G. MOHAN RAO vs. THE STATE OF TAMIL NADU

REPORTABLE IN THE SUPREME COURT OF INDIA CIVIL ORIGINAL JURISDICTION WRIT PETITION (CIVIL) NO. 1411 OF 2020 G. MOHAN RAO & ORS. ...PETITIONER(S) versus STATE OF TAMIL NADU & ORS.       ...RESPONDENT(S) with WRIT PETITION (C) NO. 173 OF 2021 WRIT PETITION (C) NO. 174 OF 2021 J U D G M E N T A.M. Khanwilkar, J. 1. The Indian Constitution ordains a structure of governance wherein   the   three   organs   of   the   State   are   entrusted   with independent functions.  The Legislature legislates on the law, the Executive puts the law into execution and the Judiciary being the Signature Not Verified sentinel on the  qui vive  reviews and enforces the law in light of its Digitally signed by NEETU KHAJURIA Date: 2021.06.29 15:22:52 IST Reason: primary role as the guardian of the Constitution.  Thus, we the 1 people of India have embraced a system of separation of powers for securing checks and balances. Consequently, in day­to­day functioning   of   the   government   institutions   many   a   times   a perception   emerges   about   the   “overstepping”   between   three organs.   Similar grievance has been made in the case at hand. The   extent   and   manner   in   which   the   basis   of   a   judicial determination   of   unconstitutionality   of   a   legislation   could   be altered by the legislature by subsequently enacting a validating or reviving legislation, without overstepping on the jurisdiction of the constitutional Court, is the pivotal issue in this case. FACTS IN BRIEF The present case is outcome of a long chain of proceedings 2. at different forums. Traversing the entire storyline may not be relevant for the determination of the question at hand. Thus, we are   delineating   only   the   relevant   facts   in   brief   for   a   proper perspective. The resource in the form of land is an essential requirement 3. for the development of a nation. At the same time, property rights of   individuals   have   always   had   an   important   status   in   the hierarchy   of   rights.   To   resolve   this   apparent   conflict   between 2 right to property of individuals and duty of State towards holistic 1 development, the Land Acquisition Act, 1894  had been enacted as a uniform law for the whole country with the short title: “An Act to amend the law for the acquisition of land for public purposes and for Companies.” The 1894 Act was in force throughout the country. After 1950, when the Constitution came into force, we adopted the principle of distribution of powers and the legislative competence of the Union and States. It was differentiated on the basis of the Union List (List­I), State List (List­II) and the Concurrent List (List­III). As regards the subjects listed in the Concurrent List, the Union and States have been given concurrent powers to legislate. In pursuance   thereof,   the   State   of   Tamil  Nadu  carved   out  three public purposes for which a different land acquisition law was envisioned.   The   three   sectors   were   highways,   industries   and Harijan welfare schemes. Accordingly, the Tamil Nadu legislative assembly enacted the Tamil Nadu Acquisition of Land for Harijan 2 Welfare Schemes Act, 1978 , Tamil Nadu Acquisition of Land for 3 Industrial Purposes Act, 1997   and Tamil Nadu Highways Act, 4 2001 . Be it noted that besides the 1894 Act, the field of land 1  for short, “1894 Act” 2  for short, “1978 Act” 3  for short, “1997 Act” 4  for short, “2001 Act” 3 acquisition was also governed by another enactment made by the Parliament   being   a   special   legislation,   namely,   the   National 5 Highways Act, 1956 .   This Act was enacted to provide for the declaration of certain highways to be national highways and for matters connected therewith including power to the competent authority to acquire lands required for national highways.  Since there was a law made by the Parliament operating in the same field regarding land acquisition, the State obtained Presidential assent as per  Article  254  to avoid  repugnancy  and  thus, the aforementioned State Acts prevailed in the State. The   1894   Act   was   found   to   be   inadequate   on   certain 4. aspects,   including   measures   relating   to   compensation, rehabilitation and resettlement, and thus, the Parliament enacted the   Right   to   Fair   Compensation   and   Transparency   in   Land 6 Acquisition, Rehabilitation and Resettlement Act, 2013 . The Act received assent of the President of India on 27.09.2013 and came into   force   w.e.f.   01.01.2014.   The   2013   Act   carried   a   special provision – Section 105 – to declare that this Act shall have no application to   certain   enactments   made   by   the   Parliament   relating to land acquisition specified in the Fourth Schedule. This 5  for short, “1956 Act”  6  for short, “2013 Act” 4 was however, subject to sub­section (3) whereunder the Central Government   had   been   bestowed   power   to   issue   notification within one year from the date of commencement of the Act, to notify that the provisions of 2013 Act shall apply to the cases of land acquisition under the enactments specified in the Fourth Schedule   relating   to   determination   of   compensation, rehabilitation   and   resettlement   being   beneficial   to   affected families   with   such   exceptions   or   modifications   as   prescribed. Thereafter,   on   28.04.2015   vide   S.O.   2368   (E),   the   Central Government   extended   the   provisions   relating   to   compensation (First   Schedule),   rehabilitation   and   resettlement   (Second Schedule)   and   infrastructure   amenities   (Third   Schedule),   as provided in the 2013 Act, to the enactments placed in the Fourth Schedule of the Act (which included 1956 Act) as well — so as to extend the benefit of the 2013 Act to all categories of acquisitions irrespective of the purpose. On the lines of Section 105 read with the Fourth Schedule 5. of the 2013 Act, the State of Tamil Nadu also sought to protect and reserve its three State enactments — 1978 Act, 1997 Act and 2001 Act — from the operation of the 2013 Act as it found its own   legislations   to   be   expedient.     For   this   purpose,   a   State 5 amendment,   namely,   the   Right   to   Fair   Compensation   and Transparency   in   Land   Acquisition,   Rehabilitation   and 7 Resettlement (Tamil Nadu Amendment) Act, 2014  was effected to the 2013 Act whereby Section 105­A came to be inserted in the 2013 Act.  The purport of the State amendment in terms of the 2014 Act made the provisions of the 2013 Act inapplicable to acquisition of land under the three State enactments mentioned in the Fifth Schedule of the 2013 Act which also came to be inserted   by   the   same   State   amendment  Act,   2014.   The   State legislature, thus, inserted a new Schedule — Fifth Schedule — in the 2013 Act and placed the three State laws in that schedule. The 2014 Act received Presidential assent on 01.01.2015 and was applied retrospectively from 01.01.2014 onwards i.e., the date of coming into force of the 2013 Act. The retrospective date was chosen by the State legislature with the objective to protect the acquisition   under   the   three   State   enactments   from   being rendered void due to repugnancy after coming into effect of the 2013   Act.     However,   this   legislative   exercise   to   protect   and preserve the three state enactments by way of insertion of Section 105A and Fifth Schedule to 2013 Act turned out to be fatal, as noticed  infra . 7  for short, “2014 Act” 6 6. The 2014 Act, along with the 1997 Act and 2001 Act, came to be challenged before the High Court of Judicature at Madras, primarily   on   twin   grounds   of   repugnancy   with   the   2013   Act and   violation   of   Article   14   due   to   manifest   arbitrariness   and discrimination in the operation of the State Acts. Pertinently, on 18.09.2014, the High Court vide an interim order in W.P. (C) 24182/2014, allowed the acquisition proceedings to go on with the caveat that no final order shall be passed and status quo as regards possession on the land be maintained. Thereafter, the High Court vide judgment and order dated 03.07.2019 in a batch 8 of   petitions   with   W.P.(C)   No.   22448/2018   as   main   matter, framed four issues in the case thus: “ Issues: 74. The issues therefore, which arise for our consideration are: 1)   Are   the   State   Enactments   void   because   of inherent Arbitrariness? 2)  Did  the  President   of  India  fail to  apply  his mind while granting assent to Section 105A? 3) Did the Impugned State Enactments become repugnant once the Parliament ‘made’ the New Land Acquisition Act. If so, did the presidential assent to Section 105A inserted by Tamil Nadu Act No. 1 of 2015, revive the three acts? 4) Are the provisions of Section 105A(2) and (3) mandatory, and if so, whether non­compliance of these   provisions   fatal   to   the   validity   of   these enactments.” 8  (2019) 5 MLJ 641 7 7. The High Court vide judgment and order dated 03.07.2019 rejected the challenge as regards the violation of Article 14 and non­application of mind by the President while granting assent. On the point of repugnancy, however, it found that the State enactments became repugnant to the 2013 Act and thus void, on 27.09.2013 itself (date of Presidential assent to the 2013 Act). Resultantly, subsequent enactment of 2014 Act w.e.f. 01.01.2014 would not go on to reactivate the three enactments. The High Court   held   that   the   State   enactments   could   only   be   revived through                     re­enactment by the Legislative Assembly followed   by   fresh   assent   of   the   President   in   accordance   with Article 254 of the Constitution. As a consequential order, it also quashed   all   pending   acquisition   proceedings   under   the   three enactments on and after 27.09.2013. The said decision is under challenge   before   this   Court   in   connected   but   separate proceedings and we may advert to it at the appropriate stage, as and when need arises for decision of the present case. 8. On 19.07.2019, the State Government made an attempt to revive the three enactments held to be void and unconstitutional by the High Court by using a legislative tool. It tabled a Bill to revive the operation of the Tamil Nadu Acquisition for Harijan 8 Welfare Schemes Act, 1978, the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997 and the Tamil Nadu Highways Act, 2001 on the floor of the legislative assembly. The bill was passed   by   the   Assembly   titled   as   “The   Tamil   Nadu   Land Acquisition   Laws   (Revival   of   Operation,   Amendment   and 9 Validation) Act, 2019 ”. This Act was sent for the assent of the President in terms of Article 254(2) and the same was granted on 02.12.2019. Notably, the 2019 Act was applied retrospectively from   26.09.2013   with   the   objective   to   validate   all   pending acquisitions on and after that date under the State enactments, otherwise quashed by the High Court. The said Act of 2019 is under challenge before us in the instant batch of petitions on grounds delineated hereinafter. CONTENTIONS OF PARTIES 9. The petitioners are landowners whose lands are sought to be   acquired   under   the   1997   Act   and   2001   Act.   