Eastern Book Company (EBC) is pleased to announce the book release of Justice RV Raveendran’s Anomalies in Law and Justice: Writings related to Law and Justice. The book will be released by Justice NV Ramana, the Chief Justice of India on 26th June, 2021 at 11am. The book release will be followed by a panel discussion on “Anomalies in Law and Justice”.  

 The panellists for this discussion include the following legal luminaries: Justice MN Venkatachaliah, Former Chief Justice of India, Justice RC Lahoti, Former Chief Justice of India, Justice BN Srikrishna, Former Judge, Supreme Court of India and Justice RV Raveendran, Author & Former Judge, Supreme Court of India. The panel discussion will be moderated by Shri Arvind Datar, Senior Advocate, Supreme Court of India.  

 The book release and panel discussion will take place online. Register on the following link to be a part of this grand event. Registration Link

The discussion topics will include the following:

• Contemporary problems in justice delivery
• The role of diverse institutions in the Parliamentary Democracy
• Deterioration of moral values, loss of confidence of the common man in the rule of law
• Judicial conduct in decision making and law being not in sync with justice.

 

invite for book release

 About the book 

 In this excellent compendium, Justice Raveendran brings forward the contemporary problems in justice delivery, corrupt system, the role of diverse institutions in the Parliamentary Democracy, deterioration of moral values, loss of confidence of the common man in the rule of law, judicial conduct in decision making and law being not in sync with justice. With over four decades of experience on the Bench and off it, Justice Raveendran suggests meaningful and vitally important solutions to these problems.  

 The Book consists of two sets of articles – the first dealing with matters relating to law and justice of relevance and interest to the general public and the second dealing with subjects of special interest to the members of the Judiciary and the Bar. 

Extract from the foreword

The eminence of the author and the sheer depth, elegance, the profound contemporary practical relevance of the thoughts expressed in these articles, essays, and addresses: “Anomalies in Law & Justice” pre-empt the need for any extraneous foreword. However, my admiration for Justice Raveendran compels me not to deny myself this opportunity to record my tribute to the eminent judge and to the present work. The writings are the result of deep reflection on the problems of the extant justice delivery system and other contemporary issues of our national life. A long time ago, a British Judge lamented that if Britain’s business methods were as antiquated as its legal methods, it should have been a bankrupt country long ago. I congratulate Justice Raveendran for his excellent comprehensive commentary on some of the serious contemporary issues in our national life. The writings amply reward the readers. 

 —Extract from the foreword by Chief Justice M.N. Venkatachalaiah  

Reviews

A volume of writings on Law and Justice by a former Judge of the Supreme Court of India, which are of profound contemporary practical relevance. In Anomalies in Law & Justice, Justice Raveendran brings to the fore the contemporary problems in justice delivery, corrupt system, the role of diverse institutions in the Parliamentary Democracy, deterioration of moral values, loss of confidence of the common man in the rule of law, judicial conduct in decision making and law being not in sync with justice. With more than four decades of experience on the Bench and on it, Justice Raveendran suggests meaningful and vitally important solutions to these problems. Written in clear and jargon-free language, the book is an excellent contribution by a very fine legal mind. 

                                                                                       —Justice R.M. Lodha, Former Chief Justice of India 

  

Anomalies in Law & Justice, are just the tip of the iceberg of this excellent compendium that deserves to be read widely. The collection of articles, divided into two parts and ten chapters and covering various subjects, represents the distilled wisdom of one of India’s most respected judges. Significantly, the book travels far beyond just highlighting the problems that plague a constitutional democracy; Justice Raveendran sets out practical and pragmatic suggestions that merit serious consideration. Two interesting chapters, intended for “new judges”, deserve to be read not only by all judges—old and new—but by lawyers as well. As the Indian republic has now crossed the 70-year milestone, the book offers ample material for course correction in the coming decade. 

                                                                                      —Arvind P. Datar, Senior Advocate, Supreme Court 

 

Link for Purchase

The book can be bought at https://www.ebcwebstore.com/product_info.php?products_id=99097535  

  

 

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