Full Judgment Text
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 18
PETITIONER:
JAGANNATH ETC. ETC.
Vs.
RESPONDENT:
AUTHORISED OFFICER, LAND REFORMS & ORS. ETC.
DATE OF JUDGMENT11/10/1971
BENCH:
MITTER, G.K.
BENCH:
MITTER, G.K.
SIKRI, S.M. (CJ)
SHELAT, J.M.
RAY, A.N.
DUA, I.D.
ROY, SUBIMAL CHANDRA
PALEKAR, D.G.
CITATION:
1972 AIR 425 1972 SCR (1)1055
1971 SCC (2) 893
CITATOR INFO :
RF 1974 SC1300 (43)
RF 1975 SC1389 (27)
RF 1975 SC2299 (606)
R 1978 SC 916 (4)
RF 1979 SC 25 (38)
ACT:
Constitution of India, 1950, Arts. 31-B, 39 and Ninth
Schedule and Seventh Schedule, List II, entry 18 and List
III, entry 42 Madras Land Reforms (Fixation of Ceiling on
Land) Act, 1961-Struck down as violative of Art. 14-Act
included in Ninth Schedule-Effect on validity--Whether State
Legislature competent to enact the Act.
HEADNOTE:
The Madras Land Reforms (Fixation of Ceiling on Land) Act,
1961, was an Act to provide for fixation of ceiling on
agricultural land holdings and for certain other matters
connected therewith in the State of Madras. Its validity
had been challenged by earlier writ petitions filed, in this
Court on the ground that its provisions violated Arts. 14,
19 and 31(2) of the Constitution and this Court held that
its pivotal provisions violated Art. 14 and therefore struct
down the entire Act as unconstitutional. Similar attacks
had been made on several other acts of other States imposing
ceilings on holding of land, and in order to shield these
Acts against such attacks Parliament passed the Constitution
(Seventeenth Amendment) Act, 1964. By that amendment
several Acts were included in the Ninth Schedule to the
Constitution including the Madras Act. The Madras Act was
again challenged on two grounds; namely (1) the Act having
been struck down as invalid by this Court it was non est,
and was void ab initio and Art. 31-B could not validate it
without the State Legislature reenacting its provisions, and
(2) the Act was incompetent for want of legislative power in
the State.
HELD : Art. 31-B and the Ninth Schedule as they stood after
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 2 of 18
the 7th amendment must be taken to have cured the defect, if
any, in the various Acts mentioned in the said Schedule as
regards any unconstitutionality alleged on the ground of
infringement of fundamental rights; and, by the express
words of Art.. 31-B such curing of the defect took place
with retrospective operation from the dates on which the
Acts were put on the statute book. These Acts, even if void
or inoperative at the time when they were enacted by the
reason of infringement of Art. 13(2) of the Constitution,
assumed full force and vigour from the respective dates of
their enactment after their inclusion in the Ninth Schedule
read with Art. 31-B of the Constitution. Besides, the
States could not, at any time, cure any defect arising from
the violation of the provisions of Part III of the
Constitution. Therefore, the objection that the Madras Act
should have been re-enacted by the Madras Legislature after
the Seventeenth Amendment came into force cannot be
accepted., [1070 B-E]
State of Maharashtra v. Patilchand, [1968] 3 S.C.R. 712,
Bhikaji Narain Dhakras & Ors. v. State of Madhya Pradesh &
Anr., [1955] 2 S.C.R. 589, M, P. V. Sundararamier & Co. v.’
State of Andhra Pradesh, [1958] S.C.R. 1422 and State of
Uttar Pradesh v. H. H. Maharaja Brijendra Singh, [1961] 1
S.C.R. 363, followed.
Sajjan Singh v. State of Rajasthan, [1965] 1 S.C.R. 933,
Behra Khrushed Pesikaka v. State of Bombay, [1955] 1 S.C.R.
613, Saghir
1056
Ahmed v. State of U.P. [1955] 1 S.C.R. 707 and Deep Chand v.
State of A Uttar Pradesh & Ors. [1959] Supp. 2 S.C.R. 8,
refereed to.
(2) Entry 18 in List II of the Constitution like any other
entry in the three lists only gives the outline of the
subject matter of legislation field of legislation governed
by the entry is not to be narrowed down in and the words in
the entry are to be read in their widest amplitude. The any
way unless there is anything in. the entry itself which
defines the limits thereof. Entry 18 is meant to confer the
widest powers on the State Legislature with regard to rights
in or over land and such rights are not to be measured by or
limited to the rights as between landlords and tenants or
the collection of rents. The words which follow the ex-
pression ’rights in or over land’, in the entry are merely
by way of illustration. The specification itself shows that
the genus of the rights mentioned is not the one which
landlords have vis-a-vis their tenants or vice versa. All
kinds of legislation regarding transfers and alienations of
agricultural land which may affect the rights therein of
landlords and tenants are envisaged by the entry as also
improvement of land and colonisation of such land. If the
State Government seeks to enforce a measure by which the
condition of barren or unproductive lands can be improved it
can do so even if the measure curtails the rights of the
landlords and tenants. If the State wants to enforce a
measure of acquiring lands of people who hold areas over a
certain ceiling limit so as to be able to distribute the
same among the landless and other persons, to give effect to
the directive principles in Art. 39(b) and (c) of the
Constitution, it is not possible to say that the same would
be outside the scope of Entry IS in List II read with Entry
42 in List III. Such a measure can aptly be described as a
measure of agrarian reform or land improvement in that
persons who have only small holdings and work on the lands
themselves would be more likely to put in greater efforts to
make the land productive than those who hold large blocks of
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 3 of 18
land and are only interested in getting a return without
much effort. The measure does not transgress the limits of
the legislative field because it serves to remove the
disparity in the ownership of land. Persons who lose the
ownership of land in excess of the ceiling imposed are
compensated for the lands acquired by the State and
distributed among others. Acquisition of land would not
directly be covered by Entry 18 but read with Entry 42 in
List III the State has competence to acquire surplus land so
as to give effect to the policy in Art. 39 of the
Constitution. [1072 G-H; 1073 A-F]
Sri Ram Ram Narain Medhi v. State of Bombay, [1959] Supp. 1
S.C.R. 489, Atma Ram v. State of Punjab & Ors. [1955] 1
S.C.R. 743, Sonapur Tea Co. Ltd. v. Mst. Mazirunnessa,
[1962] 1 S.C.R. 24 and State of Maharashtra v. Patilchand,
[1968] 3 S.C.R. 712, followed.
