jurisdiction to issue orders and directions in the nature of writs. These attempts naturally increase the judicial business of the Supreme Court and the High Courts, and, in consequence, the decision of really important constitutional matters as well as of ordinary civil and criminal appeals may sometimes get delayed. This is one aspect of the matter which we have to examine. We indicate below in brief the special types of matters which we have in mind.