S.M. Sikri, C.J.@mdashI propose to divide my judgment into eight parts. Part I will deal with Introduction; Part II with interpretation of
Golakhnath case; Part III with the interpretation of the original Article 368, as it existed prior to its amendment; Part IV with the validity of the
Constitution (Twenty-fourth Amendment) Act; Part V with the validity of Section 2 of the Constitution (Twenty-fifth Amendment) Act; Part VI
with the validity of Section 3 of the Constitution (Twenty-fifth Amendment) Act; Part VII with Constitution (Twenty-ninth Amendment) Act; and
Part VIII with conclusions.
PART I-Introduction
2. All the six writ petitions involve common questions as to the validity of the Twenty-fourth, Twenty-fifth and Twenty-ninth Amendments of the
Constitution. I may give a few facts in Writ petition No. 135 of 1970 to show how the question arises in this petition. Writ Petition No. 135 of
1970 was filed by the petitioner on March 21, 1970 under Article 32 of the Constitution for enforcement of his fundamental rights under Articles
25, 26, 14, 19(1)(f) and 31 of the Constitution. He prayed that the provisions of the Kerala Land Reforms Act, 1963 (Act 1 of 1964) as amended
by the Kerala Land Reforms (Amendment) Act 1969 (Act 35 of 1969) be declared unConstitutional, ultra vires and void. He further prayed for an
appropriate writ or order to issue during the pendency of the petition. This Court issued rule nisi on March 25, 1970.
3. During the pendency of the writ petition, the Kerala Land Reforms (Amendment) Act 1971 (Kerala Act No. 25 of 1971) was passed which
received the assent of the President on August 7, 1971. The petitioner filed an application for permission to urge additional grounds and to impugn
the Constitutional validity of the Kerala Land Reforms (Amendment) Act 1971 (Kerala Act No. 25 of 1971).
4. In the meantime, the Supreme Court by its judgment dated April 26, 1971 in Kunjukutty Sahib v. State of Kerala [1972] S.C.C. 364 (Civil
Appeals Nos. 143, 203-242, 274 & 309 of 1971). Judgment dated April 26, 1971 upheld the majority judgment of the Kerala High Court in
544866 whereby certain, sections of the Act were struck down.
5. The Constitution (Twenty-fifth Amendment) Act came into force on November 5, 1971, the Constitution (Twenty-fifth Amendment) Act came
into force on April 20, 1972 and the Constitution (Twenty-ninth Amendment) Act came into force on June 9, 1972. The effect of the Twenty-ninth
Amendment of the Constitution was that it inserted the following Acts in the Ninth Schedule to the Constitution:
65. The Kerala Land Reforms (Amendment) Act, 1969 (Kerala Act 35 of 1969).
66. The Kerala Land Reforms (Amendment) Act, 1971 (Kerala Act 25 of 1971).
6. The petitioner then moved an application for urging additional grounds and for amendment of the writ petition in order to challenge the above
Constitutional amendments.
7. The Court allowed the application for urging additional grounds and for amendment of the writ petition on August 10, 1972 and issued notices
to the Advocates-General to appear before this Court and take such part in the proceedings as they may be advised.
8. When the case was placed before the Constitutional bench, it referred this case to a larger bench to determine the validity of the impugned
Constitutional amendments.
9. Similar orders were passed in the other writ petitions.
10. The larger bench was accordingly constituted. It was then felt that it would be necessary to decide whether 282401 was rightly decided or not.
However, as I see it, the question whether 282401 case was rightly decided or not does not matter because the real issue is different and of much
greater importance, the issue being : what is the extent of the amending power conferred by Article 368 of the Constitution, apart from Article
13(2), on Parliament ?
11. The respondents claim that Parliament can abrogate fundamental rights such as freedom of speech and expression, freedom to form
associations or unions, and freedom of religion. They claim that democracy can even be replaced and one-party rule established. Indeed, short of
repeal of the Constitution, any form of Government with no freedom to the citizens can be set up by Parliament by exercising its powers under
Article 368.
12. On the side of the petitioners it is urged that the power of Parliament is much more limited. The petitioners say that the Constitution gave the
Indian citizen freedoms which were to subsist for ever and the Constitution was drafted to free the nation from any future tyranny of the
representatives of the people. It is this freedom from tyranny which, according to the petitioners, has been taken away by the impugned Article
31C which has been inserted by the Twenty-fifth Amendment. If Article 31C is valid, they say, hereafter Parliament and State Legislatures and not
the Constitution, will determine how much freedom is good for the citizens.
13. These cases raise grave issues. But however grave the issues may be, the answer must depend on the interpretation of the words in Article
368, read in accordance with the principles of interpretation which are applied to the interpretation of a Constitution given by the people to
themselves.
14. I must interpret Article 368 in the setting of our Constitution, in the background of our history and in the light of our aspirations and hopes, and
other relevant circumstances. No other Constitution in the world is like ours. No other Constitution combines under its wings such diverse peoples,
numbering now more than 550 millions, with different languages and religions and in different stages of economic development, into one nation, and
no other nation is faced with such vast socio-economic problems.
15. I need hardly observe that I am not interpreting an ordinary statute, but a Constitution which apart from setting up a machinery for government,
has a noble and grand vision. The vision was put in words in the Preamble and carried out in part by conferring fundamental rights on the people.
The vision was directed to be further carried out by the application of directive principles.
PART II-Interpretation of Golak Nath''s Case.
16. Before proceeding with the main task, it is necessary to ask : what was decided in 282401 ? In order to properly appreciate that case, it is
necessary first to have a look at 280692 and 280469
17. The Constitution (First Amendment) Act, 1951, which inserted inter alia Articles 31A and 31B in the Constitution was the subject matter of
decision in 280692 case. The main arguments relevant to the present case which were advanced in support of the petition before this Court were
summarised by Patanjali Sastri, J. as he then was, as follows:
First, the power of amending the Constitution provided for under Article 368 was conferred not on Parliament but on the two Houses of
Parliament as designated body and, therefore, the provisional Parliament was not competent to exercise that power under Article 379.
Fourthly, in any case Article 368 is a complete code in itself and does not provide for any amendment being made in the bill after it has been
introduced in the House. The bill in the present case having been admittedly amended in several particulars during its passage through the House,
the Amendment Act cannot be said to have been passed in conformity with the procedure prescribed in Article 368.
Fifthly, the Amendment Act, in so far as it purports to take away or abridge the rights conferred by Part III of the Constitution, falls within the
prohibition of Article 13(2).
X X X
18. As stated in the head note, this Court held:
The provisional Parliament is competent to exercise the power of amending the Constitution under Article 368. The fact that the said article refers
to the two Houses of the Parliament and the President separately and not to the Parliament, does not lead to the inference that the body which is
invested with the power to amend is not the Parliament but a different body consisting of the two Houses.
The words ""all the powers conferred by the provisions of this Constitution on Parliament"" in Article 379 are not confined to such powers as could
be exercised by the provisional Parliament consisting of a single chamber, but are wide enough to include the power to amend the Constitution
conferred by Article 368.
19. I may mention that Mr. Seervai contends that the conclusion just mentioned was wrong and that the body that amends the Constitution under
Article 368 is not Parliament.
20. The Court further held:
The view that Article 368 is a complete code in itself in respect of the procedure provided by it and does not contemplate any amendment of a Bill
for amendment of the Constitution after it has been introduced, and that if the Bill is amended during its passage through the House, the
Amendment Act cannot be said to have been passed in conformity with the procedure prescribed by Article 368 and would be invalid, is
erroneous.
Although ""law"" must ordinarily include Constitutional law there is a clear demarcation between ordinary law which is made in the exercise of
legislative power and Constitutional law, which is made in the exercise of constituent power. In the context of Article 13, ""law"" must be taken to
mean rules or regulations made in exercise of ordinary legislative power and not amendments to the Constitution made in the exercise of constituent
power with the result that Article 13(2) does not affect amendments made under Article 368.
21. Although the decision in 280692 case was not challenged in 280469 case, Gajendragadkar, C.J. thought it fit to give reasons for expressing
full concurrence with that decision.
22. The only contention before the Court was that ""since it appears that the powers prescribed by Article 226 are likely to be affected by the
intended amendment of the provisions contained in Part III, the bill introduced for the purpose of making such an amendment, must attract the
proviso, and as the impugned Act has admittedly not gone through the procedure prescribed by the proviso, it is invalid"". According to
Gajendragadkar, C.J. ""that raised the question about the construction of the provisions contained in Article 368 and the relation between the
substantive part of Article 368 with its proviso.
23. The Chief Justice came to the conclusion that ""as a matter of construction, there is no escape from the conclusion that Article 368 provides for
the amendment of the provisions contained in Part III without imposing on Parliament an obligation to adopt the procedure prescribed by the
proviso.
24. The learned Chief Justice thought that the power to amend in the context was a very wide power and it could not be controlled'' by the literal
dictionary meaning of the word ""amend"". He expressed his agreement with the reasoning of Patanjali Sastri, J. regarding the applicability of Article
13(2) to Constitution Amendment Acts passed under Article 368. He further held that when Article 368 confers on Parliament the right to amend
the Constitution, it can be exercised over all the provisions of the Constitution. He thought that ""if the Constitution-makers had intended that any
future amendment of the provisions in regard to fundamental rights should be subject to Article 13(2), they would have taken the precaution of
making a clear provision in that behalf.
25. He seemed to be in agreement with the following observations of Kania, C.J. in 282068
the inclusion of Article 13(1) and (2) in the Constitution appears to be a matter of abundant caution. Even in their absence if any of the fundamental
rights was infringed by any legislative enactment, the Court has always the power to declare the enactment, to the extent it transgresses the limits,
invalid.
26. He was of the view that even though the relevant provisions of Part III can be justly described as the very foundation and the cornerstone of
the democratic way of life ushered in this country by the Constitution, it cannot be said that the fundamental rights guaranteed to the citizens are
eternal and inviolate in the sense that they can never be abridged or amended.
27. According to him, it was legitimate to assume that the Constitution-makers visualised that Parliament would be competent to make
amendments in these rights so as to meet the challenge of the problems which may arise in the course of socio-economic progress and
development of the country.
28. Hidayatullah, J., as he then was, agreed with the Chief Justice that the 17th Amendment was valid even though the procedure laid down in the
proviso to Article 368 had not been followed. But he expressed his difficulty in accepting the part of the reasoning in 280692 case.
29. He observed as follows:
It is true that there is no complete definition of the word ""law""'' in the article but it is significant that the definition does not seek to exclude
Constitutional amendments which it would have been easy to indicate in the definition by adding ""but shall not include an amendment of the
Constitution"".
30. He further observed:
The meaning of Article 13 thus depends on the sense in which the word ""law"" in Article 13(2) is to be understood. If an amendment can be said to
fall within the term ""law"", the Fundamental Rights become ""eternal and inviolate"" to borrow the language of the Japanese Constitution. Article 13 is
then on par with Article 5 of the American Federal Constitution in its immutable prohibition as long as it stands.
31. According to him ""Our Preamble is more akin in nature to the American Declaration of Independence (July 4, 1776) then to the preamble to
the Constitution of the United States. It does not make any grant of power but it gives a direction and purpose to the Constitution which is
reflected in Parts III and IV. Is it to be imagined that a two-thirds majority of the two Houses at any time is all that is necessary to alter it without
even consulting the States ? It is not even included in the proviso to Article 368 and it is difficult to think that as it has not the protection of the
proviso it must be within the main part of Article 368.
32. He further observed:
I would require stronger reason than those given in Sankari Prasad''s case to make me accept the view that Fundamental Rights were not really
fundamental but were intended to be within the powers of amendment in common with the other parts of the Constitution and without the
concurrence of the States.
33. He held:
What Article 368 does is to lay down the manner of amendment and the necessary conditions for the effectiveness of the amendment....
The Constitution gives so many assurances in Part III that it would be difficult to think that they were the play-things of a special majority. To hold
this would mean prima facie that the most solemn parts of our Constitution stand on the same footing as any other provision and even on a less firm
ground than one on which the articles mentioned in the proviso stand.
34. Mudholkar, J. although agreeing that the writ petition should be dismissed, raised various doubts and he said that he was reserving his opinion
on the question whether Sankari Prasad''s case was rightly decided. He thought:
The language of Article 368 is plain enough to show that the action of Parliament in amending the Constitution is a legislative act like one in exercise
of its normal legislative power. The only difference in respect of an amendment of the Constitution is that the Bill amending the Constitution has to
be passed by a special majority (here I have in mind only those amendments which do not attract the proviso to Article 368). The result of a
legislative action of a legislature cannot be other than ''law'' and, therefore, it seems to me that the fact that the legislation deals with the amendment
of a provision of the Constitution would not make its result any the less a ''law''.
35. He observed:
It is true that the Constitution does not directly prohibit the amendment of Part III. But it would indeed be strange that rights which are considered
to be fundamental and which include one which is guaranteed by the Constitution (vide Article 32) should be more easily capable of being abridged
or restricted than any of the matters referred to in the proviso to Article 368 some of which are perhaps less vital than fundamental rights. It is
possible, as suggested by my learned brother, that Article 368 merely lays down the procedure to be followed for amending the Constitution and
does not confer a power to amend the Constitution which, I think, has to be ascertained from the provision sought to be amended or other relevant
provisions or the preamble.
36. Later, he observed:
Above all, it formulated a solemn and dignified preamble which appears to be an epitome of the basic features of the Constitution. Can it not be
said that these are indications of the intention of the Constituent Assembly to give a permanency to the basic features of the Constitution ?
37. He posed a further question by observing:
It is also a matter for consideration whether making a change in a basic feature of the Constitution can be regarded merely as an amendment or
would it be, in effect, rewriting a part of the Constitution; and if the latter, would it be within the purview of Article 368 ?
38. He then stressed the prime importance of the preamble:
The Constitution indicates three modes of amendments and assuming that the provisions of Article 368 confer power on Parliament to amend the
Constitution, it will still have to be considered whether as long as the preamble stands unamended, that power can be exercised with respect to any
of the basic features of the Constitution.
To illustrate my point, as long as the words ''sovereign democratic republic'' are there, could the Constitution be amended so as to depart from the
democratic form of Government or its republic character? If that cannot be done, then, as long as the words ""Justice, social, economic and political
etc.,"" are there could any of the rights enumerated in Articles 14 to 19, 21, 25, 31 and 32 be taken away ? If they cannot, it will be for
consideration whether they can be modified.
It has been said, no doubt, that the preamble is not a part of our Constitution. But, I think, that if upon a comparison of the preamble with the
broad features of the Constitution it would appear that the preamble is an epitome of those features or, to put it differently if these features are an
amplification or concretisation of the concepts set out in the preamble it may have to be considered whether the preamble is not a part of the
Constitution. While considering this question it would be of relevance to bear in mind that the preamble is not of the common run such as is to be
found in an Act of a legislature. It has the stamp of deep deliberation and is marked by precision. Would this not suggest that the framers of the
Constitution attached special significance to it?
39. Coming now to Golak Nath''s case, the petitioner had challenged the validity of the Constitution (Seventeenth Amendment) Act, 1964 which
included in the Ninth Schedule, among other acts, the Punjab Security of Land Tenures Act, 1953 (Act 10 of 1953), and the Mysore Land
Reforms Act (Act 10 of 1962) as amended by Act 14 of 1965.
40. It was urged before the Court that 280692 case in which the validity of the Constitution (First Amendment) Act, 1951 and 280469 case in
which the validity of the Constitution (Seventeenth Amendment) Act was in question had been wrongly decided by this Court.
41. Subba Rao, C.J. speaking for himself and 4 other judges summarised the conclusions at page 815 as follows:
The aforesaid discussion leads to the following results:
(1) The power of the Parliament to amend the Constitution is derived from Articles 245, 246 and 248 of the Constitution and not from Article 368
thereof which only deals with procedure. Amendment is a legislative process.
(2) Amendment is ''law'' within the meaning of Article 13 of the Constitution and, therefore, if it takes away or abridges the rights conferred by Part
III thereof, it is void.
(3) The Constitution (First Amendment) Act, 1951, Constitution (Fourth Amendment) Act, 1955, and the Constitution (Seventeenth Amendment)
Act, 1964, abridge the scope of the fundamental rights. But, on the basis of earlier decisions of this Court, they were valid.
(4) On the application of the doctrine of ''prospective over-ruling'', as explained by us earlier, our decision will have only prospective operation
and, therefore, the said amendments will continue to be valid.
(5) We declare that the Parliament will have no power from the date of this decision to amend any of the provisions of Part III of the Constitution
so as to take away or abridge the fundamental rights enshrined therein.
(6) As the Constitution (Seventeenth Amendment) Act holds the field, the validity of the two impugned Acts, namely, the Punjab Security of Land
Tenures Act X of 1953, and the Mysore Land Reforms Act X of 1962, as amended by Act XIV of 1965, cannot be questioned on the ground
that they offend Articles 13, 14 or 31 of the Constitution.
42. It must be borne in mind that these conclusions were given in the light of the Constitution as it stood then i.e. while Article 13(2) subsisted in the
Constitution. It was then not necessary to decide the ambit of Article 368 with respect to the powers of Parliament to amend Article 13(2) or to
amend Article 368 itself. It is these points that have now to be decided.
43. It may further be observed that the Chief Justice refused to express an opinion on the contention that, in exercise of the power of amendment,
Parliament cannot destroy the fundamental structure of the Constitution but can only modify the provision thereof within the framework of the
original instrument for its better effectuation.
44. As will be seen later, the first conclusion above, does not survive for discussion any longer because it is rightly admitted on behalf of the
petitioners that the Constitution (Twenty Fourth Amendment) Act, 1971, in so far as it transfers power to amend the Constitution from the
residuary entry (Entry 97 List 1) or Article 248 of the Constitution to Article 368, is valid; in other words Article 368 of the Constitution as now
amended by the Twenty Fourth Amendment deals not only with the procedure for amendment but also confers express power on Parliament to
amend the Constitution.
45. I will also not discuss the merits of the second conclusion as the same result follows in this case even if it be assumed in favour of the
respondents that an amendment of the Constitution is not law within Article 13(2) of the Constitution.
46. Hidayatullah, J. as he then was, came to the following conclusions at page 902:
(i) that the Fundamental Rights are outside the amendatory process if the amendment seeks to abridge or take away any of the rights;
(ii) that Sankari Prasad''s case (and Sajjan Singh''s case which followed it) conceded the power of amendment over Part III of the Constitution on
an erroneous view of Articles 13(2) and 368.
(iii) that the First, Fourth and Seventh Amendments being part of the Constitution by acquiescence for a long time, cannot now be challenged and
they contain authority for the seventeenth Amendment;
(iv) that this Court having now laid down that Fundamental Rights cannot be abridged or taken away by the exercise of amendatory process in
Article 368, any further inroad into these rights as they exist today will be illegal and unConstitutional unless it complies with Part III in general and
Article 13(2) in particular;
(v) that for abridging or taking away Fundamental Rights, a Constituent body will have to be convoked; and
(vi) that the two impugned Acts, namely, the Punjab Security of Land Tenures Act, 1,953 (X of 1953) and the Mysore Land Reforms Act, 1961
(X of 1962) as amended by Act XIV of 1965 are valid under the Constitution not because they are included in Schedule 9 of the Constitution but
because they are protected by Article 31-A, and the President''s assent.
47. I am not giving his reasons for these conclusions here because they will be examined when dealing with the arguments addressed to us on
various points.
48. Wanchoo, J. as he then was, also speaking on behalf of 2 other Judges held that 280692 case was correctly decided and the majority in
280469 case was correct in following that decision.
49. Bachawat, J. held:
(1) Article 368 not only prescribes the procedure but also gives the power of amendment;
(2) Article 368 gives the power of amending each and every provision of the Constitution and as Article 13(2) is a part of the Constitution it is
within the reach of the amending power;
(3) Article 368 is not controlled by Article 13(2) and the prohibitory injunction in Article 13(2) is not attracted against the amending power;
(4) Constitutional amendment under Article 368 is not a law within the meaning of Article 13(2);
(5) The scale of value embodied in Parts III and IV is not immortal. Parts III and IV being parts of the Constitution are not immune from
amendment under Article 368. Constitution-makers could not have intended that the rights conferred by Part III could not be altered by giving
effect to the policies of Part IV.
(6) The Preamble cannot control the unambiguous language of the articles of the Constitution.
50. Regarding the amendment of the basic features of the Constitution, he observed:
Counsel said that they could not give an exhaustive catalogue of the basic features, but sovereignty, the republican form of government, the federal
structure and the fundamental rights were some of the features. The Seventeenth Amendment has not derogated from the sovereignty, the
republican form of government and the federal structure, and the question whether they can be touched by amendment does not arise for decision.
For the purposes of these cases, it is sufficient to say that the fundamental rights are within the reach of the amending power.
51. Ramaswami, J., held:
(1) The amending power under Article 368 is sui generis;
(2) ""Law"" in Article 13(2) cannot be construed so as to include ""Law"" made by Parliament under Articles 4, 169, 392, 5th Schedule Part D and
6th Schedule Para 21.
(3) The expression ""fundamental rights"" does not lift the fundamental rights above the Constitution itself;
(4) Both the power to amend and the procedure to amend are enacted in Article 368.
(5) There were no implied limitations on the amending power and all articles of the Constitution were amendable either under the proviso of Article
368 or under the main part of the article.
(6) The Federal structure is not an essential part of our Constitution.
(7) The power of amendment is in point of quality an adjunct of sovereignty. If so, it does not admit of any limitations.
52. In brief 6 Judges held that in view of Article 13(2) Fundamental Rights could not be abridged or taken away. Five Judges held that Article
13(2) was inapplicable to Acts amending the Constitution.
PART III-Interpretation of Article 368
53. Let me now proceed to interpret Article 368. Article 368, as originally enacted, read as follows:
An amendment of this Constitution may be initiated only by the introduction of a Bill for the purpose in either House of Parliament, and when the
Bill is passed in each House by a majority of the total membership of that House and by a majority of not less than two-thirds of the members of
that House present and voting, it shall be presented to the President for his assent and upon such assent being given to the Bill, the Constitution
shall stand amended in accordance with the terms of the Bill:
Provided that if such amendment seeks to make any change in-
(a) Article 54, Article 55, Article 73, Article 162 or Article 241, or
(b) Chapter IV of Part V, Chapter V of Part VI, or Chapter I of Part XI, or
(c) any of the Lists in the Seventh Schedule, or
(d) the representation of States in Parliament, or
(e) the provisions of this article,
the amendment shall also require to be ratified by the Legislatures of not less than one-half of the States specified in Parts A and B of the First
Schedule by resolutions to that effect passed by those Legislatures before the Bill making provision for such amendment is presented to the
President for assent.
54. It will be noticed that Article 368 is contained in a separate part and the heading is ""Amendment of the Constitution"", but the marginal note
reads ""Procedure for amendment of the Constitution"".
55. The expression ""amendment of the Constitution"" is not defined or expanded in any manner, although in other parts of the Constitution, the word
Amend"" or ""Amendment"" has, as will be pointed out later, been expanded. In some parts they have clearly a narrow meaning.. The proviso
throws some light on the problem. First, it uses the expression ""if such amendment seeks to make any change in""; it does not add the words
change of "", or omit ""in"", and say ""seeks to change"" instead of the expression ""seeks to make any change in"".
56. The articles which are included in the proviso may be now considered. Part V, Chapter I, deals with ""the Executive"". Article 52, provides that
there shall be a President of India, and Article 53 vests the executive power of the Union in the President and provides how it shall be exercised.
These two articles are not mentioned in the proviso to Article 368 but Articles 54 and 55 are mentioned.
57. Article 54 provides:
54. The President shall be elected by the members of an electoral college consisting of-
(a) the elected members of both Houses of Parliament; and
(b) the elected members of the Legislative Assemblies of the States.
58. Article 55 prescribes the manner of election of the President.
59. Why were Articles 52 and 53 not mentioned in the proviso to Article 368 if the intention was that the States would have a say as to the federal
structure of the country? One of the inferences that can be drawn is that the Constitution-makers never contemplated, or imagined that Article 52
will be altered and there shall not be a President of India. In other words they did not contemplate a monarchy being set up in India or there being
no President.
60. Another article which has been included in the proviso to Article 368 is Article 73 which deals with the extent of executive powers of the
Union. As far as the Vice-President is concerned, the States have been given no say whether there shall be a Vice-President or not; about the
method of his election, etc. But what is remarkable is that when we come to Part VI of the Constitution, which deals with the ""States"", the only
provision which is mentioned in the proviso to Article 368 is Article 162 which deals with the extent of executive power of States. The
appointment of a Governor, conditions of service of a Governor, and the Constitution and functions of the Council of Ministers, and other
provisions regarding the Ministers and the conduct of government business are not mentioned at all in the proviso to Article 368. Another article
which is mentioned in Clause (a) of the proviso to Article 368 is Article 241 which originally dealt with High Courts for States in Part C of the First
Schedule.
61. Chapter IV of Part V of the Constitution which deals with the Union Judiciary, and Chapter V of Part VI which deals with the High Courts in
the State are included in the proviso to Article 368 but it is extra-ordinary that Chapter VI of Part VI which deals with subordinate Judiciary is not
mentioned in Clause (b). Chapter I of Part XI is included and this deals with the Legislative Relations between the Union and the States, but
Chapter II of Part XI which deals with Administrative Relations between the Union and the States, and various other matters in which the States
would be interested are not included. Provisions relating to services under the State and Trade and Commerce are also not included in the proviso.
62. This analysis of the provisions contained in Clauses (a) and (b) of the proviso to Article 368 shows that the reason for including certain articles
and excluding certain other from the proviso was not that all articles dealing with the federal structure or the status of the States had been selected
for inclusion in the proviso.
63. Clause (c) of the proviso mentions the Lists in the Seventh Schedule, Clause (d) mentions the representation of States in Parliament, and
Clause (e) the provisions of Article 368 itself. The provisions of Sub-clauses (c), (d) and (e) can rightly be said to involve the federal structure and
the rights of the States.
64. What again is remarkable is that the fundamental rights are not included in the proviso at all. Were not the States interested in the fundamental
rights of their people ? The omission may perhaps be understandable because of the express provision of Article 13(2) which provided that States
shall not make any law which takes away or abridges the rights conferred by Part III and any law made in contravention of this clause shall to the
extent of the contravention be void, assuming for the present that Article 13(2) operates on Constitutional amendments.
65. In construing the expression ""amendment of this Constitution I must look at the whole scheme of the Constitution. It is not right to construe
words in vacuum and then insert the meaning into an article. Lord Greene observed in Bidie v. General Accident, Fire and Life Assurance
Corporation [1948] 2 All E.R. 995:
The first thing one has to do, I venture to think, in construing words in a section of an Act of Parliament is not to take those words in vacuo, so to
speak, and attribute to them what is sometimes called their natural or ordinary meaning. Few words in the English language have a natural or
ordinary meaning in the sense that they must be so read that their meaning is entirely independent of their context. The method of construing
statutes that I prefer is not to take particular words and attribute to them a sort of prima facie meaning which you may have to displace or modify.
It is to read the statute as a whole and ask oneself the question: ""In this state, in this context, relating to this subject-matter, what is the true meaning
of that word ?
66. I respectfully adopt the reasoning of Lord Greene in construing the expression ""the amendment of the Constitution.
67. Lord Greene is not alone in this approach. In Bourne v. Norwich Crematorium [1967] 2 All E.R. 576 it is observed:
English words derive colour from those which surround them. Sentences are not mere collections of words to be taken out of the sentence defined
separately by reference to the ""dictionary or decided cases, and then put back again into the sentence with the meaning which you have assigned to
them as separate words, so as to give the sentence or phrase a meaning which as a sentence or phrase it cannot bear without distortion of the
English language.
68. Holmes, J. in Towne v. Eigner 245 U.S. 418: 62 L. ed. 372 had the same thought. He observed:
A word is not crystal, transparent and unchanged; it is the skin of living thought and may vary greatly in colour and content according to the
circumstances and the time in which it is used.
69. What Holmes J. said is particularly true of the word ""Amendment"" or ""Amend"".
70. I may also refer to the observation of Gwyer C.J. and Lord Wright:
A grant of the power in general terms, standing by itself, would no doubt be construed in the wider sense; but it may be qualified by other express
provisions in the same enactment, by the implications of the context, and even by the considerations arising out of what appears to be the general
scheme of the Act"". (Per Gwyer C.J.-The Central Provinces and Berar Act, 1939 F.C.R. 18
The question, then, is one of construction and in the ultimate resort must be determined upon tht actual words used, read not in vacuo but as
occurring in a single complex instrument, in which one part may throw light on another. The Constitution has been described as the federal
compact, and the construction must hold a balance between all its parts"". (Per Lord Wright-James v. Commonwealth of Australia 1936 A.C. 578.
71. In the Constitution the word ""amendment"" or ""amend"" has been used in various places to mean different things. In some articles, the word
amendment"" in the context has a wide meaning and in another context it has a narrow meaning. In Article 107, which deals with legislative
procedure, Clause (2) provides that ""subject to the provisions of Articles 108 and 109, a Bill shall not be deemed to have been passed by the
House of Parliament unless it has been agreed to by both Houses, either without amendment or with such amendments only as are agreed to by
both Houses."" It is quite clear that the word ""amendment"" in this article has a narrow meaning. Similarly, in Article 111 of the Constitution, whereby
the President is enabled to send a message requesting the Houses to consider the desirability of introducing amendments, the ""amendments"" has a
narrow meaning.
72. The opening of Article 4(1) reads:
4(1) Any law referred to in Article 2 or Article 3 shall contain such provisions for the amendment of the First Schedule and the Fourth Schedule as
may be necessary to give effect to the provisions of the law....
Here the word ""amendment"" has a narrower meaning. ""Law"" under Articles 3 and 4 must ""conform to the democratic pattern envisaged by the
Constitution; and the power which the Parliament may exercise...is not the power to over-ride the Constitutional scheme. No state can, therefore,
be formed, admitted or set up by law under Article 4 by the Parliament which has no effective legislative, executive and judicial organs"". (Per Shah
J.- 274854
(Emphasis supplied)
73. Article 169(2) reads:
Any law referred to in Clause (1) shall contain such provisions for the amendment of this Constitution as may be necessary to give effect to the
provisions of the law and may also contain such supplemental, incidental and consequential provisions as Parliament may deem necessary.
Here also the word ""amendment"" has a narrow meaning.
74. Para 7 of Part D, Fifth Schedule, which deals with amendment of the schedule, reads:
7. Amendment of the Schedule.-(1) Parliament may from time to time by law amend by way of addition, variation or repeal any of the provisions
of this Schedule and, when the Schedule is so amended, any reference to this Schedule in this Constitution shall be construed as a reference to
such schedule as so amended.
Here the word ""amend"" has been expanded by using the expression ""by way of addition, variation or repeal"", but even here, it seems to me, the
amendments will have to be in line with the whole Constitution. Similarly, under para 21 of the Sixth Schedule,. which repeats the phraseology of
para 7 of the Fifth Schedule, it seems to me, the amendments will have to be in line with the Constitution.
75. I may mention that in the case of the amendments which may be made in exercise of the powers under Article 4, Article 169, para 7 of the
Fifth Schedule, and para 21 of the Sixth Schedule, it has been expressly stated in these provisions that they shall not be deemed to be amendments
of the Constitution for the purposes of Article 368.
76. It is also important to note that the Constituent Assembly which adopted Article 368 on September 17, 1949, had earlier on August 18, 1949,
substituted the following section in place of the old Section 291 in the Government of India Act, 1935:
291. Power of the Governor-General to amend certain provisions of the Act and orders made thereunder-
(1) The Governor-General may at any time by order make such amendments as he considers necessary whether by way of addition, modification
or repeal, in the provisions of this Act or of any order made thereunder in relation to any Provincial Legislature with respect to any of the following
matters, that is to say-
(a) the composition of the Chamber or Chambers of the Legislature;
(b) the delimitation of territorial constituencies for the purpose of elections under this Act.
* * * * *
Here, the word ""amendment"" has been expanded. It may be that there really is no expansion because every amendment may involve addition,
variation or repeal of part of a provision.
77. According to Mr. Seervai, the power of amendment given by Article 4, read with Articles 2 and 3, Article 169, Fifth Schedule and Sixth
Schedule, is a limited power limited to certain provisions of the Constitution, while the power under Article 368 is not limited. It is true every
provision is prima facie amendable under Article 368 but this does not solve the problem before us.
78. I may mention that an attempt was made to expand the word ""amend"" in Article 368 by proposing an amendment that ""by way of variation,
addition, or repeal"" be added but the amendment was rejected.
79. Again, in Article 196(2), the word ""amendment"" has been used in a limited sense. Article 196(2) reads:
196(2). Subject to the provisions of Articles 197 and 198, a Bill shall not be deemed to have been passed by the Houses of the Legislature of a
State having a Legislative Council unless it has been agreed to by both Houses, either without amendment or with such amendments only as are
agreed to by both Houses.
80. Similar meaning may be given to the word ""amendment"" in Article 197(2), which reads:
197(2). If after a Bill has been so passed for the second time by the Legislative Assembly and transmitted to the Legislative Council-
(a) the Bill is rejected by the Council; or
(b) more than one month elapses from the date on which the Bill is laid before the Council without the Bill being passed by it; or
(c) the Bill is passed by the Council with amendments to which the Legislative Assembly does not agree,
(c) the Bill is passed by the Legislative Assembly does not agree, the Bill shall be deemed to have been passed by the Houses of the Legislature of
the State in the form in which it was passed by the Legislative Assembly for the second time with such amendments, if any, as have been made or
suggested by the Legislative Council and agreed to by the Legislative Assembly.
81. Under Article 200 the Governor is enabled to suggest the desirability of introducing any such amendments as he may recommend in his
message. Here again ""amendment"" has clearly a limited meaning.
82. In Article 35(b) the words used are:
Any law in force immediately before the commencement of this Constitution...subject to the terms thereof and to any adaptations and modifications
that may be made therein under Article 372, continue in force until altered or repealed or amended by Parliament.
83. Here, all the three words are used giving a comprehensive meaning. Reliance is not placed by the draftsman only on the word ""amend"".
84. Similar language is used in Article 372 whereby existing laws continue to be in force until ""altered or repealed or amended'' by a competent
Legislature or other competent authority.
85. In the original Article 243(2), in conferring power on the President to make regulations for the peace and good government of the territories in
part D of the First Schedule, it is stated that ""any regulation so made may repeal or amend any law made by Parliament."" Here, the two words
together give the widest power to make regulations inconsistent with any law made by Parliament
86. In Article 252 again, the two words are joined together to give a wider power. Clause (2) of Article 252 reads:
252(2). Any Act so passed by Parliament may be amended or repealed by an Act of Parliament passed or adopted in like manner but shall not, as
respects any State to which it applies, be amended or repealed by an Act of the Legislature of that State.
87. In the proviso to Article 254, which deals with the inconsistency between laws made by Parliament and laws made by the Legislatures of
States, it is stated:
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;
88. In Article 320(5), ""all regulations made under the proviso to Clause (3)"" can be modified ""whether by way of repeal or amendment"" as both
Houses of Parliament or the House or both Houses of the Legislature of the States may make during the session in which they are so laid.
89. I have referred to the variation in the language of the various articles dealing with the question of amendment or repeal in detail because our
Constitution was drafted very carefully and I must presume that every word was chosen carefully and should have its proper meaning. I may rely
for this principle on the following observations of the United States Supreme Court in Holmes v. Jennison (10) L. ed. 579 and quoted with
approval in William v. United States (77) L. ed. 1372:
In expounding the Constitution of the United States, every word must have its due force, and appropriate meaning: for it is evident from the whole
instrument, that no word was unnecessarily used, or needlessly added....
90. Reference was made to Section 6(2) of the Indian Independence Act, 1947, in which the last three lines read:
...and the powers of the Legislature of each Dominion include the power to repeal or amend any such Act, order, rule or regulation in so far as it is
part of the law of the Dominion.
Here, the comprehensive expression ""repeal or amend"" gives power to have a completely new Act different from an existing act of Parliament.
91. So, there is no doubt from a perusal of these provisions that different words have been used to meet different demands. In view of the great
variation of the phrases used all through the Constitution it follows that the word ""amendment"" must derive its colour from Article 368 and the rest
of the provisions of the Constitution. There is no doubt that it is not intended that the whole Constitution could be repealed. This much is conceded
by the learned Counsel for the respondents.
92. therefore, in order to appreciate the real content of the expression ""amendment of this Constitution"", in Article 368 I must look at the whole
structure of the Constitution. The Constitution opens with a preamble which reads:
WE THE PEOPLE OF INDIA, having solemnly resolved to constitute India into a SOVEREIGN DEMOCRATIC REPUBLIC and to secure to
all its citizens:
JUSTICE, social, economic and political;
LIBERTY of thought, expression, belief, faith and worship;
EQUALITY of status and of opportunity; and to promote among them all;
FRATERNITY assuring the dignity of the individual and the unity of the Nation;
IN OUR CONSTITUENT ASSEMBLY this Twenty-sixth day of November, 1949, do HEREBY ADOPT, ENACT AND GIVE TO
OURSELVES THIS CONSTITUTION.
93. This Preamble, and indeed the Constitution, was drafted in the light and direction of the Objective Resolutions adopted on January 22, 1947,
which runs as follows:
(1) THIS CONSTITUENT ASSEMBLY declares its firm and solemn resolve to proclaim India as an Independent Sovereign Republic and to
draw up for her future governance a Consti-
(2) wherein the territories that now comprise British India, the territories that now form the Indian States, and such other parts of India as are
outside British India and the States, as well as such other territories as are willing to be constituted into the Independent Sovereign India, shall be a
Union of them all; and
(3) wherein the said territories, whether with their present boundaries or with such others as may be determined by the Constituent Assembly and
thereafter according to the law of the Constitution, shall possess and retain the status of autonomous units, together with residuary powers, and
exercise all powers and functions of government and administration, save and except such powers and functions as are vested in of assigned to the
Union, or as are inherent or implied in the Union or resulting therefrom; and
(4) wherein all power and authority of the Sovereign Independent India, its constituent parts and organs of government, are derived from the
people; and
(5) wherein shall be guaranteed and secured to all people of India justice, social, economic and political; equality of status, of opportunity, and
before the law; freedom of thought, expression, belief, faith, worship, vocation, association and action, subject to law and public morality; and
(6) wherein adequate safeguards shall be provided for minorities backward and tribal areas, and depressed and other backward classes; and
(7) whereby shall be maintained the integrity of the territory of the Republic and its sovereign rights on land, sea, and air according to justice and
the law of civilized nations, and
(8) this ancient land attains its rightful and honoured place in the world and makes its full and willing contribution to the promotion of world peace
and the welfare of mankind.
94. While moving the resolution for acceptance of the Objectives Resolution, Pandit Jawaharlal Nehru said:
It seeks very feebly to tell the world of what we have thought or dreamt for so long, and what we now hope to achieve in the near future. It is in
that spirit that I venture to place this Resolution before the House and it is in that spirit that I trust the House will receive it and ultimately pass it.
And may I, Sir, also with all respect, suggest to you and to the House that, when the time comes for the passing of this Resolution let it be not done
in the formal way by the raising of hands, but much more solemnly, by all of us standing up and thus taking this pledge anew.
95. I may here trace the history of the shaping of the Preamble because this would show that the Preamble was in conformity with the Constitution
as it was finally accepted. Not only was the Constitution framed in the light of the Preamble but the Preamble was ultimately settled in the light of
the Constitution. This appears from the following brief survey of the history of the framing of the Preamble extracted from the Framing of India''s
Constitution (A study) by B. Shiva Rao. In the earliest draft the Preamble was something formal and read : ""We, the people of India, seeking to
promote the common good, do hereby, through our chosen representatives, enact, adopt and give to ourselves this Constitution, (Shiva Rao''s
Framing of India''s Constitution-A study-p. 127.).
96. After the plan of June 3, 1947, which led to the decision to partition the country and to set up two independent Dominions of India and
Pakistan, on June 8, 1947, a joint sub-committee of the Union Constitution and Provincial Constitution Committees, took note that the objective
resolution would require amendment in view of the latest announcement of the British Government the announcement of June 3 had made it clear
that full independence, in the form of Dominion Status, would be conferred on India as from August 15, 1947. After examining the implications of
partition the sub-committee thought that the question of making changes in the Objectives Resolution could appropriately be considered only when
effect had actually been given to the June 3 Plan.(Special Sub-Committee minutes June 9, 1947. Later on July 12, 1947, the special sub-
committee again postponed consideration of the matter. Select Documents II, 20(ii), p. 617. (Shiva Rao''s-Framing of India''s Constitution-A
study-(p. 127 footnote). The Union Constitution Committee provisionally accepted the Preamble as drafted by B.N. Rao and reproduced it in its
report of July 4, 1947 without any change, with the tacit recognition at that stage that the Preamble would be finally based on the Objectives
Resolution. In a statement circulated to members of the Assembly on July 18, 1947 Pandit Jawaharlal Nehru inter alia, observed that the Preamble
was covered more or less by the Objectives Resolution which it was intended to incorporate in the final Constitution subject to some modification
on account of the political changes resulting from partition. Three days later, moving the report of the Union Constitution Committee for the
consideration of the Assembly, he suggested that it was not necessary at that stage to consider the draft of the Preamble since the Assembly stood
by the basic principles laid down in the Objectives Resolution and these could be incorporated in the Preamble in the light of the changed
situation(Shiva Rao''s-Framing of India''s Constitution-A study-pp. 127-128 (also see footnote 1 p. 128). The suggestion was accepted by the
Assembly and further consideration of the Preamble was held over.
97. We need not consider the intermediate drafts, but in the meantime the declaration (See Constituent Assembly Debates, Vol. 8, page 2) was
adopted at the end of April, 1949 by the Government of the various Commonwealth countries and the resolution was ratified by Constituent
Assembly on May 17; 1949 after two days'' debate.
98. In the meantime the process of merger and integration of Indian States had been completed and Sardar Vallabhbhai Patel was able to tell the
Constituent Assembly on October 12, 1949, that the new Constitution was ""not an alliance between democracies and dynasties, but a real union of
the Indian people, built on the basic concept of the sovereignty of the people(Shiva Rao''s-Framing of India''s Constitution-A study-pp. 130-132).
99. The draft Preamble was considered by the Assembly on October 17, 1949. Shiva Rao observes that ""the object of putting the Preamble last,
the President of the Assembly explained, was to see that it was in conformity with the Constitution as accepted. ""Once the transfer of power had
taken place the question of British Parliament''s subsequent approval which was visualised in the British Cabinet Commission''s original plan of
May 1946 could no longer arise. The sovereign character of the Constituent Assembly thus became automatic with the rapid march of events
without any controversy, and the words in the Preamble ""give to ourselves this Constitution"" became appropriate. The Preamble was adopted by
the Assembly without any alteration. Subsequently the words and figure ""this twenty-sixth day of November 1949"" were introduced in the last
paragraph to indicate the date on which the Constitution was finally adopted by the Constituent Assembly.
100. Regarding the use which can be made of the preamble in interpreting an ordinary statute, there is no doubt that it cannot be used to modify
the language if the language of the enactment is plain and clear. If the language is not plain and clear, then the preamble may have effect either to
extend or restrict the language used in the body of an enactment. ""If the language of the enactment is capable of more than one meaning then that
one is to be preferred which comes nearest to the purpose and scope of the preamble."" (see 282402
101. We are, however, not concerned with the interpretation of an ordinary statute. As Sir Alladi Krishnaswami, a most eminent lawyer said, ""so
far as the Preamble is concerned, though in an ordinary statute we do not attach any importance to the Preamble, all importance has'' to be
attached to the Preamble in a Constitutional statute"". (Constituent Assembly Debates Vol. 10, p. 417). Our Preamble outlines the objectives of the
whole Constitution. It expresses ""what we had thought or dreamt for so long.
102. 272386 this was said about the Preamble:
There is no doubt that the declaration made by the people of India in exercise of their sovereign will in the preamble to the Constitution is, in the
words of Story, ""a key to open the mind of the makers"" which may show the general purposes for which they made the several provisions in the
Constitution; but nevertheless the preamble is not a part of the Constitution, and, as Willoughby has observed about the"" preamble to the American
Constitution, ""it has never been regarded as the source of any substantive power conferred on the Government of the United States or any of its
departments. Such powers embrace only those expressly granted in the body of the Constitution and such as may be implied from those so
granted"".
What is true about the power is equally true about the prohibitions and limitations.
103. Wanchoo, J. in 282401 relied on Berubari''s case and said:
on a parity of reasoning we are of opinion that the preamble cannot prohibit or control in any way or impose any implied prohibitions or limitations
on the power to amend the Constitution contained in Article 368.
104. Bachawat, J. in this case observed:
Moreover the preamble cannot control the unambiguous language of the articles of the Constitution, see Wynes, Legislative Executive and Judicial
powers in Australia, third edition pp. 694-5; 272386
105. With respect, the Court was wrong in holding, as has been shown above, that the Preamble is not a part of the Constitution unless the court
was thinking of the distinction between the Constitution Statute and the Constitution, mentioned by Mr. Palkhivala. It was expressly voted to be a
part of the Constitution. Further, with respect, no authority has been referred before us to establish the proposition that ""what is true about the
powers is equally true about the prohibitions and limitations."" As I will show later, even from the preamble limitations have been derived in some
cases.
106. It is urged in the written submission of Mr. Palkhivala that there is a distinction between the Indian Constitution Statute and the Constitution of
India. He urges as follows:
This Constitution is the Constitution which follows the Preamble. It starts with Article 1 and ended originally with the Eighth Schedule and now
ends with the Ninth Schedule after the First Amendment Act, 1951. The way the Preamble is drafted leaves no doubt that what follows, or is
annexed to, the Preamble, is the Constitution of India.
107. He has also urged that the Preamble came into force on November 26, 1949 alongwith Articles 5, 6, 7 etc. as provided in Article 394
because Articles 5, 6, 7 and the other Articles mentioned therein could hardly come into force without the enacting clause mentioned in the
Preamble having come into force. He says that the Preamble is a part of the Constitution statute and not a part of the Constitution but precedes it.
There is something to be said for his contention but, in my view, it is not necessary to base my decision on this distinction as it is not necessary to
decide in the present case whether Article 368 enables Parliament to amend the Preamble. Parliament has not as yet chosen to amend the
Preamble.
108. The Preamble was used by this Court as an aid to construction in 283329 . After referring to Part III, Mahajan, C.J., observed:
We think that the rights described as fundamental rights are a necessary consequence of the declaration in the preamble that the people of India
have solemnly resolved to constitute India into a sovereign democratic republic and to secure to all its citizens justice, social, economic and
political; liberty of thought, expression, belief, faith and worship; equality of status and of opportunity. These fundamental rights have not been put
in the Constitution merely for individual benefits, though ultimately they come into operation in considering individual rights. They have been put
there as a matter of public policy and the doctrine of waiver can have no application to provisions of law which have been enacted as a matter of
Constitutional policy.
109. Similarly in 281270 , Das C.J. while considering the validity of the Kerala Education Bill 1957 observed:
In order to appreciate the true meaning, import and implications of the provisions of the Bill which are said to have given rise to doubts, it will be
necessary to refer first to certain provisions of the Constitution which may have a bearing upon the questions under consideration and then to the
actual provision of the Bill. The inspiring and nobly expressed preamble to our Constitution records the solemn resolve of the people of India to
constitute.... (He then sets out the Preamble). Nothing provokes and stimulates thought and expression in people more than education. It is
education that clarifies our belief and faith and helps to strengthen our spirit of worship. To implement and fortify these supreme purposes set forth
in the preamble, Part III of our Constitution has provided for us certain fundamental rights.
110. In 280469 Mudholkar, J. after assuming that the Preamble is not a part of the Constitution, observed:
While considering this question it would be of relevance to bear in mind that the preamble is not of the common run such as is to be found in an Act
of a legislature. It has the stamp of deep deliberation and is marked by precision. Would this not suggest that the framers of the Constitution
attached special significance to it?
111. Quick and Garran in their ""Annotated Constitution of the Australian Commonwealth (1901 p. 283) ""adopted the following sentence from
Lord Thring''s ""Practical Legislation, p. 36"":
A preamble may be used for other reasons to limit the scope of certain expressions or to explain facts or introduce definitions.
112. Thornton on ""Legislative Drafting""-p. 137-opines that ""construction of the preamble may have effect either to extend or to restrict general
language used in the body of an enactment.
113. In Attorney-General v. Prince Ernest Augustus of Hanover [1957] A.C. 436 the House of Lords considered the effect of the preamble on
the interpretation of Princes Sophia Naturalization Act; 1705. It was held that ""as a matter of construction of the Act, there was nothing in the Act
or its preamble, interpreted in the light of the earlier relevant statutes...capable of controlling and limiting the plain and ordinary meaning of the
material words of the enacting provisions and that the class of lineal descendants ""born or hereafter to be born"" meant the class of such
descendants in all degrees without any limit as to time."" The House of Lords further held that ""looking at the Act from the point of view of 1705
there was no such manifest absurdity in this construction as would entitle the court to reject it.
114. Mr. Seervai referred to the passage from the speech of Lord Normand, at p. 467. The passage is lengthy but I may quote these sentences:
It is only when it conveys a clear and definite meaning in comparison with relatively obscure or indefinite enacting words that the preamble may
legitimately prevail. If they admit of only one construction, that construction will receive effect even if it is inconsistent with the preamble, but if the
enacting words are capable of either of the constructions offered by the parties, the construction which fits the preamble may be preferred.
115. Viscount Simonds put the matter at page 463, thus:
On the one hand, the proposition can be accepted that ""it is a settled rule that the preamble cannot be made use of to control the enactments
themselves where they are expressed in clear and unambiguous terms"". I quote the words of Chitty L.J., which were cordially approved by Lord
Davey in Powell v. Kempton Park Racecourse Co. Ltd. (1889) A.C. 143. On the other hand it must often be difficult to say that any terms are
clear and unambiguous until they have been studied in their context
116. This case shows that if on reading Article 368 in the context of the Constitution I find the word ""Amendment"" ambiguous I can refer to the
Preamble to find which construction would fit in with the Preamble.
117. In State of Victoria v. The Commonwealth 45 A.L.J. 251 which is discussed in detail later, a number of Judges refer to the federal structure
of the Constitution. It is in the preamble of the Commonwealth of Australia Constitution Act, 1902 that ''one indissoluble Federal Commonwealth''
is mentioned.
118. There is a sharp conflict of opinion in Australia respecting the question whether an amendment can be made which would be inconsistent with
the Preamble of the Constitution Act referring to the ""indissoluble"" character and the sections which refer to the ""Federal"" nature of the
Constitution. After referring to this conflict, Wynes(Wynes Legislative, Executive and Judicial Powers in Australia, Fourth Edn. p. 506). observes:
Apart from the rule which excludes the preamble generally from consideration in statutory interpretation, it is clear that, when all is said and done,
the preamble at the most is, only a recital of the intention which the Act'' seeks to effect; and it is a recital of a present (i.e., as in 1900) intention.
But in any event the insertion of an express reference to amendment in the Constitution itself must surely operate as a qualification upon the mere
recital of the reasons for its creation.
119. I am not called upon to say which view is correct but it does show that in Australia, there is a sharp conflict of opinion as to whether the
Preamble can control the amending power.
120. Story in his Commentaries on the Constitution of the United States states : [(1883) Vol. 1]
It (Preamble) is properly resorted to, where doubts or ambiguities arise upon the words of the enacting part; for if they are dear and unambiguous,
there seems little room for interpretation, except in cases leading to an obvious absurdity, or to a direct overthrow of the intention express in the
preamble.
There does not seem any reason why, in a fundamental law or Constitution of government, an equal attention should not be given to the intention of
the framers, as stated in the preamble. And accordingly we find, that it has been constantly referred to by statesmen and jurists to aid them in the
exposition of its provisions.
121. Story further states at page 447-448:
And the uniform doctrine of the highest judicial authority has accordingly been, that it was the act of the people, and not of the states; and that it
bound the latter, as subordinate to the people. ""Let us turn,"" said Mr. Chief Justice Jay, ""to the Constitution. The people therein declare, that their
design in establishing it comprehended six objects: (1) To form a more perfect union; (2) to establish justice; (3) to insure domestic tranquillity; (4)
to provide for the common defence; (5) to promote the general welfare; (6) to secure the blessings of liberty to themselves and their posterity. It
would,"" he added, ""be pleasing and useful to consider and trace the relations, which each of these objects bears to the others; and to show, that,
collectively, they comprise every thing requisite, with the blessing of Divine Providence, to render a people prosperous and happy."" In Hunter v.
Martin (1 Wheat. R. 305, 324), the Supreme Court say, (as we have seen) ""the Constitution of the United States was ordained and established,
not by the states in their sovereign capacities, but emphatically, as the preamble of the Constitution declares, by the people of the ""United States;
and language still more expressive will be found used on other solemn occasions.
122. ""The Supreme Court of United States (borrowing some of the language of the Preamble to the Federal Constitution) has appropriately stated
that the people of the United States erected their Constitutions or forms of government to establish justice, to promote the general welfare, to
secure the blessings of liberty, and to protect their persons and property from violence"". (American Jurisprudence, 2d. Vol. 16 p. 184).
123. In the United States the Declaration of Independence is sometimes referred to in determining Constitutional questions. It is stated in American
Jurisprudence (2d. 16. p. 189):
While statements of principles contained in the Declaration of Independence do not have the force of organic law and therefore cannot be made
the basis of judicial decision as to the limits of rights and duties, yet: it has been said that it is always safe to read the letter of the Constitution in the
spirit of the Declaration of Independence, and the courts sometimes refer to the Declaration in determining Constitutional questions.
124. It seems to me that the Preamble of our Constitution is of extreme importance and the Constitution should be read and interpreted in the light
of the grand and noble vision expressed in the Preamble.
125. Now I may briefly describe the scheme of the Constitution. Part I of the Constitution deals with ""the Union and its Territory"". As originally
enacted, Article 1 read as follows:
1. India, that is Bharat, shall be a Union of States.
2. The States and the territories thereof shall be the States and their territories specified in Parts A, B and C of the First Schedule.
3. The territory of India shall comprise-
(a) the territories of the States;
(b) the territories specified in Part D of the First Schedule; and
(c) such other territories as may be acquired.
126. Article 2 enabled Parliament to admit into the Union, or establish, new States on such terras and conditions as it thinks fit. Article 3 and 4
dealt with the formation of new States and alteration of areas, boundaries or names of existing States.
127. Part II dealt with ""Citizenship"". The heading of Part III is ""Fundamental Rights"". It first describes the expression ""the State"" to include ""the
Government and Parliament of India and the Government and the Legislature of each of the States and all local or other authorities within the
territory of India or under the control of the Government of India."" (Article 12), Article 13 provides that laws inconsistent with or in derogation of
the fundamental rights shall be void. This applies to existing laws as well as laws made after the coming into force of the Constitution. For the time
being I assume that in Article 13(2) the word ""law"" includes Constitutional amendment.
128. The fundamental rights conferred by the Constitution include right to equality before the law, (Article 14), prohibition of discrimination on
grounds of religion, race, caste, sex or place of birth, (Article 15), equality of opportunity in matters of public employment, (Article 16), right to
freedom of speech and expression, to assemble peaceably and without arms, to form association or unions, to move freely throughout the territory
of India, to reside and settle in any part of the territory of India, to acquire, hold and dispose of property; and to practice any profession or to
carry on any occupation, trade or business. (Article 19). Reasonable restrictions can be imposed on the rights under Article 19 in respect of
various matters.
129. Article 20 protects a person from being convicted of any offence except for violation of a law in force at the time of the commission of the act
charged as an offence or to be subjected to a penalty greater than that which might have been inflicted under the law in force at the time of the
commission of the offence. It further provides that no person shall be prosecuted and punished for the same offence more than once, and no
person accused of any offence shall be compelled to be a witness against himself.
130. Article 21 provides that no person shall be deprived of his life or personal liberty except according to procedure established by law.
131. Article 22 gives further protection against arrest and detention in certain cases. Article 22(1) provides that ""no person who is arrested shall be
detained in custody without being informed, as soon as may be, of the grounds for such arrest nor shall he be denied the right to consult, and to be
defended by, a legal practitioner of his choice."" Article 22(2) provides that ""every person who is arrested and detained in custody shall be
produced before the nearest magistrate within a period of twenty-four hours of such arrest excluding the time necessary for the journey from the
place of arrest to the court of the magistrate and no such person shall be detained in custody beyond the said period without the authority of a
magistrate"".
132. Article 22(4) deals with Preventive Detention. Article 23 prohibits traffic in human beings and other similar forms of forced labour. Article 24
provides that ""no child below the age of fourteen years shall be employed to work in any factory or mine or engaged in any other hazardous
employment.
133. Articles 25, 26, 27 and 28 deal with the freedom of religion. Article 25(1) provides that ""subject to public order, morality and health and to
the other provisions of this Part, all persons are equally entitled to freedom of conscience and the right freely to profess, practise and propagate
religion."" Article 26 enables every religious denomination or section thereof, subject to public order, morality and health, to establish and manage
institutions for religious and, charitable purposes; to manage their own affairs in matters of religion, to own and acquire movable and immovable
property, and to administer such property in accordance with law. Article 27 enables persons to resist payment of any taxes the proceeds of which
are specifically appropriated in payment of expenses for the promotion or maintenance of any particular religion or religious denomination. Article
28 deals with freedom as to attendance at religious instruction or religious worship in certain educational institutions.
134. Article 29(1) gives protection to minorities and provides that ""any section of the citizens residing in the territory of India or any part thereof
having a distinct language, script or culture of its own shall have the right to conserve the same."" Article 29(2) provides that ""no person shall be
denied admission into any educational institution maintained by the State or receiving aid out of State funds on grounds only of religion, race, caste,
language or any of them.
135. Article 30 gives further rights to minorities whether based on religion or language to establish and administer educational institutions of their
choice. Article 30(2) prohibits the State from discriminating against any educational institution, in granting aid to educational institutions, on the
ground that it is under the management of a minority, whether based on religion or language.
136. As will be shown later the inclusion of special rights for minorities has great significance. They were clearly intended to be inalienable.
137. The right to property comes last and is dealt with the Article 31. As originally enacted, it dealt with the right to property and prevented
deprivation of property save by authority of law, and then provided for compulsory acquisition for public purposes on payment of compensation. It
had three significant provisions, which show the intention of the Constitution-makers regarding property rights. The first is Article 31(4). This
provision was intended to protect legislation dealing with agrarian reforms. The second provision, Article 31(5)(a), was designed to protect existing
legislation dealing with compulsory acquisition. Some acts, saved by this provision did not provide for payment of full compensation e.g. U.P.
Town Improvement Act, 1919. The third provision Article 31(6) provided a protective umbrella to similar laws enacted not more than eighteen
months before the commencement of the Constitution.
138. The fundamental rights were considered of such importance that right was given to an aggrieved person to move the highest court of the land,
i.e., the Supreme Court, by appropriate proceedings for the enforcement of the rights conferred by this part, and this right was guaranteed. Article
32(2) confers very wide powers on the Supreme Court, to issue directions or orders or writs including writs in the nature of habeas corpus,
mandamus, prohibition, quo warranto and certiorari, whichever may be appropriate, for the enforcement of any of the rights conferred by this Part.
Article 32(4) further provides that ""the right guaranteed by this article shall not be suspended except as otherwise provided for by this Constitution.
139. Article 33 enables Parliament by law to ""determine to what extent any of the rights conferred by this Part shall, in their application to the
members of the Armed Forces or the Forces charged with the maintenance of public order, be restricted or abrogated so as to ensure the proper
discharge of their duties and the maintenance of discipline among them.
140. This articles shows the care with which, the circumstances in which, fundamental rights can be restricted or abrogated were contemplated and
precisely described.
141. Article 34 enables Parliament, by law, to indemnify any person in the service of the Union, or of a State or any other person in connection
with acts done while martial law was in force in a particular area.
142. Part IV of the Constitution contains directive principles of State policy. Article 37 specifically provides that ""the provisions contained in this
Part shall not be enforceable by any court, but the principles therein laid down are nevertheless fundamental in the governance of the country and it
shall be the duty of the State to apply these principles in making laws."" This clearly shows, and it has also been laid down by this Court, that these
provisions are not justiciable and cannot be enforced by any Court. The Courts could not, for instance, issue a mandamus directing the State to
provide adequate means of livelihood to every citizen, or that the ownership and control of the material resources of the community be so
distributed as best to subserve the common good, or that there should be equal pay for equal work for both men and women.
143. Some of the directive principles are of great fundamental importance in the governance of the country. But the question is not whether they
are important; the question is whether they override the fundamental rights. In other words, ran Parliament abrogate the fundamental rights in order
to give effect to some of the directive principles ?
144. I may now briefly notice the directive principles mentioned in Part IV. Article 38 provides that ""the State shall strive to promote the welfare of
the people by securing and protecting as effectively as it may a social order in which justice, social, economic and political, shall inform all the
institutions of the national life."" Now, this directive is compatible with the fundamental rights because surely the object of many of the fundamental
rights is to ensure that there shall be justice, social, economic and political, in the country. Article 39, which gives particular directions to the State,
reads thus:
39. The State shall, in particular, direct its policy towards securing-
(a) that the citizens, men and women equally, have the right to an adequate means of livelihood;
(b) that the ownership and control of the material resources of the community are so distributed as best to subserve the common good;
(c) that the operation of the economic system does not result in the concentration of wealth and means of production to the common detriment;
(d) that there is equal pay for equal work for both men and women;
(e) that the health and strength of workers, men and women, and the tender age of children are not abused and that citizens are not forced by
economic necessity to enter avocations unsuited to their age or strength;
(f) that childhood and youth are protected against exploitation and against moral and material abandonment.
145. Article 40 deals with the organisation of village panchayats. Articles 41 deals with the right to work, to education and to public assistance in
certain cases. Article 42 directs that the State shall make provisions for securing just and humane conditions of work and for maternity relief.
Article 43 direct that ""the State shall endeavour to secure, by suitable legislation or economic organisation or in any other way, to all workers,
agricultural, industrial or otherwise, work, a living wage, conditions of work ensuring a decent standard of life and full enjoyment of leisure and
social and cultural opportunities and, in particular, the State shall endeavour to promote cottage industries on an individual or cooperative basis in
rural areas.
146. Article 44 enjoins that the ""State shall endeavour to secure for the citizens a uniform civil code throughout the territory of India."" Desirable as
it is, the Government has not been able to take any effective steps towards the realisation of this goal. Obviously no Court can compel the
Government to lay down a uniform civil code even though it is essentially desirable in the interest of the integrity, and unity of the country.
147. Article 45 directs that ""the State shall endeavour to provide, within a period of ten years from the commencement of this Constitution, for free
compulsory education for all children until they complete the age of fourteen years."" This again is a very desirable directive. Although the
Government has not been able to fulfil it completely, it cannot be compelled by any court of law to provide such education.
148. Article 46 supplements the directive given above and enjoins the State to promote with special care the educational and economic interests of
the weaker sections of the people, and in particular, of the Scheduled Castes and the Scheduled Tribes, and to protect them from social injustice
and all forms of exploitation.
149. Article 47 lays down as one of the duties of the State to raise the standard of living and to improve public health, and to bring about
prohibition. Article 48 directs the State to endeavour to organise agriculture and animal husbandry on modern and scientific lines, and in particular,
to take steps for preserving and improving the breeds, and prohibiting the slaughter of cows and calves and other milch and draught cattle.
150. Article 49 deals with protection of monuments and places and objects of national importance. Article 50 directs that the State shall take steps
to separate the judiciary from the executive in the public services of the State. This objective has been, to a large extent, carried out without
infringing the fundamental rights.
151. In his preliminary note on the fundamental Rights, Sir B.N. Rau, dealing with the directive principles, observed:
The principles set forth in this Part are intended for the general guidance of the appropriate Legislatures and Government in India (hereinafter
referred to collectively as ''the State''). The application of these principles in legislation and administration shall be the care of the State and shall not
be cognizable by any Court.
152. After setting out certain directive principles, he observed:
It is obvious that none of the above provisions is suitable for enforcement by the courts. They are really in the nature of moral precepts for the
authorities of the State. Although it may be contended that the Constitution is not the proper place for moral precepts, nevertheless Constitutional
declaration of policy of this kind are now becoming increasingly frequent. (See the Introduction to the I.L.O. publication Constitutional Provisions
concerning Social and Economic Policy, Montreal, 1944). They have at least an educative value. (pages 33-34-Shiva Rao : Framing of Indian
Constitution : Doc. Vol. II).
Then he referred to the genesis of the various articles mentioned in the preliminary note.
153. One must pause and ask the question as to why did the Constituent. Assembly resist the persistent efforts of Shri B.N. Rau to make
fundamental rights subject to the directive principles. The answer seems plain enough : The Constituent Assembly deliberately decided not to do
so.
154. Sir Alladi Krishnaswami Ayyar, in his note dated March 14, 1947, observed:
A distinction has necessarily to be drawn between rights which are justiciable and rights which are merely intended as a guide and directive
objectives to state policy.
155. It is impossible to equate the directive principles with fundamental rights though it cannot be denied that they are very important. But to say
that the directive principles give a directive to take away fundamental rights in order to achieve what is directed by the directive principles seems to
me a contradiction in terms.
156. I may here mention that while our fundamental rights and directive principles were being fashioned and approved of by the Constituent
Assembly, on December 10, 1948 the General Assembly of the United Nations adopted a Universal Declaration of Human Rights. The
Declaration may not be a legally binding instrument but it shows how India understood the nature of Human Rights. I may here quote only the
Preamble:
Whereas recognition of the inherent dignity of the equal and inalienable rights of all members of the human family is the foundation of freedom,
justice and peace in the world.
(emphasis supplied)
157. Whereas disregard and contempt for human rights have resulted in barbarous acts which have outraged the conscience of mankind, and the
advent of a world in which human beings shall enjoy freedom of speech and belief and freedom from fear and want has been proclaimed as the
highest aspiration of the common people.
158. Whereas it is essential, if man is not to be compelled to have recourse, as a last resort, to rebellion against tyranny and oppression, that
human rights should be protected by the rule of law.
159. Whereas it is essential to promote the development of friendly relations between nations.
160. Whereas the peoples of the United Nations have in the Charter reaffirmed their faith in fundamental human rights, in the dignity and worth of
the human person and in the equal rights of men and women and have determined to promote social progress and better standards of life in larger
freedom.
161. Whereas Member States have pledged themselves to achieve, in cooperation with the United Nations, the promotion of universal respect for
and observance of human rights and fundamental freedoms.
162. Whereas a common understanding of these rights and freedoms is of the greatest importance for the full realization of this pledge
163. In the Preamble to the International Covenant on Economic and Social and Cultural Rights 1966, inalienability of rights is indicated in the first
Para as follows:
Considering that, in accordance with the principles proclaimed in the Charter of the United Nations, recognition of the inherent dignity and of the
equal and inalienable rights of all members of the human family is the foundation of freedom, justice and peace in the world.
164. Do rights remain inalienable if they can be amended out of existence ? The Preamble Articles 1, 55, 56, 62, 68 and 76 of the United Nations
Charter had provided the basis for the elaboration in the Universal Declaration of Human Rights. Although there is a sharp conflict of opinion
whether respect for human dignity and fundamental human rights is obligatory under the Charter (see Oppenheim''s International Law; 8th ed. Vol.
1, pp. 740-41; footnote 3), it seems to me that, in view of Article 51 of the directive principles, this Court must interpret language of the
Constitution, if not intractable, which is after all a municipal law, in the light of the United Nations Charter and the solemn declaration subscribed to
by India. Article 51 reads:
51. The State shall endeavour to-
(a) promote international peace and security;
(b) maintain just and honourable relations between nations;
(c) foster respect for international law and treaty obligations in the dealings of organised peoples with one another; and
(d) encourage settlement of international disputes by arbitration.
165. As observed by Lord Denning in Corocraft v. Pan American Airways (1969) 1 All E.R. 82 ""it is the duty of these courts to construe our
Legislation so as to be in conformity with international law and not in conflict with it."" (See also Oppenheim supra, pp. 45-46; American
Jurisprudence 2nd, Vol. 45, p. 351).
166. Part V Chapter I, deals with the Executive; Chapter II with Parliament-conduct or its business, qualification of its members, legislation
procedure etc. Article 83 provides that:
83. (1) The Council of States shall not be subject to dissolution, but as nearly as possible one-third of the members thereof shall retire as soon as
may be on the expiration of every second year in accordance with the provisions made in that behalf by Parliament by law.
(2) The House of the People unless sooner dissolved, shall continue for five years from the date appointed for its first meeting and no longer and
the expiration of the said period of five years shall operate as a dissolution of the House: ...
Under the proviso this period can be extended while a Proclamation of Emergency is in operation for a period not exceeding in any case beyond a
period of six months after the Proclamation has ceased to operate. It was provided in Article 85(1) before its amendment by the Constitution (First
Amendment) Act 1951 that the House of Parliament shall be summoned to meet twice at least in every year, and six months shall not intervene
between their last sittings in one session and the date appointed for their first sitting in the next session.
167. Article 123 gives power to the President to promulgate ordinances during recess of Parliament Chapter IV deals with Union Judiciary.
168. Part VI, as originally enacted dealt with the States in Part A of the First Schedule-the Executive, the State Legislatures and the High Courts.
Article 174 deals with the summoning of the House of Legislature and its provisions are similar to that of Article 85. Article 213 confers legislative
powers on the Governor during the recess of State Legislature by promulgating ordinances.
169. Part XI deals with the relation between the Union and the States; Chapter I regulating legislative relations and Chapter II administrative
relations.
170. Part XII deals with Finance, Property, Contracts and Suits. We need only notice Article 265 which provides that ""no tax shall be levied or
collected except by authority of law"".
171. Part XIII deals with Trade, Commerce and Intercourse within the Territory of India. Subject to the provisions of this Chapter, trade,
commerce and intercourse throughout the territory of India shall be free (Article 301).
172. Part XIV deals with Services under the Union and the States. Part XVI contains special provisions relating to certain classes-the Scheduled
Castes, the Scheduled Tribes etc. It reserved seats in the House of the People for these classes. Article 331 enables the President to nominate not
more than two members of the Anglo-Indian community if it is not adequately represented in the House of the People. Article 332 deals with the
reservation of seats for Scheduled Castes and Scheduled Tribes in the Legislative Assemblies of the States. In Article 334 it is provided that the
above mentioned reservation of seats and special representation to certain classes shall cease on the expiry of a period of ten years from the
commencement of this Constitution. Article 335 deals with claims of scheduled castles and scheduled tribes to services and posts. Article 336
makes special provisions for Anglo-Indian community in certain services, and Article 337 makes special provisions in respect of educational grants
for the benefit of Anglo-Indian community. Article 338 provides for the creation of a Special Officer for Scheduled Castes, Scheduled Tribes, etc.
to be appointed by the President, and prescribes his duties. Article 340 enables the President to appoint a Commission to investigate the
conditions of socially and educationally backward classes within the territory of India which shall present a report and make recommendations on
steps that should be taken to remove difficulties and improve their condition. Article 341 enables the President to specify the castes, races or tribes
or parts of or groups within castes, races or tribes which shall for the purposes of this Constitution be deemed to be Scheduled Castes in relation
to that State. Similarly, Article 342 provides that the President may specify the tribes or tribal communities or parts of or groups within tribes or
tribal communities which shall be deemed to be Scheduled Tribes in relation to that State.
173. Part XVII deals with Official Language, and Part XVIII with Emergency Provisions. Article 352 is important. It reads:
352.(1) If the President is satisfied that a grave emergency exists whereby the security of India or of any part of the territory thereof is threatened,
whether by war or external aggression or internal disturbance, he may, by Proclamation, make a declaration to that effect.
174. Article 353 describes the effect of the Proclamation of Emergency. The effect is that the executive power of the Union shall be extended to
the giving of directions to any State as to the manner in which the executive power thereof is to be exercised, and the Parliament gets the power to
make laws with respect to any matter including the power to make laws conferring powers and imposing duties, etc., notwithstanding that it is one
which is not enumerated in the Union List. Article 354 enables the President by order to make exceptions and modifications in the provisions of
Article 268 to 279. Under Article 355 it is the duty of the Union to protect every State against external aggression and internal disturbance and to
ensure that the government of every State is carried on in accordance with the provisions of the Constitution. Article 356 contains provisions in
case of failure of Constitutional machinery in a State.
175. Article 358 provides for suspension of the provisions of Article 19 during Emergency. It reads:
358. While a Proclamation of Emergency is in operation, nothing in Article 19 shall restrict the power of the State as defined in Part III to make
any law or to take any executive action which the State would but for the provisions contained in that Part be competent to make or to take, but
any law so made shall, to the extent of the incompetency, cease to have effect as soon as the Proclamation ceases to operate, except as respects
things done or omitted to be done before the law so ceases to have effect.
176. Article 359 is most important for our purpose. It provides that:
359. (1) Where a Proclamation of Emergency is in operation the President may by order declare that the right to move any court for the
enforcement of such of the rights conferred by Part III as may be mentioned in the order and all proceedings pending in any court for the
enforcement of the rights so mentioned shall remain suspended for the period during which the Proclamation is in force or for such shorter period
as may be specified in the order.
(2) An order made as aforesaid may extend to the whole or any part of the territory of India.
(3) Every order made under Clause (1) shall, as soon as maybe after it is made be laid before each House of Parliament.
177. These two articles, namely Article 358 and Article 359 show that the Constitution makers contemplated that fundamental rights might impede
the State in meeting an emergency, and it was accordingly provided that Article 19 shall not operate for a limited time, and so also Article 32 and
Article 226 if the President so declares by order. If it was the design that fundamental rights might be abrogated surely they would have expressly
provided it somewhere.
178. I may here notice an argument that the enactment of Articles 358 and 359 showed that the fundamental rights were not treated as inalienable
rights. I am unable to infer this deduction from these articles. In an emergency every citizen is liable to be subjected to extraordinary restrictions.
179. I may here notice some relevant facts which constitute the background of the process of drafting the Constitution. The British Parliament
knowing the complexities of the structure of the Indian people expressly provided in Section 6(6) of the Indian Independence Act, 1947, that ""the
powers referred to in Sub-section (1) of this section extends to the making of laws limiting for the future the powers of the legislature of the
Dominion."" Sub-section (1) of Section 6 reads:
The legislature of each of the new Dominions shall have full power to make laws for that Dominion, including laws having extraterritorial operation.
That Section 6(1) included making provision as to the Constitution of the Dominion is made clear by Section 8(1) which provided : ""In the case of
each of the new Dominions, the powers of legislature of the Dominion shall for the purpose of making provision as to the Constitution of the
Dominion be exercisable in the first instance by the Constituent Assembly of that Dominion, and references in this Act to the legislature of the
Dominion shall be construed accordingly.
(Emphasis supplied).
180. These provisions of the Indian Independence Act amply demonstrate that when the Constituent Assembly started functioning, it knew, if it
acted under the Indian Independence Act, that it could limit the powers of the future Dominion Parliaments.
181. No similar provisions exists in any of the Independence Acts in respect of other countries, enacted by the British Parliament, e.g., Ceylon
Independence Act, 1947, Ghana Independence Act, 1957, Federation of Malaya Independence Act, 1957, Nigeria Independence Act, 1960,
Sierra Leone Independence Act, 1961, Tanganyika Independence Act, 1961, Southern Rhodesia Act, 1965, Jamaica Independence Act, 1962.
182. I may mention that the aforesaid provisions in the Indian Independence Act were enacted in line with the Cabinet Statement dated May 16,
1947 and the position of the Congress Party. Para 20(See : Shiva Rao-The Framing of India''s Constitution, Vol. I, p. 216) of the Statement by
the Cabinet Mission provided:
The Advisory Committee on the rights of citizens, minorities, and tribal and excluded areas should contain full representation of the interests
affected, and their function will be to report to the Union Constituent Assembly upon the list of Fundamental Rights, the clauses for the protection
of minorities, and a scheme for the administration of the tribal and excluded areas, and to advise whether these rights should be incorporated in the
Provincial, Group, or Union Constitution.
183. In clarifying this statement Sir Stafford Cripps at a Press Conference dated May 16, 1946 stated:
But in order to give these minorities and particularly the smaller minorities like the Indian Christians and the Anglo-Indians and also the tribal
representatives a better opportunity of influencing minority provisions, we have made provision for the setting up by the Constitution-making body
of an influential advisory Commission which will take the initiative in the preparation of the list of fundamental rights, the minority protection clauses
and the proposals for the administration of tribal and excluded areas. This Commission will make its recommendations to the Constitution making
body and will also suggest at which stage or stages in the Constitution these provisions should be inserted, that is whether in the Union, Group or
Provincial Constitutions or in any two or more of them. (P. 224, Supra).
184. In the letter dated May 20, 1946, from Maulana Abul Kalam Azad to the Secretary of State, it is stated:
The principal point, however, is, as stated above, that we look upon this Constituent Assembly as a sovereign body which can decide as it chooses
in regard to any matter before it and can give effect to its decisions. The only limitation, we recognise is that in regard to certain major communal
issues the decision should be by a majority of each of the two major communities. (P. 251, Supra).
185. In his reply dated May 22, 1946, the Secretary of State observed:
When the Constituent Assembly has completed its labours, His Majesty''s Government will recommend to Parliament such action as may be
necessary for the cession of sovereignty to the Indian people, subject only to two provisos which are mentioned in the statement and which are not,
we believe, controversial, namely, adequate provision for the protection of minorities and willingness to conclude a treaty to cover matters arising
out of the transfer of power.
(Emphasis supplied)
186. In the Explanatory statement dated May 22, 1946, it was again reiterated as follows:
When the Constituent Assembly has completed its labours, His Majesty''s Government will recommend to Parliament such action as may be
necessary for the cession of sovereignty to the Indian people, subject only to two matters which are mentioned in the statement and which, we
believe are not controversial, namely, adequate provision for the protection of the minorities (paragraph 20 of the statement) and willingness to
conclude a treaty with His Majesty''s Government to cover matters arising out of the transfer of power (paragraph 22 of the statement) (P. 258,
Supra).
(Emphasis supplied)
187. In pursuance of the above, a resolution for the setting up of an Advisory Committee on fundamental rights was moved by Govind Ballabh
Pant in the Constituent Assembly on January 24, 1947. He laid special importance on the issue of minorities. The Advisory Committee met on
February 27, 1947 to constitute various sub-committees including the Minorities Sub-Committee. The Sub-Committee on Minorities met later the
same day. A questionnaire was drafted to enquire about political, economic, religious, educational and cultural safeguards. In other words all these
safeguards were considered.
188. Divergent views were expressed, and the Minorities Sub-Committee met on April 17, 18 and 19, 1947 to consider this important matter. At
these meetings the sub-committee considered the interim proposals of the fundamental rights Sub-Committee in so far as these had a bearing on
minority rights. These discussions covered such important matters as the prohibition of discrimination on grounds of race, religion, caste, etc.; the
abolition of untouchability and the mandatory requirements that the enforcement of any disability arising out of untouchability should be made an
offence punishable according to law; freedom to profess, practise and propagate one''s religion; the right to establish and maintain institutions for
religious and charitable purposes; the right to be governed by one''s personal, law; the right to use one''s mother-tongue and establish
denominational communal or language schools etc.
189. Having dealt with the question of fundamental rights for minorities, the Minorities Sub-Committee met again on July 21, 1947, to consider the
political safeguards for minorities and their presentation in the public services.
190. In forwarding the report of the Advisory Committee on the subject of Minority Rights, Sardar Vallabhbhai Patel, in his report dated August 8,
1947, said:
...It should be treated as supplementary to the one forwarded to you with my letter No. CA/24/Com./47, dated the 23rd April 1947 and dealt
with by the Assembly during the April session. That report dealt with justiciable fundamental rights; these rights, whether applicable to all citizens
generally or to members of minority communities in particular offer a most valuable safeguard for minorities over a comprehensive field of social
life. The present report deals with what may broadly be described as political safeguards of minorities and covers the following points:
(i) Representation in Legislature; joint versus separate electorates; and weightage.
(ii) Reservation of seats for minorities in Cabinets.
(iii) Reservation for minorities in the public services.
(iv) Administrative machinery to ensure protection of minority rights.
191. Sardar Patel, while moving the report for consideration on August 27, 1947, said:
You will remember that we passed the Fundamental Rights Committee''s Report which was sent by the Advisory Committee; the major part of
those rights has been disposed of and accepted by this House. They cover a very wide range of the rights of minorities which give them ample
protection; and yet there are certain political safeguards which have got to be specifically considered. An attempt has been made in this report to
enumerate those safeguards which are matters of common knowledge, such as representation in legislatures, that is, joint versus separate
electorate.
(Emphasis supplied)
192. The above proceedings show that the minorities were particularly concerned with the fundamental rights which were the subject-matter of
discussion by the Fundamental Rights Committee.
193. The above brief summary of the work of the Advisory Committee and the Minorities Sub-Committee shows that no one ever contemplated
that fundamental rights appertaining to the minorities would be liable to be abrogated by an amendment of the Constitution. The same is true about
the proceedings in the Constituent Assembly. There is no hint anywhere that abrogation of minorities rights was ever in the contemplation of the
important members of the Constituent Assembly. It seems to me that in the context of the British Plan, the setting up of Minorities Sub-Committee,
the Advisory Committee and the proceedings of these Committees, as well as the proceedings in the Constituent Assembly mentioned above, it is
impossible to read the expression ""Amendment of the Constitution"" as empowering Parliament to abrogate the rights of minorities.
194. Both sides relied on the speeches made in the Constituent Assembly. It is, however, a sound rule of construction that speeches made by
members of a legislature in the course of debates relating to the enactment of a statute cannot be used as aids for interpreting any of provisions of
the statute. The same rule has been applied to the provisions of this Constitution by this Court in 280133 Shastri, C.J., speaking for the Court
observed:
''It remains only to point out that the use made by the learned Judges below of the speeches made by the Members of the Constituent Assembly in
the course of the debates on the draft Constitution is unwarranted. That this form of extrinsic aid to the interpretation of statutes is not admissible
has been generally accepted in England, and the same rule has been observed in the construction of Indian statutes-see Administrator-General of
Bengal v. Prem Nath Mallick [1895] 22 I.A. 107. The reason behind the rule was explained by one of us in 282068 case thus:
A speech made in the course of the debate on a bill could at best be indicative of the subjective intent of the speaker, but it could not reflect the
inarticulate mental process lying behind the majority vote which carried the bill. Nor is it reasonable to assume that the minds of all those legislators
were in accord,
or, as it is more tersely put in an American case-
Those who did not speak may not have agreed with those who did and those who spoke might differ from each other-United States v. Trans-
Missouri Freight Association.
This rule of exclusion has not always been adhered to in America, and sometimes distinction is made between using such material to ascertain the
purpose of a statute and using it for ascertaining its meaning. It would seem that the rule is adopted in Canada and Australia-see Craies on Statute
Law, 5th Ed. p. 122.
195. In 282401 case, Subba Rao, C.J., referred to certain portions of the speeches made by Pandit Nehru and Dr. Ambedkar but he made it
clear at p. 792 that he referred to these speeches ""not with a view to interpret the provisions of Article 368, which we propose to do on its own
terms, but only to notice the transcendental character given to the fundamental rights by two of the important architects of the Constitution.
Bachawat, J., at p. 922 observed:
Before concluding this judgment I must refer to some of the speeches made by the members of the Constituent Assembly in the course of debates
on the draft Constitution. These speeches cannot be used as aids for interpreting the Constitution-see 280133 . Accordingly I do not rely on them
as aids to construction. But I propose to refer to them, as Shri A.K. Sen relied heavily on the speeches of Dr. B.R. Ambedkar. According to him,
the speeches of Dr. Ambedkar show that he did not regard the fundamental rights as amendable. This contention is not supported by the
speeches....
196. In 272355 Shah, J., in the course of the judgment made a brief reference to what was said by the Minister of Home Affairs, who was in
charge of the States, when he moved for the adoption of Article 291. He referred to this portion of the speech for the purpose of showing the
historical background and the circumstances which necessitated giving certain guarantees to the former rulers.
197. It is true that Mitter, J., in the dissenting judgment, at p. 121, used the debates for the purposes of interpreting Article 363 but he did not
discuss the point whether it is permissible to do so or not.
198. In 283251 I, on behalf of the majority, before referring to the speeches observed at p. 58 that ""we are, however, glad to find from the
following extracts from the debates that our interpretation accords with what was intended."" There is no harm in finding confirmation of one''s
interpretation in debates but it is quite a different thing to interpret the provisions of the Constitution in the light of the debates.
199. There is an additional reason for not referring to debates for the purpose of interpretation. The Constitution, as far as most of the Indian
States were concerned, came into operation only because of the acceptance by the Ruler or Rajpramukh. This is borne out by the following
extract from the statement of Sardar Vallabhbhai Patel in the Constituent Assembly on October 12, 1949 (C.A.D. Vol. X, pp. 161-3):
Unfortunately we have no properly constituted Legislatures in the rest of the States (apart from Mysore, Saurashtra and Travancore and Cochin
Union) nor will it be possible to have Legislatures constituted in them before the Constitution of India emerges in its final form. We have, therefore,
no option but to make the Constitution operative in these States on the basis of its acceptance by the Ruler of the Rajpramukh, as the case may be,
who will no doubt consult his Council of Ministers.
200. In accordance with this statement, declarations were issued by the Rulers or Rajpramukhs accepting the Constitution.
201. It seems to me that when a Ruler or Rajpramukh or the people of the State accepted the Constitution of India in its final form, he did not
accept it subject to the speeches made during the Constituent Assembly debates. The speeches can, in my view, be relied on only in order to see if
the course of the progress of a particular provision or provisions throws any light on the historical background or shows that a common
understanding or agreement was arrived at between certain sections of the people. (See In re. The Regulation and Control of Aeronautics in
Canada) [1932] A.C. 54.
202. In this connection reference was made to Article 305 of the draft Constitution which provided that notwithstanding anything contained in
Article 304 of the Constitution, the provisions of the Constitution relating to the reservation of seats for the Muslims etc., shall not be amended
during the period of ten years from the commencement of the Constitution. Although this draft Article 305 has no counterpart in our Constitution, it
was sought to be urged that this showed that every provision of the Constitution was liable to be amended. I have come to the conclusion that
every provision is liable to be amended subject to certain limitations and this argument does not affect my conclusion as to implied limitations.
203. A very important decision of the Judicial Committee of the Privy Council in The Bribery Commissioner v. Pedrick Ranasinghe [1965] A.C.
172 throws considerable light on the topic under discussion. The import of this decision was not realised by this Court in 282401 case. Indeed, it is
not referred to by the minority in its judgments, and Subba Rao, C.J., makes only a passing reference to it. In order to fully appreciate the decision
of the Privy Council it is necessary to set out the relevant provisions of the Ceylon Independence Order in Council, 1947, hereinafter referred to as
the Ceylon Constitution.
204. Part III of the Ceylon Constitution deals with ""Legislature"". Section 7 provides that ""there shall be a Parliament of the Island which shall
consist of His Majesty, and two Chambers to be known respectively as the Senate and the House of Representatives.
205. Section 18 deals with voting. It reads:
18. Save as otherwise provided in Sub-section (4) of Section 29, any question proposed for decision by either Chamber shall be determined by a
majority of votes of the Senators or Members, as the case may be, present and voting. The President or Speaker or other person presiding shall
not vote in the first instance but shall have and exercise a casting vote in the event of an equality of votes.
206. Section 29 deals with the power of Parliament to make laws. It reads:
29(1) Subject to the provisions of this Order, Parliament shall have power to make laws for the peace, order and good government of the Island.
(2) No such law shall-
(a) prohibit or restrict the free exercise of any religion, or
(b) make persons of any community or religion liable to disabilities or restrictions to which persons or other communities or religions are not made
liable; or
(c) confer on persons of any community or religion any privilege or advantage which is not conferred on persons of other communities or religions;
or
(d) alter the Constitution of any religious body except with the consent of the governing authority of that body. So, however, that in any case where
a religious body is incorporated by law, no such alteration shall be made except at the request of the governing authority of that body.
Provided, however, that the preceding provisions of this subsection shall not apply to any law making provision for, relating to, or connected with
the, election of Members of the House of Representatives, to represent persons registered as citizens of Ceylon under the Indian & Pakistani
Residents (Citizenship Act).
This proviso shall cease to have effect on a date to be fixed by the Governor-General by Proclamation published in the Gazette.
(3) Any law made in contravention of Sub-section (2) of this section shall, to the extent of such contravention, be void.
(4) In the exercise of its powers under this section, Parliament may amend or repeal any of the provisions of this Order, or of any other Order of
Her Majesty in Council in its application to the Island:
Provided that no Bill for the amendment or repeal of any of the Provisions of this Order shall be presented for the Royal Assent unless it has
endorsed on it a certificate under hand of the Speaker that the number of votes cast in favour thereof in the House of Representatives amounted to
not less than twothirds of the whole number of members of the House (including those not present).
Every certificate of the Speaker under this sub-section shall be conclusive for all purposes and shall not be questioned in any court of law.
207. According to Mr. Palkhivala, Section 29(1) corresponds to Articles 245 and 246, and Section 29(4) corresponds to Article 368 of our
Constitution, and Sections 29(2) and 29(3) correspond to Article 13(2) of our Constitution, read with fundamental rights.
208. The question which arose before the Judicial Committee of the Privy Council was whether Section 41 of the Bribery Amendment Act, 1958
contravened Section 29(4) of the Ceylon Constitution, and was consequently invalid. The question arose out of the following facts. The
respondent, Ranasinghe, was prosecuted for a bribery offence before the Bribery Tribunal created by the Bribery Amendment Act, 1958. The
Tribunal sentenced him to a term of imprisonment and fine. The Supreme Court on appeal declared the conviction and orders made against him
null and inoperative on the ground that the persons composing the Tribunal were not validly appointed to the Tribunal.
209. Section 52 of the Ceylon Constitution provided for the appointment of the Chief Justice and Puisne Judges of the Supreme Court. Section 53
dealt with the setting up of the Judicial Service Commission, consisting of the Chief Justice, a Judge of the Supreme Court, and one other person
who shall be, or shall have been, a Judge of the Supreme Court. It further provided that no person shall be appointed as, or shall remain, a
member of the Judicial Service Commission, if he is Senator or a Member of Parliament. Section 55 provided for the appointment of other Judicial
Officers. Section 55(1) reads:
55. (1) The appointment, transfer, dismissal and disciplinary control of judicial officers is hereby vested in the Judicial Service Commission.
210. The Judicial Committee deduced from these provisions thus:
Thus there is secured a freedom from political control, and it is a punishable offence to attempt directly or indirectly to influence any decision of the
Commission (Section 56).
211. The Judicial Committee then described the position of the Bribery Tribunal as follows:
A bribery tribunal, of which there may be any number, is composed of three members selected from a panel (Section 42). The panel is composed
of not more than 15 persons who are appointed by the Governor-General on the advice of the Minister of Justice (Section 41). The members of
the panel are paid remuneration (Section 45).
212. The Judicial Committee held that the members of the Tribunal held judicial office and were judicial officers within Section 55 of the Ceylon
Constitution. They found that there was a plain conflict between Section 55 of the Constitution and Section 41 of the Bribery Amendment Act
under which the panel was appointed.
213. Then the Judicial Committee examined the effect of this conflict. After setting out Section 18, Section 29(1) and Section 29(2)(a), the Judicial
Committee observed:
There follow (b), (c) and (d), which set out further entrenched religious and racial matters, which shall not be the subject of legislation. They
represent the solemn balance of rights, between the citizens of Ceylon, the fundamental conditions on which inter se they accepted the Constitution;
and these are, therefore unalterable under the Constitution.
(Emphasis supplied)
214. After making these observations, the Judicial Committee set out Sub-sections (3) and (4) of Section 29 of the Ceylon Constitution. The
observations, which I have set out above, are strongly relied on by Mr. Palkhivala in support of his argument that Part III similarly entrenched
various religious and racial and other matters and these represented solemn balance of rights between the citizens of India, the fundamental
conditions on which inter se they accepted the Constitution of India and these are, therefore, unalterable under the Constitution of India.
215. Mr. Seervai, in reply, submitted that the word ""entrenched"" meant nothing else that than these provisions were subject to be amended only by
the procedure prescribed in Section 29(4) of the Ceylon Constitution. But I am unable to accept this interpretation because in that sense other
provisions of the Constitution were equally entrenched because no provision of the Ceylon Constitution could be amended without following the
procedure laid down in Section 29(4).
216. The interpretation urged by Mr. Palkhivala derives support in the manner the Judicial Committee distinguished McCawley''s [1920] A.C. 691
case (McCawley v. King). I may set out here the observations of the Judicial Committee regarding McCawley''s case. They observed:
It is possible now to state summarily what is the essential difference between the McCawley case and this case. There the legislature, having full
power to make laws by a majority, except upon one subject that was not in question, passed a law which conflicted with one of the existing terms
of its Constitution Act. It was held that this was valid legislation, since it must be treated as pro tanto an alteration of the Constitution, which was
neither fundamental in the sense of being beyond change nor so constructed as to require any special legislative process to pass upon the topic
dealt with.
(Emphasis supplied)
217. It is rightly urged that the expression ""which was neither fundamental in the sense of being beyond change"" has reference to Section 29(2) of
the Ceylon Constitution. I have no doubt that the Judicial Committee held that the provisions of Section 29(2) in the Ceylon Constitution were
unamendable. I may mention that Prof. S A de Smith in reviewing the book ""Reflections on the Constitution and the Constituent Assembly.
(Ceylon''s Constitution) ""by L.J.M. Cooray, reads the obiter dicta in Bribery Commissioner v. Ranasinghe [1965] A.C. 172 indicating that certain
provisions of the Constitution were unalterable by the prescribed amending procedure.
218. It may be that these observations are obiter but these deserve our careful consideration, coming as they do from the Judicial Committee.
219. Why did the Judicial Committee say that the provisions of Section 29(2) were ""unalterable under the Constitution"" or ""fundamental in the
sense of being beyond change"" ? There is nothing in the language of Section 29(4) to indicate any limitations on the power of the Ceylon
Parliament. It could ""amend or repeal"" any provision of the Constitution, which included Section 29(2) and Section 29(4) itself. The reason could
only be an implied limitation on the power to amend u/s 29(4) deducible from ""the solemn balance of rights between the citizens of Ceylon, the
fundamental conditions on which inter se they accepted the Constitution"". Unless there was implied a limitation on the exercise of the amending
power u/s 29(4), Section 29(4) could itself be amended to make it clear that Section 29(2) is amendable.
220. This case furnishes an exact example where implied limitations on the power to amend the Constitution have been inferred by no less a body
than the Judicial Committee of the Privy Council.
221. Mr. Seervai relied on the portion within brackets of the following passage at pp. 197-198:
These passages show clearly that the Board in McCawley''s case took the view which commends itself to the Board in the present case, that (a
legislature has no power to ignore the conditions of law-making that are imposed by the instrument which itself regulates its powers to make law.
This restriction exists independently of the question whether the legislature is sovereign, as is the legislature of Ceylon, or whether the Constitution
is ""uncontrolled,"" as the Board held the Constitution of Queensland to be. Such a Constitution can, indeed, be altered or amended by the
legislature, if the regulating instrument so provides that if the terms of those provisions are compiled with and the alteration or amendment may
include the change or abolition of those very provisions.) But the proposition which is not acceptable is that a legislature, once established, has
some inherent power derived from the mere fact of its establishment to make a valid law by the resolution of a bare majority which its own
constituent instrument has said shall not be a valid law unless made by a different type of majority or by a different legislative process. And this is
the proposition which is in reality involved in the argument.
222. The portion, not within brackets, which has been omitted in Mr. Seervai''s written submissions, clearly shows that the Judicial Committee in
this passage was not dealing with the amendment of Section 29(2) of the Ceylon Constitution and had understood McCawley''s [1920] A.C. 691
case as not being concerned with the question of the amendment of a provision like Section 29(2) of the Ceylon Constitution. This passage only
means that a legislature cannot disregard the procedural conditions imposed on it by the constituent instrument prescribing a particular majority but
may amend them if the constituent instrument gives that power.
223. The next passage, a part of which I have already extracted, which deals with the difference between McCawley''s case and Ranasinghe''s
[1965] A.C. 172 case shows that the Judicial Committee in the passage relied on was dealing with the procedural part of Section 29(4) of Ceylon
Constitution. It reads:
It is possible now to state summarily what is the essential difference between the McCawley case and this case. There the legislature having full
power to make laws by a majority, except upon one subject that was not in question, passed a law which conflicted with one of the existing terms
of the Constitution Act. It was held that this was valid legislation, since it must be treated as pro tanto an alteration of the Constitution, which was
neither fundamental in the sense of being beyond change nor so constructed as to require any special legislative process to pass upon the topic
dealt with. In the present case, on the other hand, the legislature has purported to pass a law which being in conflict with Section 55 of the Order in
Council, must be treated, if it is to be valid, as an implied alteration of the Constitutional provisions about the appointment of judicial officers. Since
such alterations, even if express, can only be made by laws which comply with the special legislative procedure laid down in Section 29(4), the
Ceylon legislature has not got the general power to legislate so as to amend its Constitution by ordinary majority resolutions, such as the
Queensland legislature was found to have u/s 2 of its Constitution Act, but is rather in the position, for effecting such amendments, that that
legislature was held to be in by virtue of its Section 9, namely, compelled to operate a special procedure in order to achieve the desired result.
224. I may mention that the Judicial Committee while interpreting the British North America Act, 1867 had also kept in mind the preservation of
the rights of minorities for they say In re The Regulation and Control of Aeronautics in Canada: [1933] A.C. 54 ""inasmuch as the Act (British
North America Act) embodies a compromise under which the original Provinces agreed to federate, it is important to keep in mind that the
preservation of the rights of minorities was a condition on which such minorities entered into the federation, and the foundation upon which the
whole structure was subsequently erected. The process of interpretation as the years go on ought not to be allowed to dim or to whittle down the
provisions of the original contract upon which the federation was founded, nor is it legitimate that any judicial construction of the Provisions of
Sections 91 and 92 should impose a new and different contract upon the federating bodies.
225. The words of the Judicial Committee in Ranasinghe''s case, are apposite and pregnant. ""They represent the solemn balance of rights between
the citizens of Ceylon, the fundamental conditions on which inter se they accepted the Constitution and these are, therefore unalterable under the
Constitution."" It is true that the Judicial Committee in the context of minorities and religious rights in Ceylon used the word ""unalterable"". But the
India context is slightly different. The guarantee of fundamental rights extends to numerous rights and it could not have been intended that all of
them would remain completely unalterable even if Article 1.3(2) of the Constitution be taken to include Constitutional amendments. A more
reasonable inference to be drawn from the whole scheme of the Constitution is that some other meaning of ""Amendment"" is most appropriate. This
conclusion is also reinforced by the concession of the Attorney-General and Mr. Seervai that the whole Constitution cannot be abrogated or
repealed and a new one substituted. In other words, the expression ""Amendment of this Constitution"" does not include a revision of the whole
Constitution. If this is true-I say that the concession was rightly made-then which is that meaning of the word ""Amendment"" that is most appropriate
and fits in with the while scheme of the Constitution. In my view that meaning would be appropriate which would enable the country to achieve a
social and economic revolution without destroying the democratic structure of the Constitution and the basic inalienable rights guaranteed in Part III
and without going outside the contours delineated in the Preamble.
226. I come to the same conclusion by another line of reasoning. In a written Constitution it is rarely that everything is said expressly. Powers and
limitations are implied from necessity or the scheme of the Constitution. I will mention a few instances approved by the Judicial Committee and this
Court and other Courts. I may first consider the doctrine that enables Parliament to have power to deal with ancillary and subsidiary matters, which
strictly do not fall within the legislative entry with respect to which legislation is being undertaken.
227. Lefroy in ""A short Treatise on Canadian Constitutional Law"" (page 94), puts the matter thus:
But when it is (Dominion Parliament) is legislating upon the enumerated Dominion subject-matters of Section 91 of the Federation Act, it is held
that the Imperial Parliament, by necessary implication, intended to confer on it legislative power to interfere with, deal with, and encroach upon,
matters otherwise assigned to the provincial legislatures u/s 92, so far as a general law relating to those subjects may affect them, as it may also do
to the extent of such ancillary provisions as may be required to prevent the scheme of such a law from being defeated. The Privy Council has
established and illustrated this in many decisions.
228. This acts as a corresponding limitation on the legislative power of the Provincial or State legislatures.
229. This Court has in numerous decisions implied similar powers. (See 283361 ; Burmah Construction Co. v. State of Orissa [1962] 1 Supp.
S.C.R. 242; 277564 ; to mention a few).
230. It often happens that what has been implied by courts in one Constitution is expressly conferred in another Constitution. For instance, in the
Constitution of the United States, Clause 18 of Section 8 expressly grants incidental powers:
The Congress shall have power...to make all laws which shall be necessary and proper for carrying into execution the foregoing powers and all
other powers vested by this Constitution in the government of the United States, or in any department or officer thereof.
231. It would not be legitimate to argue from the above express provision in the United States Constitution that if the Constitution-makers wanted
to give such powers to the Parliament of India they would have expressly conferred incidental powers.
232. Story says that Clause 18 imports no more than would remit from necessary implication (see pp. 112 and 113, Vol. 3) if it had not been
expressly inserted.
233. In 282042 this Court implied that ""the President has thus been made a formal or Constitutional head of the executive and the real executive
powers are vested in the Ministers or the Cabinet. The same provisions obtain in regard to the Government of States; the Governor or the
Rajpramukh....
234. In 267382 Hedge, J., held that the Governor was essentially a Constitutional head and the administration of State was run by the Council of
Ministers.
235. Both these cases were followed by another Constitution bench in 283169 .
236. This conclusion constitutes an implied limitation on the powers of the President and the GovernOrs. The Court further implied in 282042 case
that the Government could without specific legislative sanction carry on trade and business.
237. To save time we did not hear Mr. Seervai on the last 3 cases just cited. I have mentioned them only to give another example.
238. It may be noted that what was implied regarding carrying on trade was made an express provision in the Constitution by the Constitution
(Seventh Amendment) Act, 1956, when a new Article 298 was substituted. The Federal Court and the Supreme Court of India have recognised
and applied this principle in other cases:
(i) ""A grant of the power in general terms standing by itself would no doubt be construed in the wider sense; but it may be qualified by other
express provisions in the same enactment, by the implications of the context, and even by considerations arising out of what appears to be the
general scheme of the Act."" (Per Gwyer C.J. The C.J. & Berar Act-1939 F.C.R. 18.
(ii) Before its amendment in 1955, Article 31(2) was read as containing an implied limitation that the State could acquire only for a public purpose
(the Fourth Amendment expressly enacted this limitation in 1955).
(a) ""One limitation imposed upon acquisition or taking possession of private property which is implied in the clause is that such taking must be for
public purpose"". (Per Mukherjea J. 281675
(b) ""The existence of a ''public purpose'' is undoubtedly an implied condition of the exercise of compulsory powers of acquisition by the State....
(Per Mahajan J. 282187
(iii) The Supreme Court has laid down that there is an implied limitation on legislative power: the Legislature cannot delegate the essentials of the
legislative functions.
...the legislature cannot part with its essential legislative function which consists in declaring its policy and making it a binding rule of conduct...the
limits of the powers of delegation in India would therefore have to be ascertained as a matter of construction from the provisions of the Constitution
itself and as I have said the right of delegation may be implied in the exercise of legislative power only to the extent that it is necessary to make the
exercise of the power effective and complete. (Per Mukherjea J. in re The Delhi Laws Act-95 SCR 747.
The same implied limitation on the Legislature, in the field of delegation, has been invoked and applied in:
282329 . 280275
274622 . 276948
Garewal v. State of Punjab 1959 Supp. (1) SCR 792.
(iv) On the power conferred by Articles 3 and 4 of the Constitution to form a new State and amend the Constitution for that purpose limitation has
been implied that the new State must-
conform to the democratic pattern envisaged by the Constitution; and the power which the Parliament may exercise...is not the power to over-ride
the Constitutional scheme. No State can therefore be formed, admitted or set up by law under Article 4 by the Parliament which has no effective
legislative, executive and judicial organs. (Per Shah J.- 274854 .
(Emphasis supplied)
239. It would have been unnecessary to refer to more authorities but for the fact that it was strenuously urged that there could not be any implied
limitations resulting from the scheme of the Constitution.
240. Before referring to a recent decision of the Australian High Court, observations in certain earlier cases may be reproduced here:
Since the Engineers"" case 1920 CLR 129 a notion seems to have gained currency that in interpreting the Constitution no implications can be made.
Such a method of construction would defeat the intention of any instrument, but of all instruments, a written Constitution seems the last to which it
could be applied. I do not think that the judgment of the majority of the court in the Engineers'' case meant to propound such a doctrine"" (Per
Dixon J. West v. Commissioner of Taxation (New South Wales)-56 CLR 657.
Some implications are necessary from the structure of the Constitution itself, but it is inevitable also, I should think, that these implications can only
be defined by a gradual process of judicial decision"" (Per Starke J., South Australia v. Commonwealth 65 CLR 373.
(Emphasis supplied)
The Federal character of the Australian Constitution carries implications of its own.... therefore it is beyond the power of either to abolish or
destroy the other"". (Per Starke J. Melbourne Corporation v. Commonwealth 74 CLR 31.
(Emphasis supplied)
The Federal system itself is the foundation of the restraint upon the use of the power to control the State...Restraints to be implied against any
exercise of power by Commonwealth against State and State against Commonwealth calculated to destroy or detract from the independent
exercise of the functions of the one or the other...."" (Per Dixon J.-Melbourne Corporation v. Commonwealth 74 CLR 31.
241. I may now refer to State of Victoria v. The Commonwealth [1971] 45 A.L.R.J. 251 which discusses the question of implications to be drawn
from a Constitution like the Australian Constitution which is contained in the Commonwealth Act. It gives the latest view of that Court on the
subject.
242. The point at issue was whether the Commonwealth Parliament, in the exercise of its power u/s 51(ii) of the Constitution (subject to the
Constitution, to make laws with respect to taxation, but so as not to discriminate between States or parts of States) may include the Crown in right
of a State in the operation of a law imposing a tax or providing for the assessment of a tax.
243. Another point at issue was the status of the Commonwealth and the States under the Constitution, and the extent to which the
Commonwealth Parliament may pass laws binding on the States, considered generally and historically, and with particular reference to the question
whether there is any implied limitation on Commonwealth legislative power. It is the discussion on the latter question that is relevant to the present
case.
244. There was difference of opinion among the Judges. Chief Justice Barwick held as follows:
The basic principles of construction of the Constitution were definitively enunciated by the Court in Amalgamated Society of Engineers v. Adelaide
Steamship Co. Ltd. (1920), 28 C.L.R. 129 (the Engineers'' case) Lord Selborne''s language in Reg. v. Burah (1878) 3 AC 889, was accepted
and applied as was that of Earl Loreburn in Attorney-General for Ontario v. Attorney-General for Canada (1912) A.C. 583.
245. According to the Chief Justice, the Court in Engineeres'' case unequivocally rejected the doctrine that there was an ""implied prohibition"" in the
Constitution against the exercise in relation to a State of a legislative power of the Commonwealth once ascertained in accordance with the
ordinary rules of construction, a doctrine which had theretofore been entertained and sought to be founded upon some supposed necessity of
protection"", as it were, ""against the aggression of some outside and possibly hostile body"". The Court emphasized that if protection against an
abuse of power were needed, it must be provided by the electorate and not by the judiciary. ''The one clear line of judicial inquiry as to the
meaning of the Constitution must be to read it naturally in the light of the circumstances in which it was made, with knowledge of the combined
fabric of the common law, and the statute law which preceded it and then lucet ipsa per see.
246. Now this is the judgment which is relied on by Mr. Seervai and the learned Attorney General. On the other hand, reliance is placed by Mr.
Palkhivala on Menzies J''s judgment:
Does the fact that the Constitution is ""federal"" carry with it implications limiting the law-making powers of the Parliament of the Commonwealth
with regard to the States ?
To this question I have no doubt, both on principle and on authority, that an affirmative answer must be given. A Constitution providing for an
indissoluble federal Commonwealth must protect both Commonwealth and States. The States are not outside the Constitution. They are States of
the Commonwealth; Section 106. Accordingly, although the Constitution does, clearly enough, subject the States to laws made by the Parliament,
it does so with some limitation.
247. After making these observations, the learned Judge examined authorities and he found support in Melbourne Corporation v. The
Commonwealth [1947] 74 C.L.R. 31, He then examined various other cases in support of the above principles.
248. The other passages relied on by the petitioners from the judgments of the other learned Judges on the Bench in that case are as follows:
Windeyar, J.
In each case an implication means that something not expressed is to be understood. But in the one case, this involves an addition to what is
expressed : in the other it explains, perhaps limits, the effect of what is expressed. It is in the latter sense that in my view of the matter, implications
have a place in the interpretation of the Constitution : and I consider it is the sense that Dixon J. intended when in Australian National Airways Pty.
Ltd. v. The Commonwealth (1945) 71 C.L.R. 29, he said (at p. 85) : ""We should avoid pedantic and narrow constructions in dealing with an
instrument of government and I do not see why we should be fearful about making implications"". His Honour, when Chief Justice, repeated this
observation in Lamshed v. Lake (1958) 99 C.L.R. 132. I said in Spratt v. Hermes (1965) 114 C.L.R. 226, that it is well to remember it. I still
think so. The only emendation that I would venture is that I would prefer not to say ""making implications"", because our avowed task is simply the
revealing or uncovering of implications that are already there.
In Melbourne Corporation v. The Commonwealth (1947) 74 C.L.R. 31, Starke J. said (at p. 70) : ""The federal character of the Australian
Constitution carries implications of its own....
* * * * *
249. ""The position that I take is this : The several subject matters with respect to which the Commonwealth is empowered by the Constitution to
make laws for the peace, order and good government of the Conmonwealth are not to be narrowed or limited by implications. Their scope and
amplitude depend simply on the words by which they are expressed. But implications arising from the existence of the States as parts of the
Commonwealth and as constituents of the federation may restrict the manner in which the Parliament can lawfully exercise its power to make laws
with respect to a particular subject-matter. These implications, or perhaps it were better to say underlying assumptions of the Constitution, relate to
the use of a power not to the inherent nature of the subject matter of the law. Of course whether or not a law promotes peace, order and good
government is for the Parliament, not for a court, to decide. But a law although it be with respect to a designated subject matter, cannot be for the
peace, order and good government of the Commonwealth if it be directed to the States to prevent their carrying out their functions as parts of the
Commonwealth....
* * * * *
Gibbs, J.
The ordinary principles of statutory construction do not preclude the making of implications when these are necessary to give effect to the intention
of the legislature as revealed in the statute as a whole. The intention of the Imperial legislature in enacting the Constitution Act was to give effect to
the wish of the Australian people to join in a federal union and the purpose of the Constitution was to establish a federal, and not a unitary, system
for the government of Australia and accordingly to provide for the distribution of the powers of government between the Commonwealth and the
States who were to be the constituent members of the federation. In some respects the Commonwealth was placed in a position of supremacy, as
the national interest required, but it would be inconsistent with the very basis of the federation that the Commonwealth''s powers should extend to
reduce the States to such a position of subordination that their very existence, or at least their capacity to function effectually as independent units,
would be dependent upon the manner in which the Commonwealth exercised its powers, rather than on the legal limits of the powers themselves.
Thus, the purpose of the Constitution, and the scheme by which it is intended to be given effect, necessarily give rise to implications as to the
manner in which the Commonwealth and the States respectively may exercise their powers, vis-a-vis each other....
250. Wynes(Wynes Legislative, Executive and Judicial Power in Australia, Fourth Edn. p. 503) in discussing the amendment of the Constitutions
of the States of Australia sums up the position thus. I may refer only to the propositions which are relevant to our case.
(1) Every State legislature has by virtue of Section 5 full powers of amendment of any provision respecting its Constitution powers and procedures.
(2) But it cannot (semble) alter its ""representative"" character.
(3) The ""Constitution"" of a Legislature means its composition, form or nature of the House or Houses, and excludes any reference to the Crown.
* * * * *
(6) No Colonial Legislature can forever abrogate its power of amendment and thereby render its Constitution absolutely immutable. A law
purporting to effect this object would be void u/s 2 of the Act as being repugnant to Section 5 thereof.
251. For proposition (2) above, reference is made in the footnote to Taylor v. The Attorney-General of Queensland. 23 C.L.R. 457 The relevant
passages which bear out the second proposition are:
I take the Constitution of a legislature, as the term is here used, to mean the composition, form or nature of the House of Legislature where there is
only one House, or of either House if the legislative body consists of two Houses. Probably the power does not extend to authorize the elimination
of the representative character of the legislature within the meaning of the Act. (p. 468 per-Barton J.).
I read the words ""Constitution of such legislature"" as including the change from a unicameral to a bicameral system, or the reverse. Probably the
representative"" character of the legislature is-a basic condition of the power relied on, and is preserved by the word ""such,"" but, that being
maintained, I can see no reason for cutting down the plain natural meaning of the words in question so as to exclude the power of a self-governing
community to say that for State purposes one House is sufficient as its organ of legislation."" (p. 474 per-Issacs J.).
(For proposition No. 3, see Taylor v. The Attorney-General of Queensland 23 C.L.R. 457 and Clayton v. Heffron.) [1960] 105 C.L.R. 214.
252. Then dealing with the Commonwealth Constitution, he states:
Another suggested limitation is based upon the distinction between the covering sections of the Constitution Act and the Constitution itself; it is
admitted on all sides that Section 128 does not permit of any amendment to those sections. (And in this respect the Statute of Westminster does
not confer any new power of amendment-indeed it is expressly provided that nothing in the statute shall be deemed to confer any power to repeal
or alter the Constitution of the Constitution Act otherwise than accordance with existing law.) In virtue of their character of Imperial enactments the
covering sections of the Constitution are alterable only by the Imperial Parliament itself. The question is, admitting this principle, how far does the
Constitution Act operate as a limitation upon the amending power ? It has been suggested that any amendment which would be inconsistent with
the preamble of the Act referring to the ''indissoluble'' character and the sections which refer to the ""Federal"" nature of the Constitution, would be
invalid. There has been much conflict of opinion respecting this matter; the view here taken is that the preamble in no wise effects the power of
alteration.
253. In view of this conflict, no assistance can be derived from academic writing.
254. The case of The Attorney General of Nova Scotia and The Attorney General of Canada and Lord Nelson Hotel Company Limited [1951]
S.C.R. 31 furnishes another example where limitations were implied. The Legislature of the Province of Nova Scotia contemplated passing an act
respecting the delegation of jurisdiction of the Parliament of Canada to the Legislature of Nova Scotia and vice versa. The question arose whether,
if enacted, the bill would be constitutionally valid since it contemplated delegation by Parliament of powers, exclusively vested in it by Section 91 of
the British North America Act to the Legislature of Nova Scotia, and delegation by that Legislature of powers, exclusively vested in Provincial
Legislature u/s 92 of the Act, to Parliament.
255. The decision of the Court is summarised in the headnote as follows:
The Parliament of Canada and each Provincial Legislature is a sovereign body within the sphere, possessed of exclusive jurisdiction to legislate
with regard to the subject matters assigned to it u/s 91 or Section 92, as the case may be. Neither is capable therefore of delegating to the other
the powers with which it has been vested nor of the receiving from the other the powers with which the other has been vested.
256. The Chief Justice observed:
The Constitution of Canada does not belong either to Parliament, or to the Legislatures; it belongs to the country and it is there that the citizens of
the country will find the protection of the rights to which they are entitled. It is part of that protection that Parliament can legislate only on the
subject matters referred to it by Section 91 and that each Province can legislate exclusively on the subject matters referred to it by Section 92.
257. He further observed:
Under the scheme of the British North America Act there were to be, in the words of Lord Atkin in The Labour Conventions Reference (1937)
A.C. 326)"", ""Water-tight compartments which are an essential part of the original structure.
258. He distinguished the cases of In re Gray [1918] 57 S.C.R. 150 and The Chemical Reference [1943] S.C.R. 1-Canada by observing that
delegations such as were dealt with in these cases were ""delegations to a body subordinate to Parliament and were of a character different from the
delegation meant by the Bill now submitted to the Court.
259. Kerwin, J., referred to the reasons of their Lordships in In Re The Initiative and Referendum [1919] A.C. 935 Act as instructive. After
referring to the actual decision of that case, he referred to the observations of Lord Haldane, which I have set out later while dealing with the
Initiative & Referendum case and then held:
The British North America Act divides legislative jurisdiction between the Parliament of Canada and the Legislatures of the Provinces and there is
no way in which these bodies may agree to a different division.
260. Taschereau, J., observed:
It is a well settled proposition of law that jurisdiction cannot be conferred by consent None of these bodies can be vested directly or indirectly with
powers which have been denied them by the B.N.A. Act, and which therefore are not within their Constitutional jurisdiction.
261. He referred to a number of authorities which'' held that neither the Dominion nor the Province can delegate to each other powers they do not
expressly possess under the British North America Act. He distinguished cases like Hodge v. The Queen (1883) 9 AC 117. In Re Gray, (57)
S.C.R. 150. Shannon v. Lower Mainland Dairy Products Board, [1938] A.C. 708 and Chemicals Reference [1943] S.C.R. 1-Canada by
observing:
In all these cases of delegation, the authority delegated its powers to subordinate Boards for the purpose of carrying legislative enactments into
operation.
262. Justice Rand emphasized that delegation implies subordination and subordination implies duty.
263. Justice Fauteux, as he then was, first referred to the following observations of Lord Atkin in Attorney General for Canada v. Attorney
General for Ontario [1937] A.C. 326:
No one can doubt that this distribution (of powers) is one of the most essential conditions, probably the most essential condition, in the inter-
provincial compact to which the British North America Act gives effect.
264. He then observed:
In the result, each of the provinces, enjoying up to the time of the union, within their respective areas, and quoad one another, an independent,
exclusive and over-all legislative authority, surrender to and charged the Parliament of Canada with the responsibility and authority to make laws
with respect to what was then considered as matters of common interest to the whole country and retained and undertook to be charged with the
responsibility and authority to make laws with respect to local matters in their respective sections. This is the system of government by which the
Fathers of Confederation intended-and their intentions were implemented in the Act-to ""protect the diversified interests of the several provinces
and secure the efficiency, harmony and permanency in the working of the union.
265. In the case just referred to, the Supreme Court of Canada implied a limitation on the power of Parliament and the Legislatures of the
Provinces to delegate legislative power to the other although there was no express limitation, in terms, in Sections 91 and 92 of the Canadian
Constitution. This case also brings out the point that delegation of law making power can only be to a subordinate body. Apply the ratio of this
decision to the present case, it cannot be said that the State Legislatures or Parliament acting in its ordinary legislative capacity, are subordinate
bodies to Parliament acting under Article 368 of the Constitution. therefore it is impermissible for Parliament under Article 368 to delegate its
functions of amending the Constitution to either the State legislatures or to its ordinary legislative capacity. But I will refer to this aspect in greater
detail later when I refer to the case In re the Initiative and Referendum Act.
266. In Canada some of the Judges have implied that freedom of speech and freedom of the Press cannot be abrogated by Parliament or
Provincial legislatures from the words in the Preamble to the Canadian Constitution i.e. ""with a Constitution similar in principle to that of the United
Kingdom."" Some of these observations are:
Although it is not necessary, of course, to determine this question for the purposes of the present appeal, the Canadian Constitution being declared
to be similar in principle to that of the United Kingdom, I am also of opinion that as our Constitutional Act now stands, Parliament itself could not
abrogate this right of discussion and debate."" (Per Abbot J. Switzmen v. Elbling 1957 S.C. 285.
I conclude further that the opening paragraph of the preamble to the B.N.A. Act 1867 which provided for a ''Constitution similar in principle to
that of the United Kingdom'', thereby adopted the same Constitutional principles and hence Section 1025A is contrary to the Canadian
Constitution, and beyond the competence of Parliament or any provincial legislature to enact so long as our Constitution remains in its present from
of a Constitutional democracy."" (Per O''Halloran J.A.-Rex v. Hess 1949 4 D.L.R. 199.
In Re Alberta Legislation, (1938) 2 D.L.R. 81, S.C.R. 100, Sir Lyman P. Dutt C.J.C. deals with this matter. The proposed legislation did not
attempt to prevent discussion of affairs in newspapers but rather to compel the publication of statements as to the true and exact objects of
Governmental policy and as to the difficulties of achieving them. Quoting the words of Lord Wright M.R. in James v. Commonwealth of Australia,
(1936) A.C. 578 freedom of discussion means ""''freedom governed by law''"" he says at p. 107 D.L.R., p. 133 S.C.R. : ""It is axiomatic that the
practice of this right of free public discussion of public affairs, notwithstanding its incidental mischiefs, is the breath of life for parliamentary
institutions.
He deduces authority to protect it from the principle that the ""powers requisite for the preservation of the Constitution arise by a necessary
implication of the Confederation Act as a whole."" (Per Rand J.-Samur v. City of Quebec (1953) 4 D.L.R. 641.
(Emphasis supplied)
267. It is, however, noteworthy that the Solicitor-General appearing on behalf of the Union of India conceded that implications can arise from a
Constitution, but said that no implication necessarily arises out of the provisions of Article 368.
268. I may now refer to another decision of the Judicial Committee in Liyange''s case, [1967] 1 A.C. 259 which was relied on by Mr. Seervai to
show that an amendment of the Constitution cannot be held to be void on the ground of repugnancy to some vague ground of inconsistency with
the preamble.
269. The Parliament of Ceylon effected various modifications of the Criminal Procedure Code by the Criminal Law (Special Provisions) Act,
1962. The appellants were convicted by the Supreme Court of Ceylon for various offences like conspiring to wage war against the Queen, etc.
270. The two relevant arguments were:
The first is that the Ceylon Parliament is limited by an inability to pass legislation which is contrary to fundamental principles of justice. The 1962
Acts, it is said, are contrary to such principles in that they not only are directed against individuals but also ex post facto create crimes and
punishment, and destroy fair safeguards by which those individuals would otherwise be protected.
The appellants'' second contention is that the 1962 Acts offended against the Constitution in that they amounted to a direction to convict the
appellants or to a legislative plan to secure the conviction and severe punishment of the appellants and thus constituted an unjustifiable assumption
of judicial power by the legislature, or an interference with judicial power, which is outside the legislature''s competence and is inconsistent with the
severance of power between legislature, executive, and judiciary which the Constitution ordains.
271. Mr. Seervai relies on the answer to the first contention. According to Mr. Seervai, the answer shows that constituent power is different from
legislative power and when constituent power is given, it is exhaustive leaving nothing uncovered.
272. The Judicial Committee after referring to passages from ""The Sovereignty of the British Dominions"" by Prof. Keith, and ""The Statutes of
Westminster and Dominion Status"" by K.C. Wheare, observed at page 284:
Their Lordships cannot accept the view that the legislature while removing the fetter of repugnance to English law, left in existence a fetter of
repugnance to some vague unspecified law of natural justice. The terms of the Colonial Laws Validity Act and especially the words ""but not
otherwise"" in Section 2 make it clear that Parliament was intending to deal with the whole question of repugnancy....
273. The Judicial Committee referred to the Ceylon Independence Act, 1947, and ...the Legislative Power of Ceylon and observed:
These liberating provisions thus incorporated and enlarged the enabling terms of the Act of 1865, and it is clear that the joint effect of the Order in
Council of 1946 and the Act of 1947 was intended to and did have the result of giving to the Ceylon Parliament the full legislative powers of a
sovereign independent State (see Ibralebbe v. The Queen (1964) A.C. 900
274. Mr. Seervai sought to argue from this that similarly the amending power of Parliament under Article 368 has no limitations and cannot be
limited by some vague doctrine of repugnancy to natural and inalienable rights and the Preamble. We are unable to appreciate that any analogy
exists between Mr. Palkhivala''s argument and the argument of Mr. Gratien. Mr. Palkhivala relies on the Preamble and the scheme of the
Constitution to interpret Article 368 and limit its operation within the contours of the Preamble. The Preamble of the Constitution of India does not
seem to prescribe any vague doctrines like the law of natural justice even if the latter, contrary to many decisions of our Court, be considered
vague.
275. The case, however, furnishes another instance where implied limitations were inferred. After referring to the provisions dealing with
judicature"" and the Judges, the Board observed:
These provisions manifest an intention to secure in the judiciary a freedom from political, legislative and executive control. They are wholly
appropriate in a Constitution which intends that judicial power shall be vested only in the judicature. They would be inappropriate in a Constitution
by which it was intended that judicial power should be shared by the executive or the legislature. The Constitution''s silence as to the vesting of
judicial power is consistent with its remaining, where it had lain for more than a century, in the hands of the judicature. It is not consistent with any
intention that hence-forth it should pass to or be shared by, the executive or the legislature.
276. The Judicial Committee was of the view that there ""exists a separate power in the judicature which under the Constitution as it stands cannot
be usurped or infringed by the executive or the legislature."" The Judicial Committee cut down the plain words of Section 29(1) thus:
277. ""Section 29(1) of the Constitution says:
Subject to the provisions of this Order Parliament shall have power to make laws for the peace order and good government of the Island"". These
words have habitually been construed in their fullest scope. Section 29(4) provides that Parliament may amend the Constitution on a two-thirds
majority with a certificate of the Speaker. Their Lordships however cannot read the words of Section 29(1) as entitling Parliament to pass
legislation which usurps the judicial power of the judicature-e.g., by passing an Act of attainder against some person or instructing a judge to bring
in a verdict of guilty against someone who is being tried-if in law such usurpation would otherwise be contrary to the Constitution.
278. In conclusion the Judicial Committee held that there was interference with the functions of the judiciary and it was not only the likely but the
intended effect of the impugned enactments, and that was fatal to their validity.
279. Their Lordships uttered a warning which must always be borne in dealing with Constitutional cases : ""what is done once, if it be allowed, may
be done again and in a lesser crisis and less serious circumstances. And thus judicial power may be eroded. Such an erosion is contrary to the
clear intention of the Constitution."" This was in reply to the argument that the Legislature had no such general intention to absorb judicial powers
and it had passed the legislation because it was beset by a grave situation and it took grave measures to deal with it, thinking, one must presume,
that it had power to do so and was acting rightly. According to their Lordships that consideration was irrelevant and gave no validity to acts which
infringed the Constitution.
280. McCawley v. The King [1920] A.C. 691 was strongly relied on by Mr. Seervai. The case was on appeal from the decision of the High
Court of Australia, reported in 26 C.L.R. 9. Apart from the questions of interpretation of Sub-section (6), Section 6, of the Industrial Arbitration
Act, 1916 and the construction of the Commission which was issued, the main question that was debated before the High Court and the Board
was whether the Legislature of Queensland could amend a provision of the Constitution of Queensland without enacting a legislative enactment
directly amending the Constitution. The respondents before the Board had contended as follows:
But an alteration to be valid must be made by direct legislative enactment. The Constitution can be altered but cannot be disregarded. So long as it
subsists it is the test of the validity of legislation. The High Court of Australia so decided in Cooper''s case [1907] 4 C.L.R. 1304.
281. The appellants, on the other hand, had contended that ""the Legislature of Queensland has power, by ordinary enactment passed by both
houses and assented to by the Governor in the name of the Crown, to alter the Constitution of Queensland, including the judicial institutions of the
State, and the tenure of the judges.... All the laws applying to Queensland which it is competent to the Queensland Legislature to alter can be
altered in the same manner by ordinary enactment.
282. There was difference of opinion in the High Court. Griffith, C.J., was of the opinion that the Parliament of Queensland could not merely by
enacting a law inconsistent with the Constitution Act of 1867 overrule its provisions, although it might be proper formality pass an Act which
expressly altered or repealed it. Isaacs and Rich JJ., with whom the Board found themselves in almost complete agreement, held to the contrary.
The Board, in dealing with the question, first referred to the ""distinction between Constitutions the terms of which may be modified or repealed with
no other formality than is necessary in the case of other legislation, and Constitutions which can only be altered with some special formality, and in
some cases by a specially convened assembly.
283. Then Lord Birkenhead, L.C., observed at page 704:
Many different terms have been employed in the text-books to distinguish these two contrasted forms of Constitution. Their special qualities may
perhaps be exhibited as clearly by calling the one a controlled and the other an uncontrolled Constitution as by any other nomenclature. Nor is a
Constitution debarred from being reckoned as an uncontrolled Constitution because it is not, like the British Constitution, constituted by historic
development but finds its genesis in an originating document which may contain some conditions which cannot be altered except by the power
which gave it birth. It is of the greatest importance to notice that where the Constitution is uncontrolled the consequences of its freedom admit of no
qualification whatever. The doctrine is carried to every proper consequence with logical and inexorable precision, Thus when one of the learned
Judges in the Court below said that, according to the appellant, the Constitution could be ignored as if it were a Dog Act, he was in effect merely
expressing his opinion that the Constitution was, in fact, controlled. If it were uncontrolled, it would be an elementary commonplace that in the eye
of the law the legislative document or documents which defined it occupied precisely the same position as a Dog Act or any other Act, however
humble its subject-matter.
284. Then, the Judicial Committee proceeded to deal with the Constitution of Queensland and held that it was an uncontrolled Constitution. Later,
their Lordships observed:
It was not the policy of the Imperial Legislature, at any relevant period, to shackle or control in the manner suggested the legislative powers of the
nascent Australian Legislatures. Consistently with the genius of the British people what was given was given completely, and unequivocally, in the
belief fully justified by the event, that these young communities would successfully work out their own Constitutional salvation.
285. Mr. Seervai sought to deduce the following propositions from this case:
Firstly-(1) Unless there is a special procedure prescribed for amending any part of the Constitution, the Constitution was uncontrolled and could
be amended by an Act in the manner prescribed for enacting ordinary laws, and therefore, a subsequent law inconsistent with the Constitution
would pro tanto repeal the Constitution;
Secondly-(2) A Constitution largely or generally uncontrolled may contain one or more provisions which prescribe a different procedure for
amending them than is prescribed for amending an ordinary law, in which case an ordinary law cannot amend them and the procedure must be
strictly followed if the amendment is to be effected;
Thirdly-(3) Implications of limitation of power ought not be imported from general concepts but only from express or necessarily implied limitations
(i.e. implied limitation without which a Constitution cannot be worked); and
Fourthly-(4) The British Parliament in granting the colonial legislatures power of legislation as far back as 1865-Section 2-refused to put limitations
of vague character, like general principles of law, but limited those limitations to objective standards like statutes and provisions of any Act of
Parliament or order or regulation made under the Acts of Parliament.
286. I agree that the first and the second propositions are deducible from McCawley''s case but I am unable to agree with the learned Counsel that
the third proposition enunciated by him emerges from the case. The only implied limitation which was urged by the learned Counsel for the
respondents was that the Queensland legislature should first directly amend the Constitution and then pass an act which would otherwise have been
inconsistent if the Constitution had not been amended. It appears from the judgment of Isaac, J., and the Board that two South Australia Judges
had earlier held that the legislation must be ""with the object of altering the Constitution of the legislature"". Lord Selborne, when Sir Roundell
Palmer, and Sir Robert Collier expressed dissent from their view and recommended the enactment of a statute like the Colonial Laws Validity Act,
1865.
287. The fourth proposition states a fact. The fact that British Parliament in 1865 refused to put so called vague limitations does not assist us in
deciding whether there cannot be implied limitations on the amending power under Article 368.
288. I shall examine a little later more cases in which limitations on lawmaking power have been implied both in Australia, U.S.A., and in Canada.
McCawley''s case is authority only for the proposition that if the Constitution is uncontrolled then it is not necessary for the legislature to pass an
act labelling it as an amendment of the Constitution; it can amend the Constitution like any other act.
289. Attorney-General for New South Wales v. Trethowan [1932] A.C. 526 was concerned really with the interpretation of Section 5 of the
Colonial Laws Validity Act, 1865, and its impact on the powers of the legislature of the New South Wales. The Constitution Act, 1902, as
amended in 1929, had inserted Section 7A, the relevant part of which reads as follows:
7A.-(1) The Legislative Council shall not be abolished nor, subject to the provisions of Sub-section 6 of this section, shall its Constitution or
powers be altered except in the manner provided in this section. (2) A Bill for any purpose within Sub-section 1 of this section shall not be
presented to the Governor for His Majesty''s assent until the Bill has been approved by the electors in accordance with this section. (5) If a
majority of the electors voting approve the Bill, it shall be presented to the Governor for His Majesty''s assent. (6) The provisions of this section
shall extend to any Bill for the repeal or amendment of this section, but shall not apply to any Bill for the repeal or amendment of any of the
following sections of this Act, namely, Sections 13, 14, 15, 18, 19, 20, 21 and 22.
290. Towards the end of 1930 two bills were passed by both Houses of the New South Wales legislature. The first Bill enacted that Section 7A
above referred to was repealed, and the second Bill enacted by Clause 2, Sub-section 1. ""The Legislative Council of New South Wales is
abolished.
291. The contentions advanced before the Judicial Committee were:
The appellants urge : (1) That the King, with the advice and consent of the Legislative Council and the Legislative Assembly, had full power to
enact a Bill repealing Section 7A.
(2) That Sub-section 6 of Section 7A of the Constitution Act is void, because : (a) The New South Wales Legislature has no power to shackle or
control its successors, the New South Wales Constitution being in substance an uncontrolled ""Constitution""; (b) It is repugnant to Section 4 of the
Constitution Statute of 1855; (c) It is repugnant to Section 5 of the Colonial Laws Validity Act, 1865.
For the respondents it was contended : (1) That Section 7A was a valid amendment of the Constitution of New South Wales, validly enacted in
the manner prescribed, and was legally binding in New South Wales.
(2) That the legislature of New South Wales was given by Imperial statutes plenary power to alter the Constitution, powers and procedure of such
legislature.
(3) That when once the legislature had altered either the Constitution or powers and procedure, then the Constitution and powers and procedure
as they previously existed ceased to exist, and were replaced by the new Constitution and powers.
(4) That the only possible limitations of this plenary power were : (a) it must be exercised according to the manner and form prescribed by any
Imperial or colonial law, and (b) the legislature must continue a representative legislature according to the definition of the Colonial Laws Validity
Act, 1865.
(5) That the addition of Section 7A to the Constitution had the effect of : (a) making the legislative body consist thereafter of the King, the
Legislative Council, the Assembly and the people for the purpose of the Constitutional enactments therein described, or (b) imposing a manner and
form of legislation in reference to these Constitutional enactments which thereafter became binding ton the legislature by virtue of the colonial Laws
Validity Act, 1865, until repealed in the manner and mode prescribed.
(6) That the power of altering the Constitution conferred by Section 4 of the Constitution Statute, 1855, must be read subject to the Colonial Laws
Validity Act, 1865, and that in particular the limitation as to manner and form prescribed by the 1865 Act must be governed by subsequent
amendments to the Constitution, whether purporting to be made in the earlier Act or not.
292. The Judicial Committee considered the meaning and effect of Section 5 of the Act of 1865, read in conjunction with Section 4 of the
Constitution Statute. It is necessary to bear in mind the relevant part of Section 5 which reads as follows:
Section 5. Every colonial legislature...and every representative legislature shall, in respect to the colony under its jurisdiction, have, and be deemed
at all times to have had, full power to make laws respecting the Constitution, powers, and procedure of such legislature; provided that such laws
shall have been passed in such manner and form as may from time to time be required by any Act of Parliament, letters patent, Order in Council,
or colonial law, for the time being in force in the said colony.
293. The Judicial Committee interpreted Section 5 as follows:
Reading the section as a whole, it gives to the legislatures of New South Wales certain powers, subject to this, that in respect of certain laws they
can only become effectual provided they have been passed in such manner and form as may from time to time be required by any Act still on the
statute book. Beyond that, the words ""manner and form"" are amply wide enough to cover an enactment providing that a Bill is to be submitted to
the electors and that unless and until a majority of the electors voting approve the Bill it shall not be presented to the Governor for His Majesty''s
assent.
294. The Judicial Committee first raised the question : ""could that Bill, a repealing Bill, after its passage through both chambers, be lawfully
presented for the Royal assent without having first received the approval of the electors in the prescribed manner ?"", and answered it thus:
In their Lordships'' opinion, the Bill could not lawfully be so presented. The proviso in the second sentence of Section 5 of the Act of 1865 states a
condition which must be fulfilled before the legislature can validly exercise its power to make the kind of laws which are referred to in that
sentence. In order that Section 7A may be repealed (in other words, in order that that particular law ""respecting the Constitution, powers and
procedure"" of the legislature may be validly made) the law for that purpose must have been passed in the manner required by Section 7A, a
colonial law for the time being in force in New South Wales.
295. This case has no direct relevance to any of the points raised before us. There is no doubt that in the case before us, the impugned
Constitutional amendments have been passed according to the form and manner prescribed by Article 368 of our Constitution. It is, however,
noteworthy that in contention No. (4), mentioned above, it was urged that notwithstanding the plenary powers conferred on the Legislature a
possible limitation was that the legislature must continue a representative legislature according to the definition of the Colonial Laws Validity Act
1865. This is another illustration of a limitation implied on amending power.
296. I may also refer to some of the instances of implied limitations which have been judicially accepted in the United States. It would suffice if I
refer to Cooley on Constitutional Limitations and Constitution of the United States of America edited by Corwin (1952).
297. After mentioning express limitations, imposed by the Constitution upon the Federal power to tax, Cooley on ''Constitutional Limitations''
(page 989) states:
...but there are some others which are implied, and which under the complex system of American government have the effect to exempt some
subjects otherwise taxable from the scope and reach, according to circumstances, of either the Federal power to tax or the power of the several
States. One of the implied limitations is that which precludes the States from taxing the agencies whereby the general government performs its
functions. The reason is that, if they possessed this authority, it would be within their power to impose taxation to an extent that might cripple, if not
wholly defeat, the operations of the national authority within its proper and Constitutional sphere of action.
298. Then he cites the passage from the Chief Justice Marshall in McCullock v. Maryland. 4 L. ed. 579; 607.
299. In ""Constitution by the United States of America"" by Corwin (1952)-page 728-729 it is stated:
Five years after the decision in McCullock v. Maryland that a State may not tax an instrumentality of the Federal Government, the Court was
asked to and did re-examine the entire question in Osborn v. Bank of the United States. In that case counsel for the State of Ohio, whose attempt
to tax the Bank was challenged, put forward the arguments of great importance. In the first place it was ""contended, that, admitting Congress to
possess the power, this exemption ought to have been expressly assented in the act of incorporation; and not being expressed, ought not to be
implied by the Court."" To which Marshall replied that : ""It is no unusual thing for an act of Congress to imply, without expressing, this very
exemption from state control, which is said to be so objectionable in this instance. Secondly the appellants relied greatly on the distinction between
the bank and the public institutions, such as the mint or the post-office. The agents in those offices are, it is said, officers of Government, * * * Not
so the directors of the bank. The connection of the government with the bank, is likened to that with contractOrs."" Marshall accepted this analogy,
but not to the advantage of the appellants. He simply indicated that all contractors who dealt with the Government were entitled to immunity from
taxation upon such transactions. Thus not only was the decision of McCullock v. Maryland reaffirmed but the foundation was laid for the vast
expansion of the principle of immunity that was to follow in the succeeding decades.
300. We need not examine the exact extent of the doctrine at the present day in the United States because the only purpose in citing these
instances is to refute the argument of the respondents that there cannot be anything like implied limitations.
301. The position is given at p. 731, as it existed in 1952, when the book was written. Corwin sums up the position broadly at p. 736:
Broadly speaking, the immunity which remains is limited to activities of the Government itself, and to that which is explicitly created by statute, e.g.
that granted to federal securities and to fiscal institutions chartered by Congress. But the term, activities, will be broadly construed.
302. Regarding the taxation of States, Cooley says at pp. 995-997:
If the States cannot tax the means by which the national government performs its functions, neither, on the other hand and for the same reasons,
can the latter tax the agencies of the State governments. ""The same supreme power which established the departments of the general government
determined that the local governments should also exist for their own purposes, and made it impossible to protect the people in their common
interest without them. Each of these several agencies is confined to its own sphere, and all are strictly subordinate to the Constitution which limits
them, and independent of other agencies, except as thereby made dependent There is nothing in the Constitution of the United States which can be
made to admit of any interference by Congress with the secure existence of any State authority within its lawful bounds. And any such interference
by the indirect means of taxation is quite as much beyond the power of the national legislature as if the interference were direct and extreme. It has,
therefore, been held that the law of Congress requiring judicial process to be stamped could not Constitutionally be applied to the process of the
State courts; since otherwise Congress might impose such restrictions upon the State courts as would put and end to their effective action, and be
equivalent practically to abolishing them altogether. And a similar ruling has been made in other analogous cases. But ""the exemption of State
agencies and instrumentalities from national taxation is limited to those which are of a strictly governmental character, and does not extend to those
which are used by the State in the carrying on of an ordinary private business.
303. I may mention that what has been implied in the United States is the subject-matter of express provisions under our Constitution (see Articles
285, 287, 288 and 289).
304. It was urged before us that none of these cases dealt with implied limitations on the amending power. It seems to me that four cases are
directly in point. I have referred already to:
1. The Bribery Commissioner v. Pedrick Ranasinghe [1965] A.C. 172.
2. Mongol Singh v. Union of India [1967] 3 S.C.R. 109.
3. Taylor v. The Attorney-General of Queensland 23 C.L.R. 457 and I will be discussing shortly In re The Initiative and Referendum Act [1919]
A.C. 935.
305. What is the necessary implication from all the provisions of the Constitution ?
306. It seems to me that reading the Preamble, the fundamental importance of the freedom of the individual, indeed its inalienability, and the
importance of the economic, social and political justice mentioned in the Preamble, the importance of directive principles, the non-inclusion in
Article 368 of provisions like Articles 52, 53 and various other provisions to which reference has already been made an irresistible conclusion
emerges that it was not the intention to use the word ""amendment"" in the widest sense.
307. It was the common understanding that fundamental rights would remain in substance as they are and they would not be amended out of
existence. It seems also to have been a common understanding that the fundamental features of the Constitution, namely, secularism, democracy
and the freedom of the individual would always subsist in the welfare state.
308. In view of the above reasons, a necessary implication arises that there are implied limitations on the power of Parliament that the expression
amendment of this Constitution"" has consequently a limited meaning in our Constitution and not the meaning suggested by the respondents.
309. This conclusion is reinforced if I consider the consequences of the contentions of both sides. The respondents, who appeal fervently to
democratic principles, urge that there is ho limit to the powers of Parliament to amend the Constitution. Article 368 can itself be amended to make
the Constitution completely flexible or extremely rigid and unamendable. If this is so, a political party with a two-third majority in Parliament for a
few years could so amend the Constitution as to debar any other party from functioning, establish totalitarianism, enslave the people, and after
having effected these purposes make the Constitution unamendable or extremely rigid. This would no doubt invite extra-Constitutional revolution.
therefore, the appeal by the respondents to democratic principles and the necessity of having absolute amending power to prevent a revolution to
buttress their contention is rather fruitless, because if their contention is accepted the very democratic principles, which they appeal to, would
disappear and a revolution would also become a possibility.
310. However, if the meaning I have suggested is accepted a social and economic revolution can gradually take place while preserving the freedom
and dignity of every citizen.
311. For the aforesaid reasons, I am driven to the conclusion that the expression ""amendment of this Constitution"" in Article 368 means any
addition or change in any of the provisions of the Constitution within the broad contours of the Preamble and the Constitution to carry out the
objectives in the Preamble and the Directive Principles. Applied to fundamental rights, it would mean that, while fundamental rights cannot be
abrogated reasonable abridgements of fundamental rights can be effected in the public interest.
312. It is of course for Parliament to decide whether an amendment is necessary. The Courts will not be concerned with wisdom of the
amendment.
313. If this meaning is given it would enable Parliament to adjust fundamental rights in order to secure what the Directive Principles direct to be
accomplished, while maintaining the freedom and dignity of every citizen.
314. It is urged by Mr. Seervai that we would be laying down a very unsatisfactory test which it would be difficult for the Parliament to
comprehend and follow. He said that the Constitution-makers had discarded the concept of ""due process"" in order to have something certain, and
they substituted the words ""by authority of law"" in Article 21. I am unable to see what bearing the dropping of the words ""due process"" has on this
question. The Constitution itself has used words like ""reasonable restrictions"" in Article 19 which do not bear an exact meaning, and which cannot
be defined with precision to fit in all cases that may come before the courts; it would depend upon the facts of each case whether the restrictions
imposed by the Legislature are reasonable or not. Further, as Lord Reid observed in Ridge v. Baldwin [1964] A.C. 40:
In modern times opinions have sometimes been expressed to the effect that natural justice is so vague as to be practically meaningless. But I would
regard these as tainted by the perennial fallacy that because something cannot be cut and dried or nicely weighed or measured therefore it does not
exist. The idea of negligence is equally insusceptible of exact definition, but what a reasonable man would regard as fair procedure in particular
circumstances and what he would regard as negligence in particular circumstances are equally capable of serving as tests in law, and natural justice
as it has been interpreted in the courts is much more definite than that.
(emphasis supplied)
315. It seems to me that the concept of amendment within the contours of the Preamble and the Constitution cannot be said to be a vague and
unsatisfactory idea which Parliamentarians and the public would not be able to understand.
316. The learned Attorney-General said that every provision of the Constitution is essential; otherwise it would not have been put in the
Constitution. This is true. But this does not place every provision of the Constitution in the same position. The true position is that every provision
of the Constitution can be amended provided in the result the basic foundation and structure of the Constitution remains the same. The basic
structure may be said to consist of the following features:
(1) Supremacy of the Constitution;
(2) Republican and Democratic form of Government.
(3) Secular character of the Constitution;
(4) Separation of powers between the Legislature, the executive and the judiciary;
(5) Federal character of the Constitution.
317. The above structure is built on the basic foundation, i.e., the dignity and freedom of the individual. This is of supreme importance. This cannot
by any form of amendment be destroyed.
318. The above foundation and the above basic features are easily discernible not only from the preamble but the whole scheme of the
Constitution, which I have already discussed.
319. In connection with the question of abrogation of fundamental rights, Mr. Seervai boldly asserted that there was no such thing as natural or
inalienable rights because the scheme of Part III itself shows that non-citizens have not been given all the fundamental freedoms; for example,
Article 19 speaks of only citizens. He says that if there were natural rights, why is it that they were not conferred on non-citizens. The answer
seems to be that they are natural rights but our country does not think it expedient to confer these fundamental rights, mentioned in Article 19, on
non-citizens. Other rights have been conferred on non-citizens because the Constitution-makers thought that it would not be detrimental to the
interests of the country to do so.
320. He then said that even as far as citizens are concerned, there is power to modify those rights under Article 33 of the Constitution, which
enables Parliament to modify rights in their application to the Armed Forces. This power has been reserved in order to maintain discipline among
the armed forces, which is essential for the security of the country. But it does not mean that the rights cease to be natural or human rights. He then
said that similarly Article 34 restricts fundamental rights while martial law is in force in any area. This again is a case where the security of the
country is the main consideration. Citizens have to undergo many restrictions in the interest of the country.
321. He then pointed out Articles 358 and 359 where certain rights are suspended during Emergency. These provisions are again based on the
security of the country.
322. He also relied on the words ""rights conferred"" in Article 13(2) and ""enforcement of any rights conferred by this Part"" to show that they were
not natural or inalienable and could not have been claimed by them. There is no question of the sovereign people claiming them from an outside
agency. The people acting through the Constituent Assembly desired that the rights mentioned in Part III shall be guaranteed and, therefore, Part
III was enacted. In the context ''conferred'' does not mean that some superior power had granted these rights. It is very much like a King
bestowing the title of ''His Imperial Majesty on himself.
323. I am unable to hold that these provisions show that some rights are not natural or inalienable rights. As a matter of fact, India was a party to
the Universal Declaration of Rights which I have already referred to and that Declaration describes some fundamental rights as inalienable.
324. Various decisions of this Court describe fundamental rights as ''natural rights'' or ''human rights''. Some of these decisions are extracted
bellow.
There can be no doubt that the people of India have in exercise of their sovereign will as expressed in the Preamble, adopted the democratic ideal,
which assures to the citizen the dignity of the individual and other cherished human values as a means to the full evolution and expression of his
personality, and in delegating to the legislature, the executive and the judiciary their respective powers in the Constitution, reserved to themselves
certain fundamental rights so-called, I apprehend, because they have been retained by the people and made paramount to the delegated powers,
as in the American Model."" (Per Patanjali Sastri, J., in 282068
(emphasis supplied)
(ii) ""That article (Article 19) enumerates certain freedoms under the caption ""right to freedom"" and deals with those great and basic rights which are
recognised and guaranteed as the natural rights inherent in the status of a citizen of a free country."" (Per Patanjali Sastri, C.J., in 273075
(emphasis supplied)
I have no doubt that the framers of our Constitution drew the same distinction and classed the natural rights or capacity of a citizen ''to acquire,
hold and dispose of property'' with other natural rights and freedoms inherent in the status of a free citizen and embodied them in Article 19(1)....
(emphasis supplied)
For all these reasons, I am of opinion that under the scheme of the Constitution, all those broad and basic freedoms inherent in the status of a
citizen as a free man are embodied and protected from invasion by the State under Clause (1) of Article 19....
(emphasis supplied)
(iii) ""The people, however, regard certain rights as paramount, because they embrace liberty of action to the individual in matters of private life,
social intercourse and share in the Government of the country and other spheres. The people who vested the three limbs of Government with their
power and authority, at the same time kept back these rights of citizens and also sometimes of noncitizens, and made them inviolable except under
certain conditions. The rights thus kept back are placed in Part III of the Constitution, which is headed ''Fundamental Rights'', and the conditions
under which these rights can be abridged are also indicated in that Part."" (Per Hidayatullah J., in 284460
(emphasis supplied)
The High Court of Allahabad has described them as follows:
(iv) ""...man has certain natural or inalienable rights and that it is the function of the State, in order that human liberty might be preserved and human
personality developed, to give recognition and free play to those rights...
Suffice it to say that they represent a trend in the democratic thought of our age."" (Motilal v. State of U.P. ILR [1951] 1 All. 269.
(emphasis supplied)
325. Mr. Seervai relied on the observations of S.K. Das, J., in Basheshar Nath v. C.I.T. [1959] Supp. (1) S.C.R. 528:
I am of the view that the doctrine of ''natural rights'' affords nothing but a foundation of shifting sand for building up a thesis that the doctrine of
waiver does not apply to the rights guaranteed in Part III of our Constitution.
326. I must point out that the learned Judge was expressing the minority opinion that there could be a waiver of fundamental rights in certain
circumstances. Das, C.J., and Kapur, J., held that there could be no waiver of fundamental rights founded on Article 14 of the Constitution, while
Bhagwati and Subba Rao, JJ. held that there could be no waiver not only of fundamental rights enshrined in Article 14 but also of any other
fundamental rights guaranteed by Part III of the Constitution.
327. Article 14 has been described variously as follows:
(1) ""as the basic principle of republicanism"" (per Patanjali Sastri C.J. in 281215
(2) ""as a principle of republicanism"" (per Mahajan, J., Ibid. p. 313)
(3) ""as founded on a sound public policy recognised and valued in all civilized States"" (per Das C.J., : Basheshar Nath v. C.I.T. [1959] Supp. (1)
S.C.R. 528
(4) ""as a necessary corollary to the high concept of the rule of law"" (per Subba Rao, C.J., in 281045
(5) ""as a vital principle of republican institutions"" (American Jurisprudence, Vol. 16, 2d. p. 731, Article 391)
328. How would this test be operative vis-a-vis the Constitutional amendments made hitherto ? It seems to me that the amendments made by the
Constitution (First Amendment) Act, 1951, in Articles 15 and 19, and insertion of Article 31A (apart from the question whether there was
delegation of the power to amend the Constitution, and apart from the question as to abrogation), and the amendment made by the Constitution
(Fourth Amendment) Act in Article 31(2), would be within the amending power of Parliament under Article 368.
329. Reference may be made to 276946 where this Court repelled the argument of the learned Counsel that the amendments made to Sections 26
and 27 of the Constitution of Jammu and Kashmir were bad because they destroyed the structure of the Constitution. The arguments of the learned
Counsel was that fundamentals of the Jammu and Kashmir State Constitution had been destroyed. This argument was refuted in the following
words:
But the passage cited by him can hardly be availed of by him for the reason that the amendment impugned by him, in the light of what we have
already stated about the nature of the explanation to Article 370 of our Constitution, does not bring about any alteration either in the framework or
the fundamentals of the Jammu and Kashmir Constitution. The State Governor still continues to be the head of the Government aided by a council
of ministers and the only change affected is in his designation and the mode of his appointment. It is not as if the State Government, by such a
change, is made irresponsible to the State Legislature, or its fundamental character as a responsible Government is altered. Just as a change in the
designation of the head of that Government was earlier brought about by the introduction of the office of Sadar-i-Riyasat, so too a change had
been brought about in his designation from that of Sadar-i-Riyasat to the Governor. That was necessitated by reason of the Governor having been
substituted in place of Sadar-i-Riyasat. There is no question of such a change being one in the character of that Government from a democratic to
a non-democratic system.
330. Before parting with this topic I may deal with some other arguments addressed to us. Mr. Seervai devoted a considerable time in expounding
principles of construction of statutes, including the Constitution. I do not think it is necessary to review the decisions relating to the principles of
interpretation of legislative entries in Article 245 and Article 246 of the Constitution. The Federal Court and this Court in this connection have
followed the principles enunciated by the Judicial Committee in interpreting Sections 91 and 92 of the Canadian Constitution. I have no quarrel
with these propositions but I am unable to see that these propositions have any bearing on the interpretation of Article 368. The fact that legislative
entries are given wide interpretation has no relevance to the interpretation of Article 368. The second set of cases referred to deal with the question
whether it is legitimate to consider consequences of a particular construction.
331. He referred to Vacher & Sons v. London Society of Compositors [1913] A.C. 107. This decision does not support him in the proposition
that consequences of a particular construction cannot be considered, for Lord Machaghten observed at p. 117:
Now it is ""the universal rule,"" as Lord Nensleydale observed in Grey v. Pearson [1857] 6 H.L.C. 61 that in construing statutes, as in construing all
other written instruments ""the grammatical and ordinary"" sense of the words is to be adhered to, unless that would lead to some absurdity, or some
repugnance or inconsistency with the rest of the instrument, in which case the grammatical and ordinary sense of the words may be modified, so as
to avoid that absurdity and inconsistency, but no further.
332. Then he observed at p. 118:
In the absence of a preamble there can, I think, be only two cases in which it is permissible to depart from the ordinary and natural sense of the
words of an enactment. It must be shown either that the words taken in their natural sense lead to some absurdity or that there is some other clause
in the body of the Act inconsistent with, or repugnant to, the enactment in question construed in the ordinary sense of the language in which it is
expressed.
333. Lord Atkinson observed at pp. 121-122:
It is no doubt well established that, in construing the words of a statute susceptible of more than one meaning, it is legitimate to consider the
consequences which would result from any particular construction for, as there are ma [1887] 12 A.C. 575; 586ny things which the Legislature is
presumed not to have intended to bring about, a construction which would not lead to any one of these things should be preferred to one which
would lead to one or more of them. But, as Lord Halsbury laid down in Cooke v. Charles A. Vogsler Co. [1901] A.C. 102, a Court of Law has
nothing to do with the reasonableness or unreasonableness of a provision of a statute, except so far as it may help it in interpreting what the
Legislature has said. If the language of a statute be plain, admitting of only one meaning, the Legislature must be taken to have meant and intended
what it has plainly expressed, and whatever it has in clear terms enacted must be enforced though it should lead to absurd or mischievous results. If
the language of this; sub-section be not controlled by some of the other provisions of the statute, it must, since its language is plain and
unambiguous, be enforced, and your Lordship''s House sitting judicially is not concerned with the question whether the policy it embodies is wise
or unwise, or whether it leads to consequences just or unjust, beneficial or mischievous.
334. The next case referred to is Bank of Toronto v. Lambe [1887] 12 A.C. 575., but this case, is explained in Attorney-General for Alberta v.
Attorney-General for Canada [1939] A.C. 117. The Judicial Committee first observed:
It was rightly contended on behalf of the appellant that the Supreme Court and the Board have no concern with the wisdom of the Legislature
whose Bill is attacked; and it was urged that it would be a dangerous precedent to allow the views of members of the Court as to the serious
consequences of excessive taxation on banks to lead to a conclusion that the Bill is ultra vires. Their Lordships do not agree that this argument
should prevail in a case where the taxation in a practical business sense is prohibitive.
335. Then their Lordships made the following observations on the decision of the Judicial Committee in Bank of Toronto v. Lambe [1887] 12
A.C. 575:
That case seems to have occasioned a difficulty in the minds of some of the learned Judges in the Supreme Court. It must, however, be borne in
mind that the Quebec Act in that case was attacked on two specific grounds, first, that the tax was not ""taxation with the Province,"" and secondly,
that the tax was not a ""direct tax."" It was never suggested, and there seems to have been no ground for suggesting, that the Act was by its effect
calculated to encroach upon the classes of matters exclusively within the Dominion powers. Nor, on the other hand, was there any contention,
however faint or tentative, that the purpose of the Act was anything other than the legitimate one of raising a revenue for Provincial needs.... It was
never laid down by the Board that if such a use was attempted to be made of the Provincial power as materially to interfere with the Dominion
power, the action of the province would be infra vires.
336. This case further shows that serious consequences can be taken into consideration.
337. I agree with the observations of Lord Esher in Queen v. Judge of City of London Court, [1892] 1 Q.B. 273 cited by him. These
observations are:
If the words of an Act are clear, you must follow them, even though they lead to a manifest absurdity. The Court has nothing to do with the
question whether the legislature has committed an absurdity. In my opinion the rule has always been this-if the words or an Act admit of two
interpretations, then they are not clear; and if one interpretation leads to an absurdity, and the other does not, the Court will conclude that the
legislature did not intend to lead to an absurdity, and will adopt the other interpretation.
338. He then relied on the observations of Lord Greene, M.R., in Grundt v. Great Boulder Proprietary Mines Ltd. [1948] 1 Ch. 145:
There is one rule, I think, which is very clear-and this brings me back to where I started, the doctrine of absurdity-that although the absurdity or the
non-absurdity of one conclusion as compared with another may be of assistance, and very often is of assistance, to the court in choosing between
two possible meanings of ambiguous words, it is a doctrine which has to be applied with great care, remembering that judges may be fallible in this
question of an absurdity, and in any event must not be applied so as to result in twisting language into a meaning which it cannot bear; it is a
doctrine which must not be relied upon and must not be used to re-write the language in a way different from that in which it was originally framed.
Earlier, he had said at p. 158:
Absurdity"" I cannot help thinking, like public policy, is a very unruly horse...
339. As I read Lord Greene, what he meant to say was that ""absurdity"" was an unruly horse, but it can be of assistance, and very often is of
assistance, in choosing between two possible meanings of ambiguous words, and this is exactly the use which this Court is entitled to make of the
consequences which I have already mentioned.
340. Mr. Seervai referred to 282328 . Das, J., observed:
We are in agreement with learned Counsel to this extent only that if the language of the article is plain and unambiguous and admits of only one
meaning then the duty of the court is to adopt that meaning irrespective of the inconvenience that such a construction may produce. If however two
constructions are possible, then the court must adopt that which will ensure smooth and harmonious working of the Constitution and eschew the
other which will lead to absurdity or give rise to practical inconvenience or make well established provisions of existing law nugatory.
341. He also referred to the following passage in 290944
It is one of the well established rules of construction that ""if the words of a statute are in themselves precise and unambiguous no more is necessary
than to expound those words in their natural and ordinary sense, the words themselves in such case best declaring the intention of the legislature."" It
is equally well settled principle of construction that ""Where alternative constructions are equally open that alternative is to be chosen which will be
consistent with the smooth working of the system which the statute purports to be regulating; and that alternative is to be rejected which will
introduce uncertainty.
342. What he urged before us, relying on the last two cases just referred to, was that if we construed the word ""amendment"" in its narrow sense,
then there would be uncertainty, friction and confusion in the working of the system, and we should therefore avoid the narrow sense.
343. If Parliament has power to pass the impugned amendment acts, there is no doubt that I have no right to question the wisdom of the policy of
Parliament. But if the net result of my interpretation is to prevent Parliament from abrogating the fundamental rights, and the basic features outlined
above, I am unable to appreciate that any uncertainty, friction or confusion will necessarily result.
344. He also drew our attention to the following observations of Hegde, J. in 290818 :
Before considering the meaning of the word ""held"", it is necessary to mention that it is proper to assume that the law-makers who are the
representatives of the people enact laws which the society considers as honest, fair and equitable. The object of every legislation is to advance
public welfare. In other words, as observed by Crawford in his book on Statutory Construction the entire legislative process is influenced by
considerations of justice and reason. Justice and reason constitute the great general legislative intent in every piece of legislation. Consequently
where the suggested construction operates harshly, ridiculously or in any other manner contrary to prevailing conceptions of justice and reason, in
most instances, it would seem that the apparent or suggested meaning of the statute, was not the one intended by the law-makers. In the absence
of some other indication that the harsh or ridiculous effect was actually intended by the legislature, there is little reason to believe that it represents
the legislative intent.
345. I am unable to appreciate how these observations assist the respondents. If anything, these observations are against them for when I come to
the question of interpretation of the 25th amendment I may well approach the interpretation keeping those observations in mind.
346. Both Mr. Seervai and the learned Attorney General have strongly relied on the decisions of the United States Supreme Court, Federal Courts
and the State Courts on the interpretation of Article V of the Constitution of the United States and some State Constitution. Mr. Palkhiwala, on the
other hand, relied on some State decisions in support of his submissions.
347. Article V of the Constitution of the United States differs greatly from Article 368 of our Constitution. For facility of reference Article V is
reproduced below:
The Congress, whenever two thirds of both Houses shall deem it necessary, shall propose amendments to this Constitution, or, on the application
of the Legislatures of two thirds of several States, shall call a convention for proposing amendments, which, in either case, shall be valid to all
intents and purposes, as part of this Constitution, when ratified by the Legislatures of three fourths of the several States, or by conventions in three
fourths thereof, as the one or the other mode of ratification may be proposed by the Congress; Provided that no amendment which may be made
prior to the year one thousand eight hundred and eight shall in any manner affect the first and fourth clauses in the ninth section of the first article;
and that no State, without its consent, shall be deprived of its equal suffrage in the Senate.