JUDGMENT:
CIVIL APPELLATE JURISDICTION : Civil Appeals Nos. 247 to
257, 1061, 552, 623, 700, 701, 714, 1260, 1261 and 1696 of
1967.
Appeals from the judgment and orders dated the July 18, 19,
29, 1966, of the Madras High Court in Writ Petitions Nos.
1971 of 1965 etc.
V. Vedantachari, K. C. Rajappa and K. Jayaram, for the
appelants (in C.As. Nos. 247 to 257 and 714 of 1967).
K. Jayaram for R. Gopalkrishnan, for the appellants (in
C.As. Nos. 562, 700, 701, 1260, 1261 and 1969 of 1967).
1057
V. Vedantachari and K. Rajendra Chowdhary, for the appel-
lants (in C.A. No. 623 of 1967).
K. Jayaram for R. Thaigarajan, for the appellants- (in
C.A. No. 1061 of 1967).
S. Govind Swaminathan, Advocate-General, Tamil Nadu, S.
Mohan and A. V. Rangam, for the respondents (in all the
appeals except C.A. No. 562/67).
L. M. Singhvi, S. Mohan and A. V. Rangam, for the respon-
dents (in C.A. No. 562 of 1967).
Niren De, Attorney-General, V. A. Seyid Muhammad and S. P.
Nayar, for the Attorney-General.
G. S. Chatterjee, for the Advocate-General, West Bengal.
O. P. Rana, for the Advocate-General, Uttar Pradesh.
M. C. Setalvad, M. C. Bhandare and B. D. Sharma., for the
Advocate-General, Maharashtra.
K. M. K. Nair, for the Advocate-General, Kerala.
K. Baldev Mehta, for the Advocate-General, Rajasthan.
K. Jayaram for R. Gopalkrishnan, for intervener No. 1.
J. B. Dadacharji, 0. C. Mathur, Ravinder Narain and
Bhuvanesh Kumari, for intervener No. 2.
The Judgment of the Court was delivered by
Mitter, J. In all the above matters there is Common attack
on the validity of the Madras Land Reforms (Fixation of
Ceiling on Land) Act, 1961. The Act received the assent of
the President on the 13th April, 1962 and was published in
the official gazette on the 2nd May, 1962. It is styled "An
Act to provide for fixation of ceiling on agricultural land
holdings and for certain other matters connected therewith
in the State of Madras". The preamble to the Act shows that
it was passed in furtherance of the directive principles of
State policy as embodied in Art. 39 of the Constitution and
in particular, clauses (b) and (c) thereof, namely, that the
ownership and control, of the material resources of the
community were to be so distributed as best to subserve the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 4 of 18
common good and that the operation of the economic system
did not result in the concentration of wealth and means of
production to the common detriment. The Act sought to
achieve this by acquiring agricultural land from persons
owning large holdings of it and distributing the same to the
landless and other persons so as to reduce the disparity in
the ownership thereof. This was
1058
attempted to be brought about by fixing a ceiling on the
holdings of agricultural land holdings so as to render the
surplus available for distribution.
The scheme of the Act in a nut-shell is as follows. By-
Chapter 11 of the Act containing sections 5 to 18 provision
is made for the fixation of ceiling of land holdings,
furnishing of return by persons holding land in excess of
the limits specified, preparation and publication of draft
statements as regards land in excess of the ceiling area,
exclusion of certain land from calculation of ceiling area
and acquisition of surplus land after the publication of the
final statement as envisaged in the Chapter. In particular,
s. 5 fixes the ceiling on holdings of land of every person
and every family. S. 7 provides that subject to the
provisions of Chapter VIII no person shall be entitled to
hold land in excess of the ceiling area. Sections 3 to 16
provide for submission of return, obtaining of particulars
and determination of the surplus land, of a person S. 18
provides for publication of notification by the Government
to the effect that the surplus land is required for a
public purpose.
Chapter III of the Act provides for ceiling on future
acquisitions, enquiries into the bona fides and validity of
transfers between the date of the commencement of the Act
and the notification thereafter, and the effect of certain
future transfers. Chapter VI provides for determination of
compensation for land acquired by Government under the
provisions of the Act. Section 50-the’ opening section in
Chapter VI-provides for payment of compensation according to
the rates specified in Schedule III to every person whose
right, title and interest is acquired by Government under
Chapter 11. S. 55 provides for payment of compensation
either in cash or in bonds or partly in cash and partly in
bonds. Chapter IX provides for exemptions in certain cases
from. the provisions of the Act. Chapter XIII provides for
disposal of the land acquired by the Government under the
Act.
Section’ 3 is the definition section. Under cl. (7) thereof
ceiling’ area means the extent of land which a person is
entitled to hold under, section 5. By cl. (11) ’the date of
commencement of the Act’ was fixed as the 6th April, 1960
i.e. the date on. which the Madras Land Reforms (Fixation of
Ceiling on Land) Bill, 1960 was published in the official
gazette. A "family" for the purpose of the Act is given an
artificial definition in cl.(14). It means in relation to
any person, the wife or husband as the case may be, of such
person and his or her-
(i) minor sons and unmarried daughters, and
(ii) minor grandsons and unmarried grand-
daughter,,, in the male line, whose father and
mother are dead.
1059
.lm0
Under the Explanation to the clause ’minor
sons’ and ’minor, grandsons’ are not be
include sons or grandsons-
(i) between whom and the other members ’of
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 5 of 18
the family, a partition by means.of a
registered instrument has taken place; or
(ii) in respect of whose family properties a
preliminary decree for partition has been
passed; before the commencement of the Act.