The   primary contention of the petitioners is that the legislative tool adopted by the State legislature to revive unconstitutional enactments is a direct attempt to overrule and nullify the judgment of the High Court   and   the   same   is   impermissible   in   the   constitutional 9  for short, “2019 Act” 9 scheme as it violates the doctrine of separation of powers. It is submitted   that   on   being   declared   unconstitutional   due   to repugnancy, the only option available to the State legislature was to   re­enact   the   repugnant   enactments   after   removing   the repugnant areas and pass it afresh in the Assembly, followed by a   fresh   Presidential   assent.   It   is   further   urged   that   the permissible method is to remove the material basis of a judgment by correcting the anomalies pointed out by the Court and re­ enact   the   legislation.   It   is   added   that   amending   an unconstitutional enactment cannot be a permissible method of revival   because   the   moment   an   enactment   is   declared   as unconstitutional, there remains nothing to amend. To support this   position,   reliance   has   been   placed   upon   State   of Karnataka & Ors. vs. Karnataka Pawn Brokers Association 10 11 & Ors. ,   Pt. Rishikesh & Anr. vs. Salma Begum , Saghir 12 Ahmad & Anr. vs. State of U.P. & Ors.   and   P.L. Mehra & 13 . Ors. vs. D.R. Khanna & Ors. 10. To buttress the above submission, it is urged that, despite incorporating   the   provisions   relating   to   compensation, 10   (2018) 6 SCC 363 11  (1995) 4 SCC 718 12  AIR 1954 SC 728 13  AIR 1971 Delhi 1 10 rehabilitation and resettlement from the 2013 Act, the 2019 Act is   still   repugnant   to   the   2013   Act   as   it   fails   to   incorporate material   provisions   relating   to   social   impact   assessment, timelines for various steps involved in the process of acquisition and other provisions relating to fair procedure. Thus, it cannot be termed   as   a   curative   legislation   and   would   again   fall   foul   of Article 254. 11. The   petitioners   have   emphasized   on   the   meaning   of   the word “made” as used in Article 254 to assert that retrospectivity in the 2019 Act is actually fatal to its own validity. It is stated that the 2019 Act was made on 26.09.2013 (date of retrospective commencement)   and   not   on   02.12.2019   (date   of   Presidential assent), whereas the 2013 Act was made on 27.09.2013. Thus, there was no Act made by the Parliament in force on 26.09.2013 and the moment the 2013 Act was made on the next day, the 2019 Act again became repugnant. 12. The petitioners further submit that the 2019 Act has been enacted without a determining principle as it fails to comply with the material aspects of the 2013 Act and stands to discriminate with the people of the State by subjecting them to a different and less advantageous procedure of land acquisition. To buttress, it is 11 added that equally placed persons cannot be subjected to two different laws as it would be violative of Article 14 and even if this course is to be adopted, the classification has to be duly justified in   light   of   the   settled   principle   of   intelligible   differentia   and reasonable classification. It is further added that the State must show   special   circumstances   to   demonstrate   their   inability   to apply the Act made by the Parliament in the State and without such circumstances, the State legislature has no power to deviate and frame its own law. Reliance has been placed on   Union of 14 India   &   Anr.   vs.   Tarsem   Singh   &   Ors.   and   Nagpur 15 Improvement Trust & Anr. vs. Vithal Rao & Ors. . 13. In   W.P.   (C)   No.   173/2021   and   W.P.   (C)   No.   174/2021, similar arguments have been raised to assail the validity of 2019 Act and we are not reiterating the same to avoid repetition. In addition, the petitioners in these two petitions have also assailed the 1997 Act and 2001 Act dealing with industries and highways respectively.   The   petitioners   have   attempted   a   comparative analysis   of   the   State   enactments   and   the   Act   made   by   the Parliament   to   illustrate   discrimination   and   unequal   treatment with equally placed persons merely on the basis of purpose of 14  (2019) 9 SCC 304 15  (1973) 1 SCC 500 12 acquisition.   It   is   urged   that   despite   incorporating   provisions relating   to   compensation   from   the   2013   Act,   the   State enactments do not provide the same amount of compensation due to  absence   of   fixed   timelines   for   acquisition  and   a  lapse provision   in   case   of   undue   delay.   Placing   reliance   upon   P. Vajravelu Mudaliar & Anr. vs. The Special Deputy Collector 16 ,   it is submitted for Land Acquisition, West Madras & Anr. that the State enactments violate Articles 14, 19, 21 on account of   unreasonable   classification   between   those   persons   whose lands are acquired for industrial purposes and those whose lands are acquired for other purposes thereby impacting their right to trade and occupation coupled with right to livelihood. It is further submitted that deprivation of property without complying with due procedure is also violative of Article 300A of the Constitution. 14. As regards the Presidential assent, it is urged that the same is vitiated as the State enactments were not placed before the President and attention was not drawn towards the provisions which   are   repugnant   to   the   Act   made   by   the   Parliament.   To buttress   this   submission,   reliance   has   been   placed   upon   the 16  AIR 1965 SC 1017 13 dictum   of   this   Court   in   Kaiser­I­Hind   Pvt.   Ltd.   &   Anr.   vs. 17 National Textile Corpn. (Maharashtra North) Ltd. & Ors. . 15. Responding to the petitioners, learned Attorney General for India   advanced   arguments   for   the   State   of   Tamil   Nadu.   It   is submitted that the 2019 Act is an acceptance on the part of the State that the previous measure of enacting Section 105­A to do away with repugnancy did not commend to the High Court and therefore,   the   State   adopted   another   legislative   measure   of enacting   a   validating/curative   Act   in   accordance   with   its legislative   competence   under   List­III   of   the   Seventh   Schedule. Placing reliance upon  State of Tamil Nadu vs. State of Kerala 18 & Anr. , it is submitted that this Court has laid down twin tests for testing the constitutionality of validating enactments, namely — presence of legislative competence and removal of defect found by the Court. 16. The respondents have further submitted that the power of the State legislature is plenary in its own field and it is well within its competence to amend a law retrospectively as well as to remove   the   cause   for   invalidation   by   enacting   a   new   law 17  (2002) 8 SCC 182 18  (2014) 12 SCC 696 14 altogether. It has been added that the 2019 Act has been enacted by   the   legislature   in   its   wisdom   keeping   in   mind   the   State interest, public interest and land owners’ interest. To support these submissions, reliance has been placed upon   Karnataka 19 Pawn   Brokers   Association   and   B.K.   Pavitra   &   Ors.   vs. 20 and Union of India & Ors.     Jaora Sugar Mills (P) Ltd. vs. 21 State of Madhya Pradesh & Ors. . The respondents have also attacked the judgment of the 17. High Court stating that the judgment does not undertake any examination   to   determine   the   repugnancy   between   provisions and fails to severe the repugnant provisions from the rest. It is submitted that Article 254 does not contemplate striking down an entire enactment due to repugnancy between some provisions of the Act made by the Parliament and State enactments, and therefore, there is no need for the State legislature to re­enact the entire   legislation   to   rectify   the   repugnancy   between   some provisions.   To   support   these   submissions,   reliance   has   been placed upon  M.P.V. Sundararamier and Co. vs. The State of 22 ,   Andhra Pradesh & Anr. State of Gujarat & Anr. vs. Shri 19  supra at Footnote No. 10 20  (2019) 16 SCC 129 21  (1966) 1 SCR 523 22  (1958) 1 SCR 1422 15 23 Ambica   Mills   Ltd.,   Ahmedabad   &   Anr. ,   Devi   Das   Gopal 24  and   Krishnan & Ors. vs. State of Punjab & Ors. Municipal 25 Committee, Amritsar & Anr. vs. State of Punjab & Ors. . Furthermore,   it   is   urged   that   even   after   the   declaration   of repugnancy, an Act does not get wiped off from the statute book and it can be amended to remove the defect in terms of the decision   of   this   Court   in   State   of   Kerala   &   Ors.   vs.   Mar 26 Appraem Kuri Company Limited & Anr. . The respondents have submitted that the 2019 Act is an 18. effective re­enactment of the State Acts, in line with the decision of   the   High   Court.     Further,   the   key   features   of   2013   Act, including   those   relating   to   compensation,   resettlement   and rehabilitation, have been introduced in all three State enactments by   way   of   reference   vide   2019   Act.   It   is   added   that,   for   the purpose   of   obtaining   assent,   there   is   no   difference   between placing the entire 2019 Act before the President and placing the three   State   Acts   individually.   Reliance   has   been   placed   upon 23  (1974) 4 SCC 656 24  (1967) 3 SCR 557 25  (1969) 3 SCR 447 26  (2012) 7 SCC 106 16 Krishna Chandra Gangopadhyaya & Ors.  vs. Union of India 27  to support the permissibility of referential legislation. & Ors. 19. As regards the date for deciding repugnancy, it is submitted by the respondents  that the  date of  making of the State law would be relevant. Further, it is added that the date of making would be the date of Presidential assent i.e., 02.12.2019 in this case and merely because the 2019 Act has been applied from a retrospective date, that date would not be referred to as the date of making the Act, for that would defeat the purpose of the entire exercise behind a validating legislation. To explain the meaning of the word “made”, as used in Article 254, support has been drawn from the decision of this Court in  Mar Appraem Kuri Company 28 Limited . The   respondents   have   urged   that   for   the   purpose   of 20. determining the constitutionality of an independent legislation, as the 2019 Act, there can be no comparative analysis between provisions of the Act made by the Parliament and the impugned State Acts. It is added that the State is well within its competence to deviate from the law made by the Parliament and obtain assent 27  (1975) 2 SCC 302 28  supra at Footnote No. 26 17 of the President to such deviation.  In support, reliance has been placed upon the decision of this Court in  The State of Madhya 29 . Pradesh vs. G.C. Mandawar 21. We have heard Shri P. Wilson, learned senior counsel and Shri Suhrith Parthasarthy, learned counsel for the petitioners, Shri K.K. Venugopal, learned Attorney General for India and Shri Aman Sinha, learned senior counsel for the respondents. 