348. It will be noticed that Article V provides for two steps to be taken for amending the Constitution. The first step is proposal of an amendment
and the second step is ratification of the proposal. The proposal can be made either by two thirds of both Houses of Congress or by a convention
called by the Congress on the application of the legislatures of two thirds of several States.
349. Congress determines which body shall ratify the proposal. It can either be the legislatures of three fourths of the States or by conventions in
three fourth of the States.
350. If a proposal is made by a Convention and ratified by three fourth of the States in conventions it can hardly be doubted that it is amendment
made by the people. Similarly if a proposal is made by the Congress and ratified by conventions there cannot be any doubt that it is the people
who have amended the Constitution. Proposal by Congress and ratification by three fourth legislatures of the States can in this context be equated
with action of the people. But what is important to bear in mind is that the Congress, a federal legislature, does not itself amend the Constitution.
351. In India, the position is different. It is Parliament, a federal legislature, which is given the power to amend the Constitution except in matters
which are mentioned in the proviso. I may repeat that many important provisions including fundamental rights are not mentioned in the proviso. Can
we say that an amendment made by Parliament is an amendment made by the people ? This is one of the matters that has to be borne in mind while
considering the proper meaning to be given to the expression ""amendment of this Constitution"" in Article 368 as it stood before its amendment by
the 24th Amendment.
352. Article V of the U.S. Constitution differs in one other respect from Article 368. There are express limitations on amending power. The first,
which has spent its force, was regarding the first and fourth clauses in the ninth section of the first article and the second relates to deprivation of a
State''s suffrage in the Senate without its consent. Apart from the above broad differences in Article V as compared to Article 368, the
Constitution of India is different in many respects which has a bearing on the extent of the power of Parliament to amend the Constitution. In brief
they are : the background of the struggle for freedom, various national aspirations outlined during this struggle, the national objectives as recited in
the Objectives Resolution dated January 22, 1947 and the Preamble, the complex structure of the Indian nation consisting as it does of various
peoples with different religions and languages and in different stages of economic development. Further the U.S. Constitution has no Directive
Principles as has the Indian Constitution. The States in U.S. have their own Constitutions with the right to modify them consistently with the Federal
Constitution. In India the States have no power to amend that part of the Indian Constitution which lays down their Constitution. They have
legislative powers on certain specified subjects, the residuary power being with Parliament.
353. I may before referring to the decisions of the Supreme Court of the United States say that that court has hitherto not been confronted with the
question posed before us : Can Parliament in exercise of its powers under Article 368 abrogate essential basic features and one fundamental right
after another including freedom of speech, freedom of religion, freedom of life ? The American decisions would have been of assistance if this
fundamental question had arisen there and if the power to amend the Federal Constitution had been with two third majority of the Congress.
354. The question before the Court in Hawke v. Smith 64 L. Ed. 871 was whether the States while ratifying proposals under Article V of the
Constitution were restricted to adopt the modes of ratification mentioned in Article V, i.e. by the legislatures or by conventions therein, as decided
by Congress, or could they ratify a proposed amendment in accordance with the referendum provisions contained in State Constitutions or
statutes.
355. The Court held that ""the determination of the method of ratification is the exercise of a national power specifically granted by the Constitution
and ""the language of the article is plain, and admits of no doubt in its interpretation."" The Court also held that the power was conferred on the
Congress and was limited to two methods : by action of the legislatures of three fourths of the states, or conventions in a like number of states.
356. The Court further held that the power to ratify a proposed amendment to the Federal Constitution had its source in the Federal Constitution
and the act of ratification by the state derived its authority from the Federal Constitution to which the state and its people had alike assented.
357. This case is of no assistance to us in interpreting Article 368 of the Constitution.
358. I may now refer to decision of the Supreme Court Rhode Island v. Palmer 64 L. Ed. 946. This case was concerned with the validity of the
18th Amendment and of certain general features of the National Prohibition Law known as Volstead Act. No reasons were given by the Court for
the conclusions arrived at. The conclusions which may have some relevance for us are conclusion 4 and 5. The learned Counsel sought to deduce
the reasons for these conclusions from the arguments addressed and reported in 64 L. Ed. and for the reasons given by the learned Judge in 264
FR 186 but impliedly rejected by the Supreme Court by reversing the decision.
359. Counsel sought to buttress this argument by citing views of learned American authors that the arguments against the validity of the 18th
Amendment were brushed aside although no reasons are given. I have great respect for the judges of the Supreme Court of United States, but
unless the reasons are given for a judgment it is difficult to be confident about the ratio of the decision. Apart from the decision, I would be willing
to hold the 18th Amendment valid if it had been enacted by our Parliament and added to our Constitution, for I would discern no such taking away
of Fundamental rights or altering the basic structure of the Constitution as would place it outside the contours of the Preamble and the basic
features of the Constitution.
360. United States of America v. William H. Sorague (75) L. Ed. 640 was concerned with the validity of the 18th Amendment. The District Court
had held 44 F. (d) 967 that the 18th Amendment had not been properly ratified so as to become part of the Constitution. It was the contention of
the respondents before the Supreme Court that notwithstanding the plain language of Article V, conferring upon the Congress the choice of method
of ratification, as between action by legislatures and by conventions, this Amendment could only be ratified by the latter. The respondents urged
that there was a difference in the kind of amendments, as, e.g. ""mere changes in the character of federal means or machinery, on the one hand, and
matters affecting the liberty of the citizen on the other."" There was no question as to ambit of the power of amendment. In other words, there was
no question that the subject-matter of amendment, namely, prohibition, fell within Article V of the Constitution.
361. The Court held that the choice of the mode rested solely in the discretion of the Congress. They observed:
It was submitted as part of the original draft of the Constitution to the people in conventions assembled. They deliberately made the grant of power
to Congress in respect to the choice of the mode of ratification of amendments. Unless and until that Article be changed by amendment, Congress
must function as the delegated agent of the people in the choice of the method of ratification.
362. The Court further held that the 10th Amendment had no limited and special operation upon the people''s delegation by Article V of certain
functions to the Congress.
363. I am unable to see how this case helps the respondents in any manner. On the plain language of the article the Court came to the conclusion
that the choice of the method of ratification had been entrusted to the Congress. We are not concerned with any such question here.
364. Mr. Seervai urged that the judgment of the District Court showed that the invalidity of the 18th Amendment to the Constitution could be
rested on two groups of grounds; group A consisted of grounds relating to the meaning of the word ""amendment"" and the impact of the 10th
Amendment or the nature of the federal system on Article V of the Constitution, and that Article V by providing the two alternative methods of
ratification by convention and legislature showed that the convention method was essential for valid ratification when the amendment affected the
rights of the people. Group B consisted of the grounds on which the District Court declared the 18th amendment to be invalid and those were that
the substance of an amendment, and therefore of course, of an entirely new Constitution, might have to conform to the particular theories of
political science, sociology, economics, etc. held by the current judicial branch of the Government.
365. He then pointed out that grounds mentioned in Group B, which were very much like Mr. Palkhiwala arguments, were not even urged by
counsel in the Supreme Court, and, therefore we must regard these grounds as extremely unsound. I, however, do not find Mr. Palkhiwala''s
arguments similar to those referred to in Group B. It is true articles like Marbury''s ""The Limitations upon the Amending Power,-33 HLR 232"", and
Mc Goveney''s ""Is the Eighteenth Amendment void because of its content ?"" (20 CLR 499), were brought to our notice but for a different
purpose. Indeed the District Judge criticised these writers for becoming enmeshed ""in a consideration of the Constitutionality of the substance of
the amendment""-the point before us. As the District Judge pointed out, he was concerned with the subject-matter of the 18th Amendment because
of the relation between that substance or subject-matter and the manner of its adoption.
366. I do not propose to decide the validity of the amendment on the touchstone of any particular theory of political science, sociology,
economics. Our Constitution is capable of being worked by any party having faith in democratic institutions. The touchstone will be the intention of
the Constitution makers, which we can discern from the Constitution and the circumstances in which it was drafted and enacted.
367. A number of decisions of State Courts were referred to by both the petitioners and the respondents. But the State Constitutions are drafted in
such different terms and conditions that it is difficult to derive any assistance in the task before us. Amendments of the Constitution are in effect
invariably made by the people.
368. These decisions on the power to amend a Constitution are nor very helpful because ""almost without exception, amendment of a state
Constitution is effected, ultimately, by the vote of the people. Proposed amendments ordinarily reach the people for approval or disapproval in one
of two ways; by submission from a convention of delegates chosen by the people for the express purpose of revising the entire instrument, or by
submission from the legislature of propositions which the legislature has approved, for amendment of the Constitution in specific respects.
However, in some states Constitutional amendments may be proposed by proceedings under initiative and referendum, and the requirements
governing the passage of statutes by initiative and referendum are followed in making changes in the state Constitutions."" (American Jurisprudence,
Vol. 16, 2d., p. 201). In footnote 9 it is stated:
Ratification or non-ratification of a Constitutional amendment is a vital element in the procedure to amend the Constitution."" (Towns v. Suttles-20%
Ga 69 SE 2d 742. The question whether the people may, by the terms of the Constitution, delegate their power to amend to others-for example,
to a Constitutional convention-is one on which there is a notable lack of authority. An interesting question arises whether this power could be
delegated to the legislature, and if so, whether the instrument which the legislature would then be empowered to amend would still be a Constitution
in the proper sense of the term.
369. This footnote brings out the futility of referring to decisions to interpret a Constitution, wherein power to amend has been delegated to
Parliament.
370. That there is a distinction between the power of the people to amend a Constitution and the power of the legislature to amend the same was
noticed by the Oregon Supreme Court in Ex Parte Mrs. D.C. Kerby 36, A.L.R. 1451; 1455, one of the cases cited before us by the respondent.
McCourt, J. speaking for the Court distinguished the case of Eason v. State in these words:
Petitioner cites only one authority that has any tendency to support the contention that a provision in the bill of rights of a Constitution cannot be
amended-the case of Eason v. State, supra. Upon examination that case discloses that the Arkansas Constitution provided that the legislature
might, by the observation of a prescribed procedure, amend the Constitution without submitting the proposed amendment to a vote of the people
of the state, and the Bill of Rights in that Constitution contained a provision not found in the Oregon Constitution, as follows : ""Everything in this
article is excepted out of the general powers of government.
The court held that the clause quoted exempted the provisions in the Bill of Rights from the authority delegated to the legislature to amend the
Constitution, and reserved the right to make any such amendment to the people themselves, so that the case is in fact an authority in support of the
right of the people to adopt such an amendment.
The case is readily distinguished from the instant case, for every proposed amendment to the Oregon Constitution, in order to become effective,
must be approved by a majority vote of the people, recorded at a state election, and consequently, when approved and adopted, such an
amendment constitutes a direct expression of the will of the people in respect to the subject embraced by the particular measure, whether the same
be proposed by initiative petition or by legislative resolution.
371. No report of the decision in Eason v. State is available to me but it appears from the annotation at page 1457 that it was conceded that a
Constitutional provision might be repealed if done in the proper manner viz. by the people, who have the unqualified right to act in the matter. The
Court is reported to have said:
And this unqualified right they can Constitutionally exercise by means of the legislative action of the general assembly in providing by law for the call
of a convention of the whole people to reconstruct or reform the government, either partially or entirely. And such convention, when assembled
and invested with the entire sovereign power of the whole people (with the exception of such of these powers as have been delegated to the
Federal government), may rightfully strike out or modify any principle declared in the Bill of Rights,'' if not forbidden to do so by the Federal
Constitution.
372. Both sides referred to a number of distinguished and well-known authOrs. I do not find it advantageous to refer to them because the Indian
Constitution must be interpreted according to its own terms and in the background of our history and conditions. Citations of comments on the
Indian Constitution would make this judgment cumbersome. I have had the advantage of very elaborate and able arguments on both sides and I
must apply my own mind to the interpretation.
373. The learned Attorney-General brought to our notice extracts from 71 Constitutions. I admire the research undertaken but I find it of no use to
fme in interpreting Article 368. First the language and the setting of each Constitution is different. Apart from the decisions of the Courts in United
States there are no judicial decisions to guide us as to the meaning of the amending clauses in these Constitutions. Further, if it is not helpful to
argue from one Act of Parliament to another (see Commissioner of Stamps, Straits Settlements v. Oei Tjong Swan [1933] A.C. 378. much less
would it be helpful to argue from one Constitution to another different Constitution (see Bank of Toronto v. Lambe [1887] 12 A.C. 575.
374. During the course of the arguments I had drawn the attention of the Counsel to the decision of the Supreme Court of Ireland in The State (at
the prosecution of Jeremiah Ryan) v. Captain Michael Lennon and Ors. [1935] IR 170, and the respondents place great reliance on it. I may
mention that this case was not cited before the Bench hearing Golak Nath''s case. On careful consideration of this case, however. I find that this
case is distinguishable and does not afford guidance to me in interpreting Article 368 of the Constitution.
375. In order to appreciate the difference between the structure of Article 50 of the Irish Constitution of 1922 and Article 368 of the Indian
Constitution, it is necessary to set out Article 50 before its amendment. It reads:
50. Amendments of this Constitution within the terms of the Scheduled Treaty may be made by the Oireachtas, but no such amendment, passed by
both Houses of the Oireachtas, after the expiration of a period of eight years from the date of the coming into operation of this Constitution, shall
become law unless the same shall, after it has been passed or deemed to have been passed by the said two Houses of the Oireachtas, have been
submitted to a Referendum of the people, and unless a majority of the voters on the register shall have recorded their votes on such Referendum,
and either the votes of a majority of the voters on the register, or two-thirds of the votes recorded, shall have been cast in favour of such
amendment. Any such amendment may be made within the said period of eight years by way of ordinary legislation, and as such shall be subject to
the provisions of Article 47 hereof.
376. It will be noticed that after the expiry of the period of eight years mentioned in the article, the amending power was not with the Oireachtas as
every amendment had to be first passed by the two Houses of the Oireachtas and then submitted to a referendum of the people, and the condition
of the referendum was that a majority of the votes on the register shall have recorded their votes on such referendum, and either the votes of a
majority of the votes on the register, or two-thirds of the votes recorded shall have been cast in favour of such amendment. So, in fact, after the
expiry of the first eight years, the amendments had to be made by the people themselves. In our Article 368 people as such are not associated at
all in the amending process.
377. Further, the Irish Constitution differed from the Indian Constitution in other respects. It did not have a Chapter with the heading of
fundamental rights, or a provision like our Article 32 which is guaranteed. The words ""fundamental rights"" were deliberately omitted from the Irish
Constitution (see foot note 9 page 67, The Irish Constitution by Barra O'' Briain, 1929). At the same time, there was no question of any guarantee
to any religious or other minorities in Ireland.
378. It will be further noticed that for the first eight years an amendment could be made by way of ordinary legislation, i.e., by ordinary legislative
procedure. The sixth amendment had deleted from the end of this article the words ""and as such shall be subject to the provisions of Article 47
which provided for a referendum hereof. In other words, for the first eight years it was purely a flexible Constitution, a Constitutional amendment
requiring no special procedure.
379. With these differences in mind, I may now approach the actual decision of the Supreme Court.
380. The High Court and the Supreme Court were concerned with the validity of the Constitution (Amendment No. 17) Act 1931 (No. 37 of
1931) having regard to the provisions of the Constitution. The validity of that Act depended on the validity of the Constitution (Amendment No.
10) Act, 1928, No. 8 of 1928, and of the Constitution (Amendment No. 16) Act, 1929, No. 10 of 1929.
381. The Constitution (Amendment No. 17) Act 1931 was passed as an Act of the Oireachtas on October 17, 1931 i.e. some 11 months after
the expiry of the period of 8 years mentioned in Article 50 of the Constitution, as originally enacted. It was not submitted to a referendum of the
people. It was described in its long title as an ""Act to amend the Constitution by inserting therein an Article making better provision for
safeguarding the rights of the people and containing provisions for meeting a prevalence of disorder."" But there is no doubt that it affected various
human rights which were granted in the Irish Constitution.
382. The Constitution (Amendment No. 10) Act No. 8 of 1928 removed Articles 47 and 48 of the Constitution and also the words ""and as such
shall be subject to the provisions of Article 47 thereof"" from the end of Article 50 as originally enacted. Constitution (Amendment No. 16) Act No.
10 of 1929 purported to amend Article 50 of the Constitution by deleting the words ""eight years"" and inserting in place thereof the words ""sixteen
years"" in that Article.
383. The impugned amendment was held valid by the High Court. Sullivan P., J. interpreted the word ""amendment"" in Article 50 widely relying on
Edwards v. Attorney General of Canada [1930] A.C. 124. Meredith J. relied on the fact that the width of the power of amendment for the period
during the first eight years was co-extensive with the period after eight years and he could find no distinction between Articles of primary
importance or secondary importance. O''Byrne J. could not see any distinction between the word ""amendment"" and the words ""amend or repeal.
384. In the Supreme Court., the Chief Justice first noticed ""that the Constitution was enacted by the Third Dail sitting as a Constituent Assembly,
and not by the Oireachtas which, in fact, it created."" He read three limitations in the Constitution. The first, he described as the over-all limitatioin.
Thus:
The Constituent Assembly declared in the forefront of the Constitution Act (an Act which it is not within the power of the Oireachtas to alter, or
amend, or repeal), that all lawful authority comes from God to the people, and it is declared by Article 2 of the Constitution that ""all powers of
government and all authority, legislative, executive and judicial, in Ireland are derived from the people of Ireland....
385. The limitation was deduced thus : ""It follows that every act, whether legislative, executive or judicial, in order to be lawful under the
Constitution, must be capable of being justified under the authority thereby declared to be derived from God.
386. Now this limitation in so far as it proceeds from or is derived from the belief in the Irish State that all lawful authority comes from God to the
people, can have no application to our Constitution.
387. The second limitation he deduced from Section 2 of the Irish Fret State Act and Article 50 of the Irish Constitution. It Was that any
amendment repugnant to the Scheduled Treaty shall be void and inoperative.
388. The third limitation was put in these words:
The Third Dail Eireann has, therefore, as Constituent Assembly, of its own supreme authority, proclaimed its acceptance of and declared, in
relation to the Constitution which it enacted, certain principles, and in language which shows beyond doubt that they are stated as governing
principles which are fundamental and absolute (except as expressly qualified), and, so, necessarily, immutable. Can the power of amendment given
to the Oireachtas be lawfully exercised in such a manner as to violate these principles which, as principles, the Oireachtas has no power to change
?. In my opinion there can be only one answer to that question, namely, that the Constituent Assembly cannot be supposed to have in the same
breath declared certain principles to be fundamental and immutable, or conveyed that sense in other words, as by a declaration of inviolability, and
at the same time to have conferred upon the Oireachtas power to violate them or to alter them. In my opinion, any amendment of the Constitution,
purporting to be made under the power given by the Constituent Assembly, which would be a violation of, or be inconsistent with, any fundamental
principle so declared, is necessarily outside the scope of the power and invalid and void.
389. He further said that these limitations would apply even after the expiry of eight years. He said:
I have been dealing with limitations of the power of amendment in relation to the kinds of amendment which do not fall within the scope of the
power and which are excluded from it always, irrespective of the time when, i.e. within the preliminary period of eight years or after, or the process
by which, the amendment is attempted.
390. He then approached the validity of the 16th Amendment in these words:
Was, then, the Amendment No. 16 lawfully enacted by Act No. 10 of 1929 ? There are two principal grounds for impeaching its validity; the first,
the taking away whether validly or not, in any case the effective removal from use, of the Referendum and the right to demand a Referendum; the
second, that the Amendment No. 16 is not within the scope of the power of amendment, and therefore the Oireachtas was incompetent to enact it.
391. He thought:
The Oireachtas, therefore, which owes its existence to the Constitution, had upon its coming into being such, and only such, power of amendment
(if any) as had been given it by the Constituent Assembly in the Constitution, that is to say, the express power set out in Article 50, and
amendments of the Constitution could only be validly made within the limits of that power and in the manner prescribed by that power.
392. He then observed:
Now, the power of amendment is wholly contained in a single Article, but the donee of the power and the mode of its exercise are so varied with
regard to a point of time as to make it practically two separate powers, the one limited to be exercised only during the preliminary period of eight
years, the other, a wholly different and permanent power, to come into existence after the expiry of that preliminary period and so continue
thereafter.
393. After referring to the condition (it shall be subject to the provisions of Article 47) he thought:
The Constituent Assembly, even during the preliminary period, would not relax the ultimate authority of the people, and expressly reserved to the
people the right to intervene when they considered it necessary to restrain the action of the Oireachtas affecting the Constitution. The frame of this
provision makes it clear to my mind that, even if, by amendment of the Constitution under the power, Article 47 might cease to apply to ordinary
legislation of the Oireachtas, the provisions of that clause were declared, deliberately, expressly and in a mandatory way, to be kept in force and
operative for the purpose of amendments of the Constitution during the preliminary period of eight years.
394. According to him ""the permanent power of amendment, to arise at the expiry of the period of eight years, is a wholly different thing both as to
the donee of the power and the manner of its exercise.
395. He held that it was apt competent for the Oireachtas to remove from the power granted to it by the Constituent Assembly the requisites for its
exercise attached to it in the very terms of donation of the power. He observed:
That provision of the Statute, No. 8 of 1928, was bad, in my opinion as being what is called in the general law of powers ''an excessive execution.''
It was outside the scope of the power. We have not been referred to, nor have I found, any precedent for such a use of a power. I do not believe
that there can be a precedent because it defies logic and reason. It was, therefore, invalid in my opinion.
396. Regarding the substitution of ""sixteen years"" for the words ""eight years"" he said:
If this amendment is good there is no reason why the Oireachtas should not have inserted or should not even yet insert, a very much larger term of
years or, indeed, delete the whole of Article 50 from the words ""by the Oireachtas"" in the second line to the end of the Article.
397. Later he observed:
The attempt to take from the people this right, this exclusive power and authority and to confer on the Oireachtas a full and uncontrolled power to
amend the Constitution without reference to the people (even though for a period of years, whether it be until 1938 or Tibb''s Eve, a matter of
indifference in the circumstances) was described by counsel in, I think, accurate language, as a usurpation, for it was done in my opinion without
legal authority.
398. He then repelled the argument that Section 50 conferred the power to amend the Article itself. His reasons for this conclusion are summarised
thus at page 219:
In my opinion, on the true interpretation of the power before us, upon a consideration of express prohibition, limitations and requirements of the
clause containing it, the absence of any express authority, the donation of the effective act in the exercise of the power to the people as a whole,
the relevant surrounding circumstances to which I have already referred and the documents and their tenor in their entirety, there is not here, either
expressly or by necessary implication, any power to amend the power of amendment itself.
399. I cannot agree with the learned Attorney-General that the sole basis of Kennedy C.J.''s decision was that Article 50 did not contain an
express power of amending the provisions of Article 50 itself. He gave various reasons which I have referred to above.
400. FitzGibbon J. held that the word ""amendment"" was wide enough to include a power to amend or alter or repeal and there is no express
prohibition in Article 50 itself that any article of the Constitution including Article 50 could not be amended. The only limitation that he could find
was that the provisions of the Scheduled Treaty could not be amended. He observed:
I see no ground for holding that either of these Articles could not have been amended by the Oireachtas subject to a Referendum of the people
after the period of eight years, and, if so, it follows that the same amendment, e.g., the deletion of the word ""no"" in Article 43 could be made ""by
way of ordinary legislation"" within that period, or within sixteen, years, after eight had been altered to sixteen.
401. In other words, according to him, if the Oireachtas subject to a referendum of the people mentioned in Article 50 could amend any Article, so
could Oireachtas during the period of eight years. But he noticed that in other Constitutions, there are articles, laws or provisions which are
specifically described as ""Fundamental"" e.g., Sweden, or ""Constitutional"" e.g., Austria, Czechoslovakia and France, in respect of which the
Constitution expressly restricts the power of amendment, but in Constitution of the Saorstat there is no such segregation, and the power of
amendment which applies to any Article appears to me to be equally applicable to all others, subject, of course, to the restriction in respect of the
Scheduled Treaty. He, later observed:
Unless, therefore, these rights appear plainly from the express provisions of our Constitution to be inalienable, and incapable of being modified or
taken away by any legislative act, I cannot accede to the argument that the Oireachtas cannot alter, modify, or repeal them. The framer of our
Constitution may have intended ""to bind man down from mischief by the chains of the Constitution,"" but if they did, they defeated their object by
banding him the key of the padlock in Article 50. (P. 234)
402. Murnaghan J. stressed the point that ""this direct consultation of the people''s will does indicate that all matters, however fundamental, might be
the subject of amendment. On the other hand the view contended for by the appellants must go to this extreme point, viz., that certain Articles or
doctrines of the Constitution are utterly incapable of alteration at any time even if demanded by an absolute majority of the voters.
403. This observation really highlights the distinction between Article 50 of the Irish Constitution and Article 368 of the Indian Constitution. As I
have already observed, there is no direct consultation of the people''s will in Article 368 of our Constitution.
404. The only limitation he could find in Article 50 was that the amendment to the Constitution must be within the terms of the Scheduled Treaty.
405. As I have observed earlier, I find Article 50 of the Irish Constitution quite different in structure from Article 368 of the Indian Constitution and
I do not think it is permissible to argue from Article 50 of the Irish Constitution to Article 368 of the Indian Constitution. Be that as it may, if I had
to express my concurrence, I would express concurrence with the view of the learned Chief Justice in so far as he said that the Oireachtas could
not increase its power of amendment by substituting sixteen years for the words ""eight years"".
406. I had also invited attention of Counsel to Moore and Ors. v. Attorney-General for the Irish Free State and Ors. [1935] A.C. 484 and the
respondents rely heavily on it. In this case the validity of the Constitution (Amendment No. 22) Act, 1933 (Act 6 of 1933) was involved. It was
alleged that this amendment was no bar to the maintenance by the petitioners, who were the appellants, of their appeal before the Judicial
Committee, as it was Void.
407. On May 3, 1933, the Oireachtas passed an Act, No. 6 of 1933, entitled the Constitution (Removal of Oath) Act, 1933. That Act, by
Section 2, provided that Section 2 of the Constitution of the Irish Free State (Saorstat Eireann) Act, 1922, should be repealed, and, by Section 3,
that Article 50 of the Constitution should be amended by deleting the words ""within the terms of the Scheduled Treaty.
408. Finally, on November 15, 1933, the Oireachtas, enacted the Constitution (Amendment No. 22) Act, 1933, amending Article 66 of the
Constitution so as to terminate the right of appeal to His Majesty in Council.
409. The Validity of the last amending Act depended on whether the earlier Act, No. 6 of 1933, was valid, namely, that which is directed to
removing from Article 50 the condition that there can be no amendment of the Constitution unless it is within the terms of the Scheduled Treaty.
410. It appears that Mr. Wilfrid Greene, arguing for the petitioners, conceded that the Constitution (Amendment No. 16) Act, 1929 was regular
and that the validity of the subsequent amendments could not be attacked on the ground that they had not been submitted to the people by
referendum.
411. It is true that the Judicial Committee said that Mr. Greene rightly conceded this point but we do not know the reasons which impelled the
Judicial Committee to say that the concession was rightly made. In view of the differences between Article 50 of the Irish Constitution and Article
368 of our Constitution, this concession cannot have any importance in the present case. The actual decision in the case is of no assistance to us
because that proceeds on the basis that the Statute of Westminster had removed the restriction, contained in the Constitution of the Irish Free State
Act, 1922.
412. Mr. Greene challenged the validity of Act No. 6 of 1933 by urging:
The Constitution derived its existence not from any legislature of the Imperial Parliament but solely from the operations of an Irish body, the
Constituent Assembly, which is called in Ireland the Third Dail Eireann. This body, it is said, though mentioned in the Irish Free State (Agreement)
Act, 1922, was in fact elected pursuant to a resolution passed on May 20, 1922, by the Second Dail Eireann, an Irish Legislative Assembly. The
Third Dail Eireann was thus, it was alleged, set up in Ireland by election of the people of Ireland of their own authority as a Constituent Assembly
to create a Constitution, and having accomplished its work went out of existence, leaving no successor and no body in authority capable of
amending the Constituent Act. The result of that argument is that a Constitution was established which Mr. Greene has described as a semi-rigid
Constitution-that is, ""one capable of being amended in detail in the different articles according to their terms, but not susceptible of any alteration so
far as concerns the Constituent Act, unless perhaps by the calling together of a new Constituent Assembly by the people of Ireland. Thus the
articles of the Constitution may only be amended in accordance with Article 50, which limits amendments to such as are within the terms of the
Scheduled Treaty. On that view Mr. Greene argues that the law No. 6 of 1933 is ultra vires and hence that the amendment No. 22 of 1933 falls
with it.
413. Mr. Greene referred their Lordships to State (Ryan and Ors.) v. Lennon and Ors. [1935] IR 170. In that case Chief Justice Kennedy is
reported to have expressed a view which corresponds in substance to that contended for by Mr. Greene.
414. Now it is these contentions which I have just set out and which their Lordships could not accept. They observed:
In their opinion the Constituent Act and the Constitution of the Irish Free State derived their validity from the Act of the Imperial Parliament, the
Irish Free State Constitution Act, 1922. This Act established that the Constitution, subject to the provisions of the Constituent Act, should be the
Constitution of the Irish Free State and should come into operation on being proclaimed by His Majesty, as was done on December 6, 1922. The
action of the House of Parliament was thereby ratified.
415. The position was summed up as follows:
(1) The Treaty and the Constituent Act respectively form parts of the Statute Law of the United Kingdom, each of them being parts of an Imperial
Act. (2) Before the passing of the Statute of Westminster it was not competent for the Irish Free State Parliament to pass an Act abrogating the
Treaty because the Colonial Laws Validity Act forbade a dominion legislature to pass a law repugnant to an Imperial Act. (3) The affect of the
Statute of Westminster was to remove the fetter which lay upon the Irish Free State Legislature by reason of the Colonial Laws Validity Act. That
Legislature can now pass Acts repugnant to an Imperial Act In this case they have done so.
416. I think that summary makes it quite clear that it wag because of the Statute of Westminster that the Irish Free State Parliament was enabled to
amend the Constitution Act.
PART IV
Validity of 24th Amendment
417. Now I may deal with the question whether the Constitution (Twenty-Fourth Amendment) Act, 1971 is valid. It reads thus:
...
(2) In Article 13 of the Constitution, after Clause (3), the following clause shall be inserted, namely:
(4) Nothing in this article shall apply to any amendment of this Constitution made under Article 368.
(3) Article 368 of the Constitution shall be re-numbered as Clause (2) thereof, and-
(a) for the marginal heading to that article, the following marginal heading shall be substituted, namely:
Power of Parliament to amend the Constitution and procedure therefore.;
(b) before Clause (2) as so re-numbered, the following clause shall be inserted, namely:
(1) Notwithstanding anything in this Constitution, Parliament may in exercise of its constituent power amend by way of addition, variation or repeal
any provision of this Constitution in accordance with the procedure laid down in this article;
(c) in Clause (2) as so re-numbered, for the words ""it shall be presented to the President for his ascent and upon such assent being given to the
Bill"", the words ""it shall be presented to the President who shall give his attest to the Bill and thereupon"" shall be substituted;
(d) after Clause (2) as so re-numbered, the following shall be inserted, namely:
(3) Nothing in Article 13 shall apply to any amendment made under this article.
418. According to the petitioner, the 24th Amendment has sought to achieve five results:
(i) It has inserted an express provision in Article 368 to indicate that the source of the amending power will be found in that Article itself.
(ii) It has made it obligatory on the President to give his assent to any Bill duly passed under that Article.
(iii) It has substituted the words ""amend by way of addition, variation or repeal..."" in place of the bare concept of ""amendment"" in the Article 368.
(iv) It makes explicit that when Parliament makes a Constitutional amendment under Article 368 it acts ""in exercise of its constituent power.
(v) It has expressly provided, by amendments in Article 13 and 368, that the bar in Article 13 against abridging or taking away any of the
fundamental rights should not apply to any amendment made under Article 368.
419. Mr. Palkhivala did not dispute that the amendments covered by (i) and (ii) above were within the amending power of Parliament. I do not find
it necessary to go into the question whether Subba Rao, C.J., rightly decided that the amending power was in List I entry 97, or Article 248,
because nothing turns on it now.
420. Mr. Palkhivala rightly conceded that Parliament could validly amend Article 368 to transfer the source of amending power from List I entry
97 to Article 368.
421. Mr. Palkhivala however contended that ""if the amendments covered by (iii) and (iv) above are construed as empowering Parliament to
exercise the full constituent power of, the people themselves, and as vesting in Parliament the ultimate legal sovereignty of the people, and as
authorising Parliament to alter or destroy all or any of the essential features, basic elements and fundamental principles of the Constitution
(hereinafter referred to ""essential features""), the amendments must be held, to be illegal and void."" He further urges that ""if the amendment covered
by (v) is construed as authorising Parliament to damage or destroy the essence of all or any of the fundamental rights, the amendment must be held
to be illegal and void."" He says that the 24th Amendment is void and illegal for the following reasons : A creature of the Constitution, as the
Parliament is, can have only such amending power as is conferred by the Constitution which is given by the people unto themselves. While
purporting to exercise that amending power, Parliament cannot increase that very power. No doubt, Parliament had the power to amend Article
368 itself, but that does not mean that Parliament could so amend Article 368 as to change its own amending power beyond recognition. A
creature of the Constitution cannot enlarge its own power over the Constitution, while purporting to act under it, any more than the creature of an
ordinary law can enlarge its own power while purporting to act under that law. The power of amendment cannot possibly embrace the power to
enlarge that very power of amendment, or to abrogate the limitations, inherent or implied, in the terms on which the power was conferred. The
contrary view would reduce the whole principle of inherent and implied limitations to an absurdity.
422. It is contended on behalf of the respondents that the 24th Amendment does enlarge the power of Parliament to amend the Constitution, if
Golak Nath''s case limited it, and as Article 368 clearly contemplates amendment of Article 368 itself, Parliament can confer additional powers of
amendment on it.
423. Reliance was placed on Ryan''s [1935] IR 170 case and Moore''s [1935] A.C. 484 case. I have already dealt with these cases.
424. It seems to me that it is not legitimate to interpret Article 368 in this manner. Clause (e) of the proviso does not give any different power than
what is contained in the main article. The meaning of the expression ""Amendment of the Constitution"" does not change when one reads the proviso.
If the meaning is the same, Article 368 can only be amended so as not to change its identity completely. Parliament, for instance, could not make
the Constitution uncontrolled by changing the prescribed two third majority to simple majority. Similarly it cannot get rid of the true meaning of the
expression ""Amendment of the Constitution"" so as to derive power to abrogate fundamental rights.
425. If the words ""notwithstanding anything in the Constitution"" are designed to widen the meaning of the word ""Amendment of the Constitution"" it
would have to be held void as beyond the amending power. But I do not read these to mean this. They have effect to get rid of the argument that
Article 248 and Entry 97 List I contains the power of amendment. Similarly, the insertion of the words ""in exercise of its constituent power"" only
serves to exclude Article 248 and Entry 97 List I and emphasize that it is not ordinary legislative power that Parliament is exercising under Article
368 but legislative power of amending the Constitution.
426. It was said that if Parliament cannot increase its power of amendment Clause (d) of Section 3 of the 24th Amendment which makes Article
13 inapplicable to an amendment of the Constitution would be bad. I see no force in this contention. Article 13(2) as existing previous to the 24th
Amendment as interpreted by the majority in Golak Nath''s case prevented legislatures from taking away or abridging the rights conferred by
Article 13. In other words, any law which abridged a fundamental right even to a small extent was liable to be struck down under Article 368
Parliament can amend every article of the Constitution as long as the result is within the limits already laid down by me. The amendment of Article
13(2) does not go beyond the limits laid down because Parliament cannot even after the amendment abrogate or authorise abrogation or the taking
away of fundamental rights. After the amendment now a law which has the effect of merely abridging a right while remaining within the limits laid
down would not be liable to be struck down.
427. In the result, in my opinion, the 24th Amendment as interpreted by me is valid.
PART V.-Validity of Section 2 of the Constitution (Twenty-fifth Amendment) Act, 1971.
428. Section 2 of the Constitution (Twenty-fifth Amendment) Act, 1971 enacted as follows:
(a) for Clause (2), the following clause shall be substituted, namely:
(2) No property shall be compulsorily acquired or requisitioned save for a public purpose and save by authority of a law which provides for
acquisition or requisitioning of the property for an amount which may be fixed by such law or which may be determined in accordance with such
principles and given in such manner as may be specified in such law; and no such law shall be called in question in any court on the ground that the
amount so fixed or determined is not adequate or that the whole or any part of such amount is to be given otherwise than in cash:
Provided that in making any law providing for the compulsory acquisition of any property of an educational institution established and administered
by a minority, referred to in Clause (1) of Article 30, the State shall ensure that the amount fixed by or determined under such law for the
acquisition of such property is such as would not restrict or abrogate the right guaranteed under that clause.
(b) after Clause (2A), the following clause shall be inserted, namely:
(2B) Nothing in Sub-clause (f) of Clause (1) of Article 19 shall affect any such law as is referred to in Clause (2).
429. There cannot be any doubt that the object of the amendment is to modify the decision given by this Court in 282049 where it was held by ten
Judges that the Banking Companies (Acquisition and Transfer of Undertakings) Act violated the guarantee of compensation under Article 31(2) in
that it provided for giving certain amounts determined according to principles which were not relevant in the determination of compensation of the
undertaking of the named Banks and by the method prescribed the amounts so declared could not be regarded as compensation.
430. If we compare Article 31(2) as it stood before and after the 25th Amendment, the following changes seem to have been effected. Whereas
before the amendment, Article 31(2) required the law providing for acquisition to make provision for compensation by either fixing the amount of
compensation or specifying the principles on which and the manner in which the compensation should be determined after the amendment Article
31(2) requires such a law to provide for an ""amount"" which may be fixed by the law providing for acquisition or requisitioning or which may be
determined in accordance with such principles and given in such manner as may be specified in such law. In other words, for the idea that
compensation should be given, now the idea is that an ""amount"" should be given. This amount can be fixed directly by law or may be determined in
accordance with such principles as may be specified.
431. It is very difficult to comprehend the exact meaning which can be ascribed to the word ""amount"". In this context, it is true that it is being used
in lieu of compensation, but the word ""amount"" is not a legal concept as ""compensation"" is.
432. According to Shorter Oxford English Dictionary, Third Edn. p. 57, the word ""amount"" has the following meaning:
Amount (amount sb. 1710, (f. the vb.) 1). The sum total to which anything amounts up; spec. the sum of the principal and interest 1796. 2. fig. The
full value, effect, or significance 1732. 3. A quantity or sum viewed as a total 1833.
433. According to Webster''s Third New International Dictionary, p. 72, ""amount"" means:
amount 1a : the total number of quantity; AGGREGATE (the amount of the fine is doubled); SUM, NUMBER (add the same amount to each
column) (the amount of the policy is 10,000 dollars) b : the sum of individuals (the unique amount of worthless IOU''s collected during each day''s
business - R.L. Taylor) c : the quantity at hand or under consideration (only a small amount of trouble involved) (a surprising amount of patience) 2
: the whole or final effect, significance, or import (the amount of bis remarks is that we are hopelessly beaten) 3 : accounting : a principal sum and
the interest on it syn see SUM.
434. I have also seen the meaning of the word ""amount"" in the Oxford English Dictionary, Volume 1 p. 289, but it does not give me much guidance
as to the meaning to be put in Article 31(2), as amended. The figurative meaning, i.e., the full value, I cannot give because of the deliberate
omission of the word ""compensation"" and substitution of the word ""amount"" in lieu thereof.
435. Let us then see if the other part of the article throws any light on the word ""amount"". The article postulates that in some cases principles may
be laid down for determining the amount and these principles may lead to an adequate amount or an inadequate amount. So this show that the
word ""amount"" here means something to be given in lieu of the property to be acquired but this amount has to and can be worked out by laying
down certain principles. These principles must then have a reasonable relationship to the property which is sought to be acquired, if this is so, the
amount ultimately arrived at by applying the principles must have some reasonable relationship with the property to be acquired; otherwise the
principles of the Act could hardly be principles within the meaning of Article 31(2).
436. If this meaning is given to the word ""amount"" namely, that the amount given in cash or otherwise is of such a nature that it has been worked
out in accordance with the principles which have relationship to the property to be acquired, the question arises : what meaning is to be given, to
the expression ""the amount so fixed"". The amount has to be fixed by law but the amount so fixed by law must also be fixed in accordance with
some principles because it could not have been intended that if the amount is fixed by law, the legislature would fix the amount arbitrarily. It could
not, for example, fix the amount by a lottery.
437. Law is enacted by passing a bill which is introduced. The Constitution and legislative procedure contemplate that there would be discussion,
and in debate, the Government spokesman in the legislature would be able to justify the amount which has been fixed. Suppose an amendment is
moved to the amount fixed. How would the debate proceed ? Can the Minister say-""This amount is fixed as it is the government''s wish.
Obviously not. therefore, it follows that the amount, if fixed by the legislature, has also to be fixed according to some principles. These principles
cannot be different from the principles which the legislature would lay down.
438. In this connection it must be borne in mind that Article 31(2) is still a fundamental right. Then, what is the change that has been brought about
by the amendment ? It is no doubt that a change was intended, it seems to me that the change effected is that a person whose property is acquired
can no longer claim full compensation or just compensation but he can still claim that the law should lay down principles to determine the amount
which he is to get and these principles must have a rational relation to the property sought to be acquired. If the law were to lay down a principle
that the amount to be paid in lieu of a brick of gold acquired shall be the same as the market value of an ordinary brick or a brick of silver it could
not be held to be a principle at all. Similarly if it is demonstrated that the amount that has been fixed for the brick of gold is the current value of an
ordinary brick or a brick of silver the amount fixed would be illegal. If I were to interpret Article 31(2) as meaning that even an arbitrary or illusory
or a grossly low amount could be given which would shock not only the judicial conscience but the conscience of every reasonable human being, a
serious question would arise whether Parliament has not exceeded its amending power under Article 368 of the Constitution. The substance of the
fundamental right to property, under Article 31, consists of three things : one, the property shall be acquired by or under a valid law; secondly, it
shall be acquired only for a public purpose; and, thirdly, the person whose property has been acquired shall be given an amount in lieu thereof,
which, as I have already said, is not arbitrary, illusory or shocking to the judicial conscience or the conscience of mankind. I have already held that
Parliament has no power under Article 368 to abrogate the fundamental rights but can amend or regulate or adjust them in its exercise of amending
powers without destroying them. Applying this to the fundamental right of property, Parliament cannot empower legislatures to fix an arbitrary
amount or illusory amount or an amount that virtually amounts to confiscation, taking all the relevant circumstances of the acquisition into
consideration. Same considerations apply to the manner of payment. I cannot interpret this to mean that an arbitrary manner of payment is
contemplated. To give an extreme example, if an amount is determined or fixed at Rs. 10,000 a legislature cannot lay down that payment will be
made at the rate of Rs. 10 per year or Rs. 10 per month.
439. Reference may be made to two cases that show that if discretion is conferred it must be exercised reasonably.
440. In Roberts v. Hopwood [1925] A.C. 578 it was held that the discretion conferred upon the Council by Section 62 of the Metropolis
Management Act, 1855, must be exercised reasonably. The following observations of Lord Buckmaster are pertinent:
It appears to me, for the reasons I have given, that they cannot have brought into account the consideration which they say influenced them, and
that they did not base their decision upon the ground that the reward for work is the value of the work reasonably and even generously measured,
but that they took an arbitrary principle and fixed an arbitrary sum, which was not a real exercise of the discretion imposed upon them by the
statute.
441. I may also refer to Lord Wrenbury''s observation at p. 613:
I rest my opinion upon higher grounds. A person in whom is vested a discretion must exercise his discretion upon reasonable grounds. A discretion
does not empower a man to do what he likes merely because he is minded to do so - he must in the exercise of his discretion do not what he likes
but what he ought. In other words, he must, by use of his reason, ascertain and follow the course which reason directs. He must act reasonably.
442. In James Leslie Williams v. Haines Thomas [1911] A.C. 381 the facts are given in the headnote as follows:
Under Section 4 of the New South Wales Public Service Superannuation Act, 1903, the plaintiff was awarded by the Public Service Board a
gratuity of 23 � 10 $. 1 d. per mensem, calculated for each year of service from December 9, 1875, the date of his permanent employment,
upto December 23, 1895; and upon his claiming to have his service reckoned up to August 16, 1902, was awarded a further gratuity of one penny
in respect of each year subsequent to December 23, 1895, up to August 16, 1902, the date of the commencement of the public Service Act of
that year.
443. The Judicial Committee held the award to be illusory. The Judicial Committee observed:
...it seems to their Lordships to be quite plain that an illusory award such as this - an award intended to be unreal and unsubstantial - though made
under guise of exercising discretion, is at best a colourable performance, and tantamount to a refusal by the Board to exercise the discretion
entrusted to them by Parliament.
444. Although I am unable to appreciate the wisdom of inserting Clause (2B) in Article 31, the effect of which is to make Article 19(1)(f)
inapplicable, I cannot say that it is an unreasonable abridgement of rights under Article 19(1)(f). While passing a law fixing principles, the
legislatures are bound to provide a procedure for the determination of the amount, and if the procedure is arbitrary that provision may well be
struck down under Article 14.
445. In view of the interpretation which I have placed on the new Article 31(2), as amended, it cannot be said that Parliament has exceeded its
amending power under Article 368 in enacting the new Article 31(2).
446. For the reasons aforesaid I hold that Section 2 of the Constitution (Twenty-fifth Amendment) Act, 1971, as interpreted by me, valid.
447. Part VI-Validity of Section 3 of the Constitution (Twenty-Fifth Amendment) Act, 1971.
448. Section 3 of the twenty-fifth amendment, reads thus:
3. After Article 31B of the Constitution, the following article shall be inserted, namely:
31. C. Notwithstanding anything contained in Article 13, no law giving effect to the policy of the State towards securing the principles specified in
Clause (b) or Clause (c) of Article 39 shall be deemed to be void on the ground that it is inconsistent with, or takes away or abridges any of the
rights conferred by Article 14, Article 19 or Article 31; and no law containing a declaration that it is for giving effect to such policy shall be called in
question in any court on the ground that it does not give effect to such policy:
Provided that where such law is made by the legislature of a State, the provisions of this article shall not apply thereto unless such law, having been
reserved for the consideration of the President, has received his assent.
449. It will be noted that Article 31C opens with the expression ""notwithstanding anything contained in Article 13"". This however cannot mean that
not only fundamental rights like Article 19(1)(f) or Article 31 are excluded but all fundamental rights belonging to the minorities and religious groups
are also excluded. The article purports to save laws which a State may make towards securing the principles specified in Clauses (b) or (c) of
Article 39 from being challenged on the ground that it is inconsistent with, or takes away or abridges any of the rights conferred by Articles 14, 19
or 31. This is the only ground on which they cannot be challenged. It will be noticed that the article provides that if the law contains a declaration
that it is for giving effect to such policy, it shall not be called in question in any court on the ground that it does not give effect to such policy. In
other words, once a declaration is given, no court can question the law on the ground that it has nothing to do with giving effect to the policy;
whether it gives effect to some other policy is irrelevant. Further, a law may contain some provisions dealing with the principles specified in Clauses
(b) or (c) of Article 39 while other sections may have nothing to do with it, yet on the language it denies any court power or jurisdiction to go into
this question.
450. In the face of the declaration, this Court would be unable to test the validity of incidental provisions which do not constitute an essential and
integral part of the policy directed to give effect to Article 39(b) and Article 39(c).
451. In Akadasi Padhan v. State of Orissa [1963] Supp. 2 S.C.R. 691 Gajendragadkar, C.J., speaking for the Court, observed:
A law relating to"" a State monopoly cannot, in the context, include all the provisions contained in the said law whether they have direct relation
with the creation of the monopoly or not. In our opinion, the said expression should be construed to mean the law relating to the monopoly in its
absolutely essential features. If a law is passed creating a State monopoly, the Court should enquire what are the provisions of the said law which
are basically and essentially necessary for creating the State monopoly. It is only those essential and basic provisions which are protected by the
latter part of Article 19(6). If there are other provisions made by the Act which are subsidiary, incidental or helpful to the operation of the
monopoly, they do not fall under the said part and their validity must be judged under the first part of Article 19(6).
452. These observations were quoted with approval by Shah, J., speaking on behalf of a larger Bench in 282049 . After quoting the observations,
Shah, J., observed:
This was reiterated in 283024 . 280546 and 282910
453. While dealing with the validity of the Bombay Prohibition Act (XXV of 1949), this Court in 281984 struck down two provisions on the
ground that they conflicted with the fundamental rights of freedom of speech and expression guaranteed by Article 19(1)(a) of the Constitution.
These provisions were Sections 23(a) and 24(1)(a), which read:
23. No person shall-
(a) commend, solicit the use of, offer any intoxicant or hemp, or....
24(1). No person shall print or publish in any newspaper news-sheet, book, leaflet, booklet or any other single or periodical publication or
otherwise display or distribute any advertisement or other matter-
(a) which commends, solicits the use of, or offers any intoxicant or hemp....
454. Section 23(b) was also held to be void. It was held that ""the words ""incite"" and ""encourage"" are wide enough to include incitement and
encouragement by words and speeches and also by acts and the words used in the section are so wide and vague that the clause must be held to
be void in its entirety.
455. Section 23(b) reads as follows:
23. No person shall-
(a) ...
(b) incite or encourage any member of the public or any class of individuals of the public generally to commit any act, which frustrates or defeats
the provisions of this Act, or any rule, regulation or order made thereunder, or....
456. Mr. Palkhivala contends, and I think rightly, that this Court would not be able to strike these provisions down if a similar declaration were
inserted now in the Bombay Prohibition Act that this law is for giving-effect to Article 47, which prescribes the duty of the State to bring about
prohibition of the consumption of intoxicating drinks. If a similar provision were inserted in the impugned Kerala Acts making it a criminal offence
to criticise, frustrate or defeat the policy of the Acts, the provisions would be protected under Article 31(C).
457. The only so-called protection which is given is that if the legislature of a State passes such a law it must receive the President''s assent. It is
urged before us that it is no protection at all because the President would give his assent on the advice of the Union Cabinet.
458. Article 31C in its nature differs from Article 31A, which was inserted by the Fourth Amendment.
31A. (1) Notwithstanding anything contained in Article 13, no law providing for-
(a) the acquisition by the State of any estate or of any rights therein or the extinguishment or modification of any such rights, or
(b) the taking over of the management of any property by the State for a limited period either in the public interest or in order to secure the proper
management of the property, or
(c) the amalgamation of two or more corporations either in the public interest or in order to secure the proper management of any of the
corporations, or
(d) the extinguishment or modification of any rights of managing agents, secretaries and treasurers, managing directors, directors or managers of
corporations, or of any voting rights of shareholders thereof, or
(e) the extinguishment or modification of any rights accruing by virtue of any agreement, lease or licence for the purpose of searching for, or
winning, any mineral or mineral oil, or the premature termination or cancellation of any such agreement, lease or license,
shall be deemed to be void on the ground that it is inconsistent with, or takes away or abridges any of the rights conferred by Article 14, Article 19
or Article 31 : Provided that....
459. In Article 31A the subject-matter of the legislation is clearly provided, namely, the acquisition by the State of any estate or any rights therein,
(Article 31A(a)). Similarly, the subject-matter of legislation is specifically provided in Clauses (b), (c) and (d) of Article 31A. But in Article 31C
the sky is the limit because it leaves to each State to adopt measures towards securing the principles specified in Clauses (b) and (c) of Article 39.
The wording of Articles 39(b) and 39(c) is very wide. The expression ""economic system"" in Article 39(c) may well include professional and other
services. According to Encyclopedia Americana (1970 Ed. Vol. 9p. p. 600) ""economic systems are forms of social organization for producing
goods and services and determining how they will be distributed. It would be difficult to resist the contention of the State that each provision in the
law has been taken for the purpose of giving effect to the policy of the State.
460. It was suggested that if the latter part of Article 31C, dealing with declaration, is regarded as unConstitutional, the Court will be entitled to go
into the question whether there is any nexus between the impugned law and Article 39(b) and Article 39(c). I find it difficult to appreciate this
submission. There may be no statement of State policy in a law. Even if there is a statement of policy in the Preamble, it would not control the
substantive provisions, if unambiguous. But assuming that there is a clear statement it would be for the State legislature to decide whether a
provision would help to secure the objects.
461. The Courts will be unable to separate necessarily incidental provisions and merely incidental. Further, as I have pointed out above, this
question is not justiciable if the law contains a declaration that it is for giving effect to such a policy. According to Mr. Palkhivala, Article 31C has
four features of totalitarianism : (1) There is no equality. The ruling party could favour its own party members, (2) There need not be any freedom
of speech, (3) There need be no personal liberty which is covered by Article 19(1)(b), and (4) The property will be at the mercy of the State. In
other words, confiscation of property of an individual would be permissible.
462. It seems to me that in effect, Article 31C enables States to adopt any policy they like and abrogate Articles 14, 19 and 31 of the Constitution
at will. In other words, it enables the State to amend the Constitution. Article 14, for instance, would be limited by the State according to its policy
and not the policy of the amending body, i.e., the Parliament, and so would be Articles 19 and 31, while these fundamental rights remain in the
Constitution. It was urged that when an Act of Parliament or a State Legislature delegates a legislative power within permissible limits the delegated
legislation derives its authority from the Act of Parliament. It was suggested that similarly the State law would derive authority from Article 31C. It
is true that the State law would derive authority from Article 31C but the difference between delegated legislation and the State law made under
Article 31C is this : It is permissible, within limits, for a legislature to delegate its functions, and for the delegate to make law. Further the delegated
legislation would be liable to be challenged on the ground of violation of fundamental rights regardless of the validity of the State Act. But a State
legislature cannot be authorised to amend the Constitution and the State law deriving authority from Article 31C cannot be challenged on the
ground that it infringes Articles 14, 19 and 31.
463. It will be recalled that Article 19 deals not only With the right to property but it guarantees various rights : freedom of speech and expression;
right to assemble peaceably and without arms; right to form associations or unions; right to move freely throughout the territory of India; right to
practice any profession or to carry on any occupation, trade or business. I am unable to appreciate the reason for giving such powers to the State
legislature to abrogate the above freedoms. In effect, Parliament is enabling State legislatures to declare that ""a citizen shall not be free; he will have
no freedom of speech to criticise the policy of the State; he shall not assemble to protest against the policy; he shall be confined to a town or a
district and shall not move outside his State; a resident of another state shall not enter the State which is legislating; he shall not, if a lawyer, defend
people who have violated the law. It could indeed enable legislatures to apply one law to political opponents of the ruling party and leave members
of the party outside the purview of the law. In short, it enables a State Legislature to set up complete totalitarianism in the State. It seems that its
implications were not realised by Parliament though Mr. Palkhiwala submits that every implication was deliberately intended.
464. I have no doubt that the State legislatures and Parliament in its ordinary legislative capacity will not exercise this new power conferred on
them fully but I am concerned with the amplitude of the power conferred by Article 31C and not with what the legislatures may or may not do
under the powers so conferred.
465. I have already held that Parliament cannot under Article 368 abrogate fundamental rights. Parliament equally cannot enable the legislatures to
abrogate them. This provision thus enables legislatures to abrogate fundamental rights and therefore must be declared unConstitutional.
466. It has been urged before us that Section 3 of the 25th amendment Act is void as it in effect delegates the constituent amending power to State
legislatures. The question arises whether Article 368 enables Parliament to delegate its function of amending the Constitution to another body. It
seems to me clear that it does not. It would be noted that Article 368 of this Constitution itself provides that amendment may be initiated only by
the introduction of a bill for the purpose in either House of Parliament. In other words, Article 368 does not contemplate any other mode of
amendment by Parliament and it does not equally contemplate that Parliament could set up another body to amend the Constitution.
467. It is well-settled in India that Parliament cannot delegate its essential legislative functions.
See: (1) Per Mukherjea J. 281647
(2) 282329
(3) 280275
(4) 274622
(5) 276948
(6) Garewal v. State of Punjab 1959 Supp. (1) SCR 792.
468. It is also well-settled in countries, where the courts have taken a position different than in Indian courts, that a legislature cannot create
another legislative body. Reference may be made here to In re Initiative and Referendum Act (1919) A.C. 935 and Attorney-General of Nova
Scotia v. Attorney-General of Canada (1951) S.C.R. 31. I have discussed the latter case while dealing with the question of implied limitation.
Initiative and Referendum case is strongly relied on by Mr. Palkhivala to establish that an amending power cannot be delegated. In this case the
Judicial Committee of the Privy Council was concerned with the interpretation of Section 92, head 1 of the British North America Act, 1867,
which empowers a Provincial Legislature to amend the Constitution of the Province, ""excepting as regards the office of the Lieutenant-Governor"".
The Legislative Assembly of Manitoba enacted the Initiative and Referendum Act, which in effect would compel the Lieutenant Governor to submit
a proposed law to a body of voters totally distinct from the legislature of which he is the Constitutional head, and would render him powerless to
prevent it from becoming an actual law if approved by these voters.
469. The judgment of the Court of Appeal is reported in 27 Man. L.R. 1, which report is not available to me, but the summary of the reasons of
the learned Judges of the Court of Appeal are given at page 936 of (1919) A.C. as follows:
The British North America Act, 1867, declared that for each Province there should be a Legislature, in which Section 92 vested the power of law-
making; the legislature could not confer that power upon a body other than itself. The procedure proposed by the Act in question would not be an
Act of a Legislature within Section 92, would be wholly opposed to the spirit and principles of the Canadian Constitution, and would override the
Legislature thereby provided. Further, the power to amend the Constitution given by Section 92, head 1, expressly expected ""the office of the
Lieutenant-Governor"". Section 7 of the proposed Act, while preserving the power of veto and disallowance by the Governor-General provided for
by Sections 55 and 90 of the Act of 1867, dispensed with the assent of the Lieutenant-Governor provided for by Sections 56 and 90 of that Act;
even if Section 7 was not intended to dispense with that assent, Section 11 clearly did so. The proposed Act also violated the provisions of
Section 54 (in conjunction with Section 90) as to money bills.
470. Their Lordships of the Judicial Committee held at page 944:
Their Lordships are of opinion that the language of the Act cannot be construed otherwise than as intended seriously to affect the position of the
Lieutenant-Governor as an integral part of the Legislature, and to detract from rights which are important in the legal theory of that position. For if
the Act is valid it compels him to submit a proposed law to a body of voters totally distinct from the Legislature of which he is the Constitutional
head, and renders him powerless to prevent it from becoming an actual law if approved by a majority of these voters. It was argued that the words
already referred to, which appear in Section 7, preserve his powers of veto and disallowance. Their Lordships are unable to assent to this
contention. The only powers preserved are those which relate to Acts of the Legislative Assembly, as distinguished from Bills, and the powers of
veto and disallowance referred to can only be those of the Governor-General u/s 90 of the Act of 1867, and not the powers of the Lieutenant-
Governor, which are at an end when a Bill has become an Act. Section 11 of the Initiative and Referendum Act is not less difficult to reconcile with
the rights of the Lieutenant-Governor. It provides that when a proposal for repeal of some law has been approved by the majority of the electors
voting, that law is automatically to be deemed repealed at the end of thirty days after the clerk of the Executive Council shall have published in the
Manitoba Gazette a statement of the result of the vote. Thus the Lieutenant-Governor appears to be wholly excluded from the new legislative
authority.
471. I have set out this passage in extenso because this deals with one part of the reasoning given by the Court of Appeal. Regarding the Other
part i.e. whether the Legislature could confer that power on a body other than itself, the Judicial Committee observed at page 945:
Having said so much, their Lordships, following their usual practice of not deciding more than is strictly necessary, will not deal finally with another
difficulty which those who contend for the validity of this Act have to meet. But they think it right, as the point has been raised in the Court below,
to advert to it. Section 92 of the Act of 1867 entrusts the legislative power in a Province to its legislature, and to that Legislature only. No doubt a
body, with power of legislation on the subjects entrusted to it so ample as that enjoyed by a Provincial Legislature in Canada, could, while
preserving its own capacity intact, seek the assistance of subordinate agencies, as had been done when in Hodge v. The Queen 9 A.C. 117 the
Legislature of Ontario was held entitled to entrust to a Board of Commissioners authority to enact regulations relating to taverns; but it does not
follow that it can create and endow with its own capacity a new legislative power not created by the Act to which it owes its own existence. Their
Lordships do no more than draw attention to the gravity of the Constitutional questions which thus arise.
(Emphasis supplied)
472. It is interesting to note that this position was indicated by Sir A. Hobhouse, a member of the Judicial Committee, while Hodge v. The Queen
9 A.C. 117 was being argued. This appears from Lefroy on Canadian Federal System at p. 387:
Upon the argument before the Privy Council in Hodge v. The Queen, Mr. Horace Davey contended that under this sub-section, (Section 92(1) of
Canadian Constitution) provincial legislatures ""could do what Lord Selborne, no doubt correctly, said in The Queen v. Burah [1878] 3 A.C. 905
the Indian legislature could not do,-abdicate their whole legislative functions in favour of another body."" But, as Sir A. Hobhouse remarked, this
they cannot do. ""They remain invested with a responsibility. Everything is done by them, and such officers as they create and give discretion to.
473. The learned Attorney-General submitted that this case decided only that in the absence of clear and unmistakable language in Section 92,
head 1, the power which the Crown possesses through a person directly representing the Crown cannot be abrogated. It is true that this was the
actual decision but the subsequent observations, which I have set out above, clearly show that the Judicial Committee was prepared to imply
limitations as the Court of Appeal had done on the amending power conferred on the Provincial Legislature by Section 92, head 1.
474. The Attorney General said that the scope of this decision was referred to in Nadan v. The King (1926) A.C. 482 where at page 495
reference is made to this case in the following words:
In the case of In re Initiative and Referendum Act Lord Haldane, in declaring the judgment of the Board referred to ""the impropriety in the absence
of clear and unmistakable language of construing Section 92 as permitting the abrogation of any power which the Crown possesses through a
person directly representing it""; an observation which applies with equal force to Section 91 of the Act of 1867 and to the abrogation of a power
which remains vested in the Grown itself.
475. But this passage again dealt with the actual point decided and not the obiter dicta.
476. The first para of the head note in Nadan''s (1926) A.C. 482 case gives in brief the actual decision of the Privy Council as follows:
Section 1025 of the Criminal Code of Canada, if and so far as it is intended to prevent the King in Council from giving effective leave to appeal
against an order of a Canadian Court in a criminal case, is invalid. The legislative authority of the Parliament of Canada as to criminal law and
procedure, u/s 91 of the British North America Act, 1867, is confined to action to be taken in Canada. Further, an enactment annulling the royal
prerogative to grant special leave to appeal would be inconsistent with the Judicial Committee Acts 1833 and 1844, and therefore would be invalid
u/s 2 of the Colonial Laws Validity Act, 1865. The royal assent to the Criminal Code could not give validity to an enactment which was void by
imperial statute; exclusion of the prerogative could be accomplished only by an Imperial statute.
477. For the aforesaid reasons I am unable to agree with the Attorney General and I hold that the Initiative and Referendum Act case shows that
limitations can be implied in an amending power. Mr. Seervai seeks to distinguish this case on another ground. According to him, these
observations were obiter dicta, but even if they are treated as considered obiter dicta, they add nothing to the principles governing delegated
legislation, for this passage merely repeats what had been laid down as far back as 1878 in The Queen v. Burah 5 I.A. 178 : (1878) 3 A.C. 889,
where the Privy Council in a classical passage, observed:
But their Lordships are of opinion that the doctrine of the majority of the Court is erroneous, and that it rests upon a mistaken view of the powers
of the Indian Legislature, and indeed of the nature and principles of legislation. The Indian Legislature has powers expressly limited by the Act of
the Imperial Parliament which created it, and it can, of course, do nothing beyond the limits which circumscribe these powers. But when acting
within those limits, it is not in any sense an agent or delegate of the Imperial Parliament, but has, and was intended to have, plenary powers of
legislation, as large, and of the same nature, as those of Parliament itself. The established Courts of Justice, when a question arises whether the
prescribed limits have been exceeded must of necessity determine that question; and the only way in which they can properly do so, is by looking
to the terms of the instrument by which, affirmatively, the legislative powers were created, and by which, negatively, they are restricted. If what has
been done is legislation, within the general scope of the affirmative words which give the power, and if it violates no express condition or restriction
by which that power is limited (in which category would of course be included any Act of the Imperial Parliament at variance with it), it is not for
any Court of Justice to inquire further or to enlarge constructively those conditions and restrictions.
Mr. Seervai further says that having laid down the law as set out above, the Privy Council added:
Their Lordships agree that the Governor-General in Council could not, by any form of enactment; create in India, and arm with general legislative
authority, a new legislative power, not created or authorised by the Council''s Act.
478. We are unable to agree with him that the obiter dicta of the Judicial Committee deals with the same subject as Burah''s 5 I.A. 178 case.
Burah''s'' case was not concerned with the power to amend the Constitution but was concerned only with legislation enacted by the Indian
Legislature. This clearly appears from the passage just cited from Lefroy. The Governor-General in Council had no power to amend the
Government of India Act, under which it functioned.
479. Reference was also made to the observations of one of us in 276948 where I had observed as follows:
Apart from authority, in my view Parliament has full power to delegate legislative authority to subordinate bodies. This power flows, in my
judgment, from Article 246 of the Constitution. The word ""exclusive"" means exclusive of any other legislation and not exclusive of any subordinate
body. There is, however, one restriction in this respect and that is also contained in Article 246. Parliament must pass a law in respect of an item or
items of the relevant list. Negatively this means that Parliament cannot abdicate its functions.
480. Reference was also invited to another passage where I had observed:
The case of 1919 AC 935 provides an instance of abdication of functions by a legislature. No inference can be drawn from this case that
delegations of the type with which we are concerned amount to abdication of functions.
481. It is clear these observations are contrary to many decisions of this Court and, as I said, I made these observations apart from authority.
482. But neither this Court nor the Judicial Committee in Queen v. Burah 5 I.A. 178 : (1878) 3 A.C. 889 were concerned with an amending
power, and the importance of the obiter observations of the Privy Council lies in the fact that even in exercise of its amending power the legislature
could not ""create and endow with its own capacity a new legislative power not created by the Act to which it owes its own existence,"" and the fact
that in Canada the doctrine of limited delegated legislation does not prevail as it does in India.
483. It has been urged before us that in fact there has been no delegation of the amending powers to the State legislatures by Article 31C and what
has been done is that Article 31C lifts the ban imposed by Part III from certain laws. I am unable to appreciate this idea of the lifting of the ban.
Fundamental rights remain as part of the Constitution and on the face of them they guarantee to every citizen these fundamental rights. But as soon
as the State legislates under Article 31C and the law abrogates or takes away these Constitutional rights, these fundamental rights cease to have
any effect. The amendment is then made not by Parliament as the extent of the amendment is not known till the State legislates. It is when the State
legislates that the extent of the abrogation or abridgement of the fundamental rights becomes clear. To all intents and purposes it seems to me that it
is State legislation that effects an amendment of the Constitution. If it be assumed that Article 31C does not enable the States to amend the
Constitution then Article 31C would be ineffective because the law which in effect abridges or takes away the fundamental rights would have been
passed not in the form required by Article 368, i.e. by 2/3rd of the majority of Parliament but by another body which is not recognised in Article
368 and would be void on that ground.
484. The learned Solicitor General, relying on Mohamed Samsudeen Kariapper v. S.S. Wijesinha (1968) A.C. 717 urged that there can be
implied amendment of the Constitution and Article 31C may be read as an implied amendment of Article 368. What the Judicial Committee
decided in this case was that a bill having received a certificate in the hands of the Speaker that the number of votes cast in favour thereof in the
House of Representatives amounted to no lass than two-thirds of the whole number of Members of the House in effect amounted to a bill for the
amendment or repeal of any of the provisions of the order, and the words ""amendment or repeal"" included implied amendment.
485. Menzies, J., speaking for the Judicial Committee, observed:
Apart from the proviso to Sub-section (4) therefore the board has found no reason for not construing the words ""amend or repeal"" in the earlier
part of Section 29(4) as extending to amendment or repeal by inconsistent law.... A bill which, if it becomes an Act, does amend or repeal some
provision of the order is a bill ""for the amendment or repeal of a provision of the order.
Later, he observed:
The bill which became the Act was a bill for an amendment of Section 24 of the Constitution simply because its terms were inconsistent with that
section. It is the operation that the bill will have upon becoming law which gives it its Constitutional character, not any particular label which may be
given to it. A bill described as one for the amendment of the Constitution, which contained no operative provision to amend the Constitution would
not require the prescribed formalities to become a valid law whereas a bill which upon its passing into law would, if valid, alter the Constitution
would not be valid without compliance with those formalities.
486. We are not here concerned with the question which was raised before the Judicial Committee because no one has denied that Article 31C is
an amendment of the Constitution. The only question we are concerned with is whether Article 31C can be read to be an implied amendment of
Article 368, and if so read, is it valid, i.e., within the powers of Parliament to amend Article 368 itself.
487. It seems to me that Article 31C cannot be read to be an implied amendment of Article 368 because it opens with the words ""notwithstanding
anything contained in Article 13"" and Article 31C does not say that ""notwithstanding anything contained in Article 368."" What Article 31C does is
that it empowers legislatures, subject to the condition laid down in Article 31C itself, to take away or abridge rights conferred by Articles 14, 19
and 31. At any rate, if it is deemed to be an amendment of Article 368, it is beyond the powers conferred by Article 368 itself. Article 368 does
not enable Parliament to constitute another legislature to amend the Constitution, in its exercise of the power to amend Article 368 itself.
488. For the aforesaid reasons I hold that Section 3 of the Constitution (Twenty-fifth Amendment) Act 1971 is void as it delegates power to
legislatures to amend the Constitution.
PART-VII.-Twenty-Ninth Amendment
The Constitution (Twenty-Ninth Amendment) reads:
2. Amendment of Ninth Schedule
In the Ninth Schedule to the Constitution after entry 64 and before the Explanation, the following entries shall be inserted, namely:
65. The Kerala Land Reforms (Amendment) Act, 1969 (Kerala Act 35 of 1969).
66. The Kerala Land Reforms (Amendment) Act, 1971 (Kerala Act 25 of 1971).
489. The effect of the insertion of the two Kerala Acts in the Ninth Schedule is that the provisions of Article 31-B get attracted. Article 31-B
which was inserted by Section 5 of the Constitution (First Amendment) Act, 1951, reads:
Insertion of new Article 31B.
490. After Article 31A of the Constitution as inserted by Section 4, the following article shall be inserted, namaly:
31B. Validation of certain Acts and Regulations
Without prejudice to the generality of the provisions contained in Article 31A, none of the Acts and Regulations specified in the Ninth Schedule nor
any of the provisions thereof shall be deemed to be void, or ever to have become void, on the ground that such Act, Regulation or provision is
inconsistent with, or takes away or abridges any of the rights conferred by, any provisions of this Part, and notwithstanding any judgment, decree
or order of any court or tribunal to the contrary, each of the said Acts and Regulations shall, subject to the power of any competent Legislature to
repeal or amend it continue in force.
491. The First Amendment had also inserted Article 3-A and the ninth Schedule including 13 State enactments dealing with agrarian, reforms.
492. Before dealing with the points debated before us, it is necessary to mention that a new Article 31-A was substituted by the Constitution
(Fourth Amendment) Act, 1955, for the original article with retrospective effect. The new article contained original Article 31A(1) as Clause (a)
and added Clauses (b) to (e) and also changed the nature of the protective umbrella. The relevant part of Article 31A(1) as substituted has already
been set out.
493. Under Article 31-A as inserted by the First Amendment a law was protected even if it was inconsistent with or took away or abridged any
rights conferred by any provisions of Part III. Under the Fourth Amendment the protective umbrella extended to only Article 14, Article 19 or
Article 31. The Seventeenth Amendment further amended the definition of the word ""estate"" in Article 31A. It also added seven Acts to the Ninth
Schedule.
494. The argument of Mr. Palkhivala, on this part of the case, was two fold. First, he contended, that Article 31B, as originally inserted, had
intimate relations with agrarian reforms, because at that stage Article 31-A dealt only with agrarian reforms. The words ""without prejudice to the
generality of the provisions contained in Article 31A"", according to him, pointed to this connection. He, in effect, said that Article 31-B having this
original meaning did not change the meaning or its scope when a new Article 31-A containing Clauses (b) to (e) were included.
495. I am unable to accede to these contentions. The ambit of Article 31-B has been determined by this Court in three decisions. In 282187 ,
Patanjali Sastri, C.J., rejected the limited meaning suggested above by Somayya, and observed:
There is nothing in Article 31-B to indicate that the specific mention of certain statutes was only intended to illustrate the application of the general
words of Article 31-A. The opening words of Article 31-B are only intended to make clear that Article 31-A should not be restricted in its
application by reason of anything contained in Article 31-B and are in no way calculated to restrict the application of the latter article or of the
enactments referred to therein to acquisition of ""estates.
496. He held that the decision in Sibnath Banerji''s (1945) F.C.R. 195 case afforded no useful analogy.
497. In 281455 . Mahajan, J., repelled the argument in these words:
In my opinion the observations in Sibnath Banerji''s case far from supporting the contention raised negatives it. Article 31-B specifically validates
certain acts mentioned in the Schedule despite the provisions of Article 31-A and is not illustrative of Article 31-A. but stands independent of it.
498. In 275279 , to which decision I was a party, Subha Rao, C.J., observed that ""Article 31-B is not governed by Article 31-A and that Article
31-B is a Constitutional device to place the specified statutes beyond any attack on the ground that they infringe Part III of the Constitution.
499. I may mention that the validity of the device was not questioned before the Court then.
500. But even though I do not accept the contention that Article 31-B can be limited by what is contained in Article 31-A, the question arises
whether the Twenty-Ninth Amendment is valid.
501. I have held that Article 368 does not enable Parliament to abrogate or take away fundamental rights. If this is so, it does not enable
Parliament to do this by any means, including the device of Article 31-B and the Ninth Schedule. This device of Article 31-B and the Ninth
Schedule is bad insofar as it protects statutes even if they take away fundamental rights. therefore, it is necessary to declare that the Twenty-Ninth
Amendment is ineffective to protect the impugned Acts if they take away fundamental rights.
502. In this connection I may deal with the argument that the device of Article 31B and the Ninth Schedule has uptill now been upheld by this
Court and it is now too late to impeach it. But the point now raised before us has never been raised and debated before. As Lord Atkin observed
in Proprietary Articles Trade Association v. Attorney-General for Canada (1931) A.C. 310.
Their Lordships entertain no doubt that time alone will not validate an Act which when challenged is found to be ultra vires; nor will a history of a
gradual series of advances till this boundary is finally crossed avail to protect the ultimate encroachment.
503. If any further authority is needed, I may refer to Attorney-General for Australia v. The Queen and the Boilermakers'' Society of Australia
(1957) A.C. 288. The Judicial Committee, while considering the question whether certain sections of the Conciliation and Arbitration Act, 1904
1952 were ultra vires inasmuch as the Commonwealth Court of Conciliation and Arbitration had been invested with the executive powers
alongwith the judicial powers, referred to the point why for a quarter of century no litigant had attacked the validity of this obviously illegitimate
union, and observed:
Whatever the reason may be, just as there was a patent invalidity in the original Act which for a number of years went unchallenged, so far a
greater number of years an invalidity which to their Lordships as to the majority of the High Court has been convincingly demonstrated, has been
disregarded. Such clear conviction must find expression in the appropriate judgment.
504. We had decided not to deal with the merits of individual cases and accordingly Counsel had not addressed any arguments on the impugned
Acts passed by the Kerala State Legislature. It would be for the Constitution Bench to decide whether the impugned Acts take away fundamental
rights. If they do, they will have to be struck down. If they only abridge fundamental rights, it would be for the Constitution Bench to determine
whether they are reasonable abridgements essential in the public interest.
505. Broadly speaking, Constitutional amendments hitherto made in, Article 19 and Article 15 and, the agrarian laws enacted by various States
furnish illustrations of reasonable abridgement of fundamental rights in the public interest.
506. It was said during the arguments that one object of Article 31-B was to prevent time-consuming litigation, which held up implementation of
urgent reforms. If a petition is filed in the High Court or a suit is filed in a subordinate court or a point raised before a magistrate, challenging the
validity of an enactment it takes years before the validity of an enactment is finally determined. Surely, this is not a good reason to deprive persons
of their fundamental rights. There are other ways available to the Government to expedite the decision. It may for example propose ordinary
legislation to enable parties to approach the Supreme Court for transfer of such cases to the Supreme Court for determination of substantial
questions of interpretation of the Constitution.
PART VIII : Conclusions
To summarise, I hold that:
(a) 282401 case declared that a Constitutional amendment would be bad if it infringed Article 13(2), as this applied not only to ordinary legislation
but also to an amendment of the Constitution.
(b) 282401 case did not decide whether Article 13(2) can be amended under Article 368 or determine the exact meaning of the expression
amendment of this Constitution"" in Article 368.
(c) The expression ""amendment of this Constitution"" does not enable Parliament to abrogate or take away, fundamental rights or to completely
change the fundamental features of the Constitution so as to destroy its identity. Within these limits Parliament can amend every article.
(d) The Constitution (Twenty-fourth Amendment) Act, 1971, as interpreted by me, has been validly enacted.
(e) Article 368 does not enable Parliament in its constituent capacity to delegate its function of amending the Constitution to another legislature or
to itself in its ordinary legislative capacity.
(f) Section 2 of the Constitution (Twenty-fifth Amendment) Act, 1971, as interpreted by me, is valid.
(g) Section 3 of the Constitution (Twenty-fifth Amendment) Act, 1971 is void as it delegates power to legislatures to amend the Constitution.
(h) The Constitution (Twenty-Ninth Amendment) Act, 1971 is ineffective to protect the impugned Acts if they abrogate or take away fundamental
rights. The Constitution Bench will decide whether the impugned Acts take away fundamental rights or only abridge them, and in the latter case
whether they effect reasonable abridgements in the public interest.
507. The Constitution Bench will determine the validity of the Constitution (Twenty-sixth Amendment) Act, 1971 in accordance with this
judgment, and the law.
508. The cases are remitted to the Constitution Bench to be decided in accordance with this judgment, and the law. The parties will bear their own
costs.
J.M. Shelat and A.N. Grover, JJ.
509. All the six writ petitions involve common questions as to the validity of the 24th, 25th and 29th amendments to the Constitution. It is not
necessary to set out the facts which have already been succinctly stated in the judgment of the learned Chief Justice.
510. It was considered, when the larger bench was constituted, that the decision of the questions before us would hinge largely on the correctness
or otherwise of the decision of this court in 282401 , according to which it was held, by majority, that Article 13(2) of the Constitution was
applicable to Constitutional amendments made under Article 368 and that for that reason the fundamental rights in Part III could not be abridged in
any manner or taken away. The decision in Golak Nath has become academic, for even on the assumption that the majority decision in that case
was not correct, the result on the questions now raised before us, in our opinion, would just be the same. The issues that have been raised travel
far beyond that decision and the main question to be determined now is the scope, ambit and extent of the amending power conferred by Article
368. On that will depend largely the decision of the other matters arising out of the 25th and the 29th amendments.
511. The respective positions adopted by learned Counsel for the parties diverge widely and are irreconcilable. On the side of the petitioners, it is
maintained inter alia that the power of the amending body (Parliament) under Article 368 is of a limited nature. The Constitution gave the Indian
citizens the basic freedoms and a polity or a form of government which were meant to be lasting and permanent. therefore, the amending power
does not extend to alteration or destruction of all or any of the essential features, basic elements and fundamental principles of the Constitution
which power, it is said, vests in the Indian people alone who gave the Constitution to themselves, as is stated in its Preamble.
512. The respondents, on the other hand, claim an unlimited power for the amending body. It is claimed that it has the full constituent power which
a legal sovereign can exercise provided the conditions laid down in Article 368 are satisfied. The content and amplitude of the power is so wide
that, if it is so desired, all rights contained in Part III (Fundamental Rights) such as freedom of speech and expression; the freedom to form
associations or unions and the various other freedoms guaranteed by Article 19(1) as also the right to freedom of religion as contained in Articles
25 to 28 together with the protection of interests of minorities (to mention the most prominent ones) can be abrogated and taken away. Similarly,
Article 32 which confers the right to move this Court, if any fundamental right is breached, can be repealed or abrogated. The directive principles
in Part IV can be altered drastically or even abrogated. It is claimed that democracy can be replaced by any other form of government which may
be wholly undemocratic, the federal structure can be replaced by a unitary system by abolishing all the States and the right of judicial review can be
completely taken away. Even the Preamble which declares that the People of India gave to themselves the Constitution, to constitute India into a
Sovereign Democratic Republic for securing the great objectives mentioned therein can be amended; indeed it can be completely repealed. Thus,
according to the respondents, short of total abrogation or repeal of the Constitution, the amending body is omnipotent under Article 368 and the
Constitution can, at any point of time, be amended by way of variation, addition or repeal so long as no vacuum is left in the governance of the
country.
513. These petitions which have been argued for a very long time raise momentus issues of great Constitutional importance. Our Constitution is
unique, apart from being the longest in the world. It is meant for the second largest population with diverse people speaking different languages and
professing varying religions. It was chiselled and shaped by great political leaders and legal luminaries, most of whom, had taken an active part in
the struggle for freedom from the British yoke and who knew what domination of a foreign rule meant in the way of deprivation of basic freedoms
and from the point of view of exploitation of the millions of Indians. The Constitution is an organic document which must grow and it must take
stock of the vast socioeconomic problems, particularly, of improving the lot of the common man consistent with his dignity and the unity of the
nation.
514. We may observe at the threshold that we do not propose to examine the matters raised before us on the assumption that Parliament will
exercise the power in the way claimed on behalf of the respondents nor did the latter contend that it will be so done. But while interpreting
Constitutional provisions it is necessary to determine their width or reach in fact the area of operation of the power, its minimum and maximum
dimensions cannot be demarcated or determined without fully examining the rival claims. Unless that is done, the ambit, content, scope and extent
of the amending power cannot be properly and correctly decided.
515. For our purposes it is not necessary to go prior to the year 1934. It was in that year that the Indian National Congress made the demand for
a Constituent Assembly as part of its policy. This demand was repeated in the Central Legislative Assembly in 1937 by the representatives of the
Congress. By what is known as the Simla Conference 1945 the Congress repeated its stand that India could only accept the Constitution drawn
by the people. After the end of World War II the demand was put forward very strongly by the Indian leaders including Mahatma Gandhi. Sir
Stratford Cripps representing Britain had also accepted the idea that an elected body of Indians should frame the Indian Constitution.(The facts
have been taken mainly from the Indian Constitution, Cornerstone of a Nation, by Granville Austin). In September 1945 the newly elected British
Labour Government announced that it favoured the creation of a constituent body in India. Elections were to be held so that the newly elected
provincial legislatures could act as electoral bodies for the Constituent Assembly. A parliamentary delegation was sent to India in January 1946
and this was followed by what is known as the Cabinet Mission. There were a great deal of difficulties owing to the differences between the
approach of the Indian National Congress and the Muslim League led by Mr. M.A. Jinnah. The Cabinet Mission devised a plan which was
announced on May 16, 1946. By the end of June, both the Muslim League and the Congress had accepted it with reservations. The Constituent
Assembly was elected between July-August 1946 as a result of the suggestion contained in the statement of the Cabinet Mission. The Atlee
Government''s efforts to effect an agreement between the Congress and the Muslim League having failed, the partition of the country came as a
consequence of the declaration of the British Government on June 3, 1947. As a result of that declaration certain changes took place in the
Constituent Assembly. There was also readjustment of representation of Indian States from time to time between December 1946 and November
1949. Many Smaller States merged into the provinces, many united to from union of States and some came to be administered as commissioner''s
provinces. There was thus a gradual process by which the Constituent Assembly became fully representative of the various communities and
interests, political, intellectual, social and cultural. It was by virtue of Section 8 of the Indian Independence Act 1947 that the Constituent Assembly
was vested with the legal authority to frame a Constitution for India.
516. The first meeting of the Constituent Assembly took place on December 9, 1946 when the swearing in of members and election of a
temporary president to conduct the business until the installation of a permanent head, took place. On December 13, 1946 Pandit Jawahar Lal
Nehru moved the famous ""Objectives Resolution"" giving an outline, aims and objects of the Constitution. This resolution was actually passed on
January 22, 1947 by all members of the Constituent Assembly (standing) and it declared among other matters that all power and authority of the
sovereign Independent India, its constituent parts and organs of Government are derived from the people. By November 26, 1949 the
deliberations of the Constituent Assembly had concluded and the Constitution had been framed. As recited in the Preamble it was on that date that
the people of India in the Constituent Assembly adopted, enacted and gave to themselves ""this Constitution"" which according to Article 393 was to
be called ""The Constitution of India"". In accordance with Article 394 that Article and the other Articles mentioned therein were to come into force
at once but the remaining provisions of the Constitution were to come into force on the 26th day of January 1950.
517. Before the scheme of the Constitution is examined in some detail it is necessary to give the pattern which was followed in framing it. The
Constituent Assembly was unfettered by any previous commitment in evolving a Constitutional pattern ""suitable to the genius and requirements of
the Indian people as a whole"". The Assembly had before it the experience of the working of the Government of India Act 1935, several features of
which could be accepted for the new Constitution. Our Constitution borrowed a great deal from the Constitutions of other countries, e.g. United
Kingdom, Canada, Australia, Ireland, United States of America and Switzerland. The Constitution being supreme all the organs and bodies owe
their existence to it. None can claim superiority over the other and each of them has to function within the four-corners of the Constitutional
provisions. The Preamble embodies the great purposes, objectives and the policy underlying its provisions apart from the basic character of the
State which was to come into existence i.e. a Sovereign Democratic Republic. Parts III and IV which embody the fundamental rights and directive
principles of state policy have been described as the conscience of the Constitution(The Indian Constitution by Granville Austin p. 50) The
legislative power distributed between the Union Parliament and the State Legislatures cannot be so exercised as take away or abridge the
fundamental rights contained in Part III. Powers of the Union and the States are further curtailed by conferring the right to enforce fundamental
rights contained in Part III by moving the Supreme Court for a suitable relief See generally, Kania C.J. in 282068 , Article 32 itself has been
constituted a fundamental right. Part IV containing the directive principles of State policy was inspired largely by similar provisions in the
Constitution of the Eire Republic (1937). This Part, according to B.N. Rao; is like an Instrument of Instructions from the ultimate sovereign,
namely, the people of India (B.N. Rao, India''s Constitution in the Making p. 393). The Constitution has all the essential elements of a federal
structure as was the case in the Government of India Act 1935, the essence of federalism being the distribution of powers between the federation
or the Union and the States or, the provinces. All the legislatures have plenary powers but these are controlled by the basic concepts of the
Constitution itself and they function within the limits laid down in it Per Gajendragadkar C.J. in Special Reference No. 1 of 1964, [1965] 1 S.C.R.
413. All the functionaries, be they legislators, members of the executive or the judiciary take oath of allegiance to the Constitution and derive their
authority and jurisdiction from its provisions. The Constitution has entrusted to the judicature in this country the task of construing the provisions of
the Constitution and of safeguarding the fundamental rights Ibid p. 446. It is a written and controlled Constitution. It can be amended only to the
extent of and in accordance with the provisions contained therein, the principal provision being Article 368. Although our Constitution is federal in
its structure it provides a system modelled on the British parliamentary system. It its the executive that has the main responsibility for formulating the
governmental policy by ""transmitting it into law"" whenever necessary. ''The executive function comprises both the determination of the policy as
well as carrying it into execution. This evidently includes the initiation of legislation, the maintenance of order, the promotion of social and economic
welfare, the direction of foreign policy, in fact the carrying on or supervision of the general administration of the State."" 282042 . With regard to the
civil services and the position of the judiciary the British model has been adopted inasmuch as the appointment of judges both of the Supreme
Court of India and of the High Courts of the States is kept free from political controversies. Their independence has been assured. But the doctrine
of parliamentary sovereignty as it obtains in England does not prevail here except to the extent provided by the Constitution. The entire scheme of
the Constitution is such that it ensures the sovereignty and integrity of the country as a Republic and the democratic way of life by parliamentary
institutions based on free and fair elections.
518. India is a secular State in which there is no State religion. Special provisions have been made in the Constitution guaranteeing the freedom of
conscience and free profession, practice and propagation of religion and the freedom to manage religious affairs as also the protection of interests
of minorities. The interests of scheduled castes and the scheduled tribes have received special treatment. The Rule of Law has been ensured by
providing for judicial review. Adult suffrage, the ""acceptance of the fullest implications of democracy"" is one of the most striking features of the
Constitution. According to K.M. Pannikar, ""it may well be claimed that the Constitution is a solemn promise to the people of India that the
legislature will do everything possible to renovate and reconstitute the society on new principles (Hindu Society at crossroads (By K.M. Pannikar)
at pages 63-64).
519. We may now look at the Preamble.
520. It reads:
We, THE PEOPLE OF INDIA, having solemnly resolved to constitute India into a SOVEREIGN DEMOCRATIC REPUBLIC and to secure to
all its citizens:
JUSTICE, social, economic and political;
LIBERTY of thought, expression, belief, faith and worship;
EQUALITY of status and of opportunity; and to promote among them all;
FRATERNITY assuring the dignity of the individual and the unity of the Nation;
IN OUR CONSTITUENT ASSEBMLY this twenty-sixth day of November 1949, do HEREBY ADOPT, ENACT AND GIVE TO
OURSELVES THIS CONSTITUTION.
It may be mentioned that this Preamble and indeed the whole Constitution was drafted in the light of and directions contained in the
OBJECTIVES RESOLUTION"" adopted on January 22, 1947.
521. According to Granville Austin (Cornerstone of a nation (Indian Constitution) by Granville Austin, p. 75), directive principles of State policy
set forth the humanitarian socialist precepts that were the aims of the Indian social revolution. Granville Austin, while summing up the
interrelationship of fundamental rights and directive principles, says that it is quite evident that the fundamental rights and the directive principles
were designed by the members of the Assembly to be the chief instruments in bringing about the great reforms of the social revolution. He gives the
answer to the question whether they have helped to bring the Indian society closer to the Constitution''s goal of social, economic and political
justice for all in the affirmative (Indian Constitution (Cornerstone of a nation) by Granville Austin p. 113). Das C.J. 281270 made the following
observations with regard to Parts III and IV:
While our Fundamental Rights are guaranteed by Part III of the Constitution, Part IV of it on the other hand, lays down certain directive principles
of State policy. The provisions contained in that Part are not enforceable by any court but the principles therein laid down are, nevertheless,
fundamental in the governance of the country and it shall be the duty of the State to apply these principles in making laws. Article 39 enjoins the
State to direct its policy towards securing, amongst other things, that the citizens, men and women, equally, have the right to an adequate means of
livelihood.
Although in the previous decisions of this Court in 281733 and 281327 it had been held that the directive principles of State policy had to conform
to and run subsidiary to the Chapter of Fundamental Rights, the learned Chief Justice was of the view which may be stated in his own words:
Nevertheless in determining the scope and ambit of the fundamental rights relied on by or on behalf of any person or body the court may not
entirely ignore these directive principles of State policy laid down in Part IV of the Constitution but should adopt the principle of harmonious
construction and should attempt to give effect to both as much as possible.
522. The first question of prime importance involves the validity of the Constitution Amendment Act 1971 (hereinafter called the 24th
Amendment). It amended Article 368 of the Constitution for the first time. According to the Statement of Objects and Reasons in the Bill relating
to the 24th amendment, the result of the judgment of this Court in 282401 case has been that Parliament is considered to have no power to take
away or curtail any of the fundamental rights guaranteed by Part III of the Constitution even if it becomes necessary to do so for giving effect tot
the Directive Principles of State Policy and for attainment of the Objectives set out in the Preamble to the Constitution. It became, therefore,
necessary to provide expressly that Parliament has the power to amend any provision of the Constitution including the provisions contained in Part
III.
523. Article 368 is in a separate Part i.e. Part XX. Its marginal note before the 24th Amendment was ""Procedure for amendment of the
Constitution"". It provided in the substantive portion of the Article how the Constitution ""shall stand amended"" when ""An Amendment of this
Constitution"" was initiated by the introduction of a Bill in either House of Parliament. The following conditions had to be satisfied:
(i) The Bill had to be passed in each House by a majority of the total membership of that House and by a majority of not less than two-thirds of the
members of that House present and voting.
(ii) The Bill had to be presented for the assent of the President and his assent had to be obtained.
Under the proviso, it was necessary to obtain ratification of legislatures of not less than one half of the States by Resolutions before presenting the
Bill to the President for assent if the amendment sought to make any change in the Articles, Chapters etc. mentioned in Clauses (a) to (e) Clause
(e) was ""the provisions of this Article"".
524. The 24th Amendment made the following changes:
(i) The marginal heading has been substituted by ""Power of Parliament to amend the Constitution and procedure there-for"".
(ii) Article 368 has been re-numbered as Clause (2).
(iii) Before Clause (2), the following clause has been inserted:
Notwithstanding anything in this Constitution, Parliament may in exercise of the Constituent power amend by way of addition, variation or repeal
any provision of this Constitution in accordance with the procedure laid down in this article.
(iv) In Clause (2) as renumbered, for the words ""it shall be presented to President for his assent and upon such assent being given to the Bill"" the
words ""it shall be presented to the President who shall give his assent to the Bill and thereupon"" have been substituted.
(v) A new Clause (3) has been inserted, namely:
(3) Nothing in Article 13 shall apply to any amendment made under this article.
It may be mentioned that by the 24th amendment Clause (4) has been inserted in Article 13 itself. It is:
(4) Nothing in this Article shall apply to any amendment of this Constitution made under Article 368.
525. On behalf of the petitioners, Mr. Palkhivala stated that he need not for the purposes of this case dispute the 24th Amendment in so far as it
leads to the following results:
(i) The insertion of the express provision in Article 368 that the source of the amending power is the Article itself.
(ii) The President is bound to give assent to any Bill duly passed under that Article.
The following three results have, however, been the subject of great deal of argument:
(i) The substitution of the words in Article 368 ""amend by way of addition, variation or repeal..."" in place of the concept ''amendment''.
(ii) Making it explicit in the said Article that when Parliament makes a Constitutional amendment under the Article it acts ""in exercise of its
constituent power"".
(iii) The express provision in Article 13 and 368 that the bar in the former Article against abridging or taking away any of the fundamental rights
should not apply to an amendment made under the latter Article.
In the judgment of Chief Justice Subba Rao with whom four learned judges agreed in GolaK Nath''s case the source of the amending power was
held to reside in Article 248 read with entry 97 of List I to the Seventh Schedule. Whether that view is sustainable or not need not be considered
here now owing to the concession made by Mr. Palkhivala that by amendment of Article 368 such a power could be validly located in that Article
even if it be assumed that it did not originally reside there. The real attack, therefore, is directed against the validity of the 24th Amendment in so far
as the three results mentioned above are concerned. It has been maintained that if the effect of those results is that the Parliament has clothed itself
with legal sovereignty which the People of India alone possess, by taking the full constituent power, and if the Parliament can in exercise of that
power alter or destroy all or any of the ''essential features'' of the Constitution, the 24th Amendment will be void. The fundamental rights embodied
in Part III are a part of the ''essential features'' and if their essence or core can be damaged or taken away, the 24th amendment will be void and
illegal.
526. The position taken up on behalf of the respondents is that so far as Article 368 is concerned, the 24th Amendment has merely clarified the
doubts cast in the majority judgment in Golak Nath. That Article, as it originally stood, contained the constituent power by virtue of which all or
any of the provisions of the Constitution including the Preamble could be added to, varied or repealed. In other words, the power of amendment
was unlimited and unfettered and was not circumscribed by any such limitations as have been suggested on behalf of the petitioners. therefore, the
crux of the matter is the determination of the true ambit, scope and width of the amending provisions contained in Article 368 before the changes
and alterations made in it by the 24th Amendment. If the Article conferred the power of the amplitude now covered by the 24th Amendment
nothing new has been done and the amendment cannot be challenged. If, however, the original power though having the constituent quality was a
limited one, it could not be increased. In other words the amending body cannot enlarge its own powers.
527. What then is the meaning of the word ""amendment"" as used in Article 368 of the Constitution. On behalf of the respondents it has been
maintained that ""amendment"" of this Constitution"" can have only one meaning. No question, can arise of resorting to other aids in the matter of
interpretation or construction of the expression ""amendment."" On the other hand, the argument of Mr. Palkhivala revolves on the expression
amendment"" which can have more than one meaning and for that reason it is essential to discover its true import as well as ambit by looking at and
taking into consideration other permissible aids of construction. No efforts have been spared on both sides to give us all the meanings of the words
amendment"" and ""amend"" from the various dictionaries as also authoritative books and opinions of authors and writers.
528. It is more proper, however, to look for the true ''meaning'' of the word ""amendment"" in the Constitution itself rather than in the dictionaries.
Let us first analyse the scheme of Article 368 itself as it stood before the 24th Amendment.
(i) The expression ""amendment of the Constitution"" is not defined or explained in any manner although in other Parts of the Constitution the word
amend"" as will be noticed later has been expanded by use of the expression ""amend by way of addition, variation or repeal.
(ii) The power in respect of amendment has not been conferred in express terms. It can be spelt out only by necessary implication.
(iii) The proviso uses the words ""if such amendment seeks to make any change in"". It does not use the words ""change of"" or ""change"" simpliciter.
(iv) The provisions of the Constitution mentioned in the proviso do not show that the basic structure of the Constitution can be changed if the
procedure laid down therein is followed. For instance, Clause (a) in the proviso refers to Articles 54 and 55 which relate to the election of the
President. It is noteworthy that Article 52 which provides that there shall be a President of India and Article 53 which vests the power of the Union
in the President and provides how it shall be exercised are not included in Clause (a). It is incomprehensible that the Constitution makers intended
that although the ratification of the legislatures of the requisite number of States should be obtained if any changes were to be made in Articles 54
and 55 but that no such ratification was necessary if the office of the President was to be abolished and the executive power of the Union was to
be exercised by some other person or authority.
(v) Another Article which is mentioned in Clause (a) is Article 73 which deals with the extent of the executive power of the Union. So far as the
Vice-President is concerned there is no mention of the relevant Articles relating to him. In other words the States have been given no voice in the
question whether the office of the Vice-President shall be continued or abolished or what the method of his election would be.
(vi) The next Article mentioned in Clause (a) is 162 which deals with the extent of the executive power of the States. The Articles relating to the
appointment and conditions of service of a Governor, Constitution and functions of his council of ministers as also the conduct of business are not
mentioned in Clause (a) or any other part of the proviso.
(vii) Along with Articles 54, 55, 73 and 162. Article 241 is mentioned in Clause (a) of the proviso. This Article dealt originally only with the High
Courts for States in Part C of the First Schedule.
(viii) Chapter IV of Part V of the Constitution deals with the Union Judiciary and Chapter V of Part VI with the High Courts in the States.
Although these have been included in Clause (b) of the proviso it is surprising that Chapter VI of Part VI which relates to Subordinate Judiciary is
not mentioned at all, which is the immediate concern of the States.
(ix) Chapter I of Part XI which deals with legislative relations between the Union and the States is included in Clause (b) of the proviso but
Chapter II of that Part which deals with Administrative Relations between the Union and the States and various other matters in which the States
would be vitally interested are not included.
(x) The provisions in the Constitution relating to services under the State as also with regard to Trade and Commerce are not included in the
proviso.
(xi) Clause (c) of the proviso mentions the lists in the Seventh Schedule. Clause (d) relates to the representation of States in Parliament and Clause
(c) to the provisions of Article 368 itself.
529. The net result is that the provisions contained in Clauses (a) and (b) of the proviso do not throw any light on the logic, sequence or systematic
arrangement in respect of the inclusion of those Articles which deal with the whole of the federal structure. These clauses demonstrate that the
reason for including certain Articles and excluding other from the proviso was not that all Articles dealing with the federal structure or the States
had been selected for inclusion in the proviso. The other unusual result is that if the fundamental rights contained in Part III have to be amended that
can be done without complying with the provisions of the proviso. It is difficult to understand that the Constitution makers should not have thought
of ratification by the States if such important and material rights were to be abrogated or taken away wholly or partially. It is also interesting that in
order to meet the difficulty created by the omission of Articles 52 and 53 which relate to there being a President in whom the executive functions of
the Union would vest, the learned Solicitor General sought to read by implication the inclusion of those Articles because according to him, the
question of election cannot arise with which Articles 54 and 55 are concerned if the office of President is abolished.
530. We may next refer to the use of the words ""amendment"" or ""amended"" in other articles of the Constitution. In some articles these words in the
context have a wide meaning and in another context they have a narrow meaning. The group of articles which expressly confer power on the
Parliament to amend are five including Article 368. The first is Article 4. It relates to laws made under Articles 2 and 3 to provide for amendment
of the First and the Second Schedules and supplemental, incidental and consequential matters. The second Article is 169 which provides for
abolition or creation of Legislative Councils in States. The third and the fourth provisions are paras 7 and 21 of the 5th and 6th Schedules
respectively which have to be read with Article 244 and which deal with the administration of Scheduled Areas and Tribal Areas. The expression
used in Articles 4 and 169 is ""amendment"". In paras 7 and 21 it is the expanded expression ""amend by way of addition, variation or repeal"" which
has been employed. Parliament has been empowered to make these amendments by law and it has been expressly provided that no such law shall
be deemed to be an amendment of the Constitution for the purpose of Article 368.
531. It is apparent that the word ""amendment"" has been used in a narrower sense in Article 4. The argument that if it be assumed that Parliament is
invested with wide powers under Article 4 it may conceivably exercise power to abolish the legislative and the judicial organs of the State
altogether was refuted by this Court by saying that a State cannot be formed, admitted or set up by law under Article 4 by the Parliament which
does not conform to the democratic pattern envisaged by the Constitution 274854 . Similarly any law which contains provisions for amendment of
the Constitution for the purpose of abolition or creation of legislative councils in States is only confined to that purpose and the word ""amendment
has necessarily been used in a narrow sense. But in Paras 7 and 21 the expanded expression is employed and indeed an attempt was made even in
the Constituent Assembly for the insertion of a new clause before Clause (1) of draft Article 304 (Present Article 368). The amendment
(Constituent Assembly Debates Vol. 9, p. 1663) (No. 3239) was proposed by Mr. H.V. Kamath and it was as follows:
Any provision of this Constitution may be amended, whether by way of variation, addition or repeal, in the manner provided in this article.
Mr. Kamath had moved another amendment in draft Article 304 to substitute the words ""it shall upon presentation to the President receive his
assent"". Both these amendments were negatived by the Constituent Assembly Ibid. It is noteworthy that the 24th amendment as now inserted has
introduced substantially the same amendments which were not accepted by the Constituent Assembly.
532. The Constituent Assembly, must be presumed to be fully aware of the expanded expression, as on September 17, 1949 it had substituted the
following section in place of the old Section 291 of the Government of India Act 1935 by means of Constituent Assembly Act 4 of 1949:
291. Power of the Governor General to amend certain provisions of the Act and order made thereunder.-
(1) The Governor General may at any time by Order make such amendments as he considers necessary whether by way of addition, modification,
or repeal, (emphasis supplied) in the provisions of this Act or of any Order made thereunder in relation to any Provincial Legislature with respect to
any of the following matters, that is to say,-
(a) ...
The word ""amendment"" has also been used in certain Articles like Article 107 dealing with legislative procedure and Article 111 which enables the
President to send a message requesting the Houses to consider the desirability of introducing amendments etc., ""Amendment"" as used in these
Articles could only have a limited meaning as is apparent from the context. On behalf of the petitioners a great deal of reliance has been placed on
the contrast between the use of the word ""amendment"" in Article 4 and 169 and paras 7 and 21 of the 5th and 6th Schedules which use the
composite expression ""amend by way of addition, variation or repeal."" It is pointed out that in Article 368 it is only the word ""amendment"" which
has been used and if the Constitution makers intended that it should have the expanded meaning then there was no reason why the same
phraseology would not have been employed as in paras 7 and 21 or as has been inserted now by the 24th amendment. The steps in this argument
are:
(i) The contrast in the language employed in the different provisions of the Constitution in respect of amendment;
(ii) conferment of the wider power for the purpose of the 5th and 6th Schedules which empower the Parliament to alter and repeal the provisions
of those Schedules relating to the institutions contemplated by them, the law making authority set up under them and the fundamental basis of
administration to be found in the two Schedules.
(iii) the wide language used in paras 7 and 21 of the two Schedules was meant for the purpose that at a proper time in the future or whenever
considered necessary the entire basic structure of the Schedules could be repealed and the areas and tribes covered by them could be governed
and administered like the rest of India.
(iv) the use of the word ""amendment"" simpliciter in Article 368 must have a narrower meaning than the composite expression ""amend"" or
amendment"" by way of addition, variation or repeal and must correspond to the meaning of the word ""amend"" or ""amendment"" in Articles 4 and
169.
(v) The power of amending the Constitution is not concentrated in Article 368 alone but it is diffused as it is to be found in the other Articles and
provisions mentioned. The reason why it was added that no law passed by the Parliament under those provisions shall be deemed to be an
amendment of this Constitution for the purpose of Article 368 was only meant to clarify that the form and manner prescribed by Article 368 was
not to be followed and the Parliament could, in the ordinary way, by following the procedure laid down for passing legislative enactments amend
the Constitution to the extent mentioned in those Articles and provisions.
533. The learned Advocate General of Maharashtra, who appears for respondent No. 1, has laid a great deal of emphasis on the fact that Article
368 is the only Article which is contained in a separate Part having the title ""Amendment of the Constitution"". It is under that article that all other
provisions including Article 4, 169 and paras 7 and 21 of the 5th and 6th Schedules respectively can be amended. The latter group of articles
contain a limited power because those Articles are subordinate to Article 368. This is illustrated by the categorical statement contained in each one
of those provisions that no such law amending the Constitution shall be deemed to be an amendment there of for the purpose of Article 368. As
regards the composite expression ""amend by way of addition, variation or repeal"" employed in paras 7 and 21 of the two Schedules, it has been
pointed out that Clause (2), in which the words ""Amendment of this Constitution"" are used clearly shows that addition, variation or repeal of any
provision would be covered by the word ""amendment"". According to the learned Attorney General the word ""amendment"" must mean, variation
addition or repeal. He has traced the history behind paras 7 and 21 of Schedules 5 and 6 to illustrate that the expression ""amend by way of
addition, variation or repeal"" has no such significance and does not enlarge the meaning of the word ""amendment"". Our attention has been invited to
a number of Articles in the Constitution itself out of which mention may be made of Articles 320(5) and 392(1) where the expressions used were
such modification, whether by way of repeal or amendment"" and ""such adoption whether by way of modification, addition or omission"". It has
been urged that the expression ""amendment of this Constitution"" has acquired substantive meaning over the years in the context of a written
Constitution and it means that any part of the Constitution can be amended by changing the same either by variation, addition or repeal.
534. Dr. B.R. Ambedkar who was not only the Chairman of the Drafting Committee but also the main architect of the Constitution made it clear
(Constituent Assembly Debates Vol. 9, page 1661) that the articles of the Constitution were divided into different categories; the first category was
the one which consisted of articles which could be amended by the Parliament by a bare majority; the second set of articles were such which
required the two-third majority. This obviously had reference to the group of articles consisting of Articles 4, 169 and paras 7 and 21 of the two
Schedules and Article 368 respectively. The scheme of the amending provisions outlined by Dr. B.R. Ambedkar seems to indicate that the
Constitution makers had in mind only one distinction between the amending power conferred by the other Articles and Article 368. No such
distinction was present to their mind of the nature suggested by the learned Advocate General that the amending power conferred by Articles other
than Article 368 was of a purely subordinate nature. In one sense the power contained in the first group of Articles can be said to be subordinate in
those Articles themselves could be amended by the procedure prescribed by Article 368. But that Article itself could be amended by the same
procedure. It would not, therefore, be wrong to say that the amending power was of a diffused kind and was contained in more than one provision
of the Constitution. It appears that the statement in the articles and provisions containing the amending power other than Article 368 that any
amendment made under those articles would not amount to an amendment under Article 368 merely embodied the distinction emphasised by Dr.
B.R. Ambedkar that one category could be amended by the Parliament by a bare majority and all the other articles could be amended by the said
body but only by following the form and manner prescribed by Article 368. Although prima facie it would appear that the Constitution makers did
not employ the composite expression in Article 368 for certain reasons and even rejected Mr. Kamath''s amendment which pointedly brought to
their notice that it was of material importance that the expanded expression should be used, it may not be possible to consider this aspect as
conclusive for the purpose of determining the meaning of the word ""amendment"" in Article 368.
535. According to Mr. Palkhivala there can be three possible meanings of amendment:
(i) to improve or better; to remove an error, the question of improvement being considered from the standpoint of the basic philosophy underlying
the Constitution but subject to its essential features.
(ii) to make changes which may not tall within (i) but which do not alter or destroy any of the basic features, essential elements or fundamental
principles of the Constitution.
(iii) to make any change whatsoever including changes falling outside (ii).
He claims that the preferable meaning is that which is contained in (i) but what is stated in (ii) is also a possible construction. Category (iii) should
be ruled out altogether. Category (i) and (ii) have a common factor, namely that the essential features cannot be damaged or destroyed.
536. On behalf of the respondents it is not disputed that the words ""amendment of this Constitution"" do not mean repeal or abrogation of this
Constitution. The amending power, however, is claimed on behalf of the respondents to extend to addition, alteration, substitution, modification,
deletion of each and every provision of the Constitution. The argument of the Attorney General is that the amending power in Article 368 as it
stood before the 24th amendment and as it stands now has always been and continues to be the constituent power, e.g., the power to deconstitute
or reconstitute the Constitution or any part of it. Constitution at any point of time cannot be so amended by way of variation, addition or repeal as
to leave a vacuum in the government of the country. The whole object and necessity of amending power is to enable the Constitution to continue
and such a constituent power, unless it is expressly limited in the Constitution itself, can by its very nature have no limit because if any such limit is
assumed, although not expressly found in the Constitution, the whole purpose of an amending power will be nullified. It has been pointed out that in
the Constitution First Amendment Act which was enacted soon after the Constitution of India came into force, certain provisions were inserted,
others substituted or omitted and all these were described as amendments of the article mentioned therein. In the context of the Constitution,
amendment reaches every provision including the Preamble and there is no ambiguity about it which may justify having resort to either looking at
the other Articles for determining the ambit of the amendatory power or taking into consideration the Preamble or the scheme of the Constitution
or other permissible aids to construction.
537. A good deal of reliance has been placed on behalf of the respondents on Article 5 of the Constitution of the United States hereinafter called
the ''American Constitution'' which deals with amendment and its interpretation by the American courts. Reference has been made to the writings
of authors and writers who have dealt with the meaning of the word ""amendment"" in the American Constitution. It has been argued that in Article 5
of that Constitution the word used is ""amendments"" and our Constitution makers had that word in mind when they employed the expression
amendment of this Constitution"" in Article 368. We propose to refer to the decision from other countries including those of the Supreme Court of
the United States later. We wish to observe, at this stage, that our founding fathers had primarily the Constitutions of Canada, Australia, Eire,
U.S.A. and Switzerland in view apart from that of Japan. The whole scheme and language of Article 368 is quite different from the amending
provisions in Constitutions of those countries. For instance, in U.S.A., Eire, Australia, Switzerland and Japan the people are associated in some
manner or the other directly with the amending process. It would be purely speculative or conjectural to rely on the use of the word ""amend"" or
amendment"" in the Constitution of another country unless the entire scheme of the amending section or article is also kept in mind. In India
Parliament is certainly representative of the people but so are similar institutions in the countries mentioned above and yet there is a provision for
ratification by convention or referendum or submission of the proposed law to electors directly. Another way of discovering the meaning on which
both sides relied on is to refer to the various speeches in the Constituent Assembly by the late Prime Minister Pandit Jawahar Lal Nehru and late
Dr. B.R. Ambedkar the Chief Architects of the Constitution. The position which emerges from an examination of their speeches does not lead to
any clear and conclusive result. Their Speeches show that our Constitution was to be an amendable one and much rigidity was not intended. Pandit
Nehru time and again emphasised that while the Constitution was meant to be as solid and as permanent a structure as it could be, nevertheless
there was no permanence in the Constitution and there should be certain flexibility; otherwise it would stop a nation''s growth. Dr. Ambedkar,
while dealing with draft Article 25 corresponding to the present Article 32, said that the most important Article without which the Constitution
would be a nullity and which was the very soul of the Constitution and the heart of it was that Article. But what he said at a later stage appears to
suggest that that article itself could be amended and according to the respondents even abrogated. This illustration shows that nothing conclusive
can emerge by referring to the speeches for the purpose of interpretation of the word ""amendment"".
538. It is not possible to accept the argument on behalf of the respondents that amendment can have only one meaning. This word or expression
has several meanings and we shall have to determine its true meaning as used in the context of Article 368 by taking assistance from the other
permissible aids to construction. We shall certainly bear in mind the Well known principles of interpretation and construction, particularly, of an
instrument like a Constitution. A Constitution is not to be construed in any narrow and pedantic sense. A broad and liberal spirit should inspire
those whose duty it is to interpret it Gwyer C.J. In Re. C.P. & Berar Sales of Motor Spirit & Motor Lubricants Taxation Act 1938 [1939] F.C.R.
18 adopted the words of Higgins J., of the High Court of Australia from the decision in Attorney General for New South Wales v. The Brewery
Employees Union of New South Wales etc. [1908] 6 C.L.R. 469 according to which even though the words of a Constitution are to be
interpreted on the same principles of interpretation as are applied to any ordinary law, these very principles of interpretation require taking into
account the nature and scope of the Act remembering that ""it is a Constitution, a mechanism under which laws are to be made and not a mere Act
which declares what the law is to be"". [1939] F.C.R. 18. The decision must depend on the words of the Constitution as provisions of no two
Constitutions are in identical terms. The same learned Chief Justice said that the ""grant of the power in general terms standing by itself would no
doubt be construed in the wider sense, but it may be qualified by other express provisions in the same enactment, by the implication of the context,
and even by considerations arising out of what appears to be the general scheme of the Act."" ibid p. 42. The observations of Lord Wright in fames
v. Commonwealth of Australia [1936] A.C. 578 were also quoted in the aforesaid judgment of the Federal Court of India at page 73:
The question, then, is one of construction and in the ultimate resort must be determined upon the actual words used read not in a vacuo but as
occurring in a single complex instrument, in which one part may throw light on another. The Constitution has been described as the federal
compact, and the construction must hold a balance between all its parts.
Apart from the historical background and the scheme of the Constitution the use of the Preamble has always been made and is permissible if the
word ""amendment"" has more than one meaning. Lord Green in Bidis v. General Accident, Fire and Life Assurance Corporation [1948] 2 All. E.R.
998 pointed out that the words should never be interpreted in vacuo because few words in the English language have a natural or ordinary meaning
in the sense that they must be so read that their meaning is entirely independent of their context. The method which he preferred was not to take the
particular words and attribute to them a sort of prima facie meaning which may have to be displaced or modified. To use his own words ""it is to
read the statute as a whole and ask oneself the question.
In this state, in this context, relating to this subject matter, what is the true meaning of that word?
We shall first deal with the Preamble in our Constitution. The Constitution makers gave to the preamble the pride of place. It embodied in a solemn
form all the ideals and aspirations for which the country had struggled during the British regime and a Constitution was sought to be enacted in
accordance with the genius of the Indian people. It certainly represented an amalgam of schemes and ideas adopted from the Constitutions of other
countries. But the constant strain which runs throughout each and every article of the Constitution is reflected in the Preamble which could and can
be made sacrosanct. It is not without significance that the Preamble was passed only after draft articles of the Constitution had been adopted with
such modifications as were approved by the Constituent Assembly. The preamble was, therefore, meant to embody in a very few and well defined
words the key to the understanding of the Constitution.
539. It would be instructive to advert to the various stages through which the Preamble passed before it was ultimately adopted by the Constituent
Assembly. In the earlier draft of the Union Constitution the Preamble was a somewhat formal affair. The one drafted by B.N. Rau said:
We, the People of India, seeking to promote the common good, do hereby, throughout chosen representatives, enact, adopt and give to ourselves
this Constitution.
The Union Constitution Committee provisionally accepted the draft Preamble of B.N. Rau and reproduced it in its report of July 4, 1947 without
any change with the tacit recognition, at that stage, that the Preamble would finally be based on the Objectives Resolution.
540. On July 18, 1947, Pandit Nehru in a statement observed that the Preamble was covered more or less by the Objectives Resolution which it
was intended to incorporate in the final Constitution. Three days later, while moving the report of the Union Constitution Committee, he suggested
that it was not at that stage necessary to consider the Preamble since the Assembly stood by the basic principles laid down in the Objectives
Resolution and these could be incorporated in the Preamble later. The suggestion was accepted and further consideration of the Preamble was
held over.
541. The Drafting Committee considered the Preamble at a number of its meetings in February 1948. The Committee omitted that part of the
Objectives Resolution which declared that the territories of India would retain the status of autonomous units with residuary powers. By this time
the opinion had veered round for a strong center with residuary powers. The Drafting Committee felt that the Preamble should be restricted ""to
defining the essential features of the new State and its basic socio-political objectives and that the other matters dealt with in the Resolution could
be more appropriately provided in the substantial parts of the Constitution"". Accordingly it drafted the Preamble, which substantially was in the
present form.
542. Meanwhile important developments had taken place in regard to the Indian States. With the completion of the process of merger and
integration of the Indian States the principle had been accepted (i) of sovereign powers being vested in the people, and (ii) that their Constitutions
should be framed by the Constituent Assembly and should form integrated part of the new Constitution. On October 12, 1949, Sardar Patel
declared in the Assembly that the new Constitution was ""not an alliance between democracies and dynasties, but a real union of the Indian people,
built on the basic concept of the sovereignty of the people.
543. The draft preamble was considered by the Assembly on October 17, 1949. The object of putting the Preamble last, the President of
Assembly explained, was to see that it was in conformity with the Constitution as accepted. Various amendments were at this stage suggested, but
were rejected. One of such was the proposal to insert into it the words ""In the name of God"". That was rejected on the ground that it was
inconsistent with the freedom of faith which was not only promised in the Preamble itself but was also guaranteed as a fundamental right
(Constituent Assembly Debates Vol. 10, pp. 432-442).
544. An amendment was moved in the Constituent Assembly to make it clear beyond all doubt that sovereignty vested in the people. It was not
accepted on the short ground that ""the Preamble as drafted could convey no other meaning than that the Constitution emanated from the people
and sovereignty to make this Constitution vested in them (The Framing of India''s Constitution by B. Shiva Rao, p. 131)
545. The history of the drafting and the ultimate adoption of the Preamble shows:
(1) that it did not ""walk before the Constitution"" as is said about the preamble to the United States Constitution;
(2) that it was adopted last as a part of the Constitution:
(3) that the principles embodied in it were taken mainly from the Objectives Resolution;
(4) the Drafting Committee felt, it should incorporate in it ""the essential features of the ""new State"":
(5) that it embodied the fundamental concept of sovereignty being in the people.
546. In order to appreciate how the preamble will assist us in discovering the meaning of the word ""amendment"" employed in Article 368 we may
again notice the argument presented by the respondents that the amending body can alter, vary or repeal any provision of the Constitution and
enact it and apply that process to the entire Constitution short of total repeal and abrogation. It is maintained on behalf of the Respondents that by
virtue of the amending power even the preamble can be varied, altered or repealed. Mr. Palkhivala, however, relics a great deal on the preamble
for substantiating the contention that ""amendment"" does not have the widest possible meaning as claimed by the respondents and there are certain
limitations to the exercise of the amending power and, therefore, the expression ""amendment"" should be construed in the light of those limitations.
All the elements of the Constitutional structure, it is said, are to be found in the preamble and the amending body cannot repeal or abrogate those
essential elements because if any one of them is taken away the edifice as erected must fall.
547. The learned Advocate General of Maharashtra, says that the preamble itself is ambiguous and it can be of no assistance in that situation. It
has further been contended that the concepts recited in the preamble, e.g., human dignity, social and economic justice are vague; different schools
of thought hold different notions of their concepts. We are wholly unable to accede to this contention. The preamble was finalised after a long
discussion and it was adopted last so that it may embody the fundamentals underlying the structure of the Constitution It is true that on a concept
such as social and economic justice there may be different schools of thought but the Constitution makers knew what they meant by those
concepts and it was with a view to implement them that they enacted Parts III (Fundamental Rights) and Part IV (Directive Principles of State
Policy) - both fundamental in character-on the one hand, basic freedoms to the individual and on the other social security, justice and freedom from
exploitation by laying down guiding principles for future governments.
548. Our court has consistently looked to the preamble for guidance and given it a transcendental position while interpreting the Constitution or
other laws. It was so referred in 283329 case. Bhagwati J., in Basheshar Nath v. Commissioner of income tax [1959] Suppl. 1 S.C.R. 528
Rajasthan when considering the question of waiver of a fundamental right referred to the preamble and to the genesis of declaration of fundamental
rights which could be traced to the report of the Nehru Committee of 1928. He proceeded to say ""the object sought to be achieved was, as the
preamble to the Constitution states...."" 281270 this Court referred to the preamble extensively and observed that the fundamental rights were
provided for ""to implement and fortify the supreme purpose set forth in the preamble"". The court also made use of the ""inspiring and nobly
expressed preamble to our Constitution"" while expressing opinion about the legality of the various provisions of the Kerala Education Bill 1957. It
is unnecessary to multiply citations from judgments of this Court in which the preamble has been treated almost as sacrosanct and has been relied
on or referred to for the purpose of interpreting legislative provisions. In other countries also following the same system of jurisprudence the
preamble has been referred to for finding out the Constitutional principles underlying a Constitution. In Rex v. Hess [1949] Bom. L.R. 199 it was
said:
I conclude further that the opening paragraph of the preamble to the B.N.A. Act 1867, which provided for a ""Constitution similar in principle to
that of the United Kingdom"" thereby adopted the same Constitutional principles and hence Section 1025A is contrary to the Canadian Constitution
and beyond the competence of Parliament or any provincial legislature to enact so long as our Constitution remains in its present form of a
Constitutional democracy.
In John Switzman v. Freda Elbling & Attorney General of the Province of Quebec [1957] Can L.R. 285 (Supreme Court), Abbot J., relied on the
observations of Duff C.J., in an earlier decision in Re Alberta Statutes [1938] S.C.R. 100 which was affirmed in Attorney General for Alberta v.
Attorney General for Canada [1939] A.C. 117-that view being that the preamble of the British North America Act showed plainly enough that the
Constitution of the Dominion was to be similar in principle to that of the United Kingdom. The statute contemplated a Parliament working under the
influence of public opinion and public discussion. In McCawley v. The King Lord Birkenhead [1920] A.C. 691 (Lord Chancellor) while examining
the contention that the Constitution Act of 1867 (Queensland, Australia) enacted certain fundamental organic provisions of such a nature which
rendered the Constitution stereotyped or controlled proceeded to observe at page 711:
It may be premised that if a change so remarkable were contemplated one would naturally have expected that the legislature would have given
some indication, in the very lengthy preamble of the Act, of this intention. It has been seen that it is impossible to point to any document or
instrument giving to, or imposing upon the Constitution of Queensland this quality before the year 1867. Yet their Lordships discern nowhere in the
preamble the least indication that it is intended for the first time to make provisions which are sacrosanct or which at least can only be modified by
methods never previously required.
549. 272386 an argument had been raised that the preamble clearly postulated that the entire territory of India was beyond the reach of Parliament
and could not be affected either by ordinary legislation or even by Constitutional amendment. The Court characterized that argument as extreme
and laid down the following propositions:
1. A preamble to the Constitution serves as a key to open the minds of the makers, and shows the general purposes for which they made the
several provisions in the Constitution;
2. The preamble is not a part of our Constitution;
3. It is not a source of the several powers conferred on government under the provisions of the Constitution;
4. Such powers embrace those expressly granted in the body of the Constitution ""and such as may be implied from those granted"";
5. What is true about the powers is equally true about the prohibitions and limitations;
6. The preamble did not indicate the assumption that the first part of preamble postulates a very serious limitation on one of the very important
attributes of sovereignty, viz., ceding territory as a result of the exercise of the sovereign power of the State of treaty-making and on the result of
ceding a part of the territory.
550. On behalf of the respondents reliance has been placed on this case for the proposition that no limitation was read by virtue of the preamble. A
careful reading of the judgment shows that what was rejected was the contention that the preamble was the source of power. Indeed, it was held
that the preamble was not even a part of the Constitution and that one must seek power and its scope in the provisions of the Constitution. The
premise for the conclusion was that a preamble is not the source of power since it is not a part of the Constitution. The learned Advocate General
of Maharashtra has himself disputed the conclusion in the aforesaid judgment that the preamble is not a part of the Constitution. It is established
that it was adopted by the Constituent Assembly after the entire Constitution had been adopted.
551. Mr. Palkhivala has given an ingenious explanation as to why the preamble cannot be regarded as a part of our Constitution. He makes a
distinction between the concept of the Constitution and the concept of the Constitution''s statutes. The last words in the preamble ""This
Constitution is the Constitution which follows the preamble, ""according to Mr. Palkhivala. It starts with Article 1 and ended originally with the
Eighth Schedule and now ends with the Ninth Schedule after the First Amendment Act 1951. It is sought to be concluded from this that the way in
which the preamble has been drafted, indicates that what follows or is annexed to the preamble is the Constitution of India. It is further argued that:
The Constitution statute of India consist of two parts-one, the preamble and the other the Constitution: The preamble is a part of the Constitution
statute, but is not a part of the Constitution. It precedes it; The preamble came into force on Nov. 26, 1949 and not 26th January 1950 as
contended on behalf of Respondent No. 1
552. There is a clear recital in the preamble that the people of India gave to themselves this Constitution on the 26th day of November 1949. Even
if the preamble was actually adopted by the Constituent Assembly at a later date, no one can question the statement made in the Preamble that the
Constitution came into force on the date mentioned therein. The preamble itself must be deemed by a legal fiction to have come into force with
effect from 26th November 1949. Even if this is a plausible conclusion, it does not appear to be sufficient to support the observation in the
Berubari case that the preamble was not a part of the Constitution. To our mind, it hardly makes any substantial difference whether the preamble is
a part of the Constitution or not. The preamble serves several important purposes. Firstly, it indicates the source from which the Constitution
comes viz. the people of India. Next, it contains the enacting clause which brings into force the Constitution. In the third place, it declares the great
rights and freedoms which the people of India intended to secure to all citizens and the basic type of government and polity which was to be
established. From all these, if any provision in the Constitution had to be interpreted and if the expressions used therein were ambiguous, the
preamble would certainly furnish valuable guidance in the matter, particularly when the question is of the correct ambit, scope and width of a power
intended to be conferred by Article 368.
553. The stand taken up on behalf of the respondents that even the preamble can be varied, altered or repealed, is an extraordinary one. It may be
true about ordinary statutes but it cannot possibly be sustained in the light of the historical background, the Objectives Resolution which formed the
basis of the preamble and the fundamental position which the preamble occupies in our Constitution. It constitutes a land-mark in India''s history
and sets out as a matter of historical fact what the people of India resolved to do for moulding their future destiny. It is unthinkable that the
Constitution makers ever conceived of a stage when it would be claimed that even the preamble could be abrogated or wiped out.
554. If the preamble contains the fundamentals of our Constitution, it has to be seen whether the word amendment in Article 368 should be so
construed that by virtue of the amending power the Constitution can be made to suffer a complete loss of identity or the basic elements on which
the Constitutional structure has been erected, can be eroded or taken away. While dealing with the preamble to the United States, Constitution it
was observed by Story (Commentaries on the Constitution of the United States, 1833 edition, Volume I), that the preamble was not adopted as a
mere formulary; but as a solemn promulgation of a fundamental fact, vital to the character and operations of the Government. Its true office is to
expound the nature and extent and application of the powers actually conferred by the Constitution and not substantially to create them Story, para
462 at p. 445.
555. Now let us examine the effect of the declarations made and the statements contained in the preamble on interpretation of the word
amendment"" employed in Article 368 of the Constitution. The first thing which the people of India resolved to do was to constitute their country
into a Sovereign Democratic Republic. No one can suggest that these words and expressions are ambiguous in any manner. Their true import and
connotation is so well known that no question of any ambiguity is involved. The question which immediately arises is whether the words
amendment or amended"" as employed in Article 368 can be so interpreted as to confer a power on the amending body to take away any of these
three fundamental and basic characteristics of our polity. Can it be said or even suggested that the amending body can make institutions created by
our Constitution undemocratic as opposed to democratic; or abolish the office of the President and, instead, have some other head of the State
who would not fit into the conception of a ""Republic"" The width of the power claimed on behalf of the respondents has such large dimension that
even the above part of the preamble can be wiped out from which it would follow that India can cease to be a Sovereign Democratic Republic and
can have a polity denuded of sovereignty, democracy and Republican character.
556. No one has suggested-it would be almost unthinkable for anyone to suggest-that the amending body acting under Article 368 in our country
will ever do any of the things mentioned above, namely change the Constitution in such a way that it ceases to be a Sovereign Democratic
Republic. But while examining the width of the power, it is essential to see its limits, the maximum and the minimum; the entire ambit and magnitude
of it and it is for that purpose alone that this aspect is being examined. While analysing the scope and width of the power claimed by virtue of a
Constitutional provision, it is wholly immaterial whether there is a likelihood or not of such an eventuality arising.
557. Mr. Palkhivala cited example of one country after another in recent history where from a democratic Constitution the amending power was so
utilized as to make that country wholly undemocratic resulting in the negation of democracy by establishment of rule by one party or a small
oligarchy. We are not the least impressed by these instances and illustrations. In the matter of deciding the questions which are before us, we do
not want to be drawn into the political arena which, we venture to think, is ""out of bounds"" for the judiciary and which tradition has been
consistently followed by this Court. [See Wanchoo J, as he then was in 282401
558. Since the respondents themselves claim powers of such wide magnitude that the results which have been briefly mentioned can flow apart
from others which shall presently notice, the consequences and effect of suggested construction have to be taken into account as has been
frequently done by this Court. Where two constructions are possible the court must adopt that which will ensure smooth and harmonious working
of the Constitution and eschew the other which will lead to absurdity or give rise to practical inconvenience or make well-established provisions of
existing law nugatory State of Punjab v. Ajaib Singh and Anr. [1953] S.C.R. 254 at page 264; 290944 .
559. In Don John Francis Douglas Liyange and Ors. v. The Queen [1967] (I) A.C. 259, Lord Pearson declined to read the words of Section
29(1) of the Ceylon Constitution as entitling the Parliament to pass legislation which usurped the judicial power of the judicature by passing an Act
of Attainder against some persons or instructing a judge to bring in a verdict of guilty against someone who is being tried-if in law such usurpation
would otherwise be contrary to the Constitution.
560. In Maxwell''s Interpretation of Statutes (12th Edition), Chapter 5 deals with restrictive construction and the very first section contains
discussion on the question whether the consequences of a particular construction being adopted can be considered and examples have been given
from cases decided in England with reference to the consequences. According to American Jurisprudence, Vol. 50, 1962 Reprint at pp. 372, 373
there are cases in which consequences of a particular construction are in and of themselves, conclusive as to the correct solution of the question.
561. The learned Advocate General of Maharashtra has contended that the proper way of construing an amending provision is not to take into
consideration any such speculation that the powers conferred by it, would be abused. It has also been said that any court deciding the validity of a
law cannot take into consideration extreme hypothetical examples or assume that a responsible legislature would make extravagant use of the
power The Bank of Toronto v. Lambe (1887) 12 A.C. 575.
562. According to Mr. Palkhivala, the test of the true width of a power is not how probable it is that it may be exercised but what can possibly be
done under it; that the abuse or misuse of power is entirely irrelevant; that the question of the extent of the power cannot be mixed up with the
question of its exercise and that when the real question is as to the width of the power, expectation that it will never be used is as wholly irrelevant
as an imminent danger of its use. The court does not decide what is the best what is the worst. It merely decides what can possibly be done under
a power if the words conferring it are so construed as to have an unbounded and limitless width, as claimed on behalf of the respondents.
563. It is difficult to accede to the submission on behalf of the respondents that while considering the consequences with reference to the width of
an amending power contained in a Constitution any question of its abuse is involved. It is not for the courts to enter into the wisdom or policy of a
particular provision in a Constitution or a statute. That is for the Constitution makers or for the parliament or the legislature. But that the real
consequences can be taken into account while judging the width of the power is well settled. The Court cannot ignore the consequences to which a
particular construction can lead while ascertaining the limits of the provisions granting the power. According to the learned Attorney General, the
declaration in the preamble to our Constitution about the resolve of the people of India to constitute it into a Sovereign, Democratic Republic is
only a declaration of an intention which was made in 1947 and it is open to the amending body now under Article 368 to change the Sovereign
Democratics Republic into some other kind of polity. This by itself shows the consequence of accepting the construction sought to be put on the
material words in that article for finding out the ambit and width of the power conferred by it.
564. The other part of the Preamble may next be examined. The Sovereign Democratic Republic has been constituted to secure to all the citizens
the objectives set out. The attainment of those objectives forms the fabric of and permeates the whole scheme of the Constitution. While most
cherished freedoms and rights have been guaranteed the government has been laid under a solemn duty to give effect to the Directive Principles.
Both Parts III and IV which embody them have to be balanced and harmonised-then alone the dignity of the individual can be achieved. It was to
give effect to the main objectives in the Preamble that Parts III and IV were enacted. The three main organs of government legislative, executive
and judiciary and the entire mechanics of their functioning were fashioned in the light of the objectives in the Preamble, the nature of polity
mentioned therein and the grand vision of a united and free India in which every individual high or low will partake of all that is capable of
achievement. We must, therefore, advert to the background in which Parts III and IV came to be enacted as they essentially form a basic element
of the Constitution without which its identity will completely change.
565. It is not possible to go back at any length to the great struggle for freedom from British Rule and the attainment of independence. The British
executive''s arbitrary acts, internments and deportations without trial and curbs on the liberty of the press and individuals are too well known to
every student of Indian history to be specifically mentioned. This was before some essential rights based on British Common law and jurisprudence
came to be embodied in various Parliamentary enactments. According to B.N. Rau Year Book of Human Rights 1947, human rights, with few
exceptions, were not guaranteed by the Constitution (Government of India Act). Shiva Rao has in his valuable study Framing of India''s
Constitution (B. Shiva Rao) given the various stages beginning with 1895 Constitution of India Bill framed by the Indian National Congress which
envisaged a Constitution guaranteeing a number of freedoms and rights. Two events at a later stage exercised a decisive influence on the Indian
leaders. One was the inclusion of a list of fundamental rights in the Constitution of Irish Free State in 1921 and the other, the problem of minorities.
Ibid p. 172.
566. The next steps were the report of the Nehru Committee in 1928, the reiteration of the resolve at the session of the Indian National Congress
at its Karachi Session in March 1931 and omitting some details, the deliberations of the Sapru Committee appointed by the All India Parties
Conference (1944-45). The British Cabinet Mission in 1946 recommended the setting up of an Advisory Committee for reporting inter alia on
fundamental rights. Before reference is made to the Objectives Resolution adopted in January 22, 1947 it must be borne in mind that the post war
period in Europe had witnessed a fundamental orientation in juristic thinking, particularly in West Germany, characterized by a farewell to
positivism, under the influence of positivist legal thinking. During the pre-war period most of the German Constitutions did not provide for judicial
review which was conspicuously absent from the Weimar Constitution even though Hugo Preuss, often called the Father of that Constitution,
insisted on its inclusion. After World War II when the disastrous effects of the positivist doctrines came to be realized there was reaction in favour
of making certain norms immune from amendment or abrogation. This was done in the Constitution of the Federal Republic of Germany. The
atrocities committed during Second World War and the world wide agitation for human rights ultimately embodied in the U.N. Declaration of
Human Rights on, which a number of the provisions in Parts III and IV of our Constitution are fashioned must not be forgotten while considering
these matters. Even in Great Britain, where the doctrine of the legal sovereignty of Parliament has prevailed since the days of Erskinc, Blackstone,
Austin and lastly Dicey, the new trend in judicial decisions is to hold that there can be at least procedural limitations (requirement of form and
manner) on the legislative powers of the legislature. This follows from the decisions in Moore v. The Attorney General for the Irish Free State
(1935) A.C. 484; Attorney General for New South Wales v. Trethowan (1932) A.C. 526. The Objective''s Resolution declared, inter alia, the
firm, and the solemn resolve to proclaim India as Independent Sovereign Republic and to draw up for her future governance a Constitution.
Residuary powers were to vest in the States. All power and authority of the Sovereign Independent India, its constituent parts and organs of
government, were derived from the people and it was stated:
(5) wherein shall be guaranteed and secured to all the people of India, justice, social, economic and political; equality of status, of opportunity, and
before the law; freedom of thought, expression, belief, faith, worship, vocation, association and action, subject to law and public morality; and
(6) wherein adequate safeguards shall be provided for minorities, backward and tribal areas, and depressed and other backward classes; and
(7) whereby shall be maintained the integrity of the territory of the Republic and its sovereign rights on land, sea, and air according to justice and
the law of civilised nations, and
567. It may be recalled that as regards the minorities the Cabinet Mission had recognised in their report to the British Cabinet on May 6, 1946
only three main communities; general, muslims and sikhs. General community included all those who were non-muslims or non-sikhs. The Mission
had recommended an Advisory Committee to be set up by the Constituent Assembly which was to frame the rights of citizens, minorities, tribals
and excluded areas. The Cabinet Mission statement had actually provided for the cession of sovereignty to the Indian people subject only to two
matters which were; (1) willingness to conclude a treaty with His Majesty''s Government to cover matters arising out of transfer of power and (2)
adequate provisions for the protection of the minorities. Pursuant to the above and paras 5 and 6 of the Objectives Resolution the Constituent
Assembly set up an Advisory Committee on January 24, 1947. The Committee was to consist of representatives of muslims, the depressed classes
or the scheduled castes, the sikhs, christains, parsis, anglo-Indians, tribals and excluded areas besides the Hindus Constituent Assembly Debates
Vol. 2 pages 330-349. As a historical fact it is safe to say that at a meeting held on May 11, 1949 a resolution for the abolition of all reservations
for minorities other than the scheduled castes found whole hearted support from an overwhelming majority of the members of the Advisory
Committee. So far as the scheduled castes were concerned it was felt that their peculiar position would necessitate special reservation for them for
a period of ten years. It would not be wrong to say that the separate representation of minorities which had been the feature of the previous
Constitutions and which had witnessed so much of communal tension and strife was given up in favour of joint electorates in consideration of the
guarantee of fundamental rights and minorities rights which it was decided to incorporate into the new Constitution. The Objectives Resolution can
be taken into account as a historical fact which moulded its nature and character. Since the language of the Preamble was taken from the resolution
itself the declaration in the Preamble that India would be a Sovereign, Democratic Republic which would secure to all its citizens justice, liberty and
equality was implemented in Parts III and IV and other provisions of the Constitution. These formed not only the essential features of the
Constitution but also the fundamental conditions upon and the basis on which the various groups and interests adopted the Constitution as the
Preamble hoped to create one unified integrated community. The decision of the Privy Council in the Bribery Commissioner v. Pedrick Ranasinghe
[1965] A.C. 172 will require a more detailed discussion in view of the elaborate arguments addressed on both sides based on it. But for the
present all that need be pointed out is that the above language is borrowed mainly from the judgment of Lord Pearce who, after setting out Section
29 of the Ceylon Constitutional Order which gave Parliament the power to make laws for the peace, order and good government of the island,
said with regard to Clause (2) according to which no law could prohibit or restrict the free exercise of any religion,
There follow (b), (c) and (d), which set out further entrenched religious and racial matters, which shall not be the subject of legislation. They
represent the solemn balance of rights between the citizens of Ceylon, the fundamental conditions on which inter se they accepted the Constitution;
and these are therefore unalterable under the Constitution.
Another opposite observation in this connection was made in In re the Regulation and Control of Aeronautics in Canada [1932] A.C. 54 at p. 70
while interpreting the British North America Act 1867. It was said that inasmuch as the Act embodied a compromise under which the original
provinces agreed to federate, it is important to keep in mind that the preservation of the rights of minorities was a condition on which such
minorities entered into the federation and the foundation upon which the whole structure was subsequently erected.
568. Our Constitution is federal in character and not unitary. In a federal structure the existence of both the Union and the States is indispensable
and so is the power of judicial review. According to Dicey: Law of the Constitution by A.V. Dicey p. 144.
A federal State derives its existence from the Constitution, just as a corporation derives its existence from the grant by which it is created. Hence
every power, executive, legislative or judicial, whether it belong to the nation or to the individual States, is subordinate to and controlled by the
Constitution. Law of the Constitution by A.V. Dicey p. 144.
The object for which a federal State is formed involves a division of authority between the national government and the separate States. Ibid p.
151. Federalism can flourish only among communities imbued with a legal spirit and trained to reverence the law. Swiss federalism, according to
Dicey, ""fails, just where one would expect it to fail, in maintaining that complete authority of the courts which is necessary to the perfect federal
system"". Ibid p. 180. The learned Advocate General of Maharashtra while relying a great deal on Dicey''s well known work in support of his other
points, has submitted that although he was one of the greatest writers on the law of English Constitution, his book was concerned with two or three
guiding principles which pervade the modern Constitution of England. The discussion of federal government in his book was a subordinate part and
the discussion was designed to bring out sharply the two or three guiding principles of the English Constitution by contrast with the different
principles underlying the Constitution of the federal government. Reliance has been placed on Professor Wheare''s statement in his book Federal
Government, 4th Edn. (1963) that the Swiss Courts are required by the Constitution to treat all laws passed by the federal assembly as valid
though they may declare Cantonal laws to be void and that does not constitute such a departure from the federal principle that the Swiss people
cannot be regarded as having a federal Constitution and a federal government. Switzerland is probably the only country having a federal
Constitution where full-fledged right of judicial review is not provided. We are unable to understand how that can have any relevancy in the
presence of judicial review having been made an integral part of our Constitution.
569. It is pointed out on behalf of the petitioners that the scheme of Article 368 itself contains intrinsic pieces of evidence to give a limited meaning
to the word ""amendment"". Firstly, Article 368 refers to ""an amendment of this Constitution"", and the result of the amendment is to be that ""the
Constitution shall stand amended"". As the Constitution has an identity of its own, an amendment, made under a power howsoever widely worded
cannot be such as would render the Constitution to lose its character and nature. In other words, an amendment cannot be such as would denude
the Constitution of its identity. The amending power is conferred on the two Houses of Parliament, whose identity is clearly established by the
provisions in the Constitution. It must be the Parliament of the Sovereign Democratic Republic. It is not any Parliament which has the amending
power, but only that Parliament which has been created by the Constitution. In other words, it must continue to be the Parliament of a sovereign
and democratic republic. The institution of States must continue to exist in order that they may continue to be associated with the amending power
in the cases falling under the proviso. If the respondents are right, the proviso can be completely deleted since Article 368 itself can be amended.
This would be wholly contrary to the scheme of Article 368 because two agencies are provides for amending the provisions covered by the
proviso. One agency cannot destroy the other by the very exercise of the amending power. The effect of limitless amending power in relation to
amendment of Article 368 cannot be conducive to the survival of the Constitution because the amending power can itself be taken away and the
Constitution can be made literally unamendable or virtually unamendable by providing for an impossible majority.
570. While examining the above contentions, it is necessary to consider the claim of the respondents that the amending body under Article 368 has
the full constituent power. It has been suggested that on every occasion the procedure is followed as laid down in Article 368 by the two Houses
of Parliament and the assent of the President is given there is the reproduction of the functions of a Constituent Assembly. In other words, the
Parliament acts in the same capacity as a Constituent Assembly when exercising the power of amendment under the said Article. This argument
does not take stock of the admission made on behalf of the respondents that the entire Constitution cannot be repealed or abrogated by the
amending body. Indisputably, a Constituent Assembly specially convened for the purpose would have the power to completely revise, repeal or
abrogate the Constitution. This shows that the amending body under Article 368 cannot have the same powers as a Constituent Assembly. Even
assuming that there is reference on the nature of power between enacting a law and making an amendment, both the powers are derived from the
Constitution. The amending body has been created by the Constitution itself. It can only exercise those powers with which it has been invested.
And if that power has limits, it can be exercised only within those limits.
571. The respondents have taken up the position that even if the power was limited to some extent under Article 368, as it originally stood, that
power could be enlarged by virtue of Clause (e) of the proviso. It must be noted that the power of amendment lies in the first part of Article 368.
What Clause (e) in the proviso does is to provide that if Article 368 is amended, such an amendment requires ratification by the States, besides the
larger majority provided in the main part. If the amending power under Article 368 has certain limits and not unlimited Article 368 cannot be so
amended as to remove these limits nor can it be amended so as to take away the voice of the states in the amending process. If the Constitution
makers were inclined to confer the full power of a Constituent Assembly, it could have been easily provided in suitable terms. If, however, the
original power was limited to some extent, it could not be enlarged by the body possessing the limited power. That being so, even where an
amending power is expressed in wide terms, it has to be exercised within the framework of the Constitution. It cannot abrogate the Constitution or
frame a new Constitution or alter or change the essential elements of the Constitutional structure. It cannot be overlooked that the basic theory of
our Constitution is that ""Pouvoir Constituent"", is vested in the people and was exercised, for and on other behalf by the Constituent Assembly for
the purpose of framing the Constitution.
572. To say, as has been said on behalf of the respondents, that there are only two categories of Constitutions, rigid or controlled and flexible or
uncontrolled and that the difference between them lies only in the procedure provided for amendment is an over-simplification. In certain
Constitutions there can be procedural and or substantive limitations on the amending power. The procedural limitations could be by way of a
prescribed form and manner without the satisfaction of which no amendment can validly result. The form and manner may take different forms such
as a higher majority either in the houses of the concerned legislature sitting jointly or separately or by way of a convention, referendum etc. Besides
these limitations, there can be limitations in the content and scope of the power. To illustrate, although the power to amend under Article 5 of the
U.S. Constitution resides ultimately in the people, it can be exercised in either of the modes as might be prescribed by the Congress viz. through
ratification by the State legislatures or through conventions, specially convened for the purpose. The equal suffrage in the Senate granted to each of
the States, cannot be altered without the consent of the State. The true distinction between a controlled and an uncontrolled Constitution lies not
merely in the difference in the procedure of amendment, but in the fact that in controlled Constitutions the Constitution has a higher status by whose
touch-stone the validity of a law made by the legislature and the organ set up by it is subjected to the process of judicial review. Where there is a
written Constitution which adopts the preamble of sovereignty in the people there is firstly no question of the law-making body being a sovereign
body for that body possesses only those powers which are conferred on it. Secondly, however representative it may be, it cannot be equated with
the people. This is especially so where the Constitution contains a Bill of Rights for such a Bill imposes restraints on that body, i.e. it negates the
equation of that body with the people.
573. Before concluding the topic on the interpretation or construction of the words ""amendment of this Constitution"" in Article 368, it is necessary
to deal with some American decisions relating to Article 5 of the American Constitution on which a great deal of reliance was placed on behalf of
the respondents for establishing that the word ""amendment"" has a precise and definite meaning which is of the widest amplitude. The first relates to
the 18th amendment, known as the National Prohibition cases in the State of Rhode Island v. A. Mitchel Palmer 64 L. Ed. 946. In that case and
other cases heard with it, elaborate arguments were addressed involving the validity of the 18th amendment and of certain features of the National
Prohibition Law, known as Volstead Act, which was adopted to enforce the amendment. The relief sought in each case was an injunction against
the execution of that Act. The Court merely stated its conclusions and did not give any reasons-a matter which was profoundly regretted by Chief
Justice White. From, the conclusions stated and the opinion of the Chief Justice it appears that a good deal of controversy centered on Section 2
of the amendment which read ""Congress and the several States shall have concurrent power to enforce this Article by appropriate legislation"". In
the dissenting opinion of Mr. Justice Mckenna it was said that the Constitutional validity of the 18th amendment had also been attacked and
although he dissented in certain other matters he agreed that the 18th amendment was a part of the Constitution of the United States. The learned
Advocate General of Maharashtra has placed a great deal of reliance on this decision. His argument is that though the judgment in the Rhode
Island case gives no reasons, yet it is permissible to look at the elaborate briefs filed by the counsel in several cases and their oral arguments in
order to understand what was argued and what was decided. One of the main contentions raised was that the 18th amendment was not in fact an
amendment, for an amendment is an alteration or improvement of that which is already there in the Constitution and that term is not intended to
include any addition of a new grant of power. The judgment shows that this argument was not regarded even worth consideration and was rejected
outright. Now it is significant that most of the justices including the Chief Justice who delivered judgments dealt only with the questions which had
nothing to do with the meaning of the word ""amendment"". It is not possible to derive much assistance from this judgment.
574. In J.J. Dhillon v. R.W. Gloss 65 L. Ed. 994 it was observed that an examination of Article 5 discloses that it was intended to invest Congress
with a wide range of power in proposing amendments. However, the following observations are noteworthy and have been relied upon in support
of the case of the petitioners that according to the United States Constitution it is the people who get involved in the matter of amendments. ""A
further mode of proposal-as yet never invoked-is provided, which is, that on application of two-third of the States, Congress shall call a
convention for the purpose. When proposed in either mode, amendments, to be effective must be ratified by the legislatures or by convention in
three fourths of the States as the one or the other mode of ratification may be proposed by the Congress"". Thus the people of the United States, by
whom the Constitution was ordained and established, have made it a condition for amending that instrument that the amendment be submitted to
representative assemblies in the several States and be ratified in three-fourths of them. The plain meaning of this is (a) that all amendments must
have the sanction of the people of the United States, the original fountain of power, acting through representative assemblies, and (b) that
ratification by these assemblies in three-fourths of the States shall be taken as a decisive expression of the people''s will and be binding on all.
575. Although all the amendments were made by the method of ratification by the requisite number of State legislatures, the convention mode was
adopted when the 18th amendment was repealed by the 21st amendment Another case, United States of America v. William H. Sprague and
William J. Howey 75 L. Ed. 640, will be discussed more fully while considering the question of implied limitations. All that it establishes for the
purpose of meaning of amendment is that one must look to the plain language of the Article conferring the power of amendment and not travel
outside it. Article 5, it was said, contained procedural provisions for Constitutional change by amendment without any present limitation
whatsoever except that no State might be deprived of equal representation in the Senate without its consent. Mr. Justice Douglas while delivering
the opinion of the court in Howard Joseph Whitehill v. Wilson Elkins 19 L. Ed. 228 stated in categorical terms that the Constitution prescribes the
method of ""alteration"" by amending process in Article 5 and, while the procedure for amending it is restricted there is no restraint on the kind of
amendment that may be offered. Thus the main submission on behalf of the counsel for the respondents has been that Article 5 of the United States
Constitution served as model for Article 368 of our Constitution.
576. Article V provides different modes of amendment These may be analysed as follows:
577. The proposals can be made-,
(1) By two thirds of both Houses of the Congress or
(2) By a Convention for proposing amendments to be called by the Congress on the application of legislatures of two-thirds of the States.
578. The ratification of the proposals has to be made by
(1) Legislatures of three fourths of the States or
(2) by Conventions in three fourths thereof (as one of the other mode of ratification may be proposed by the Congress)
In Hawke v. Smith 64 L. Ed. 871, the question raised was whether there was any conflict between Article 5 of the U.S. Constitution which gave
power to the Congress to provide whether the ratification should be by State Legislatures or Conventions and the Constitution of Ohio as
amended. The Supreme Court held that Article 5 was grant of authority by the people to Congress. The determination of the method of ratification
was the exercise of the national power specifically granted by the Constitution and that power was limited to two methods, by the State
Legislatures or by Conventions. The method of ratification, however, was left to the choice of Congress. The language of the Article was plain and
admitted of no doubt in its interpretation. In that case the Constitution of Ohio even after amendment which provided for referendum vested the
legislative power primarily in a General Assembly consisting of a Senate and a House of Representatives. Though the law making power of a State
was derived from the people the power to ratify a proposed amendment to the Federal Constitution had its source in that Constitution. The act of
ratification by the State derived its authority from the federal Constitution. therefore, in order to find out the authority which had the power to ratify,
it was Article 5, to which one had to turn and not to the State Constitution. The choice of means of ratification was wisely withheld from conflicting
action in the several States.
579. On behalf of the respondents it is claimed that these decisions establish that the power of amendment conferred by Article 5 was of the
widest amplitude. It could be exercised through the representatives of the people, both in the Congress and the State Legislatures. In the case of
Article 368 also Parliament consists of representatives of the people and the same analogy can be applied that it is a grant of authority by the
people to the Parliament. This argument loses sight of the fact that under the American theory of government, power is inherent in the people
including the right to alter and amend the organic instrument of government. Indeed, practically all the State Constitutions associate the people with
the amending process. The whole basis of the decisions of the Supreme Court of the United States and of some of the State Supreme Courts is
that it is the people who amend the Constitution and it is within their power to make the federal Constitution or unmake it. The reason is quite
obvious. So far as Article 5 of the American Constitution is concerned, out of the alternative methods provided for amendment, there is only one in
which the people cannot get directly associated, whereas in the others they are associated with the amending process, e.g., proposal of amendment
by two-thirds of both Houses of Congress and its ratification by conventions in three-fourths of the States or a proposal of amendment by a
convention called on the application of two-thirds of the State Legislatures and its ratification by either convention in three-fourths of the States or
by the Legislature of the same number of States.
580. The meaning of the words ""amendment of this Constitution"" as used in Article 368 must be such which accords with the true intention of the
Constitution makers as ascertainable from the historical background, the Preamble, the entire scheme of the Constitution, its structure and
framework and the intrinsic evidence in various Articles including Article 368. It is neither possible to give it a narrow meaning nor can such a wide
meaning be given which can enable the amending body to change substantially or entirely the structure and identity of the Constitution. Even the
concession of the learned Attorney General and the Advocate General of Maharashtra that the whole Constitution cannot be abrogated or
repealed and a new one substituted supports the conclusion that the widest possible meaning cannot be given to it.
581. Coming to the question of what has been called ''inherent and implied limitations'' to the amending power in Article 368 of our Constitution.
Mr. Palkhivala has maintained that inherent limitations are those which inhere in any authority from its very nature, character and composition
whereas implied limitations are those which are not expressed but are implicit in the scheme of the Constitution conferring the power. He maintains
that the ""rule is established beyond cavil that in construing the Constitution of the United States, what is implied is as much a part of the instrument
as what is expressed"", American Jurisprudence (2d), Vol. 16, p. 251 Although the courts have rejected in various cases a plea that a particular
inherent or implied limitation should be put upon some specific Constitutional power, no court, says Mr. Palkhivala, has ever rejected the principle
that such limitations which are fairly and properly deducible from the scheme of the Constitution should be read as restrictions upon a power
expressed in general terms. Several decisions of our court, of the Privy Council, Irish courts, Canadian and Australian courts have been cited in
support of the contention advanced by him. The approach to this question has essentially to be to look at our own decisions first. They fall in two
categories. In one category are those cases where limitations have been spelt out of Constitutional provisions; the second category consists of such
decisions as have laid down that there is an implied limitation on legislative power.
582. Taking up the cases of the first category, before 1955, Article 13(2) was read as containing an implied limitation that the State could acquire
property only for a public purpose. (The Fourth Amendment expressly enacted this limitation in 1955). It was observed in 281675 that one
limitation imposed upon acquisition or taking possession of private property which is implied in the clause is that such taking must be for a public
purpose. Mahajan J., (later Chief Justice) said in 282187 that the existence of a public purpose is undoubtedly an implied condition of the exercise
of compulsory power of acquisition by the State. The power conferred by Articles 3 and 4 of the Constitution to form a new State and amend the
Constitution for that purpose has been stated to contain the implied limitation that the new State must conform to the democratic pattern envisaged
by the Constitution and the power which Parliament can exercise is not the power to override the Constitution 274854 scheme. It may be
mentioned that so far as Article 368 is concerned there seems to have been a good deal of debate in Golak Nath''s case on the question whether
there were any inherent or implied limitations. Dealing with the argument that in exercise of the power of amendment Parliament could not destroy
the structure of the Constitution but it could only modify the provisions thereof within the framework of its original instrument for its better
effectuation, Subba Rao C.J. observed that there was no necessity to express any opinion on this all important question owing to the view which
was being taken with regard to the meaning of the word ""law"" in Article 13(2). But it was recognised that the argument had considerable force.
Wanchoo J. (as he then was) considered the question of implied limitations at some length but felt that if any implied limitation that basic features of
the Constitution cannot be changed or altered, were to be put on the power of amendment, the result would be that every amendment made in the
Constitution would involve legal wrangle. On the clear words of Article 368 it was not possible to infer any implied limitation on the power of
amendment Hidayatullah J., (later Chief Justice) discussed the question of implied limitations and referred to the spate of writings on the subject.
He expressed no opinion on the matter because he felt that in our Constitution Article 13(2) took in even constitutional amendments. Bachawat J.,
disposed of the matter by saying that the argument overlooked the dynamic character of the Constitution. Ramaswami J., clearly negatived the
argument based on implied limitations on the ground that if the amending power is an adjunct of sovereignty it does not admit of any limitation.
583. The cases which fall in the second category are decidedly numerous. It has been consistently laid down chat there is an implied limitation on
the legislative power; the legislature cannot delegate the essentials of the legislative function. Mukherjea J. (who later became Chief Justice)
281647 stated in clear language that the right of delegation may be implied in the exercise of legislative power only to the extent that it is necessary
to make the exercise of the power effective and complete. The same implied limitation on the legislature, in the field of delegation, has been
invoked in 282684 ; 280275 ; 274622 276948 and Grewal D.S. v. State of Punjabi [1959] Supp. 1 S.C.R. 792. Implied limitations have also
been placed upon the legislature which invalidates legislation usurping the judicial power : See for instance 280357 and 267266 .
584. Before we go to cases decided by the courts in other countries it may be useful to refer to some of the Constitutional provisions which are
illustrative of the concept of implications that can be raised from the language and context thereof. The first provision in point is Article 368 itself. It
has been seen at the stage of previous discussion that the power to amend is to be found in that Article only by implication as there is no express
conferment of that power therein. The learned Solicitor General made a concession that various Articles are included by implication in the clauses
of the provision by reason of the necessity for giving effect to the express power contained therein, e.g., Articles 52 and 53 must be so read as to
impliedly include the power to amend Articles 54 and 55 which are not expressly mentioned in Clause (a) of the proviso. It has been implied that
the President has been made a formal or a Constitutional head of the executive and the real executive power vests in the council of ministers and
the 282042 . Article 53 declares that the executive power of the Union shall be vested in the President; Article 74 provides for a council of
ministers headed by the Prime Minister to aid and advise the President in exercise of his functions. Article 75 says that the Prime Minister shall be
appointed by the President and the other ministers shall be appointed by him on the advice of the Prime Minister. The ministers shall hold office
during the pleasure of the President and the council of ministers shall be collectively responsible to the House of the People. Although the executive
power of the President is apparently expressed in unlimited terms, an implied limitation has been placed on his power on the ground that he is a
formal or Constitutional head of the executive and that the real executive power vests in the council of ministers. This conclusion which is based on
the implications of the Cabinet System of government can be said to constitute an implied limitation on the power of the President and the
GovernOrs.
585. It may be mentioned in all fairness to the Advocate General of Maharashtra that the court did not desire him to address in detail about the
President or the Governor being a Constitutional head and the implications arising from the system of Cabinet Government. The decisions thereon
are being referred to for the purpose of noticing that according to them the President or the Governor though vested with full executive powers
cannot exercise them personally and it is only the council of ministers which exercises all the executive functions. This is so, notwithstanding the
absence of any express provisions in the Constitution to that effect.
586. Next, reference may be made to the decisions of the Privy Council relied on by one side or the other for deciding the question under
consideration. The Advocate General of Maharashtra laid much stress on the principle enunciated in Queen v. Burah (1878) 3 A.C. 889, which
according to him, has been consistently followed by the Federal Court and this Court. The principle is that when a question arises whether the
prescribed limits have been exceeded the court must look to the terms of the instrument ""by which affirmatively, the legislative powers were
created and by which, negatively, they were restricted. If what has been done is legislation within the general scope of the affirmative words which
give the power, and if it violates no express condition or restriction by which that power is limited...it is not for any court of justice to inquire
further, or to enlarge constructively those conditions or restrictions"". The ratio of that decision is that conditional legislation is to be distinguished
from delegation of legislative power and that conditional legislation is within the power of the legislature in the absence of any express words
prohibiting conditional legislation. The oft-quoted words about the affirmative conferment of power and absence of express restriction on the
power are used only to repel the contention that conditional legislation was barred by implication. It is significant that if Queen v. Burah (1878) 3
A.C. 889 is to be treated as laying down the principle that the powers in a Constitution must be conferred only in affirmative words the argument
of the respondents itself will suffer from the infirmity that it is only by necessary implication from the language of Article 368 (before the 24th
Amendment) that the source of the amending power can be said to reside in that Article. There were no such words in express or affirmative terms
which conferred such a power. Indeed in 282401 case there was a sharp divergence of opinion on this point. Subba Rao C.J. with whom four
other judges agreed held that the source of the amending power was to be found in the provisions conferring residuary provisions, namely, Article
248 read with Entry 97 in the Seventh Schedule. The other six judges including Hidayatullah J. were of the view that the power was to be found in
Article 368 itself.
587. In The Initiative and Referendum Act [1919] A.C. 935 the position briefly was that the British North America Act 1867, Section 92, head I,
which empowered a Provincial Legislature to amend the Constitution of the Province, ""excepting as regards the office of the Lieutenant-Governor,
excluded the making of a law which abrogated any power which the Crown possessed through the Lieutenant Governor who directly represented
the Crown. The Legislative Assembly of Manitoba passed the Initiative and Referendum Act. It compelled the Lieutenant Governor to submit a
proposed law to a body of voters totally distinct from the legislature of which he was the Constitutional head. The Privy Council was of the opinion
that under the provisions of that law the Lieutenant Governor was rendered powerless to prevent a proposed law when passed in accordance with
the Act from becoming actual law. The language of the Act could not be construed otherwise than as intended, seriously affecting the position of
the Lieutenant Governor as an integral part of the legislature and to detract from the rights which were important in the legal theory of that position.
