Report No. 58
No Amendment suggested
3.54. It appears, however, that any such restriction has been regarded as inadvisable by most Judges and most Judges and members of the Bar.1 But, apart from this opinion evidence to which we, no doubt, attach considerable importance, on principle, it seems to us that, having regard to the history of judicial administration in our country and the nature of our constitutional and judicial set-up, conferment of comprehensive powers on the highest court in the country is justified. We feel that the very existence of this power may be expected to exercise a salutary check on all judicial and other bodies where decisions are subject to the jurisdiction in question.
1. Para. 3.49, supra.
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