Under cl. (19) ’to hold land’ means with its
grammatical variations and cognate
expressions, to own land as owner or to
possess or enjoy land as possessory mortgagee
or a tenant or as intermediate or in one or
more of those capacities. Under cl. (34) ’
person’ includes any trust, company, family,
firm, society or association of individuals,
whether incorporated or not. Under cl. (45)
"surplus land" means the land held by a person
in excess of the ceiling area and declared to
be surplus land under ss. i2, 13 or 14.
The Act was challenged by writ petitions filed
in ’his Court in 1963 (A.-P. Krishnaswamy
Naidu v. State of Madras(1) on the ground that
its provisions violated Arts. 14, 19 and 31(2)
of the Constitution. The first attack
was at
s. 5 of the Act laying down the ceiling area
and the second, at s. 50 of the Act read with
Schedule III thereof which provided for
compensation. It was urged that than Act was
not protected under Art. 31-A of the
Constitution relying on the judgment of this
Court in Karimbil Khunhikonian v. State of
Kerala (2) . This Court held that the
definition of ’family’ in s.3(14) was
artificial and resulted in discrimination
between persons equally circumstanced thus
violating Art. 14. The Court also held that
the provisions contained’ in s. 50 of the Act
read with Schedule III with respect to com-
pensation were also discriminatory and these
two sections viz., ss. 5 and 50, being the
pivotal provisions of the Act the whole Act
had to be struck down as unconstitutional.
The judgement was rendered on 9th March, 1964.
it appears that similar attacks had been made
not only to the. above Madras Act but to
several Acts of other States imposing ceilings
on the holding of and attempting to effect
similar agrarian reforms. To shield these
Acts against such attacks Parliament passed
the Constitution (Seventeenth Amendment) Act
on the 20th June 1964. The statement of
objects and reasons for the Act shows that
inasmuch as :
",Several State Acts relating to land reform
were struck down on the ground that the
provisions of those
(1) [1964] 7 S.C.R. 82.
(2) [1962] Suppl. (1) S.C.R. 829.
1060
Acts were violative of articles 14, 19 and 31
of the Constitution and that the protection
of article 31-A %as not available to them",
it was ’proposed to amend the definition of "estate"-in
article 31A of the Constitution by including therein lands
held under ryotwari settlement as also other lands in
respect of which provisions are normally made in land reform
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 6 of 18
enactments’ and it was .also "proposed to amend the Ninth
Schedule by including therein certain State enactments
relating to land reform in order to remove any uncertainty
or doubt that may arise in regard to their validity".
Accordingly Parliament passed the Seventeenth Amendment Act
effecting change not only in Art. 31-A of the Constitution
by adding a proviso after the existing proviso in clause (1)
but also substituting a new sub-clause (a) clause (2) and
in-eluding in the Ninth Schedule no lass than forty four
Acts of different States of which item 46 was the Act struck
down by ,this Court.
The Seventeenth Amendment Act was itself challenged in the
case of Sajjan Singh v. State of Rajasthan(1). A number .of
writ petitions were filed in this Court under Art. 32 of the Const
itution in the year 1966, Golaknath v. Punjab(2),
challenging not only the validity of the Constitution
Seventeenth Amendment Act of 1964 but also Constitution
Fourth Amendment Act, 1955 and Constitution First Amendment
Act, 1951 in so far as they affected the petitioners’
fundamental rights. The first petition in that group of
cases was filed by a group of persons against an order made
by the Financial Commissioner, Punjab holding that an area
of 418 standard acres was surplus in the hands of the
petitioners under the provisions of the Punjab Security of
Land Tenures Act X of 1953 read with s. 10-B thereof. Five
learned Judges of this Court held all the amendments to be
valid, while four others concurred in the judgment delivered
by Subba Rao, C.J. holding that although the above Amendment
Acts abridged ,the scope of the fundamental rights thus
violating article 13 of the Constitution they could not be
struck down because of the earlier decisions of this Court
to the contrary. One learned Judge took the view that the
fundamental rights were outside the amendatory process if
the amendments sought to abridge or take away any of those
rights : but the First, Fourth and Seventh Amendments being
part of the Constitution, by acquiescence for a long time
could not be challenged and they contained authority for the
Seventeenth Amendment. The judgements in Golaknath’s case
(supra) were rendered on 27th February, 1967.
(1) [1965] 1 S.C.R. 933.
(2) [1967] 2 S.C.R. 762.
1061
In the meanwhile a large number of writ petitions were
filed. in the Madras High Court in the years 1964 and 1965
cliallenging the validity of the Madras Act of 1961 and the
main attack on, the Act was two-fold. It was urged that the
Act having been struck down as invalid by this Court in
Krishnaswami’ Naidu’s case(1) it was non est and,was void ab
initio and Art. 31-B could not validate it without a
separate Validating Act being passed by the Madras
Legislature, and, secondly, the Act was incompetent for want
of legislative power of the State. The Second attack was
levelled on a wide front before the Madras High Court, but
before us learned counsel did not go as far in his.
challenge to the legislative competence of the State to pass
the Act.
On the first point, learned counsel’s contention may be sum-
marised as follows. He urged that this Court having
declared the Ceiling Act of 1961 void under the provisions
of Art. 13 subcl. (2) of the Constitution we must proceed on
the basis that the legislation was void ab initio inasmuch
as it did not lie within the power of the State to make any
law which abridged the rights conferred by Part III of the
Constitution. In other words, it was said that the measure
was non est or still-born and any validating measure could
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 7 of 18
not instil life therein. It was argued that the effect of
the Act being struck down by this Court was as if it had
been effeced from the statute book and to make any such Act
operative. it was necessary not only to give it the
protection against violation of fundamental rights as was
sought to be done by Art. 31-B but to get the State of
Madras to re-enact the provisions thereof. Learned counsel
drew our attention to several decisions of this Court in
support of his argument and we shall take note of them in
the order in which they were placed before US.
The first case referred to was Behram Khrushed Pesikaka v.