Section 92 of the Act of 1867 entrusted the legislative power in a Province to its legislature and that legislature only. A body that has power of
legislation on the subjects entrusted to it, the power being so ample as that enjoyed by a Provincial legislature in Canada, could while ""preserving
its own capacity intact seek the assistance of a subordinate agency...but it does not follow that it can create and endow with its own capacity a
new legislative power not created by the Act to which it owes own existence"" Ibid at p. 945.
588. This case is more in point for consideration of validity of that part of the 25th Amendment which inserted Article 31-C but it illustrates that an
implied limitation was spelt out from the Constitutional provisions of the British North America Act 1867 which conferred legislative power on the
legislatures of provinces as constituted by that Act.
589. McCawley v. The King (1920) A.C. 691 was another case involving Constitutional questions. The legislature of Queensland (Australia) had
power to include in an Act a provision not within the express restrictions contained in the Order in Council of 1959. But inconsistent with the term
of the Constitution of Queensland, without first amending the term in question under the powers of amendments given to it, the Industrial
Arbitration Act of 1916 contained provisions authorising the Government in Council to appoint any Judge of the Court of Industrial Arbitration to
be a Judge of the Supreme Court of Queensland. After explaining the distinction between a controlled and an uncontrolled Constitution, their
Lordships proceeded to examine the contention that the Constitution of Queensland could not be altered merely by enacting legislation inconsistent
with its article; it could only be altered by an Act which in plain and unmistakable language referred to it; asserted the intention of the legislature to
alter it, and consequentially gave effect to that intention by its operative provisions. That argument was repelled by saying Ibid p. 706.
It was not the policy of the Imperial Legislature at any relevant period to shackle or control in the manner suggested, the legislative power of the
Nascent Australian Legislations.
Section 5 of the Colonial Laws Validity Act 1865 was held to have clearly conferred on the colonial legislatures a right to establish courts of
judicature and to abolish and reconstitute them. A question had been raised that the Constitution Act of 1867 enacted certain fundamental organic
provisions of such a nature as to render the Constitution controlled. It was said that if a change of that nature was contemplated, there would have
been some indication in the very lengthy preamble of the Act, of that intention. Their Lordships could observe nowhere in the preamble the least
indication that it was intended for the first time to make provisions which were sacrosanct, or which at least could only be modified by methods
never previously required. It was finally held that the legislature of Queensland was the master of its own household except in so far as its power
had in special cases been restricted. No such restriction had been established and none in fact existed.
590. The Advocate General of Maharashtra has sought to deduce the following propositions from the dissenting judgment of Issacs and Rich JJ of
the Australian High Court which was approved by the Privy Council in the above case:
(1) Unless there is a special procedure prescribed for amending any part of the Constitution, the Constitution is uncontrolled and can be amended
by the manner laid down for enacting ordinary law and, therefore, a subsequent law inconsistent with the Constitution would pro-tanto repeal the
Constitution.
(2) A Constitution largely or generally uncontrolled may contain one or more provisions which prescribe a different procedure for amending them.
In that case an ordinary law cannot amend them and the procedure must be strictly followed if the amendment is to be effected.
(3) The implication on limitation of power ought not to be imported from general concepts but only from express or necessarily implied limitations
(emphasis supplied).
(4) While granting powers to the colonial legislatures, the British Parliament as far back as 1865 refused to put limitations of vague character, but
limited those limitations to objective standards e.g., statutes, statutory regulations, etc. to objective standards.
591. We have already repelled at an earlier stage Pp. 70-71 the contention that the only distinction between a controlled and an uncontrolled
Constitution is that in the former the procedure prescribed for amending any part of the Constitution has to be strictly followed. The second
proposition is of a similar nature and can hardly be disputed. As regards the third and fourth proposition all that need be said is that implied
limitation which was sought in McCawley''s case by counsel for the respondents was that the Queensland legislature should first amend the
Constitution and then pass an Act which would otherwise have been inconsistent, for the Constitution had not been amended. That contention in
terms was rejected. The Constitution in McCawley''s case was uncontrolled and therefore the Queensland legislature was fully empowered to
enact any Constitution breaking law. Moreover Lord Birkenhead in an illuminating passage in McCawley''s [1920] A.C. 691 case has himself
referred to the difference of view among writers upon the subject of Constitutional law which may be traced ""mainly to the spirit and genius of the
nation in which a particular Constitution has its birth"". Some communities have ""shrunk from the assumption that a degree of wisdom and foresight
has been conceded to their generation which will be, or may be, wanting to their successors"". Those who haw adopted the other view probably
believed that ""certainty and stability were in such a matter the supreme desiderata"". It was pointed out that different terms had been employed by
the text book writers to distinguish between those who contrasted forms of Constitution. It was added:
Their special qualities may perhaps be exhibited as clearly by calling the one a controlled and the other an uncontrolled Constitution as by any other
nomenclature.
592. Lord Birkenhead did not make any attempt to define the two terms ""controlled"" and ""uncontrolled"" as precise legal terms, but merely used
them as convenient expressions.
593. The next case of importance is Attorney General for New South Wales v. Trethowan. (1932) A.C. 526 The Constitution Act, 1902 enacted
by the legislature of New South Wales, was amended in 1929 by adding Section 7-A which provided that no Bill for abolishing the Legislative
Council should be presented to the Governor for His Majesty''s assent until it had been approved by a majority of the electors voting upon a
submission made in accordance with the section. The same provision was to apply to a Bill for repealing that section. In 1930 two Bills were
passed by the Legislature. One was to repeal Section 7-A and the other to abolish the Legislative Council. Neither of the two Bills had been
approved in accordance with Section 7-A. Reference was made to Section 5 of the Colonial Laws Validity Act 1865, which conferred on the
Legislature of the State full power to make laws inter alia in respect of the Constitution in such ""manner and form"" as might from time to time be
provided by any Act of Parliament Letters Patent, Colonial law in force in the colony etc. It was held that the whole of Section 7-A was within the
competence of the legislature of the State u/s 5 of the Colonial Laws Validity Act. The provision that the Bills must be approved by the electors
before being presented was a provision as to form and manner and accordingly the Bills could not lawfully be presented unless and until they had
been approved by a majority of the electors voting. A number of contentions were raised, out of which the following may be noted:
(a) The Legislature of New South Wales was given by the Imperial Statutes plenary power to alter the Constitution, powers and procedure of such
Legislature.
(b) When once the Legislature had altered either the Constitution or powers and procedure, the Constitution and powers and procedure as they
previously existed ceased to exist and were replaced by the new Constitution and powers.
594. According to their lordships the answer depended entirely upon a consideration of the meaning of Section 5 of the Colonial Laws Validity
Act read with Section 4 of the Constitution statute assuming that the latter section still possessed some operative effect. The whole of Section 7-A
was held to be competently enacted. The Privy Council, however, held that the repealing Bill after its passage through both Chambers could not be
lawfully presented for the Royal assent without having first received the approval of the electors in the prescribed manner. In order to be validly
passed, the law must be passed in the manner prescribed by Section 7-A which was in force for the time being. Trethowan''s case (supra) fully
illustrates how the Privy Council enforced such limitations even though they were of a procedural nature which had been provided in a
Constitutional statute relating to the form and manner in which any such statute could be altered or repealed.
595. These decisions, in particular, (Trethowan''s case) illustrate that the Privy Council has recognised a restriction on the legislative powers of a
sovereign legislature even though that is confined only to the form and manner laid down in a Constitution for amending the Constitution Act In a
country which still sticks to the theory of Parliamentary sovereignty, limitations of any other nature would be regarded as somewhat non-conformist
and unorthodox.
596. The decision of the Privy Council in the Bribery Commissioner v. Pedrick Ranasinghe [1965] A.C. 172 has been heavily relied on by both
sides. On behalf of the petitioners support has been sought from the observations relating to rights regarded as fundamental, being unalterable.
What had happened there was that by virtue of Section 41 of the Bribery Amendment Act 1956, a provision was made for the appointment of a
Bribery Tribunal which was in conflict with the requirement in Section 55 of the Ceylon Constitution (Order in Council 1946), hereinafter called the
''Ceylon Constitution Act'', according to which the appointment of Judicial Officers was vested in the Judicial Service Commission. Section 29 of
the Ceylon Constitution Act provided by Sub-section (1) that subject to the provisions of the Order, the Parliament had the power to make laws
for the peace, order and good government of the island. By Sub-section (2) it was provided that no such law shall (a) prescribe or restrict the free
exercise of any religion etc. This was followed by Clauses (b), (c) and (d) which set out further religious and racial matters, which according to
their Lordships, could not be the subject of legislation. In the words of their Lordships ""they represent the solemn balance of rights between the
citizens of Ceylon, the fundamental conditions on which inter se they accepted the Constitution; and these are therefore unalterable under the
Constitution"". By Sub-section (3) any law made in contravention of Sub-section (2) was to be void to the extent of such contravention. Sub-
section (4) may be reproduced below:
(4) In the exercise of its powers under this section, Parliament may amend or repeal any of the provisions of this Order, or of any other Order of
Her Majesty in Council in its application to the Island:
Provided that no Bill for the amendment or repeal of any of the provisions of this Order shall be presented for the Royal Assent unless it has
endorsed on it a certificate under the hand of the Speaker that the number of votes cast in favour thereof in the House of Representatives
amounted to not less than two-thirds of the whole number of Members of the House (including those not present).
Every certificate of the Speaker under this sub-section shall be conclusive for all purposes and shall not be questioned in any court of law.
597. The Bribery Amendment Act 1958 had not been enacted in accordance with the provisions contained in Sub-section (4) of Section 29 of the
Ceylon Constitution Act. As it involved a conflict with the Constitution, it was observed that a certificate of the Speaker as required by Sub-
section (4) was a necessary part of the Act making process. The point which engaged the serious attention of the Privy Council was that when a
sovereign Parliament had purported to enact a Bill and it had received the Royal, Assent, could it be a valid Act in course of whose passing there
was a procedural defect, or was it an invalid Act which Parliament had no power to pass in that manner ? A distinction was made while examining
the appellant''s arguments between Section 29(3) ''which expressly made void any Act passed in respect of the matters entrenched in and
prohibited by Section 29(2); whereas Section 29(4) made no such provisions, but merely couched the prohibition in procedural terms. Reliance
had been place on behalf of the appellant Bribery Commissioner on the decision in McCawley''s case. It was pointed out that McCawley''s case,
so far as it was material, was in fact opposed to the appellant''s reasoning. It was distinguished on the ground that the Ceylon legislature had
purported to pass a law which being in conflict with Section 55 of the Ceylon Constitution Act, must be treated, if it was to be valid, as an implied
alteration of the Constitutional provisions about the appointment of judicial officers. It was held that such alterations, even if expressed, could only
be made by laws which complied with the special legislative procedure laid down in Section 29(4). The Ceylon Legislature did not have the
general power to legislate so as to amend its Constitution by ordinary majority resolutions such as the Queensland Legislature was found to have
u/s 2 of its Constitution Act.
598. The learned Advocate General of Maharashtra has referred to the arguments in Ranasinghe''s case and has endeavoured to explain the
observations made about the entrenched provisions being unalterable by saying that the same were obiter. According to him it was not the
respondent''s case that any provision was unamendable. The references to the solemn compact etc. were also obiter because the appeal did not
raise any question about the rights of religion protected by Sub-section (2) or Section 29 and the issues were entirely different. It is claimed that
this decision supports the position taken up on behalf of the respondents that it is only the form and manner which is material in a controlled
Constitution and that the above decision is an authority for the proposition that in exercise of the amending power a controlled Constitution can be
converted into an uncontrolled one. Any implied limitations on Parliament''s amending power here can be abrogated by an amendment of Article
368 itself and the amending power can be enlarged by an exercise of that very power. According to Mr. Palkhivala this argument is wholly
fallacious. Firstly, the observations of the Privy Council Ibid p. 198 is merely on the form and manner of amendment and has nothing to do with
substantive limitations on the power of amendment. Placing limits on the amending power cannot be confused with questions of special legislative
process which is also referred to by their Lordships. Ibid portions D to E Secondly, the Ceylon Constitution authorised the Parliament to amend or
repeal the Constitution, which power is far wider than the power of amendment simpliciter conferred by Article 368. It is suggested that
Ranasinghe''s case is a direct authority against the respondents since it held the religious and racial rights to be unalterable, which clearly implies
that Parliament had no competence to take away those rights even in exercise of its power to amend the Constitution by following the prescribed
form and manner in Sub-section (4) of Section 29 of the Ceylon Constitution Act. The material importance of this case is that even though
observations were made by the Lordships which may in a sense be obiter those were based on necessary implications arising from Section 29 of
the Ceylon Constitution Act and were made with reference to interpretation of Constitutional provisions which had a good deal of similarity (even
on the admission of the Advocate General of Maharashtra) with some parts of our Constitution, particularly those which relate to fundamental
rights.
599. Don John Francis Douglas Liyange v. The Queen [1967] 1 A.C. 259 is another decision on which strong reliance has been placed on behalf
of the petitioners. The Ceylon Parliament passed an Act which substantially modified the Criminal Procedure Code inter alia by purporting to
legalise an ex-post facto detention for 60 days of any person suspected of having committed an offence against the State. This class of offences for
which trial without a jury by three Judges nominated by the Minister for Justice could be ordered was widened and arrest without a warrant for
waging war against the Queen could be effected. New minimum penalties for that offence were provided. The Privy Council held that the
impugned legislation involved a usurpation and infringement by the legislature of judicial powers inconsistent with the written Constitution of Ceylon
which, while not in terms vesting judicial functions in the judiciary, manifested an intention to secure in the judiciary a freedom from political,
legislative and executive control and in effect left untouched the judicial system established by the Charter of Justice of 1833. The legislation was
struck down as void. Their Lordships observed inter alia that powers in case of countries with written Constitutions must be exercised in
accordance with the terms of the Constitution from which they were derived. Reference was made to the provisions in the Constitution for
appointment of Judges by the Judicial Service Commission and it was pointed out that these provisions manifested an intention to secure in the
judiciary a freedom from political, legislative and executive control. It was said that these provisions were wholly appropriate in a Constitution
which intended that judicial power shall vest only in the judicature. And they would be inappropriate in a Constitution by which it was intended that
judicial power should be shared by the executive or the legislature.
600. There seems to be a good deal of substance in the submission of Mr. Palkhivala that the above decision is based on the principle of implied
limitations; because otherwise u/s 29(1) of the Ceylon Constitution Act Parliament was competent to make laws for the peace, order and good
government of the island subject to the provisions of the Order. Strong observations were made on the true nature and purpose of the impugned
enactments and it was said that the alterations made by them in the functions of the judiciary constituted a grave and deliberate incursion in the
judicial sphere. The following passage is noteworthy and enlightening:
If such Acts as these were valid the judicial power could be wholly absorbed by the legislature and taken out of the hands of the judges. It is
appreciated that the legislature has no such general intention. It was beset by a grave situation and it took grave measures to deal with it, thinking,
one must presume, that it had power to do so and was acting rightly. But that consideration is irrelevant, and gives no validity to acts which infringe
the Constitution. What is done once, if it be allowed, may be done again and in a lesser crisis and less serious circumstances. And thus judicial
power may be eroded. Such an erosion is contrary to the clear intention of the Constitution.
601. Mohamed Samsudeen Kariapper v. S.S. Wijesinha and Anr. [1968] AC 717 has been cited on behalf of the State of Kerala for the
proposition that judicial power could, by an amendment of our Constitution, be transferred to the legislature thus negativing the principle of implied
limitation. In that case a report had been made under the Commission of Inquiry Act about certain allegations of bribery having been proved
against some members of the Parliament of whom the appellant was one. Under a certain Act civil disabilities on persons to whom the Act applied
were imposed. It also contained a provision that in the event of inconsistency with existing law, the Act should prevail. The appellant challenged the
validity of that Act on the ground that it was inconsistent with the Constitution and was usurpation of the judicial power. It may be mentioned that
the Speaker had, in accordance with the proviso to Section 29(4) of the Constitution of Ceylon, endorsed a certificate under his hand on the bill
for imposition of civic disabilities (Special Provisions) Act. The Privy Council held that the said Act was an exercise of legislative power and not
the usurpation of judicial power. The Constitution of Ceylon was a controlled Constitution and the Act was an inconsistent law; the Act was to be
regarded as amending the Constitution unless some provisions denying the Act Constitutional effect was to be found in the Constitutional
restrictions imposed on the power of amendment. Apart from the proviso to Section 29(4) of the Constitution Act, there was no reason for not
construing the words ""amend or repeal"" in that provision as extending to amendment or repeal by inconsistent law. The Act, therefore, amended
the Constitution. Finally upon the merits it was observed that in view of the conclusion that the Act was a law and not an exercise of judicial power
it was not necessary to consider the question whether Parliament could, by a law passed in accordance with the proviso to Section 29(4), both
assume judicial power and exercise it in the one law.
602. The above decision can certainly be invoked as an authority for the proposition that even in a controlled Constitution where the form and
manner had been followed of amending it, an Act, which would be inconsistent with it and which did not in express terms state that it was an
amending Act, would have the effect of altering the Constitution. But it does not support any suggestion, as has been made on behalf of the
respondents, that judicial power could, by an amendment of our Constitution, be transferred to the legislature. Moreover, as expressly stated by
their lordships, the Ceylon Constitution empowered the Parliament ""to amend or repeal"" the Constitution and, therefore, there can be no
comparison between the scope of the Ceylon Parliament''s amending power and that of the amending body under Article 368.
603. We may next deal with the Australian decisions because there has been a good deal of discussion in them about implied limitations which can
arise in the absence of express limitations. The subject matter of most of the decisions has been the Commonwealth''s taxing power. Section 51 of
the Australian Constitution grants power to legislate with regard to taxation to the Commonwealth in wide terms but with certain express
reservations, viz., that duties of customs should be uniform, that the taxing laws must not discriminate between States, nor must revenue laws give
preference to one State over another State. Section 114 bars the Commonwealth from taxing property of any kind belonging to a State. In
Amalgamated Society of Engineers v. Adelaide Steamship Co. Ltd. [1920] 28 C.L.R. 129 the High Court of Australia accepted the principles of
construction of a Constitution laid down by the Privy Council in Reg v. Burah [1878] 3 A.C. 889 and Att. Gen. of Ontario v. Att. Gen. of Canada
[1912] A.C. 571 viz., that the only way in which a court can determine whether the prescribed limits of legislative power had been exceeded or
not was ""by looking to the terms of the instrument by which affirmatively, the legislative powers are created, and by which negatively, they are
restricted""; nothing was to be read into it on ground of policy of necessity arising or supposed to arise from the nature of the federal form of
government nor were speculations as to the motives of the legislature to be entered into by the Court. These words would apparently appear to
reject any proposition as to implied limitations in the Constitution against an exercise of power once it is ascertained in accordance with the
ordinary rules of construction. Such an interpretation of the Engineers'' case [1920] 28 C.L.R. 129 supposed to have buried for ever the principle
of implied limitations, has not been unanimously accepted nor has the above criterion laid down been adhered to. In Att. Gen. of New South
Wales v. Brewery Employees Union [1908] 6 C.L.R. 469, Higgins, J. cautioned that ""although the words of the Constitution are to be interpreted
on the same principles of interpretation as are applied to any ordinary law, these very principles of interpretation compel us to take into account the
nature and scope of the Act-""to remember that it is a Constitution, a mechanism under which laws are to be made, and not a mere Act which
declares what the law is to be"". Sir Owen Dixon in Australian Railways Union v. Victorian Railway Commissioners [1930] 44 C.L.R. 319 and
later in West v. Commissioner of Taxation [1937] 56 C.L.R. 657 formulated what in his view was the basic principle laid down in Engineers'' case
(Supra) and made observations relating to reservations of qualifications, which he thought had been made, concerning the prima facie rule of
interpretation which that decision laid down. In Ex-parte Professional Engineers Association [1959] 107 C.L.R. 208 he once again adverted to the
Engineers'' case and suggested that perhaps ""the reservations and qualifications therein expressed concerning the federal power of taxation and
laws directed specially to the states and also perhaps the prerogative of the Crown received too little attention."" The question as to implied
limitations was directly raised and decided in the Melbourne Corporation v. Commonwealth. [1947] 74 C.L.R. 31 It was held that Section 48 of
the Banking Act, 1945, prohibiting banks from conducting banking business for a state and for any authority of the state, including a local
government authority was invalid. Two contentions were raised in that case : (1) that the impugned Act was not a law on banking within Section
51(xiii) because it was not a law with respect to banking, and (2) that the grant of power in Section 51(xiii) must be read subject to limitations in
favour of the State because it appears in a federal Constitution, so that even if Section 48 could be treated as a law with respect to banking, it was
stall invalid since its operation interfered with the states in the exercise of their governmental functions. The second contention was accepted by the
majority. Latham C.J. stated that laws which discriminated against states or which unduly interfered with states in the exercise of their functions of
government were not laws authorised by the Constitution, even if they were laws with respect to a subject matter within the legislative power of the
Commonwealth Parliament. Rich J., held that the Constitution expressly provided for the continued existence of the States and that, therefore, any
action on the part of the Commonwealth, in purported exercise of its Constitutional powers, which would prevent a State from continuing to exist
or function as such was necessarily invalid because of inconsistency with the express provisions of the Constitution. Stark, J. said that the federal
character of the Australian Constitution carried implications of its own, that the government was a dual system based upon a separation of organs
and of powers and, consequently, maintenance of the States and their powers was as much the object of the Constitution as maintenance of the
Commonwealth and its powers. therefore, it was beyond the power of either to abolish or destroy the other.
604. The same contention was raised in a recent case of Victoria v. The Commonwealth [1971] 45 A.L.J. 251, where the Pay-roll Tax Act, 1941
and the Pay-roll Tax Assessment Act, 1941-1969 were impugned. These Acts were passed by the Commonwealth Parliament for financing the
provisions of the Child Endowment Act, 1941 and casting the burden on employers by taxing wages paid by them. The Crown in right of a State
was in each State a considerable employer of labour, and in some States of industrial labour. The Crown in right of a State was included in the
definition of ''employer'' for the purpose of the Act. The question raised for decision was about the Constitutional validity of the Act in so far as it
purported to impose upon the State of Victoria an obligation to payroll tax rated to the amount of salaries and wages paid to its public servants
employed in certain department named in its statement of claim.
605. The contention raised by the State of Victoria as summarised by Barwick, C.J. was that though the impugned Act fell under the enumerated
power of taxation in Section 51 of the Constitution Act, that section did not authorise the imposition of a tax upon the Crown in the right of a State
because there was an implied Constitutional limitation upon that Commonwealth power operating universally, that is to say, as to all the activities of
a State. The point most pressed, however, was in a somewhat limited form, viz., that the legislative power with respect to taxation did not extend
to authorise the imposition of a tax upon ""any essential governmental activity"" of a State and therefore, at the least, the power u/s 51 did not
authorise a tax upon the State in respect of wages paid to its civil servants. In other words such a limitation, whether of universal or of limited
operation, was derived by implication from the federal nature of the Constitution, and therefore, to levy a tax rated to the wages paid to its servants
employed in departments of governments, so trenched upon the governmental functions of the State as to burden, impair and threaten the
independent exercise of those functions. All the seven judges agreed, firstly, that the Act was valid, and secondly, upon the proposition laid down
in the Engineers'' case (Supra) as also in certain other decisions that where a power was granted to the Commonwealth by a specific provision
such as Section 51(ii), the Commonwealth could pass a law which would bind the States as it would bind individuals. The difference amongst the
judges, however, arose as regards the question of implied limitation on such a power, however, expressly granted. Barwick C.J. and Owen J.
were of the view that a law which in substance takes a State or its powers or functions of government as its subject matter is invalid because it
cannot be supported upon any granted legislative power but there is no implied limitation on a Commonwealth legislative power under the
Constitution arising from its federal nature. McTiernan J. was also of the view that there was no necessary implication restraining the
Commonwealth from making the law. However, Menzies, Windeyer, Walsh and Gibbs JJ. held in categorical terms that there is an implied
limitation on Commonwealth legislative power under the Constitution on account of its federal nature. According to Menzies J. a Constitution
providing for indissoluble federal Commonwealth must protect both Commonwealth and States. The States were not outside the Constitution.
Accordingly although the Constitution clearly enough subjected the States to laws made by Commonwealth Parliament it did so with some
limitation. Windeyer J., read the Melbourne Corporation case (Supra) as confirming the principle of implication and added that the court in reading
the Constitution ""must not shy away from the word `implication'' and disavow every concept that it connotes."" Walsh J. rejected the contention that
it was inconsistent with the principles of construction laid down in Engineers'' case that the ambit of power with respect to enumerated subject
matter should be restricted in any way otherwise than by an express provision specially imposing some defined limitation upon it and observed:
there is a substantial body of authority for the proposition that the federal nature of the Constitution does give rise to implications by which some
limitations are imposed upon the extent of the power of the Commonwealth Parliament to subject the States to its legislation.
According to Gibbs J., the ordinary principles of statutory interpretation did not preclude the making of implications when they were necessary to
give effect to the intention of the legislature as revealed in the statute as a whole. The intention of the Imperial Parliament in enacting the
Constitution was to give effect to the wishes of the Australian people to join in a federal union and to establish a federal and not a unitary system. In
some respects the Commonwealth was placed in a position of supremacy as the national interest required but it would be inconsistent with the very
basis of federation that the Commonwealth''s power should extend to reducing the states to such a position of subordination that their very
existence as independent units would be dependent upon the manner in which the Commonwealth exercises its powers, rather than on the legal
limits of the powers themselves. He proceeded to say:
Thus, the purpose of the Constitution, and the scheme by which it is intended to be given effect, necessarily give rise to implications as to the
manner in which the Commonwealth and the States respectively may exercise their powers, vis-a-vis each other.
606. The Advocate General of Maharashtra does not dispute that there are necessary implications in a federal Constitution such as, for example,
that any law violating any provision of the Constitution is void even in the absence of an express declaration to that effect. Again it is a necessary
implication of a republican Constitution that the sovereign of a foreign State-United Kingdom cannot place Indian territory in groups by Orders in
Council as provided in the Fugitive Offenders Act, and, therefore, that Act is inconsistent with the Republican Constitution of India, and is not
continued in force by Article 372; see 283243 . But he maintains that the principle of Queen v. Burah is not in any way displaced. Burah''s case,
according to him, laid down principles of interpretation and in doing so the Privy Council itself enunciated the doctrine of ultra vires which is a
necessary implication of an Act of the British Parliament creating bodies or authorities with limited powers. An attempt has been made to show that
the judgment of Chief Justice Barwick in the above Australian decision stated the basic principle of construction correctly and those principles are
applicable to our Constitution also since the decision was based on Queen v. Burah [1878] 3 A.C. 889[1878] 3 A.C. 889 which has been
consistently followed by this Court. We have already dealt with that decision and we are unable to agree that Queen v. Burah stands in the way of
drawing implications where the purpose of the Constitution and the scheme by which it is intended to be given effect, necessarily give rise to certain
implications.
607. Turning to the Canadian decisions we need refer only to those which have a material bearing on the questions before us. In The Attorney
General of Nova Scotia v. The Att. Gen. of Canada [1951] Can. L. Rep. 31 the Constitutionality of an Act respecting the delegation of jurisdiction
from the Parliament of Canada to the Legislature of Nova Scotia and vice versa was canvassed. The Supreme Court of Canada held that since it
contemplated delegation by Parliament of powers exclusively vested in it by Section 91 of the British North America Act to the Legislature of
Nova Scotia; and delegation by that Legislature of powers, exclusively vested in Provincial Legislature u/s 92 of the Act to Parliament, it could not
be Constitutionally valid. The principal ground on which the decision was based was that the Parliament of Canada and each Provincial Legislature
is a sovereign body within its sphere, possessed of exclusive jurisdiction to legislate with regard to the subject matter assigned to it u/s 91 or
Section 92 as the case may be. Neither is capable, therefore, of delegating to the other the powers with which it has been vested nor of receiving
from the other the power with which the other has been vested. The learned Chief Justice observed that the Constitution of Canada ""does not
belong either to the Parliament or to the Legislatures; it belongs to the country and it is there that the citizens of the country will find the protection
of the rights to which they are entitled.
608. Although nothing was expressly mentioned either in Section 91 or Section 92 of the British North America Act a limitation was implied on the
power of Parliament and the Provincial Legislatures to delegate legislative power. Mention may also made of John Switzman v. Freda Elbling
(1957) Can. L.R. 285 (to which we have already referred while dealing with the question of the use of the preamble.) In that case the validity of
the Act respecting communistic propaganda of the Province of Quebec was held to be ultra vires of the Provincial Legislature. Abbot J., after
referring to various decisions of the Privy Council as also the Supreme Court of Canada See in particular the observation of Duff C.J. in Alberta
Statutes Case (1938) SCR 100(1938) SCR 100 said that the Canada Election Act, the provisions of the British North America Act which
provided for Parliament meeting at least once a year and for the election of a new Parliament at least every five years and the Senate and House of
Commons Act, were examples of enactments which made specific statutory provisions for ensuring the exercise of the right of public debate and
public discussion. ""Implicit in all such legislation is the right of candidates for Parliament or for a Legislature and of citizens generally, to explain, to
criticize, debate and discuss in the freest possible manner such matters as the qualifications, the policies, and the political, economic and social
principles advocated by such candidates or by the political parties or groups of which they may be member"". That right could not be abrogated by
a Provincial Legislature and its power was limited to what might be necessary to protect purely private rights. He was further of the opinion that
according to the Canadian Constitution, as it stood, Parliament itself could not abrogate this right of discussion and debate.
609. The Advocate General of Maharashtra has pointed out that these decisions relate to the legislative competence of provincial legislatures to
effect civil liberties like freedom of speech, religion or to legislate in respect of criminal matters. They are not relevant for the purpose of
determining the amending power under the Constitution. So far as the civil rights are concerned in Canada it is noteworthy, according to the
Advocate General, that the Canadian Bill of Rights 1960 makes the rights therein defeasible by an express declaration that an Act of Parliament
shall operate notwithstanding the Canadian Bill of Rights. It has also been submitted that the well known writers of Constitutional law both of
Australia and Canada have not attached any significance or accepted the principle of implied limitations. See W.A. Wynes, Legislative, Executive
and Judicial powers in Australia and Bora Laskin, The Canadian Constitutional Law. The opinions of authors and writers have been cited before
us so extensively, by both sides, that we find a great deal of conflict in their expression of opinion and it will not be safe to place any reliance on
them. The judges who have read limitations by implication are well known and of recognised eminence and it is not fair to reject their views for the
reasons suggested by the Advocate General.
610. We need hardly deal at length with the Irish decisions. The principle emerging from the majority decision in The State (at the prosecution of
Jermiah Ryan v. Captain Michael Lenons and Ors. (1935) IR 170 that u/s 50 of the 1922 Constitution (which provided for Constitutional
amendment by ordinary legislation during the first period of 8 years which was subsequently extended to 16 years) an ordinary law inconsistent
with the provisions of the Constitution had the effect of amendment of the Constitution, caused considerable debate. During the controversy it was
strongly urged that the power of Constitutional amendment was not identical with pouvoir constituent; that it was not within the competence of
agencies invested with the power of Constitutional amendment to drastically revise the structural organisation of a State, to change a monarchical
into a republican and a representative into a direct form of government. The argument was based on the conception underlying Article 2 of the
French Law of 1884 which provided that the republican form of government could not be made subject of Constitutional amendment. Section 50
of that Constitution, in particular, was criticized as being too pliant for the first period of 8 years and too rigid for the period following it Leo Kohn,
The Constitution of the Irish Free State pp. 257-259. After the 1937 Constitution which became a model for our Constitution makers the trend of
judicial thinking underwent a transformation and instead of treating an Act inconsistent with the Constitution as having the effect of impliedly
amending the Constitution such an Act was regarded as invalid to the extent of its inconsistency with the Constitution. See Edmund Burke v. Lenon
(1940) I R 136 and Margaret Buckley v. Att. Gen. of Eire (1950) I R 67. The 1922 Constitution was considered to be of such ""light weight"" that
there were no fewer than 27 Acts expressed to be Acts impliedly amending that Constitution See generally J.M. Kelly, Fundamental Rights on the
Irish Law and Constitution (1968) 1-17 within a period of 15 years. During the period 1922-27 the judges were used to the British idea of
sovereignty of Parliament and notions of fundamental; law were foreign to their training and tradition. The 1937 Constitution is more rigid than its
predecessor though Article 51 permits the Oireachtas to amend the Constitution during the first three years by ordinary legislation. Such legislation,
however, is expressly excepted unlike Article 50 of the 1922 Constitution from the amending power. Mention may be made of The State v. The
Minister for Justice etc. [1967] IR 106 in which it was held that the provisions of Section 13 of the Lunatic Asylums (Ireland) Act 1875 which
prevented an accused person from appearing before the District Court on the return date of his remand constituted interference with an exercise of
judicial power to administer justice. This case and similar cases e.g., Margaret Buckley v. Att. Gen. of Eire [1950] Ir. Rep. 67 may not afford
much assistance in determining the question about implied limitation to the amending power in a Constitution because they deal with the question
mostly of repugnancy of ordinary legislation to Constitutional provisions. The main decision however, was in Ryan''s [1935] Ir. Rep. 170 case in
which Kennedy C.J. drew various implications from the Constitution but the majority of judges declined to do so and read the word ""amendment
as wide enough to allow the repeal of a number of articles, however important in substance they might be.
611. It is equally unnecessary to deal with the argument on behalf of the respondents that the Privy Council in Moore v. Attorney General of Irish
Free State [1935] A.C. 484 rejected the contention of the counsel based on the reasoning of Kennedy C.J. Moore''s case was decided principally
on the effect of the passing of the statute of Westminster as is clear from the summing up of the position by their Lordships. Ibid p. 498
612. As regards the position in the United States of America a great deal of reliance has been placed on behalf of the respondents on United
States of America v. William H. Sprague. 75 L. Ed. 640. According to that decision the choice between submission of a proposed amendment to
the federal Constitution to State Legislatures and submission to State Conventions under Article 5 of the Constitution was in the sole discretion of
Congress irrespective of whether the amendment was one dealing with the machinery of government or with matters affecting the liberty of the
citizen. It was argued that amendments may be of different kinds, e.g., mere changes in the character of federal means of machinery on the one
hand, and matters affecting the liberty of the citizen, on the other. It was said that the framers of the Constitution accepted the former sort to be
ratified by the legislature whereas they intended that the latter must be referred to the people because not only of lack of power in the legislature to
ratify but also because of doubt as to their truly representing the people. The Court observed that where the intention was clear there was no room
for construction and no excuse for interpolation or addition and it had been repeatedly and consistently declared in earlier decisions that the choice
of mode rested solely in the discretion of the Congress. It is sought to be concluded from this decision that the Supreme Court of the United States
refused to read any implications of the nature argued in that case.
613. Mr. Palkhivala says that the decision in U.S. v. W.H. Sprague (Supra) has no relevance to the questions before us. All that it laid down was
that the Congress had the sole discretion to decide whether a proposed amendment should be submitted to State Legislatures or to the State
conventions. The language of Article 5 itself shows that sole discretion in this matter is conferred on the Congress irrespective of whether the
amendment deals with the machinery of government or with matters affecting the rights and liberties of the citizen. Sprague''s case it is suggested,
was merely a fresh attempt after the decision of the Supreme Court in the State of Rhode Island v. A. Mitchell Palmer 64 L. Ed. 946 to argue that
the 18th amendment which introduced prohibition was unConstitutional since it was ratified by the State Legislatures and the attempt rightly failed.
For the reasons suggested by Mr. Palkhivala which appear to have a good deal of substance we are unable, to derive any help from U.S. v. W.H.
Sprague.
614. The Advocate General of Maharashtra has invoked another principle to the effect that unless the power of amendment is co-extensive with
the judicial power of invalidating laws made under the Constitution the judiciary would be supreme; therefore, the power of amendment should be
co-extensive with judicial power. This follows from what has been repeatedly held by this Court that under our Constitution none of the three great
departments of the State is supreme and it is only the Constitution which is supreme and which provides for a government of laws and not of men.
The reply of Mr. Palkhivala is that if the Constitution is supreme, as it is, it necessarily follows that there must be limitation on the amending power
because if there are ''no limitations the legislature would be supreme and not the Constitution. If the legislature''s power of amending Constitution
were coextensive with the judicial power of invalidating laws made under the Constitution, the legislature can bend the Constitution to its wheel in
every way which will lead to a result contrary to what has been provided in the Constitution, namely, that there are three great departments of the
State and no one can have supremacy over the other. When the judiciary places a limitation on the amending powers, says, Mr. Palkhivala, only as
a matter of true construction the consequence is not that the judiciary is supreme but that the Constitution is supreme. It is claimed that on his
arguments, the legislature, executive and judiciary remain coordinate which is the correct position under the Constitution. If the respondent''s
argument is accepted the amending power is absolute and limitless. It can make the judiciary and the executive completely subordinate to it or take
over their powers.
615. We are unable to see how the power of judicial review makes the judiciary supreme in any sense of the word. This power is of paramount
importance in a federal Constitution. Indeed it has been said that the heart and core of a democracy lies in the judicial process; (per Bose J., in
282655 . The observations of Patanjali Sastri C.J. in State of Madras v. V.G. Row [1952] S.C.R. 597 which have become locus classicus need
alone be repeated in this connection. Judicial review is undertaken by the courts ""not out of any desire to tilt at legislative authority in a crusador''s
spirit, but in discharge of a duty plainly laid upon them by the Constitution."" The respondents have also contended that to let the court have judicial
review over Constitutional amendments would mean involving the court in political questions. To this the answer may be given in the words of Lord
Porter in Commonwealth of Australia v. Bank of New South Wales [1950] A.C. 235:
The problem to be solved will often be not so much legal as political, social or economic, yet it must be solved by a court of law. For where the
dispute is, as here, not only between Commonwealth and citizen but between Commonwealth and intervening States on the one hand and citizens
and States on the other, it is only the Court that can decide the issue, it is vain to invoke the voice of Parliament.
There is ample evidence in the Constitution itself to indicate that it creates a system of checks and balances by reason of which powers are so
distributed that none of the three organs it sets up can become so pre-dominant as to disable the others from exercising and discharging powers
and functions entrusted to them. Though the Constitution does not lay down the principle of separation of powers in all its rigidity as is the case in
the United Constitution but it envisages such a separation to a degree as was found in Ranasinghe''s case. The judicial review provided expressly in
our Constitution by means of Article 226 and 32 is one of the features upon which hinges the system of checks and balances. Apart from that, as
already stated, the necessity for judicial decision on the competence or otherwise of an Act arises from the very federal nature of a Constitution
(per Haldane, L.C. in Att. Gen. for the Commonwealth of Australia v. Colonial Sugar Refining Co. [1914] A.C. 237 and Ex parte Walsh and
Johnson, In re Yates. (1925) 37 C.L.R. 36. The function of interpretation of a Constitution being thus assigned to the judicial power of the State,
the question whether the subject of a law is within the ambit of one or more powers of the legislature conferred by the Constitution would always
be a question of interpretation of the Constitution. It may be added that at no stage the respondents have contested the proposition that the validity
of a Constitutional amendment can be the subject of review by this Court. The Advocate General of Maharasthra has characterised judicial review
as undemocratic. That cannot, however, be so in our Constitution because of the provisions relating to the appointment of judges, the specific
restriction to which the fundamental rights are made subject, the deliberate exclusion of the due process clause in Article 21 and the affirmation in
Article 141 that judges declare but not make law. To this may be added the none two rigid amendatory process which authorises amendment by
means oft 2/3 majority and the additional requirement of ratification.
616. According to the learned Attorney General the entire argument on the basis of implied limitations is fundamentally wrong. He has also relied
greatly on the decision in Burah''s case and other similar decisions. It is pointed out that there can be no inherent limitation on the power of
amendment having regard to the purpose for which the power is needed. The argument about the non-amendability of the essential framework of
the Constitution is illusive because every part of a Constitutional document admits of the possibility of imperfect drafting or ambiguity. Even basic
concepts or ideals undergo progressive changes. It has been strenuously urged that the Constitution read as a whole did not contemplate the
perpetuation of the existing social and economic inequalities and a duty has been cast on the State to organise a new social order. The Attorney
General quoted the opinion of several writers and authors in support of his contention that there must be express words of limitation in a provision
which provides for amendment of the Constitution from which it follows that no implied limitations can be read therein.
617. The correct approach to the question of limitations which may be implied in any legislative provisions including a Constitutional document has
to be made from the point of view of interpretation. It is not a novel theory or a doctrine which has to be treated as an innovation of those who
evolve heterodox methods to substantiate their own thesis. The argument that there are no implied limitations because there are no express
limitations is a contradiction in terms. Implied limitations can only arise where there are no express limitations. The contention of the learned
Attorney General that no implications can be read in an amending power in a Constitution must be repelled in the words of Dixon J. in West v.
Commissioner of Taxation (N.S.W.) [1936] 56 C.L.R. 657:
Since the Engineers'' case a notion seems to have gained currency that in interpreting the Constitution no implications can be made. Such a method
of construction would defeat the intention of any instrument, but of all instruments a written Constitution seems the last to which it could be applied
618. We are equally unable to hold that in the light of the Preamble, the entire scheme of the Constitution the relevant provisions thereof and the
context in which the material expressions are used in Article 368 no implied limitations arise to the exercise of the power of amendment. The
respondents do not dispute, that, certain limitations arise by necessary implication e.g., the Constitution cannot be abrogated or repealed in its
entirety and that the India''s polity has to be a Sovereign Democratic Republic, apart from several other implications arising from Article 368 which
have been noticed.
619. The argument that the Nation cannot grow and that the objectives set out in the Preamble cannot be achieved unless the amending power has
the ambit and the width of the power of a Constituent Assembly itself or the People themselves appears to be based on grounds which do not have
a solid bask The Constitution makers provided for development of the country in all the fields social, economic and political. The structure of the
Constitution has been erected on the concept of an egalitarian society. But the Constitution makers did not desire that it should be a society where
the citizen will not enjoy the various freedoms and such rights as are the basic elements of those freedoms, e.g., the right to equality, freedom of
religion etc., so that his dignity as an individual may be maintained. It has been strongly urged on behalf of the respondents that a citizen cannot
have any dignity if he is economically or socially backward. No one can dispute such a statement but the whole scheme underlying the Constitution
is to bring about economic and social changes without taking away the dignity of the individual. Indeed, the same has been placed on such a high
pedestal that to ensure the freedoms etc. their infringement has been made justiciable by the highest court in the land. The dictum of Das C.J. in
Kerala Education Bill case paints the true picture in which there must be harmony between Parts III and IV; indeed the picture will get distorted
and blurred if any vital provision out of them is cut out or denuded of its identity.
620. The basic structure of the Constitution is not a vague concept and the apprehensions expressed on behalf of the respondents that neither the
citizen nor the Parliament would be able to understand it are unfounded. If the historical background, the Preamble, the entire scheme of the
Constitution, the relevant provisions thereof including Article 368 are kept in mind there can be no difficulty in discerning that the following can be
regarded as the basic elements of the Constitutional structure. (These cannot be catalogued but can only be illustrated).
1. The supremacy of the Constitution.
2. Republican and Democratic form of Government and sovereignty of the country.
3. Secular and federal character of the Constitution.
4. Demarcation of power between the legislature, the executive and the judiciary.
5. The dignity of the individual (secured by the various freedoms and basic rights in Part III and the mandate to build a welfare State contained in
Part IV.
6. The unity and the integrity of the nation.
621. The entire discussion from the point of view of the meaning of the expression ""amendment"" as employed in Article 368 and the limitations
which arise by implications leads to the result that the amending power under Article 368 is neither narrow nor unlimited. On the footing on which
we have proceeded the validity of the 25th amendment can be sustained if Article 368, as it originally stood and after the amendment, is read in the
way we have read it. The insertion of Articles 13(4) and 368(3) and the other amendments made will not affect the result, namely, that the power
in Article 368 is wide enough to permit amendment of each and every Article of the Constitution by way of addition, variation or repeal so long as
its basic elements are not abrogated or denuded of their identity.
622. We may next deal with the validity of the Constitution (25th Amendment) Act. Section 2 of the Amending Act provides:
2. In Article 31 of the Constitution,-
(a) for Clause (2), the following clause shall be substituted, namely:
(2) No property shall be compulsorily acquired or requisitioned save for a public purpose and save by authority of a law which provides for
acquisition or requisitioning of the property for a amount which may be fixed by such law or which may be determined in accordance with such
principles and given in such manner as may be specified in such law; and no such law shall be called in question in any court on the ground that the
amount so fixed or determined is not adequate or that the whole or any part of such amount is to be given otherwise than in cash:
Provided...
(b) after Clause (2A), the following clause shall be inserted, namely:
(2B) Nothing in Sub-clause (f) of Clause (1) of Article 19 shall affect any such law as is referred to in Clause (2).
As stated in the Statement of Objects and Reasons to the Bill (No. 106 of 1971) the word ""compensation"" was sought to be omitted from Article
31(2) and replaced by the word ""amount"". It was being clarified that the said ""amount"" may be given otherwise than in cash. It was also provided
that Article 19(1)(f) shall not apply to any law relating to acquisition or requisitioning of property for a public purpose. The position of the
respondents is that ""compensation"" had been given the meaning of market value or the just equivalent of what the owner had been deprived of
according to the decisions of this Court. See 281540 . That had led to the 4th Amendment Act 1955. The later decisions (2) 272384 and 278213
had continued to uphold the concept of ""compensation"" i.e. just equivalent of the value of the property acquired in spite of the amendments made in
1955. In 283279 the decision in 278213 was overruled which itself was virtually overruled by 282049 . According to the Advocate General of
Maharashtra, if Shantilal Mangaldas etc. had not been overruled by R.C. Cooper v. Union of India there would have been no necessity of
amending Article 31(2).
623. The first question that has to be determined is the meaning of the word ""amount"". Unlike the word ""compensation"" it has no legal connotation.
It is a neutral, colourless word. The dictionary meanings do not help in arriving at its true import as used in a Constitutional provision. It can be
anything from one paisa to an astronomical figure in rupees. Its meaning has, therefore, to be ascertained by turning to the context in which it is
used and the words preceding it as well as following it.
624. The scheme of Article 31(2) now is:
(1) The property has to be compulsorily acquired or requisitioned.
(2) It has to be for a public purpose.
(3) It has to be by a law.
(4) The law must provide for an amount which may be-
(i) fixed by such law or
(ii) which may be determined in accordance with such principles as may be specified in such law.
(5) The law shall not be questioned in a Court on the ground:
(i) The amount so fixed or determined is not adequate or
(ii) the whole or any part of such amount is to be given otherwise than in cash.
It is significant that the amount can be determined in accordance with specified principles, if it is not fixed by the law itself. Moreover, its adequacy
cannot be questioned in a court. The use of the word ""principles"" and the question of inadequacy can only arise if the amount has some norm. If it
has no norm no question of specifying any principles arises nor can there be any occasion for the determination of its adequacy. The very fact that
the court is debarred from going into the question of adequacy shows that the ""amount"" can be adequate or inadequate. Even if it is inadequate, the
fixation or determination of that amount is immune from any challenge. It postulates the existence of some standard or norm without which any
enquiry into adequacy becomes wholly unnecessary and irrelevant Moreover, either method of giving an amount must bring about the same result
In other words, if Rs. 1000 is the amount to be given for acquisition of a property, it must be either fixed or must be determinable by the principles
specified in the event of its not being fixed. It could not be intended that the two alternative modes should lead to varying results, i.e., it could be
fixed at Rs. 1000 but if the principles are specified they do not yield that figure.
625. The Advocate General of Maharashtra says that the right of the owner is just what the government determines it to be. It can give what it
pleases and when it choses to do so. Such an argument is untenable and introduces an element of arbitrariness which cannot be attributed to the
Parliament.
626. In Shantilal Mangal Das, which, on the submission of the Advocate General, enunciated the correct principles relating to Article 31(2) as it
then stood, it was laid down that something fixed or determined by the application of specified principles which was illusory or could in no sense be
regarded as compensation was not bound to be upheld by the Courts, ""for to do so would be to grant a charter of arbitrariness and permit a
device to defeat the Constitutional guarantees"". It was added that the principles could be challenged on the ground that they were irrelevant to the
determination of compensation but not on the plea that what was awarded was not just or fair compensation. Thus it was open to the courts to go
into the question of arbitrariness of the amount fixed or its being illusory even under the law laid down in Shantilal Mangaldas (supra). The
relevance of the principles had also been held to be justiciable. R.C. Cooper''s case did not lay down different principles. But the observations
made therein were understood to mean that the concept of just equivalent not accepted in Shantilal''s case was restored. The amendment now
made is apparently aimed at removing that concept and for that reason the word ""amount"" has been substituted in place of ""compensation"". This is
particularly so as we find no reason for departing from the well-settled rule that in such circumstances the Parliament made the amendment
knowing full well the ratio of the earlier decisions.
627. The Advocate General of Maharashtra has submitted that the fixing of the amount or alternatively specifying the principles for determining that
amount is entirely within the judgment of the legislature and the whole object of the amendment is to exclude judicial review which had been
introduced by the courts on the basis of the concept of compensation. But even then the members of the legislature must have some basis or
principles before them to fix the amount as the same cannot be done in an arbitrary way. He, however, gave an unusual explanation that in the
Cabinet system of government it is for the government to determine the amount or specify such principles as it choses to do. The legislators
belonging to the ruling party are bound to support the measure whether the basis on which the amount has been determined is disclosed to them or
not. It is wholly incomprehensible how there can be any legislative judgment or decision unless there is room for debate and discussion both by
members of the ruling party and the opposition. For any discussion on the ""amount"" fixed or the principles specified the entire basis has to be
disclosed. There can be no basis if there is no standard or norm.
628. The learned Solicitor General agrees that Article 31(2) after amendment still binds the legislature to provide for the giving to the owner a sum
of money either in cash or otherwise. In fixing the ""amount"", the legislature has to act on some principle. This is not because of any particular
obligation arising out of Article 31(2), but from the general nature of legislative power itself. Whatever, the subject or the nature of legislation it
always proceeds on a principle it is based on legislative policy. The principle may include considerations of social justice: Judicial review on the
ground of inadequacy of the ""amount"" and the manner of payment is excluded by express language. No other question is excluded. The
expropriated owner still continues to have a fundamental right. This argument is not quite the same as that of the learned Solicitor General.
629. It is true that the ""amount"" to be paid to an owner may not be the market value. The price of the property might have increased owing to
various factors to which no contribution has been made by the owner. The element of social justice may have to be taken into consideration. But
still on the learned Solicitor General''s argument, the right to receive the ""amount"" continues to be a fundamental right That cannot be denuded of its
identity. The obligation to act on some principle while fixing the amount arises both from Article 31(2) and from the nature of the legislative power.
For, there can be no power which permits in a democratic system an arbitrary use of power. If an aggrieved owner approaches the court alleging
that he is being deprived of that right on the grounds now open to him, the Court cannot decline to look into the matter. The Court will certainly
give due weight to legislative judgment. But the norm or the principles of fixing or determining the ""amount"" will have to be disclosed to the Court.
It will have to be satisfied that the ""amount"" has reasonable relationship with the value of the property acquired or requisitioned and one or more of
the relevant principles have been applied and further that the ""amount"" is neither illusory nor it has been fixed arbitrarily, nor at such a figure that it
means virtual deprivation of the right under Article 31(2). The question of adequacy or inadequacy, however, cannot be gone into.
630. As to the mode of payment, there is nothing to indicate in the amended Article that any arbitrary manner of payment is contemplated. It is well
known that a discretion has to be exercised reasonably.
631. As regards Clause (2B) inserted in Article 31 which makes Article 19(1)(f) inapplicable, there is no reason for assuming that a procedure will
be provided which will not be reasonable or will be opposed to the rules of natural justice. Section 2 of the 25th amendment can be sustained on
the construction given to it above.
632. We now come to the most controversial provision of 25th Amendment, namely, Section 3 which inserted the following Article:
31C Notwithstanding anything contained in Article 13, no law giving effect to the policy of the State towards securing the principles specified in
Clause (b) or Clause (c) of Article 39 shall be deemed to be void on the ground that it is inconsistent with, or takes way or abridges any of the
rights conferred by Article 14, Article 19 or Article 31; and no law containing a declaration that it is for giving effect to such policy shall be called in
question in any court on the ground that it does not give effect to such policy:
Provided that where such law is made by the Legislature of a State, the provisions of this Article shall not apply thereto unless such law, having
been reserved for the consideration of the President, has received his assent.
According to the Statement of Objects and Reasons contained in Bill No. 106 of 1971, the new Article has been introduced to provide that if any
law is passed to give effect to the Directive Principles contained in Clauses (b) and (c) of Article 39 and contains a declaration to that effect, such
law shall not be deemed to be void on the ground that it takes away or abridges any of the rights contained in Articles 14, 19 or 31 and shall not
be questioned on the ground that it does not give effect to these principles. For this provision to apply in case of laws made by State legislatures, it
is necessary that the relevant Bill should be reserved for the consideration of the President and receive his assent.
633. Article 39 contains certain principles of policy to be followed by the State. It enjoins the State inter alia to direct its policy towards securing:
39 (b) that the ownership and control of the material resources of the community are so distributed as best to subserve the common good;
(c) that the operation of the economic system does not result in the concentration of wealth and means of production to the common detriment;
634. These provisions together with the other provisions of the Constitution contain one of the main objectives, namely, the building of A welfare
State and an egalitarian social order in our country. As stated before, the fundamental rights and the directive principles have been described as the
conscience of our Constitution"". The Constitution makers had, among others, one dominant objective in view and that was to ameliorate and
improve the lot of the common man and to bring about a socio-economic transformation based on principles of social justice. While the
Constitution makers envisaged development in the social, economic and political fields, they did not desire that it should be a society where a
citizen will not have the dignity of the individual. Part III of the Constitution shows that the founding fathers were equally anxious that it should be a
society where the citizen will enjoy the various freedoms and such rights as are the basic elements of those freedoms without which there can be no
dignity of individual. Our Constitution makers did not contemplate any disharmony between the fundamental rights and the directive principles.
They were meant to supplement one another. It can well be said that the directive principles prescribed the goal to be attained and the fundamental
rights laid down the means by which that goal was to be achieved. While on behalf of the petitioners greater emphasis has been laid on the
fundamental rights, counsel for the respondents say that the fundamental rights should be subordinate to the directive principles. The Constituent
Assembly did not accept such a proposal made by B.N. Rau. It has been suggested that a stage has been reached where it has become necessary
to abrogate some of the basic freedoms and rights provided the end justifies the means. At an earlier stage in the development of our Constitutional
law a view was taken that the Directive Principles of State Policy had to conform and run subsidiary to the Chapter on Fundamental Rights, but
Das C.J. in Kerala Education Bill, 1957, laid down the rule of harmonious construction and observed that an attempt should be made to give effect
to both the fundamental rights and the directive principles.
635. According to Mr. Palkhivala, Article 31C destroys several essential features of the Constitution. He says that there is a vital distinction
between two cases (a) where fundamental rights are amended to permit laws to be validly passed which would have been void before the
amendment and (b) the fundamental rights remain unamended, but the laws which are void as offending those rights are validated by a legal fiction
that they shall not be deemed to be void. He further points out that on the analogy of Article 31(C) it would be permissible to have an omnibus
Article that notwithstanding anything contained in the Constitution no law passed by Parliament or any State legislature shall be deemed to be void
on any ground whatsoever. Article 31(C) according to him, gives a blank charter not only to Parliament but all the State Legislatures to amend the
Constitution. On the other hand, the argument on behalf of the respondents is that Article 31(C) is similar to Articles 31(A) and 31(B) and that the
object of inserting the Article is to free certain kinds of laws from the limitation on legislative power imposed by conferment of fundamental rights
by Part III of the Constitution. As those rights were justiciable under Article 32, says the Advocate General of Maharashtra, the only way of doing
so was to exclude judicial review of legislation in respect of those laws. If Article 31(A) is valid, there is no reason or justification for saying that
Article 31(C) suffers from all the vices pointed out by Mr. Palkhivala.
636. According to the Solicitor General, Article 31(C) protects only law and not mere executive action. Law can be made by either Parliament or
the State Legislatures. Article 31(C) has been enacted for the purpose of achieving the objectives set out in Clauses (b) and (c) of Article 39. The
law enacted under it will operate on ""material resources"", concentration of wealth and ""means of production"". The legislative effort would generally
involve (i) nationalisation of material resources of the community and (ii) imposition of control on the production, supply and distribution of the
products of key industries and essential commodities. It, therefore, impinges on a particular kind of economic system only.
637. The question of the validity of Article 31(C) to our mind has to be examined mainly from two points of view; the first is its impact on the
various freedoms guaranteed by Article 19, the abrogation of the right of equality guaranteed by Article 14 and the right to property contained in
Article 31. The second is whether the amending body under Article 368 could delegate its amending power to the legislatures of the Union and the
States. Alternatively, whether the Parliament and the State Legislatures can, under Article 31(C), amend the Constitution without complying with
the form and manner laid down in Article 368. Now it is quite obvious that under Article 31(C) a law passed by the Parliament or the State
Legislatures shall not be deemed to be void on the ground that it is inconsistent with or takes away or abridges any of the rights conferred by
Articles 14, 19 and 31 so long as the law is declared to be one for giving effect to the policy of the State towards securing the principles specified
in Clause (b) and Clause (c) of Article 39. If Article 31(C) is aimed at the removal of a particular economic system, as suggested by the Solicitor
General, it is difficult to understand why the freedoms contained in Clauses (a) to (d) of Article 19 as also the right of equality under Article 14 had
to be taken away. The power of enacting Constitution breaking laws has been entrusted even to a small majority in a State Legislature. Mr.
Palkhivala points out that the freedom of the Press, for instance, can be destroyed under Article 31(C) as the respondents claim the right to
nationalise any industrial or economic activity. Moreover, a person can be put in prison for commending a policy contrary to the government''s
policy. Such legislation cannot be challenged as Article 19(1)(a) will not apply and Article 21 permits deprivation of personal liberty according to
procedure established by law. The case in the 281984 is in point. Commending the use of an intoxicant had been made an offence. It was struck
down by this Court as violative of Article 19(1)(a). If Article 31(C) is Constitutional, such a provision made in a law enacted under it relating to
matters falling within Article 39(a) and (b) would be valid. As a matter of fact no cogent or convincing explanation has been given as to why it was
necessary to take away all the freedoms guaranteed by Article 19 and for the abrogation of the prized right of equality under Article 14 of which
has been described as the basic principle of republicanism. 281215 , (Ibid p. 313 Mahajan J.). This Article combines the English doctrine of the
rule of law and the equal protection clause of the 14th Amendment to the American Constitution. Basheshar Nath v. The Commissioner of Income
Tax, Delhi and Rajasthan (per Das C.J.) [1959] Supp. 1 S.C.R. 528. It follows, therefore, that Article 31(C) impinges with full force or several
fundamental rights which are enabled to be abrogated by the Parliament and the State Legislatures.
638. As regards the question of delegation of amending power, it is noteworthy that no amendment has been made in Article 368 itself to enable
delegation of constituent power. The delegation of such power to the State Legislatures, in particular, involves serious consequences. It is well
settled that one legislature cannot create another legislative body. This has been laid down very clearly in two decisions of the Privy Council. In the
Initiative and Referendum Act [1919] A.C. 935 which has already been discussed See page 88 by us no doubt was entertained that a body that
had the power of legislation on the subjects entrusted to it, even though, the power was so ample as that enjoyed by a provincial legislature in
Canada, could not create and endow with its own capacity a new legislative power not created by the Act to which it owed its own existence.
Attorney General of Nova Scotia v. The Attorney General of Canada [1951] Can. L.R. 31 is another direct authority for the view that the
Parliament of Canada or any of the legislatures could not abdicate their powers and invest for the purpose of legislation bodies, which by the very
terms of the British North American Act were not empowered to accept such delegation and to legislate on such matters. The distinction made by
counsel on behalf of the respondents and the cases relied on by them have been fully discussed in the judgment of the learned Chief Justice and we
need not go over the same ground.
639. The only way in which the Constitution can be amended, apart from Articles 4, 169 and the relevant paras in Schedules V and VI of the
Constitution, is by the procedure laid down by Article 368. If that is the only procedure prescribed, it is not possible to understand how by
ordinary laws the Parliament or the State Legislatures can amend the Constitution, particularly, when Article 368 does not contemplate any other
mode of amendment or the setting up of another body to amend the Constitution. The other difficulty which immediately presents itself while
examining Article 31(C) is the effect of the declaration provided for in the Article. It is possible to fit in the scheme of Article 31(C) any kind of
social or economic legislation. If the courts are debarred from going into the question whether the laws enacted are meant to give effect to the
policy set out in Article 39(b) and (c), the Court will be precluded from enquiring even into the incidental encroachment on rights guaranteed under
Articles 14, 19 and 31. This is not possible with regard to laws enacted under Article 31(A). Those laws can be sustained if they infringe the
aforesaid Articles only to the extent necessary for giving effect to them. Although on behalf of the respondents it is said that the Court can examine
whether there is any nexus between the laws made under Article 31(C) and Article 39(b) and (c), there would hardly be any law which can be
held to have no nexus with Article 39(b) and (c), the ambit of which is so wide.
640. The essential distinction between Article 31(A) and 31(C) is that the former is limited to specified topics; whereas the latter does not give the
particular subjects but leaves it to the legislatures to select any topic that may purport to have some nexus with the objectives in Article 39(b) and
(c). In other words, Article 31(C) deals with objects with unlimited scope.
641. The argument that Article 31(C) lifts the ban placed on State Legislature and Parliament under Articles 14, 19 and 31 and further that it may
be considered as an amendment of Article 368, has been discussed by the learned Chief Justice in his judgment delivered today and we adopt,
with respect, his reasoning for repelling them.
642. In our judgment Article 31(C) suffers from two kinds of vice which seriously affect its validity. The first is that it enables total abrogation of
fundamental rights contained in Articles 14, 19 and 31 and, secondly, the power of amendment contained in Article 368 is of special nature which
has been exclusively conferred on the Parliament and can be exercised only in the manner laid down in that Article. It was never intended that the
same could be delegated to any other legislature including the State Legislatures.
643. The purpose sought to be achieved by Article 31(C) may be highly laudable as pointed out by the learned Solicitor General, but the same
must be achieved by appropriate laws which can be Constitutionally upheld. We have no option, in view of what has been said except to hold that
the validity of Article 31(C) cannot be sustained.
644. The last matter for determination is the validity of the 29th Amendment Act, 1972. The challenge is only against the inclusion of two Acts,
namely, the Kerala Land Reforms (Amendment) Act 1969 and a similar Kerala Act of 1971 in the Ninth Schedule to the Constitution.
645. The main argument on behalf of the petitioners haw been confined to the relationship between Article 31(A) and Article 31(B). It has been
contended that Article 31(B) is intimately linked with Article 31(A) and, therefore, only those legislative enactments which fall under Article 31(A)
can be included in the 9th Schedule under Article 31(B). This matter is no longer open to argument as the same stands settled by a series of
decisions of this Court See 282187 281455 and 275279 . In all these cases it was held that Article 31 (B) was independent of Article 31(A). A
matter which has been settled for all these years cannot be re-opened now. It will still be open, however, to the Court to decide whether the Acts
which were included in the Ninth Schedule by 29th Amendment Act or any provision thereof abrogates any of the bask elements of the
Constitutional structure or denudes them of their identity.
646. Our conclusions may be summarised as follows:
1. The decision in Golak Nath has become academic, for even if it be assumed that the majority judgment that the word ''law'' in Article 13(2),
covered Constitutional amendments was not correct, the result on the questions, wider than those raised in Golak Nath, now raised before us
would be just the same.
2. The discussion on the 24th Amendment leads to the result that-
(a) the said amendment does no more than to clarify in express language that which was implicit in the unamended Article 368 and that it does not
or cannot add to the power originally conferred thereunder;
(b) though the power to amend cannot be narrowly construed and extends to all the Articles it is not unlimited so as to include the power to
abrogate or change the identity of the Constitution or its basic features;
(c) even if the amending power includes the power to amend Article 13(2), a question not decided in Golak Nath, the power is not so wide so as
to include the power to abrogate or take away the fundamental freedoms; and
(d) the 24th Amendment Act, read as aforesaid, is valid.
3. Clause (2) of Article 31, as substituted by Section 2 of the 25th Amendment, does not abrogate any basic element of the Constitution nor does
it denude it of its identity because-
(a) the fixation or determination of ""amount"" under that Article has to be based on some norm or principle which must be relevant for the purpose
of arriving at the amount payable in respect of the property acquired or requisitioned;
(b) the amount need not be the market value but it should have a reasonable relationship with the value of such property;
(c) the amount should neither be illusory nor fixed arbitrarily; and
(d) though the courts are debarred from going into the question of adequacy of the amount and would give due weight to legislative judgment, the
examination of all the matters in (a), (b) and (c) above is open to judicial review.
4. As regards Clause (2B) inserted in Article 31 which makes Article 19(1)(f) inapplicable, there is no reason to suppose that for determination of
the amount on the principles laid down in the law any such procedure will be provided which will be unreasonable or opposed to the rules of
natural justice.
5. On the above view Section 2 of the 25th Amendment is valid.
6. The validity of Section 3 of the 25th Amendment which introduced Article 31C in the Constitution cannot be sustained because the said Article
suffers from two vices. The first is that it enables abrogation of the basic elements of the Constitution inasmuch as the fundamental rights contained
in Articles 14, 19 and 31 can be completely taken away and, secondly, the power of amendment contained in Article 368 is of a special nature
which has been exclusively conferred on Parliament and can be exercised only in the manner laid down in that Article. The same could not be
delegated to any other legislature in the country. Section 3, therefore, must be declared to be unConstitutional and invalid.
7. The 29th Amendment is valid. However, the question whether the Acts included in the Ninth Schedule by that amendment or any provision of
those Acts abrogates any of the basic elements of the Constitutional structure or denudes them of their identity will have to be examined when the
validity of those Acts comes up for consideration.
647. The petitions are remitted to the Constitution Bench to be decided in accordance with this judgment and the law. The Constitution Bench will
also decide the validity of the 26th Amendment in the light of our judgment.
K.S. Hegde and A.K. Mukherjea, JJ.
648. In these writ petitions questions of great Constitutional importance have arisen for consideration. Herein we are called upon to decide the
Constitutional validity of the 24th, 25th, 26th and 29th Amendments to the Constitution. We have had the advantage of hearing long and
illuminating arguments covering over 65 working days. We have been referred to numerous decisions of this Court and of the courts in England,
United States, Canada, Australia, Germany, Ireland and Ceylon. Our attention has also been invited to various writings of jurists, present and past,
of several countries. For paucity of time, we have not taken up the question of the validity of the 26th Amendment. That question can be
conveniently considered later after this bench decides certain fundamental questions of law arising for decision. For the same reason we have also
refrained from going into the merits of various writ petitions at this stage. At present we are merely deciding the scope and validity of the 24th, 25th
and 29th Amendments to the Constitution.
649. In order to decide the validity of the Amendments referred to earlier, it is necessary to go into the scope of the power conferred on
Parliament under Article 368 of the Constitution as it stood prior to its amendment by the 24th Amendment Act which came into force on
November 5, 1971. Article 368 is the only article found in Part XX of the Constitution. The title of that part is ""Amendment of the Constitution.
Its marginal note as it originally stood read ""Procedure for amendment of the Constitution"". The Article read thus:
An amendment of this Constitution may be initiated only by the introduction of a Bill for the purpose in either House of Parliament, and when the
Bill is passed in each House by a majority of the total membership of that House and by a majority of not less than two-thirds of the members of
that House present and voting, it shall be presented to the President for his assent and upon such assent being given to the Bill, the Constitution
shall stand amended in accordance with the terms of the Bill:
Provided that if such amendment seeks to make any change in-
(a) Article 54, Article 55, Article 73, Article 162 or Article 241, or
(b) Chapter IV of Part V, Chapter V of Part VI, or Chapter I of Part XI, or
(c) any of the Lists in the Seventh Schedule, or
(d) the representation of States in Parliament, or
(e) the provisions of this article,
the amendment shall also require to be ratified by the Legislatures of not less than one half of the States by resolutions to that effect passed by
those Legislatures before the Bill making provision for such amendment is presented to the President for assent.
650. The petitioners'' learned Counsel, Mr. Palkhivala, advanced twofold arguments as to the scope of that Article. His first contention was that in
the exercise of its powers under. Article 368 as it stood before its amendment, it was impermissible for Parliament to take away or abridge any of
the rights conferred by Part III of the Constitution. His second and more comprehensive argument was that the power conferred on the Parliament
under Article 368 did not permit it to damage or destroy any of the basic or fundamental features or essential elements of the Constitution. The
arguments on these two aspects naturally ran into each other. But for a proper legal approach, it is necessary to keep them apart as far as possible.
Hence while considering the correctness of the first contention, we shall not take into consideration the importance of the Fundamental Rights. On
this aspect, our approach to Article 368 will be purely based on the language of Article 368 and Article 13. The importance or transcendental
character of the Fundamental Rights as well as the implied or inherent limitations on the amending power, if any, will be considered While dealing
with the second of the two alternative contentions advanced by Mr. Palkhivala.
651. We shall first take up the question whether by the exercise of the power of amendment conferred by Article 368, as it originally stood,
Parliament could have taken away any of the Fundamental Rights conferred by Part III. According to Mr. Palkhivala, Article 368 as it stood
before its amendment merely laid down the procedure for amendment; the power to amend the Constitution must be found somewhere else in the
Constitution; the power to be exercised by Parliament under Article 368 in legislative in character and the resulting product is ''law'', hence such a
law, in view of Article 13(2) which says ""The State shall not make any law which takes away or abridges the rights conferred by this Part and any
law made in contravention of this clause shall, to the extent of the contravention, be void"", cannot validly take away or abridge any of the
Fundamental Rights. He further contended that the word ''law'' in Article 13(1) means and includes not merely legislative enactments but also
Constitutional measures. The Counsel urged, there is no reason why a different meaning should be given to the word ''law'' in Article 13(2). A
more important argument of his was that the power to amend the Constitution, even if, it is assumed to be contained in Article 368, is by no means
an exclusive power because in certain respects and subject to certain conditions, the Constitution can also be amended by Parliament by a simple
majority by enacting a law in the same manner as other legislative measures are enacted. In this connection he drew our attention to Articles 4,
169, Paragraph 7 of the Vth Schedule and Paragraph 21 of the VIth Schedule. Counsel urged that if the amendment of the provisions of the
Constitution referred to therein is considered as the exercise of constituent power and consequently such an amendment is not a ""law"" within the
meaning of that expression in Article 13, then Parliament by a simple majority of the members present and voting if the rule regarding the quorum is
satisfied, can take away or abridge any of the Fundamental Rights of certain sections of the public in this country.
652. On the other hand, the learned Attorney General, the learned Advocate General for the State of Maharashtra, appearing for the State of
Kerala and the other Counsel appearing for the various States contended that a plain reading of Article 368 shows that the power to amend the
Constitution as well as the procedure of amendment are both contained in that Article; once the form and the manner laid down in that Article have
been complied with, the result is the amendment of the Constitution. According to them, the expression ""an amendment of this Constitution"" in
Article 368 means an amendment of each and every provision or part of the Constitution; once the form and manner provided in Article 368 have
been complied with, the amended Article is as effective as the original Article itself; and, therefore, as in the case of the original Article, the validity
of the amended Article also cannot be challenged. They further contended that ''law'' in Article 13 means only legislative enactments or ordinances,
or orders or bye-laws or rules or regulations or notifications or customs or usages having the force of law in the territory of India and that
expression does not include a Constitutional law, though in a comprehensive sense, a Constitutional law is also a law. They further contended that
the word ''law'' in Article 13 must be harmoniously construed with Article 368 and, if ''it is so construed, there is no room for doubt that the
expression ''law'' in Article 13 does not include a Constitutional law. They repudiated the contention of Mr. Palkhivala that there was any
Constitutional law as such in force when the Constitution came into force. Hence according to them the expression ''law'' in Article 13(2) does not
take in the amendment of the Constitution. According to them, laws enacted under Article 4, Article 169, Paragraph 7 of Schedule V and
Paragraph 21 of Schedule VI are not to be deemed as amendments to the Constitution as is laid down in those provisions, though in fact they do
amend the Constitution in certain respects and they are no different from the other legislative measures enacted by Parliament; hence the laws
enacted under those provisions cannot take away or abridge any of the Fundamental Rights. We have now to see which one of those lines of
reasoning is acceptable.
653. The question whether Fundamental Rights can be abridged by Parliament by the exercise of its power under Article 368 in accordance with
the procedure laid down therein came up for consideration before this Court very soon after the Constitution came into force. The validity of the
Constitution (1st Amendment) Act 1951 came up for the consideration of this Court in 280692 . In that case the scope of Article 368 vis-a-vis
Article 13(2) was debated. This Court rejecting the contention of the petitioners therein that it was impermissible for Parliament to abridge any of
the Fundamental Rights under Article 368, held that ""although ''law'' must ordinarily include Constitutional law, there is a clear demarcation
between ordinary Jaw which is made in exercise of legislative power, and Constitutional law, which is made in exercise of constituent power"". This
Court held that ""in the context of Article 13, ''law'' must be taken to mean rules or regulations made in exercise of ordinary legislative power and
not amendments to the Constitution made in exercise of constituent power, with the result that Article 13(2) does not affect the amendments made
under Article 368"". In the case this Court also opined that the power to amend the Constitution was explicitly conferred on Parliament by Article
368 and the requirement of a different majority was merely procedural. It rejected the contention that Article 368 is a complete code by itself and
upheld the contention of the Government that while acting under Article 368, Parliament can adopt the procedures to be adopted, except to the
extent provided in Article 368, in enacting other legislative measures.
654. The power of Parliament to abridge Fundamental Rights under Article 368 was again considered by this Court in 280469 . In that case two
questions were considered viz. (1) Whether the amendment of the Constitution in so far as it purported to take away or abridge the rights
conferred by Part III of the Constitution was within the prohibition of Article 13(2) and (2) Whether Articles 31-A and 31-B (as amended by the
17th Amendment Act) sought to make changes in Article 132, Article 136 and Article 226 or any of the Lists in the VIIth Schedule and therefore
the conditions prescribed in the proviso to Article 368 had to be satisfied. It is clear from the judgment of the Court that the first question was not
debated before the Court though the majority judges as well as the minority judges did consider that question evidently without any assittance from
the bar. On both those questions Chief Justice Gajendragadkar speaking for himself and Wanchoo and Raghubar Dayal JJ. concurred with the
view taken by this Court in Sankari Prasad''s case. But Hidayatullah J. (as he then was) and Mudholkar J. doubted the correctness of that decision
on the first question but concurred with the view taken by the majority of judges on the second question. Hidayatullah and Mudholkar JJ. agreed in
dismissing the writ petitions as the petitioners had not challenged the correctness of the decision of this Court in Sankari Prasad''s case on the first
question.
655. The question whether any of the Fundamental Rights can be abridged or taken away by Parliament in exercise of its power under Article 368
again came up for consideration before this Court in I.C. Golaknath and Ors. v. State of Punjab (1957) 2 S.C.R. 762. This case was heard by a
full court of eleven judges. In that case by a majority of six to five this Court came to the conclusion that Sankari Prasad''s case as well as Sajjan
Singh''s case were not correctly decided. The majority held that the expression ''law'' in Article 13(2) includes Constitutional amendments as well.
The minority agreeing with the earlier decisions held that the expression ''law'' in Article 13(2) does not include Constitutional amendments. Five of
the majority judges namely Subba Rao C.J., Shah, Sikri, Shelat and Vaidialingam JJ. held that Article 368 in terms only prescribes the various
steps in the matter of amendment and that the Article assumes the existence of the power to amend somewhere else in the Constitution. According
to them the mere completion of the procedural steps mentioned in Article 368 cannot bring about a valid amendment of the Constitution. In their
opinion, the power to amend cannot be implied from Article 368. They declined to infer such a power by implication in Article 368 as they thought
it was not necessary since Parliament has under Article 248 read with Item 97 of List I of the VIIth Schedule plenary power to make any law
including the law to amend the Constitution subject to the limitations contained therein. They observed that the power of Parliament to amend the
Constitution may be derived from Article 245, Article 246 and Article 248 read with Item 97 of List I. The remaining six judges held that the
power of amendment is not derived from Article 248 read with Entry 97 of List I of the VIIth Schedule. Wanchoo J. (as he then was) and
Bhargava, Mitter and Bachawat JJ. held that the power to amend is to be found in Article 368 and Ramaswami J. held that Article 368 confers on
Parliament the right (power) to amend the Constitution. Hidayatullah J. (as he then was) held that Article 368 outlines a process, which, if followed
strictly, results in the amendment of the Constitution; that article gives the power to no particular person or persons, and that the power of
amendment, if it can be called a power at all, is a legislative power but it is sui generis and exists outside the three Lists in Schedule VII of the
Constitution. This reasoning of Hidayatullah J. may be reasonably read to suggest that the power of amendment] is necessarily implied in Article
368. The majority of the judges who held that it was impermissible for Parliament to take away or abridge any of the Fundamental Rights by an
amendment of the Constitution did not proceed to strike down the 1st, 4th and 17th Amendments. Five of them relied on the doctrine of
Prospective Overruling"" (Subba Rao C.J., Shah, Sikri, Shelat and Vaidialingam JJ.) and Hidayatullah J. relied on the doctrine of acquiescence to
save those amendments. Evidently in an attempt to get over the effect of the decision in Golak Nath''s case, Parliament has enacted the 24th
Amendment Act, 1971, and the same has been ratified by more than one half of the Legislatures of the States.
656. Now, turning back to the contentions advanced on behalf of the parties, we shall first deal with the contention of the Union and some of the
States that once the ""form and manner"" prescribed in Article 368 are complied with, the Constitution stands amended and thereafter the validity of
the amendment is not open to challenge. This contention does not appear to be a tenable one. Before a Constitution can be validly amended, two
requirements must be satisfied. Firstly, there must be the power to amend the provision sought to be amended; and secondly, the ""form and the
manner"" prescribed in Article 368 must be satisfied. If the power to amend the Article is wanting, the fact that Parliament has adhered to the form
and manner prescribed in Article 368 becomes immaterial. Hence the primary question is whether Parliament has power to abridge or take away
any of the Fundamental Rights prescribed in Part III of the Constitution ?
657. In order to find out whether Parliament has the power to take away or abridge any of the Fundamental Rights in exercise of its power under
Article 368, we must first ascertain the true scope of that Article. As seen earlier in Sankari Prasad''s case, this Court ruled that the power to
amend the Constitution is to be found in Article 368. The same view was taken by the majority of judges in Sajjan Singh''s case as well as in Golak
Nath''s case. We respectively hold that view to be the correct view. As mentioned earlier, Part XX of the Constitution which purports to deal with
amendment of the Constitution contains only one Article, i.e. Article 368. The title of that Part is ""Amendment of the Constitution."" The fact that a
separate part of the Constitution is reserved for the amendment of the Constitution is a circumstance of great significance-see Don John Francis
Douglas Liyanage and Ors. v. The Queen [1967] 1 A.C. 259 and 284864 . The provisions relating to the amendment of the Constitution are some
of the most important features of any modern Constitution. All modern Constitutions assign an important place to the amending provisions. It is
difficult to accept the view expressed by Subba Rao C.J. and the learned judges who agreed with him that the power to amend the Constitution is
not to be found even by necessary implication in Article 368 but must be found elsewhere. In their undoubtedly difficult task of finding out that
power elsewhere they had to fall back on Entry 97 of List I. Lists I to III of the VIIth Schedule of the Constitution merely divide the topics of
legislation among the Union and the States. It is obvious that these lists have been very carefully prepared. They are by and large exhaustive. Entry
97 in List I was included to meet some unexpected and unforeseen contingencies. It is difficult to believe that our Constitution-makers who were
keenly conscious of the importance of the provision relating to the amendment of the Constitution and debated that question for several days,
would have left this important power hidden in Entry 97 of List I leaving it to the off chance of the courts locating that power in that Entry. We are
unable to agree with those learned judges when they sought to place reliance on Article 245, Article 246 and Article 248 and Entry 97 of List I for
the purpose of locating the power of amendment in the residuary power conferred on the Union. Their reasoning in that regard fails to give due
weight to the fact that the exercise of the power under those articles is ""subject to the provisions of this Constitution"". Hardly few amendments to
the Constitution can be made subject to the existing provisions of the Constitution. Most amendments of the Constitution must necessarily impinge
on one or the other of the existing provisions of the Constitution. We have no doubt in our minds that Article 245 to Article 248 as well as the Lists
in the VIIth Schedule merely deal with the legislative power and not with the amending power.
658. Now corning back to Article 368, it may be noted that it has three components; firstly, it deals with the amendment of the Constitution;
secondly, it designates the body or bodies which can amend the Constitution, and lastly, it prescribes the form and the manner in which the
amendment of the Constitution can be effected. The Article does not expressly confer power to amend; the power is necessarily implied in the
Article. The Article makes it clear that the amendment of the Constitution can only be made by Parliament but in cases falling under the proviso,
ratification by legislatures of not less than one-half of the States is also necessary. That Article stipulates various things. To start with, the
amendment to the Constitution must be initiated only by the introduction of a Bill for that purpose in either House of Parliament. It must then be
passed in each House by a majority of the total membership of that House and by a majority of not less than two-thirds of the members of that
House present and voting and if the amendment seeks to make any change in the provisions mentioned in the proviso, it must be ratified by not less
than one-half of the State Legislatures. Thereafter, it should be presented to the President for his assent It further says that upon such assent being
given to the Bill ""the Constitution shall stand amended in accordance with the terms of the Bill"". To restate the position, Article 368 deals with the
amendment of the Constitution. The Article contains both the power and the procedure for amending the Constitution. No undue importance
should be attached to the marginal note which says ""Procedure for amendment of the Constitution"". Marginal note plays a very little part in the
construction of a statutory provision. It should have much less importance in construing a Constitutional provision. The language of Article 368 to
our mind is plain and unambiguous. Hence we need not call into aid any of the rules of construction about which there was great deal of debate at
the hearing. As the power to amend under the Article as it originally stood was only implied, the marginal note rightly referred to the procedure of
amendment. The reference to the procedure in the marginal note does not negative the existence of the power implied in the Article.
659. The next question is whether the power conferred under Article 368 is available for amending each and every provision of the Constitution.
The Article opens by saying ""An amendment of this Constitution"" which means an amendment of each and every provision and part of the
Constitution. We find nothing in that Article to restrict its scope. If we read Article 368 by itself, there can be no doubt that the power of
amendment implied in that Article can reach each and every Article as well as every part of the Constitution.
660. Having ascertained the true scope of Article 368, let us now turn to Article 13. A great deal of reliance was placed by the learned Counsel
for the petitioners on the expression ''law'' found in Article 13(1) and (2). As seen earlier, the two judges in Sajjan Singh''s case as well as the
majority of judges in Golak Nath''s case opined that ''law'' in Article 13(2) also includes Constitutional law i.e. law which amends the Constitution
and we see no substance in the contention that the amendment of a Constitution is not ''law''. The Constitution is amended by enacting Amendment
Acts. The Constitution is not only a law but the paramount law of the country. An amendment of that law must necessarily be a law. The fact that
the word ''law'' is not used in Article 368 is of little significance. For that matter Article 110 also does not provide that a Bill when assented to by
the President becomes law. The amendment of a Constitution is initiated by a Bill and it goes through the procedure laid down in Article 368,
supplemented wherever necessary by the procedure prescribed in Article 107; see Sankari Prasad''s case. The Bill when passed by both the
Houses of Parliament and, in matters coming under the proviso to Article 368, after securing the necessary ratification by the State Legislatures, is
presented to the President for his assent The procedure adopted is the same as that adopted in enacting an ordinary statute except to the extent
provided in Article 368. Even if it had been different, there can be hardly any doubt that the amendment of a Constitution is ''law''. In Sankari
Prasad''s case, Patanjali Sastri J. (as he then was) speaking for the Court had no doubt in ruling that the expression ''law'' must ordinarily include
''Constitutional law''. The same view was taken by all the judges in Sajjan Singh''s case and also by most of the judges in Golak Nath''s case.
661. But the question still remains whether our Constitution makers by using the expression ''law'' in Article 13(2) intended that that expression
should also include the exercise of Parliament''s amending power under Article 368. We have earlier explained the scope and extent of Article
368. In understanding the meaning of the word ''law''s in Article 13(2) we should bear in mind the scope of Article 368. The two Articles will have
to be construed harmoniously. The expression ''law'' may mean one of two things, namely, either those measures which are enumerated in Article
13(3) as well as statutes passed by legislatures or in addition thereto Constitutional laws (amendments) as well. In this connection reference may be
made to a passage in Corpus Juris Secundum (Vol. XVI-Title Constitutional Law Article 1, p. 20), which says:
The term ''Constitution'' is ordinarily employed to designate the organic law in contradistinction to the terms ''law'' which is generally used to
designate statutes or legislative enactments. Accordingly, the term ''law'' under this distinction does not include a Constitutional amendment.
However, the term ''law'' may, in accordance with the context in which it is used, comprehend or include the Constitution or a Constitutional
provision or amendment
662. It is true that Article 13(3) contains an inclusive definition of the term ''law'' and, therefore, the question whether it includes Constitutional
amendment also cannot be answered with reference to that clause. All the same, since the expression ''law'' can have two meanings, as mentioned
earlier, we must take that meaning which harmonises with Article 368. As mentioned earlier, Article 368 is unambiguous, whereas Article 13 is
ambiguous because of the fact that the word ''law'' may or may not include Constitutional amendment. Further, when we speak of ''law'' we
ordinarily refer to the exercise of legislative power. Hence, law'' in Article 13(2) must be construed as referring to the exercise of an ordinary
legislative power.
663. An examination of the various provisions of our Constitution shows that it has made a distinction between ""the Constitution"" and ""the laws"".
The two are invariably treated separately-see Article 60, 61, proviso to Article 73(1), Article 75(4) read with the Third Schedule, Article 76(2);
Article 124(6) read with the Third Schedule, Article 148(5), Article 159 and Article 219 read with the Third Schedule. These provisions clearly
establish that the Constitution-makers have not used the expression ''law'' in the Constitution as including Constitutional law.
664. Mr. Palkhivala contended that the term ''law'' in Article 13(1) includes Constitutional law also. Wanchoo J. speaking for himself and on behalf
of two other judges in Golaknath''s case held that on the day the Constitution came into force, no Constitutional law was in force. therefore in his
view, the term ''law'' in Article 13(1) can only refer to legislative measures or ordinances or bye-laws, rules, regulations, notifications, customs and
usages. Mr. Palkhivala contended that the said finding is not correct. In that connection he referred to the treaties and agreements entered into
between the former Rulers of the Indian States and the Central Government as well as to certain other measures which were in force when the
Constitution came into force which, according to him, are ''Constitutional law'' and, on that basis, he contended that certain Constitutional laws
were in force on the day when the Constitution came into force. We are not satisfied that this contention is correct. Under Article 395, the Indian
Independence Act, 1947 as well as the Government of India Act, 1935, were repealed. The laws which were continued under Article 372 after
the Constitution came into force did not operate on their own strength. For their validity they had to depend on Article 372 and that Article made it
clear that those laws will continue to be in force ""subject to the other provisions of the Constitution"". Anyway it is not necessary to decide the
question whether those laws are Constitutional laws. Article 13(1) does not refer to ''laws'' as such. It refers to ""laws in force in the territory of
India immediately before the commencement of this Constitution"". It identifies certain laws and determines the extent of their validity. The scope of
Article 13(1) does not bear on the interpretation of the expression ''law'' in Article 13(2).
665. We shall now examine the contention of Mr. Palkhivala based on Articles 4, 169, Paragraph 7 of Schedule V and Paragraph 21 of Schedule
VI. He contended and we have no doubt that he did so rightly,-that the Constitution can be amended not only under Article 368 but also under
Article 4, Article 169, Paragraph 7 of Schedule V and Paragraph 21 of Schedule VI. Amendments under these provisions can be effected by
Parliament by a simple majority vote of the members present in the House and voting, if the prescribed quorum is there. If the two Houses do not
agree on any amendment under those provisions, the same has to be decided by a Joint sitting of the two Houses as provided in Article 108. That
is because of the express exclusion of the application of Article 368 to the amendments made under those provisions. According to Mr. Palkhivala,
by the exercise of its power under the aforementioned provisions, Parliament can in certain respects take away or abridge the Fundamental Rights
of a section of the people of this country. He painted a gloomy picture as to what can happen by the exercise of power by Parliament under those
provisions. It is true that the power conferred under the aforementioned provisions is amending power but those provisions make it clear that the
exercise of the power under those provisions shall not be ""deemed to be the amendment of the Constitution for the purpose of Article 368"".
666. This brings us to a consideration, what exactly is the intent of the expression ""No such law as aforesaid shall be deemed to be an amendment
of this Constitution for the purpose of Article 368"". There can be little doubt that these words merely mean that the form and manner prescribed in
Article 368 need not be compiled with. Once this position is accepted any law made under those provisions takes the character of an ordinary law
and that law becomes subject to the other provisions of the Constitution including Article 13(2).
667. Counsel either side took us through the debates of the Constituent Assembly relating to Article 368. Naturally each one of them relied on
those passages from the speeches of the various members who took part in the debate and, in particular, on the speeches of late Prime Minister
Nehru and the then Law Minister Dr. Ambedkar, which supported their contention. Having gone through those speeches, we feel convinced that
no conclusive inference can be drawn from those speeches as to the intention of those speakers. Hence, we need not go into the question at this
stage whether it is permissible for us to place reliance on those speeches for finding out the true scope of Article 368.
668. Mr. Palkhivala placed a great deal of reliance on the stages through which the present Article 13 passed. It is seen from the Constituent
Assembly records that when the Constituent Assembly was considering the provision which resulted in Article 13(2), Mr. Santhanam one of the
members of the Constituent Assembly moved an amendment to make it clear that the expression ''law'' in Article 13(2) does not include an
amendment of the Constitution under draft Article 304 (present Article 368) and that the amendment was accepted by Sardar Patel, Chairman of
the Advisory Committee. On the basis of that decision, Sir B.N. Rau, the Constitutional Adviser redrafted the concerned provision by specifically
excluding from its operation amendments of the Constitution. When this matter went before the Drafting Committee consisting of eminent lawyers,
they redrafted the clause thus:
The State shall not make any law which takes away or abridges the rights conferred by this part and any law made in contravention of this clause
shall to the extent of contravention be void.
669. In other words, the drafting committee deleted from Sir B.N. Rau''s draft those words which specifically excluded from the operation of the
clause amendments of the Constitution. From these circumstances, Mr. Palkhivala seeks to draw the inference that the Constituent Assembly finally
decided to bring within the scope of Article 13(2) Constitutional amendments also. We are unable to accept this contention. It is not clear why the
drafting committee deleted the reference to the amendment of the Constitution in Article 13(2). It is possible that they were of the opinion that in
view of the plain language of the provision relating to the amendment of the Constitution i.e. draft Article 304, it was unnecessary to provide in
Article 13(2) that the amendment of the Constitution does not come within its scope.
670. It is true that this Court has characterised the Fundamental rights as ""paramount"" in 282068 , as ""sacrosanct"" in 281733 , as ""rights served by
the people"" in Pandu M.S.M. Sharma v. Shri Sri Krishna Sinha, [1959] Supp. 1 S.C.R. 806 as ""inalienable and inviolable"" in 284460 and as
transcendental"" in several other cases. In so describing the Fundamental Rights in those cases, this Court could not have intended to say that the
Fundamental Rights alone are the basic elements or fundamental features of the Constitution. Mr. Palkhiwala conceded that the basic elements and
fundamental features of the Constitution are found not merely in Part III of the Constitution but they are spread out in various other parts of the
Constitution. They are also found in some of the Directive Principles set out in Part IV of the Constitution and in the provisions relating to the
sovereignty of the country, the Republic and the Democratic character of the Constitution. According to the Counsel, even the provisions relating
to the unity of the country are basic elements of the Constitution.
671. It was urged that since even amendment of several provisions of minor significance requires the concurrence of the legislatures of the majority
of the States it is not likely that the Constitution makers would have made the amendment of the provisions relating to Fundamental Rights a
plaything of the Parliament This argument, however, does not lead to any definite conclusion. It is not unlikely that the Constitution-makers thought
that the states are specially interested in the provisions mentioned in the proviso to Article 368, so that the amendment of those provisions should
require ratification by the legislatures of the majority of the States. When the language of Article 368 is plain, as we think it is, no question of
construction of that Article arises. There is no need to delve into the intention of the Constitution-makers.
672. Every Constitution is expected to endure for a long time. therefore, it must necessarily be elastic. It is not possible to place the society in a
straight jacket. The society grows, its requirements change. The Constitution and the laws may have to be changed to suit those needs. No single
generation can bind the course of the generation to come. Hence every Constitution wisely drawn up provides for its own amendment. We shall
separately consider the contention of Mr. Palkhivala that our Constitution embodies certain features which are so basic that no free and civilised
society can afford to discard them and in no foreseeable future can those features become irrelevant in this country. For the present we shall keep
apart, for later consideration. Mr. Palkhivala''s contention that the Parliament which is only a constituted body cannot damage or destroy the
essential features of the Constitution. Up till now we have merely confined our attention to the question as to the scope and reach of Article 368.
This Court has always attached great importance to the Fundamental Rights guaranteed under our Constitution. It has given no less importance to
some of the Directive Principles set out in Part IV. The Directive Principles embodied in Part IV of the Constitution or at any rate most of them are
as important as the rights of individuals. To quote the words of Graville Austin (The Indian Constitution-Corner Stone of a Nation, page 50):
The Indian Constitution is first and foremost a social document. The majority of its provisions are either directly aimed at furthering the goals of
social revolution by establishing the conditions necessary for its achievement yet despite the permeation of the entire Constitution by the aim of
national renaissance, the core of the commitment to the social revolution lies in Parts III and IV, in the Fundamental Rights and the Directive
Principles of State Policy. These are the conscience of the Constitution.
673. therefore to implement the duties imposed on the States under Part IV, it may be necessary to abridge in certain respects the rights conferred
on the citizens or individuals under Part III, as in the case of incorporation of Clause 4 in Article 15 to benefit the backward classes and Scheduled
Castes and Scheduled Tribes and the amendment of Article 19(2) with a view to maintain effectively public order and friendly relations with foreign
States. Hence we are unable to construe the amending power in a narrow or pedantic manner. That power, under any circumstance, must receive
a broad and liberal interpretation. How large it should be is a question that requires closer examination. Both on principle as well as on the
language of Article 368, we are unable to accede to the contention that no right guaranteed by Part III can be abridged.
674. This Court is always reluctant to overrule its earlier decisions. There must be compelling reasons for overruling an earlier decision of this
Court. As seen earlier, there are already conflicting decisions as to the scope of Article 368. As far back as 1951, in Sankari Prasad''s case, this
Court took the view that the power of amendment conferred under Article 368 included within itself the power to abridge and take away the
Fundamental Rights incorporated in Part III of the Constitution. The correctness of that view was not challenged in several other decisions. The
same view was taken in Sajjan Singh''s case. That view was negatived in Golakhnath''s case by a very narrow majority. Bearing in mind the
disastrous effect that decision would have had on many important laws that had been enacted by the Union and the States between the years 1951
to 1967, this Court by relying on the doctrines of prospective overruling and the doctrine of acquiescence did not invalidate those laws.
675. One other circumstance of great significance is that the 1st Amendment to the Constitution was carried out by the provisional Parliament
which consisted of the very members who were the members of the Constituent Assembly. It should be remembered that members of the
Constituent Assembly continued as the members of the provisional Parliament till the General Election in 1952. They must have been aware of the
intention with which Article 368 was enacted. These are important circumstances. The interpretation we place on a Constitutional provision,
particularly on a provision of such great importance as Article 368 must subserve national interest. It must be such as to further the objectives
intended to be achieved by the Constitution and to effectuate the philosophy underlying it. To quote the memorable words of Chief Justice
Marshall we must not forget that we are expounding a Constitution.
676. We now come to the second contention of Mr. Palkhivala that the word ''amendment'' has a limited meaning and Article 368 does not permit
any damage to or destruction of the basic or fundamental features or essential elements of the Constitution. Mr. Palkhivala urged that the word
amendment"" or ""amend"" ordinarily means ''to make certain changes or effect some improvements in a text''. Those words do not, according to
him, except under special circumstances mean the widest power to make any and every change in a document, including a power to abrogate or
repeal the basic features of that document. The same, he contended, is true of a power to amend a statute or a Constitution. In support of his
contention, he invited our attention to the various meanings given to the word ""amendment"" or ""amend"" in several dictionaries. He further urged that
in construing the meaning of the word ""amendment"" in Article 368, we must take into consideration the donee to whom the power to amend the
Constitution is granted, the atmosphere in which the Constitution came to be enacted, the consequences of holding that power is unlimited in scope
as well as the scheme of the Constitution. He urged that in the final analysis, the duty of the Court is to find out the true intention of the founding
fathers and therefore the question before us is whether the founding fathers intended to confer on Parliament, a body constituted under the
Constitution, power to damage or destroy the very basis on which our Constitution was erected. On the other hand it was contended on behalf of
the Union of India, State of Kerala as well as the other States that the power of amendment conferred under Article 368 is of the widest amplitude.
It brooks no limitation. It is a power which can be used to preserve the Constitution, to destroy the Constitution and to re-create a new
Constitution. It was contended that the society can never be static, social ideals and political and economic theories go on changing and every
Constitution in order to preserve itself needs to be changed now and then to keep in line with the growth of the society. It was further contended
that no generation can impose its Will permanently on the future generations. Wise as our founding fathers were, wisdom was not their sole
monopoly. They themselves realised it. They knew that in a changing world, there can be nothing permanent and, therefore, in order to attune the
Constitution to the changing concepts of politics, economics and social ideas, they provided in Article 368 a machinery which is neither too flexible
nor too rigid and makes it possible to so reshape the Constitution as to meet the requirements of the time. According to them by following the form
and manner prescribed in Article 368, Parliament can exercise the same power which the Constituent Assembly could have exercised. We have
now to consider which one of the two contentions is acceptable.
677. While interpreting a provision in a statute or, Constitution the primary duty of the court is to find out the legislative intent. In the present case
our duty is to find out the intention of the founding fathers in enacting Article 368. Ordinarily the legislative intent is gathered from the language
used. If the language employed is plain and unambiguous, the same must be given effect to irrespective of the consequences that may arise. But if
the language employed is reasonably capable of more meanings than one, then the Court will have to call into aid various well settled rules of
construction and in particular, the history of the legislation-to find out the evil that was sought to be remedied and also in some cases the underlying
purpose of the legislation-the legislative scheme and the consequences that may possibly flow from accepting one or the other of the interpretations
because no legislative body is presumed to confer a power which is capable of misuse.
678. It was conceded at the bar that generally speaking, the word ""amendment"" like most words in English or for that matter in any language, has
no precise meaning. Unlike ""sale"" or ""exercise"", it is not a term of law. It is capable of receiving a wide meaning as well as a narrow meaning. The
power to amend a Constitution in certain context may include even a power to abrogate or repeal that Constitution. It may under certain
circumstances mean a power to effect changes within narrow limits. It may sometime mean a power that is quite large but yet subject to certain
limitations. To put it shortly, the word ""amendment"" without more, is a colourless word. It has no precise meaning. It takes its colour from the
context in which it is used. It cannot be interpreted in vacuo. Few words in English language have a natural, or ordinary meaning in the sense that
they must be so read that their meaning is entirely independent of the context. As observed by Holmes J. in Towne v. Eiser. 215 U.S. 418 ""A
word is not a crystal, transparent and unchanged; it is the skin of a living thought and may vary greatly in colour and content according to
circumstances and the time in which it is used"". We must read the word ""amendment"" in Article 368 not in isolation but as occurring in a single
complex instrument, Article 368 is a part of the Constitution. The Constitution confers various powers on legislatures as well as on other
authorities. It also imposes duties on those authorities. The power conferred under Article 368 is only one such power. Unless it is plain from the
Constitutional scheme that the power conferred under Article 368 is a super power and is capable of destroying all other powers, as contended on
behalf of the Union and the States, the various parts of the Constitution must be construed harmoniously for ascertaining the true purpose of Article
368.
679. In our Constitution unlike in the Constitution of the United States of America the words ""amendment"" and ""amend"" have been used to convey
different meanings in different places. In some Articles they are used to confer a narrow power, a power merely to effect changes within prescribed
limits-see Articles 4, 107(2), 111, 169(2), 196(2), 197(2) and 200. Under Paragraph 7 of the Fifth Schedule as well as Paragraph 21 of the Sixth
Schedule to the Constitution, a much larger power to amend those Schedules has been conferred on Parliament. That power includes power to
amend ""by way of addition, variation or repeal"". Similar is the position under the repealed Article 243(2), Article 252(2) and 350(5). It is true that
the power to amend conferred under the Fifth and Sixth Schedules is merely a power to amend those Schedules but if the Constitution-makers
were of the opinion that the word ""amendment"" or ""amend"" included within its scope, unless limited otherwise, a power to add, vary, or repeal,
there was no purpose in mentioning in those Articles or parts ""amend by way of addition, variation or repeal"". In this connection it may also be
remembered that the Constituent Assembly amended Section 291 of the Government of India Act, 1935 on August 21, 1949 just a few days
before it approved Article 368 i.e. on September 17, 1949. The amended Section 291 empowered the Governor-General to amend certain
provisions of the 1935 Act ""by way of addition, modification or repeal"". From these circumstances, there is prima facie reason to believe that our
Constitution makers made a distinction between a mere power to amend and a power to amend by way of ""addition, modification or repeal"". It is
one of the accepted rules of construction that the courts should presume that ordinarily the legislature uses the same words in a statute to convey
the same meaning. If different words are used in the same statute, it is reasonable to assume that, unless the context otherwise indicates, the
legislature intended to convey different meanings by those words. This rule of interpretation is applicable in construing a Constitution as well.
680. Now that we have come to the conclusion that the word ""amendment"" in Article 368 is not a word of precise import and has not been used in
the various Articles and parts of the Constitution to convey always the same precise meaning, it is necessary to take the aid of the other relevant
rules of construction to find out the intention of the Constitution makers.
681. The question whether there is any implied limitation on the amending power under Article 368 has not been decided by this Court till now.
That question did not come up for consideration in Sankari Prasad''s case. In Sajjan Singh''s case neither the majority speaking through
Gajendragadkar C.J. nor Hidayatullah J. (as he then was) went into that question. But Mudholkar J. did foresee the importance of that aspect. He
observed in the course of his judgment:
We may also have to bear in mind the fact that ours is a written Constitution. The Constituent Assembly which was the repository of sovereignty
could well have created a sovereign Parliament on the British model. But instead it enacted a written Constitution, created three organs of State,
made the Union executive responsible to Parliament and the State executive to the State legislatures, erected a federal structure and distributed
legislative power between Parliament and the State Legislatures; recognised certain rights as fundamental and provided for their enforcement,
prescribed forms of oaths of office or affirmations which require those who subscribe to them to owe true allegiance to the Constitution and further
require the members of the Union Judiciary and of the Higher judiciary in the States, to uphold the Constitution. Above all, it formulated a solemn
and dignified preamble which appears to be an epitome of the basic features of the Constitution. Can it not be said that these are indicia of the
intention of the Constituent Assembly to give a permanency to the basic features of the Constitution ?
It is also a matter for consideration whether making a change in a basic feature of the Constitution can be regarded merely as an amendment or
would it be, in effect, rewriting a part of the Constitution; and if the latter, would it be within the purview of Article 368 ?
682. For the first time in Golak Nath''s case, the contention that the power of amendment under Article 368 is subject to certain inherent and
implied limitations was urged. Subba Rao C.J. speaking for himself and four of his colleagues, while recognising the force of that contention
refrained from pronouncing on the same. Wanchoo J. (as he then was) speaking for himself and two other judges opined that the power under
Article 368 is a very wide power but it may not include a power to abrogate the Constitution. He did explain what he meant by ""abrogate the
Constitution"". Hidayatullah J. (as he then was) did not address himself to that question. Bachawat J. side-stepped that question by saying that the
impugned amendments did not destroy any, basic feature of the Constitution, The only judge who rejected the contention that there are inherent or
implied limitations on the amending power was Ramaswami J. >From the above discussion it is seen that in cases that came up for consideration
before this Court in the past several judges did consider the possibility of having some limitation on the amending power under Article 368 though
they did not definitely pronounce on that question.
683. One of the well-recognised rules of construction is the rule laid down in Heydon''s case. What was the mischief that the Constitution-makers
intended to remedy? What was the purpose intended to be achieved by the Constitution? To answer this question it is necessary to make a brief
survey of our Nationalist movement ever since 1885 and the objectives sought to be achieved by that movement.
684. The objectives underlying our Constitution began to take their shape as a result of the forces that operated in the national struggle during the
British rule when the British resorted to arbitrary acts of oppression such as brutal assaults on unarmed satyagrahis, internments, deportations,
detention without trial and muzzling of the press. The harshness with which the executive operated its repressive measures strengthened the demand
for Constitutional guarantees of Fundamental Rights. As far back as 1895, the Constitution of India Bill, prepared by some eminent Indians,
envisaged for India a Constitution guaranteeing to everyone of our citizens freedom of expression, inviolability of one''s house, right to property,
equality before the law, equal opportunity of admission to public offices, right to present claims, petitions and complaints and right to personal
liberty. After the publication of the Montague-Chelmsford Report, the Indian National Congress at its special session held in Bombay in August
1918 demanded that the new Government of India Act should contain ""Declaration of Rights of the people of India as British citizens"". The
proposed declaration was to embody among other things, guarantees in regard to equality before the law, protection in respect of life and liberty,
freedom of speech and press and right of association. In its Delhi Session in December of the same year, the Congress passed another resolution
demanding the immediate repeal of all laws, regulations and ordinances restricting the free discussion of political questions and conferring on the
executive the power to arrest, detain, intern, extern or imprison any British subject in India outside the process of ordinary civil or Criminal law and
the assimilation of the law of sedition to that of England. The Commonwealth of India Bill, finalised by the National Convention in 1926 embodied
a specific declaration of rights visualising for every person certain rights in terms practically identical with the relevant provisions of the Irish
Constitution. The problems of minorities in India further strengthened the general argument in favour of inclusion of Fundamental Rights in the
Indian Constitution. In its Madras Session in 1927, the Indian National Congress firmly laid down that the basis of the future Constitution must be a
declaration of Fundamental Rights. In 1928, the Nehru Committee in its report incorporated a provision for enumeration of such rights,
recommending their adoption as a part of the future Constitution of India. The Simon Commission, rejected the demand on the plea that an
abstract declaration of such rights was useless unless there existed ""the will and the means to make them effective"". In 1932, in its Karachi Session,
the Indian National Congress reiterated its resolve to regard a written guarantee of Fundamental Rights as essential in any future Constitutional set
up in India. The demand for the incorporation of the Fundamental Rights in the Constitutional document was reiterated by the Indian leaders at the
Round Table Conferences. The Joint Select Committee of the British Parliament rejected those demands. The Sapru Committee (1944-45) was of
the opinion that in the peculiar circumstances of India, the Fundamental Rights were necessary not only as assurance and guarantees to the
minorities but also prescribing a standard of conduct for the legislatures, governments and the courts. The Committee felt that it was for the
Constitution-making body to enumerate first the list of Fundamental Rights and then to undertake their further division into justiciable and non-
justiciable rights and provide a suitable machinery for their enforcement.
685. The atrocities committed during the Second World War and the world wide agitation for human rights, the liberties guaranteed in the Atlantic
Charter, the U.N. Charter and the Declaration of Human Rights by the Human Rights'' Commission strengthened the demand for the incorporation
of Fundamental Rights in our Constitution. The British Cabinet Mission in 1946 recognised the need for a written guarantee of Fundamental Rights
in the Constitution of India. It accordingly recommended the setting up of an advisory committee for reporting, inter alia, on Fundamental Rights.
By the Objectives Resolution adopted on January 22, 1947, the Constituent Assembly solemnly pledged itself to draw up for India''s future
governance a Constitution wherein ""shall be guaranteed and secured to all the people of India justice, social, economic and political, equality of
status, of opportunity and before the law; freedom of thought, expression, belief, faith, worship, vocation, association and action subject to law and
public morality and wherein adequate safeguard would be provided for minorities, backward and tribal areas and depressed and other backward
classes"". The close association between political freedom and social justice has become a common concept since the French Revolution. Since the
end of the first World War, it was increasingly recognised that peace in the world can be established only if it is based on social justice. The most
modern Constitutions contain declaration of social and economic principles, which emphasise, among other things, the duty of the State to strive for
social security and to provide work, education and proper condition of employment for its citizens. In evolving the Fundamental Rights and the
Directive Principles, our founding fathers, in addition to the experience gathered by them from the events that took place in other parts of the
world, also drew largely on their experience in the past. The Directive Principles and the Fundamental Rights mainly proceed on the basis of
Human Rights. Representative democracies will have no meaning without economic and social justice to the common man. This is a universal
experience. Freedom from foreign rule can be looked upon only as an opportunity to bring about economic and social advancement. After all
freedom is nothing else but a chance to be better. It is this liberty to do better that is the theme of the Directive Principles of State Policy in Part IV
of the Constitution.
686. The Objectives Resolution passed by the Constituent Assembly in January 1947, is a definite landmark. It is a precursor to the preamble to
our Constitution. It sets out in detail the objectives that were before our Constitution-makers. Those objectives have now been incorporated in the
preamble to our Constitution which reads:
WE, THE PEOPLE OF INDIA, having solemnly resolved to constitute India into a SOVEREIGN DEMOCRATIC REPUBLIC and to secure to
all its citizens:
JUSTICE, social, economic and political;
LIBERTY of thought, expression, belief, faith and worship;
EQUALITY of status and of opportunity;
and to promote among them all
FRATERNITY assuring the dignity of the individual and the unity of the Nation;
IN OUR CONSTITUENT ASSEMBLY this twenty-sixth day of November, 1949 do HEREBY ADOPT, ENACT AND GIVE TO
OURSELVES THIS CONSTITUTION.
687. From the preamble it is quite clear that the two primary objectives that were before the Constituent Assembly were (1) to constitute India into
a Sovereign Democratic Republic and (2) to secure to its citizens the rights mentioned therein. Our founding fathers, at any rate, most of them had
made immense sacrifices for the sake of securing those objectives. For them freedom from British rule was an essential step to render social justice
to the teeming millions in this country and to secure to one and all in this country the essential human rights. Their Constitutional plan was to build a
welfare state and an egalitarian society.
688. Now that we have set out the objectives intended to be achieved by our founding fathers, the question arises whether those very persons
could have intended to empower the Parliament, a body constituted under the Constitution to destroy the ideals that they dearly cherished and for
which they fought and sacrificed.
689. If the nature of the power granted is clear and beyond doubt the fact that it may be misused is wholly irrelevant. But, if there is reasonable
doubt as to the nature of the power granted then the Court has to take into consideration the consequences that might ensue by interpreting the
same as an unlimited power. We have earlier come to the conclusion that the word ""amendment"" is not an expression having a precise cannotation.
It has more than one meaning. Hence it is necessary to examine the consequence of accepting the contention of the Union and the States. therefore
let us understand the consequences of conceding the power claimed. According to the Union and the States that power inter alia, includes the
power to (1) destroy the sovereignty of this country and make this country a satellite of any other country; (2) substitute the democratic form of
government by monarchical or authoritarian form of government; (3) break up the unity of this country and form various independent States; (4)
destroy the secular character of this country and substitute the same by a theocratic form of government; (5) abrogate completely the various rights
conferred on the citizens as well as on the minorities; (6) revoke the mandate given to the States to build a Welfare State; (7) extend the life of the
two Houses of Parliament indefinitely; and (8) amend the amending power in such a way as to make the Constitution legally or at any rate
practically unamendable. In fact, their contention was that the legal sovereignty, in the ultimate analysis rests only in the amending power. At one
stage, Counsel for the Union and the States had grudgingly conceded that the power conferred under Article 368 cannot be used to abrogate the
Constitution but later under pressure of questioning by some of us they changed their position and said that by ''abrogation'' they meant repeal of
the Constitution as a whole. When they were asked as to what they meant by saying that the power conferred under Article 368 cannot be used to
repeal the Constitution, all that they said was that while amending the Constitution, at least one clause in the Constitution must be retained though
every other clause or part of the Constitution including the preamble can be deleted and some other provisions substituted. Their submission in
short was this that so long as the expression the ""Constitution of India"" is retained, every other article or part of it can be replaced. They tried to
tone down the effect of their claim by saying that, though legally, there is no limitation on the amending power, there are bound to be political
compulsions which make it impermissible for Parliament to exercise its amending power in a manner unacceptable to the people at large. The
strength of political reaction is uncertain. It depends upon various factors such as the political consciousness of the people, their level of education,
strength of the various political organizations in the country, the manner in which the mass media is used and finally the capacity of the government
to suppress agitations. Hence the peoples'' will to resist an unwanted amendment cannot be taken into consideration in interpreting the ambit of the
amending power. Extra legal forces work in a different plane altogether.
690. We find it difficult to accept the contention that our Constitution-makers after making immense sacrifices for achieving certain ideals made
provision in the Constitution itself for the destruction of those ideals. There is no doubt as men of experience and sound political knowledge, they
must have known that social, economic and political changes are bound to come with the passage of time and the Constitution must be capable of
being so adjusted as to be able to respond to those new demands. Our Constitution is not a mere political document. It is essentially a social
document. It is based on a social philosophy and every social philosophy like every religion has two main features, namely, basic and
circumstantial. The former remains constant but the latter is subject to change. The core of a religion always remains constant but the practices
associated with it may change. Likewise, a Constitution like ours contains certain features which are so essential that they cannot be changed or
destroyed. In any event it cannot be destroyed from within. In other words, one cannot legally use the Constitution to destroy itself. Under Article
368 the amended Constitution must remain ''the Constitution'' which means the original Constitution. When we speak of the ''abrogation'' or
''repeal'' of the Constitution, we do not refer to any form but to substance. If one or more of the basic features of the Constitution are taken away
to that extent the Constitution is abrogated or repealed. If all the basic features of the Constitution are repealed and some other provisions
inconsistent with those features are incorporated, it cannot still remain the Constitution referred to in Article 368. The personality of the
Constitution must remain unchanged.
691. It is also necessary to bear in mind that the power to amend the Constitution is conferred on Parliament, a body constituted under the
Constitution. The people as such are not associated with the amendment of the Constitution. From the preamble we get that it is the people of this
country who conferred this Constitution on themselves. The statement in the preamble that the people of this country conferred the Constitution on
themselves is not open to challenge before this Court. Its factual correctness cannot be gone into by this Court which again is a creature of the
Constitution. The facts set out in the preamble have to be accepted by this Court as correct. Anyone who knows the composition of the
Constituent Assembly can hardly dispute the claim of the members of that Assembly that their voice was the voice of the people. They were truly
the representatives of the people, even though they had been elected under a narrow franchise. The Constitution framed by them has been
accepted and worked by the people for the last 23 years and it is too late in the day now to question, as was sought to be done an one stage by
the Advocate-General of Maharashtra, the fact, that the people of this country gave the Constitution to themselves.
692. When a power to amend the Constitution is given to the people, its contents can be construed to be larger than when that power is given to a
body constituted under that Constitution. Two-thirds of the members of the two Houses of Parliament need not necessarily represent even the
majority of the people of this country. Our electoral system is such that even a minority of voters can elect more than two-thirds of the members of
the either House of Parliament. That is seen from our experience in the past. That apart, our Constitution was framed on the basis of consensus and
not on the basis of majority votes. It provides for the protection of the minorities. If the majority opinion is taken as the guiding factor then the
guarantees given to the minorities may become valueless. It is well known that the representatives of the minorities in the Constituent Assembly
gave up their claim for special protection which they were demanding in the past because of the guarantee of Fundamental Rights. therefore the
contention on behalf of the Union and the States that the two-thirds of the members in the two Houses of Parliament are always authorised to
speak on behalf of the entire people of this country is unacceptable.
693. The President of India under Article 60 of the Constitution is required to take an oath before he assumes his office to the effect that he will ""to
the best of his ability preserve, protect and defend the Constitution"". Somewhat similar oaths have to be taken by the Governors of States,
Ministers at the center and in the States, Judges of the superior courts and other important functionaries. When the President of India is compelled
to give assent to a Constitutional amendment which might destroy the basic features of the Constitution, can it be said that he is true to his oath to
preserve, protect and defend the Constitution"" or does his oath merely mean that he is to defend the amending power of Parliament ? Can the
amending power of Parliament be considered as the Constitution? The whole scheme and the structure of our Constitution proceeds on the basis
that there are certain basic features which are expected to be permanent.
694. Implied limitations on the powers conferred under a statute constitute a general feature of all statutes. The position cannot be different in the
case of powers conferred under a Constitution. A grant of power in general terms of even in absolute terms may be qualified by other express
provisions in the same enactment or may be qualified by the implications of the context or even by considerations arising out of what appears to be
the general scheme of the statute. In Re The Central Provinces and Berar (Central Provinces and Berar Act No. XIV of [1939] F.C.R. 18, Sir
Maurice Gwyer C.J. observed at p. 42:
A grant of the power in general terms, standing by itself, would no doubt be construed in the wider sense; but it may be qualified by other express
provisions in the same enactment, by the implications of the context, and even by considerations arising out of what appears to be the general
scheme of the Act.
695. Lord Wright in James v. Commonwealth of Australia [1936] A.C. 578 stated the law thus:
The question, then, is one of construction, and in the ultimate resort must be determined upon the actual words used, read not in vacuo but as
occurring in a single complex instrument, in which one part may throw light on another. The Constitution has been described as the federal
compact, and the construction must hold a balance between all its parts.
696. Several of the powers conferred under our Constitution have been held to be subject to implied limitations though those powers are
expressed in general terms or even in absolute terms. The executive power of the Union is vested in the President and he is authorised to exercise
the same either directly or through officers subordinate to him in accordance with the Constitution. Under Article 75, it is the President who can
appoint the Prime Minister and the Ministers are to hold office during his pleasure. Despite this conferment of power in general and absolute terms,
because of the scheme of the Constitution, its underlying principles and the implications arising from the other provisions in the Constitution, this
Court has held in several cases that the President is a Constitutional head and the real executive power vests in the Cabinet. Similarly though
plenary powers of legislation have been conferred on the Parliament and the State legislatures in respect of the legislative topics allotted to them,
yet this Court has opined that by the exercise of that power neither Parliament nor the State legislatures can delegate to other authorities their
essential legislative functions nor could they invade on the judicial power. These limitations were spelled out from the nature of the power conferred
and from the scheme of the Constitution. But, it was urged on behalf of the Union and the States that, though there might be implied limitations on
other powers conferred under the Constitution, there cannot bo any implied limitations on the amending power. We see no basis for this distinction.
The amending power is one of the powers conferred under the Constitution whatever the nature of that power might be. That apart, during the
course of hearing the learned Solicitor-General had to concede that there are certain implied limitations on the amending power itself. The
amending power of Parliament in certain respects is subject to the express limitations placed on it by the proviso to Article 368. Article 368
prescribes that if Parliament wants to amend Article 54, the Article dealing with the election of the President, the amendment in question must be
ratified by the legislatures of not less than one half of the States. No such express limitation is placed on the amending power of Parliament in
respect of Article 52 which provides that there shall be a President of India. If it be held that Article 52 can be amended without complying with
the requirements of the proviso to Article 368, the limitation placed on Parliament in respect of the amendment of Article 54 becomes meaningless.
When this incongruity was pointed out to the learned Solicitor-General, he conceded that in view of the fact that before Article 54 can be
amended, the form and the manner laid down in proviso to Article 368 has to be followed, it follows as a matter of implication that the same would
be the position for the amendment of Article 52. The only other alternative inference is that Article 52 can never be amended at all. It is not
necessary to go into the other implications that may arise from the language of Article 368.
697. From what has been said above, it is clear that the amending power under Article 368 is also subject to implied limitations. The contention
that a power to amend a Constitution cannot be subject to any implied limitation is negatived by the observations of the Judicial Committee in The
Bribery Commissioner v. Rana Singhe [1965] A.C. 172. The decision of the Judicial Committee in Liyange''s case (supra) held that Ceylon
Parliament was incompetent to encroach upon the judicial power also lends support to our conclusion that there can be implied limitations on the
amending power.
698. In support of the contention that there can be no implied limitations on the amending power, our attention was invited to writings of various
jurists of eminence. Most of the writings relate to the amending power under Article 5 of the United States Constitution. It is true that in the United
States most of the writers are of opinion that there is no implied limitation on the amending power under the United States Constitution. The
Supreme Court of the United States has not specifically pronounced on this question. The only case in which the question of implied limitation on
the amending power under the United States Constitution came up for consideration was Rhode Island v. Palmer 64 L. Edn. 946. In that case the
Supreme Court of United States rejecting the contention that the 18th Amendment-National Prohibition Amendment-was outside the amending
power under Article 5 because of implied limitations on that power, held that the Amendment was valid. The Supreme Court, however, did not
discuss the question of implied limitations on the amending power as such. In fact the judgment that was rendered in that case gave no reasons.
Only certain questions were formulated and answered. It is not clear from the judgment whether the particular limitation pleaded was rejected'' or
whether the plea of implied limitation on the amending power was rejected though writers of most text books have taken the view that the court
rejected the plea of implied limitations on the amending power. It may be noted that in the United States not a single human right has been taken
away or even its scope narrowed. There the controversy centerd round two questions viz. (1) abolition of slavery and (2) prohibition of sale and
consumption of liquor. We will not be justified in expounding our Constitution on the basis of the controversies relating to those issues. Article 5 of
the U.S. Constitution is not similar to Article 368 of our Constitution. In the former Article, there is an express limitation on the amending power
i.e. regarding the representation of the States in the Senate. Further the amendment under Article 5 of the United States Constitution can be
proposed either by the Congress or by State Conventions. They may be ratified either by a minimum of 3/4th of the State Legislatures or by
Conventions held in at least 3/4th of the States. Whether a particular amendment should be ratified by the State Legislatures or by the State
Conventions is entirely left to the discretion of the Congress. As held by the United States Supreme Court, the decision of the Congress on that
question is final. The Constitution makers must have proceeded on the basis that the Congress is likely to require the amendment of basic elements
or fundamental features of the Constitution to be ratified by State Conventions. The scheme of no two Constitutions is similar. Their provisions are
not similar. The language employed in the amending clauses differ from Constitution to Constitution. The objectives lying behind them also are
bound to differ. Each country has its own needs, its own philosophy, its own way of life and above all its own problems. Hence in our opinion, we
will be clouding the issues, if we allow ourselves to be burdened either by the writings of the various writers on other Constitutions or by the
decisions rendered on the basis of the provisions of the other Constitutions, though Counsel on either side spared no efforts to place before us
various opinions expressed by various writers as well as the decisions rendered by several courts including the State Courts in United States of
America.
699. The rule laid down by the Judicial Committee in R. v. Burah (1878) I.A. 178 that ""if what has been done is legislation, within the general
scope of the affirmative words which give the power, and if it violates no express condition or restriction by which that power is limited it is not for
any court of Justice to inquire further, or to enlarge constructively those conditions and restrictions"" was heavily relied on by Mr. Seervai. That
decision, however, has been confined to the interpretation of conditional legislations and the rule that it laid down has not been applied while
considering the question whether there are any implied limitations on any of the powers conferred under a statute or Constitution.
700. It was strenuously urged on behalf of the Union and the States that if we come to the conclusion that there are implied or inherent limitations
on the amending power of Parliament under Article 368, it would be well nigh impossible for Parliament to decide before hand as to what
amendments it could make and what amendments it is forbidden to make. According to the Counsel for the Union and the States, the conceptions
of basic elements and fundamental features are illusive conceptions and their determination may differ from judge to judge and therefore we would
be making the task of Parliament impossible if we uphold the contention that there are implied or inherent limitations on the amending power under
Article 368. We are unable to accept this contention. The broad contours of the basic elements or fundamental features of our Constitution are
clearly delineated in the preamble. Unlike in most of the other Constitutions, it is comparatively easy in the case of our Constitution to discern and
determine the basic elements or the fundamental features of our Constitution. For doing so, one has only to look to the preamble. It is true that
there are bound to be border line cases where there can be difference of opinion. That is so in all important legal questions. But the courts generally
proceed on the presumption of Constitutionality of all legislations. The presumption of the Constitutional validity of a statute will also apply to
Constitutional amendments. It is not correct to say that what is difficult to decide does not exist at all. For that matter, there are no clear guidelines
before the Parliament to determine what are essential legislative functions which cannot be delegated, what legislations do invade on the judicial
power or what restrictions are reasonable restrictions in public interest under Article 19(2) to 19(6) and yet by and large the legislations made by
Parliament or the State legislatures in those respects have been upheld by courts. No doubt, there were occasions when courts were constrained
to strike down some legislations as ultra vires the Constitution. The position as regard the ascertainment of the basic elements or fundamental
features of the Constitution can by no means be more difficult than the difficulty of the legislatures to determine before hand the Constitutionality of
legislations made under various other heads. Arguments based on the difficulties likely to be faced by the legislatures are of very little importance
and they are essentially arguments against judicial review.
701. Large number of decisions rendered by courts in U.S.A., Canada, Australia, United Kingdom, Ceylon and Ireland, dealing with the question
of implied limitations on the amending power and also as regards the meaning of the word ""amendment"" were read to us at the hearing. Such of
those that are relevant have been considered by the learned Chief Justice in the judgment just now delivered. We entirely agree with the views
expressed by him and we cannot usefully add to the same.
702. It was contended on behalf of the Union and the States that, the Constitution should not be treated as something sacred. It should be
regarded just in the same way as we regard other human institutions. It should be possible to alter every part of it from time to time so as to bring it
in harmony with the new and changed conditions. In support of this contention we were invited to the writings of the various writers such as
Burgess, Bryce, Willis, Orfield, Weaver Livingston etc. It was further urged that the Constituent Assembly knowing that, it will disperse, had
arranged for the recreation of a Constituent Assembly, under Article 368 in order to so shape the Constitution as to meet the demands of the time.
However, attractive these theories may sound in the abstract, on a closer examination, it will be seen that they are fallacious, more particularly in a
Constitutionals set up like ours. We have earlier noticed chat under our electoral system, it is possible for a party to get a 2/3rd majority in the two
Houses of Parliament even if that party does not get an absolute majority of votes cast at the election. That apart, when a party goes to election, it
presents to the electorate diverse programmes and holds out various promises. The programmes presented or the promises held out need not
necessarily include proposals for amending the Constitution. During the General Elections to Parliament in 1952, 1957, 1962 and 1967, no
proposal to amend the Constitution appears to have been placed before the electorate. Even when proposals for amendment of the Constitution
are placed before the electorate as was done by the Congress Party in 1971, the proposed amendments are not usually placed before the
electorate. Under these circumstances, the claim that the electorate had given a mandate to the party to amend the Constitution in any particular
manner is unjustified. Further a Parliamentary Democracy like ours functions on the basis of the party system. The mechanics of operation of the
party system as well as the system of Cabinet government are such that the people as a whole can have little control in the matter of detailed law-
making. ""...on practically every issue in the modern State, the serried millions of voters cannot do more than accept or reject the solutions; offered.
The stage is too vast to permit of the nice shades of quantitative distinction impressing themselves upon the public mind. It has rarely the leisure,
and seldom the information, to do more than indicate the general tendency of its will. It is in the process of law-making that the subtler adjustments
must be effected."" (Laski : A Grammar of Politics; Fifth Edn. pp. 313-314).
703. The assertion that either the majority of members of Parliament or even 2/3rd members of Parliament speak on behalf of the nation has no
basis in fact. Indeed it may be possible for the ruling party to carry through important Constitutional amendments even after it has lost the
confidence of the electorate. The members of Lok Sabha are elected for a term of five years. The ruling party or its members may or may not
enjoy the confidence of the electorate throughout their terms of office. therefore it will not be correct to say that whenever Parliament amends the
Constitution, it must be held to have done it as desired by the people.
704. There is a further fallacy in the contention that whenever Constitution is amended, we should presume that the amendment in question was
made in order to adapt the Constitution to respond to the growing needs of the people. We have earlier seen that by using the amending power, it
is theoretically possible for Parliament to extend its own life indefinitely and also, to amend the Constitution in such a manner as to make it either
legally or practically unamendable ever afterwards. A power which is capable of being used against the people themselves cannot be considered as
a power exercised on behalf of the people or in their interest.
705. On a careful consideration of the various aspects of the case, we are convinced that the Parliament has no power to abrogate or emasculate
the basic elements or fundamental'' features of the Constitution such as the sovereignty of India, the democratic character of our polity, the unity of
the country, the essential features of the individual freedoms secured to the citizens. Nor has the Parliament the power to revoke the mandate to
build a Welfare State and egalitarian society. These limitations are only illustrative and not exhaustive. Despite these limitations, however, there can
be no question that the amending power is a wide power and it reaches every Article and every part of the Constitution. That power can be used
to reshape the Constitution to fulfil the obligations imposed on the State. It can also be used to reshape the Constitution within the limits mentioned
earlier, to make it an effective instrument for social good. We are unable to agree with the contention that in order to build a Welfare State, it is
necessary to destroy some of the human freedoms. That, at any rate is not the perspective of our Constitution. Our Constitution envisages that the
States should without delay make available to all the citizens of this country the real benefits of those freedoms in a democratic way. Human
freedoms are lost gradually and imperceptibly and their destruction ''is generally followed by authoritarian rule. That is what history has taught us.
Struggle between liberty and power is eternal. Vigilance is the price that we like every other democratic society have to pay to safeguard the
democratic values enshrined in our Constitution. Even the best of governments are not averse to have more and more power to carry out their
plans and programmes which they may sincerely believe to be in public interest. But a freedom once lost is hardly ever regained except by
revolution. Every encroachment on freedoms sets a pattern for further encroachments. Our Constitutional plan is to eradicate poverty without
destruction of individual freedoms.
706. In the result we uphold the contention of Mr. Palkhivala that the word ""amendment"" in Article 368 carries with it certain limitation and, further,
that the power conferred under Article 368 is subject Co certain implied limitations though that power is quite large.
707. Next, we shall take up for consideration the contentions of Mr. Palkhivala regarding the validity of the 24th, 25th and 29th Amendments.
708. It was contended on behalf of the petitioners that in enacting the 24th Amendment Act, the Parliament has exceeded its powers. It has
purported to enlarge its limited power of amendment into an unlimited power, by the exercise of which it can damage or destroy the basic elements
or fundamental features of the Constitution. It was said that such an exercise is an unlawful usurpation of power. Consequently, the 24th
Amendment Act is liable to be struck down. To pronounce on that contention, it is necessary to examine at the very outset whether the 24th
Amendment Act has really enlarged the powers of the Parliament. If we come to the conclusion that it has not enlarged the power of the
Parliament, as we think it has not, the various contentions of Mr. Palkhivala do not arise for consideration.
709. Now let us see what is the true effect of the Constitution 24th Amendment Act, 1971. That Act amended Article 13 and Article 368. By that
Act one more sub-article has been added to Article 13 viz. Sub-article (4) which reads thus:
Nothing in this article shall apply to any amendment of this Constitution made under Article 368.
710. Section 3 of that Act which amends Article 368 reads.
Article 368 of the Constitution shall be renumbered as Clause (2) thereof, and-
(a) for the marginal heading to that article the following marginal heading shall be substituted, namely:
Power of Parliament to amend the Constitution and procedure therefor"".
(b) before Clause (2) as so-renumbered, the following clause shall be inserted, namely:
Notwithstanding anything in the Constitution, Parliament may in exercise of its constituent power amend by way of addition, variation or repeal any
provision of this Constitution in accordance with the procedure laid down in this article.
(c) in Clause (2) as so re-numbered, for the words ""it shall be presented to the President for his assent and upon such assent being given to the
Bill"", the words ""It shall be presented to the President who shall give his assent to the Bill and thereupon"" shall be substituted;
(d) after Clause (2) as so re-numbered, the following clause shall be inserted, namely-
(3) Nothing in Article 13 shall apply to any amendment made under this Article.
711. The material changes effected under this Act are:
1. Addition of Clause (4) to Article 13 and Clause (3) to Article 368;
2. Change in the marginal heading;
3. Specific mention of the fact that the power is conferred on the Parliament to amend the Constitution;
4. The power conferred on the Parliament is claimed to be a constituent power;
5. That power is described as a power to ""amend by way of addition, variation or repeal of any provision of this Constitution"" and
6. Making it obligatory for the President to give assent to the Bill amending the Constitution.
712. In our opinion the 24th Amendment has not made any material change in Article 368 as it stood originally. It is true the original Article did not
say specifically that the power to amend rested with Parliament. On the other hand, while setting out the procedure of amendment, it referred to the
functions of the two Houses of Parliament and the President. Because of the fact that Parliament was not specifically referred to in Article 368, as it
originally stood, the learned Advocate General of Maharashtra wanted us to spell out that the power conferred under Article 368, as it originally
stood was not conferred on Parliament as such but on the two Houses of Parliament. We have earlier rejected that contention. We agree with the
learned Attorney General that the power in question had been conferred on Parliament. Article 79 says that ""There shall be a Parliament for the
Union, which shall consist of the President and two Houses to be known respectively as the Council of States and the House of the People"".
Whether an enactment refers to the three components of Parliament separately or whether all the three of them are compendiously referred to as
Parliament, in law it makes no difference. In Sankari Prasad''s case, in Sajjan Singh''s case as well as in Golaknath''s case, each one of the Judges
who delivered judgments specifically mentioned that the power to amend the Constitution was vested in Parliament though there was difference of
opinion on the question whether that power could be traced to Article 368 or Article 248 read with Entry 97 of List I. There is no ground for
taking a different view.
713. We have already come to the conclusion that Article 368 as it originally stood comprehended both power as well as procedure to amend the
Constitution. Hence the change effected in the marginal note has no significance whatsoever. The marginal note as it stood earlier was in a sense
incomplete. The expression ''constituent power'' is used to describe only the nature of the power of amendment. Every amending power, however
large or however small it might be, is a fact of a constituent power. The power, though described to be ''constituent power'', still continues to be an
''amending power''. The scope and ambit of the power is essentially contained in the word ''amendment''. Hence, from the fact that the new article
specifically refers to that power as a constituent power, it cannot be understood that the contents of the power have undergone any change. The
power conferred under the original Article being a limited power to amend the Constitution, the constituent power to amend the Constitution
referred to in the amended Article must also be held to carry with it the limitation to which that power was subject earlier. There is also no
significance in the substitution of the expression ""amend by way of addition, variation or repeal of any provision of this Constitution"" found in the
amended Article in the place of the expression ""amendment of the Constitution"" found in the original Article. Every power to amend a statute must
necessarily include within itself some power to make addition, variation or repeal of any provision of the statute. Here again, the power conferred
under the original Article being a limited one, that limitation will continue to operate notwithstanding the change in the phraseology. The words
''addition, variation or repeal'' only prescribe the modes or manner by which an ''amendment'' may be made, but they do not determine the scope
of the power of ''amendment''. The original Article 368 mentioned that after the bill for amendment of the Constitution is passed by the two Houses
of Parliament in the manner prescribed in Article 368 ""it shall be presented to the President for his assent and upon such assent being given to the
Bill, the Constitution shall stand amended in accordance with the terms of the bill"". The amended Article makes a change. It prescribes that when
the Bill is presented to the President, he ""shall give his assent to the Bill"". Some comment was made at the bar about the inappropriateness of
commanding the President to give his assent to the Bill. That is a question of propriety. The substance of the matter is that when the Bill is
presented to the President, he shall not withhold his assent. This change cannot be said to have damaged or destroyed any basic element of the
Constitution. In fact Article 111 which deals with the assent to the Bills specifically prescribes that when a money Bill, after having been passed by
the Houses of Parliament is presented to the President he ""shall not withhold assent therefrom"". Hence it cannot be said that the change made in
Article 368 relating to the assent of the President has any great importance in the scheme of our Constitution. In fact under our Constitution the
President is only a Constitutional head. Ordinarily he has to act on the advice of the cabinet. There is no possibility of the Constitution being
amended in opposition to the wishes of the cabinet.
714. The only change that remains to be considered is as to the exclusion of the application of Article 13 to an amendment of the Constitution. We
have earlier come to the conclusion that Article 13 as it stood earlier did not bar the amendment of the Constitution. Article 13(4) and 368(3)
make explicit what was implicit.
715. It was contended that by means of the 24th Amendment Parliament intended to and in fact purported to enlarge its amending power. In this
connection reliance was placed on the statement of objects and reasons attached to the Bill which resulted in the 24th Amendment. The power of
Parliament does not rest upon its professed intention. It cannot acquire a power which it otherwise did not possess. We are unable to accept the
contention that Clause (e) to the proviso to Article 368 confers power on Parliament to enlarge its own power. In our judgment the power to
amend the Constitution as well as the ordinary procedure to amend any part of the Constitution was and is contained in the main part of the Article.
The proviso merely places further restrictions on the procedure to amend the articles mentioned therein. Clause (e) to the proviso stipulates that
Article 368 cannot be amended except in the manner provided in the proviso. In the absence of that clause, Article 368 could have been amended
by following the procedure laid down in the main part. At best Clause (e) of the proviso merely indicates that Article 368 itself comes within its
own purview. As we have already seen, the main part of Article 368 as it stood earlier, expressly lays down only the procedure to be followed in
amending the Constitution. The power to amend is only implied therein.
716. It is difficult to accept the contention that an implied power was impliedly permitted to be enlarged. If that was so, there was no meaning in
limiting that power originally. Limitation on the power to amend the Constitution would operate even when Article 368 is amended. A limited
power cannot be used to enlarge the same power into an absolute power. We respectfully agree with the observation of Hidayatullah J. (as he then
was) in Golaknath''s case that what Parliament cannot do directly, it also cannot do indirectly. We have earlier held that the ""amendment of this
Constitution"" means the amendment of every part of the Constitution. It cannot be denied that Article 368 is but a part of the Constitution. Hence,
the mere fact that the mover of the 24th Amendment Act, in the Statement of Objects and Reasons laid claim to certain power does not go to
show that Parliament either endorsed that claim or could have conferred on itself such a power. It must be deemed to have exercised only such
power as it possessed. It is a well-accepted rule of construction that if a provision is reasonably capable of two interpretations the Court must
accept that interpretation which makes the provision valid. If the power conferred on Parliament to amend the Constitution under Article 368 as it
stood originally is a limited power, as we think it is, Parliament cannot enlarge the scope of that power-see Attorney General for the State of New
South Wales v. The Brewery Employees Union of New South Wales; 6 C.L.R. 469 Ex Parte Walsh and Johnson; In Re Yates; 37, C.L.R. 36
and Australian Communist Party v. The Commonwealth 83 C.L.R. 1.
717. For the reasons mentioned heretofore, the scope of Parliament''s power to amend the Constitution or any part thereof must be held to have
remained as it was before the 24th Amendment notwithstanding the alterations made in the phraseology of Article 368. The 24th Amendment
made explicit, what was implicit in the unamended Article 368. In this view of the matter the 24th Amendment must be held to be valid.
718. This takes us to the validity of the Constitution 25th Amendment Act. It is necessary to examine the scope and effect of that Act for deciding
the question whether that Act or any one of its provisions can be held to be outside the amending power of the Parliament. That Act has three
sections. We are not concerned with the first section which sets out the short title. Clause (a) of the second section amends Article 31(2). Clause
(b) of that section incorporates into the Constitution Article 31(2B). Section 3 introduces into the Constitution a new Article viz. Article 31C.
719. Let us first take up the newly substituted Article 31(2) in the place of the old Article 31(2) and examine its scope. To do so, it is necessary to
examine the history of that Article.
720. Article 31(2) has undergone several changes. As originally enacted it read thus:
No property, movable or immovable, including any interest in, or in any company owning, any commercial or industrial undertaking, shall be taken
possession of or acquired for public purposes under any law authorising the taking of such possession or such acquisition, unless the law provides
for compensation for the property taken possession of or acquired and either fixes the amount of the compensation, or specifies the principles on
which, and the manner in which, the compensation is to be determined and given.
721. That Article was amended first by the Fourth Amendment Act 1955 and, thereafter by the Twenty-fifth Amendment Act, 1971. At a later
stage, it will be necessary for us to compare Article 31(2) as it stood after the Fourth Amendment Act and as it stands after the Twenty-fifth
Amendment Act. Hence we shall quote them side by side.
Article 31(2) as substituted by Article 3(2) as substituted by
the 4th Amendment Act 1955 the 25th Amendment Act 1971
No property shall be compulsorily No property shall be compulsorily
acquired or requisitioned save for acquired or requisitioned save for
a public purpose and save by auth- a public purpose and save by
ority of a law which provides for authority of a law which provides
compensation for the property so for acquisition or requisitioning
acquired or requisitioned and either of the property for an amount
fixes the amount of the compensation which may be fixed by such law
or specifies the principles on or which may be determined in
which and the manner in which, accordance with such principles
the compensation is to be determined and given in such manner as may mined
and given; and no such law be specified in such law; and
shall be called in question in any no such law shall be called
court on the ground that the in question in any court on the
compensation provided by that law is ground that the amount so fixed
not adequate. or determined is not adequate or
that the whole or any part of such
amount is to be given otherwise than
in cash:
Provided that in making any
law providing for the compulsory
acquisition of any property of an
educational institution established
and administered by a minority,
referred to Clause (1) of Article 30,
the State shall ensure that the amount
fixed by or determined under such law
for the acquisition of such property
is Such as would not restrict or
abrogate the right guaranteed under
that clause.
722. For finding out the true scope of Article 31(2), as it stands now, the learned Advocate General of Maharashtra as well as the Solicitor
General has taken us through the history of this Article. According to them the Article as it stands now truly represents the intention of the
Constitution makers. In support of that contention, we were asked to go through the Constituent Assembly debates relating to that article. In
particular, we were invited to go through the speeches made by Pandit Nehru, Sir Alladi Krishnaswami Ayyar, Dr. Munshi and Dr. Ambedkar. In
our opinion, it is impermissible for us to do so. It is a well settled rule of construction that speeches made by members of a legislature in the course
of debates relating to the enactment of a statute cannot be used as aids for interpreting any of the provisions of the statute. The same rule is
applicable when we are called upon to interpret the provisions of a Constitution. This Court ruled in State of Travancore Cochin and Ors. v.
Bombay Co. Ltd. [1952] S.C.R. 113[1952] S.C.R. 113 that speeches made by the members of the Constituent Assembly in the course of the
debates on the draft Constitution cannot be used as aid for interpreting the Constitution. In the course of his judgment Patanjali Sastri C.J. speaking
for the Constitution Bench observed at p. 1121 of the Report:
It remains only to point out that the use made by the learned Judges below of the speeches made by the members of the Constituent Assembly in
the course of the debates on the draft Constitution is unwarranted. That this form of extrinsic aid to the interpretation of statutes is not admissible
has been generally accepted in England, and the same rule has been observed in the construction of Indian Statutes-see Administrator-General of
Bengal v. Prem Nath Mallick (1895 22 I.A. 107. The reason behind the rule was explained by one of us in 282068 thus:
A speech made in the course of the debate on a bill could at best be indicative of the subjective intent of the speaker, but it could not reflect the
inarticulate mental process lying behind the majority vote which carried the Bill. Nor is it reasonable to assume that the minds of all those legislators
were in accord"", or as it is more tersely put in a American case-
Those who did not speak may not have agreed with those who did; and those who spoke might differ from each other-United States v. Trans-
Missouri Freight Association 169 U.S. 290.
723. No decision of this Court dissenting from the view taken in the above case was brought to our notice. But it was urged that this Court had
ignored the rule laid down in Bombay Co.''s case (supra) in Golaknath''s case as well as in what is popularly known as the 272355 case. We do
not think that this statement is accurate. In Golaknath''s case, Subba Rao C.J. referred to certain portions of speeches made by Pandit Nehru and
Dr. Ambedkar. But he made it clear at p. 792 of the Report, the specific purpose for which he was referring to those speeches. This is what he
stated:
We have referred to the speeches of Pandit Jawaharlal Nehru and Dr. Ambedkar not with a view to interpret the provisions of Article 368 which
we propose to do on its own terms, but only to notice the transcendental character given to the fundamental rights by two of the important
architects of the Constitution.
724. Bachawat J. in the course of his judgment also referred to some of the speeches made during the debates on Article 368. But before doing so
this is what he observed at p. 922 of the report:
Before concluding this judgment I must refer to some of the speeches made by the members of the Constituent Assembly in the course of debates
on the draft Constitution. These speeches cannot be used as aids for interpreting the Constitution-see State of Travancore Cochin and Ors. v. The
Bombay Co. Ltd. Accordingly I do not rely on them as aids to construction. But I propose to refer to them, as Shri A.K. Sen relied heavily on the
speeches of Dr. B.R. Ambedkar. According to him, the speeches of Dr. Ambedkar show that he did not regard the fundamental rights as
amendable. This contention is not supported by the speeches.
725. From these observations, it is clear that the learned judges were not referring to the speeches as aids for interpreting any of the provisions of
the Constitution.
726. Now, let us turn to this Court''s Judgment in the Privy Purse case. Shah J. (as he then was) in the course of his judgment (at p. 83 of the
report) quoted a portion of the speech of the Home Minister Sardar Patel not for the purpose of interpreting any provision of the Constitution but
for showing the circumstances which necessitated the giving of certain guarantees to the former ruler. That speech succinctly sets out why certain
guarantees had to be given to the rulers. Hence it is not correct to say that Shah J. speaking for himself and six other Judges had used the speech
of Sardar Patel in aid of the construction of any of the articles of the Constitution It is true Mitter J. in his dissenting judgment (at p. 121 of the
report) used the speech of Shri T.T. Krishnamachari in aid of the construction of Article 363 but the learned judge no where in his judgment
discussed the question whether the speeches made by the members of the Constituent Assembly were admissible in aid of interpreting any
provision of the Constitution.
727. Before concluding the discussion on this topic, it is necessary to refer to one more decision of this Court i.e. 283251 In that case this Court
was called upon to decide whether the provision in the Wealth Tax Act, 1957 providing for the levy of tax on the capital value of agricultural
property were Constitutionally sustainable. By a majority of four against three, this Court upheld the levy. Sikri C.J. who spoke for himself and two
other judges after sustaining the validity of the provision on an examination of the relevant provisions of the Constitution as well as the decided
cases referred to some of the speeches made during the debates in the Constituent Assembly in support of the conclusion already reached by him.
Before referring to those speeches this is what the learned judge observed at p. 58:
We are, however, glad to find from the following extracts from the debates that our interpretation accords with what was intended.
728. From this it is clear that the learned Judge did not seek any aid from the speeches for the purpose of interpreting the relevant provision. It is
necessary to note that the learned judge did not dissent from the view earlier taken by the Court in Bombay Co. Ltd.''s case (supra). Hence the
law as laid down in Bombay Co.''s case is binding on us and its correctness was not challenged before us.
729. The learned Advocate General of Maharashtra is right in his contention that for finding out the true scope of Article 31(2), as it stands at
present, it is necessary for us to find out the mischief that was intended to be remedied by the present amendment. In other words, we must find
out what was the objective intended to be achieved by that amendment. The original Article 31(2) first came up for consideration by this Court in
281540 wherein Patanjali Sastri C.J. speaking for the Court observed:
While it is true that the legislature is given the discretionary power of laying down the principle which should govern the determination of the amount
to be given to the owner for the property appropriated, such principles must ensure that what is determined as payable Must be compensation, that
is, a just equivalent of what the owner has been deprived of. Within the limits of this basic requirement of full indemnification of the expropriated
owner, the Constitution allows free play to the legislative judgment as to what principles should guide the determination of the amount payable.
Whether such principles take into account all the elements which make up the true value of the property appropriated and exclude matters which
are to be neglected is a justiciable issue to be adjudicated by the Court. This, indeed, was not disputed.
730. We are told that Article 31(2) came to be amended by means of the 4th Amendment Act in view of the decision of this Court in Mrs. Bela
Banerjee''s case. The scope of the article as amended by the 4th Amendment Act was considered by this Court in 272384 . Therein Subba Rao J.
(as he then was) speaking for a bench consisting of himself, Wanchoo, Hidayatullah, Raghubar Dayal and Sikri JJ. observed (at p. 626):
The fact that Parliament used the same expressions namely ""compensation"" and ""Principles"" as were found in Article 31 before the Amendment is a
clear indication that it accepted the meaning given by this Court to those expressions in Mrs. Bela Banerjee''s case. It follows that a Legislature in
making a law of acquisition or requisition shall provide for a just equivalent of what the owner has been deprived of or specify the principles for the
purpose of ascertaining the ""just equivalent"" of what the owner has been deprived of. If Parliament intended to enable a Legislature to make such a
law without providing for compensation so defined, it would have used other expressions like ""price"", ""consideration"" etc.
731. Proceeding further the learned judge observed:
The real difficulty is, what is the effect of ouster of jurisdiction of the court to question the law on the ground that the ""compensation"" provided by
the law is not adequate ? It will be noticed that the law of acquisition or requisition is not wholly immune from scrutiny by the Court. But what is
excluded from the court''s jurisdiction is that the said law cannot be questioned on the ground that the compensation provided by that law is not
adequate. It will further be noticed that the clause excluding the jurisdiction of the Court also used the word ""compensation"" indicating thereby that
what is excluded from the court''s jurisdiction is the adequacy of the compensation fixed by the legislature. The argument that the word
compensation"" means a just equivalent for the property acquired and, therefore, the court can ascertain whether it is a ""just equivalent"" or not
makes the amendment of the Constitution nugatory. It will be arguing in a circle. therefore, a more reasonable interpretation is that neither the
principles prescribing the ""just equivalent"" nor the ""just equivalent"" can be questioned by the court on the ground of the inadequacy of the
compensation fixed or arrived at by the working of the principles. To illustrate; a law is made to acquire a house, its value at the time of acquisition
has to be fixed; there are many modes of valuation namely estimate by the engineer, value reflected by comparable sales, capitalisation of rent and
similar others. The application of different principles may lead to different results. The adoption of one principle may give a higher value and the
adoption of another principle may give a lesser value. But nonetheless they are principles on which and the manner in which compensation is
determined. The court cannot obviously say that the law should have adopted one principle and not the other, for it relates only to the question of
adequacy. On the other hand, if a law lays down principles which are not relevant to the property acquired or to the value of the property at or
about the time it is acquired, it may be said that they are not principles contemplated by Article 31(2) of the Constitution.... In such cases the
validity of the principles can be scrutinized. The law may also prescribe a compensation which is illusory it may provide for the acquisition of a
property worth lakhs of rupees for a paltry sum of Rs. 100. The question in that context does not relate to the adequacy of the compensation for it
is no compensation at all. The illustrations given by us are not exhaustive. There may be many others falling on either side of the line. But this much
is clear. If the compensation is illusory or if the principles prescribed are irrelevant to the value of the property at or about the time of its acquisition,
it can be said that the legislature committed a fraud on power, and therefore, the law is bad. It is a use of the protection of Article 31 in a manner
which the Article hardly intended.
(emphasis supplied)
733. The principles that emerge from the decision in Vajravelu''s case are: (1) compensation means just equivalent of the value of the property
acquired; (2) principles prescribed must be principles which provide for compensation; (3) adequacy of compensation fixed or to be determined
on the basis of the principles set out cannot be gone into by the court; (4) the principles fixed must be relevant to the property acquired or to the
value of the property at about the time it is acquired; (5) the compensation fixed should not be illusory and (6) courts have power to strike down a
law on the ground of fraud on power if the principles fixed are irrelevant or if the compensation granted is illusory.
734. The next decision cited to us is the decision of this Court in 278213 . It is a decision of a Division Bench consisting of Subba Rao C.J. and
Shelat J. As that decision was overruled by this Court in 283279 it is not necessary to refer to its ratio.
735. This takes us to the decision of this Court in Shantilal''s case. This case related to the acquisition of some landed property on behalf of the
Borough Municipality of Ahmedabad for making town planning scheme under the Bombay Town Planning Act, 1955. Sections 53 and 57 of that
Act fixed certain principles for the determination of compensation for the land acquired. The High Court of Gujarat declared that those provisions
were ultra vires in so far as they authorised the local authority to acquire land under a Town Planning Scheme and as a corollary to that view
declared invalid the City Wall Improvement Town Planning Scheme No. 5 framed in exercise of the powers conferred under the Act. In doing so
they purported to follow the decision of this Court in Vajravelu Mudaliar''s case. A Constitution Bench of this Court reversed the decision of the
Gujarat High Court. In that case Shah J. speaking for the Court elaborately reviewed the earlier decisions of this Court bearing on Article 31(2).
After doing so, he observed at p. 365 of the report:
Reverting to the amendment made in Clause (2) of Article 31 by the Constitution (Fourth Amendment) Act, 1955, it is clear that adequacy of
compensation fixed by the Legislature or awarded according to the principles specified by the Legislature for determination is not justiciable. It
clearly follows from the terms of Article 31(2) as amended that the amount of compensation payable if fixed by the Legislature, is not justiciable,
because the challenge in such a case, apart from a plea of abuse of legislative power, would be only a challenge to the adequacy of compensation.
If compensation fixed by the Legislature-and by the use of the expression ""compensation"" we mean what the legislature justly regards as proper
and fair recompense for compulsory expropriation of property and not something which by abuse of legislative power though called compensation
is not a recompense at all or is something illusory-is not justiciable, on the plea that it is not a just equivalent of the property compulsorily acquired
is it open to the courts to enter upon an enquiry whether the principles which are specified by the Legislature for determining compensation do not
award to the expropriated owner a just equivalent ? In our view, such an enquiry is not open to the Court under the statutes enacted after the
amendments made in the Constitution by the Constitution (Fourth Amendment) Act. If the quantum of compensation fixed by the Legislature is not
liable to be canvassed before the Court on the ground that it is not a just equivalent, the principles specified for determination of compensation will
also not be open to challenge on the plea that the compensation determined by the application of those principles is not a just equivalent. The right
declared by the Constitution guarantees that compensation shall be given before a person is compulsorily expropriated of his property for a public
purpose. What is fixed as compensation by statute, or by the application of principles specified for determination of compensation is guaranteed; it
does not mean however that something fixed or determined by the application of specified principles which is illusory or can in no sense be
regarded as compensation must be upheld by the Courts, for, to do so, would be to grant a charter of arbitrariness and permit a device to defeat
the Constitutional guarantee. But compensation fixed or determined on principles specified by the Legislature cannot be permitted to be challenged
on the somewhat indefinite plea that it is not a just or fair equivalent. Principles may be challenged on the ground that they are irrelevant to the
determination of compensation, but not on the plea that what is awarded as a result of the application of those principles is not just or fair
compensation. A challenge to a statute that the principles specified by it do not award a just equivalent will be in clear violation of the Constitutional
declaration that inadequacy of compensation provided is not justicable.
(emphasis supplied)
736. The Advocate General of Maharashtra contended that if only this decision had not been indirectly overruled by the 282049 there would have
been no occasion to further amend Article 31(2). That being so, it is necessary to find out clearly as to what are the principles enunciated in this
decision. This decision firmly laid down that any arbitrary fixation of recompense is liable to be struck down by the court as an abuse of legislative
power. It further laid down that the principles laid down may be challenged on the ground that they are not relevant for the purpose of determining
the recompense payable to the owner of the property acquired. If the recompense fixed or determined is either not arbitrary or illusory or if the
principles fixed are relevant to the purpose of acquisition or requisition of the property in question, the courts cannot go into the question of
adequacy of the payment.
737. Then came the Bank Nationalisation case. The majority judgment in that case was delivered by Shah J. (as he then was). In that judgment he
referred somewhat extensively to the decision in Shantilal Mangaldas''s case and other cases rendered by this Court. He did not purport to deviate
from the rule laid down in Shantital''s case. The ratio of that decision relating to Article 31(2) is found at p. 598 of the report. The learned judge
observed:
Both the lines of thought (in Vajravelu''s case and Shantilal''s case) which converge in the ultimate result, support the view that the principle
specified by the law for determination of compensation is beyond the pale of challenge, if it is relevant to the determination of compensation and is
a recognised principle applicable in the determination of compensation for property compulsorily acquired and the principle is appropriate in
determining the value of the class of property sought to be acquired. On the application of the view expressed in P. Vajravelu Mudaliar''s case or
in Shantilal Mangaldas''s case, the Act in our judgment is liable to be struck down as it fails to provide Co the expropriated banks compensation
determined according to relevant principles.
738. Proceeding further the learned judge observed at p. 599:
We are unable to hold that a principle specified by the Parliament for determining compensation of the property to be acquired is conclusive. If that
view be expressed, the Parliament will be invested with a charter of arbitrariness and by abuse of legislative process, the Constitutional guarantee
of the right to compensation may be severely impaired. The principle specified must be appropriate to the determination of compensation for the
particular class of property sought to be acquired. If several principles are appropriate and one is selected for determination of the value of the
property to be acquired, selection of that principle to the exclusion of other principles is not open to the challenge for the selection must be left to
the wisdom of the Parliament.
739. It is clear from the passages we have quoted above that this case also emphasised that the power of the Parliament to fix the compensation
for the property acquired is not an arbitrary power. Further, the principles prescribed for determining the compensation must be relevant to the
subject matter of acquisition or requisition. That decision also laid down that both the questions whether the compensation has been fixed arbitrarily
or whether the principles laid down are irrelevant are open to judicial review.
740. Let us now examine Article 31(2) as it stands now in the light of the decisions already referred to. The only material changes made in that
Article under the 25th Amendment Act are:
(1) in place of the word ''compensation'', the word ''amount'' has been used and
(2) an additional clause viz. ""or that the whole or any part of such amount is to be given otherwise than in cash"" has been added.
741. We are not concerned in this case as to the effect of the additional clause. No arguments were advanced on that aspect. All that we are
concerned with is as to what is the effect of the substitution of the word ""amount"" in place of the word ""compensation"". As seen earlier, the word
compensation"" has been interpreted in the various decisions referred to earlier as ""just equivalent"" of the value of the property taken. That concept
has now been removed. In other respects, the Article has not been altered. It remains what it was. We have earlier noticed that the decisions of
this Court have firmly laid down that while examining the validity of law made under Article 31(2) as it stood after it was amended under the 4th
Amendment Act, it was open to the Court to go into the questions whether the compensation had been fixed arbitrarily and whether the same was
illusory. Those decisions further ruled that the Court can go into the relevant of the principles fixed. Parliament would have undoubtedly known the
ratio of those decisions. That is also the legal presumption. Hence if the Parliament intended to take away the judicial review in any respect other
than relating to the adequacy of the amount fixed, it would have expressed its intention by appropriate words. We find no such words in the Article
as it stands. therefore, it is reasonable to assume that it has accepted the interpretation placed by this Court in all respects except as regards the
concept of compensation. That this is the mischief which the 25th Amendment seeks to remedy by amending Article 31(2) is also clear from the
language of the amended Article itself. It says that the law shall not be called in question on the ground that the amount fixed or determined is not
adequate. What is an adequate amount ? An amount can be said to be adequate only when the owner of the property is fully compensated, that is
when he is paid an amount which is equivalent in value to the property acquired or requisitioned. And that is also what is connoted by the concept
of ''compensation'' as interpreted by this Court. therefore, stated briefly, what the 25th Amendment makes non-justiciable is an enquiry into the
question whether the amount fixed or determined is an equivalent value of or ''compensation'' for the property acquired or requisitioned.
742. The word ""amount"" is a neutral word. Standing by itself, it has no norm and is completely colourless. The dictionary meaning of the word
appropriate to the present context is ""sum total or a figure"". We have to find out its connotation from the context. In so doing, we have to bear in
mind the fact that Article 31(2) still continues to be a fundamental right. It is not possible to accept the contention of the learned Advocate General
of Maharashtra and the learned Solicitor General that the right of the owner at present is just to get whatever the Government pleases to give,
whenever it pleases to give and however it pleases to give. A position so nebulous as that cannot be considered as a right much less a fundamental
right, which Article 31(2) still claims to be.
743. It is difficult to believe that Parliament intended to make a mockery of the fundamental right conferred under Article 31(2). It cannot be that
the Constitution while purporting to preserve the fundamental right of the citizens to get an ""amount"" in lieu of the property taken for public purpose
has in fact robbed him of all his right.
744. Undoubtedly Article 31 empowers the legislature to acquire or requisition the property of a citizen for an ""amount"". What does the word
amount"" mean in that Article ? As we have already said, that word by itself does not disclose any norm. But then the word ""amount"" is followed
by the words ""which may be fixed by such law or which may be determined in accordance with such principles and given in such manner as may
be specified in such law and no such law shall be called in question in any court on the ground that the amount so fixed or determined is not
adequate.
745. If the expression ""amount"" has no norm and is just what the Parliament stipulates, there can be no question of prescribing principles for
determining that ""amount""; nor is there any scope for finding out its adequacy. The legislatures are permitted under the amended Article 31(2)
either to fix the ""amount"" to be paid in lieu of the property acquired or to lay down the principles for determining that ""amount"". These two
alternative methods must bring about nearly the same result. If the relevancy of the principles fixed can be judicially reviewed-as indeed they must
be-in view of the decision referred to earlier, we fail to see how the fixation of the ""amount"" which is the alternative method of determining the
recompense to be paid in lieu of the property taken is excluded from judicial review.