22. Before traversing the arguments on the issues involved in the case, we deem it fit to describe the scope of enquiry at the very outset. We had clarified during the course of the hearing that the issues relating to the constitutional validity of the 1997 Act and 2001 Act in context of Part­III of the Constitution have since been raised in the Special Leave Petitions emanating from the decision of the High Court of Judicature at Madras, dated 03.07.2019. The same may be considered in the aftermath of this decision, as noted in our order dated 23.02.2021.  23. Therefore, our enquiry in this case is limited to whether the 2019 Act has been validly enacted and thus, succeeds in reviving the State Acts declared as null and void by the High Court, for 29  (1955) 1 SCR 599 18 being   repugnant   to   the   2013   Act   and   amending   the   same including validating actions taken thereunder. 24. In light of the aforesaid facts and grounds urged by the parties, the following issues arise for our consideration: (i)   Whether   the   State   legislature   had   legislative competence   to   enact   the   2019   Act,   a   retrospective validating Act? (ii)   Whether   the   State   legislature   transgressed   the limits of its legislative competence having the effect of nullifying/overruling the judgment of the High Court, by enacting the 2019 Act? (iii) Whether the 1997 Act and 2001 Act again fall foul of Article 254 on account of being repugnant to the 2013   Act,   owing   to   the   date   of   retrospective commencement of the 2019 Act? CONSIDERATION LEGISLATIVE COMPETENCY 25. Chapter­I   titled   “Legislative   Relations”   of   Part­XI   of   the Constitution provides for the  distribution  of legislative  powers 19 between the Union and the States. Article 245 talks about the territorial competence of the Union and the States, and whereas it empowers the Parliament to legislate for the entire territory of India   (even   beyond   in   certain   circumstances),   the   State legislature is empowered to legislate only for the territory of the State. Within its territory, the States are empowered to legislate on   any   of   the   subjects   of   List­II   (State   List)   and   List­III (Concurrent List) of the Seventh Schedule. The concurrent list contains   subjects   which   can   be   legislated   upon   both   by   the Union and States. Even within the State list, the legislative power of the State cannot be said to be absolute and can be subjected to intervention of the Parliament under certain circumstances such as national emergency, national interest, desire expressed by   legislatures   of   two   or   more   States   etc.,   as   delineated   by Articles 249 to 253. It is crystal clear from this constitutional scheme that the balance of power tilts in favour of the Union in multiple circumstances. An example of this tilt is manifested in Article 254 of the Constitution which is a subject of debate in the present case. The same reads thus: “ 254. Inconsistency between laws made by Parliament and laws made by the Legislatures of States. — (1) If any provision of a law made by the Legislature of a State   is   repugnant   to   any   provision   of   a   law   made   by 20 Parliament which Parliament is competent to enact, or to any provision of an existing law with respect to one of the matters enumerated in the Concurrent List, then, subject to the provisions of clause (2), the law made by Parliament, whether   passed   before   or   after   the   law   made   by   the Legislature   of   such   State,   or,   as   the   case   may   be,   the existing   law,   shall   prevail   and   the   law   made   by   the Legislature   of   the   State   shall,   to   the   extent   of   the repugnancy, be void. (2) Where a law made by the Legislature of a State with respect   to   one   of   the   matters   enumerated   in   the Concurrent List contains any provision repugnant to the provisions   of   an   earlier   law   made   by   Parliament   or   an existing law with respect to that matter, then, the law so made by the Legislature of such State shall, if it has been reserved  for  the  consideration  of  the  President  and  has received his assent, prevail in that State: Provided   that   nothing   in   this   clause   shall   prevent Parliament from enacting at any time any law with respect to the same matter including a law adding to, amending, varying or repealing the law so made by the Legislature of the State.” Notably, Entry­42 of List­III enables both Parliament and 26. State legislature to legislate on “Acquisition and requisitioning of property” under   which  the   land  acquisition  laws  are  enacted. Using this entry, the State legislature had enacted the stated Acts including the 1997 Act and the 2001 Act. Using the same entry, the Union legislature had thereafter enacted the 2013 Act for land   acquisition   across   the   country.   The   Union   and   State enactments clashed with each other and the High Court found the State enactments to be null and void in the face of the Act made   by   the   Parliament.   To   protect   the   nullified   State enactments, the State legislature again resorted to Entry­42 of 21 List­III and brought the 2019 Act with the objective of “revival of operation”,   “amendment”   and   “validation”   of   the   State enactments. As the name suggests, the impugned Act is in the nature of 27. a validation Act i.e., an Act which validates something invalid in the eyes of law and to make such validation effective, it has been given a retrospective effect by the State. Whereas the subject­ matter legislative competence is manifest from List­III of the VII Schedule read with Article 246.   Despite that, an in­principle question   has   been   raised   on   the   competence   of   the   State legislature to pass a revival Act with retrospective effect. 28. The constitutional scheme and decisions of this Court on the   subject   untangle   a   settled   position   that   the   power   of   a legislature to legislate retrospectively is within the constitutional bounds. It emanates from the basic principle that a legislature is deemed to be the main protagonist of the public interest at large. For, the legislature is the bulwark of a democratic polity. It is also beyond debate that a legislature can validate an invalidated law by removing the cause for such invalidity through a legislative exercise. However, no doubt, there are some judicially recognised limitations   to   such   power   as   summed   up   by   this   Court   in 22 National Agricultural Cooperative Marketing Federation of 30  thus: India Ltd. & Anr. vs. Union of India & Ors. “ 15.   The legislative power either to introduce enactments for   the   first   time   or   to   amend   the   enacted   law   with retrospective effect, is not only subject to the question of competence   but   is   also   subject   to   several   judicially recognized limitations with some of which we are at present concerned.  The first is the requirement that the words used   must   expressly   provide   or   clearly   imply 31 retrospective   operation .   The   second   is   that   the retrospectivity must be reasonable and not excessive or harsh, otherwise it runs the risk of being struck down 32 as unconstitutional .   The third is apposite where the legislation   is   introduced   to   overcome   a   judicial decision. Here the power cannot be used to subvert the decision without removing the statutory basis of the 33 decision . ” (emphasis supplied) It further stated thus: “17.     A validating   clause   coupled   with   a   substantive statutory change is therefore only one of the methods to leave actions unsustainable under the unamended statute,   undisturbed.   Consequently,   the   absence   of   a validating clause would not by itself affect the retrospective operation of the statutory provision, if such retrospectivity is otherwise apparent.” (emphasis supplied) 30   (2003) 5 SCC 23 31   S.S. Gadgil v. Lal and Co., AIR 1965 SC 171, 177; J.P. Jani v. Induprasad Devshanker Bhatt, AIR 1969 SC 778, 781. 32    Rai Ramkrishna v. State of Bihar, AIR 1963 SC 1667 : (1964) 1 SCR 897, 915; Jawaharmal v. State of Rajasthan, AIR 1966 SC 764 : (1966) 1 SCR 890, 905; Ujagar Prints (II) v. Union of India, (1989) 3 SCC 488, 517 : 1989 SCC (Tax) 469 33    Shri Prithvi Cotton Mills Ltd. v. Broach Borough Municipality, (1969) 2 SCC 283; Lalitaben   v.   Gordhanbhai   Bhaichandbhai,   1987   Supp   SCC   750;   Janapada   Sabha Chhindwara v. Central Provinces Syndicate Ltd., (1970) 1 SCC 509; Indian Aluminium Co. v. State of Kerala, (1996) 7 SCC 637. 23 34 In  Ujagar Prints & Ors. (II) vs. Union of India & Ors. ,  a 5­ judges   bench   of   this   Court   categorically   observed   that retrospective validating statutes are permissible as follows: “ 65 . ... A competent legislature can always validate a law which   has   been   declared   by   courts   to   be   invalid, provided the infirmities and vitiating infactors noticed in   the   declaratory   judgment   are   removed   or   cured.  If Such a validating law can also be made retrospective. in the light of such validating and curative exercise made by the legislature — granting legislative competence — the earlier   judgment   becomes   irrelevant   and   unenforceable, that   cannot   be   called   an   impermissible   legislative overruling of the judicial decision.  All that the legislature does is to usher in a valid law with retrospective effect in   the   light   of   which   earlier   judgment   becomes irrelevant.   (See   Sri   Prithvi   Cotton   Mills   Ltd.   v.   Broach 35 Borough Municipality ).” (emphasis supplied) The Court also highlighted the utility of such validating enactments in a practical scenario thus: “ 66.    Such legislative expedience of validation of laws is of particular significance and utility and is quite often applied,   in   taxing   statutes.   It   is   necessary   that   the legislature should be able to cure defects in statutes. No individual can acquire a vested right from a defect in a statute and seek a windfall from the legislature's mistakes.   Validity   of   legislations   retroactively   curing defects in taxing statutes is well recognised and courts, except   under   extraordinary   circumstances,   would   be reluctant to override the legislative judgment as to the need for and wisdom of the retrospective legislation. ....” (emphasis supplied) 34   (1989) 3 SCC 488 35   (1969) 2 SCC 283 : (1970) 1 SCR 388 24 36 In  Indian Aluminium Co. & Ors. vs. State of Kerala & Ors. , the Court again culled out certain principles and we find it useful to reproduce the following two passages relevant to the case at hand: “ 56.  … (1) to (7) … (8)   In exercising legislative power, the legislature by   mere   declaration,   without   anything   more, cannot   directly   overrule,   revise   or   override   a judicial   decision.   It   can   render   judicial   decision ineffective   by   enacting   valid   law   on   the   topic within its legislative field fundamentally altering or changing   its   character   retrospectively.   The changed  or  altered  conditions   are   such  that  the previous decision would not have been rendered by the court, if those conditions had existed at the time   of   declaring   the   law   as   invalid.   