ISHWAR DAS MALHOTRA vs. UNION OF INDIA AND OTHERS

http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 5 PETITIONER: ISHWAR DAS MALHOTRA Vs. RESPONDENT: UNION OF INDIA AND OTHERS DATE OF JUDGMENT08/02/1972 BENCH: SIKRI, S.M. (CJ) BENCH: SIKRI, S.M. (CJ) GROVER, A.N. RAY, A.N. PALEKAR, D.G. BEG, M. HAMEEDULLAH CITATION: 1972 AIR 1193 1972 SCR (3) 411 1972 SCC (1) 646 ACT: Jammu and Kashmir (Extension of Laws) Act, 1956, Ss. 1 & 2- --Notification by Central Government appointing November 1, 1956, as date of coming into force of Extension Act to Jammu and Kashmir--Extension of Delhi Special Police Establishment Act 1946 in the Schedule of Extension Act to Jammu and Kashmir--Constitution (Seventh Amendment) Act, 1956--Effect of. HEADNOTE: By the Constitution (Application to Jammu & Kashmir) Order, 1954, one of the entries on which Parliament could make laws was Entry 80 of List I of the Seventh Schedule, dealing With ’Extension of the powers and jurisdiction of members of a police force belonging to any State to any area outside that State’. The Jammu and Kashmir (Extension of Laws) Act, 1956, (Extension Act) received the President’s assent on September 25, 1956. Section 1(2) provides that it shall come into force on such date as the Central Government may, by notification ’in the Official Gazette appoint. By a notification dated October 10, 1956, November 1, 1956 was appointed as the date for the coming into force of the Extension Act in the State of Jammu and Kashmir. The effect of the notification and s. 2 of the Act was that the Delhi Special Police Establishment Act, 1946, (the impugned Act) which was one of the Acts mentioned in the Schedule to the Extension Act, came into force in the State from November 1, 1956. On the same day the Constitution (Seventh Amendment) Act, 1956, came into force and Delhi ceased to be a part C State and became Union Territory. On the question whether the impugned Act was not validly extended to the State of Jammu and Kashmir, because, Delhi ceased to be a Part C State on November 1, 1956, HELD : (1) When the Extension Act was passed, Parliament had the competence to extend the impugned Art to the State of Jammu and Kashmir, because, the Delhi Special Police establishment was a police force belonging to a Part C State. Assuming Parliament ceased to have the power as from November 1, 1956, the Central Government could validly issue http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 5 the notification under s. 1(2) appointing the date from which the Extension Act would come into force, and as soon as this was done, by virtue of s. 2, the impugned Act came into force in the State. [414 B-E] State of Assam v. Brhvian Kurkalang, A.I.R. 1972 S.C. 223, followed. (2) The general principle that the executive power corresponds to the legislative power, in Art. 73, of the Constitution is subject to exceptions. The executive power to execute a valid law does not crease if power to make that law has ceased to exist. [415 B-D] (3) In so far as the impugned legislation is a law with respect to Entry 80, even if there was repugnancy it must override any laws repugnant thereto in Jammu and Kashmir. [415 D-E] 412 (4) There is nothing in s. 1(2) of the Extension Act which makes it obligatory that the notification should issue simultaneously with the ,date of the coming into force of the Act. On the contrary, the notification must ordinarily issue earlier than the date of the coming into force of the law. The notification could have been issued any time after the President had given his assent to the Act, and as soon as the notification was issued, s. 2 came into effect and all the Acts and Ordinances mentioned in the Schedule stood automatically extended and came into force in the State [416 A-C] JUDGMENT: CRIMINAL APPELLATE JURISDICTION: Criminal Appeal No. 93 of 1971. L. M. Singhvi, P. N. Tewari, O. C. Mathur, J. B. Dadacharji and Ravinder Narain, for the appellant. Niren De, Attorney-General for India, Jagadish Swarup, Solicitor-General of India, R. N. Sachthey and R. L. Mehta, for respondents Nos. 1 & 2. Advocate-General for the State of Jammu and Kashmir and R. N. Sachthey, for respondent No. 3. The Judgment of the Court was delivered by- Sikri, C.J. This appeal, by special leave, is directed ,against the judgment of the Jammu & Kashmir High Court holding that the Delhi Special Police Establishment Act, 1946, (25 of 1946) was validly extended to the State of Jammu and Kashmir by the Jammu and Kashmir (Extension of Laws) Act, 1956’here in after referred to as the Extension Act. The High Court decided this question on a reference made by the Special Magistrate, under S. 432 of the Code of Criminal Procedure, before whom the challan had been filed under the Ranbir Penal Code on November 29, 1967. The only question involved in this appeal before us is as to the validity of the aforesaid extension. In order to appreciate the contentions of the learned counsel in this respect, it is necessary to give an account of the constitutional provisions applicable to the State of Jammu and Kashmir. On January 26, 1950 the Constitution of India came into force. In exercise of the powers conferred by cl.