746. The word ""fixed"" in Article 31(2) connotes or postulates that there must be some standard or principle by the application of which the
legislature calculates or ascertains definitely the amount. In Bouviar''s Law Dictionary (1946) at p. 421, the word ''fix'' is defined thus: ""To
determine; to settle. A Constitutional provision to the effect that the General Assembly shall fix the compensation of officers means that it shall
prescribe or ''fix'' the rule by which such compensation is to be determined"". (See also Fraser Henlein Pvy. Ltd. v. Cody (1945) 70, C.L.R. 100
cited in Saunders, Words and Phrases: Legally Defined Vol. 2, p. 258 (1969). This being the meaning of the word ''fix'' it would be necessary for
the legislature to lay down in the law itself or otherwise indicate the principles on the basis of which it fixes the amount for the acquisition or
requisitioning of the property. If this construction is placed on the first mode of determining the amount, then there would be no difference between
this method, and the other method whereby the legislature lays down the principles and leaves it for any other authority to determine the amount in
accordance with such principles. Whether the legislature adopts one or the other method, the requirement of Article 31(2) would be the same,
namely, there must be principles on the basis of which the amount is determined. Such an amount may be determined either by the legislature or by
some other authority authorised by the legislature. The content of the right in Article 31(2) is not dependent upon whether the legislature chooses
one or the other method of determining the amount. There is no contradiction between these two methods. It is true that in both cases, the judicial
review is necessarily limited because it cannot extend to the examination of the adequacy of the amount fixed or to be determined. It was conceded
on behalf of the contesting respondents that the court can go into the question whether the ""amount"" fixed is illusory. This very concession shows
the untenability of the contention advanced on behalf of the Union. For determining whether the ""amount"" fixed is illusory or not, one has first to
determine the value of the property because without knowing the true value of the property, no court can say that the ""amount"" fixed is illusory.
Further, when Article 31(2) says that it is not open to the court to examine whether the ""amount"" fixed or determined is adequate or not, it
necessarily means that the ""amount"" payable has to be determined on the basis or principles relevant for determining the value of the property
acquired or requisitioned. There can be no question of adequacy unless the ""amount"" payable has been determined on the basis of certain norms
and not arbitrarily, without having regard to the value of the property.
748. Further, Article 31(2) provides for fixing or determining the amount for the acquisition or requisitioning of the property. The State action is still
described as ''acquisition or requisition'' and not ''confiscation''. therefore, the principles for fixing or determining the amount must be relevant to the
''acquisition or requisition'', and not to ''confiscation''. The amount fixed or determined should not make it appear that the measure is one of
confiscation. The principles for fixing or determining the amount may be said to be relevant to the acquisition or requisition when they bear
reasonable relationship to the value of the property acquired or requisitioned.
749. Further there is practical difficulty in accepting the contention that the word ""amount"" in the context in which it is used, has no norm. The
amount has to be fixed by the legislatures which means by the members of the legislatures. When a law for acquisition of certain types of property
is enacted, it is not as if the members of the legislature-each and every one of them who participates in the making of the law would first go and
inspect the property to be acquired and then assess the value of that property. In the very nature of things, the ""amount"" payable has to be
determined on the basis of certain principles. If that be so, as it appears to us to be obvious, then the legislators must have some principles before
them to determine the amount. In this connection the Advocate-General of Maharashtra tried to give an explanation, which appears to us to be
unsatisfactory and unacceptable. His contention was that our democracy is worked on the basis of party system. The ruling party has the majority
of the members of the legislature behind it. therefore, the members of the opposition party need not know the basis of fixation of the value of the
property acquired. Even the members of the ruling party need not be told about the basis on which the value is fixed. The option before them is
either to accept the amount fixed by the cabinet or by the Minister concerned or to reject the proposal and face the consequences. If this is the true
position, it is, in our opinion, a negation of parliamentary democracy. Our democracy like all true parliamentary democracies is based on the
principles of debate and discussion. As far as possible, decisions in the legislatures are arrived at on the basis of consensus. Our Constitution does
not provide for one party rule where there is no room for opposition. Opposition parties have an important role to play under our Constitution.
Members belonging to the opposition parties have as much right to participate in making laws as the members belonging to the ruling party. Further
the learned Advocate General is not correct in his assumption that the function of the members belonging to the ruling party is to blindly support a
measure sponsored by the executive. They also have a right, nay, a duty to mould every measure by debate and discussion. If the question of
fixation of ""amount"" under Article 31(2) is considered as the exclusive function of the executive, then, not only the judicial review will be taken
away, even the legislature will not have the opportunity of examining the correctness or appropriateness of the ""amount"" fixed. A power so
arbitrary as that can speedily degenerate into an instrument of oppression and is likely to be used for collateral purposes. Our Constitution has
created checks and balances to minimise the possibility of power being misused. We have no doubt that the theory propounded by the Advocate
General of Maharashtra will be repudiated by our legislatures and the cabinets as something wholly foreign to our Constitution.
750. If we bear in mind the fact that the ""amount"" in question is to be paid in lieu of the property taken, then, it follows that it must have a
reasonable relationship with the value of the property taken. It may not be the market value of the property taken. The market value of a property
is the result of an inter-action of various forces. It may not have any reasonable relationship with the investment made by its successive owners.
The price of the property acquired might have shot up because of various contributions made by the society such as improvements effected by the
State in the locality in question or the conversion of a rural area into an urban area. It is undoubtedly open to the State to appropriate to itself that
part of the market value of a property which is not the result of any contribution made by its owners. There may be several other relevant grounds
for fixing a particular ""amount"" in a given case or for adopting one or more of the relevant principles for the determination of the price to be paid. In
all these matters the legislative judgment is entitled to great weight. It will be for the aggrieved party to clearly satisfy the Court that the basis
adopted by the legislature has no reasonable relationship to the value of the property acquired or that the ""amount"" to be paid has been arbitrarily
fixed or that the same is an illusory return for the property taken. So long as the basis adopted for computing the value of the property is relevant to
the acquisition in question or the amount fixed can be justified on any such basis, it is no more open to the court to consider whether the amount
fixed or to be determined is adequate. But it is still open to the court to consider whether ""amount"" in question has been arbitrarily determined or
whether the same is an illusory return for the property taken. It is also open to the court to consider whether the principles laid down for the
determination of the amount are irrelevant for the acquisition or requisition in question. To put it differently, the judicial review under the amended
Article 31(2) lies within narrow limits. The court cannot go into the question whether what is paid or is payable is compensation. It can only go into
the question whether the ""amount"" in question was arbitrarily fixed as illusory or whether the principles laid down for the purpose of determining the
amount"" payable have reasonable relationship with the value of the property acquired or requisitioned.
751. If the amended Article 31(2) is understood in the manner as laid down above, the right to property cannot be said to have been damaged or
destroyed. The amended Article 31(2) according to us fully protects the interests of the individual as well as that of the society. Hence its validity is
not open to challenge.
752. Now, let us turn to Article 31(2B). It says that ""Nothing in Sub-clause (f) of Clause (1) of Article 19 shall affect any such law as is referred to
in Clause (2)"". This provision has no real impact on the right conferred under Article 31(2). Article 31(2) empowers the State to compulsorily
acquire or requisition property for public purpose. When property is acquired or requisitioned for public purpose, the right of the owner of that
property to hold or dispose of that property is necessarily lost. Hence there is no anti-thesis between Article 19(1)(f) and Article 31(2). That being
so, the only assistance that the owner of the property acquired or requisitioned would have obtained from Article 19(1)(f) read with Sub-article (5)
of that Article would be the right to insist that the law made under Article 31(2) as it stood before its recent amendment, should have to conform to
some reasonable procedure both in the matter of dispossessing him as well as in the matter of determining the ""amount"" payable to him. In a way,
those rights are protected by the principles of natural justice.
753. For the reasons mentioned above, we are unable to accept the contention urged on behalf of the petitioners that Section 2 of the 25th
Amendment Act, 1971 is invalid.
754. This takes us to Section 3 of the 25th Amendment Act which now stands as Article 31C of the Constitution. This Article empowers the
Parliament as well as the Local Legislatures to enact laws giving effect to, the policy of the State towards securing the principles specified in Clause
(b) or Clause (c) of Article 39, completely ignoring in the process, Articles 14, 19 and 31. Further it lays down that if the law in question contains a
declaration that it is for giving effect to such policy, that Jaw shall not be called in question in any court on the ground that it does not give effect to
such policy. The proviso to that Article prescribes that where such law is made by the legislature of a State, the provisions of Article 31C shall not
apply thereto unless such law, having been reserved for the consideration of the President has received his assent. This Article has two parts. The
first part says that laws enacted by Parliament as well as by the Local Legislatures for giving effect to the policy of the State towards securing the
principles specified in Clause (b) or Clause (c) of Article 39 shall not be deemed to be void on the ground that it is inconsistent with or takes away
or abridges any of the rights conferred by Articles 14, 19 and 31 notwithstanding anything contained in Article 13 and the second part provides
that no law containing a declaration that is for giving effect to such policy shall be called in question in any court on the ground that it does not give
effect to such policy. Clauses (b) and (c) of Article 39 do not prescribe any subject matter of legislation. They contain certain objectives to be
achieved. The methods to be adopted to achieve those objectives may be numerous. Those clauses cover a very large field of social and economic
activities of the Union and the States. Clause (b) of Article 39 says that the State shall direct its policy towards securing that the ownership and
control of the material resources of the community are so distributed as best to subserve the common good and Clause (c) of that Article says that
the State shall direct its policy towards securing that the operation of the economic system does not result in the concentration of wealth and means
of production to the common detriment. These two provisions lay down a particular political philosophy. They in conjunction with some other
provisions of the Constitution direct the State to build a Welfare State.
755. No one can deny the importance of the Directive Principles. The Fundamental Rights and the Directive Principles constitute the ''conscience''
of our Constitution. The purpose of the Fundamental Rights is to create an egalitarian society, to free all citizens from coercion or restriction by
society and to make liberty available for all. The purpose of the Directive Principles is to fix certain social and economic goals for immediate
attainment by bringing about a non-violent social revolution. Through such a social revolution the Constitution seeks to fulfil the basic needs of the
common man and to change the structure of bur society. It aims at making the Indian masses free in the positive sense.
756. Part IV of the Constitution is designed to bring about the social and economic revolution that remained to be fulfilled after independence. The
aim of the Constitution is not to guarantee certain liberties to only a few of the citizens but for all. The Constitution visualizes our society as a whole
and contemplates that every member of the society should participate in the freedoms guaranteed. To ignore Part IV is to ignore the substance
provided for in the Constitution, the hopes held out to the Nation and the very ideals on which our Constitution is built Without faithfully
implementing the Directive Principles, it is not possible to achieve the Welfare State contemplated by the Constitution. A society like ours steeped
in poverty and ignorance satisfying the minimum economic needs of every citizen of this country. Any Government which fails to fulfil the pledge
taken under the Constitution cannot be said to have been faithful to the Constitution and to its commitments.
757. Equally, the danger to democracy by an over emphasis on duty cannot be minimised. Kurt Reizler, a German Scholar, from his experience of
the tragedy of the Nazi Germany warned:
If...these duties of man should be duties towards the ""public welfare"" of the ""society"" and the State, and rights are made conditional on the fulfilment
of these duties, the duties will uproot the rights. The rights will wither away...(the) State can use the allegedly unfulfilled duties to shove aside
rights.-Any Bill of Rights that makes the rights conditional on duties towards society or the State, however strong its emphasis on human dignity,
freedom, God or whatever else, can be accepted by any totalitarian leader. He will enforce the duties while disregarding the right.
758. Indeed the balancing process between the individual rights and the social needs is a delicate one. This is primarily the responsibility of the
State"" and in the ultimate analysis of the courts as interpreters of the Constitution and the laws.
759. Our founding fathers were satisfied that there is no anti-thesis between the Fundamental Rights and the Directive Principles. One supplements
the other. The Directives lay down the end to be achieved and Part III prescribes the means through which the goal is to be reached. Our
Constitution does not subscribe to the theory that end justifies the means adopted. The Counsel for the petitioners urged that the Fundamental
Rights are not the cause of our failure to implement the Directive Principles. According to him, it is not the Constitution that has failed as; but we
have failed to rise up to its expectations. He urged that the attack against Fundamental Rights is merely an alibi and an attempt to find a scapegoat
on the part of those who were unable or willing to implement the Directives. These allegations are ''denied on behalf of the Union and the States. It
was urged on their behalf that interpretations placed by the courts on some of the Articles in Part III of the Constitution have placed impediments in
the way of States, in implementing the Directives. These controversies are not capable of being decided by courts.
760. There is no doubt that the power conferred under Article 31C, if interpreted in the manner contended on behalf of the Union and the States
would result in denuding substantially the contents of the right to equality, the right to the seven freedoms guaranteed under Article 19 and the right
to get some reasonable return by the person whose property is taken for public purpose. Unlike Article 31A, Article 31C is not confined to some
particular subjects. It can take in a very wide area of human activities. The power conferred under it, is an arbitrary power. It is capable of being
used for collateral purposes. It can be used to stifle the freedom of speech, freedom to assemble peaceably, freedom to move freely throughout
India, freedom to reside and settle in any part of India, freedom to acquire, hold and dispose of property and freedom to practise any profession
or carry on any occupation, trade or business. The power conferred under that provision is a blanket power. Even a small majority in a legislature
can use that power to truncate or even destroy democracy. That power can be used to weaken the unity and integrity of this country. That Article
is wholly out of tune with our Constitution. Its implications are manifold. There is force in the contention of the petitioners that this Article has the
potentiality of shaking the very foundation of our Constitution.
761. What is the nature of the power conferred under Article 31C ? It is claimed to have empowered Parliament and the State Legislatures to
enact laws pro tanto abrogating Articles 14, 19 and 31. A power to take away directly or indirectly a right guaranteed or a duty imposed under a
Constitution, by an ordinary law, is a power to pro tanto abrogate the Constitution. If the legislature is empowered to amend the Constitution by
ordinary legislative procedure, any law enacted by it, even if it does not purport to amend the Constitution, but all the same, is inconsistent with one
or more of the provisions of the Constitution has the effect of abrogating the Constitution to the extent of inconsistency. That position is clear from
the judgment of the Judicial Committee in McCawley v. The King [1920] A.C. 691. In other words, the power conferred under the Article is a
power to amend the Constitution in certain essential respects while enacting legislations coming within the purview of that Article. It is a power not
merely to abridge but even to take away the rights guaranteed under Articles 14, 19 and 31 by ordinary law. Further that power is conferred not
only on the Parliament but also on the State Legislatures.
762. Article 368 specifically provides that amendment of the Constitution can be done only in the manner provided therein. It is true that there are
provisions in the Constitution under which the Parliament can amend some parts of the Constitution by ordinary law-see Article 2 to 4, Article 169,
Paragraph 7 of Schedule V and Paragraph 21 of Schedule VI. But these provisions clearly provide that the laws enacted under those provisions
are not to be deemed as amendments to the Constitution for the purpose of Article 368"". There are also some transitional provisions in the
Constitution which can be changed by the Parliament by law. Leaving aside for separate consideration Article 31-A, which was first introduced by
the 1st Amendment Act, 1951, there is no provision in the Constitution apart from Article 31(4) which permitted the State Legislatures to enact
laws contravening one or more of the provisions in Part III. Article 31(4) relates to legislations pending before the State Legislatures at the time the
Constitution came into force. Their scope was known to the Constitution-makers. That provision was enacted to protect certain Zamindari
Abolition laws which were on the anvil. But it must be remembered that the original provisions in the Constitution were not controlled by Article
368. That Article is as much a creature of the Constitution as the other Articles are. The form and manner prescribed in Article 368 did not govern
the procedure of the Constituent Assembly. The mandates contained in Article 368 are applicable only to the amendments made to the
Constitution. The power to amend the Constitution was exclusively given to the Parliament and to no other body. The manner of exercising that
power is clearly prescribed. Article 31C gives a very large power to the State Legislatures as well as to Parliament to pro tanto amend the
Constitution by enacting laws coming within its ambit. To put it differently, Article 31C permits the State Legislatures and the Parliament to enact
Constitution-breaking laws by a simple majority vote of the members present and voting, if the rule regarding quorum is satisfied.
763. It cannot be said that Article 31C is similar to Articles 4, 169, Paragraph 7 of Schedule V and Paragraph 21 of Schedule VI. Each one of
those Articles makes it clear that the laws passed under those Articles are not to be deemed to be an amendment of the Constitution for the
purpose of Article 368. Those laws cannot affect the basic features of the Constitution. They operate within narrow fields.
764. The learned Advocate-General of Maharashtra contended that Article 31C lifts the ban placed on the State Legislatures and Parliament
under Articles 14, 19 and 31. It is true that there are several provisions in the Constitution which lift the ban placed by one or the other Article of
the Constitution on the legislative power of the State Legislatures and Parliament e.g. Articles 15(4), 16(3), 16(4), 16(5), 19(2) to 19(6), 22(3),
22(6), 23(2), 28(2), 31(4), 31(6) etc. Each one of these Articles lifts the limitations placed on the legislative power of the legislatures by one or
more of the provisions of the Constitution particularly those contained in Part III. But when the limitation is so lifted, there will be no conflict
between the law enacted and Article 13. In such a situation, there is no occasion for providing that the law enacted will not be deemed to be void
notwithstanding anything contained in Article 13. The laws made under the provisions set out earlier cannot in their very nature take away any of
the fundamental features of the Constitution. They can merely modify one or other of those features. Article 31C proceeds on the basis that the
laws enacted under that Article are in conflict with Article 13 and are prima facie void. Otherwise there was no purpose in providing in that Article
Notwithstanding anything contained in Article 13, no law giving effect to the policy of the State towards securing the principles specified in Clause
(b) or Clause (c) of Article 39 shall be deemed to be void on the ground that it is inconsistent with or takes away or abridges any rights conferred
by Article 14, Article 19 or Article 31...."" Hence the contention that limitations imposed by Articles 14, 19 and 31 on the legislative power of the
Union and the States are lifted to the extent provided in Article 31C cannot be accepted.
765. It is true that there is some similarity between the laws made under Article 31A and those made under Article 31C. The scope of the latter
article is much wider than that of the former. The character of the laws made under both those Articles is somewhat similar. It was urged that if
laws made under Article 31-A, without more, are valid even if they take away or abridge the rights conferred under Articles 14, 19 and 31, for the
same reason, laws made under Article 31C must also be held valid. It was contended, now that this Court has upheld the validity of Article 31-A,
we should also uphold the validity of Article 31C. In that connection, reliance was placed on the following observations of Brandies J. of the
United States Supreme Court in Lesser v. Garnett : 66 L. Ed. 595=258 U.S.13.
This Amendment (19th Amendment) is in character and phraseology precisely similar to the 15th. For each the same method of adoption was
pursued. One cannot be valid and the other invalid. That the 15th is valid...has been recognised and acted upon for half a century.... The suggestion
that the 15th was incorporated in the Constitution not in accordance with law, but practically as a war measure which has been validated by
acquiescence cannot be entertained.
766. These observations do not lay down any principle of law. The validity of the 19th Amendment was upheld on various grounds and not merely
because the 15th amendment was upheld.
767. The laws enacted under Article 31A by their very nature can hardly abrogate the rights embodied in Articles 14, 19 and 31. Those laws can
encroach upon the rights guaranteed under Articles 14, 19 and 31 only to the extent necessary for giving effect to them. The laws made must be
those made under the topics of legislation mentioned in Article 31A. Hence the encroachment of the rights guaranteed under Article 14, 19 and 31
must necessarily be incidental. If the encroachment is found to be excessive, the same can be struck down. In this connection reference may be
usefully made to the decision of this Court in Akadasi Padhan v. State of Orissa [1963] Supp. 2 S.C.R. 691. Therein the validity of a provision of
a statute enacted under Article 19(6)(ii) i.e. law providing for State monopoly in Kendu Leaves, came up for consideration. The question for
decision before the Court was whether that law can unreasonably encroach upon the right guaranteed under Article 19(1)(g). That question was
answered by Gajendragadkar J. (as he then was) speaking for the Court, thus:
A law relating to"" a State monopoly cannot, in the context include all the provisions contained in the said law whether they have direct relation with
the creation of the monopoly or not. In our opinion, the said expression should be construed to mean the law relating to the monopoly in its
absolutely essential feature. If a law is passed creating a State monopoly, the Court should enquire what are the provisions of the said law which
are basically and essentially necessary for creating the State monopoly. It is only those essential and basic provisions which are protected by the
latter part of Article 19(6). If there are other provisions made by the Act which are subsidiary, incidental or helpful to the operation of the
monopoly, they do not fall under the said part and their validity must be judged under the first part of Article 19(6). In other words, the effect of
the amendment made in Article 19(6) is to protect the law relating to the creation of monopoly and that means that it is only the provisions of the
law which are integrally and essentially connected with the creation of the monopoly that are protected. The rest of the provisions which may be
incidental do not fall under the latter part of Article 19(6) and would inevitably have to satisfy the test of the first part of Article 19(6).
768. The same principle was reiterated by the full Court in the Bank Nationalisation case.
769. As far back as in 1951 this Court ruled in 281984 that merely because law was enacted to implement one of the Directive Principles, the
same cannot with impunity encroach upon the Fundamental Rights. The ratio of Akadasi Padhan''s case would be equally applicable in respect of
the laws made under Article 31A which speaks of the ""law providing for the"" topics mentioned therein. But that ratio cannot be effectively applied
when we come to laws made under Article 31C. The reach of Article 31C is very wide. It is possible to fit into the scheme of that Article almost
any economic and social legislation. Further, the Court cannot go into the question whether the laws enacted do give effect to the policy set out in
Article 39(b) and (c). We were told on behalf of the Union and the States that it is open to the courts to examine whether there is a nexus between
the laws made under Article 31C and Article 39(b) and (c) and all that the courts are precluded from examining is the effectiveness of the law in
achieving the intended purpose. But, such a power in its very nature is tenuous. There can be few laws which can be held to have no nexus with
Article 39(b) and (c). At any rate, most laws may be given the appearance of aiming to achieve the objectives mentioned in Article 39(b) and (c).
Once that facade is projected, the laws made can proceed to destroy the very foundation of our Constitution. Encroachment of valuable
Constitutional guarantees generally begins imperceptibly and is made with the best of intentions but, once that attempt is successful further
encroachments follow as a matter of course, not perhaps with any evil motives, and may be, out of strong convictions regarding the righteousness
of the course adopted and the objectives intended to be achieved but they may all the same be wholly unConstitutional. Lord Atkin observed in
Proprietary Articles Traders Association and Ors. v. Attorney General for Canada and Ors. [1931] A.C. 311`.
Both the Act and the sections have a legislative history which is relevant to the discussion. Their Lordships entertain no doubt that time alone will
not validate an Act which when challenged is found to be ultra vires; nor will a history of a gradial series of advances till this boundary is finally
crossed avail to protect the ultimate encroachment.
770. The observation of Lord Atkin ""nor will a history of a gradual series of advances till this boundary is finally crossed avail to protect the
ultimate encroachment"" is extremely apposite for our present purpose. The First Amendment Act permitted enactment of Constitution breaking
laws in respect of one subject; the Fourth Amendment Act enlarged that field and permitted the Legislatures to make laws ignoring Articles 14, 19
and 31 in respect of five subjects. Now the Twenty-Fifth Amendment has finally crossed the boundary.
771. It cannot be said that under Article 31C Parliament merely delegated its own amending power to State Legislatures and such a delegation is
valid. The power conferred on Parliament under Article 368 in its very nature is one that cannot be delegated. It is a special power to be
exclusively exercised by Parliament and that in the manner prescribed in Article 368. The State Legislatures are not institutions subordinate to
Parliament. Parliament as well as State Legislatures in their respective allocated fields are supreme. Parliament cannot delegate its legislative
powers-much less the amending power-to the State Legislatures. The question whether the legislatures can confer power on some other
independent legislative body to exercise its legislative power came up for consideration before the Judicial Committee in re The Initiative and
Referendum Act [1919] A.C. 935 P.C. Therein Viscount Haldane speaking for the Board observed:
Section 92 of the Act of 1867 (British North American Act) entrusts the legislative power in a Province to its legislature and to that legislature only.
No doubt a body with a power of legislation on the subjects entrusted to it so ample as that enjoyed by a Provincial Legislature in Canada, could,
while preserving its own capacity intact, seek the assistance of subordinate agencies, as had been done in Hodge v. The Queen 19 AC 117 the
Legislature of Ontario was held entitled to entrust to a Board of Commissioners authority to enact regulations relating to Tavernes; but it does not
follow that it can create and endow with its own capacity a new legislative power not created by the Act to which it owes its own existence. Their
Lordships do no more than draw attention to the gravity of the Constitutional questions which thus arise.
772. In Queen v. Burah, (1878) 5 I.A. 178 the Judicial Committee observed:
Their Lordships agree that the Governor General in Council could not, by any form of enactment, create in India, and arm with general legislative
authority, a new legislative power, not created or authorised by the Councils'' Act.
773. We respectfully agree with these observations. From these observations it follows that Parliament was incompetent to create a new power-a
power to ignore some of the provisions of the Constitution-and endow the same on the State Legislatures. That power was exclusively conferred
on Parliament so that the unity and integrity of this country may not be jeopardised by parochial considerations. The Constitution makers were
evidently of the opinion that the sovereignty of the country, the democratic character of the polity, and the individual liberties etc. would be better
safeguarded if the amending power is exclusively left in the hands of the Parliament. This exclusive conferment of amending power on the
Parliament is one of the basic features of the Constitution and the same cannot be violated directly or indirectly. Article 31A made a small dent on
this feature and that went unnoticed. That provision is now protected by the principle of stare decisis. Public interest will suffer if we go back on
these decisions and take away the protection given to many statutes. Now, to use the words of Lord Atkin in the Proprietary Articles Traders
Association''s case, the ''boundary line has been crossed'' and a challenge to the very basic conceptions of the Constitution is posed. Hence the
neglect or avoidance of the question in previous cases cannot be accepted as a sound argument.
774. In Queen v. Kirby and Ors. (1956) 94 C.L.R. 295 Dixon C.J. observed:
These cases, and perhaps other examples exist, do no doubt add to the weight of the general considerations arising from lapse of time, the neglect
or avoidance of the question in previous cases and the very evident desirability of leaving undisturbed assumptions that have been accepted as to
the validity of the provisions in question. At the same time, the Court is not entitled to place very great reliance upon the fact that, in cases, before it
where occasions might have been made to raise the question for argument and decision, this was not done by any member of the Court and that on
the contrary all accepted the common assumption of the parties and decided the case accordingly. Undesirable as it is that doubtful questions of
validity should'' go by default, the fact is that, the court usually acts upon the presumption of validity until the law is specifically challenged.
775. Similar was the view expressed by Viscount Simonds speaking for the Judicial Committee in Attorney-General of Commonwealth of
Australia v. The Queen and Ors. 95 C.L.R. 529
It is therefore asked and no one can doubt that it is a formidable question, why for a quarter of a century no litigant has attacked the validity of this
obviously illegitimate unions. Why in Alexannder''s case (1918) 25, C.L.R. 434 itself was no challenge made ? How came it that in a series of
cases, which are enumerated in the majority and the dissentient, judgments it was assumed without question that the provisions now impugned
were valid ?
It is clear from the majority judgment that the learned Chief Justice and the Judges who shared his opinion were heavily pressed by this
consideration. It could not be otherwise. Yet they were impelled to their conclusion by the clear conviction that consistently with the Constitution
the validity of the impugned provision could not be sustained. Whether the result would have been different if their validity had previously been
judicially determined after full argument directed to the precise question and had not rested on judicial dicta and common assumption it is not for
their Lordships to say. Upon a question of the applicability of the doctrine of stare decisis to matters of far reaching Constitutional importance they
would imperatively require the assistance of the High Court itself. But here no such question arises. Whatever the reason may be, just as there was
a patent invalidity in the original Act which for a number of years went unchallenged, so far a greater number of years an invalidity which to their
Lordships as to the majority of the High Court has been convincingly demonstrated, has been disregarded. Such clear conviction must find
expression, in the appropriate judgment.
776. The contention that Article 31C may be considered as an amendment of Article 368 is not tenable. It does not purport to be so. That Article
does not find a place in Part XX of the Constitution. It is not shown as a proviso to Article 368, the only Article which deals with the amendment
of the Constitution as such. Article 31C does not say that the powers conferred under that Article are available ""notwithstanding anything contained
in Article 368"" or ""notwithstanding anything in this Constitution"". There is no basis for holding that the Parliament intended that Article 31C should
operate as an amendment of Article 368. We have earlier come to the conclusion that the State Legislatures cannot be invested with the power to
amend the Constitution.
777. If the purpose of Article 31C is to secure for the Government, the control of means of production in certain economic spheres exclusively or
otherwise, the same can be achieved by the exercise of legislative power under Article 31(2) or under Article 31(2) read with Article 19(6)(ii). If
on the other hand, the object is to reduce the existing economic disparity in the country, that object can be achieved by exercising the various
powers conferred on the legislatures under the Constitution, in particular by the exercise of the power to tax, a power of the largest amplitude. That
power can be exercised without discriminating against any section of the people. One of the basic underlying principles of our Constitution is that
every governmental power, which includes both the power of the executives as well as of the legislatures, must be so exercised as to give no room
for legitimate complaint, that it was exercised with an evil eye or an uneven hand.
778. For the reasons mentioned above, we hold that Article 31C permits the destruction of some of the basic features of our Constitution and
consequently, it is void.
779. Lastly, we come to the validity of the 29th Amendment Act, 1972. Contentions relating to the 29th Amendment Act of the Constitution lie
within narrower limits. The only plea taken was that if any of the provisions in the two Acts included in the IXth Schedule to the Constitution by
means of the 29th Amendment Act does not satisfy the requirements of Article 31A(1)(a), the said provision does not get the protection of Article
31-B.
780. As a result of the 29th Amendment Act, the Kerala Land Reforms (Amendment) Act, 1969, (Kerala Act 33 of 1969) and Kerala Land
Reforms (Amendment) Act, 1971 (Kerala Act 25 of 1971) were added as items 65 and 66 in the IXth Schedule of the Constitution. The IXth
Schedule is an appendage to Article 31-B, which says:
Without prejudice to the generality of the provisions contained in Article 31A none of the Acts and Regulations specified in the Ninth Schedule nor
any of the provisions thereof shall be deemed to be void, or ever to have become void, on the ground that such Act, Regulation or provision is
inconsistent with or takes away or abridges any of the rights conferred by, any provisions of this Part and notwithstanding any judgment, decree or
order of any court or tribunal to the contrary, each-of the said Acts and Regulations shall, subject to the power of any competent Legislature to
repeal or amend it, continue in force.
781. The learned Counsel for the petitioners did not challenge the validity of Article 31B. Its validity has been accepted in a number of cases
decided by this Court. His only contention was that before any Act or any provision in an Act, included in the IXth Schedule can get the protection
of Article 31B, the Act or the provision in question must satisfy the requirements of one or the other of the provisions in Article 31A. For this
contention of his, he relied on the opening words of Article 31B namely ""without prejudice to the generality of the provisions contained in Article
31A"". He urged that, if Article 31B had been an independent provision having no connection whatsoever with Article 31A as contended on behalf
of the contesting respondents, there was no occasion for using the words referred to earlier in Article 31B. He also attempted to trace the history
of Articles 31A and 31B and establish that there is link between those two Articles. Though there is some force in those contentions, the question
of law raised is no more res integra. It Is concluded by a series of decisions of this Court and we see no justification to reopen that question.
782. In 282187 a contention similar to that advanced by Mr. Palkhivala was advanced by Mr. Somayya. That contention was rejected by
Patanjali Sastri C.J. speaking for the Court with these observations:
Mr. Somayya, however, submitted that the opening words of Article 31-B, namely ""Without prejudice to the generality of the provisions contained
in Article 31A"" showed that the mention of particular statutes in Article 31-B read with the Ninth Schedule was only illustrative, and that,
accordingly, Article 31-B could not be wider in scope.. Reliance was placed in support of this argument upon the decision of the Privy Council in
Sibnath Banerji''s case. (1945) F.C.R. 195. I cannot agree with that view. There is nothing in Article 31-B to indicate that the specific intention of
certain statutes was only intended to illustrate the application of the general words of Article 31-A. The opening words of Article 31-B are only
intended to make clear that Article 31-A should not be restricted in its application by reason of anything contained in Article 31-B and are in no
way calculated to restrict the application of the latter article or of the enactments referred to therein to acquisition of ""estates"".
783. In 281455 Mahajan J. (as he then was) reiterated the same view. He observed:
It was contended that Article 31-B was merely illustrative of the rule stated in Article 31-A and if Article 31-A had no application, that article also
should be left out of consideration....
On the basis of the similarity of the language in the opening part of Article 31-B with that of Sub-section (2) of Section 2 of the Defence of India
Act ""without prejudice to the generality of the provisions contained in Article 31-A"", it was urged that Article 31-B was merely illustrative of
Article 31-A and as the latter was limited in its application to estates as defined therein, Article 31-B was also so limited. In my opinion, the
observations in Sibnath Bannerjee''s case far from supporting the contention raised, negatives it. Article 31-B specifically validates certain Acts
mentioned in the Schedule despite the provisions of Article 31-A, but stands independent of it. The impugned Acts in this situation qua the
acquisition of the eight malguzari villages cannot be questioned on the ground that it contravenes the provisions of Article 31(2) of the Constitution
or any of the other provisions of Part III.
784. A similar view was expressed by this Court in 275279 Therein Subba Rao J. (as he then was) speaking for the Court observed thus:
The learned Attorney General contended that Article 31-A and Article 31-B should be read together and that if so read Article 31-B would only
illustrate cases that would otherwise fall under Article 31-A and, therefore, the same construction as put upon Article 31-B should also apply to
Article 31-A of the Constitut on. This construction was sought to be based upon the opening words of Article 31-B, namely ""without prejudice to
the generality of the provisions contained in Article 31-A"". We find it difficult to accept this argument. The words ""Without prejudice to the
generality of the provisions"" indicate that the Acts and regulations specified in the Ninth Schedule would have the immunity even if they did not
attract Article 31-A of the Constitution. If every Act in the 9th Schedule would be covered by Article 31-A, this article would become redundant.
Indeed, some of the Acts mentioned therein, namely, items 14 to 20 and many other Acts added to the 9th Schedule, do not appear to relate to
estates as defined in Article 31-A(2) of the Constitution. We, therefore, hold that Article 31-B is not governed by Article 31A and that Article
31B is a Constitutional device to place the specified statutes beyond any attack on the ground that they infringe Part III of the Constitution....
785. Several other decisions of this Court proceed on the basis that Article 31-B is independent of the Article 31A. It is too late in the day to
reopen that question. Whether the Acts which were brought into the IXth Schedule by the 29th Amendment Act or any provision in any of them
abrogate any of the basic elements or essential features of the Constitution can be examined when the validity of those Acts is gone into.
786. For the foregoing reasons, we reject the contention of the petitioners that before an Act can be included in the IXth Schedule, it must satisfy
the requirements of Article 31-A.
787. In the result we hold:
(1) The power to amend the Constitution under Article 368 as it stood before its amendment empowered the Parliament by following the form and
manner laid down in that Article, to amend each and every Article and each and every Part of the Constitution.
(2) The expression ""law"" in Article 13(2) even before Article 13 was amended by the 24th Amendment Act, did not include amendments to the
Constitution.
(3) Though the power to amend the Constitution under Article 368 is a very wide power, it does not yet include the power to destroy or
emasculate the basic elements or the fundamental features of the Constitution.
(4) The 24th Amendment Act did not enlarge the amending power of the Parliament It merely made explicit what was implicit in the original
Article. Hence it is valid.
(5)(A) The newly substituted Article 31(2) does not destroy the right to property because-
(i) the fixation of ""amount"" under that Article should have reasonable relationship with the value of the property acquired or requisitioned;
(ii) the principles laid down must be relevant for the purpose of arriving at the ""amount"" payable in respect of the property acquired or
requisitioned;
(iii) the ""amount"" fixed should not be illusory and
(iv) the same should not be fixed arbitrarily.
5(B) The question whether the ""amount"" in question has been fixed arbitrarily or the same is illusory or the principles laid down for the
determination of the same are relevant to the subject matter of acquisition or requisition at about the time when the property in question is acquired
or requisitioned are open to judicial review. But it is no more open to the court to consider whether the ""amount"" fixed or to be determined on the
basis of the principles laid down is adequate.
(6) Clause 2(b) of the 25th Amendment Act which incorporated Article 31 (2B) is also valid as it did not damage or destroy any essential features
of the Constitution.
(7) Clause (3) of the 25th Amendment Act which introduced into the Constitution Article 31C is invalid for two reasons i.e. (1) it was beyond the
amending power of the Parliament in so far as the amendment in question permits destruction of several basic elements or fundamental features of
the Constitution and (2) it empowers the Parliament and the State Legislatures to pro tanto amend certain human freedoms guaranteed to the
citizens by the exercise of their ordinary legislative power.
(8) The 29th Amendment Act is valid but whether the Acts which were brought into the IXth Schedule by that Amendment or any provision in any
of them abrogate any of the basic elements or essential features of the Constitution will have to be examined when the validity of those Acts is gone
into.
In the circumstances of the case we direct the parties to bear their own costs in these cases uptill this stage.
A.N. Ray, J.
788. The validity of the Constitution 24th, 25th and 29th Amendment Acts is challenged. The Constitution 24th Amendment Act amended Article
368. Article 368 in the unamended form speaks of ""Amendment of this Constitution"" and how the Constitution shall stand amended. The
Constitution 24th Amendment Act enacts that Parliament may in exercise of its constituent power amend by way of addition, variation or repeal
any provision of this Constitution in accordance with the procedure laid down in that Article. The other part of the amendment is that nothing in
Article 13 shall apply to any amendment under Article 368. The Constitution 25th Amendment Act has amended Article 31(2) and also Article
31(2A). The effect of these two amendments with regard to Articles 31(2) and 31 (2A) is two-fold. First, no property shall be compulsorily
acquired or requisitioned save for a public purpose and save by authority of law which provides for an amount which may be fixed by law or which
may be determined in accordance with such principles. Secondly, nothing in Article 19(1)(f) shall affect any law as is referred to in Article 31(2).
The second part of the Constitution 25th Amendment Act is introduction of Article 31C which enacts that notwithstanding anything contained in
Article 13 no law giving effect to the policy of the State towards securing principles prescribed in Clauses (b) and (c) of Article 39 shall be deemed
to be void on the ground that it is inconsistent with or takes away or abridges any of the rights conferred by Articles 14, 19 and 31; and no law
containing a declaration that it is for giving effect to such policy shall be called in question in any court on the ground that it does not give effect to
such policy. By the Constitution 29th Amendment Act the Kerala Land Reforms Amendment Act 1969 and the Kerala Land Reforms Amendment
Act 1971 have been introduced into the Ninth Schedule of the Constitution.
789. The principal question which falls for determination is whether the power to amend is under any express limitation of Article 13(2). Another
question is whether there are implied and inherent limitation on the power of amendment. Can there be any implied or inherent limitation in the face
of any express power of amendment without any exception? Question have been raised that essential features of the Constitution cannot be
amended. Does the Constitution admit of distinction between essential and non-essential features ? Who is to determine what the essential features
are? Who is the authority to pronounce as to what features are essential? The preeminent question is whether the power of amendment is to be
curtailed or restricted, though the Constitution does not contain any exception to the power of amendment. The people gave the Constitution to the
people. The people gave the power of amendment to Parliament. Democracy proceeds on the faith and capacity of the people to elect their
representatives and faith in the representatives to represent the people. Throughout the history of man-kind if any motive power has been more
potent than another it is that of faith in themselves. The ideal of faith in ourself is of the greatest help to us. Grote the historian of Greece said that
the diffusion of Constitutional morality, not merely among the majority of any community but throughout the whole, is the indispensable condition of
a government at once free and peaceful. By Constitutional morality Grote meant a paramount reverence for the forms of the Constitution, with a
perfect confidence in the bosom of every citizen amidst the bitterness of party contest that the forms of the Constitution will not be less sacred in
the eyes of opponents than in his own. The question is ""He that planted the car, shall he nor hear? or he that made the eye, shall he no see"".
790. The real question is whether there is any power to amend the Constitution and if so whether there is any limitation on the power. The answer
to this question depends on these considerations. First, what is the correct ratio and effect of the decision in 282401 . Second, should that ratio be
upheld. Third, is there any limitation on the power to amend the Constitution. Fourth, was the 24th Amendment validly enacted. If it was, is there
any inherent and implied limitation on that power under Article 368 as amended.
791. The scope and power under Article 368 as it stood prior to the Constitution (24th) Amendment Act to amend the Constitution falls for
consideration.
792. Two principal questions arise. First, is the Constitution as well as an amendment to the Constitution law within the meaning of Article 13(2).
Second, is there any implied and inherent limitation on the power of amendment apart from Article 13(2).
793. Mr. Palkhivala contends that the unamended Article 368 was subject to Article 13(2). It is said that amendment of the Constitution is law,
and, therefore, any law which contravenes fundamental rights is void. It is also said that Article 368 does not prevail over or override Article 13.
The four bars under Article 13 are said to be these. The bar is imposed against the State, that is to say the totality of all the forces of the State.
Second, all categories of law are covered by the bar, whether they are Constitutional amendments or bye-laws or executive Orders and
Notifications. Third, all laws in force under Article 372 and all laws to be brought into force at any future date are brought within the scope of this
bar. Fourth, the effect of the bar is to render the law void.
794. Mr. Palkhivala said that the preamble makes it clear that the object of the Constitution is to secure basic human freedom, and this guarantee
will be meaningless if the Legislature against whom the guarantee is to operate is at liberty to abrogate the guarantees. It is said that law is
comprehensive enough to include both ordinary law and Constitutional law. The various forms of oath in the Third Schedule of the Constitution
refer to ""Constitution as by law established"". It is, therefore, submitted by the petitioner that the Constitution itself was originally established by law
and every amendment has likewise to be established by law in order to take effect. It is emphasised that the Constitutional amendment is a law,
and, therefore, the word ""law"" in Article 13(2) includes Constitutional amendments.
795. The Attorney General and Mr. Seervai said that the Constitution is the supreme higher law. An amendment to the Constitution is in exercise
of constituent power. The amending power is not a legislative power. Law in Article 13(2) embodies the doctrine of ultra vires to render void any
law enacted under the Constitution. 280692
796. This Court in Shankari Prasad Singh Deo v. Union of India and State of Bihar (1952) S.C.R. 89 and 280469 examined the power to amend
the Constitution.
797. In Shankari Prasad case the Constitution First Amendment Act was challenged. The principal contention was that the First Amendment in so
far as it purported to take away or abridge the rights conferred by Part III of the Constitution fell within the prohibition of Article 13(2) of the
Constitution.
798. The unanimous view of this Court in Shankari Prasad case was that although law must ordinarily include Constitutional law there is a clear
demarcation between ordinary law which is made in exercise of legislative power and Constitutional law which is made in exercise of constituent
power. In the absence of a clear indication to the contrary it is difficult to hold that the framers of the Constitution intended to make the
fundamental rights immune of Constitutional amendment The terms of Article 368 are general to empower Parliament to amend the Constitution
without any exception. Article 13(2) construed in the context of Article 13 means that law in Article 13(2) would be relateable to exercise of
ordinary legislative power and not amendment to the Constitution.
799. The Constitution Fourth Amendment Act came into existence on 5 October, 1963. The Constitution Seventeenth Amendment Act came into
force on 20 June, 1964. By the Seventeenth Amendment Act Article 31A Clause (1) was amended by inserting one more proviso. A fresh Sub-
clause (a) was substituted for original Sub-clause (a) of Clause (2) of Article 31 retrospectively. 44 Acts were added in the Ninth Schedule. The
validity of the Seventeenth Amendment was challenged before this Court in Sajjan Singh case.
800. The main contention in Sajjan Singh case was that the power prescribed by Article 226 was likely to be affected by the Seventeenth
Amendment, and, therefore, it was necessary that the special procedure laid down in the proviso to Article 368 should have been followed. The
Seventeenth Amendment Act was said to be invalid because that procedure was not followed.
801. The majority view of this Court in Sajjan Singh case was that Article 368 plainly and unambiguously meant amendment of all the provisions of
the Constitution. The word ""law"" in Article 13(2) was held not to take in the Constitution Amendment Acts passed under Article 368. It was also
said that fundamental rights in Article 19 could be regulated as specified in Clauses (2) to (6) and, therefore, it could not be said to have been
assumed by the Constitution makers that fundamental rights were static and incapable of expansion. It was said that the concept of public interest
and other important considerations which are the basis of Clauses (2) to (6) in Article 19 ""may change and may even expand"". The majority view
said that ""The Constitution makers knew that Parliament could be competent to make amendments in those rights (meaning thereby fundamental
rights) so as to meet the challenge of the problem which may arise in the course of socio economic progress and the development of the country"".
802. The minority view in Sajjan Singh case doubted the correctness of the unanimous view in Shankari Prasad case. The doubt was on a question
as to whether fundamental rights could be abridged by exercise of power under Article 368. The minority view in Sajjan Singh case was that the
rights of society are made paramount and are placed above those of the individual. But the minority view was also that though fundamental rights
could be restricted under Clause (2) to (6) of Article 19 there could be no ""removal or debilitation"" of such rights.
803. In Golak Nath case the Punjab Security of Land Tenures Act, 1953 was challenged as violative of fundamental rights and as not being
protected by the Constitution First Amendment Act, 1951, the Constitution Fourth Amendment Act, 1955 and the Constitution Seventeenth
Amendment Act, 1964. The validity of the Mysore Reforms Act, 1962 as amended by Act 14 of 1965 was also challenged on the same grounds.
The Punjab Act and the Mysore Act were included in the Ninth Schedule. It was common case that if the Seventeenth Amendment Act adding the
Punjab Act and the Mysore Act in the Ninth Schedule was valid the two Acts could not be impugned on any ground.
804. The majority decision of this Court in Golak Nath case was that an amendment of the Constitution was law within the meaning of Article
13(2). There were two reasonings in the majority view arriving at the same conclusion. The majority view where Subba Rao, C.J., spoke was as
follows: The power to amend the Constitution is derived from Articles 245, 246 and 248 of the Constitution and not from Article 368. Article 368
deals only with procedure. Amendment is a legislative process. Amendment is law within the meaning of Article 13. therefore, if an amendment
takes away or abridges rights conferred by Part III of the Constitution it is void. The Constitution First Amendment Act, the Constitution Fourth
Amendment Act and the Constitution Seventeenth Amendment Act abridged the scope of fundamental rights. On the basis of earlier decisions of
this Court the Constitution Amendment Acts were declared to be valid. On the application of the doctrine of prospective over-ruling the
amendments will continue to be valid. Parliament will have no power from the date of this decision (meaning thereby the decision in Golak Nath
case) to amend any of the provisions of Part III of the Constitution so as to take away or abridge the fundamental rights. The Constitution
Seventeenth Amendment Act holds the field. therefore, the Punjab Act and the Mysore Act cannot be questioned.
805. The concurring majority view of Hidayatullah, J. was this. The fundamental rights are outside the amendatory process if the amendment seeks
to abridge or take away any of the rights. The First, the Fourth and the Seventh Amendment Acts being Part of the Constitution by acquiescence
for a long time cannot be chellenged. These Constitution Amendment Acts contain authority for the Seventeenth Amendment Act. Any further
inroad into fundamental lights as they exist on the date of the decision will be illegal and unConstitutional unless it complies with Part III in general
and Article 13(2) in particular. The constituent body will have to be Convened for abridging or taking away fundamental rights. The Punjab Act
and the Mysore Act are valid not because they are included in the Ninth Schedule of the Constitution but because they are protected by Article
31A and the assent of the President.
806. The two views forming the majority arrived at the same conclusion that an amendment of the Constitution being law within the meaning of
Article 13(2) would be unConstitutional if such an amendment abridged any fundamental right. The leading majority view did not express any final
opinion as to whether fundamental rights could be abridged by Parliament exercising its residuary power and calling a Constituent Assembly ""for
making a new Constitution or radically changing it"". The concurring majority view held that the fundamental rights could be abridged by suitably
amending Article 368 to convoke Constituent Assembly. The concurring majority view was that a Constituent Assembly could be called by
passing a law under Entry 97 of List I and then that Assembly would be able to abridge or take away fundamental rights.
807. The minority view of five learned Judges expressed in 3 judgments as against the majority view of six learned Judges in Golak Nath case was
this.
808. Wanchoo, J. spoke for himself and two concurring learned Judges as follows. Article 368 contains both the power and the procedure for
amendment of the Constitution. It is incomprehensible that the residuary power of Parliament will apply to amendment of the Constitution when the
procedure for amendment speaks of amendment by ratification by the States. When an entire part of the Constitution is devoted to amendment it
will be more appropriate to read Article 368 as containing the power to amend because there is no specific mention of amendment in Article 248
or in any Entry of List I. The Constitution is the fundamental law and without express power to affect change legislative power cannot effect any
change in the Constitution. Legislative Acts are passed under the power conferred by the Constitution. Article 245 which gives power to make law
for the whole or any part of India is subject to the provisions of the Constitution. If, however, power to amend is in Article 248 read with the
residuary Entry in List I that power is to be exercised subject to the Constitution and it cannot change the Constitution which is the fundamental
law. It is because of the difference between the fundamental law and the legislative power under the Constitution that the power to amend cannot
be located in the Residuary Entry which is law making power under the Constitution.
809. Article 368 confers power on Parliament subject to the procedure provided therein for amendment of any provision of the Constitution, It is
impossible to introduce in the concept of amendment, any idea of improvement. The word ""amendment"" must be given its full meaning. This means
that, by amendment an existing Constitution or law can be changed. This change can take the form either of addition to the existing provisions, or
alteration of existing provisions and their substitution by others or deletion of certain provisions altogether. An amendment of the Constitution is not
an ordinary law made under the powers conferred under Chapter I of Part XI of the Constitution, and therefore, it cannot be subject to Article
13(2). It is strange that the power conferred by Article 368 will be limited by putting an interpretation on the word ""law"" in Article 13(2) which will
include Constitutional law also. The possibility of the abuse of any power has no relevance in considering the question about the existence of the
power itself. The power of amendment is the safety valve which to a large extent provides for stable growth and makes violent revolution more or
less unnecessary.
810. The two other supporting minority views were these. Bachawat, J. arrived at these conclusions. No limitation on the amending power can be
gathered from the language of Article 368. therefore, each and every part of the Constitution may be amended under Article 368. The distinction
between the Constitution and the laws is so fundamental that the Constitution is not regarded as a law or a legislative Act. It is because a
Constitution Amendment Act can amend the Constitution that it is not a law and Article 368 avoids all reference to law making by Parliament. As
soon as a Bill is passed in conformity with Article 368 the Constitution stands amended in accordance with the terms of the Bill. Amendment or
change in certain Articles does not mean necessarily improvement.
811. Ramaswami, J. expressed these views. The definition of law in Article 13(3) does include in terms a Constitutional amendment though it
includes any ordinance, order, bye-law, rule, regulation, notification, custom or usage. The language of Article 368 is perfectly general and
empowers Parliament to amend the Constitution without any exception whatever. If it had been intended by the Constitution makers that the
fundamental right guaranteed under Part III should be completely outside the scope of Article 368 it is reasonable to assume that they would have
made an express provision to that effect. The expression ""fundamental"" does not lift the fundamental rights above the Constitution itself. In a matter
of Constitutional amendment it is not permissible to assume that there will be abuse of power and then utilise it as a test for finding out the scope of
amending power.
812. The majority view in Golak Nath case was that an amendment of the Constitution pursuant to Article 368 is law within the meaning of Article
13(2), and, therefore, an amendment of the Constitution abridging fundamental rights will be void. The majority view was on the basis that there
was conflict between Article 13(2) and Article 368 and this basis was the result of the nature and quality of fundamental rights in the scheme of the
Constitution.
813. It is, therefore, to be seen at the threshold as to whether there is any conflict between Article 13(2) and Article 368, namely, whether
amendment of Constitution is law within the meaning of law in Article 13(2). Article 368 provides in clear and unambiguous terms that an
amendment bill after compliance with the procedure stated therein and upon the President giving assent to such bill the Constitution shall stand
amended in accordance with the terms of the bill. This Constitutional mandate does not admit or provide any scope for any conflict with any other
Article of the Constitution. This is the fundamental law. No other Article of the Constitution has limited its scope. The moment the President gives
his assent to an amendment bill the amendment becomes a part of the Constitution. There cannot be a law before the assent of the President.
therefore, the validity of any such supposed law cannot arise. An amendment of the Constitution becomes a part of the fundamental law. The
legality of an amendment is no more open to attack than of the Constitution itself. The opening part of amended Article 368, viz., ""An Amendment
of this Constitution may be initiated"" and its concluding part before the proviso, viz., ""The Constitution shall stand amended"" show clearly that the
whole Constitution can be amended and no part of the Constitution is excluded from the amendment. Herein lies the vital distinction between the
Constitution and the ordinary law.
814. The distinction lies in the criterion of validity. The validity of an ordinary law can be questioned. When it is questioned it must be justified by
reference to a higher law. In the case of the Constitution the validity is inherent and lies within itself. The validity of Constitutional law cannot be
justified by reference to another higher law. Every legal rule or norm owes its validity to some higher legal rule or norm. The Constitution is the
basic norm. The Constitution generates its own validity. It is valid because it exists. The Constitution is binding because it is the Constitution. Any
other law is binding only if and in so far as it is in conformity with the Constitution. The validity of the Constitution lies in the social fact of its
acceptance by the community. The Constitutional rules are themselves the basic rules of the legal system. The Constitution prevails over any other
form of law not because of any provision to that effect either in the Constitution or else where but because of the underlying assumption to that
effect by the community. If Parliament passes a law under any of the items in the Union List abridging a fundamental right and also provides in that
law itself that it shall not be invalid notwithstanding anything in Article 13 or Part III of the Constitution, yet the law made by Parliament will be
invalid to the extent of its inconsistency with Part III of the Constitution. It will be invalid because Article 13 occurs in the Constitution which is
supreme. The impugned Act cannot enact that it will be valid notwithstanding the Constitution.
815. The real distinction is that Constitutional law is the source of all legal validity and is itself always valid. Ordinary law on the other hand must
derive its validity from a higher legal source, which is ultimately the Constitution. Law in Article 13(2) of the Constitution could only mean that law
which needs validity from a higher source and which can and ought to be regarded as invalid when it comes in conflict with higher law. It cannot
possibly include a law which is self validating and which is never invalid. The definition of law in Article 13 enumerates more or less exhaustively all
forms of law which need validation from higher source and which are invalid when they are in conflict with the Constitution. The definition does not
mention Constitutional amendment. It is because an amendment being the Constitution itself can never be invalid. An amendment is made if the
procedure is complied with. Once the procedure is complied with it is a part of the Constitution,
816. The expression ""law"" has been used in several Articles in Part III of the Constitution. These are Articles 17, 19 Clauses (2) to (6), 21, 22,
25, 26, 31, 33, 34 and 35. To illustrate, Article 17 states that untouchability is abolished and its practice in any form is forbidden. Article 17 also
states that the enforcement of any disability arising out of untouchability shall be an offence punishable in accordance with law. The word ""law"" in
Article 17 does not mean the Constitution. The Constitution leaves the matter of enforcement and punishment to law.
817. The foundation of the majority view in Golak Nath case that Article 13(2) takes in Constitutional law within its purview is that an amendment
is a legislative process and is an exercise of legislative power. The majority relied on the decision in McCawley v. The King (1920) A.C. 691 and
the Bribery Commissioner v. Pedrick Ranasinghe 1965 A.C. 172 in support of the view that there is no distinction between ordinary legislation and
Constitutional amendment. The basis of the unanimous decision in Shankari Prasad case was on the distinction between legislative power and the
constituent power. therefore, the majority view in Golak Nath case overruled the view in Shankari Prasad case. Article 13(2) expressly declares
that law taking away or abridging the rights conferred by Part III shall be void. This principle embodies the doctrine of ultra vires in a written
Constitution. The observation of Kania, C.J. in 282068 that Article 13(2) was introduced ex majore cautela because even if Article 13 were not
there any law abridging or taking away fundamental rights would be void to the extent of contravention or repugnancy with fundamental rights in
Part III refers to the doctrine of ultra vires which is a necessary implication of our Constitution. therefore, there is no distinction between Article
13(2) which expressly affirms the doctrine of ultra vires and the necessary implication of the doctrine of ultra vires which has been applied to every
part of our Constitution. If the express doctrine of ultra vires prevented an amendment of Part III of the ''Constitution contrary to its terms, equally
an amendment of other parts of the Constitution contrary to their terms would be prevented by the implied doctrine of ultra vires. The result would
be that an amendment of the Constitution which contravened the terms of the existing Constitution would be void. This would result in absurdity.
That is why Article 368 expressly provides for the amendment of the Constitution.
818. Mr. Palkhivala on behalf of the petitioner submitted that Constitution amendment was law, within Article 13(2) and was void to the extent to
which it contravened the fundamental rights and Article 368 did not prevail over or override Article 13 for these reasons. Reference was made to
the form of oath in the Third Schedule which uses the words ""Constitution as by law established"". This is said to mean that our Constitution was
originally established by law and, therefore, every amendment thereto was likewise to be established by law. Article 13(1) is also said to cover
Constitutional law because though Article 395 repealed the Indian Independence Act, 1947 and the Government of India Act 1935 the
Constitutional laws of the Indian Princely States or some other Constitutional laws of British India were in existence. therefore, the word ""Law"" in
Article 13(2) will also include Constitutional law. The word ""law"" in Article 13(2) will in its ordinary sense embrace Constitutional law, and there is
no reason for reading the word ""law"", in a restricted sense to confine it to ordinary laws. The real question is not whether there are any words of
limitation in Articles 368 but whether there are any words of limitation in Article 13(2). It was amplified to mean if a limitation has to be read in
either of the two Articles 368 and 13(2) there is no reason why it should be read in such a way as to enable parliament to take away or abridge
fundamental rights.
819. In Article 368 the word ""law"" is not used at all. Consequently the language of Article 368 raises no question about the applicability of Article
13(2). It is inconceivable that Constitutional laws of Indian Princely States or Constitutional laws of British India exist as Constitutional laws after
the coming into existence of our Constitution. Our Constitution is the only fundamental law. All other laws which continue under our Constitution
are ordinary laws. The fundamental error in including amendment of the Constitution in law under Article 13(2) is by overlooking the vital
difference between the constituent and the legislative powers and in wrongly equating these powers. The definition of ""State"" in Article 12 includes
Parliament. Part V of the Constitution contains provisions relating to the powers of the three organs of the Union Government. Chapter II of Part V
relates to the legislative power of Parliament. Under Article 79 Parliament is the Union Legislature provided for by the Constitution. therefore, law
in Article 13(2) must mean a law of Parliament functioning under Chapter II of Part V. It cannot mean the Constitution itself or an amendment of
the Constitution. The reason is that the Constitution with its amendment is the supreme authority and the three organs of the State derive their
powers from this supreme authority.
820. The word ""law"" when used in relation to Constitutional law which is fundamental law and ordinary law is not a mere homonym. If the word
law"" here is not a mere homonym then it is a mistake to think that all the instances to which it is applied must possess either a single quality or a
single set of qualities in common. There is some general test or criterion whereby the rules of the fundamental law or the rules of the system of
ordinary laws are tested and identified. When the word ""law"" is spoken in connection with Constitutional law it cannot have the same meaning as
ordinary law. It is not arbitrary to use the word ""law"" in relation to Constitutional law in spite of its difference from ordinary law.
821. Mr. Palkhivala contended that Constitutional laws of Princely States and of British India prior to our Constitution survived as laws in force
under Article 372. Article 372 became necessary to make a provision similar to Section 292 of the Government of India Act, 1935 following the
repeal of the 1935 Act and the Indian Independence Act, 1947. The purpose of Article 372 is to negative the possibility of any existing law in
India being held to be no longer in force by reason of the repeal of the law authorising its enactment. A saving clause of the type of Article 372 is
put in to avoid challenge to laws made under the repealed Constitution. The total volume of law in the then British India had the legal authority up
to 14 August 1947 by reason of the Government of India Act 1935. The Government of India Act 1935 with adaptations and the Indian
Independence Act 1947 preserved the authority of those laws upto 25 January 1950. In so far as it is indisputable that the Government of India
Act, 1935 and the Indian Independence Act, 1947 were repealed, the repeal of those Acts was repeal of the Constitutional law represented by
those Acts. By our Constitution there was a repeal of all other Constitutional laws operating in our country. There was repeal of ""Constitution"" in
Princely States.
822. A distinction arises between the provisions of a Constitution which are described as Constitutional law and provisions of a statute dealing with
a statute which is treated to have Constitutional aspects. An example of the latter type is a statute which provides for the judicature. Mr. Seervai
rightly said that the two distinct senses of Constitutional law are mixed up in the contention of Mr. Palkhivala. In the first sense, Constitutional law is
applicable to a provision of the Constitution, and in the second sense, to a law enacted under the Constitution dealing with certain classes of
subject matter. Laws of the second class fluctuate. An amendment of the Constitution becomes a part of the Constitution itself. Mr. Seervail rightly
contended that in order to show that law in Article 13(2) includes amendment of the Constitution it is also necessary to show that the expression
laws in force"" in Article 13(1) includes Constitution amendment or the Constitution itself It is impossible to accept the submission that the word
law"" in Article 13(2) includes the Constitution. The Constitution itself cannot include the Constitution. It is the Constitution which continues the
laws in force. therefore, law in Article 13 is law other than the Constitution and a fortiori it is other than amendment to the Constitution.
823. In non-British territory on the Constitution coming into force the Constitution of Princely States lost its character as Constitutional law in the
strict sense. It is in that strict sense that Wanchoo, J. rightly said in Golak Nath case that on our Constitution coming into existence no other
Constitutional law survived. Article 393 of our Constitution says that the Constitution may be called the ""Constitution of India"". The Preamble
recites that the People in the Constituent Assembly gave this Constitution meaning thereby the Constitution of India. therefore, the people gave
themselves no other Constitution. All other laws whatever their previous status as strict Constitutional law became subordinate laws subject to the
provisions of our Constitution and this position is clear from the language of Article 372.
824. In a broad sense law may include the Constitution and the law enacted by the legislature. There is however a clear demarcation between
ordinary law in exercise of legislative power and Constitutional law which is made in exercise of constituent power. therefore, a power to amend
the Constitution is different from the power to amend ordinary law. It was said by Mr. Palkhivala that legislative power is power to make law and
constituent power is the power to make or amend Constitutional law and since law in its ordinary sense, includes Constitutional law the legislative
power is the genus of which the constituent power is the species. The difference between legislative and constituent power in a flexible or
uncontrolled Constitution is conceptual depending upon the subject matter. A Dog Act in England is prima facie made in exercise of legislative
power. The Bill of Rights was made in the exercise of constituent power as modifying the existing Constitutional arrangement But this conceptual
difference does not produce different legal consequences, since the provisions of a Dog Act inconsistent with the earlier provisions of the Bill of
Rights would repeal those provisions pro tanto. In a rigid or controlled Constitution the distinction between legislative power and constituent power
is not only conceptual but material and vital in introducing legal consequences. In a controlled Constitution it is not correct to say that legislative
power is the genus of which constituent power is the species. The question immediately arises as to what the differentia is which distinguishes that
species from other species of the same genus. It would be correct to say that the law making power is the genus of which legislative power and
constituent power are the species. The differentia is found in the different procedure prescribed for the exercise of constituent power as
distinguished from that prescribed for making ordinary laws. The distinction between legislative power and constituent power is vital in a rigid or
controlled Constitution, because it is that distinction which brings in the doctrine that a law ultra vires the Constitution is void, since the Constitution
is the touchstone of validity and that no provision of the Constitution can be ultra vires.
825. The legislatures constituted under our Constitution have the power to enact laws on the topics indicated in Lists I to III in the Seventh
Schedule or embodied specifically in certain provisions of the Constitution. The power to enact laws carries with it the power to amend or repeal
them. But these powers of legislatures do not include any power to amend the Constitution, because it is the Constituent Assembly which enacted
the Constitution and the status given by Article 368 to Parliament and the State legislatures, is the status of a Constituent Assembly. The distinction
between the power to amend the Constitution and the ordinary power to enact laws is fundamental to all federal Constitution. When Parliament is
engaged in the amending process it is not legislating. It is exercising a particular power which is sui generis bestowed upon it by the amending
clause in the Constitution. Thus an amendment of the Constitution under Article 368 is constituent law and not law within the meaning of Article
13(2) and law as defined in Article 13(3)(a).
826. The procedure that Bill for amendment of the Constitution has to be introduced in either House of Parliament and passed by both Houses
does not alter the status of Parliament to amend the Constitution as a Constituent Assembly and does not assimilate it to that of the Union
legislature. At this stage it may be stated that in Shankari Prasad case it was said that law in general sense may include the Constitution and the
procedure of amendment is assimilated to ordinary legislative procedure. Assimilation of procedure does not make both the procedure same. Nor
are the two separate powers to be lost sight of. The Constituent Assembly which has summoned on 19 December, 1946 to frame a Constitution
was also invested after independence with legislative power. It framed the Constitution as the Constituent Assembly. It enacted ordinary laws as
legislature. Under Article V of the American Constitution the Congress functions not as a legislature but as a Constituent Assembly. In Australia
when a Bill for amendment has to be passed by Commonwealth Parliament and then has to be submitted to the verdict of the electorate the
process is not ordinary legislative process of the Commonwealth Parliament. In our Constitution when the amendment falls within the proviso to
Article 368 it requires that the amendment must be ratified by at least one half of the State legislatures and the process is radically different from
ordinary legislative procedure. The Union legislature acting under Chapter II of Part V has no connection with the State legislatures. therefore,
when amendment is affected under the proviso to Article 368 Parliament does not act as a Union legislature. The feature that in the passage of the
bill for amendment of the Constitution the House of Parliament has to adopt the procedure for ordinary legislation has little bearing. If the intention
of the framers of the Constitution was to leave to the Union legislature the power to effect amendments of the Constitution it would have been
sufficient to insert a provision in Chapter II of Part V in that behalf without enacting a separate part and inserting a provision therein for amendment
of the Constitution.
827. Under Clause (e) of Article 368 the Article itself can be amended. therefore, an amendment of Article 368 providing that provisions in Part
III can be amended will be Constitutional. If it was intended by Article 13(2) to exclude Part III altogether from the operation of Article 368
Clause (e) would not have been enacted. The Constituent Assembly thus enacted Article 368 so that the power to amend should not be too rigid
nor too flexible. Clause (s) of Article 368 requires an amendment to be ratified by not less than half the number of States. The title of Part XX and
the opening words of Article 368 show that a provision is being made for ""amendment of this Constitution"" which in its ordinary sense means every
part of the Constitution. This would include Article 368 itself. There is no limitation imposed upon or deception made to the amendments which can
be made. It is not permissible to add to Article 368 words of limitation which are not there.
828. The initiative for an amendment of the Constitution is with Parliament and not with the States. A bill for amendment is to be introduced in
either House of Parliament. Again, a bill must be passed by each House by not less than two thirds of the members present and voting, the
requisite quorum in each House being a majority of its total membership. In cases coming under the proviso the amendment must be ratified by the
legislatures of not less than half the number of States. Ordinary legislative process is very different; A bill initiating a law may be passed by majority
of members present and voting at a sitting of each House and at a joint sitting of House, the quorum for the meeting of either House being one tenth
of the total members of the House.
829. The legislative procedure is prescribed in Articles 107 to 111 read with Article 100. Article 100 states ""save as otherwise provided in the
Constitution all questions at any sitting of either House or joint sitting shall be determined by a majority of votes of the members present and
voting"". Though Article 368 falls into two parts of the Article is one integral whole as is clear from the words ""the amendment shall also require to
be ratified"". The first part of Article 368 requires that a bill must be passed in each House (1) by majority of the total membership of that House
and (2) by a majority of not less than two thirds of the members of that House present and voting. These provisions rule out a joint sitting of either
House under Article 108 to resolve the disagreement between the two Houses. Again the majority required to pass a bill in each House is not a
majority of members of that House present and voting as in Article 100 but a majority of the total membership of each House and a majority of not
less than two thirds of the members of that House present and voting. These provisions are not only important safeguards when amending the
Constitution, but also distinguishing features of Constituent power as opposed to legislative power. Under the first part of unamended Article 368
when a bill is passed by requisite majority of each House the bill must be presented for the President''s assent.
830. Parliament''s power to enact laws is not dependent on State legislature, nor can it be frustrated by a majority of State legislatures. The
provisions in the proviso to Article 368 for ratification by the legislatures of the State constitute a radical departure from the ordinary legislative
process of Parliament, State legislative process of ratification cannot possibly be equated with ordinary legislative process. If the bill is not ratified
the bill fails. If it is ratified it is to be presented to the President for his assent. If the President assents the procedure prescribed by Article 368
comes to an end and the consequence prescribed comes into operation that the Constitution shall stand amended in accordance with the bill. But
the result is not law, but a part of the Constitution and no court can pronounce any part of the Constitution to be invalid.
831. The exercise of the power of ratification by the State legislatures is constituent power and not ordinary law making power. It cannot be said
that Article 368 confers constituent power under its proviso but not under the main part. If the procedure has been followed the invalidity of an
amendment cannot arise.
832. The provisions in Articles 4, 169, paragraph 7(2) of the Fifth Schedule and paragraph 21(2) of the Sixth Schedule were referred to for the
purpose of showing that the word ""law"" is used in those provisions relating to amendments to the Constitution. It is, therefore, said that similar
result will follow in the case of all amendments. These four provisions confer on Parliament limited power of amendment. There are two features
common to all these provisions. First, they confer on Parliament a power to make a law which inter alia provides for the specific class of
amendments. Second, each of these provisions states that ""no such law as aforesaid shall be deemed to be an amendment of the Constitution for
the purpose of Article 368"". The power to amend under any of these four provisions is a specific power for specific amendments and not a
legislative power contained in the Legislative List or Residuary Legislative List.
833. The amendment under Article 4 follows a law providing for the formation of new States and alteration of areas, boundaries and names of
existing States. It is obligatory on Parliament to make amendment of Schedules 1 and 4 and it is necessary to make amendments which are
supplemental, incidental and consequential. In making such a law in so far as it affects the State but not Union territory a special procedure has to
be followed.
834. Under Article 169 which provides for the abolition or creation of a State legislative Council Parliament has power to make a necessary law
on a resolution being passed by the State Legislative Assembly for such abolition or creation by a majority of the membership of the Assembly and
by majority of not less than two thirds of the members present and voting. It Parliament makes such a law that law must make the necessary
amendments to the Constitution.
835. Schedules 5 and 6 provide for the administration of the Scheduled and Tribal areas which are governed by Part X and not by Part XI by
which the Union and States are governed. The Schedules provide a mode of governance of those areas which is radically different from the
Government of the States and the Union. Part X of the Constitution unlike Part XI is not ""subject to the provisions of this Constitution"". Paragraph
7 of Schedule 5 and paragraph 21 of Schedule 6 confer on Parliament a power to amend the schedules by law but no special procedure is
prescribed for making such a law.
836. No question relating to those four provisions, however arises in the present case. In Article 368 the word ""law"" is not based at all. These four
provisions for amendment deal with matters in respect of which it was considered desirable not to impose requirements of Article 368, and,
therefore, it became necessary expressly to provide that such amendments shall not be deemed to be amendments of the Constitution for the
purpose of Article 368. These four provisions indicate the distinction between the constituent power and the legislative power. If the power of
amendment was located in the residuary Entry No. 97 in the Union List it would not have been necessary to grant that power of amendment again
in these four provisions. These four provisions indicate that the Constitution makers intended to confer on Parliament power to make amendments
in the provisions of the Constitution and having provided for a particular procedure to be followed in respect of matters covered by those four
provisions it conferred a general power on Parliament to make an amendment to the other Articles after complying with the requirements of Article
368.
837. The majority view in Golak Nath case said that Parliament could call a Constituent Assembly either directly under the residuary power or
pass a law under the Residuary Entry to call a Constituent Assembly for amendment of fundamental rights. Of the two views forming the majority
one view did not express any opinion as to whether such a Constituent Assembly could take away or abridge fundamental rights but the other view
expressed the opinion that such a Constituent Assembly could abridge fundamental rights. The majority view in Golak Nath case was that
Parliament is a constituted body and not a constituent body and a constituted body cannot abridge or take away fundamental rights. The majority
view indicates that a constituent power was required to amend the fundamental rights.
838. The majority view has totally ignored the aspect that constituent power is located in Article 368, and, therefore, amendment under the Article
is not a law within the meaning of Article 13(2). If Parliament is a constituted body as was said by the majority view in Golak Nath case it would
be difficult to hold that such a body could bring about a Constituent Assembly. The well-known principle that what cannot be done directly cannot
be achieved indirectly will establish the basic infirmity in that majority view. If fundamental rights can be abridged by Parliament calling a
Constituent Assembly under the Residuary Entry such Constituent Assembly will be a body different from Parliament and will frame its own rules
of business and Article 368 cannot have any application. That will have a strange and startling result.
839. In the scheme of the Constitution containing Article 368 a Constituent Assembly will be called extra Constitutional means and not one under
the Constitution. A Constitution can be amended only in accordance with the process laid down in the Constitution. No other method is
Constitutionally possible than that indicated in the provision for amendment of the Constitution. Once the Constitution has vested the power to
amend in the bodies mentioned therein that is the only body for amending the Constitution. The people who gave the Constitution have expressed
how it is to be changed.
840. The distinction between constituent and legislative power is brought out by the feature in a rigid Constitution that the amendment is by a
different procedure than that by which ordinary laws may be altered. The amending power is, therefore, said to be a re-creation of the Constituent
Assembly every time Parliament amends re-creation in accordance with Article 368.
841. The two decisions in McCawley v. The King 1920 A.C. 691 and The Bribery Commissioner v. Pedrick Ranasinghe 1965 A.C. 172 on
which the majority view in Golak Nath case relied to hold that amendment to the Constitution is an ordinary legislative process do not support that
conclusion. The difference between flexible or uncontrolled and rigid or controlled Constitutions in regard to amendment is that there may be
special methods of amendment in rigid or controlled Constitution. In a rigid Constitution amendment is not by exercise of ordinary legislative
power. The power to amend is, therefore, described in a rigid Constitution as constituent power because of the nature of the power. In a flexible
Constitution the procedure for amendment is the same as that of making ordinary law. A Constitution being uncontrolled the distinction between
legislative and constituent powers gets obliterated because any law repugnant to the Constitution pro tanto repeals a Constitution as was held in
McCawley case. Dicey in his Law of the Constitution (10th Ed.) illustrates the view by his opinion that if the Dentists Act said anything contrary to
the Bill of Rights which can be described as Constitutional document the Dentists Act would prevail. In a flexible or unwritten Constitution the
word Constitutional law is imprecise as it is used in respect of subject matter of law, e.g. a law dealing with the legislature. In a rigid or written
Constitution whatever is in the Constitution would be the law of the Constitution.
842. In McCawley case the validity of the appointment of McCawley as a Judge of the Supreme Court of Queensland was challenged as void on
the allegation that Section 6 Sub-section (6) of the Industrial Arbitration Act of 1916 was contrary to the provisions of the Constitution of
Queensland 1867. The Industrial Arbitration Act of 1916 by Section 6 Sub-section (6) authorised the Governor to appoint any Judge of the Court
of Industrial Arbitration to be a Judge of the Supreme Court of Queensland and provided that a Judge so appointed shall have the jurisdiction of
both offices and shall hold office as a Judge of the Supreme Court during good behavior. The sub-section further provided that Judge of the Court
of Industrial Arbitration shall hold office for seven years. The Governor in Council by commission reciting Section 6 Sub-section (6) appointed
McCawley who was a Judge and the President of the Court of Industrial Arbitration to be a Judge of the Supreme Court during good behavior.
By Sections 15 and 16 of the Constitution of 1867 the period during which Judges of the Supreme Court were to hold office was during good
behavior. The contention was that the appointment of McCawley under the Industrial Arbitration Act 1916 for a limited period of seven years was
invalid since the Act was inconsistent with the Constitution Act 1867 and further that the Act of 1916 could not repeal or modify the provisions of
the Constitution Act.
843. The Privy Council held that the Legislature of Queensland had power both under the Colonial Laws Validity Act 1865 Section 5 and apart
therefrom under Clauses 2 and 22 of the Order-in-Council of 1859, Section 7 of the Act 18 & 19 Vict. c. 54 and Sections 2 and 9 of the
Constitution Act of 1867 to authorise the appointment of a Judge of the Supreme Court for a limited period. Section 7 of the Act 18 & 19 Vict. c.
54 intended an order in Council to make provision for the government of the Colony and for the establishment of a legislature. The Order-in-
Council 1859 by Clause 2 gave full power to the legislature of the Colony to make further provision in that behalf. The Order-in-Council of 1859
by Clause 22 gave the legislature full power and authority from time to time to make laws altering or repealing all or any of the provisions of this
Order in the same manner as any other laws for the good Government of the colony.
844. Section 5 of the Colonial Laws Validity Act gave the legislature full power to alter the Constitution.
845. Section 2 of the Constitution Act of 1867 gave the legislature power to make laws for the peace, welfare and good government of the
Colony. Section 9 of the Constitution required a two thirds majority of the legislative Council and Legislative Assembly as a condition precedent of
the validity of legislation altering the Constitution of the Legislative Council. Section 6 Sub-section (6) which authorised an appointment as a Judge
of the Supreme Court only during the period during which the person appointed was a Judge of the Court of Industrial Arbitration was found to be
valid legislation. It was found that the Constitution of Queensland was a flexible as distinct from rigid Constitution. Power to alter the Constitution
by ordinary law was also said to exist both in virtue of the Colonial Laws Validity Act, 1865 Section 5 and independently of that Act in virtue of
Clause 22 of the Order in Council 1859 and Sections 2 and 9 of the Constitution Act of 1867.
846. The decision in McCawlay case shows that unless there is a special procedure prescribed for amending any part of the Constitution the
Constitution is uncontrolled and can be amended by the manner prescribed for enacting an ordinary law and therefore a subsequent law
inconsistent with the Constitution would pro tanto repeal the Constitution. The decision also established that a Constitution largely or generally
uncontrolled may contain one or more provisions which prescribe a different procedure for amending the provisions of the Constitution. If this is
prescribed the procedure for amendment must be strictly followed.
847. The legislature of Queensland was found to be master of its own household except in so far as its powers were restricted in special cases. No
such restriction was established in the case before the Privy Council. The legislature had plenary power there. The legislature was not required to
follow any particular procedure or to comply with any specified conditions before it made any law inconsistent with any of the provisions of
Constitutional document.
848. The contention of the respondent in McCawley case was that the Constitution of Queensland was controlled and that it could not be altered
merely by enacting legislation inconsistent with its Articles but that it could be altered by an Act which in plain and unmistakable intention of the
legislature to alter consequently gave effect to that intention by operative provisions. The Judicial Committee thought this Constitution would
amount to a Constitution which was neither controlled nor uncontrolled. It was not controlled because the future generation could by a merely
formal Act correct it at pleasure. It was said to be not uncontrolled because the framers prescribed to their successors a particular mode by which
they are allowed to effect Constitutional changes. Section 22 of the Order in Council conferred power and authority in legislature from time to time
to make laws altering or repealing all or any of the provisions of the Order in Council in the same manner as any other laws for the good
government of the country. The Constitution Act of 1867 was contended to enact certain fundamental organic provisions of such a nature as to
render the Constitution controlled. It was found impossible to point to any document or instruction giving or imposing on the Constitution of
Queensland such a quality. The decision in McCawley case related to uncontrolled Constitution which gave the legislature full power to make laws
except on one subject and, therefore, a law made by the legislature under such a Constitution could pro tanto conflict with and repeal the
Constitution. That is not our Constitution.
849. In Ranasinghe case the validity of the appointment of Bribery Tribunal was challenged. The Supreme Court of Ceylon took the view that the
Bribery Tribunal was not appointed by the Judicial Service Commission in accordance with the provisions of Section 55 of the Ceylon Constitution
Order in Council. It was, therefore, not lawfully appointed. It was common ground that the appointment of the Bribery Tribunal was not in
accordance with Section 55 of the Ceylon Constitution Order in Council, 1946. Section 55 vested in the Judicial Service Commissioner the
appointment, dismissal and disciplinary control of Judicial Officers, viz., Judges of lesser rank. The removal of Judges of the Supreme Court could
be by the Governor General on an address of the Senate and the House of Representatives.
850. Section 29 of the Ceylon (Constitution) Order in Council provided in Sub-sections (1), (2), (3) and (4) as follows:
29(1) Subject to the provisions of this Order, Parliament shall have power to make laws for the peace, order and good government of the Island.
(2) No such law shall-(a) prohibit or restrict the free exercise of any religion;
(3) Any law made in contravention of Sub-section (2) of this section shall, to the extent of such contravention, be void.
(4) In the exercise of its powers under this section Parliament may amend or repeal any of the provisions of this Order, or of any other Order of
Her Majesty in Council in its application to the Island:
Provided that no Bill for the amendment or repeal of any of the provisions of this Order shall be presented for the Royal Assent unless it has
endorsed on it a certificate under the hand of the Speaker that the number of votes cast in favour thereof in the House of Representatives
amounted to not less than two-thirds of the whole number of Members of the House (including those not present).
Every certificate of the Speaker under this sub-section shall be conclusive for all purposes and shall not be questioned in any court of law.
851. The Judicial Committee found that there was a conflict between Section 55 of the Ceylon Constitution Order and Section 41 of the Bribery
Amendment Act. The Privy Council found that Section 29(4) of the order was attracted but the requirements of Section 29(4) had not been
complied with and, therefore, the appointment of the Bribery Tribunal was invalid. The certificate of the Speaker under the proviso to Section
29(4) of the Ceylon Constitution Order was an essential part of the legislative process. There was no such certificate in the case of the legislation
under which the appointment of the impugned Tribunal was made. The Judicial Committee said that a legislature has no power to ignore the
conditions of law making that are imposed by the regulating instrument. This restriction exists independently of the question whether the legislature
is sovereign as the legislature of Ceylon or whether the Constitution is uncontrolled as happened in McCawley case with regard to the Constitution
of Queensland.
852. The Judicial Committee said ""A Constitution can, indeed, be altered or amended by the legislature, if the regulating instrument so provides
and if the terms of those provisions are complied with; and the alteration or amendment may include the change or abolition of these provisions.
But the proposition which is not acceptable is that a legislature, once established, has some inherent power derived from the mere fact of its
establishment to make a valid law by the resolution of a bare majority which its own constituent instrument has said shall not be valid law unless
made by a different type of majority or by a different legislative process"".
853. It was contended that just as the legislature of the Colony of Queensland had power by mere majority vote to pass an Act that was
inconsistent with the provisions of the existing Constitution of that Colony as to the tenure of Judicial Office so the legislature of Ceylon had no less
a power to depart from the requirements of a section such as Section 55 of the Ceylon Constitution, notwithstanding the wording of Sections 18
and 29(4). Section 18 in effect says that a legislation can be passed by a majority of votes subject to the provisions in Section 29(4) of the
Constitution. The Judicial Committee said that in McCawley case the legislature had full power to make laws by a majority except upon one
subject that was not in question and the legislation was held to be valid because it was treated as pro tanto an alternation of the Constitution which
was neither fundamental in the sense of being beyond change nor so constituted as to require any special process to pass a law upon the topic
dealt with. The word ""fundamental"" in the sense of ""being beyond change"" refers to express limitations as to power or manner and form of change.
These words do not mean as Mr. Palkhivala contended that there are fundamental features of the Constitution which cannot be amended.
854. The legislature purported to pass a law which being in conflict with Section 55 of the Order in Council must be treated if it is to be valid, as an
implied alteration of the Constitutional provisions about the appointment of judicial officers. Such alterations could only be made by laws which
complied with the special legislative procedure laid down in Section 29(4). The provisions in Section 29(4) were found not to confer on the Ceylon
legislature the general power to legislature so as to amend the Constitution by ordinary majority resolution which the Queensland legislature was
found to have u/s 2 of the Queensland Constitution Act
855. Ranasinghe case shows that Parliament which by its own Act imposed procedural conditions upon the legislative process is no more limited
or non-sovereign than a legislature which has such conditions imposed on it by the Constitutional instrument. A Constitutional instrument which
places procedural restraints upon the forms of law making places the legislature under a compulsion to obey them. In McCawley case it was said
that the Colonial Legislature with plenary powers could treat the Constitutional document which defined its powers as if it were a Dog Act This
proposition as a result of Ranasinghe case is narrowed to the extent that where provisions for procedural special majority are laid down in the
Constitutional document they cannot be treated as a provision in the Dog Act might be.
856. These decisions indicate the distinction between procedural and substantive limitations on the legislative process. In Ranasinghe case the issue
was one of personal liberty in the sense that the respondent claimed the right not to be imprisoned except by a valid law. No question was raised
about the right of religion protected by Sections 29(2) and (3) of the Ceylon Constitution. It was also not the respondent''s case there that any
provision was unamendable. It would be unusual for the Privy Council to say by way of an obiter dictum that a provision was not amendable
contrary to the respondent''s submission. Though the Privy Council did not use the words ""legislative and constituent"" in distinguishing ordinary law
from law amending the Constitution, the Privy Council in referring to the Ceylon Constitution instrument showed that the familiar distinction is the
basis of the judgment.
857. The Privy Council is dealing with Section 29 took note of the special heading under which Section 29 appears in the Constitution. That
special heading is ""legislative power and procedure"". The opening words of Section 29 are that subject to the provisions of this order Parliament
shall have powers to make laws. These are similar to the opening words in Article 245 of our Constitution. Section 18 of the Ceylon Constitution
prescribes the ordinary legislative procedure for making laws by a bare majority unless otherwise provided for by the Constitution, which is to be
found in Section 29(4) of the Ceylon Constitution. Our Constitution in Article 100 makes an identical provision for ordinary legislative procedure.
Section 29(2) confers rights of freedom of religion and Section 29(3) states that no laws shall be made prohibiting or restricting such freedom. Part
III of our Constitution contains among other fundamental rights, rights to freedom of religion. Section 29(3) expressly makes laws in contravention
of Section 29(2) void to the extent of contravention. Article 13(2) of our Constitution expressly makes law which takes away or abridges
fundamental rights void to the extent of the contravention. Section 29(4) of the Ceylon Constitution dealing with the amendment of the Constitution
does not expressly make void a law amending the Constitution.
858. It follows from McCawley case and Ranasinghe case that a legislature has no power to ignore the conditions of law making imposed upon it
which regulate its power to make law. The Ceylon legislature had no general power to legislate so as to amend its general power by ordinary
majority resolution such as Queensland legislature was found to have u/s 2 of the Queensland Constitution. Peace, order and good government in
Section 29(1) of the Ceylon Constitution is not the same as amendment contemplated in Section 29(4) of the Ceylon Constitution. In Ranasinghe
case the Judicial Committee referred to the social compact. The compact is this. The inhabitants of Ceylon accepted the Ceylon Constitution on
the footing that the various rights conferred, liabilities imposed and duties prescribed under the law cannot be altered in the ordinary course of
legislation by a bare majority. But if all these were to be changed then such a change could only be made under the strongest safeguard of the
amending process which in the case of Ceylon was not less than two-third of the absolute membership. These rights are the solemn compact.
These valuable rights are conferred on the people. Under ordinary law by ordinary majority they cannot be taken away.
859. The absence of an express provision in Section 29(4) of the Ceylon Constitution that an amendment of the Constitution in contravention of
the terms of that sub-section shall be void need not support the conclusion that such an amendment was valid. Section 29(1) of the Ceylon
Constitution is expressed to be ""subject to the provisions of this Order"" and any power u/s 29(4) is expressly subject to the proviso there. The
Privy Council held that the opening words of Section 29 introduced into the Constitution of Ceylon the necessarily implied doctrine of ultra vires.
The proposition will apply directly to the same opening words of our Article 245. The Privy Council accepted the distinction made in McCawlay
case between controlled and uncontrolled Constitutions by emphasising the observation in McCawley case with reference to Section 9 of the
Queensland Constitution. The description of Section 29(2) of the Ceylon Constitution as an entrenched provision means that it can be amended
but only by special procedure in Section 29(4). That is the meaning of the word ""entrenched"". This meaning alone is consistent with the clear
language of the amending power and also with the decision. Section 29(4) does not limit the sovereignty of the Ceylon legislature because the
legislature can always pass the amendment after getting two-thirds majority and the certificate.
860. Counsel for the respondent in Ranasinghe case stated that there was no limitation except the procedure and even that limitation could be
removed by amendment complying with Sub-section (4). The Privy Council affirmed that position. There is nothing to prevent by appropriate
amendment a deletion of Section 29(4) of the Ceylon Constitution which would then empower Parliament to achieve the power to amend by an
ordinary majority. Section 29(1) is not legislative power alone but a composite power when read along with Section 29(4) in the context of the
Ceylon Constitution. It includes both legislative and constituent power. Sub-sections (2) and (3) of Section 29 are not the grant of power but
limitation on power. Its terms show that limitation is at any rate on the legislative power of enacting laws contrary to Sub-sections (2) and (3) of
Section 29. If Section 29(1) is a composite legislative and constituent power and Sub-section (2) and (3) are a restraint on legislative power the
constituent power under Sub-section (4) remains unaffected. The sequitur is that Section 29(4) is consistent only with the view that so far as
amendment of Sub-sections (2) and (3) is concerned amendment is permitted and there is no limitation on constituent power u/s 29(4). The Privy
Council took the widest view of the amending power. In fact the narrower view was not argued.
861. Our Constitution in Article 13(2) by its express declaration with reference to law and the State widely defined has no higher efficacy in
rendering a law in contravention of its terms void than the opening words of Article 245 have in rendering a law void in contravention of term
mentioned therein. therefore, in treating Article 13(2) as having that effect in regard to Constitutional amendment the majority judgment in Golak
Nath case was inept. In rejecting the distinction between legislative and constituent powers the leading majority view in Golak Nath case was
induced by the absence of the use of the labels but the same concepts were clearly indicated by the Privy Council by wholly describing the
characteristic features of legislative and constituent powers.
862. If Article 368 had begun with a non-obstante clause it could not have been said that amendment under Article 368 would be law within the
meaning of Article 13(2). The Attorney General rightly said that there is no non-obstante clause in Article 368 because of the quality of amending
power and because the amending power is a constituent power and not ordinary legislative power. This is the position of the amending clause in a
written Constitution. When the power under Article 368 is exercised Parliament acts as a recreation of Constituent Assembly. therefore, such
power cannot be restricted by or widened by any other provision. As soon as an amendment is made it becomes a part of the Constitution. An
amendment prevails over the Article or Articles amended. The fact that Article 368 confers constituent powers is apparent from the special
conditions prescribed in the Article. Those conditions are different from ordinary law making process. Article 368 puts restraints on the ordinary
law making process and thus confers constituent power. The Constituent Assembly was fully aware that if any limitation was to be put on the
amending power the limitation would have to be expressly provided for. Article 305 of the Draft Constitution provided reservation of seats for
certain sections of people in the legislature for 10 years. This reservation was not accepted by the Constituent Assembly. This shows that if the
Drafting Committee or the Constituent Assembly wanted to exclude fundamental rights from the operation of Article 368 corresponding to Article
304 in the Draft Constitution they could have expressly done so.
863. In 261308 it was said there was a distinction between deprivation of fundamental rights by force of a Constitutional provision itself and such
deprivation by an order made by President in exercise of a power conferred on him under Constitutional provision. The dissenting view in Ghulam
Sarwar case was that an order of the President was not a law within the meaning of Article 13(2). In 279607 the majority view of the Constitution
Bench was that an order of the President under Article 359 was not law within the meaning of Article 13(2). There is no distinction between
Article 358 and Article 359(1). Article 358 by its own force suspends the fundamental rights guaranteed by Article 19. Article 359(1) on the other
hand does not suspend any fundamental rights of its own force but it gives force to order by the President declaring suspension of the enforcement
of any fundamental right during the period of emergency. In Mohd. Yakub case it was said that it could not mean that an order under Article
359(1) suspending the enforcement of a particular fundamental right had still to be tested under the vary fundamental right which it suspended.
Mohd. Yakub case establishes that the expression ""law"" in Article 13(2) is not all embracing in spite of the exclusive definition of law in Article
13(3)(a).
864. The word ""law"" appears in various Articles of our Constitution but not in Article 368. The reason is that the power under Article 368 is not a
power to make ordinary laws under the Constitution but is the constituent power. There could be no law within the meaning of Article 13(2) at any
stage before the amendment became a part of the Constitution under Article 368. There is no hiatus between an amendment being a law and
thereafter a part of the Constitution. Immediately upon the passage of the Bill for the amendment the Constitution stands amended.
865. The historical background of Article 13(2) throws some light on the question as to whether Article 13(2) prevails over Article 368. On 17
March, 1947 the Constitutional Advisor Sir B.N. Rau had addressed a letter to the members of Central and Provincial legislatures. A
questionnaire was annexed to that letter. Question No. 27 was ""What provisions should be made regarding amendments to the Constitution"". A
note was appended to that question which will be found in Shiva Rao Framing of India''s Constitution referred to as Shiva Rao Vol. II pp. 448-
451. The methods of amendment of Constitution in the United Kingdom, Canada, Australia, United States of America, Switzerland and Ireland
were elucidated in that note. The note also drew attention that the fact that in various Constitution express limitations were put on amending certain
provisions of the Constitution. The portion of the note relating to the Constitution of Australia indicated such limitations.
866. The draft report of the sub-Committee on fundamental rights dated 3 April 1947 contained an annexure which dealt with fundamental rights.
See Shiva Rao Vol. II p. 137 seq. Clause 2 of the annexure was as follows:
Any law or usage in force within the territories of the Union immediately before the commencement of this Constitution and any law which may
hereafter be made by the State inconsistent with the provisions of this Chapter/Constitution shall be void to the extent of such inconsistency.
867. The Constitutional Adviser suggested that the word ""Constitution"" was preferable to the word ""chapter"" because the entire Constitution was
to prevail over law.
868. On 23 April, 1947 the Advisory Committee on Fundamental Rights presented an interim report addressed to the President of the Constituent
Assembly containing an annexure providing for justiciable fundamental rights. See Shiva Rao Vol. II pp. 294-296 seq. Clause 2 of the Annexure to
that report was as follows:
All existing laws, notification, regulations, customs or usages in force within the territories of the Union inconsistent with the rights guaranteed under
this part of the Constitution shall stand abrogated to the extent of such inconsistency nor shall the Union or any unit may make any law taking away
or abridging any such right.
869. Clause 2 of the annexure to the interim report was discussed in the Constituent Assembly on 29 April, 1947. Shri K. Santhanam moved an
amendment to Clause 2. The amendment was as follows : In Clause 2 for the words ""nor shall the Union or any unit make any law taking away or
abridging any such right"" the following be substituted: ""Nor shall any such right be taken away or abridged except by an amendment of the
Constitution"". The amendment was accepted as will appear in Constituent Assembly Debates Vol. III p. 416.
870. In October, 1947 the Draft Constitution was prepared by the Constitutional Advisor. Clause 9(2) of the said Draft Constitution which later
on corresponded to Article 13(2) of our Constitution was as follows:
Nothing in this Constitution shall be taken to empower the State to make any law which curtails or taking away any of the rights conferred by
Chapter II of this Part except by way of amendment of this Constitution u/s 232 and any law made in contravention of this sub-section shall, to the
extent of the Contravention, be void.
871. It will be seen that Clause 9(2) in the Draft Constitution included the qualification ""except by way of amendment of the Constitution u/s 232"".
Clause 232 in the Draft Constitution prepared by the Constitutional Advisor became Article 304 in the Constitution prepared by the Drafting
Committee and eventually became Article 368 of our Constitution. In Shiva Rao, Vol. III p. 325 it appears that the Drafting Committee on 30
October, 1947 at a meeting gave a note forming the minutes of that meeting that Clause 9(2) should be revised as follows:
The State shall not make any law which takes away or abridges the rights conferred by this Part and any law made in contravention of this sub-
section shall, to the extent of the contravention, be void.
872. No reason is recorded in these minutes as to why the resolution adopted by the Constituent Assembly by passing Shri Santhanam''s
amendment was disregarded. No indication was given in the forwarding letter of Dr. Ambedkar in the Note appended thereto as to why the
amendment of Shri Santhanam which had been accepted by the Constituent Assembly was deleted. Nor does the Draft Constitution indicate either
by sidelines or in any other manner that the decision of the Constituent Assembly had been disregarded.
873. This history of the formation and framing of Article 13(2) shows that the intention of the Constituent Assembly was that Article 13(2) does
not control the Article relating to the amending of the Constitution. It must be assumed that the Drafting Committee consisting of eminent men
considered that an express exclusion of the amending Article from the operation of the clause corresponding to Article 13(2) was unnecessary and
the fear that that Article would cover the amending Article was groundless. It also appears that no discussion took place after the Draft
Constitution had been presented to the Constituent Assembly by Dr. Ambedkar on the deletion or disregard of Shri Santhanam''s amendment. The
history of Article 13(2) shows that the Constituent Assembly clearly found that it did not apply to an amendment of the Constitution.
874. The distinction between constituent and legislative power in a written Constitution is of enormous magnitude. No provision of the Constitution
can be declared void because the Constitution is the touchstone of validity. There is no touchstone of validity outside the Constitution. Every
provision in a controlled Constitution is essential or so thought by the framers because of the protection of being amendable only in accordance
with the Constitution. Every Article has that protection. The historical background of Article 13(2) indicates that the Constitution-makers dealt
separately with legislative power by providing for the same in Part XI and entrusted the constituent power to authorities mentioned in Article 368
and that authority has the same power as the Constituent Assembly because it has not put any fetter upon it. The draft Article 305 which provided
for a limitation as to time for amendment of certain matters was eventually deleted. If the framers of the Constitution wanted to forbid something
they would say so.
875. The vitality of the constituent power not only indicates that the Constitution is in the words of Maitland the suprema potestas but also the fact
that the amending power is put in a separate Article and Part of the Constitution establishing that it deals with a topic other than legislative power
and the power is meant to be exhaustive leaving nothing uncovered. The vary fact that amending power is not put in any legislative power or is not
attached to a subject which is the subject matter of legislative power leaving aside the four sets of provisions, namely, Articles 4, 169, paragraph 7
Schedule 5 and paragraph 21 Schedule 6 containing specific power of amendment shows that that amending power was meant to be exhaustive
and plenary. If a power of amendment without any express limitation was given it was because a legal Constitutional way of bringing a change in
the Constitution was desirable or necessary. Otherwise there would be no legal way of effecting the change. It cannot be attributed to the framers
of the Constitution that they intended that the Constitution or any part of it could be changed by unConstitutional or illegal methods.
876. If an amendment of the Constitution is made subject to Article 13(2) the necessary conclusion then is that no amendment of the Constitution is
possible. The opening words of Article 245 which deals with legislative power indicate that any law made under Article 246(1) read with List I of
the Seventh Schedule is subject to the limitations on legislative power imposed by all the Articles in the Constitution. These limitations cannot be
altered or amended in exercise of legislative power, if the power of amendment is said to be located in the Residuary Entry 97 in List I. The history
of residuary power in the Government of India Act, 1935 whose scheme was adopted in the Constitution shows that the topic of amendment was
not only present to the mind of the Constituent Assembly but also that the Constituent power could not reside in the residuary power.
877. The conclusions on the question as to whether Article 13(2) overrides Article 368 are these. Article 13(2) relates to laws under the
Constitution. Laws under the Constitution are governed by Article 13 (2). Article 368 relates to power and procedure of amendment of the
Constitution. Upon amendment of the Constitution the Constitution shall stand amended. The Constitution is self validating and self executing.
Article 13(2) does not override Article 368. Article 13(2) is not a fundamental right. The Constitution is the touchstone. The constituent power is
sui generis. The majority view in Golak Nath case that Article 13(2) prevails over Article 368 was on the basis that there was no distinction
between constituent and legislative power and an amendment of the Constitution was law and that such law attracted the opening words of Article
245 which in its turn attracted the provisions of Article 13(2). Parliament took notice of the two conflicting views which had been taken of the
unamended Article 368, took notice of the fact that the preponderating judicial opinion, namely, the decisions in Shankari Prasad case Sajjan Singh
case and the minority views of five learned Judges in Golak Nath case were in favour of the view that Article 368 contained the power of
amendment and that power was the constituent power belonging to Parliament Wanchoo, J. rightly said in Golak Nath case that the power under
Article 368 is a constituent power to change the fundamental law, that is to say, the Constitution and is distinct from ordinary legislative power. So
long as this distinction is kept in mind Parliament will have power under Article 368 to amend the Constitution and what Parliament does under
Article 368 is not ordinary law making which is subject to Article 13(2) or any other Article of the Constitution. This view of Wanchoo, J. was
adopted by Parliament in the Constitution 24th Amendment Act which made explicit that under Article 368 Parliament has the constituent power to
amend this Constitution.
878. In order to appreciate and assess Mr. Palkhivala''s other contention of implied and inherent limitations on the amending power, it is necessary
to find out the necessity and importance of the amending power to arrive at the true meaning of the expression ""amendment"".
879. Mr. Palkhivala made these submissions. The word ""amendment"" means on the one hand not the power to alter or destroy the essential
features and on the other there are inherent and implied limitations on the power of amendment. It is imperative to consider the consequences of
the plea of limited power and also of the plea of limitless power. The test of the true width of a power is not how probable it is that it may be
exercised, but what can possibly be done under it. The hope and expectation that it will never be used is not relevant. Reliance is placed on the
observations in Maxwell on the Interpretation of Statutes, 12th (1969) Ed. 103 that it is important to consider the effects or consequences which
would result from it, for they often point out the real meaning of the words, before adopting any proposed construction of a passage susceptible of
more than one meaning. The reasonableness of the consequences which follow from a particular construction on the one hand and the
unreasonable result on the other are the two alternatives in the quest for the true intention of Parliament. Crawford Construction of Statutes 1940
Ed. 286 was referred to for the proposition that where the statute is ambiguous or susceptible to more than one meaning, the construction which
tends to make the statute unreasonable should be avoided. Uncertainty, friction or confusion on a construction is to be avoided because preference
is to be given to the smooth working of the statute. The Court adopts which is just reasonable and sensible rather than that which is none of these
things. It is not to be presumed that the legislature intended the legislation to produce inequitable results. Usurpation of power contrary to the
Constitution is to be avoided.
880. Reliance was placed by Mr. Palkhivala on American Jurisprudence 2d. Vol. 16 Article 59 at pp. 231-232, Article 72 at p. 251, Article 287
at pp. 270-71 and Article 88 at pp. 273-74 in support of these propositions. First, questions of Constitutional construction are in the main
governed by the same general principles which control in ascertaining the meaning of all written instruments particularly statutes. External aids or
arbitrary rules applied to the construction of a Constitution are of uncertain value and should be used with hesitation and circumspection. Second,
Constitutions are general and many of the essentials with which Constitutions treat are impliedly controlled or dealt with by them and implication
plays a very important part in Constitutional construction. What is implied is as much a part of the instrument as what is expressed. Third, a Court
may look to the history of the times and examine the state of things existing when the Constitution was framed and adopted. The Court should look
to the nature and object of the particular powers, duties and rights in question with all the light and aids of the contemporary history. Fourth,
proceedings of conventions and debates are of limited value as explaining doubtful phrases. Similarly, the opinions of the individual members are
seldom considered as of material value.
881. Mr. Palkhivala said that the word ""amend"" may have three meanings. First, it may mean to improve or better to remove an error, the quality
of improvement being considered from the stand point of the basic philosophy underlying the Constitution. Second, it may mean to make changes
which may not fall within the first meaning but which do not alter or destroy any of the basic essential or any of the essential features of the
Constitution. Third, it may mean to make any changes in the Constitution including changes falling outside the second meaning. The first meaning
was preferred. The second was said to be a possible construction. The third was ruled out.
882. The crux of the matter is the meaning of the word ""amendment"" The Oxford Dictionary meaning of the word is to make professed
improvements in a measure before Parliament; formally, to alter in detail, though practically it may be to alter its principle, so as to thwart it. The
Oxford Dictionary meanings are also alteration of a bill before Parliament; a clause, paragraph, or words proposed to be substituted for others, or
to be inserted in a bill (the result of the adoption of which may even be to defeat the measure). In Words and Phrases Permanent Edition, Volume
3 the meaning of the word ""amend"" and ""amendment"" are change or alteration. Amendment involves an alteration or change, as by addition, taking
away or modification. A broad definition of the word ""amendment"" will include any alteration or change. The word ""amendment"" when used in
connection with the Constitution may refer to the addition of a provision on a new independent subject, complete in itself and wholly disconnected
from other provisions, or to some particular article or clause, and is then used to indicate an addition to, the striking out, or some change in that
particular article or clause.
883. The contention that the word ""amendment"" in Article 368 should bear a limited meaning in view of the expression ""amend by way of addition,
variation or repeal any of the provisions of this Schedule"" occurring in paragraphs 7 and 21 in Schedules 5 and 6, is unsound for the following
reasons.
884. First, the power of amendment conferred by the four provisions, namely, Article 4 read with Articles 2 and 3, Article 169, paragraphs 7 and
21 in Schedules 5 and 6 is a limited power. It is limited to specific subjects. The exercise of the power of amendment under those four provisions,
if treated by Articles themselves, is an uncontrolled power since the power can be exercised by an ordinary law. But as a part of the Constitution
the power is a subordinate power because these Articles themselves are subject to the amending provisions of Article 368. Article 368 is the only
provision of the Constitution which provides for the amendment of this Constitution which means the Constitution of India and every part hereto. It
may be mentioned that in construing Article 368 the title of the part ""Amendment of the Constitution"" is an important aid to construction. The
marginal note which speaks of the procedure of amendment is not complete by itself because the procedure when followed results in the product,
namely, an amendment of the Constitution which is not only a matter of procedure.
885. Second, these four provisions which are in the same terms, namely, ""no such law shall be deemed to be an amendment of this Constitution for
the purpose of Article 368"" show that but for these terms the amendment would have fallen within Article 368 and was being taken out of it This is
an important consideration particularly in connection with Schedules 5 and 6 which provide that Parliament may, from time to time by law, amend
by way of addition, variation or repeal any of the provisions of this Schedule. These provisions show that an amendment by way of addition,
variation or repeal will also fall within the amendment of the Constitution provided for in Article 368 but is being taken out of Article 368. This
express exclusion contains intrinsic evidence that the meaning of the word ""amendment"" in Article 368 includes amendment by way of addition,
alteration or repeal.
886. Third, paragraphs 7 and 21 in Schedules 5 and 6 which provide that Parliament may from time to time by law, amend by way of addition,
variation or repeal indicate the necessity of amendments from time to time. The expression ""by way of"" does not enlarge the meaning of the word
amendment"" but clarifies. The expression ""by way of"" shows that the words addition, variation or repeal are substitutes of the word ""amendment
and are forms of intention. The whole Schedule cannot be repealed either by paragraph 7 or by paragraph 21, because Article 244 provides for
the administration of Scheduled Areas and tribal areas on the application of the two respective Schedules. The words ""from time to time"" also
indicate that because of subject matter amendments may be from time to time. The history behind the two Schedules originates in Section 91 and
92 of the Government of India Act, 1935 dealing with excluded areas and partially excluded areas.
887. Fourth, reference was made to Section 9(1)(c) of the India Independence Act 1947 which empowered the Governor General to make
omissions from, additions to and adaptations and modification to the Government of India Act, 1935. The Government of India Third Amendment
Act 1949 amended Section 291 of the 1935 Act and empowered the Governor General to make such amendments as he considers necessary
whether by way of addition, modification or repeal. It was, therefore, said that when our Constitution did not use the expression ""by way of
addition, modification or repeal"" the word ""amendment"" in Article 368 will have a narrower meaning. The expression ""amendment"" has been used
in several Articles of the Constitution. These are Articles 4(1) and (2), 108(4), 109(3), and 4, 111, 114(2), 169(2), 196(2), 198(3) and (4), 200,
201, 204(2), 207(1), (2), 240(2), 274(1), 304(b) and 349. In every case amendment is to be by way of variation, addition or repeal. Again,
different expression have been used in other Articles. In Article 35(b) the words are alter, repeal. In Article 243(1) the words are repeal or amend.
In Article 252(2), the expression is amend or repeal. In Article 254(2) proviso the words are add to, amending, variation or repeal. In Article
320(4) the words are such modifications whether by way of repeal or amendment. In Article 372(1) the words are altered or repealed or
amended. In Article 372(2) the words are such adaptations and modifications by way of repeal or amendment. In Article 392(1) the expression is
such adaptations by way of modification, addition or commission. Again, in Article 241(2) the words are modification or exceptions. In Article 364
the words used are exceptions or modifications. In Article 370(1)(d) and (3) the words are modifications and exceptions. Again, in Schedule 5
paragraph 5(1) and Schedule 6 paragraphs 12(a), (b), 19(1)(a) the word used are exceptions or modifications. Modifications in Article 370(1)(d)
must be given the widest meaning in the context of a Constitution and in that sense it includes an amendment and it cannot be limited to such
modifications as do not make any radical transformation.
888. The several Constitution Amendment Acts show that amendments to the Constitution are made by way of addition, substitution, repeal. The
Attorney General is right in his submission that the expression ""amendment of this Constitution"" has a clear substantive meaning in the context of a
written Constitution and it means that any part of the Constitution can be amended by changing the same either by variation, addition of repeal.
889. The words ""Amendment of this Constitution may be initiated"" and the words ""Constitution shall stand amended in accordance with the terms
of the Bill"" in Article 368 indicate that the word ""amendment"" is used in an unambiguous and clear manner. The Attorney General said that our
Constitution is not the first nor is the last one to use the word ""amendment"". The American Constitution in 1787 used the word ""amend"". Several
Constitutions of other countries have used the word ""amend"". The word ""amend"" is used in a Constitution to mean any kind of change. In some
Constitutions the words alteration or revision have been used in place of the word amend or along with the word amendment. Some times
alteration and revision of the Constitution are also spoken of as amendment of the Constitution.
890. Constitutional provisions are presumed to have been carefully and deliberately framed. The words alterations or amendments, the words
amendments or revisions, the words revision and alteration are used together to indicate that these words have the same meaning in relation to
amendment and change in Constitution.
891. The meaning and scope of amending power is in the object and necessity for amendment in a written Constitution.
892. The various amendments which have already been carried out to our Constitution indicate that provisions have been added, or varied or
substituted. The Attorney General gave two correct reasons for the object and necessity of the power of amendment in a written Constitution.
First, the object and necessity of amendment in a written Constitution means that the necessity is for changing the Constitution in an orderly
manner, for otherwise the Constitution can be changed only by an extra Constitutional method or by revolution, Second, the very object of
amendment is to make changes in the fundamental law or organic law to make fundamental changes in the Constitution, to change the fundamental
or the basic principles in the Constitution. Otherwise there will be no necessity to give that importance to the high amending power to avoid
revolution.
893. The object of amendment is to see that the Constitution is preserved. Rebellion or revolution is an illegal channel of giving expression to
change. The ""consent of the governed"" is that each generation has a right to establish its own law. Conditions change. Men Change, Opportunities
for corresponding change in political institutions and principles of Government therefore arise. An unamendable Constitution was the French
Constitution which by an amendment to the Constitution adopted in 1884 declared that the National Assembly shall never entertain a proposal for
abolition of the republican form of Government. The United States Constitution provided that no amendment could be made prior to 1808
affecting the First and Fourth Clauses of Section 9 of Article 1 relative to the prohibition of the importation of slaves, and that no State without its
consent shall be deprived of equal suffrage in the Senate. These are examples of limiting the sovereign power of the people to change the
Constitution.
894. An unamendable Constitution is said to be the worst tyranny of time. Jefferson said in 1789 that each generation has a right to determine a
law under which it lives. The earth belongs in usufruct to the living; the dead have neither powers nor rights over it. The machinery of amendment is
like a safety valve. It should not be used with too great facility nor should be too difficult. That will explode and erode the Constitution.
895. Most Constitutions are rigid in the sense that they are amendable only by a different process than that by which ordinary laws may be altered.
Thus they distinguish clearly between the constituent power and the legislative power, each being exerciseable by different organs according to
different processes. Chief Justice Marshall said that the opponents of change want changes just as much as any one else. They want however to
determine what the changes shall be.
896. Amendment is a form of growth of the Constitution inasmuch as amendment means fundamental changes. The Constitution devises special
organs or special methods to amend or change the fundamental principles that create the Government. The methods of amendment may be by
ordinary law making body as in Great Britain or by the ordinary law making body with special procedure or unusual majority or by special organs
of government created for the purpose such as Constitutional convention or by the electorate in the form of referendum or of initiating a
referendum. In case a written Constitution makes no provision for amendment it is usually held that the national law making body by ordinary
procedure may amend the Constitution. If a Constitution provides the method of amendment that method alone is legal. Any other method of
amendment would be a revolution. The deliberative and restrictive processes and procedure ensure a change in the Constitution in an orderly
fashion in order to give the expression to social necessity and to give permanence to the Constitution.
897. The people expressed in the Preamble to our Constitution gave the Constitution including the power to amend the Constitution to the bodies
mentioned in Article 368. These bodies represent the people. The method to amend any part of the Constitution as provided for in Article 368
must be followed. Any other method as for example convening Constituent Assembly or Referendum will be extra Constitutional or revolutionary.
In our Constitution Article 368 restricts only the procedure or the manner and form required for amendment but not the kind or the character of the
amendment that may be made. There are no implied limitations to the amending power. The Attorney General summed up pithily that the
Constitution Acts not only for the people but on the people.
898. The Attorney General relied on several American decisions in support of these propositions. First, the word ""amendment"" does not mean
improvement. The view in Livermore v. Waite 102 Cal. 118 of a single learned Judge that amendment means improvement was not accepted in
Edwards v. Lesseur South Western Reporter Vol. 33, p. 1130. Second, ratification by people of States would be void when a federal amendment
proposed by Congress is required to be ratified by the legislatures of the States. Ex-parte Dillon Federal Reporter No. 262 p. 563. The legislature
is a mere agency for ratification of a proposed amendment. Ex-parte Dillon did not accept the view of the learned single Judges in Livermore v.
Waite that amendment means only improvement. Third, the argument that the word ""amendment"" carries its own limitations regarding fundamental
principles or power of State or control of the conduct of the individuals by devising a method of referendum by State legislatures is adding a new
method of amendment. This is not permissible. Feigenspan v. Bodine 264 Federal Reporter 186. The only method of amendment is that
prescribed by the Constitution. The theory of referendum by State legislatures is not valid. Fourth, the assumption that ratification by State
legislatures will voice the will of the people is against the prescribed method of amendment and grant of authority by the people to Congress in the
manner laid down in Article V of the American Constitution. It is not the function of Courts or legislative bodies to alter the method which the
Constitution has fixed. Ratification is not an act of legislation. It derives its authority from the Constitution. Hawke v. Smith 253 U.S. 221; Dillon v.
Gloss 256 U.S. 358, Leser v. Garnett 258 U.S. 130. Fifth, the power of amendment extends to every part of the Constitution. In amending the
Constitution the General Assembly acts in the character and capacity of a convention expressing the supreme will or the sovereign people and is
unlimited in its power save by the Constitution. Ex-parte Mrs. D.C. Kerby American Law Reports Annotated, Vol. 36, p. 1451. Sixth, the
argument that amendments which touch rights of the people must be by convention is rejected by Supreme Court in American Article V of the
American Constitution is clear in statement and meaning and contains no ambiguity. Where the intention is clear there is no room for construction.
Rhode Island v. Palmer 253 U.S. 350; U.S. v. Sprague 282 U.S. 716. Seventh, principles of the Constitution can be changed under Article V
Schneiderman v. United States of America 320 U.S. 118. Eight, the Constitution provides the method of alteration. While the procedure for
amending the Constitution is restricted here is no restraint on the kind of amendment that may be made. Whitehall v. Elkins 389 U.S. 54.
899. Except for special methods of amendment in a rigid or controlled Constitution although the methods may vary in different Constitutions and
except for express limitations, if any, in rigid or controlled Constitutions, the meaning and scope of the amending power is the same in both the
flexible and rigid forms.
900. The flexible Constitution is one under which every law of every description can be legally changed with the same case and in the same manner
by one and the same body. Laws in a flexible Constitution are called Constitutional because they refer to subjects supposed to affect the
fundamental institutions of the State, and not because they are legally more sacred or difficult to change than other laws.
901. A rigid Constitution is one under which certain laws generally known as Constitutional or fundamental laws cannot be changed in the same
manner as ordinary laws. The rigidity of the Constitution consists in the absence of any right of the legislatures when acting in its ordinary capacity
to modify or repeal definite laws termed Constitutional or fundamental. In a rigid Constitution the term ""Constitution"" means a particular enactment
belonging to the Articles of the Constitution which cannot be legally changed with the same ease and in the same manner as ordinary laws.
902. The special machinery for Constitutional amendment is the limitation of the power of the legislature by greater law than by the law of the
ordinary legislation. The Constituent Assembly knowing that it will disperse and leave the actual business of legislation to another body, attempts to
bring into the Constitution that it promulgates as many guides to future action as possible. It attempts to arrange for the ""recreation of a constituent
assembly"" whenever such matters are in future to be considered, even though that assembly be nothing more than the ordinary legislature acting
under certain restrictions. There may be some elements of the Constitution which the constituent assembly wants to remain unalterable. These
elements are to be distinguished from the rest. The Fifth Clause in the United States Constitution is that no State without its own consent shall be
deprived of its equal suffrage in the Senate. The Attorney General rightly said that just as there are no implied limitation in flexible Constitutions
similarly there are no implied limitations in a rigid Constitution. The difference is only in the method of amendment. Amendment can be made by
ordinary legislature under certain restrictions, or by people through referendum or by majority of all the units of a federal State or by a special
convention.
903 In a rigid Constitution the legislatures by reason of their well matured long and deliberately formed opinion represent the will of the undoubted
majority. But even such will can be thwarted in the amendment of the organic law by the will of the minority. In case where the requisite majority is
not obtained by the minority thwarting an amendment, there is just as much danger to the State from revolution and violence as there is from what
is said to be the caprice of the majority. The safeguards against radical changes'' thus represent a better way and a natural way of securing
deliberation, maturity and clear consciousness of purpose without antagonising the actual source of power in the democratic state.
904. The term ""amendment"" connotes a definite and formal process of Constitutional change. The force of tradition and custom and the judicial
interpretation may all affect the organic structure of the State. These processes of change are the evolution of Constitution.
905. The background in which Article 368 was enacted by the Constituent Assembly has an important aspect on the meaning and scope of the
power of amendment.
906. On 12 November, 1946 Sir B.N. Rau Constitutional Adviser prepared a brochure containing Constitution of the British Commonwealth
Countries and the Constitutions of other countries. Different countries having different modes of amendments were referred to. In the same volume
the fundamental rights under 13 heads were extracted from 13 selected countries like U.S.A., Switzerland, Germany, Russia, Ireland, Canada,
Australia. Two features follow from that list. First, there is no absolute standard as to what constitutes fundamental right. There is no such thing as
agreed fundamental rights of the world. Second, fundamental rights which are accepted in our Constitution are not superior to fundamental rights in
other Constitutions nor can it be said that the fundamental rights are superior to Directive Principles in our Constitution.
907. On 17 March, 1947 a questionnaire was circulated under the subject as to what provisions should be made regarding the amendment of the
Constitution. The draft clause of amendment to the Constitution prepared by the Constitutional Adviser at that time indicates that an amendment
may be initiated in either House of the Union Parliament and when the proposed amendment is passed in each House by a majority of not less than
two thirds of the total number of members of that House and is ratified by the legislatures of not less than two thirds of the units of the Union,
excluding the Chief Commissioners'' Provinces, it shall be presented to the President for his assent; and upon such assent being given the
amendment shall come into operation. There were two explanations to that clause.
908. On 29 April, 1947 Shri Santhanam''s amendment to the draft clause was accepted. The amendment was ""that this clause also if necessary
may be amended in the same way as any other clause in the Constitution"". In June, 1947 the drafting of the amending clause started. Originally it
was Numbered 232. Eventually, Articles 304 and 305 came into existence in place of draft Article 232. The first draft of the amendment clause
was given by Sir B.N. Rau in March, 1947. By June, 1947 and thereafter he recommended the procedure favoured by Sir Alladi Krishnaswami
Ayyar and Sir Gopalswami Ayyangar, namely, passage by two thirds majority in Parliament and ratification by like majority of Provincial
legislatures. On 21 February, 1948 the draft Constitution was ready. Draft Articles 304 and 305 related to amendment Article 305 provided for
reservation of seats for minorities for ten years unless continued in operation by an amendment of the Constitution.
909. The following features emerge. First, the Constituent Assembly made no distinction between essential and non-essential features. Secondly,
no one in the Constituent Assembly said that fundamental rights could not be amended. The framers of the Constitution did not have any debate on
that. Thirdly, even in the First Constitution Amendment debate no one doubted change or amendment of fundamental rights. At no stage it
appeared that fundamental rights are absolute. While a Constitution should be made sound and basic it should be flexible and for a period it should
be possible to make necessary changes with relative facility.
910. Certain amendments to Article 304 were proposed. One proposed amendment No. 118 was that amendment was to be passed in two
Houses by a clear majority of the total membership of each House. Another proposed amendment No. 210 was that for a period of three years
from the commencement of the Constitution, any amendment certified by the President to be not one of substance might be made by a simple
majority. This also'' stated that it would include any formal amendment recommended by a majority of the Judges of the Supreme Court on the
ground of removing difficulties in the administration of the Constitution or for the purpose of carrying out the Constitution in public interest. The
third proposed amendment No. 212 was that no amendment which is calculated to infringe or restrict or diminish the scope of any individual rights,
any rights of a person or persons with respect to property or otherwise, shall be permissible and any amendment which is or is likely to have such
an effect shall be void and ultra vires of any legislature. It is noteworthy that this amendment was withdrawn. See Constituent Assembly Debates
Vol. IX p. 1665.
911. In the first category the framers devised amendment by Parliament by a simple majority. These are Articles 2 and 4 which deal with States.
As far as creation or re-Constitution of States is concerned, it is left to Parliament to achieve that by a simple majority. Again, draft Article 148A
which eventually became Article 169 dealing with Upper Chambers in the States gave Parliament power to abolish the Upper Chambers or to
create new Second Chambers. Schedules 5 and 6 were left to be amended by Parliament by simple majority. The second category of amendment
requires two thirds majority. It is in that connection that the statement of Dr. Ambedkar ""If the future Parliament wishes to amend any particular
Article which is not mentioned in Part III or Article 304 all that is necessary for them is to have the two thirds majority then they can amend it"" was
invoked by Mr. Palkhivala to support his submission that Part III was unamendable. That is totally misreading the speech. The speech shows that
some Articles would be amendable by bare majority, others would require two thirds majority and the third category would require two thirds
majority plus ratification by the States.
912. Proceedings in the Constituent Assembly show that the whole Constitution was taken in broad prospective and the amendments fell under
three categories providing for simple majority, or two thirds; majority or two thirds majority and ratification by the States. These different
procedures were laid down to avoid rigidity.
913. The Constitution First Amendment Act which added Article 15 (4), substituted words in Articles 19(2) and Article 19(6), inserted Article
31A indicates interesting features. The two criticisms at that time were as to what was the hurry and secondly that the Government was trying to
take more power to itself. The answers are that a Constitution which is responsive to the people''s will and their ideas and which can be varied
here and there, will command respect and people will not fight against change. Otherwise, if people feel that it is unchangeable and cannot be
touched, the only tiling to be done by those who wish to change it is to try to break it. That is a dangerous thing and a bad thing.
914. In this background there is no doubt about the meaning and scope of Article 368. The Attorney General rightly said that if there be any doubt
contemporaneous practical exposition of the Constitution is too strong and obstinate to be shaken or controlled. In Mopherson v. Blacker 146
U.S. 1 it is said that where plain and clear words occur there is no difficulty but where there is doubt and ambiguity contemporaneous and practical
exposition is a great weight. In 280214 this Court took notice of the feature that Constitution makers had deep knowledge of Constitutions and
Constitutional problems of other countries.
915. Mr. Seervai relying on British Coal Corporation v. King (1935) A.C. 500 submitted that in interpreting a constituent or organic statute that
construction most beneficial to the widest possible amplitude of powers must be adopted. A strict construction applicable to penal or taxing statute
will be subversive of the real intention of Parliament if applied to an Act passed to ensure peace, order and good government. Largest meaning is
given to the allocated specific power. If there are no limitations on the power it is the whole power. Grant of power of amendment cannot be cut
down except by express or implied limitations. The conclusion is that the meaning of the word amendment is wide and not restricted.
916. The contention of Mr. Palkhivala on behalf of the petitioner is that under Article 368 as it stood prior to the amendment there were implied
and inherent limitations on the power of amendment. It was said that the word ""amendment"" would preclude the power to alter or destroy the
essential features and the basic elements and the fundamental principles of the Constitution. This contention was amplified as follows. The
Constitution is given by the people unto themselves. The power to decide upon amendment is given to the 5 year Parliament which is a creature of
the Constitution. Article 368 does not start with the non-obstante clause. Article 368 uses the word ""amendment"" simpliciter. Less significant
amendment powers in others parts of the Constitution use the words ""add, alter, repeal or vary"" in addition to the word ""amendment"", as will
appear in Articles 31B, 25(b), 252(2), 372, 372A(2), paragraph 7 Schedule 5, paragraph 21 Schedule 6. Article 368 talks of an amendment of
this Constitution and does not extend the amending power to ""all or any of the provisions of this Constitution"". On a wide construction of the word
amendment"" all fundamental rights can be taken away by the requisite majority whereas much less significant matters require the concurrence of at
least half the States under the proviso to that Article.
917. The basic human freedom are all of the most fundamental importance to all the States and all the citizens. Article 32 is no less important to the
citizens of States than Article 226. The Preamble is not a part or provision of the Constitution. therefore, the Preamble cannot be amended under
Article 368. The nature and the contents of the Preamble are such that it is incapable of being amended. If the Preamble is unalterable it necessarily
follows that those features of the Constitution which are necessary to give effect to the Preamble are unalterable. Fundamental rights are intended
to give effect to the Preamble. They cannot, therefore, be abridged or taken away. The provisions of Article 368 themselves can be amended
under that very Article. If the word ""amendment"" is read in the widest sense Parliament will have the power to get rid of the requisite majority
required by Article 368 and make any Constitutional amendments possible by bare majority, Parliament can provide that hereafter the Constitution
shall be unamendable. Parliament can reduce India to a status which is neither sovereign nor democratic nor republic and where the basic human
rights are conspicuous by their absence.
918. Mr. Palkhivala submits that the principle of inherent or implied limitations on power to amend the controlled Constitution stems from three
basic features. First, the ultimate legal sovereignty resides in the people. Second, Parliament is only a creature of the Constitution. Third, power to
amend the Constitution or destroy the essential features of the Constitution is an application of ultimate legal sovereignty.
919. Mr. Palkhivala enumerated 12 essential features. These were as follows : (1) The supremacy of the Constitution. (2) The sovereignty of India.
(3) The integrity of the country. (4) The democratic way of life. (5) The republican form of Government. (6) The guarantee of basic human rights
elaborated in Part III of the Constitution. (7) A secular State. (8) A free and independent judiciary. (9) The dual structure of the Union and the
States. (10) The balance between the legislature, the executive and the judiciary. (11) a Parliamentary form of Government as distinct from the
presidential form of Government. (12) Article 368 can be amended but cannot be amended to empower Parliament to alter or destroy any of the
essential features of the Constitution, make Che Constitution literally or practically unamendable, make it generally amendable by a bare majority in
Parliament, confer the power of amendment either expressly or in effect on the State Legislatures and delete the proviso and deprive the States of
the power of ratification which is today available to them in certain broad areas.
920. The Constitution 24th Amendment Act was impeached by Mr. Palkhivala on three grounds. First, by substituting the words ""amend by way
of addition, variation or repeal"" in place of the word ""amendment"" in Article 368 the power was widened. Second, the 24th Amendment made
explicit that when Parliament makes a Constitutional amendment under Article 368 it acts in exercise of constituent power. Third, it had provided
by amendment in Articles 13 and 368 that the power in Article 13(2) against abridging or taking away of the fundamental rights shall not apply to
any amendment under Article 368. The Constitution 24th Amendment Act is, therefore, to be construed as empowering Parliament to exercise full
constituent power of the people and to vest in Parliament the ultimate legal sovereignty of the people as authorising Parliament to alter or destroy all
or any of the essential features, basic elements and fundamental principles of the Constitution. Likewise, Parliament is construed by the Constitution
24th Amendment Act to be authorised to damage or destroy the essence of all or any of the fundamental rights. therefore, the amendment must be
illegal and invalid.
921. In the alternative it was submitted on behalf of the petitioner that if the Constitution 24th Amendment is valid it can be only on a reading down
of the amended provisions of Article 13 and 368 which reading would preserve the original inherent and implied limitations. Even after the
Constitution 24th Amendment Act Parliament will have no power to alter or destroy the essential features of the Constitution and secondly,
fundamental rights are among the essential features of the Constitution and, therefore, the essence of any of the fundamental rights cannot be altered
or destroyed or damaged even when they are sought to be abridged.
922. The Attorney General stressed the background in which Article 368 was enacted by the Constituent Assembly to show that any limitation on
the amending power was never in controversy. The only controversy was regarding the degree of flexibility of an amendment of all the provisions
of the Constitution. Our Constitution has adopted three methods of amendment of the Constitution. Certain provisions of the Constitution may be
amended by a simple majority in Parliament. Others may be amended by two-thirds majority. The third category relates to provisions where
amendments must be ratified by one half of the States. This scheme strikes a good balance by protecting the rights of the States while leaving the
remainder of the Constitution easy to amend. Of the three ways of amending the Constitution two are laid down in Article 368 itself and the third is
provided for in about 24 other Articles.
923. The Constitutional Adviser incorporated in his draft Constitution prepared by him in October, 1947 a recommendation contained in the
supplementary Report of the Union Constitution Committee. Following the recommendation of the Advisory Committee he included a proviso that
the provisions in the Constitution relating to the reservation of seats for the Muslims, the Scheduled Castes, the Scheduled Tribes, the Indian
Christians and the Sikhs, either in the Federal Parliament or in any Provincial Legislature, should not be amended before the expiry of ten years
from the commencement of the Constitution.
924. The Drafting Committee in February, 1948 considered the provisions for amendment. It made three material changes in the provisions made
by the Constitution Adviser. First, the Committee framed a self contained and independent Article regarding the reservation of seats in the
legislatures for minorities. These provisions could not be amended for a period of ten years and would then cease to have effect unless continued in
operation by an amendment of the Constitution. The second proposed change gave a limited power of initiating Constitutional amendments to the
State legislatures. This power related to two matters. These were the methods of choosing Governors and the establishment or abolition of
Legislative Councils in the States. The third amendment suggested was that changes in any of the legislative lists (not merely federal List) should
receive ratification of at least one half of the Provincial legislatures and one third of the legislatures of Indian States.
925. The entire history of the power of amendment of the Constitution shows first that the Draft Constitution eliminates the elaborate and difficult
procedures such as a decision by convention or a reterendum. The powers of amendments are left with the legislatures of the Union and the States.
Secondly, it is only for amendments of specific matters that the ratification by the State legislatures is required. All other Articles are left to be
amended by Parliament with only limitation of majority of not less than a two-thirds of the members of each House present and voting and the
majority of the total membership of each House. Thirdly, the provisions for amendment of the Constitution Were made simple and not difficult
when comparison is made with the American and the Australian Constitutions.
926. The theory of inherent and implied limitations on the amending power is based on the assumption of a narrow and restricted meaning of the
word amendment to suggest that the basic features or the essential features and the democratic republican character of the Constitution cannot be
damaged and destroyed. Emphasis is laid on the Preamble of the Constitution to suggest that inherent and implied limitations all spring from the
Preamble. The Preamble is said not to be a part of the Constitution. The Preamble is said to be unalterable. therefore, it is contended that other
provisions which gave effect to the Preamble cannot be amended.
927. Reliance is placed on the decision of this Court in 272386 in support of the proposition that the Preamble is not a part of the Constitution.
The conclusion drawn is that no amendment of the Constitution inconsistent with the Preamble can be made. The Preamble is said to be an implied
limitation on the power of amendment. This Court in Berubari case said that the Preamble has never been regarded as the source of any
substantive power, because such powers are expressly granted in the body of the Constitution. This Court said ""what is true about the powers is
equally true about prohibitions and limitations"". In Berubari case it was suggested that the Preamble to the Constitution postulated that like a
democratic republican form of the Government the entire territory of India was beyond the reach of Parliament and could not be affected either by
ordinary legislation or even by Constitutional amendment. The Preamble was invoked to cut down the power to cede territory either by ordinary
law or by amendment of the Constitution. This Court said that the Preamble is, in the words of Story ""a key to open the minds of the makers, but
nevertheless the Preamble could not be said to postulate a limitation on one of the very important attributes of sovereignty"". This Court rejected the
theory that the Preamble can impose serious limitations on the essential attribute of sovereignty. The suggested limitation that the Preamble affirmed
the inviolability of the territory of India so that the power of amendment should be implied limited to exclude the ceding territory, is negatived by
this decision.
928. The petitioner''s contention that the Preamble is not a part of the Constitution is nullified by the petitioner''s reference to and reliance on the
Preamble as the source of all inherent limitations. The Berubari case held that Article I could be amended under Article 368 and a part of the
territory of India could be ceded by such amendment. The Preamble did not limit the power to cede territory by-amendment of Article I.
929. In the Berubari case there is an observation that the Preamble is not a part of the Constitution. The Preamble was taken up by the Constituent
Assembly at the end as it had to be in conformity with the Constitution. The Preamble was debated and voted upon and the motion ""The Preamble
stand part of the Constitution"" was adopted. therefore, Mr. Seervai rightly contended that the Preamble is an integral part of the status. The
Preamble can be repealed (See Craies on Statute 6th Ed. page 200 seq. and Halsbury Laws of England, 3rd Ed. Vol. 36 p. 370).
930. In 282068 an argument was advanced on the Preamble that the people gave themselves guaranteeing to the citizens fundamental rights, and,
therefore, the provisions of Part III must be construed as being paramount to the legislative will as otherwise the fundamental rights to life and
personal liberty would have no protection against legislative action. Patanjali Sastri, J., said that the high purpose and spirit of the Preamble as well
as the Constitutional significance of a declaration of Fundamental Rights should be borne in mind. The language of the provisions, it was said there,
could not be stretched in disregard of the cardinal rule of interpretation of any enactment, Constitution or other, that its spirit no less than its
intendment should be collected primarily from the natural meaning of the words used. The words ""procedure established by law"" in Article 21 must
be taken to refer to a procedure which had a statutory origin. The word ""law"" was said not to mean the immutable and universal principle of natural
justice. The reasoning given by Patanjali Sastri, J. was ""no procedure is known or can be said to have been established by such vague and
uncertain concepts as the immutable and universal principles of natural justice"". This Court in Gopalan case refused to read due process as an
implication of the Constitution.
931. In 281270 Das, C.J. referred to the Preamble and said ""to implement and fortify the supreme purpose set forth in the Preamble, Part III of
our Constitution has provided for us certain fundamental rights"". In the same case, Das, C.J. said ""so long as the Constitution stands as it is and is
not altered, it is inconceivably the duty of this Court to uphold the fundamental rights and thereby honour our sacred obligation to the minority
community who are of our own"". This observation shows that fundamental rights can be amended and the Preamble does not stand in the way.
932. In Basheshar Nath v. The C.I.T. Delhi (1955) Supp. 1 S.C.R. 528 Bhagwati, J. referred to the Preamble in discussing the question of waiver
of fundamental right and compared our Preamble to the Preamble to the United States Constitution. The Preamble to the American Constitution is
without the Bill of Rights and the Bill of Sights which became part of the United States Constitution substantially altered its character and broadly
speaking, differed in no way, in principle, from our fundamental rights.
933. The Preamble is properly resorted to where doubts or ambiguities arise upon the words of the enacting part. If the enacting words are clear
and unambiguous, there is little room for interpretation, except the cases leading to an obvious absurdity, or to a direct overthrow of the intention
expressed in the Preamble. This is the view of Story. The Preamble can never be resorted to enlarge the powers confided to the general
government The Preamble can expound the nature, extent and application of the powers actually conferred by the Constitution and not
substantively create them.
934. The decision of this Court in 284595 , and 282104 are that if the language of the enactment is clear the Preamble cannot nullify or cut down
the enactment. The Judicial Committee in The Secretary of State for India in Council v. Maharajah of Bobbili ILR 43 Mad. 529 said that the
legislature may well intend that the enacting part should extend beyond the apparent ambit of the Preamble or the immediate mischief. See also
Attorney General v. Prince Ernest Augustus of Haneyar 1957 A.C. 436. The American decision in Henning Jacobson v. Commonwealth of
Massachusetts 197 U.S. 11 indicates that power is not conferred by the Preamble but must be found in the Constitution.
935. The Preamble may be relevant in the case of an ambiguity in an enactment in a statute. A statute does not contain an amending power for the
simple reason that the statute can be amended under legislative power. The Attorney General rightly said that the Preamble in a Constitution refers
to the frame of the Constitution at the time of the Preamble, and, therefore, it can possibly have no relevance to the constituent power in the future,
when that Constitution itself can be changed. The position would be the same so far as the Preamble is concerned whether the constituent power is
exercised by the amending body provided for by the people themselves in the Constitution or by referendum if so provided for in the Constitution.
The Attorney General supported his submission by relying on the views of Canaway and Wynes on the similar interpretation of Section 128 of the
Australian Constitution.
936. Canaway in the Failure of Federalism in Australia in discussing Section 128 of the Australian Constitution under the heading ""Alteration of the
Constitution"" expresses the view that the section must be read as a substantive grant of power to alter the Constitution and that the negative form of
the section in no way detracts from the amplitude of that power. Canaway further says that it is not permissible to refer to the Preamble in
connection with the effect of Section 128 and if nevertheless such reference is made there is nothing adverse to the conclusion that there is full
power of amendment. The Preamble recites a preliminary agreement to unite in one indissoluble Federal Commonwealth. Section 128 of the
Australian Constitution forms an integral part of the Constitution. As from the time of the agreement it must have been contemplated that the
Constitution should be alterable to the full extent of power conferred by that section. therefore, the word ""alter"" in Section 128 of the Australian
Constitution is not restricted by any reference to the Preamble.
937. Wynes in Legislative, Executive and. Judicial Powers in Australia 4th Ed. at pp. 505-506 expresses the view that apart from the rule which
excludes the Preamble generally from consideration in statutory interpretation it is clear that, when all is said and done, the Preamble at the most is
only a recital of a present intention. The insertion of an express reference to an amendment in the Constitution itself is said to operate as a
qualification upon the mere recital of the reasons for its creation.
938. At the second reading of the Draft Constitution in the Constituent Assembly a resolution was adopted that the Preamble do form part of our
Constitution. The Preamble is a part of the Constitution. On 26 November, 1949 certain Articles of the Constitution were brought into force.
Article 393 did come into force on 26 November, 1949. therefore, the Preamble did not come into force on 26 November, 1949. As regards
general laws the position is that the Preamble has been treated as part of the statute.
939. Clear Constitutional provisions are imperative both on the legislatures and the Courts. Where a Constitutional provision is comprehensive in
scope and leaves no room for interpretation the Court is without power to amend, add to or detract from a Constitutional provision or to create
exceptions thereof by implication (See Corpus Juris Secumdum Vol. 16 p. 65). Where the people express themselves in careful and measured
terms in framing the Constitution and they leave as little as possible to implications, amendments or changes in the existing order or conditions
cannot be left to inserting implications by reference to the Preamble which is an expression of the intention at the time of the framing of the
Constitution. therefore, the power to amend the Constitution is not restricted and controlled by the Preamble.
940. The contention that essential features are not amendable under Article 368 as it stood before the Constitution 24th Amendment Act is not
only reading negative restrictions on the express power of amendment but is also putting the clock back. One of the salutary principles of
construction of a statute is to be found in R.V. Burah 3 A.C. 889. It was a case to determine whether the prescribed limitations of a colonial
legislature had been exceeded. The Judicial Committee said that a duty must be performed by looking to the terms of the instrument by which
affirmatively legislative powers are created, and by which, negatively, they are restricted. ""If what has been done is legislation within the general
scope of the affirmative words which give power, and if it violates no express condition or restriction by which that power is limited, it is not for,
any court of justice to enquire further or to enlarge constructively those conditions and restrictions"". The maxim Expressum facit cessare taciturn
was similarly applied in Webb v. Outrim 1907 A.C. 89. The theory of implied and inherent limitations can be best described as a subtle attempt to
annihilate the affirmative power of amendment. Lord Halsbury in Fielding v. Thomas 1896 A.C. 600 said that if the legislature had full power to
make laws it was difficult to see how the power was taken away. The power is always sufficient for the purpose. Lord Dunedin in Whiteman v.
Sadler 1910 A.C. 514 said ""express enactment shuts the door to further implication"".
941. It was said that the essential features could be amended by way of improvement but could not be damaged or destroyed. It was said India
could not be converted into a totalitarian dictatorship. The entire approach of the petitioner to the power of amendment contained in Article 368
ignores the fact that the object of the Constitution is to provide for the organs of State like the judicature, legislature and the executive for the
governance of the country. Apart from the essential functions of defence against external aggression and of maintenance of internal order a modern
State is organised to secure the welfare of the people. India is a sovereign democratic republic which means that Parliament and State legislatures
are elected on adult universal suffrage. The country is governed by the Cabinet system of government with ministries responsible to the House ok
the People and to the Legislative Assemblies respectively. In a democracy the determination of policies to be pursued can only be determined by a
majority vote cast at election and then by a majority of the elected representatives in the legislature. Holmes, J., said ""In a democracy the people
have the right to embody their opinion in law"".
942. The argument that if unbridled power were conferred the Constitution could be subverted or destroyed is not supported by actual experience
in India. Mr. Seervai emphasised that since 1951 when Shankari Prasad case recognised unlimited power of amendment till Golak Nath case in
1967 the normal democratic process of the departments of the State functioned as provided by the Constitution. Elections have been held as
provided by the Constitution. If any body or organised party were bent upon subverting our free Constitution, then even if there were no power of
amendment, Parliament has powers which would enable such destruction to be brought about. Great and wide powers are conferred for the
governance of great sovereign countries and such powers cannot be withheld on the ground that they may be used externally or oppressively. Well
settled principles of construction in interpreting Constitutions preclude limiting the language of the Constitution by political, juristic or social
concepts independently of the language of the Constitution to be interpreted. This Court in Deep Chand v. State of Uttar Pradesh and Ors. (1959)
Supp. 2 S.C.R. 8 relied on the test laid down in Queen v. Burah (1878) 5 I.A. 179 that the terms of the instrument by which affirmatively the
powers are created, and by which they are negatively restricted are to be looked into. The Judicial Committee in Attorney General for Ontario v.
Attorney General for Canada 1912 A.C. 571 tersely stated the legal principles as follows : ""If the text is explicit the text is conclusive, alike in what
it directs and what it forbids"". This is the golden rule of construction of a written Constitution.
943. In 282068 this Court was invited to read into the Constitution implications derived from the ""spirit of the Constitution"". Kania, C.J. said that
to strike down the law on an assumed principle of construction would be ""to place in the hands of the judiciary powers too great and too indefinite
either for its own security or the protection of private rights"". Kania, C.J. also said that a large and liberal interpretation should be given to the
Constitution. That does not mean that a Court is free to stretch or pervert the language of the Constitution in the interest of any legal or
Constitutional theory. This Court in 282214 rejected the contention that the spirit of the Constitution should be invoked in interpreting the
Constitution. In Benoari Lal Sharma case 72 I.A. 57, the Privy Council reversed the judgment of the Federal Court observing that questions of
jurisprudence or policy were not relevant to the construction of power conferred in an affirmative language and not restricted in any negative terms.
944. A Constitution is essentially a frame of government laying down governmental powers exercisable by the legislature, executive and the
judiciary. Even so other provisions are included in the Constitution of a country which provisions are considered by the framers of that Constitution
to have such special importance that those should be included in the Constitution or organic law. Thus all provisions of the Constitution are
essential and no distinction can be made between essential and non-essential features from the point of view of amendment unless the makers of
the Constitution make it expressly clear in the Constitution itself. The Attorney General rightly said that if the positive power of ""amendment of this
Constitution"" in Article 368 is restricted by raising the walls of essential features or core of essential features, the clear intention of the Constituent
Assembly will be nullified and that would make a mockery of the Constitution and that would lead to destruction of the Constitution by paving the
way for extra Constitutional or revolutionary changes in the Constitution. The theory of implied and inherent limitations cannot be allowed to act as
a boa constrictor to the clear and unambiguous power of amendment.
945. If there is no express prohibition against amendment in Article 368 the omission of any such restriction did not intend to impose any
restriction. When certain restrictions are imposed it is not intended that other undefined restrictions should be imposed by implication. The general
rule is not to import into statutes words which are not found there. Words are not to be added by implication into the language of a statute unless it
is necessary to do so to give the paragraph sense and meaning in its context. If a matter is altogether omitted from statute it is not allowable to
insert it by implication. Where the language of an Act is clear and explicit, effect is to be given to it whatever may be the consequences. The words
of the statute speak the intention of the legislature. Where the reading of a statute produces an intelligible result there is no ground for reading any
words or changing any words according to what may be supposed intention of the legislature. If a statute is passed for the purpose of enabling
something to be done but omits to mention in Terms some detail which is of great importance to the proper performance of the work which the
statute has in contemplation the courts are at liberty to infer that the statute by implication empowers the details to be carried out. The implication is
to empower the authority to do that which is necessary in order to accomplish the ultimate object.
946. The implication sought to be raised by Mr. Palkhivala is for the purpose of reading negative words into Article 368 to destroy the positive
power to amend. The provisions of out Constitution in the light of historical background and special problems of the country will show that no
provision can be considered as non-essential. The Constitution-makers did not think so. The Attorney General rightly contended that no one has
the power or authority to say that any single provision is more essential than another or that the amending power under Article 368 does not
operate on any provision on the ground of alleged essentiality when Article 368 provides amendment of this Constitution which obviously means
the whole Constitution including every provision. In a Constitution different methods of amendment may be laid down depending upon the degree
of importance attached to particular parts of the Constitution. Apart from the language of Article 368 the draft Constitution as it emerged through
the Constituent Assembly shows that no provision of the Constitution was excepted from the amending power.
947. The provisions for the purpose of amendment were divided into four categories. The first two categories are to be found in Article 368.
Certain provisions require ratification by the requisite number of States as are mentioned in the proviso. Other provisions which do not fall within
the proviso are amendable by a double majority provided there. The third category consists of Articles 4, 169, 240(1), paragraph 7 Schedule 5,
and paragraph 21 Schedule 6. The fourth category consists of provisions which were said by the Attorney General to confer enabling power on
Parliament to change the provisions by by the expression ""unless Parliament otherwise provides"" or similar expression. He gave the examples
which are Articles 73(2), 100(3), 105(3), 118(2), 120(2), 125, 133(3), 171(2), 189(3), 194(3), 210(2), 241(2), 283(1) and (2), 285(1) and (2),
343(3), 345, 348(1).
948. The character of the provisions which are amendable under the proviso to Article 368 itself shows that petitioner''s submission that essential
features are unamendable is a baseless vision. Article 54 speaks of the method of election of the President. This may be changed. The manner or
scale of representation of the different States in regard to the election of the President may also be changed. The executive power of the Union and
the States may be changed. Chapter IV of Part V (the Union Judiciary), Chapter V of Part VI (the High Courts in the States) are also mentioned
in Article 368 as liable to be changed. Article 141 may also be changed. Chapter I of Part XI and the Seventh Schedule (legislative relations
between Union and the States) may be changed. The representation of the States in Parliament (Articles 80 and 81) may be changed. The number
of representation may be increased or reduced. The method of election of such representatives as Parliament may by law prescribe and the
number of the members of the House of the People may be increased or reduced. The method of election to the House of People may be
changed. Finally the provisions of Article 368 itself, which is the most important part of the Constitution may be changed.
949. To find out essential or non-essential features is an exercise in imponderables. When the Constitution does not make any distinction between
essential and non-essential features it is incomprehensible as to how such a distinction can be made. Again, the question arises as to who will make
such a distinction. Both aspects expose the egregious character of inherent and implied limitations as to essential features or core of essential
features of the Constitution being unamendable. Who is to judge what the essential features are ? On what touchstone are the essential features to
be measured? Is there any yardstick by which it can be gauged ? How much is essential and how much is not essential? How can the essential
features or the core of the essential features be determined? If there are no indications in the Constitution as to what the essential features are the
task of amendment of the Constitution becomes an unpredictable and indeterminate task. There must be an objective data and standard by which it
can be predicated as to what is essential and what is not essential. If Parliament cannot judge these features Parliament cannot, amend the
Constitution. If, on the other hand, amendments are carried out by Parliament the petitioner contends that eventually court will find out as to
whether the amendment violates or abridges essential features or the core of essential features. In the ultimate analysis it is the Court which will
pronounce on the amendment as to whether it is permissible or not. This construction will have the effect of robbing Parliament of the power of
amendment and reposing the final power of expressing validity of amendment in the courts.
950. Mr. Palkhivala said that though the essential features could be amended the core of essential features could not be amended. He said that
there was no esoteric test to find out what is essential and what is not essential and if no precise definition could be given that was no reason to
hold that the essential features and the core of essential features could be amended. It was said that the appreciation of the trained judicial mind is
the only way to find out what essential features are.
951. Mr. Seervai rightly contended that there is no foundation for the analogy that just as Judges test reasonableness in law, similarly the judicial
mind will find out the essential features on the test of, reasonableness. Reasonableness in law is treated as an objective criterion because reason
inheres in man as rational being. The citizen whose rights are affected applies reason and when he assails a law he possesses a standard by which
he can persuade the Court that the law is unreasonable. The legislature which makes a law has the standard of reasonableness and has the further
qualification to apply the standard because of familiarity with the needs, desires and the wants of the people whom the legislature represents. As
regards the Judge not only does he share the reasonableness of the reasonable man but his trained mind enables him to see certain aspects clearly.
The process of judicial review of legislation as laid down by Courts is that the Court will start with the presumption that laws enacted are
reasonable. The objective standard is reasonableness. That is why in the law of contract reasonable price is to be ascertained by the Courts. In the
law of torts the Courts find out what reasonable care is. In the law of property reasonable conduct is found out by the Courts to avoid evil
consequences. Reasonableness is to be judged with reference to the right which is restricted when Article 19 is considered.
952. The American Courts evolved a test of reasonableness by the doctrine of substantive due process which means not that the law is
unreasonable but that on political, social and economic grounds the majority of Judges consider that the law ought not be permitted to be made.
The crucial point is that in contradistinction to the American Constitution where rights are couched in wide general terms leaving it to the Courts to
evolve necessary limitations our Constitution limited it by precise words of limitation as for example in Articles 19 and 21. In Article 21 the
Constitution-makers substituted ""procedure established by law"" for the words ""due process of law"". The reason for the change was that the
procedure established by law was specific. The framers of the Constitution negatived the vague indefinite reasonableness of laws on political, social
and economic grounds. In Gopalan case due process was rejected, by clearly limiting the rights acquired and by eliminating the indefinite due
process. The Constitution makers freed judicial review of subjective determination. Due process as a test of invalidity of law was deliberately
withheld or denied. Courts are not concerned with the wisdom or policy of legislation. The Courts are equally not concerned with the wisdom and
policy of amendments to the Constitution.
953. Reliance was placed by Mr. Palkhivala on Ridge v. Baldwin 1964 A.C. 40 where it is said that opinions that natural justice is so vague as to
be practically meaningless, are tainted by the perennial fallacy that because something cannot be cut and dried or nicely weighed or measured
therefore it does not exist. In the same case it was said that the idea of negligence is equally insusceptible or exact definition, but what a reasonable
man would regard as fair procedure in particular circumstances and what he would regard as negligence in particular circumstances are equally
capable of serving as tests in law. Extracting those observations it was said by Mr. Palkhivala that though the border-line between essential
features and non-essential features could not be stated or it was not possible to specify exhaustively the amendment which could be invalid on that
principle yet there was no reason why the principle of inherent and implied limitations to amend our Constitution should not be accepted. Inherent
and implied limitations cannot originate in an oracle when the Constitution does not contain any express prohibition against amending any provision.
When Article 368 speaks of changes in the provisions of the Constitution as are set out in Clauses (a) to (d) of the proviso it is manifest that the
makers of the Constitution expressed their intention with unerring accuracy that features which can broadly be described as federal features, and
from that point of view ""Essential features"" could be amended. In the face of these express provisions it is impossible to hold that the Constitution
does not contemplate an amendment of the so called essential features of the Constitution. The proviso confers that power with relation to the
judiciary, the executive and the legislature, none of which could be said to be inessential. Indeed it is difficult to imagine that the Constitution
contained any provision which was inessential. It need be hardly said that amendment not only means alteration, addition or repeal of provision but
also deletion of some part, partial repeal and addition of a new part.
954. It was said that if our Parliamentary system was changed to a Presidential system it would be amending the core of our Constitution. But such
a change is permissible under Article 368. Whether the people would adopt such an amendment is a different matter and does not fall for
consideration here. The core of the federal form of Government in our country is greater power in the Union Parliament than States for preserving
the integrity of the country. There can be changes by having a confederation or by conferring greater power on the center. Those contentions about
unamendability of essential features do not take into consideration that the extent and character of any change in the provisions of the Constitution
is to be determined by legislatures as amending bodies under Article 368 and as representatives of the people in a democracy and it is not the
function of the Courts to make any such determination.
955. Mr. Palkhivala contends that the Constitution 24th Amendment Act is unConstitutional because Parliament cannot exceed the alleged implied
and inherent limitations on the amending power as it stood before the 24th Amendment. The 24th Amendment has substituted the marginal note
Power of Parliament to amend the Constitution and procedure therefor"" for the original note ""procedure for amendment of the Constitution"". This
change is due to the fact that according to the leading majority judgment in Golak Nath case the unamended Article dealt only with the procedure
for amendment and that the power of amendment was in the residuary power of legislation. The 24th Amendment has declared that the power to
amend the Constitution is in Article 368. That was the view of this Court in earlier decisions. That was the minority view in Golak Nath case. By
amendment that view has become the Constitutional mandate.
956. The other change as a result of the 24th Amendment is that ""Parliament may in the exercise of its constituent power amend"" in place of words
amendment of this Constitution may be initiated"". The reasons for this change are to give effect to the decisions of this Court in Shankari Prasad
case which in considering the validity of the First Amendment recognised and affirmed the vital distinction between constituent power and
legislative power and decided that the word ""law"" in Article 13(2) applied to the exercise of legislative power and did not apply to an amendment
of the Constitution. In Sajjan Singh case the same distinction was upheld by the majority of this Court. In Golak Nath case the majority and the
concurring judgment denied the distinction between legislative and constituent power and held that Article 13(2) applied to an amendment of the
Constitution under Article 368 because there was no distinction between legislative and constituent power. As a consequence the leading majority
judgment in Golak Nath case held that Parliament could not amend fundamental rights. The dissenting judgments in Golak Nath case upheld the
vital distinction between legislative and constituent powers and held that the decision in Shankari Prasad case and the majority decision in Sajjan
Singh case were correct and that Parliament had power to amend the fundamental rights since an amendment of the Constitution was not law
within the meaning of Article 13(2). These features give the reason why the expression ""Parliament may in the exercise of constituent power"" was
introduced by the 24th Amendment. Parliament took notice of two conflicting views and the unamended Article 368. Parliament took notice of the
preponderating judicial opinion in favour of the view that Article 368 contained the power of amendment and that power was a constituent power.
Wanchoo, J. held that the power under Article 368 is constituent power to change the fundamental law, that is to say the Constitution. The
constituent power under the Constitution belonged to Parliament because the Constitution gave it. The Amendment made explicit what the
judgment in Shankari Prasad case and the majority judgment in Sajjan Singh case and the dissenting judgment in Golak Nath case said, namely that
Parliament has the constituent power to amend the Constitution.
957. The unamended Article used the words ""An amendment of this Constitution"". The 24th Amendment used the words ""Parliament may...amend
by way of addition, variation or repeal any provision of this Constitution"". This has been done because the leading majority judgment in Golak Nath
case expressed the view that there is considerable force in the argument that the expression ""amendment"" in Article 368 has a positive and negative
content in exercise of which Parliament cannot destroy the structure of the Constitution but it can only modify the provisions thereof within the
framework of the original instrument for its better effect. This observation in Golak Nath case raised a doubt as to the meaning of the word
amendment"". The 24th Amendment has expressly clarified that doubt.
958. The leading majority judgment and the concurring judgment in Golak Nath case both held that the fundamental rights could not be amended
by Parliament. The leading majority judgment with reference to the meaning of the word ""amendment"" and without deciding the matter observed
that there was great force in the argument that certain fundamental features e.g. the concept of federalism, the institutions of the President and the
Parliamentary executive could not be abolished by amendment. Shankari Prasad case, Sajjan Singh case and the dissenting minority judgment in
Golak Nath case took the view that every provision of the Constitution could be amended in exercise of constituent power. As a necessary
corollary, the 24th Amendment excludes the operation of Article 13 by amending Article 13 by a new Sub-article (4) that nothing in Article 13
shall apply to any amendment of this Constitution under Article 368. The amendment of Article 13 by an insertion of Sub-article (4) is also
reinforced by the opening words introduced in Article 368 by the 24th Amendment, viz., notwithstanding anything contained in this Constitution,
which would certainly exclude Article 13.
959. The Constitution 24th Amendment Act raises three aspects. First, does the word ""amend"" include abrogation or repeal of the whole
Constitution? Does amendment mean that there is some feature of the Constitution which cannot be changed. Secondly, what light does the
proviso to Article 368 throw on the nature of the amending power and on the doctrine of inherent and implied limitations on the amending power
that essential features of the Constitution cannot be damaged or destroyed. Thirdly, does Clause (e) of the proviso to Article 368 enable
Parliament and the requisite majority of the States to increase the power of amendment that was conferred by Article 368.
960. Article 368 in the unamended form contained power as well as self executing procedure which if followed by the prescribed authorities would
result in an amendment of the Constitution. Both the Attorney General and Mr. Seervai rightly said that the words ""Constitution shall stand
amended"" in Article 368 will exclude a simple repeal that is without substituting anything in place of the repealed Constitution. If the Constitution
were totally repealed and a vacuum was created it could not be said that the Constitution stands amended. The Constitution means the mode in
which a State is constituted or organised specially as to the location of sovereign power. The Constitution also means the system or body of
fundamental principles according to which the nation, State and body politic is constituted and governed. In the case of a written Constitution the
Constitution is more fundamental than any particular law and contains a principle with which all legislation must be in harmony. therefore, an
amendment of the Constitution is an amendment of something which provides a system according to which a State or nation is governed. An
amendment of the Constitution is to make fundamental changes in the Constitution. Fundamental or basic principles can be changed. There can be
radical change in the Constitution like introducing a Presidential system of government for a cabinet system or a unitary system for a federal system.
But such amendment would in its wake bring all consequential changes for the smooth working of the new system.
961. However radical the change the amendment must provide for the mode in which the State is constituted or organised. The question which
was often put by Mr. Palkhivala drawing a panorama of a totalitarian State in place of the existing Constitution can be simply answered by saying
that the words ""The Constitution shall stand amended"" indicate that the Constitution of India is being referred to. The power of amendment is
unlimited so long as the result is an amended Constitution, that is to say, an organic instrument which provides for the making interpretation and
implementation of law.
962. The theory of unamendability of so called essential features is unmeritorious in the face of express provisions in Article 368 particularly in
Clauses (a) to (d) of the proviso. Clauses (a) to (d) relate to 66 Articles dealing with some of the most important features of the Constitution.
Those Articles relate to the judiciary, the legislature and the executive. The legislative relations between the Union and the States and the
distribution of legislative power between them are all within the ambit of amendment.
963. The question which was raised by Mr. Palkhivala as to whether under proviso (e) to the unamended Article 368 the power of amendment
could be increased is answered in the affirmative. The reasons broadly stated are three.
964. First, under Article 368 proviso (e) any limitation on the power of amendment alleged to be found in any other Article of the Constitution can
be removed. The full magnitude of the power of amendment which would have existed but for the limitation could be restored and the power of
amendment increase. In Golak Nath case the majority view was that Article 13(2) operated as a limitation on the power of amendment. The 24th
Amendment took note of that decision and removed all doubts by amending Article 13(2) and providing a new Sub-article (4) there and also by
amending Article 368 to the effect that Article 13(2) shall not apply to any amendment of the Constitution. If the express limitation which had been
judicially held to constitute a bar to the amendment of fundamental rights could be removed by amending Article 368 under Clause (e) to the
proviso any other alleged implied limitation can be similarly removed.
965. Secondly, judicial decisions show that by amending the Article conferring the power of amendment a greater power to amend the
Constitution can be obtained than was conferred by the original Article. In Ryan case 1935 IR 170 all the learned Judges excepting the Chief
Justice held that by first amending Section 50 of the Irish Constitution which conferred the power of amendment subject to certain restrictions
thereon so as to remove the restrictions contained in that section, the Irish Parliament effectively increased its power in the sense that an
amendment could be made which those express restrictions would have prohibited. Again in Ranasinghe case 1965 A.C. 172 it was said that a
legislature has no power to ignore the conditions of law making that are imposed by the instrument which regulates its power. This restriction
created by the instrument exists independently of the question whether the legislature is sovereign or whether the Constitution is uncontrolled. The
Judicial Committee held that ""such a Constitution can indeed be altered or amended by the legislature if the regulating instrument so provides and if
the terms of those provisions are complied with and the alteration or amendment may include the change or abolition of those very provision"". Thus
a controlled Constitution can be converted into an uncontrolled Constitution vastly increasing the power of amendment.
966. Thirdly, the power to amend the amending Article must include the power to add, alter or repeal any part of that Article and there is no
reason why the addition cannot confer a power of amendment which the authorities named in Article 368 did not possess. By the exercise of the
amending power provision can be made which can increase the powers of Parliament or increase the powers of the States. Again, by amendment
future amendments can be made more difficult. The picture drawn by Mr. Palkhivala that a future amendment would be rendered impossible either
by absolutely forbidding amendment or by prescribing an impractically large majority does not present any legal impediment to such an
amendment. The safeguard against such action is external. The contingency of any such amendment being proposed and accepted is extremely
remote because such an amendment might sow the seeds of revolution which would be the only way to bring about the change in the Constitution.