It   is   also empowered   to   give   effect   to   retrospective legislation with a deeming date or with effect from a   particular   date.   The   legislature   can   change   the character   of   the   tax   or   duty   from   impermissible   to permissible tax but the tax or levy should answer such character and the legislature is competent to recover the invalid tax validating such a tax on removing the invalid base for recovery from the subject or render the recovery from the State ineffectual. It is competent for the legislature to enact the law with retrospective effect and authorise its agencies to levy and collect the tax on that basis, make the imposition of levy collected and recovery of the tax made valid, notwithstanding the declaration by the court or the direction given for recovery thereof. (9)  The consistent thread that runs through all the decisions   of   this   Court   is   that   the   legislature cannot   directly  overrule   the   decision   or  make   a direction  as not  binding on it but  has power  to make the decision ineffective by removing the base on   which   the   decision   was   rendered,   consistent 36  (1996) 7 SCC 637 25 with the law of the Constitution and the legislature ” must have competence to do the same. (emphasis supplied) 37 In   , the Court laid down twin tests for State of Tamil Nadu testing validity of a validating law thus: “ 126.   On deep reflection of the above discussion, in our opinion,   the   constitutional   principles   in   the   context   of Indian   Constitution   relating   to   separation   of   powers between the legislature, executive and judiciary may, in brief, be summarized thus: 126.1 to 126.5  ….. 126.6.     If   the   legislature   has   the   power   over   the subject­matter and competence to make a validating law, it can at any time make such a validating law and make it retrospective. The validity of a validating law, therefore,   depends   upon   whether   the   legislature possesses   the   competence   which   it   claims   over   the subject­matter and whether in making the validation law it removes the defect which the courts had found in the existing law. ” (emphasis supplied) The   line   of   decisions   discussed   above   reveals   a   settled 29. position   as   regards   the   competency   of   legislature   to   enact   a retrospective validating Act,  inter alia , delineated as under: (i) The legislature must be having power over the subject matter as also competence to make a validating law. (ii) There must be a clear validating clause coupled with substantive change in the earlier position.   37  supra at Footnote No. 18 26 (iii) The   retrospective   operation   must   be   specified clearly. (iv) There   can   be   no   express   or   declaratory overruling of the judgment of the Court. (v) It is permissible for the legislature to make a decision of the Court ineffective by removing the material   basis   of   the   decision   in   the   manner that the Court would not have arrived at the same   conclusion   had   the   corrected/modified position prevailed at the time of rendering the said earlier decision. Notably, the factum of power vested in the State legislature over the subject matter and its competence to make a validating law is not in issue or disputed in the present case. 30. Relying   upon   the   decision   of   Delhi   High   Court   in   P.L. 38 , the petitioners have urged that the moment the Court Mehra declared the State enactments as null and void, they were wiped off the statute book and further amendment therein was simply not permissible to revive the same. On a reading of this decision, 38  supra at Footnote No. 13 27 it is clear that the Court was analysing the effect of voidness in the light of Article 13 i.e., voidness due to violation of any of the provisions of Part­III of the Constitution.   This decision, in our view,   has   no   bearing   on   the   issues   involved   in   the   present proceedings.  Thus, without dilating on this decision, suffice it to observe that when voidness is a result of repugnancy between the State law and  law made  by  the  Parliament,   that is,  voidness under Article 254 of the Constitution, revival of such State law by enacting a subsequent amendment substantively changing the basis of the voidness and applying it retrospectively from a prior date is recognised time and again by this Court, as discussed above. We say no more. DOES  2019   ACT  NULLIFY  THE   JUDGMENT  OF  THE   HIGH COURT? 31. Having understood the legislative competency of the State legislature in principle and in law, we may now examine whether the legislature acted in violation of the above stated principles and   thus,   exceeded   its   competency.   For   that,   we   must   first examine the material basis of the judgment of the High Court and see whether the substantive changes brought about by enacting 28 the   2019   Act   result   into   successful   revival   of   the   State enactments. 32. The   Madras   High   Court   framed   four   issues   for consideration, as produced in the initial part of this judgment. We are not concerned with any other issue except issue no. 3 relating to repugnancy between the State Acts and Act made by the Parliament and permissibility of Section 105­A of the 2014 Act (Tamil Nadu State amendment of 2013 Act) for reviving the repugnant   State   Acts.   Issue   no.   3   is   reproduced   for   better appraisal thus: “ Issues: 74.  The issues therefore, which arise for our consideration are: 1) ….. 2) ….. 3)   Did   the   Impugned   State   Enactments   become repugnant once the Parliament ‘made’ the New Land Acquisition Act. If so, did the presidential assent to Section   105A   inserted   by   Tamil  Nadu   Act   No.   1   of 2015, revive the three acts? ….” The High Court first examined the sweep of Article 254 and then declared the State enactments to be repugnant from the moment Presidential assent was obtained for the 2013 Act. It noted thus: “111. Applying the above principles, it is clear that both Parliament   and   the   State   Legislature   are   competent   to enact these laws. The three State enactments received the 29 assent   of   the   President   on   21.7.1978,   25.5.1999   and 16.9.2002 respectively and therefore, prevailed in the State of Tamil Nadu even when the Old Act, 1894 covered the entire field. Contention of the petitioner is that when the new Act came into force, the three state enactments have become void. In order to save the acquisitions made under the   three   State   enactments,   the   State   of   Tamil   Nadu brought out an amendment to the Central Act by inserting Section 105­A in order to save the acquisitions made under the three State enactments from 1.1.2014 to the insertion of 105­A. The State Government also brought out three Government Orders dated 31.12.2014, clearly mentioning that   the   acquisitions   made   under   the   three   State enactments   would   be   saved   by   amendment   to   the   new Land Acquisition Act and for this purpose the amending Act even though received the assent of the President on 1.1.2015 was deemed to have come into force on 1.1.2014. Article   254   kicks   in   when   there   is   repugnancy   in   any provision of the law made by the Legislature of the State to any provision of law made by the Parliament which the Parliament is competent to enact.  Therefore, these state enactments are  rendered  void,  the  moment  the  New Act was “made.” i.e. when it received the presidential assent, as on 27.09.2013 .” (emphasis supplied) Applying clause (2) of Article 254, it then observed that Section 105­A   of   the   2014   Act   could   not   have   revived   the   State enactments once rendered void due to repugnancy having struck at a prior point of time, and the only course of action for the revival   of   a   repugnant   law   is   re­enactment   followed   by   fresh presidential assent thus: “112. The only protection in this sense offered to law made by the States in case of repugnancy is under Article 254(2). Importantly, the repugnancy is noted only in respect of an earlier law laid down by the Parliament. The provisions of Article 254(2) would not apply in the case of a law already made   by   the   State,   which   has   become   repugnant   as   a result   of   a   new   enactment   of   Parliament.   Article   254(2) 30 does not offer any protection to laws made by States before the Central Legislation, which leads them to be repugnant, comes into force. It requires the entire repugnant law to be reserved for the consideration of the President, afresh, and the President must give his consent to the entire law. This law   which   otherwise   would   be   repugnant,   is   then specifically saved. These laws must receive his assent in the present sense.  Thus, in order to bring any act within the purview of Article 254(2) it must necessarily be re­ enacted,   and   reconsidered   by   the   President   afresh. Merely inserting Section 105A in the New Act, shall not fulfil the requirements of Article 254(2), and the laws ” would remain repugnant. (emphasis supplied) The   High   Court   then   recorded   certain   conclusions   and   the relevant ones read thus: “ Conclusions: 158.   In   view   of   the   discussion,   the   net   result   of   Writ Petitions before us is as follows: 158.1 ..... 158.2 ….. 158.3. However, the Writ Petitioners before us ultimately succeed because, Article 254(1) by its operation rendered the impugned Tamil Nadu Legislations repugnant, and null and void, as on the date on which the New Act was made, i.e. 27.09.2013, the date of making of the New Act, as held in the case of State of Kerala v Maar Appraem Kuri Co. 39 (supra)  and therefore the impugned Acts do not survive. 158.4.   By enacting Section 105­A of the New Act, the State of Tamil Nadu could not have revived the three state   Acts,   that   had   become   repugnant   as   on 27.09.2013 . 158.5.  In order to revive these acts, the State must re­ enact these statutes, in accordance with Article 254(2) of the Constitution of India, and obtain the assent of the President. Merely, by inserting Section 105­A and th the   5   Schedule,   in   the   new   Act,   these   impugned enactments do not get revived . Since this had admittedly not   been   done,   the   Acts   remain   repugnant,   and   Article 254(1) renders them inoperative. 39  supra at Footnote No. 26 31 …..” (emphasis supplied) 33. Analysing the judgment of the High Court for the limited purpose   of   this   case   and   without   impinging   upon   the   other contentions including the outcome of cases pending by way of special leave against the said judgment, we note that the High Court has correctly explained the concept of repugnancy under Article 254, but did not apply it in the same manner to identify the actual existence of repugnancy between the State Acts and law   made   by   the   Parliament.   