The Government of India have under consideration the question of expansion of the appellate powers of the Federal Court and investing the Court with the jurisdiction to hear appeals which now go to the Privy Council. In the early part of this year the Government circularized the proposal to the different High Courts and their Bars and the support given to the proposal was overwhelming. Only Calcutta is reported to have opposed it but public opinion in Bengal and in Calcutta itself, as voiced by their representatives in the Central Assembly, is entirely at one with the rest of the country. It is to be hoped that the Government will accelerate the snail’s pace of redtapism in this matter. My reason for doing so is not merely the sentimental ground of making India self-dependent in the judicial sphere though it is an all important and all embracing reason in itself. It is not even the difficulties of communication due to war, though I know of at least one High Court whose ....