Report No. 58
Zonal Courts
10. (a) Do you favour the creation of Zonal Appellate Courts, dealing with appeals against decisions of the High Courts in particular Zone?
[This scheme would proceed on the basis of dividing the country into four zones, and the Courts would be composed of Chief Justices or Senior Judges of the High Courts in the respective States constituting the Zone. These Courts would function like circuit courts, and would hold their sittings in the said respective High Courts from time to time.]
11. (a) If you are in favour of Zonal Courts of appeal as proposed above, what in your view, should be the method of appointing Judges of those Courts?
(b) Should Judges of the Zonal Courts be chosen by seniority or otherwise?
(c) What arrangements do you suggest as regards the respective jurisdiction of Zonal Courts and High Courts?
(d) Should the decision of Zonal Courts be final, or should those decisions be subject to appeal, under Article 136?
12. If you are not in favour of Zonal Courts of appeal as proposed above, have you any other suggestions for avoiding the possibility of accumulation of arrears in the Supreme Court?
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