Report No. 58
Challenges against quasi-judicial decisions
2.27. As the position stands at present, the Constitution leaves it open to a party aggrieved by a decision of a judicial or quasi-judicial authority on many matters to approach the Supreme Court1 and seek special leave to appeal from the decision of the authority, or to challenge certain action of a judicial or a quasi-judicial authority before the High Court in its writ jurisdiction. The parties cannot be blamed for invoking the constitutional jurisdiction. But, in respect of certain matters, which are of a very specialised character, the question to be considered was whether a specialised judicial machinery could be set up or certain changes could be made in the existing procedure so that justice could be done better and more speedily.
1. See para. 9 to 11 of the prefatory note to the Questionnaire (quoted in Chapter 1).