Assuming   the   presence   of repugnancy   as   assumed   by   the   High   Court   itself,   the   only enquiry   before   the   High   Court   was   regarding   the   method   of revival of repugnant State laws. While undertaking such enquiry, it found Section 105­A of the 2014 Act to be an impermissible method   of   revival   and   called   for   re­enactment   as   per   Article 254(2) of the Constitution. This, in our view, is the sole material basis of the judgment of the High Court. Strikingly, the High Court did not rule out revival and validation at all and grounded the enquiry on due compliance with Article 254(2), for that is the only way for a State law to prevail in the face of a subsequent law made by the Parliament on the same subject. 32 34. We may briefly examine the concept of repugnancy and its functioning   under   Article   254.   The   concept   of   repugnancy   is meant to prevent the operation of two conflicting laws on the same field so as to result into uncertainty and inconsistency. Naturally, when a situation like that emerges, the subjects of law cannot be expected to approach a Court immediately and seek a resolution as to which of the two laws would operate on them. Thus, the Constitution provides for univocal and unambiguous solution in the form of Article 254 which makes it clear that in such circumstances, the law made by the Parliament ought to prevail and the subjects would be governed by it. However, it does not stop here. It goes beyond this basic declaration and gives an opportunity to the legislature to which the repugnant law   belonged   (State   legislature)   to   revive   it   by   obtaining   the Presidential assent, thereby providing impetus to the competency of the State legislature to meet with the fallouts of repugnancy.  It is crucial to note that Article 254 does not contemplate that the State law and law made by the Parliament must be the same  in . For, to say that would render the whole objective of revival toto through Presidential assent as pointless exercise as it will serve no purpose for any State to enact a law exactly the same as the 33 law made by the Parliament. In fact, any such dittoed and  clichéd law made by the State legislature would be redundant.  It (State) would rather follow the law made by the Parliament. Indubitably, Article 254 contemplates co­existence of Union 35. and State laws, even if repugnant, but only after the repugnancy is assented to by the President. Differently put, Article 254 is a manifestation of decentralized law­making and recognition of the competency of the State legislature to modulate dispensation as may be expedient to that State, upon seeking Presidential assent for such deviation. 36. Having   understood   the   material   basis   of   the   High   Court judgment and basic essence of the concept of repugnancy in light of Article 254, the fundamental question now is whether the 2019 Act qualifies as sufficient compliance of Article 254(2). For, Article 254(2)   is   the   only   mode   of   revival   as   per   the   High   Court judgment. 37. Article 254(2) is produced again for ready reference thus: “ 254. Inconsistency between laws made by Parliament and laws made by the Legislatures of States. — (1) … (2) Where a  law made by the Legislature of a State   with respect   to   one   of   the   matters   enumerated   in   the Concurrent List   contains any provision repugnant to 34 the provisions of an earlier law made by Parliament  or an existing law with respect to that matter, then,  the law , if it has so made by the Legislature of such State shall been reserved for the consideration of the President and ,  :” has received his assent prevail in that State (emphasis supplied) The basic ingredients for the application of Article 254(2) can be noted thus: (i)  A law made by the legislature of the State (the 2019 Act in this case); (ii)  Such law is made on a subject falling in the concurrent list (Entry­42 of the Concurrent List in this case); (iii)  Such law is repugnant to the provisions of an earlier/existing   law   made   by   the   Parliament   (the 2013 Act in this case); and (iv)  The State law is reserved for the assent of the President and has received the same. Upon fulfilment of the above conditions, such State law would prevail   in   the   State   despite   there   being   a   law   made   by   the Parliament  on   the   same   subject  and   despite   being  repugnant thereto.   The   most   peculiar   feature   of   Article   254(2)   is   the recognition of existence of repugnancy between the law made by the  Parliament   and   State   law  and   rendering   that   repugnancy inconsequential upon procurement of Presidential assent. In this 35 case, the State legislature duly passed the 2019 Act (State law) on a subject of the concurrent list in the presence of a law made by  the  Parliament   (2013   Act)  and   obtained   the   assent   of   the President to the same on 02.12.2019 after duly placing the State law before the President and duly stating the reason for reserving it for his assent. A   priori,   we hold that this is in compliance of Article 254(2).  This   understanding   of   Article   254(2)   is   well   settled   and 38. reference can be usefully made to the following paragraph of  Pt. 40 : Rishikesh “ 15.    Clause (2) of Article 254 is an exception to clause (1). If law made by the State Legislature is reserved for consideration   and   receives   assent   of   the   President though the State law is inconsistent with the Central Act,   the   law   made   by   the   Legislature   of   the   State prevails over the Central law and operates in that State as   valid   law.     If  Parliament   amends   the   law,   after   the amendment made by the State Legislature has received the assent of the President, the earlier amendment made by the State Legislature, if found inconsistent with the Central amended law, both Central law and the State Law cannot coexist   without   colliding   with   each   other.   Repugnancy thereby  arises and  to the extent  of the repugnancy  the State  law   becomes  void  under  Article  254(1)  unless  the State   Legislature   again   makes   law   reserved   for   the consideration of the President and receives the assent of the President. Full Bench of the High Court held that since U.P. Act 57 of 1976 received the assent of the President on 30­12­1976, while the Central Act was assented on 9­9­ 1976, the U.P. Act made by the State Legislature, later in point of time it is a valid law.” (emphasis supplied) 40  supra at Footnote No. 11 36 39. The petitioners have advanced lengthy arguments as to how the 2019 Act is repugnant to the 2013 Act. We are constrained to observe that the whole exercise of pointing out any repugnancy after a validating Act has obtained the assent of the President is otiose. For, the whole purpose of Article 254(2) is to resuscitate and operationalize a repugnant Act or repugnant provisions in such Act. For, the Constitution provides concurrent powers to the states as well on subjects falling in List­III. After duly complying with the requirements of Article 254(2), the Court is left with nothing to achieve by identifying repugnancy between the laws because   the   same   has   already   been   identified,   accepted   and validated as per the sanction of the Constitution under Article 254(2).   To   indulge   in   such   an   exercise   would   be   intuitive. Moreover,   the   Court   ought   not   to   nullify   a   law   made   in compliance with Article 254(2) on the sole ground of repugnancy. For,   repugnancy,   in   such   cases,   is   said   to   have   been constitutionalized.     To   put   it   differently,   the   very   purpose   of engaging in the exercise, in terms of clause (2) of Article 254, pre­ supposes existence of repugnancy and is intended to overcome such repugnancy.  Therefore, the endeavour of the petitioners in 37 the present matter to highlight repugnancy, is misdirected, flimsy and inconsequential. 40. Having said thus, the argument that the 2019 Act could not be said to be a “re­enactment” of the 1997 Act and 2001 Act deserves to be addressed. For, the High Court judgment called for re­enactment for the proper fulfilment of Article 254(2). While enacting the 2019 Act, the State legislature neither individually placed the 1997 Act and 2001 Act in the form of fresh bills before the   House,   nor   introduced   amending   Acts   for   the   said   three enactments   in   order   to   incorporate   the   provisions   of compensation, resettlement and rehabilitation. Instead, it framed one bill that sought to achieve four purposes – first ,   amend   the   State   enactments   to   provide   for   different provisions of compensation to bring them in line with the law made by the Parliament; second ,   add   fresh   provisions   relating   to   resettlement, rehabilitation and infrastructure amenities at par with the 2013 Act; 38 third , revive the enactments declared to be repugnant and void by the High Court and validate them after passing this bill in the assembly and placing it before the President; and , restore the validity of all past acquisitions under the State fourth legislations,   quashed   by   the   High   Court   by   making   the   Act operative from a retrospective date. 41. Be it noted, enactment or re­enactment involves introducing a bill in the legislature, readings of the bill as mandated in the assembly rules of conduct, passing thereof by the legislature, placing it before  the Governor  or the  President  (if  necessary). Such   a   bill   could   either   delineate   all   the   existing   and   fresh provisions from scratch or could incorporate those provisions by way   of   reference.   The   latter   would   fall   in   the   category   of referential   legislation,   as   done   in   the   present   case.   The petitioners   have   contended   that   such   referential   legislation   is impermissible and re­enactment would mean introducing fresh bills containing the same provisions of 1997 Act and 2001 Act. We must note that the argument is tenuous. For, we fail to see what material difference would result in following either of the two methods. The legislature has made no attempt to hide the 39 provisions as the 2019 Act is divided into three parts and each part is specifically dedicated to concerned State enactment.  42. To wit, the Statement of Objects and Reasons of the 2019 Act depicts the background in which it was thought appropriate to resort to such legislative tool, for the revival of the concerned State Acts declared to be repugnant by the High Court including to amend the same and for validating the actions already taken thereunder.   It would be useful to reproduce the Statement of Objects and Reasons of the 2019 Act, which reads thus: ­ “In   the   Writ   Petitions   filed   against   the   Right   to   Fair Compensation   and   Transparency   in   Land   Acquisition, Rehabilitation and Resettlement (Tamil Nadu Amendment) Act, 2014 (Tamil Nadu Act 1 of 2015), the Division Bench of Hon’ble High Court of Madras in its order dated 03­07­ 2019 has held that Article 254(1) of the Constitution, by its operation rendered the Tamil Nadu Land Acquisition Acts, namely, the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (Tamil Nadu Act 31 of 1978), the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997 (Tamil Nadu Act 10 of 1999) and the Tamil Nadu Highways   Act,   2001   (Tamil   Nadu   Act   34   of   2002) inoperative   on   the   date   on   which   the   Right   to   Fair Compensation   and   Transparency   in   Land   Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of   2013)   was   made,   namely,   27th   September   2013. Consequently,   the   High   Court   has   held   that   all   the acquisitions made under the said three Tamil Nadu Acts on or after the 27th September 2013 as illegal and quashed them save those lands which have already been put to use and the purpose for which the land was acquired has been accomplished.  