The State of Bombay ( 2 ). In this case the main question
turned on the interpretation of the Bombay Prohibition Act
XXV of 1949 and the effect of striking down some of the
provisions therein by this Court in The State of Bombay &
Anr. v. F. N. Balsara(3) In Balsara’s case this Court had
held that the provisions of the Act including clause (b) of
section 13 in so far as they affected, the consumption or
use of liquid medicinal and toilet preparations containing
alcohol, were invalid and save the provisions expresssly
mentioned the rest of the Act was valid. It was also held
that the decision declaring some of the provisions of the
Act invalid did not affect the validity of the rest of the
Act. The effect of
(1) [1964] 7 S.C.R. 82. (2) [1965] 1 S.C.R. 613.
(3) [1951] 1 S.C.R. 682.
1062
partial declaration of the invalidity of s. 13(b) had to be
considered by a Constitution Bench of this Court in
Pesikaka’s case (supra). According to Mahajan C. J. who
delivered ’the opinion of the majority Judges (see p. 654) :
"The constitutional invalidity of a part of
section 13 (b) of the Bombay Prohibition Act
having been declared by this Court, that part
of the section ceased to have any legal effect
in judging cases of citizens and had to be
regarded as null and void in determining
whether a citizen was guilty of an offence."
His Lordship also observed that in India there was no scope
for the application of the American doctrine enunciated by
Willoughby that the declaration by a court of
unconstitutionality of a statute which was in conflict with
the Constitution affected the parties only and there was no
judgment against the statute. The American doctrine was
held not to be applicable to India in view of Art. 141 of
the Constitution under which the law declared by the Supreme
Court is to be binding on all courts within ,,the territory
of India. According to his Lordship :
"........ once a law has been struck down as
unconstitutional law by a Court, no notice can
be taken of that law by any Court, and in
every case an accused person need not start
proving that the law is unconstitutional."
It is however to be noted that Das, J. (as he then was) took
:.a different view and pointed out that the section i.e.
section 13, in its entirety was still enforceable against
all non-citizens. He found himself unable to accept the
proposition put forward by Field J. in Norton v. Shelby
County(1) that a law declared to be unconstitutional was to
be treated as inoperative as though it had never been
passed. In particular he relied on the fact ’that the
Bombay Act was a pre-Constitution Act and was certainly
valid before the 26th November, 1950.
In Saghir Ahmed v. The State of U.P. & Ors.(2) the second
,case referred to, this Court had to consider the effect of
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 8 of 18
the amendment of Art. 19(6) of the Constitution by the
Constitution First Amendment Act of 1951 which enabled the
State to carry on any trade or business either by itself or
through corporations owned and controlled by the State to
the exclusion of private citizens wholly or in part. It is
to be noted that this provision of Art. 19(6) which was
introduced by the amendment of the Constitution in 1951 was
not in existence when the LT.P. Road .Transport Act (Act II
of 1951) was passed and it was held that the amendment of
the Constitution which came later could not
(1) 30 L. Ed.178. (2) [1955] 1 S.C.R. 707.
1063
be invoked to validate an earlier legislation which must be
regarded as unconstitutional when it was passed. In
delivering the judgment of the Court, Mukherjea J. remarked
(see at p. 728)
"The amendment of the Constitution which came
later,cannot be invoked to validate an earlier
legislation which must be regarded as
unconstitutional when it was passed."
Counsel relied particularly on the following passage. from
Cooley’s Constitutional Limitations (Vol. I. p. 384 note)
quoted by Mukherjea, J.
" a statute void for unconstitutionality is
dead and cannot be vitalised by a subsequent
amendment of the Constitution removing the
constitutional objection but must
be re-
enacted."
Strong reliance was placed on certain observations of this
Court in Deep Chand v. The State of Uttar Pradesh and
others(1). In Deep Chand’s case the constitutionality of
the U.P. Transport Service (Development) Act, 1965, the
validity of the scheme of nationalisation framed and the
notifications issued by the State Government thereunder were
challenged. Subba Rao, J. (as he then was) who spoke for
the Judges constituting the majority discussed in detail the
distribution of legislative powers under the Constitution
and the effect of any statute offending Art. 13. He posed
the question : if Arts. 245 and 13 (2) define the ambit of
the power to legislate, what is the effect of a law made in
excess of that power? According to him the American Law
gave a direct and definite answer to this question. He
quoted from Cooley in his "Constitutional Limitations’
(Eighth Edition, Vol.I) at p. 382 where the learned author
said:
"When a statute is adjudged to be
unconstitutional, it is as if it had never
been.... And what is true of an act void in
toto is true also as to any part of an act
which is found to be unconstitutional, and
which, consequently is to be regarded as
having never, at any time been possessed of
any legal force."
The learned Judge also quoted from Rottschaefer on Con-
stitutional Law at V. 34 :
"The legal status of a legislative provision
in so far as its application involves
violation of constitutional provisions, must
however be determined in the light of the
theory on which Courts ignore it as law in the
(1) [1959] Suppl. 2 S. C.R. 8.
064
decision of cases in which its application
produces unconstitutional results. That
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 9 of 18
theory implies that the legislative provision
never had legal force as applied to cases
within that clause."
The learned Judge analysed the decisions of this Court in a
number of cases and summarised the result thereof in the
following propositions (see at p. 40) :
"(i) Whether the Constitution affirmatively
confers power on the legislature to make laws
subject-wise or negatively prohibits it from
infringing any fundamental right they
represent only two aspects of want of
legisla-
tive power;
(ii) the Constitution in express terms makes
the power of a legislature to make laws in
regard to the entries in the List of the
Seventh Schedule subject to the other
provisions of the Constitution and thereby
circumscribes or reduces, the said power by
the limitations laid down in Part HI of the
Constitution;
(iii) it follows from the premises that a law
made in derogation or in excess of that power
would be ab initio void wholly or to the
extent of the contravention as the case may
be; and
(iv) the doctrine of eclipse can be invoked
only in the case of a law valid when made but
a shadow is cast on it by supervening
constitutional inconsistency or supervening
existing statutory inconsistency; when the
shadow is removed the impugned Act is freed
from all blemish or infirmity."
Applying the aforsaid principles to the case, before the
Court the learned Judge held that the validity of the Act
could not be tested on the basis of the Constitution (Fourth
Amendment) Act, 1955 but only on the terms of the relevant
articles as they existed prior to tile amendment.
