Site icon SCC Times

Constitution bench to decide the matter of establishing 4 regional Courts of Appeal to tackle the issue of pending cases

Supreme Court: In the PIL that sought for possible structural reforms in the Indian Judicial System, the bench of T.S. Thakur, CJ, R.Banumathi and U.U. Lalit, JJ, keeping in mind, the need for reforms which have been long felt, referred the matter to a Constitutional Bench for an authoritative pronouncement.

Below are some of the questions that the Court thought proper for consideration:

The Court showed it’s concern over the 80% cases pending in the Supreme Court of India on average for about 5 years, in the High Courts again for about 8 years, and anywhere between 5-10 years in the Trial Courts on the average, and said that it is the duty of the Supreme Court to examine through a Constitution Bench  to recommend to Government, its opinion on the proposal for establishing four Courts of Appeal, so that the Supreme Court with about 2500 cases a year instead of about 60000, may regain its true status as a Constitutional Court. [V. VASANTHAKUMAR v. H.C.BHATIA, 2016 SCC OnLine SC 698, decided on 13.07.2016]

 

Exit mobile version