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Saturday, January 30, 2010

CJI squashes regional SC benches recommendation


CJI squashes regional SC benches recommendation

New Delhi, Equating what the law states Commission’s recommendation for establishing of regional Supreme Court Benches to the 'disintegration' of the apex court, the Chief Justice of India (CJI) KG Balakrishnan rejected the proposal.As reported by One India News.

I'm not the disintegration of the Supreme Court. Personally i think the Supreme Court can not be in any other part of India. This really is the highest court belonging to the land. It is in the capital city belonging to the land,” he said

It is a final court and we should maintain the integrity of the Supreme Court.” he added

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Sunday, January 24, 2010

Nagpur seeks Supreme Court Bench in the City


Nagpur seeks Supreme Court Bench in the City

NAGPUR: Even as the demand for statehood to Vidarbha is gaining momentum, another demand is coming up — a Supreme Court bench in the city because to its central location and good connectivity. As reported by The Times Of India.

It started last year after Justice AR Lakshmanan,the chairman of the Law Commission of India, Justice AR Lakshmanan submitted a report to the union ministry of law and justice suggesting division of the Supreme Court into a constitution bench at Delhi and cassation benches in four regions — Delhi, Chennai/Hyderabad, Kolkata and Mumbai.

Lakshmanan also suggested that if Article 130 of the Constitution cannot be stretched to implement these
recommendations, the Parliament should enact a legislation or amend the constitution.The Nagpur Chamber of Commerce Limited (NCCL) has taken objections to Lakshmanan’s suggestions stating that there could be no better place than Nagpur to set up a bench due to its strategic location.

The chamber has dispatched its suggestions to prime minister Manmohan Singh, home minister P Chidamabaram, law minister V Moily and the Law Commission chief. A similar demand was also made by Chandrapur MP Hansraj Ahir about a couple of years back.

“The four metros recommended by the commission are over-crowded and the apex court bench will add to the traffic woes. Nagpur will be the right place to cater to matters of central India and the adjoining states,” said NCCL president JP Sharma.

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