(1) of art. 370 of the Constitution of India, the President, in consultation with the Government of the State of Jammu & Kashmir, made the Constitution (Application to Jammu and Kashmir) Order, 1950. This order was superseded by another order in 1954. By that order, ,one of the entries on which Parliament could make laws was entry 413 http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 5 80 of List I of the Seventh Schedule of the Constitution. This entry reads as follows : "Extension of the powers and jurisdiction of members of a police force belonging to any State to any area outside that State, but not so as to enable the police of one State to exercise powers and jurisdiction in any area outside that State without the consent of the Government of the State in which such area is situated; extension of the powers and jurisdiction of members of a police force belonging to any State to railway areas out- side the State." By the Extension Act, which received the assent of the President on September 25, 1956, the Delhi Special Police Establishment Act, 1946, was extended to the State of Jammu and Kashmir in the following manner. Section 1(2) of the Extension Act provided that "it shall come into force on such date as the Central Government may, by notification in the Official Gazette, appoint." Section 2 provided as follows : "(1) The Acts and Ordinance mentioned in the Schedule and all rules, orders and regulations made thereunder are hereby extended to and shall be in force in, the State of Jammu and Kashmir. (2) With effect from the commencement of this Act, the Acts and Ordinance mentioned in the Schedule shall be amended as specified therein." The Schedule which contained the Delhi Special Police Esta- blishment Act, 1946, amended it by omitting the words "except the State of Jammu and Kashmir" from section 1. A notification was issued appointing November 1, 1956, as the date for the coming into force of the Extension Act in the State of Jammu and Kashmir. The effect of the notification and Sec. 2 mentioned above was that the Delhi Special Police Establishment Act, 1946, came into force in the State of Jammu and Kashmir from November 1, 1956. The Constitution (Seventh Amendment) Act, 1956 also came into force on November 1, 1956. The State of Delhi, which was a part ’C’ State immediately before the Seventh Amendment became a Union Territory. A new article, art. 372A, was also inserted in the Constitution enabling the President to adapt laws in force immediately before the commencement of the Constitution (Seventh Amendment) Act, 1956. This article has no application to the State of Jammu and Kashmir and, therefore, any adaptations made by the President 414 in exercise of the powers under art. 372A can have no application to the State of Jammu and Kashmir. In view of these constitutional changes, it is contended on behalf of the appellant, that under entry 80 Parliament could only extend the powers and jurisdiction of members of the Police Force belonging to any State, and as Delhi became a Union Territory and ceased to be a State on November 1, 1956, Parliament had no jurisdiction to extend the Delhi Special Police Establishment Act, 1946 to the State of Jammu and Kashmir. It seems to us that the impugned Act was validly extended and our reasons for coming to this conclusion are as follows. When the Extension Act was passed, Parliament had the competence to extend the impugned Act to the State of http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 5 Jammu and Kashmir because the Delhi Special Police Establishment was a police force belonging to a Part ’C’ State. The contention of the learned counsel that because Parliament could not extend the powers and jurisdiction of members of the Delhi Special Police Force after November 1, 1956, assuming it to be correct, does not invalidate the powers exercised earlier. When the Extension Act was passed there is no doubt that the Parliament had the power. The fact that the Parliament ceased to have power, as from Nov- ember 1, 1956, does not make any difference.’ This Court had occasion to deal with a similar question in State of Assam v. Ka Brhyien Kurkalang.