The Solicitor General rightly said that the effect of the amendment is that ""it shall stand amended in accordance with the terms of the Bill"". The
product is not required to be ""this Constitution"". It will not be identically the old Constitution. It will be a changed or amended Constitution and its
resemblance will depend on the extent of the change. More rigid process like referendum or initiative or greater majority or ratification by a larger
number of States might be introduced by amendment.
967. It is important to note that proviso (e) to Article 368, namely, the power to amend Article 368 is unlike perhaps some Constitutions which
were before the Constituent Assembly when our Constitution was framed. Neither the American nor the Australian Constitution provided for any
power to amend the amending provision itself. The Attorney General rightly contended that this forcefully expresses a clear and deliberate intention
of the Constituent Assembly that apart from providing for a less rigid amending formula the Constituent Assembly took care to avoid the
controversy in America as to whether express limitation on Article V of the American Constitution itself regarding equal suffrage of the States in the
Senate could be amended or the controversy in Australia as to whether Section 128 of the Australian Constitution itself could be amended as there
was no express limitation on such amendment. The Constituent Assembly provided in Clause (e) to Article 368 express and specific power of
amendment of Article 368 itself.
968. The amplitude of the amending power in our Constitution stands in bold relief in comparison with Article V of the American Constitution,
Section 128 of the Australian Constitution and Section 50 of the Irish Constitution none of which confers such a power. Dr. Wynes in his
Legislative Powers in Australia 4th Ed. p. 505 expresses the view that though Section 128 is negative in form but the power of amendment extends
to alteration ""of this Constitution"" and this power is implied by its terms. Dr. Wynes also states that by the consent of the States the last part of
Section 128 could be amended. This is only to illustrate as to how other Constitutions are understood by jurists in their countries. Our Article 368
contains no express limitation on the power of amendment. The provision of Clause (e) in the proviso to Article 368 is not limited to federal
features.
969. The words ""amendment of this Constitution"" in Section 50 of the Irish Constitution which formed the subject of decision in Ryan case 1935
IR 170 were read by Kennedy, C.J. in his dissenting view to mean that if power to amend Section 50 itself was intended to be given the framers of
the Constitution would have said so. Mr. Palkhivala relied on this dissenting view. Other learned Judges who formed the majority held that the
words ""amendment of this Constitution"" conferred power to amend that Section 50 as well. If no intention to amend that section itself is expressed
there is nothing which can be implied was the dissent. therefore, it would follow even according to the dissent that no implied limitations on the
power of amendment can be read in Section 50 if an express power of amendment has been conferred by the Constitution.
970. Mr. Palkhivala contended that the people reserved the power to themselves to amend the essential features of the Constitution and if any such
amendment were to be made it should be referred to the people by referendum. It was said that the Constitution makers did not intend that
essential features should be damaged or destroyed even by the people, and therefore, the Constitution did not provide for referendum. The other
contention on behalf of the petitioner was that referendum was not provided for because it might have been difficult to have the Constitution
accepted on those terms. The second view would not eliminate the introduction of referendum as a method of amendment. If a referendum were
introduced by an amendment people would have complete power to deal with essential features. The other question would be as to whether the
Preamble and the fundamental rights would be a limitation on the power of the people. On behalf of the petitioner it was said that it was not
necessary to decide the questions. Both the Attorney General and Mr. Seervai correctly said that the submissions made on behalf of the petitioner
indicated that if essential features could be amended by the people the very fact that the Constituent Assembly did not include referendum as one
of the methods of amendment and that the Constitution makers excluded no part of the Constitution from amendment established that the
amendment of a written Constitution can be legally done only by the method prescribed by the Constitution. If the method of referendum be
adopted for purpose of amendment as suggested by Mr. Palkhivala that would be extra Constitutional or revolutionary. The amending body to
amend the Constitution represents the will of the people.
971. therefore, as long as Article 368 may be amended under proviso (e) any amendment of the Constitution by recourse to referendum would be
revolutionary. Mr. Palkhivala on behalf of the petitioner did not rely on the majority decision in Golak Nath case that the fundamental rights could
be abridged or taken away only by convening a Constituent Assembly, but based his argument on a theory of legal sovereignty of the people. The
Constitution is binding on all the organs of government as well as on the people. The Attorney General rightly submitted that the concept of popular
sovereignty is well settled in parliamentary democracy and it means that the people express their will through their representatives elected by them
at the general election as the amending body prescribed by the Constitution.
972. Are fundamental rights unamendable? Mr. Palkhivala contended that apart from Article 13(2) fundamental rights are based on Universal
Declaration of Human Rights and are natural rights, and, therefore, they are outside the scope of amendment. In Golak Nath case the majority
view declined to pronounce any opinion on alleged essential features other than fundamental rights. The concurring view was that fundamental
rights were unamendable because they were fundamental. Wanchoo, J. for himself and two other learned Judges and Ramaswami, J. rightly
rejected the theory of implied limitations. The three reasons given by Wanchoo, J. are these. First, the doctrine of essential and non-essential
features would introduce uncertainty. Secondly, constituent power of amendment does not admit of any impediment of implied restrictions. Thirdly,
because there is no express limitation there can be no implied limitation.
973. Mr. Seervai correctly contended that there is intrinsic evidence in the provisions of Part III itself that our Constitution does not adopt the
theory that fundamental rights are natural rights or moral rights which every human being is at all times to have simply because of the fact that as
opposed to other things he is rational and moral. The language of Article 13(2) shows that these rights are conferred by the people of India under
the Constitution and they are such rights as the people thought fit to be in the organised society or State which they were creating. These rights did
not belong to the people of India before 26 January 1950 and would not have been claimed by them. Article 19 embodies valuable rights. Rights
under Article 19 are limited only to citizens. Foreigners are human beings but they are not given fundamental rights because these rights are
conferred only on citizens as citizens.
974. Article 33 enacts that Parliament may by law modify rights conferred by Part III in their application to Armed Forces. Parliament may restrict
or abrogate any of the rights conferred by Part III so as to ensure the proper discharge of the duties of the Armed Forces and the maintenance of
discipline among them. therefore, Article 33 shows that citizens can be denied some of these rights. If these are natural rights these cannot be
abrogated. Article 34 shows that Parliament may by law indemnify any person in respect of any act done by him in connection with the
maintenance or restoration of order in any area where martial law was in force or validate any sentence passed, punishment inflicted, forfeiture
ordered or other act done under martial law in such area. Article 34 again shows restriction on rights conferred by Part III while martial law is in
force in any area. The dominant concept is social good. Where there is no restraint the society fails.
975. Articles 352 and 358 also illustrate as to how while the proclamation of emergency is in operation provisions of Article 19 are suspended
during emergency. The framers of the Constitution emphasised the social content of those rights. The basic concept of fundamental right is
therefore a social one and it has a social function. These rights are conferred by the Constitution. The nature of restriction on fundamental rights
shows that there is nothing natural about those rights. The restrictions contemplated under Article 19(2) with regard to freedom of speech are
essential parts of a well organised developed society. One must not look at location of power but one should see how it acts. The restrictions
contemplated in Article 19 are basically social and political. Friendly relations with foreign states illustrate the political aspect of restrictions. There
are similar restrictions on right to move freely. The protection of Scheduled Tribes is also reasonable in the interest of society. This Court in
Basheshar Nath v. C.I.T. Delhi (1959) Supp. 1. S.C.R. 528 said that there are no natural rights under our Constitution and natural rights played no
part in the formulation of the provisions therein.
976. Articles 25 and 26 by their opening words show that the right to the freedom of religion is subject to the paramount interest of society and
there is no part of the right however important to devotee which cannot and in many cases have not been denied in civilised society.
977. Subba Rao, C.J. in Golak Nath case equated fundamental rights with natural rights or primordial rights. The concurring majority view in
Golak Nath case, however, said that there is no natural right in property and natural rights embrace the activity outside the status of citizen.
Fundamental rights as both the Attorney General and Mr. Seervai rightly contended are given by the Constitution, and, therefore, they can be
abridged or taken away by the people themselves acting as an organised society in a State by the representatives of the people by means of the
amending process laid down in the Constitution itself. There are many Articles in Part III of our Constitution which cannot in any event be equated
with any fundamental right in the sense of natural right. To illustrate Article 17 deals with abolition of untouchability. Article 18 speaks of abolition
of titles. Article 20 deals with protection in respect of conviction for offences. Article 23 refers to prohibition of traffic in human beings and forced
labour. Article 24 deals with prohibition of employment of children in factories, etc. Article 27 speaks of freedom as to liability for taxes levied for
promotion of any particular religion. Article 28 contemplates freedom as to attendance at religious instruction or religious worship in certain
educational institutions. Article 29 deals with protection of interests of minorities. Article 31(2) prior to the Constitution 25th Amendment Act
spoke of payment of just equivalent for acquisition or requisition of property. Article 31(4) deals with legislation pending at the commencement of
the Constitution. Articles 31(5) and (6) save certain types of laws. Article 31A saves laws providing for acquisition of estates etc. Article 32
confers right to move the Supreme Court.
978. The Constitution is the higher law and it attains a form which makes possible the attribution to it of an entirely new set of validity, the validity
of a statute emanating from the sovereign people. Invested with statutory form and implemented by judicial review higher law becomes juristically
the most fruitful for people. There is no higher law above the Constitution.
979. Mr. Palkhivala relied on an Article by Conrad on Limitation of Amendment Procedure and the Constitutional Power. The writer refers to the
West German Provincial Constitution which has expressly excluded basic rights from amendment. If that is so the question of basic rights being
unamendable on the basis of higher law or natural law does not arise. The conclusion of the writer is that whereas the American courts did not
consider declaring a Constitutional norm void because of a conflict with higher law the German Jurisprudence broadened the concept of judicial
review by recourse to natural law. The post-war Constitution of West Germany distinguished between superior and inferior Constitutional norms in
so far as certain norms are not subject to amendment whereas others are.
980. The Attorney General relied on Friedmann Legal Theory 5th Ed. on pp. 350 seq. to show that there was a revival of natural law theory in
contemporary German Legal Philosophy. This theory of natural law springs from the reaction against the excess of the Nazi regime. The view of
Friedmann is that natural law may disguise to pose itself the conflict between the values which is a problem of constant and painful adjustment
between competing interests, purposes and policies. This conflict is resolved by ethical or political evolution which finds place in legislative policies
and also on the impact of changing ideas on the growth of law.
981. Fundamental rights are social rights conferred by the Constitution. There is no law above the Constitution. The Constitution does not
recognise any type of law as natural law. Natural rights are summed up under the formula which became common during the Puritan Revolution
namely life, liberty and property.
982. The theory of evolution of positive norms by supra-positive law as distinguished from superior positive law had important consequences in the
post-war revival of natural law in some countries particularly Germany. Most of the German Constitutions from the early 19th Century to the Nazi
Regime did not provide for judicial review. Under the Weimar regime, the legislature reigned supreme and legal positivism was brought to an
extreme. The re-action after World War II was characterised by decreases of legislative power matched by an increase of judicial power. It is in
this context that Conrad''s writing on which Mr. Palkhivala relied is to be understood. The entire suggestion is that norms could not only be judged
by a superior law namely Constitutional law but by natural law to broaden the scope of judicial review. The acceptance of the doctrine of judicial
review has been considered as a progress in Constitutional theory made between Declaration of Independence and the Federal Convention at
Philadelphia.
983. On the one hand there is a school of extreme natural law philosophers who claim that a natural order establishes that private capitalism is
good and socialism is bad. On the other hand, the more extreme versions of totalitarian legal philosophy deny the basic value of the human
personality as such. Outside these extremes, there is a far greater degree of common aspirations. The basic autonomy and dignity of human
personality is the moral foundation of the teaching of modern natural law philosophers, like Maritain. It is in this context that our fundamental rights
and Directive Principles are to be read as having in the ultimate analysis a common good. The Directive Principles do not constitute a set of
subsidiary principles to fundamental rights of individuals. The Directive Principles embody the set of social principles to shape fundamental rights to
grant a freer scope to the large scale welfare activities of the State. therefore, it will be wrong to equate fundamental rights as natural, inalienable,
primordial rights which are beyond the reach of the amendment of the Constitution. It is in this context that this Court in Basheshar Nath v. C.I.T.
Delhi (1959) Supp. 1 S.C.R. 528 said that the doctrine of natural rights is nothing but a foundation of shifting sand.
984. Mr. Seervai rightly said that if the power of amendment of the Constitution is co-extensive with the power of the judiciary to invalidate laws,
the democratic process and the co-ordinate nature of the great departments of the State are maintained. The democratic process is maintained
because the will of the people to secure the necessary power to enact laws by amendment of the Constitution is not defeated. The democratic
process is also respected because when the judiciary strikes down a law on the ground of lack of power, or on the ground of violating a limitation
on power, it is the duty of the legislature to accept that position, but if it is desired to pass the same law by acquiring the necessary power, an
amendment validly enacted enables the legislatures to do so and the democratic will to prevail. This process harmonises with the theory of our
Constitution that the three great departments of the State, the legislature, the judiciary and the executive are co-ordinate and that none is superior
to the other. The normal interaction of enactment of law by the legislation, of interpretation by the courts, and of the amendment of the Constitution
by the legislature, go on as they were intended to go on.
985. If the power of amendment does not contain any limitation and if this power is denied by reading into the Constitution inherent limitations to
extinguish the validity of all amendments on the principles of essential features of the Constitution which are undefined and untermed, the courts will
have to lay down a new Constitution.
986. It is said that the frame of the Government cannot be changed or abrogated by amendment of the Constitution. There is before us no aspect
of abrogation of the form of Government of the changes apprehended by the petitioners like the abrogation of the judiciary or extending the life of
Parliament.
987. The problems of the times and the solutions of those problems are considered at the time of framing the Constitution. But those who frame the
Constitution also know that new and unforeseen problems may emerge, that problems once considered important may lose their importance,
because priorities have changed; that solutions to problems once considered right and inevitable are shown to be wrong or to require considerable
modification; that judicial interpretation may rob certain provisions of their intended effect; that public opinion may shift from one philosophy of
government to another. Changes in the Constitution are thus actuated by a sense of duty to the people to help them get what they want out of life.
There is no destiny of man in whose service some men can rightfully control others; there are only the desires and performances and ambitions that
men actually have. The duty to maximise happiness means that it is easier to give people what they want than to make them want what you can
easily give. The framers of the Constitution did not put any limitation on the amending power because the end of a Constitution is the safety, the
greatness and well being of the people. Changes in the Constitution serve these great ends and carry out the real purposes of the Constitution.
988. The way in which the doctrine of inherent and implied limitations was invoked by Mr. Palkhivala in interpreting the Constitution was that the
test of power under the Constitution must be to ascertain the worst that can be done in exercise of such power. Mr. Palkhivala submitted that if
unbridled power of amendment were allowed the basic features of our Constitution, namely, the republican and/or democratic form of government
and fundamental Tights could be destroyed and India could be converted into a totalitarian dictatorship. The Court was invited to take into account
the consequences of the kind described. Mr. Palkhivala suggested that a wide power of amendment would lead to borrow his words to the
liquidation of our Constitution.
989. The Attorney General rightly said that the unambiguous meaning of amendment could not be destroyed to nurse the theory of implied
limitations. He also said that the live distinction between power and exercise of power is subject to popular will and popular control. The theory of
implied and inherent limitation was a repudiation of democratic process. The Attorney General and Mr. Seervai also rightly said that the approach
of the petitioner to the power of amendment contained in Article 368 of the Constitution ignores the fact that the object of the Constitution is to
provide for departments of States like the judiciary, the legislature and the executive for the governance of a country. Apart from the essential
functions of defence against external aggression and of maintenance of internal order a modern State is organised to secure the welfare of the
people. Parliament and State legislatures are elected on adult universal suffrage. The country is governed by the Cabinet system of Government
with ministries responsible to the Houses of Parliament and to the Legislative Assemblies.
990. In a democracy the determination of the right policies to be pursued can only be determined by a majority vote cast at election and then by a
majority of the elected representatives in the legislature. Democracy proceeds on the faith in the capacity to elect their representatives, and faith in
the representatives to represent the people. The argument that the Constitution of India could be subverted or destroyed might have hortative
appeal but it is not supportable by the actual experience in our country or in any country. The two basic postulates in democracy are faith in human
reason and faith in Human nature. There is no higher faith than faith in democratic process. Democracy on adult suffrage is a great experiment in
our country. The roots of our democracy are in the country and faith in the common man. That is how Mr. Seervai said that between 1951 when
this Court recognised in Sankari Prasad case unlimited power of amendment till Golak Nath decision in 1967 the normal democratic process in our
country functioned as provided by the Constitution.
991. The principle underlying the theory of taking consequences into account is best expressed in Vacher & Sons v. London Society of
Compositors 1913 A.C. 107, where it was said that if any particular construction in construing the words of a statute was susceptible to more than
one meaning, it was legitimate to consider the consequences which would result from any particular construction. The reason is that there are many
things which the legislation is presumed not to have intended to bring about and therefore a construction which would not lead to any of these
things should be preferred to one which would lead to one or more of them.
992. The doctrine of consequences has no application in construing a grant of power conferred by a Constitution. In considering a grant of power
the largest meaning should be given to the words at the power in order to effectuate it fully. The two exceptions to this rule are these. First, in order
to reconcile powers exclusively conferred on different legislatures, a narrower meaning can be given to one of the powers in order that both may
operate as fully as is possible. (See C.P. & Berar case 1938 F.C.R. 18 and Province of Madras v. Governor General 72 I.A. 93. Second,
technical terms must be given their technical meaning even though it is narrower than the ordinary or popular meaning. 278708 . In our Constitution
powers are divided between federation and the States. An attempt must be made to find the power in some entry or other because it must be
assumed that no power was intended to be left out.
993. The theory of consequences is misconstrued if it is taken to mean that considerations of policy, wisdom and social or economic policies are
included in the theory of consequences. In Vacher case it was said that the judicial tribunal, has nothing to do with the policy of any Act and the
only duty of the Court is to expound the language of the Act in accordance with the settled rules of construction. In Attorney General for Ontario v.
Attorney General for Dominions 1912 A.C. 571 the Privy Council refused to read an implication in the Constitution of Canada that there was no
power to refer a matter for the advisory opinion of the highest Court because advisory opinions were prejudicial to the correct administration of
justice and were embarrassing to Judges themselves who pronounced them, for humanly speaking it would be difficult for them to hear a case on
merits if they have already expressed an opinion. The Privy Council rejected this argument and said that so far as it was a matter of wisdom and
policy it was for the determination of Parliament. In Bank of Toronto v. Lambe (1887) 12 A.C. 575 the Privy Council was invited to hold that the
legislature of a province could not levy a tax on capital stock of the Bank, for that power might be exercised to destroy the Bank altogether. The
Privy Council observed that if on a true construction of Section 92 of the British North America Act the power fell within the section, it would be
wrong to deny its existence because by some possibility it might be abused.
994. The absurdity of the test of the worst that can be done in exercise of power is demonstrated by the judgment of Chief Justice Taft in Gross-
man 69 L.Ed. 52769 L.Ed. 527 where it was said that if those who were in separate control of each of the three branches of Government were
bent upon defeating the action of the other, normal operations of Government would come to a halt and could be paralysed. Normal operations of
the Government assume that all three branches must co-operate if Government is to go on. Where the meaning is plain the Court must give effect
to it even if it considers that such a meaning would produce unreasonable result. In the 282187 Mahajan, J. said that agrarian laws enacted by the
legislature and protected by Articles 31(3) and (4) provided compensation which might appear to the Court unjust and inequitable. But the Court
gave effect to Articles 31(3) and (4) because the results were intended and the remedy for the injustice lay with the legislature and not with the
Court. The construction to avoid absurdity must be used with great caution.
995. In Grundt case 1948 Ch. 145 it was said in choosing between two possible meanings of ambiguous words, the absurdity or the nonabsurdity
of one conclusion as compared with another might be of assistance and in any event was not to be applied as to result in twisting the language into
a meaning which it could not bear.
996. The Attorney General rightly submitted that if power is conferred which is in clear and unambiguous language and does not admit of more
than one construction there can be no scope for narrowing the clear meaning and width of the power by considering the consequences of the
exercise of the power and by so reading down the power. The question is not what may be supposed to be intended but what has been said. See
Ross v. Illison 1930 A.C. 1. The Supreme Court in Damselle Howard v. Illinois Central Rail Road Co. 207 U.S. 463 said that you cannot destroy
in order to save or save in order to destroy. The real import is that a new law cannot be made by construction. The question is one of intention. A
meaning cannot be different which it cannot reasonably bear or will be inconsistent with the intention. The very basis of Parliamentary democracy is
that the exercise of power is always subject to the popular will and popular control. The petitioner''s theory of implied and inherent limitations is a
repudiation of this democratic process. The underlying theory of democratic government is ""the right of a majority to embody their opinion in law
subject to the limitations imposed by the Constitution"", per Holmes, J. in Lochner v. New York 198 U.S. 45. In our Constitution Article 368
contains no express limitation on the amendment of any provision of the Constitution.
997. Mr. Palkhivala relied on the amending provisions in the Constitution of America, Canada, Australia, Ireland and Ceylon and also decisions on
the power of amendment in those countries in support of his submissions that a restricted meaning should be attributed to the word ""amendment
and implied and inherent limitations should be read into the meaning and power of amendment.
998. Mr. Palkhivala also relied on the opinion of Cooley in a Treatise on the Constitutional Limitations at pages 36-37 that ""a written Constitution
is in every instance a limitation upon the powers of government in the hands of agents; for there never was a written republican Constitution which
delegated to functionaries all the latent powers which lie dormant in every nation, and are boundless in extern, and incapable of definition"". This
view of Cooley is not relevant to the amending power in Article V of the American Constitution. This view relates to the legislative power that a
written Constitution is a limitation upon the powers of the Government, namely, the legislature, the executive and the judiciary.
999. The other views of Cooley in Constitutional Limitations at pages 341-343, 345-348, 351-354 are these. First except where the Constitution
has imposed limitations upon the legislative power it must be considered as practically absolute, whether it operates according to natural justice or
not in any particular case. Second, in the absence of Constitutional restraint the legislative department of a State Government has exclusive and
ample power and its utterance is the public policy of the State upon that subject, and the Courts are without power to read into the Constitution a
restraint of the legislature with respect thereto. Third, if the Courts are not at liberty to declare statutes void because of their apparent injustice of
impolicy, neither can they do so because they appear to the minds of the Judges to violate fundamental principles of republican Government, unless
it shall be found that those principles are placed beyond legislative encroachment by the Constitution. The principles of republican government are
not a set of inflexible rules, vital and active in the Constitution, though unexpressed, but they are subject to variation and modification from motives
of policy and public necessity. Fourth, the Courts are not at liberty to declare an act void, because in their opinion it is opposed to a spirit
supposed to pervade the Constitution, but not expressed in words.
1000. Mr. Palkhivala relied on the views of George Skinner published in (1919) 18 MLR 21 to build the theory of implied and inherent limitations.
The views extracted are these. The power given by the Constitution cannot be construed to authorise a destruction of other powers in the same
instrument. The essential form and character of the Government, being determined by the location and distribution of power, cannot be changed,
only the exercise of governmental functions can be regulated. A somewhat different view of Skinner in the same Law Review is that it is not likely
that the Supreme Court would put any limitations upon the power of Congress to propose amendments and in construing the Fifth Article it would
be unwilling to say Congress had proposed an amendment which it did not deem necessary. The discretion is left entirely with Congress.
1001. The other view on which Mr. Palkhivala relied is of William L. Marbury published in (1919) 33 HLR 223. The views which Mr. Palkhivala
extracted are that it may be safely premised that the power to amend the Constitution was not intended to include the power to destroy it. Marbury
relies on Livermore v. Waite 102 Cal. 118 where it is stated that the term ""amendment"" implies such an addition or change within the lines of the
original instrument as will effect an improvement, or better carry out the purpose for which it was framed.
1002. There are other views of Marbury on which the Attorney General relied and which were not extracted by Mr. Palkhivala. Those views are
that after excluding from the scope of its amending power in Article V of the American Constitution such amendments as take away legislative
powers of the State there is still left a very broad field for its operation. All sorts of amendments might be adopted which would change the
framework of the federal Government, the thing which the Constitution was created to establish, which would change the distribution of power
among the various departments of the Government, place additional limitations upon them, or abolish old guarantees of civil liberty and establish
new ones.
1003. The Attorney General also relied on the view of Frierson published in 33 HLR 659 as a reply to Marbury. Frierson''s view is that the
security for the States was provided for by the provision for the necessity of ratification by three-fourths of the States. The Constitution committed
to Congress and not to the Courts the duty of determining what amendments were necessary. The rights of the States would certainly be safer in
the hands of three-fourths of the States themselves. This is considered by the framers of the Constitution to ensure integrity of States.
1004. The Attorney General also relied on the view of McGovney published in Vol. 20 Columbia Law Review. McGovney points out a distinction
between a political society or State on the one hand and governmental organs on the other to appreciate that Constitutional limitations are against
governmental organs. The writer''s view is that an individual has no legal rights against a sovereign organised political society except what the
society gives. The doctrine of national sovereignty means that people who made the existing distribution of powers between the federal and the
State Governments may alter it. Amendment is left to legislatures because as a matter of convenience the legislatures generally express the will of
the people. In the Constitution the people prescribe the manner in which they shall amend the Constitution. McGovney states that an amendment of
a particular statute means usually it is a change germane to the subject matter of that statute. Any change in the Government of the nation is
germane to the Constitution. Any change altering the dispositions of power would therefore be germane to the purposes of the instrument.
McGovney''s view is that it is clear that no limitation on the amending power can be found in this notion of necessity for germaneness.
1005. The Attorney General also relied on an Article ""On the views of W.F. Dodd published in 30 Yale Law Journal p. 321 seq. and of H.W.
Taft, published in 16 Virginia Law Review p. 647 seq. The view of Dodd is this. There are no implied limitations on the amending power. The
Supreme Court in the National Prohibition cases rejected the arguments presented in favour of implied limitations. To narrow down the meaning of
amendment or to adopt implied limitations would not only narrow down the use of the amending power but would also leave the question of
amending power in each case to judicial decision without the guidance of any legal principle. Taft''s view is that by reason of the Tenth Amendment
which provided that the powers not delegated to the United States by the Constitution nor prohibited by it to the States are reserved to the States
respectively or to the people, the amending power in Article V of the American Constitution was not limited by the Tenth Amendment
1006. The question which has arisen on the Fifth Article of the American Constitution is whether there are implied limitations upon the power to
amend. The two express limitations were these. First, no amendment which may be made prior to 1808 shall in any manner effect the First and the
Fourth clauses in the Ninth Section of the First Article. That Limitation became exhausted by passage of time. The second express limitation is that
no State without its consent shall be deprived of its equal suffrage in the Senate. The express limitation is to safeguard the equal representation of
the smaller States in the Senate. The limitation can only be changed by unanimous consent of the States.
1007. The 18th Amendment was vigorously attacked in the National Prohibition Cases on the ground that it overstepped alleged implied limitations
on the Constitution amending power. The arguments advanced were these. First, the 18th Amendment which introduced prohibition was not in fact
an amendment for an amendment is an alteration or improvement of that which is already contained in the Constitution and the term is not intended
to include any addition of entirely new grants of power. Secondly, the amendment was not an amendment within the meaning of the Constitution
because it is in its nature legislation and that an amendment of the Constitution can only affect the powers of government and cannot act directly
upon the rights of individuals. Third, that the Constitution in all its parts looks to an indestructible nation composed of indestructible States. The
power of amendment was given for the purpose of making alterations and improvements and any attempt to change the fundamental basis of the
Union is beyond the power delegated by the Fifth Article. The decision in the National Prohibition Cases is that there is no limit on the power to
amend the Constitution except that State may not without its consent be deprived of its equal suffrage in the Senate.
1008. In Rhode Island v. Palmer 253 U.S. 350 the 18th Amendment was challenged to be not within the purview of Article V. The judgment in
Rhode Island case was that the amendment was valid. In Rhode Island case the grounds of attack were that the amendment was legislative in
character and an invasion of natural rights and an encroachment on the fundamental principles of dual sovereignty but the contentions were
overruled.
1009. In Hawke v. Smith 253 U.S. 221 a question arose as to whether the action of the General Assembly of Ohio ratifying the 18th Amendment
known as National Prohibition could be referred to the electors of the State under the provisions of the State Constitution. It was held that these
provisions of he State were inconsistent with the Constitution of the United States. The decision of the Court was unanimous. The two methods of
ratification prescribed by Article V of the Constitution are by action of the legislatures of the three-fourths of the States or conventions in the like
number of States. The determination of the method of ratification is the exercise of a national power specifically granted by the Constitution. That
power is conferred upon Congress. Article V was held to be plain and to admit of no doubt in its interpretation. The choice of means of ratification
was wisely withheld from conflicting action in the several States.
1010. Again, in Lesser v. Garnett 258 U.S. 130 there was a suit to strike out the names of women from the register of voters on the ground that
the State Constitution limited suffrage to men and that the 19th Amendment to the Federal Constitution was not validity adopted. The 19th
Amendment stated that right of citizens to vote shall not be denied on account of sex. It was contended that the amending power did not extend to
that situation. The Supreme Court there rejected that contention. The Supreme Court said that the function of a State legislature in ratifying the
proposed amendment to the federal Constitution like the function of Congress in proposing the amendment is a federal function derived from the
federal Constitution; and it transcends any limitations sought to be imposed by the people of a State.
1011. In United States v. Sprague 282 U.S. 716 a contention was advanced that the 10th Amendment recognised a distinction between powers
reserved to the States and powers reserved to the people and that State legislatures were competent to delegate only the former to the National
Government; delegation of the latter required action of the people through conventions in the several states. The 18th Amendment being of the
latter character, the ratification by State legislatures was contended to be invalid. The Supreme Court rejected the argument. It found the language
of Article V too clear to admit of reading any exceptions into it by implication.
1012. The decisions in Rhode Island v. Palmer 253 U.S. 350, Hawke v. Smith 253 U.S. 221, Leser v. Garnett 258 U.S. 130 and United States
v. Sprague 282 U.S. 716 are all authorities for the proposition that there is no implied limitation on the power to amend. The 18th Amendment was
challenged on the ground that ordinary legislation could not be embodied in a Constitutional amendment and that Congress cannot Constitutionally
propose any amendment which involves the exercise or relinquishment of the sovereign powers of a State. The 19th Amendment was attacked on
the narrower ground that a State which had not ratified the amendment would be deprived of its equal suffrage in the Senate because its
representatives in that body would be persons not of its choosing. The Supreme Court brushed aside these arguments as wholly unworthy of
serious attention and held both the amendments valid.
1013. Mr. Palkhivala contended the word ""amendment"" in Article 368 would take its colour from the words ""change in the provisions"" occurring in
the proviso. The American decisions illustrate how the Supreme Court consistently rejected the attempts to limit the meanings of the word ""amend
in Article V of their Constitution because of the reference to ratification by legislatures or conventions. Where words are read in their context there
is no question of implication for context means parts that precede or follow any particular passage or text and fix its meaning.
1014. The rule of noscitur a sociis means that where two or more words which are susceptible of analogous meaning are coupled together, they
are understood to be used in their cognate sense. They take their colour from each other, the meaning of the more general being restricted to a
sense analogous to that of the less general.
1015. This rule has been found to have no application to Article V of the American Constitution because conventions and legislatures are both
deliberative bodies and if an amendment can be submitted either to the legislatures of States or to conventions at the absolute discretion of the
Congress, it is difficult to say that the character of the amendment is in any way affected by the machinery by which the amendment is to be ratified.
In Rhode Island case the contention that an amendment of the Constitution should be ratified by conventions and not by legislatures was rejected.
In Sprague case the contention that matters affecting the liberty of citizens could only be ratified by conventions was not accepted and the Supreme
Court refused to read any implication into Article V of the American Constitution. The Supreme Court said that in spite of the clear phraseology of
Article V, the Court was asked to insert into it a limitation on the discretion conferred on it by the Congress. The Supreme Court did not accept
any implied limitation. Where the intention is clear there is no room for construction and no excuse for interpolation or addition. In Feigenspan v.
Bodine 264 F. 186 it has been said when the people delegated the power of amendment to their representatives the power of amendment cannot
be excluded in any way other than prescribed nor by any instrumentality other than there designated.
1016. Mr. Palkhivala relied on some Canadian decisions the Initiative and Referendum case 1919 A.C. 935, Switzmen v. Elbling 1957 Canada
Law Reports 285, Rex v. Hess (1949) 4 DLR 199; and Saumur v. City of Quebec and Attorney General of Quebec (1953) 4 D.L.R. 641 and
Chabot v. School Commissioners of Lamorandiere and Attorney General for Quebec (1958) 12 D.L.R. 796, in support of three propositions.
First, unlimited legislative jurisdiction of the Dominion Parliament in Canada is under inherent limitation by reason of the preamble to the British
North America Act which states that the Constitution is similar in principle to the United Kingdom. Second, the Dominion legislature cannot detract
from the basic rights of freedom of speech and political association which are available in the United Kingdom. Third, rights which find their source
in natural law cannot be taken away by positive law.
1017. In the Initiative and Referendum case the Judicial Committee said that Section 92 of the British North America Act entrusted legislative
power in a province to its legislature and to that legislature only. A power of legislation enjoyed by a provincial legislature in Canada can while
preserving its own capacity intact seek the assistance of subordinate agencies as in Hodge v. Queen 9 AC 117 the legislature of Ontario was held
to be entitled to entrust to the Board of Commissioners authority to enact regulations. It does not follow that such a legislature can create and
endow with its own capacity a legislative power. The Initiative and Referendum case decided that in the absence of clear and unmistakable
language the power which the Crown possessed through a person directly representing the Crown could not be abrogated. The Lieutenant
Governor under the British North America Act referred to as the B.N.A. Act was an integral part of the legislature. The Initiative and Referendum
Act was found to be one which wholly excluded the Lieutenant Governor from legislative authority. The only powers of veto and disallowance
preserved by the Initiative and Referendum Act were related to acts of legislative Assembly as distinguished from Bills. therefore the powers of
veto and disallowance referred to could only be those of the Governor General u/s 90 of the B.N.A. Act and not the powers of the Lieutenant
Governor which are at an end when a Bill has become an Act. Section 11 of the Act provided that when a proposal for repeal of some law has
been approved by majority of the electors voting that law is automatically to be deemed repealed, at the end of 30 days after the publication in the
Gazette. Thus the Lieutenant Governor appears to be wholly excluded from the legislative authority. The Initiative and Referendum decision related
to an Act of the legislature and secondly to the Act being ultra vires the provisions of the B.N.A. Act. This is not at all, relevant to the amending
power of a Constitution. The Act was found to be invalid because the machinery which it provided for making the Laws was contrary to the
machinery set up by the B.N.A. Act. The impugned Act rendered the Lieutenant Governor powerless to prevent a law which had been submitted
to voters from becoming an actual law if approved by the voters. The impugned Act set up a legislature different from that constituted by the
B.N.A. Act and this the legislature had no power to do.
1018. The other Canadian decisions are based on three views. The first view is based on the preamble to the B.N.A. Act that the Provinces
expressed their desire to be federally united into one Dominion, with a Constitution similar to that of the United Kingdom. The corollary extracted
from the preamble is that neither Parliament nor Provincial legislatures may infringe on the traditional liberties because of the Preamble to the
B.N.A. Act and a reference to British Constitutional History. The second view expressed in the decisions is that the basic liberties are guaranteed
by implication in certain sections of the B.N.A. Act. Section 17 establishes a Parliament for Canada. Section 50 provides that no House of
Commons shall continue longer than five years. These sections are read by the Canadian decisions to mean that freedom of speech and freedom of
political association should continue. The third view is that some rights find their source in natural law which cannot be taken away by positive law.
1019. The first view found expression in Switzman case. There was an Act respecting communistic propaganda. The majority Judges found that
the subject matter was not within the powers assigned to the Province by Section 92 of the B.N.A. Act. They further held that the Act constituted
unjustifiable interference with freedom of speech and expression essential under the democratic form of government established in Canada. The
Canada Elections Act, the B.N.A. Act provided for election of Parliament every five years, meeting of Parliament once a year. It was contended
that it was implicit in all legislations the right of candidates to criticise, debate and discuss political, economic and social principles.
1020. Hess case raised a question of jurisdiction of the Court to grant bail. u/s 1025A of the Criminal Code a person was detained in custody.
Section 1025A provided that an accused might be detained in custody without bail pending an appeal to the Attorney General.
1021. The Saumur case related to a municipal bye-law requiring permission for distribution of books and tracts in the city streets. The Saumur
case relied on the observations of Duff, C.J. in Re Albert Legislation 1938 S.C.R. 100 that the right of free public discussion on public affairs is the
breath of life for parliamentary institutions.
1022. In Chabot case public schools in the Province of Quebec were operated by School Commissioners elected by tax payers of whom the
religious majority were Catholics. A dissident tax payer raised the question as to whether dissidents might establish their own schools or they might
send them to a school of a neighbouring municipality and thereupon become exempt from paying tax. The majority held that certain regulations
passed by the Catholic Committee were intra vires because they must be construed as confined to Catholic children.
1023. The Canadian decision show first that certain Judges relying on the Preamble to the B.N.A. Act that the Canadian Constitution is to be
similar in principle to that of the United Kingdom raised the vires of some of the legislations affecting freedom of speech. Secondly, the Canadian
Constitution was given by the British Parliament and if the Judges who used such dicta referred to that part of the Preamble they were emphasising
that the rights of the Canadian people were similar to those in England. Thirdly, it has to be remembered that the Canadian Constitution has been
developed through usage and conventions.
1024. None of these decisions relates to amendment of the Constitution. None of these decisions indicates that there is any inherent limitation on
the amendment of the Constitution. The Preamble to the B.N.A. Act shows that the Canadian Constitution enjoined observance of fundamental
principles in British Constitutional practice. The growth of the Canadian Constitution was through such usage and convention. Our Constitution is
of a sovereign independent republican country. Our Constitution does not draw sustenance from any other Constitution. Our Constitution does not
breathe through conventions and principles of foreign countries.
1025. There are no explicit guaranteed liberties in the British North America Act. In Canada the Constitutional issue in civil liberties legislation is
simply whether the particular supersession or enlargement is competent to the Dominion or the Province as the case may be. Apart from the phrase
civil rights in the Province"" in Section 92(13) there is no language in Sections 91 and 92 which even remotely expresses civil liberties values.
1026. The Canadian Bill of Rights assented to in 1960 in Section 2 states that every law of Canada shall unless it is expressly declared by an Act
of Parliament of Canada that it shall operate notwithstanding the Canadian Bill, of Rights be so construed and applied as not to abrogate, or
infringe or authorise abrogation abridgement or infringement of any of the rights of freedom recognised and declared. The view of Laskin in
Canadian Constitutional Law (3rd Edition) (1969) is that in terms of legislative power the political liberties represent independent Constitutional
values which are exclusively in federal keeping. Since the enactment of the Canadian Bill of Rights the question has hardly any substantive effect
because the Canadian Parliament can make a declaration in terms of Section 2 of the Bill of Rights that a law abrogating a freedom in the Bill of
Rights is operative.
1027. Mr. Palkhivala relied on the Australian decisions in Taylor v. Attorney General of Queensland 23 C.L.R. 457 and Victoria v.
Commonwealth 45 ALJ 251 in support of the proposition that there is inherent and implied limitation on the power of amendment.
1028. In Taylor case the Parliamentary Bills Referendum Act of 1908 was challenged. The Parliament Bills Referendum Act provided that when a
Bill passed by the Legislative Assembly in two successive sessions has in the same two sessions been rejected by the Legislative Council, it may be
submitted by referendum to the electors, and, if affirmed by them, shall be presented to the Governor for His Majesty''s assent, and upon receiving
such assent the Bill shall become an Act of Parliament in the same manner as if passed by both Houses of Parliament, and notwithstanding any law
to the contrary. The Australian States Constitution Act, 1907 provided that it shall not be necessary to reserve, for the signification of His
Majesty''s pleasure thereon, any Bill passed by the legislatures of any of the States if the Governor has previously received instructions from His
Majesty to assent and does assent accordingly to the Bill.
1029. In 1915 the Legislative Assembly of Queensland passed a Bill to amend the Constitution of Queensland by abolishing the Legislative
Council. The Bill was passed by the Legislative Assembly. The Legislative Council rejected the Bill. The Legislative Assembly again passed the Bill
The Legislative Council again rejected the Bill. The Governor in accordance with the Parliamentary Bills Referendum Act 1908 issued regulations
providing for the taking of the Referendum polls. It was argued that the Constitution ought to have been first amended.
1030. The questions for the opinion of the Court were : (1) Is the Constitution Act, Amendment Act of 1908 a valid and effective Act of
Parliament? (2) Is the Parliamentary Bills Referendum Act of 1908 a valid and effective Act of Parliament ? (3) Is there power to abolish the
Legislative Council of Queensland by an Act passed in accordance with the provisions of the Parliamentary Bills Referendum Act of 1908 ? (4)
Was the Referendum valid ?
1031. The Colonial Laws Validity Act 1865 in Section 5 conferred full power on every representative legislature to make laws respecting the
Constitution, powers and procedures of such legislature; provided that such laws shall have been passed in such manner and form as may from
time to time be required by any Act of Parliament, letters patent, Order in Council, or colonial laws for the time being in force in the said colony.
The Parliamentary Bills Referendum Act was held to be an Act respecting the powers of the legislature. Section 5 of the Colonial Laws Validity
Act provided the authority for the legislation.
1032. Mr. Palkhivala extracted three propositions from the Taylor case. First, probably the power to make laws respecting the Constitution,
power and procedure of such legislature does not extend to authorise the elimination of the representative character of the legislature within the
meaning of the Act p. 468 per Barton, J. Second, probably the representative character of the legislature is a basic condition of the power relied
on, and is preserved by the word ""such"" in the collocation of words in the Constitution ""of such legislature"" p. 474 per Issacs, J. Third, when
power is given to a Colonial legislature to alter the Constitution of the legislature that must be read subject to the fundamental conception that
consistently with the very nature of the Constitution as an Empire, the Crown is not included in the ambit of such power p. 474 per Issacs, J.
1033. The decision in Taylor case was to the effect that the Acts did not alter the representative character of the legislature as defined in Section 1
of the Colonial Laws Validity Act, 1865, nor did they affect the position of the Crown. The first two propositions on which Mr. Palkhivala relied,
namely, the observations of Barton and Issacs, JJ. p. 468 and p. 474 were both prefaced by the word ""probably"" which amply shows that the
observations are obiter. The question whether the representative character of the legislature could be changed or whether the Crown could be
eliminated did not call for decision. The other learned Judges Gavan Duffy and Rich, JJ. said ""It may perhaps be that the legislature must always
remain a representative legislature as defined by the statute, but it is unnecessary in the present case to determine whether that is so or not"".
1034. Issacs, J. held in that case that the word ""legislature"" did not include the Crown because Section 7 of the Colonial Laws Validity Act used
the expression ""legislature"" followed by the words ""or by persons or bodies of persons for the time being acting as such legislature"" to show that
the legislature was exclusive of the Crown. The assent of the Queen or the Governor was thus regarded as an additional factor. therefore, Issacs,
J. said that when a power is given to the Colonial legislature to alter the Constitution that must be read subject to the fundamental conception, that
the Crown is not included in the ambit of such power. Those observations are made in the context of the provisions of the Colonial Laws Validity
Act where a ""colony"" as defined to include all of Her Majesty''s possessions abroad"". The observations therefore mean that when power to alter
the Constitution was conferred upon a colony which is a part of Her Majesty''s possessions abroad it is reasonable to assume that such power did
not include power to eliminate the Queen as a part of a colonial legislature.
1035. The representative character of the legislature does not involve any theory of implied limitation on the power of amendment. Such legislature
as was emphasised by Issacs, J. shows that the limitation on the power of amendment flowed from express language of Section 5 of the Colonial
Laws Validity Act and was not dependent upon any implication.
1036. In the State of Victoria case the validity of the Pay-Roll Tax Act, 1941 was impugned on the ground that it was beyond the legislative
competence of the Commonwealth. The Pay Roll Tax Assessment Act 1941-69 made the Crown liable to pay tax on the wages payable to named
categories of employees of the State of Victoria. The Commonwealth Parliament, in the exercise of its power u/s 51(ii) of the Constitution to make
laws with respect to taxation, but so as not to discriminate between States or parts of State was held competent to include the Crown in right of a
State in the operation of a law imposing tax or providing for the assessment of a tax. The inclusion of the Crown in right of a State in the definition
of ""employed"" in Section 3(1) of the Pay-Roll Tax Assessment Act 1941-1969 thus making the Crown in right of a State liable to pay the tax in
respect of wages paid to employees including employees of departments engaged in strictly governmental functions was also held to be a valid
exercise of the power of the Commonwealth u/s 51 of the Constitution. Section 114 of the Constitution enacts ban on the imposition by the
Commonwealth of a tax on property of a State. This ban was not offended. A law which in substances takes a State or its powers or functions of
government as its subject matter is invalid because it cannot be supported upon any grant of legislative power, but there is no implied limitation on
Commonwealth legislative power under the Constitution arising from the federal nature of the Constitution. There was no necessary implication
restraining the Commonwealth from making a law according to the view of three learned Judges. Four other learned Judges held that there is an
implied limitation as lack of Commonwealth legislative power but the Act did not offend such limitation.
1037. The limitation which was suggested to be accepted was that a Commonwealth law was bad if it discriminated against States in the sense that
it imposed some special burden or disability upon them so that it might be described as a law aimed at their restriction or control.
1038. In the Australian case Barwick, C.J. stated that the basic principles of construction of the Australian Constitution were definitely enunciated
in the Amalgamated Society of Engineers v. Adelaide Steamship Co. Ltd. (1920) 28 C.L.R. 129 which unequivocally rejected the doctrine that
there was an implied prohibition in the Constitution against the exercise in relation to a State of a legislative power of the Commonwealth in
accordance with the ordinary rules of Constitution.
1039. Mr. Palkhivala relied on some Irish cases in support of theory of implied and inherent limitations.
1040. In Rayan case 1935 Irish Report 170 the validity of amendment of Article 50 of the Irish Constitution which came into existence in 1922 fell
for consideration. Article 50 provided that within 8 years from the commencement of the Constitution amendments to the Constitution were to be
made by ordinary legislation. After the expiry of 8 years amendments were to be made by referendum. The other provision in Article 50 was that
amendment ""shall be subject to the provisions of Article 47"" of the Constitution. Article 47 made provisions for the suspension in certain events of
any Bill for a period of 90 days and for the submission of any bill so suspended to referendum if demand should be made. By an Amendment Act
in 1928 reference to the provisions of Article 47 was repealed. In 1929 before the expiry of 8 years there was an amendment of the Constitution
whereby the period of 8 years was changed to 16 years. Both the amendments were upheld. Amendment were challenged on two grounds : First,
that many Articles of the Constitution are so fundamental as to be-incapable of alteration. Second, Article 50 does not authorise any change in
these fundamental Articles.
1041. The decision of the Judicial Committee in Moore and Ors. v. Attorney General for the Irish Free State and Ors. 1935 A.C. 484 throws a
flood of light on the question of amendment of the amending power in a written Constitution. The Treaty and the Constituent Act scheduled to the
Irish Free Constitution Act, 1922 being parts of an Imperial Act formed parts of the statute law of the United Kingdom. The first clause of the
Treaty provided that Ireland shall have the same Constitutional status in the community of nations known as the British Empire as the Dominion of
Canada, Commonwealth of Australia, the Dominion of New Zealand, and the Union of South Africa with a Parliament having force to make laws
for the peace, order and good government of Ireland and an Executive responsible to that Parliament and shall be styled and known as the Irish
Free State. The second clause of the Treaty provided that the law practice and Constitutional usage governing the relationship of the Crown or the
representative of the Crown and of the Imperial Parliament to the Dominion of Canada shall govern their relationship to the Irish Free State. Of the
Articles of the Constitution, Article 12 created a legislature known as the Oireachtas and the sole and exclusive power of making laws for the
peace, order and good government of the Irish Free State was vested in the Oireachtas.
1042. Article 50 provided that amendments of the Constitution within the terms of the Scheduled Treaty might be made by the Oireachtas. Article
66 provided that the Supreme Court of the Irish Free State would have appellate jurisdiction from all decisions of the High Court and the decision
of the Supreme Court would be final and conclusive. The proviso to that Article stated that nothing in the Constitution shall impair the right of any
person to petition His Majesty for special leave to appeal from the Supreme Court to His Majesty in Council. The proviso to Article 66 was
inserted to give effect to Article 2 of the Treaty and hence under Article 50 of the Constitution it was argued that the proviso to Article 66 could
not be amended in the way it was sought to amend it by abolishing the right of appeal. Article 50 contained another limitation that amendments
within the terms of the Treaty might be made. Clause 2 of the Treaty provided that relations with the Imperial Parliament should be the same as the
Canadian. By Amendment Act No. 6 of 1933 the words ""within the terms of the Treaty"" were deleted from Article 50. Thereafter Amendment
Act No. 22 of 1933 was passed abrogating right of appeal to the Privy Council.
1043. The Judicial Committee in Moore case noticed that ""Mr. Wilfrid Greene for the petitioners rightly conceded that Amendment Act No. 16 of
1929 which substituted for the 8 years specified in Article 50 as the period during which amendment might be made without a referendum a period
of 16 years was regular and that the validity of the subsequent amendments could not be attacked on the ground that they had not been submitted
to the people by referendum.
1044. It was argued by Mr. Greene in that case that the Constituent Assembly having accomplished its work went out of existence leaving no
successor and no body in authority capable of amending the Constituent Act. The argument was in effect that the Constitution was a semi rigid
Constitution that is one capable of being amended in detail in the different Articles according to their terms, but not susceptible of any alteration so
far as concerns the Constituent Act, unless perhaps by the calling together of a new Constitution assembly by the people of Ireland. The decision
of the Supreme Court of Ireland in Ryan case was referred to by the Judicial Committee. The Judicial Committee held that the Oireachtas had
power to repeal or amend the Constitution Act and in repealing or amending of parts of an imperial Statute, namely, the Irish Free State
Constitution Act, 1922 what the Oireachtas did must be deemed to have been done in the Way in which alone it could legally be done, that is by
virtue of the powers given by the statute. The abolition of appeals to Privy Council was a valid amendment.
1045. The decision in Liyanage v. Queen (1967) 1 A.C. 259 was also relied on by Mr. Palkhivala for the theory of implied and inherent
limitations. The Criminal Law Amendment Act passed by the Parliament of Ceylon in 1962 contained substantial modifications of the Criminal
Procedure Code. There was ex post facto legislation of detention for 60 days of any person suspected of having committed an offence against the
State by widening the class of offences for which trial without jury by three judges nominated by the Minister of Justice would be ordered. An
arrest without warrant for waging war against the Queen became permissible and new minimum penalties for that offence were prescribed and for
conspiring to wage war against the Queen and overawe the government by criminal force, and by widening the scope of that offence. The Act also
provided for the admission in evidence of certain confessions and statements to the police inadmissible under the Evidence Code. The Act was
expressed to be retrospective to cover an abortive coup d''etat on 27 January, 1962 in which Liyanage and others took part, and was to cease to
be operative after the conclusion of all legal proceedings connected with or incidental to any offence against the State committed on or about the
date of the commencement of the Act, whichever was later. The second Criminal Law Amendment Act of 1962 (No. 31 of 1962) substituted the
Chief Justice for the Minister of Justice as the person to nominate the three Judges but left unaffected other provisions for the former Act.
1046. The Supreme Court of Ceylon convicted the appellants and sentenced them to 10 years rigorous imprisonment the minimum prescribed by
the Criminal Law Act 1 of 1962.
1047. The Privy Council, held the legislation to be ultra vires on two grounds. The Acts could not be challenged on the ground that they were
contrary to fundamental principles of Justice. The Colonial Laws Validity Act 1865 which provided that colonial laws should be void to the extent
of repugnancy to an Act of the United Kingdom, and should not be void on the ground of repugnancy to the law of England did not leave in
existence a fetter or repugnancy to some vague and unspecified law of natural justice. The Ceylon Independence Act 1947 conferred on the
Ceylon Parliament full legislative powers of a sovereign independent State. The Acts were declared to be bad because they involved a usurpation
and infringement, by the legislature of judicial powers inconsistent with the written Constitution of Ceylon. The silence of the Constitution as to the
vesting of judicial power was inconsistent with any intention that it should pass to or be shared by the executive or the legislature. The ratio of the
decision is that the legislature could not usurp judicial power. There is an observation at page 289 of the report that Section 29(1) of the Ceylon
Constitution confers power on Parliament to pass legislation which does not enable a law to usurp the judicial power of the judicature. The Judicial
Committee answered the question which was posed as to what the position would be if Parliament sought to procure such a result by first
amending the Constitution by a two-thirds majority by stating that such a situation did not arise there and if any Act was passed without recourse to
Section 29(4) of the Ceylon Constitution it would be ultra vires. The Judicial Committee found that u/s 29(4) of the Ceylon Constitution there
could be an amendment only by complying with the proviso, which would be the manner and form and would not be a limitation on the width of the
power. The Ceylon case is not an authority for the proposition of implied and inherent limitation on the amending power.
1048. In Liyanage case the Privy Council rejected the contention that powers of the Ceylon Legislation should be cut down by reference to the
vague and uncertain expression ""fundamental principles of British Law"". In deciding whether the Constitution of Ceylon provided for a separation
between the legislature and the judiciary the Privy Council did not refer to consequences at all, but referred to the fact that the provisions relating to
the legislature and the judicature were found in two separate parts of the Constitution. The provisions for appointment of the subordinate judiciary
by a Commission consisting exclusively of Judges with a prohibition against any legislator being a member thereof and the further provision that any
attempt to influence the decision was a criminal offence were held by the Judicial Committee to show that the judiciary was intended to be kept
separate from the legislature and the executive. This conclusion was based on a pure construction of the provisions of the Act. The reference to
consequences was in a different context. The Privy Council recognised that the impugned law dealt with a grave exceptional situation and were
prepared to assume that the legislature believed that it had power to enact it.
1049. Again in Kariappar case 1968 A.C. 717 the Judicial Committee considered a Ceylon Act which was inconsistent with the Ceylon
Constitution. The Act imposed civic disabilities for 7 years on person to whom the Act applied and provided for the vacation of the scat as a
Member of Parliament. The words amend or repeal in Section 29(4) of the Ceylon Constitution were read by the Judicial Committee to cover an
amendment or repeal by inconsistent act. The plain words amend or repeal did not admit ambiguity.
1050. To introduce into our Constitution the doctrine of implied and inherent limitations on the meaning of the word ""amendment"" by upholding the
power to amend the essential features but not the core on the theory that only people can change by referendum is to rewrite the Constitution. The
decisions in Ranasinghe case 1965 A.C. 172 and Kariappar case 1968 A.C. 717 are authorities for two propositions. First, that in the exercise of
the pouter of amendment a controlled Constitution can be converted into an uncontrolled one. Second, the word ""amendment"" means alteration. In
Ibralebbe case 1964 A.C. 900 the Judicial Committee said that if the Ceylon legislature abrogated the appeal to the Privy Council it would be an
amendment of its judicial structure.
1051. The decision in 274854 has been relied on by Mr. Palkhivala in support of the proposition that the power of amendment is subject to
implied limitation. Article 4 of the Constitution which was interpreted in Mangal Singh case has to be read with Articles 2 and 3. Article 4 contains
a limited power of amendment, limited to amend Schedules 1 and 4 as may be necessary to give effect to a law mentioned in Articles 2 and 3 and
of making supplemental, incidental and consequential provisions. Shah, J. in Mangal Singh case said that power with which Parliament is invested
by Articles 2 and 3 is a power to admit, establish or form new States or to admit, establish or admit new States which conform to the democratic
pattern envisaged by the Constitution and is not a power to override the Constitutional scheme. It is manifest that when a new State is created in
accordance with Articles 2 and 3 the amendment under Article 4 will be followed up as necessary to give effect to the same. Such an amendment
does not override the Constitutional scheme. It is an amending power of a limited nature and is supplemental, incidental or consequential to the
admission, establishment or formation of a State as contemplated by the Constitution. This decision does not say that there are implied limitations
to the amending power.
1052. The petitioner challenges the legality and the validity of the Constitution (25th) Amendment Act.
1053. The Constitution (25th) Amendment Act has first amended Article 31(2), second added Article 31 (2B) and third introduced Article 31C.
Article 31(2) is amended in two respects. First, it substituted the word ""amount"" for the word ""compensation"" for property acquired or
requisitioned. Second, it is provided that the acquisition or requisition law shall not be called in question on the ground that whole or any part of the
amount is to be given otherwise than in cash. Article 31 (2B) has been inserted to the effect that nothing in Sub-clause (f) of Clause (1) of Article
19 shall effect any such law as is referred to in Clause (2).
1054. Article 31C states that notwithstanding anything contained in Article 13 no law giving effect to the policy of the State towards securing the
principles specified in Clause (b) or Clause (c) of Article 39 shall be deemed to be void on the ground that it is inconsistent with or takes away or
abridges any of the rights conferred by Article 14 or Article 19 or Article 31 and no law containing a declaration that it is for giving effect to such
policy shall be called in question in any court on the ground that it does not give effect to such policy. It is provided that where such law is made by
the legislature of a State the provisions of this Article shall not apply thereto unless such law having been reserved for the consideration of the
President has received his assent.
1055. The basic controversy is really regarding the right to property and the acquisition of property by the State. The Constitution of India was
intended to achieve political liberty on the one hand and economic and social, liberty on the other for all citizens of India. The Directive Principles in
the Constitution are also fundamental in the governance of the country and it shall be the duty of the State to apply these principles in making laws.
That is Article 37. It can be achieved by making changes in the economic and social structure of the society.
1056. The resolutions of the Congress in 1929, 1931, 1945 and the objective resolution of 22 January, 1947 and the resolution of All-India
Congress Working Committee in 1947 are not only a remembrance of things past. In 1929 the Congress resolution was that it was essential to
make revolutionary changes in the economic and social structure of the society and to remove the gross inequalities. It was also resolved that
political freedom must include the economic freedom of the starving millions. In such economic and social programme the State is to own or
control the key industries and services, mineral resources, railways, waterways, shipping and other means of public transport. In 1945 the Working
Committee said that the concentration of wealth and power in the hands of individuals and groups was to be prevented. Social control of the
mineral resources and of the principal methods of production and distribution in land, industry and in other departments of national activity would
be necessary to develop the country into cooperative commonwealth. In the case of industries which in their nature must be run on a large scale
and on centralised basis, it was felt that they should belong to the community and they should be so organised that the workers become not only
co-sharers in the profits but also increasingly associated with the management and administration of the industry. Land and all other means of
production as well as distribution and exchange must belong to and be regulated by the community in its own interest. The framers of the
Constitution wanted a social structure which would avoid the acquisitive economy of private capitalism and the regimentation of a totalitarian State.
1057. In this background the Constitution was created with the object of effecting social revolution. The core of the commitment to the social
revolution lies in Part III and Part IV of the Constitution. They are described to be ""conscience of the Constitution"". The object of Part III was to
liberate the power of man equally for distribution to the common good"". The State would have to bear the responsibility for the welfare of citizens.
The Directive Principles are a declaration of economic independence so that our country men would have economic as well as political control of
the country.
1058. The center of the fundamental rights is said by Mr. Palkhivala to be Articles 14, 19 and 31. It is right to property. But the Directive
Principles are also fundamental. They can be effective if they are to prevail over fundamental rights of a few in order to subserve the common good
and not to allow economic system to result to the common detriment. It is the duty of the State to promote common good. If the motives for co-
operating with others consist in the mere desire to promote their private good they would be treating their fellowmen as means only and not also an
end. The notion of common good was needed to explain away the difference between the principles of reasonable self love and benevolence. The
distribution of material resources is to subserve the common good. The ownership and control of the material resources is to subserve common
good. The economic system is to work in such a manner that there is no concentration of wealth to the common detriment. Again, the economic
system is to work in such a manner that the means of production are not used to the common detriment.
1059. The declaration of human rights on which Mr. Palkhivala relied for the unamendability of fundamental rights is rightly said by the Attorney
General to be no impediment to the power of amendment nor to support the petitioner''s contention regarding the inviolability of the right to
property. For the purpose of promoting the general welfare in a democratic State the Directive Principles were said by the Attorney General to be
fundamental in achieving rights of men and economic and social rights for human dignity. Every citizen asserts enjoyment for fundamental rights
under the Constitution. It becomes the corresponding duty of every citizen to give effect to fundamental rights of all citizens, dignity of all citizens,
by allowing the State to achieve the Directive Principles. The duty of the State is not limited to the protection of individual interest but extends to
acts for the achievement of the general welfare in all cases where it can safely act and the only limitations on the governmental actions are dictated
by the experience of the needs of time. A fundamental right may be regarded as fundamental by one generation. It may be considered to be
inconvenient limitation upon legislative power by another generation. Popular sovereignty means that the interest which prevails must be the interest
of the mass of men. If rights are built upon property those who have no property will have no rights. That is why the State has to balance interest of
the individual with the interest of the society. Industrial democracy is the necessary complement to political democracy. The State has to serve its
members by organising an avenue of consumption. This can be done by socialisation of those elements in the common welfare which are integral to
the well being of the community.
1060. The petitioner''s challenge to the amendment on Article 31(2) is as follows. The right to property is one of the essential features of the
Constitution. It is the hand maid to various other fundamental rights. The right to freedom of the Press under Article 19(1)(a) is meaningless if the
publisher could be deprived of his printing plant and the building in which it is housed without compensation. The fundamental right under Article
19(1)(c) to form trade unions will be denuded of its true content if the property of a trade union could be acquired by the State without
compensation. The right to practise any profession or carry on any occupation, trade or business under Article 19(1)(g) will be the right to do
forced labour for the State if the net savings from the fruits of a citizen''s personal exertion are liable to be acquired by the State without
compensation. The freedom of religion in Article 26 will lose a great deal of its efficacy if the institutions maintained by a community for its religious
and charitable purposes could be acquired without compensation. The implication of the proviso to Article 31(2) is that the State may fix such an
amount for acquisition of the property as may abridge or abrogate any of the other fundamental rights. Exercise of fundamental rights would be
affected by the deprivation of property without compensation in the legal sense and the only exception to this power of the State is the case of
educational institution dealt with in the proviso. Article 31(2) as a result of the Constitution (25th) Amendment Act will empower the State to fix an
amount on a basis which need not be disclosed even to the members of the legislature and which may have no relation to the property sought to be
acquired. The amount is not to satisfy any of the principles of compensation. It need not be paid in cash and it will yet not be considered to be a
ground of challenge to the validity of law. Article 31(2) has nothing to do with estate, zamindaries, land reforms or agrarian reforms which are
specifically dealt with by Article 31A.
1061. The right to acquire, hold and dispose of property under Article 19(1)(f) is subject under Article 19(5) to reasonable restrictions in the
interests of the general public If Article 19(5) permits such reasonable restrictions it is said by the petitioner that the only object of making Article
19(1)(f) inapplicable by Article 31(2B) is to enable acquisition and requisition laws to contain restrictions or provisions which are unreasonable and
not in the public interest. Reliance was placed by Mr. Palkhivala on the 282049 and the observations at p. 577 that if Article 19(1)(f) applied to
acquisition or requisition, law which permitted a property to be taken without the owner being heard where the rules of natural justice would
require the owner to be heard, would be void as offending Article 19(1)(f). Extracting that observation it is said that the amount fixed without giving
him a hearing or amending the Land Acquisition Act to provide that any man''s land or house can be acquired without notice to the owner to show
cause or to prove what amount should be fairly paid to him for the property acquired will damage the essence or core of fundamental right to
property.
1062. After the substitution of the neutral expression ""amount"" for ""compensation"" in Article 31(2) by the Constitution (25th) Amendment Act the
Article still binds the legislature to provide for the giving to the owner a sum of money either in cash or otherwise. The legislature may either lay
down principles for the determination of the amount or may itself fix the amount. Before the amendment the interpretation of Article 31(2) was that
the law was bound to provide for the payment of compensation in the sense of equivalent in value of the property acquired. This was the
interpretation given in the Bank Nationalisation case even after the Constitution 24th Amendment Act, which said that the adequacy of
compensation could not be challenged. The Constitution 25th Amendment Act states that the law no longer need provide for the giving of
equivalent in value of the acquired property. The quantum of the amount if directly fixed by the law and the principles for its quantification are
matters for legislative judgment. Specification of principles means laying down general guiding rules applicable to all persons or transactions
covered thereby. In fixing the amount the legislature will act on the general nature of the legislative power. The principle may be specified. The
principle which may be acted upon by the legislature in fixing the amount may include considerations of social justice as against the equivalent in
value of the property acquired. Considerations of social justice will include the relevant Directive Principles particularly in Article 39(b) and (c).
These principles are to subserve the common good and to prevent common detriment. The question of adequacy has been excluded from Article
31(2) by the Constitution Fourth Amendment Act. It cannot be said that the legislature would be under the necessity of providing a standard to
measure an adequacy with reference to fixing the amount. The Constitution does not allow judicial review of a law on the ground of adequacy of
the amount and the manner as to how such amount is to be given otherwise than in cash.
1063. If the word ""compensation"" as it stood prior to the amendment of Article 31(2) must mean equivalent value in cash it is said by the Solicitor
General that the concentration of wealth will remain unchanged and justice social, economic, and political amplified in Articles 39, 41, 42, 43, 45,
46 and 47 will be thwarted. The fulfilment of the Directive Principles is in a sense more fundamental than the mere right to property. Re-adjustment
in the social order may not be practicable in a smooth manner unless the Directive Principles are effectively implemented. The emergence of a new
social order is a challenge to present day civilisation. If nations wanted independence and supremacy in the latter half of the 19th century and the
first half of the 20th century individual dignity, individual freedom, individual status in a well organised and well planned society are opening the
frontiers since the mid-century. In this background the 25th Amendment protects the law in one respect, namely, that amount payable to the owner
is no longer to be measured by the standard of equivalent in value of the acquired property. The quantum cannot be a matter for judicial review.
Ever since the Fourth Amendment the adequacy of compensation is excluded by the Constitution. The reason is that the Constitution declares in
clear terms that adequacy is not justiciable and therefore, it cannot be made justiciable in an indirect manner by holding that the same subject
matter which is expressly barred is contained implicitly in some other provision and is, therefore, open to examination.
1064. Just as principles which were irrelevant to compensation were invalid prior to the Constitution 25th Amendment it was said that if any
principles are adopted which are irrelevant to the concept of amount as a legal concept or as having a norm the law would be invalid because the
amount would be purely at the will or at the discretion of the State. therefore, it was said that when the law fixes the amount it might indicate the
principles on which the amount had been arrived at or the Court might enquire into on which the amount had been fixed. Any contrary view
according to the petitioner would mean that under Article 31(2) state would have authority to specify principles which could be arbitrary or specify
the amount which could be arbitrary.
1065. It was also said that as a result of the proviso to Article 31(2) after the 25th Amendment the law providing for compulsory acquisition of
property of an educational institution established by a minority referred to in Article 31(1) the State was to ensure that the amount fixed or
determined was such as would not restrict or abrogate the right guaranteed under that clause. The amount would have to be higher than the amount
which would be sufficient not to damage the essence of that right. But under Article 31(2) after the 25th Amendment where the proviso did not
apply it was said that the core or essence of the fundamental rights would be damaged or destroyed.
1066. The word ""amount"" in Article 31(2) after the 25th Amendment is to be read in the entire collocation of words. No law shall be called in
question in any Court on the ground that the amount so fixed or determined is inadequate or the whole or part of it or any part of such amount is
given in cash. In Article 31(2) the use of the word ""amount"" in conjunction with payment in cash shows that a sum of money is being spoken of.
Amount is a sum meaning a quantity or amount of money, or, in other words, amount means a sum of money.
1067. Article 31(2) prior to as well as after the 25th Amendment indicates two alternatives to the legislatures either to specify the principles for
determination of the amount or to fix the amount or ""compensation"" prior to the amendment. In fixing the amount or compensation the legislature is
not required to set out in the law the principles on which compensation had been fixed in the unamended clause or the amount is fixed in the
amended clause.
1068. Article 19(1)(f) provides that all citizens shall have the right to hold, acquire or dispose of property whereas Article 31(2) deals with law by
which the property is acquired. Such law acquiring property directly extinguishes the right to hold or dispose of property acquired. Article 19(1)(f)
is excluded from Article 31(2) in order to make Article 31(2) self contained. The right to hold property cannot coexist with the right of the State to
acquire property. That is why Article 31(2) is to be read with Article 31A, 31B and 31C, all the Articles being under the heading ""Right to
Property"".
1069. It has been held by this Court in 282833 that Land Acquisition Act does not give the right of quasi-judicial procedure or the requirements of
natural justice as Section 5A of that Act has been held to be administrative. It has also been held by this Court that a Requisition Act which did not
give a right of representation before an order for requisition was made did not violate Article 19(1)(f). (See AIR 1971 963 (SC)
1070. The other part of the 25th Amendment which is challenged by the petitioner is Article 31C. Article 31C is said by Mr. Palkhivala to destroy
several essential features of the Constitution for these reasons. First, there is a distinction between cases where the fundamental rights are amended
and laws which would have been void before the 25th Amendment are permitted to be validly passed and cases where the fundamental rights
remain unamended but the laws which are void as offending those rights are validated by a legal fiction that they shall not be deemed to be void.
The law is in the first case Constitutional in reality whereas in the second case the law is unConstitutional in reality but is deemed by a fiction of law
not to be void with the result that laws which violate the Constitution are validated and there is a repudiation of the Constitution. If Article 31C is
valid it would be permissible to Parliament to amend the Constitution so as to declare all laws to be valid which are passed by Parliament or State
legislatures in excess of legislative competence or which violate basic human rights enshrined in Part III or the freedom of inter-State Trade in
Article 301. Article 31C gives a blank charter to Parliament and the State legislatures to defy the Constitution or damage or destroy the supremacy
of the Constitution. Secondly, Article 31C subordinates fundamental rights to Directive Principles. The right to enforce fundamental rights is
guaranteed under Article 32. The Directive Principles are not enforceable by reason of Article 37. Yet it is said that while giving effect to Directive
Principles fundamental rights are abrogated. Thirdly, whereas an amendment of a single fundamental right would require a majority of at least two-
thirds of the members of Parliament present and voting, a law within Article 31C which overrides and violates several fundamental rights can be
passed by a simple majority. Fourthly, every fundamental right is an essential feature of the Constitution and Article 31C purports to take away a
large number of those fundamental rights. Fifthly, the Court is precluded from considering whether law under Article 31C is such that it can
possibly secure Directive Principles in question. Sixthly, no State legislature can amend the fundamental rights or any other part of the Constitution
but Article 31C empowers the State legislature to pass laws which virtually involve repeal of the fundamental rights. Power of amending the
Constitution is delegated to State legislatures.
1071. Finally, it is said that the fundamental rights under Article 14, 19 and 31 which are sought to be superseded by Article 31C are necessary to
make meaningful specific rights of the minorities which are guaranteed by Articles 25 to 30. The proviso to Article 31(2) shows that in the case of
acquisition of property of an educational institution established by a minority an amount fixed should be such as not to restrict or abrogate the right
of the minorities under Article 31. It is, therefore, said that the implication is that if property is acquired in cases other than those of minorities an
amount can be fixed which restricts or abrogates any of the fundamental rights. Again, it is said that if a law violates the right of the minority under
Articles 25 to 30 such a law would be no law. therefore, deprivation of property under such law would violate Article 31(1). But the 25th
Amendment by Article 31C abrogates Article 31(1) and minorities can be deprived of their properties held privately or upon public, charitable or
religious trusts by law which violates Articles 25 to 30.
1072. The pre-eminent feature of Article 31C is that it protects only law. therefore, any question of violation of Article 31(1) does not arise. Law
referred to in Article 31C must be made either by Parliament or by the State legislature, according to the legislative procedure for enacting a law.
There are several Articles in the Constitution where the expression ""law"" with reference to the authority to make law has been used. These are
Articles 17, 19(2) to (6), 21, 22, 23(1), 26, 31, 33, 34 and 35. These Articles indicate that the expression ""law"" there means law made by the
legislature in accordance with its ordinary legislative procedure. The expression ""law"" does not include within itself ordinance, order, bye-law; rule,
regulation, notification, custom or usage having the force of law nor an amendment of the Constitution in accordance with the procedure prescribed
in Article 368. In Article 13 the term ""law"" has been used in a wide sense. For this a definition was given in Article 13(3) to include certain other
categories. The definition in Article 13(3) is expressly limited for Article 13. Law in Article 31C must have the same meaning as it has in other
Articles generally, namely, a statute passed by the legislature.
1073. It is true that such law may need details to be filled up by other agencies but the essential elements of Article 31C must be supplied directly
by that enactment. A question arose with reference to Article 254 as to whether a clause of the Sugar Control Order 1955 made under the
Essential Commodities Act had the effect of repealing the corresponding Uttar Pradesh State Law. This Court held that the power of repeal was
vested in Parliament and Parliament alone could exercise it by enacting an appropriate provision in that regard. Parliament could not delegate the
power of repeal to any executive authority. (See 281958 .
1074. Article 31C is inextricably bound up with Article 39(b) and (c) because the purpose and the phraseology in both the Articles are essentially
identifical. The legislative efforts to implement Directive Principles in Article 39 (b) and (c) were set in motion in some States to achieve reforms in
land law. Articles 31A and 31B were introduced by the Constitution First Amendment Act 1951. The main reason for introducing Articles 31A
and 31B was to exclude the operation of Part III as a whole from those provisions. The true relationship between Directive Principles in Part IV
and the fundamental rights in Part III became clear. It was realised that though the liberty of individual was valuable it should not operate as an
insurmountable barrier against the achievement of Directive Principles. In 280469 it was said that ""the rights of society are made paramount and
they are placed above those of the individual"". In the Bihar Land Reforms case 1952 S.C.R. 889 it was said that ""a fresh outlook which placed the
general `interest of the community above the interest of the individuals, pervades over Constitution"".
1075. Law contemplated in Article 31C will operate on the ownership and control of the material resources of the community to be distributed as
best to subserve the common good. The operation of the economic system should not result in concentration of wealth. Means of production
should not be used to the common detriment. The ownership and control of the material resources of the community can be achieved by
nationalisation and planned economy. The operation of the economic system will mean imposition of control on the production, supply and
distributions of products of key industries and essential commodities. There can be laws within Schedule 7 List III Entries No. 42, 43; List I Entry
No. 52 to 54 and List II Entries No. 23, 24, 26 and 27.
1076. The provisions in Article 31C that no law containing a declaration that it is for giving effect to such policy shall be called in question in any
court on the ground that it does not give effect to such policy was questioned by the petitioner to exclude judicial review and, therefore, to be
illegal. Article 31C was in the second place said to enable the State legislatures to make discriminatory laws destructive of the integrity of India.
Thirdly, Article 31C was said to delegate the amending power to State legislatures or Parliament in its ordinary legislative capacity.
1077. The declaration mentioned in Article 31C is for giving effect to the policy of the State towards securing the principles in Article 39 (b) or (c).
Such a declaration in a law shall not be called in question on the ground that it does not give effect to such policy. The laws which receive
protection under Article 31C are laws for securing the Directive Principles of Articles 39(b) and (c). The nexus or connection between the law and
the objectives set out in Article 39(b) and (c) is a condition precedent for the applicability of Article 31C. On behalf of the Union and the State it
was not contended that whether there was such nexus or not was not justiciable. The real reason for making the declaration free from question in a
Court of law on the ground that it does not give effect to such policy is to leave legislative policy and wisdom to the legislature. The legislative
measure might not according to some views give effect to Directive Principles. therefore, legislatures are left in charge of formulating their policy
and giving effect to it through legislation. It is the assessment and judgment of such measures which is sought to be excluded from judicial review by
the declaration.
1078. In order to decide whether a statute is within Article 31C the court may examine the nature and the character of legislation and the matter
dealt with as to whether there is any nexus or the law to the principles mentioned in Article 39(b) and (c). If it appears that there no nexus between
the legislation and the objectives and principles mentioned in Article 39(b) and (c) the legislation will not be within the protective umbrella. The
Court can tear the veil to decide the real nature of the statute if the facts and circumstances warrant such a course.
1079. The reason for excepting Articles 14, 19 and 31 from Article 31C is the same as in Article 31A. The Solicitor General rightly said that the
fear of discrimination is allayed by three safeguards. The first and the foremost safeguard is the good sense of the legislature and the innate good
sense of the community. The second safeguard is the President''s assent. The third safeguard is that in appropriate cases it can be found as to
whether there is any nexus between law and Directive Principles sought to be achieved. There is no better safeguard than the character of the
citizen, the character of the legislature, the faith of the people in the representatives and the responsibility of the representatives to the nation. No
sense of irresponsibility can be ascribed or attributed to the representatives of the people. The exclusion of Article 14 is to evolve new principles of
equality in the light of Directive Principles. The exclusion of Article 19 is on the footing that laws which are to give effect to Directive Principles will
constitute reasonable restrictions on the individual''s liberty. The exclusion of Article 31(2) is to introduce the consideration of social justice in the
matter of acquisition. Directive Principles are not limited to agrarian reforms. Directive Principles are necessary for the uplift and growth of industry
in the country.
1080. Article 31(4) and 31(6) speak of certain class of laws not being called in question on the ground of contravention of Article 31(2). Article
31A relates to law of the class mentioned therein not to be void on the ground that it is inconsistent with or takes away or abridges any of the
fundamental rights conferred by Articles 14, 19 and 31. Article 15(4) states that nothing in Article 15 or in Article 29(2) shall prevent the State
from making any special provision for the advancement of any socially and educationally backward classes of citizens or for the Scheduled Castes
and the Scheduled Tribes. Article 31(5)(b)(ii) states that nothing in Article 31(2) shall affect the provisions of any law which the State may make
for the promotion of public health. Article 33 speaks of law with regard to members of the Armed Forces charged with the maintenance of public
order, so as to ensure the proper discharge of their duties and the maintenance of discipline among them and for that purpose the operation of
some fundamental right in Part III is modified.
1081. The Solicitor General rightly said that similarly Article 31C creates a legislative field with reference to the object of legislation. It is similar to
laws contemplated in Article 15(4), Article 31(5)(b)(ii) and Article 33. Each of these Articles carves out an exception to some Article or Articles
conferring fundamental rights. The field carved out by the various Articles are of different dimensions. The entire process of exception of the
legislative field from the operation of some of the Articles relating to fundamental rights is the mandate of the Constitution. It is wrong to say that the
Constitution delegates power of amendment to Parliament or the States. As a result of the 25th Amendment the existing legislative field is freed
from the fetters of some provisions of Part III of our Constitution on the legislative power.
1082. Article 31C substantially operates in the same manner in the industrial sphere as Article 31A operates in the agrarian sphere. The problems
are similar in nature though of different magnitude. The Constitutional method adopted to solve the problem is similar. The Solicitor General is
correct in summing up Article 31C as an application of the principles underlying Articles 31(4) and 31(6) and Article 31A to the sphere of
industry.
1083. A class of legislation can be identified and the legislative field can be carved out from the operation of fundamental rights or some of those
can be excluded by a provision of the Constitution. Articles 31(4) and 31(6) identify the laws with reference to the period during which they were
made. Article 31(4) relates to a bill pending at the commencement of the Constitution in the legislature of a State to have been passed by such
legislature and to have received the assent of the President to be not called in question on the ground that it contravenes Article 31(2). Article
31(6) relates to law of the State enacted not more than 18 months from the commencement of the Constitution to he submitted to the President for
his certification and upon certification by the President not to be called in question on the ground of contravention of Article 31(2). Articles 31(2)
and 31A identify the legislative field with reference to the subject matter of law. Articles 15(4) and 33 and Article 31(5)(b)(ii) identify laws with
reference to the objective of the legislature. The exceptions to some part or some Articles of Part III of the Constitution is created by the
Constitution and any law which is made pursuant to such power conferred by the Constitution does not amend the operation or application of
these Articles in Part III of the Constitution. The crux of the matter is that modification or exception regarding the application of some of the
Articles in Part III is achieved by the mandate of the Constitution and not by the law which is to be made by Parliament or State under Article
31C. therefore, there is no delegation of amending powers. There is no amendment of any Constitutional provision by such law.
1084. The Constitution First Amendment Act 1951 introduced Articles 31A and 31B and Schedule 9 which are to be read together. Article 31A
excluded a challenge under the whole of Part III for the laws of the kind mentioned in that Article. Article 31B retrospectively validated laws
mentioned in Schedule 9 from challenge under Part III and also on the ground that they violated Section 299 of the Government of India Act,
1935. It may be stated here that Parliament which passed the Constitution First Amendment Act 1951 was the Constituent Assembly functioning
as a legislature, till elections were held and a Parliament as provided for under the Constitution could be formed. Articles 31A and 31B carried out
the intention of the framers of the Constitution as stated in Articles 31(4) and 31(6) that land legislation or agrarian reform was to be enforced and
fundamental rights were not to be allowed to stand in the way of implementing the Directive Principles of State Policy contained in Article 39. The
fundamental right conferred under Article 31(2) was subordinated to Article 39(b) and (c) in order to protect laws referred to in Article 31(4) and
31(6). When that object failed and the law was struck down under Article 14, Parliament gave effect to the policy underlying Articles 31(4) and
31(6) by excluding a challenge under every Article in Part III. In the Bihar Land Reforms case this Court said that the purpose behind the Bihar
Land Reform Act was to bring about a reform of the land distribution system in Bihar for the general benefit of the community and the legislature
was the best judge of what was good for the community and it was not possible for this Court to say that there was no public purpose behind the
acquisition contemplated in the statute.
1085. This Court in 281540 held that the word ""compensation"" means just equivalent or full indemnity for the property expropriated. In 281482
this Court struck down the law for taking over the management of Sholapur Mills on the ground that it amounted to acquisition and since no
compensation was provided for, the law was held to be void. The Constitution Fourth Amendment Act 1955 came to remedy the implementation
of essential welfare legislation. One of the measures in the Fourth Amendment Act was the amendment of Article 31 by making adequacy of
compensation non-justiciable and the other was to amend Article 31A. The formula which had been used in Articles 31(4) and 31(6) to exclude
the contravention of Article 31(2) was adopted with regard to adequacy of compensation. As a result of the amendment of Article 31A new
categories were added to the Article and new Acts were added to the Ninth Schedule. The 17th Amendment Act made changes in Article 31A(1)
and the proviso and amended Schedule 9 by inserting new Acts therein.
1086. The successive amendments of the Constitution merely carried out the principle embodied in Article 31 Clauses (4) and (6) that legislation
designed to secure the public good and to implement the Directives under Article 39(b) and (c) should have priority over individual rights and that
therefore fundamental rights were to fee subordinate to Directive or State Policy.
1087. Article 31(2) as it originally stood spoke of compensation for acquisition or requisition of property. The meaning given to compensation by
the Court was full market value. There was no scope for giving effect to the word ""compensation"". There was no flexibility of social interest in
Article 31(2). Every concept of social interest became irrelevant by the scope of Article 13(2). It is this mischief which was sought to be remedied
by the 25th Amendment. If Directive Principles are to inter-play with Part III legislation will have to give expression to such law. Parts III and IV
of the Constitution touch each other and modify. They are not parallel to each other. Different legislation will bring in different social principles.
These will not be permissible without social content operating in a flexible manner. That is why in the 25th Amendment Article 31(2) is amended to
eliminate the concept of market value for property which is acquired or requisitioned.
1088. If compensation means an amount determined on principles of social justice there will be general harmony between Part III and Part IV.
Secondly, if compensation means market price then the concept of property right in Part III is an absolute right to own and possess property or to
receive full price, while the concept of property right in Part IV is conditioned by social interest and social justice. There would be an inherent
conflict in working out the Directive Principles of Part IV with the guarantee in Part III. That is why Clauses (4) and (6) of Article 31 illustrate the
vital principle that to make effective a legislative effort to bring about changes in accordance with Directive Principles particularly those contained in
Article 39(b) and (c) Article 31(2) may have to be abridged. The social interest and justice may vary from time to time and territory to territory
and individual rights may have to be limited.
1089. Just as the amount can be fixed on principles of social justice the principles for determining the amount can be specified on the same
consideration of social justice. Amount is fixed or the principles are specified by the norm of social justice in accordance with Directive Principles.
1090. In amending Article 31(2) under the 25th Amendment by substituting the word ""amount"" for ""compensation"" the amount fixed is made non-
justiciable and the jurisdiction of the Court is excluded because no reasons for fixing such amount would or need appear in the legislation. If any
person aggrieved by the amount fixed challenges the Court can neither go into the question of adequacy nor as to how the amount is fixed. If
adequacy cannot be questioned any attempt to find out as to why the particular amount is fixed or how that amount has been fixed by law will be
examining the adequacy which is forbidden as the Constitutional mandate. If one alleges that the amount is illusory one will meet the insurmountable
Constitutional prohibition that the adequacy or the alleged arbitrariness of the amount fixed is not within the area of challenge in courts.
1091. The amount fixed is not justiciable. The adequacy cannot be questioned. The correctness of the amount cannot be challenged. The principles
specified are not justiciable.
1092. If on the other hand, the legislature does not fix the amount but specifies the principles for determining the amount, the contention that
principles for determining the amount must not be irrelevant loses all force because the result determining the amount by applying the specified
principles cannot be challenged on the ground of inadequacy. If principles are specified for determining the amount and as a result of the
application of the principles the result is less than the market value it will result in the same question of challenging adequacy.
1093. The relevancy of the principles cannot be impugned. Nor can the reasonableness of the principles be impeached.
1094. Article 14 has the flexibility of classification. Article 19 has the flexibility of reasonable restrictions. Social justice will determine the nature of
the individual right and also the restriction on such right. Social justice will require modification or restriction of rights under Part III. The scheme of
the Constitution generally discloses that the principles of social justice are placed above individual rights and whenever or wherever it is considered
necessary individual rights have been subordinated or cat down to give effect to the principles of social justice. Social justice means various
concepts which are evolved in the Directive Principles of the State.
1095. The 25th Amendment has amended Article 31(2) and also introduced Article 31(2B) in order to achieve two objects. The first is to
eliminate the concept of market value in the amount fixed for acquisition or requisition of the property. The second is to exclude in Clause (2B) of
Article 31 the applicability of Article 19(1)(f). Articles 31A and 31B applied to acquisition and requisition of property. The purpose of Article 31C
is to confer by Constitutional mandate power on Parliament and State to make laws for giving effect to Directive Principles. The significance of the
total exclusion of Part III from Articles 31A and 31B is that it brings about in unmistakable manner the true relationship between the provisions of
Part IV and Part III of the Constitution.
1096. With reference to land legislation subordination of fundamental rights of individual to the common good was clear in Clauses (4) and (6) of
Article 31. It was made clearer by the Constitution First Amendment Act which introduced Articles 31A, 31B and Schedule 9. Articles 31A, 31B,
Schedule 9 and Article 31C merely removed the restrictions which Part III of the Constitution imposes on legislative power. Article 31A after the
Fourth Amendment removed the restrictions on legislative power imposed by Articles 14, 19 and 31. In enacting Clauses (b), (c) and (d) in Article
31A Parliament was giving effect to social control which though less urgent than land reform became in course of time no less vital. Article 31B by
the First Amendment retrospectively validated the laws specified in Schedule 9 by retrospectively removing all invalidity from the law because of
the transgression of rights in Part III. Again, the seven new Acts added in the Ninth Schedule by the Fourth Amendment Act had nothing to do
with agrarian reform, but dealt with subjects of great national importance. The Constitution Fourth Amendment Act was intended to remove the
barriers of Articles 14, 19 and 31(2) in respect of land legislation considered essential for public good.
1097. State legislatures cannot remove the fetter. They have no power to amend the Constitution. Parliament cannot remove the fetter by ordinary
law. By amendment of the Constitution Parliament can remove the fetter by either deleting one or more fundamental right or rights or by excluding
certain laws or certain kinds of laws from the fetter.
1098. The pattern of Articles 31A, 31B, the Ninth Schedule and Article 31C is best understood by the observations of Patanjali Sastri, C.J. in
Shankari Prasad case and of Wanchoo, J. in Golak Nath case. Patanjali Sastri, C.J. said in Shankari Prasad case ""Articles 31A and 31B really
seek to save a certain class of laws and certain specified laws already passed from the combined operation of Article 13 read with other relevant
Articles of Part III. The new Articles being thus essentially amendments of the Constitution have the power of enacting them. It was said that
Parliament could not validate the law which it has no power to enact. The proposition holds good whether the validity of the impugned provision
turns on whether the subject matter, falls within or without the jurisdiction of the legislature which passed it. But to make law, which contravenes
the Constitution, Constitutionally valid is a matter of Constitutional amendment and as such it falls within the exclusive power of Parliament"".
Wanchoo, J. said of Article 31B ""The laws had already been passed by the State legislature and it was their Constitutional infirmity, if any, which
was being cured by the device adopted in Article 31B read with the Ninth Schedule.... Parliament alone could do it under Article 368 and there
was no need for any ratification under the proviso for amendment of Part III is not entrenched in the proviso"".
1099. The conclusiveness of declaration introduced by the 25th Amendment in a law under Article 31C is to be appreciated in the entire context
of Article 31C. In removing restrictions of Part III in respect of a law under Article 31C there is no delegation of power to any legislature. There is
only removal of restriction on legislative power imposed by Articles 14, 19 and 31. Article 31C does not confer any power to amend the
Constitution. The exclusion of Article 31 is a necessary corollary to protecting the impugned law from challenge under Articles 14, 19 and 31
because Article 13(2) would but for its exclusion in Article 31C render such laws void. The declaration clause is comparable to Section 6(3) of the
Land Acquisition Act ""1894 which contains a conclusive evidence clause that declaration shall be conclusive evidence that the land is needed for a
public purpose and for a company as the case may be. A conclusive declaration would not be permissible so as to defeat a fundamental right. In
Article 31(5) it is provided that nothing in Clause (2) shall effect (a) the provisions of any existing law other than a law to which the provisions of
Clause (6) apply and since the Land Acquisition Act 1894 is an existing law the conclusive declaration clause prevails and is not justiciable. See
261422 . The same view was reiterated by this Court in 281182 that a declaration under the Land Requisition Act was not only conclusive about
the need but was also conclusive for the need was for a public purpose.
1100. Conclusive proof is defined in the Indian Evidence Act. It is, therefore, seen that the legislative power carries with it the power to provide
for conclusive proof so as to oust the jurisdiction of a Court. The declaration is for the purpose of excluding the process of evaluation of legislation
on a consideration of the virtues and defects with a view to seeing if the laws has led to the result intended. If a question arises as to whether a
piece of legislation with such declaration has a nexus with the Directive Principles in Article 39(b) and (c) the Court can go into the question for the
purpose of process of identification of the legislative measure on a consideration of the scope and object and pith and substance of the legislation.
therefore, the 25th Amendment is valid.
1101. A contention was advanced on behalf of the petitioner that Article 31B applies to agrarian reforms or in the alternative Article 31B is linked
to Article 31A and is to be read as applying to laws in respect of five subject matters mentioned in Article 31A. The 13 Acts mentioned in the
Ninth Schedule as enacted by the First Amendment Act, 1951 dealt with estates and agrarian reforms. There is nothing in Article 31B to indicate
that it is linked with the same subject matter as Article 31A. In the Bihar Land Reforms case Patanjali Sastri, C.J. said at pp. 914-915 of the
report 282187 that the opening words of Article 31B are only intended to make clear that Article 31A should not be restricted in ''its application
by reason of anything contained in Article 31B and are not in any way calculated to restrict the application of the latter Article or of the enactments
referred to therein to acquisition of estates.
1102. In 281455 it was urged that Article 31B was merely illustrative of Article 31A and as the latter was limited in is application to estates as
defined therein Article 31B was also similarly limited. That contention was rejected and it was said that Article 31B specifically validates certain
Acts mentioned in the Schedule despite the provisions of Article 31A and is not illustrative of Article 31A but stands independent of it.
1103. Again, in Jeejibhoy v. Assistant Collector (1965) 1 S.C.R. 616 it was contended that Articles 31A and 31B should be read together and if
so read Article 31B would only illustrate the cases that would otherwise fall under. Article 31B, and, therefore, the same construction as put upon
Article 31B should apply to Article 31A. This Court did not accept the argument It was said that the words ""without prejudice to the generality of
the provisions contained in Article 31A"" indicate that the Acts and Regulations specified in the Ninth Schedule would have the same immunity even
if did not attract Article 31A of the Constitution. If every Act in the Ninth Schedule would be covered by Article 31A, Article 31B would be
redundant Some of the Acts mentioned in the Ninth Schedule, namely, items 14 to 20 and many other Acts added to the Ninth Schedule, do not
appear to relate to estates as defined in Article 31A(2) of the Constitution. It was, therefore, held in Jeejibhoy case that Article 31B was a
Constitutional device to place the specific statute beyond any attack on the ground that they infringe Part III of the Constitution.
1104. The words ""without prejudice to the generality of the provisions contained in Article 31A"" occurring in Article 31B indicate that Article 31B
stands independent of Article 31A. Article 31B and the Schedule are placed beyond any attack on the ground that they infringe Part III of the
Constitution. Article 31B need not relate to any particular type of legislation. Article 31B gives a mandate and complete protection from the
challenge of fundamental rights to the Scheduled Acts and the Regulations. Article 31A protects laws in respect of five subject matters from the
challenge of Articles 14, 19 and 31, but not retrospectively. Article 31B protects Scheduled Acts and the Regulations and none of the Scheduled
Acts are deemed to be void or even to have become void on the ground of contravention of any fundamental right.
1105. The validity of the Constitution 29th Amendment Act lies within a narrow compass. Article 31B has been held by this Court to be a valid
amendment. Article 31B has also been held by this Court to be an independent provision. Article 31B has no connection with Article 31A. The
Bihar Land Reforms case and Jeejibhoy case are well settled authorities for that proposition. It, therefore, follows that Mr. Palkhivala''s contention
cannot be accepted that before the Acts can be included in the Ninth Schedule requirements of Article 31A are to be complied with.
1106. For the foregoing reasons these are the conclusions.
1107. First, the power to amend the Constitution is located in Article 368. Second, neither the Constitution nor an amendment of the Constitution
can be or is law within the meaning of Article 13. Law in Article 13 means laws enacted by the legislature subject to the provision of the
Constitution. Law in Article 13(2) does not mean the Constitution. The Constitution is the supreme law. Third, an amendment of the Constitution is
an exercise of the constituent power. The majority view in Golak Nath case is with respect wrong. Fourth, there are no express limitations to the
power of amendment. Fifth, there are no implied and inherent limitations on the power of amendment. Neither the Preamble nor Article 13(2) is at
all a limitation on the power of amendment. Sixth, the power to amend is wide and unlimited. The power to amend means the power to add, alter
or repeal any provision of the Constitution. There can be or is no distinction between essential and in-essential features of the Constitution to raise
any impediment to amendment of alleged essential features. Parliament in exercise of constituent power can amend any provision of this
Constitution. Under Article 368 the power to amend can also be increased. The 24th Amendment is valid. The contention of Mr. Palkhivala that
unlimited power of amendment would confer power to abrogate the Constitution is rightly answered by the Attorney General and Mr. Seervai that
amendment does not mean mere abrogation or wholesale repeal of the Constitution. The Attorney General and Mr. Seervai emphasised that an
amendment would leave an organic mechanism providing the Constitution organisation and system for the State. If the Constitution cannot have a
vital growth it needs must wither. That is why it was stressed on behalf of the respondents that orderly and peaceful changes in a Constitutional
manner would absorb all amendments to all provisions of the Constitution which in the end would be ""an amendment of this Constitution"".
1108. The 25th Amendment is valid. The adequacy of amount fixed or the principles specified cannot be the subject matter of judicial review. The
amendment of Article 31(2B) is valid. Article 31(2) is self contained and Articles 31(2) and 19(1)(f) are mutually exclusive. Amendment of
fundamental right prior to the amendment was and is now after the 24th Amendment valid. Article 31C does not delegate or confer any power on
the State legislature to amend the Constitution. Article 31C merely removes the restrictions of Part III from any legislation giving effect to Directive
Principles under Article 39(b) and (c). The power of Parliament and of State legislatures to legislate on the class of legislation covered by Article
31C is rendered immune from Articles 14, 19 and 31.
1109. The inclusion of the Kerala Act 35 of 1969 and the Kerala Act 25 of 1971 by the 29th Amendment in the Ninth Schedule is valid. Article
31B is independent of Article 31A.
1110. In the result the contentions of Mr. Palkhivala fail. Each party will pay and bear its own costs. The petitions will be placed before the
Constitution Bench for disposal in accordance with law.
P. Jaganmohan Reddy, J.
1111. The detailed contentions addressed before us for 66 days have been set out in the judgment of My Lord the Chief Justice just pronounced,
and I would only refer to such of those as are necessary for dealing with the relevant issues. Though I agree with some of the conclusions arrived at
by him, but since the approach in arriving at a conclusion is as important as the conclusion itself, and particularly in matters involving vital
Constitutional issues having a far-reaching impact on fundamental freedoms of the people of this country and on the social objectives which the
State is enjoined to achieve under the Directive Principles of State Policy, I consider it my duty to express my views in my own way for arriving at
those conclusions.
1112. In this case the validity of the Constitution (Twenty-fourth) and (Twenty-fifth) Amendment Acts of 1971 and the Constitution (Twenty-ninth)
Amendment Act of 1972 has been challenged as being outside the scope of the power of amendment conferred on Parliament by Article 368 of
the Constitution and consequently void.
1113. The validity of the Twenty-fourth Amendment would depend upon the interpretation of two crucial articles, Article 13 and Article 368, and
two words, one in each article, namely, `law'' in the former, and ''amendment'' in the latter. For the purposes of ascertaining the true intent and
scope of these articles in 282401 the basic question which the Court first considered was, where was power to amend the Constitution of India to
be found? Subba Rao, C.J., with whom Shah and Sikri, JJ., as they then were, and Shelat and Vaidialingam, JJ., concurred, (hereinafter referred
to as the leading majority judgment), held that the power was contained in Articles 245, 246 and 248 read with Entry 97 of List I of Schedule VII,
and not in Article 368 which only provided for the procedure to amend the Constitution. Hidayatullah, J., as he then was, in his concurring
judgment held that the procedure of amendment, if it can be called a power at all, is a legislative power, but it is sui generis and outside the three
Lists of the Constitution, and that Article 368 outlines a process which, if followed strictly, results in the amendment of the Constitution. He was,
therefore, of the view that the Article gives power to no particular person or persons. All the named authorities have to act according to the letter
of the Article to achieve the result.
1114. Wanchoo, J. as he then was, for himself and two other Judges, Bachawat and Ramaswami, JJ., found the power in Article 368 itself and not
in Articles 245, 246 and 248 read with Entry 97 of List I.
1115. It is, therefore, contended by the learned Advocate-General of Maharashtra, firstly, that the finding in the leading majority judgment that the
fundamental rights cannot be amended is based on the decision that the amending power is to be found in the residuary Article 248 read with Entry
97 of List I of Schedule VII. This finding is deprived of its foundation, since six Judges held that the amending power is not to be found in the
residuary Article and Entry 97 of List I. Secondly, the conclusion that the fundamental rights cannot be amended was reached by the leading
majority judgment on the basis that Article 13(2) was attracted by the opening words of Article 245 and, therefore, a law amending the
Constitution under entry 97 of List I was a law referred to in Article 245, and as it was in conflict with Article 13(2) the law was void.
1116. It is again contended that this conclusion loses its validity once its basis is destroyed by five Judges holding that the amending power is not to
be found in entry 97 of List I, but in Article 368. In view of the conclusion of Hidayatullah, J., that the power of amendment as well as procedure
therefore was contained in Article 368 itself, he submits that there is no ratio binding on this Court unless it be that the power of amendment is not
in the residuary article but in Article 368. This argument is of little validity, because the ratio of the decision, where a question is directly raised
before the Court for decision, is that which it decides, and in that case wherever the power may have been found, whether in Article 368 or in the
residuary entry 97 of List I of Schedule VII, the controversy was whether an amendment made under Article 368 is a ''law'' within the meaning of
Article 13(2), and if it is so, a State cannot make a law taking away or abridging fundamental rights conferred by Part III of the Constitution. That
question being answered in the affirmative by the majority, the ratio of Golaknath''s decision is that an amendment under Article 368 is a ''law''
within the meaning of Article 13(2). What the leading majority judgment in that case did not decide, however, is whether Article 368 itself could be
amended under the proviso of that article conferring a power to amend the whole Constitution. At p. 805, Subba Rao, C.J., observed, ""In the
view we have taken on the scope of Article 368 vis-a-vis the fundamental rights, it is also unnecessary to express our opinion on the question
whether the amendment of the fundamental rights is covered by the proviso to Article 368."" While five Judges who were in minority held that each
and every article of the Constitution could be amended in exercise of the power under, and by following the procedure in, Article 368,
Hidayatullah, J., held that by amending. Article 368, Parliament could not do indirectly what it could not do directly, namely, amend Article 13(2)
or override the provisions thereunder, because as he said, ""The whole Constitution is open to amendment. Only two dozen articles are outside the
reach of Article 368. That too because the Constitution has made them fundamental."" (See p. 878). There is, therefore, warrant for the submission
that Golaknath''s case is not determinative of the question now raised before this Court as to whether the power to amend Article 368 could be
exercised to amend the fundamental rights in Part III. At any rate, five of the six Judges who expressed an opinion on this aspect support the
proposition that this can be done.
1117. It was also submitted that no question in fact arose for decision in Golaknath''s case that in future Parliament could not amend the
fundamental rights, because what that case was concerned with was the past exercise of the power to amend the fundamental rights, and,
therefore, the observations in the majority judgments of Subba Rao, C.J., and Hidayatullah, J., as he then was, about the future exercise of that
power are clearly obiter. It may be pointed out that the majority judgment as well as the minority judgment concurred in dismissing the petition, the
former on the ground that the First, Fourth and Seventeenth Amendments were not affected either on the basis of the doctrine of prospective
overruling or on the basis of acquiescence or on the ground that they were made by virtue of a valid exercise of the amending power under Article
368. On this basis it is submitted that no ratio can be found in that case for the majority declaring that Parliament in future cannot amend
fundamental rights which is binding on this Court nor can it amend the amending article to take away or abridge fundamental rights.
1118. Whether the First, Fourth and Seventeenth Amendments have been rightly held to be valid or not, the ratio of the decision as was observed
earlier is that under Article 368 as it was before its amendment, Parliament could not amend the Constitution to take away or abridge any of the
fundamental rights conferred by Part III of the Constitution, and that question will only assume importance if this Court comes to the conclusion,
following Hidayatullah, J.''s, decision, that Parliament cannot amend Article 368 under proviso (e) thereof to take away or abridge any of the
fundamental rights or to amend Article 13(2) making it subject to an amendment under Article 368. If such a power exists, the question whether an
amendment in Article 368 is a ''law'' ''within the meaning of Article 13(2) may not prima facie be of significance. There are, however, two aspects
to this problem, firstly, whether ''law'' in Article 13(2) includes an amendment of the Constitution under Article 368: and secondly, if this Court
holds that ''law'' in Article 13(2) does not include an amendment under Article 368, then the question would be, has the Constitution (Twenty-
fourth) Amendment purported to exercise a power in effecting that amendment which was not granted under that Article ? In other words, are
there any limitations to the amending power under Article 368 ? If, as was held by Hidayatullah, J., that the power of amendment conferred on
Parliament under Article 368 is not a constituent power, and any amendment made thereunder is a legislative power, which is ''law'' within the
meaning of Article 13(2), then Parliament cannot do indirectly what it cannot do directly.
1119. The first question which would arise for decision is what does ''law'' in Article 13(2) signify, and is there any internal evidence which would
indicate that that word has been used to include an amendment under Article 368, and if it does, whether it is subject to any limitations, and if so,
what ? It is contended that the word ''law'' in Article 13(2) not only includes ordinary legislative law, but also Constitutional law.
1120. It may not, in my view, be necessary to examine the submission, that an amendment under Article 368 is not made in exercise of the
constituent power but has been made by a constituent body, if on examination of the provisions of Part III, there is intrinsic evidence therein which
points to the irresistible conclusion that Article 13(2) was meant only to place an embargo on a law made by a Legislature so-called in
contradistinction to an amendment of the Constitution under Article 368 which no doubt is also a law in its generic sense, as indeed was the view
taken in 280692 , 280469 and Golaknath''s case by some of the learned Judges. The framers of the Constitution have defined ""law"" in Sub-clause
(a) of Clause (3) of Article 13 and that this definition would on the first impression appear to apply to only Clause (2) of that Article. But it would
also, having regard to the words ""unless the context otherwise requires"", apply to Clause (1) thereof. While the expression ""laws in force"" has been
defined in Sub-clause (b) of Clause (3) for the purposes of Clause (1) as including laws passed or made by Legislatures or other competent
authorities before the commencement of the Constitution, an Ordinance, a bye-law, rule, regulation, notification, custom or usage having in the
territory of India the force of law saved by Article 372 would, by virtue of Sub-clause (a) of Clause (3), equally apply to Clause (1) of Article 13.
1121. Again, though Sub-clause (a) of Clause (3) contains an inclusive definition of the word ''law'' and does not specifically refer to a law made
by Parliament or the Legislatures of States, it cannot be, nor has it been denied, that laws made by them are laws within the meaning of Article
13(2). What is contended, however, is that it also includes an amendment of the Constitution or Constitutional laws. No elaborate reasoning is
necessary in support of the proposition that the word ""law"" in Article 13(2) includes a law made by Parliament or a Legislature of the State. When
an Ordinance made either by the President under Article 123 or by a Governor under Article 213, in exercise of his legislative power which under
the respective Sub-clause (2) has the same force and effect as an act of Parliament or the Legislature of a State assented to by the President or the
Governor, as the case may be, is included in Article 13(3)(a), a law passed by Parliament or a Legislature of a State under Article 245 which
specifically empowers Parliament for making laws for the whole or any part of India or any part of a State and the Legislature of a State for the
whole or any part of a State, would be equally included within the definition of ""law"". Article 246 to 255 deal with the distribution of legislative
powers between Parliament and the State Legislatures to make laws under the respective Lists in the Seventh Schedule, and further provides under
Article 248(1) and (2) that Parliament has exclusive power to make any law with respect to any matter not enumerated in the Concurrent List or
State List including the power of imposing tax not mentioned in either of those Lists.
1122. Whereas Article 13(3)(a) has specifically included within the definition of ''law'', custom or usage having in the territory of India the force of
law, and even though it has not specifically mentioned an amendment made under Article 368 or a law made by Parliament or a Legislature it
would certainly include a law made by the latter organs by reason of the legislative provisions of the Constitution referred to above. Having regard
to the importance of the amending power, whether it is considered as a constituent power or as a constituted power, the omission to include it
specifically would, it is contended, indicate that it was not in the contemplation of the framers of the Constitution to extend the embargo in Article
13(2) to an amendment under Article 368. To my mind what is difficult to envisage is that while the framers included minor legislative acts of the
State within the definition of ''law'' in Article 13(3), they did not think of including an amendment of the Constitution therein, even though attempts
were made towards that end till the final stages of its passage through the Constituent Assembly. It is contended that the answer to this could be
that the framers did not include specifically a law made by the Legislature in that definition, and as such all laws whether legislative or amendments
of the Constitution would come within its purview. This argument loses its significance in view of the fact that the enumeration of laws like rule, bye-
law, regulation and notification which have their source and existence in the legislative law clearly indicate the inclusion of a law made by Parliament
or a Legislature of a State. It is not that the framers did not consider meticulously any objections to or defects in the definitions as I will show when
dealing with the various stages of the consideration of the draft article.
1123. It may be necessary first to examine whether in the context of the inclusive definition of ''law'', and not forgetting that an amendment under
Article 368 could also be termed ''law'', the prohibition that the State cannot take away or abridge the rights conferred under any of the provisions
of Part III is confined to those categories of law to which I have specifically referred, namely, to the law made by Parliament or a Legislature of the
State and to those indicated in Article 13(3)(a). The law referred to in Article 14, Clauses (3) and (5) of Article 16, Article 17, Clauses (2) to (6)
of Article 19, Article 20, Article 21, Clauses (4) and (7) of Article 22, Clause (1) of Article 23, Clause (2) of Article 25, Article 31, Clause (3) of
Article 32, Articles 33, 34 and Clause (a) of Article 35, is, in my view, a law which the Parliament or a Legislature of the State or both, as the case
may be, is required to make for giving force to the rights or is permitted to make to restrict the rights conferred by Part III. In other words, the
permissible limits are indicated therein. Further under Article 15 the words ''special provision'' and in Clause (4) of Article 16 the making of any
provision by the State, and Clause (2) of Article 23 imposing of a compulsory service by the State for public purposes, or preventing the State
from doing or permitting it to take certain actions under Article 28, Clause (2) of Article 29 and Clause (2) of Article 30 can either be by an
ordinary legislative law or by an order or notification issued by the Government which may or may not be under any law but may be in the exercise
of a purely executive power of the Government of India or the Government of a State having the force of law.
1124. Even where reasonable restrictions are permitted as in Clauses (2) to (6) of Article 19 or where restrictions or abrogation of the totality of
fundamental rights contained in Part III have been permitted in respect of members of the armed forces or the forces charged with the maintenance
of public order under Article 33, or where it is sought to indemnify persons in the service of the Union or a State or any other person, it is the
Parliament that has been empowered to make a law in that re-regard. Article 35, it may be noticed, begins with a non obstante clause,
Notwithstanding anything in this Constitution - (a) Parliament shall have, and the Legislature of a State shall not have, power to make laws...."" This
non obstante clause has the effect of conferring the power of legislation in respect of matters mentioned therein to Parliament exclusively which it
would not have otherwise had, because some of the powers were exercisable by the State Legislatures. Hidyatullah, J., however, thought that the
opening words in Article 35 were more than the non obstante clause and excluded Article 368 - a conclusion based on comparison of that Article
with Article 105-A of the Australian Constitution in respect of which New South Wales v. The Commonwealth 36 C.L.R. 155 had held that it was
an exception to Section 128 (See Golaknath''s case at p. 902). Wynes, however, did not agree with this view of the High Court of Australia: See
Legislative, Executive and Judicial powers in Australia, pp. 695-698. With this view, Hidayatullah, J., did not agree. In my view it is unsafe to rely
on cases which arise under other Constitutions. Apart from this, Article 35 is not in pari materia with Article 105-A of the Australian Constitution
which deals with the binding nature of the financial agreement made thereunder. The analogy is, therefore, inapplicable, nor is there anything in the
subject-matter of Article 35 to safeguard it from being amended under Article 368. On the other hand, this article empowers Parliament to give
effect to fundamental rights and gives no indication to delimit the power of amendment under Article 368.
1125. It is true that the Constitution itself has provided the limitations that can be imposed on the fundamental rights guaranteed in Part III, but
those limitations can only be effected by ordinary law as opposed to Constitutional law and nor imposing those limitations an amendment of the
Constitution is not needed. Once a right is conferred on the citizen, to what extent the right can be restricted, or where a State is prohibited from
acting in any particular manner to what extent it is permitted, is to be regulated only by an ordinary law. If so, the bar against exceeding the
permissible limits must prima facie be against the State making such a law. In the circumstances, could it be said that the framers of the Constitution
contemplated the inhibition in Article 13(2) to operate on any thing other than ordinary law ? To limit the extent and ambit of the power under
Article 368 in which there is no reference to a law, by including within the ambit of the definition of ''law'' in Article 13(3)(a) for purposes of Article
13(2), an amendment effected under Article 368, is to restrict the power of amendment by a strained construction or to impute to the framers of
the Constitution a lack of respect to the amending power by making the bar of Article 13(2) applicable to it by mere implication, when in respect
of minor instruments they were careful enough to include them in the definition of ''law''.
1126. While this is so, a consideration of the conspectus of various rights in Part III when read with Article 13(2) would, in my view, prohibit the
taking away or abridging of those rights by a law made by the Legislature namely the Parliament, Legislature of a State, or by executive action.
This conclusion of mine will be substantiated if Article 13(2) is read along with each of the Articles in Part III, in so far as any of them contain the
word ''law'' which indeed it can be so read. The object of incorporating Article 13(2) was to avoid its repetition in each of the Articles conferring
fundamental rights. Only one instance of this may be given in support of my conclusion. Clauses (2) to (6) of Article 19 which are limitations on the
freedoms in Article 19(1)(a) to (g) respectively are couched in similar terms, and if I were to take one of these clauses for illustrating the point, it
would amply demonstrate that the framers used the word ''law'' in both Article 13(2) and Clauses (2) to (6) of Article 19 only in the sense of an
ordinary law. Sub-clause (a) of Clause (1) of Article 19 and Clause (2) of that Article, if so read with Article 13(2) of the Constitution as it stood
on January 26, 1950, may be redrafted as under:
19(1). All citizens shall have the right-
(a) to freedom of speech and expression;
...
(2) The State shall not make any law which takes away or abridges the rights conferred by this article and any law made in contravention of this
clause shall, to the extent of the contravention, be void:
Provided that nothing in Sub-clause (a) of Clause (1) shall affect the operation of any existing law in so far as it relates to, or prevent the State from
making any law relating to libel, slander, defamation, contempt of court or any matter which offends against decency or morality or which
undermines the security of, tends to overthrow, the State.
Clause (2) in the above draft incorporates the entire Clause (2) of Article 79 except that instead of Part III the word ''article'' has been used, and
Clause (2) of Article 19 has been incorporated as a proviso.
1127. In the alternative, if Clauses (2) to (6) of Article 19 are read as a proviso to Article 13(2), they would appear as follows:
The State shall not make any law which takes away or abridges the rights conferred by this Part and any law made in contravention of this clause
shall, to the extent of the contravention, be void:
Provided nothing in Sub-clause (a) of Clause (1) of Article 19 shall affect the operation of any existing law in so far as it relates to, or prevent the
State from making any law relating to, libel, slander, defamation, contempt of court or any matter which offends against the decency or morality or
which undermines the security of, tends to overthrow, the State.
In each of the Clauses (3) to (6) of Article 19 the expression ''any existing law in so far as it imposes or prevents the State from making any law
imposing'' has been uniformly used, and if these clauses are read as provisos just in the same way as Clause (2) of Article 19 has been read in
either of the manner indicated above, the word ''law'' in all these clauses as well as in Clause (2) of Article 13 would be the same and must have
the same meaning. Similarly, Article 16(3) and (5) and Article 22(3) may also be so read. In reading the above articles or any other article in Part
III with Article 13(2) it appears to me that the words `law'', ''in accordance with law'', or ''authority of law'' clearly indicate that ''law'' in Article
13(2) is that which may be made by the ordinary legislative organs. I shall also show, when I examine the various stages through which the
corresponding draft article which became Article 13(2), passed through the Drafting Committee and the Constituent Assembly, that the proviso to
Article 8 would lead to a similar conclusion.
1128. Though the word ''State'' has a wider meaning and may include Parliament or Parliament and the State Legislature acting together when to
effect an amendment under Article 368, in the context of the restrictions or limitations that may be imposed by law on certain specified grounds
mentioned in any of the provisions of Part III, particularly those referred to above, could only be a law made by the Legislature otherwise than by
amendment of the Constitution, or to impose any restriction or limitation within the permissible limits on the fundamental rights under any of the
provisions of Part III, an amendment of the Constitution is not necessary and hence could not have been so intended. It is also submitted that the
definition of the word ''State'' in Article 12 read with Article 13(2) would prohibit the agencies of the State jointly and separately from effecting an
amendment, the same being a law, from abridging or taking away any of the rights conferred by Part III or in amending Article 13(2) itself. In this
connection Hidayatullah, J., in Golaknath''s case at p. 865 - read the definition of the word ''State'' in Article 12 as connoting, ""the sum total of all
the agencies which are also individually mentioned in Article 12"", and hence, ""by the definition all the parts severally are also included in the
prohibition"". In other words, he has taken the definition to mean and connote that all the agencies acting together, namely, the Parliament and the
Legislatures, and if the two Houses of Parliament under Article 368(1) or the two Houses of Parliament and the Legislatures acting together under
the proviso, can effect an amendment that amendment would be a law made by the State within the meaning of Article 13(2). At p. 866 this is
what he said: ""If the State wields more power than the functionaries there must be a difference between the State and its agencies such as
Government, Parliament, the Legislatures of the States and the local and other authorities. Obviously, the State means more than any of these or all
of them put together. By making the State subject to Fundamental Rights it is clearly stated in Article 13(2) that any of the agencies acting alone or
all the agencies acting together are not above the Fundamental Rights. therefore, when the House of the people or the Council of States introduces
a Bill for the abridgement of the Fundamental rights, it ignores the injunction against it and even if the two Houses pass the Bill the injunction is next
operative against the President since the expression ""Government of India"" in the General Clauses Act means the President of India. This is equally
true of ordinary laws and laws seeking to amend the Constitution"". He drew support from Article 325 of the Constitution of Nicargua in which
specifically it was stated that, ""That agencies of the Government, jointly or separately, are forbidden to suspend the Constitution or to restrict the
rights granted by it, ""except in the cases provided therein"". In our Constitution he observed, ""the agencies of the State are controlled jointly and
separately and the prohibition is against the whole force of the State acting either in its executive or legislative capacity"". With great respect this
argument is based on an assumption which is not warranted by the definition of the word ''State'' in Article 12. Nor is it in my view permissible to
draw support from a provision of another Constitution which is differently worded. The assumption that ''State'' would mean all the agencies of the
Government jointly or separately when the agencies of the State have been separately enumerated, is not justified. The prohibition in Article 13(2)
would be against each of them acting separately. There is no question of Parliament or the State Legislatures or Parliament or either local
authorities or other authorities acting together or any one of these acting in combination. Nor under the Constitution can such combination of
authorities acting together make a law. The State as Hidayatullah, J., envisages, because of the inclusive definition, means ""more than any of them
or all of them put together"" which in my view is a State in the political sense and not in a legal sense. Under Article 51 of the Directive Principles, it
is enjoined that the State shall endeavour to promote international peace and security; or maintain just and honourable relations between nations,
etc., which in the context, can only mean Government or Parliament of India. Item 10 of List I of the Seventh Schedule read with Article 246 vests
the power of legislation in respect of ""foreign affairs, all matters which bring the Union into relation with the foreign countries"" in those agencies. The
words ''unless the context otherwise requires'', in my view, refer to those agencies acting separately. If drawing an inference from other
Constitutions is permissible in interpreting a definition, and I have said that it is not, a reference to Article 9 in the Burmese Constitution would
show that the definition, of the State is not an inclusive definition, but it defines the State as meaning the several organs referred therein. I do not,
therefore, think that reasoning would indicate that Article 13(2) puts an embargo on an amendment made under Article 368, nor does it warrant
the making of a distinction between the State and the Government in order to hold that these organs cannot acting together make an amendment
affecting rights in Part III.
1129. Another reason for arriving at this conclusion is that if amendment to the Constitution is a ''law'', the Constitution as such would also be a
law. But the framers of the Constitution distinguished the ''Constitution'' from ''law'' or ''laws'', by making evident their intention by using the word
''law'' in contradistinction to the ''Constitution'' indicating thereby that the word ''law'' wherever referred to, means only an ordinary legislative law,
while the ''Constitution'' as something distinct from it. In Article 60 the President, and in Article 159 the Governor, is required to take oath when
assuming office, to preserve, protect and defend the Constitution and the law. Under Article 61 the President can only be impeached for the
violation of the Constitution. While specifying the extent of the executive power in Sub-clauses (a) and (b) of Clause (1) of Article 73 it is provided
by the proviso that the power referred to in Sub-clause (a) shall not, save as expressly provided in this Constitution or in any law made by
Parliament, extend in any State to matters with respect to which the Legislature of the State has also power to make laws. Here the words ''law''
and ''laws'' are definitely referable to the law made by Parliament and the Legislature of the State. The oath that a Minister of the Union is to take
under Article 75(1) is set out in Schedule III, that he will do right to all manner of people in accordance with the Constitution and the law. Judges
of the Supreme Court and the High Court are required to uphold the Constitution and the laws : see Articles 124(6) and 219 each read with
Schedule III. It is provided in Article 76(2) that the Attorney-General is required to discharge the function conferred on him by or under this
Constitution or any other law for the time being in force. Again in Article 148(5) dealing with the conditions of service of persons serving in the
Indian Audit and Accounts Department, etc., they are made subject to the provisions of this Constitution and of any law made by Parliament. Even
though the framers referred to the Constitution as by law established in some of the provisions, they have, when dealing distinctly with the
Constitution and the law or laws, specified them as referable to the legislative law. The Constitution, however, was not so described except where
it is intended to be emphasised that it had the force of law as envisaged by the words ''as by law established''.
1130. If this view is correct, and I venture to suggest that it is, a question would arise as to whether Article 13(2) is really redundant, and should
the Court so construe it as to impute to the framers an intention to incorporate something which has no purpose. The Court, it is well established,
should not ordinarily construe any provision as redundant and, therefore, must give effect to every provision of a Statute or law. In support of this
line of reasoning it is contended that in so far as Article 13(1) is concerned, ''a law in force'' has been defined in Article 13(3)(b), but by virtue of
Article 372(1) and Explanation I therein the same result would be achieved and any pre-Constitution Constitutional law which acquires the force of
law by virtue of that Article is ""subject to the other provisions"" of the Constitution and consequently to the provisions in Part III. Similarly any law
made after the Constitution came into force would be void to the extent of its repugnancy with any of the provisions of the Constitution including
those in Part III because of the doctrine of ultra vires. If so, it is argued, there was no purpose in enacting Article 13(2). On the other hand, the
petitioner''s learned advocate submits that Article 13(2) has a purpose, in that among the laws in force there would be saved some laws of a
Constitutional nature which were in force in the erstwhile princely States or even under the Government of India Act, 1935 where the Governor-
General had made orders of that nature. As it was pointed out to the Constituent Assembly by Sardar Vallabhbhai Patel on the 29th April, 1947
that such may be the position, Article 13(1), it is said, has been incorporated in Part III, and for the same reason in order to protect fundamental
rights which were basic human freedoms from being taken away or abridged even by an amendment of the Constitution, that Article has been
incorporated. A reference to the latter would show that what Sardar Vallabhbhai Patel said was that they had not sufficient time to examine in
detail the effect of Clause (2) of the draft article on the mass of existing legislation and that clause was, therefore, subject to examination of its effect
on the existing laws which will be done before the Constitution is finally drafted and the clause finally adopted. There is nothing in the proceedings
or debates to indicate that certain Constitutional laws were intended to be saved or that that law was to include an amendment of the Constitution,
nor is the contention that Article 13(1) was specially designed to save pre-existing Constitutional laws notwithstanding that the Government of India
Act and the Indian Independence Act were repealed by Article 395. If there be in force any Constitutional laws other than those repealed these
are by Article 372(1) given the same force as any of the ordinary legislative law subject to the other provisions of the Constitution and such laws
continue to be in force only until altered, repealed or amended by a competent legislature or other competent authority. There is no indication
whatever that these laws were accorded a status similar to any of the provisions of the Constitution, nor could they co-exist with them in the sense
that they can only be dealt with by an amendment under Article 368. Kania, C.J. in A.K. Gopalan''s case had no doubt pointed out that, the
inclusion of Article 13(1) & (2) appear to be. ""a matter of abundant caution"", and that, ""Even in their absence if any of the fundamental rights was
infringed by any legislative enactment, the Court has always the power to declare the enactment to the extent it transgresses the limits, invalid"".
Hidayatullah, J., as he then was, in Sajjan Singh''s case at p. 961 - commenting on the above passage of Kania, C.J., pointed out that, The
observation is not clear in its meaning. There was undoubtedly a great purpose which this article achieves. It is probable that far from belittling the
importance of Article 13 the learned Chief Justice meant rather to emphasise the importance and the commanding position of Fundamental Rights
in that even without Article 13 they would have the same effect on other laws. To hold that Article 13 framed merely by way of abundant caution,
and serves no additional or intrinsic function of its own, might, by analogy persuade us to say the same of Article 32(1) because this Court would
do its duty under Article 32(2) even in the absence of the guarantee. No one can deny that Article 13(2) has a purpose and that purpose, as
Hidayatullah, J., pointed out, was meant rather to emphasise the importance and the commanding position of Fundamental Rights, because having
regard to the history of the agitation for a Bill of Rights being inscribed in a Constitution, to which I have adverted earlier, and the great hope that
was inspired in the people of this country that there are some fundamental basic rights which are guaranteed to them and which cannot be subject
to the vagaries of the legislatures, the State was enjoined not to take away or abridge those rights. Rights in Part III were intended to be made self-
contained with the right of redress guaranteed to them by Article 32 - unlike in the United States where the judiciary had to invoke and evolve the
doctrine of judicial review over the years. Mere general declarations of rights were without enforceability. As experience showed such general
rights were found ineffective to check the growing power of the modern State, our framers examined judicial review of fundamental rights in
various Constitutions and provided in our Constitution an effective remedy against encroachment of these rights. Article 32(2) provided for a direct
approach to the Supreme Court in cases where fundamental rights are infringed, which without that provision would only come before it by way of
an appeal under Article 133 or by special leave under Article 136 from a decision of the High Court rendered under Article 226. It is this purpose
that Article 13(2) read with Article 12 emphasises. The framers of our Constitution conscious of the pitfalls and difficulties that were confronted by
the varying exercise of judicial review in America wanted to ensure that the doctrine of void and relatively void-a typically American concept -
should find no place in our Constitution. If as stated in Golaknath''s case by the leading majority judgment and by Hidayatullah, J., that fundamental
rights were not to be subject to an amending process, it is inconceivable that our framers who gave such meticulous care in inscribing those rights in
the Constitution, as is evident from the proceedings in the Constituent Assembly, should not have specifically entrenched them against chat process.
I am aware of the contrary argument that if they wanted that the amending process in Article 368 should not be fettered by Article 13(2) they
would have expressly provided for it either in Article 368 or in Article 13(2) as indeed attempts were made to that effect by moving suitable
amendments which, later, at the concluding stages of the final Draft Constitution, as we shall presently see, were either withdrawn, not pressed or
negatived. But this is neither here nor there, as indeed if the framers took the view that the embargo in Article 13(2) is only against legislative law,
they may have felt that there was no need for any words of limitation which will make it inapplicable to Article 368.
1131. Before I refer to the proceedings of the Constituent Assembly, I must first consider the question whether the Constituent Assembly Debates
can be looked into by the Court for construing those provisions. The Advocate-General of Maharashtra says until the decision of this Court in
272355 commonly known as Privy Purses case-debates and proceedings were held not to be admissible. Nonetheless counsel on either side
made copious reference to them. In dealing with the interpretation of ordinary legislation, the widely held view is that while it is not permissible to
refer to the debates as an aid to construction, the various stages through which the draft passed, the amendments proposed to it either to add or or
delete any part of it, the purpose for which the attempt was made and the reason for its rejection may throw light on the intention of the framers or
draftsmen. The speeches in the legislatures are said to afford no guide because members who speak in favour or against a particular provision or
amendment only indicate their understanding of the provision which would not be admissible as an aid for construing the provision. The members
speak and express views which differ from one another, and there is no way of ascertaining what views are held by those who do not speak. It is,
therefore, difficult to get a resultant of the views in a debate except for the ultimate result that a particular provision or its amendment has been
adopted or rejected, and in any case none of these can be looked into as an aid to construction except that the legislative history of the provision
can be referred to for finding out the mischief sought to be remedied or the purpose for which it is enacted, if they are relevant. But in Travancore
Cochin and Ors. v. Bombay Co. (1952) S.C.R. 113, the Golaknath''s case, the Privy Purses case and Union of India v. H.S. Dhillon (1972) 3
S.C.R. 33 there are dicta it is drafted by people who wanted it to be a national instrument to against referring to the speeches in the Constituent
Assembly and in the last mentioned case they were referred to as supporting the conclusion already arrived at. In Golaknath''s case as well as
Privy Purses case the speeches were referred to though it was said not for interpreting a provision but for either examining the transcendental
character of Fundamental rights or for the circumstances which necessitated the giving of guarantees to the rulers. For whatever purpose speeches
in the Constituent Assembly were looked at though it was always claimed that these are not admissible except when the meaning was ambiguous
or where the meaning was clear for further support of the conclusion arrived at. In either case they were looked into. Speaking for myself, why
should we not look into them boldly for ascertaining what was the intention of our framers and how they translated that intention ? What is the
rationale for treating them as forbidden or forbidding material. The Court in a Constitutional matter, where the intent of the framers of the
Constitution as embodied in the written document is to be ascertained, should look into the proceedings, the relevant data including any speech
which may throw light on ascertaining it. It can reject them as unhelpful, if they throw no light or throw only dim light in which nothing can be
discerned. Unlike a statute, a Constitution is a working instrument of Government, it is drafted by people who wanted it to be a national instrument
to subserve successive generations. The Assembly constituted Committees of able men of high calibre, learning and wide experience, and it had an
able adviser, Shri B.N. Rau to assist it. A memorandum was prepared by Shri B.N. Rau which was circulated to the public of every shade of
opinion, to professional bodies, to legislators, to public bodies and a host of others and was given the widest publicity. When criticism, comments
and suggestions were received, a draft was prepared in the light of these which was submitted to the Constituent Assembly, and introduced with a
speech by the sponsor Dr. Ambedkar. The Assembly thereupon constituted three Committees: (1) Union Powers Committee; (2) Provincial
Powers Committee; and (3) Committee on the Fundamental Rights and Minorities Committee. The deliberations and the recommendations of
these Committees, the proceedings of the Drafting Committee, and the speech of Dr. Ambedkar introducing the draft so prepared along with the
report of these Committees are all valuable material. The objectives of the Assembly, the manner on which they met any criticism, the resultant
decisions taken thereon, amendments proposed, speeches in favour or against them and their ultimate adoption or rejection will be helpful in
throwing light on the particular matter in issue. In proceedings of a legislature on an ordinary draft bill, as I said earlier, there may be a partisan and
heated debate, which often times may not throw any light on the issues which come before the Court but the proceedings in a Constituent
Assembly have no such partisan nuances and their only concern is to give the nation a working instrument with its basic structure and human values
sufficiently balanced and stable enough to allow an interplay of fortes which will subserve the needs of future generations. The highest Court
created under it and charged with the duty of understanding and expounding it, should not, if it has to catch the objectives of the framers, deny itself
the benefit of the guidance derivable from the records of the proceedings and the deliberations of the Assembly. Be that as it may, all I intend to do
for the present is to examine the stages through which the draft passed and whether and that attempts were made to introduce words or
expressions or delete any that were already there and for what purpose. If these proceedings are examined from this point of view, do they throw
any light on or support the view taken by me ?
1132. The various stages of the Constituent Assembly proceedings, while considering the draft Articles 8 and 304 corresponding to Articles 13
and 368 respectively, would show that attempts were made to introduce amendments to both these articles to clarify that the embargo in Article
13(2) does not apply to an amendment made under Article 368. First, Shri K. Santhanam, one of the members of the Constituent Assembly
moved an amendment on April 29, 1947 to Clause (2) of the draft submitted to the Constituent Assembly along with the Interim Report on
Fundamental Rights. This amendment was that for the words ""nor shall the Union or any unit make any law taking away or abridging any such
right"", the following be substituted:
Nor shall any such right be taken away or abridged except by an amendment of the Constitution.
1133. The sponsor explained ""that if the clause stands as it is even by an amendment of the Constitution we shall not be able to change any of
these rights if found unsatisfactory. In some Constitutions they have provided that some Parts of the Constitution may be changed by future
Constitutional amendments and other Parts may not be changed. In order to avoid any such doubts, I have moved this amendment and I hope it
will be accepted."" This amendment was accepted by Sardar Vallabhbhai Patel and adopted by the Constituent Assembly. Clause (2), after it was
so amended, was as follows:
All existing laws, notifications, regulations, customs or usages in force within the territories of the Union inconsistent with the rights guaranteed
under this Part of the Constitution shall stand abrogated to the extent of such inconsistency. Nor shall any such right be taken away or abridged
except by an amendment of the Constitution.
Even as the clause stood originally in the draft, it was only the ''Union'' or any ''unit'' that was prohibited from making a law taking away or
abridging any such right. At that stage there was nothing to show that a provision for amendment of the Constitution was either drafted or was
before the Constituent Assembly for consideration. But otherwise also, it was not a case of the ''Union'' or ''Union'' and `the unit'' being prevented
from making a law. In order to justify the submission that all the organs of the State including the ''Union'' or the `Union'' and the ''Unit'' were
prevented from effecting an amendment of the Constitution, the only indication is that the law which was prohibited from taking away or abridging
fundamental rights was the law of the ''Union'' or any ''unit''. The amendment of Shri Santhanam was incorporated by the draftsmen in the
Supplementary Report on Fundamental Rights which was presented to the Constituent Assembly on August 25, 1947, but subsequently this
amendment of Shri K. Santhanam incorporated in the draft Article was deleted by the Drafting Committee. After the Draft Constitution was
submitted to the President of the Constituent Assembly on February 21, 1948, and was given wide circulation, there appears to have been some
criticism with respect to what had then become draft Article 8(2), which was in the following terms:
The State shall not make any law which takes away or abridges the rights conferred by this Part and any law made in contravention of this clause
shall, to the extent of the contravention, be void:
Provided that nothing in this clause shall prevent the State from making any law for the removal of any inequality, disparity, disadvantage or
discrimination arising out of any existing law.
The note relating to the addition of the proviso is stated thus:
The proviso has been added in order to enable the State to make laws removing any existing discrimination. Such laws will necessarily be
discriminatory in a sense, because they will operate only against those who hitherto enjoyed an undue advantage. It is obvious that laws of this
character should not be prohibited.
The Constitutional Adviser''s note to the Drafting Committee showed that a critic had pointed out that ""Clause (2) of Article 8 may be held as a bar
to the amendment of the provisions of the Constitution relating to the fundamental rights by a law passed under draft Article 304, and it should,
therefore, be made clear that there is no restriction on the power of Parliament to amend such provisions under Article 304."" The comment of the
Constitutional Adviser to this objection was that ""Clause (2) of Article 8 does not ""override the provisions of Article 304 of the Constitution. The
expression ""law"" used in the said clause is intended to mean ""ordinary legislation"". However, to remove any possible doubt, the following
amendment may be made in Article 8:
''In the proviso to Clause (2) of Article 8, after the words ""nothing in this clause shall"" the words ""affect the provisions of Article 304 of this
Constitution or"" be inserted''.
The Drafting Committee does not appear to have accepted this suggestion, because the proviso remained as previously drafted, until it was deleted
as a result of Amendment No. 252 which was standing in the name of Mehboob Ali Beg. On November 25, 1948, Pandit Lakshmi Kanta Maitra
in moving this Amendment said - ""The purpose of this amendment is self-evident, and as I have been strictly enjoined not to make any speech I
simply move this amendment."" This amendment was adopted on November 29, 1948, and the proviso was deleted. (See C.A.D. Vol. VII, pp.
611 & 645).
1133. How meticulously this article was considered, can be seen from the proceedings on the objection of Naziruddin Ahmed that the words
custom or usage"" in the definition of ''law'' in Article 8(3)(a) (corresponding to Article 13(3)(a) would apply to Article 8(2), but the State does not
make a ''usage or custom''. Dr. Ambedkar pointed out that that will apply to Article 8(1) which deals with ''laws in force'', but Naziruddin Ahmed
insisted that it does not, and that he was no wiser after the explanation given by Dr. Ambedkar that the definition of law is distributive. Dr.
Ambedkar then said that the amendment of Naziruddin Ahmed creates some difficulty which it is necessary to clear up and ultimately to avoid any
difficulty he moved an amendment to Clause (3) of Article 8 to read ""unless the context otherwise requires"" which governed Clauses (a) and (b).
This was adopted. (See C.A.D. Vol. VII, p. 644). It was after this that the proviso was deleted.
1134. It would appear from the proviso before it was deleted, if read with Clause (2) of draft Article 8, as also the note showing the purpose for
which it was incorporated, that the law referred to therein was a legislative law. It could not by any stretch of the language be construed as
including an amendment under draft Article 304, because the proviso was making the restriction in Clause (2) of Article 8 inapplicable to the State
from making any law for the removal of any inequality, disparity, disadvantage or discrimination arising out of any existing law. If the ''State'' and
the ''law'' have to be given a particular meaning in the proviso the same meaning has to be given to them in Clause (2) and since the proviso clearly
envisages a legislative law it furnishes the key to the interpretation of the word ''law'' in Clause (2) of draft Article 8 that it is also a legislative law
that is therein referred.
1135. To Article 304 also amendments were moved-one of them, Amendment No. 157 was in the name of Shri K. Santhanam, but he said he
was not moving it. (See C.A.D. Vol. IX, p. 1643). Both the Attorney-General as well as the Advocate-General of Maharashtra said that they
were not able to find out what these amendments were. But even assuming that this Amendment was designed to make the embargo under Article
13(2) applicable to Article 368, no inference can be derived therefrom. On the other hand an attempt was made by Dr. Deshmukh to entrench
Fundamental Rights. He moved Amendment No. 212 to insert the following Article 304-A after 304:
304-A. Notwithstanding anything contained in this Constitution to the contrary, no amendment which is calculated to infringe or restrict or diminish
the scope of any individual right, any rights of a person or persons with respect to property or otherwise shall be permissible under this Constitution
and any amendment which is or is likely to have such an effect shall be void and ultra vires of any Legislature.
This amendment after Dr. Ambedkar''s speech regarding the scope of the amendment under Article 304 was, by leave, withdrawn. (See C.A.D.
Vol. IX p. 1665).
1136. Earlier when the Drafting Committee was considering the objectives, there was a proposal by Shri K. Santhanam, Mr. Ananthasayanam
Ayyangar, Mr. T.T. Krishnamachari and Shrimati G. Durgabai that parts III, IV, IX and XVI be added in the proviso to Article 304, but it was
pointed out by the Constitutional Adviser that that amendment involved a question of policy. The Drafting Committee did not adopt this
amendment. If this amendment had been accepted, the amendment of the fundamental rights could be effected by the procedure prescribed for
amendment which would be by two-thirds majority of each of the Houses of Parliament as well as by ratification by resolutions of not less than half
the State Legislatures. Even this attempt does not give any indication that fundamental rights in Part III could not be amended under Article 368 or
that ''law'' in Article 13(2) is not the ordinary legislative law, but would include an amendment under Article 368. An attempt was made to show
that on September 17, 1949, Dr. Ambedkar while speaking on draft Article 304 had said that Part III was not amendable. While adverting to the
fact that they had divided the articles into three categories, he pointed out that the first) category was amendable by a bare majority, and as to the
second category he had said: ""If future Parliament wishes to amend any particular article which is not mentioned in Part III or Article 304, all that
was necessary for them is to have two-thirds majority."" The third category for the purposes of amendment he explained required two-thirds
majority plus ratification. It is submitted on behalf of the first respondent that what was stated about Part III being excepted from the second
category was a mistake and that he must be thinking that, along with Article 304, Part III was also included in the third category. The Advocate-
General of Nagaland said Part III was a mistake for third category. Instead of third category, he either said or is reported to have said, Part III.
Whether it is a correct reading of his speech or not, it is not relevant, for in interpreting a provision the words used, the context in which it was
used, the purpose which it intended to subserve in the scheme of the Constitution, will alone have to be considered. For the same reasoning the
fact that none of the members who were also members of the Provisional Parliament ever entertained a doubt as to the non-amendability of Part III
when the Constitution (First Amendment) Bill was debated and later enacted as an Act is not relevant.
1137. In the view I take on the construction of Article 13 read with the other provisions of Part III, Article 13(2) does not place an embargo on
Article 368 for amending any of the right in Part III, and it is, therefore, not necessary to go into the question whether the leading majority judgment
is right in finding the power of amendment in the residuary entry 97 of List I of Schedule VII, nor is it called for, having regard to the majority
decision that the power of amendment is to be found in Article 368 itself. Whether the power is implied, what is the width and whether Parliament
can enlarge that power may have to be considered, but that Article 368 contains the power and the procedure of amendment can admit of little
doubt, as was held by the majority in Golaknath''s case by five judges and Hidayatullah, J., it may, also be noticed that the leading majority
judgment did not express any view as to whether under the proviso to Article 368, by amending that article itself, fundamental nights could be
amended. (See Subba Rao, C.J., at p. 805).
1138. The question then arises, whether the Twenty-Fourth Amendment is valid, and if it is valid, whether Article 368 as amended is subject to
any limitation, and if so, what ? The objects and reasons of the Twenty-Fourth Amendment Bill set out the purpose for which it was enacted and
the mischief it sought to remedy. It is stated in Para 2 thereof thus:
The Bill seeks to amend Article 368 suitably for the purpose and makes it clear that Article 368 provides for amendment of the Constitution as
well as procedure therefore. The Bill further provides that when a Constitution Amendment Bill passed by both Houses of Parliament is presented
to the President for his assent, he should give his assent thereto. The Bill also seeks to amend Article 13 of the Constitution to make it inapplicable
to any amendment of the Constitution under Article 368.
1139. What in fact the amendment effected will become clear, if the relevant provisions of Article 368, both before and after the amendment was
made, are read in juxtaposition along with a new Sub-clause (4) added to Article 13.
Before the Amendment After the Amendment
Procedure 368.An amendment of this Con- Power 368.(1) Notwithstanding
for amend- stitution may be initiated only of Parli- anything in this Con-
ment of by the introduction of a Bill ament stitution Parliament may
the Con- for the purpose in either House to in exercise of is Con-
stitution of Parliament, and when amend stitution power amend
the Bill is passed in each House the by way of addition,
by a majority of the total Consti- variation or repeal any
membership of the House tution provision of this Cons-
and by a majority of not less and titution in accordance
than two-thirds of the members procedure with the procedure laid
of that House present and voting therefore down in this article.
it shall be presented to the
President for his assent and
upon such assent being given to (2) An Amendment of
the bill, the Constitution shall this Constitution may be
stand amended in accordance initiated only by the
with the terms of the Bill. introduction of a Bill
for the purpose in
either House of Parliament,
Provided that if such amendment and when the Bill is
seeks to make any change in- passed in each House by a
majority of the total mem-
bership of that House and
by a majority of not less
the amendment shall also require than two-thirds of the
to be ratified by the Legislatures members of that House
of not less than one-half present and voting, it
of the States by resolutions to shall be presented to
that effect passed by those the President who shall
Legislatures before the Bill give his assent to the
making provision for such Bill and thereupon
amendment is presented to Constitution shall
the President for assent. stand amended in accordance
with the terms of the Bill :
Provided that if such
amendment seeks to make any
change in-
...
the amendment shall
also require to be
ratified by the Legis-
latures of not less than
one-half of the States
by resolutions to that
effect passed by those
Legislatures before the
Bill making provision
for such amendment
is presented to the
President for assent.
(3) Nothing in Article 13
shall apply to any amendment
made under this article.
13(4) Nothing in this
article shall apply to
any amendment of this
Constitution made under
Article 368.
1140. The above amendment seeks to provide-(i) that the source of power to amend is in Article 368; (ii) that when Parliament seeks to make a
Constitutional amendment it does so ""in exercise of its constituent power""; (iii) that the power to amend was by way of addition, variation or
repeal; (iv) that the bar in Article 13 against abridging or taking away any of the fundamental rights does not apply to any amendment made under
Article 368; (v) that nothing in Article will apply to an amendment of the Constitution under Article 368; (vi) that the words ""any provision of the
Constitution"" were added so that ""any"" were to mean ""every provision""; and (vii) that it is obligatory on the President to give his assent to any Bill
duly passed under that Article.
1141. In so far as the contention that Article 13(2) is a bar to Constitutional amendments is concerned, I have already given my reasons why I
consider that argument as not available to the petitioner inasmuch as the inhibition contained therein is only against ordinary legislative actions. The
question, however, is whether Article 13(2) which bars the taking away or abridging the fundamental rights by Parliament, or Legislatures of the
States and other enactments, specified in Article 13(3)(a) is or is not an essential feature. If it is not, it can be amended under Article 368.
Recognising this position the petitioner submits that if the effect of amending Article 368 and Article 13 is to permit the removal of the fetter of
Article 13 on the ordinary legislative laws which can thereafter be empowered and left free to abrogate or take away fundamental rights, it would
be an essential feature.
1142. The question whether there are any implied limitations on the power to amend under Article 368 or whether an amendment under that
Article can damage or destroy the basic features of the Constitution would depend, as I said earlier, on the meaning of the word ""amendment
before the Twenty-Fourth Amendment. If that word has a limited meaning, which is the case of the petitioner, it is contended that that power of
amendment could not be enlarged by the use of the words ""amend by way of addition, variation and repeal"".
1143. It may be mentioned that arguments similar to those which were addressed before us were advanced in Golaknath''s case, namely, (i) that
the expression ''amendment'' in Article 368 has a positive and negative content and that in exercise of that power Parliament cannot destroy the
structure of the Constitution, but it can only modify the provisions thereof within the framework of the original instrument for its better effectuation;
(ii) that if the fundamentals would be amendable to the ordinary process of amendment with a special majority the institution of the President can be
abolished, the Parliamentary executive can be abrogated, the concept of federation can be obliterated and in short, the sovereign democratic
republic can be converted into a totalitarian system of Government The leading majority judgment, though it found that there was considerable
force in the argument, said that they were relieved of the necessity to express an opinion on this all important question, but so far as the
fundamental rights are concerned, the question raised can be answered on a narrow basis. Subba Rao, C.J., observed at p. 805: ""This question
may arise for consideration only if Parliament seeks to destroy the structure of the Constitution embodied in the provisions other than in Part III of
the Constitution. We do not, therefore, propose to express our opinion in that regard"".
1144. Hidayatullah, J., on the other hand, dealing with implied limitations by reference to Article V of the United States Constitution, and the
decisions rendered thereunder pointed out that although there is no clear pronouncement of the United States Supreme Court a great controversy
exists as to whether questions of substance can ever come before the Court and whether there are any implied limitations upon the amendatory
power. After considering the view of text-book writers, particularly that of Orfield, and the position under the English and the French Constitutions
(see pp. 870-877), he observed at p. 878 : ""It is urged that such approach makes society static and robs the State of its sovereignty. It is
submitted that it leaves revolution as the only alternative if change is necessary. The whole Constitution is open to amendment. Only two dozen
articles are outside the reach of Article 368. That too because the Constitution has made them fundamental. What is being suggested by the
counsel for the State is itself a revolution because as things are that method of amendment is illegal"".
1145. Wanchoo, J., rejected the doctrine of implied limitations though he was doubtful if the Constitution can be abrogated or another new
Constitution can be substituted, (see p. 838). At p. 836 he said, ""We have given careful consideration to the argument that certain basic features of
our Constitution cannot be amended under Article 368 and have come to the conclusion that no limitations can be and should be implied upon the
power of amendment under Article 368.... We fail to see why if there was any intention to make any part of the Constitution unamendable, the
Constituent Assembly failed to include it expressly in Article 368...on the clear words of Article 368 which provides for amendment of the
Constitution which means any provision thereof, we cannot infer any implied limitations on the power of amendment of any provision of the
Constitution, be it basic or otherwise."" It was further observed at p. 831: ""that the President can refuse to give his assent when a Bill for
amendment of the Constitution is presented to him, the result being that the Bill altogether, falls, for there is no specific provision for anything further
to be done about the Bill in Article 368 as there is in Article 111"".
1146. Bachawat, J., noticed the argument on the basic features but did not express any opinion because he said ""it is sufficient to say that the
fundamental rights are within the reach of the amending power"". Ramaswami, J., on the other hand rejected the thesis of implied limitations,
because Article 368 does not expressly say so. He said at p. 933: ""If the Constitution-makers considered that there were certain basic features of
the Constitution which were permanent it is most unlikely that they should not have expressly said in Article 368 that these basic features were not
amendable"".
1147. During the course of the lengthy arguments on behalf of the petitioners and the respondents, we have been taken on a global survey of the
Constitutions of the various countries. In support of the rival contentions, there were cited before us innumerable decisions of the Supreme Court
and the State Courts of the United States of America, and of the Courts in Canada, Ireland, Australia and of the Privy Council. A large number of
treatise on Constitutional law, views of academic lawyers, the applicability of natural law or higher law principles, extracts from Laski''s Grammar
of Politics, history of the demand for fundamental rights, and the speeches in the Constituent Assembly and the Provisional Parliament during the
deliberations on the Constitution (First Amendment) Bill, were also referred to. The able arguments addressed to us during these long hearings,
with great industry and erudition and the alacrity with which the doubts expressed by each of us have been sought to be cleared by the learned
Advocates for the petitioner, the learned Attorney-General, the learned Solicitor-General and by the learned Advocates-General of the States and
the learned Advocates who intervened in those proceedings, have completely eviscerated the contents of the vital and far reaching issues involved
in this case, though sometimes some aspects tended to hover over the terra ferma and sometimes skirted round it, particularly when the views of
academic writers who had the utmost freedom to express on hypothetical problems unrelated to concrete issues falling for a decision in any case,
were pressed on us. The a priori postulates of some of the scholars are not often easy of meeting the practical needs and limitations of the
tenacious aspects of the case precedents which makes our law servicable. There have again been arguments for taking consequences into
consideration which really highlighted what would be the dire consequences if the result of the decision being one way or the other but this court
ought not to be concerned with these aspects, if otherwise our decision is in accordance with the view of the law it takes. We should free ourselves
of any considerations which tend to create pressures on the mind. In our view, it is not the gloom that should influence us, as Milton said, ""we
cannot leave the real world for a Utopia but instead ordain wisely"", and, if I may add, according to the well-accepted rules of construction and on
a true interpretation of the Constitutional provisions.
1148. Lengthy arguments on the rules of construction were addressed, by referring particularly to a Urge number of American cases to show what
our approach should be in determining Constitutional matters, having regard to the paramount need to give effect to the will of the people which the
Legislatures and the Governments represent and for exercising judicial restraint. I must confess that some of these arguments show that the
tendency has been to depend more on the views of Judges from other lands, however eminent when have in this, the Highest Court of the land
during the last over two decades, forged an approach of our own and set out the rules applicable to the interpretation of our Constitution. There is
no Constitutional matter which is not in some way or the other involved with political, social or economic questions, and if the Constitution-makers
have vested in this Court a power of Judicial review, and while so vesting, have given it a prominent place describing it as the heart and soul of the
Constitution, we will not be deterred from discharging that duty, merely because the validity or otherwise of the legislation will affect the political or
social policy underlying it. The basic approach of this Court has been, and must always be, that the Legislature has the exclusive power to
determine the policy and to translate it into law, the Constitutionality of which is to be presumed, unless there are strong and cogent reasons for
holding that it conflicts with the Constitutional mandate. In this regard both the Legislature, the executive, as well as the judiciary are bound by the
paramount instrument, and, therefore, no court and no Judge will exercise the judicial power de hors that instrument, nor will it function as a
supreme legislature above the Constitution. The bona fides of all the three of them has been the basic assumption, and though all of them may be
liable to error, it can be corrected in the manner and by the method prescribed under the Constitution and subject to such limitations as may be
inherent in the instrument.
1149. This Court is not concerned with any political philosophy, nor has it its own philosophy, nor are Judges entitled to write into their judgments
the prejudices or prevalent moral attitudes of the times, except to judge the legislation in the light of the felt needs of the society for which it was
enacted and in accordance with the Constitution. No doubt, political or social policy may dominate the legal system. It is only when as I said, the
Legislatures in giving effect to them translate it into law, and the Courts, when such a measure is challenged, are invited to examine those policies to
ascertain its validity, it then becomes a legal topic which may tend to dominate sometimes to its detriment.
1150. The citizen whose rights are affected, no doubt, invokes the aid of the judicial power to vindicate them, but in discharging its duty, the
Courts have nothing to do with the wisdom or the policy of the Legislature. When the Courts declare a law, they do not mortgage the future with
intent to bind the interest of the unborn generations to come. There is no everlasting effect in those judgments, nor do they have force till eternity as
it were. The concept, on the other hand, is that the law declared in the past was in accord with the settled judgment of the society, the social and
economic conditions then existing, and that if those judgments are not likely to subserve the subsequent generations or the requirements and needs
of the society as it may be then conditioned, they will have to be changed by the process known to law, either by legislative action or judicial re-
review where that is possible. The Courts, therefore, have a duty, and have indeed the power, to re-examine and re-state the law within the limits
of its interpretative function in the fullfulnessness of the experience during which it was in force so that it conforms with the socio-economic changes
and the jurisprudential outlook of that generation. The words of the law may be like coats of Biblical Joseph, of diverse colours and in the context
in which they are used they will have to be interpreted and wherever possible they are made to subserve the felt-needs of the society. This purpose
can hardly be achieved without an amount of resilience and play in the interpretative process.
1151. On the desirability of drawing heavily or relying on the provisions of the Constitutions of other countries or on the decisions rendered therein,
a word of caution will be necessary. It cannot be denied that the provisions of the Constitutions of other countries are designed for the political,
social and economic outlook of the people of those countries for whom they have been framed. The seed of the Constitution is sown in a particular
soil and it is the nature and the quality of the soil and the climatic conditions prevalent there which will, ensure its growth and determine the benefits
which it confers on its people. We cannot plant the same seed in a different climate and in a different soil and expect the same growth and the same
benefit therefrom. Law varies according to the requirements of time and place. Justice thus becomes a relative concept varying from society to
society according to the social milieu and economic conditions prevailing therein. The difficulty, to my mind, which foreign cases or even cases
decided within the Commonwealth where the Common Law forms the basis of the legal structure of that unit, just as it is to a large extent the basis
in this country, is that they are more often than not concerned with expounding and interpreting provisions of law which are not in pari materia with
those we are called upon to consider. The problems which confront those Courts in the background of the State of the society, the social and
economic set-up, the requirements of a people with a totally different ethics, philosophy, temperament and outlook differentiate them from the
problems and outlook which confront the courts in this country. It is not a case of shutting out light where that could profitably enlighten and benefit
us. The concern is rather to safeguard against the possibility of being blinded by it. At the very inception of a Constitutional democracy with a
Federal structure innovated under the Government of India Act, 1935, a note of caution was struck by the Chief Justice of India against following
even cases decided on the Constitutions of the Commonwealth units, which observations apply with equal force, if not greater, to cases decided
under the American Constitution. Gwyer, C.J., in In Re : The Central Provinces and Berar Act No. XIV of 1938, (1939) F.C.R. 18 which was
the very first case under the 1935 Act, observed at p. 38: ""But there are few subjects on which the decisions of other Courts require to be treated
with greater caution than of federal and provincial powers, for in the last analysis the decision must depend upon the words of the Constitution
which the Court is interpreting; and since no two Constitutions are in identical terms, it is extremely unsafe to assume that a decision on one of them
can be applied without qualification to another."" This observation was approved and adopted by Gajendragadkar, C.J., (speaking for 7 Judges) in
Special Reference 1 of (1965) 1 S.C.R. 413.
1152. The American decisions which have been copiously cited before us, were rendered in the context of the history of the struggle against
colonialism of the American people, the sovereignty of several States which came together to form a Confederation, the strains and pressures
which induced them to frame a Constitution for a Federal Government and the underlying concepts of law and judicial approach over a period of
nearly 200 years, cannot be used to persuade this Court to apply their approach in determining the cases arising under our Constitution. For one
thing, the decisions of the Supreme Court of the United States though were for the benefit of the people and yet for decades those inconvenient
decisions were accepted as law by the Government until the approach of the Court changed. The restraint of the people, the Government and the
Court, and the patience with which the inconveniences, if any, have been borne, have all contributed to the growth of the law and during this long
period the Constitution of the United States has been only amended 24 times. The amending power under the American Constitution is a difficult
process in that it is vitally linked with its ratification by the people through their representatives in the State Legislatures or in the Conventions.
These decisions, therefore, are of little practical utility in interpreting our Constitution which has devised altogether different methods of
amendments. No doubt, the rules of construction which our Courts apply have been drawn from the English decisions and the decisions of the
Privy Council, the latter of which declared the law for the country until its jurisdiction was abolished; and even today the decisions of the Courts in
England, the Commonwealth countries, and the United States of America on matters which are pari materia are considered as persuasive.
1153. For the proposition that for ascertaining the meaning of the word ''amendment'', the object of and the necessity for amendment in a written
Constitution must be considered, namely,-
(a) it is necessary for changing the Constitution in an orderly manner, as otherwise the Constitution can be wrecked by extra Constitutional method
or by a revolution;
(b) as the very object is to make changes in the fundamental or organic law, namely, to change the fundamental or basic principles of the
Constitution, the power of amendment cannot be said to be confined to only changing non-essential features.
1154. The Attorney-General has cited from the writings of several authors of whom I may refer to a few passages from the following:
1155. Woodrow Wilson in his book on ''Constitutional Government'' in the United States, said:
A Constitutional government, being an instrumentality for the maintenance of liberty, is an instrumentality for the maintenance of a right adjustment,
and must have a machinery of constant adaptation"" (page 4-6).
It is, therefore, peculiarly true of Constitutional government that its atmosphere is opinion, the air from which it takes its breath and vigor. The
underlying understandings of a Constitutional system are modified from age to age by changes of life and circumstances and corresponding
alterations of opinion. It does not remain fixed in any unchanging form, but grows with the growth and is altered with the change of the nation''s
needs and purposes"" (page 22).
1156. Roger Sherman Hoar in his book on ""Constitutional Conventions-Their Nature, Powers and Limitations"", speaking of the American
Constitution as the one based upon popular sovereignty, says:
The Federal Constitution was ordained and established by the people of the United States"" (U.S. Constitution, Preamble) and guarantees to each
of the several states ""a republican form of government"" (U.S. Constitution, Article IV). This means, in other words, a representative form. It is
founded upon the theory that the people are fit to rule, but that it would be cumbersome for them to govern themselves directly. Accordingly, for
the facilitation of business, but for no other purposes the people choose from their own number representatives to represent their point of view and
to put into effect the collective will (page 11).
Quoting from Jameson''s ""Works of Daniel Webster"", it is again stated at p. 12:
These principles were recognised by our forefathers in framing the various Bills of Rights, which declare in substance that, as all power resides
originally in the people, and is derived from them, the several magistrates and officers of government are their substitutes and agents and are at all
times accountable to them.
The various agents of the people possess only such power as is expressly or impliedly delegated to them by the Constitution or laws under which
they hold office; and do not possess even this, if it happen to be beyond the power of such Constitution or laws to grant.
A question that naturally arises is, are the above postulates basic to our Constitution ?
1157. After referring to these passages, the learned Attorney-General submitted that the people of India have, as expressed in the Preamble, given
the power to amend the Constitution to the bodies mentioned in Article 368. These bodies represent the people, and the method to amend any
part of the Constitution as provided for in Article 368 must alone be followed. In his submission any other method, for example, Constituent
Assembly or Referendum would be extra-Constitutional or revolutionary. Article 368 restricts only the procedure or the manner or form required
for amendment, but not the kind or character of the amendment that may be made. There are no implied limitations on the amending power under
Article 368. It is the people who have inscribed Article 368 in the Constitution. In the numerous American cases cited before us, there is a
constant reference to the people taking part in the amending process through the Conventions or ratification by the Legislatures which the judiciary
has been treating as ratification by the people. In that context the word ''amendment'' has been construed widely because when the sovereign will
of the people is expressed in amending the Constitution, it is as if it were they who were expressing the original sovereign will represented in the
convention which drafted the Constitution. There has been even a divergence of opinion among the writers in the U.S. as to whether the
entrenched provisions for the representation of the States in the Senate which could not be amended without the consent of the State affected can
be amended even where all the States except the State concerned have ratified the taking away or abridging that right. With this or the several
aspects of the American Constitution we are not called upon to expound nor have we any concern with it except with the claim of the petitioner
that the fundamental; rights have been reserved by the people to themselves and the counter-claim by the learned Attorney-General that it is the
people who have inscribed Article 368 by investing that Article with the totality of the sovereignty of the people which when exercised in the form
and manner prescribed in that Article would amend any provision of the Constitution without any limitations as to the nature or kind of the
amendment. The people, the learned Attorney-General submitted, have been eliminated from the amending process because being illiterate and
untutored they would not be able to take part in that process with proper understanding or intelligence. This to my mind, appears somewhat
incongruous. When they can be trusted to vote in much more complicated issues set out in election manifestos involving economic and political
objectives and social benefits which accrue by following them, surely they could be trusted with deciding on direct issues like amending the
Constitution. But the whole scheme of the Constitution shows it is insulated against the direct impact from the people''s vote, as can be seen, firstly,
by the electoral system under which it may often happen that a minority of voters can elect an overwhelming majority in Parliament and the
Legislatures of the States, while the majority vote is represented by a minority of representatives, as is evident from the affidavit filed in respect of
the recent elections by the Union of India on March 12, 1973, and secondly, where a President is elected by proportional representation of the
members of the Legislatures. This situation could not have been unknown to the framers can be gathered from the speech of Dr. Ambedkar who
said: ""Constitutional morality is not a natural sentiment. It has to be cultivated. We must realize that our people have yet to learn it. Democracy in
India is only a top-dressing on an Indian soil, which is essentially undemocratic"". (C.A.D., Vol. VII, p. 38). In any case this aspect need not
concern this Court as it deals with what has already been done, but since so much has been said about the people and the amending power in
Article 368 as representing the sovereign will of the people, I have ventured to refer to this topic.
1158. There is no doubt some warrant in support of the proposition that people have reserved to themselves the fundamental rights, as observed
by Patanjali Sastri, J., in 282068 , to which a reference has been made earlier, and, therefore, it is submitted that these rights cannot be taken away
or abridged even by an amendment of the Constitution. Neither of these submissions accord with the facts of history though the Preamble which
was adopted as a part of the Constitution on October 17, 1949 says so. (See with respect to the adoption of the Preamble as a part of the
Constitution, C.A.D., Vol. X, p. 456). To digress somewhat, it appears that the observations in 272386 , that the Preamble was not part of the
Constitution does not seem to have taken note of the fact that the Constituent Assembly had debated it and adopted the resolution. ""That the
Preamble stand part of the Constitution"". It appears to me that a comparison with Article V of the U.S. Constitution providing for an amendment of
that Constitution, with Article 368 of our Constitution, would show that there is no resemblance between the amending procedure provided in
either of them. Such a comparison would, in my view, be misleading, if we were to apply the concepts and dicta of the eminent Judges of the
Supreme Court of the U.S. in interpreting our Constitution. If we were to accept the contention of the learned Attorney-General that the
sovereignty is vested in Article 368, then one is led to the conclusion on an examination of the history of the Constitution-making that the people of
India had never really taken part in the drafting of the Constitution or its adoption, nor have they been given any part in its amendment at any stage
except indirectly through representatives elected periodically for conducting the business of the Government of the Union and the States. It cannot
be denied that the members of the Constituent Assembly were not elected on adult franchise, nor were the people of the entire territory of India
represented therein even on the very limited franchise provided for under the Cabinet Mission Plan of May 16, 1946 which was restricted by the
property, the educational and other qualification to approximately 15% of the country''s population comprising of about 40 million electOrs. The
people of the erstwhile princely States were not elected to the assembly though the representatives of those States may have been nominated by
the rulers. A day before the transfer of power on August 15, 1947, the Indian States were only subject to the paramountcy of the British Crown.