2. Under the aforesaid three Tamil Nadu Acts, on and from 26th September 2013, though 23804 hectares of land have been acquired, only 1,373 hectares have been actually put to use. The acquisitions proceedings are in progress in the remaining   22,431   hectares   of   land.   This   involves   an 40 approximate value of Rs.1,84,778 crores and the projects are   capable   of   generating   employment   for   1.83   lakh persons. As a result, the State Exchequer would be put to heavy monetary loss besides derailing many developmental projects, causing significant negative impact on the State economy.  3.   To   tide   over   the   situation,   the   Government   have decided to revive the aforesaid three Tamil Nadu Acts and   to   apply   the   provisions   relating   to   the determination   of   compensation,   rehabilitation   and resettlement   and   infrastructure   amenities   as   in   the said Central Act 30 of 2013 to the land acquisitions made under the Tamil Nadu Acts and to validate the action already taken under the said Acts. Accordingly, the Government have decided to undertake legislation for the above said purpose .  4. The Bill seeks to give effect to the above decision.” (emphasis supplied) The   provisions   of   the   2019   Act   notified   in   the   Tamil   Nadu Government Gazette Extraordinary No. 451 (Part IV – Section 2) on 5.12.2019, as commended to the State legislature and also the Governor and the President of India to accord assent to overcome the repugnancy with the Act made by the Parliament, read thus: ­ “The following Act of the Tamil Nadu Legislative Assembly received the assent of the President on the 2nd December 2019 and is hereby published for general information: —  ACT No. 38 OF 2019. An Act to revive the operation of the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978,   the   Tamil   Nadu   Acquisition   of   Land   for Industrial   Purposes   Act,   1997   and   the   Tamil   Nadu Highways Act, 2001 .  BE it enacted by the Legislative Assembly of the State of Tamil Nadu in the Seventieth Year of the Republic of India as follows: —  41 1. (1)  This Act may be called the Tamil Nadu Land Acquisition   Laws   (Revival   of   Operation,   Amendment . and Validation) Act, 2019 (2)  It shall be deemed to have come into force on the 26th day of September 2013 . 2.  (1)   All   the   provisions   of   the   Tamil   Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (hereinafter   referred   to   as   the   1978   Act),   except   the provisions relating to the determination of compensation, shall stand revived with effect on and from the 26th day of September 2013. (2) All rules, notifications, notices, orders, directions issued or any other proceedings initiated under the 1978 Act,   except   those   relating   to   determination   of compensation, which were in force immediately before the 26th day of September  2013 shall, for all purposes,   be deemed to have been revived on and from the 26th day of September 2013. (3) The provisions relating to the   determination of compensation   as   specified   in   the   First   Schedule, rehabilitation and resettlement as specified in the Second Schedule and infrastructure amenities as specified in the Third   Schedule   to   the   Right   to   Fair   Compensation   and Transparency   in   Land   Acquisition,   Rehabilitation   and Resettlement   Act,   2013   shall   apply   to   the   land acquisition proceedings under the 1978 Act. 3.   Save   as   otherwise   provided   in   this   Act,   the provisions   of   the   Right   to   Fair   Compensation   and Transparency   in   Land   Acquisition,   Rehabilitation   and Resettlement  Act, 2013 shall cease to apply  to any land which is required for the purpose specified in sub­section (1) of section 4 of the 1978 Act and any  such land shall be acquired by the Government only in accordance with the provisions of the 1978 Act . 4.  Section 20 of the 1978 Act shall be omitted . 5.   Notwithstanding   anything   contained   in   any judgment, decree or order of any court, the provisions of the   1978   Act,   except   the   provisions   relating   to determination of compensation, shall be deemed to have been   in   force   in   all   material   times   during   the   period commencing   on   the   26th   day   of   September   2013   and ending with the date of publication of this Act in the Tamil Nadu   Government   Gazette,   and   anything   done   or   any action taken under the 1978 Act, except those relating to 42 determination of compensation   shall be deemed to have . been validly done or taken under the 1978 Act PART – II. 6.  (1)   All   the   provisions   of   the   Tamil   Nadu Acquisition   of   Land   for   Industrial   Purposes   Act,   1997 (hereinafter   referred   to   as   the   1999   Act),   except   the provisions relating to the determination of compensation, shall stand revived with effect on and from the 26th day of September 2013 . (2)   All   rules,   notifications,   notices,   orders, directions issued or any other proceedings initiated under the   1999   Act,   except   those   relating   to   determination   of compensation, which were in force immediately before the 26th day of September  2013 shall, for all purposes,   be deemed to have been revived on and from the 26th day of September 2013 .  (3) The provisions relating to the   determination   as   specified   in   the   First   Schedule, of   compensation rehabilitation and resettlement as specified in the Second Schedule and infrastructure amenities as specified in the Third   Schedule   to   the   Right   to   Fair   Compensation   and Transparency   in   Land   Acquisition,   Rehabilitation   and Resettlement   Act,   2013   shall   apply   to   the   land acquisition proceedings under the 1999 Act. 7.   Save   as   otherwise   provided   in   this   Act,   the provisions   of   the   Right   to   Fair   Compensation   and Transparency   in   Land   Acquisition,   Rehabilitation   and Resettlement  to any land Act, 2013 shall cease to apply  which is required for the purpose specified in sub­section (1) of section 3 of the 1999 Act and any such land  shall be acquired by the Government only in accordance with the provisions of the 1999 Act . 8.  Section 21 of the 1999 Act shall be omitted . 9.   Notwithstanding   anything   contained   in   any judgment, decree or order of any court, the provisions of the   1999   Act,   except   the   provisions   relating   to determination of compensation, shall be deemed to have been   in   force   in   all   material   times   during   the   period commencing   on   the   26th   day   of   September   2013   and ending with the date of publication of this Act in the Tamil Nadu   Government   Gazette,   and   anything   done   or   any action taken under the 1999 Act, except those relating to 43 determination of compensation   shall be deemed to have . been validly done or taken under the 1999 Act PART – III. 10.  (1)   All   the   provisions   of   the   Tamil   Nadu Highways Act, 2001 (hereinafter referred to as the 2002 Act), except the provisions relating to the determination of compensation ,  shall   stand  revived  with  effect  on  and from the 26th day of September 2013 . (2)   All   rules,   notifications,   notices,   orders, directions issued or any other proceedings initiated under the   2002   Act,   except   those   relating   to   determination   of compensation, which were in force immediately before the 26th day of September  2013 shall, for all purposes,   be deemed to have been revived on and from the 26th day of September 2013 . (3) The provisions relating to the  determination of   compensation   as   specified   in   the   First   Schedule, rehabilitation and resettlement as specified in the Second Schedule and infrastructure amenities as specified in the Third   Schedule   to   the   Right   to   Fair   Compensation   and Transparency   in   Land   Acquisition,   Rehabilitation   and Resettlement   Act,   2013   shall   apply   to   the   land . acquisition proceedings under the 2002 Act 11.   Save   as   otherwise   provided   in   this   Act,   the provisions   of   the   Right   to   Fair   Compensation   and Transparency   in   Land   Acquisition,   Rehabilitation   and Resettlement  Act, 2013 shall cease to apply  to any land which is required for the purpose specified in sub­section (1) of section 15 of the 2002 Act and any  such land shall be acquired by the Government only in accordance with the provisions of the 2002 Act . 12.   . Section 68 of the 2002 Act shall be omitted 13.   Notwithstanding   anything   contained   in   any judgment, decree or order of any court, the provisions of the   2002   Act,   except   the   provisions   relating   to determination of compensation, shall be deemed to have been   in   force   in   all   material   times   during   the   period commencing   on   the   26th   day   of   September   2013   and ending with the date of publication of this Act in the Tamil Nadu   Government   Gazette,   and   anything   done   or   any action taken under the 2002 Act, except those relating to determination of compensation   shall be deemed to have been validly done or taken under the 2002 Act . 44 (By order of the Governor)  C. GOPI RAVIKUMAR,  Secretary to Government (FAC)  Law Department.” (emphasis supplied) As aforesaid, the legislative intent behind the 2019 Act and more particularly, the assent accorded thereto by the Governor and the President of India for overcoming repugnancy with the Act made by   the   Parliament,   was   to   revive   the   operation   of   the   State enactments declared as null and void being unconstitutional and repugnant to the Act made by the Parliament and to amend the same, as well as, validate the actions already taken by the State authorities thereunder. 43. For instance, Part­I of the 2019 Act talks about revival of 1978 Act in Section­2(1), revival of all the notifications, orders etc.   passed   thereunder   in   Section­2(2),   incorporation   of   First, Second and Third Schedules of the 2013 Act to the 1978 Act in Section­2(3),   saving   clause   in   Section­3   and   validation   of previous acts in Section­5. Similar pattern is followed in Parts­II and III for 1997 Act and 2001 Act respectively.  Notably, Section 20 of the 1978 Act, Section 21 of the 1999 Act and Section 68 of the 2002 Act were omitted, respectively by Sections 4, 8 and 12 of the 2019 Act.  