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Report No. 14 56. West Bengal 1. Area-Population.- Bengal was one of the two provinces that was divided into two as a result of the partition of the country in 1947. The French possession of Chandernagore was merged with the Hoogly district of the State by the Chandernagore (Merger) Act (XXXVI of 1954) and with certain areas transferred from Bihar by virtue of the Bihar and West Bengal (Transfer of Territories) Act (XI of 1956), the territory of this State extends over an area of 33,945 square miles spread over sixteen districts. The State has a population of 26,301,992 persons according to the last census. 2. Administration of justice in Calcutta (Original Side).- Until the establishment of the City Civil Court and the City Sessions Court by West Bengal Acts XXI. and XX of 1953 which came into force on the 23rd February, 1957, only the High Court was exercising original civil and criminal jurisdiction in respect of all causes other than those cognizable by the Presidency Small Causes Court and the Courts of Presidency Magistrates. One of the terms of reference to the Judicial Reforms Committee for the State of West Bengal was, "whether the original side of the Calcutta High Court should have concurrent jurisdiction either (i) generally or (ii) in suits above a certain value."1 1. Report, 1951, p. 1. The Committee was unanimous in recommending the retention of the original side and the establishment of a City Civil Court but they were not agreed as to the limits of its jurisdiction. The state of work on the original side of the High Court prior to the establishment of the City Civil Court will appear from the following statement. Table No. 1
The suits instituted in the High Court, during the aforementioned years were those that were not triable by the Presidency Small Causes Court.    |
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