Full Judgment Text
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
WRIT PETITION (C) NO.496 OF 2002
Salem Advocate Bar Association,
Tamil Nadu ...Petitioner(s)
Versus
Union of India ...Respondent(s)
O R D E R
In this case, originally, the challenge was to
declare the provisions of the Code of Civil Procedure
(Amendment) Act, 1999 (Act 46/1999) and Code of Civil
Procedure (Amendment) Act, 2002, as unconstitutional, which
issue has now been sorted out and which does not survive, as
of date. However, the question of Judicial Impact Assessment
is an important issue, which is covered by way of general
th
direction given by this Court vide Order dated 7 November,
th
2006, as well as Order dated 5 January, 2007. In our view,
the Judicial Impact Assessment issue was not there in the
original writ petition. In any event, that issue
specifically needs statistical data, which exercise is
required to be undertaken in an appropriate proceeding. In
the circumstances, keeping that issue open, the writ petition
stands disposed of.
The Report of Justice M. Jagannadha Rao Committee is
taken on file.
....................CJI.
[S.H. KAPADIA]
......................J.
[K.S. RADHAKRISHNAN]
......................J.
[SWATANTER KUMAR]
New Delhi,
August 09, 2010.