On August 15, 1947, all of them, except Hyderabad, Junagadh and Jammu & Kashmir, had voluntarily acceded to the Dominion of India.
1159. The objectives Resolution which claims power from the people to draft the Constitution was introduced in the Constituent Assembly on
December 13, 1946, when the Constituent Assembly met for the first time and at a time when the Muslim League boycotted the session (See
C.A.D., Vol. I, p. 59). The 4th clause of that Resolution provided that all power and authority of the Sovereign Independent India, its constituent
parts and organs of government are derived from the people. The Resolution also said that in proclaiming India as an Independent Sovereign
Republic and in drawing up for her future governance a Constitution there shall be guarantee and secured to all the people of India, justice, social,
economic and political; equality of status, of opportunity and before the law; freedom of thought, expression, belief, faith, worship, vocation,
association and action, subject to law and public morality; and wherein adequate safeguards shall be provided for minorities, backward and tribal
areas, and depressed and other backward classes. This Resolution was adopted on January 22, 1947 with utmost solemnity by all members
standing. (See C.A.D., Vol. II. p. 324).
1160. While the claim was so made and at the time when the Resolution was adopted, the legal sovereignty over India remained vested in the
British Crown and British Parliament, and when that power was transferred, it was transferred to the Constituent Assembly by the Indian
Independence, Act, 1947, Sections 6 and 8 of which conferred on the Constituent Assembly the power to enact a Constitution, as well as the full
powers to make laws which were not to be void or inoperative on the ground that they are repugnant to the laws of England, or to the provisions
of the Indian Independence Act or any existing or future Act of Parliament of the United Kingdom, or to any order, rule or regulation made under
any such Act, and the powers of the Legislature of the Dominion of India shall include the power to repeal or amend any such Act, order, rule or
regulation in so far as it is part of the law of the Dominion (See Sub-section (2) of Section (6). These powers of the Legislature of the Dominion,
under Sub-section (1) of Section 8, for the purposes of making a Constitution, were conferred on the Constituent Assembly and reference in the
Act to the Legislature of the Dominion was to be construed accordingly.
1161. It was only in November 1949 after the work of the framing of the Constitution was completed that the ruling Princes accepted it on behalf
of themselves and the people over whom they ruled. The Constitution was not ratified by the people but it came into force, by virtue of Article
394, on January 26, 1950. Article 395 repealed the Indian Independence Act, 1947 and the Government of India Act, 1935.
1162. Reference may also be made to the fact that during the debates in the Constituent Assembly it was pointed out by many speakers that that
Assembly did not represent the people as such, because it was not elected on the basis of adult franchise, that some of them even moved
resolutions suggesting that the Constitution should be ratified by the people. Both the claim and the demand were rejected. Dr. Ambedkar
explained that, ""the Constituent Assembly in making a Constitution has no partisan motive. Beyond securing a good and workable Constitution it
has no axe to grind. In considering the articles of the Constitution it has no eye on getting through a particular measure. The future Parliament if it
met as a Constituent Assembly, its members will be acting as partisans seeking to carry amendments to the Constitution to facilitate to the passing
of party measures which they have failed to get through Parliament by reason of some Article of the Constitution which the Constituent Assembly
has none. That is the difference between the Constituent Assembly and the future Parliament. That explains why the Constituent Assembly though
elected on limited franchise, can be trusted to pass the Constitution by simple majority and why the Parliament though elected on adult suffrage
cannot be trusted with the same power to amend it"". (C.A.D., Vol. VII, pp. 43-44).
1163. At the final stages of the debate on the amending article, Dr. Ambedkar replying to the objection that the Constituent Assembly was not a
representative assembly as it has not been elected on an adult franchise, that a large mass of the people are not represented, and consequently in
framing the Constitution the Assembly has no right to say that this Constitution should have the finality which Article 304 proposes to give it, said -
Sir, it may be true that this Assembly is not a representative assembly in the sense that Members of this Assembly have not been elected on the
basis of adult suffrage. I am prepared to accept that argument, but the further inference which is being drawn that if the Assembly had been elected
on the basis of adult suffrage, it was then bound to possess greater wisdom and greater political knowledge is an inference which I utterly
repudiate"". (C.A.D., Vol. IX, p. 1663).
1164. The fact that the preamble professed in unambiguous terms that it is the people of India who have adopted, enacted and ""given to
themselves this Constitution""; that the Constitution is being acted upon unquestioned for the last over twenty-three years and every power and
authority is purported to be exercised under the Constitution; and that the vast majority of the people have, acting under the Constitution, elected
their representatives to Parliament and the State Legislatures in five general elections, makes the proposition indisputable that the source and the
binding force of the Constitution is the sovereign will of the people of India.
1165. On this assumption no state need have unlimited power and indeed in Federal Polities no such doctrine is sustainable. One has only to take
the examples of U.S.A., Australia or Canada, and our own where the Central and the State Legislatures are supreme within the respective fields
allotted to them. Any conflict between these is determined by the Supreme Court, whose duty is to declare the law. Those brought up in the unitary
State find it difficult to recognise such of those limitations as are found in Federal Constitutions. Constitutions have been variously described as rigid
or flexible, controlled or uncontrolled, but without going into these concepts it is clear that'' if the State is considered as a society, ""to which certain
indefinite but not unlimited powers are attributed then there is no difficulty in holding that the exercise of State power can be limited"" (A.L.
Goodhart, ""English Law and the Moral Law"", p. 54). Even in a unitary State like the United Kingdom where it is believed that the Queen in
Parliament is supreme, Professor A.L. Goodhart in the book referred to above points out that this is as misleading as the statement that the
Queen''s consent is necessary. After referring to Dicey, Coke and Blackstone, that parliamentary government is a type of absolute despotism, he
says, ""Such a conclusion must be in conflict not only with our sense of what is fitting, but also with our recognition of what happens in fact. The
answer is, I believe, that the people as a whole, and Parliament itself, recognise that under the unwritten Constitution there are certain established
principles which limit the scope of Parliament. It is true that the Courts cannot enforce these principles as they can under the Federal system in the
United States, but this does not mean that these principles are any the less binding and effective. For that matter some of them receive greater
protection today in England than they do in the United States. These basic principles are, I believe, four in number"". (A.L. Goodhart, p. 55). Then
he narrates what these four principles are : First, that no man is above the law, the second, that those who govern Great Britain do so in a
representative capacity and are subject to change but ""an immortal government tends to be an immoral government""; the third, freedom of speech
or thought and assembly are essential part of any Constitution which provides that people govern themselves because without them self-
government becomes impossible; and the fourth, which is a basic part of the English Constitution is the independence of the judiciary and it is
inconceivable that Parliament should regard itself as free to abolish the principle which has been accepted as a cornerstone of freedom ever since
the Act of Settlement in 1701. Professor Goodhart then concludes:
It is therefore, I believe, true to say that it is as wrong in theory as it is in fact to suggest that the British Constitution is a form of enlightened
despotism. Those who exercise power in the name of the State are bound by the law, and there are certain definite principles which limit the
exercise of the power.
1166. Before considering the detailed contentions it is necessary to see what was intended to be achieved by the Twenty-fourth Amendment. I
have already set out the changes made in Article 368. These are-
(a) In the marginal note, instead of the expression ""Procedure for amendment of the Constitution"", it was substituted by ""Power of Parliament to
amend the Constitution and Procedure therefor"". This was to meet any possible doubt that the marginal note only indicated a procedure and not
the power of amendment, though the majority in Golaknath''s case had held that Article 368 contains both power and procedure;
(b) By the addition of Clause (1), three changes were effected namely, (i) a non obstante clause ""Notwithstanding anything in this Constitution"", (ii)
Parliament may in exercise of its constituent power""; and (iii) ""amend by way of addition, variation or repeal any provision of the Constitution in
accordance with the procedure laid down in this article"".
It has already been seen that both in Sankari Prasad''s and Sajjan Singh''s cases, the two Houses of Parliament have been construed as Parliament
and not a different body. In Golaknath''s case also all the Judges held that it is only Parliament which makes the amendment. The question Whether
the power in Article 368 is a constituent power or a legislative power has of course been debated. The law in its generic terms includes a
constituent law, namely, the Constitution itself made by a Constituent Assembly-as indicated by the wards ""The Constitution as by law
established"", or an amendment made in accordance with the provision contained in the Constitution, as well as an ordinary legislative law made by
the legislative organs created by the organic instrument. The quality and the nature of the law has been differently described, but broadly speaking
the Constitution or the amendments thereof are termed as law which is made in exercise of its constituent power, though the reach of each may
differ. If it is true, as is contended, that both these in the plenitude of power are co-extensive, on any view of the matter, no difficulty is encountered
in describing the amending power as the constituent power. Even otherwise without resort to any great subtlety or distinction between the exercise
of power by a constituent body and a constituted body inasmuch as both are concerned in the making of the Constitution or in amending it, they
can be considered as a constituent power. The amending power is a facet of the constituent power, but not the whole of it. The power under
Article 368 after the amendment is still described as amending power. The Twenty-fourth Amendment makes this explicit because it did not want a
doubt to linger that because the same body, namely, Parliament makes both the ordinary law in terms of the grant in Articles 245 to 248 and an
amendment in terms of Article 368, it should not be considered that both these are legislative laws within the meaning of Article 13(2) which was
what the majority in Golaknath''s case had held. In the view I have taken that Article 13(2) was confined only to the ordinary legislative laws and
not one made under Article 368, the addition of Clause (1) to Article 368 in so far as it declares that when Parliament exercises the power under
that provision if exercises its constituent power and makes explicit what was implicit. In my view, the amendment, therefore, makes no change in
the position which prevailed before the amendment.
1167. It has also been seen that the amendment added Clause (3) to Article 368 that ""Nothing in Article 13 shall apply to any amendment made
under this article"", and has added Clause (4) to Article 13 that ""Nothing in this article shall apply to any amendment of this Constitution made under
Article 368"". These additions, having regard to the view I have taken that Article 13(2) does not impose any express limitation on Article 368,
unless of course, there is a limitation in Article 368 itself on the width of the power which the word ''amendment'' in the context of that article and
the other provisions of the Constitution might indicate, again make explicit what was implicit therein.
1168. The outstanding question then is, what is the meaning of the word ''amendment''-whether it has wide or a restricted meaning, whether the
word ''amendment'' includes repeal or revision, and whether having regard to the other provisions of the Constitution or the context of the word
''amendment'' in Article 368 itself it has a restricted meaning, and consequently does not confer a power to damage or destroy the essential
features of the Constitution.
1169. The existence or non-existence of any implied limitations on the amending power in a written Constitution, which does not contain any
express limitations on that power has been hotly debated before us for days. I have earlier set out some of these contentions. If the word
''amendment'' has the restricted meaning, has that power been enlarged by the use of the words ""amend by way of addition, variation or repeal"" or
do they mean the same as amendment? If they are wider than amendment, could Parliament in exercise of its amending power in Article 368
enlarge that power? This aspect has been seriously contested and cannot on a superficial view be brushed aside as not worthy of merit. There can
be two ways of looking at it. One approach can be, and it would be the simplest solution to the problem that confronts us, to assume that the
amending power is omni-sovereign and thereafter the task will be easy because so much has been written by academic writers that it will not be
difficult to find expression of views which support that conclusion. Long years ago, Oliver Wendall Holmes had written, ""you can give any
conclusion a logical form"" and one can only say how true it is. This course, however, should be eschewed, firstly, because of the a priori
assumption and the speculation inherent in drawing upon such writings, and secondly, because the interpretation placed by these learned writers on
Constitutions which are different will, if drawn upon, in effect allow them to interpret our Constitution, which though derivative it may be, has to be
interpreted on the strength of its provisions and the ethos it postulates. It is, therefore, necessary to ascertain from the background of our national
aspirations, the objectives adopted by the Constituent Assembly as translated into a working organic instrument which established a sovereign
democratic Republic with a Parliamentary system of Government whereunder individual rights of citizens, the duties towards the community which
the State was enjoined to discharge; the diffusion of legislative power between Parliament and State Legislatures and the provision for its
amendment, etc., are provided for. All these aspects were sought to be well balanced as in a ship built for fair weather as well as for foul. This then
will be the proper approach.
1170. The learned Attorney-General contends that the word ''amendment has a clear, precise, definite and unambiguous legal meaning and has
been so used in all the written Constitutions of other countries also ever since written Constitutions have been innovated. The word ""amendment
according to him has received a well accepted construction which gives it the widest amplitude unrestricted by any limitations thereon. While
making this submission, however, he has pointed out that though our Constitution has used different expressions at several places, it does not
follow that they do not necessarily mean the same thing. The Advocate for the petitioner on the other hand says that this word has no precise and
definite or primary and fundamental meaning and hence the cases on construction cited by the respondents that the Court is not concerned with the
policy of the Legislature are not applicable. On the contrary, he points out, that since the word is ambiguous, the width of the power has to be
ascertained by courts from the general scheme and context of the Constitution in which it appears and other relevant indications and principles. He
relies on the observations of Lord Wright in James v. Commonwealth of Australia, [1936] A.C. 578 cited on behalf of the first respondent that, ""A
Good draftsman would realise that the mere generality of the word must compel limitation in its interpretation. ''Free'' in itself is vague and
indeterminate. It must be its colour from the context"".
1171. The learned Attorney-General further submits, relying again on the decisions of the American Courts that revision and amendment have been
held as synonymous terms and that if you give the power to amend the amending power, the amending power will become very wide. It is also his
contention, relying on Strong on ""Modern Political Constitutions"" that the amending provisions re-create the Constituent Assembly, provide some
elements to be ''unaltered, and since our Constitution-makers who were aware of this position in the United States have used the same words, they
must be intended to use that word as giving the widest power, and since there are no express limitations, no restriction on that power can be read
into it by implication. A reference to the provision relating to amendment either in the United States or in the States'' Constitutions where people
have a vital part in the amending process in my view inapt and inapplicable to the interpretation of our Constitution where the people have been
designedly excluded. I say this, because we have been referred to the attempts made in the Constituent Assembly to involve people of this country
in the amendment of the Constitution, but such attempts did not succeed. Brajeshwar Prasad had actually proposed an amendment to make the
amending provision similar to the one in Australia Constitution and had said, ""What is possible in Australia is possible here. If the people in
Australia are competent and advanced to adopt this method of amendment, certainly we, who are as competent as the Australians, if not more, are
entitled to adopt the same. I do not want to associate the State Legislatures in the process of amending the Constitution."" He also said that, ""If you
want to abolish landlordism, you cannot afford to look for the consent of the landlords, and similarly, if you want to abolish capitalism, you cannot
afford to look for the consent of the capitalists"". (C.A.D., Vol. IX, p. 1646). This amendment, however, was negatived. (C.A.D., Vol. IX, p.
1665).
1172. A reference was also made in this connection to draft Article 305 as indicating that the word ''amendment'' would mean repeal or whittling
down. Even assuming that that Article had been incorporated in the Constitution, what does the word `amendment'' in that context imply ? First,
draft Article 305 starts with the non-obstante clause, ""Notwithstanding anything contained in Article 304"" (present Article 368), and, secondly, the
provisions relating to the reservation of seats for the minorities ""shall not be amended during a period of ten years from the commencement of this
Constitution and shall cease to have effect on the expiration of that period unless continued in operation by an amendment of the Constitution"". This
clause instead of throwing any light on the width of the power of amendment shows that it is completely restricted in that nothing can be done to
affect that provision for ten years which limitation with the non-obstante clause excludes Article 304 altogether during that period. If after that
period it is to be extended that Article can be amended but this does not mean that it can be repealed, for it is only concerned with either extension
of the period or change in the terms or conditions under which the reservation would continue to apply.
1173. It was contended that the word ''amendment'' in Article 368 must be construed as meaning change for the better, improvement, etc. In
Golaknath''s case a similar contention was rejected by some of the learned Judges. Subba Rao, C.J., (speaking for 5 Judges) did not express any
view though he said that the argument that Parliament cannot destroy the structure of the Constitution but it can modify the provisions thereof within
the framework of the original instrument for its better effectuation, has considerable force, but they were relieved of the necessity to express their
opinion as the question raised can be answered on a narrower basis. He observed that : ""This question may arise for consideration only if
Parliament seeks to destroy the structure of the Constitution embodied in the provisions other than in Part III of the Constitution. We do not,
therefore, propose to express our opinion in that regard"" (pp. 804-805).
1174. Hidayatullah, J., at p. 862 said:
I do not take the narrow view of the word ''amendment'' as including only minor changes within the general framework. By an amendment new
matter may be added, old matter removed or altered.
Wanchoo, J., (speaking for himself and two other Judges), observed at p. 834:
To say that ''amendment'' in law only means a change which results in improvement would make amendments impossible, for what is improvement
of an existing law is a matter of opinion and what, for example, the legislature may consider an improvement may not be so considered by others. It
is, therefore, in our opinion impossible to introduce in the concept of amendment as used in Article 368 any idea of improvement as to details of
the Constitution. The word ''amendment'' used in Article 368 must, therefore, be given its full meaning as used in law and that means that by
amendment an existing Constitution or law can be changed, and this change can take the form either of addition to the existing provisions, or
alteration of existing provisions and their substitution by others or deletion of certain provisions altogether.
1175. After noting that the word ""amend"" in the VI Schedule, paragraph 21, where it was preceded by words ""by way of addition, variance or
repeal"" and more or less similar expressions in other Articles of the Constitution, he observed, ""it is very difficult to say why this was done. But the
fact that no such words appear in Article 368 does not in our mind make any difference, for the meaning of the word ''amendment'' in a law is
clearly as indicated above by us and the presence or absence of explanatory words of the nature indicated above do not in our opinion, make any
difference"". Bachawat J., at pp. 915-916, says:
Article 368 indicates that the term ''amend'' means ''change''. The proviso is expressed to apply to amendments which seek to make any ''change''
in certain articles. The main part of Article 368 thus gives the power to amend or to make changes in the Constitution. A change is not necessarily
an improvement Normally the change is made with the object of making an improvement, but the experiment may fail to achieve the purpose. Even
the plain dictionary meaning of the word ''amend'' does not support the contention that an amendment must take an improvement, see Oxford
English Dictionary, where the word ''amend'' is defined thus : ""4. To make professed improvements (in a measure before Parliament) formally to
alter in detail though practically it may be to alter its principle so as to thwart it"". The 1st, 4th, 16th and 17th Amendment Acts made changes in
Part III of the Constitution. All the changes are authorised by Article 368"".
Ramaswami, J., has not specifically dealt with the meaning of the word ''amendment''.
1176. It is obvious from these observations that the attempt to restrict the meaning of the word ''amendment'' to ''improvement'' has been rejected
by five of the learned Judges in Golaknath''s case.
1177. The learned Attorney-General, however, in the written summary of his arguments, said ""The majority of the learned Judges in Golaknath''s
case rejected the arguments that the expression amendment of of a Constitution has a narrow meaning. Thus the petitioner seeks to have the
majority judgment overruled on this point"". (Page 30, Para 9). This statement does not seem to be accurate, unless he has linked the rejection of
the argument regarding the existence of implied limitations as recognising that the word amendment has a wide meaning. That implied limitations
and the width of the meaning of word amendment were two different concepts admits of no doubt, because the former flows from the implications
of the provisions of the Constitution whether general or specific, while the latter deals with scope and the ambit of the word amendment itself. If the
power is wide, even implied limitations can also be abrogated, but it has nothing to do with the existence of the implied limitations. On the other
hand, Hidayatullah, J. though he dealt with the narrowness or otherwise of the meaning of the word ''amendment'' did not deal with the existence or
non-existence of implied limitations under our Constitution. Bachawat, J., at pp. 915 and 916 also did not think it necessary to pronounce on
implied limitations and like Wanchoo, J., has separately considered these two concepts (see pages 833-834, 835-836). These instances illustrate
what I have said above. Even on this basis there would not be a majority of Judges who have held that there are no implied limitations.
1178. The learned Advocate-General for Maharashtra submits that when a person proposes an amendment and he is asked whether it is intended
to be an improvement, the answer will always be ''Yes''; because he cannot very well say that it was not intended to be an improvement; that the
meaning of the word ''amendment'' in several Dictionaries which relate the word ''amendment'' with ''improvement'' is euphemistic. This is the
reason why the word ''amendment'' according to him is used in the earlier sense in common parlance, in public speeches, textbooks or articles by
learned writers, which is far from saying that an amendment must be only a change for effecting an improvement.
1179. Bachawat, J., earlier at p. 915 in Golaknath''s case referred to the decision Livermore v. E.C. Waite, (102) Cal. 113-25 L.R.A. 312 in
support of the submission that an amendment must be an improvement of the Constitution. The following observations in Livermore''s case were
cited by him:
On the other hand, the significance of the term ''amendment'' implies such an addition or change within the lines of the original instrument as will
effect an improvement, or better carry out the purpose for which it was framed.
With respect to this passage, Bachawat, J., observed:
Now an attack on the eighteenth amendment of the U.S. Constitution based on this passage was brushed aside by the U.S. Supreme Court in the
decision in the National Prohibition case (Rhode Island v. Palmer, 253 US 350; 64 L. ed. 947. The decision totally negatived the contention that
an amendment must be confined in its scope to an alteration or improvement of that which is already contained in the Constitution and cannot
change its basic structure, include new grants of power to the Federal Government nor relinquish in the State those which already have been
granted to it. (See Cooley on Constitutional Law, Chapter III, Article V, pp. 46 & 47).
1180. I find from the reference to the National Prohibition case and the pages of that report given by Bachawat, J., namely, 64 L. ed. 947, 960
and 978, that no observations to that effect have been made at page 978 by Mr. Justice Van Devanter. In that case the Supreme Court was
considering an appeal from a District Court which had rejected the contention that 18th Amendment was not valid on the ground that, ""The
definition of the word ''amendment'' include additions as well as corrections of matters already treated and there is nothing in its immediate context
(Article V) which suggests that it was used in a restricted sense"". The decree of the Court below was affirmed in the National Prohibition case.
(Rhode Island v. Palmer). 64 L. ed. 946 the briefs filed by the Attorney-General of Rhode Island and others did, however, refer to the passage
cited by Bachawat, JJ., in Livermore v. Waite. But none of the Judges in the National Prohibition case either referred to the passage in
Livermore''s case nor did they deal with the scope of the power of amendment and, therefore, it cannot either be said that the submission was
brushed aside, nor can it be said that the National Prohibition case totally negatived that contention. It may be the opinion of Cooley in his Book on
Constitutional Law"" that the passage in Livermore''s case cited by Bachawat, J., did not support the proposition therein stated. But all arguments
in that case against the amendment could not be taken to be negatived, if they were not necessary for the decision. What arguments were brushed
aside, no one can say with any amount of definiteness. If the judgment of the Supreme Court in National Prohibition case is read with the judgment
of the District Court whose decree was affirmed, it may be taken to have laid down that the word amendment would include addition of a
provision to the Constitution and beyond this nothing more can be inferred from this judgment.
1181. The argument of the learned Advocate-General is that the words ""amendment of this Constitution"" in sub-para (2) of para 7 and sub-para
(2) of para (21) of the respective Schedules refers to the words used in sub-para (1) of sub-para 7 and 21 of the Schedules, and, therefore, the
words ""amendment of this Constitution"" must be read to mean that it is an amendment by way of addition, variation or repeal. It was noticed that in
Golaknath''s case while Wanchoo, J., could not fathom the reason why the expression ''by way of addition, variation or repeal'' was used in
Schedule V para 7 and Schedule VI, Para 21, he none the less thought the presence or absence of the explanatory words made no difference to
the meaning of the word ''amendment''. In other words, according to the learned Advocate-General, the word ''amendment'' in Article 368 is
synonymous with the expression ''amend by way of addition, variation or repeal'' so that the Twenty-Fourth Amendment according to this view,
and probably to conform with it, used the clarificatory words and means even after this amendment the same meaning as the word ''amendment''
had before Article 368 was amended. What an amendment can do has also been stated, by Wanchoo J., namely, that the existing Constitution can
be changed and this change can take the form either of addition to the existing provisions or alteration of the existing provisions and their
substitution by others or deletion of certain provisions altogether. Though all this can be done, he said, it may be open to doubt whether the power
of amendment contained in Article 368 goes to the extent of completely abrogating the present Constitution and substituting it by an entirely new
one .
1182. It is also not disputed by the learned Attorney-General, the learned Solicitor-General and the learned Advocate-General for Maharashtra
that an amendment of the Constitution dose not extend to abrogation of the Constitution, and on the contention of the learned Advocate-General,
abrogation means repeal, both words being synonymous, and that the Constitution cannot be substituted by a new Constitution.
1183. In further explaining his submission the learned Attorney-General said that the amending power in Article 368 as it stood before the Twenty-
fourth Amendment and as it stands now has always been, and continues to be, a constituent power, that is to say, the power to deconstitute or re-
constitute the Constitution or any part of it. Such power extends to the addition to or variation of any part of the Constitution. But the amending
power does not mean that the Constitution at any point of time would be so amended by way of addition, variation or repeal as to leave a vacuum
in the governance of the country. According to him that is the whole object and necessity of the amending power in a Constitution so that the
Constitution continues, and a constituent power, unless it is expressly limited in the Constitution itself, can by its very nature have no limits, because
if any such limit is assumed although not expressed in the Constitution, the whole object and purpose of the amending power will be nullified.
1184. If amendment does not mean abrogation or repeal as submitted in the note of the Advocate-General, dated February 23, 1973 in which he
said, ""that repeal and abrogation mean the same thing since ""repeal"" has ''abrogation'' as one of its meaning and ''abrogation'' has ''repeal'' as one of
its meanings"", a question arises, where, is the line to be drawn ?
1185. The learned Attorney-General said that Article 368, Clause (e) of the proviso by giving a power to amend the amending power, has
conferred a wider power of amendment but that does not imply that the power of amendment had a limited meaning in the unamended article; that
the word ''amendment'' has only one meaning and it is a wide power and in Article 368 there is a recreation of the Constituent Assembly. If this
submission is correct, how can it not extend to abrogation of the Constitution or substituting it by another?
1186. To this question the answer of the Attorney-General was that Clause (e) of the proviso was added by way of abundant caution to meet a
similar criticism which was directed against Article V of the U.S. Constitution. According to Advocate-General for Maharashtra, Clause (e) of the
proviso was inserted to meet the assumption of Chief Justice in the Irish case of The State (Ryan and Ors.) v. Lennon and Ors. (1935) IR 170 that
if amending provision could have been amended, then no limitation can be read. Hon''ble the Chief Justice has dealt with this aspect in full and I do
not, therefore, propose to refer to it except to say that the analogy is inapplicable to the interpretation of Article 368.
1187. Apart from the power of amendment not extending to the abrogation of the Constitution, it will appear on the submission of respondents, the
Union of India and the State of Kerala, that the office of the President cannot be abolished without the concurrence of at least half the States even
though Articles 52 and 53 are not included in the proviso to Article 368. The very fact that Article 54 and Article 55 are included in the proviso, it
would, according to the learned Solicitor-General imply that the office of the President cannot be abolished without the concurrence of the States.
Wanchoo, J., in Golaknath''s case dealt with a similar contention at p. 844. Though he thought that the supposition was impossible, and I entirely
agree with him that it is not likely, yet in such a case, ""it would be right to hold that Article 52 could not be altered by Parliament to abolish the
office of President...it will require ratification"". Nor do I think having regard to the basic structure of the Constitution is it possible to abolish the
office of the President by resort to Article 368 and as assent is necessary, no President true to his oath to protect and defend the Constitution, will
efface himself. It would, therefore, appear from this specific instance that an implied limitation is read into Article 368 by reason of the proviso
entrenching Article 54. The learned Advocate-General says even Article 53 which vests the executive power of the Union in the President by Sub-
clause (2), vests the Supreme Command of the Defence Forces of the Union in the President, would also necessitate an amendment similar to
Article 52 by ratification by the states. Yet another instance is, that art implied power to amend is found in Article 368. When the form and manner
is complied with, the Constitution stands amended, from which provision as well as the fact that Article 368 is in a separate Part entitled
''amendment of the Constitution'', the above conclusion was reached. The petitioner''s counsel naturally asks that if The Queen v. Burah (1877)
J.C. 179 is read as an authority as contended on behalf of Kerala State against the existence of powers which are not conferred by affirmative
words and against the existence of limitations, this proposition clearly negatives the respondents'' other submission that the source of the amending
power must be impliedly found in Article 368 although such a power is not to be found affirmatively conferred.
1188. Though there are naturally some limitations to be found in every organic instrument, as there are bound to be limitations in any institution or
any other set up brought into existence by human agencies, and though my Lord the Chief Justice has gone into this aspect fully, it is in my view not
necessary to consider in this case the question of the existence or non-existence of implied or inherent limitations, because if the amending power is
wide and plenary, those limitations can be overridden as indeed the non-obstante clause in the amended Clause (1) of Article 368 was intended to
subserve that end. What has to be considered is whether the word ''amendment'' is wide enough to confer a plenitude of power including the
power to repeal or abrogate.
1189. The learned Advocate-General has further submitted that there is intrinsic evidence in the Constitution itself that the word ''amendment'' in
Article 368 means ''amend by way of addition, variation or repeal'', because if that were not so, sub-para (2) of para 7 of Schedule V would not
have taken out the law made under sub-para (1) empowering Parliament to ""amend by way of addition, variation or repeal"" any of the provisions
of the Schedule from the operation of Article 368. The same meaning should also be given to para 21 of Schedule VI. The learned Attorney-
General has referred to several articles in which the word ''amendment'' has been used, as also to several others in which that word or its variation
has been used in continuation with other words. But these expressions do not show that the word ''amendment'' is narrow or limited. In every case
where an amendment has been made in the Constitution, he says, something has been added, something substituted, something repealed and re-
enacted and certain parts omitted. The Constitution (First Amendment) Act is given as an instance of this, nor according to him does anything turn
on the fact that Section 291 of the Government of India Act, 1935, was amended just about a few weeks before Article 368 was finalised, and in
which the word ''amendment'' was substituted for the words ''amend by way of addition, variation or repeal''. According to him what this Court
must consider is that since Article 368 arranges to recreate the Constituent Assembly and exercise the same power as the Constituent Assembly, it
should be read in a wide sense.
1190. If the power of amendment is limitless and Parliament can do all that the petitioners contend it can do under Article 368, the respondents say
it should not be assumed that power will be abused, but on the other hand the presumption is that it will be exercised wisely and reasonably, and
the only assurance against any abuse is the restraint exercised by the people on the legislative organs. But the recognition of the truism that power
corrupts and absolute power corrupts absolutely has been the wisdom that made practical men of experience in not only drawing up a written
Constitution limiting powers of the legislative organs but in securing to all citizens certain basic rights against the State. If the faith in the rulers is so
great and the faith in the people to curb excessive exercise of power or abuse of it is so potent, then one needs no elaborate Constitution, because
all that is required is to make Parliament omni-potent and omni-sovereign. But this the framers did not do and hence the question will be whether
by an amendment under Article 368, can Parliament effect a metamorphosis of power by making itself the supreme sovereign. I do not suppose
that the framers were unaware of the examples which must be fresh in their minds that once power is wrested which does not legitimately belong to
a limited legislature, the efforts to dislodge it must only be by a painful process of struggle, bloodshed and attrition-what in common parlance would
be a revolution. No one suggests this will be done, but no one should be complacent, that this will not be possible, for if there is power it can
achieve even a destructive end. It is against abuse of power that a Constitutional structure of power relationship with checks and balances is
devised and safeguards provided for whether expressly or by necessary implication. And the question is whether there are any such in our
Constitution, and if so, whether they can be damaged or destroyed by an amending power?
1191. The petitioner''s counsel, learned Advocate-General and the learned Attorney-General have furnished us with the extracts from various
Dictionaries, and the learned Attorney-General has further referred us to a large number of Constitutions in which the word ''amendment'' or words
used for amending the Constitution have been employed, to show that there is no difference or distinction between these words and the word
''amendment''. In all these Constitutions, subject to which I said of the inappropriateness of comparing other world Constitutions made for different
people with their differing social, political and economic outlook, the words used are either ''amendment'' or a combination of that word with others
or a totally different word. In some of the Constitutions given in the compilations made available to us where the word ''amendment'' alone is used,
the exercise of the power of amendment was inextricably linked with the ratification by the people in whom the sovereignty rests, either by
referendum or by convention or by the Legislatures. The Constitutions of other countries which have been referred to specifically by the learned
Attorney-General are of Liberia, Trinidad & Tobago, Somalia, Jordan, Kuwait, Lebanon, Vietnam Democratic Republic, Belgium, Costa Rica,
Cuba and Nicaragua. I have examined the relevant provisions of these Constitutions regarding the amendatory process. These Constitutions have
used different words than the words used in our Constitution. When the word ''amendment'' or ''amend'' is used, it has been invariably used with
the words ''alter'', or ''repeal'', or ''revise'', or ''variation, addition or repeal'', or ''modification'', or ''suspension'', or ''addition'', or ''deleting'', or
''partially amend'', or ''general amendment'', or ''specific, partial or complete'', or ''wholly or partially amend'', or by a combination of one or more
of these expressions. In one of the Constitutions, namely, Trinidad & Tabago, the word ''alteration.'' was defined to include ''amendment,
modification or modification or that provision, the suspension or repeal of that provision and the making of a different provision in lieu of the
provision''.
1192. In some of the other Constitutions not referred to by the learned Attorney-General where the amending process is not referable to the voters
by referendum or to be ratified in a convention with the word ''amend'', the words ''alter'', ''add'', ''supplement'', ''repeal'' or similar words have
been used to indicate the plenitude of power of amendment. Section 29(4) of the Ceylon Constitutional Order, 1946, which Was the subject-
matter of decisions in Liyanage v. The Queen (1967) 1 A.C. 259 and The Bribery Commissioner v. Rana Singh (1964) 2 W.L.R. 1301 cases,
and had been debated in this Court by counsel on either side, provides that in the exercise of its powers under the section ""Parliament may amend
or repeal any of the provisions of this Order, or of any other Order"". But this sub-section entrenches by Sub-section (2) certain matters from being
amended because as the Privy Council observed that ""They represented a solemn ""balance of rights between the citizens of Ceylon"". In the
Constitution of Finland the words used are adoption,, amendment, or abrogation of a fundamental law. The Irish Constitution, 1937, provided by
Article 46(1) that any provision of the Constitution may be amended, whether by way of variation, addition, or repeal in the manner provided by
the Article, and the Constitution of Malaya has defined the word in Clause (6) of Article 159 that ''amendment'' includes addition and repeal. Even
the Constitution of the Islamic Republic of Pakistan has used the words amended or repealed. The Constitution of the Union of South Africa has
used the words repeal or alter and the Constitution of the United States of Brazil has an entrenched provision in Clause (6) of Article 217 that the
Bills tending to abolish the Federation and the Republic shall not be admitted to consideration.
1193. These references not only do not show that the word ''amendment'' has been used by itself to denote the plenitude of power but on the other
hand show that these prescribe a procedure in which the people have been associated or a Constituent Assembly has to be called or fresh
elections are required to be held to consider the amendments. In some of these Constitutions there was also difference made between total and
partial amendments and where the word ''alteration'' has been used, it has been defined as to what is included therein. No assistance can,
therefore, be derived from the Constitutions either referred to by the Attorney-General or by the ones to which I have referred, and if at all, they
only show that the word ''amendment'' has not, as contended, unambiguous, precise or wide connotation.
1194. It is said that the words ""amend by way of addition, variation or repeal"" by reference to Clause (2) of Para 7 and Para 21 of the Fifth and
Sixth Schedule respectively, mean the same as amendment, and consequently Article 368 empowers the repeal of any provision of the
Constitution. If the word ""repeal"" means abrogation, then an amendment under Article 368 can even abrogate any provision of the Constitution,
short of abrogating the entire Constitution and substituting a new one. In my view, the phrase ""by way of"" call it a padding, call it explanatory, is
idiomatic and difficult to render into exact pharseology. An idiom is an accepted phrase, construction or expression contrary to the usual pattern of
the language or having a meaning different from the literal. As the Words & Phrases-Permanent Edition, Vol. 5, p. 1111, would show that ""by way
of"" may be taken to mean ""as for the purpose of"", ""in character of"", ""as being"" and was so intended to be construed in an Act providing that certain
companies should pay an annual tax for the use of the State, ""by way of"" a licence for their corporate franchise. The illustration given should show
that in fact the payment of a licence fee is not a tax, but it is so considered to be by way of tax. In my view, therefore, the substitution of the word
amendment"" by the expression ""amend by way of addition, variation or repeal"" makes no difference as it bears the same meaning as the word
amendment"".
1195. In its ordinary meaning the word ""amend"" as given in Shorter Oxford Dictionary is to make alterations. In some of the Dictionaries it is given
as meaning ""to alter, modify, rephrase, or add to or subtract from"". Judicial and Statutory Definitions of Words and Phrases, Second Series, Vol.
I-the word ""amend"" has been treated as synonymous with correct, reform and rectify. It is also stated that ""amendment"" of a statute implies its
survival and not destruction. The word ""amend"" in legal phraseology, does not generally mean the same thing as ""repeal"", because there is a
distinction between a ""repeal"" but it does not follow that ""amendments of statute may not often be accomplished by repeals of some of its parts
and though ""amendment may not directly amount to repeal, it may have such a consequential effect"". Crawford in his book on ""The Construction of
Statutes"" 1940, pp. 170-171 which is quite often referred to and used in this Court, states that ""a law is amended when it is in whole or in part
permitted to remain and something is added to, or taken from it, or it is in some way changed or altered in order to make it more complete, or
perfect or effective. It should be noticed, however, that an amendment is not the same as a repeal, although it may operate as a repeal to a certain
degree. A repeal is the abrogation or destruction of a law by a legislative act. Hence we may see that it is the effect of the Legislative act which
determines its character"". The first part of this definition may be compared with the meaning indicated by Wanchoo, J. in Golaknath''s case at p.
833 to which a reference has already been made.
1196. Both the learned Advocate for the petitioner and the learned Attorney-General have referred to the decisions of the State Courts of the
United States for the meaning of the word ''amend'' in support of their respective contentions, but these decisions which are rendered in the context
of the Constitutions of the respective States in America where ratification by the people is a condition for amending the Constitution do not carry
the matter any further. Even in these cases the word ''Amendment'' has been used in the contradistinction with the word ''revision''. Words and
Phrases, Permanent Edition, Vol. 37 says, ""The term ''repeal'' is synonymous with abolish, rescind and annul. An amendment has been
distinguished from alteration or change. It is said that an amendment keeps alive while a ''repeal'' destroys."" See State ex rel. Strutx v. Baker 299
N.W. 574, N.D. 153. It is, therefore, apparent from the meaning of the word ''amendment'' that it does not include ''repeal'' or ''abrogation'' nor is
it the same as revision. I would now refer to certain provisions of the Constitution where the words ""amend"" or ""repeal"" have been used to indicate
that the ambit of the power of amendment does not extend to repeal. A repeal of a provision of a law is different from the repeal of the law itself.
The Constitution itself has made a distinction between the amendment of the law and repeal of the law. This becomes clear if we refer to Article
372(2) in which power has been given to the President by order to make such adaptations and modifications of any law whether by way of repeal
or amendment, as may be necessary or expedient, to bring it in conformity with the provisions of the Constitution. See also Article 372(2)(b).
Clause (2) of Article 252 provides that any Act passed by Parliament in respect of two or more States may be amended, or repealed by an act of
Parliament. In this clause the word ''repeal'' is used in contradistinction to ''amendment'' as clearly implying that amendment does not include repeal
of the Act itself. Even in Article 372(1), this distinction is brought out where a law in force immediately before the commencement of the
Constitution was to continue in force until ""altered or repealed or amended"" by a competent authority. Similarly in Article 35(b) also any law in
force immediately before the commencement of the Constitution in the territory with respect to any of the matters specified therein and to any
adaptations and modifications that may be made therein under Article 372 continue in force until ""altered or repealed or amended"" by Parliament.
See proviso to Clause (2) of Article 254 and Clause (5) of Article 350. It may also be noticed that before the repeal of Article 243, Clause (2)
thereof provided that the President may make regulations for the peace and good government of territories in Part D of the First Schedule and any
regulation so made may repeal or, amend any law made by Parliament or any existing law. It will, therefore, be observed that even where power
has been given to a competent legislature or any other competent authority over a law in force to continue by virtue of the above referred;
provisions, the framers have used the word ''repeal'' of a law in contradistinction to the word ''amend'' of a law. It may be contended with some
force that where the framers intended to give full and plenary powers to competent legislatures to deal with laws in force, they were meticulous
enough to use two distinct words. If the word ''amend'' or ''amendment'' in its generic connotation meant ''repeal'' then this word would not have
been used in contradistinction with the word amendment or amend in some articles, and only the word ''amend'' or ''amendment'' in others. In so
far as the laws in force are concerned, it would appear that the intention was not to add to them, though the word ''alter'' could imply also a
variation. Nonetheless it is apparent that the word ''amendment'' as used in Article 368 does not connote a plenitude of power. This is also clear
from Sub-section (2) of Section 6 of the Indian Independence Act, 1947 which, as already seen, even in the context of the power to be possessed
by the Constituent Assembly, uses the word ''repeal'' or ''amend'' to indicate the plentitude of the power of abrogation and repeal. Sections 32, 37,
74, 82 and 107(2) of the Government of India Act also use the word ''amendment'' in the sense of change and not repeal of the law. On the other
hand, Sections 106(2) of Government of India Act and Article 372(1) use the word ''repeal''. In the former, power is given to repeal a law, and in
the latter it was provided that notwithstanding the repeal of enactments referred to in Article 395 to which included the Indian Independent Act,
etc., all the laws in force and also be replaced in the sense that they could be abrogated. Further in Clauses (3) and (4) of Article 109, the Council
of State is empowered to make amendments in money bill which the House of the People may or may not accept and if it does not, it will be
passed without any such amendment. The Council of States, cannot reject the bill altogether but can only make a change therein.
1197. The argument that if wide construction is given to the word ''amendment'' all fundamental rights can be taken away by the requisite majority,
whereas much less significant matters require the concurrence of not less than one-half of the States under the proviso is based on the
misconception that unlike in the United States where there is a dual citizenship-one as a citizen of United States and the other as a citizen of the
particular State in the Union, we have only one citizenship and that is as a citizen of India and it is Parliament and Parliament alone which can
legislate in respect of that right. No State has the legislative power to affect that right, and, therefore, have not been given a power of ratification
where the fundamental rights are sought to be amended under Article 368. This aspect is not, however, determinative of the extent of the power of
amendment under Article 368. The word ''amendment'' read with the other provisions indicates that it is used in the sense of empowering a change
in contradistinction to destruction which a repeal or abrogation would imply. Article 368 empowers only a change in the Constitution as is evident
from the proviso which requires that where the provisions specified in Clauses (a) to (e) have to be amended they have to be ratified by the
resolution of not less than one-half of the Legislatures of the States. This proviso furnishes a key to the meaning of the word ''amendment'', that
they can be changed without destroying them just in the same way as the entire Constitution cannot be abrogated and a new Constitution
substituted therefore. In this view, I agree with My Lord the Chief Justice, for the reasons given by him, that the amplitude of the power of
amendment in Article 368 cannot be enlarged by amending the amending power under proviso (e) to Article 368.
1198. What follows from this conclusion is the next question to be considered. It is submitted that an amendment should not alter the basic
structure of the Constitution or be repugnant to the objectives set out in the Preamble and cannot be exercised to make the Constitution
unidentifiable by altering its basic concept governing the democratic way of life accepted by the people of this country. If the entire Constitution
cannot be abrogated, can all the provisions of the Constitution leaving the Preamble, or one article, or a few articles of the original Constitution be
repealed and in their place other provisions replaced, whereby the entire structure of the Constitution, the power relationship inter se three
Departments, the federal character of the State and the rights of the citizens vis-a-vis the State, are abrogated and new institutions, power
relationships and the fundamental features substituted therefor? In my view, such an attempt would equally amount to abrogation of the
Constitution, because any such exercise of the power will merely leave the husk and will amount to the substitution of an entirely new Constitution,
which it is not denied, cannot be done under Article 368.
1199. The Preamble to the Constitution which our founding fathers have, after the Constitution was framed, finally settled to conform to the ideals
and aspirations of the people embodied in that instrument, have in ringing tone declared the purposes and objectives which the Constitution was
intended to subserve. How far the Preamble can be resorted to for interpreting the Constitution has been the subject of debate. It was contended
that it is not a part of the Constitution, and as we have been shown, that this concept had found approval of this Court in In Re: Berubari Union &
Exchange of Enclaves, but the Court did not appear to have noticed that it was adopted by the Constituent Assembly as part of the Constitution.
The observations of Gajendragadkar, C.J., must be understood in the context of his assumption that the Preamble is not a part of the Constitution.
After referring to Story that the Preamble is ""a key to open the mind of the makers"" and a passage from Willoughby that it has never been regarded
as source of any substantive power, etc., the learned Chief Justice concluded thus :
What is true about the powers is equally true about the prohibitions and limitations. Besides, it is not easy to accept the assumption that the first
part of the preamble postulates a very serious limitation on one of the very important attributes of sovereignty itself. As we will point out later, it is
universally recognised that one of the attributes of sovereignty is the power to cede parts of national territory, if necessary. At the highest it may
perhaps be arguable that if the terms used in any of the articles in the Constitution are ambiguous or are capable of two meanings, in interpreting
them some assistance may be sought in the objectives enshrined in the preamble. therefore, Mr. Chatterjee is not right in contending that the
preamble imports any limitation on the exercise of what is generally regarded as a necessary and essential attribute of sovereignty.
It may be pointed out that the passage from Story and Willoughby cited therein have not been fully extracted. For a proper appreciation of the
views of these authors it is necessary to examine the relevant passages in, full. Story says, ""It is an admitted maxim...that the preamble of a statute
is a key to open the mind of the makers as to the mischiefs, which are to be remedied, and the objects, which are to be accomplished by the
provisions of the statute...the will and intention of the legislature is to be regarded and followed. It is properly resorted to, where doubts or
ambiguities arise upon the words of the enacting part for if they are clear and unambiguous, there seems little room for interpretation, except in
cases leading to an obvious absurdity, or to a direct overthrow of the intention expressed in the preamble. There does not seem any reason why, in
a fundamental law or Constitution of government, an equal attention should not be given to the intention of the framers, as stated in the preamble....
The preamble can never be resorted to, to enlarge the powers confided to the general government, or any of its departments. It cannot confer any
power per se; it can never amount, by implication, to an enlargement of any power expressly given. It can never be the legitimate source of any
implied power, when otherwise withdrawn from the Constitution. Its true office is to expound the nature, and extent, and application of the powers
actually conferred by the Constitution, and not substantively to create them.... We have the strongest assurances, that this preamble was not
adopted as a mere formulary but as a solemn promulgation of a fundamental fact, vital to the character and operations of the government"". (Story,
Constitution of the United States, Vol. I, pp. 443-446).
1200. It is clear from the above views of Story that: (a) the preamble is a key to open the mind of the makers as to the mischiefs, which are to be
remedied; (b) that it is properly resorted to, where doubts or ambiguities arise upon the words of the enacting part; (c) even where the words are
clear and unambiguous, it can be used to prevent an obvious absurdity or to a direct overthrow of the intention expressed in the preamble, and it
would be much more so, if they were ambiguous; (d) there is no reason why, in a fundamental law or Constitution of government, an equal
attention should not be given to the intention of the framers, as stated in the preamble; (e) the preamble can never be resorted to, to enlarge the
powers expressly given, nor to substantively create any power or to imply a power which is otherwise withdrawn from the Constitution; (f) its true
function is to expound the nature, extent, and application of the powers actually conferred by the Constitution.
1201. The passage extracted from Willoughby no doubt shows that the Preamble may not be resorted to as a source of Federal Authority but in
dealing with its value and use the learned author has stated thus:
Special significance has at various times been attached to several of the expressions employed in the Preamble to the Constitution. These
expressions are:
1. The use of the phrase ""We, the People of the United States"", as indicating the legislative source of the Constitution.
2. The denomination of the instrument as a ""Constitution"".
2. The description of the federation entered into as ""a more perfect Union.
3. The enumeration of ""the common defence"" and ""general welfare"" among the objects which the new Government is established to promote
(Willoughby, Vol. I, p. 62).
4. These American authors, therefore, recognise the use of the Preamble to ascertain the essential concepts underlying the Constitution.
1202. The English cases show that the preamble can be resorted to as a means to discover the legislative intent of which one may be cited. In the
Attorney-General v. Prince Earnest Augustus of Hanover, (1957) A.C. 436 the House of Lords considered the question whether and to what
extent Preamble of a statute can be relied upon to construe the enacting part of the statute. Viscount Simond (with whom Lord Tucker agreed),
observed at p. 461 : ""For Words, and particularly general words, cannot be read in isolation: their colour and content are derived from their
context. So it is that I conceive to be my right and duty to examine every word of a statute in its context, and I use ''context'' in its widest sense,
which I have already indicated as including not only other enacting provisions of the same statute, but its preamble, the existing state or the law,
other statutes in Pari muteria, and mischief which I can, by those and other legitimate means, discern the statute was intended to remedy"". Referring
to the observations in Powell v. Kempton Park Racecourse Co. Ltd., (1899) A.C. 143 that ''the preamble cannot be made use of to control the
enactments themselves where they are expressed in clear and unambiguous terms'', Viscount Simond said at p. 463: ""it is often difficult to say that
any terms are clear and unambiguous until they have been studied in their context. That is not to say that the warning is to be disregarded against
creating or imagining an ambiguity in order to bring in the aid of the preamble. It only means that the elementary rule must be observed that no one
should profess to understand any part of a statute or of any other document before he had read the whole of it Until he has done so he is not
entitled to say that it or any part of it is clear and unambiguous.... I would suggest that it is better stated by saying that the context of the preamble
is not to influence the meaning otherwise ascribable to the enacting part unless there is a compelling reason for it And I do not propose to define
that expression except negatively by saying...that it is not to be found merely in the fact that the enacting words go further than the preamble has
indicated. Still less can the preamble affect the meaning of the enacting words when its own meaning is in doubt"".
1203. On this aspect Lord Normand said at pp. 467468: ""when there is a preamble it is generally in its recitals that the mischief to be remedied
and the scope of the Act are described. It is therefore clearly permissible to have recourse to it as an aid to construing the enacting provision. The
preamble is not, however, of the same weight as an aid to construction of a section of the Act as are other relevant enacting words to be found
elsewhere in the Act or even in related Acts.... It is only when it conveys a clear and definite meaning in comparison with relatively obscure or
indefinite enacting words that the preamble may legitimately prevail...it is the court''s business in any case of some difficulty, after informing itself
of...the legal and factual context including the preamble, to consider in the light of this knowledge whether the enacting words admit of both the
rival constructions put forward.... If they admit of only one construction that construction will receive effect even if it is inconsistent with the
preamble, but if the enacting words are capable of either of the constructions offered by the parties, the construction which fits the preamble may
be preferred."" Lord Somervell said at p. 474, that, ""The word ''unambiguous'' must mean unambiguous in their context"". Lord Thring, one of the
great draftsmen of England in his book on ""Practical Legislation"", Chapter IV, pp. 92-93, made this pertinent observation as to preambles. He
said, ""a preamble may also be used to limit the scope of certain expressions in the Act, and sometimes a preamble is inserted for political reasons
when the object of an Act is popular, and admits of being stated in a telling sentence or sentences."" In Sajjan Singh''s case at p. 968, Mudholkar,
J., while taking note of the contention that it has been said that the preamble is not a part of the Constitution observed: ""But, I think, that if upon a
comparison of the preamble with the broad features of the Constitution it would appear that the preamble is an epitome of those features or, to put
it differently, if these features are an amplification or concretisation of the concepts set out in the preamble it may have to be considered whether
the preamble is not a part of the Constitution. While considering this question it would be of relevance to bear in mind that the preamble is not of
the common run such as is to be found in an Act of a legislature. It has the stamp of deep deliberation and is marked by precision. Would this not
suggest that the framers of the Constitution attached special significance to it?"" With great respect, I agree with the view expressed by him.
1204. These observations of the House of Lords, of the learned writers and of the Judges referred to above clearly point to the fact that the
preamble will furnish a guide to the construction of the statute where the words are ambiguous, or even where the words are unambiguous to aid a
construction which will not lead to an absurdity. Where the preamble conveys a clear and definite meaning, it would prevail over the enacting
words which are relatively obscure or indefinite or if the words are capable of more than one construction, the construction which fits the preamble
may be preferred.
1205. In In Re: Berubari Union & Exchange of Enclaves case the Court failed to refer to and consider the view of Story that the preamble can be
resorted to, to expound the nature, the extent and the application of the powers or that the preamble can be resorted to, to prevent obvious
absurdity or to a direct overthrow of the intention expressed therein. It may also be observed that the Court in that case did categorically say that
the first part of the preamble is not a serious limitation. If the Court had taken a definite view that the preamble was not a source of limitation, the
observation that, ""it is not easy to accept the assumption that the first part of the preamble postulates a very serious limitation on one of the very
important attributes of sovereignty"" (emphasis supplied) was not necessary, because it implies that certain parts of the Preamble can be established
to be a source of serious limitation if such exists. In any case though the advisory opinion is entitled to the greatest respect, it is not binding when
any concrete issue arise for determination, particularly when the width of the power of amendment had not fallen for consideration in that case, nor
was it in fact considered at all.
1206. I will now consider the question which has been strenuously contended, namely, that there are no essential features, that every feature in the
Constitution is essential, and if this were not so, the amending power under the Constitution will apply only to non-essential features which it would
be difficult to envisage was the only purpose of the framers in inscribing Article 368 and that, therefore, there is no warrant for such a concept to
be read into the Constitution. The argument at first flush is attractive, but if we were to ask ourselves the question whether the Constitution has any
structure or is structureless or is a ""jelly fish"" to use an epithet of the learned Advocate for the petitioner, the answer would resolve our doubt. If the
Constitution is considered as a mechanism, or call it an organism or a piece of Constitutional engineering, whichever it is, it must have a structure,
or a composition or a base or foundation. What it is can only be ascertained, if we examine the provisions which the Hon''ble Chief Justice has
done in great detail after which he has instanced the features which constitute the basic structure. I do not intend to cover the same field once again.
There is nothing vague or unascertainable in the preamble and if what is stated therein is subject to this criticism it would be equally true of what is
stated in Article 39(b) and (c) as these are also objectives fundamental in the governance of the country which the State is enjoined to achieve for
the amelioration and happiness of its people. The elements of the basic structure are indicated in the preamble and translated in the various
provisions of the Constitution. The edifice of our Constitution is built upon and stands on several props, remove any of them, the Constitution
collapses. These are: (1) Sovereign Democratic Republic; (2) Justice, social, economic and political; (3) Liberty of thought, expression, belief, faith
and worship; (4) Equality of status and of opportunity. Each one of these is important and collectively they assure a way of life to the people of
India which the Constitution guarantees. To withdraw any of the above elements the structure will not survive and it will not be the same
Constitution, or this Constitution nor can it maintain its identity, if something quite different is substituted in its place, which the sovereign will of the
people alone can do. There can be a Democratic Republic in the sense that people may be given the right to vote for one party or only one
candidate either affirmatively or negatively, and are not given the choice to choose another opposed to it or him. Such a republic is not what has
been assured to our people and is unthinkable by any one foresworn to uphold, defend, protect, or preserve or work the Constitution. A
democratic republic that is envisaged is the one based on a representative system in which people holding opposing view to one another can be
candidates and invite the electorate to vote for them. If this is the system which is the foundation of a democratic republic, it is unthinkable that it
can exist without elements (2) to (4) above either collectively or separately. What is democracy without social, economic and political justice, or
what value will it have, where its citizens have no liberty of thought, belief, faith or worship or where there is no equality of status and of
opportunity? What then are the essential features or the basic elements comprising the structure of our Constitution need not be considered in detail
as these will fall for consideration in any concrete case where they are said to have been abrogated and made non-existent. The fact that a
complete list of these essential elements constitutiong the basic structure are not enumerated, is no ground for denying that these exist. Are all the
elements which make a law void and unConstitutional ever required to be concatenated for the recognition of the validity or invalidity of laws
judged on the anvil of the Constitution? A sovereign democratic republic, Parliamentary democracy, the three organs of the State, certainly in my
view constitute the basic structure. But do the fundamental rights in Part III and Directive Principles in Part IV constitute the essential element of
the basic structure of our Constitution in that the Constitution will be the Constitution without them ? In other words, if Parts III and IV or either of
them are totally abrogated, can it be said that the structure of the Constitution as an organic instrument establishing sovereign democratic republic
as envisaged in the preamble remains the same? In the sense as I understand the sovereign democratic republic, it cannot: without either
fundamental rights or directive principles, what can such a government be if it does not ensure political, economic, or social justice?
1207. The History of the agitation for political freedom, fundamental rights and self-government is well known. As I said earlier, ever since the
second half of the 19th century the struggle has been going on and when ultimately India in spite of the partition, achieved its cherished dream of
independence and territorial unity from north to south, and east to west, which in millennium it could not achieve, the fundamental objectives
formed the corner stone of the nation. As Granville Austin so aptly puts it in his book ""The Indian Constitution"" at page 50, ""The Indian
Constitution is first and foremost a social document. The majority of its provisions are either directly aimed at furthering the goals of the social
revolution or attempt to foster this revolution by establishing the conditions necessary for its achievement. Yet despite the permeation of the entire
Constitution by the aim of national renascence, the core of the commitment to the social revolution lies in Parts III and IV, in the Fundamental
Rights and in the Directive Principle of State Polity. These are the conscience of the Constitution. The Fundamental Rights and Directive Principles
had their roots deep in the struggle for independence And they were included in the Constitution in the hope and expectation that one day the tree
of true liberty would bloom in India The Rights and Principles thus connect India''s future, present, and past, adding greatly to the significance of
their inclusion in the Constitution, and giving strength to the pursuit of the social revolution in India.
1208. The demand for fundamental rights had its inspiration in the Magna Charta and the English Bill of Rights, the French Revolution, the
American Bill of Rights incorporated in the Constitution of the United States in 1791. For the first rime, the Indian National Congress which was
formed in 1885, made a demand for them in the Constitution of India Bill. 1895 and these demands were reiterated from time to time. Annie
Besant''s Commonwealth of India Bill contained a demand for 7 fundamental rights. The Simon Commission rejected these demands for inclusion
of fundamental rights, but Moti Lal Nehru Committee drafted a Swaraj Constitution for India incorporating therein the declaration of rights. In
respect of these rights, the report said:
It is obvious that our first care should be to have our fundamental rights guaranteed in a manner which will not permit their withdrawal under any
circumstances....
The Karachi Resolution of March 1931 on Fundamental Rights on economic and social change added a new dimension to Constitutional rights
because till then State''s negative obligations were alone being emphasised. By that Resolution ""the demand now equally emphasised the State''s
positive obligations to provide its people with the economic and social conditions in which their negative rights would have actual meaning"".
(Granville Austin, p. 56). The Sapru Committee also incorporated these fundamental rights and for the first time divided them into justiciable and
non-justiciable rights. During the Constituent Assembly Debates, Pt. Jawahar Lal Nehru in dealing with the confusion existing in the minds of the
members in respect of the fundamental rights, said: ""There is this confusion, this overlapping, and hence I think a great deal of difficulty has been
brought into the picture. A fundamental rights should be looked upon not from the point of view of any particular difficulty of the moment, but as
something that you want to make permanent in the Constitution. The other matter should be looked upon - however important it might be - not
from this permanent and fundamental point of view, but from the more temporary point of view"" (emphasis supplied). Dr. Radhakrishnan described
the declaration of basic freedoms as a pledge to our own people and a pact with the civilised world"". (Constituent Assembly Debates, Vol. II, p.
273). Dr. Ambedkar speaking on the Objectives Resolution, said that ""when one reads that part of the Resolution, it reminds one of the
declaration of the Rights of Man which was pronounced by the French Constituent Assembly. I think I am right in suggesting that, after the lapse of
practically 450 years, the Declaration of the Rights of Man and the principles which are embodied in it has become part and parcel of our mental
makeup, I say they have become not only the part and parcel of the mental makeup of modern man in every civilised part of the world, but also in
our own country which is so orthodox, so archaic in its thought and its social structure, hardly anyone can be found to deny its validity. To repeat it
now as the Resolution does, is to say the least, pure pedantry. These principles have become the silent immaculate premise of our outlook. It is
therefore unnecessary to proclaim as forming a part of our creed. The Resolution suffers from certain other lacuna. I find that this part of the
Resolution, although it enunciates certain rights, does not speak of remedies. All of us are aware of the fact that rights are nothing unless remedies
are provided whereby people can seek to obtain redress when rights are invaded."" The reference to the remedy that was absent in the Objectives
Resolution, was made good by the inclusion of Article 32, with respect to which he said: ""an article without which this Constitution would be a
nullity.... I could not refer to any other article except this one. It is the very soul of the Constitution and the very heart of it and I am glad that the
House has realised its importance.... It is remedy that makes a right real. If there is no remedy there is no right at all..."" (emphasis supplied) -
Constituent Assembly Debates, Vol. VII, p. 953. Although he said while dealing with appropriateness of the English high prerogative writs as
affording an effective remedy that these could be amended he did not say that either the judicial review could be abrogated or taken away by an
amendment or the Court itself can be abolished. Nor was any question raised by any one in this regard. Dr. Ambedkar''s observations cannot be
read to suggest that by an amendment of the Constitution, Article 32 could be abrogated, for if it were so, his observations could be in clear
conflict with the express language of Clause 4 of Article 32. The guarantee in Clause 4 of Article 32 could be conceived of only against amending
power, for no ordinary law can suspend a right given by the Constitution unless permitted by the Constitution itself. When Clause 4 of Article 32
does not even permit suspension of the right under Article 32 except as otherwise provided in the Constitution, that is, by Article 359, it is highly
unthinkable that by an amendment this right could be abrogated. This pivotal feature of the Fundamental Rights demonstrates that this basic
structure cannot be damaged or destroyed. When a remedy cannot be abrogated, it should follow that the fundamental rights cannot be abrogated
for the reason that the existence of a remedy would be meaningless without the rights. There is nothing else in the debates which would suggest that
any of the members ever entertained any notion of abrogation of any of the fundamental rights. It was in the light of the makeup of the members
and the dedicated way in which they spoke of these rights that these rights were cherished by the people. It could not be imagined that any one
would have suggested anything to the contrary. In respect of the Directive Principles, though every one recognised these as of great importance,
Shri B.N. Rau made several attempts to persuade the Drafting Committee to make the fundamental rights subordinate to the Directive Principles
but he did not succeed. Sir Alladi Krishnaswami Ayyar, an eminent lawyer, had in his note of March 14, 1947, made a distinction between the
Directive Principles and fundamental rights and said that it is impossible to equate those though it could not be denied that they were important.
There can be no doubt that the object of the fundamental rights is to ensure the ideal of political democracy and prevent authoritarian rule, while the
object of the Directive Principles of State policy is to establish a welfare State where there is economic and social freedom without which political
democracy has no meaning. What is implicit in the Constitution is that there is a duty on the Courts to interpret the Constitution and the laws to
further the Directive Principles which under Article 37, are fundamental in the governance of the country. As My Lord, the Chief Justice has put it,
to say that the Directive Principles give a directive to take away fundamental rights, seems a contradiction in terms. There is no rationale in the
argument that the Directive Principles can only be given effect to, if fundamental rights are abrogated. If that were the desiderata then every
Government that comes into power and which has to give effect to the Directive Principles of State policy in securing the welfare of its citizens, can
say that since it cannot give effect to it so long as fundamental rights subsist, they must be abrogated. I do not think there is any such inherent
postulate in the Constitution. Some of these rights, though limited, were subsisting from even the British days under the laws then in force, yet there
were others which were repressive like the Bengal Regulation III of 1818, Madras Regulation II of 1819, Bombay Regulation XXV of 1827, the
Indian Criminal Law Amendment Act XIV of 1908, etc., which were used to suppress the freedom of the people and detain persons on political
grounds when they were found inconvenient to the rulers. The demand for securing fundamental rights since then became an Article of faith, which,
as Dr. Ambedkar said, became part and parcel of the mental makeup and the silent immaculate premise of their outlook. The outlook of the
framers of the Constitution could not have provided for such a contingency where they can be abrogated, nor in any view, is it a necessary
concomitant of the Jeffersonian theory that no one can bind the succeeding generations who by the will of the majority of the people of the country,
can bind themselves. One of the views in America since then held and which still persists, was expressed by Justice Hugo Black, one of the
eminent Judges of the Supreme Court in these terms: ""I cannot consider the Bill of Rights to be an outworn 18th century ''straight-jacket''. Its
provisions may be thought out-dated abstractions by some. And it is true that they are designed to meet ancient evils. But they are the same against
all human evils that have emerged from century to century whenever excessive power is sought by the few at the expense of many"". In 1895,
famous Jurist Maitland, even where Parliament was Supreme, said of Magna Charta that, ""this document becomes and rightly becomes the sacred
text, the nearest approach to an irrepealable ''fundamental statute'' that England has ever had"". [Pollock & Maitland, (1898) Volume I, p. 173] .
1209. In the frame of mind and with the recognition of the dominant ''mental make up and the silent immaculate premise of our outlook'' which
became the outlook of the people, the framers of our Constitution could not have provided for the freedoms inherent as a part of the right of
civilised man to be abrogated or destroyed. The interest of the community and of the society will not be jeopardised and can be adjusted without
abrogating, damaging, emasculating or destroying these rights in such a way as to amount to abrogation of the fundamental rights. The Advocate-
General of Mysore said that even if fundamental rights are totally abrogated, it is not as if the people will be without any rights. They will be subject
to ordinary rights under the law. I must repudiate this contention, because then the clock will be put back to the same position as existed when
Britain ruled India and against which rule our leaders fought for establishing freedom, dignity and basic rights. In this view, my conclusion is that
Article 13(2) inhibits only a law made by the ordinary legislative agency and not an amendment under Article 368; that Parliament could under
Article 368 amend Article 13 and also the fundamental rights, and though the power of amendment under Article 368 is wide, it is not wide enough
to totally abrogate or what would amount to an abrogation or emasculating or destroying in a way as would amount to abrogation of any of the
fundamental rights or other essential elements of the basic structure of the Constitution and destroy its identity. Within these limits, Parliament can
amend every article. In this view of the scope of the amending power in Article 368, I hold the Twenty-fourth Amendment valid, for it has the same
amending power as it existed before the amendment.
1210. The Twenty-fifth Amendment, as the objects and reasons of the Bill showed, was enacted mainly to get over the decision in the case of
282049 (hereinafter referred to as the ''Bank Nationalisation'' case). The previous decisions of this Court beginning from the 281540 on account of
which the Constitution (Fourth Amendment) Act, 1955, was enacted and the subsequent cases in 272384 278213 283279 have been examined
by my learned brother Hegde, J., in his judgment just pronounced, in the light of the contentions urged by the respondents, as such I do not find it
necessary to refer to them or set out the ratio of these decisions again.
1211. It will be observed from the amendment in Clause (2) of Article 31 enacted by Section 2 of the above amendment that: (1) the word
''amend'' has been substituted for the word ''compensation''; and (2) that the words ""or that the whole or any part of such amount is to be given
otherwise than in cash"" have been added. The effect of the amendment is that the law now need not provide for giving ''compensation'' in the sense
of equivalent in value or just equivalent of the value of the property acquired and that the whole or part of the amount may be paid otherwise than
in cash. The question then arises that if the word ''amount'' which has no legal concept, and as the amended clause indicates, means only cash,
which would be in the currency of the country, can the lowest amount of the current coin be fixed, and if fixed, will it amount to payment in lieu of
the property acquired ?
1212. Ever since the Constitution (Fourth Amendment) Act, this Court has consistently held that where what is given in lieu of expropriating
property of a citizen is illusory, arbitrary, or cannot be regarded as compensation, and bears no reasonable relation to the property acquired, the
Court can go into it, and, secondly, where principles are fixed for determining the compensation, it can examine the question whether they are
relevant to the subject-matter of the acquisition. That position has not in any way been affected by the amendment by merely substituting the word
''amount'' for ''compensation'', so that if the amount is illusory or arbitrary, and is such that it shocks the conscience of any reasonable man, and
bears no reasonable relation to the value of the property acquired, the Court is not precluded from examining it.
1213. It has been contended that Parliament or the Legislature can either fix an amount without setting out any principles for determining the
amount or set out the principles for determining the amount. In the former case, the respondents contend that it will not be open to the Court to
examine on what principles the amount has been fixed. If the Legislature merely names an amount in the law for acquisition or requisition, it may be
an arbitrary amount, or it may have some relationship or relevance to the value of the property acquired or requisitioned. The former cannot be,
because it is provided that the acquisition is for an amount which may be fixed. If it is fixed, and as the term denotes, it must necessarily be fixed on
some principle or criteria. Otherwise, no question of fixing an amount would arise: it would be merely naming an amount arbitrarily. The learned
Advocate-General of Maharashtra was frank enough to admit that if principles are fixed, the amount to be determined thereunder becomes
justiciable, but if the amount is fixed without stating any principles it is not justiciable and for this reason even the members of the Legislature, either
of the opposition or of the ruling party, need not be told on what basis or principles the amount has been fixed, lest if this was disclosed the Courts
would examine them. But how can this be avoided because if principles are fixed, the relevancy can be gone into as has been the consistent view of
this Court, and yet it is said that if an amount is fixed without reference to any principles and arbitrarily, the Court cannot examine it. Such a view
has no rational or logical basis. The Legislature, even in cases where it fixes an amount for the acquisition or requisition of a property, must be
presumed to have fixed it on some basis, or applied some criteria or principles to determine the amount so fixed, and, therefore, where the law is
challenged on the ground of arbitrariness, illusoriness or of having been based on irrelevant principles or any other ground that may be open to
challenge by an expropriated owner, the State will have to meet the challenge, and the Court will have to go into these questions. This will be so
even in respect to the manner of payment. Once it is satisfied that the challenge on the ground that the amount or the manner of its payment is
neither arbitrary or illusory or where the principles upon which it was fixed were found to bear reasonable relationship to the value of the property
acquired, the Court cannot go into the question of adequacy of the amount so fixed on the basis of such principles.
1214. Clause (2B) makes Sub-clause (f) of Article 19(1) inapplicable to Clause (2) of Article 31. In the Bank Nationalisation case by fa majority
of ten to one, this Court held after an exhaustive review of all the cases beginning from A.K. Gopalan''s case that, ""If the acquisition is for a public
purpose, substantive reasonableness of the restriction which includes deprivation, may unless otherwise established, be presumed, but enquiry into
reasonableness of the procedural provisions will not be excluded. For instance, if a tribunal is authorised by an Act to determine compensation for
property compulsorily acquired, without hearing the owner of the property, the Act would be liable to be struck down under Article 19(1)(f) .
1215. Thus, it will appear that where the acquisition is for a public purpose, what is sought to be excluded by Clause (2B) is the reasonableness of
the procedural provisions by making Article 19(1)(f) inapplicable. Notwithstanding this amendment, it is apparent that the expropriated owner still
continues to have the fundamental rights that his property will not be acquired save by the authority of law and for a public purpose. These
propositions have been admitted by the learned Solicitor-General. The question whether an acquisition is for a public purpose is justiciable. Only
the adequacy of the amount is not. If so, how can the expropriated owner establish that the acquisition is not for public purpose unless there are
some procedural requirements to be complied with under the law? A notice will have to be served; he will have to be given an opportunity to
contest the acquisition. Clause (2B) provides that ""nothing in Sub-clause (f) of Clause (1) of Article 19 shall affect any such law as is referred to in
Clause (2)"". Does this mean that the fundamental right to reasonable restriction of procedural nature under Article 19(1)(f) which was available
against any law of acquisition or requisition of property as held in the Bank Nationalisation case, is abrogated or destroyed? The answer to this
question would depend upon what is the meaning to be given to the word ""affect"". Two constructions are possible: one is that Article 19(1)(f) will
not be available at all to an expropriated owner under a law of acquisition made under Article 31(2) or to put it in another way, any law made
under Article 31(2) for acquisition or requisitioning of any property abrogates Article 19(1)(f). Secondly, Clause (2B) was intended to provide that
the law of acquisition or requisition will not be void on the ground that it abridges or affects the right under Article 19(1)(f). In choosing either of
these constructions, regard must be had to that construction which would not result in the amendment being held invalid and void. Applying this
approach, the second construction is more in consonance with the amendment because what the amendment provides for is that Article 19(1)(f)
shall not affect any such law and this would imply that the bar against the application of Article 19(1)(f) to such a law may vary from a slight or
partial encroachment to total prohibition or inapplicability. But since an amendment cannot totally abrogate a fundamental right, it can only be read
by the adoption of the doctrine of ""severability in application"" and, accordingly, Clause (2B) must be held to be restricted only to the abridgement
of, as distinct from abrogation, destroying or damaging the right under Article 19(1)(f). As I said earlier, the right to a reasonable procedure in
respect of a law of acquisition or requisition for the effective exercise of the rights under Article 31(2), for a reasonable notice, a hearing
opportunity to produce material and other evidence may be necessary to establish that a particular acquisition is not for a public purpose and for
proving the value of the property and other matters that may be involved in a particular principle adopted in fixing the amount or for showing that
what is being paid is illusory, arbitrary, etc.
1216. That apart, there is nothing in Clause (2B), to prohibit principles of natural justice which are part of the law of the land wherein the rule of
law reigns supreme, from being applicable when the liberty of the individual or his property is affected by a law. I cannot read a sinister design in
that amendment requiring the legislative organs to abrogate the rule of law in this country or deny to its citizens the benefit of the maxim ''audi
alteram partem'' that no man shall be condemned unheard, a concept of natural justice, ""deeply rooted in our ancient history"", which as Bylas, J., in
Cooper v. The Wadsworth Board of Works 14 C.B. 180, expressed in the picturesque aphorism, ""The laws of God and man both give the party
an opportunity to make his defence, if he has any"".
1217. There is one other aspect that has been stressed by the learned Advocate for the petitioner, which is more in the nature of the dire
consequences that would ensue if the amendment is upheld, namely, that the citizen''s right to property has now been transferred into the State''s
right to confiscation, that acquisition under the Land Acquisition Act and under other similar laws can be for the benefit of even Limited Companies
in the private sector, and that religious freedoms guaranteed by Articles 25 to 30 can be virtually stifled by the taking away of the properties held
by religious and charitable purposes. If Parliament under the law can do any of the things which are referred, this Court cannot prevent the
consequences of a law so made. I have spelt out what can be done. The law made for acquisition under Clause (2) of Article 31 has still to satisfy
that it is being taken for a public purpose. The question whether acquisition for a private person or company is for public purpose may be open to
challenge and determined by Courts in an appropriate action. As for the principles applicable in the Bill for the acquisition of Bardoli lands for
determining the amount payable for acquisition, as admitted by both the learned Solicitor-General for the Union and the Advocate-General of
Maharashtra will be applicable, then at any rate that will not be a case of confiscation, because an owner will at any rate get the amount paid by
him together with the loss of interest for the years he had it. The plea that religious freedoms will be stifled also is not sustainable, because it has
been already held by this Court in 271795 , that Article 26(c) and (d) of the Constitution provide that religious denominations shall have the right to
own and acquire property and administer them according to law. But that does not mean that the properties owned by them cannot be acquired by
the State. In the view I have taken, and for the reasons set out above, I hold Section 2 of the Twenty-fifth Amendment valid.
1218. Section 3 of the Twenty-fifth Amendment has caused me considerable difficulty because on the one hand the amendment is designed to give
effect to Article 39(b) and (c) of the Directive Principles of the State policy in the larger interest of the community, and on the other the basic
assumption underlying it is that this cannot be done without taking away or abridging any of the rights conferred by Articles 14, 19 and 31, and that
such a law, where it contains a declaration that it is to give effect to the above policy, shall not be called in question in any Court on the ground that
it does not give effect to such policy. The predominant articulate as well as inarticulate premise is not to hold invalid an amendment made under
Article 368, if it conforms to the form and manner prescribed therein and is within the ambit of the amending power, but if the inexorable
conclusion on a close scrutiny leads to a different conclusion it has to be so held. Article 31C is as follows:
Notwithstanding anything contained in Article 13, no law giving effect to the policy of the State towards securing the principles specified in Clause
(b) or Clause (c) of Article 39 shall be deemed to be void on the ground that it is inconsistent with, or takes away or abridges any of the rights
conferred by Article 14, Article 19 or Article 31; and no law containing a declaration that it is for giving effect to such policy shall be called in
question in any court on the ground that it does not give effect to such policy;
Provided that where such law is made by the Legislature of a State, the provisions of this article shall not apply thereto unless such law, having
been reserved for the consideration of the President has received his assent.
1219. The learned advocate for the petitioner submits that Article 31C subverts seven essential features of the Constitution : (i) it destroys the
supremacy of the Constitution by giving a blank charter to Parliament and all the State Legislatures to defy and ignore the Constitution; (ii) it
subordinates the Fundamental Rights to Directive Principles of State Policy and thus destroys one of the foundations of the Constitution; (iii) the
manner and form"" of amendment laid down in Article 368 is virtually abrogated, inasmuch as while the Fundamental Rights still remain ostensibly
on the Statute Book and Article 368 remains unamended, the Fundamental Rights can be effectively silenced by a law passed by a simple majority
in the Legislature; (iv) ten Fundamental Rights which are vital for the survival of democracy, the rule of law, and the integrity and unity of the
Republic, are in effect abrogated. Seven of these ten Fundamental Rights are unconnected with property; (v) Judicial Review and enforceability of
Fundamental Rights another essential feature of the Constitution is destroyed, in that the Court is prohibited from going into the question whether
the impugned law does or does not give effect to the Directive Principles; (vi) the State Legislatures which cannot otherwise amend Article 368 are
permitted to supersede a whole series of Fundamental Rights with the result that Fundamental Rights may prevail in some States and not in others,
depending upon the complexion of the State Government; and (vii) the protection to the minorities and their religious, cultural, linguistic and
educational rights can be seriously affected on the ground that the law was intended to give effect to the Directive Principles.
1220. On behalf of the respondent-State of Kerala-the learned Advocate-General of Maharashtra submitted ""that Article 31C was introduced
because of the reversal of Gujarat v. Shantilal in the Bank Nationalisation case which reverted, in substance, to the concept of full compensation"",
and in order to ""exclude judicial review where the law provided for securing the principles provided in Clause (b) or (c) of Article 39"". There is,
according to him, no delegation of power under Article 31C on the State Legislatures to alter or amend the Constitution, but it merely removes the
restrictions on the legislative power of the State Legislatures and Parliament imposed by the fundamental rights contained in Articles 14, 19 and 31
of the Constitution, which rights have been conferred by Part III and the contravention of which would have rendered any law void. In this
submission what it amounts to is only a removal of the restriction which can only be effected by making Article 13 inapplicable. Answering the
question whether a law containing a declaration as envisaged in Article 31C the major portion of which has no connection with Clause (b) or
Clause (c) of Article 39 would protect the law, it was submitted ""that on the principle laid down by the Supreme Court in Akadasi Padhan v. State
of Orissa (1963) Supp. 2 S.C.R. 691 the answer must be in the negative"", and that the proper construction to be put on the declaration referred to
in Article 31C is that the impugned law must satisfy the condition precedent that it is designed to secure the principles specified in Clause (b) or
Clause (c) of Article 39, and if it does not give effect to the principles, Akdasi''s case would justify the Court in reading the provision relating to
declaration as not covering a case, where only a few sections are in furtherance of Article 39(b) & (c) while others are unrelated to it. Another way
of arriving at the same conclusion, according to him, is that Article 31C postulates that there must be some nexus, however remote, between the
law and the directives of State policy embodied in Article 39(b) and (c)"", and that ""if no reasonable person could come to the conclusion that the
impugned provisions of an Act protected by Article 31C and the declaration made under it had any connection with Article 39(b) and (c), the
Court could hold that the Act showed that the legislature had proceeded on a mistaken view of its power, and that, therefore, the Court was not
bound to give effect to the erroneous assumptions of the legislature"". The observations of Das Gupta, J., in 265283 , were cited. Answering the
contention that since the principles in Article 39(b) & (c) are widely expressed and as such there would always be some connection between them
and practically any kind of law, the learned Advocate-General of Maharashtra said that the principles in Article 39(b) & (c) were designedly
widely expressed but ""that is not an objection to a law implementing those directives"" because ""public interest is a very wide concept and several
rights are made subject to public interest,"" and that should not be the objection for upholding the validity of a law. This answer appears to be vague
and uncertain, for what is conceded in the earlier part is withdrawn in the latter.
1221. The submission of the learned Solicitor-General is, firstly, that Article 31C protects only law and not mere executive action; secondly, the
law referred to therein must be made either by Parliament or State Legislature and does not include within itself ordinance, order, rule, regulation,
notification, custom or usage in accordance with the procedure prescribed in Article 368; thirdly, the intention of the founding fathers who had
enacted Clauses (4) and (6) of Article 31 to give effect to the Directive Principles of State policy set out in Article 39(b) & (c), as the experience
shows, could not be given effect to because of the Constitutional hurdles which necessitated the Constitution (First Amendment) Act by which
Article 31A and 31B was added under which the operation of Part III as a whole was excluded. According to him, the significance of this total
exclusion of Part III is that it brings out in an unmistakable manner the true relationship between the provisions of Part IV and Part III of the
Constitution, namely, that the liberty of the individual, valuable as that is, will not operate as unsurmountable barrier in the path of legislative efforts
towards the achievement of the goal of a society envisaged in Part IV, and whenever and to whatever extent such a problem arose the amending
process would be able to resolve it. He cited the observations of Das, J., in 282187 , that, ""a fresh outlook which places the general interest of the
community above the interest of the individual pervades our Constitution,"" and of Hidayatullah, J., in his dissenting judgment in Sajjan Singh''s case
that, ""the rights of society are made paramount and they are placed above those of the individual"". These two observations, if I may say so, are
torn out of context, particularly those of Hidayatullah, J., where after stressing the fact that Article 19 by Clauses (2) to (6) allows the curtailment
of rights in the public interest, which goes to show that Part III is not static and visualises change and progress, but at the same time it preserves the
individual rights, he said after citing the observation above referred, that, ""This is as it should be"" (p. 962). It is further the case of the Union of
India that the only laws which will receive the protection of Article 31C must disclose a nexus between the law and the objectives set out in Article
39(b) & (c) which is a condition precedent for the applicability of Article 31C and as such the question is justiciable and the only purpose of the
declaration is to remove from the scope of judicial review question of a political nature. As an example the learned Solicitor-General instanced a
law dealing with divorce which could not be protected by a declaration nor can a law not attracting Article 31C be protected by a declaration by
merely mixing it with other laws really falling within Article 31C with those under that Article. In such a case, therefore, the Court will always be
competent to examine ""the true nature and character of the legislation in the particular instance under discussion-its design and the primary matter
dealt with-its object and scope (1882) 7 A.C."". It was further averred that if a legislation enacted ostensibly under one of the powers conferred by
the Constitution, is in truth and fact, really to accomplish an unauthorised purpose, the Court would be entitled to tear the veil and decide according
to the real nature of the statute, as in Attorney-General v. Queen Insurance Co. [1873] 3 A.C. 1090, and that except Articles 14, 19 and 31 the
rest of the relevant provisions of the Constitution will apply and the Court is entitled to go into and consider the challenge of infringement of other
rights, and that there are only three safeguards against the evil of discrimination, namely, (a) the innate good sense of the community and of the
legislature and the administrator; (b) the proviso to Article 31C requiring the President''s assent; (c) the power of judicial review of the Courts to
the extent not excluded, and of these, ""The first safeguard is the only real safeguard ultimately and there is no real substitute for the character of the
citizens"". What is still open to the Court to examine is whether there is any violation of the provisions of Articles 15, 16, 286 and Part XIII
(Articles 301, 303 and 304). The exclusion of Article 14, without excluding Articles 15, 16 etc., is only to enable the Legislatures and the
Parliament to evolve new principles of equality in the light of the objectives set out in the Directive Principles without discrimination. The exclusion
of Article 19 is on the footing that laws which are to give effect to the directives set out in Part IV must constitute reasonable restrictions on the
individual''s liberty and the exclusion of Article 31(2) is to introduce the considerations of social justice in the matter of acquisition.
1222. In so far as the question whether Article 31C amounts to delegation of amending power to State Legislature or to Parliament in its ordinary
legislative capacity is concerned, the learned Solicitor-General submits that a class of legislation or a legislative field may be identified or
categorised in several ways, for instance, with reference to the period within which the law is passed [Article 31(4) and Article 31(6)] or the topic
of the legislation [Article 21(2) and Article 31A]; or the objective or purpose of the legislation [Article 15(4)] for the advancement of the
backward class of citizens; Article 31(5)(ii) for promotion of health and Article 33 for proper discipline in the forces etc. Article 31C likewise
carves out a legislative field with reference to the object of the legislation and in this respect it is similar to Articles 15(4), 31(b)(ii) and 33. Each of
these articles creates a legislative field to achieve a social objective and for this purpose modifies the operation of some fundamental rights
contained in Part III. Even assuming that Article 31C involves an element of delegation of the amending power, he contends there is no violation of
Article 368 and the absence of non-obstante clause or the label cannot make any difference, and since Article 368 empowers its own amendment,
it follows that Article 31C, if there is a partial substitution of an amending machinery and procedure, will operate as a partial modification of Article
368.
1223. It is contended that Article 31C is similar to the legislative device adopted in Articles 31A and 31B, which was added by the Constitution
(First Amendment) Act, 1950, the first of which declared that ""Notwithstanding anything in the foregoing provisions of this Part (i.e. Part III), no
law providing for the acquisition by the State of any estate or of any rights therein or for the extinguishment or modification of any such rights shall
be deemed to be void on the ground that it is inconsistent with, or takes away or abridges any of the rights conferred by, any provisions of this
Part"", namely, Part III. Article 31B is also in similar terms and gives complete protection to the Acts specified in the Ninth Schedule from any of
the provisions of Part III.
1224. In so far as Article 31A was concerned, it authorised a law for the acquisition of an estate as defined in Clause (2). Article 31B as
introduced by the First Amendment protected from challenge, on the ground of infringement of the rights in Part III, certain Acts enacted for
agrarian reforms which, after very careful scrutiny that they pertain to agrarian reforms, were added to the Ninth Schedule. Zamindari abolition and
agrarian reform had become an article of faith of free India and in respect of which the Bills either were pending at the time when the Constitution
was being framed or they had been enacted into law after the commencement of the Constitution. The debates in the Constituent Assembly on
Article 31 will disclose that after postponing its consideration for nearly a year, in the end a compromise was arrived at between those who were
for the acquisition law to provide for payment of full compensation and those who wanted the right in Article 31 not to extend to the acquisition of
land for giving effect to agrarian reforms. This compromise resulted in the inclusion of Clauses (4) and (6) giving protection to laws made
thereunder from being questioned in any Court; in the case of the former, to laws dealing with agrarian reforms in respect of which Bills were
pending in any of the Legislatures of the States at the commencement of the Constitution and had been reserved for the consideration of the
President who subsequently assented to them and to those laws which were passed not more than eighteen months before the commencement of
the Constitution, and if submitted within three months after such commencement to the President for his certification had been so certified by him
by public notification. It was thought that the jurisdiction of the Courts would be barred in respect of the legislation of the character above
mentioned, but the Patna High Court had held Article 14 was applicable and even when the appeals were pending in this Court, the Constitution
(First Amendment) Act, 1950, was passed and Article 31A and Article 31B were added by an amendment of the Constitution. At the time only
13 Acts were added to the Ninth Schedule, but when some of the members of the Provisional Parliament wanted to add several other Acts after
the Bill had been scrutinised by the Select Committee, the Prime Minister pleaded with them not to do so. He said:
I would beg to them not to press this matter. It is not with any great satisfaction or pleasure that we have produced this long Schedule.
These debates animated as they were, make interesting reading and one gets the impression that what was being done was what the original
framers had intended to do but could not give effect to the object because of lacunae in the language of the Article. The Prime Minister said:
If there is one thing to which we as a party have been committed in the past generation or so it is the agrarian reforms and the abolition of the
Zamindari system.
Shri Hussain Imam (Bihar) : ""With compensation.
Shri Jawaharlal Nehru : ""With adequate proper compensation not too much"".
Shri Hussain Imam : ""Adequate is quite enough"".
Shri Shyama Prasad Mukherjee, representing the opposite view, pointed out the dangers inherent in the amendment, not because he was against
the agrarian reforms but because of the precedent this would create. He said : ""By this amendment to the Constitution you are saying that whatever
legislation is passed it is deemed to be the law. Then why have your fundamental rights? Who asked you to have these fundamental rights at all?
You might have said : Parliament is supreme and Parliament may from time to time pass any law in any matter it liked and that will be the law
binding on the people"". In referring to a few excerpts, I merely want to show what was the object of the amendment and what were the fears
entertained in respect thereof.
1225. The First Amendment was challenged in Sankari Prasad''s case, but this Court held it valid. The question, as we have seen earlier, was
whether Article 13(2) imposed a bar on Article 368 from amending fundamental rights? It was held that it did not, but no contention was urged or
agitated before it that even apart from Article 13(2), the amending power did not extend to the abrogation of fundamental rights. In Sajjan Singh''s
case the principal point which was urged was that the impugned Constitution (Seventeenth Amendment) Act was invalid for the reason that before
presenting it to the President for his assent the procedure prescribed, by the proviso to Article 368 had not been followed, though the Act was one
which fell within the scope of the proviso. It was, however, not disputed before the Court that Article 368 empowered Parliament to amend any
provision of the Constitution including the provisions in respect of fundamental rights enshrined in Part III. Hidayatullah and Mudholkar. JJ., did,
however, express doubts as to whether it is competent for Parliament to make any amendment at all to Part III of the Constitution (see pp. 961
and 968). Mudholkar, J., further raised the question whether the Parliament could ""go to the extent it went when it enacted the First Amendment
Act and the Ninth Schedule and has now added 44 agrarian laws to it? Or was Parliament incompetent to go beyond enacting Article 31A in 1950
and now beyond amending the definition of estate""? (p. 969) Even in Golaknath''s case the question raised before us was not conclusively decided.
In this state of law to say that since Article 31C is similar to Article 31A and 31B and since the latter were held to be valid in Sankari Prasad''s
case, fundamental rights could be abrogated by an amendment, would not be justified. It may be observed that both in Sajjan Singh''s case and
Golaknath''s case one of the grounds which was taken into consideration was that if the amendment was held invalid, millions of people will be
affected and since in the latter case the majority had held that Parliament could not by amendment under Article 368 affect fundamental rights, the
doctrine of prospective overruling or acquiescence was resorted to. But since the crucial question of the extent of the power of amendment has
been mooted in this case before the largest Bench constituted so far and has been fully argued, this aspect can be reconsidered. In this regard
Gajendragadkar, C.J., while considering the question of stare decisis, observed in Sajjan Singh''s case at pp. 947-948):
It is true that the Constitution does not place any restriction on our powers to review our earlier decisions or even to depart from them and there
can be no doubt that in matters relating to the decision of Constitutional points which have a significant impact on the fundamental rights of citizens,
we would be prepared to review our earlier decisions in the interest of public good. The doctrine of stare decisis may not strictly apply in this
context, and one can dispute the position that the said doctrine should not be permitted to perpetuate erroneous decisions pronounced by this
Court to the detriment of general welfare. Even so, the normal principle that judgments pronounced by this Court would be final, cannot be ignored
and unless considerations of substantial and compelling character make it necessary to do so, we should be slow to doubt the correctness of
previous decisions or to depart from them.
1226. I have already pointed out that two of the learned Judges did doubt the power of Parliament to amend fundamental rights and since then this
question has not remained unchallenged either on the ground of Article 13(2) preventing such amendments or on other grounds urged before us. In
these circumstances, it is not correct to say that just because the validity of Article 31A and 31C was sustained by this Court, though in
Golaknath''s case it may have been on the grounds of expediency, Article 31C must also on that account be sustained. However, an analogy of
other Articles like Article 33, Article 15(4) and Article 16(4) is sought to be put forward in support of the contention that a similar device has been
adopted in Article 31C. I find that in none of the articles to which the learned Solicitor-General has drawn our attention, is there a total abrogation
of any of the rights as sought to be affected by Article 31C. Article 33 for example, restricts or abrogates fundamental rights in Part III only in
respect of the discipline of Armed Forces or forces charged with the maintenance of public order and nothing more. It does not extend to
discrimination in recruitment to the service nor to any other rights possessed by the citizens in the Armed Forces which are unrelated with the
proper discharge of their duties and the maintenance of discipline among these forces. Article 15(4) which was referred to as an example of
empowerment based on objective or purpose of legislation, has no analogy with Article 31C. In the first place, Article 15 is an exception to the
classification which would have been permissible under Article 14, for instance on the basis of religion, race, caste, sex and place of birth and
hence Article 15 prohibits such a classification in the case of citizens, and Article 16 makes a like provision in the case of public employment with
the addition of descent. The restriction is only to a limited extent from out of an area which permits the making of wide variety of classification.
Clause (4) of Article 15 was added by the Constitution (First Amendment) Act, 1950, to enable a state to make provision for the advancement of
any socially and educationally backward classes of citizens or for the scheduled castes and the scheduled tribes. Clause (4) of Article 16 likewise
enables the State to make provision for the reservation of appointments or posts in favour of any backward class of citizens which, in the opinion
of the State, is not adequately represented in the services under the State. The effect of these amendments is to permit the making of classification
for favourable treatment on the ground that the persons so favoured were Scheduled Castes, Scheduled tribes, etc., which would otherwise have
been permissible under Article 14 to the extent of its reasonable relationship with the objects of the law, had the same not been prohibited by
Article 15(1) and Article 16(2). These provisions do not in anyway abrogate the right in Article 14 and I do not think the analogy between these
provisions and Article 31C is apt.
1227. The Directives under Article 39(b) & (c) are wide and indeterminate. They affect the whole gamut of human activity vis-a-vis the society.
The State is enjoined to ensure that ownership and control of the material resources of the community are so distributed as best to subserve the
common good and that the operation of the economic system does not result in the concentration of wealth and means of production to the
common detriment. These objectives are ends which may be implemented by a party in power through legislative action by resort to any one of the
diverse philosophies, political ideologies and economic theories. The implementation of these objectives is the means. These theories and
ideologies both political, economic and sociological may vary and change from generation to generation and from time to time to suit the social
conditions, existing during any particular period of history. We have in the world to-day countries adopting different political systems, according to
the historical development of economic thought, the philosophy and ideology which is considered best to subserve the common good of that
particular society. There is no standardisation, and what is good for the one country may not be suitable to another. The accelerating technological
advance and the exploitation of these development and discoveries indicate the economic thought prevalent in that society. The various theories
are, therefore, related to the development and the practical means which are adopted for achieving the ends. In a developing country such as ours,
where millions are far below the standard of sustenance and have not the means of having the normal necessities of life, there is further a deeper
philosophical question of the kind of society and the quality of life which has to be achieved. It is, therefore, the duty of the State to devise ways
and means of achieving the ends. A Government which comes to power with a particular political philosophy and economic theory as having been
endorsed by the electorate, has to give effect to that policy in the manner which it considers best to subserve the end. Any legislation to give effect
to the principles and policy to achieve these ends is the legislative judgment which is not within the province of Courts to examine as to whether
they in fact subserve these ends as ""otherwise there would be a conflict between the Judges and Parliament as to whether something was good for
the country or not, and the whole machinery of justice was not appropriate for that consideration"" (See Liyanage''s case at p. 267). The
Government and Parliament or the Government and Legislature of a State have, within the sphere allotted to each other, the undoubted right to
embark on legislative action which they think will ensure the common good, namely, the happiness of the greatest number and so they have the
right to make mistakes and retrace any steps taken earlier to correct such mistakes when that realisation dawns on them in giving effect to the
above objectives. But if the power to commit any mistake through democratic process is taken away as by enabling an authoritarian system, then it
will be the negation of parliamentary democracy. The State, therefore, has the full freedom to experiment in implementing its policy for achieving a
desired object. Though the Courts, as I said, have no function in the evaluation of these policies or in determining whether they are good or bad for
the community, they have, however, in examining legislative action taken by the State in furthering the ends, to ensure that the means adopted do
not conflict with the provisions of the Constitution within which the State action has to be confined. It is, therefore, necessary to keep in view, the
wide field of Governmental activity enjoined in Article 39(b) & (c) in determining the reach of the means to achieve the ends and the impact of
these means on the Fundamental Rights which Article 31C effects.
1228. The impugned Article 31C enables Parliament and the State legislatures to make laws unfettered by Articles 14, 19 and 31 in respect of the
wide and undefined field of objectives indicated in Article 39(b) & (c). All these objectives before the amendment had to be achieved by the
exercise of the legislative power enumerated in VII Schedule which would ordinarily be exercised within the limitations imposed by the Constitution
and the fundamental rights. The amendment removes these limitations, though the law made must still be within the legislative power conferred
under the VII Schedule, and enables Parliament and the State legislatures, subject to one tenth quorum of its members present and by a simple
majority, to enact laws which contravene the fundamental rights conferred under Articles 14, 19 and 31 and which Parliament by complying with
the form and manner provided under Article 368, could alone have effected. Whether one calls this removing restrictions on the legislative organs
or of conferring complete sovereignty on them within the wide field inherent in Article 39(b) & (c) is in effect one and the same. It is contended that
in conferring this power by Article 31C on Parliament and the State Legislatures, acting under Articles 245 to 248, Parliament has abdicated its
function under Article 368 and has permitted amendments being made without complying with the form and manner provided thereunder.
1229. It is not necessary in the view I am taking to consider the question whether Article 31C delegates the power of amendment to the State
Legislatures and Parliament or that it does not indicate the subject-matter of legislation as in Article 31A but merely purports to enable the
legislative organs to choose the subject-matter from a field which, as I said; is as wide and indeterminate as the term ''operation of the economic
system'' would denote. I would prefer to consider Article 31C as lifting the bar of the articles specified therein, and in so far as the subject-matter
of the legislation is concerned, though the field is wide, any of the modes to give effect to the directives can only be a mode permissible within the
legislative power conferred on the respective legislative organ under the VII Schedule to the Constitution.
1230. If Parliament by an amendment of the Constitution under Article 368, cannot abrogate, damage or destroy the basic structure of the
Constitution or any of the essential elements comprising that basic structure, or run counter to defeat the objectives of the Constitution declared in
the Preamble and if each and every fundamental right is an essential feature of the Constitution, the question that may have to be considered is
whether the amendment by the addition of Article 31C as a fundamental right in Part III of the Constitution has abrogated, damaged or destroyed
any of the fundamental rights.
1231. Article 31C has 4 elements : (i) it permits the legislature to make a law giving effect to Article 39(b) and Article 39(c) inconsistent with any
of the rights conferred by Articles 14, 19 and 31; (ii) it permits the legislature to make a law giving effect to Article 39(b) and Article 39(c) taking
away any of the rights conferred by Articles 14, 19 and 31; (iii) it permits the legislature to make a law giving effect to Article 39(b) and (c)
abridging any of the rights conferred by Articles 14, 19 and 31; and (iv) it prohibits calling in question in any Court such a law if it contains a
declaration that it is for giving effect to the policy of State towards securing the principles specified in Clauses (b) and (c) of Article 39 on the
ground that it does not give effect to such a policy of the State.
1232. The first element seems to have been added by way of abundant caution, for it takes in the other two elements, namely, taking away and
abridging of the rights conferred by Articles 14, 19 or 31. However, it would be ultra vires the amending power conferred by Article 368, if it
comprehends within it the damaging or destruction of these fundamental rights. The second element, namely, taking away of these fundamental
rights would be ultra vires the amending power, for taking away of these fundamental rights is synonymous with destroying them. As for the third
element, namely, abridging of these rights, the validity will have to be examined and considered separately in respect of each of these fundamental
rights, for an abridgement of the fundamental rights is not the same thing as the damaging of those rights. An abridgement ceases to be an
abridgement when it tends to effect the basic or essential content of the right and reduces it to a mere right only in name. In such a case it would
amount to the damaging and emasculating the right itself and would be ultra vires the power under Article 368. But a right may be hedged in to a
certain extent but not so as to affect the basic or essential content of it or emasculate it. In so far as Article 31C authorises or permits abridgement
of the rights conferred by Article 19, it Would be intra vires the amending power under Article 368 as thereby the damaging or emasculating of
these rights is not authorised. It will, therefore, be necessary to examine what exactly Article 14 and Article 19 guarantee.
1233. The guarantee of equality contained in Article 14 has incorporated the principle of ""liberty"" and ""equality"" embodied in the Preamble to the
Constitution. The prohibition is not only against the legislatures but also against the executive and the local authorities. Two concepts are inherent in
this guarantee-one of ''equality before law'', a negative one similar to that under the English Common Law; and the other ''equal protection of
laws'', a positive one under the United States Constitution. The negative aspect is in the prohibition against discrimination and the positive content is
the equal protection under the law to all who are situated similarly and are in like circumstances. (See Subba Rao, J., in 261367 .
1234. The impact of the negative content on the positive aspect has not so far been clearly discerned in the decisions of this Court which has been
mostly concerned with the positive aspect Again, Subha Rao, J., in his dissenting judgment in Lachhman Das on behalf of 282488 while holding
that the Patiala Recovery of State Dues Act did not offend Article 14 of the Constitution, said at p. 395:
It shall also be remembered that a citizen is entitled to a fundamental right of equality before the law and that the doctrine of classification is only a
subsidiary rule evolved by Courts to give a practical content to the said doctrine. Over emphasis on the doctrine of classification or an anxious and
sustained attempt to discover some basis for classification may gradually and imperceptibly deprive the article of its glorious content That process
would inevitably and in substituting the doctrine of classification for the doctrine of equality: the fundamental right to equality before the law and
equal protection of the laws may be replaced by the doctrine of classification.
In 282331 , Das, C.J., summed up the principle enunciated in several cases referred to by him and consistently adopted and applied in subsequent
cases, thus:
It is now well established that while Article 14 forbids class legislation, it does not forbid reasonable classification for the purposes of legislation. In
order, however, to pass the test of permissible classification two conditions must be fulfilled, namely, (i) that the classification must be founded on
an intelligible differentia which distinguishes persons or things that are grouped together from others left out of the group and, (ii) that that differentia
must have a rational relation to the object sought to be achieved by the statute in question. The classification may be founded on different bases,
namely, geographical, or according to objects or occupations or the like. What is necessary is that there must be a nexus between the basis of
classification and the object of the Act tinder consideration. It is also well established by the decisions of this Court that Article 14 condemns
discrimination not only by a substantive law but also by a law of procedure.
1235. In subsequent cases a further principle has been recognised by which Article 14 was also not to be violated by two laws dealing with the
same subject-matter, if the sources of the two laws are different. (See 277788 . I am not for the present concerned whether this latter principle is
likely to mislead but would refer only to the various aspects of the classification recognised in this Court so far. It may, however, be pointed out
that though the categories of classification are never closed, and ft may be that the objectives of Article 39(b) & (c) may form a basis of
classification depending on the nature of the law, the purpose for which it was enacted and the impact which it has on the rights of the citizens, the
right to equality before the law and equal protection of laws in Article 14 cannot be disembowelled by classification.
1236. The lifting of the embargo of Article 14 on any law made by Parliament or the Legislature of a State under Article 31C, by providing that no
law made by these legislative organs to give effect to the policy of the State towards securing the principles specified in Clauses (b) and (c) of
Article 39 shall be deemed to be void on the ground that it is inconsistent with or takes away or abridges the right conferred therein, would, in my
view, abrogate that right altogether. I have held that Parliament cannot under Article 368 abrogate, damage or destroy any of the fundamental
rights though it can abridge to an extent where if does not amount to abrogation, damage or destruction. The question is, whether the words
''inconsistent with or takes away, or'', if severed, will achieve the purpose of the amendment? In what way can the abridgement of Article 14 be
effected without robbing the content of that right? Can a law permitted under Article 31C affect persons similarly situated unequally or would equal
protection of laws not be available to persons similarly situated or placed in like circumstances? While Article 39(b) & (c) can provide for a
classification, that classification must have a rational relation to the objectives sought to be achieved by the statute in question.
1237. In so far as the abridgement of the right conferred by Article 14 is concerned, it would be ultra vires for the reason that a mere violation of
this right amounts to taking away or damaging the right. The protection of the right was denied in Article 31A because the Courts had held invalid
under Article 14, the provisions of certain land reform legislations relating to compensation for the acquisition etc., of the estates. The necessity for
the exclusion of Article 14 from being applied to laws under Article 31C is not apparent or easy to comprehend. No law under Article 31C could
possibly be challenged under Article 14 by the owners or the holders of the property, for the reason that to treat all owners or holders of property
equally in matters of compensation would be contrary to the very objects enshrined in Article 39(b) & (c). Any rational principles of classification
devised for giving effect to the policies adumbrated in Article 39(b) & (c) will not be difficult to pass the test of equal protection of the laws under
Article 14. The exclusion of Article 14 in Article 31A was confined to the aspect of acquisition and compensation in respect of land reforms laws,
but, however, the laws under Article 31A were not immune from attack under Article 14, if the measures of agrarian reforms were tainted with
arbitrariness. Though this question has not been finally decided by this Court in any of the cases under Article 31A, it was raised in Balmadies
Plantations Ltd. and Ors. v. State of Tamil Nadu (1972) 2 S.C.R. 133, where the appellants contended that it would not be open to the
Government u/s 17 of the Gudalur Janmam Estates (Abolition and Conversion into Ryotwari) Act, 1969, to terminate by notice the right of the
lessee as that would be violative of the rights under Articles 14, 19 and 31 of the Constitution. This Court, however, did not find it necessary to
deal with this aspect of the matter, because it was admitted that no notice about the termination of the lessee''s rights had been issued u/s 17 of the
Act to any of the appellants, and that question can only arise after the Act came into force. It was further observed by one of us, Khanna, J.,
speaking for the Court:
Even after the Act comes into force, the Government would have to apply its mind to the question as to whether in its opinion it is in public interest
to terminate the rights of the plantation lessees. Till such time as such a notice is given, the matter is purely of an academic nature. In case the
Government decides not to terminate the lease of the plantation lessees, any discussion in the matter would be an exercise in futility. If, on the
contrary, action is taken by the Government u/s 17 in respect of any lease of land for purposes of the cultivation of plantation crop, the aggrieved
party can approach the court for appropriate relief.
It may be mentioned that in that case Section 3 of the Act, in so far as it related to the transfer of forests in Janman estates to the Government was
concerned, was held to be violative of the Constitution. It cannot, therefore, be said that this aspect of the matter is not res integra. On the other
hand, it lends support to the view that the law can be challenged.
1238. The decisions of this Court in Nagpur Improvement Trust v. Vithal Rao(2), and the other two cases following it also do not affect my view
that Article 14 is inapplicable to matters dealing with compensation under laws enacted to give effect to policies of Article 39(b) & (c). In the
above case it was the State which was given the power to acquire property for the same public purpose under two different statutes, one of them
providing for lesser compensation and the other providing for full compensation. My Lord the Chief Justice, delivering the judgment of the
Constitution Bench of seven Judges, while holding that these provisions contravened Article 14, observed at p. 506:
It would not be disputed that different principles of compensation cannot be formulated for lands acquired on the basis that the owner is old or
young, healthy or ill, tall or short, or whether the owner has inherited the property or built it with his own efforts, or whether the owner is a
politician or an advocate. Why is this sort of classification not sustainable? Because the object being to compulsorily acquire for a public purpose,
the object is equally achieved whether the land belongs to one type of owner or another type.
There was no question in the above case of either distribution of ownership and control of material resources or the breaking up of concentration
of wealth or the means of production which is an object different from that envisaged in Article 31(2). If in two given cases similarly circumstanced,
the property of one is taken under Article 31C and that of the other under Article 31(2), then it will amount to discrimination and the Nagpur
Improvement Trust case will apply. In a case of this nature, the objection is not so much to Article 14 being applied, but of adopting methods
which run counter to Article 39(b) & (c), because the person who though similarly situated as that of the other is certainly favoured for reasons
unconnected with Article 39(b) & (c). It cannot, therefore, be said that Article 14 has been misapplied or was a hindrance to the furtherance of the
directive principles in Article 39(b) and (c), which is professed to be the object of implementation in such a case. If no such abuse is to be
presumed, then there is no warrant for the apprehension that Article 14 will hinder the achievement of the said Directives.
1239. The sweep of Article 31C is far wider than Article 31A, and Article 14 is excluded in respect of matters where the protection was most
needed for the effectuation of a genuine and bona fide desire of the State contained in the directives of Article 39(b) & (c). For instance, persons
equally situated may be unequally treated by depriving some in that class while leaving others to retain their property or in respect of the property
allowed to be retained or in distributing the material resources thereby acquired unequally, showing favour to some and discriminating against
others. To amplify this aspect more fully, it may be stated that in order to further the directives, persons may be grouped in relation to the property
they own or held, or the economic power they possess or in payment of compensation at different rates to different classes of persons depending
on the extent or the value of the property they own or possess, or in respect of classes of persons to whom the material resources of the country
are distributed. The object of Clauses (b) and (c) of Article 39 is the breaking up of concentration of wealth or the distribution of material
resources. If full compensation is paid for the property taken in furtherance of the objectives under Article 39(b) & (c), that very objective sought
to be implemented would fail, as there would in fact be no breaking up of concentration of wealth or distribution of material resources. It is,
therefore, clear that the very nature of the objectives is such that Article 14 is inapplicable, firstly, because in respect of compensation there cannot
be a question of equality, and, secondly, the exclusion thereof is not necessary because any law that makes a reasonable classification to further the
objectives of Article 39(b) & (c) would undoubtedly fulfil the requirements of Article 14. The availability of Article 14 will not really assist an
expropriated owner or holder because the objectives of Article 39(b) & (c) would be frustrated if he is paid full compensation. On the other hand,
he has no manner of interest in respect of equality in the distribution of the property taken from him, because he would have no further rights in the
property taken from him. The only purpose which the exclusion of Article 14 will serve would be to facilitate arbitrariness, inequality in distribution
or to enable the conferment or patronage etc This right under Article 14 will only be available to the person or class of persons who would be
entitled to receive the benefits of distribution under the law. In fact the availability of Article 14 in respect of laws under Article 31C would ensure
''distributive justice'', or ''economic justice'', which without it would be thwarted. In this View of Article 31C vis-a-vis Article 14, any analogy
between Article 31C and Article 31A which is sought to be drawn is misconceived, because under the latter provision the exclusion of Article 14
was necessary to protect the subject-matter of legislation permissible thereunder in respect of compensation payable to the expropriated owner.
There is another reason why there can be no comparison between Article 31A and Article 31C, because in Article 31A the exclusion of Article 14
was confined only to the acquisition etc. of the property and not to the distribution aspect which is not the subject-matter of that Article, whereas,
as pointed out already, the exclusion of Article 14 affects distribution which is the subject-matter of Article 39 (b) & (c).
1240. It is not necessary to examine in detail the mischief that the abridgement or taking away of Article 14 will cause, It is not an answer to say
that this may not be done and abuse should not be presumed. This may be true, but what I am concerned with is the extent of the power the
legislative organs will come to possess. Once the power to do all that which has been referred above is recognised, no abuse can be presumed.
But if the power does not extend to destruction, damage or abrogation of the right, the question of abuse, if any, has no relevance. It cannot be
presumed that Parliament by exercising its amending power under Article 368, intended to confer a right on Parliament and the Legislatures of the
States to discriminate persons similarly situated or deprive them of equal protection of laws. The objectives sought to be achieved under Article
39(b) & (c) can be achieved even if this article is severed.
1265. In respect of the exclusion of Article 19 by Article 31C a question was asked by one of us during the course of arguments addressed by the
learned Advocate-General for Maharashtra on January 12, 1973, the thirtyfifth day, as to, what is the social content of the restriction on freedom
of speech and freedom of movement which are not already contained in the restrictions to which those rights are subject? The learned Advocate-
General said he would consider and make his submissions. On March, 1, 1973, he made his submissions on the understanding that the question
was asked in the context of Article 31C which excludes the operation of whole of Article 19 and not only Article 19(1)(f) and Article 19(1)(g).
The learned Advocate-General characterised the question as raising a matter of great importance. In my view, what was implied in the question
was the core of the issue before us, as to whether there can be any justification for imposing more restrictions on such valuable rights as freedom of
movement and freedom of speech than what the framers of the Constitution had already provided for in Article 19(2) to (6). After referring to the
history and objects and reasons for enacting Constitution First, Fourth and Seventeenth Amendments, and after referring to the decisions of this
Court, all of which relate to acquisition of property and have nothing to do either with freedom of speech or freedom of movement, he considered
and answered the question posed under the following heads as under:
(i) Generally, with reference to reasonable restrictions to which the fundamental rights conferred by Article 19(1)(a) to (g) are subject under Article
19(2) to (6);
(ii) the reasonable restrictions to which the right to freedom of speech and the right to move throughout the territory of India should be made
subject under Article 19(2) and (5) respectively.
1241. Under the first head he submitted the proposition that the social content of the restrictions to which the fundamental rights under Article
19(1)(a) to (g) are subject is narrower than all relevant social considerations to which the fundamental rights could be made subject. The reasons
given were again the historical ones particularly the fact that the Constituent Assembly had rejected the suggestion made by Shri B.N. Rau that in
case of conflict between fundamental rights and the Directives, the directives should prevail, otherwise necessary social legislation might be
hampered. This meant that the social content of the Directive Principles was wider than the social content of permissible restrictions on fundamental
rights. For, if this were not so, no question of giving primacy to Directive Principles in the case of conflict with fundamental rights could arise as the
social content of fundamental rights and the Directive Principles would be the same. Since the Constitution gave primacy to fundamental rights over
the Directives, making fundamental rights enforceable in a Court of law and the directives not so enforceable, the social content of the restrictions
on fundamental rights was placed in the framework of the enforcement of rights by citizens or any person. This enforcement of individual
fundamental rights naturally disregarded the injury to the public good caused by dilatory litigation which can hold up large schemes of necessary
social legislation affecting a large number of people. To prevent this social evil, the First and the Fourth Amendments to the Constitution were
enacted.
1242. The social content of restrictions which can be imposed under Article 19(2) to (6) naturally does not take in the injury to the public good by
dilatory litigation holding up large schemes of social legislation. The fundamental rights conferred by Article 19(1)(a) to (g) are not mutually
exclusive but they overlap. For example, the right to move peaceably and without arms conferred by Article 19(1)(b) may be combined with the
right to freedom of speech and expression, if those who assemble peaceably carry placards or deliver speeches through microphones. Again, the
right to carry on business under Article 19(1)(g) would overlap the right to hold, acquire and dispose of property, for ordinarily, business cannot
be carried on without the use of property. This consideration must be borne in mind in considering the question why Article 31C excluded the
challenge to the laws protected by Article 31C under the whole of Article 19, instead of excluding a challenge only under Article 19(1)(f) which
relates to property; and Article 19(1)(g) which relates to business which would ordinarily require the use of property.
1243. Under the second head, he submitted that it is well settled that the right to freedom of speech includes the freedom of the Press, and
thereafter referred to ''Press in a Democracy''-Chapter X of Modern Democracies by Lord Bryce, and long extracts were given from the above
chapter, dealing with the change which had come over the Press and the dictatorship of a syndicated Press. The First Amendment of the U.S.
Constitution was also referred. He thereafter submitted that our Constitution guarantees a freedom of speech and expression and by judicial
construction that freedom has been held to include freedom of the Press. But according to him the freedom of speech as an individual right must be
distinguished from the freedom of the Press and since ordinarily people asserting their individual right to the freedom of speech are not carrying on
any trade or business and a law of acquisition has no application to individual exercise of the right to the freedom of speech and expression Article
31C can equally have no application to such individual right to the freedom of speech and expression. But different considerations apply when the
freedom of speech and expression includes the Press, the running of which is clearly a business.
1244. Article 19(1)(a) is so closely connected with Article 19(1)(g) and (f) that if the last two sub-Articles are excluded by a law relating to the
acquisition of property, it is necessary to exclude Article 19(1)(a) to prevent an argument that the rights are so inextricably mixed up that to impair
the right to carry on the business of running a Press or owning property necessary for running the Press is to impair the right to freedom of speech.
Again, the right to freedom of movement throughout the territory of India has been clubbed together by Article 19(5) with the right to reside and
settle in any part of the territory of India, conferred by Article 19(1)(c) and the right to acquire, hold and dispose of property conferred by Article
19(1)(f) for the purpose of imposing reasonable restrictions in the interest of general public or for the protection of the interest of any scheduled
Tribe.
1245. After referring to the observations of Patanjali Sastri and Mukherjea, JJ., in Gopalan''s case, the learned Advocate-General submitted that
those observations show that if a law of land acquisition was to be protected from challenge under Article 19(1)(f), it was necessary to protect it
from challenge under Article 19(1)(d) and (e) to foreclose any argument that the rights under Article 19(1)(d), (e) and (f) are so closely connected
that to take away the right under Article 19(1)(f) is to drain the rights under Article 19(1)(d) and (e) of their practical content. For these reasons,
Parliament in enacting the First, Fourth and Seventeenth Amendments rightly excluded the challenge under the whole of Article 19 to the laws
protected by those amendments and not merely a challenge under Article 19(1)(f) and (g). In the result, it was submitted that Article 31C only
contemplates the process of giving primacy to the Directive Principles of State policy over fundamental rights, first recognised in Article 31(4) and
(6) and then extended by Articles 31A and 31B and Schedule IX as first enacted and as subsequently amplified by the Fourth and the Seventeenth
Amendments all of which have been held to be valid. Directive Principles are also fundamental and the amending power is designed to enable
future Parliament and State Legislatures to provide for the changes in priorities which take place after the Constitution was framed and the
amending power is extended to enacting Article 31C.
1246. I have set out in detail what according to the learned Advocate-General is the basis and the raison d''etre for excluding Article 19 by Article
31C. This able analysis surfaces the hidden implications of Article 31G in excluding Article 19. On those submissions the entire fundamental rights
guaranteed to the citizens are in effect abrogated. Article 14 is taken away; Article 19(1)(a) to (g) is excluded on the ground that each of them
have their impact on one or the other of the rights in Part III and since these rights are not mutually exclusive and any property and trade or
business affected by legislation under Article 31C which necessarily must deal with property, if the directives in Article 39(b) and (c) are to be
given effect, will in turn, according to the learned Advocate-General, come into conflict not only with Article 19(1)(f) & (g), but with the other
Sub-clauses (a) to (e) of Clause (1) of that article.
1247. As far as I can see, no law, so far enacted under Article 31A and challenged before this Court has attempted to affect any of the rights in
Article 19(1)(a) to (e), except Article 19(1)(f) & (g) and, therefore, this question did not fall for consideration of this Court. But that apart, I
cannot understand by what logic the freedom to assemble peaceably and without arms, or for a citizen to move freely throughout India or to reside
and settle in any part of the territory of India, has anything to do with the right to acquire and dispose of property or to practice any profession or
to carry on any occupation, trade or business. Are persons whose trade and business is taken away, or are deprived of their property not entitled
to the guaranteed rights to move freely throughout India or settle in any part of India or to practise any profession or occupation? What else can
they do after they are deprived of their property but to find ways and means of seeking other employment or occupation and in that endeavour to
move throughout India or settle in any part of India? If they are prohibited from exercising these basic rights, they will be reduced to mere serfs for
having owned property which the State in furtherance of its policy expropriates. If the law made under the directives has nothing to do with
property, how does the duty to prevent the operation of the economic system from resulting in concentration of wealth and means of production,
has any relevance or nexus with the movement of the citizens throughout India or to settle in any part of India ? Are those to whom property is
distributed in furtherance of the directive principles, ought not to be secured against infringement of those rights in property so distributed by laws
made under Article 31C? It would seem that those for whose benefit legislation deprives others in whom wealth is concentrated themselves may
not be protected by Article 19 and Article 14, if Article 31C can take away or destroy those rights. Without such a protection they will not have a
stake in the survival of democracy, nor can they be assured that economic justice would be meted out to them. Nor am I able to understand why
where an industry or undertaking is taken over, is it necessary Co take away the right of the workers in that industry or undertaking to form
associations or unions. The industry taken away from the owners has nothing to do with the workers working therein, and merely because they
work there they will also be deprived of their rights. I have mentioned a few aspects of the unrelated rights which are abridged by Article 31C. No
doubt, the recognition of the freedom of Press in the guarantee of freedom of speech and expression under Article 19(1)(a) was highlighted by the
learned Advocate-General of Maharashtra. Does this mean that if a monopoly of the Press is prohibited or where it is sought to be broken up
under Article 39(b) and (c) and the Printing Presses and undertakings of such a Press are acquired under a law, should the citizens be deprived of
their right to start another Press, and exercise their freedom of speech and expression? If these rights are taken away, what will happen to the
freedom of speech and expression of the citizens in the country, which is a concomitant of Parliamentary democracy? In the 281984 , it was held
under the unamended Clause (2) of Article 19 that Section 23(a) and Section 24(1)(a) which prohibited ""commending"" or advertising intoxicants to
public were in conflict with the right guaranteed in Article 19(1)(a) as none of the conditions in Clause (2) of that Article applied. But the first
Amendment has added ''incitement to an offence'' as a reasonable restriction which the State can provide by law. In any case, the absence of such
a law making power is no ground to abrogate the entire right of free speech and expression of the citizens.
1248. Article 15 merely confines the right to those who are not women socially and educationally backward classes of citizens, scheduled castes
or scheduled tribes all of whom were afforded protective discrimination. Article 16 is again similarly conditioned. Articles 17, 18, 23 and 24 are
prohibitions which the State is enjoined to give affect to. Articles 25 to 28 which guarantee religious freedom, can be affected by Article 31C in
furtherance of directive principles because these denominations own properties, schools, institutions, etc., all of which would be meaningless
without the right to hold property. Likewise, Articles 29 and 30 would become hollow when Articles 19 and 14 are totally abrogated. The only
rights left are those in Articles 20, 21 and 22, of which Article 22 has abridged by reason of Clauses (4) to (7) by providing for preventive
detention, which no doubt, is in the larger interest of the security, tranquillity and safety of the citizens and the States. I have pointed out the
implications of the contentions on behalf of the respondents to show that if these are accepted, this country under a Constitution and a Preamble
proclaiming the securing of fundamental rights to its citizens, will be without them. The individual rights which ensure political rights of the citizens in
a democracy may have to be subordinated to some extent to the Directive Principles for achieving social objectives but they are not to be enslaved
and driven out of existence. Such could not have been contemplated as being within the scope of the amending power.
1249. Although Article 31A protected the laws coming within its purview from the rights conferred by Article 19, such a protection could only be
against the rights conferred by Clauses (f) and (g) of Article 19(1), as its subjected-matter was expressly stated to be the acquisition of or
extinguishment or modification of rights in any estate as defined in Clause (2) thereof, and the taking over or amalgamation or termination etc., of
rights of management and certain leasehold interests. Article 31C protects laws giving effect to the policies in Article 39(b) & (c). For achieving
these twin objects the rights of the persons that have to be abridged could only be those rights in Article 19 which relate to property and trade,
business, profession or occupation. Though the expression ''economic system'' is used in Article 39(c), that article has not the object of changing
the economic system generally, but is confined to only preventing concentration of wealth and means of production to the common detriment. What
this Clause envisages is that the State should secure the operation of the economic system in such a way as not to result in the concentration of
wealth and means of production to the common detriment Where there is already concentration of wealth and means of production which is to the
common detriment, the law under Article 39(c) would be only to break up or regulate as may be necessary the concentration of wealth and means
of production. All other rights are outside the purview of Article 31C and in this respect Article 31A and Article 31C can be said to be similar in
scope and no different. In my view, therefore, the learned Solicitor-General has rightly submitted that the law under Article 31C will only operate
on ""material resources"", ""concentration of wealth"", and ""means of production"", and if this is so, the rights in Article 19(1)(a) to (e) would have no
relevance and are inapplicable.
1250. With respect to the exclusion of Article 31 by Article 31C, Clause (1) of Article 31 is not in fact affected by Article 31C, because under the
latter any rights affected must be by law only. Even if Article 31C was enacted for making laws in the furtherance of the directive principles in
Article 39(b) and (c) affecting property, those laws have to conform to Article 31(1) for they would be laws depriving persons of their property.
Article 31C also contemplates the making of a law to give effect to the Directives in Article 39(b) and (c). In so far as Article 31(2) is concerned,
Section 2 of the Twenty-fifth Amendment has already abridged the right contained in Article 31(2) and a further abridgement of this right
authorised by Article 31C may amount in a given case to the destruction or abrogation of that right and it may then have to be considered in each
case whether a particular law provides for such an amount for the acquisition or requisitioning of the property in question as would constitute an
abrogation or the emasculation of the right under Article 31(2) as it stood before the Constitution (Twenty-fifth) Amendment.
1251. On the fourth element, I agree with the reasoning and conclusion of my learned brother Khanna, J., whose judgment I have had the
advantage of perusing, in so far as it relates only to the severance of the part relating to the declaration, and with great respect I also adopt the
reasoning on that aspect alone as an additional reason for supporting my conclusions on the first three elements also.
1252. If the first part of Article 31C is read in this manner, then it may be held to be intra vires the amending power only if those portions of the
Article which make it ultra vires the amending power are severed from the rest of it. The portions that may have to be severed are the words, ""is
inconsistent with or takes away, or"" and the words ""Article 14"" and the part dealing with the declaration by reason of which judicial review is
excluded. The severability of these portions is permissible in view of the decision of the Privy Council in Punjab Province v. Daulat Singh and Ors.
(1946) 73 IA 59 and the principles laid down by this Court in 282217
1253. The doctrine that the general words in a statute ought to be construed with reference to the powers of the Legislature which enacts it, and
that the general presumption is that the Legislature does not intend to exceed its jurisdiction, is well established. In in Re. The Hindu Women''s
Rights to Property Act, [1941] F.C.R. 12 and in Daulat Singh''s case it has been held that on the general presumption the Legislature does not
intend to exceed its jurisdiction, and that the Court could sever that part of the provision in excess of the power if what remained could be given
effect to. In the former case, the Act being a remedial Act seeking to remove or to mitigate what the Legislature presumably regarded as a
mischief, was given the beneficial interpretation. (See the observations of Gwyer, C.J. at p. 31). In the latter case, the provisions of Section 13A of
the Punjab Alienation of Land Act, 1900, which were added by Section 5 of the Punjab Alienation of Land (Second Amendment) Act No. X of
1933, providing for the avoidance of benami transactions as therein specified which were entered into either before or after the commencement of
the Act of 1938, and for recovery of possession by the alienor would have been ultra vires the Provincial Legislature as contravening Sub-section
(1) of Section 281 of the Government of India Act, 1935, in that in some cases Section 13A would operate as a prohibition on the ground of
descent alone, but it was authorised and protected from invalidity as regards future transactions by Sub-section 2(a) of Section 298 of the Act of
1935 as amended by Section 4 of the India & Burma (Temporary and Miscellaneous Provisions) Act, 1942. As the provisions of Section 13A
would have been ultra vires and void in so far as they purported to operate retrospectively, the Privy Council severed the retrospective element by
the deletion of the words ""either before or"" in the section and the rest of the section was left to operate validly. Lord Thankerton, delivering the
opinion of the Privy Council, observed at pp. 19-20:
It follows, in the opinion of their Lordships, that the impugned Act, so far as retrospective, was beyond the legislative powers of the Provincial
Legislature and, if the retrospective element were not severable from the rest of the provisions, it is established beyond controversy that the whole
Act would have to be declared ultra vires and void. But, happily, the retrospective element in the impugned Act is easily severable, and by the
deletion of the words, ""either before or"" from Section 5 of the impugned Act, the rest of the provisions of the impugned Act, may be left to operate
validly.
1254. In Chamarbaugwalla''s case, Venkatarama Aiyer, J., after referring to the various cases including F.N. Balsara''s case accepted the principle
that when a statute is in part void, it will be enforced as regards the rest, if that is severable from what is invalid. It is immaterial for the purpose of
this rule whether the invalidity of the statute arises by reason of its subject-matter being outside the competence of the legislature or by, reason of
its provisions contravening Constitutional prohibitions. He enunciated seven rules of separability. In F.N. Balsara''s case, apart from Section 23(a)
and (b) and Section 24(1)(a) relating to commendation and incitement from the definition of the word ''liquor'' in Section 2(24)(a) the words ""all
liquids consisting of or containing alcohol"" were severed as these would include medicinal preparations. It will be seen that neither the whole Sub-
clause (a) was deleted nor the whole of Clause (24) was separated. It is only the above words that were severed and held to make the remaining
part of the definition valid.
1255. In 282746 the question was whether Section 437(1)(b) of the Calcutta Municipal Act, 1851, was invalid under Article 19(1)(g) in so far as
is made the opinion of the Corporation conclusive and non-challengeable in any court. The Sub-clause (b) of Section 437(1) reads as follows:
any purpose which is, in the opinion of the Corporation (which opinion shall be conclusive and shall not be challenged in any court) dangerous to
life, health or property, or likely to create a nuisance;
This Court held the portion in the parenthesis as violative of Article 19(1)(g). It was contended that the above portion in the sub-clause was
inextricably mixed up with the rest and hence cannot be separated. The Court held that the third proposition in the Chamarbaugwalla''s case,
namely, that even when the provisions which are valid are distinct and separate from those which are invalid, if they all form part of a single scheme
which is intended to be operative as a whole, then also the invalidity of a part will result in the failure of the whole, was inapplicable. Wanchoo, J.,
expressed the view that the parenthetical clause consisting of the words ""which opinion shall be conclusive and shall not be challenged in any court
is severable from the rest of the clause referred to above.
1256. In the case of Kameshwar Prasad v. State of Bihar (1962) Supp. 3 S.C.R. 369 Rule 4-A of the Bihar Government Servants Conduct
Rules, 1956, had provided that ""No Government servant shall participate in any demonstration or resort to any form of strike in connection with
any matter pertaining to his conditions of service"". The Court held the rule violative of Article 19(1)(a) and (b) in so far as it prohibited any form of
demonstration, innocent or otherwise, and as it was not possible to so read it as to separate the legal from the unConstitutional portion of the
provision, the entire rule relating to participation in any demonstration must be declared as ultra vires. The Court, however, did not strike down the
entire Rule 4-A, but severed only that portion which elated to demonstration from the rest of it, and the portion dealing with the strike which was
upheld continued to exist after severing the above, portion. However, in 281236 the doctrine of severability was not applied. In that case the term
''grant'' was defined in Section 2(1) of the Madhya Pradesh Abolition of Cash Grants Act, 1963, in a language which was wide without making a
distinction between various types of cash grants. This Court did not find any basis for severing some out of the several grants included therein and
hence expressed the view that it is impermissible to rewrite that clause and confine the definition to such of the cash grants which the Legislature
might be competent to abolish. The case is, therefore, distinguishable as the rule is inapplicable to such instances.
1257. I have considered the validity of Article 31C by applying the doctrine of severability although neither side dealt with this aspect in relation to
Article 31C, because both had taken an extreme position, which if accepted, will either result in the total invalidation or in upholding its validity in
entirety. If as the petitioner had contended that by an amendment any of the fundamental rights cannot be damaged or destroyed, the next logical
step of the argument on his behalf should have been to establish that the entire Article 31C is bad on that account, and if not, to what extent it
would have been sustained by applying the doctrine of severability particularly when the severability of the declaration'' part of Article 31C was
very much in the forefront during the arguments. Likewise the respondents knowing what the petitioner''s case is, should have examined and
submitted to what extent Article 31C is invalid on the petitioner''s argument. When a question was asked on February 19, 1973 that ""if once it is
conceded that a Constitution cannot be abrogated, then what one has to find out is to what extent an amendment goes to abrogation"" and the
answer was that ""the whole of the Constitution cannot be amended"", and also when a question was raised that on the language of Article 31C it
appears to be ineffective, neither side advanced any argument on this aspect. Nor when the question of severability of the declaration portion was
mooted on several occasions during the arguments was any submission made by either party as to whether such a severance is, or is not, possible.
In the circumstances, the Court is left to itself to examine and consider what is the correct position in the midst of these two extremes in a case of
Constitutional amendment which has been enacted after following the form and manner prescribed in Article 368, as I said earlier, it should not be
held invalid, if it could be upheld even by severing the objectionable part, where the valid part can stand on its own. It is not always in public
interest to confine the consideration of the validity of a Constitutional amendment to the arguments, the parties may choose to advance, otherwise
we will be constrained to interpret a Constitution only in the light of what is urged before us, not what was understand it to be is the true nature of
the impugned amendment Happily, even if I am alone in this view, the portions indicated by me are severable, leaving the unsevered portion
operative and effective so as to enable laws made under Article 31C to further the directives of State Policy enshrined in Article 39(b) and (c). In
the view I have entertained, the words ""inconsistent with, or takes away or"" and the words ""Article 14"" as also the portion ""and no law containing a
declaration that it is for giving effect to such policy shall be called in question in any court on the ground that it does not give effect to such policy
being severable, be deleted from Article 31C. In the result, on the construction of Article 31C after severing the portions indicated above, I hold
Section 3 of the Twenty-fifth Amendment valid.
1258. On the validity of the Constitution (Twenty-ninth) Amendment, my Lord the Chief Justice has come to the conclusion that notwithstanding
this amendment the Constitution Bench will decide whether the impugned Acts take away fundamental rights or only abridge them and whether
they effect reasonable abridgements in public interest, and if they take away, they will have to be struck down. My learned brothers Hegde and
Mukherjea, JJ., have in effect come to the same conclusion, when they hold that this amendment is valid, but whether the Acts which were brought
into the IXth Schedule by that Amendment or any provision in any of them abrogate any of the basic elements or essential features of the
Constitution will have to be examined when the validity of those Acts is gone into. With respect, I agree in effect with these conclusions which are
consistent with the view I have expressed in respect of Articles 31A and 31B. I also agree that the contention of the learned Advocate for the
petitioner that Article 31B is intimately connected with Article 31A is unacceptable and must be rejected for the reasons given in these judgments.
The question whether fundamental rights are abrogated or emasculated by any of the Acts or provisions of these Acts included by the impugned
Amendment, will be open for examination when the validity of these Acts is gone into, and subject to this reservation, I hold the Constitution
(Twenty-ninth) Amendment valid.
1259. I now state my conclusions which are as follows:
(1) On the construction placed on Articles 12, 13 and other provisions of Part III and Article 368, Article 13(2) does not place an embargo on
Article 368, for amending any of the rights in Part III, and on this view it is unnecessary to decide whether the leading majority judgment in
Golaknath''s case is right in finding the power of amendment in the residuary entry 97 of List I of Schedule VII, nor is it called for, having regard to
the majority decision therein that the power of amendment is to be found in Article 368 itself.
(2) Twenty-fourth Amendment:
1260. The word ''amendment'' in Article 368 does not include repeal. Parliament could amend Article 368 and Article 13 and also all the
fundamental rights and though the power of amendment is wide, it is not wide enough to totally abrogate or emasculate or damage any of the
fundamental rights or the essential elements in the basic structure of the Constitution or of destroying the identity of the Constitution. Within these
limits, Parliament can amend every article of the Constitution. Parliament cannot under Article 368 expand its power of amendment so as to confer
on itself the power to repeal, abrogate the Constitution or damage, emasculate or destroy any of the fundamental rights or essential elements of the
basic structure of the Constitution or of destroying the identity of the Constitution, and on the construction placed by me, the Twenty-fourth
Amendment is valid, for it has not changed the nature and scope of the amending power as it existed before the Amendment.
Twenty-fifth Amendment:
(i) SECTION 2
(a) Clause (2) to Article 31 at substituted.-Clause (2) of Article 31 has the same meaning and purpose as that placed by this Court in the several
decisions referred to except that the word ''amount'' has been substituted for the word ''compensation'', after which the principle of equivalent in
value or just equivalent of the value of the property acquired no longer applies. The word ''amount'' which has no legal concept and, as the
amended clause indicates, it means only cash which would be in the currency of the country, and has to be fixed on some principle. Once the
Court is satisfied that the challenge on the ground that the amount or the manner of its payment is neither arbitrary or illusory or where the
principles upon which it is fixed are found to bear reasonable relationship to the value of the property acquired, the Court cannot go into the
question of the adequacy of the amount so fixed or determined on the basis of such principles.
(b) Clause (2B) as added.-On the applicability of Article 19(1)(f) to Clause (2) of Article 31, the word ''affect'' makes two constructions possible,
firstly, that Article 19(1)(f) will not be available at all to an expropriated owner, and this, in other words, means that it totally abrogates the right in
such cases, and secondly, Clause (2B) was intended to provide that the law of acquisition or requisition will not be void on the ground that it
abridges or affects the right under Article 19(1)(f). The second construction which makes the amendment valid is to be preferred, and that Clause
(2B) by the adoption of the doctrine of severability in application is restricted to abridgement and not abrogation, destroying or damaging the right
of reasonable procedure in respect of a law of acquisition or requisition for the effective exercise of the right under Article 31(2); for, a reasonable
notice, a hearing opportunity to produce material and other evidence, may be necessary to establish that a particular acquisition is not for public
purpose and for providing the value of the property and other matters that may be involved in a particular principle adopted in fixing the amount or
for showing chat what is being paid is illusory, arbitrary etc. therefore, in the view taken, and for the reasons set out in this judgment, Section 2 of
the Twenty-fifth Amendment is valid.
(ii) SECTION 3 OF THE TWENTY-FIFTH AMENDMENT
1261. New Article 31C is only valid if the words ""inconsistent with or takes away or"", the words ""Article 14"" and the declaration portion ""and no
law containing a declaration that it is for giving effect to such policy shall be called in question in any court on the ground that it does not give effect
to such policy"", are severed, as in my view they are severable. What remains after severing can be operative and effective on the interpretation
given by me as to the applicability of Articles 19 and 31, so as to enable laws made under Article 31C to further the directives enshrined in Article
39(b) & (c). In the result on the construction of Article 31C, after severing the portions indicated above, I hold Section 3 of the Twenty-fifth
Amendment valid.
(4) Twentyninth Amendment:
1262. The contention that Articles 31A and 31B are inter-connected is unacceptable and is rejected. The Constitution (Twenty-ninth) Amendment
is valid, but whether any of the Acts included thereby in Schedule IX abrogate, emasculate, damage or destroy any of the fundamental rights in
Part III or the basic elements or essential features of the Constitution will have to be examined when the validity of those Acts is challenged.
1263. The petitions will now be posted for hearing before the Constitution Bench for disposal in accordance with the above findings. In the
circumstances the parties will bear their own costs.
D.G. Palekar, J.
1264. The facts leading to this petition have been stated in judgment delivered by my lord the Chief Justice and it is not therefore necessary to
recount the same.
1265. In this petition the Constitutional validity of the Kerala Land Reforms (Amendment) Act, 1969 and the Kerala Land Reforms (Amendment)
Act, 1971 has been challenged. As the petitioner apprehended that he would not succeed in the challenge in view of the recently passed
Constitution Amendment Acts, he has also challenged the validity of these Acts. They are:
(1) The Constitution 24th Amendment Act, 1971;
(2) The Constitution 26th Amendment Act, 1971 and
(3) The Constitution 29th Amendment Act, 1972.
1266. The crucial point involved is whether the Constitution is liable to be amended by the Parliament so as to abridge or take away fundamental
rights conferred by Part III of the Constitution.
1267. By the 24th Amendment, some changes have been made in Articles 13 and 368 with the object of bringing them in conformity with the
views expressed by a majority of Judges of this Court with regard to the scope and ambit of Articles 13 and 368. In Sankari Prasad Singh v.
Union of India [1952] S.C.R. 89 the Constitutional Bench of five Judges of this Court unanimously held that fundamental rights could be abridged
or taken away by ah amendment of the Constitution under Article 368. In the next case of 280469 a majority of three Judges expressed the view
that Sankari Prasad''s case was correctly decided. Two Judges expressed doubts about that view but considered that it was not necessary to
dissent from the decision as the point was not squarely before the court In the third case namely 282401 the, view taken in the earlier cases by
eight Judges was overruled by a majority of six Judges to five. The majority held that Parliament had no power to amend the Constitution under
Article 368 so as to abridge or take away the fundamental rights, one of them (Hidayatullah, J), who delivered a separate judgment, expressing the
view that this could not be done even by amending Article 368 with the object of clothing the Parliament with the necessary powers. In this state of
affairs the Union Government was obliged to take a definite stand. It would appear that the Union Government and the Parliament agreed with the
view taken in Sankari Prasad''s case by the majority in Sajjan Singh''s case and the substantial minority of Judges in Golak Nath''s case. They were
out of sympathy with the view adopted by the majority in Golak Nath''s case. Hence the 24th Amendment. That amendment principally sought to
clarify what was held to be implicit in Articles 13 and 368 by a majority of Judges of this Court over the years, namely, (1) that nothing in Article
13 applied to an amendment to the Constitution made under Article 368; (2) that Article 368 did not merely lay down the procedure for a
Constitutional amendment but also contained the power to amend the Constitution; (3) that the Parliament''s power under Article 368 was a
constituent power as distinct from legislative power; (4) that this power to amend included the power to amend by way of addition, variation or
repeal of any provision of the Constitution.
1268. After passing the 24th Amendment the other two amendments were passed in accordance with the Constitution as amended by the 24th
Amendment.
1269. In his argument before us Mr. Palkhivala, appearing on behalf of the petitioner, supported the majority decision in Golak Nath with
supplemental arguments. In any event, he further contended, the power of Parliament to amend the Constitution under Article 368 did not extend
to the damaging or destroying what he called the essential features and basic principles of the Constitution and since fundamental rights came in that
category, any amendment which damaged or destroyed the core of these rights was impermissible. The argument on behalf of the State of Kerala
and the Union of India was that an amendment of the Constitution abridging or taking away fundamental rights was not only permissible after the
clarificatory 24th Amendment but also under the unamended Articles 13 and 368, notwithstanding the refinement in the arguments of Mr.
Palkhivala with regard to essential features and basic principles of the Constitution. We are, therefore, obliged to go back to the position before the
24th Amendment and consider whether the majority view in Golak Nath was not correct. A fuller bench of 13 Judges was, therefore, constituted
and it will be our task to deal with the crucial question involved. This course cannot be avoided, it is submitted; because if the fundamental rights
were unamendable by the Parliament so as to abridge or take them away, Parliament could not increase its power to do so by the device of
amending Articles 13 and 368 whether one calls that amendment clarificatory or otherwise. The real question is whether the Constitution had
granted Parliament the power to amend the Constitution in that respect, because, if it did not, no amendment of Articles 13 and 368 would invest
the Parliament with that power. We have, therefore, to deal with the Constitution as it obtained before the 24th Amendment.
1270. Since fundamental questions with regard to the Constitution have been raised, it will be necessary to make a few prefatory remarks with
regard to the Constitution. The Constitution is not an indigenous product. Those who framed it were, as recognised by this Court in 280214
thoroughly acquainted with the Constitutions and Constitutional problems of the more important countries in the world, especially, the English
speaking countries. They knew the Unitary and Federal types of Constitutions and the Parliamentary and Presidential systems of Government.
They knew what Constitutions were regarded as ""Flexible"" Constitutions and what Constitutions were regarded as ""rigid"" Constitutions. They
further knew that in all modern written Constitutions special provision is made for the amendment of the Constitution. Besides, after the
Government of India Act, 1935 this country had become better acquainted at first hand, both with the Parliamentary system of Government and
the frame of a Federal Constitution with distribution of powers between the center and in the State. All this knowledge and experience went into
the making of our Constitution which is broadly speaking a quasi - Federal Constitution which adopted the Parliamentary System of Government
based on adult franchise both at the center and in the States.
1271. The two words mentioned above ''flexible'' and ''rigid'' were first coined by Lord Bryce to describe the English Constitution and the
American Constitution respectively. The words were made popular by Dicey in his Law of the Constitution first published in 1885. Many
generations of lawyers, thereafter, who looked upon Dicey as one of the greatest expositors of the law of the Constitution became familiar with
these words. A ''flexible'' Constitution is one under which every law of every description (including one relating to the Constitution) can legally be
changed with the same ease and in same manner by one and the same body. A ''rigid'' Constitution is one under which certain laws generally
known as Constitutional or fundamental laws cannot be changed in the same manner (as ordinary laws). See ''Dicey''s Law of the Constitution 10th
edition, 1964 p. 127. It will be noted that the emphasis is on the word ''change'' in denoting the distinction between the two types Constitutions.
Lord Birkanhead in delivering the judgment of the judicial Committee of the Privy Council in McCawley v. The King [1920] A.C. 691 used the
words ''uncontrolled'' and ''controlled'' for the words ''flexible'' and ''rigid'' respectively which were current then. He had to examine the type of
Constitution Queensland possessed, whether it was a ''flexible'' Constitution or a ''rigid'' one in order to decide the point in controversy. He
observed at page 703 The first point which requires consideration depends upon the distinction between Constitutions the terms of which may be
modified or repealed with no other formality than is necessary in the case of other legislation, and Constitutions which can only be altered with
some special formality and in some cases by a specially convened assembly.'' He had to do that because the distinction between the two types of
Constitutions was vital to the decision of the controversy before the privy Council. At page 704 he further said ''Many different terms have been
employed in the text-books to distinguish these two contrasted forms of Constitution. Their special qualities may perhaps be exhibited as clearly by
oiling the one a ''controlled'' and the other an ''uncontrolled'' Constitution as by any other nomenclature''. Perhaps this was an apology for not using
the words ''rigid'' and ''flexible'' which were current when he delivered the judgment. In fact, sic John Simon in the course of his argument in that
case had used the words ''rigid'' and ''flexible'' and he had specifically referred to ''Dicey''s Law of the Constitution'' Strong in his text-book on
Modern Political Constitution, Seventh revised edition, 1968 reprinted in 1970 says at p. 153 ""The sole criterion of a rigid Constitution is whether
the Constituent Assembly which drew up the Constitution left any special directions as to how it was to be changed. If in the Constitution there are
no such directions, or if the directions, explicitly leave the Legislature a free hand, then the Constitution is ''flexible''.
1272. The above short disquisition into the nature of Constitutions was necessary in order to show that when our Constitution was framed in 1949
the framers of the Constitution knew that there were two contrasted types of democratic Constitutions in vogue in the world-one the ''flexible'' type
which could be amended by the ordinary procedure governing the making of a law and the other the ''rigid'' type which cannot be so amended but
required a special procedure for its amendment. Which one of these did our framers adopt the ''flexible'' or the ''rigid''? On an answer to the above
question some important consequences will follow which are relevant to our enquiry.
1273. Our Constitution provides for a Legislature at the center and in the States. At the center it is the Parliament consisting of the Lok Sabha and
the Rajya Sabha. In the States the Legislature consists of the State Assembly and, in some of them, of an Upper Chamber known as the
Legislative Council. Legislative power is distributed between the center and the States, Parliament having the power to make laws with regard to
subject matters contained in List I of the Seventh Schedule and the State Legislatures with regard to those in List II. There is also List III
enumerating matters in respect of which both the Parliament and the State Legislatures have concurrent powers to make laws. This power to make
laws is given to these bodies by Articles 245 to 248 and the law making procedure for the Parliament is contained in Articles 107 to 122 and for
the State Legislatures in Articles 196 to 213. The three Lists in the Seventh Schedule no where mention the ''Amendment of the Constitution'' as
one of the subject matters of legislation for either the Parliament or the State Legislatures. On the other hand, after dealing with all important
matters of permanent interest to the Constitution in the first XIX parts covering 367 Articles, the Constitution makes special provision for the
''Amendment of the Constitution'' in Part XX in one single Article, namely, Article 368. A special procedure is provided for amendment which is
not the same as the one provided for making ordinary laws under Articles 245 to 248. The principle features of the legislative procedure at the
center are that the law must be passed by both Houses of Parliament by a majority of the members present and voting in the House, and in case of
an impasse between the two Houses of Parliament, by a majority vote at a joint sitting. All that is necessary is that there should be a coram which
we understand is 10% of the strength of the House and if such a coram is available the two houses separately or at a joint meeting, as the case may
be, may make the law in accordance with its legislative procedure laid down in Articles 107 to 122. The point to be specially noted is that all
ordinary laws which the Parliament makes in accordance with Articles 245 to 248 must be made in accordance with this legislative procedure and
no other. Under Articles 368 however, a different and special procedure is provided for amending the Constitution. A Bill has to be introduced in
either House of Parliament and must be passed by each House separately by a special majority. It should be passed not only by 2/3rd majority of
the members present and voting but also by a majority of the total strength of the House. No joint sitting of the two Houses is permissible. In the
case of certain provisions of the Constitution which directly or indirectly affect interstate relations, the proposed amendment is required to be
ratified by the Legislatures which is not a legislative process of not less than one half of the States before the Bill proposing the amendment is
presented to the President for his assent. The procedure is special in the sense that it is different and more exacting or restrictive than the one by
which ordinary laws are made by Parliament. Secondly in certain matters the State Legislatures are involved in the process of making the
amendment. Such partnership between the Parliament and the State Legislatures in making their own laws by the ordinary procedure is not
recognised by the Constitution. It follows from the special provision made in Article 368 for the amendment of the Constitution that our
Constitution is a ''rigid'' or ''controlled'' Constitution because the Constituent Assembly has ""left a special direction as to how the Constitution is to
be changed."" In view of Article 368, when the special procedure is successfully followed, the proposed amendment automatically becomes a part
of the Constitution or, in other words, it writes itself into the Constitution.
1274. The above discussion will show that the two separate procedures one for law making and the other for amending the Constitution were not
just an accident of drafting. The two procedures have been deliberately provided to conform with well-know Constitutional practices which make
such separate provisions to highlight the different procedures one commonly known as the legislative procedure and the other the constituent
procedure. The word ''constituent'' is so well-known in modern Political Constitutions that it is defined in the dictionaries as ''able to frame or alter
a Constitution.'' And the power to frame or alter the Constitution is known as constituent power. See The Concise Oxford Dictionary.
1275. Where then in our Constitution lie the legislative power and the constituent power? The legislative power is given specifically by Articles 245
to 248, subject to the Constitution, and these Articles are found under the heading ''Distribution of legislative powers''. That alone is enough to
show that these articles do not deal with the constituent power. The point is important because the leading majority judgment in Golak Nath''s case
proceeds on the footing that the power lies in Article 248 read with the residuary entry 97 in List I of the Seventh Schedule. That finding was basic
to the decision because unless an amendment of the Constitution is equated with a law made by Parliament under one or the other of the entries in
List I of the Seventh Schedule it was not easy to invoke the bar of Article 13(2). Mr. Palkhivala says that he is indifferent as to whether the power
is found in Article 248 or elsewhere. But that does not conclude the question because if we agree with the view that it falls in Article 248 the
decision that an amendment abridging or taking away fundamental rights, being a law under Article 248, would be barred by Article 13(2) would
be unassailable.
1276. In Golak Nath''s case Subha Rao, C.J. who spoke for himself and his four learned colleagues held that the power to amend the Constitution
was not found in Article 368 but in Article 248 read with the residuancy entry 97 of List I of the Seventh Schedule. The five learned Judges who
were in a minority held that the power is in Article 368, Hidayatullah, J. on the other hand, held that Article 368 did not give the power to any
particular person or persons and that if the named authorities acted according to the law of Article, the result of amendment was achieved. And if
the procedure could be deemed to be a power at all it was a legislative power, sui generis, to be found outside the three lists in Schedule Seven of
the Constitution. In other words, six learned Judges did not find the power in the residuary entry 97 of List I, while five found it there. We have,
therefore, to see whether the view of Subba Rao, C.J. and his four colleagues who held that the power lay in Article 248 read with the residuary
entry 97 is correct. In my view, with respect, it is not.
1277. Article 368 is one single article in Part XX entitled. The amendment of the Constitution.'' It is a special topic dealt with by that Part. In other
articles like Articles 4,169, para 7 of Schedule V and para 31 of Schedule VI a power is granted to the Parliament to amend specific provisions
''by law'' i.e., by adopting the ordinary procedure of legislation, though it altered certain provisions of the Constitution. The alterations are ''a law''
made by the Parliament and, therefore, liable to be struck down, unless specifically saved, in case of inconsistency with the provisions of the
Constitution. Secondly in every such case a provision is deliberately added explaining that the amendment so made by law is not to be deemed an
amendment of the Constitution for the purpose of Article 368. The warning was necessary to emphasise that an amendment of the Constitution in
accordance with the procedure laid down in Article 368 was of a special quality-a quality different from amendments made ''by law'' by the
Parliament. The special quality flowed from the fact that the Parliament and the States which were to participate in the process performed not their
ordinary legislative function but a special function known in all Federal or quasi-federal or controlled Constitutions as a ''constituent'' function. The
difference between the ordinary function of making law and the function of amending the Constitution loses its significance in the case of a
sovereign body like the British Parliament or a Parliament like that of New Zealand which has a written Constitution of the Unitary type. These
bodies can amend a Constitutional law with the same ease with which they can make an ordinary law. The reason is that their Constitutions are
''flexible'' Constitutions. But in countries which have a written Constitution which is a ''rigid'' or ''controlled'' Constitution the Constitution is liable to
be amended only by the special procedure, and the body or bodies which are entrusted with the amendment of the Constitution are regarded as
exercising constituent power to distinguish it from the power they exercise in making ordinary legislation under the Constitution. So far as we are
concerned, our Constitution gives specific powers of ordinary legislation to the Parliament and the State legislatures in respect of well demarcated
subjects. But when it comes to the amendment of the Constitution, a special procedure has been prescribed in Article 368. Since the result of
following the special procedure under the Article is the amendment of the Constitution the process which brings about the result is known as the
exercise of constituent power by the bodies associated in the task of amending the Constitution. It is, therefore, obvious, that when the Parliament
and the State Legislatures function in accordance with Article 368 with a view to amend the Constitution, they exercise constituent power as
distinct from their ordinary legislative power under Articles 245 to 248. Article 368 is not entirely procedural. Undoubtedly part of it is procedural.
But there is a clear mandate that on the procedure being followed the ''proposed amendment shall become part of the Constitution, which is the
substantive part of Article 368. therefore, the peculiar or special power to amend the Constitution is to be sought in Article 368 only and not
elsewhere.
1278. Then again if the constituent assembly had regarded the power to amend the Constitution as no better than ordinary legislative power the
framers of the Constitution who were well-aware of the necessity to provide for the power to amend the Constitution would not have failed to add
a specific entry to that effect in one or the other of the lists in the Seventh Schedule instead of leaving it to be found in a residuary entry. The very
fact that the framers omitted to include it specifically in the list but provided for it in a special setting in Part XX of the Constitution is eloquent of the
fact that the power was not to be sought in the residuary entry or the residuary Article 248. In this connection it may be recalled that in the Draft
Constitution Article 304 had a separate provision in Clause 2. Clause 1 of that article fairly corresponds with our present Article 368. In Clause 2
power was given to the States to propose amendments in certain matters and Parliament had to ratify such amendments. There was thus a reverse
process of amendment. There was no residuary power in the States and the amendment of the Constitution was not a specific subject of legislative
power in draft List II. This goes to show that in the Draft Constitution, in all but two matters, the proposal for amendment was to be made by the
Parliament and in two specified matters by the State Legislatures. If the power for the latter two subjects was to be found in Clause 2 of Article
304 of the Draft Constitution it is only reasonable to hold that the power of Parliament to amend the rest of the Constitution was to be found in
Article 304(1) which corresponds to the present Article 368.
1279. Moreover the actual wording of Article 245 which along with Articles 246 to 248 comes under the topic ""Distribution of legislative powers
is important. Article 245 provides that Parliament may make laws for the whole or any part of India and the legislature of a State may make laws
for the whole or any part of the State. Thus Article 245 confers the power to make laws on Parliament and the Legislatures of the State for and
within the territory allocated to them. Having conferred the power, Articles 246 to 248 distribute the subject matters of legislation in respect of
which the Parliament and the State Legislatures have power to make the laws referred to in Article 245. But there is an important limitation on this
power in the governing words with which Article 245 commences. It is that the power was subject to the provisions of the Constitution thereby
lifting the Constitution above the ''laws''. That would mean that the Parliament and the State Legislatures may, indeed make laws in respect of the
areas and subject matters indicated, but the exercise must be ""subject to the provisions of the Constitution"" which means that the power to make
laws does not extend to making a law which contravenes or is inconsistent with any provision of the Constitution which is the supreme law of the
land. A law is inconsistent with the provision of the Constitution when, being given effect to, it impairs or nullifies the provision of the Constitution.
Now no simpler way of impairing or nullifying the Constitution can be conceived than by amending the text of the provision of the Constitution.
therefore, since a law amending the text of a Constitutional provision would necessarily entail impairing or nullifying the Constitutional provision it
would contravene or be inconsistent with the provision of the Constitution and hence would be impermissible and invalid under the governing
words ""subject to the provisions of the Constitution"" in Article 245. It follows that a law amending the Constitution if made on the assumption that it
falls within the residuary powers of the Parliament under Article 248 read with entry 97 of List I would always be invalid. Then again a law made
under Articles 245 to 248 must, in its making, conform with the ordinary legislative procedure for making it laid down for the Parliament in Part V,
Chapter II and for the State Legislature in Part VI, Chapter III of the Constitution and, no other. To say that the power to make law lies in Article
245 and the procedure to make it in Article 368 is to ignore not only this compulsion, but also the fundamental Constitutional practice followed in
our Constitution, as in most modern controlled Constitutions, prescribing special procedure for the amendment of the Constitution which is different
from the procedure laid down for making ordinary laws. The conclusion, therefore, is that the power of amendment cannot be discovered in Article
248 read with the residuary entry. The argument that Article 368 does not speak of the power to amend but only of the procedure to amend in
pursuance of the power found elsewhere is clearly untenable. The true position is that the alchemy of the special procedure prescribed in Article
368 produces the constituent power which transports the proposed amendment into the Constitution and gives it equal status with the other parts
of the Constitution.
1280. Moreover, if an amendment of the Constitution is a law made under Article 248 read with entry 97 List I strange results will follow. If the
view taken in Golak Nath''s case is correct, such ''a law being repugnant to Article 13(2) will be expressly invalidated so far as Part III of the
Constitution is concerned. And such a law amending any other article of the Constitution will also be invalid by reason of the governing words
subject to the provisions of the Constitution"" by which Article 245 commences. In that event no article of the Constitution can be amended. On
the other hand, if the law amending an article of the Constitution is deemed to be not repugnant to the article which is amended, then every article
can be amended including those embodying the fundamental rights without attracting the bar of Article 13(2) which can only come in on a
repugnancy. On the argument, therefore, that an amendment is a law made under Article 248 the whole of the Constitution becomes unamendable,
and on the argument that such a law never becomes repugnant to the article amended the whole of the Constitution becomes amendable, in which
case, we are unable to give any determinate value to Article 13(2). Instead of following this complicated way of tracing the power in Article 248
read with the residuary entry 97 of List I it would be correct to find it in Article 368 because that is a special article designed for the purposes of
the amendment of the Constitution which is also the subject heading of Part XX. In my opinion, therefore, the power and the procedure to amend
the Constitution are in Article 368.
1281. The next question which requires to be examined is the nature of this constituent power, specially, in the case of ''controlled'' or ''rigid''
Constitutions. A student of Modern Political Constitutions will find that the methods of modern Constitutional amendment are (1) by the ordinary
legislature but under certain restrictions; (2) by the people through a referendum; (3) by a majority of all the unions of a Federal State; (4) by
special convention; and (5) by a combination of two or more of the above methods which are mentioned in order of increasing rigidity as to the
method. Where the power of amending the Constitution is given to the legislature by the Constituent Assembly the Legislature working under
restrictions assumes a special position. Strong in the book, already referred to, observes at page 152 ""The constituent assembly, knowing that it
will disperse and leave the actual business of legislation to another body, attempts to bring into the Constitution that it promulgates as many guides
to future action as possible. If it wishes, as it generally does, to take out of the hands of the ordinary legislature the power to alter the Constitution
by its own act, and since it cannot possibly foresee all eventualities, it must arrange for some method of amendment. In short, it attempts to arrange
for the recreation of a constituent assembly whenever such matters are in future to be considered, even though that assembly be nothing more than
the ordinary legislature acting under certain restrictions.
(emphasis supplied)
1282. Authorities are not wanting who declare that such amending power is sovereign constituent power. Orfield in his book, the Amending of the
Federal Constitution (1942) page 155 (1971 Edn.) says that in America the amending body is sovereign in law and in fact Herman Finer in his
book The Theory and Practice of Modern Government, fourth edition 1961 reprinted in 1965, pages 156/157 says ""Supremacy is shown and
maintained chiefly in the amending process.... Too difficult a process, in short, ruins the ultimate purpose of the amending clause.... The amending
clause is so fundamental to a Constitution that I am tempted to call it the Constitution itself."" Geoffery Marshall in his Constitutional Theory (1971)
p. 36 says ""there will in most Constitutional systems, be an amending process and some ""collection"" of persons, possibly complex, in whom
sovereign authority to alter any legal rule inheres....Constitutions unamendable in all or some respects are non-standard cases and a sovereign entity
whether (as in Britain) a simple legislative majority, or a complex specially convened majority can be discovered and labelled ""sovereign"" in almost
all systems."" Wade in his Introduction to Dicey''s Law of the Constitution, 10th edition says as follows at page 36 ""Federal government is a system
of government which embodies a division of powers between a central and a number of regional authorities. Each of these ""in its own sphere is co-
ordinate with the others and independent of them."" This involves a division of plenary powers and such a division is a negation of sovereignty. Yet
somewhere lies the power to change this division. Wherever that power rests, there is to be found legal sovereignty."" Having regard to this view of
the jurists, it was not surprising that in Sankari Prasad''s case Patanjali Shastri, J., speaking for the court, described the power to amend under
Article 368 as ""sovereign constituent power"" (p. 106). By describing the power as ""sovereign"" constituent power it is not the intention here to
declare, if somebody is allergic to the idea, that legal sovereignty lies in this body or that. It is not necessary to do so for our immediate purpose.
