SUKHDARSHAN SINGH ETC. ETC.
A
v.
STATE OF RAJASTHAN
NOVEMBER 21, 1989
B
[E.S. VENKATARAMIAH, CJ., K.N. SINGH AND
c
N.M. KASLIWAL, JJ.)
Rajasthun Imposition of Ceiling on Agricultural Holdings Act,
1973: Section I5-Validity of-Held protected by Article 3J(A)( J)(a)
and not violative of Article 14 of the Constitution of India, 1950.
In these appeals on the question: whether section 15 (as amended)
of the Rajasthan Imposition of Ceiling on Agricultural Holdings Act,
1973 was violative of Article 14 of the Constitution oflndia.
D
Dismissing the appeals, this Court,
HELD: Rajasthan Imposition of Ceiling on Agricultural Holdings
Act, 1973 was a legislation which was made for the purpose of bringing
about agrarian reforms. The provisions of the Act including section 15
(as amended) are protected by Article 3l(A)(l)(a) of the Constitution.
E Therefore, the attack that section 15 of the Act was violative of Article
14 of the Constitution does not survive. The High Court was right in
upholding the validity of section 15 of the Act. [247B; C-D]
F
G
H
Bansidharv. State of Rajasthan, [1989) 2 SCC 557, followed.
CIVIL APPELLATE JURISDICTION: Civil Appeal Nos. 180-
83 of 1985 ..
From the Judgment and Order dated 12.9.1983 of the Rajasthan
High Court in D.B. (Civil) Spl. Appeal Nos. 35 of 1982, 76, 268 and
270of 1983.
S.K. Bagga for the Appellants.
B.D. Shanna for the Respondents.
The Order of the Court was delivered by
246
SUKHDARSHAN SINGH v. STATE OFRAJASTHAN IVENKATARAMIAH,J.] 247
VENKA TARAMIAH, CJ. In these appeals the appellants have
questioned the validity of Section 15 (as amended) of the Rajasthan
Imposition of Ceiling on Agricultural Holdings Act, 1973. It is not
disputed that this Act was enacted by the Rajasthan Legislature for
bringing about Agrarian Refonns in the State ofRajasthan. The validity
of some of the provisions of the Act came. up for consideration before
this Court in Bansidharv. State of Rajasthan, [1989] 2 SCC 557 before a
Constitution Bench of this Court and this Court made declaration that
the Rajasthan Imposition of Ceiling Agricultural Holdings Act, 1973
was a legislation which was made for the purpose of bringing out Agra-
rian Refonn. In view of the above finding, it is clear that the provisions
including s. 15 (as amended) contained therein are protected by Article
3 l(A)( l)(a) of the Constitution notwithstanding the fact that some
of these provisions contravened Articles 14 and 19.
The Grounds urged in respect of the appeal are that Section 15
(as amended) in question was violative of Article 14. Since the provi-
sions of the Act as already stated are protected by Article 31(A)(l)(a),
the attack does not survive. The High Court was therefore right in
upholding the validity of Section 15 of the Act. Therefore, there is no
ground to interfere with the Judgment of the High Court. These appe-
als fail and are dismissed. Interim orders passed if any, in these cases
stand vacated.
T.N.A.
Appeals dismisse\J.
A
B
c
D
E
Lex