(1) In that case, para 19(b) of Schedule 6, Constitution of India, authorized the Governor to make regulations for the peace and good government of a district. This power was vested in the Governor tin the setting up of a District Council for an autonomous district. It was contended that because a District Council had been set up, the Governor could not exercise the power under the Regulation and apply laws. The High Court had accepted the contention but this Court reversed the judgment of the High Court, and after referring to J. K. Gas Plant Manufacturing Co. Ltd. v. King Emperor; (2) Ram Kirpal v. State of Bihar;(3) and Cajee v. U. Jormanik Siem,(4) held that although the power of the Governor to legislate ended when the District Council was constituted, the power conferred under the regulation on the Governor to bring into force the laws set out in the Schedule continued and would continue so long as the regulation remained on the statute book. The same principle applies here. The Central Government could validly issue a notification under sub-s. (2) of Sec. 1 appointing the date from which the Act would come into force, and as soon as this notification was made, by virtue of s. 2, the (1) [1972] S.C.R. 223. (2) [1947] F.C.R. 141. (3) [1970] 3 S.C.R. 233. (4) [1961] 1 S.C.R. 750. 415 impugned Act came into force in the State. The Constitution (Seventh Amendment) Act did not destroy the efficacy of sub- s. (2) of s. 1. The learned counsel contended that this principle conflicts with the general principle that executive power corresponds to legislative power and it could not have been intended that the extended law should operate when there was no corresponding legislative power. In this connection he referred to art. 73. The general principle is subject to exceptions. Article 73 itself opens with the words "subject to the provisions of this Constitution." This is one of the exceptions envisaged by the Constitution. Other such exceptions are in art. 277 and art. 372. Although legislative power may not exist to legislate on the subject of existing laws executive power would be exercised under the laws saved by art. 277 and art. 372. No authority has been cited in support of the contention that executive power to execute a valid law ceases to exist if power to make that law has been transferred to another authority or ceases to exist. It was next contended that the impugned Act was repugnant to and inconsistent with the Jammu and Kashmir Code of Criminal Procedure and Jammu and Kashmir Police Act, which were already in existence before the Delhi Special Police Act, 1946 came into force. But in so far as the impugned legislation is a law with respect to entry 80, even if there is repugnancy it must override any laws repugnant thereto in Jammu and. Kashmir. Art. 246, as applicable to Jammu and Kashmir, reads thus http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 5 "246(1) Notwithstanding anything in clause (2), Parliament has the exclusive power to make laws with respect to any of the matters enumerated in List I in the Seventh Schedule (in this Constitution referred to as the "Union List"); (2) Parliament, and, subject to clause (1), the Legislative of any State also, have power to make laws with respect to any of the matters enumerated in List III in the Seventh Schedule (in this Constitution referred to as the "Concurrent List") When the impugned Act was extended Parliament had no power to make laws with respect to any items in the Concurrent List, but the impugned law-is fully covered by entry 80 and there is no need to rely on the Concurrent list. Therefore, art. 254 can have no application to the present case. It was also contended that the impugned Act could not have been: validly extended by a notification dated October 10, 1956, 416 issued under the Extension Act which itself came into force only from November 1, 1956. There is nothing in sub-s.(2) of S. 1 which makes it obligatory that the notification should issue simultaneously with the date of the coming into force of the Act. On the contrary, notification must ordinarily issue earlier than the date of the coming into force of the law. It seems to us clear that the notification could have been issued any time after the President had given his assent, and as soon as the notification was issued S. 2 came into effect and all the Acts and Ordinance mentioned in the Schedule, stood automatically extended and came into force. The learned counsel did not press the point regarding art. 14 of the Constitution. In the result the appeal fails and is dismissed. V.P.S. Appeal dismissed. 417