The word ''sovereign'' is used as a convenient qualitative description of the power to highlight its superiority over other powers conferred under the
Constitution. For example, legislative power is subject to the Constitution but the power to amend is not. Legislative activity can operate only
under the Constitution but the power of amendment operates over the Constitution. The word ''sovereign'', therefore, may, for our purpose, simply
stand as a description of a power which is superior to every one of the other powers granted to its instrumentalities by the Constitution.
1283. The amplitude and effectiveness of the constituent power is not impaired because it is exercised by this or that representative body or by the
people in a referendum. One cannot say that the power is less when exercised by the ordinary legislature as required by the Constitution or more
when it is exercised-say by a special convention. This point is relevant because it was contended that our Parliament is a constituted body-""a
creature of the Constitution"" and cannot exercise the power of amending the Constitution to the same extent that a constituent assembly specially
convened for the purpose may do. It was urged that the sovereignty still continues with the people and while it is open to the people through a
convention or a constituent assembly to make any amendments to the Constitution in any manner it liked, there were limitations on the power of an
ordinary Parliament-''a constituted body'', which precluded it from making the amendments which damaged or destroyed the essential features and
elements of the Constitution. We shall deal with the latter argument in its proper place. But for the present we are concerned to see whether the
power to amend becomes more or less in content according to the nature of the body which makes the amendment. In my view it does not.
Because as explained by Strong in the passage already quoted ""In short it (i.e. the constituent assembly which framed the Constitution) attempts to
arrange for the recreation of a constituent assembly whenever such matters are in future to be considered even though that assembly be nothing
more than the ordinary legislature acting under certain restrictions."" Only the methods of making amendments are less rigid or more rigid according
to the historical or political background of the country for which the Constitution is framed. For example Article V of the American Constitution
divides the procedure for formal amendment into two parts-proposal and ratification. Amendments may be proposed in two ways; (1) by two-
thirds vote of both Houses of Congress; (2) by national Constitutional conventions called by Congress upon application of two-thirds of the State
Legislatures. Amendments may be ratified by two methods, (1) by the legislatures of three-fourths of the States; (2) by special conventions in
three-fourths of the States. Congress has the sole power to determine which method of ratification is to be used. It may direct that the ratification
may be by the state legislatures or by special conventions.
1284. One thing which stands out so far as Article V is concerned is that referendum as a process of Constitutional amendment has been wholly
excluded. In fact it was held by the Supreme Court of America in Dodge v. Woolsey (1855) 18 How 331 ""the Constitution is supreme over the
people of the United States, aggregately and in their separate sovereignties, because they have excluded themselves from any direct or immediate
agency in making amendments to it, and have directed that amendments should be made representatively for them."" In other words, the people,
having entrusted the power to amend the Constitution to the bodies mentioned in Article V, had completely withdrawn themselves from the
amending process. Out of the two combinations of the bodies referred to in Article V-one is a combination of the Congress and the State
Legislatures and between them, though they are constituted bodies, they can qualitatively amend the Constitution to the same extent as if the
proposal made by the Congress was to be ratified by convention by 3/4th number of States. As a matter of fact on the proposal made by the
Congress all the amendments of the U.S. Constitution, with the exception of the twenty first which repealed the 18th amendment, have been
ratified by State legislatures. Such an amendment accomplished by the participation of the Congress and the State Legislatures has not been held
by the U.S. Supreme Court as being any less effective because the Congress had not obtained the ratification from a convention of the States. The
question arose in United States v. Sprague. 282 U.S. 716 That case was on the 28th (Prohibition) Amendment. The amendment became part of
the Constitution on a proposal by the Congress and ratification by the State legislatures. Objection was raised to the validity of the amendment on
the ground that since the amendment affected the personal liberty of the subject and under Article X the people had still retained rights which had
not been surrendered to the Federal Constitution, the ratification ought to have been by the representatives of the people at a special convention
and not by the State legislatures. That objection was rejected on the ground that the Congress alone had the choice as to whether the State
legislatures or the conventions had to ratify the amendment. Conversely, in Hawke v, Smith 253 U.S. 221 which also related to the 18th
amendment it was held that the State of Ohio could not provide for the ratification of the 18th amendment by popular referendum since such a
procedure altered the plain language of Article V which provides for ratification by State legislatures rather than by direct action of the people. It
will be seen from this case that the State legislature for Ohio, instead of deciding on the ratification itself as it was bound to do under Article V,
decided to obtain the opinion of the people by a referendum but such a procedure was held to be illegal because it did not find a place in Article V.
This establishes that an amendment of the Constitution must be made strictly in accordance with the method laid down in the Constitution and any
departure from it even for the purpose of ascertaining the true wishes of the people on the question would be inadmissible. An amendment of the
Constitution must be made only in accordance with the procedure laid down in the Constitution and whatever individuals and bodies may think that
it had better be made by a representative constituent assembly or a convention or the like is of really no relevance.
1285. Under Article 368 the Parliament is the Principal body for amending the Constitution except in cases referred to in the proviso. Parliament
need not be associated with the State legislatures in making an amendment of the Constitution in cases excepted from the proviso. It cannot be lost
sight of that Parliament in a very large way represents the will of the people. Parliament consists of two Houses-the Lok Sabha and the Rajya
Sabha. The Lok Sabha is elected for five years on the basis of adult franchise. The Rajya Sabha is a permanent body-members of which retire by
rotation. The Rajya Sabha consists of members elected by the State legislatures who are themselves elected to those legislatures on the basis of
adult franchise. Then again there is a striking difference between the position occupied by the Congress in relation to the President in United States
and the position of the Executive in relation to the Parliament and the State legislatures in India. In America the President is directly elected by the
people for a term and is the Executive head of the Federal Government. The Congress may make laws but the President is not responsible to the
Congress. In India, however, in our Parliamentary system of democracy, as in Great Britain, the Executive is entirely responsible to the legislature.
The Congress in U.S.A. will not be held responsible by the people for what the President had done in his Executive capacity. The same is true in
respect of State legislatures in America. In India people will hold the Parliament responsible for any executive action taken by the Cabinet. While in
the context of a Constitutional amendment it is facile to decry the position of Parliament as a constituent body, we cannot ignore the fact that in
both Great Britain and New-Zealand-one with an unwritten Constitution and the other with a written Constitution-governed by Parliamentary
democracy, the Constitution could be changed by an ordinary majority.
1286. Why the power to amend the Constitution was given in the main to Parliament is not fully clear. But two things are clear. One is that as in
America the people who gave us the Constitution completely withdrew themselves from the process of amendment. Secondly, we have the word
of Dr. Ambedkar-one of the principal framers of our Constitution that the alternative methods of referendum or convention had been considered
and definitely rejected. See Constituent Assembly Debates, Vol. VII page 43. They decided to give the power to Parliament, and Dr. Ambedkar
has gone on record as saying that the amendment of the Constitution was deliberately made as easy as was reasonably possible by prescribing the
method of Article 368. The Constituent Assembly Debates show that the chief controversy was as to the degree of flexibility which should be
introduced into the Constitution. There may have been several historical reasons for the constituent assembly''s preference for Parliament. Our
country is a vast continent with a very large population. The level of literacy is low and the people are divided by language, castes and communities
not all pulling in the same direction. On account of wide-spread illiteracy, the capacity to understand political issues and to rise above local and
parochial interests is limited. A national perspective had yet to be assiduously fostered. It was, therefore, inevitable that a body which represented
All-India leadership at the center should be the choice. Whatever the reasons, the Constituent Assembly entrusted the power of amendment to the
Parliament and whatever others may think about a possible better way, that was not the way which the constituent assembly commanded. The
people themselves having withdrawn from the process of amendment and entrusted the task to the Parliament instead of to any other representative
body, it is obvious that the power of the authorities designated by the Constitution for amending the Constitution must be co-extensive with the
power of a convention or a constituent assembly, had that course been permitted by the Constitution.
1287. We have already shown that constituent power is qualitatively superior to legislative power. Speaking about the legislative competence of
the Canadian Parliament, Viscount Sankey L.C. speaking for the Judicial Committee of the Privy Council observed in British Coal Corporation v.
The King [1935] A.C. 500 ""Indeed, in interpreting a constituent or organic statute such as the Act (British North America Act) that construction
most beneficial to the widest possible amplitude of its powers must be adopted. This principle has been again clearly laid down by the Judicial
Committee in Edwards v. Attorney-General for Canada [1930] A.C. 124. ""Their Lordships do not conceive it to be the duty of this Board - it is
certainly not their desire - to cut down the provisions of the Act by a narrow and technical construction, but rather to give it a large and liberal
interpretation so that the Dominion to a great extent, but within certain fixed limits, may be mistress in her own house, as the Provinces to a great
extent, but within certain fixed limits, are mistresses in theirs"". If that is the measure of legislative power the amplitude of the power to amend a
Constitution cannot be less.
1288. The width of the amending power can be determined from still another point of view. The Attorney-General has given to us extracts from
nearly seventy one modem Constitutions of the world and more than fifty of them show that those Constitutions have provided for their
amendment. They have used the word ''amend'', ''revise'', or ''alter'', as the case may be, and some of them have also used other variations of those
words by showing that the Constitutional provisions may be changed in accordance with some special procedures laid down. Some have made the
whole of the Constitution amendable some others have made some provisions unamendable; and two Constitutions - that of Somalia and West
Germany have made provisions relating to Human Rights unamendable. In some of the Constitutions a few provisions are made partially
amendable and other provisions only under special restrictions. But all have given what is commonly known as the ''Amending power'' to be
exercised in circumstances of more or less rigidity. The methods or processes may be more rigid or less rigid-but the power is the same, namely,
the amending power.
1289. The raison d''etre for making provisions for the amendment of the Constitution is the need for orderly change. Indeed no Constitution is safe
against violent extra-Constitutional upheavals. But the object of making such a provision in a Constitution is to discourage such upheavals and
provide for orderly change in accordance with the Constitution. On this all the text-books and authorities are unanimous. Those who frame a
Constitution naturally want it to endure but, however gifted they may be, they may not be able to project into the future, when, owing to internal or
external pressures or the social, economic and political changes in the country, alterations would be necessary in the Constitutional instrument
responding all the time to the will of the people in changed conditions. Only thus an orderly change is ensured. If such a change of Constitution is
not made possible, there is great danger of the Constitution being overtaken by forces which could not be controlled by the instruments of power
created under the Constitution. Wide-spread popular revolt directed against the extreme rigidity of a Constitution is triggered not by minor issues
but by major issues. People revolt not because the so-called ''unessential'' parts of a Constitution are not changed but because the ''essential'' parts
are not changed. The essential parts are regarded as a stumbling block in their progress to reform. It is, therefore, evident that if for any reason,
whether it is the extreme rigidity of a Constitution or the disinclination of those who are in power to introduce change by amendment, the essential
parts looked upon with distrust by the people are not amended, the Constitution has hardly a chance to survive against the will of the people. If the
Constitution is to endure it must necessarily respond to the will of the people by incorporating changes sought by the people. The survival of the
American Constitution is generally attributed not so much to the amending Article V of the Constitution but to its vagueness which was exploited by
the great judges of the Supreme Court of America who by their rulings adapted the Constitution to the changing conditions. Legislative enactments,
custom and usage also played a part. If the Constitution were to merely depend upon Constitutional amendments there are many who believe that
the Constitution would not have survived. The reason was the extreme rigidity of the process of amendment. But framers of modern Constitutions
as of India learning from experience of other countries have endeavoured to make their Constitution as precise and as detailed as possible so that
one need not depend upon judicial interpretation to make it survive. Correspondingly they have made it more flexible so that it is amenable to
amendment whenever a change in the Constitution is necessary.
1290. A good deal of unnecessary dust was raised over the question whether the amendment of the Constitution would extend to the repeal of the
Constitution. That is an interesting subject for speculation by purists and theoretical jurists, but politicians who frame a Constitution for the practical
purposes of government do not generally concern themselves with such speculations. The pre-eminent object in framing a Constitution is orderly
government. Knowing that no Constitution, however, good it may seem to be when it was framed, would be able to bear the strain of unforeseen
developments, the framers wisely provide for the alteration of the Constitution in the interest of orderly change. Between these two co-ordinates,
namely, the need for orderly government and the demands for orderly change, both in accordance with the Constitution, the makers of the
Constitution provide for its amendment to the widest possible limit. If any provision requires amendment by way of addition, alteration or repeal,
the change would be entirely permissible. If one were to ask the makers of the Constitution the rhetorical question whether they contemplated the
repeal of the Constitution, the answer would be, in all probability, in the negative. They did not toil on the Constitution for years in order that it may
be repealed by the agencies to whom the amendment of the Constitution is entrusted. They wished it to be permanent, if not eternal, knowing that
as time moved, it may continue in utility incorporating all required changes made in an orderly manner. Declaring their faith in the Constitution they
will express their confidence that the Constitution which they had framed with the knowledge of their own people and their history would be able to
weather all storms when it is exposed to orderly changes by the process of amendment To them the whole-sale repeal would be unthinkable; but
not necessary changes in response to the demands of time and circumstance which, in the opinion of the then amending authorities, the current
Constitutional instrument would be able to absorb. This is sufficient for the courts to go on as it was sufficient for the framers of the Constitution.
Quibbling on the meaning of the word ''amendment'' as to whether it also involved repeal of the whole Constitution is an irrelevant and unprofitable
exercise. Luckily for us besides the word ''amendment'' in Article 368 we have also the uncomplicated word ''change'' in that article and thus the
intention of the framers of the Constitution is sufficiently known. Then again the expression ''amendment of the Constitution'' is not a coinage of the
framers of our Constitution. That is an expression well-known in modern Constitutions and it is commonly accepted as standing for the alteration,
variation or change in its provisions.
1291. Whichever way one looks at the amending power in a Constitution there can be hardly any doubt that the exercise of that power must
correspond with the amplitude of the power unless there are express or necessarily implied limitations on the exercise of that power. We shall deal
with the question of express and implied limitations a little later. But having regard to the generality of the principle already discussed the meaning of
the word ''amendment of the Constitution'' cannot be less than ''amendment by way of addition, variation or repeal of any provision of the
Constitution"" which is the clarification of that expression accepted by the Constitutional 24th Amendment.
1292. We shall now see if there are express or implied limitations in Article 368 itself. Article 368 is found in Part XX of the Constitution which
deals with only one subject, namely, the Amendment of the Constitution. The article provides that when the special procedure directed by it is
successfully followed the Constitution stands amended in terms of the proposal for amendment made in the Bill. Whatever provision of the
Constitution may be sought to be amended, the amendment is an Amendment of the Constitution. The range is the whole of this Constitution which
means all the provisions of the Constitution. No part of the Constitution is expressly excepted from amendment. Part XX and Article 368 stand in
supreme isolation, after the permanent provisions of the Constitution are exhausted in the previous XIX parts. The power to amend is not made
expressly subject to any other provision of the Constitution. There are no governing words like ""subject to the Constitution"" or this or that part of
the Constitution. If the framers of the Constitution had thought it necessary to exclude any part or provision of the Constitution from amendment,
they would have done so in this part only as was done in the American Constitution. Article V of that Constitution, which was undoubtedly
consulted before drafting Article 368, made two specific exceptions. The language structure of Article V has a close resemblance to the language
structure of our Article 368. therefore, if any part of the Constitution was intended to be excluded from the operation of the power to amend it
would have normally found a place in or below Article 368. As a matter of fact, in the draft Constitution below Article 304, which corresponds to
the present Article 368, there was Article 305 which excluded certain provisions from amendment, but later on Article 305 itself was deleted. Even
Article 368 itself was not safe from amendment because the proviso to Article 368 shows that the provisions of the article could be changed. Then
again we find that when the people through the constituent assembly granted the power to amend, they made no reservations in favour of the
people. The people completely withdrew from the process of amendment. In other words, the grant of power was without reservation. Another
thing which is to be noted is that when the Constituent Assembly directed that amendments of the Constitution must be made by a prescribed
method, they necessarily excluded every other method of amending the Constitution. As long as the article stood in its present form the Parliament
could not possibly introduce its own procedure to amend the Constitution by calling a constituent assembly, a convention or the like. Altogether, it
will be seen that the grant of power under Article 368 is plenary, unqualified and without any limitations, except as to the special procedure to be
followed.
1293. The character of an amendment which can be made in a Constitution does not depend on the flexibility or rigidity of a Constitution. Once the
rigidity of the restrictive procedure is overcome, the Constitution can be amended to the same degree as a flexible Constitution. So far as a flexible
Constitution like that of Great Britain is concerned, we know there are no limits to what the Parliament can do by way of amendment. It can, as
pointed out by Dicey, repeal the Act of Union of Scotland by appropriate provisions even in a Dentist''s Act. (Law of the Constitution page 145).
We know that by the statute of Westminster the British Parliament removed most of the Imperial fetters from the self governing colonies and by the
Independence of India Act, 1947 surrendered its Indian Empire. Recently the British Parliament invited inroads on its sovereignty by joining the
Common Market. Similarly, as we have seen in McCawley''s case, referred to earlier, the legislature of queensland, whose Constitution was a
flexible Constitution, was held competent to amend its Constitutional provisions with regard to the tenure of office of the Judges of the Supreme
Court by a subsequent Act passed in 1916 on the subject of Industrial Arbitration. To the objection that so important a provision of the
Constitution was not permissible to be amended indirectly by a law which dealt with Industrial arbitration, Lord Birkenhead made the reply at page
713. ""Still less is the Board prepared to assent to the argument, at one time pressed upon it, that distinctions may be drawn between different
matters dealt with by the Act, so that it becomes legitimate to say of one section: ""This section is fundamental or organic; it can only be altered in
such and such a manner""; and of another: ""This section is not of such a kind; it may consequently be altered with as little ceremony as any other
statutory provision."" Their Lordships therefore fully concur in the reasonableness of the observations made by Isaacs and Rich JJ that, in the
absence of any indication to the contrary, no such character can be attributed to one section of the Act which is not conceded to all; and that if
Sections 15 and 16 (relating to the tenure of office of the Judges) are to be construed as the respondents desire, the same character must be
conceded to Section 56, which provides that in proceedings for printing any extract from a paper it may be shown that such extract was bona fide
made"". This only emphasizes that all provisions in a Constitution must be conceded the same character and it is not possible to say that one is more
important and the other less important. When a legislature has the necessary power to amend, it can amend an important Constitutional provision
as unceremoniously as it can amend an unimportant provision of the Constitution. Dicey observes in his Law of the Constitution, 10th edition p.
127: ""The ""flexibility"" of our Constitution in the right of the Crown and the two Houses to modify or repeal any law whatever; they can alter the
succession to the Crown or repeal the Acts of Union in the same manner in which they can pass an Act enabling a company to make a new railway
from Oxford to London.
1294. As already pointed out what distinguishes a ''rigid'' Constitution from a ''flexible'' Constitution is that it requires a special procedure for its
amendment. It cannot be legally changed with the same case and in the same manner as ordinary laws. But if the rigid procedure is successfully
followed, the power to amend operates equally on all provisions of the Constitution without distincition. Indeed, rigid Constitutions may safeguard
certain provisions from amendment even by the special procedure. But where no such provision is protected the power of amendment is as wide
as that of a Parliament with a flexible Constitution. Rigidity of procedure in the matter of amendment is the only point of primary distinction between
a ''rigid'' and ''flexible'' Constitution and when this rigidity is overcome by following the special procedure, the power of amendment is not inhibited
by the fact that a Constitutional provisions is either important or unimportant. The amending power operates on all provisions as effectively as it
does in a flexible Constitution. If the nature of the provision is so important that the Constitution itself provides against its amendment the amending
power will have to inspect the provision. But if it is not so protected, every provision, important or otherwise, can be amended by the special
procedure provided. In that respect the fact that the Constitution is a ''rigid'' Constitution does not place any additional restraint.
1295. We have already referred to the principle underlying the Amending provision in a written Constitution. In some Constitutions, the special
procedure is very ''rigid'' as in the American Constitution. In others, especially in more modern Constitutions, having regard to the disadvantages of
providing too rigid and restrictive procedures, amending procedures have been made more and more flexible. Our Constitution which learnt from
the experience of other similar Constitutions made the amending procedure as flexible as was reasonably possible. There are several articles in the
Constitution which permit the Parliament to make laws which are of a Constitutional character. There are some other articles which permit
amendments to certain other specified provisions of the Constitution by the ordinary legislative procedure. For the rest there is Article 368 which
provides a much more flexible procedure than does the American Constitution. The following passages from the book ''Political Science and
Comparative Constitutional Law, Vol. I'' written by the great jurist John W. Burgess will show both the rationale for including an amendment
clause in a Constitution and the need of making the amending procedure as less rigid as possible. At page 137 he says ""A complete Constitution
may be said to consist of three fundamental parts. The first is the organisation of the state for the accomplishment of future changes in the
Constitution. This is usually called the amending clause, and the power which it describes and regulates is called the amending power. This is the
most important part of a Constitution. Upon its existence and truthfulness, i.e. its correspondence with real and natural conditions, depends the
question as to whether the state shall develop with peaceable continuity or shall suffer alterations of stagnation, retrogression and revolution. A
Constitution, which may be imperfect and erroneous is its other parts, can be easily supplemented and corrected, if only the state be truthfully
organised in the Constitution; but if this be not accomplished, error will accumulate until nothing short of revolution can save the life of the state"".
Than at pages 150/151 commenting on the disadvantages of the amending procedure of the American Constitution he remarks ""When I reflect
that, while our natural conditions and relations have been requiring a gradual strengthening and extension of the powers of the Central Government,
not a single step has been taken in this direction through the process of amendment prescribed in that article, except as the result of civil war, I am
bound to conclude that the organization of the sovereign power within the Constitution has failed to accomplish the purpose for which it was
constructed.... But I do say this that when a state must have recourse to war to solve the internal questions of its own politics, this is indisputable
evidence that the law of its organization within the Constitution is imperfect; and when a state cannot so modify and amend its Constitution from
time to time as to express itself truthfully therein, but must writhe under the bonds of its Constitution until it perishes or breaks them asunder, this is
again indisputable evidence that the law of its organization within the Constitution is imperfect and false. To my mind the error lies in the artificially
excessive majorities required in the production of Constitutional changes."" These passages express the deep anguish of the jurist and his
disappointment with the current process of amendment prescribed in the U.S. Constitution. He gives the amending provision supreme importance
in the Constitution and wants it to be very much less rigid than what it is, so that the Constitution can correspond with the truth of contemporary,
social and political changes. The whole object of providing for amendment is to make the Constitution as responsive to contemporary conditions as
possible because, if it is not the danger of popular revolt, civil war or even revolution in a rapidly changing world may soon overtake the people.
That being the political philosophy behind the amending provision it is obvious that the provision must serve the same purpose as in a Parliamentary
democracy with a flexible Constitution. The latter can adjust itself more readily with changing conditions and thus discourage violent revolts. If the
object of a Constitution is the same, namely, orderly government and orderly change in accordance with the law, it must be conceded that all
Constitutions whether flexible or rigid must have the power to amend the Constitution to the same degree; and if flexible Constitutions have the
power to make necessary changes in their most cherished Constitutional principles, this power cannot be denied to a Constitution merely because
it is a rigid Constitution. The amending power in such a Constitution may therefore, reach all provisions whether important or unimportant, essential
or unessential.
1296. The above proposition is supported by several decisions of the Supreme Court of America and the Supreme Courts of the American States,
the Constitutions of which are all ''rigid''. In Edwards v. Lesueur South Western Reporter Vol. 33, 1130 it was held that if a State Constitution
provides that General Assembly may at any time propose such amendments to that instrument as a majority of the members elected to each house
deem expedient the substance and extent of amendment are left entirely to the discretion of the General Assembly. In Livermore v. Waite 102 Cal.
118 only one of the judges, Judge Harrison, held the view that the word ''amendment'' in the State Constitution implied such an addition or change
within the lines of the original instrument as will effect an improvement or better carrying out of the purpose for which it was framed. But that view
is not shared by others. In the State Constitution of California the word ''amendment'' was used in addition to the word ''revision'' and that may
have influenced the judge to give the word ''amendment'' a special meaning. The actual decision was dissented from in Edwards v. Lesueur
referred to above, decided about 10 years later, and the opinion of Judge Harrison with regard to the meaning of the word ''amendment'' was
dissented from in Ex-parte Dillon. 262 Federal Reporter 563 decided in 1920 This case went to the Supreme Court of America in Dillon v. Gloss
65 Led 994 and the decision was affirmed. The challenge was to the Prohibition Amendment (18th) and the court observed at p. 996 ""An
examination of Article V discloses that it is intended to invest Congress with a wide range of power in proposing amendments. Passing a provision
long since expired (that provision expired in 1808) it subjects this power to only two restrictions: one that the proposal shall have the approval of
two thirds of both Houses, and the other excluding any amendment which will deprive any state, without its consent, of its equal suffrage in the
Senate. A further mode of proposal-as yet never invoked-is provided, which is, that on application of the two thirds of the states Congress shall
call a convention for the purpose. When proposed in either mode, amendments, to be effective, must be ratified by the legislatures, or by
conventions, in three fourths of the states, ""as the one or the other mode of ratification may be proposed by the Congress."" Thus the people of the
United States, by whom the Constitution was ordained and established, have made it a condition to amending that instrument that the amendment
be submitted to representative assemblies in the several states and be ratified in three fourths of them. The plain meaning of this is (1) that all
amendments must have the sanction of the people of the United States, the original fountain of power, acting through representative assemblies,
and (b) that ratification by these assemblies in three fourths of the states shall be taken as a decisive expression of the people''s will and be binding
on all"". The above passage is important from two points of view. One is that Article V subjects the amending power to no restrictions except the
two expressly referred to in the article itself, and the second point which is relevant for our purpose is that the people''s ratification may be obtained
in one of two ways, namely, by the State legislatures or by State conventions. It was for the Congress to choose between these two ways of
ratification. But whichever method was chosen, the ratification whether by the State legislatures or by special conventions, was the ratification on
behalf of the people because they were representative assemblies who could give a decisive expression of the people''s will. As a matter of fact
although several amendments have been made to the Constitution under Article V there has been only one, namely, the 21st Amendment which
had been referred to state conventions. All other amendments were proposed by the Congress and ratified by the State legislatures-the ratification
being regarded as by people''s representatives who could decisively express the people''s will. If the State legislatures in America which have no
responsibility for the executive government of the State are deemed to reflect the will of the people there is greater reason to hold that our
Parliament and State legislatures are no less representative of the will of the people when they participate in the process of amendment of the
Constitution.
1297. But reverting to the consideration of the character of ""an amendment of the Constitution"", we find from decided American cases that there
are no limits except those expressly laid down by the Constitution. In Ex-parte Mrs. D.C. Kerby 103 Ori. 612 decided by the Oregon Supreme
Court in 1922 which concerned an amendment restoring the death penalty which had been abolished by a previous amendment to the Bill of Rights
of the State Constitution, the following observations in State v. Cox 8 Ark. 436 were quoted with approval. ""The Constitution, in prescribing the
mode of amending that instrument, does not limit the power conferred to any particular portion of it, and except other provisions by declaring them
not to be amendable. The general assembly, in amending the Constitution, does not act in the exercise of its ordinary legislative authority of its
general powers; but it possesses and acts in the character and capacity of a convention, and is, quoad hoc, a convention expressing the supreme
will of the sovereign people and is unlimited in its powers save by the Constitution of the United States. therefore, every change in the fundamental
law, demanded by the public will for the public good, may be made, subject to the limitation above named.
1298. In Downs v. City of Birmingham 198 Southern Reporter, 231 the Supreme Court of Alabama held that an amendment to state Constitution
may extend to a change in form of the state''s government, which may be in any respect except that the government must continue to be a
republican form of government as required by the U.S. federal Constitution, which was inviolable, and that rights acquired under the Constitution
are subject to Constitutional provisions permitting amendments to the Constitution, and no right can be acquired under the State Constitution which
cannot be abridged by an amendment of the Constitution and such a rule extends to contract and property rights.
1299. In Schneiderman v. United States of America 87 Led. 1796 which was a denaturalization case on the ground of non-allegiance to the
principles"" of the American Constitution, Murphy J. delivering the opinion of the court said, pp. 1808-1809: ""The Constitutional fathers, fresh
from a revolution, did not forge a political strait-jacket for the generations to come. Instead they wrote Article V and the First Amendment,
guaranteeing freedom of thought, soon followed. Article V contains procedural provisions for Constitutional change by amendment without any
present limitation whatsoever except that no State may be deprived of equal representation in the Senate without its consent. Cf. National
Prohibition Cases (Rhode Island v. Palmer) 65 Law. ed. 946. This provision and the many important and far-reaching changes made in the
Constitution since 1787 refute the idea that attachment to any particular provision or provisions is essential, or that one who advocates radical
changes is necessarily not attached to the Constitution.
1300. In Ullmann v. United States 100 L. ed. 511 Frankfurter, J. delivering the opinion of the Supreme Court on the privilege against self-
incrimination (Vth amendment) which, by the way, is recognized by our Constitution as a fundamental right, quoted with approval Chief Judge
Macgruder who said ""if it be thought that the privilege is out-moded in the conditions of this modern age then the thing to do is to take it out of the
Constitution, not to whittle it down by the subtle encroachments of judicial opinion.
1301. Recently in Whitehill v. Elkins, 19 L ed. 228 Douglas, J. delivering the opinion of the court, observed at p. 231 ""If the Federal Constitution
is our guide, a person who might wish to ""alter"" our form of Government may not be cast into the outer darkness. For the Constitution prescribes
the method of ""alteration"" by the amending process in Article V; and while the procedure for amending it is restricted, there is no restraint on the
kind of amendment that may be offered.
1302. It is unnecessary to multiply cases to appreciate the width of the amending power in a ''rigid'' Constitution. Even the dictionaries bring out the
same sense. The word ''amend'' may have different nuances of meaning in different contexts, like ""amend once conduct"", ""amend a letter or a
document"", ""amend a pleading"", ""amend a law"" or ""amend a Constitution"". We are concerned with the last one, namely, what an amendment means
in the context of a Constitution which contains an amending clause. In the Oxford English Dictionary, Vol. I the word ''amend'' is stated to mean
To make professed improvements in (a measure before Parliament); formally, to alter in detail, though practically it may be to alter its principle so
as to thwart it.
1303. Sutherland in his Statutes and Statutory Construction, third edition, Vol. I, p. 325 has explained an ""amendatory act"", as any change of the
scope or effect of an existing statute, whether by addition, omission, or substitution of provisions, which does not wholly terminate its existence,
whether by an act purporting to amend, repeal, revise, or supplement, or by an act independent and original in form.
1304. In Words and Phrases, Permanent edition Vol. 3, p. 447 it is generally stated that the word ''amendment'' involves an alteration or change,
as by addition, taking away or modification. It is further explained that the words ''amend'', ''alter'', and ''modify'' are in general use and their
meaning is not uncertain. Each means to change. A broad definition of the word ''amendment'' would include any alteration or change. Further on
(458) it is explained in the context of a Constitution that an ''amendment'' of a Constitution, repeals or changes some provision in, or adds
something to, the instrument amended. Then citing Downs v. City of Birmingham, already referred to, it is stated that every proposal which effects
a change in a Constitution or adds to or takes away from it is an ''amendment'', and the proposal need not be germane to any other feature of the
Constitution, nor to the feature which is amended.
1305. Similarly citing State v. Fulton 124 N.E. 172 it is explained that the word ''amendment'', when used in connection with the Constitution, may
refer to the addition of a provision on a new and independent subject, complete in itself and wholly disconnected from other provisions, or to some
particular article, or section, and is then used to indicate an addition to, the striking out, or some change in that particular section.
1306. In Standard Dictionary of Funk and Wagnalls ''amendment'' is defined as an act of changing a fundamental law as of a political Constitution
or any change made in it according to a prescribed mode of procedure; as to alter the law by amendment, an amendment of the Constitution.
1307. In a Dictionary of the Social Sciences edited by Julius Gould and William L. Kolb compiled under the auspices of the Unesco p. 23, the
word ''amendment'' has been explained. ""The term ''amendment'', whenever used, has the core denotation of alteration or change. Historically the
change or alteration denoted was for the sake of correction or improvement. In the realities and controversies of politics, however, the nature of
correction or improvement becomes uncertain, so that alteration or change remains the only indisputable meaning as the term is applied. Probably
the most fundamental type of formal amendment is that which is constituted by the alteration of the formal language of written Constitutions. The
importance of the amending procedure in a time of serious social change has been stated by C.J. Friedrich. ''A well drawn Constitution will provide
for its own amendment in such a way as to forestall as far as is humanly possible revolutionary upheavals. That being the case the provisions for
amendment form a ''vital part of most modern Constitutions.'' (Constitutional Government and Democracy-Boston 1941 p. 135)."" It will be thus
seen that having regard to the object of providing an amendment clause in a modern Constitution, amendment must stand for alteration and change
in its provisions.
1308. That this was intended is clear from the wording of Article 368. The main part of the Article speaks only of ""an amendment of this
Constitution."" It shows how a proposal for amendment becomes part of the Constitution. The language structure of Article 368 recalls the language
structure of Article V of the American Constitution. There also the words used are ""amendment of this Constitution"", and nothingmore. No such
supplementary words like ""by addition, alteration or repeal"" are used. Yet we have seen that so far as Article V is concerned an amendment under
Article V involves alteration and change in the Constitution. Article 368 has a proviso which begins with these words ""provided that if such
amendment seeks to make any change in-(a) Article 54, Article 55, Article 73, Article 162 or Article 241, or (b) Chapter IV of Part V, Chapter
V of Part VI, or Chapter I of Part XI, or (c) any of the Lists in the Seventh Schedule, or (d) the representation of States in Parliament, or
(e) the provisions of this article, the amendment shall also require to be ratified by the legislatures etc. etc."" The proviso, therefore, clearly implies
that an amendment under Article 368 seeks to make a change in the provisions of the Constitution. If the amendment seeks to make a change in
the provisions referred to in Sub-clause (a) to (e) then only the amendment which makes such a change in these provisions requires ratification by
the State legislatures. Otherwise, the amendment making a change in other provisions does not require ratification. We have already observed that
the, meaning of the word ''change'' is uncomplicated and can be easily felt and understood. The noun ''change'' according to the Shorter Oxford
English Dictionary means ""substitution or succession of one thing in place of another; substitution of other conditions; variety."" It also means
alteration in the state or quality of anything; variation, mutation."" There can be no doubt, therefore, that, having regard to the importance of the
amending clause in our Constitution, an amendment contemplates changes in the provisions of the Constitution which are capable of being effected
by adding, altering or repealing them, as found necessary, from time to time. As a matter of fact it is impossible to conceive of even the simplest
form of amendment without adding, altering or repealing. If you add some words to a provision of the Constitution you thereby alter the provision.
If you substitute a few words, you alter and repeal. Mr. Palkhivala admitted that he had no objection whatsoever to an amendment improving the
Constitution so that it can serve the people better. He said that it was open to the Parliament to improve the content of the Constitution by making
necessary changes. All that would necessarily imply amendment by way of addition, variation or repeal of a provision of the Constitution which is
just what the 24th amendment seeks to do. As a matter of fact any amendment to the Constitution which the representatives of the people want to
make is professedly an improvement. No proposer of an amendment of a Constitution, whatever his opponents may say to the contrary, will ever
agree that his proposal is retrogressive. therefore, improvement or non-improvement cannot be the true test of an amendment. Alteration and
change in the provisions is the only simple meaning, which the people for whom the Constitution is made, will understand.
1309. Having seen the importance of the amending clause in a Constitution, the philosophy underlying it and the amplitude of its power, it will be
improper to try to cut down the meaning of the word ''amendment'' in the expression ''amendment of the Constitution'' by comparing it with the
same word used in other provisions of the Constitution or other statutes in a different context. Not that such a comparison will in any way serve the
object with which it is made, but it will amount to comparing, in effect, two words-one operating on a higher plane and the other on a lower. The
word amendment in the expression ""amendment of the Constitution"" operates on a higher plane and is substantially different in connotation from the
same word used on a lower plane in some other provision of the Constitution or any other statute in an entirely different context. To say that the
word ''amendment'' in ''amendment of the Constitution'' is used in a low key because padding words like amendment ""by way of addition, variation
or repeal"" are used elsewhere in the Constitution would be to ignore the status of the word ''amendment'' when used in the context of amending the
Constitution. Indeed the expression ""amendment by way of addition, variation or repeal"" would also amount to ''amendment''. But it is more
appropriately used when some distinct provisions of a statute are under consideration and even the extreme limit of a repeal of such provisions is
contemplated. In the case of an amendment of the Constitution this extreme limit of the repeal of the Constitution is not, as already pointed out,
ordinarily contemplated. In the present case the comparison was principally made with ""amend by way of addition, variation or repeal in sub-
paragraphs (1) of para 7 and 21 in the Fifth and Sixth Schedules respectively. In both these cases, Parliament is authorized from time to time, by
law, to make the amendment in any of the provisions of the two schedules. The authority is not only to add to the provision or vary the provision
but even repeal the provision. Having provided that way in sub-paragraph 1 the framers of the Constitution added sub-para (2) in each case, but
for which, what was done in accordance with sub-para (1) was likely to be misunderstood as an amendment of the Constitution as described in
Article 368. Textually the provisions in the Schedules would stand amended. But this amendment is carried out ''by law''. On the other hand, if
even a word in any provision of the Constitution is changed in accordance with Article 368, it is not described as an amendment of the provision
but an Amendment of the Constitution with all its wide connotations.
1310. In Articles 4 and 169 (2) we have just the word ''amendment'' for amending certain provisions of the Constitution by law, and both of them
show in their context, without even the use of the padding words, that such an amendment would be really by way of addition, alteration and
repeal. Then again such amendments are expressly taken out of the class of ""amendment of the Constitution for the purposes of Article 368"" but
for which they would have amounted textually to an amendment.
1311. Reference was also made to the amendment made by the constituent assembly in Section 291 of the Government of India Act, 1935 where
similar padding words were used along with the word ''amend''. Here again it will be seen that the amendment was not an amendment of the
Constitution but an authorization of the Governor General to amend, by Order, certain provisions relating to the Provincial Legislatures which were
liable even to be repealed. No implications can be drawn with regard to the power under Article 368 by a reference to another statute where a
particular phraseology is adopted in its own context. On the other hand this may be contrasted with the wording of Section 308 (later repealed)
which provided for ''the amendment of the Act and the Orders in Council'' on the proposals made by the Federal and State legislatures. The Act
referred to is the Government of India Act, 1935. No padding words are used in the section although the context shows that amendment would
inevitably involve adding, altering or repealing certain provisions of the Government of India Act or Orders in Council.
1312. The structure of Article 368 is now changed by the 24th amendment and the expanded expression ""amendment by way of addition,
variation or repeal, any provision of this Constitution"" is adopted. The language structure of the original Article 368 was, however, different and
there was no reference to ""the provisions"" of the Constitution therein. The article commenced with the words ""An amendment of this Constitution
without reference to any provisions. Reference to ""provisions of the Constitution"" having been eschewed, to pad the expression ""amendment of the
Constitution"" by the words ""by way of addition, variation or repeal"" would have been inappropriate; because such padding was likely to give the
impression that the intention was to amend by addition to and, alteration and repeal of, the Constitution, considered as a whole. Neither the
alteration nor the repeal of the Constitution, as a whole, could have been intended and hence the padding words would not have commended
themselves to the Draftsmen. And because that was not the intention, we have to take the first step of legally construing ""this Constitution"" as
every provision of the Constitution"" and then import the padding words with reference to the provision. Such a construction is perfectly
permissible having regard to the general meaning of the word ''amendment''. Since doubts were expressed in the leading majority judgment of five
judges in opposition to the view of the other six judges, who agreed that the word ''amendment'' was wide in its application, the 24th amendment
had to clarify the position.
1313. Article V of the American Constitution used only the words ''amendment to the Constitution'' without any padding like ""by way of addition,
variation or repeal"" and yet no body questions the fact that after 1789, when the Constitution was framed, there have been several additions,
alterations and repeals. Actually the 18th amendment was repealed by the 21st.
1314. We thus come to the conclusion that so far as the wording of Article 368 itself is concerned, there is nothing in it which limits the power of
amendment expressly or by necessary implication. Admittedly it is a large power. Whether one likes it or not, it is not the function of the court to
invent limitations where there are none. Consequences of wreckless use of the power are political in character with which we are not concerned.
Consequences may well be considered in fixing the scope and ambit of a power, where the text of the statute creating the power is unclear or
ambiguous. Where it is clear and unambiguous, courts have to implement the same without regard to consequences good or bad, just or unjust. In
Vacher''s [1913] A.C. 107 case Lord Shaw observed at page 126 ""Were they (words) ambiguous, other sections or sub-sections might have to
be invoked to clear up their meaning; but being unambiguous, such a reference might distort that meaning and so produce error. And of course this
is a fortiori the case, if a reference is suggested, not to something within, but to considerations extraneous to, the Act itself. If, for instance, it be
argued that the mind of Parliament ""looking before and after,"" having in view the past history of a question and the future consequences of its
language, must have meant something different from what is said, then it must be answered that all this essay in psychological dexterity may be
interesting, may help to whittle language down or even to vaporize it, but is a most dangerous exercise for any interpreter like a Court of law,
whose duty is loyally to accept and plainly to expound the simple words employed.
1315. We have to see next whether there are express limitations on the amending power elsewhere in the Constitution. The only provision to which
our attention is drawn in Article 13(2). The article, before its amendment by the 24th amendment, was as follows:
13. (1) All laws in force in the territory of India immediately before the commencement of this Constitution, in so far as they are inconsistent with
the provisions of this Part, shall, to the extent of such inconsistency, be void.
(2) The State shall not make any law which takes away or abridges the rights conferred by this Part and any law made in contravention of this
clause shall, to the extent of the contravention be void.
(3) In this article, unless the context otherwise requires,-
(a) ""law"" includes any Ordinance, order, bye-law, rule, regulation, notification, custom or usage having in the territory of India the force of law;
(b) ""laws in force"" includes laws passed or made by a Legislature or otherwise competent authority in the territory of India before the
commencement of this Constitution and not previously repealed, notwithstanding that any such law or any part thereof may not be then in operation
either at all or in particular areas.
It is obvious from Articles 13(1) and (2) that the intention was to make the fundamental rights paramount and invalidate all laws which were
inconsistent with the fundamental rights. On the commencement of the Constitution of India there could not possibly be a vacuum with regard to
laws and, therefore, by Article 372(1) all the laws in force in the territory of India immediately before the commencement of the Constitution were
continued in force until altered or repealed or amended by a competent legislature or other competent authority. Such laws which were in force
before the commencement of the Constitution and were continued under Article 372(1) were, in the first instance, declared void to the extent of
their inconsistency with the provisions of Part III containing the fundamental rights. As to future laws provision was made under Clause (2) which
commanded that the State shall not make a law which takes away or abridges the rights conferred by Part III and further added that any law made
in contravention of the clause would be void to the extent of the contravention.
1316. It was contended before us that an amendment of the Constitution under Article 368 was a law made by the State and, therefore, to the
extent that it contravened Clause (2) it would be void. The submission was similar to the one made in Golak Nath''s case which was upheld by the
majority of six judges. In the leading majority judgment it was held that it was a law which was made under Article 248 read with the residuary
entry 97 of List I of the Seventh Schedule and, therefore, would be void if it took away or abridged any of the fundamental rights. Hidayatullah, J.
who agreed with the conclusion did not agree that the power to amend was traceable to the residuary article referred to above. Nevertheless he
held ""it was indistinguishable from the other laws of the land for the purpose of Article 13(2)."" The other five judges who were in the minority
agreed substantially with the view taken in Sankari Prasad''s case and by the majority in Sajjan Singh''s case that this was not a law within the
meaning of Article 13(2) because, in their opinion, an amendment of the Constitution under Article 368 was an act in exercise of the constituent
power and was, therefore, outside the control of Article 13(2).
1317. Mr. Palkhivala submitted that he was not interested in disputing where the power to amend actually lay. Even assuming, he contended, the
power to amend was to be found in Article 368, the worst that could be said against him was that the amendment was a Constitutional law and in
his submission even such a law would be taken in by Article 13(2). In this connection he argued that there were certain laws made in the Indian
States or even other laws which could be properly described as Constitutional laws which continued in force after the commencement of the
Constitution and came within the category described in Article 13(1) and, therefore, there was no reason why an amendment of the Constitution
which was also a Constitutional law should not come within the prohibition of Article 13(2). The Indian Independence Act, 1947 and the
Government of India Act, 1935 which were the two main Constitutional statutes in accordance with which the country had been governed had
been specifically repealed by Article 395. No other statute of similar competence and quality survived our Constitution. It may be that certain
statutes of the States and other Constitutional documents may have continued in force as laws under Article 13(1) but it would be wrong to
conclude therefrom that an amendment of the Constitution, also being a Constitutional law, would be deemed to have been included in the word
''law'' in Article 13(2). We must be clear as to what ''Constitutional law'' means in a written Constitution. Jennings in his The Law and the
Constitution (fifth edition), pp. 62-65 points out that there is a fundamental distinction between Constitutional law and the rest of the law and that
the term ''Constitutional law'' is never used in the sense of including the law of the Constitution and the law made under it. In the context of the
question in issue, we are concerned with our Constitution which is the supreme fundamental law, on the touch-stone of which the validity of all
other laws-those in force or to be made by the State-is to be decided and since an amendment of the supreme law takes an equal place, as already
pointed out, with the rest of the provisions of the Constitution we have to see whether an amendment of such quality and superiority is sought to be
invalidated by Article 13(2). Other laws in force at the time of the commencement of the Constitution consisting of state treaties or state statutes
were not laws of this superior category. In fact Article 372(1) itself shows that if they were to continue in force they were to do so subject to the
other provisions of this Constitution and were liable to be altered or repealed or amended by a competent legislature or the other competent
authority. All such laws though vaguely described as Constitutional were made absolutely subordinate to the Constitution. In that respect they were
no better than any other laws which were continued in force after the commencement of the Constitution and to the extent that they were
inconsistent with the fundamental rights, they stood on the same footing as any other laws which continued in force after the commencement of the
Constitution. Their status was entirely subordinate to the Constitution. On the other hand, the stature of a Constitutional amendment, as already
seen, is the stature of the Constitution itself and, therefore, it would be wrong to equate the amendment of the Constitution with a so-called
Constitutional law or document which survived after the commencement of the Constitution under Article 372(1).
1318. An amendment of the Constitution cannot be regarded as a law as understood in the Constitution. The expressions ''law'', ''by law'', ''make a
law'', are found scattered throughout the Constitution. Some articles, as shown by Bachawat, J. in Golak Nath''s case at pages 904 and 905, are
expressly continued until provision is made by law. Some articles of the Constitution continue unless provision is made otherwise by law; some
continue save as otherwise provided by law. Some articles are subject to the provisions of any law to be made and some are expressed not to
derogate from the power of making laws. Articles 4, 169, para 7 of the Fifth Schedule and para 21 of the Sixth Schedule empower the Parliament
to amend the provisions of the first, fourth, fifth and sixth schedules by law. A reference to all these articles will show that in all these articles the
expression ''law'' means a law made by the Parliament in accordance with its ordinary legislative procedure. On the other hand, it is a point worthy
of note that Article 368 scrupulously avoids the use of the word ''law''. After the proposal for amendment, introduced in Parliament in the form of a
Bill, is passed by the two Houses separately with the requisite majority and is assented to by the President with prior ratification by the requisite
number of States in certain cases mentioned in the proviso, the proposed amendment writes itself into the Constitution as a part of it. It is not
passed, as already pointed out, as any other law is passed by the ordinary procedure by competent legislatures. The ratification by the State
legislatures by a resolution is not a legislative act. The whole procedure shows that the amendment is made by a process different from the one
which is compulsory for any other laws made by the Parliament or the State legislatures, and hence advisedly the term ''law'' seems to have been
avoided. In doing this the framers of the Constitution might have been influenced by the view held by many jurists in America that Article V of the
American Constitution to which Article 368 conforms to some extent in its language structure don''t regard an amendment of the Constitution as a
legislative act. Finer called it, as we have already seen, the Constitution itself. ""In proposing a Constitutional amendment, the legislature is not
exercising its ordinary legislative function."" Corpus Juris Secundum, Vol. 16 pp. 48, 49. ""Under Article V of the American Constitution the
proposal by the Congress for amendment and the ratification by the States are not acts of legislation"". Burdick-The Law of the American
Constitution, pp. 40-42. ""Ratification by the States is not a legislative act""-Weaver Constitutional Law and its Administration, p. 50.
1319. Secondly, we find in several places in our Constitution the two words ''Constitution'' and the ''law'' juxtaposed which would have been
unnecessary if the word ''law'' included the Constitution also. For example, in the oath of the President mentioned in Article 60 and of the
Governor of a State in Article 159 it would have been sufficient for him to swear that he would ""preserve, protect and defend the laws"" instead of
swearing that he would ""preserve, protect and defend the Constitution and the law"". Similarly the Attorney General under Article 76 and the
Advocate Generals of the States under Article 165 need have merely sworn that he would ""discharge the functions conferred on him by law
instead of that ""he would discharge the functions conferred by and under this Constitution or any other law for the time being in force"". Similar is
the case with the oaths prescribed in the IIIrd Schedule for the judges of the Supreme Court and the High Courts and the Comptroller and Auditor
General. Indeed it is quite possible to urge that the Constitution has been specially mentioned in order to emphasize its importance. But that is the
very point. Its importance lies in its supremacy over all kinds of others laws-a special position which the framers of the Constitution, thoroughly
acquainted with federal and quasi-federal Constitutions of the more important countries in the world, must have always known. In any case they
knew that the Constitution was distinct from other laws. On that footing it would be only reasonably expected that if an Amendment, not being of
the nature of an ordinary law, was intended to be included in word ''law'' in Article 13(2), it would have been specifically mentioned in the
definition of the word ''law'' given in Clause 3(1) of Article 13. The definition is an inclusive definition. It does not mention enacted law or statute
law in the definition, apparently because no-body needs to be told that an act of a legislature is law. But it includes such things like an Ordinance,
Order, bye-law, rule, regulation, notification, custom or usage in order to clarify that although the aforesaid are not enactments of a legislature, they
were still ''law'' falling within the definition. An objection seems to have been anticipated that ordinances, orders, bylaws etc., not being the acts of
a legislature, are not laws. That apparently was the reason for their specific inclusion. If, therefore, an amendment of the Constitution was intended
to be regarded as ''law'', not being an ordinary statute of the legislature, it had the greatest claim to be included specifically in the definition. Its
omission is, therefore, very significant.
1320. The significance lies in the fact that the Constitution or its amendment is neither a law in force within the meaning of Article 13(1) continued
under Article 372(1); nor can it be regarded as a law made by the State within the meaning of Article 13(2). The bar under Article 13(2) is not
merely against law but a law made by the State. A fundamental right conferred by Part III could not be taken away or abridged by law made by
the ""State"". To leave no doubt as to what the ''State'' means, Part III, containing the fundamental rights, opens with the definition of the word
State"" in Article 12. According to that definition the State includes the Government and the Parliament of India and the Government and the
Legislarure of each of the States and all local or other authorities within the territory of India or under the control of the Government of India. The
definition thus includes all governmental organs within the territories of India and these governmental organs are either created under the
Constitution or under the laws adopted by the Constitution under Article 372. In other words, they are all organs or agencies operating under the
Constitution owing superior obligation to the Constitution. It would be, therefore, wrong to identify ''state'' in Article 13(2) with anything more than
the instruments created or adopted by the Constitution and which are required to work in conformity with the Constitution. Nor can the word
''state'' be regarded as standing for a Nation or a Conglomeration of all the governmental Agencies. The Nation is an amorphous conception. The
bar under Article 13(2) is against concrete instrumentalities of the State, instrumentalities which are capable of making a law in accordance with the
Constitution.
1321. By its very definition as discussed earlier, a body or set of bodies exercising, as indicated in the Constitution, sovereign constituent power
whether in a ''flexible'' or a ''rigid'' Constitution is not a governmental organ owing supreme obligation to the Constitution. The body or bodies
operate not under the Constitution but over the Constitution. They do not, therefore, while amending the Constitution, function as governmental
organs and, therefore, cannot be regarded as the State for the purposes of Part III of the Constitution.
1322. We thus reach the conclusion that an amendment of the Constitution is not a law made by the State and hence Article 13(2) would not
control an amendment of the Constitution.
1323. The same conclusion is arrived at by a slightly different approach. Article 13(2) speaks of a law which becomes void to the extent it takes
away or abridges a fundamental right as conferred by certain articles or provisions in Part III of the Constitution. Thus it embodies the doctrine of
ultra vires well-known in English law. In other words, it is a law about which one can predicate voidability with reference to the provisions of the
Constitution. This is possible only when it is a law made by the organs of the State. When an amendment is made, we have already shown, it
becomes part of the Constitution, taking an equal status with the rest of the provisions of the Constitution. Voidability is predicated only with
reference to a superior law and not an equal law. There is no superior law with reference to which its voidability can be determined. Indeed, if the
amendment cannot entirely fit in with some other provisions of the Constitution the courts might have to reconcile the provisions, as was done in
261470 in which the fundamental right under Article 26(b) was read subject to Article 25(2)(b) of the Constitution. The point, however, is that
courts have no jurisdiction to avoid one provision of the law with reference to another provision of the same law. It becomes merely a matter of
construction. It follows, therefore, that an amendment of the Constitution not being liable to be avoided with reference to a superior law is not a
law about which you can predicate avoidability and, hence, stands outside the operation of Article 13(2).
1324. If the fundamental rights in Part III were unamendable, nothing would have been easier than to make a specific provision about it in Part XX
which dealt specifically with the subject of the amendment of the Constitution. That was the proper place. Article V of the American Constitution
clearly indicated the two subjects which were unamend able. The Draft Constitution shows that, as a matter of fact, there was Article 305 under
the subject ""amendment of the Constitution"" and that article had specifically made some parts of the Constitution unamendable. Later, Article 305
was deleted and the main amending article in the Draft Constitution, namely, Article 304 appeared in the garb of Article 368 of the Constitution
with some additional subjects in the proviso.
1325. In adopting the distinction between the ''Constitution'' and ''the law'' the framers of the Constitution did not create any new concept of the
law being subordinate to the Constitution. That was a concept which was well-recognized in Federal Constitutions specially providing for the
amendment of the Constitution by a special procedure.
1326. No body disputes that law in its widest sense includes Constitutional law as it does natural law, customary law or ecclesiastical law. The
point is whether in our Constitution ''law'' includes an ""amendment of the Constitution"". As already shown our Constitution has maintained a
meticulous distinction between ordinary law made by the legislature by ordinary legislative procedure and an amendment of the Constitution under
Article 368. This is highlighted even when certain provisions of the Constitution are amended by ordinary law. As already shown Articles 4, 169
and paras 7 and 22 of the Fifth and Sixth Schedules respectively permit the Parliament to make ''by law'' certain amendments in the Constitution,
but in every case it is further provided that such an amendment made ''by law'' shall not be deemed to be an amendment of the Constitution for the
purposes of Article 368. When such a distinction is maintained between ''law'' and ''an amendment of the Constitution'' the same cannot be
impaired by reference to the word ''law'' used by the Privy Council in a more comprehensive sense in McCawley''s case and Rana Singhe''s
[1965] A.C. 172 case. In the former the Constitution was a flexible Constitution. In the latter, though it was a controlled Constitution the provision
with regard to the amendment of the Constitution namely Section 29(4) of the Ceylon (Constitution) Order in Council was part of Section 29
which specifically dealt with the making of laws and came under the subject heading of Legislative power and procedure. In both cases the
legislature was sovereign and as often happens in legislatures, principally modelled after the British Parliament, the distinction between
Constitutional law and ordinary law becomes blurred and the use of the word ''law'' to describe a Constitutional law is indeterminate. We are,
however, concerned with our Constitution and cannot ignore the distinction maintained by it in treating ordinary laws as different from the
amendment of the Constitution under Article 368. The forms of oath in the IIIrd Schedule referring to ""Constitution as by law established"" prove
nothing to the contrary because as ""by law established"" merely means Constitution ""as legally established."" There is no indication therein of any
intended dichotomy between ''law'' and ''the Constitution''.
1327. Reference was made to the constituent assembly debates and to the several drafts of the Constitution to show how the original provision
which culminated in Article 13 underwent"" changes from time to time. They hardly prove anything. The fact that initially Article 13 was so worded
as not to override the amendment of the fundamental rights, but later the Drafting Committee dropped that provision does not prove that the
framers of the Constitution were of the view that Article 13(2) should reach an amendment of the Constitution if it abridged fundamental rights. It
had been specifically noted in one of the notes accompanying the first draft that Article 13(2) would not control an amendment of the Constitution
and, therefore, any clarification by a special provision to the effect that fundamental rights are amendable was not necessary except by way of
abundant caution. (See : Shiva Rao ""The Framing of India''s Constitution, Vol. IV, page 26). That was apparently the reason for deleting that part
of Article 13 which said that Article 13 should not come in the way of an amendment to the Constitution by which fundamental rights were
abridged or taken away. Neither the speeches made by the leaders connected with the drafting of the Constitution nor their speeches (the same
constituent assembly had continued as the provisional Parliament) when the first amendment was passed incorporating serious inroads into the
fundamental rights conferred by Articles 15, 19 and 31 show that the fundamental rights were intended or understood to be unamendable-rather
the contrary.
1328. The further argument that fundamental rights are inalienable natural rights and, therefore, unamendable so as to abridge or take them away
does not stand close scrutiny. Articles 13 and 32 show that they are rights which the people have ""conferred"" upon themselves. A good many of
them are not natural rights at all. Abolition of untouchability (Article 17), abolition of titles (Article 18); protection against double jeopardy (Article
20(2)); protection of children against employment in factories (Article 24); freedom as to attendance at religious instruction or religious worship in
certain educational institutions (Article 28) are not natural rights. Nor are all the fundamental rights conceded to all as human beings. The several
freedoms in Article 19 are conferred only on citizens and not non-citizens. Even the rights conferred are not in absolute terms. They are hedged in
and restricted in the interest of the general public, public order, public morality, security of the State and the like which shows that social and
political considerations are more important in our organized society. Personal liberty is cut down by provision for preventive detention which,
having regard to the conditions prevailing even in peace time, is permitted. Not a few members of the constituent assembly resented the limitations
on freedoms on the ground that what was conferred was merely a husk. Prior to the Constitution no such inherent inalienability was ascribed by
law to these rights, because they could be taken away by law.
1329. The so called natural rights which were discovered by philosophers centuries ago as safeguards against contemporary political and social
oppression have in course of time, like the principle of laissez faire in the economic sphere, lost their utility as such in the fast changing world and
are recognized in modern political Constitutions only to the extent that organized society is able to respect them. That is why the Constitution has
specifically said that the rights are conferred by the people on themselves and are thus, a gift of the Constitution. Even in the most advanced and
orderly democratic societies in the world in which political equality is to a large extent achieved, the content of liberty is more and more recognized
to be the product of social and economic justice without which all freedoms become meaningless. To claim that there is equal opportunity in a
society which encourages or permits great disparities in wealth and other means of social and political advancement is to run in the face of facts of
life. Freedoms are not intended only for the fortunate few. They should become a reality for those whose entire time is now consumed in finding
means to keep alive. The core philosophy of the Constitution lies in social, economic and political justice-one of the principal objectives of our
Constitution as stated in the Preamble and Article 38, and any move on the part of the society or its government made in the direction of such
justice would inevitably impinge upon the ""sanctity"" attached to private property and the fundamental right to hold it. The Directive Principles of
State Policy, which our Constitution commands should be fundamental in the governance of the country, require the state to direct its policy
towards securing to the citizens adequate means of livelihood. To that end the ownership and control of the material resources of the community
may be distributed to serve ''the common good, and care has to be taken that the operation of the economic system does not result in the
concentration of wealth and means of production to the common detriment. See : Articles 37 to 39. This mandate is as important for the State as
to maintain individual freedoms and, therefore, in the final analysis it is always a continuous endeavour of a State, having the common good of the
people at heart, so to harmonize the Directive Principles and the fundamental rights that, so far as property rights are concerned, the unlimited
freedom to hold it would have to undergo an adjustment to the demands of the State policy dictated by the Directive Principles. Deprivation of
property in one form or other and even expropriation would, in the eyes of many, stand justified in a democratic organization as long as those who
are deprived do not earn it by their own effort or otherwise fail to make adequate return to the society in which they live. The attribute at
''sacrcdness'' of property vanishes in an egalitarian society. And once this is accepted and deprivation and expropriation are recognized as
inevitable in the interest of a better social organization in which the reality of liberty and freedom can be more widely achieved, the claim made on
behalf of property that it is an immutable and inalienable natural right loses its force. One cannot lift parts of the Constitution above it by ascribing
ultra-Constitutional virtues to them. The Constitution is a legal document and if it says that the whole of it is amendable, we cannot place the
fundamental rights out of bounds of the amending power. It is essential to note in the present case that though the plea was generally made on
behalf of all fundamental rights, the fundamental right with which we are concerned, principally, is the right to property. It will be sufficient to note
here that in modern democracies the tendency is not to recognize right to property as an inalienable natural right. We can do no better than quote
here a few passages from W. Friedmann''s Legal Theory, fifth edition, 1967.
The official doctrine of the modern Roman Catholic Church, from Rerum Novarum (1891) onwards, and of most neo-scholastic philosophers, is
that the right of private property is a dictate of natural law. But St. Thomas Aquinas and Suarez strongly deny the natural law character of the right
of private property and regard it (rightly as I believe) merely as a matter of social utility.
When faced with the solution of concrete legal problems, we find time and again that natural law formulae may disguise but not solve the conflict
between values, which is a problem of constant and painful adjustment between competing interest, purposes and policies. How to resolve this
conflict is a matter of ethical or political evaluation which finds expression in current legislative policies and to some extent in the impact of changing
ideas on judicial interpretations. And, of course, we all have to make up our minds as responsible human beings and citizens what stand we will
take, for example, in the tension between state security and individual freedom. The danger is that by giving our faith the halo of natural law we may
claim for it an absolute character from which it is only too easy to step to the condemnation or suppression of any different faith"". pp. 357-358.
The time is past when Western beliefs can be regarded as a measure of all things. Nor will the natural law hypothesis aid much in the solution of the
agonising problem of the limits of obedience to positive law. p. 359;
The main forces in the development of modern democratic thought have been the liberal idea of individual rights protecting the individual and the
democratic idea proper, proclaiming equality of rights and popular sovereignty. The gradual extension of the idea of equality from the political to
the social and economic field has added the problems of social security and economic planning. The implementation and harmonisation of these
principles has been and continues to be the main problem of democracy.
But democratic communities have universally, though with varying speed and intensity, accepted the principle of social obligation as limiting
individual right.
But modern democracy, by the same process which has led to the increasing modification of individual rights by social duties towards neighbours
and community, has every-where had to temper freedom of property with social responsibilities attached to property. The limitations on property
are of many different kinds. The State''s right of taxation, its police power and the power of expropriation-subject to fair compensation-are
examples of public restrictions on freedom of property which are now universally recognised and used. Another kind of interference touches the
freedom of use of property, through the growing number of social obligations attached by law to the use of industrial property, or contracts of
employment.
The degree of public control over private property depends largely on the stringency of economic conditions. Increasing prosperity and availability
of consumer goods has led to a drastic reduction of economic controls, and a trend away from socialisation in Europe. But in the struggling new
democracies such as India, poor in capital and developed resources, and jealous of their newly-won sovereignty, public planning and control over
vital resources are regarded as essential. The Constitution of the West German Republic of 1949, which reflects a blend of American British and
post-war German ideas on the economic aspects of democracy, lays down that land, minerals and means of production may be socialised or be
subjected to other forms of public control by a statute which also regulates compensation. Such compensation must balance the interests of the
community and those of the individual and leave recourse to law open to the person affected. This still permits wide divergencies of political and
economic philosophy, but in the recognition of social control over property, including socialisation as a, legitimate though not a necessary measure,
it reflects the modern evolution of democratic ideas. Between the capitalistic democracy of the United States and the Social democracy of India
there are many shades and variations. But modern democracy looks upon the right of property as one conditioned by ''social responsibility by the
needs of society, by the ""balancing of interests"" which looms so large in modern jurisprudence, and not as preordained and untouchable private
right.
1330. Nor is it correct to describe the fundamental rights, including the right to property, as rights ""reserved"" by the people to themselves. The
Constitution does not use the word ""reserved"". It says that the rights are ""conferred"" by the people upon themselves, suggesting thereby that they
were a gift of the Constitution. The Constitution had, therefore, a right to take them away. This is indirectly recognised in Golak Nath''s case where
the majority has conceded that all the fundamental rights could be taken away by a specially convened constituent assembly. When rights are
reserved by the people the normal mode, as in the several states of America, is a referendum, the underlying principles being that ultimately it is the
people, who had given the Constitution and the rights therein, that could decide to take them away. In our Constitution the people having entrusted
the power to the Parliament to amend the whole of the Constitution have withdrawn themselves from the process of amendment and hence clearly
indicated that there was no reservation. What the Constitution conferred was made revocable, if necessary, by the amendatory process. In my
view, therefore, Article 13(2) does not control the amendment of the Constitution. On that conclusion, it must follow that the majority decision in
Golak Nath''s case is not correct.
1331. No reference was made to any other provision in the Constitution as expressly imposing a limitation on the Amending Power.
1332. It was next contended that there are implied or inherent limitations on the amendatory power in the very structure of the Constitution, the
principles it embodies, and in its essential elements and features (described briefly as essential features). They are alleged to be so good and
desirable that it could hot have been intended that they were liable to be adversely affected by amendment. Some of the essential features of the
Constitution were catalogued as follows:
(1) The supremacy of the Constitution;
(2) The sovereignty of India;
(3) The integrity of the country;
(4) The democratic way of life;
(5) The Republican form of Government;
(6) The guarantee of basic human rights referred to in the Preamble and elaborated as fundamental rights in Part III of the Constitution;
(7) A secular State;
(8) A free and independent judiciary;
(9) The dual structure of the Union and the States;
(10) The balance between the legislature, the executive and the judiciary;
(11) A Parliamentary form of Government as distinct from Presidential form of Government;
(12) The amendability of the Constitution as per the basic scheme of Article 368.
1333. These, according to Mr. Palkhivala, are some of the essential features of the Constitution and they cannot be substantially altered by the
amendatory process.
1334. A question of very wide import is raised by the submission. So far as the present case is concerned, the 24th amendment does no more than
give effect to Parliament''s acceptance of the view taken in Sankari Prasad''s case, the majority in Sajjan Singh''s case and the minority in Golak
Nath''s case with regard to the nature of the amending power in relation to fundamental rights. It is clarificatory of the original Article 368. What
was implicit in Article 368 is now made explicit and the essence of Article 368 is retained. therefore, there can be no objection to the 24th
Amendment on the ground that any essential feature of the Constitution is affected.
1335. The 25th Amendment introduces some abridgement of the fundamental right to property. Right to property has been subject to abridgement
right from the Constitution itself (See : Article 31(4) & (6)) and the 25th amendment is a further inroad on the right to property. In Golak Nath''s
case, the first, fourth and the seventeenth amendments were held by the majority as having contravened Article 13(2). Nevertheless the
amendments were not struck down but permitted to continue as if they were valid. Since I have come to the conclusion that Article 13(2) does not
control an amendment of the Constitution, it must be held that all previous amendments to the Constitution, so far made, could not be challenged
on the ground of repugnancy to Article 13(2). It follows that any amendment of the Constitution cannot be challenged on that ground, and that
would be true not only of the 24th amendment but also the 25th amendment, and the 29th amendment.
1336. The question still survives whether the 25th amendment and the 29th amendment are invalid because, as contended by Mr. Palkhivala, an
essential feature of the Constitution has been substantially affected. The argument proceeds on the assumption that in the absence of any express
limitation on the power of amendment, all the provisions in the Constitution are liable to be amended. He agrees, on this assumption, that even
fundamental rights may be somewhat abridged if that is necessary. In this connection, he referred to the first amendment by which Articles 15 and
19 were amended and in both these cases the amendment did abridge the fundamental rights. Similarly he conceded that Articles 31A and 31B
were amendments whereby the rights in landed estates were extinguished or substantially affected, but that was in the interest of agrarian reform, a
fact of supreme importance in the Indian polity which could not have been ignored for long and to which the Ruling party was committed for a long
time. Thus although there had been amendments which abridged fundamental rights, these amendments in his submission did not go to the length of
damaging or destroying the fundamental rights. According to him they had not reached the ''core'' of the rights. In other words, his submission is
that there are some very good and desirable things in the Constitution. One of them is fundamental rights, and though these fundamental rights could
be abridged somewhat, it was not permissible to affect by amendment the core of the fundamental rights, including the core of the right to property.
For this argument he relies on the basic scheme of the Constitution as first promulgated and contends that any Amendments made thereafter,
including the 24th Amendment, would not affect his argument, because, according to him, every one of them, must be evaluated on the principles
and concepts adopted in that basic scheme. His further submission was that if such a core of a fundamental right is damaged or destroyed by an
amendment, such an amendment is illegal and, therefore, liable to be struck down by this Court as the guardian of the Constitution. It necessarily
follows from the submission that Mr. Palkhivala wanted this Court to decide whether by any particular amendment the core of an essential feature
like a fundamental right has been damaged or destroyed-undoubtedly a terrifying responsibility for this Court to undertake. It may appear as very
odd that while the framers of the Constitution did not think it necessary to expressly exclude even one provision of the Constitution from being
amended, they still intended that this Court, as the guardian of the Constitution, should make parts of it unamendable by implying limitations on the
Amending power. Indeed this Court is a guardian of the Constitution in the sense that will not permit its contravention by any of its instrumentalities,
but it cannot constitute itself a guardian against change Constitutionally effected.
1337. Though the argument had a wide sweep, namely, that the several essential features catalogued by Mr. Palkhivala were not liable to be
damaged or destroyed, in the ultimate result the case really boils down to whether the core of the fundamental right to property has been damaged
or destroyed principally by the 25th amendment, and, if so whether there was any implied or inherent limitation on the amending power which
prohibited such an amendment. The several essential features listed by Mr. Palkhivala do not come into the picture in the present case. It is not the
case that by the recent 25th amendment either the sovereignty of India is affected or the Republican form of Government has been destroyed. One
of the several essential fca''tures listed by him is fundamental rights. Amongst fundamental rights also most are untouched by the amendment. The
25th amendment deals principally with property rights and Articles 14, 19 and 31 in relation to them. By that amendment chiefly two things are
sought to be accomplished (1) There shall be no right to receive ''compensation'', as judicially interpreted, for a State acquisition for a public
purpose, but only to receive an ''amount'', (2) A law made to achieve the aims of equitable distribution of community resources or for the
prevention of concentration of wealth and means of production shall not be challenged on the ground of repugnancy to Articles 14, 19 and 31.
Since it is not the practice of this Court to decide questions which are not ''in immediate controversy it would not be proper to pronounce whether
this or that particular so-called essential feature can or cannot be damaged or destroyed by amendment. But since it is argued on behalf of the
State that there can be no limitations on the amending power except those expressly provided in the Constitution and since that will affect our
decision as to the 25th amendment, we shall have to deal briefly with the question of implied and inherent limitations with special reference to
fundamental rights including property rights.
1338. Whatever one may say about the legitimacy of describing all the Tights conferred in Part III as essential features, one thing is clear. So far as
the right to property is concerned, the Constitution, while assuring that no-body shall be deprived of property except under the authority of law and
that there shall be a fair return in case of compulsory acquisition (Article 31(1) & (2)), expressly declared its determination, in the interest of the
common good, to break up concentration of wealth and means of production in every form and to arrange for redistribution of ownership and
control of the material resources of the community. See : Article 39(b) & (c). If anything in the Constitution deserves to be called an essential
feature, this determination is one. That is the central issue in the case before us, however dexterously it may have been played down in the course
of an argument which painted the gloom resulting by the denial of the fundamental rights under Articles 14, 19 and 31 in the implementation of that
determination. The Constitution had not merely stopped at declaring this determination but actually started its implementation from the
commencement of the Constitution itself by incorporating Clauses (4) & (6) under Article 31, the first two clauses of which spelt out the
fundamental right to property. Apart front what Pandit Jawaharlal Nehru said about the Article in the Constituent Assembly Debates-and what he
said was not at all sympathetic to Mr. Palkhivala''s argument before us-the fundamental right to receive compensation under Clause (2), as then
framed, was completely nullified by Clauses (4) & (6) in at least one instance of concentration of wealth and material resources viz. Zamindaris and
landed estates. These clauses were deliberately inserted in the original Article 31 leaving no manner of doubt that Zamindaris and Estates were
sought to be abolished on payment of even illusory compensation. The various States had already passed laws or were in the process of passing
laws on the subject, and specific provision was made in the two clauses, securing such laws from challenge on the ground that they were not
acquired by the State for a public purpose or that adequate compensation was not paid. The first case under the Bihar Land Reforms Act, 1950,
282187 shows that the law was highly unjust (from the prevailing point of view of ''justice'') and the compensation payable was in some cases
purely illusory. (See : Mahajan J. p. 936). And yet by virtue of Article 31(4) there could be no challenge to that Act and other similar laws on
those grounds. By oversight, challenge to such laws under Articles 14 and 19 had not been expressly excluded, and so when the case was pending
in this Court, the first Amendment Act was passed inserting Articles 31A and 31B by which, to take no chances, a challenge based on all
fundamental rights in Part III was wholly excluded. The course taken by the Constitution and its first Amendment leaves no doubt that Zamindaris
and Estates were intended to be expropriated from the very beginning and no ''core'' with regard to payment of compensation was sought to be
safeguarded. By the time the 4th Amendment was made in 1955, it became apparent that the challenge to any scheme of redistribution or breaking
up of concentration of property was confined generally to Articles 14, 19 and 31, and hence Article 31A Was amended. By the amendment all
intermediaries, including small absentee landlords, were permitted to be eliminated and challenge to Article 31A was excluded only under Articles
14, 19 and 31. In short, rights in landed agricultural property were extinguished without a thought to the necessity of paying fair compensation. In a
real sense concentration of wealth in the form of agricultural lands was broken and community resources were distributed. On the other hand, a
protectionist economic system, reinforced by controls, followed in the realm of trade and industry with a view to achieve greater production of
goods and services led to other forms of concentration of wealth and means of production in the wake of Independence. So comes the 25th
Amendment, the object of which is the same viz implementation of Article 39(b) & (c). It has made clear that owners of property when it is
acquired for a public purpose are not entitled to compensation as interpreted by this Court, and any law made with the aforesaid object cannot be
challenged on the grounds arising out of Articles 14, 19 and 31. In principle, there is no difference in Article 31A and the new Article 31C inserted
by the 25th Amendment. In trying to support his arguments on the core principle of essential features, Mr. Palkhivala tried to play down the role of
Article 31(4) & (6) and Article 31A excusing them on the ground that they related to very necessary agrarian reforms to which the majority party
in the Constituent Assembly was for years before the Constitution, committed. But that is not a legal argument. Articles 31(4)(6) and Article 31A
clearly show that community interests were regarded as supreme and those Articles were only a step in the implementation of the Directive
Principles in Article 39(b) & (c). (Compare the observations of Das J. in 1952 S.C.R. 889 at pages 996 to 999.) The Constitution definitely
refused to accept the ''core'' principle with regard to property rights, if property was required to be expropriated in the common interest in
pursuance of the Directive Principles. The mood of the majority party is reflected in the speech of Pandit Govind Vallabh Pant, the then Chief
Minister of Uttar Pradesh. Speaking in the Constituent Assembly on Article 31 and after justifying the provision of Article 31(4) & (6) in relation to
laws regarding Zamindaris and agricultural estates (there were 20 lakh Zamindars) according to him, in U.P. alone (he said ""I presume that if at any
time this legislature chooses to nationalise industry, and take control of it, whether it be all the industries or any particular class of it, such as the
textile industry or mines, it will be open to it to pass a law and to frame the Principles for such purpose, and those principles will be invulnerable in
any court. They will not be open to question, because the only condition for disputing them, as has been pointed out by Shri Alladi, (Krishnaswamy
Iyer) one of the most eminent jurists which our country has ever produced, is this, that it should he a fraud on the Constitution)."" (See : Constituent
Assembly Debates Vol. IX page 1289). It shows that Article 31(4)(6) were the first step as applied to land legislation, in the direction of
implementing the Directive Principles of Article 39(b) & (c), and it was only a matter of time when the principles would be applied to other types
of concentration of wealth and its distribution. As Mahajan, observed in State of Bihar v. Kameshwar Singh at pages 929-30, our Constitution
raised the obligation to pay compensation for compulsory acquisition of property to the status of a fundamental right. At the same time by
specifically inserting Clauses (4) & (6) in Article 31, it made the issues of public purpose and compensation prescribed in Article 31(2) non-
justiciable in some specified laws dealing with concentration and distribution of wealth in the form of landed agricultural property. This clearly
negatived the idea of protecting concentration of wealth in a few hands as an essential feature of the Constitution. Hidyatullah, J. was saying
practically the same thing when he remarked in Golak Nath''s case that it was an error to include property rights in Part III and that they were the
weakest of fundamental rights.
1339. I have already discussed the amplitude of power conferred by the amending clause of the Constitution. In countries like America and
Australia where express limitations have been imposed in the amending clause itself there is substantial authority for the view that even these
express limitations can be removed by following the procedure laid down in the amending clause. According to them this could be done in two
steps the first being to amend the amending clause itself. It is not necessary for us to investigate the matter further because Article 368 does not
contain any express limitation. On the other hand, the power is wide enough even to amend the provisions of Article 368. See : proviso (e) of that
article. In other words, Article 368 contains unqualified and plenary powers to amend the provisions of the Constitution including the Amending
clause. Prima facie, therefore, to introduce implied prohibitions to cut down a clear affirmative grant in a Constitution would be contrary to the
settled rules of construction. (See the dissenting judgment of Isaacs and Rich JJ in McCawley v. The King 26 C.L.R. 43 approved by the Privy
Council in 1920 A.C. 691.
1340. When such an Amending clause is amended without affecting the power the amendment will principally involve the Amending procedure. It
may make amendment easier or more difficult. The procedure may also differ substantially. Parliament may be eliminated from the process leaving
the amendment to the States. The proviso might be dropped, enlarging the role of the Parliament. On the other hand, the Parliament and State
Assemblies may be divested of the function by providing for a referendum plebiscite or a special convention. While, thus the power remains the
same, the instrumentalities may differ from time to time in accordance with the procedure prescribed. Hidayatullah, J., with respect, was right in
pointing out that the power to amend is not entrusted to this or that body. The power is generated when the prescribed procedure is followed by
the instrumentalities specified in the Article. Since the instrumentalities are liable to be changed by a proper amendment it will be inaccurate to say
that the Constituent Assembly had entrusted the power to any-body. If the authority which is required to follow the procedure is the Parliament for
the time being, it may be convenient to describe Parliament as the authority to whom the power is granted or entrusted, but strictly that would be
inaccurate, because there is no grant to any body. Whichever may be the instrumentality for the time being, the power remains unqualified.
1341. If the theory of implied limitations is sound-the assumption made being that the same have their origin in the rest of the Constitutional
provisions including the Preamble and the fundamental rights-then these limitations must clog the power by whatever Agency it is exercised. The
rest of the Constitution does not change merely because the procedure prescribed in Article 368 is changed. therefore, the implied limitations
should continue to clog the power. Logically, if Article 368 is so amended as to provide for a convention or a referendum, the latter will be bound
to respect the implied limitations-a conclusion which Mr. Palkhivala is not prepared to accept. He agrees with the jurists who hold that a
convention or a referendum will not be bound by any limitations. The reason given is that the people directly take part in a referendum or, through
their elected representatives, in a convention. Even in Golak Nath it was accepted that any part of the Constitution including the fundamental rights
could be amended out of existence by a Constituent Assembly.
1342. The argument seems to be that a distinction must be made between the power exercised by the people and the power exercised by
Parliament. In fact Mr. Palkhivala''s whole thesis is that the Parliament is a creature of the Constitution and the limitation is inherent in its being a
constituted authority. We have already examined the question and shown that where the people have withdrawn completely from the process of
Amendment, the Constituent body to whom the power is entrusted can exercise the power to the same extent as a Constituent Assembly and that
the power does not vary according to the Agency to whom the power is entrusted. therefore, this reason also viz. that Parliament is a constituted
body and, therefore, it suffers from inherent limitations does not hold good.
1343. From the conclusion that the power of Amendment remains unqualified by whomsoever it is exercised, it follows that there can be no
implied or inherent limitations on the Amending power. If a special convention admittedly does not suffer from limitations, any other constituent
body cannot be subject to it.
1344. The leading majority judgment in Golak Nath''s case had seen some force in this, doctrine of implied limitations (808), but did not find it
necessary to decide on the issue. To remove all doubts on that score the 24th Amendment is now suitably amended. Its first clause says that
Parliament may amend any provision of the Constitution notwithstanding anything in it. therefore, in the matter of amendment Parliament may not,
now, be inhibited by the other express provisions of the Constitution, which would mean that it may also ignore all implications arising therefrom.
1345. Where power is granted to amend the Amending power, as in our Constitution, there is no limit to the extent this may be done. It may be
curtailed of ''enlarged''. This is well illustrated in Ryan v. Lennox [1935] IR 170. Under the Irish State Constitution Act of 1922, the Parliament
(Oireachtas) had been given power to amend the Constitution under Article 50 of the Act. Under that Article, amendments during the first eight
years of the Constitution, could be validly made without having recourse to a referendum unless specially demanded by the persons, and in the
manner specified in Article 47, but amendments made after that period had to be approved in every case by a referendum and the people. By a
Constitutional amendment of 1928 (Amendment NO. 10) the compulsion of Article 47 was got rid of, and by an amendment of 1929
(Amendment No. 16) made within the eight year period already referred to, the period of 8 years was extended to 16 years. The result was that
the Constitution now authorized the Parliament to amend by ordinary legislation its Constitution for the period of 16 years from the commencement
of the Constitution without being required to have recourse to a referendum. In 1931 by a further Amendment (Amendment No. 17) extensive
alterations were made by which inter alia, personal liberty was curtailed, denying trial by Jury or by the regular courts. Ryan who was one of the
victims of the new law applied to the High Court for a Writ of Habeas Corpus on the ground that the several amendments were invalid, especially
No. 16, by which the period of 8 years had been extended to 16 years. If Amendment No. 16 was invalid, that would have automatically resulted
in Amendment No. 17 being invalid, having been made after the first period of 8 years. The High Court (3 JJ) unanimously held that all the
Amendments were valid. In appeal to the Supreme Court that decision was confirmed by a majority, Kennedy, Chief Justice, dissenting. One of
the chief contentions directed against Amendment No. 16 was that the Parliament could not have ''enlarged'' its power from 8 to 16 years to
change the Constitution without a referendum by ordinary legislation. This contention was rejected by the majority. Kennedy, C.J. took a different
view of the amendment. He held that Article 50 did not provide for the amending of the Amendatory power, conceding that otherwise the power
could have been so ''enlarged''. Since there is no dispute in our case that by reason of Clause (e) of proviso of Article 368 power is given to
amend the amendatory power, it was open to Parliament to ''enlarge'' the power by amendment. If it is assumed-and we have shown there is no
ground to make such an assumption-that there was some implied limitation to be derived from other provisions of the Constitution, that limitation, if
any, is now removed by the non-obstante clause in Clause 1 of the Amended Article 368.
1346. It is of some interest to note here that in a case which later went to the Privy Council, Moore v. Attorney General for the Irish State [1935]
A.C. 484 and in which a Constitutional amendment made by the Irish Parliament in 1933 (Amendment No. 22) was challenged, Mr. Greene
(Later Lord Greene) conceded before the Privy Council that Amendment No. 16 of 1929 was valid and their Lordships observed (494) ""Mr.
Wilfrid Greene for the petitioners rightly conceded that Amendment No. 16 was regular and that the validity of these subsequent amendments
could not be attacked on the ground that they had not been submitted to the people by referendum."" The question of validity of Amendment No.
16 was so vital to the petitioner''s case that it is impossible to believe that a counsel of the standing of Lord Greene would not have challenged the
same and, in the opinion of their Lordships, ''rightly''. According to Keith the judgment of Kennedy, C.J. in Rayan''s case was wrong. See : Letters
on Imperial Relations Indian Reform Constitutional and International Law 1916-1935 page 157.
1347. The importance of Rayan''s case lies in the fact that though Article 50 of the Irish Free State Constitution did not expressly say that Article
50 itself is liable to be amended, no less than five judges of the Irish Courts held it could be amended though the amendment resulted in the
''enlargement'' of the power of the Irish Parliament to amend the Constitution. How wide the power was further established in Moore''s case which
held that Amendment No. 22 was valid, though by this Amendment even the Royal Prerogative regarding appeals to the Privy Council was held to
have been abrogated by the combined operation of the, Statute of Westminster and the Constitutional Amendment, in spite of Article 50 having
been originally limited by the terms of the Scheduled Treaty of 1922. In our case Article 368 authorizes its own amendment and such an
amendment can enlarge the powers of the Parliament, if such was the need.
1348. Apart from reasons already given, we will consider, on first principles, whether the constituent body is bound to respect the so-called
''essential feature'' of the fundamental rights especially that of right to property. The fact that some people regard them as good and desirable is no
adequate reason. The question really is whether the constituent body considers that they require to be amended to meet the challenge of the times.
The philosophy of the amending clause is that it is a safety-valve for orderly change and if the good and desirable feature has lost its appeal to the
people the constituent body would have undoubtedly the right to change it.
1349. Indeed, if there are some parts of the Constitution which are made expressly unamendable the constituent body would be incompetent to
change them, or if there is anything in the provisions of the Constitution embodying those essential features which by necessary implication prohibit
their amendment those provisions will also become unamendable. The reason is that in law there is no distinction between an express limitation and
a limitation which must be necessarily implied. Secondly, it is an accepted rule of construction that though a provision granting the power does not
contain any limitation that may not be conclusive. That limitation may be found in other parts of the statute. But we have to remember that Article
368 permits the amendment of all the provisions of the Constitution expressly. And if that power is to be cut down by something that is said in
some other provision of the Constitution the latter must be clear and specific. As far back as 1831 Tindal, C.J. delivering the unanimous opinion of
the Judges in the House of Lords in Warburton v. Loveland (1831) 2 Dow & Clark, 480 observed at page 500 ""No rule of construction can
require that, when the words of one part of a statute convey a clear meaning...it shall be necessary to introduce another part of the statute which
speaks with less perspicuity, and of which the words may be capable of such construction as by possibility to diminish the efficacy of the other
provisions of the Act."" To control the true effect of Article 368 ""you must have a context even more plain or at least as plain as the words to be
controlled"". See : Jessel M.R. in Bentley v. Rotherham (1876) 4 Ch. D. 588. Neither the text nor the context of the articles embodying the
fundamental rights shows that they are not exposed to Article 368. Moreover, when we are concerned with a power under a statute, it is
necessary to remember the following observations of Lord Selborne in Reg. v. Burah (1878) 3 AC 889 ""The established Courts of Justice, when a
question arises whether the prescribed limits have been exceeded, must of necessity determine that question; and the only way in which they can
properly do so, is by looking to the terms of the instrument by which, affirmatively, the legislative powers were created, and by which, negatively,
they are restricted. If what has been done is legislation, within the general scope of the affirmative words which give the power, and if it violates no
express condition or restriction by which that power is limited it is not for any Court of Justice to inquire further, or to enlarge constructively those
conditions and restrictions."" Similarly Earl Loreburn in Attorney-General for the Province of Ontario v. Attorney-General for the Dominion of
Canada (1912) AC 571 observed at page 583 ""In the interpretation of a completely self-governing Constitution founded upon a written organic
instrument such as the British North America Act, if the text is explicit the text is conclusive, alike in what it directs and what it forbids. When the
text is ambiguous, as for example, when the words establishing too mutually exclusive jurisdictions are wide enough to bring a particular power
within either, recourse must be had to the context and scheme of the Act."" The only course which is open to courts is to determine the extent of
power expressly granted after excluding what is expressly or by necessary implication excluded. That is the view of the Privy Council in Webb v.
Outrim [1907] A.C. 81 the effect of which is summarized by Isaacs, J. in The Amalgamated Society of Engineers v. The Adelaide Steamship Co.
Limited and Ors. 28 C.L.R. 129 as follows:
...we should state explicitly that the doctrine of ""implied prohibition"" against the exercise of a power once ascertained in accordance with ordinary
rules of construction, was definitely rejected by the Privy Council in Webb v. Outrun.
1350. Having regard to the rules of construction relating to power referred to above, we have to see if either the provisions relating to the
fundamental right to property or any related provisions of the Constitution contain words of prohibition or limitation on the amending power. Right
to property is sought to be safeguarded under Article 31, and Article 19 deals with freedoms having relation to property, profession, trade and
business. We find nothing in these provisions to suggest that rights to property cannot be abridged by an amendment of the Constitution. On the
other hand, Article 31(1) suggests that one can be deprived of property under the authority of law. The right to receive compensation under Clause
(2) of Article 31, as it stood at the time of the commencement of the Constitution, had been considerably cut down by several provisions contained
in the other clauses of that article. Article 31(4) & (6) not only envisaged breaking up of concentration of landed property in the hands of
Zamindars and the like but also expropriation without payment of just compensation. That necessarily called for the exclusion of Articles 14, 19
and 31, because no scheme for expropriation or extinguishment of rights in property would succeed without their exclusion. Thereafter there has
been a spate of amendments curtailing property rights and none of them seems to have been challenged on the ground that there was something in
the provisions themselves (apart from the fact that they affect a ''transcendental'' fundamental right) suggesting an implied or inherent limitation on
the amending power. The last sentence from Lord Loreburn''s judgment quoted about embodies a well-known rule of construction which is useful
when the text of a statute is ambiguous. Where the text is clear and unambiguous there can be no recourse to the context or the scheme of the Act;
nor can the context or the scheme be utilised to make ambiguous what is clear and unambiguous. Moreover the rule does not permit in case of
ambiguity recourse to the scheme and context which is unhelpful in resolving the ambiguity. It does not authorize investigating the scheme and
context with an effect of delimiting the power referred to in the ''ambiguous'' text, if the scheme and the context do not contain words which
expressly or by necessary implication have the effect. All this is important in connection with the construction of the word ''Amendment in Article
368. We have already shown that the word ''Amendment'' used in the context of a Constitution is clear and unambiguous. therefore, the scheme
and the context are irrelevant. The scheme and the context on which reliance is placed before us consist principally of the alleged dominating status
of the Preamble and the alleged transcendental character of the fundamental rights neither of which helps us in the legal interpretation of the word
''Amendment''. They are being pressed into service merely to create an ambiguity where there is none. Actually the context and scheme are here
used to cut down the ambit and scope of the expression ''amendment of the Constitution'' by investing them with that effect where neither expressly
nor by necessary implication do they contain any prohibition or limitation on the Amending power. therefore, as a matter of construction no implied
limitations can be inferred from the Preamble or the fundamental rights, being as much part of a legal document as any other provision of the
Constitution, are subject to equal consideration in the matter of legal construction. To be relevant, the scheme and context must say or reasonably
suggest something with regard to Amending power.
1351. Mr. Palkhivala sought to draw support for his doctrine of implied limitations from the preamble. According to him the Preamble sets out the
objectives of the Constitution and, therefore, any tampering with these objectives would destroy the identity of the Constitution. And since an
amendment of the Constitution, howsoever made, must preserve the identity of the Constitution the objectives of the Preamble should be treated as
permanent and unamendable. On that basis he further contended that since the fundamental rights are mostly an elaboration of the objectives of the
Preamble, it was implied that the fundamental rights or, at least, the essence of them was not liable to be damaged or destroyed by an amendment.
1352. The submission that the fundamental rights are an elaboration of the preamble is an over-statement and a half truth. According to the
Preamble the people of India have given unto themselves the Constitution to secure to all its citizens (a) JUSTICE, social, economic and political;
(b) LIBERTY of thought, expression, belief, faith and worship; (c) EQUALITY of status and of opportunity; and to promote among the citizens
(d) FRATERNITY assuring the dignity of the individual and the unity of the Nation. There is no doubt that the Constitution is intended to be a
vehicle by which the goals set out in it are hoped to be reached. Indeed, being a part of the Constitution, strictly speaking, it is amendable under
Article 368. But we will assume that the people of India will not be rash enough to amend the glorious words of the Preamble; and as long as the
Preamble is there the Governments will have to honour the Preamble and the Constitution will have to continue as a vehicle which would lead us to
the goals. But to say that the fundamental rights are an elaboration of these goals would be a caricature. Most of the fundamental rights may be
traced to the principles of LIBERTY and EQUALITY mentioned in the Preamble. But whereas the concepts of LIBERTY and EQUALITY are
mentioned in absolute terms in the Preamble the fundamental rights including the several freedoms are not couched in absolute terms. They reflect
the concepts of LIBERTY and EQUALITY in a very attenuated form with several restrictions imposed in the interest of orderly and peaceable
Government.
1353. The pre-eminent place in the Preamble is given to JUSTICE-social, economic and political, and it is obvious that without JUSTICE the
other concepts of LIBERTY, EQUALITY and FRATERNITY would be illusory. In a democratic country whose institutions are informed by
JUSTICE-social, economic and political, the other three concepts of LIBERTY, EQUALITY and FRATERNITY will be automatically fostered.
Social and political Justice takes care of Liberty; and Justice, social and economic, takes care of Equality of status and of opportunity. therefore,
even in the Directive Principles the supreme importance of Justice-social, economic and political-is highlighted in Article 38, in which the State is
given a mandate to strive to promote the welfare of the people by securing and protecting a social order in which justice-social, economic and
political shall inform all the institutions of the National life. Where genuine and honest efforts are made in the implementation of this mandate the
content and ambit of the concepts of Liberty and Equality are bound to increase and expand. As Wade has pointed out in his introduction to
Dicey''s Law of the Constitution at page lxxxii ""Liberty today involves the ordering of social and economic conditions by governmental authority,
even in those countries where political, if not economic equality of its citizens, has been attained. Without expansion of that authority, which Federal
States must find more difficult to achieve than a unitary State like the United Kingdom, there is inevitably a risk that the Constitution may break
down before a force which is not limited by considerations of Constitutional niceties."" Again he points out at pages xxiv and xxv that the modern
House of Commons is a forum in which both parties put forward incessant demands for the remedying of some social or economic ill of the body
politic...and the changing conditions have all been brought about by the action of Parliament. In doing that, Wade says, it could not be denied that
legislation has shifted the emphasis on individual liberty to the provision of services for the public good. In the terms of our Constitution especially
the Preamble and Article 38, the shift of emphasis is from individual liberty to Justice-social, economic and political.
1354. The absolute concepts of Liberty and Equality are very difficult to achieve as goals in the present day organised society. The fundamental
rights have an apparent resemblance to them but are really no more than rules which a civilized government is expected to follow in the governance
of the country whether they are described as fundamental rules or not. England developed these rules in its day to day Government under the rule
of law and does not make a song and dance about them. British rulers of India tried to introduce these rules in the governance of this country, as
proof of which we can point out to the vast mass of statutes enacted during the British period which have been continued, practically without
change, under our Constitution. No body can deny that when Imperial interests were in jeopardy, these rules of good government were applied
with an unequal hand, and when the agitation for self rule grew in strength these rules were thrown aside by the rulers by resorting to repressive
laws. It was then that people in this country clamoured for these elementary human rights. To them their value in our social and political life
assumed such importance that when the Constitution was framed we decided that these rules of Civilized government must find a place in the
Constitution, so that even our own Governments at the center and the States should not overlook them. That is the genesis of our fundamental
rights. The importance of these rights as conferred in the Constitution lies not in their being something extraordinary but in the bar that the
Constitution imposed against laws which contravened these rights and the effective remedy supplied under Article 32. Indeed the framers of the
Constitution took good care not to confer the fundamental rights in absolute terms because that was impractical. Knowing human capacity for
distorting and misusing all liberties and freedoms, the framers of the Constitution put restrictions on them in the interest of the people and the State
thus emphasizing that fundamental rights i.e. rules of civilized government are liable to be altered, if necessary, for the common good and in the
public interest.
1355. And yet, as we have seen above, even in U.K. individual Liberty as it was understood a generation or two ago is no longer so sacrosanct,
especially, in relation to ownership of property Several statutes in the economic and social field have been passed which while undoubtedly
impinging upon the individual liberties of a few have expanded social and economic justice for the many; If U.K. had stood staunchly by its
Victorian concept of laissez faire and individual liberty, the progress in social and economic justice which it has achieved during the last half a
century would have been difficult. Even so, though very much more advanced than our country, U.K. cannot claim that it has fully achieved social
and economic justice for all its citizens. But there is no doubt that the parties which form the Governments there have always this goal in view
though their methods may be different. In a country like ours where we have, on the one hand, abject poverty on a very large scale and great
concentration of wealth on the other, the advance towards social and economic justice is bound to be retarded if the old concept of individual
liberty is to dog our footsteps. In the ultimate analysis, liberty or freedoms which are so much praised by the wealthier sections of the community
are the freedom to amass wealth and own property and means of production, which, as we have already seen, our Constitution does not
sympathise with. If the normal rule is that all rules of civilized government are subject to public interest and the common weal, those rules will have
to undergo new adjustments in the implementation of the Directive Principles. A blind adherence to the concept of freedom to own
disproportionate wealth will not take us to the important goals of the Preamble, while a just and sympathetic implementation of the Directive
Principles has at least the potentiality to take us to those goals, although, on the way, a few may suffer some dimunition of the unequal freedom they
now enjoy. That being the philosophy underlying the Preamble the fundamental rights and the Directive Principles taken together, it will be incorrect
to elevate the fundamental rights as essentially an elaboration of the objectives of the Preamble. As a matter of fact a law made for implementing
the Directive Principles of Article 39(b) and (c), instead of being contrary to the Preamble, would be in conformity with it because while if may cut
down individual liberty of a few, it widens its horizon for the many.
1356. It follows that if in implementing such a law the rights of an individual under Articles 14, 19 and 31 are infringed in the course of securing the
success of the scheme of the law, such an infringement will have to be regarded as a necessary consequence and, therefore, secondary. The
Preamble read as a whole, therefore, does not contain the implication that in any genuine implementation of the Directive Principles, a fundamental
right will not suffer any dimunition. Concentration and control of community resources, wealth and means of production in the hands of a few
individuals are, in the eyes of the Constitution, an evil which must be eradicate from the social organization, and hence, any fundamental right, to the
extent that it fosters this evil, is liable to be abridged or taken away in the interest of the social structure envisaged, by the Constitution. The scheme
of the fundamental rights in Part III itself shows that restrictions on them have been placed to guard against their exercise in an evil way.
1357. Nor is there anything in the Preamble to suggest that the power to amend the fundamental right to property is cut down. Actually there is no
reference to the right to property. On the other hand, while declaring the objectives which inspired the framers of the Constitution to give unto
themselves the Constitution which, they hoped, would be able to achieve them, they took good care to provide for the amendment of ""this
Constitution"". It was clearly implied that if the operative parts of the Constitution failed to put us on the road to the objectives, the Constitution was
liable to be appropriately amended. Even the Preamble, which, as we know, had been adopted by the constituent assembly as a part of the
Constitution. (Constituent Assembly Debates Vol. X p. 456) was liable to be amended. Right to property was, perhaps, deliberately not enthroned
in the Preamble because that would have conflicted with the objectives of securing to all its citizens justice, social, economic and political, and
equality of opportunity, to achieve which Directive Principles were laid down in Articles 38 to 51. Moreover the Preamble, it is now well settled-
can neither increase nor decrease the power granted in plain and clear words in the enacting parts of a statute. See : 272386 . Further, the
legislature may well-intend that the enacting part do extend beyond the apparent ambit of the Preamble. See : Secretary of State v. Maharajah of
Bobbili 43 Madras 529 P.C. at 536. As a matter of fact if the enacting part is clear and unambiguous it does not call for construction. In Sprague''s
case the Supreme Court of America had been called upon to construe Article V, the amending clause, so as to cut down the amending power by
implications arising out of certain other provisions of the Constitution itself. Replying to the argument the court observed, ""the United ''State asserts
that Article V is clear in statement and in meaning contains no ambiguity and calls for no resort to rules of construction. A mere reading
demonstrates that this is true."" These observations apply with greater force to our amending clause namely Article 368, for in Article V of the
American Constitution there was some room for play of argument on the basis of alternative methods permitted for the ratification of the proposed
amendments. On the basis of the alternative methods provided in Article V-one by the State legislature and the other by the State convention-it
was argued that, the State convention was the appropriate method Bo the exclusion of the State legislature, because the prohibition amendment
(18th amendment) directly affected personal liberty. Where personal liberty was involved, it was submitted, the people alone through their
convention could ratify an amendment, especially, as under Article X the people had reserved to themselves the powers which were not expressly
conferred on the federal Constitution. This argument was rejected by the Supreme Court on the ground that the language of Article V was clear
and unambiguous and though alternative methods were provided for, the ultimate authority as to which alternative method should be adopted was
the Congress and if the Congress chose the method of ratification by the State legislature there was an end of the matter. The court observed ""In
the Constitution words and phrases were used in their normal and ordinary as distinct from technical meaning. When the intention is clear, there is
no room for construction and no excuse for interpolation"". By interpolation the court specifically meant an addition in the nature of a proviso to
Article V limiting the power of the Congress as to the choice of the body it would make for the purposes of ratification.
1358. Reference was made to certain cases with a view to show that though there were no words suggesting a limitation on a power, implied
limitations or prohibitions are noticed by courts. In a recent Australian case of Victoria v. The Commonwealth 45 A.L.R. 251 the question arose
as to the power of the Commonwealth Parliament u/s 51(ii) of the Constitution to make laws with respect to taxation under the Pay-roll Tax
Assessment Act, 1941-1969. It was unanimously held by the court that the Commonwealth Parliament had the power. During the course of
arguments, the question arose, which has been troubling the Australian courts for years, whether there were implied limitations on commonwealth
Legislative power under the Constitution in view of the fact that the Preamble to the Constitution recited that the people had agreed ""to unite in one
indissoluble federal commonwealth under the Crown."" In Amalgamated Engineers case, already referred to, which had been regarded for a long
time as the final word on the question, the alleged implied prohibition or limitation had been rejected. The question was held to be a question of
construction with regard to the extent of power and if the power was ascertained from the express words, there could be no further limitation
thereon by implication. But in the case referred to above, while three Judges accepted that view as still good, the other four were of the contrary
opinion. Whichever view is correct that really makes no difference to me question before us. We are concerned with the amending power. In the
Australian case the Judges were concerned with legislative power and that had to be ascertained within the four corners of the Constitution by
which the power had been created and under which it had to be exercised. There was room for construction on the basis of the words and
structure of the Constitution, especially, the Preamble which was not liable to be amended by the Commonwealth. On the other hand, since the
power to amend the Constitution is a superior power it cannot Be bound by any provision of the Constitution itself, the obvious reason being that
even such a provision is amendable under the Constitution. In re The Initiative and Referendum Act, [1919] A.C. 935 it was held by the Privy
Council that the British North America Act, 1867, Section 92, head 1, which empowers a Provincial legislature to amend the Constitution of the
Province, ""excepting as regards the office of Lieutenant-Governor,"" excludes the making of a law which abrogates any power which the Crown
possesses through the Lieutenant-Governor who directly represents the Crown. By the Initiative and Referendum Act the legislative assembly of
Manitoba-a Province in Canada-compelled the Lieutenant-Governor to submit a proposed law to a body of voters totally distinct from the
legislature of which he is the Constitutional head, and would render him powerless to prevent it from becoming an actual law if approved by those
voters. It was held that this directly affected the office of the Lieutenant-Governor as part of the legislature and since the amendment to the
Constitution had the effect of affecting that office which was expressly excepted from the amending power the law was void. It is thus seen that
there was no question of an implied limitation. In the other case cited before us namely Don John Francis Douglas Livanage and Ors. v. The Queen
[1967] A.C. 259 no question of amending the Constitution arose. There by an ordinary act of the legislature made in 1962 u/s 29(1) of the Ceylon
(Constitution and Independence) Orders in Council, 1946-47 an attempt was made to partially vest in the legislature and the executive the judicial
powers of the judges which vested in them under a separate Imperial Charter viz. the Charter of Justice, 1833 the effective operation of which was
recognized in the Constitution of 1946-47. It was held that the Act was ultra vires the Constitution. Some more cases like Ranasinghe''s [1965]
A.C. 172 case, Taylor v. Attorney General of Queensland 23 C.L.R. 457, 274854 were cited to show that Constitutional laws permit implications
to be drawn where necessary. No body disputes that proposition. Courts may have to do so where the implication is necessary to be drawn. In
Ranasinghe''s case the Privy Council is supposed to have expressed the opinion on a construction of Section 29 of the Ceylon (Constitution) Order
in Council, 1946 that Sub-sections 2 and 3 are unamendable under the Constitution. In the first place, the observation is obiter, and it is doubtful if
their Lordships intended to convey that even u/s 29(4), they were unamendable. A plain reading of the latter provision shows they were amend
able by a special majority. Secondly, in an earlier portion of the judgment provisions 29(2) & (3) are described as ''entrenched'', the plain
dictionary meaning of which is that they are not to be repealed except under more than stringent conditions. See also Wade''s Introduction to
Dicey pages xxxvi to xxxvii. Jennings in his Constitution of Ceylon (1949) points out at page 22 that the limitations of 29(2) & (3) can be altered or
abridged by the special procedure u/s 29(4). Similarly we are in Constitutional Structure of the Commonwealth 1960 reprinted in 1963 pages 83-
84. In any event, that was a pure matter of construction on a reading of Sub-sections 1 to 4 of Section 29 together. In Taylor''s case the question
for consideration was as to the interpretation of the expression ''Constitution of such legislature'' in Section 5 of the Colonial Laws Validation Act,
1865. At the time in question the legislature consisted of a lower house and an upper house and it was held that the expression ''Constitution of
such legislature"" ''was wide enough to include the conversion of a bicameral legislature into a unicameral one. Issacs, J. also held ''legislature'' in the
particular context meant the houses of legislature and did not include the. Crown. In Mangal Singh''s case it was merely held that if by law made
under Article 4 of our Constitution a state was formed, that state must have legislative, executive and judicial organs which are merely the
accoutrements of a state as understood under the Constitution. The connotation of a ''state'' included these three organs. That again was a matter
of pure construction. None of the cases sheds any light on the question with which we are concerned viz. whether an unambiguous and plenary
power to amend the provisions of the Constitution, which included the Preamble and the fundamental rights, must be frightened by the fact that
some superior and transcendental character has been ascribed to them.
1359. On the other hand, in America where implied limitations were sought to be pressed in cases dealing with Constitutional amendments, the
same were rejected. In Sprague''s case the Supreme Court rejected the contention of implied limitation supposed to arise from some express
provisions in the Constitution itself. Referring to this case Dodd in Cases in Constitutional Law, 5th edition pages 1375-1387 says ""This case it is
hoped puts an end to the efforts to have the court examine into the subject matter of Constitutional amendment"" In The National Prohibition 65
Law, edn. 994 cases decided earlier, the Prohibition Amendment (18th) was challenged, as the briefs show, on a host of alleged implied limitations
based on the Constitution, its scheme and its history. The opinion of the court did not accept any of them, in fact, did not even notice them.
American jurists are clearly of the opinion that the Supreme Court had rejected the argument of implied limitations. See for example Cooley
Constitutional Law, 4th edition, 46-47; Burdick Law of American Constitution pp. 45 to 48.
1360. The argument that essential features (by which Mr. Palkhivala means ""essential features, basic elements or fundamental principles"")'' of the
Constitution, though capable of amendment to a limited extent are not liable to be damaged or destroyed is only a variation on the argument
previously urged before this Court on the basis of the so called ""spirit of the Constitution"" which had been rejected as far back as 1952. See :
282187 . That case arose out of the Bihar Land Reforms Act, 1950 which was pending in the Bihar Legislature at the time of the commencement
of the Constitution. After it became law it was reserved for the consideration of the President who gave assent to it. Thus it became one of the laws
referred to in Article 31(4) of the Constitution and in virtue of that provision it could not be called in question on the ground that it contravened the
provisions of Clause 2 of Article 31. Under that law Zamindari was abolished and the lands vested in the State. The Zamindars received what was
described as illusory compensation. As there was danger of challenge under Articles 14, 19 and 31, the Constitution was amended to incorporate
Article 31A and Article 31B to take effect from the date of the commencement of the Constitution and this Act along with similar other Acts were
included in the Ninth Schedule. In Sankari Prasad''s case Che amendment was held valid and when the case came before this Court the arguments
became limited in scope. Mr. P.R. Das who appeared for the Zamindars tried to skirt the bar under Article 31(4) by relying on Entry 36 List II
and Entry 42 in List III arguing that the law in so far as it did not acquire the Zamindaris for a public purpose or make provision for adequate
compensation was incompetent under those entries. Dr. Ambedkar who appeared for other Zamindars took a different stand. In the words of
Patanjali Shastri, C.J. ""He maintained that a Constitutional prohibition against compulsory acquisition of property without public necessity and
payment of compensation was deducible from what he called the ""spirit of the Constitution"", which, according to him was a valid test for judging
the Constitutionality of a statute. The Constitution, being avowedly one for establishing liberty, justice and equality and a government of a free
people with only limited powers, must be held to contain an implied prohibition against taking private property without just compensation and in the
absence of a public purpose. (Emphasis is supplied) He relied on certain American decisions and text-books as supporting the view that a
Constitutional prohibition can be derived by implication from the spirit of the Constitution where no express prohibition has been enacted in that
behalf. Articles 31-A and 31-B barred only objections based on alleged infringements of the fundamental rights conferred by Part III, but if, from
the other provisions thereof, it could be inferred that there must be a public purpose and payment of compensation before private property could
be compulsorily acquired by the State, there was nothing in the two articles aforesaid to preclude objection on the ground that the impugned Acts
do not satisfy these requirements and are, therefore, unConstitutional."" (Emphasis supplied) This argument was rejected in these words ""In the face
of the limitations on the State''s power of compulsory acquisition thus incorporated in the body of the Constitution, from which ""estates"" alone are
excluded, it would, in my opinion, be contrary to elementary canons of statutory construction to read, by implication, those very limitations into
entry 36 of List II, alone or in conjunction with entry 42 of List III of the Seventh Schedule, or to deduce them from ""the spirit of the Constitution"",
and that too, in respect of the very properties excluded."" The argument was that having regard to the Preamble and the fundamental rights which
established liberty, justice and equality and a government of a free people with only limited powers, taking of private property without just
compensation and in the absence of a public purpose was unConstitutional, and this conclusion should be drawn by implied prohibition in spite of
Article 31(4), 31A & 31B expressly barring challenge on those very grounds. In other words, an express provision of the Constitution validating a
state law was sought to be nullified on the basis of ''essential features and basic principles'' underlying the Preamble and the fundamental rights, but
the attempt was negatived. I sec no distinction between Dr. Ambedkar''s argument in the above case and the case before us, because the plenary
power of amendment under Article 368 is sought to be limited by implications supposed to arise from those same ''essential features and basic
principles''.
1361. A legislature functioning under a Constitution is entitled to make a law and it is not disputed that such a law can be amended in any way the
legislature likes by addition, alteration or even repeal. This power to amend is implicit in the legislative power to make laws. It can never be
suggested that when the legislature amends its own statute either directly or indirectly it is inhibited by any important or essential parts of that
statute. It can amend the important, desirable, parts as unceremoniously as it can any other unimportant parts of the statute. That being so, one
does not see the reasonableness of refusing this latitude to a body which is specifically granted the unqualified power to amend the Constitution.
While the legislature''s power to amend operates on each and every provision of the statute it is difficult to see why the amending clause in a
Constitution specifically authorising the amendment of the Constitution should stand inhibited by any of the Constitution. Essential parts and
unessential parts of a Constitution should make no difference to the amending power (Compare passage from McCawley''s case already quoted at
p. 43-4) That a legislature can repeal an act as a whole and the constituent body does not repeal the Constitution as a whole is not a point of
distinction. A legislature repeals an Act when it has outlived its utility. But so far as a Constitution is concerned it is an organic instrument
continuously growing in utility and the question of its repeal never arises as long as orderly change is possible. A Constitution is intended to last.
Legislative acts do not have that ambition. It is the nature and character of the Constitution as a growing, organic, permanent and sovereign
instrument of government which exclude the repeal of the Constitution as a whole and not the nature and character of the Amending power.
1362. Since the ''essential features and basic principles'' referred to by Mr. Palkhivala are those culled from the provisions of the Constitution it is
clear that he wants to divide the Constitution into parts-one of provisions containing the essential features and the other containing non-essential
features. According to him the latter can be amended in any way the Parliament likes, but so far as the former provisions are concerned, though
they may be amended, they cannot be amended so as to damage or destroy the core of the essential features. Two difficulties arise. Who is to
decide what are essential provisions and nonessential provisions ? According to Mr. Palkhivala it is the court which should do it If that is correct,
what stable standard will guide the court in deciding which provision is essential and which is not essential? Every provision, in one sense, is an
essential provision, because if a law is made by the Parliament or the State legislatures contravening even the most insignificant provision of the
Constitution, that law will be void. From that point of view the courts acting under the Constitution will have to look upon its provisions with an
equal eye. Secondly, if an essential provision is amended and a new provision is inserted which, in the opinion of the constituent body, should be
presumed to be more essential than the one repealed, what is the yardstick the court is expected to employ? It will only mean that whatever
necessity the constituent body may feel in introducing a change in the Constitution, whatever change of policy that body may like to introduce in the
Constitution, the same is liable to be struck down if the court is not satisfied either about the necessity or the policy. Clearly this is not a function of
the courts. The difficulty assumes greater proportion when an amendment is challenged on the ground that the core of an essential feature is either
damaged or destroyed. What is the standard? Who will decide where the core lies and when it is reached ? One can understand the argument that
particular provisions in the Constitution embodying some essential features are not amendable at all. But the difficulty arises when it is conceded
that the provision is liable to be amended, but not so as to touch its ''core''. Apart from the difficulty in determining where the ''core'' of an
''essential feature'' lies, it does not appear to be sufficiently realized what fantastic results may follow in working the Constitution. Suppose an
amendment of a provision is made this year. The mere fact that an amendment is made will not give any body the right to come to this Court to
have the amendment nullified on the ground that it affects the core of an essential feature. It is only when a law is made under the amended
provision and that law affects some individual''s right, that he may come to this Court. At that time he will first show that the amendment is bad
because it affects the core of an essential feature and if he succeeds there, he will automatically succeed and the law made by the Legislature in the
confidence that it is protected by the amended Constitution will be rendered void. And such a challenge to the amendment may come several years
after the amendment which till then is regarded as a part of the Constitution. In other words, every amendment, however innocuous it may seem
when it is made is liable to be struck down several years after the amendment although all the people have arranged their affairs on the strength of
the amended Constitution. And in dealing with the challenge to a particular amendment and searching for the core of the essential feature the court
will have to do it either with reference to the original Constitution or the Constitution as it stood with all its amendments upto date. The former
procedure is clearly absurd because the Constitution has already undergone vital changes by amendments in the meantime. So the challenged
amendment will have to be assessed on the basis of the Constitution with all its amendments made prior to the challenged amendment. All such
prior amendments will have to be accepted as good because they are not under challenge, and on that basis Judges will have to deal with the
challenged amendment. But the other amendments are also not free from challenge in subsequent proceedings, because we have already seen that
every amendment can be challenged several years after it is made, if a law made under it affects a private individual. So there will be a continuous
state of flux after an amendment is made and at any given moment when the court wants to determine the core of the essential feature, it will have
to discard, in order to be able to say where the core lies, every other amendment because these amendments also being unstable will not help in
the determination of the core. In other words, the courts will have to go by the original Constitution to decide the core of an essential feature
ignoring altogether all the amendments made in the meantime, all the transformations of rights that have taken place after them, all the arrangements
people have made on the basis of the validity of the amendments and all the laws made under them without question. An argument which leads to
such obnoxious results can hardly be entertained. In this very case if the core argument were to be sustained, several previous amendments will
have to be set aside because they have undoubtedly affected the core of one or the other fundamental right. Prospective overruling will be the
order of the day.
1363. The argument of implied limitations in effect invites us to assess the merits and demerits of the several provisions of the Constitution as a
whole in the light of social, political and economic concepts embodied therein and determine on such an assessment what is the irreducible
minimum of the several features of the Constitution. Any attempt by amendment, it is contended, to go beyond such irreducible minimum-also
called the ''core'' of essential features-should be disallowed as invalid. In other words, we are invited to resort to the substantive due process
doctrine of the Supreme Court of America in the interpretation of a Constitutional Amendment. That doctrine was rejected long ago by this Court
(Gopalan''s case) even in its application to ordinary legislation. See 282068 (Kania, C.J. 110) (Das, J. 312). The argument does not have anything
to do with the meaning of the expression ''Amendment of the Constitution'' because it is conceded for the purpose of this argument that
''amendment of this Constitution'' means amendment of all provisions by way of addition, alteration or repeal'' What is contended, is that by the
very implications of the structure, general principles and concepts embodied in the Constitution, an amendment can go only thus far and no further.
In other words, the scope of amendment is circumscribed not by what the constituent body thinks, but by what the Judges ultimately think is its
proper limits. And these limits, it is obvious, will vary with individual Judges, and as in due process, the limits will be those fixed by a majority of
Judges at one time, changed, if necessary, by a bigger majority at another. Every time an amendment is made of some magnitude as by the
Twenty-fifth Amendment we will have, without anything to go on, to consider how, in our opinion, the several provisions of the Constitution react
on one another, their relative importance from our point of view, the limits on such imponderable concepts as liberty, equality, justice, we think
proper to impose, whether we shall give preponderance to directive principles in one case and fundamental rights in another-in short, determine the
''spirit of the Constitution'' and decide how far the amendment conforms with that ''spirit''. We are no longer, than construing the words of the
Constitution which is our legitimate province but determining the spirit of the Constitution-a course deprecated by this Court in Gopalan''s case at
pages 120-121. When concepts of social or economic justice are offered for our examination in their interaction on provisions relating to right to
property-matters traditionally left to legislative policy and wisdom, we are bound to flounder ""in labyrinths to the character of which we have no
sufficient guides.
1364. It is true that Judges do judicially determine whether certain restrictions imposed in a statute are reasonable or not. We also decide
questions involving reasonableness of any particular action. But Judges do this because there are objective guides. The Constitution and the
Legislatures specifically leave such determination to the higher courts, not because they will be always right, but because the subject matter itself
defies definition and the legislatures would sooner abide by what the judges say. The same is true about limits of delegated legislation or limits of
legislative power when it encroaches on the judicial or any other field. Since the determination of all these questions is left to the higher judiciary
under the Constitution and the law, the judges have to apply themselves to the tasks, however difficult they may be, in order to determine the
legality of any particular legislative action. But all this applies to laws made under the Constitution and have no relevance when we have to deal
with a Constitutional amendment. The Constitution supplies the guides for the assessment of any statute made under it. It does not supply any
guides to its own amendment which is entirely a matter of policy.
1365. The ''core'' argument and the division into essential and nonessential parts are fraught with the greatest mischief and will lead to such
insuperable difficulties that, if permitted, they will open a Pandora''s box of endless litigation creating uncertainty about the provisions of the
Constitution which was intended to be clear and certain. Every single provision embodies a concept, a standard, norm or rule which the framers of
the Constitution thought was so essential that they included it in the Constitution. Every amendment thereof will be liable to be assailed on the
ground that an essential feature or basic principle was seriously affected. Our people have a reputation of being litigious lot. We shall be only
adding to this.
1366. When an amendment is successfully passed, it becomes part of the Constitution having equal status with the rest of the provisions of the
Constitution. If such an amendment is liable to be struck down on the ground that it damages or destroys an essential feature, the power so claimed
should, a fortiori, operate on the Constitution as it stands. It will be open to the court to weigh every essential feature like a fundamental right and, if
that feature is hedged in by limitations, it would be liable to be struck down as damaging an essential feature. Take for example personal liberty, a
fundamental right under the Constitution. If the court holds the opinion that the provision with regard to preventive detention in Article 22 damages
the core of personal liberty it will be struck down. The same can be said about the freedom in Article 19. If this Court feels that the provision with
regard to, say State monopolies damages the fundamental right of trade of a citizen, it can be struck down. In other words, if an amendment which
has become part of the Constitution is liable to be struck down because it damages an essential feature it should follow that every restriction
originally placed on that feature in the Constitution would necessarily come under the pruning knife of the courts.
1367. In short, if the doctrine of unamendability of the core of essential feature is accepted, it will mean that we add some such proviso below
Article 368 : ""Nothing in the above Amendment will be deemed to have authorized an Amendment of the Constitution, which has the effect of
damaging or destroying the core of the essential features, basic principles and fundamental elements of the Constitution as may be determined by
the Courts."" This is quite impermissible.
1368. It is not necessary to refer to the numerous authorities cited before us to show that what are described as some of the essential features are
not unamendable. It will be sufficient to refer to only a few. Bryce in his book ""The American Commonwealth"" New and revised edition, Vol. I
says at pages 366-67 with reference to Article V of the American Constitution ""But looking at the Constitution simply as a legal document, one
finds nothing in it to prevent the adoption of an amendment providing a method for dissolving the existing Federal tie, whereupon such method
would be applied so as to form new unions, or permit each State to become an absolutely sovereign and independent commonwealth. The power
of the people of the United States appears competent to effect this, should it ever be desired, in a perfectly legal way, just as the British Parliament
is legally competent to redivide Great Britain into the sixteen or eighteen independent kingdoms which existed within the island in the eighth
century."" Randall in his revised edition, 1964 The Constitutional Problems under Lincoln, says at page 394 with reference to Article V ""Aside from
the restriction concerning the ""equal suffrage"" of the States in the Senate, the Constitution, since 1808, has contained no amendable part, and it
designates no field of legislation that may not be reached by the amending power. An Amendment properly made becomes ""valid, to all intents and
purposes, as part of this Constitution"", having as much ""force as any other article. There is no valid distinction between ""the Constitution itself"" and
the amendments. The Constitution at any given time includes all up to the latest amendments, and excludes portions that have not survived the
amending process. We should think not of ""the Constitution and its amendments,"" but of ""the Constitution as amended"". This is especially true
when we reflect that certain of the amendments supplant or construe portions of the original document."" Colley in his book, The General Principles
of Constitutional Law in the United States of America, fourth edition, says at pages 46-47 ""Article V of the Constitution prohibits any amendment
by which any State ""without its consent shall be deprived of its equal suffrage in the Senate"". Beyond this there appears to be no limit to the power
of amendment. This, at any rate, is the result of the decision in the so-called National Prohibition Cases.... The amendment was attacked on the
grounds that it was legislative in its character, an invasion of natural rights and an encroachment on the fundamental principles of dual sovereignty,
hut the contention was overruled. The decision totally negatived the contention that ""An amendment must be confined in its scope to an alteration
or improvement of that which is already contained in the Constitution and cannot change its basic structure, include new grants of power to the
Federal Government, nor relinquish to the State those which already have been granted to it."" Quick and Carran writing in the ""Annotated
Constitution of the Australian Commonwealth"" (1901) observe as follows at p. 989 with regard to the amending clause of the Constitution namely
Section 128. ""It may be concluded that there is no limit to the power to amend the Constitution, but that it can only be brought into action
according to certain modes prescribed. We will consider the modes and conditions of Constitutional reforms further; meanwhile it is essential to
grasp the significance and comprehensiveness of the power itself. For example, the Constitution could be amended either in the direction of
strengthening or weakening the Federal Government; strengthening it, by conferring on it new and additional powers; weakening it, by taking away
powers. The Constitution could be amended by reforming the structure of the Federal Parliament and modifying the relation of the two Houses; by
increasing or diminishing the power of the Senate in reference to Money Bills; by making the Senate subject to dissolution at the same time as the
House of Representatives. It is even contended by some daring interpreters that the Constitution could be amended by abolishing the Senate. It
could certainly be amended by remodelling the Executive Department, abolishing what is known as Responsible Government, and introducing a
new system, such as that which prevails in Switzerland; according to which the administration of the public departments is placed in the hands of
officers elected by the Federal legislature. The Constitution could be amended by altering the tenure of the judges, by removing their appointment
from the Executive, and authorizing the election of judges by the Parliament or by the people. The Constitution could be amended in its most vital
part, the amending power itself, by providing that alterations may be initiated by the people, according to the plan of the Swiss Popular Initiative;
that proposed alterations may be formulated by the Executive and submitted to the people; that proposed alterations may, with certain
Constitutional exceptions, become law on being approved of by a majority of the electors voting, dispensing with the necessity of a majority of the
States.
1369. On a consideration, therefore, of the nature of the amending power, the unqualified manner in which it is given in Article 368 of the
Constitution it is impossible to imply any limitations on the power to amend the fundamental rights. Since there are no limitations express or implied
on the amending power, it must be conceded that all the Amendments which are in question here must be deemed to be valid. We cannot question
their policy or their wisdom.
1370. Coming to the actual amendments made in the Constitution by the twenty-fifth amendment Act, we find in the first place that the original
Clause (2) of Article 31 is recast to some extent by deleting any reference to ''compensation'' in cases of compulsory acquisition and requisition for
a public purpose. The fundamental right now is not to receive ''compensation'' which this Court construed to mean ''a just equivalent'' but to receive
an ""amount"" which the legislature itself may fix or which may be determined in accordance with the principles as may be specified by the law. Then
again the ""amount"" may be given in cash or in such manner as the law may specify. The principal objection to the amendment is that the clause arms
the legislature with power to fix any amount which it considers fit and such fixation may be entirely arbitrary having no nexus whatsoever with the
property of which a person is actually deprived. In similar cases, it is submitted, the amount fixed may be more in one and very much less in
another depending entirely on the whim of the legislature. Conceivably the amount may be illusory having regard to the value of the property. The
principles for determining the amount may equally be arbitrary and unrelated to the deprivation. therefore, it is contended, the amendment is bad. It
is difficult to understand how an amendment to the Constitution becomes invalid because the Constitution authorizes the legislatures to fix an
amount"" or to specify the principles on which the ""amount"" is to be determined instead of fixing the ""compensation"" or specifying the principles for
determining ""compensation"". Even compensation ultimately is an ""amount"". All that the amendment has done is to negative the interpretation put by
this Court on the concept of compensation, Clause (2) recognizes the fundamental right to receive an amount in case of compulsory acquisition or
requisition and all that it wants to clarify is that the fundamental right is not to receive compensation as interpreted by this Court but a right to
receive an amount in lieu of the deprivation which the legislature thinks fit. It is not the case that if a fair amount is fixed for the acquisition or fair
principles to determine it are laid down, the amendment would still be invalid. The contention is that it becomes invalid because there is a possibility
of the abuse of the power to fix the amount. There is no power which cannot be abused. All Constitutions grant power to legislatures to make laws
on a variety of subjects and the mere possibility of the power being used unwisely, injuriously or even abused is not a valid ground to deny
legislative power. See : Bank of Toronto v. Lambe 1887, Vol. XII-Appeal Cases 575 at pages 586-587. If that is the position with regard to
legislative power, there does not appear to be any good reason why the possibility of abuse of it by the legislature should inhibit an amendment of
the Constitution which gives the power. Whether a particular law fixes an amount which is illusory or is otherwise a fraud on power denying the
fundamental right to receive an amount specifically conferred by Clause (2) will depend upon the law when made and is tested on the basis of
Clause (2). One cannot anticipate any such matters and strike down an amendment which, in all conscience, does not preclude a fair amount being
fixed for payment in the circumstances of a particular acquisition or requisition. The possibility of abuse of a power given by an amendment of the
Constitution is not determinative of the validity of the amendment.
1371. The new Clause 2B inserted in Article 31 having the consequence of excluding the application of Article 19(1)(f) to a law referred to in
Clause (2) of Article 31 is merely a re-statement of the law laid down by this Court after the Constitution came into force. The mutual
exclusiveness of Article 19(1)(f) and Article 31(2) had been recognized by this Court in a series of cases. See : 278518 That principle is now
embodied in the new amendment.
1372. The only substantial objection to the twenty-fifth amendment is based on the new Article 31C inserted in the Constitution by Section 3 of the
twenty-fifth amendment act.
1373. The new article is as follows:
31C. Notwithstanding anything contained in Article 13, no law giving effect to the policy of the state towards securing the principles specified in
Clause (b) or Clause (c) of Article 39 shall be deemed to be void on the ground that it is inconsistent with, or takes away or abridges any of the
rights conferred by Article 14, Article 19 or Article 31; and no law containing a declaration chat it is for giving effect to such policy shall be called
in question in any court on the ground that it does not give effect to such policy.
Provided that where such law is made by the Legislature of a State, the provisions of this article shall not apply thereto unless such law, having
been reserved for the consideration of the President, has received his assent.
1374. Ignoring the proviso for the moment, one finds that the main clause of the article falls into two parts. The first part provides that a law of a
particular description shall not be deemed to be void on the ground that it affects injuriously somebody''s fundamental rights under Articles 14, 19
and 31. The second part provides that if such a law contains a particular declaration, courts shall not entertain a particular kind of objection.
1375. In the first place, it should be noted that what is saved by Article 31C is a law i.e. a law made by a competent legislature. Secondly since
Article 31C comes under the specific heading ''Right to property'' in Part III dealing with fundamental rights it is evident that the law must involve
right to property. That it must of necessity do so is apparent from the description of the law given in the article. The description is that the law gives
effect to the policy of the State towards securing the principles specified in Clauses (b) & (c) of Article 39. That article is one of the several articles
in Part IV of the Constitution dealing with Directive Principles of State Policy. Article 37 provides that though the Directive Principles are not
enforceable by any court, they are nevertheless fundamental in the governance of the country and it shall be the duty of the State to apply these
principles in making laws. It follows from this that the Governments and Legislatures are enjoined to make laws giving effect to the Directive
Principles. We are immediately concerned with the Directive Principles contained in Article 39(b) and (c) namely, that the State shall direct its
policy towards securing (b) that the ownership and control of the material resources of the community are so distributed as best to subserve the
common good; and (c) that the operation of the economic system does not result in the concentration of wealth and means of production to the
common detriment. In short Clause (b) contemplates measures to secure what is known as equitable distribution of community resources and
Clause (c) contemplates measures for preventing concentration of wealth and means of production in a few private hands. Read along with Article
38 and other principles in this Part, they justify the conclusions of Granville Austin in his Indian Constitution : Cornerstone of a Nation-that our
Constitution is informed by social democratic principles. See : pages 41-52 of the book. The final conclusion he came to is expressed in this way:
By establishing these positive obligations of the state, the members of the Constituent Assembly made it the responsibility of future Indian
governments to find a middle way between individual liberty and the public good, between preserving the property and the privilege of the few and
bestowing benefits on the many in order to liberate the powers of all men equally for contributions to the common good. p. 52.
The philosophy which informs the Constitution looks on concentration of wealth and means of production as a social evil because such
concentration, resulting in the concentration of political and economic power in the hands of a few private individuals, not only leads to unequal
freedom, on the one hand, but results, on the other, in undermining the same in the case of many. In such conditions it is widely believed that the
goals of Equality and Justice, social, economic and political, become unreal, and since the Constitution itself directs that laws may be made to
inhibit such conditions it is inevitable that these laws aimed at the reduction of unequal freedoms enjoyed by a few will impair to some extent their
fundamental rights under Articles 14, 19 and 31. That would be justified even on the ''core'' theory of Mr. Palkhivala because he admits the
possibility of an abridgement of a fundamental right in similar cases. therefore, Article 31C provides, even as Article 31A provided many years
ago, that such laws should not be called in question on the grounds furnished by Articles 14, 19 and 31. If a law is made with a view to giving
effect to the Directive Principles mentioned in Article 39(b) and 39(c) the law is in conformity with the direct mandate of the Constitution and must
be deemed to be Constitutional. The effect of the first part of Article 31C is the I same as if, a proviso had been inserted below Article 13(2) or
each of the several Articles 14, 19 and 31 excluding its application to the particular type of law mentioned in Article 31C. If the law does not
genuinely purport to give effect to the specified Directive Principles it will not be secure against the challenge under Articles 14, 19 and 31. Indeed
since the Directive Principles are couched in general terms they may present some difficulty in judging whether any individual law falls within the
ambit of the description given in Article 31C but such a difficulty is no reason for denying, the validity of the amendment. Courts had no difficulty in
deciding whether any particular law did fall under Article 31A or not.
1376. The real difficulty is raised by the second part of Article 31C which provides ""No law containing a declaration that it is for giving effect to
such policy shall be called in question in any court on the ground that it does not give effect to such policy."" The contention is that if any law makes
a declaration as stated, that is conclusive of the fact that it is covered by Article 39(b) or (c) and courts will be debarred from entertaining any
objection on the ground that it is not so covered. In other words, it is submitted, the declaration when made in a law whether genuinely falling under
Article 39(b) or (c) or not will conclude the issue and the courts will be debarred from questioning the declaration. The result is, according to the
submission, that the legislatures may with impunity make a law contravening provisions of the Constitution and by the simple device of a declaration
insert the law as an exception to Articles 14, 19 and 31-i.e. in other words amend the Constitution which the legislature cannot do. The
Constitution, it is pointed out, may be amended only in the way prescribed in Article 368 and no other and, therefore, Article 31C authorising an
amendment in a way other than the one laid down in Article 368, which still forms part of the Constitution with full force, is invalid.
1377. On behalf of the Union, however, it is claimed that the new Article 31C does not have the effect, attributed to it on behalf of the petitioners.
It is, submitted, that Article 31C does not prevent judicial review as to whether the law referred to therein is of the description it maintains it is. If
on a consideration of its true nature and character the court considers that the legislation is not one having a nexus with the principles contained in
Article 39(b) or (c), it will not be saved under Article 31C. The sole purpose of the declaration'', according to the submission is to remove from
the scope of judicial review a question of a political nature the reason for it being, as explained in Beauharanis v. Illinois 343 U.S. 250. ""The
legislative remedy in practice might not mitigate the evil or might itself give rise to new problems which would only manifest once again the paradox
of reform. It is the price to be paid for the trial and error inherent in legislative efforts to deal with obstinate social issues.
1378. It appears to us that the approach suggested on behalf of the Union is the correct approach to the interpretation of Article 31C.
1379. The State''s functional policy is to strive to promote the welfare of the people by securing and protecting as effectively as it may a social
order in which justice, social, economic and political shall, inform all the institutions of the national life. (Article 38). That is the goal of the State
poticy. As practical steps, the State is commanded in the next following articles from Articles 39 to 51 to direct its policy towards securing some
aims which, being well-known concepts of social democratic theory, are described as ''principles''. See for example the marginal note of Article
39. Compendiously these are described as Directive Principles of State Policy under the heading of Part IV.
1380. We are concerned with Article 39(b) and (c). The State is commanded, in particular, to direct its policy towards securing two aims, one
described in (b) and the other in (c). In directing its policy towards securing the aims, the State will evidently have to make laws. A description of
such a law is given in the first part of Article 31C-as a law giving effect to the policy of the State towards securing the principles (aims) specified in
Articles 39(b) or (c). If a law truly answers that description it will be secure against a challenge under Articles 14, 19 and 31; otherwise not. When
such a challenge is made, it will be the obvious duty of the court to ascertain on an objective consideration of the law whether it falls within the
description. What the court will have to consider is whether it is a law which can reasonably be described as a law giving effect to the policy of the
State towards securing the aims of Article 39(b) or (c). That is an issue which is distinct from the other issue whether the law does not give effect
to the policy of the State towards securing the said aims. A law reasonably calculated to serve a particular aim or purpose may not actually serve
that aim or purpose; and it is this latter issue which is excluded from judicial review. In doing so the declaration does no more than what the courts
themselves have been always saying viz. that they are not concerned with the wisdom or policy of the legislation. Prohibition laws-for example in
U.S.A. and elsewhere, though made in order to give effect to the policy of the State to secure the eradication of the evil of drink did not have that
effect. That may have been so because the law was inadequate or because the law gave rise to problems which were unforeseen. But that did not
impair the genuineness of the law as being reasonably calculated to achieve a certain result. The two questions are different. One involves the
process of identification of the type of legislation by considering its scope and object, its pith and substance. The other involves a process of
evaluation by considering its merits and defects, the adequacy or otherwise of the steps taken to implement it or their capability of producing the
desired result. A law made to give effect to the State''s policy of securing eradication of the drink evil can be properly identified, as such, if such
identification is necessary to be made by a court in order to see the application of a Constitutional provision. But it is an entirely different
proposition to say that the law does not actually give effect to the State''s policy of securing the eradication of drink. That would require an enquiry
which courts cannot venture to undertake owing to lack of adequate means of knowledge and sources of information. An enquiry, like that of a
Commission, will lead to debatable questions as to the adequacy of the provisions of the law, its deficiencies, the sufficiency and efficiency of the
executive side of the Government to implement it effectively, the problems that arise in the course of implementation of the law and the like, ail of
which do not legitimately fall within the ambit of an enquiry by a court. The problems are problems of legislative policy. It is for the legislature to
decide what should go into the law to give effect to its policy towards securing its purpose. The legislature will have to consider the divergent views
in the matter and make its own choice as to how it can effectuate its policy. The courts are not concerned with that aspect of the matter and even if
a Jaw is considered a failure, courts cannot refuse to give effect to the same. The declaration does no more than forbid such an enquiry by the
courts which the courts themselves would not have undertaken. The declaration is only by way of abundant caution.
1381. No other ground is precluded from judicial review under Article 31C. It was rightly conceded on behalf of the Union that the court in
deciding whether the law falls within the general description given of it in Article 31C will be competent to examine the true nature and character of
the legislation, its design and the primary matter dealt with, its object and scope. See : e.g. Charles Russell v. The Queen [1882] 7 AC 829. If the
court comes to the conclusion that the above object of the legislation was merely a pretence and the real object was discrimination or something
other than the object specified in Article (b) and (c), Article 31C would not be attracted and the validity of the Statute would have to be tested
independently of Article 31C. Similarly as observed in Attorney-General v. Queen Insurance Co. [1878] 3 AC 1090 ""if the legislation ostensibly
under one of the powers conferred by the Constitution is in truth and fact really to accomplish an unauthorised purpose the court would be entitled
to tear the veil and decide according to the real nature of the statute.
1382. In that view of the true nature of Article 31C it cannot be said that the amendment is invalid.
1383. The twenty-fifth Amendment Act is, therefore, valid.
1384. By the twenty-ninth Amendment, the two Kerala Acts challenged in this petition were included in the Ninth Schedule. Like other Acts
included in that Schedule they are immune from challenge by reason of the protection given to the Schedule by Article 31B. It was sought to be
argued that unless the Acts related to agrarian reform, implicit in the words ''Without prejudice to the generality of the provisions contained in
Article 31A'' with which Article 31B opens, the protection was not available. That argument has been rejected previously. See for example
275279 . Actually the argument does not amount to a challenge to the validity of the Amendment, hut an attempt to show that in spite of the
Amendment, the two laws would not be saved by Article 316. The twenty-ninth Amendment is not different from several similar Amendments
made previously by which Statutes were added from time to time to the ninth schedule and whose validity has been upheld by this Court. The
twenty-ninth Amendment is, therefore, valid.
1385. My conclusions are:
(1) The power and the procedure for the amendment of the Constitution were contained in the unamended Article 368. An Amendment of the
Constitution in accordance with the procedure prescribed in that Article is not a ''law'' within the meaning of Article 13. An Amendment of the
Constitution abridging or taking away a fundamental right conferred by Part III of the Constitution is not void as contravening the provisions of
Article 13(2). The majority decision in Golak Nath v. State of Punjab is with respect, not correct.
(2) There were no implied or inherent limitations on the Amending power under the unamended Article 368 in its operation over the fundamental
rights. There can be none after its amendment.
(3) The twenty fourth, the twenty-fifth and the twenty-ninth Amendment Acts are valid.
1386. The case will now be posted before the regular bench for disposal in accordance with law.
H.R. Khanna, J.
1387. Questions relating to the validity of the Constitution (Twentyfourth Amendment) Act, Constitution (Twentyfifth Amendment) Act and
Constitution (Twentyninth Amendment) Act, as well as the question whether the Parliament acting under Article 368 of the Constitution can amend
the provisions of Part III of the Constitution so as to take away or abridge fundamental rights arise for determination in this petition under Article
32 of the Constitution. A number of other important questions, to which reference would be made hereafter, have also been posed during
discussion, and they would be dealt with at the appropriate stage. Similar questions arise in a number of other petitions, and the counsel of the
parties in those cases have been allowed to intervene.
1388. The necessary facts may now be set out, while the details which have no material bearing for the purpose of this decision can be omitted.
Kerala Land Reform''s Act, 1963 (Act 1 of 1964) as originally enacted was inserted as item No. 39 in the Ninth Schedule to the Constitution. The
said Act was subsequently amanded by Kerala-Land Reforms (Amendment) Act, 1969 (Act 35 of 1969). The petitioner filed the present writ
petition on March 21, 1970 challenging the Constitutional Validity of the Kerala Land Reforms Act,. 1963 (Act 1 of 1964) as amended by the
Kerala Land Reforms (Amendment) Act, 1969 (Act 35 of 1969). The aforesaid Act was also challenged in a number of petitions before the
Kerala High Court. A Full Bench of the Kerala High Court as per its decision in V.N. Narayanan Nair v. State of Kerala ILR [1970] Ker 315
upheld the validity of the said Act, except in respect of certain provisions. Those provisions were declared to be invalid. The State of Kerala came
up in appeal to this Court against the judgment of the Kerala High Court in so far as that court had held a number of provisions of the Act to be
invalid. This Court dismissed the appeals of the State as per judgment dated April 26, 1972. 268543 . Appeals filed by private parties against the
judgment of the Kerala High Court upholding the validity of the other provisions too were dismissed. Some writ petitions filed in this Court
challenging the validity of the above mentioned Act were also disposed of by this Court in accordance with its decision in the appeals filed by the
State of Kerala and the private parties.
1389. The Kerala High Court as per judgment dated October 21, 1970 declared some other provisions of the Kerala Land Reforms Act as
amended by Act 35 of 1969 to the invalid and unConstitutional. After the above judgment of the High Court the Kerala Land Reforms Act was
amended by Ordinance 4 of 1971 which was promulgated on January 30, 1971. The Kerala Land Reforms (Amendment) Bill, 1971 was
thereafter introduced in the Legislative Assembly to replace the ordinance. The Bill was passed by the Legislative Assembly on April 26, 1971 and
received the assent of the President on August 7, 1971. It was thereafter published as the Kerala Land Reforms Act, 1971 (Act 25 of 1971) in the
Gazette Extraordinary on August 11, 1971. By the Constitution (Twentyninth Amendment) Act, 1972 which was assented to by the President on
June 9, 1972 the Kerala Land Reforms (Amendment) Act, 1969 (Act 35 of 1969> and Kerala Land Reforms (Amendment) Act, 1971 (Act 25
of 1971) were included in the Ninth Schedule to the Constitution.
1390. The writ petition was amended twice. The first amendment was made with a view to enable the petitioner to impugn the Constitutional
validity of the Kerala Reforms (Amendment) Act (Act 25 of 1971). The second amendment of the petition was made with a view to include the
prayer to declare the Twentyfourth, Twentyfifth and Twentyninth Amendments to the Constitution as unConstitutional, ultra vires, null and void.
1391. It may be mentioned that the Twentyfourth Amendment related to the amendment of the Constitution. Section 2 of the Amendment Act
added Clause (4) in Article 13 as under:
(4) Nothing in this article shall apply to any amendment of this Constitution made under Article 368.
1392. Section 3 of the Amendment Act read as under:
3. Article 368 of the Constitution shall be renumbered as Clause (2) thereof, and
(a) for the marginal heading to that article, the following marginal heading shall be substituted, namely:
Power of Parliament to amend the Constitution and procedure therefore.;
(b) before Clause (2) as so re-numbered, the following clause shall be inserted, namely:
(1) Notwithstanding anything in this Constitution, Parliament may in exercise of its constituent power amend by way of addition, variation or repeal
any provisions of this Constitution in accordance with the procedure laid down in this article,;
(c) in Clause (2) as so re-numbered, for the words ""it shall be presented to the President for his assent and upon such assent being given to the
Bill,"" the words ""it shall be presented to the President who shall give his assent to the Bill and thereupon"" shall be substituted;
(d) after Clause (2) as so re-numbered, the following clause shall be inserted, namely:
(3) Nothing in Article 13 shall apply to any amendment made under this article.
We may set out Articles 13 and 368 as they existed both before and after amendment made by the Twentyfourth Amendment Act:
Before the Amendment After the Amendment
13. (1) All laws in force in the territory 13. (1) All laws in force in the terr-
of India immediately before the itory of India immediately before
commencement of this Constitution, the commencement of this Constitution,
so far as they are inconsistent in far so as they are inconsistent
with the provisions of this part, shall with the provisions of this Part,
to the extent of such inconsistency, shall to the extent of such inconsistency
be void. be void.
(2) The State shall not make any law (2) The State shall not make any law
which takes away or abridges the rights which takes away or abridges the
conferred by this Part and any law made rights conferred by this Part and any
in contravention of this clause shall, law made in contravention of this
to the extent of the contravention, clause shall, to the extent of the
be void. contravention, be void.
(3) In this article, unless the context (3) In this article, unless the context
otherwise requires. otherwise requires,
(a) ""law"" includes any Ordinance, order (a) ""law"" includes any Ordinance
byelaw, rules, regulation, notification, order, byelaw, rule, regulation,
custom or usage having in the territory notification, custom or usage having in
of India the force of law; the territory of India the force,
of law;
(b) ""laws in force"" includes laws passed (b) ""laws in force"" includes laws
or made by a Legislature or passed or made by a Legislature or
other competent authority in the other competent authority in the
territory of India before the commencement territory of India before the commen-
of the Constitution and not cement of this Constitution and
previously repealed, notwithstanding not previously repealed, notwith
that any such law or any part standing that any such law or any
thereof may not be then in operation part thereof may not be then of
either at all or in particular areas. operation either at all or in particular
areas
(4) Nothing in this article shall apply
to any amendment of this Constitution
made under Article 368.
368. An amendment of this Constitution 368. (r) Notwithstanding anything
may be initiated only by the introduction in this Constitution, Parliament may
of a Bill for the purpose in in exercise of its constituent power
either House of Parliament, and when amend by way of addition, variation
the Bill is passed in each House or repeal any provision of this Consti-
by a majority of the total membership tution in accordance with the procedure
of that House and by a majority of not laid down in this article
less than twothirds of the members of
that House present and voting, it shall (2) An amendment of this Constitution
be presented to the President may be initiated only by the introduction
for his assent and upon such assent being of a Bill for the purpose in
given to the Bill, the Constitution either House of Parliament, and when
shall stand amended in accordance with the Bill is passed in each House by a
the terms of the Bill : majority of the total membership of
that House and by a majority of
Provided that if such amendment seeks to not less than two-thirds of the members
make any change in- of that House present and voting,
it shall be presented to the President
who shall give his assent to the Bill
and thereupon the Constitution shall
Stand amended in accordance with
the terms of the Bill :
Provided that if such amendment seeks
to make any change in-
(a) Article 54, Article 55, Article 73, (a) Article 54, Article 55, Article 73,
Article 162 or Article 241, or Article 162 or Article 241, or
(b) Chapter IV of Part V, Chapter V (b) Chapter IV of Part V, Chapter : V
of Part VI, or Chapter I of Part XI or of Part VI, or Chapter I of Part XI or
(c) any of the Lists in the Seventh (c) any of the Lists in the Seventh
Schedule, or Schedule, or
(d) the representation of States in (d) the representation of States in
Parliament, or Parliament, or
(e) the provisions of this article, (e) the provisions of this article,
the amendment shall also require to the amendment shall also require to
be ratified by the Legislatures of not be ratified by the Legislatures of
less than one-half of the States by not less than one-half of the States by
resolutions to that effect passed by resolutions to that effect passed by
those Legislatures before the Bill making those Legislatures before the Bill
provision for such amendment is presented making provision of or such amendment
to the President for assent. is presented to the President
for assent.
(3) Nothing in Article 13 shall apply
to any amendment made under
this article.
1393. The Constitution (Twentyfifth Amendment) Act, 1971 amended Article 31 of the Constitution. The scope of the amendment would be clear
from Section 2 of the Amendment Act which reads as under:
2. In Article 31 of the Constitution,-
(a) for Clause (2), the following clause shall be substituted namely:
(2) No property shall be compulsorily acquired or requisitioned save for a public purpose and save by authority of a law which provides for
acquisition or requisitioning of the property for an amount which may be fixed by such law or which may be determined in accordance with such
principles and given in such manner as may be specified in such law; and no such law shall be called in question in any court on the ground that the
amount so fixed or determined is not adequate or that the whole or any part of such amount is to be given otherwise than in cash:
Provided that in making any law providing for the compulsory acquisition of any property of an educational institution established and administered
by a minority, referred to in Clause (1) of Article 30, the State shall ensure that the amount fixed by or determined under such law for the
acquisition of such property is such as would not restrict or abrogate the right guaranteed under that clause"";
(b) after Clause (2A), the following clause shall be inserted, namely:
(2B) Nothing in Sub-clause (f) of Clause (1) of Article 19 shall affect any such law as is referred to in Clause (2).
1394. The Constitution (Twentyfifth Amendment) Act also added Article 31C after Article 31B as under:
31C. Notwithstanding anything contained in Article 13, no law giving effect to the policy of the State towards securing the principles specified in
Clause (b) or Clause (c) of Article 39, shall be deemed to be void on the ground that it is inconsistent with, or takes away or abridges any of the
rights conferred by Article 14, Article 19 or Article 31; and no law containing a declaration that it is for giving effect to such policy shall be called in
question in any court on the ground that it does not give effect to such policy.
Provided that where such law is made by the Legislature of a State, the provisions of this article shall not apply thereto unless such law, having
been reserved for the consideration of the President, has received his assent.
1395. The Constitution (Twentyninth Amendment) Act, as mentioned earlier, inserted the following as entries No. 65 and 66 respectively in the
Ninth Schedule to the Constitution:
(i) The Kerala Land Reforms (Amendment) Act, 1969 (Kerala Act 35 of 1969); and
(ii) The Kerala Land Reforms (Amerdment) Act, 1971 (Kerala Act 25 of 1971).
1396. The question as to whether the fundamental rights contained in Part III of the Constitution could be taken away or abridged by amendment
was first considered by this Court in the case of 280692 In that case the appellant challenged the First Amendment of the Constitution. The First
Amendment made changes in Articles 15 and 19 of the Constitution. In addition, it provided for insertion of two Articles, 31A and 31B, in Part III.
Article 31A provided that no law providing for acquisition by the State of any estate or of any such rights therein or the extinguishment or
modification of any such right, shall be deemed to be void on the ground that it was inconsistent with or took away or abridged any of the rights
conferred by any provision in Part III. The word ""estate"" was also defined for the purpose of Article 31A. Article 31B provided for validation of
certain Acts and Regulations which were specified in the Ninth Schedule to the Constitution. The said Schedule was added for the first time in the
Constitution. The Ninth Schedule at that time contained 13 Acts, all relating to estates, passed by various Legislatures off the Provinces or States.
It was provided that those Acts and Regulations would not be deemed to be void or ever to have become void on the ground that they were
inconsistent with or took away or abridged any of the rights conferred by any provision of Part III. It further provided that notwithstanding any
judgment, decree or order of any court or Tribunal to the contrary, all such Acts and Regulations, subject to the power of any competent
Legislature to repeal or amend them, would continue in force.
1397. The attack on the validity of the First Amendment was based primarily on three grounds. Firstly, that amendments to the Constitution made
under Article 368 were liable to be tested under Article 13(2); secondly, that in any case as Articles 31A and 31B inserted in the Constitution by
the First Amendment affected the powers of the High Court under Article 226 and of this Court under Articles 132 and 136, the Amendment
required ratification under the proviso to Article 368; and thirdly, that Articles 31A and 31B were invalid on the ground that they related to matters
covered by the State List. This Court rejected all the three contentions. It held that although ""law"" would ordinarily include Constitutional law, there
was a clear demarcation between ordinary law made in the exercise of legislative power and Constitutional law made in the exercise of constituent
power. In the context of Article 13, ""law"" must be taken to mean rules or regulations made in exercise of ordinary legislative power and not
amendments to Constitution made in the exercise of constituent power. Article 13(2), as such, was held not to affect amendments made under
Article 368. This Court further held that Articles 31A and 31B did not curtail the power, of this Court and of the High Court and as such did not
require ratification under the proviso contained in Article 368. Finally, it was held that Articles 31A and 31B were essentially amendments to the
Constitution and the Parliament had the power to make such amendments. In consequence, the First Amendment to the Constitution was held to
be valid.
1398. The second case in which there arose the question of the power of the Parliament to amend fundamental rights was 280469 . In this case the
Seventeenth Amendment made on June 29, 1964 was challenged. By the Seventeenth Amendment changes were made in Article 31A of the
Constitution and 44 Acts were included in the Ninth Schedule to the Constitution to give them complete protection from attack under any provision
of Part III of the Constitution. One of the contentions advanced in Sajjan Singh''s case was that, as Article 226 was likely to be affected by the
Seventeenth Amendment, it required ratification under the proviso to Article 368 and that the decision in Sankari Prasad''s case (supra) which had
negatived such a contention required reconsideration. It was also urged that the Seventeenth Amendment was legislation with respect to land and
the Parliament had no right to legislate in that respect. It was further argued that as the Seventeenth Amendment provided that Acts put in the Ninth
Schedule would be valid in spite of the decision of the courts, it was unConstitutional. This Court by a majority of 3 to 2 upheld the correctness of
the decision in Sankari Prasad''s case. This Court further held unanimously that the Seventeenth Amendment did not require ratification under the
proviso to Article 368. The Parliament, it was held, in enacting the amendment was not legislating with respect to land and that it was open to
Parliament to validate legislation which had been declared invalid by courts. By a majority of 3 to 2 the Court held that the power conferred by
Article 368 included the power to take away fundamental rights guaranteed by Part III and that the power to amend was a very wide power which
could not be controlled by the literal dictionary meaning of the word ""amend"". The word ""law"" in Article 13(2), it was held, did not include an
amendment of the Constitution made in pursuance of Article 368. The minority, however, doubted the correctness of the view taken in Sankari
Prasad''s case to the effect that the word ""law"" in Article 13(2) did not include amendment to the Constitution made under Article 368.
1399. The correctness of the decision of this Court in Sankari Prasad''s case and of the majority in Sajjan Singh''s case was questioned in the case
of 282401 . The case was heard by a special bench consisting of 11 judges. This Court in that case was concerned with the validity of the Punjab
Security of Land Tenures Act, 1953 and of the Mysore Land Reforms Act. These two Acts had been included in the Ninth Schedule to the
Constitution by the Constitution (Seventeenth Amendment) Act, 1964. It was held by Subba Rao C.J., Shah, Sikri, Shelat and Vaidialingam JJ.
Hidayatullah J. concurring) that fundamental rights cannot be abridged or taken away by the amending procedure in Article 368 of the Constitution.
An amendment of the Constitution, it was observed, is ""law"" within the meaning of Article 13(2) and is, therefore, subject to Part III of the
Constitution. Subba Rao C.J., who gave the judgment on his own behalf as well as on behalf of Shah, Sikri, Shelat and Vaidialingam JJ. gave his
conclusions as under:
(1) The power of the Parliament to amend the Constitution is derived from Articles 245, 246 and 248 of the Constitution and not from Article 368
thereof which only deals with procedure. Amendment is a legislative process.
(2) Amendment is ''law'' within the meaning of Article 13 of the Constitution and, therefore, if it takes away or abridges the rights conferred by Part
III thereof, it is void.
(3) The Constitution (First Amendment) Act, 1951 Constitution (Fourth Amendment) Act, 1955, and the Constitution (Seventeenth Amendment)
Act, 1964, abridge the scope of the fundamental rights. But, on the basis of earlier decisions of this Court, they were valid.
(4) On the application of the doctrine of ''prospective over-ruling'', as explained by us earlier, our decision will have only prospective operation
and, therefore, the said amendments will continue to be valid.
(5) We declare that the Parliament will have no power from the date of this decision to amend any of the provisions of Part III of the Constitution
so as to take away or abridge the fundamental rights enshrined therein.
(6) As the Constitution (Seventeenth Amendment) Act holds the field, the validity of the two impugned Acts, namely, the Punjab Security of Land
Tenures Act X of 1953, and the Mysore Land-Reforms Act X of 1962, as amended by Act XIV of 1965, cannot be questioned on the ground
that they offend Articles 13, 14 or 31 of the Constitution.
Hidayatullah J. summed up his conclusions as under:
(i) that the Fundamental Rights are outside the amendatory process if the amendment seeks to abridge or take away any of the rights;
(ii) that Sankari Prasad''s case (and Sajjan Singh''t case which followed it) conceded the power of amendment over Part III of the Constitution on
an erroneous view of Articles 13(2) and 368;
(iii) that the Fust, Fourth and Seventh Amendments being part of the Constitution by acquiescence for a long time, cannot now be challenged and
they contain authority for the Seventeenth Amendment
(iv) that this Court having now laid down that Fundamental Rights cannot be abridged or taken away by the exercise of amendatory process in
Article 368, any further inroad into these rights as they exist today will be illegal and unConstitutional unless it complies with Part III in general and
Article 13(2) in particular;
(v) that for abridging or taking away Fundamental Rights, a Constituent body will have to be convoked; and
(vi) that, the two impugned Acts, namely, the Punjab Security of Land Tenures Act, 1953 (X of 1953) and the Mysore Land Reforms Act, 1961
(X of 1962) as amended by Act XIV of 1965 are valid under the Constitution not because they are included in Schedule 9 of the Constitution but
because they are protected by Article 31-A, and the President''s assent.
As against the view taken by the majority, Wanchoo, Bachawat, Ramaswami, Bhargava and Mitter, JJ. gave dissenting judgments. According to
them, Article 368 carried the power to amend all parts of the Constitution including the fundamental rights in Part III of the Constitution. An
amendment, according to the five learned Judges, was not ""law"" for the purpose of Article 13(2) and could not be tested under that article. The
learned Judges accordingly reaffirmed the correctness of the decision in the cases of Sankari Prasad and Sajjan Singh. Some of the conclusions
arrived at by Wanchoo J., who gave the judgment on his own behalf as well as on behalf of Bhargava and Mitter JJ. may be reproduced as under:
(i) The Constitution provides a separate part headed ''Amendment of the Constitution'' and Article 368 is the only article in that Part. There can
therefore, be no doubt that the power to amend the Constitution must be contained in Article 368.
(ii) There is no express limitation on power of amendment in Article 368 and no limitation can or should be implied therein. If the Constitution
makers intended certain basic provisions in the Constitution, and Part III in particular, to be not amendable there is no reason why it was not so
stated in Article 368.
(iii) The power conferred by the words of Article 368 being unfettered, inconsistency between that power and the provision in Article 13(2) must
be avoided therefore in keeping with the unfettered power in Article 368 the word ""law"" in Article 13(2) must be read as meaning law passed
under the ordinary legislative power and not a Constitutional amendment.
(iv) Though the period for which Sankari Prasad''s case has stood unchallenged is not long, the effects which have followed on the passing of State
laws on the faith of that decision, are so overwhelming that the decision should not be disturbed, otherwise chaos will follow. This is the fittest
possible case in which the principle of stare decisis should be applied.
(v) The doctrine of prospective overruling cannot be accepted in this country. The doctrine accepted here is that courts declare law and that a
declaration made by a court is the law of the land and takes effect from the date the law came into force. It would be undesirable to give up that
doctrine and supersede it with the doctrine of prospective overruling.
The main conclusions of Bachawat J. were as under:
(i) Article 368 not only prescribes the procedure but also gives the power of amendment.
(ii) The power to amend the Constitution cannot be said to reside in Article 248 and List I, item 97 because if amendment could be made by
ordinary legislative process Article 368 would be meaningless.
(iii) The contention that a Constitutional amendment under Article 368 is a law within the meaning of Article 13 must be rejected.
(iv) There is no conflict between Articles 13(2) and 368. The two articles operate in different fields, the former in the field of law, the latter in that
of Constitutional amendment.
(v) If the First, Fourth, Sixteenth & Seventeenth Amendment Acts are void they do not legally exist from their inception. They cannot be valid from
1951 to 1957 and invalid thereafter. To say that they were valid in the past and will be invalid in the future is to amend the Constitution. Such a
naked power of amendment is not given to the Judges and therefore the doctrine of prospective overruling cannot be adopted.
We may now set out some of the conclusions of Ramaswami J. as under:
(i) In a written Constitution the amendment of the Constitution is a substantive constituent act which is made in the exercise of the sovereign power
through a predesigned procedure unconnected with ordinary legislation. The amending power in Article 368 is hence sui generis and cannot be
compared to the lawmaking power of Parliament pursuant to Article 246 read with Lists I and III. It follows that the expression ''law'' in Article
13(2) cannot be construed as including an amendment of the Constitution which is achieved by Parliament in exercise of its sovereign constituent
power, but must mean law made by Parliament in its legislative capacity under Article 246 read with List I and List III of the 7th Schedule.
(ii) The language of Article 368 is perfectly general and empowers Parliament to amend the Constitution without any exception whatsoever. The
use of the word ''fundamental'' to describe the rights in Part III and the word ''gurantecd'' in Article 32 cannot lift the fundamental lights above the
Constitution itself.
(iii) There is no room for an implication in the construction of Article 368. If the Constitution makers wanted certain basic features to be
unamendable they would have said so.
(iv) It cannot be assumed that the Constitution makers intended to forge a political strait-jacket for generations to come. Today at a time when
absolutes are discredited, it must not be too readily assumed that there are basic features of the Constitution which shackle the amending power
and which take precedence over the general welfare of the nation and the need for agrarian and social reform.