It must be noted that Das, C.J. with whom Sinha, J. con-
curred did not think fit to embark upon the discussion of
the question, namely, whether the provisions of part III of
the Constitution enshrining the fundamental rights were mere
checks or limitations on the legislative competency
conferred on Parliament and whether the doctrine of eclipse
was applicable only to pre-Constitution laws or those which
fell under Art. 13(2) of the Constitution.
The Seventeenth Amendment Act, 1964 came up for con-
sideration in the case of Sajjan Singh v. State of Rajasthan
(1)
(1) [1965] 1 S.C.R. 933
1065
Among the points there canvassed in support of the petitions
under Art. 32 of the Constitution was one based on the plea
that the Seventeenth Amendment was a legislative measure in
respect of land and since. Parliament had no right to make
a law in respect of a land, the Act was invalid; and since
the Act purported to set aside decisions of court of
competent jurisdiction it was unconstitutional. Although
the Court upheld the validity of the amendment, a doubt was
expressed by Mudholkar. J. as to whether Parliament could
validate a State law dealing with land. According to the
learned Judge only that legislature has power to validate a
law which has a power to enact the law.
On behalf of some of the respondents and the intervener, the
Attorney-General of India, it was argued that no re-
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 10 of 18
enactment of the Act was necessary. Our attention was drawn
to the wide scope of Art. 31-B which sought to cure the
defect, if any, in the Acts specified in the Ninth Schedule
on the ground that any such Act or any provision thereof was
inconsistent with or took away or abridged any of the rights
conferred by any provisions of Part III of the Constitution.
The words of Art. 31-B, it was argued, made it amply clear
that this was sought to be done not only prospectively but
retrospectively by the use of the words "None of the
Acts........ shall be deemed to be void or ever to have
become void on the ground of the inconsistency mentioned."
The removal of the defect was to have effect
"Notwithstanding any Judgment, decree or order
of any court or tribunal to the contrary."
In other words, this meant that if the defect in any such
Act had been the subject matter of any decision of a court
of law and any provision of the Act had been held to be void
as being inconsistent with Part III of the Constitution such
judgment decree or order was not to be operative on the
provisions of the Act. In effect, it was contended that the
inclusion of an Act in the Ninth Schedule to the
Constitution read with Art. 31-B overrode and rectified all
defects in the Act because of inconsistency of any provision
therein with any of the fundamental rights conferred by Part
III of the Constitution, as from the, date of the
commencement of the Constitution,, no matter whether the
defect had been pointed out in any judgment of a court of
law and the Act held to be void on that ground.
Counsel for the respondent and the interveners drew our
attention to the dicta of learned Judges of this Court in
several decisions which according to them fortified their
contention. The first case refereed to by the learned
Attorney-General was that of
16-119SupCI/72
1066
State of Maharashtra v. Patilchand(1) where the judgment of
a Bench of Seven Judges of this Court was delivered by our
present Chief Justice. The Act impugned there was the
Maharashtra State Agricultural Lands (Ceiling on Holdings)
Act, 1961. as amended by Act 13 of 1962. The preamble to
that Act is practically identical with that of the Madras
Act which is under consideration in this case. It was
contended on behalf of the appellants there that Art. 31-B
did not protect from challenge on the ground of violation of
fundamental rights the provides of the Acts amending
Agricultural Lands (Ceiling on Holdings) Act, 1961 as
originally enacted and that the Seventeenth Amendment Act in
spite of the decision in Golaknath’s case (supra) was in-
invalid. Negativing these contentions it was said (see at
p. 719)
"...... the High Court was right in holding
that Art-31-B does protect the impugned Act
from challenge on the ground of violation of
fundamental rights. There is no doubt that
Art-31-B should be interpreted strictly. But
even interpreting it strictly, the only
requirement which is laid down by Art. 31-B is
that the Act should be specified in the Ninth
Schedule."
Section 28 of the Act which was the main target, of attack
and which the High Court had originally found as violating
Art.14 of the Constitution was held to be protected under
Art. 31-B from the ground of attack based on infringement of
Art. 14.
In Bhikaji Narain Dhakras & others v. The State of
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 11 of 18
MadhyaPradesh & Ant-.(1) the petitioners who carried on
their business as stage carriages operators of Madhya
Pradesh for a number of years challenged the validity of the
C.P. & Berar Motor Vehicles (Amendment) Act, 1947 which
amended the Motor Vehicles Act, 1939 and conferred extensive
powers on the Provincial Government including the power to
create a monopoly of the motor transport business in its
favour to the exclusion of all motor transport operators.
In exercise of the powers conferred by the new s. 43 (1)
(iv) a Notification was issued on 4th February, 1955
declaring the intention of the State Government to take ’up
certain routes. The petitioners contended that with the
commencement of the Constitution the Act became void under
the provisions of Art. 13(1) and reliance was placed on the
decision of Shagir Ahmad v. The State of U.P. (supra). The
contention put forward on behalf of the respondents was that
the Constitution (First Amendment Act, 1951 and the
Constitution (Fourth Amendment) Act,, 1955 had the effect of
removing the inconsistency and the Amending Act III of 1948
became operative again. It was argued on behalf of the
petitioners that the impugned Act being void
(1) [1968] 3 S.C.R. 712.
(2) (1955) 2 S.C.R. 589.
1067
under Art. 13(1) was dead and could not be revivified by any
subsequent amendment of the Constitution but had to be re-
enacted. This contention was turned down in the unanimous
decision of this Court. It was said that the Act :
"did not become void independently of the
Existence of the rights guaranteed by Part
111. In other words, on and after the
commencement of the Constitution the existing
law, as a result of its becoming inconsistent
with. the provisions of article 19 (1) (g)
read with clause (6) as it then stood, could
not be permitted to stand in the, way of the
exercise of that fundamental right. Article
13 (1) by reason of its language cannot be
read as having obliterated the entire portion
of the inconsistent law or having wiped it out
altogether from the statute book. Such law
existed for all past transactions and for en-
forcement of rights and liabilities accrued
before the date of the Constitution, as was
held in Keshavan Madhava Menon’s case(1)."