The overall scheme is well laid­out and is not 45 cryptic in any manner so as to play a fraud upon the mandate of the Constitution. More importantly, the concerned constitutional bodies   i.e.,   legislative   assembly,   Governor   and   President   have understood the substance of what is placed before them. We are concerned with the substance of the legislation, and not its form. 44. We   must   note   that   referential   legislation   is   a   recognized form   of   legislation   and   the   Constitution   does   not   attach unconstitutionality to a legislation for being framed in a certain manner   until   and   unless   it   violates   any   provision   of   the Constitution. In  Girnar Traders (3) vs. State of Maharashtra 41 &  Ors. , this Court noted how  the  provisions  imported  in a legislation by way of reference become a part of the legislation itself for all practical purposes. It observed thus: “ 89.     With   the   development   of   law,   the   legislature   has adopted the common practice of referring to the provisions of the existing statute while enacting new laws.  Reference to an earlier law in the later law could be a simple reference of provisions of earlier statute or a specific reference where the earlier law is made an integral part of   the  new  law  i.e.  by  incorporation.  In  the  case   of legislation by reference, it is fictionally made a part of the later law.  …” (emphasis supplied) 41  (2011) 3 SCC 1 46 42 In   Ujagar   Prints ,   the   Court   while   deciding   the   impact   of subsequent   changes   in   a   statute   referred   to   in   a   legislation, promptly noted how the reference of an Act or its provisions into another Act practically amounts to   of the existing re­enactment provisions at the time of such reference. It observed thus: “ Referential legislation is of two types. One is where an 93.   earlier Act or some of its provisions are incorporated by reference into a later Act.  In this event, the provisions of the earlier Act or those so incorporated, as they stand in the earlier Act at the time of incorporation, will be read   into   the   later   Act.   Subsequent   changes   in   the earlier Act or the incorporated provisions will have to be   ignored   because,   for   all   practical   purposes,   the existing   provisions   of   the   earlier   Act   have   been   re­ , rendering enacted by such reference into the later one irrelevant   what   happens   to   the   earlier   statute thereafter. ...” (emphasis supplied) 43 In   Krishna   Chandra   Gangopadhyaya ,   the   Court acknowledged   that   there   is   no   constitutional   inhibition   to legislation by incorporation and found it in accordance with the power   accorded   by   the   constitutional   law   to   instrumentalities clothed   with   plenary   authorities   (the   State   legislature   in   this case). The relevant paragraph reads thus: “12. … … 44 The kernel of Gwalior Rayon  is the ambit of delegation by Legislatures,   and   the   reference   to   legislation   by 42  supra at Footnote No. 34 43  supra at Footnote No. 27 44  Gwalior Rayon Mills v. Asst. C.S.T., (1974) 4 SCC 98, 125­126 : 1974 SCC (Tax) 226 47 adoption   or   incorporation   supports   the   competence and does not contradict the vires of such a process — not an unusual phenomenon in legislative systems nor counter to the plenitude of powers constitutional law has   in   many   jurisdictions   conceded   to   such instrumentalities clothed with plenary authority.   The Indian Legislatures and courts have never  accepted any inhibition   against   or   limitation   upon   enactment   by incorporation, as such.” (emphasis supplied) The   authorities   discussed   above   indicate   a   clear   line   of 45. precept that plenary power of legislature is not limited to the substance of legislation in context of the Seventh Schedule, but also extends to the determination of the form of legislation. To say that a particular form of legislative activity is not permissible would require a strong basis in the Constitution, which has not been pointed out by the petitioners. The Constitution envisages a judicial review of the existence of legislative competence and use of such competence  to  enact  something   that  does  not violate Part­III   or   other   provisions   of   the   Constitution.   It   does   not envisage a review of the cosmetic characteristics of a legislation as long as the substance of such legislation has its roots in the Constitution. 46. We may now consider the argument that the 2019 Act does not remove the defects found by the High Court and thus, lacks determinative principle thereby making it arbitrary. The 2019 Act 48 is   a   conscious   attempt   by   the   State   legislature   to   bring   four material   aspects   of   land   acquisition   under   the   three   State enactments   at   par   with   the   2013   Act   i.e.,   compensation, rehabilitation,   resettlement   and   infrastructure   facilities.   No doubt, certain features of the stated law made by the Parliament have   been   left   out,   but   that   debate   does   not   fall   for   our consideration as the vires of 1997 Act and 2001 Act are already under consideration in the batch of  SLPs, as already pointed above. To say that failure to import all provisions of the law made by   the   Parliament   in   the   State   enactments   results   into   non­ removal of defects pointed by the High Court, is nothing but a palpable misreading of the judgment of the High Court. 47. Whereas, the judgment of the High Court does not even point   out   the   absence   of   compensation/rehabilitation/ resettlement/infrastructure related provisions as a defect in the State   enactments.   It   nowhere   points   out   the   exact   provisions from the State enactments which are repugnant to the law made by the Parliament. The only defect pointed out by the High Court was the impermissibility of Section 105­A (coming into effect from 01.01.2014), as a tool for reviving the State enactments once rendered   repugnant  (on   27.09.2013)  due  to   law  made   by  the 49 Parliament.   The State has since been advised to accept that defect pointed out by the High Court and has moved on from that thought process by devising a new legislative tool for validating the   State   enactments   in   line   with   Article   254(2).   Had   the legislature re­enacted Section 105­A even after the declaration of invalidity by the High Court, it would have been a case of non­ removal of defect pointed out by the High Court. In fact, that would have been declaratory overruling of the judgment of the Court by the legislature, which, as already discussed at length, is simply impermissible. The effect of the 2019 Act is to change the law retrospectively and not to overrule the judgment of the Court. 48. The   dictum   of   the   Court   in   Karnataka   Pawn   Broker 45 Association   does not apply to this  case.   It is  based  on a radically different factual premise. In that case, the Court was considering   a   situation   of   clear­cut   overruling   of   mandamus issued by the Court. No such thing has been done in this case because there is no resurfacing of Section 105­A in the same form and also because revival by way of the 2019 Act is in tune with the mandate of Article 254(2).   Strikingly, the High Court nowhere issued a prohibition on revival and validation at all. It 45  supra at Footnote No. 10 50 only   disapproved   one   particular   way   of   revival.   Notably,   this 46 Court in   State of Tamil Nadu   expounded that “ One of the tests for determining whether a judgment is nullified is to see whether   the   law   and   the   judgment   are   inconsistent   and irreconcilable so that both cannot stand together.”   Applying this test, we see no irreconcilability between the High Court judgment and the 2019 Act. The 2019 Act is an evolution, not reiteration of the earlier position much less regression thereof. 49. Even noting the test in  Shri Prithvi Cotton Mills Ltd. & 47 Anr. vs. Broach Borough Municipality & Ors. ,  which states that the ultimate query should be whether the Court would have given the same decision had the circumstances been the altered ones, we see no indication in the High Court order that the Court would have arrived at the same decision even today. For, the method prescribed under Article 254(2) has been followed now. PRESIDENTIAL ASSENT UNDER ARTICLE 254(2) We   may   now   address   the   contention   that   the   actual 50. repugnancy was not pointed out to the President while obtaining assent   and   thus,   requirements   of   Article   254(2)   remained 46  supra at Footnote No. 18 47  (1969) 2 SCC 283 51 unfulfilled.   To   address   this,   the   respondents   have   placed   on record   Letter   No.   13566/Rev­Dfg/2019­1   dated   25.07.2019 written by the State Government for obtaining the assent of the President.   The   letter   succinctly   narrates   the   entire   factual position including about the failed attempt of the State to revive the   State   enactments   by   enacting   Section   105­A.   After   duly specifying   the   existence   of   distinctive   provisions   in   various enactments, particularly relating to compensation, resettlement, rehabilitation   and   infrastructural   facilities,   the   letter   clearly states that some provisions of the 2019 Act could be said to be repugnant to the 2013 Act and thus, the Act is being placed for consideration of the President as per Article 254. The relevant paragraph reads thus: “7. The provisions of the Bill proposes to revive the three Tamil Nadu Acts, namely, the Tamil Nadu Acquisition of Land for Harijan Welfare Schemes Act, 1978 (Tamil Nadu Act 31 of 1978), the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997 (Tamil Nadu Act 10 of 1999) and the Tamil Nadu Highways Act, 2001 (Tamil Nadu Act th 34   of   2002)   with   retrospective   effect   from   the   26 September, 2013 and   the provisions of the said three Tamil Nadu Acts may be said to be repugnant to the provisions contained in the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013), which   is   an   earlier   law   made   by   Parliament   on   the   Hence, the Bill is reserved for  the Concurrent subject. consideration of the President under Article 254(2) of the Constitution.” (emphasis supplied) 52 The   petitioners’   argument   stemmed   from   the   decision   in 51. 48 Kaiser­I­Hind Pvt. Ltd.  However, upon closer examination, we find that the reliance is misplaced. In that case, the Court was considering   a   requisition   of   assent   by   the   State   Government without specifying the exact law made by the Parliament which is purportedly repugnant to the State law. In that light, the Court observed that the mandate of Article 254 requires placing the State   law   before   the   President   for   his/her   consideration   for permitting the State law to prevail over a  made by specific law  the Parliament. In other words, there can be no general assent against all laws made by the Parliament operating on the subject. The Court went on to make it clear that judicial review of assent does not permit examining whether the assent was rightly or wrongly or erroneously given. In paragraph 25, it noted thus: “ 25.   