Upholding Validity of Retrospective Amendments Altering Legal Succession Order and Protecting Only Crystallized Inheritance Rights

The petitioners challenged the constitutionality of the Goa Succession, Special Notaries and Inventory Proceedings (Amendment) Acts of 2022 and 2023.

Under the original 2012 Act (based on the Portuguese Civil Code), a surviving spouse was 4th in the order of legal succession, behind descendants, ascendants (parents), and siblings.

The 2022 Amendment moved the surviving spouse to 2nd place, ahead of parents.

The 2023 Amendment gave this change retrospective effect from December 21, 2016.

One petitioner, whose brother died intestate in May 2022, argued this retrospectively divested his vested inheritance rights.

Another set of petitioners (parents) argued the amendment left them without support by prioritizing the widow.

The Court applied the doctrine of "manifest arbitrariness" as established in Shayara Bano v. Union of India, which permits striking down legislation that is capricious, irrational, or lacks an adequate determining principle.

It further applied the "presumption of constitutionality," holding that the burden lies on the challenger to prove a clear transgression of constitutional principles.

Regarding retrospectivity, the Court relied on CIT v. Vatika Township (P) Ltd, noting that while the law traditionally looks forward, the legislature is competent to enact retrospective laws to cure defects or advance public interest, provided they do not unfairly impair vested rights.

The Court also referenced Section 8 of the Hindu Succession Act, 1956, and Section 33 of the Indian Succession Act, 1925, as benchmarks for reasonable succession orders.

The Court found the legislative decision to elevate the surviving spouse in the order of succession was not arbitrary but aimed at "rectifying" historical sequences to better reflect modern social needs.

By comparing the Goa law with the Hindu and Indian Succession Acts—where spouses generally take precedence over or share with parents—the Benches concluded the Goa Legislature acted within its wisdom and followed established legal trends.

On retrospectivity, the Court interpreted the "Explanation" appended to Section 52 by the 2023 Act, which protects "crystallized rights".

The Court defined "crystallized rights" as those resulting from final decrees or completed partitions; however, it clarified that mere death ("transmission") creates a vested interest, but the legislature is competent to modify these interests in pending proceedings to advance a policy goal.

The Court rejected the "autonomy" argument regarding prenuptial agreements, ruling that statutory succession laws operate independently of matrimonial regimes upon death.

The Court concluded that the retrospective effect (backdated to 2016) is valid because the Act expressly saves "crystallized" rights while allowing the new order to apply to pending litigation, which is a permissible exercise of legislative power.

The Court upheld the constitutional validity of the 2022 and 2023 Amendment Acts. All Writ Petitions and intervention applications were dismissed, and Rule was discharged.