It was also observed that the
"American authorities can have no application
to our Constitution. All laws, existing or
future, which are inconsistent with the
provisions of Part III of our Constitution are
by the express provision of article 13,
rendered void ’to the extent of such
inconsistency’. Such laws were not dead for
all purposes...... It is true that as the
amended clause (6) (of art. ’19) was not made
retrospective the impugned Act could have no
operation as against citizens between the 26th
January 1950 and the 18th June 1951 and no
rights and obligations could be founded on the
provisions of the impugned Act during the said
period whereas the amended clause (2) by
reason of its being expressly made
retrospective had effect even during that
period. But after the amendment of clause (c)
the impugned Act immediately became fully
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 12 of 18
operative even against citizens."
In M. P. V. Sundararmier & Co. v. The State of Andhra
Pradesh(1) Venkatarama Aiyar J. speaking for the majority of
of the Court discussed at some length the different aspects
of the unconstitutionality. of a statute. Speaking for the
Court he said (at p. 1468).
"In a Federal Constitution where legislative
powers are distributed between different
bodies, the competence of the legislature to
enact a particular law must depend
(1) [1951] S.C.R. 228.
(2) [1958] S.C.R. 1422.
1068
upon I whether the topic of that legislation
has been assigned by the Constitution Act to
that legislature. Thus, a law of the State of
an Entry in List I, Schedule VII of the
Constitution would be wholly incompetent and
void. But the law may be on a topic within
its competence, as for example, an Entry in
List II, but it might infringe restrictions
imposed by the Constitution on the character
of the law to be passed as for example,
limitations enacted in Part 111, of the
Constitution. Here also, the law to the
extent of the repugnancy will be void Thus, a
legislation on a topic not within the
competence of the legislature and a
legislation within its competence but
violative of constitutional limitations have
both the same reckoning in a court of law;
they are both of them unenforceable. But does
it follow from this that both the laws are of
the same quality and character, and stand on
the same footing for all purposes’,’ This
question has been the subject of consideration
in numerous decisions in the American Courts,
and the preponderance of authority is in
favour of the view that while a law on a
matter not within the competence of the
legislature is a nullity, a law on a topic
within its competence but repugnant to the
constitutional prohibitions is only
unenforceable. This distinction has a
material bearing on the present discussion.
If a law is on a field not within the domain
of the legislature it is absolutely null and
void, and a subsequent cession of that field
to the legislature will not have the effect of
breathing life into what was a still-born
piece of legislation and a fresh legislation
on the subject would be requisite. But if the
law is in respect of a matter assigned to the legisl
ature
but its provisions disregarded constitutional pr
ohibitions,
though the law would be unenforceable by re-
ason of those prohibitions, when once they are
removed, the law will become effective without
reenactment."
The learned Judge drew support for his, conclusion from
Willoughby on the Constitution of the United States, Vol. I
p. 11 and Cooley on Constitutional Law at p. 201.
In The State of Uttar Pradesh & ors. v. H. H. Maharaja Bri-
jendra Singh(1) the respondent challenged the
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 13 of 18
constitutionality of the U.P. Land Acquisition
(Rehabilitation of Refugees) Act, 1948 by way of a writ
petition to the High Court and ;though the court dismissed
the petition it held that two provisos to s. 11 of the Act
were invalid as they offended s. 299 (2) of the Government
(1) [1961] 1 S.C.R. 363.
1069
India Act. Subsequently the Constitution (Fourth Amendment)
Act, 1955 included the U.P. Act in the Ninth Schedule as
item, 15. The State of U.P. contented that the inclusion of
this Act in the Ninth Schedule protected it under Art. 31 B
of the Constitution from any challenge under s. 299(2) of
the Government of India Act. The Court--turned down the
argument on behalf of the respondent that the amendment of
the Constitution which came after the decision of the
Allahabad High Court could not validate the earlier
legislation which, at the time when it was passed was un-
constitutional. Relying on the decision of this Court in
Saghir Ahmad v. The State of U.P. (supra) it was said that
the provisions of the Act have been "specifically saved from
any attack on their constitutionality as a consequence of
Art. 31-B read with the Ninth Schedule, the effect of which
is that the Act cannot be deemed to be void or ever to have
become void on the ground of its being hit by the operation
of the Government of India Act."
It has to be noted that although in Golaknath’s case (supra)
five learned Judges of this Court speaking through Subba
Rao, C.J. were of the view that the Constitution Seventeenth
Amendment Act infringed Art. 13 (2) of the Constitution, yet
on the basis of the earlier decisions of this Court the same
was held to be valid. It was said that:--
"As the Constitution (Seventeenth Amendment),
Act holds the field, the validity of the two
impugned Acts, namely, the Punjab Security of
Land Tenures Act X of 1953, and the Mysore
Land Reforms Act X of 1962, as amended by Act
XIV of 1965, cannot be questioned on the
ground that they offended Arts. 13, 14 or 31
of the Constitution."
The learned Chief Justice also made it clear (see at p. 814)
that the
"decision will not affect the validity of the
Constitution (Seventeenth Amendment) Act,
1964, or other amendments made to the
Constitution taking away or abridging the
fundamental rights."
Wanchoo, J. (as he then was) speaking for himself and two
other Judges observed that a constitutional invalidity could
not be cured by State Legislatures in any way but could(
only be cured by Parliament by Constitutional amendment.
In our view, although decisions of the American Supreme
Court and the comments of well known commentators like
Willoughby and Cooley have great persuasive force, we need
not interpret our Constitution by .too much reliance on
them. Nor is
1070
it necessary to scrutinise too closely the decisions wherein
views appear to have been expressed that a law which is void
under Art. 13 (2) is to be treated as still-born. Equally
unfruitful would it be to consider the doctrine of eclipse.
Apart from the question as to whether fundamental rights
originally enshrined in the Constitution were subject to the
amendatory process of Art. 368 it must now be held that Art.