In our view, for finding out whether the assent was   given   qua   the   repugnancy   between   the   State legislation   and   the   earlier   law   made   by   Parliament, there is no question of deciding validity of such assent nor the assent is subjected to any judicial review. That is to say, merely looking at the record, for which assent was sought, would not mean that the Court is deciding whether the assent is rightly, wrongly or erroneously granted. The consideration by the Court is limited to the extent that whether the State has sought assent qua particular earlier law or laws made by Parliament prevailing in the State or it has sought general assent. 48  supra at Footnote No. 17 53 In   such   case,   the   Court   is   not   required   to   decide   the validity of the “assent” granted by the President. In the present case, the assent was given after considering the extent and nature of repugnancy between the Bombay Rent Act   and   the   Transfer   of   Property   Act   as   well   as   the Presidency Small Cause Courts Act.  Therefore, it would be totally unjustified to hold that once the assent is granted by the President, the State law would prevail qua earlier other law enacted by Parliament for which no assent was sought for nor which was reserved for the consideration of the President.” (emphasis supplied) To state the limited scope of examination of assent under Article 254, the Court went on to observe that it is not even considering whether the assent was given without considering the extent or nature of repugnancy and noted that: “ 27.   In this case, we have made it clear that we are not considering the question that the assent of the President was rightly or wrongly given. We are also not considering the   question   that   —   whether   “assent”   given   without considering the extent and the nature of the repugnancy should be taken as no assent at all. …..” In the concurrent opinion by Doraiswamy Raju J. in the same case,   His   Lordship   has   resonated   the   same   view   and   even observed that so far the assent under Article 254 is concerned, mere supply of copy of the bill may obviate the need to pin­point provisions thereunder but the law made by the Parliament which is sought to give way to the State law must be clearly specified. In paragraph 74, it is noted thus: 54 “ 74.     The mere forwarding of a copy of the Bill may obviate, if at all, only the need to refer to each one of the provisions therein in detail in the requisition sent or   the   letter   forwarding   it,   but   not   obliterate   the necessity   to   point   out   specifically   the   particular Central law or provisions with reference to which, the predominance is claimed or purported to be claimed. The deliberate use of the word “consideration” in clause (2) of Article 254, in my view, not only connotes that there should   be   an   active   application   of   mind,   but   also postulates a deliberate and careful thought process before taking a decision to accord or not to accord the assent sought   for.   If   the   object   of   referring   the   State   law   for consideration   is   to   have   the   repugnancy   resolved   by securing predominance to the State law, the President has to   necessarily   consider   the   nature   and   extent   of repugnancy, the feasibility, practicalities and desirabilities involved   therein,   though   may   not   be   obliged   to   write   a judgment in the same manner, the courts of law do, before arriving at a conclusion to grant or refuse to grant or even grant partially, if the repugnancy is with reference to more than   one   law   in   force   made   by   Parliament.   Protection cannot   be   claimed   for   the   State   law,   when   questioned before   courts,   taking   cover   under   the   assent,   merely asserting that it was in general form, irrespective of the actual fact whether the State claimed for such protection against a specific law or the attention of the President was invited to at least an apprehended repugnancy vis­à­vis the particular Central law. .....” (emphasis supplied) 52. In   the   present   case,   the   letter   seeking   assent   clearly demonstrates that the three State enactments were made for the purpose  of   speedy   acquisitions.   It  further  states  that  the  law made   by   the   Parliament   rendered   the   three   enactments repugnant and out of operation owing to the Madras High Court judgment. It also states that the State has considerable interest, having a strong bearing on the public exchequer, in saving and reviving the three State enactments. It also clearly specifies the 55 law made by the Parliament, which could be coming in the way of the   State   enactments   for   due   consideration   by   the   President. Suffice it to say that the communication was in compliance with the mandate of Article 254 as well as with the decision of this 49 Court in  We see no reason to intervene Kaiser­I­Hind Pvt. Ltd.   on this ground. EFFECT   OF   RETROSPECTIVE   COMMENCEMENT   DATE   OF THE 2019 ACT 53. We   may   now   consider   the   argument   that   retrospectivity from 26.09.2013 was fatal to the 2019 Act as on that date, there was no 2013 Act in operation and when the 2013 Act came into operation   on   27.09.2013,   the   State   enactments   would   again become repugnant. In our view, even this plea is untenable.  For, a law is said to be “made” on the day it obtains Presidential assent. Throughout the chapter on federal relations, the word “made” or “make” is used in the Constitution while referring to legislative activity. Making of law implies a clearly demarcated procedure   which   culminates   with   the   assent   of   the   President under Article 111 or  under  Article  254 (if  legislated on same subject   matter)   or   of   Governor   under   Article   200.   Notably, 49  supra at Footnote No. 17 56 Articles   111,   200   and   254   are   part   of   the   constitutionally prescribed legislative procedure itself. The other concept relevant for this discussion is of “commencement”. Commencement of law, unlike making of law, is not a part of the legislative process. Rather, it is  an offshoot of  the   successful  culmination  of  the legislative process. In other words, commencement is a question which follows the legislative  process and  intent and  does not overlap with it. The commencement of law could be from the date of making (assent), or from a back date or even from a future date.   But   it   does   not   affect   the   fact   that   the   legislation   has stepped   into   the   statute   book   and   the   provisions   relating   to repugnancy   as   well   as   other   provisions   of   the   chapter   of legislative   relations   between   the   Union   and   the   State   have become active from that point onwards, as they are concerned with the date of making.   Thus, for checking repugnancy, the relevant point of time would be the date of making i.e., date of assent and not date of commencement. This understanding finds approval from the decision of this Court in  Mar Appraem Kuri 50 Company Limited   thus: “ 60 . ...We have to read the word “made” in the proviso to Article 254(2) in a consistent manner. 50  supra at Footnote No. 26 57 61.     The entire above discussion on Articles 245, 246, 250, 251 is only to indicate that the word “made” has to be read in the context of the law­making process and, if so read, it is clear that to test repugnancy one has   to   go   by   the   making   of   law   and   not   by   its commencement. ” (emphasis supplied) 54. The above understanding emanates from the basic concept of   retrospectivity.   The   primary   objective   of   retrospective application of a law is to alter an undesirable past circumstance and it is meant to apply to things which have already happened. In Halsbury’s Laws of England, retrospectivity is defined as: “ 921. Meaning of “retrospective” . It has been said that “retrospective” is somewhat ambiguous and that a good deal of confusion has been caused by the fact that it is used in more senses than one.  In general, however, the courts   regard   as   retrospective   any   statute   which operates on cases or facts coming into existence before its commencement in the sense that it affects, even if for the future only, the character or consequences of transactions previously entered into or of other past conduct.   Thus   a   statute   is   not   retrospective   merely because   it   affects   existing   rights;   or   is   it   retrospective merely because a part of the requisites for its action is drawn from a time antecedent to its passing.” (emphasis supplied) The underlying purpose of retrospectivity, therefore, is to cure including validate certain transactions of the past by making a law in the present and not to compete with the laws existing in the past at that point of time. In this case, the objective was to save   and   validate   past   acquisitions   under   the   three   State 58 enactments, which were valid until the commencement of the 2013 Act but stood quashed due to the High Court decision.  This was also for altering the basis of the law in existence at that point of time and providing for benefits at par with the 2013 Act, so far as it was fit in the wisdom of the State legislature. No doubt, it may   appear   anomalous   to   operationalise   the   2019   Act   from 26.09.2013, a day prior to the making of the 2013 Act, but it does   not   make   any   impact   on   the   validity   thereof   or   its substance.   The date has been chosen by the State legislature only by way of abundant caution and, in our view, rightly.  It is obviously relevant to overcome the repugnancy corresponding to the   commencement   of   the   2013   Act.   Adopting   any   other interpretation   would   not   only   be   unwarranted   as   per   the constitutional scheme but would also strike at the very purpose of a retrospective reviving and validating enactment. More so, it would open a pandora’s box of unforeseen conflicts. During   the   course   of   hearing   as   well   as   in   the   written 55. submissions,   the   petitioners   drew   a   comparative   analysis between the provisions of the three State enactments and the 2013 Act to establish a case of violation of equality under Article 14. The respondents objected to the same by stating that such an 59 approach is impermissible. Be that as it may, we are leaving this contention   open   as   it   is   beyond   the   limited   scope   of   our consideration   herein.   We   deem   it   fit   to   desist   from   dilating thereon in this judgment.   The petitioners herein may raise all other issues not dealt with in this judgment in relation to the validity of State enactments in the other pending cases arising from   the   decision   of   the   High   Court,   including   by   getting themselves impleaded therein. 56. In light of the aforesaid discussion, we hold the 2019 Act to be a legitimate legislative exercise and find it to be consistent with   and   within   the   four   corners   of   Article   254   of   the Constitution of India and also of the High Court judgment.  57. Thus, we dismiss the present batch of writ petitions. 58. Interlocutory applications, if any, shall also stand disposed of in view of the aforesaid discussion. We pass no order as to costs. ................................J. (A.M. Khanwilkar) ................................J.     (Dinesh Maheshwari) New Delhi; June 29, 2021. 60