31-B and the Ninth Schedule have cured the defect, if any,
in the various Acts mentioned in the said Schedule as
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 14 of 18
regards any unconstitutionality alleged on the ground of
infringement of fundamental rights, and by the express words
of Art. 31-B such curing of the defect took place with
retrospective operation from the dates on which the Acts
were put on the statute book. These Acts even if void or
inoperative at the time when they were enacted by reason of
infringement of Art. 13(2) of the Constitution, assumed full
force and vigour from the respective dates of their enact-
ment after their inclusion in the Ninth Schedule read with
Art. 31 B of the Constitution. The States could not, at
any time, cure any defect arising from the violation of the
provisions of Part III of ,the Constitution and therefore
the objection that the Madras Ceilings Act should have been
re-enacted by the Madras Legislature after the Seventeenth
Constitutional Amendment came into force cannot be accepted.
On the other point as to the competency of the State
legislature, Mr. Vedantachari drew our attention in
particular to the following provisions in the Act :-
"5. (1 ) (a) "Subject to the provisions of
Chapter VIII, the ceiling area in the case of
every person and, subject to the provisions of
sub-sections (4) and (5) of Chapter VIII, the
ceiling area in the case of every family
consisting of not more than five members,
shall be 30 standard acres.
(b) The ceiling area in the case of every
family consisting of more than five members
shall, subject to the provisions of sub-
sections (4) and (5) of Chapter VIII, be 30
standard acres together with an additional 5
standard acres for every member of the family
in excess of five.
(2) For the purposes of this section, all
the lands held individually by the members of
a family or jointly by some or all of the
members of such family shall be deemed to be
held by the family.
3 (a) in calculating the extent of land held
by a member of a family or by an individual
person, the
1071
share of the member of the family or of the
individual person in the land held by an
undivided Hindu family, a Marumakkattayam
tarward, an Aliyasanthana family or a
Nambudiri Illom shall be taken into account.
(b) In calculating the extent of land held
by a family or by an individual person, the
share of the family or of the individual
person in the land held by a firm, a society
or association of individuals (whether
incorporated or not) or by a company (other
than a non-agricultural company) shall be
taken into account.
7. On and from the date of the commencement
of this Act, no person shall except as
otherwise provided in this Act, but subject to
the provisions of Chapter VIII, be entitled
to, hold land in excess of the ceiling area
Provided that in calculating the total extent
of land held by any person, any extent in
excess of the ceiling area and not exceeding
half an acre in the case of wet land and one
acre in the case of dry land shall, irrespec-
tive of the assessment of such land, be
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 15 of 18
excluded."
He also drew our attention to section 8 which required every
person who held land in excess of 30 standard acres to
furnish to the authorised officer a return containing the
particulars specified in s. 10 which directed the authorised
officer to prepare a draft statement in respect of each
person owning or deemed to have held land in excess of the
ceiling area. He argued that legislative measure of this
type were not covered by Entry 18 in List II which runs as
follows :
"Land, that is to say, rights in or over land,
land tenures, including the relation of
landlord and tenant, and the collection of
rent; transfer and alienation of agricultural
land; land improvement and agricultural loans;
colonization."
Counsel urged that the State could not frame a law under
which the holding of two persons could be lumped up for
working out the area which the said persons could be
permitted to hold. He contended that the property of two
individuals could not be treated together for the purpose of
acquisition by the State by resort to the fiction of
"holding land" in s. 3 (19) of the Act and in any event
Entry 18 of List II did not comprehend such a power. He
referred us to the American decision in Hoeper v. Tax
Commission(1) where it was held that the husband could not,
consistently with the due process and equal protection
clauses of
(1) 284 U.S. 206-221.
1072
the 14th Amendment, be taxed by a State on the combined
total of his and his wife’s income as shown by separate
returns whether her income is her separate property and, by
reason of the ,tax being graduated, its amount exceeded the
sum of the taxes which would have been due had their
separate incomes been separately assessed.
Counsel also referred us to the decision in Balaji v. Income
Tax Officer(1) and the contention there put forward that
Entry 54 in the Federal Legislative List of the Government
of India Act, 1935 did not confer on the legislature any
power to tax (a) on the income of B and therefore sub-s. (3)
of s. 16 of the Incometax Act, 1922 was ultra vires the
legislature.
It is necessary to note that this Court left the question
open as it felt that the petition in his Court under article
32 of the Constitution could be satisfactorily disposed of
on a narrower basis although the Court approved of the view
expressed in Sardar Baldev Singh v. Commissioner of Income-
tax (2) that Entry 54 should be read not only as authorising
the imposition of a tax but also as authorising an enactment
which prevented the tax imposed being evaded.
Counsel also referred to the case of Diamond Sugar Mills
Ltd. & A nr. v. The State of Uttar Pradesh & Anr. (1) where
it was held that the premises of a factory was not a local
area within the meaning of Entry 52 in List II of the
Seventh Schedule and a law relating to "taxes on the entry
of goods into a local area for consumption, use or sale
therein" did not authorise the State to impose a cess on the
entry of cane into the premises of a factory for such use,
consumption etc.
The American decision is hardly in point and so far as the
three Indian cases are concerned, they turned on the scope
of Entries with which we are not concerned in this case. We
were also referred to the observations of this Court in
Kavalappara Kottarathil Kochuni v. State of Madras(1) that
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 16 of 18
individual proprietary rights were ordinarily to be
respected unless a clear case is made out for their
restriction.
In our view, Entry 18 in List II like any other Entry in the
three Lists only gives the outline of the subject matter of
legislation and therefore the words in the entry are to be
construed in their widest amplitude. The field of
legislation covered by the entry is not to be narrowed down
in any way unles there is anything in the entry itself which
defines the limits thereof. Entry 18
(1) 43 I.T.R. 393.
(2)40. I.T.R.560,615 (S.C)
(3) [1961] 3 S.C.R, 242.
(4) [1960] 3 S.C.R. 887, 927, 928.
1073
in our opinion is meant to confer the widest powers on the
State Legislature with regard to rights in or over land and
such rights are not to be measured by or limited to the
rights as between landlords and tenants or the collection of
rents. The words which follow the. Expression "rights in
or over land" are merely by way of illustration. The
specification itself shows that the genus of the rights
mentioned is not the one which landlords have vis-a-vis
their tenants or vice versa. All kinds of legislation
regarding transfers and alienations of agricultural land
which may affect the rights therein of landlords and tenants
are envisaged by the entry as also improvement of land and
colonisation of such land. If the State Government seeks to
enforce a measure by which the condition of barren or
unproductive lands can be improved, it can do so even if the
measure curtails the rights of landlords and tenants over
them. If the State wants to enforce a measure of acquiring
lands of people who hold areas over a certain ceiling limit
so as to be able to distribute the same among the landless
and other persons, to give effect to the directive
principles in. Art. 39 (b) and (c) of the Constitution,
it is not possible to say that the same would be outside the
scope of Entry 18 in List II read with Entry 42 in List III.
Such a measure can aptly be described as a measure of
agrarian reform or land improvement in that persons who have
only small holdings and work on the lands themselves would
be more likely to put in greater efforts to make the land
productive than those who held large blocks of land and are
only interested in getting a return without much effort.
The measure ,does not transgress the limits of the
legislative field because it serves to remove the disparity
in the ownership of land. Persons who lose the ownership of
lands in excess of the ceiling imposed are compensated for
the lands acquired by the State and distributed among
others. Acquisition of land would not directly be covered
by Entry 18 but read with Entry 42 in List III the State has
the competence to acquire surplus land so as to give effect
to the policy in Art. 39 of the Constitution.
This is not the first occasion when a measure of such kind
has been challenged before this Court. In Sri Rain Ram
Narain Medhi v. The State of Bombay(1) challenge was made to
the vires of the Bombay Tenancy and Agricultural Lands
(Amendment) Act, 1956 which was an Act further to amend the
Bombay Tenancy and Agricultural Lands Act, 1948. The
preamble to the Act showed that it was a measure for
ensuring full and efficient use of land for agricultural
purposes rendered necessary on account of the neglect of
a landholder or disputes between a land- holder and his-
tenants to the prejudice of the cultivation of the
landlord’s estate. The attack on the Act was made on
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 17 of 18
the
(1) (1959) Supp. S.C.R. 489.
1074
ground that it was beyond the ambit of Art.-31-A of the
Constitution and was therefore vulnerable as infringing the
fundamental rights enshrined in Arts. 14, 19 and 31. It was
contended on behalf of the State that it was a piece of
legislation for extinguishment or modification of rights in
relation to an estate within the definition of Art.-31-A of
the- Constitution. Referring to the principles laid down by
the Federal Court in United Provinces v. Atiqa Begum(1) and
by this Court in Navinchandra Mafatlal v. The Commissioner.-
of Income-tax, Bombay City(2) it was observed by this Court
that in construing the words in a constitutional enactment
conferring legislative power, the most liberal construction
should be put upon words so that the same may have effect,
in their widest amplitude. It was held that having regard
to the above principle of construction the impugned Act was
covered by Entry 18 in List II of the Seventh Schedule and
was a legislation with reference to land within the
competence of the State Legislature.
In Atma Ram v. The State of Punjab & Ors. (3) the
petitioners challenged the constitutional validity of the
Punjab Security of Land Tenure Act X of 1953 as amended by
Act XI of 1955, providing for security of land tenure and
other incidental matters. The impugned Act limited the area
which might be held by a land owner for the purpose of self-
cultivation and thereby rendering some area surplus to be
utilised for resettling ejected tenants. S. 18 of the Act
conferred upon the tenants the right to purchase from the
land-owners the lands held by them and thus themselves
become the land-owners on prices which would be below the
market value. It was held by this Court that "rights in or
over land" and "land tenures" occurring in Entry 18 in List
II were sufficiently comprehensive to include measures of
land-tenure reforms, such as the impugned Act sought to
achieve.
The validity of the Assam Fixation of Ceiling on Land Hold-
ings Act 1 of 1957 came up for consideration in Sonapur Tea
Co. Ltd. v. Must. Mazirunnessa(4). S. 4 of the Act
prescribed a ceiling on existing holdings and s. 5 empowered
the appropriate authorities to call for submission of
returns by persons holding lands in excess of the ceiling.
S. 8 empowered the State Government to acquire such excess
lands by publishing in the official gazette a notification
to the effect that such lands were required for public
purpose, and such publication was to be conclusive evidence
of the notice of acquisition to the person or persons
holding such lands. It was contended on behalf of the
appellants there that the pith and substance of the Act and
its main object was to acquire the
(1) [1940] F.C.R. 110, 134 (2) [1955] 1 S.C.R. 829,
(3) [1955] 1 S.C.R. 748. (4) (1962) 1 S.C.R. 24.
1075
property and dispose of it at a profit. Rejecting this
contention it was observed by this Court (see p. 731) that :
"The whole object of the Act which is writ
large in all its provisions is to abolish the
intermediaries and leave the lands either with
the tiller or the cultivator It was also
observed :
"The State is paying compensation to the
persons dispossessed under the principles
prescribed by S. 12; amongst the persons
entitled to such compensation tenants are
http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 18 of 18
included, and when the State proceeds to
Settle lands on tenants it expects them to pay
a fair amount of price for the land and put a
ceiling on this price and it shall never
exceed the amount of compensation payable in
respect of the said land. In our opinion this
provision is very fair and reasonable and it
would be idle to attack it as a piece of
colourable legislation.
Lastly, reference may be made to the case of State of Maha-
rashtra v. Patilchand (supra) which has been already noted.
There the Maharashtra State Agricultural Lands (Ceiling on
Holdings) Act 1961 as amended by Act 13 of 1962 was upheld,
on the ground that it was enacted for securing the
distribution of agricultural land to subserve the common
good by imposing a ceiling and also ensuring that the
persons to whom surplus lands had been granted after the
same had vested in the State Government should supply
sugarcane at fair prices. The impugned Act, apart from s.
28 already referred to, was held to be covered by Entry 18
in List II and s. 28 was held as within the ambit of Entry
35 of List II dealing with "Works, lands and buildings
vested in or in the possession of the State".
In the result, we hold that as the attacks on the rivers of
the Madras Ceilings Act fail, the appeals must be dismissed
but without any costs. In all cases Where, the Madras High
Court did not think fit to deal with the merits of the case
as regards the application of the Madras Ceilings Act to the
particular facts of a case, it will be open to the
appellants to canvass the same before the appropriate forum.
V.P.S. Appeals dismissed-.
1076