(v) If the fundamental rights are unamendable and if Article 368 does not include any such power it follows that the amendment of, say Article 31
by insertions of Articles 31A and 1B can only be made by a violent revolution. It is doubtful if the proceedings of a new Constituent Assembly that
may be called will have any legal validity for if the Constitution provides its own method of amendment, any other method will be unConstitutional
and void.
(vi) It was not necessary to express an opinion on the doctrine of prospective overruling of legislation.
1400. Before dealing with Article 368, we may observe that there are two types of Constitutions, viz., rigid and flexible. It is a frequently held but
erroneous impression that this is the same as saying nondocumentary or documentary. Now, while it is true that a non-documentary Constitution
cannot be other than flexible, it is quite possible for a documentary Constitution not to be rigid. What, then, is that makes a Constitution flexible or
rigid? The whole ground of difference here is whether the process of Constitutional law-making is or is not identical with the process of ordinary
law-making. The Constitution which can be altered or amended without any special machinery is a flexible Constitution. The Constitution which
requires special procedure for its alteration or amendment is a rigid Constitution (see p. 66-68 of the Modern Political Constitutions by C.F.
Strong). Lord Birkenhead L.C. adopted similar test in the Australian (Queensland) case of McCawley v. The King [1920] A.C. 763 though he
used the nomenclature controlled and uncontrolled Constitutions in respect of rigid and flexible Constitutions. He observed in this connection:
The difference of view, which has been, the subject of careful analysis by writers upon the subject of Constitutional law, may be traced mainly to
the spirit and genius of the nation in which a particular Constitution has its birth. Some communities, and notably Great Britain, have not in the
framing of Constitutions felt it necessary, or thought it useful, to shackle the complete independence of their successOrs. They have shrunk from the
assumption that a degree of wisdom and foresight has been conceded to their generation which will be, or may be, wanting to their successors, in
spite of the fact that those successors will possess more experience of the circumstances and necessities amid which their lives are lived. Those
Constitution framers who have adopted the other view must be supposed to have believed that certainty and stability were in such a matter the
supreme desiderata. Giving effect to this belief, they have created obstacles of varying difficulty in the path of those who would lay rash hands upon
the ark of the Constitution.
1401. Let us now deal with Article 368 of the Constitution. As amendments in Articles 13 and 368 of the Constitution were made in purported
exercise of the powers conferred by Article 368 in the form it existed before the amendment made by the Twentyfourth Amendment, we shall deal
with the article as it was before that amendment. It may be mentioned in this context that Article 4, Article 169, Fifth Schedule Para 7 and Sixth
Schedule Para 21 empower the Parliament to pass laws amending the provisions of the First, Fourth, Fifth and Sixth Schedules and making
amendments of the Constitution consequential on the formation of new States or alteration of areas, boundaries, or names of existing States, as
well as on abolition or creation of legislative councils in States. Fifth Schedule contains provisions as to administration of controlled areas and
scheduled tribes while Sixth Schedule contains provisions as to the administration of tribal areas. It is further expressly provided that no such law
would be deemed to be an amendment of the Constitution for the purpose of Article 368. There are a number of articles which provide that they
would continue to apply till such time as a law is made in variance of them. Some of those articles are:
10, 53(3), 65(3), 73(2), 97, 98(3), 106, 120(2), 135, 137, 142(1), 146(2), 148(3), 149, 171(2), 186, 187(3), 189(3), 194(3), 195, 210(2),
221(2), 225, 229, 239(1), 241(3), 283(1) and (2), 285 (2), 287, 300(1), 313, 345 and 373.
1402. The other provisions of the Constitution can be amended by recourse to Article 368 only.
1403. Article 368 finds its place in Part XX of the Constitution and is the only article in that part. The part is headed ""Amendment of the
Constitution"". It is not disputed that Article 368 provides for the procedure of amending the Constitution. Question, however, arises as to whether
Article 368 also contains the power to amend the Constitution. It may be stated in this connection that all the five Judges who gave the dissenting
judgment in the case of Golaknath, namely, Wanchoo, Bachawat, Ramaswamil, Bhargava and Mitter JJ. expressed the view that Article 368 dealt
with not only the procedure of amending the Constitution but also contained the power to amend the Constitution. The argument that the power to
amend the Constitution was contained in the residuary power of Parliament in Article 248 read with item 97 of List I was rejected. Hidayatullah J.
agreed with the view that amendment to the Constitution is not made under power derived from Article 248 read with entry 97 of List I. According
to him, the power of amendment was sat generis. As against that, the view taken by Subha Rao C.J., Shah, Sikri, Shelat and Vaidialingam JJ. was
that Article 368 merely prescribed the various steps in the matter of amendment of the Constitution and that power to amend the Constitution was
derived from Articles 245, 246 and 248 read with item 97 of List I. It was said that the residuary power of Parliament can certainly take in the
power to amend the Constitution.
1404. Amendment of the Constitution, according to the provisions of Article 368, is initialed by the introduction of a Bill in either House of
Parliament The Bill has to be passed in each House by a majority of total membership of that House and by a majority of not less than two-thirds
members of the House present and voting. After it has been so passed, the Bill is to be presented to the President for his assent. When the
President gives his assent to the Bill, the Constitution, according to Article 368, shall stand amended in accordance with the terms of the Bill. There
is a proviso added to Article 368 with respect to amendment of certain articles and other provisions of the Constitution including Article 368.
Those provisions can be amended only if the Bill passed by the two Houses of Parliament by necessary majority, as mentioned earlier, is ratified by
the Legislatures of not less than one-half of the States by resolutions to that effect. In such a case, the Bill has to be presented to the President for
his assent only after the necessary ratification by the State Legislatures. On the assent being given, the Constitution stands amended in accordance
with the terms of the Bill.
1405. The words in Article 368 ""the Constitution shall stand amended in accordance with the terms of the Bill"", in my opinion, clearly indicate that
the said article provides not merely the procedure for amending the Constitution but also contains the power to amend Article 368. The fact that a
separate Part was provided with the heading ""Amendment of the Constitution"" shows that the said part was confined not merely to the procedure
for making the amendment but also contained the power to make the amendment. It is no doubt true that Article 248 read with item 97 of List I
has a wide scope, but in spite of the width of its scope, it cannot, in my opinion, include the power to amend the Constitution. The power to
legislate contained in Articles 245, 246 or 248 is subject to the provisions of the Constitution. If the argument were to be accepted that the power
to amend the Constitution is contained in Article 248 read with item No. 97 List I, it would be difficult to make amendment of the Constitution
because the amendment would in most of the cases be inconsistent with the article proposed to be amended. The only amendments which would
be permissible in such an event would be, ones like those contemplated by Articles 4 and 169 which expressly provide for a law being made for
the purpose in variance of specified provisions of the Constitution. Such law has to be passed by ordinary legislative process. Article 368 would
thus become more or less a dead letter.
1406. Article 248 read with entry 97 List I contemplates legislative process. If the amendment of the Constitution were such a legislative process,
the provision regarding ratification by the legislatures of not less than one-half of the States in respect of certain amendments of the Constitution
would be meaningless because there is no question of ratification of a legislation made by Parliament in exercise of the power conferred by Article
248 read with entry 97 List I. It is noteworthy that ratification is by means of resolutions by State Legislatures. The passing of resolution can plainly
be not considered to be a legislative process for making a law. The State Governors also do not come into the picture for the purpose of
ratification. The State Legislatures in ratifying, it has been said, exercise a constituent function. Ratifying process, according to Orfield, is equivalent
to roll call of the States. Ratification by a State of Constitutional amendment is not an act of legislation within the proper sense of the word. It is but
the expression of the assent of the States to the proposed amendment (see The Amending of the Federal Constitution p. 62-63).
1407. The fact that the marginal note of Article 368 contained the words ""Procedure for Amendment of the Constitution"" would not detract from
the above conclusion as the marginal note cannot control the scope of the article itself. As mentioned earlier, the words in the article that ""the
Constitution shall stand amended in accordance with the terms of the Bill"" indicate that the power to amend the Constitution is also contained in
Article 368. The existence of such a power which can clearly be discerned in the scheme and language of Article 368 cannot be ruled out or
denied by invoking the marginal note of the article.
1408. The various subjects contained in entries in List I, List II and List III of Seventh Schedule to the Constitution were enumerated and specified
at great length. Our Constitution in this respect was not written on a tabula rasa. On the contrary, the scheme of distribution of legislative lists in the
Government of India Act, 1935 was to a great extent adopted in the Constitution. Referring to the said distribution of lists and the residuary
provisions in the Government of India Act, Gwyer C.J. observed in the case In re. The Central Provinces and Berar Sales of Motor Spirit and
Lubricants Taxation Act, [1939] F.C.R. 38.
The attempt to avoid a final assignment of residuary powers by an exhaustive enumeration of legislative subjects has made the Indian Constitution
Act unique among federal Constitutions in the length and detail of its Legislative Lists.
Our Constitution-makers made list of the legislative entries still more exhaustive and the intention obviously was that the subjects mentioned should
be covered by one or other of the specific entries, so that as few subjects as possible and which did not readily strike to the Constitution-makers
should be covered by the residuary entry 97 in List 1. The Constitution-makers, in my opinion, could not have failed to make an entry in the lists in
the Seventh Schedule for amendment of the Constitution if they had wanted the amendment of Constitution to be dealt with as an ordinary
legislative measure under Articles 245, 246 and 248 of the Constitution. The fact that they provided separate Part in the Constitution for
amendment of the Constitution shows that they realised the importance of the subject of amendment of the Constitution. It is difficult to hold that
despite their awareness of the importance of Constitutional amendment, they left it to be dealt with under and spelt out of entry 97 List I which
merely deals with ""any other matter not enumerated in List II or List III including any tax not mentioned in either of those lists.
1409. The residuary entry is essential in a federal Constitution and the sole object of the residuary entry is to confer on the federal legislature or the
State Legislatures, as the case may be, the power to make ordinary laws under and in accordance with the Constitution in respect of any matter,
not enumerated in any other list for legislation. By the very nature of things the power to amend the Constitution cannot be in the residuary entry in
a federal Constitution because the power to amend the Constitution would also include the power to alter the distribution of subjects mentioned in
different entries. Such a power can obviously be not a legislative power.
1410. It was originally intended that the residuary power of legislation should be vested in the States. This is clear from the Objective Resolution
which was moved by Pt. Nehru in the Constituent Assembly before the partition of the country on December 13, 1946 (see Constituent Assembly
debates, Vol. I, p. 59). After the partition, the residuancy power of legislation was vested in the center and was taken out of the State List. If the
intention to vest residuary powers in States had been eventually carried out, no argument could possibly have been advanced that the power to
amend the Constitution was possessed by the States and not by the Union. The fact that subsequently the Constituent Assembly vested the
residuary power in the Union Parliament subject to ratification by State Legislatures in certain cases, would not go to show that the residuary
clause included the power to amend the Constitution.
1411. I am therefore of the view that Article 368 prescribes not only the procedure for the amendment of the Constitution but also confers power
of amending the Constitution.
1412. Irrespective of the source of power, the words in Article 368 that ""the Constitution shall stand amended"" indicate that the process of making
amendment prescribed in Article 368 is a self-executing process. The article shows that once the procedure prescribed in that article has been
complied with, the end product is the amendment of the Constitution.
1413. Question then arises as to whether there is any power under Article 368 of amendment of Part III so as to take away or abridge
fundamental rights. In this respect we find that Article 368 contains provisions relating to amendment of the Constitution. No words are to be found
in Article 368 as may indicate that a limitation was intended on the power of making amendment of Part III with a view to take away or abridge
fundamental rights. On the contrary, the words used in Article 368 are that if the procedure prescribed by that article is complied with, the
Constitution shall stand amended. The words ""the Constitution shall stand amended"" plainly cover the various articles of the Constitution, and I find
it difficult in the face of those clear and unambiguous words to exclude from their operation the articles relating to fundamental rights in Part III of
the Constitution. It is an elemental rule of construction that while dealing with a Constitution every word is to be expounded in its plain, obvious and
commonsense unless the context furnishes some ground to control, qualify or enlarge it and there cannot be imposed upon the words any recondite
meaning or any extraordinary gloss (see Story on Constitution of the United States, Vol. I, Para 451). It has not yet been erected into a legal
maxim of Constitutional construction that words were meant to conceal thoughts. If framers of the Constitution had intended that provisions relating
to fundamental rights in Part III be not amended, it is inconceivable that they would not have inserted a provision to that effect in Article 368 or
elsewhere. I cannot persuade myself to believe that the framers of the Constitution deliberately used words which cloaked their real intention when
it would have been so simple a matter to make the intention clear beyond any possibility of doubt.
1414. In the case of The Queen v. Burah [1878] 3 A.C. 889 Lord Selborne observed:
The established courts of justice, when a question arises whether the prescribed limits have been exceeded, must of necessity determine that
question; and the only way in which they can properly do so, is by looking to the terms of the instrument by which, affirmatively, the legislative
powers were created, and by which, negatively, they are restricted. If what has been done is legislation, within the general scope of the affirmative
words which give the power, and if it violates no express condition or restriction by which that power is limited,...it is not for any court of justice to
inquire further, or to enlarge constructively those conditions or restrictions.
Although the above observations were made in the context of the legislative power, they have equal, if not greater, relevance in the context of the
power of amendment of the Constitution.:
1415. It also cannot be said that even though the framers of the Constitution intended that Part III of the Constitution relating to fundamental rights
should not be amended, by inadvertent omission they failed to make an express provision for the purpose. Reference to the proceedings dated
September 17, 1949 of the Constituent Assembly shows that an amendment to that effect was moved by Dr. P.S. Deshmukh. This amendment
which related to insertion of Article 304A after Article 304 (which corresponded to present Article 368) was in the following words:
Notwithstanding anything contained in this Constitution to the contrary, no amendment which is calculated to infringe or restrict or diminish the
scope of any individual rights, any rights of a person or persons with respect to property or otherwise, shall be permissible under this Constitution
and any amendment which is or is likely to have such an effect shall be void and ultra vires of any Legislature.
The above amendment, which was subsequently withdrawn, must have been incorporated in the Constitution if the framers of the Constitution had
intended that no amendment of the Constitution should take away or abridge the fundamental rights in Part III of the Constitution.
1416. Before the Constitution was framed, Mr. B.N. Rau, Constitutional Adviser, sent a questionnaire along with a covering letter on March 17,
1947 to the members of the Central and Provincial Legislatures. Question 27 was to the effect as to what provision should be made regarding the
amendment of the Constitution. The attention of the members of the Central and Provincial Legislatures was invited in this context to the provisions
for amendment in the British, Canadian, Australian, South African, US, Swiss and Irish Constitutions. Some of those Constitutions placed
limitations on the power of amendment and contained express provisions in respect of those limitations. For instance, Article 5 of the United States
contained a proviso ""that no amendment which may be made prior to the year one thousand eight hundred and eight shall in any manner affect the
first and fourth clauses in the ninth section of the first article and that no State, without its consent, shall be deprived of its equal suffrage in the
Senate"". It is inconceivable that, despite the awareness of the fact that in the Constitutions of other countries where restriction was sought to be
placed on the power of amendment an express provision to that effect had been inserted, the framers of our Constitution would omit to insert such
a provision in Article 368 or in some other article if, in fact, they wanted a limitation to be placed on the power of amendment in respect of articles
relating to fundamental right. On the contrary, there is clear indication that the Drafting Committee was conscious of the need of having an express
provision regarding limitation on the power of amendment in case such a limitation was desired. This is clear from Article 305 of the Draft
Constitution which immediately followed Article 304 corresponding to Article 368 of the Constitution as finally adopted. Article 305 of the Draft
Constitution, which was subsequently dropped, was in the following terms:
305. Notwithstanding anything contained in Article 304 of this Constitution, the provisions of this Constitution relating to the reservation of seats for
the Muslims, the Scheduled Castes, the Scheduled Tribes or the Indian Christians either in Parliament or in the Legislature of any State for the time
being specified in Part I of the First Schedule shall not be amended during a period of ten years from the commencement of this Constitution and
shall cease to have effect on the expiration of that period unless continued in operation by an amendment of the Constitution.
Article 305 of the Draft Constitution reproduced above makes it manifest that the Drafting Committee made express provision for limitation on the
power of, amendment in case such a limitation was desired. The fact that in the Constitution as ultimately adopted, there was no provision either in
Article 368 or in any other article containing a limitation on the power of amendment shows that no such limitation was intended.
1417. The speech of Dr. Ambedkar made on September 17, 1949 while dealing with the provision relating to amendment of the Constitution also
makes it clear that he divided the various articles of the Constitution into three categories. In one category were placed certain articles which would
be open to amendment by Parliament by simple majority. To that category belonged Articles 2 and 3 of the Draft Constitution relating to the
creation and reConstitution of the existing States as well as some other articles like those dealing with upper chambers of the State Legislatures.
The second category of articles were those which could be amended by two-thirds majority of members present and voting in each House of
Parliament. The third category dealt with articles which not only required two-thirds majority of each House of Parliament but also the ratification
of not less than half of the Legislatures of the States. There was nothing in the speech of Dr. Ambedkar that apart from the three categories of
articles, there was a fourth category of articles contained in Part III which was not amendable and as such, could not be the subject of amendment.
1418. It may be mentioned that according to the report of the Constituent Assembly debates, the speech of Dr. Ambedkar delivered on
September 17, 1949 contains the following sentence:
If the future Parliament wishes to amend any particular article which is not mentioned in Part III or Article 304, all that is necessary for them is to
have two-thirds majority. (Vol IX. P. 1661)
The words ""Part III"" in the above sentence plainly have reference to the third category of articles mentioned in the proviso to draft Article 304
(present Article 368) which required two-thirds majority and ratification by at least half of the State Legislatures. These words do not refer to Part
III of the Constitution, for if that were so the sentence reproduced above would appear incongruous in the context of the entire speech and strike a
discordant note against the rest of the speech. Indeed, the entire tenor of the above speech, as also of the other speeches delivered by Dr.
Ambedkar in the Constituent Assembly, was that all the articles of the Constitution were subject to the amendatory process.
1419. Another fact which is worthy of note is that the Constitution (First Amendment) Act, 1951 was passed by the Provisional Parliament which
had also acted as the Constituent Assembly for the drafting of the Constitution. By the First Amendment, certain fundamental eights contained in
Article 19 were abridged and amended. Speeches in support of the First Amendment were made by Pt. Nehru and Dr. Ambedkar. It was taken
for granted that the Parliament had by adhering to the procedure prescribed in Article 368 the right to amend the Constitution, including Part III
relating to fundamental rights. Dr. Shyama Prasad Mukherjee who opposed the First Amendment expressly conceded that Parliament had the
power to make the aforesaid amendment. If it had ever been the intention of the framers of the Constitution that the provisions relating to
fundamental rights contained in Part III of the Constitution could not be amended, it is difficult to believe that Pt. Nehru and Dr. Ambedkar who
played such an important role in the drafting of the Constitution would have supported the amendment of the Constitution or in any case would
have failed to take note of the fact in their speeches that Part III was not intended to be amended so as to take away or abridge fundamental rights.
Pt. Nehru in the course of his speech in support of the First Amendment after referring to the need of making the Constitution adaptable to
changing social and economic conditions and changing ideas observed:
It is of the utmost importance that people should realise that this great Constitution of ours, over which we laboured for so long, is not a final and
rigid thing, which must either be accepted or broken. A Constitution which is responsive to the people''s will which is responsive to their ideas, in
that it can be varied here and there, they will respect it all the more and they will not fight against, when we want to change it. Otherwise, if you
make them feel that it is unchangeable and cannot be touched, the only thing to be done by those who wish to change it is to try to break it. That is
a dangerous thing and a bad thing. therefore, it is a desirable and a good thing for people to realise that this very fine Constitution that we have
fashioned after years of labour is good in so far as it goes but as society changes, as conditions change we amend it in the proper way. It is not like
the unalterable law of the Medes and the Persians that it cannot be changed, although the world around may change.
1420. The First Amendment is contemporaneous practical exposition of the power of amendment under Article 368. Although as observed
elsewhere, the provisions of Article 368 in my view are plain and unambiguous and contain no restrictions so far as amendment of Part III is
concerned, even if it may be assumed that the matter is not free from doubt the First Amendment provides clear evidence of how the provisions of
Article 368 were construed and what they were intended and assumed to convey by those who framed the Constitution and how they acted upon
the basis of the said intention and assumption soon after the framing of the Constitution. The contemporaneous practical exposition furnishes
considerable aid in resolving the said doubt and construing the provisions of the article. It would be pertinent to reproduce in this context the
observations of Chief Justice Puller while speaking for the US Supreme Court in the case of William McPherson v. Robert R. Blacker : 146 U.S.
1.
The framers of the Constitution employed words in their natural sense; and where they are plain and clear, resort to collateral aids to interpretation
is unnecessary and cannot be indulged in to narrow of enlarge the text; but where there is ambiguity or doubt, or where two views may well be
entertained contemporaneous and subsequent practical construction are entitled to the greatest weight. Certainly, plaintiffs in error cannot
reasonably assert that the clause of the Constitution under consideration so plainly sustains their position as to entitle them to object that
contemporaneous history and practical construction are not to be allowed their legitimate force, and, conceding that their argument inspires a doubt
sufficient to justify resort to the aids of interpretation thus afforded, we are of opinion that such doubt is thereby resolved against them, the
contemporaneous practical exposition of the Constitution being too strong and obstinate to be shaken or controlled.
I may also reproduce in this context the following passage from pages 49-50 of Willoughby''s Constitution of the United States, Vol. I:
In Lithographic Co. v. Sarony 111 U.S. 53 the court declared : The construction placed upon the Constitution by the first act of 1790 and the act
of 1802 by the men who were contemporary with its formation, many of whom were members of the Convention who framed it, is of itself entitled
to very great weight, and when it is remembered that the rights thus established have not been disputed during a period of nearly a century, it is
almost conclusive.
1421. So far as the question is concerned as to whether the speeches made in the Constituent Assembly can be taken into consideration, this
Court has in three cases, namely, I.C. Golak Nath and Ors. v. State of Punjab and Anr. (supra), 272355 and 283251 taken the view that such
speeches can be taken into account. In Golak Nath''s case Subba Rao C.J. who spoke for the majority referred to the speeches of Pt. Jawaharlal
Nehru and Dr. Ambedkar on page 791. Reference was also made to the speech of Dr. Ambedkar by Bachawat J. in that case on page 924. In
the case of Madhav Rao, Shah J. who gave the leading majority judgment relied upon the speech of Sardar Patel, who was Minister for Home
Affairs, in the Constituent Assembly (see page 83). Reference was also made to the speeches in the Constituent Assembly by Mitter J. on pages
121 and 122. More recently in H.S. Dhillon''s case relating to the validity of amendment in Wealth Tax Act, both the majority judgment as well as
the minority judgment referred to the speeches made in the Constituent Assembly in support of the conclusion arrived at. It can, therefore, be said
that this Court has now accepted the view in its decisions since Golak Nath''s case that speeches made in the Constituent Assembly can be
referred to while dealing with the provision of the Constitution.
1422. The speeches in the Constituent Assembly, in my opinion, can be referred to for finding the history of the Constitutional provision and the
background against which the said provision was drafted. The speeches can also shed light to show as to what was the mischief which was sought
to be remedied and what was the object which was sought to be attained in drafting the provision. The speeches cannot, however, form the basis
for construing the provisions of the Constitution. The task of interpreting the provision of the Constitution has to be done independently and the
reference to the speeches made in the Constituent Assembly does not absolve the court from performing that task. The draftsmen are supposed to
have expressed their intentions in the words'' used by them in the provisions. Those words are final repositories of the intention and it would be
ultimately from the words of the provision that the intention of the draftsmen would have to be gathered.
1423. The next question which arises for consideration is whether the word ""law"" in Article 13(2) includes amendment of the Constitution.
According to Article 13(2), the State shall not make any law which takes away or abridges the rights conferred by this Part and any law made in
contravention of this clause shall, to the extent of the contravention, be void. ""State"" has been defined in Article 12 to include, unless the context
otherwise requires, the Government and Parliament of India and the Government and the Legislature of each of the States and all local or other
authorities within the territory of India or under the control of the Government of India. The stand taken on behalf of the petitioners is that
amendment of the Constitution constitutes ""law"" for the purpose of Article 13(2). As such, no amendment of the Constitution can take away or
abridge the fundamental rights conferred by Part III of the Constitution. Reference has also been made to Clause (1) of Article 13, according to
which all laws in force in the territory of India immediately before the commencement of this Constitution in so far as they are inconsistent with the
provisions of this Part, shall, to the extent of such inconsistency, be void. It is urged that word ""law"" in Article 13(2) should have the same meaning
as that word in Article 13(1) and if law in Article 13(1) includes Constitutional law, the same should be its meaning for the purpose of Article
13(2). Our attention has also been invited to Article 372(1) of the Constitution which provides that notwithstanding the repeal by this Constitution
of the enactment referred to in Article 395 but subject to the other provisions of the Constitution, all the law in force in the territory of India
immediately before the commencement of this Constitution shall continue in force therein until altered or repealed or amended by a competent
Legislature or other competent authority. According to Explanation I to Article 372, the expression ""law in force"" shall include a law passed or
made by a Legislature or other competent authority in the territory of India before the commencement of this Constitution and not previously
repealed notwithstanding that it or parts of it may not be then in operation either at all or in particular areas. The same is the definition of ""law in
force"" in Article 13(3).
1424. I find it difficult to accept the contention that an amendment of Constitution made in accordance with Article 368 constitutes law for the
purpose of Article 13(2). The word ""law"" although referred to in a large number of other articles of the Constitution finds no mention in Article
368. According to that article, the Constitution shall stand amended in accordance with the terms of the Bill after it has been passed in compliance
with the provisions of that article. Article 368 thus contains an indication that what follows as a result of the compliance with Article 368 is an
amendment of the Constitution and not law in the sense of being ordinary legislation. In a generic sense. ""law"" would include Constitutional laws,
including amendment of the Constitution, but that does not seem to be the connotation of the word ""law"" as used in Article 13(2) of the
Constitution. There is a clear distinction between statutory law made in exercise of the legislative power and Constitutional law which is made in
exercise of the constituent power and the distinction should not be lost sight of A Constitution is the fundamental and basic law and provides the
authority under which ordinary law is made. The Constitution of West Germany, it may be stated, is called the basic law of the Federal Republic of
Germany. A Constitution derives its authority generally from the people acting in their sovereign capacity and speaking through their representatives
in a Constituent Assembly or Convention. It relates to the structure of the government, the extent and distribution of its powers and the modes and
principles of its operation, preceding ordinary laws in the point of time and embracing the settled policy of the nation. A statute on the other hand is
law made by the representatives of the people acting in their legislative capacity, subject to the superior authority, which is the Constitution.
Statutes are enactments or rules for the government of civil conduct or for the administration or for the defence of the government. They relate to
law and order, criminal offences, civil disputes, fiscal matters and other subjects on which it may become necessary to have law. Statutes are quite
often tentative, occasional, and in the nature of temporary expedients (see Constitutional Law and Its Administration by S.P. Weaver, p. 3), Article
13(2) has reference to ordinary piece of legislation. It would also, in view of the definition given in Clause (a) of Article 13(3), include any
ordinance, order, bye-law, rule, regulation, notification, custom or usage having in the territory of India the force of law. The Constitution has thus
made it clear in matters in which there could be some doubt as to what would constitute ""law"". If it had been the intention of the framers of the
Constitution that the ""law"" in Article 13 would also include Constitutional law including laws relating to the amendment of Constitution, it is not
explained as to why they did not expressly so state in Clause (a) of Article 13(3). The Constitution itself contains indications of the distinction
between the Constitution and the laws framed under the Constitution. Article 60 provides for the oath or affirmation to be made and subscribed by
the President before entering upon office. The language in which that oath and affirmation have been couched, though not crucial, has some
bearing. The form of the oath or affirmation is as under:
I, A.B., do swear in the name of God
---------------------------
solemnly affirm
that I will faithfully execute the office of President (or discharge the functions of the President) of India and will to the best of my ability preserve,
protect and defend the Constitution and the law and that I will devote myself to the service and well-being of the people of India.
The facts that both the words ""the Constitution and the law"" have been used in the above form tends to show that for the purpose of the
Constitution the law and the Constitution are not the same.
1425. It may be mentioned that Articles 56(1)(b) and 61(1) which deal with impeachment of the President refer only to ""violation of the
Constitution"". There is no reference in those articles to violation of law. Article 69 which prescribes the oath for the Vice-President refers to
allegiance to the Constitution as by law established"". The words ""as by law established"" indicate the legal origin of the Constitution. Article 143, to
which our attention has been invited, gives power to the President to refer to the Supreme Court a question of law or fact of such importance that it
is expedient to obtain the opinion of this Court. It is pointed out that question of law in that article would include a question relating to
Constitutional law. This no doubt is so but this is due to the fact that words ""questions of law or fact"" constitute a well known phrase in legal
terminology and have acquired a particular significance. From the use of those words in Article 143 it cannot be inferred that the framers of the
Constitution did not make a distinction between the Constitution and the law.
1426. Articles 245, 246 and 248 deal with the making of laws. The words ""shall not make any law"" in Article 13(2) seem to echo the words used
in Articles 245, 246 and 248 of the Constitution which deal with the making of laws. The words ""make any law"" in Article 13 as well as the above
three articles should carry, in my opinion, the same meaning, namely, law made in exercise of legislative power. In addition to that, the law in
Article 13 in view of the definition in Article 13(3) shall also include special provisions mentioned in Clause (3).
1427. It has already been mentioned above that there is no question in the case of a law made by the Parliament of its ratification by the resolutions
passed by the State Legislatures. The fact that in case of some of the amendments made under Article 368 such ratification is necessary shows that
an amendment of the Constitution is not law as contemplated by Article 13(2) or Articles 245, 246 and 248.
1428. Article 395 of the Constitution repealed the Indian Independence Act, 1947 and the Government of India, Act, 1935, together with all
enactments amending or supplementing the latter Act, but not including the Abolition of Privy Council Jurisdiction Act, 1949. The law in force
mentioned in Article 372(1) has reference not to any Constitutional law in the sense of being a law relating to the Constitution of either the territory
of erstwhile British India or the territory comprised in the Indian States. So far as the territory of British India was concerned, the law before
January 26, 1950 relating to the Constitution was contained in the Government of India Act, 1935 and the Indian Independence Act, 1947. Both
these Acts were repealed by Article 395 when the Constitution of India came into force. As regards the territory comprised in Indian States, the
law relating to their Constitutions in so far as it was inconsistent with the provisions of the Constitution of India also came to an end before January
26, 1950 when the said Constitution came into force. The only Constitution which was in force since that date was the Constitution of India and it
applied to the whole of India, including the erstwhile Indian States and the British India. The various notifications which were issued before January
26, 1950 mentioned that with effect from that date ""the Constitution of India shortly to be adopted by the Constituent Assembly of India shall be
the Constitution for the States as for other parts of India and shall be enforced as such"" (see White Paper on Indian States, pages 365 to 371). It
would thus appear that hardly any law containing the Constitutions of territory of erstwhile Indian States remained in force after the coming into
force of the Constitution of India with all its exhaustive provisions. If the law in force contemplated by Article 372(1) must be such as was
continued after January 26, 1950, it would follow that Article 372 does not relate to the Constitutional law in the sense of being law relating to the
Constitution of a territory.
1429. Although the law in force referred to in Article 372(1) would not include law relating to the Constitutions of the territory of erstwhile British
India or the Indian States, it did include law relating to subjects dealt with by the Constitutions in force in those territories. Such a law which
partakes of the nature of either a statutory law or an Order made under the organic provisions of those Constitutions, continued in force under
Article 372(1). A statutory law or Order is obviously of an inferior character and cannot have the same status as that of a Constitution. Article
372(1) in the very nature of things deals with laws made under the provisions of Constitutions which were in force either in the erstwhile British
India or the territory comprised in Indian States. The opening words of Article 372(1) ""notwithstanding the repeal by this Constitution of the
enactments referred to in Article 395"" indicate that the laws in force contemplated by Article 372 are those laws which were framed under the
repealed Indian Independence Act, 1947 and the Government of India Act, 1935 or similar other legislative enactments or orders made under the
provisions of Constitutions of erstwhile Indian States. Such legislative enactments or Orders were inferior in status to a Constitution. I am,
therefore, of the view that the word ""law"" in Article 372 has reference to law made under a Constitution and not to the provisions of a Constitution
itself.
1430. Article 372(1) is similar to the provisions of Section 292 of the Government of India Act, 1935. As observed by Gwyer C.J. in the case of
The United Provinces v. Mst. Atiqa Begum and Ors. [1940] 2 F.C.R. 110 such a provision is usually inserted by draftsmen to negative the
possibility of any existing law being held to be no longer in force by reason of the repeal of the law which authorized its enactment. The question
with which we are concerned is whether law in Article 13 or Article 372 could relate to the provisions of the Constitution or provisions relating to
its amendment. So far as that question is concerned, I am of the opinion that the language of Articles 372 and 13 shows that the word ""law"" used
therein did not relate to such provisions. The Constitution of India was plainly not a law in force at the time when the Constitution came into force.
An amendment of the Constitution in the very nature of things can be made only after the Constitution comes into force. As such, a law providing
for amendment of the Constitution cannot constitute law in force for the purpose of Article 13(1) or Article 372(1).
1431. The language of Article 13(2) shows that it was not intended to cover amendments of the Constitution made in accordance with Article 368.
It is difficult to accede to the contention that even though the framers of the Constitution put no express limitations in Article 368 on the power to
make amendment, they curtailed that power by implication under Article 13(2). In order to find the true scope of Article 13(2) in the context of its
possible impact on the power of amendment, we should read it not in isolation but along with Article 368. The rule of construction, to use the
words of Lord Wright M.R. in James v. Commonwealth of Australia [1936] A.C. 578 is to read the actual words used ""not in vacuo but as
occurring in a single complex instrument in which one part may throw light on another"". A combined reading of Article 13(2) and Article 368, in my
view, clearly points to the conclusion that extinguishment or abridgement of fundamental rights contained in Part III of the Constitution is not
beyond the amendatory power conferred by Article 368. The alleged conflict between Article 13(2) and Article 368 is apparent and not real
because the two provisions operate in different fields and deal with different objects.
1432. The Constitution itself treats the subject of ordinary legislation as something distinct and different from that of amendment of the Constitution.
Articles 245 to 248 read with Seventh Schedule deal with ordinary legislation, while amendment of Constitution is the subject matter of Article 368
in a separate Part. Article 368 is independent and self-contained. Article 368 does not contain the words ""subject to the provisions of this
Constitution"" as are to be found at the beginning of Article 245. The absence of those words in Article 368 thus shows that an amendment of the
Constitution made under that article has a status higher than that of legislative law and the two are of unequal dignity. If there is any limitation on
power of amendment, it must be found in Article 368 itself which is the sole fountain-head of power to amend, and not in other provisions dealing
with ordinary legislation. As stated on pages 24-26 in the Amending of Federal Constitution by Orfield, ''limitation on the scope of amendment
should be found written in the amending clause and the other articles of the Constitution should not be viewed as limitations''. The very fact that the
power of amendment is put in a separate Part (Part XX) and has not been put in the Part and Chapter (Part XI Chapter I) dealing with legislative
powers shows that the two powers are different in character and operate in separate fields. There is also a vital difference in the procedure for
passing ordinary legislation and that for bringing about a Constitutional amendment under Article 368. The fact that an amendment Bill is passed by
each House of Parliament and those two Houses also pass ordinary legislation does not obliterate the difference between the constituent power
and the legislative power nor does it warrant the conclusion that constituent power is a species of legislative power.
1433. Our attention has been invited on behalf of the petitioners to the proceedings of the Constituent Assembly on April 29, 1947. Sardar Patel
on that day made a move in the Constituent Assembly that Clause (2) be accepted. Clause (2) which provided the basis for Clauses (1) and (2) of
Article 13 as finally adopted was in the following words:
All existing laws, notifications, regulations, customs or usages in force within the territories of the Union inconsistent with the rights guaranteed
under this part of the Constitution shall stand abrogated to the extent of such inconsistency, nor shall the Union or any unit make any law taking
away or abridging any such right.
Mr. K. Santhanam then moved an amendment for substituting the concluding words of Clause (2) by the following words:
Nor shall any such right be taken away or abridged except by an amendment of the Constitution.
The above amendment was accepted by Sardar Patel. Motion was thereafter adopted accepting the amended clause which was in the following
words:
All existing laws, notifications, regulations, customs or usages in force within the territories of the Union inconsistent with the rights guaranteed
under that part of the Constitution shall stand abrogated to the extent of such inconsistency, nor shall any such right be taken away or abridged
except by an amendment of the Constitution.
1434. In October 1947 the Constitutional Adviser prepared the Draft Constitution, Sub-clause (2) of Clause 9 of which was as under:
(2) Nothing in this Constitution shall be taken to empower the State to make any law which curtails or takes away any of the rights conferred by
Chapter II of this Part except by way of amendment of this Constitution u/s 232 and any law made in contravention of this sub-section shall, to the
extent of the contravention, be void.
Minutes of the Drafting Committee of October 13, 1947 show that it was decided to revise Clause 9. Revised Clause 9 was put in the appendix as
follows:
9. (1) All laws in force immediately before the commencement of this Constitution in the territory of India, in so far as they are inconsistent with any
of the provisions of this Part, shall, to the extent of such inconsistency, be void.
(2) The State shall not make law which takes away or abridges the rights conferred by this Part and any law made in contravention of this sub-
section shall, to the extent of the contravention be void.
(3) In this section, the expression ''law'' includes any ordinance, order, bye-law, rule, regulation, notification, custom or usage having the force of
law in the territory of India or any part thereof.
On February 21, 1948 Dr. Ambedkar forwarded the Draft Constitution of India to the President of the Constituent Assembly along with a
covering letter. Clause 9 in this Draft Constitution was numbered as Clause 8. Sub-clause (2) of Clause 9 was retained as Sub-clause (2) of
Clause 8. A proviso was also added to that sub-clause, but that is not material for the purpose of the present discussion. The Constitution was
thereafter finally adopted and it contained Article 13, the provisions of which have been reproduced earlier.
1434. It has been argued on behalf of the petitioners that the members of the Drafting Committee who were eminent lawyers of India, deliberately
revised Clause 9 of the Draft Constitution prepared by the Constitutional Adviser with a view to undo the effect of the amendment moved by Mr.
Santhanam which had been accepted by the Constituent Assembly, because the members of the Drafting Committee wanted that the fundamental
rights should not be abridged or taken away by the amendment of the Constitution.
1435. I find it difficult to accept the above argument. It is inconceivable that the members of the Drafting Committee would reverse the decision
which had been taken by the Constituent Assembly when it accepted the amendment moved by Mr. Santhanam and adopted the motion for the
passing of clause containing that amendment. It would appear from the speech of Mr. Santhanam that he had moved the amendment in order to
remove doubt. Although there is nothing in the minutes to show as to why the members of the Drafting Committee did not specifically incorporate
Mr. Santhanam''s amendment in the revised clause, it seems that they did so because they took the view that it was unnecessary. In his letter dated
February 21, 1948 Dr. Ambedkar, Chairman of the Drafting Committee wrote to the President of the Constituent Assembly;
In preparing the Draft the Drafting Committee was of course expected to follow the decisions taken by the Constituent Assembly or by the various
Committees appointed by the Constituent Assembly. This the Drafting Committee has endeavoured to do as far as possible. There were however
some matters in respect of which the Drafting Committee felt it necessary to suggest certain changes. All such changes have been indicated in the
draft by underlining or side-lining the relevant portions. Care has also been taken by the Drafting Committee to insert a footnote explaining the
reason for every such change.
It is, therefore, plain that if it had been decided to make a material change in the draft article with a view to depart from the decision of the
Constituent Assembly, the change would have been indicated by underlining or sidelining the relevant provision and also by inserting a footnote
explaining reasons for the change. In the absence of any underlining, sidelining or footnote, it can be presumed that members of the Drafting
Committee did not intend to make a change. A very material fact which should not be lost sight of in this context is the note which was put in
October 1948 under the draft Article 8. It was stated in the Note:
Clause (2) of Article 8 does not override the provisions of Article 304 of the Constitution. The expression ""law"" used in the said clause is intended
to mean ""ordinary legislation"". However, to remove any possible doubt, the following amendment may be made in Article 8:
In the proviso to Clause (2) of Article 8, after the words ""nothing in this clause shall"" the words ""affect the provisions of Article 304 of this
Constitution or be inserted."" (see page 26 Shiva Rao''s ""The Framing of India''s Constitution"" Vol. IV).
The above note and other such notes were made by the Constitutional Adviser and reproduced fully the views of the Drafting Committee and/or of
the Special Committee (see page 4 Shiva Rao''s ""The Framing of India''s Constitution"" Vol. I). It would thus appear that there is no indication that
the members of the Drafting Committee wanted to deviate from the decision of the Constituent Assembly by making the provisions relating to
fundamental rights unamendable. On the contrary, the note shows that they accepted the view embodied in the decision of the Constituent
Assembly.
1436. Apart from that I am of the view that if the preservation of the fundamental rights was so vital an important a desideratum, it would seem
logical that a proviso would have been added in Article 368 expressly guaranteeing the continued existence of fundamental rights in an unabridged
form. This was, however, not done.
1437. The next question which should now engage our attention is about the necessity of amending the Constitution and the reasons which weighed
with the framers of the Constitution for making provision for amendment of the Constitution. A Constitution provides the broad outlines of the
administration of a country and concerns itself with the problems of the Government. This is so whether the Government originates in a forcible
seizure of power or comes into being as the result of a legal transfer of power. At the time of the framing of the Constitution many views including
those emanating from conflicting extremes are presented. In most cases the Constitution is the result of a compromise between conflicting views.
Those who frame a Constitution cannot be oblivious of the fact that in the working of a Constitution many difficulties would have to be encountered
and that it is beyond the wisdom of one generation to hit upon a permanently workable solution for all problems which may be faced by the State
in its onward march towards further progress. Sometimes a judicial interpretation may make a Constitution broad-based and put life into the dry
bones of a Constitution so as to make it a vehicle of a nation''s progress. Occasions may also arise where judicial interpretation might rob some
provision of a Constitution of a part of its efficacy as was contemplated by the framers of the Constitution. If no provision were made for the
amendment of the Constitution, the people would be left with no remedy or means for adapting it to the changing need of times and would per
force have recourse to extra-Constitutional methods of changing the Constitution. The extra-Constitutional methods may sometimes be bloodless
but more often they extract a heavy toll of the lives of the citizen and leave a trail of smouldering bitterness. A State without the means of some
change, as was said by Burke in his Reflections on Revolution, is without the means of its conservation. Without such means it might even risk the
loss of that part of the Constitution which it wished the most religiously to preserve. According to Dicey, twelve unchangeable Constitutions of
France have each lasted on an average for less than ten years, and have frequently perished by violence. Louis Phillipe''s monarchy was destroyed
within seven years of the time when Tocqueville pointed out that no power existed legally capable of altering the articles of the Charter. On one
notorious instance at least-and other examples of the same phenomenon might be produced from the annals of revolutionary France-the
immutability of the Constitution was the ground or excuse for its violent subversion. To quote the words of Dicey:
Nor ought the perils in which France was involved by the immutability with which the statement of 1848 invested the Constitution to be looked
upon as exceptional; they arose from a defect which is inherent in every rigid Constitution. The endeavour to create laws which cannot be changed
is an attempt to hamper the exercise of sovereign power; it therefore tends to bring the letter of the law into conflict with the will of the really
supreme power in the State. The majority of the French electors were under the Constitution the true sovereign of France; but the rule which
prevented the legal re-election of the President in effect brought the law of the land into conflict with the will of the majority of the electors, and
produced, therefore, as a rigid Constitution has a natural tendency to produce, an opposition between the letter of the law and the wishes of the
sovereign. If the inflexibility of French Constitutions has provoked revolution, the flexibility of English Constitutions has, once at least, saved them
from violent overthrow.
The above observations were amplified by Dicey in the following words:
To a student, who at this distance of time calmly studies the history of the first Reform Bill, it is apparent, that in 1832 the supreme legislative
authority of Parliament enabled the nation to carry through a political revolution under the guise of a legal reform.
The rigidity in short, of a Constitution tends to check gradual innovation; but, just because it impedes change, may, under unfavourable
circumstances occasion or provoke revolution.
According to Finer, the amending clause is so fundamental to a Constitution that it may be called the Constitution itself (see The Theory and
Practice of Modern Government, p. 156-157). The amending clause, it has been said, is the most important part of a Constitution. Upon its
existence and truthfulness, i.e. its correspondence with real and natural conditions, depends the question as to whether the state shall develop with
peaceable continuity or shall suffer alterations of stagnation, retrogression, and revolution. A Constitution, which may be imperfect and erroneous in
its other parts, can be easily supplemented and corrected, if only the state be truthfully organized in the Constitution; but if this be not
accomplished, error will accumulate until nothing short of revolution can save the life of the state (see Political Science and Comparative
Constitutional Law, Vol. I by Burgess, p. 137). Burgess further expressed himself in the following words:
It is equally true that development is as much a law of state life as existence. Prohibit the former, and the latter is the existence of the body after the
spirit has departed. When, in a democratic political society, the well-matured, long and deliberately formed will of the undoubted majority can be
persistently and successfully thwarted, in the amendment of its organic law, by the will of the minority, there is just as much danger to the state from
revolution and violence as there is from the caprice of the majority, where the sovereignty of the bare majority is acknowledged. The safeguards
against too radical change must not be exaggerated to the point of dethroning the real sovereign. (ibid p. 152)
Justifying the amendment of the Constitution to meet the present conditions, relations and requirements, Burgess said we must not, as Mirabeau
finely expressed it, lose the grande morale in the petite morale.
1438. According to John Stuart Mill, no Constitution can expect to be permanent unless it guarantees progress as well as order. Human societies
grow and develop with the lapse of time, and unless provision is made for such Constitutional readjustments as their internal development requires,
they must stagnate or retrogress (see Political Science and Government by J.W. Garner p. 536, 537).
1439. Willis in his book on the Constitutional Law of the United States has dealt with the question of amendment of the Constitution in the
following words:
Why should change and growth in Constitutional law stop with the present? We have always had change and growth, We have needed change and
growth in the past because there have been changes and growth in our economic and social life. There will probably continue to be changes in our
economic and social life and there should be changes in our Constitutional law in the future to meet such changes just as much as there was need of
change in the past. The Fathers in the Constitutional Convention expected changes in the future : otherwise they would not have provided for
amendment. They wanted permanency or our Constitution and there was no other way to obtain it. The people of 1789 had no more sovereign
authority than do the people of the present.
1440. Pleading for provision for amendment of a Constitution and at the same time uttering a note of caution against a too easy method of
amendment, Willis wrote:
If no provision for amendment were provided, there would be a constant danger of revolution. If the method of amendment were made too easy,
there would be the danger of too hasty action all of the time. In either case there would be a danger of the overthrow of our political institutions.
Hence the purpose of providing for amendment of the Constitution is to make it possible gradually to change the Constitution in an orderly fashion
as the changes in social conditions make it necessary to change the fundamental law to correspond with such social change.
1441. We may also recall in this connection the words of Harold Laski in his tribute to Justice Holmes and the latter''s approach to the provision of
the US Constitution. Said Laski:
The American Constitution was not made to compel the twentieth-century American to move in the swaddling clothes of his ancestors'' ideas. The
American Constitution must be moulded by reason to fit new needs and new necessities.... The law must recognize change and growth even where
the lawyer dislikes their implications. He may be skeptical of their implications; he has not the right to substitute his own pattern of Utopia for what
they seek to accomplish.
1442. According to Ivor Jennings, flexibility is regarded as a merit and rigidity a defect because it is impossible for the framers of a Constitution to
foresee the conditions in which it would apply and the problems which will arise. They have not the gift of prophecy. A Constitution has to work
not only in the environments it was drafted, but also centuries later (see Some Characteristics of Indian Constitution, p. 14-15). It has consequently
been observed by Jennings:
The real difficulty is that the problems of life and society are infinitely variable. A draftsman thinks of the problems that he can foresee, but he sees
through a glass, darkly. He cannot know what problems will arise in ten, twenty, fifty or a hundred years. Any restriction on legislative power may
do harm, because the effect of that restriction in new conditions cannot be foreseen.
1443. The machinery of amendment, it has been said, should be like a safety valve, so devised as neither to operate the machine with too great
facility nor to require, in order to set it in motion, an accumulation of force sufficient to explode it. In arranging it, due consideration should be given
on the one hand to the requisites of growth and on the other hand to those of conservatism. The letter of the Constitution must neither be idolized
as a sacred instrument with that mistaken conservatism which ding to its own worn out garments until the body is ready to perish from cold, nor yet
ought it to be made a plaything of politicians, to be tampered with and degraded to the level of an ordinary statute (see Political Science and
Government by J.W. Garner, p. 538).
1444. The framers of our Constitution were conscious of the desirability of reconciling the urge for change with the need of continuity. They were
not oblivious of the phenomenon writ large in human history that change without continuity can be anarchy; change with continuity can mean
progress; and continuity without change can mean no progress. The Constitution-makers have, therefore, kept the balance between the danger of
having a non-amendable Constitution and a Constitution which is too easily amendable. It has accordingly been provided that except for some not
very vital amendments which can be brought about by simple majority, other amendments can be secured only if they are passed in each House of
Parliament by a majority of the total membership of that House and by a majority of not less than two-thirds of the members of each House
present and voting. Provision is further made that in respect of certain matters which affect the interest of the States the amendment must also be
ratified by the legislatures of not less than one half of the States by resolution to that effect. It can, therefore, be said that while a provision has been
made for amendment of the Constitution, the procedure for the bringing about of amendment is not so easy as may make it a plaything of politicians
to be tampered with and degraded to the level of ordinary statute. The fact that during the first two decades after the coming into force of the
Constitution the amending Bills have been passed without much difficulty with requisite majority is a sheer accident of history and is due to the fact
that one party has happened to be in absolute majority at the center and many of the States. This circumstance cannot obliterate the fact that in
normal circumstances when there are well balanced parties in power and in opposition the method of amending the Constitution is not so easy.
1445. Another circumstance which must not be lost sight of is that no generation has monopoly of wisdom nor has any generation a right to place
fetters on future generations to mould the machinery of government and the laws according to their requirements. Although guidelines for the
organization and functioning of the future government may be laid down and although norms may also be prescribed for the legislative activity,
neither the guidelines should be so rigid nor the norms so inflexible and unalterable as should render them to be incapable of change, alteration and
replacement even though the future generations want to change, alter or replace them. The guidelines and norms would in such an event be looked
upon as fetters and shackles upon the free exercise of the sovereign will of the people in times to come and would be done away with by methods
other than Constitutional. It would be nothing short of a presumptuous and vain act and a myopic obsession with its own wisdom for one
generation to distrust the wisdom and good sense of the future generation and to treat them in a way as if the generations to come would not be sui
juris. The grant of power of amendment is based upon the assumption that as in other human affairs, so in Constitutions, there are no absolutes and
that the human mind can never reconcile itself to fetters in its quest for a better order of things. Any fetter resulting from the concept of absolute and
ultimate inevitably gives birth to the urge to revolt. Santayana once said : ""Why is there sometimes a right to revolution? Why is there sometimes a
duty to loyalty? Because the whole transcendental philosophy, if made ultimate, is false, and nothing but a selfish perspective hypostasized, because
the will is absolute neither in the individual nor in the humanity..."" (see German Philosophy and Politics (1915) 645-649 quoted by Frankfurter J. in
Mr. Justice Holmes"" 931 Ed. page 117). What is true of transcendental philosophy is equally true in the mundane sphere of a Constitutional
provision. An unamendable Constitution, according to Mulford, is the worst tyranny of time, or rather the very tyranny of time. It makes an earthly
providence of a convention which was adjourned without day. It places the sceptre over a free people in the hands of dead men, and the only
office left to the people is to build thrones out of the stones of their sepulchres (see Political Science and Government by J.W. Garner pages 537,
538).
1446. According to Woodrow Wilson, political liberty is the right of those who are governed to adjust government to their own needs and interest.
Woodrow Wilson in this context quoted Burke who had said that every generation sets before itself some favourite object which it pursues as the
very substance of liberty and happiness. The ideals of liberty cannot be fixed from generation to generation; only its conception can be, the large
image of what it is. Liberty fixed in unalterable law would be no liberty at all. Government is a part of life, and, with life, it must change, alike in its
objects and in its practices; only this principle must remain unaltered, this principle of liberty, that there must be the freest right and opportunity of
adjustment. Political liberty consists in the best practicable adjustment between the power of the government and the privilege of the individual; and
the freedom to alter the adjustment is as important as the adjustment itself for the ease and progress of affairs and the contentment of the citizen
(see Constitutional Government in the United States by Woodrow Wilson, p. 4-6).
1447. Each generation, according to Jefferson, should be considered as a distinct nation, with a right by the will of the majority to bind themselves
but none to bind the succeeding generations, more than the inhabitant of another country. The earth belongs in usufruct to the living, the dead have
neither the power nor the right over it. Jefferson even pleaded for revision or opportunity for revision of Constitution every nineteen years. Said the
great American statesman:
The idea that institutions established for the use of the nation cannot be touched or modified, even to make them answer their and, because of
rights gratuitously supposed in those employed to manage them in the trust for the public, may perhaps be a salutary provision against the abuses of
a monarch, but is most absurd against the nation itself. Yet our lawyers and priests generally inculcate this doctrine and suppose that preceding
generations held the earth more freely than we do, had a right to impose laws on us, unalterable by ourselves, and that we, in the like manner, can
make laws and impose burdens on future generations, which they will have no right to alter; in fine that the earth belongs to the dead and not the
living.
The above words were quoted during the course of the debate in the Constituent Assembly (see Vol. XI Constituent Assembly debates, p. 975)
1448. Thomas Paine gave expression to the same view in the following words:
There never did, there never will, and there never can, exist a parliament, or any description of men, or any generation of men, in any country,
possessed of the right or the power of binding and controlling posterity to the ''end of time'', or of commanding for ever how the world shall be
governed, or who shall govern it; and therefore all such clauses, acts or declarations by which the makers of them attempt to do what they have
neither the right not the power to do, nor take power to execute, are in themselves null and void. Every age and generation must be as free to act
for itself in all cases as the ages and generations which preceded it The vanity and presumption of governing beyond the grave is the most ridiculous
and insolent of all tyrannies. Man has no property in man; neither has any generation a property in the generations which are to follow.
We may also reproduce the words of Pt. Nehru in His speech to the Constituent Assembly on November 11, 1948:
And remember this that while we want this Constitution to be as solid and as permanent a structure as we can make it, nevertheless there is no
permanence in Constitutions. Their should be a certain flexibility. If you make anything rigid and permanent you stop a Nation''s growth, the growth
of living vital organic people. therefore it has to be flexible.
1449. If it is not permissible under Article 368 to so amend the Constitution as to take away or abridge the fundamental rights in Part III, as has
been argued on behalf of the petitioners, the conclusion would follow that the only way to take away or abridge fundamental rights, even if the
overwhelming majority of people, e.g. 90 per cent of them want such an amendment, is by resort to extra-Constitutional methods like revolution.
Although, in my opinion, the language of Article 368 is clear and, contains no limitation on the power to make amendment so as to take away or
abridge fundamental rights, even if two interpretations were possible, one according to which the abridgement or extinguishment of fundamental
rights is permissible in accordance with the procedure prescribed by Article 368 and the other according to which the only way of bringing about
such a result is an extra-Constitutional method like revolution, the court, in my opinion, should lean in favour of the first interpretation. It hardly
needs much argument to show that between peaceful amendment through means provided by the Constitution and the extra-Constitutional method
with all its dangerous potentialities the former method is to be preferred. The contrast between the two methods is so glaring that there can hardly
be any difficulty in making our choice between the two alternatives.
1450. The aforesaid discussion would also reveal that the consequences which would follow from the acceptance of the view that there is no
power under Article 368 to abridge or take away fundamental rights would be chaotic because of the resort to extra-Constitutional methods. As
against that the acceptance of the opposite view would not result in such consequences. Judged even in this light, I find it difficult to accede to the
contention advanced on behalf of the petitioner.
1451. I may at this stage deal with the question, adverted to by the learned Counsel for the petitioners as to how far the consequences have to be
taken into account in construing the provisions of the Constitution. In this connection, I may observe that it is one of the well-settled rules of
construction that if the words of a statute are in themselves precise and unambiguous, no more is necessary than to expound those words in their
natural and ordinary sense, the words themselves in such case best declaring the intention of the legislature. It is equally well-settled that where
alternative constructions are equally open that alternative is to be chosen which will be consistent with the smooth working of the system which the
statute purports to be regulating; and that alternative is to be rejected which will introduce uncertainty, friction, or confusion into the working of the
system (see 290944 These principles of construction apply with greater force when we are dealing with the provisions of a Constitution.
1452. I have kept the above principles in view and am of the opinion that as the language of Article 368 is plain and unambiguous, it is not possible
to read therein a limitation on the power of Parliament to amend the provisions of Part III of the Constitution so as to abridge or take away
fundamental rights; Apart from that, I am of the view that if two constructions were possible, the construction which I have, accepted would, as
mentioned above, avoid chaotic consequences and would also prevent the introduction of uncertainty, friction or confusion into the working of our
Constitution.
1453. It is also, in my opinion, not permissible in the face of the plain language of Article 368 to ascertain by any process akin to speculation the
supposed intention of the Constitution-makers. We must act on the principle that if the word''s are plain and free from any ambiguity the
Constitution-makers should be taken to have incorporated their intention in those words.
1454. It seems inconceivable that the framers of the Constitution in spite of the precedents of the earlier French Constitutions which perished in
violence because of their non-amendability, inserted in the Constitution a Part dealing with fundamental rights which even by the unanimous vote of
the people could not be abridged or taken away and which left with people no choice except extra-Constitutional methods to achieve that object.
The mechanics of the amendment of the Constitution, including those relating to extinguishment or abridgement of fundamental rights, in my opinion,
are contained in the Constitution itself and it is not necessary to have recourse to a revolution or other extra-Constitutional methods to achieve that
object.
1455. Confronted with the situation that if the stand of the petitioners was to be accepted about the inability of the Parliament to amend Part III of
the Constitution except by means of a revolution or other extra-Constitutional methods, the learned Counsel for the petitioners has argued that such
an amendment is possible by making law for convening a Constituent Assembly or for holding a referendum. It is urged that there would be an
element of participation of the people in the convening of such a Constituent Assembly or the holding of a referendum and it is through such means
that Part III of the Constitution can be amended so as to take away or abridge fundamental rights. The above argument, in my opinion, is untenable
and fallacious. If Parliament by a two-thirds majority in each House and by following the procedure laid down in Article 368 cannot amend Part III
of the Constitution so as to take away or abridge fundamental rights, it is not understood as to how the same Parliament can by law create a body
which can make the requisite amendment. If it is not within the power of Parliament to take away or abridge fundamental rights even by a vote of
two-thirds majority in each House, would it be permissible for the same Parliament to enact legislation under entry 97 List I of Seventh Schedule
by simple majority for creating a Constituent Assembly in order to take away or abridge fundamental rights ? Would not such a Constituent
Assembly be a creature of statute made by parliament even though such a body has the high-sounding name of Constituent Assembly ? The
nomenclature of the said Assembly cannot conceal its real nature as being one created under a statute made by the Parliament. A body created by
the Parliament cannot have powers greater than those vested in the Parliament. It is not possible to accept the contention that what the Parliament
itself could not legally do, it could get done through a body created by it. If something is impermissible, it would continue to be so even though two
steps are taken instead of one for bringing about the result which is not permitted. Apart from the above if we were to hold that the Parliament was
entitled under entry 97 List I to make a law for convening a Constituent Assembly for taking away or abridging fundamental rights, some startling
results are bound to follow. A law made under entry 97 List I would need a simple majority in each House of the Parliament for being brought on
statute book, while an amendment of the Constitution would require a two-thirds majority of the members of each House present and voting. It
would certainly be anomalous that what Parliament could not do by two-thirds majority, it can bring about by simple majority. This apart, there are
many articles of the Constitution, for the amendment of which ratification by not less than half of the State Legislatures is required. The provision
regarding ratification in such an event would be set at naught. There would be also nothing to prevent Parliament while making a law for convening
a Constituent Assembly to exclude effective representation or voice of State Legislatures in the covening of Constituent Assembly.
1456. The argument that provision should be made for referendum is equally facile. Our Constitution-makers rejected the method of referendum.
In a country where there are religious and linguistic minorities, it was not considered a proper method of deciding vital issues. The leaders of the
minority communities entertained apprehension regarding this method. It is obvious that when passions are roused, the opinion of the minority in a
popular referendum is bound to get submerged and lose effectiveness.
1457. It also cannot be said that the method of bringing about amendment through referendum is a more difficult method. It is true that in Australia
over 30 amendments were submitted to referendum, out of which only four were adopted and two of them were of trivial nature. As against that
we find that the method of referendum for amending the Constitution has hardly provided much difficulty in Switzerland. Out of 64 amendments
proposed for amending the federal Constitution, 49 were adopted in a popular referendum. So far as the method of amendment of the Constitution
by two-third majority in either House of the Central Legislature and the ratification by the State Legislatures is concerned, we find that during first
140 years since the adoption of the United States Constitution, 3,113 proposals of amendment were made and out of them, only 24 so appealed
to the Congress as to secure the approval of the Congress and only 19 made sufficient appeal to the State legislatures to secure ratification (see
Constitutional Law of United States by Willis, p. 128). It, therefore, cannot be said that the method of referendum provides a more effective check
on the power of amendment compared to the method of bringing it about by prescribed majority in each house of the Parliament.
1458. Apart from that I am of the view that it is not permissible to resort to the method of referendum unless there be a Constitutional provision for
such a course in the amendment provision. In the case of George S. Hawkes v. Harvey C. Smith as Secretary of State of Ohio 64 L Ed. 871 the
US Supreme Court was referred in the context of ratification by the States of the Eighteenth Amendment to the Constitution of the Ohio State
which contained provision for referendum. It was urged that in the case of such a State ratification should be by the method of referendum.
Repelling this contention, the court held:
Referendum provisions of State Constitutions and statutes cannot be applied in the ratification or objection of amendments to the Federal
Constitution without violating the requirement of Article 5 of such Constitution, that such ratification shall be by the legislatures of the several states,
or by conventions therein, as Congress shall decide.
The same view was reiterated by the US Supreme Court in State of Rhode Island v. A. Mitchell Palmer Secretary of State and other connected
cases better known as National Prohibition Cases 253 S.C.R. 350 64 Lawyers Edition 946.
1459. Argument has been advanced on behalf of the petitioner that there is greater width of power for an amendment of the Constitution if the
amendment is brought about by a referendum compared to the power of amendment vested in the two Houses of Parliament or Federal
Legislature even though it is required to be passed by a prescribed majority and has to be ratified by the State Legislatures. In this respect we find
that different Constitutions have devised different methods of bringing about amendment. The main methods of modern Constitutional amendment
are:
(1) by the ordinary legislature, but under certain restrictions;
(2) by the people through a referendum;
(3) by a majority of all the units of a federal state;
(4) by a special convention.
In some cases the system of amendment is a combination of two or more of these methods.
1460. There are three ways in which the legislature may be allowed to amend the Constitution, apart from the case where it may do so in the
ordinary course of legislation. The simplest restriction is that which requires a fixed quorum of members for the consideration of proposed
amendments and a special majority for their passage. The latter condition operated in the now defunct Constitution of Rumania. According to
Article 146 of the Constitution of USSR the Constitution may be amended only by a decision of Supreme Soviet of USSR adopted by a majority
of not less than two-thirds of the votes in each of its chambers. A second sort of restriction is that which requires a dissolution and a general
election on the particular issue, so that the new legislature, being returned with a mandate for the proposal, is in essence, a constituent assembly so
far as that proposal is concerned. This additional check is applied in Belgium, Holland, Denmark and Norway (in all of which, however, also a
two-thirds parliamentary majority is required to carry the amendment after the election) and in Sweden. A third method of Constitutional change by
the legislature is that which requires a majority of the two Houses in joint session, that is to say, sitting together as one House, as is the case, for
example, in South Africa.
1461. The second method is that which demands a popular vote or referendum or plebiscite. This device was employed in France during the
Revolution and again by Louis Napoleon, and in Germany by Hitler. This system prevails in Switzerland, Australia, Eire, May, France (with certain
Presidential provisions in the Fifth Republic) and in Denmark.
1462. The third method is peculiar to federations. The voting on the proposed measure may be either popular or by the legislatures of the states
concerned. In Switzerland and Australia the referendum is in use; in the United States any proposed amendment requires ratification by the
legislatures, or special conventions of three fourth of the several states.
1463. The last method is one in which a special body is created ad hoc for the purpose of Constitutional revision. In some of the states of the
United States, for example, this method is in use in connection with the Constitution of the states concerned. Such a method is also allowed if the
Federal Congress proposes this method for amendment of the United States Constitutions. This method is prevalent in some of the states in Latin
America also (see Modern Political Constitutions by C.F. Strong, p. 153-154).
1464. The decision as to which method of amending the Constitution should be chosen has necessarily to be that of the Constituent Assembly. This
decision is arrived at after taking into account the national requirements, the historical background, conditions prevailing in the country and other
factors or circumstances of special significance for the nation. Once a method of amendment has been adopted in a Constitution, that method has
to be adhered to for bringing about the amendment. The selection of the method of amendment having been made by the Constituent Assembly it is
not for the court to express preference for another method of amendment. Amendment brought about by one method prescribed by the
Constitution is as effective as it would have been if the Constitution had prescribed another method of bringing about amendment unless there be
something in the Constitution itself which restricts the power of amendment. Article 138 of the Italian Constitution makes provision for referendum
to bring about amendment of the Constitution. It has however, been expressly provided in the article that referendum does not take place if a law
has been approved in its second vote by a majority of two-thirds of the members of each chamber. The Italian Constitution thus makes a vote of
majority of two-thirds of the members of each chamber at the second voting as effective as a referendum. Article 89 of the Constitution of the
French Fifth Republic like-wise makes provision for referendum for amendment of Constitution. It is, however, provided in that article that the
proposed amendment is not submitted to a referendum when the President of the Republic decides to submit it to Parliament convened in
Congress; in that case the proposed amendment is approved only if it is accepted by three-fifth majority of the votes cast.
1465. We may at this stage advert to Article 5 of the United States Constitution which reads as under:
The Congress, whenever two-thirds of both Houses shall deem it necessary, shall propose amendments to this Constitution, or, on the application
of the legislature of two-thirds of the several States, shall call a convention for proposing amendments, which in either case, shall be valid to all
intents and purposes, as part of this Constitution when ratified by the legislatures of three fourths of the several States, or by conventions in three
fourth thereof, as the one or the other mode of ratification may be proposed by the Congress; Provided that no amendment which may be made
prior to the year one thousand eight hundred and eight shall in any manner affect the first and fourth clauses in the ninth section of the first article;
and that no State, without its consent, shall be deprived of its equal suffrage in the Senate.
The above article makes it clear that there are two methods of framing and proposing amendments.
(A) Congress may itself, by a two-thirds vote in each house, prepare and propose amendments.
(B) The legislatures of two-thirds of the States may require Congress to summon a Constitutional Convention. Congress shall thereupon dc so,
having no option to refuse; and the Convention when called shall draft and submit amendments. No provision is made as to the election and
composition of the Convention, matters which would therefore appear to be left to the discretion of Congress.
1466. There are the following two methods of enacting amendments framed and proposed in either of the foregoing ways. It is left to Congress to
prescribe one or other method as Congress may think fit.
(X) The legislatures of three-fourths of the States may ratify any amendments submitted to them.
(Y) Conventions may be called in the several States, and three-fourths of these conventions may ratify.
1467. Except for Twentyfirst Amendment, on all the occasions on which the amending power has been exercised, method A has been employed
and method X for ratifying-i.e., no drafting conventions of the whole Union or ratifying conventions in the several States have ever been
summoned. The consent of the President is not required to a Constitutional amendment (see American Commonwealth by James Bryce, pp. 365-
366).
1468. There is one provision of the Constitution which cannot be changed by this process. It is that which secures to each and every State equal
representation in one branch of the legislature because according to proviso to Article V, no State without its consent shall be deprived of its equal
suffrage in the Senate.
1469. The question as to whether the width of power of amendment is greater in case the amendment is passed by a people''s convention
compared to the width of the power if it is passed by the prescribed majority in the legislatures arose in the case of United States v. Sprague 282
U.S. 716 decided by the Supreme Court of the United States. In that case the Constitutional validity of the Eighteenth Amendment was assailed on
the ground that it should have been ratified by the Conventions because it took away the powers of the States and conferred new direct powers
over individuals. The trial court rejected all these views and yet held the Eighteenth Amendment unConstitutional on theories of ""political science,
the ""political thought"" of the times, and a ""scientific approach to the problem of government."" The United States Supreme Court on appeal upheld
the Eighteenth Amendment. After referring to the provisions of Article 5 Roberts J., who gave the opinion of the court, observed:
The choice, therefore, of the mode of ratification, lies in the sole discretion of Congress. Appellees, however, pointed out that amendments may be
of different kinds, as e.g., mere changes in the character of federal means or machinery, on the one hand, and matters affecting the liberty of the
citizen on the other. They say that the framers of the Constitution expected the former sort might be ratified by legislatures, since the States as
entities would be wholly competent to agree to such alterations, whereas they intended that the latter must be referred to the people because not
only of lack of power in the legislatures to ratify, but also because of doubt as to their truly representing the people.
Repelling the contention on behalf of the appellees, the court observed:
If the framers of the instrument had any thought that amendments differing in purpose should be ratified in different ways, nothing would have been
simpler than so to phrase Article 5 as to exclude implication or speculation, The fact that an instrument drawn with such meticulous care and by
men who so well understood how to make language fit their thought does not contain any such limiting phrase affecting the exercise of discretion by
the Congress in choosing one or the other alternative mode of ratification is persuasive evidence that no qualification was intended.
The court referred to the Tenth Amendment which provided that ""the powers not delegated to the United States by the Constitution nor prohibited
by it to the States, are reserved to the States respectively or to the people."" The argument that the language of the Tenth Amendment demonstrates
that the people reserved to themselves powers over their personal liberty, that the legislatures were not competent to enlarge the powers of the
Federal Government in that behalf and that the people never delegated to the Congress the unrestricted power of choosing the mode of ratification
of a proposed amendment was described by the Court to be complete non sequitur. The fifth Article, it was observed, does not purport to
delegate any governmental power to the United States, nor to withhold any from it. On the contrary, that article is a grant of authority by the
people to Congress, and not to the United States. The court further observed:
They (the people) deliberately made the grant of power to Congress in respect to the choice of the mode of ratification of amendments. Unless and
until that Article be changed by amendment, Congress must function as the delegated agent of the people in the choice of the method of ratification.
1470. I am, therefore, of the view that there is no warrant for the proposition that as the amendments under Article 368 are brought about by the
prescribed majority of the two Houses of Parliament and in certain cases are ratified by the State Legislatures and the amendments are not brought
about through referendum or passed in a Convention, the power of amendment under Article 368 is on that account subject to limitations.
1471. Argument has then been advanced that if power be held to be vested in Parliament under Article 368 to take away or abridge fundamental
rights, the power would be, or in any case could be, so used as would result in repeal of all provisions containing fundamental rights. India, it is
urged, in such an event would be reduced to a police state wherein all cherished values like freedom and liberty would be non-existent. This
argument, in my opinion, is essentially an argument of fear and distrust in the majority of representatives of the people. It is also based upon the
belief that the power under Article 368 by two-thirds of the members present and voting in each House of Parliament would be abused or used
extravagently. I find it difficult to deny to the Parliament the power to amend the Constitution so as to take away or abridge fundamental rights by
complying with the procedure of Article 368 because of any such supposed fear or possibility of the abuse of power. I may in this context refer to
the observations of Marshall C.J. regarding the possibility of the abuse of power of legislation and of taxation in the case of The Providence Bank
v. Alpheus Billings. 29 U.S. 514
This vital power may be abused; but the Constitution of the United States was not intended to furnish the corrective for every abuse of power
which may be committed by the State governments. The interest, wisdom, and justice of the representative body, and its relations with its
constituents furnish the only security where there is no express contract against unjust and excessive taxation, as well as against unwise legislation
generally.
1472. That power may be abused furnishes no ground for denial of its existence if government is to be maintained at all, is a proposition, now too
well established (fee the unanimous opinion of US Supreme Court in Exparte John L. Rapier 15 U.S. 93. Same view was expressed by the
Judicial Committee in the case of Bank of Toronto and Lambe 12, A.C. 575 while dealing with the provisions of Section 92 of the British North
America Act relating to the power of Quebec legislature.
1473. Apart from the fact that the possibility of abuse of power is no ground for the denial of power if it is found to have been legally vested, I find
that the power of amendment under Article 368 has been vested not in one individual but in the majority of the representatives of the people in
Parliament. For this purpose, the majority has to be of not less than two-thirds of the members present and voting in each House. In addition to
that, it is required that the amendment Bill should be passed in each House by a majority of the total membership of that House. It is, therefore, not
possible to pass an amendment Bill by a snap vote in a House wherein a small number of members are present to satisfy the requirement of the rule
of quorum. The condition about the passing of the Bill by each House, including the Rajya Sabha, by the prescribed majority ensures that it is not
permissible to get the Bill passed in a joint sitting of the two Houses (as in the case of ordinary legislation) wherein the members of the Rajya Sabha
can be outvoted by the members of the Lok Sabha because of the latter''s greater numerical strength. The effective voice of the Rajya Sabha in the
passing of the amendment Bill further ensures that unless the prescribed majority of the representatives of the states agree the Bill cannot be
passed. The Rajya Sabha under our Constitution is a perpetual body; its members are elected by the members of the State Assemblies and one-
third of them retire every two years. We have besides that the provision for the ratification of the amendment by not less than one-half of the State
Legislature in case the amendment relates to certain provisions which impinge upon the rights of the States. The fact that a prescribed majority of
the people''s representatives is required for bringing about the amendment is normally itself a guarantee that the power would not be abused. The
best safeguard against the abuse or extravagant use of power is public opinion and not a letter on the right of people''s representatives to change
the Constitution by following the procedure laid down in the Constitution itself. It would not be a correct approach to start with a distrust in the
people''s representatives in the Parliament and to assume that majority of them would have ah aversion for the liberties of the people and would act
against the public interest. To quote the words of Justice Holmes in Missouri Kansas & Texas Ry. v. May 194 U.S. 267
Great Constitutional provisions must be administered with caution. Some play must be allowed for the joints of the machine and it must be
remembered that legislatures are ultimate guardians of the liberties and welfare of the people in quite as great a degree as the courts.
1474. L.B. Orfield has dealt with the question of the abuse of power in his book ""The Amending of Federal Constitution"", in the following words
on page 123:
''Abuse'' of the amending power is an anomalous term. The proponents of implied limitations resort to the method of reductio ad absurdum in
pointing out the abuses which might occur if there were no limitations on the power to amend.... The amending power is a power of an altogether
different kind from the ordinary governmental powers. If abuse occurs, it occurs at the hands of a special organization of the nation and of the
states representing an extraordinary majority of the people, so that for all practical purposes it may be said to be the people, or at least the highest
agent of the people, and one exercising sovereign powers. Thus the people merely take the consequences of their own acts :
It has already been mentioned above that the best safeguard against the abuse of power is public opinion. Assuming that under the sway of some
overwhelming impulse, a climate is created wherein cherished values like liberty and freedom lose their significance in the eyes of the people and
their representatives and they choose to do away with all fundamental rights by amendment of the Constitution, a restricted interpretation of Article
368 would not be of much avail. The people in such an event would forfeit the claim to have fundamental rights and in any case fundamental rights
would not in such an event save the people from political enslavement, social stagnation or mental servitude. I may in this context refer to the words
of Learned Hand in his eloquent address on the Spirit of Liberty:
I often wonder whether we do not rest our hopes too much upon Constitutions, upon laws and upon courts. These are false hopes; believe me,
these are false hopes. Liberty lies in the hearts of men and women; when it dies there, no Constitution, no law no court can save it; no Constitution,
no law, no court can even do much to help it. While it lies there it needs no Constitution, no law, no court to save it. And what is this liberty which
must lie in the hearts of men and women? It is not the ruthless, the unbridled will; it is not freedom to do as one likes. That is the denial of liberty,
and leads straight to its overthrow. A society in which men recognize no check upon their freedom soon becomes a society where freedom is the
possession of only a savage few; as we have learned to our sorrow. (see pages 189-190 Spirit of Liberty edited by Irving Dilliard).
Similar idea was expressed in another celebrated passage by Learned Hand in the Contribution of an Independent Judiciary to Civilization:
You may ask what then will become of the fundamental principles of equity and fair play which our Constitutions enshrine; and whether I seriously
believe that unsupported they will serve merely as counsels of moderation. I do not think that anyone can say what will be left of those principles; I
do not know whether they will serve only as counsels; but this much I think I do know that a society so riven that the spirit of moderation is gone,
no court can save; that a society where that spirit flourishes, no court need save; that in a society which evades its responsibility by thrusting upon
the courts the nurture of that spirit, that spirit in the end will perish. (see p. 164 supra).
1475. It is axiomatic that the involvement of a nation in war by a declaration of war against another country can change the entire course of history
of the nation. A wrong decision in this respect can cause untold suffering, result in national humiliation, take toll of thousands of lives and cripple the
economy of the nation for decades to come. If the Government and the Parliament can be entrusted with power of such far reaching magnitude on
the assumption that such a power would not be abused but would be exercised reasonably in the national interest, it would seem rather anomalous
to have an approach of distrust in those very organs of the state and to deny to the Parliament the power of amendment of fundamental rights
because of the supposed possibility of the abuse of such power.
1476. There is one other aspect of the matter which may be not lost sight of. Part III deals with a number of fundamental rights. Assuming that one
relating to property, out-of the many fundamental rights, is found to be an obstacle in pushing forward certain ameliorative measures and it is
proposed to abridge that fundamental right and it is also decided not to abridge or take away any other fundamental right, the present position,
according to the stand taken on behalf of the petitioners, is that there is no power under Article 368 to abridge the obstructive fundamental right.
The result is that even though reference is made on behalf of the petitioners to those fundamental rights as enshrine within themselves the valued
concept of liberty of person and freedom of expression, the protection which is, in fact, sought is for the fundamental right to property which
causes obstruction to pushing forward ameliorative measures for national weal. It is not, in my opinion, a correct approach to assume that if
Parliament is held entitled to amend Part III of the Constitution so as to take away or abridge fundamental rights, it would automatically or
necessarily result in the abrogation of all fundamental rights. I may mention in this context that for seventeen years, from 1950 till 1967 Golak Nath
case (supra) was decided, the accepted position was that the Parliament had the power to amend Part III of the Constitution so as to take away or
abridge fundamental rights. Despite the possession of that power by the Parliament, no attempt was made by it to take away or abridge
fundamental rights relating to cherished values like liberty of person and freedom of expression. If it was not done in the past, why should we
assume that the majority of members of the Parliament in future would acquire sudden aversion and dislike for these values and show an anxiety to
remove them from the Constitution. There is a vital distinction, in my opinion, between the vesting of a power, the exercise of the power and the
manner of its exercise. What we are concerned with is as to whether on the true construction of Article 368, the Parliament has or has not the
power to amend the Constitution so as to take away or abridge fundamental rights. So far as this question is concerned, the answer, in my opinion,
should be in the affirmative, as long as the basic structure of the Constitution is retained.
1476. In the context of abuse of power of the amendment, reference has been made on behalf of the petitioners to the Constitution of Weimar
Republic and it is urged that unless there are restrictions on the power of amendment in so far as fundamental rights are concerned, the danger is
that the Indian Constitution may also meet the same fate as did the Weimar Constitution at the hands of Hitler. This argument, in my opinion, is
wholly misconceived and is not based upon correct appreciation of historical facts. Following military reversals when Kaiser fled to Holland in
1918 his mutinous subjects proclaimed a republic in Germany. There was thus a break in the continuity of the authority and the Weimar Republic
had to face staggering political problems. It had to bear the burden of concluding a humiliating peace. It was later falsely blamed for the defeat itself
by some of the politicians who were themselves responsible for the collapse and capitulation of 1918. The Republic had to wrestle, within a
decade and a half, with two economic crises of catastrophic proportions which ruined and made desperate the ordinarily stable elements of
society. The chaos with political party divisions in the country was reflected in Reichstag where no party obtained a clear majority. There were 21
cabinets in 14 years. It was in those conditions that Hitler emerged on the scene. He made use of Article 48 of the Weimar Constitution which
dealt with emergency powers. Under Article 48 of the Constitution, the President was empowered to issue decrees suspending the rights
guaranteed by the basic law and to make direct use of the army and navy should emergency conditions so require. The purpose of the provisions
was, of course, to provide the executive with means to act in the event of some grave national emergency where the immediate and concentrated
use of the power of the state might become suddenly necessary. But what happened was that almost from its beginning the government found itself
in one emergency after another, so that rule by executive decrees issued under the authority provided for by Article 48 supplanted the normal
functioning of the legislative branch of government. The increasing division among the political parties, the staggering economic problem and the
apparent failure of the parliamentary government to function, were accompanied by the steady growth in power of the National Socialist under
Hitler. In less than two years, the Weimar Republic was transformed into a totalitarian dictatorship. The Enabling Act of March 23, 1933, pushed
through the Reichstag by a narrow Nazi majority, provided government by decree without regard to Constitutional guarantees. The Act
empowered the Government to enact the statutes without the sanction of the Parliament. Hitler made a show of following the Constitution, but the
acts of his party in and out of the government in practice violated the basic law. The few limitations imposed upon the government were ignored,
and Hitler''s Third Reich was launched (see Modern Constitutions by R.F. Moore, p. 86-87 and The Constitutions of Europe by E.A. Goerner, p.
99-100). It would thus appear that it was not by use of the power of amending the Constitution but by acting under the cover of Article 48 of the
Constitution dealing with emergency powers that Hitler brought about the Nazi dictatorship. He thus became what has been described as ""...the
supreme political leader of the people, supreme tender and highest superior of the administration, supreme judge of the people, supreme
commander of the armed forces and the source of all law.
1477. Apart from the fact that the best guarantee against the abuse of power of amendment is good sense of the majority of the members of
Parliament and not the unamendability of Part III of the Constitution, there is one other aspect of the matter. Even if Part III may be left intact, a
mockery of the entire parliamentary system can be made by amending Articles 85 and 172, which are not in Part III and according to which the
life of the Lok Sabha and Vidhan Sabhas of the States, unless sooner dissolved, would be five years, and by providing that the life of existing Lok
Sabha and Vidhan Sabhas shall be fifty years. This would be a flagrant abuse of the power of amendment and I refuse to believe that public
opinion in our country would reach such abysmal depths and the standards of political and Constitutional morality would sink so low that such an
amendment would ever be passed. I need express no opinion for the purpose of this case as to whether this Court would also not quash such an
amendment In any case such an amendment would be an open invitation for and be a precursor of revolution.
1478. Even without amending any article, the emergency provisions of the Constitution contained in Article 358 and 359 can theoretically be used
in such a manner as may make a farce of the democratic set up by prolonging the rule of the party in power beyond the period of five years since
the last general election after the party in power has lost public support. A Proclamation of Emergency under Article 352 can be issued by the
President if he is satisfied that a grave emergency exists whereby the security of India or of any part of the territory thereof is threatened, whether
by war or external aggression or even by internal disturbance. Such a Proclamation has to be laid before each House of Parliament. Resolution
approving the Proclamation has thereafter to be passed by the Houses of Parliament. According to Article 83, the House of the People, unless
sooner dissolved, shall continue for five years from the date appointed for its first meeting and no longer and the expiration of the said period of five
years shall operate as a dissolution of the House provided that the said period may, while a Proclamation of Emergency is in operation, be
extended by Parliament by law for a period not exceeding one year at a time and not extending in any case beyond a period of six months after the
Proclamation has ceased to operate. As the Government and Parliament play a vital part in the Proclamation and continuation of emergency, the
emergency provisions can theoretically be used for avoiding the election and continuing a party in power even though it has lost popular support by
extending the life of House of the People in accordance with Article 83(2). The effective check against such unabashed abuse of power is the
sense of political responsibility, the pressure of public opinion and the fear of popular uprising. We need not go into the question as to whether the
court would also intervene in such an event. It is, in my opinion, inconceivable that a party would dare to so abuse the powers granted by the
emergency provisions. The grant of the above power under Article 83 (2) is necessarily on the assumption that such a power would not be abused.
1479. Argument has then been advanced on behalf of the petitioners that the power of amendment might well be used in such a manner as might
result in doing away with the power of amendment under Article 368 or in any case so amending that articles as might make it impossible to amend
the Constitution. It is, in my opinion, difficult to think that majority of members of future Parliament would attempt at any time to do away with the
power of amendment in spite of the knowledge as to what was the fate of unamendable Constitutions in other countries like France. Assuming that
at any time such an amendment to abolish all amendments of Constitution is passed and made a part of the Constitution, it would be nothing short
of laying the seeds of a future revolution or other extra-Constitutional methods to do away with unamendable Constitution. It is not necessary for
the purpose of this case to go into the question of the Constitutional validity of such an amendment.
1480. We may now deal with the question as to what is the scope of the power of amendment under Article 368. This would depend upon the
connotation of the word ""amendment"". Question has been posed during arguments as to whether the power to amend under the above article
includes the power to completely abrogate the Constitution and replace it by an entirely new Constitution. The answer to the above question, in my
opinion, should be in the negative. I am further of the opinion that amendment of the Constitution necessarily contemplates that the Constitution has
not to be abrogated but only changes have to be made in it. The word ""amendment"" postulates that the old Constitution survives without loss of its
identity despite the change and continues even though it has been subjected to alterations. As a result of the amendment, the old Constitution
cannot be destroyed and done away with; it is retained though in the amended form. What then is meant by the retention of the old Constitution? It
means the retention of the basic structure or framework of the old Constitution. A mere retention of some provisions of the old Constitution even
though the basic structure or framework of the Constitution has been destroyed would not amount to the retention of the old Constitution. Although
it is permissible under the power of amendment to effect changes, ""howsoever important, and to adapt the system to the requirements of changing
conditions, it is not permissible to touch the foundation or to alter the basic institutional pattern. The words ""amendment of the Constitution"" with all
their wide sweep and amplitude cannot have the effect of destroying or abrogating the basic structure or framework of the Constitution. It would
not be competent under the garb of amendment, for instance, to change the democratic government into dictatorship or hereditary monarchy nor
would it be permissible to abolish the Lok Sabha and the Rajya Sabha. The secular character of the state according to which the state shall not
discriminate against any citizen on the ground of religion only cannot likewise be done away with. Provision regarding the amendment of the
Constitution does not furnish a pretence for subverting the structure of the Constitution nor can Article 368 be so construed as to embody the
death wish of the Constitution or provide sanction for what may perhaps be called its lawful harakiri. Such subversion or destruction cannot be
described to be amendment of the Constitution as contemplated by Article 368.
1481. The words ""amendment of this Constitution"" and ""the Constitution shall stand amended"" in Article 368 show that what is amended is the
existing Constitution and what emerges as a result of amendment is not a new and different Constitution but the existing Constitution though in an
amended form. The language of Article 368 thus lends support to the conclusion that one cannot, while acting under that article, repeal the existing
Constitution and replace it by a new Constitution.
1482. The connotation of the amendment of the Constitution was brought out clearly by Pt. Nehru in the course of his speech in support of the
First Amendment wherein he said that ""a Constitution which is responsive to the people''s will, which is responsive to their ideas, in that it can be
varied here and there, they will respect it all the more and they will not fight against, when we want to change it."" It is, therefore, plain that what Pt.
Nehru contemplated by amendment was the varying of the Constitution ""here and there"" and not the elimination of its basic structure for that would
necessarily result in the Constitution losing its identity.
1483. Reference to some authorities in the United States so far as the question is concerned as to whether the power to amend under Article 5 of
US Constitution would include within itself the power to alter the basic structure of the Constitution are not helpful because there has been no
amendment of such a character in the United States. No doubt the Constitution of the United States had in reality, though not in form, changed a
good deal since the beginning of last century; but the change had been effected far less by formally enacted Constitutional amendments than by the
growth of customs or institutions which have modified the working without altering the articles of the Constitution (see The Law of the Constitution
by A.V. Dicey Tenth Ed. p. 129).
1484. It has not been disputed during the course of arguments that the power of amendment under Article 368 does not carry within itself the
power to repeal the entire Constitution and replace it by a new Constitution. If the power of amendment does not comprehend the doing away of
the entire Constitution but postulates retention or continuity of the existing Constitution, though in an amended form, question arises as to what is
the minimum of the existing Constitution which should be left intact in order to hold that the existing Constitution has been retained in an amended
form and not done away with. In my opinion, the minimum required is that which relates to the basic structure or framework of the Constitution. If
the basic structure is retained, the old Constitution would be considered to continue even though other provisions have undergone change. On the
contrary, if the basic structure is changed, mere retention of some articles of the existing Constitution would not warrant a conclusion that the
existing Constitution continues and survives.
1485. Although there are some observations in ""Limitations of Amendment Procedure and the Constituent Power"" by Conrad to which it is not
possible to subscribe, the following observations, in my opinion, represent the position in a substantially correct manner:
Any amending body organized within the statutory scheme, howsoever verbally unlimited its power, cannot by its very structure change the
fundamental pillars supporting its Constitutional authority.
It has further been observed:
The amending procedure is concerned with the statutory framework of which it forms part itself. It may effect changes in detail, remould the legal
expression of underlying principles, adapt the system to the needs of changing conditions, be in the words of Calhoun ''the medicatrix of the
system'', but should not touch its foundations.
A similar idea has been brought out in the, following passage by Carl J. Friedrich page 272 of ""Man and His Government"" (1963):
A Constitution is a living system. But just as in a living, organic system, such as the human body, various organs develop and decay yet the basic
structure or pattern remains the same with each of the organs having its proper function, so also in a Constitutional system the basic institutional
pattern remains even though the different component parts may undergo significant alterations. For it is the characteristic of a system that it perishes
when one of its essential component parts is destroyed. The United States may retain some kind of Constitutional government, without, say, the
Congress or the federal division of powers, but it would not be the Constitutional system now prevailing. This view is uncontested even by many
who do not work with the precise concept of a Constitution here insisted upon.
1486. According to ""The Construction of Statutes"" by Crawford, a law is amended when it is in whole or in part permitted to remain and
something is added to or taken from it or in some way changed or altered in order to make it more complete or perfect or effective. It should be
noticed, however, that an amendment is not the same as repeal, although it may operate as a repeal to a certain degree. Sutherland in this context
states that any change of the scope or effect of an existing statute whether by addition, omission or substitution of provisions which does not wholly
terminate its existence whether by an Act purporting to amend, repeal, revise or supplement or by an Act independent and original in form, is
treated as amendatory.
1487. It is, no doubt, true that the effect of the above conclusion at which I have arrived is that there would be no provision in the Constitution
giving authority for drafting a new and radically different Constitution with different basic structure or framework. This fact, in my opinion, would
not show that our Constitution has a lacuna and is not a perfect or a complete organic instrument, for it is not necessary that a Constitution must
contain a provision for its abrogation and replacement by an entirely new and different Constitution. The people in the final analysis are the ultimate
sovereign and if they decide to have an entirely new Constitution, they would not need the authority of the existing Constitution for this purpose.
1488. Subject to the retention of the basic structure or framework of the Constitution, I have no doubt that the power of amendment is plenary and
would include within itself the power to add, alter or repeal the various articles including those relating to fundamental rights. During the course of
years after the Constitution comes into force, difficulties can be experienced in the working of the Constitution. It is to overcome those difficulties
that the Constitution is amended. The amendment can take different forms. It may sometimes be necessary to repeal a particular provision of the
Constitution without substituting another provision in its place. It may in respect of a different article become necessary to replace it by a new
provision. Necessity may also be felt in respect of a third article to add some further clauses in it. The addition of the new clauses can be either
after repealing some of the earlier clauses or by adding new clauses without repealing any of the existing clauses. Experience of the working of the
Constitution may also make it necessary to insert some new and additional articles in the Constitution. Likewise, experience might reveal the
necessity of deleting some existing articles. All these measures, in my opinion, would lie within the ambit of the power of amendment. The denial of
such a broad and comprehensive power would introduce a rigidity in the Constitution as might break the Constitution. Such a rigidity is open to
serious objection in the same way as an unamendable Constitution.
1489. The word ""amendment"" in Article 368 must carry the same meaning whether the amendment relates to taking away or abridging fundamental
rights in Part III of the Constitution or whether it pertains to some other provision outside Part III of the Constitution. No serious objection is taken
to repeal, addition or alteration of provisions of the Constitution other than those in Part III under the power of amendment conferred by Article
368. The same approach, in my opinion, should hold good when we deal with amendment relating to fundamental rights contained in Part III of the
Constitution. It would be impermissible to differentiate between scope and width of power of amendment when it deals with fundamental right and
the scope and width of chat power when it deals with provisions not concerned with fundamental rights.
1490. We have been referred to the dictionary meaning of the word ""amend"", according to which to amend is to ""free from faults, correct, rectify,
reform, make alteration, to repair, to better and surpass"". The dictionary meaning of the word ""amend"" or ""amendment"", according to which power
of amendment should be for purpose of bringing about an improvement, would not, in my opinion, justify a restricted construction to be placed
upon those words. The sponsors of every amendment of the Constitution would necessarily take the position that the proposed amendment is to
bring about an improvement on the existing Constitution. There is indeed an element of euphemism in every amendment because it proceeds upon
the assumption on the part of the proposer that the amendment is an improvement. In the realities and controversies of politics, question of
improvement becomes uncertain with the result that in legal parlance the word amendment when used in reference to a Constitution signifies change
or alteration. Whether the amendment is, in fact, an improvement or not, in my opinion, is not a justiciable matter, and in judging the validity of an
amendment the courts would not go into the question as to whether the amendment has in effect brought about an improvement. It is for the special
majority in each House of Parliament to decide as to whether it constitutes an improvement; the courts would not be substituting their own opinion
for that of the Parliament in this respect. Whatever may be the personal view of a judge regarding the wisdom behind or the improving quality of an
amendment, he would be only concerned with the legality of the amendment and this, in its turn, would depend upon the question as to whether the
formalities prescribed in Article 368 have been complied with.
1491. The approach while determining the validity of an amendment of the Constitution, in my opinion, has necessarily to be different from the
approach to the question relating to the legality of amendment of pleadings. A Constitution is essentially different from pleading filed in court by
litigating parties. Pleadings contain claim and counter-claim of private parties engaged in litigation, while a Constitution provides for the framework
of the different organs of the State, viz., the executive, the legislature and the judiciary. A Constitution also reflects the hopes and aspirations of a
people. Besides laying down the norms for the functioning of different organs a Constitution encompasses within itself the broad indications as to
how the nation is to march forward in times to come. A Constitution cannot be regarded as a mere legal document to be read as a will or an
agreement nor is Constitution like a plaint or a written statement filed in a suit between two litigants. A Constitution must of necessity be the vehicle
of the life of a nation. It has also to be borne in mind that a Constitution is not a gate but a road. Beneath the drafting of a Constitution is the
awareness that things do not stand still but move on, that life of a progressive nation, as of an individual is not static and stagnant but dynamic and
dashful. A Constitution must therefore contain ample provision for experiment and trial in the task of administration. A Constitution, it needs to be
emphasised, is not a document for fastidious dialectics but the means of ordering the life of a people. It had its roots in the past, its continuity is
reflected in the present and it is intended for the unknown future. The words of Holmes while dealing with the US Constitution have equal
relevance for our Constitution. Said the great Judge:
...the provisions of the Constitution are not mathematical formulas having their essence in their form; they are organic living institutions transplanted
from English soil. Their significance is vital not formal; it is to be gathered not simply by taking the words and a dictionary, but by considering their
origin and the line of their growth. (See Gompers v. United States 233 U.S. 604, 610(1914).
It is necessary to keep in view Marshall''s great premises that ""it is a Constitution we are expounding"". To quote the words of Felix Frankfurter in
his tribute to Holmes:
Whether the Constitution is treated primarily as a text for interpretation or as an instrument of government may make all the difference in the world.
The fate of cases, and thereby of legislation, will turn on whether the meaning of the document is derived from itself or from one''s conception of
the country, its development, its needs, its place in a civilized society: (See ""Mr. Justice Holmes"" edited by Felix Frankfurter, p. 58).
The principles which should guide the court in construing a Constitution have been aptly laid down in the following passage by Kania C.J. in the
case of 282068
In respect of the construction of a Constitution Lord Wright in James v. The Commonwealth of Australia (1936) A.C. 578 observed that ''a
Constitution most not be construed in any narrow or pedantic sense''. Mr. Justice Higgins in Attorney-General of New South Wales v. Brewery
Employees Union [1908] 6 Com. L.R. 469 observed : ""Although we are to interpret words of the Constitution on the same principles of
interpretation as we apply to any ordinary law, these very principles of interpretation compel us to take into account the nature and scope of the
Act that we are interpreting-to remember that it is a Constitution, a mechanism under which laws are to be made and not a mere Act which
declares what the law is to be."" In In re The Central Provinces and Berar Act XIV of [1939] F.C.R. 18, Sir Maurice Gwyer C.J. after adopting
these observations said : ""Especially is this true of a Federal Constitution with its nice balance of jurisdictions. I conceive that a broad and liberal
spirit should inspire those whose duty it is to interpret it; but I do not imply by this that they are free to stretch or pervert to language of the
enactment in the interest of any legal or Constitutional theory or even for the purpose of supplying omissions or of correcting supposed errOrs.
There is considerable authority for the statement that the Courts are not at liberty to declare an Act void because in their opinion it is opposed to a
spirit supposed to pervade the Constitution but not expressed in words. Where the fundamental law has not limited, either in terms or by necessary
implication, the general powers conferred upon the Legislature we cannot declare a limitation under the notion of having discovered something in
the spirit of the Constitution which is not even mentioned in the instrument. It is difficult upon any general principles to limit the omnipotence of the
sovereign legislative power by judicial interposition, except so far as the express words of a written Constitution give that authority. It is also stated,
if the words be positive and without ambiguity, there is no authority for a Court to vacate or repeal a Statute on that ground alone. But it is only in
express Constitutional provisions limiting legislative power and controlling the temporary will of a majority by a permanent and paramount law
settled by the deliberate wisdom of the nation that one can find a safe and solid ground for the authority of Courts of justice to declare void any
legislative enactment. Any assumption of authority beyond this would be to place in the hands of the judiciary powers too great and too indefinite
either for its own security or the protection of private rights.
1492. Reference has been made on behalf of the petitioners to para 7 of the Fifth Schedule to the Constitution which empowers the Parliament to
amend by way of addition, variation or repeal any of the provisions of that Schedule dealing with the administration and control of scheduled areas
and scheduled tribes. Likewise, para 21 of the Sixth Schedule gives similar power to the Parliament to amend by way of addition, variation or
repeal any of the provisions of the Sixth Schedule relating to the administration of tribal areas. It is urged that while Article 368 contains the word
amendment"" simpliciter, the above two paragraphs confer the power to amend by way of addition, variation or repeal and thus enlarge the scope
of the power of amend merit. This contention, in my opinion, is not well founded. The words ""by way of addition, variation or repeal"" merely
amplify the meaning of the word ""amend"" and clarify what was already implicit in that word. It, however, cannot be said that if the words ""by way
of addition, variation or repeal"" had not been there, the power of amendment would not have also included the power to add, vary or repeal.
These observations would also hold good in respect of amended Section 291 of the Government of India Act, 1935 which gave power to the
Governor-General at any time by Order to make such amendments as he considered necessary whether by way of addition, modification or
repeal, in the provisions of that Act or of any Order made thereunder in relation to any Provincial Legislature with respect to the matters specified
in that section. A clarification by way of abundant caution would not go to show that in the absence of the clarification, the power which inheres
and is implicit would be nonexistent. Apart from that, I am of the view that sub-paragraph (2) of paragraph 7 of the Fifth Schedule indicates that
the word ""amendment"" has been used in the sense so as to cover amendment by way of addition, variation or repeal. According to that paragraph,
no law mentioned in sub-paragraph (1) shall be deemed to be an amendment of the Constitution for purpose of Article 368. As sub-paragraph (1)
deals with amendment by way of addition, variation or repeal, the amendment of Constitution for purpose of Article 368 referred to in sub-
paragraph (2) should be construed to be co-extensive and comprehensive enough to embrace within itself amendment by way of addition, variation
or repeal. The same reasoning would also apply to sub-paragraph (2) of paragraph 21 of the Sixth Schedule.
1493. The Judicial Committee in the case of British Coal Corporation v. The King [1935] A.C. 500 laid down the following rule:
In interpreting a constituent or organic statute such as the Act, that construction most beneficial to the widest possible amplitude of its powers must
be adopted.
The Judicial Committee also quoted with approval the following passage from Clement''s Canadian Constitution relating to provision of British
North America Act:
But these are statutes and statutes, and the strict construction deemed proper in the case, for example of a penal or taxing statute, or one passed to
regulate the affairs of an English parish, would be often subversive of Parliament''s real intent if applied to an Act passed to ensure the peace, order
and good government....
Orfield, while dealing with the amendment of the Constitution has observed that the amendment of a Constitution should always be construed more
liberally. To quote from his book ""The Amending of the Federal Constitution:
Is there a restriction that an amendment cannot add but only alter? An argument very much like the foregoing is that an amendment may alter but
may not add. This contention is largely a quibble on the definition of the word ''amendment''. It is asserted that by amending the Constitution is
meant the changing of something that is already in the Constitution, and not the addition of something new and unrelated. Cases prescribing the
very limited meaning of amendments in the law of pleading are cited as authoritative. It would seem improper however, to accept such a definition,
as amendments to Constitutions have always been construed more liberally and on altogether different principles from those Applied to
amendments of pleadings.
1494. It may also be mentioned that Article 5 of the US Constitution confers powers of amendment. The word used in that article is amendment
simpliciter and not amendment by way of addition, alteration or repeal. In pursuance of the power conferred by Article 5, Article 18 was added to
the American Constitution by the Eighteenth Amendment. Subsequently that article (Article 18) was repealed by the Twenty-first Amendment.
Section 1 of Article 21 was in the following words:
The Eighteenth article of amendment to the Constitution of the United States is hereby repealed.
The addition of the eighteenth article, though challenged, was upheld by the Supreme Court. No one has questioned the repeal of the eighteenth
article on the ground that the power of amendment would not include the power to repeal.
1495. I cannot subscribe to the view that an amendment of the Constitution must keep alive the provision sought to be amended and that it must be
consistent with that provision. Amendment of Constitution has a wide and broad connotation and would embrace within itself the total repeal of
some articles or their substitution by new articles which may not be consistent with or in conformity with earlier articles. Amendment in Article 368
has been used to denote change. This is clear from the opening words of the proviso to Article 368 according to which ratification by not less than
half of State Legislatures would be necessary if amendment seeks to make a change in the provisions of the Constitution mentioned in the proviso.
The word change has a wide amplitude and would necessarily cover cases of repeal and replacement of earlier provisions by new provisions of
different nature. Change can be for the better as well as for the worse. Every amendment would always appear to be a change for the worse in the
eyes of those who oppose the amendment. As against that, those who sponsor an amendment would take the stand that it is a change for the
better. The court in judging the validity of an amendment would not enter into the arena of this controversy but would concern itself with the
question as to whether the Constitutional requirements for making the amendment have been satisfied. An amendment of the Constitution in
compliance with the procedure prescribed by Article 368 cannot be struck down by the court on the ground that it is a change for the worse. If the
court were to strike down the amendment on that ground, it would be tantamount to the court substituting its own opinion for that of the
Parliament, reinforced in certain cases by that of not less than half of State Legislatures, regarding the wisdom of making the impugned
Constitutional amendment. Such a course, which has the effect of empowering the court to sit in appeal over the wisdom of the Parliament in
making Constitutional amendment, on the supposed assumption that the court has superior wisdom and better capacity to decide as to what is for
the good of the nation is not permissible. It would, indeed, be an unwarranted incursion into a domain which essentially belongs to the
representatives of the people in the two Houses of Parliament, subject to ratification in certain cases by the State Legislatures. We may in this
context recall the words of Holmes J. in Lochner v. New York (1904) 198 U.S. 45.
This case is decided upon an economic theory which a large part of the country does not entertain. If it were a question whether I agreed with that
theory, I should desire to study it further and long before making up my mind. But I do not conceive that to be my duty, because I strongly believe
that my agreement or disagreement has nothing to do with the right of a majority to embody their opinions in law.
The above observations were contained in the dissent of Holmes J. The above dissent has subsequently been accepted by the US Supreme Court
to lay down the correct law (see Ferguson v. Skrupa (1963) 372 U.S. 726 wherein it has been observed by the court:
In the face of our abandonment of the use of the ''vague contours'' of the Due Process Clause to nullify laws which a majority of the Court believed
to be economically unwise, reliance on Adams v. Tanner is as mistaken as would be adherence to Adkins v. Children''s Hospital, overruled by
West Coast Hotel Co. v. Parrish AIR 1330 We refuse to sit as a ''superlegislature to weigh the wisdom of legislation'', and we emphatically refuse
to go back to the time when courts used the Due Process Clause to strike down state laws, regulatory of business and industrial conditions,
because they may be unwise, improvident, or out of harmony with a particular school of thought''.
1496. It has also been urged on behalf of the petitioners that the framers of the Constitution could not have intended that even though for the
amendment of articles referred to in the proviso to Article 368, ratification of not less than one half of the State Legislatures would be necessary, in
the case of an amendment which deals with such a vital matter as the taking away or abridgement of fundamental rights, the amendment could be
brought about without such a ratification. This argument, in my opinion, is untenable. The underlying fallacy of this argument is that it assumes that
ratification by the State Legislatures is necessary under the proviso in respect of Constitutional amendments of great importance, while no such
ratification is necessary in the case of comparatively less important amendments. Plain reading of Article 368, however, shows that ratification by
the State Legislatures has been made imperative in the case of those Constitutional amendments which relate to or affect the rights of the States. In
other cases no such ratification is necessary. The scheme of Article 368 is not to divide the articles of the Constitution into two categories, viz.,
important and not so important articles. What Article 368 contemplates is that the amending power contained in it should cover all the articles,
leaving aside those provisions which can be amended by Parliament by bare majority. In the case, however, of such of the articles as relate to the
federal principle or the relations of the States with the Union, the framers of the Constitution put them in the proviso and made it imperative to
obtain ratification by not less than half of the State Legislatures in addition to the two-thirds majority of the members present and voting-in each
House of the Parliament for bringing about the amendment. It is plain that for the purpose of ratification by the State Legislatures, the framers of the
Constitution attached greater importance to the federal structure than to the individual rights. Such an approach is generally adopted in the case of
a provision for amendment of the federal Constitution. K.C. Wheare in his book on the Federal Government has observed on page 55:
It is essential in a federal government that if there be a power of amending the Constitution, that power, so far at least as concerns those provisions
of the Constitution which regulate the status and power of the general and regional governments, should not be confided exclusively either to the
general governments or to the regional governments.
We may in this context refer to the speech of Dr. Ambedkar who while dealing with the category of articles for the amendment of which ratification
by the States was required, observed:
Now, we have no doubt put certain articles in a third category where for the purposes of amendment the mechanism is somewhat different or
double. It requires two-thirds majority plus ratification by the States. I shall explain why we think that in the case of certain articles it is desirable to
adopt this procedure. If Members of the House who are interested in this matter are to examine the articles that have been put under the proviso,
they will find that they refer not merely to the center but to the relations between the center and the Provinces. We cannot forget the fact that while
we have in a large number of cases invaded provincial autonomy, we still intend and have as a matter of fact seen to it that the federal structure of
the Constitution remains fundamentally unaltered. We have by our laws given certain rights to provinces, and reserved certain rights to the center.
We have distributed legislative authority; we have distributed executive authority and we have distributed administrative authority. Obviously to lay
that even those articles of the Constitution which pertain to the administrative, legislative, financial and other powers, such as the executive powers
of the provinces should be made liable to alteration by the Central Parliament by two-thirds majority, without permitting the provinces or States to
have any voice, is in my judgment altogether nullifying the fundamentals of the Constitution.
1497. learned Counsel for the petitioners has addressed us at some length on the point that even if there are no express limitations on the power of
amendment, the same is subject to implied limitations, also described as inherent limitations. So far as the concept of implied limitations is
concerned, it has two facets. Under the first facet, they are limitations which flow by necessary implication from express provisions of the
Constitution. The second facet postulates limitations which must be read in the Constitution irrespective of the fact whether they flow from express
provisions or not because they are stated to be based upon certain higher values which are very dear to the human heart and are generally
considered essential traits of civilized existence. It is also stated that those higher values constitute the spirit and provide the scheme of the
Constitution. This aspect of implied limitations is linked with the existence of natural rights and it is stated that such rights being of paramount
character, no amendment of Constitution can result in their erosion.
1498. I may at this stage clarify that there are certain limitations which inhere and are implicit in the word ""amendment"". These are limitations which
flow from the use of the word ""amendment"" and relate to the meaning or construction of the word ""amendment"" This aspect has been dealt with
elsewhere while construing the word ""amendment"". Subject to this clarification, we may now advert to the two facets of the concept of implied
limitations referred to above.
1499. So far as the first facet is concerned regarding a limitation which flows by necessary implication from an express provision of the
Constitution, the concept derives its force and is founded upon a principle of interpretation of statutes. In the absence of any compelling reason, it
may be said that a Constitutional provision is not exempt from the operation of such a principle. I have applied this principle to Article 368 and
despite that, I have not been able to discern in the language of that article or other relevant articles any implied limitation on the power to make
amendment contained in the said article.
1500. We may now deal with the second aspect of the question which pertains to limitation on the power of making amendment because such a
limitation, though not flowing from an express provision, is stated to be based upon higher values which are very dear to the human heart and are
considered essential traits of civilized existence. So far as this aspect is concerned, one obvious objection which must strike every one is that the
Constitution of India is one of the lengthiest Constitutions, if not the lengthiest, of the world. The framers of the Constitution dealt with different
Constitutional matters at considerable length and made detailed and exhaustive provisions about them. Is it then conceivable that after having dealt
with the matter so exhaustively and at such great length in express words, they would leave things in the realm of implication in respect of such an
important article as that relating to the amendment of the Constitution. If it was intended that limitations should be read on the power of making
amendment, question would necessarily arise as to why the framers of the Constitution refrained from expressly incorporating such limitations on
the power of amendment in the Constitution itself. The theory of implied limitations on the power of making amendment may have some fascination
and attraction for political theorists, but a deeper reflection would reveal that such a theory is based upon a doctrinaire approach and not what is
so essential for the purpose of construing and working a Constitution, viz., a pragmatic and practical approach. This circumstance perhaps
accounts for the fact that the above theory of implied limitations has not been accepted by the highest court in any country.
1501 As the concept of implied limitations on the power of amendment under the second aspect is not based upon some express provision of the
Constitution, it must be regarded as essentially nebulous. The concept has no definite contours and its acceptance would necessarily introduce
elements of uncertainty and vagueness in a matter of so vital an importance as that pertaining to the amendment of the Constitution. Whatever might
be the justification for invoking the concept of implied limitations in a short Constitution, so far as the Constitution of India with all its detailed
provisions is concerned, there is hardly any scope or justification for invoking the above concept. What was intended by the framers of the
Constitution was put in express words and, in the absence of any words which may expressly or by necessary implication point to the existence of
limitations on the power of amendment, it is, in my opinion, not permissible to read such limitations in the Constitution and place them on the power
of amendment. I find it difficult to accede to the submission that the framers of the Constitution after having made such detailed provisions for
different subjects left something to be decided by implication, that in addition to what was said there were things which were not said but which
were intended to be as effective as things said. The quest for things not said, but which were to be as effective as things said, would take us to the
realm of speculation and theorising and must bring in its wake the uncertainty which inevitably is there in all such speculation and theorising. All the
efforts of the framers of the Constitution to make its provisions to be definite and precise would thus be undone. We shall be in doing so, not
merely ignoring but setting at naught what must be regarded as a cardinal principle that a Constitution is not a subject of fastidious and abstract
dialectics but has to be worked on a practical plane so that it may become a real and effective vehicle of the nation''s progress. As observed by
Story in para 451 of the Constitution of the United States, Volume I Constitutions are not designed for metaphysical or logical subtleties, for
niceties of expression, for critical propriety, for elaborate shades of meaning, or for the exercise of philosophical acuteness, or judicial research.
They are instruments of practical nature, founded on the common business of human life, adapted to common wants, designed for common use,
and fitted for common understandings.
1502. In the National Prohibition Cases (supra) the petitioners challenged before the US Supreme Court the validity of the Eighteenth Amendment
relating to prohibition. It was urged that the aforesaid amendment had resulted in encroachment upon the police power of the States. There was
implied limitation on the power to make such an amendment, according to the petitioners in those cases under Article 5 of the US Constitution.
Although the Supreme (Joint gave no reasons in support of its conclusion, it upheld the validity of the Eighteenth Amendment. Argument about the
implied limitations on the power of amendment was thus tacitly rejected.
1503. Eminent authors like Rottschaefer and Willis have taken the view that the theory of implied limitations should be taken to have been rejected
in the National Prohibition Cases (supra) by the US Supreme Court. Rottschaefer in Handbook of American Constitutional Law has observed on
pages 8 to 10:
The only assumption on which the exercise of the amending power would be inadequate to accomplish those results would be the existence of
express or implied limits on the subject matter of amendments. It has been several times contended that the power of amending the federal
Constitution was thus limited, but the Supreme Court has thus far rejected every such claim, although at least one state court has subjected the
power of amending the state Constitution to an implied limit in this respect. The former position is clearly the more reasonable, since the latter
implies that the ultimately sovereign people have inferentially deprived themselves of that portion of their sovereign power, once possessed by
them, of determining the content of their own fundamental law.
1504. Question of implied limitation on the powers to make amendment also arose the case of Jeremish Ryan and Ors. v. Captain Michael Lennon
[1935] IR 170 Article 50 of the Constitution of the Irish Free State which came into force on December 6, 1922, as originally enacted, provided
as follows:
Amendments of this Constitution within the terms of the Scheduled Treaty may be made by the Oireachtas, but no such amendment, passed by
both Houses of the Oireachtas, after the expiration of a period of eight years from the date of the coming into operation of this Constitution, shall
become law, unless the same shall, after it has been passed or deemed to have been passed by the said two Houses of the Oireachtas, have been
submitted to a Referendum of the people, and unless a majority of the votes on the register shall have recorded their votes on such Referendum,
and either the votes of a majority of the voters in the register, or two-thirds of the votes recorded, shall have been cast in favour of such
amendment. Any such amendment may be made within the said period of eight years by way of ordinary legislation and as such shall be subject to
the provisions of Article 47 hereof.
1505. By the Constitution (Amendment No. 10) Act, 1928, passed within the said period of eight years, the Constitution was amended by, inter
alia, the deletion of Article 47 (dealing with referendum) and the deletion from Article 50 of the words ""and as such shall be subject to the
provisions of Article 47 thereof"". By the Constitution (Amendment No. 15) Act, 1929, also passed within the said period of eight years, Article 50
was amended by the substitution of the words ""sixteen years"" for the words ""eight years"" therein. By the Constitution (Amendment No. 17) Act,
1931 the Constitution was amended by inserting therein a provision relating to the establishment of a Tribunal consisting of officers of Defence
Forces to try a number of offences. Power of detention on suspicion in certain cases was also conferred. It was in the context of the validity of the
establishment of such Tribunals that the question arose as to whether there was an implied limitation on the power to make amendment. It was held
by the Supreme Court (FitzGibbon and Murnaghan JJ. and Kennedy C.J. dissenting), while dealing with the first two amendments, that these
enactments were within the power of amendment conferred on the Oireachtas by Article 50 and were valid amendments of the Constitution; and
that, consequently, an amendment of the Constitution; enacted after the expiry of the original period of eight years was not invalid by reason of not
having been submitted to a referendum of the people under Article 50 or Article 47 as originally enacted. Dealing with the Constitution
(Amendment No. 17) Act, 1931 it was held by the same majority that it was a valid amendment and was not ultra vires by reason of involving a
partial repeal of the Constitution or by reason of conflicting with specific articles of the Constitution such as Article 6 relating to the liberty of the
person, Article 64 relating to the exercise of judicial power or Article 72 relating to the trial by jury or by reason of infringing or abrogating other
articles of the Constitution or principles underlying the various articles of the Constitution which were claimed to be fundamental and immutable.
Kennedy C.J., after referring to the different articles of the Constitution, held that there was not, either expressly or by necessary implication, any
power to amend the power of amendment itself. He observed in this connection:
No doubt the Constituent Assembly could, if it had so intended, have given a power of amendment of the power to amend the Constitution, but in
that case it would seem far more likely that it would rather have conferred on the Oireachtas a general open and free power of amendment of the
Constitution, unlimited in scope and without limiting and restraining requirements for its exercise, than have done the same thing indirectly by giving
a strictly limited power with power to remove the limitations. The Constituent Assembly clearly, to my mind, did not so intend. In my opinion on
the true interpretation of the power before us, upon a consideration of the express prohibition, limitations and requirements of the clause containing
it, the absence of any express authority, the donation of the effective act in the exercise of the power to the people as a whole, the relevant
surrounding circumstances to which I have already referred, and the documents and their tenor in their entirety, there is not here, either expressly or
by necessary implication, any power to amend the power of amendment itself.
FitzGibbon J. dealt with this question in these words:
Unless, therefore, these rights appear plainly from the express provisions of our Constitution to be inalienable, and incapable of being modified or
taken away by any legislative act, I cannot accede to the argument that the Oireachtas cannot alter, modify, or repeal them. The framers of our
Constitution may have intended ''to bind man down from mischief by the chains of the Constitution'', but if they did, they defeated their object by
handing him the key of the padlock in Article 50.
Murnaghan J. observed:
The terms in which Article 50 is framed does authorise the amendment made and there is not in the Article any express limitation which excludes
Article 50 itself from the power of amendment. I cannot, therefore, find any ground upon which the suggested limitation can be properly based.
1506. The theory of implied limitations on the power of amendment was thus rejected by the majority of the Judges of the Irish Supreme Court. It
would further appear that the crucial question which arose for determination in that case was whether there was any power to amend the article
relating to amendment of the Constitution or whether there was any restriction in this respect. No such question arises under our Constitution
because there is an express provision in Clause (e) of the proviso to Article 368 permitting such amendment. Apart from that I find that in the case
of Moore and Ors. v. The Attorney-General for the Irish Free State and Ors. [1935] A.C. 484 the counsel for the appellant did not challenge the
Constitutional validity of the 1929 Amendment. The counsel conceded that the said Amendment was regular and that the validity of the subsequent
amendments could not be attacked on the ground that they had not been submitted to the people in a referendum. Dealing with the above
concession, the Judicial Committee observed that the counsel had rightly conceded that point. The Judicial Committee thus expressed its
concurrence with the conclusion of the majority of the Irish Supreme Court relating to the Constitutional validity of the Amendment Act of 1929.
1507. A.B. Keith has also supported the view of the majority and has observed that the view of the Chief Justice in this respect was wrong (see
Letters on Imperial Relations Indian Reform Constitutional & International Law 1916-1935, p. 157). Keith observed in this connection:
But that the Chief Justice was wrong on this head can hardly be denied. Article 50 of the Constitution, which gave the power for eight years to
effect changes by simple Act, did not prevent alteration of that Article itself, and, when the Constitution was enacted, it was part of the
Constitutional law of the Empire that a power of change granted by a Constitution applies to authorize change of the power itself, unless it is
safeguarded, as it normally is, by forbidding change of the section giving the power. The omission of this precaution in the Free State Constitution
must have been intentional, and therefore, it was natural that the Dail, at Mr. Consgrave''s suggestion, and with the full approval of Mr. de Valera,
then in opposition should extend the period for change without a referendum.
1508. Dealing with the doctrine of implied limitations on the power of amendment, Orfield observes:
Today at a time when absolutes are discredited, it must not be too readily assumed that there are fundamental purposes in the Constitution which
shackle the amending power and which take precedence over the general welfare and needs of the people of today and of the future. (see The
Amending of the Federal Constitution (1942), p. 107).
If has been further observed:
An argument of tremendous practical importance is the fact that it would be exceedingly dangerous to lay down any limitations beyond those
expressed. The critics of an unlimited power to amend have too often neglected to give due consideration to the fact that alteration of the federal
Constitution is not by a simple majority or by a somewhat preponderate majority, but by a three-fourths majority of all the states. Undoubtedly,
where a simple majority is required, it is not an especially serious matter for the court to supervise closely the amending process both as to
procedure and as to substance. But when so large a majority as three-fourths has finally expressed its will in the highest possible form outside of
revolution, it becomes perilous for the judiciary to intervene."" (see ibid. p. 120).
Orfield in this context quoted the following passage from a judicial decision:
Impressive words of counsel remind us of our duty to maintain the integrity of Constitutional government by adhering to the limitations laid by the
sovereign people upon the expression of its will.... Not less imperative, however, is our duty to refuse to magnify their scope by resort to subtle
implication.... Repeated decisions have informed us that only when conflict with the Constitution is clear and indisputable will a statute be
condemned as void. Still more obvious is the duty of caution and moderation when the act to be reviewed is not an act of ordinary legislation, but
an act of the great constituent power which has made Constitutions and hereafter may unmake them. Narrow at such times are the bounds of
legitimate implications."" (see ibid. p. 121).
H.E. Willis has rejected the theory of implied limitations in his book ""Constitutional Law of the United States"" in the following words:
But it has been contended that there are all sorts of implied limitations upon the amending power. Thus it has been suggested that no amendment is
valid unless it is germane to something else in the Constitution, or if it is a grant of a new power, or if it is legislative in form, or if it destroys the
powers of the states under the dual form of government, or if it changes the protection to personal liberty. The United States Supreme Court has
brushed away all of these arguments....
1509. We may now deal with the concept of natural rights. Such rights are stated to be linked with cherished values like liberty, equality and
democracy. It is urged that such rights are inalienable and cannot be affected by an amendment of the Constitution. I agree with the learned
Counsel for the petitioners that some of the natural rights embody within themselves cherished values and represent certain ideals for which men
have striven through the ages. The natural rights have, however, been treated to be not of absolute character but such as are subject to certain
limitations. Man being a social being, the exercise of his rights has been governed by his obligations to the fellow beings and the society, and as
such the rights of the individual have been subordinated to the general weal. No one has been allowed to so exercise his rights as to impinge upon
the rights of others. Although different streams of thought still persist, the later writers have generally taken the view that natural rights have no
proper place outside the Constitution and the laws of the state. It is up to the state to incorporate natural rights, or such of them as are deemed
essential, and subject to such limitations as are considered appropriate, in the Constitution or the laws made by it. But independently of the
Constitution and the laws of the state, natural rights can have no legal sanction and cannot be enforced. The courts look to the provisions of the
Constitution and the statutory law to determine the rights of individuals. The binding force of Constitutional and statutory provisions cannot be
taken away nor can their amplitude and width be restricted by invoking the concept of natural rights. Further, as natural rights have no place in
order to be legally enforceable outside the provisions of the Constitution and the statute, and have to be granted by the Constitutional or statutory
provisions, and to the extent and subject to such limitations as are contained in those provisions, those rights, having been once incorporated in the
Constitution or the statute, can be abridged or taken away by amendment of the Constitution or the statute. The rights, as such, cannot be deemed
to be supreme or of superior validity to the enactments made by the state, and not subject to the amendatory process.
1510. It may be emphasised in the above context that those who refuse to subscribe to the theory of enforceability of natural rights do not deny
that there are certain essential values in Me, nor do they deny that there are certain requirements necessary for a civilized existence. It is also not
denied by them that there are certain ideals which have inspired mankind through the corridor of centuries and that there are certain objectives and
desiderata for which men have struggled and made sacrifices. They are also conscious of the noble impulses yearning for a better order of things,
of longings natural in most human hearts, to attain a state free from imperfections where higher values prevail and are accepted. Those who do not
subscribe to the said theory regarding natural rights, however, do maintain that rights in order to be justiciable and enforceable must form part of
the law or the Constitution, that rights to be effective must receive their sanction and sustenance from the law of the land and that rights which have
not been codified or otherwise made a part of the law, cannot be enforced in courts of law nor can those rights override or restrict the scope of the
plain language of the statute or the Constitution.
1511. Willoughby while dealing with the concept of natural rights has observed in Vol. I of Constitution of the United States:
The so-called ''natural'' or unwritten laws defining the natural, inalienable, inherent rights of the citizen, which, it is sometimes claimed, spring from
the very nature of free government, have no force either to restrict or to extend the written provisions of the Constitution. The utmost that can be
said for them is that where the language of the Constitution admits of doubt, it is to be presumed that authority is not given for the violation of
acknowledged principles of justice and liberty.
1512. It would be pertinent while dealing with the natural rights to reproduce the following passage from Salmond on Jurisprudence, Twelfth
Edition:
Rights, like wrongs and duties, are either moral or legal. A moral or natural right is an interest recognized and protected by a rule of morality-an
interest the violation of which would be a moral wrong, and respect for which is a moral duty. A legal right, on the other hand, is an interest
recognized and protected by a rule of law-an interest the violation of which would be a legal wrong done to him whose interest it is, and respect for
which is a legal duty.
Bentham set the fashion still followed by many of denying that there are any such things as natural rights at all. All rights are legal rights and the
creation of the law. ''Natural law, natural rights'', he says, ''are two kinds of fictions or metaphors, which play so great a part in books of legislation,
that they deserve to be examined by themselves.... Rights properly so called are the creatures of law properly so called; real laws give rise to real
rights. Natural rights are the creatures of natural law; they are a metaphor which derives its origin from another metaphor.'' Yet the claim that men
have natural rights need not involve us in a theory of natural law. In so far as we accept rules and principles of morality prescribing how men ought
to behave, we may speak of there being moral or natural rights; and in so far as these rules lay down that men have certain rights, we may speak of
moral or natural rights. The fact that such natural or moral rights and duties are not prescribed in black and white like their legal counterparts points
to a distinction between law and morals; it does not entail the complete non-existence of moral rights and duties. (see p. 218-219).
1513. The observations on page 61 of P.W. Peterson''s ""Natural Law and Natural Rights"" show that the theory of natural rights which was made
so popular by John Locke has since ceased to receive general acceptance. Locke had propounded the theory that the community perpetually
retains a supreme power of saving themselves from the attempts and designs of anybody, even of their legislators whenever they shall be so foolish
or so wicked as to lay and carry on designs against the liberties and properties of the subject (see Principles of civil Government Book 2 S 149).
1514. While dealing with natural rights, Roscoe Pound states on page 500 of Vol. I of his Jurisprudence:
Perhaps nothing contributed so much to create and foster hostility to courts and law and Constitutions as this conception of the courts as guardians
of individual natural rights against the state and against society; this conceiving of the law as a final and absolute body of doctrine declaring these
individual natural rights; this theory of Constitutions as declaratory of common-law principles, which are also natural-law principles, anterior to the
state and of superior validity to enactments by the authority of the state; this theory of Constitutions as having for their purpose to guarantee and
maintain the natural rights of individuals against the government and all its agencies. In effect, it set up the received traditional social, political, and
economic ideals of the legal profession as a super-Constitution, beyond the reach of any agency but judicial decision.
1515. I may also in this connection refer to a passage on the inherent and inalienable rights in A History of American Political Theories by C.
Marriam:
By the later thinkers the idea that men possess inherent and inalienable rights of a political or quasi-political character which are independent of the
state, has been generally given up. It is held that these natural rights can have no other than an ethical value, and have no proper place in politics.
There never was, and there never can be,'' says Burgess, ''any liberty upon this earth and among human beings, outside of state organization''. In
speaking of natural rights, therefore, it is essential to remember that these alleged rights have no political force whatever, unless recognized and
enforced by the state. It is asserted by Willoughby that ''natural rights'' could not have even a moral value in the supposed ''state of nature''; they
would really be equivalent to force and hence have no ethical significance. (see p. 310).
1516. It is then argued on behalf of the petitioners that essential features of the Constitution cannot be changed as a result of amendment. So far as
the expression ""essential features"" means the basic structure or framework or the Constitution, I have already dealt with the question as to whether
the power to amend the Constitution would include within itself the power to change the basic structure or framework of the Constitution. Apart
from that, all provisions of the Constitution are subject to amendatory process and cannot claim exemption from that process by being described
essential features.
1517. Distinction has been made on behalf of the petitioners between a fundamental right and the essence, also described as core, of that
fundamental right. It is urged that even though the Parliament in compliance with Article 368 has the right to amend the fundamental right to
property, it has no right to abridge or take away the essence of that right. In my opinion, this differentiation between fundamental right and the
essence or core of that fundamental right is an over-refinement which is not permissible and cannot stand judicial scrutiny. If there is a power to
abridge or take away a fundamental right, the said power cannot be curtailed by invoking the theory that though a fundamental; right can be
abridged or taken away, the essence or core of that fundamental right cannot be abridged or taken away. The essence or core of a fundamental
right must in the nature of things be its integral part and cannot claim a status or protection different from and higher than of the fundamental right of
which it is supposed to be the essence or core. There is also no objective standard to determine as to what is the core of a fundamental right and
what distinguishes it from the periphery. The absence of such a standard is bound to introduce uncertainty in a matter of so vital an importance as
the amendment of the Constitution. I am, therefore, unable to accept the argument, that even if a fundamental right be held to be amendable, the
core or essence of that right should be held to be immune from the amendatory process.
1518. The enforcement of due process clause in Fourteenth Amendment of US Constitution, it is submitted on the petitioners'' behalf, has not
caused much difficulty and has not prevented the US courts from identifying the area wherein that clause operates. This fact, according to the
submission, warrants the conclusion that the concept of implied limitation on the power of amendment would also not cause much difficulty in actual
working. I find considerable difficulty to accede to the above submission. The scope of due process clause in Fourteenth Amendment and of
power of amendment of Constitution in Article 368 is different; the two provisions operate in different areas, they are meant to deal with different
subjects and there is no similarity in the object of Fourteenth Amendment and that of Article 368. Any attempt to draw analogy between the two,
in my opinion, is far fetched.
1519. It may be mentioned that the Draft Report of the Sub-Committee on Fundamental Rights initially contained Clause 11, according to which
no person shall be deprived of his life, liberty or property without due process of law"". It was then pointed out that a vast volume of case law had
gathered around the words ""due process of law"" which were mentioned in the Fifth and the Fourteenth Amendment of the US Constitution. At first
those words were regarded only as a limitation on procedure and not on the substance of legislation. Subsequently those words were held to apply
to matters of substantive law as well. It was further stated that ""in fact, the phrase ''without due process of law'' appears to have become
synonymous with ''without just cause'' the court being the judge of what is ''just cause''; and since the object of most legislation is to promote the
public welfare by restraining and regulating individual rights of liberty and property the court can be invited, under this clause, to review almost any
law"". View was also expressed that Clause 11 as worded might hamper social legislation. Although the members of the Committee felt that there
was no case for giving a carte blanche to the Government to arrest, except in a grave emergency, any person without ''due process of law'', there
was considerable support for the view that due process clause might hamper legislation dealing with property and tenancy. A compromise formula
was then suggested by Mr. Panikkar and with the support of Mr. Munshi, Dr. Ambedkar and Mr. Rajagopalachari the suggestion was adopted
that the word ""property"" should be omitted from the clause. In the meanwhile, Mr. B.N. Rau during his visit to America had discussion with Justice
Frankfurter of the US Supreme Court who expressed the opinion that the power of review implied in the ""due process"" clause was not only
undemocratic (because it gave a few judges the power of vetoing legislation enacted by the representatives of the nation) but also threw an unfair
burden on the judiciary. This view was communicated to the Drafting Committee which replaced the expression ""without due process of law"" by
the expression ""except according to procedure established by law"". The newly inserted words were borrowed from Article 31 of the Japanese
Constitution (see pages 232-235 of the Framing of India''s Constitution A Study by Shiva Rao). Reference to the proceedings of the Drafting
Committee shows that a major factor which weighed for the elimination of the expression ""due process of law"" was that it had no definite contours.
In case the view is now accepted that there are implied limitations on the power of making amendment, the effect would necessarily be to introduce
an element of vagueness and indefiniteness in our Constitution which our Constitution-makers were so keen to avoid.
1520. Our attention has been invited to the declaration of human rights in the Charter of the United Nations. It is pointed out that there is similarity
between the fundamental rights mentioned in Part II of the Constitution and the human rights in the Charter. According to Article 56 of the Charter,
all members pledge themselves to take joint and separate action in co-operation with the Organization for the achievement of the purposes set forth
in Article 55. Article 55, inter alia, provides that the United Nations shall promote universal respect for, and observance of human rights and
fundamental freedoms for all without distinction as to race, sex, language, or religion. It is submitted on behalf of the petitioners that if the power of
amendment of the Constitution under Article 368 were to include the power to abridge or take away fundamental rights, the amendment might well
have the effect of curtailing or doing away with some of the human rights mentioned in the United Nations Charter. In this respect I am of the view
that the width and scope of the power of amendment of the Constitution would depend upon the provisions of the Constitution. If the provisions of
the Constitution are clear and unambiguous and contain no limitations on the power of amendment, the court would not be justified in grafting
limitations on the power of amendment because of an apprehension that the amendment might impinge upon human rights contained in the United
Nations Charter. It is only in cases of doubt or ambiguity that the courts would interpret a statute as not to make it inconsistent with the comity of
nations or established rules of international law, but if the language of the statute is clear, it must be followed notwithstanding the conflict between
municipal law and international law which results (see Maxwell on The Interpretation of Statutes, Twelfth Edition, p. 183). It has been observed on
page 185:
But if a statute is clearly inconsistent with international law or the comity of nations, it must be so construed, whatever the effect of such a
construction may be. There is, for instance, no doubt that a right conferred on an individual by a treaty made with the Crown may be taken from
him by act of the legislature.
The above observations apply with greater force to a Constitutional provision as such provisions are of a paramount nature. It has already been
mentioned above that the provisions of our Constitution regarding the power of making amendment are clear and unambiguous and contain no
limitation on that power. I, therefore, am not prepared to accede to the contention that a limitation on the power of amendment should be read
because of the declaration of Human Rights in the UN Charter.
1521. I may mention in the above context that it is always open to a State to incorporate in its laws the provisions of an international treaty,
agreement or convention. In India the provisions of the Geneva Conventions have been incorporated in the Geneva Conventions Act, 1960 (Act 6
of 1960). According to the Treaties of European Communities, a State on becoming a member of the European Economic Communities (EEC)
has to give primacy to the Community laws over the national laws. The principle of primacy of Community law was accepted in six countries of the
European communities. Three of them, namely, Netherlands, Luxembourg and Belgium specifically amended their written Constitutions to secure,
as far as possible, the principle of the primacy of the Community law. The other three, namely, France, Germany and Italy have also Constitutional
provisions under which it would be possible for the courts in those countries to concede primacy to the Treaties of European Communities, and
thus through them secure the primacy of the Community law. Ireland which became a new member of EEC with effect from January 1, 1973 has
amended its Constitution by the Third Amendment of the Constitution Bill, 1971. This Bill has been approved in a referendum. The relevant part of
the Amendment reads as under:
No provision of this Constitution invalidates laws enacted, acts done or measures adopted by the State necessitated by the obligations of
membership of the Communities or prevents laws enacted, acts done or measures adopted by the Communities, or institutions thereof, from having
the force of law in the State.
In Britain also, primacy of the European Community law over the domestic law has been recognized by Section 2 of the European Communities
Act, 1972. Question is now engaging the attention of Constitutional experts as to whether it has become necessary to place limitations on the
legislative powers of the British Parliament and whether it is on that account essential to have a written Constitution for the United Kingdom (see
July 1972 Modern Law Review, p. 375 onwards on the subject of Parliamentary Sovereignty and the Primacy of European Community Law).
1522. I am also of the view that the power to amend the provisions of the Constitution relating to the fundamental rights cannot be denied by
describing the fundamental rights as natural rights or human rights. The basic dignity of man does not depend upon the codification of the
fundamental rights nor is such codification a prerequisite for a dignified way of living. There was no Constitutional provision for fundamental rights
before January 26, 1950 and yet can it be said that there did not exist conditions for dignified way of living for Indians during the period between
August 15, 1947 and January 26,. 1950. The plea that provisions of the Constitution, including those of Part III, should be given restrospective
effect has been rejected by this Court. Article 19 which makes provision for fundamental rights, is not applicable to persons who are not citizens of
India. Can it, in view of that, be said that the non-citizens cannot while staying in India lead a dignified life ? It would, in my opinion, be not a
correct approach to say that amendment of the Constitution relating to abridgement or taking away of the fundamental rights would have the effect
of denuding human beings of basic dignity and would result in the extinguishment of essential values of life.
1523. It may be mentioned that the provisions of Article 19 show that the framers of the Constitution never intended to treat fundamental rights to
be absolute. The fact that reasonable restrictions were carved in those rights clearly negatives the concept of absolute nature of those rights. There
is also no absolute standard to determine as to what constitutes a fundamental right. The basis of classification varies from country to country.
What is fundamental right in some countries is not so in other countries. On account of the difference between the fundamental rights adopted in
one country and those adopted in another country, difficulty was experienced by our Constitution-makers in selecting provisions for inclusion in the
chapter on fundamental rights (see in this connection Constitutional Precedents III Series on Fundamental Rights p. 25 published by the Constituent
Assembly of India).
1524. Reference has been made on behalf of the petitioners to the Preamble to the Constitution and it is submitted that the Preamble would control
the power of amendment. Submission has also been made in the above context that there is no power to amend the Preamble because, according
to the submission, Preamble is not a part of the Constitution but ""walks before the Constitution"". I am unable to accept the contention that the
Preamble is not a part of the Constitution. Reference to the debates of the Constituent Assembly shows that there was considerable discussion in
the said Assembly on the provisions of the Preamble. A number of amendments were moved and were rejected. A motion was thereafter adopted
by the Constituent Assembly that ""the Preamble stands part of the Constitution"" (see Constituent Assembly debates, Vol. X, p. 429-456). There
is, therefore, positive evidence to establish that the Preamble is a part of the Indian Constitution. In view of the aforesaid positive evidence, no help
can be derived from the observations made in respect of other Constitutions on the point as to whether preamble is or is not a part of the
Constitution. Apart from that, I find that the observations on p. 200-201 in Craise on Statute Law Sixth Edition show that the earlier view that
preamble of a statute is not part thereof has been discarded and that preamble is as much a part of a statute as its other provisions.
1525. Article 394 of the Constitution shows that the said article as well as Article 5, 6, 7, 8, 9, 60, 324, 366, 367, 379, 380, 388, 391, 392 and
393 came into force at once, i.e. on 26th day of November 1949 when the Constitution was adopted and enacted and the remaining provisions of
the Constitution would come into force on the 26th day of January, 1950 ""which day is referred to in this Constitution as the commencement of this
Constitution"". Article 394 would thus show that except for sixteen articles which were mentioned in that article, the remaining provisions of the
Constitution came into force on the 26th day of January, 1950. The words ""the remaining provisions"", in my opinion, would include the Preamble
as well as Part III and Part IV of the Constitution. It may also be mentioned that a proposal was made in the Constituent Assembly by Mr.
Santhanam that Preamble should come into force on November 26, 1949 but the said proposal was rejected.
1526. As Preamble is a part of the Constitution, its provisions other than those relating to basic structure or framework, it may well be argued, are
as much subject to the amendatory process contained in Article 368 as other parts of the Constitution. Further, if Preamble itself is amendable, its
provisions other than those relating to basic structure cannot impose any implied limitations on the power of amendment. The argument that
Preamble creates implied limitations on the power of amendment cannot be accepted unless it is shown that the Parliament in compliance with the
provisions of Article 368 is debarred from amending the Preamble in so far as it relates to matters other than basic structure and removing the
supposed limitations which are said to be created by the Preamble. It is not necessary to further dilate upon this aspect because I am of the view
that the principle of construction is that reference can be made to Preamble for purpose of construing when the words of a statute or Constitution
are ambiguous and admit of two alternative constructions. The preamble can also be used to shed light on and clarify obscurity in the language of a
statutory or Constitutional provision. When, however, the language of a section or article is plain and suffers from no ambiguity or obscurity, no
loss can be put on the words of the section or article by invoking the Preamble. As observed by Story on Constitution, the preamble can never be
resorted to, to enlarge the powers confided to the general government, or any of its departments. It cannot confer any power per se; it can never
amount, by implication, to an enlargement of any power expressly given. It can never be the legitimate source of any implied power, when
otherwise withdrawn from the Constitution. Its true office is to expound the nature, and extent, and application of the powers actually conferred by
the Constitution, and not substantively to create them (see para 462). The office of the Preamble has been stated by the House of Lords in Att.-
Gen. v. H.R.H. Prince Ernest Augustus of. Hanover. [1957] A.C. 436 In that case, Lord Normand said:
When there is a preamble it is generally in its recitals that the mischief to be remedied and the scope of the Act are described. It is therefore clearly
permissible to have recourse to it as an aid to construing the enacting provisions. The preamble is not, however, of the same weight as an aid to
construction of a section of the Act as are other relevant enacting words to be found elsewhere in the Act or even in related Acts. There may be no
exact correspondence between preamble and enactment, and the enactment may go beyond, or it may fall short of the indications that may be
gathered from the preamble. Again, the preamble cannot be of much or any assistance in construing provisions which embody qualifications or
exceptions from the operation of the general purpose of the Act. It is only when it conveys a clear and definite meaning in comparison with
relatively obscure or indefinite enacting words that the preamble may legitimately prevail.... If they (the enacting words) admit of only one
construction, that construction will receive effect even if it is inconsistent with the preamble, but if the enacting words are capable of either of the
constructions offered by the parties, the construction which fits the preamble may be preferred.
1527. In the President''s reference In Re : The Berubari Union and Exchange of Enclaves, [1963] S.C.R. 250 the matter related to the
implementation of the agreement between the Prime Ministers of India and Pakistan regarding the division of Berubari Union and for exchange of
Cooch-Bihar Enclaves in Pakistan and Pakistan enclaves in India. The contention which was advanced on behalf of the petitioner in that case was
that the agreement was void as it ceded part of India''s territory, and in this connection, reference was made to the Preamble to the Constitution.
Rejecting the contention this Court after referring to the words of Story that preamble to the Constitution is ""a key to open the minds of the
makers"" which may show the general purposes for which they made the several provisions, relied upon the following observations of Willoughby
about the Preamble to the American Constitution:
It has never been regarded as the source of any substantive power conferred on the Government of the United States, or on any of its
departments. Such power embrace only those expressly granted in the body of the Constitution and such as may be implied from those so granted.
To the above observations this Court added:
What is true about the powers is equally true about the prohibitions and limitations.
1528. Apart from what has been stated above about the effect of Preamble on the power of amendment, let us deal with the provisions of the
Preamble itself. After referring to the solemn resolution of the people of India to constitute India into a sovereign democratic republic, the Preamble
makes mention of the different objectives which were to be secured to all its citizens. These objectives are:
JUSTICE, social, economic and political;
LIBERTY of thought, expression, belief, faith and worship;
EQUALITY of status and of opportunity;
and to promote among them all
FRATERNITY assuring the dignity of the individual and the unity of the Nation.
It would be seen from the above that the first of the objectives mentioned in the Preamble is to secure to all citizens of India justice, social,
economic and political. Article 38 in Part IV relating to the Directive Principles or State Policy recites that the State shall strive to promote the
welfare of the people by securing and protecting as effectively as it may a social order in which justice, social, economic and political, shall inform
all the institutions of the national life.
1529. Since the later half of the eighteenth century when the idea of political equality of individuals gathered force and led to the formation of
democratic governments, there has been a great deal of extension of the idea of equality from political to economic and social fields. Wide
disparities in the standard of living of the upper strata and the lower strata as also huge concentration of wealth in the midst of abject poverty are an
index of social maladjustment and if continued for long, they give rise to mass discontent and a desire on the part of those belonging to the lower
strata to radically alter and, if necessary, blow up the social order. As those belonging to the lower strata constitute the bulk of the population, the
disparities provide a fertile soil for violent upheavals. The prevention of such upheavals is not merely necessary for the peaceful evolution of
society, it is also in the interest of those who belong to the upper strata to ensure that the potential causes for violent upheaval are eliminated.
Various remedies have been suggested in this connection and the stress has been laid mainly upon having what is called a welfare state. The
modern states have consequently to take steps with a view to ameliorate the conditions of the poor and to narrow the chasm which divides them
from the affluent sections of the population. For this purpose the state has to deal with the problems of social security, economic planning and
industrial and agrarian welfare. Quite often in the implementation of these policies, the state is faced with the problem of conflict between the
individual rights and interests on the one side and rights and welfare of vast sections of the population on the other. The approach which is now
generally advocated for the resolving of the above conflict is to look upon the rights of the individuals as conditioned by social responsibility.
Harold Laski while dealing with this matter has observed in Encyclopaedia of the Social Sciences:
The struggle for freedom is largely transferred from the plane of political to that of economic rights. Men become less interested in the abstract
fragment of political power an individual can secure than in the use of massed pressure of the groups to which they belong to secure an increasing
share of the social product.... So long as there is inequality, it is argued, there cannot be liberty. The historic inevitability of this evolution was seen a
century ago by dc Tocqueville. It is interesting to compare this insistence that the democratization of political power mean equality and that its
absence would be regarded by the masses as oppression with the argument of Lord Acton that liberty and equality are antitheses. To the latter
liberty was essentially an autocratic ideal; democracy destroyed individuality, which was the very pith of liberty, by seeking identity of conditions.
The modern emphasis is rather toward the principle that material equality is growing inescapable and that the affirmation of personality must be
effective upon an immaterial plane. (see Vol. IX, p. 445).
1530. I may also refer to another passage on page 99 of Grammar of Politics by Harold Laski:
The State, therefore, which seeks to survive must continually transform itself to the demands of men who have an equal claim upon that common
welfare which is its ideal purpose to promote.
We are concerned here, not with the defence of anarchy, but with the conditions of its avoidance. Men must learn to subordinate their self-interest
to the common welfare. The privileges of some must give way before the rights of all. Indeed, it may be urged that the interest of the few is in fact
the attainment of those rights, since in no other environment is stability to be assured.
1531. A modern state has to usher in and deal with large schemes having social and economic content. It has to undertake the challenging task of
what has been called social engineering, the essential aim of which is the eradication of the poverty, uplift of the downtrodden, the raising of the
standards of the vast mass of people and the narrowing of the gulf between the rich and the poor. As occasions arise quite often when the
individual rights clash with the larger interests of the society, the state acquires the power to subordinate the individual rights to the larger interests
of society as a step towards social justice. As observed by Roscoe Pound on page 434 of Volume I of Jurisprudence under the heading
Limitations on the Use of Property"":
Today the law is imposing social limitations-limitations regarded as involved in social life. It is endeavouring to delimit the individual interest better
with respect to social interests and to confine the legal right or liberty or privilege to the bounds of the interest so delimited.
To quote the words of Friedmann in Legal Theory:
But modern democracy looks upon the right to property as one conditioned by social responsibility by the needs of society, by the ''balancing of
interests'' which looms so large in modern jurisprudence, and not as preordained and untouchable private right. (Fifth Edition, p. 406).
1532. With a view to bring about economic regeneration, the state devises various methods and puts into operation certain socio-economic
measures. Some of the methods devised and measures put into operation may impinge upon the property rights of individuals. The courts may
sometimes be sceptical about the wisdom behind those methods and measures, but that would be an altogether extraneous consideration in
determining the validity of those methods and measures. We need not dilate further upon this aspect because we are only concerned with the
impact of the Preamble. In this respect I find that although it gives a prominent place to securing the objective of social, economic and political
justice to the citizens, there is nothing in it which gives primacy to claims of individual right to property over the claims of social, economic and
political justice. There is, as a matter of fact, no clause or indication in the Preamble which stands in the way of abridgement of right to property for
securing social, economic and political justice. Indeed, the dignity of the individual upon which also the Preamble has laid stress, can only be
assured by securing the objective of social, economic and political justice.
1533. Reference has been made on behalf of the petitioners to the Nehru Report in order to show that in the pre-independence days, it was one of
the objectives of nationalist leaders to have some kind of charter of human rights. This circumstance, in my opinion has not much material bearing
on the point of controversy before us. Our Constitution-makers did incorporate in Part III of the Constitution certain-rights and designated them as
fundamental rights. In addition to that, the Constitution-makers put in Part IV of the Constitution certain Directive Principles. Although those
Directive Principles were not to be enforceable by any court, Article 37 declared that those principles were nevertheless fundamental in the
governance of the country and it should be the duty of the State to apply those principles in making laws. The Directive Principles embody a
commitment which was imposed by the Constitution-makers on the State to bring about economic and social regeneration of the teeming millions
who are steeped in poverty, ignorance and social backwardness. They incorporate a pledge to the coming generations of what the State would
strive to usher in. No occasion has arisen for the amendment of the Directive Principles. Attempt have, however, been made from time to time to
amend the fundamental rights in Part III. The question with which we are concerned is whether there is power of amendment under Article 368 so
as to take away or abridge the fundamental rights. This question would necessarily have to depend upon the language of Article 368 as well as
upon the width and scope of the power of amendment under Article 368 and the consideration of the Nehru Report in this context would be not
helpful. If the language of Article 368 warrants a wide power of amendment as may include the power to take away or abridge fundamental rights,
the said power cannot be held to be non-existent nor can its ambit be restricted by reference to Nehru Report. The extent to which historical
material can be called in aid has been laid down in Maxwell on Interpretation of Statutes on page 47-48 as under:
In the interpretation of statutes, the interpreter may call to his aid all those external or historical facts which are necessary for comprehension of the
subject-matter, and may also consider whether a statute was intended to alter the law or to leave it exactly where it stood before. But although we
can have in mind the circumstances when the Act was passed and the mischief which then existed so far as these are common knowledge...we can
only use these matters as an aid to the construction of the words which Parliament has used. We cannot encroach on its legislative function by
reading in some limitation which we may think was probably intended but which cannot be inferred from the words of the Act.
The above observations hold equally good when we are construing the provisions of a Constitution. Keeping them in view we can get no material
assistance in support of the petitioners contention from the Nehru Report.
1534. Apart from what has been stated above, we find that both before the dawn of independence as well as during the course of debates of the
Constituent Assembly stress was laid by the leaders of the nation upon the necessity of bringing about economic regeneration and thus ensuring
social and economic justice. The Congress Resolution of 1929 on social and economic changes stated that ""the great poverty and misery of the
Indian people are due, not only to foreign exploitation in India but also to the economic structure of society, which the alien rulers support so that
their exploitation may continue. In order therefore to remove this poverty and misery and to ameliorate the condition of the Indian masses, it is
essential to make revolutionary changes in the present economic and social structure of society and to remove the gross inequalities"". The
resolution passed by the Congress in 1931 recited that in order to end the exploitation of the masses, political freedom must include real economic
freedom of the starving millions. The Objectives Resolution which was moved by Pt. Nehru in the Constituent Assembly on December 13, 1946
and was subsequently passed by the Constituent Assembly mentioned that there would be guaranteed to all the people of India, ""justice, social,
economic, and political; equality of status, of opportunity and before the law; freedom of thought, expression, belief, faith, worship, vocation,
association and action subject to law and public morality"". It would, therefore, appear that even in the Objectives Resolution the first position was
given to justice, social, economic and political. Pt. Nehru in the course of one of his speeches, said:
The service of India means the service of the millions who suffer. It means the ending of poverty and ignorance and disease and inequality of
opportunity. The ambition of the greatest man of our generation has been to wipe every tear from every eye. That may be beyond us, but as long
as there are tears and suffering, so long our work will not be over.
Granville Austin in his book ""Extracts from the Indian Constitution : Cornerstone of a Nation"" after quoting the above words of Pt. Nehru has
stated:
Two revolutions, the national and the social, had been running parallel in India since the end of the First World War. With independence, the
national revolution would be completed, but the social revolution must go on. Freedom was not an end in itself, only ''a means to an end'', Nehru
had said, ''that end being the raising of the people...to higher levels and hence the general advancement of humanity''.
The first task of this Assembly (Nehru told the members) is to free India through a new Constitution, to feed the starving people, and to clothe the
naked masses, and to give every Indian the fullest opportunity to develop himself according to his capacity.
K. Santhanam, a prominent southern member of the Assembly and editor of a major newspaper, described the situation in terms of three
revolutions. The political revolution would end, he wrote, with independence. The social revolution meant ''to get (India) out of the medievalism
based on birth, religion, custom, and community and reconstruct her social structure on modern foundations of law, individual merit, and secular
education''. The third revolution was an economic one : The transition from primitive rural economy to scientific and planned agriculture and
industry''. Radhakrishnan (now President of India) believed India must have a ''socio-economic revolution'' designed not only to bring about ''the
real satisfaction of the fundamental needs of the common man'', but to go much deeper and bring about ''a fundamental change in the structure of
Indian society''.
On the achievement of this great social change depended India''s survival. ''If we cannot solve this problem soon, ''Nehru warned the Assembly,
''all our paper Constitutions will become useless and purposeless....
* * * * *
''The choice for India, ''wrote Santhanam,''...is between rapid evolution and violent revolution...because the Indian masses cannot and will not wait
for a long time to obtain the satisfaction of their minimum needs.''
* * * * *
What was of greatest importance to most Assembly members, however, was not that socialism be embodied in the Constitution, but that a
democratic Constitution and with a socialist bias be framed so as to allow the nation in the future to become as socialist as its citizens desired or its
needs demanded. Being, in general, imbued with the goals, the humanitarian bases, and some of the techniques of social democratic thought, such
was the type of Constitution that Constituent Assembly members created.
1535. Dealing with the Directive Principles, Granville Austin writes:
In the Directive Principles, however, one finds an even clearer statement of the social revolution. They aim at making the Indian masses free in the
positive sense, free from the passivity engendered by centuries of coercion by society and by nature, free from the abject physical conditions that
had prevented them from fulfilling their best selves.
* * * * *
By establishing these positive obligations of the state, the members of the Constituent Assembly made it the responsibility of future Indian
governments to find a middle way between individual liberty and the public good, between preserving the property and the privilege of the few and
bestowing benefits on the many in order to liberate ''the powers of all men equally for contributions to the common good''.
* * * * *
The Directive Principles were a declaration of economic independence, a declaration that the privilege of the colonial era had ended, that the
Indian people (through the democratic institutions of the Constitution) had assumed economic as well as political control of the country, and that
Indian capitalists should not inherit the empire of British colonialists.
1536. Pt. Nehru, in the course of his speech in support of the Constitution (First Amendment) Bill, said:
And as I said on the last occasion the real difficulty we have to face is a conflict between the dynamic ideas contained in the Directive Principles of
Policy and the static position of certain things that are called ''fundamental'' whether they relate to property or whether they relate to something
else. Both are important undoubtedly. How are you to get over them ? A Constitution which is unchanging and static, it does not matter how good
it is, how perfect it is, is a Constitution that has past its use.
1537. Again in the course of his speech in support of the Constitution (Fourth Amendment) Bill, Pt. Nehru said:
But, I say, that if that is correct, there is an inherent contradiction in the Constitution between the fundamental rights and the Directive Principles of
State Policy. therefore, again, it is up to this Parliament to remove that contradiction and make the fundamental rights subserve the Directive
Principles of State Policy.
1538. It cannot, therefore, be said that the stress in the impugned amendments to the Constitution upon changing the economic structure by
narrowing the gap between the rich and the poor is a recent phenomenon. On the contrary, the above material shows that this has been the
objective of the national leaders since before the dawn of independence, and was one of the underlying reasons for the First and Fourth
Amendments of the Constitution. The material further indicates that the approach adopted was that there should be no reluctance to abridge or
regulate the fundamental right to property if it was felt necessary to do so for changing the economic structure and to attain the objectives contained
in the Directive Principles.
1539. So far as the question is concerned as to whether the right to property can be said to pertain to basic structure or framework of the
Constitution, the answer, in my opinion, should plainly be in the negative. Basic structure or framework indicates the broad outlines of the
Constitution, while the right to property is a matter of detail. It is apparent from what has been discussed above that the approach of the framers of
the Constitution was to subordinate the individual right to property to the social good. Property right has also been changing from time to time. As
observed by Harold Laski in Grammar of Politics, the historical argument is fallacious if it regards the regime of private property as a simple and
unchanging thing. The history of private property is, above all, the record of the most varied limitations upon the use of the powers it implies.
Property in slaves was valid in Greece and Rome; it is no longer valid today. Laski in this context has quoted the following words of John Stuart
Mill:
The idea of property is not some one thing identical throughout history and incapable of alteration...at any given time it is a brief expression
denoting the rights over things conferred by the law or custom of some given society at that time; but neither on this point, nor on any other, has the
law and custom of a given time and place, a claim to be stereotyped for ever. A proposed reform in laws or customs is not necessarily
objectionable because its adoption would imply, not the adaptation of all human affairs to the existing idea of property, to the growth and
improvement of human affairs.
1540. The argument that Parliament cannot by amendment enlarge its own powers is untenable. Amendment of the Constitution, in the very nature
of things, can result in the conferment of powers on or the enlargement of powers of one of the organs of the state. Likewise, it can result in the
taking away or abridgement of the powers which were previously vested in an organ of the state. Indeed nearly every expansion of powers and
functions granted to the Union Government would involve consequential contraction of powers and functions in the Government of the States. The
same is true of the converse position. There is nothing in the Constitution which prohibits or in any other way prevents the enlargement of powers
of Parliament as a result of Constitutional amendment and, in my opinion, such an amendment cannot be held to be impermissible or beyond the
purview of Article 368. Indeed, a precedent is afforded by the Irish case of Jeremish Ryan (supra) wherein amendment made by the Oirechtas as
a result of which it enlarged its powers inasmuch as its power of amending the Constitution without a referendum was increased from eight years to
16 years was held to be valid. Even Kennedy C.J. who gave a dissenting judgment did not question the validity of the amendment on the ground
that Oirechtas had thereby increased its power. He struck it down on the ground that there was no power to amend the amending clause. No such
difficulty arises under our Constitution because of the existence of an express provision. I am also unable to accede to the contention that an
amendment of the Constitution as a result of which the President is bound to give his assent to an amendment of the Constitution passed in
accordance with the provisions of Article 368 is not valid. Article 368 itself gives, inter alia, the power to amend Article 368 and an amendment of
Article 368 which has been brought about in the manner prescribed by that article would not suffer from any Constitutional or legal infirmity. I may
mention in this context that an amendment of the US Constitution in accordance with Article 5 of the US Constitution does not require the assent of
the President. The change made by the Twentyfourth Amendment in the Constitution of India, to which our attention has been invited, has not done
away with the assent of the President but has made it obligatory for him to give his assent to the Constitution Amendment Bill after it has been
passed in accordance with Article 368. As it is not now open to the President to withhold his assent to a Bill in regard to a Constitutional
amendment after it has been duly passed, the element of personal discretion of the President disappears altogether. Even apart from that, under our
Constitution the position of the President is that of a Constitutional head and the scope for his acting in exercise of his personal discretion is rather
small and limited.
1541. Reference was made during the course of arguments to the provisions of Section 6 of the Indian Independence Act, 1947. According to
Sub-section (1) of that section, the Legislature of each of the new Dominions shall have full power to make laws for that Dominion, including laws
having extra-territorial opeartion. Sub-section (6) of the section provided that the power referred to in Sub-section (1) of this section extends to
the making of laws limiting for the future the powers of the Legislature of the Dominion. No help, in my opinion, can be derived from the above
provisions because the Constituent Assembly framed and adopted the Constitution not on the basis of any power derived from Section 6 of the
Indian Independence Act. On the contrary, the members of the Constituent Assembly framed and adopted the Constitution as the representatives
of the people and on behalf of the people of India. This is clear from the opening and concluding words of the Preamble to the Constitution. There
is, indeed, no reference to the Indian Independence Act in the Constitution except about its repeal in Article 395 of the Constitution.
1542. Apart from the above, I find that all that Sub-section (6) of Section 6 of the Indian Independence Act provided for was that the power
referred to in Sub-section (1) would extend to the making of laws limiting for the future the powers of the Legislature of the Dominion. The
Provisional Parliament acting as the Constituent Assembly actually framed the Constitution which placed limitations on the ordinary legislative
power of the future Parliaments by providing that the legislative laws would not contravene the provisions of the Constitution. At the same time, the
Constituent Assembly inserted Article 368 in the Constitution which gave power to the two Houses of future Parliaments to amend the Constitution
in compliance with the procedure laid down in that article. There is nothing in Section 6 of the Indian Independence Act which stood in the way of
the Constituent Assembly against the insertion of an article in the Constitution conferring wide power of amendment, and I find it difficult to restrict
the scope of Article 368 because of anything said in Section 6 of the Indian Independence Act.
1543. Argument on behalf of the petitioners that our Constitution represents a compact on the basis of which people joined the Indian Union and
accepted the Constitution is wholly misconceived. The part of India other than that comprised in erstwhile Indian States was already one territory
on August 15, 1947 when India became free. So far as the erstwhile Indian States were concerned, they acceded to the Indian Union long before
the Constitution came into force on January 26, 1950 or was adopted on November 26, 1949. There thus arose no question of any part of India
comprising the territory of India joining the Indian Union on the faith of any assurance furnished by the provisions of the Constitution. Some
assurances were given to the minorities and in view of that they gave up certain demands. The rights of minorities are now protected in Articles 25
to 30. Apart from the articles relating to protection to the minorities, the various articles contained in Part III of the Constitution are applicable to all
citizens. There is nothing to show that the people belonging to different regions would have or indeed could have declined to either join the Indian
Union or to remain in the Indian Union but for the incorporation of articles relating to fundamental rights in the Constitution. The Constitution
containing fundamental rights was framed by the people of India as a whole speaking through their representative and if the people of India as a
whole acting again through their representatives decide to abridge or take away some fundamental right like one relating to property, no question of
breach of faith or violation of any alleged compact can, in my opinion, arise.
1544. This apart, compact means a bargain or agreement mutually entered into, which necessarily connotes a choice and volition for the party to
the compact. Whatever may be the relevance or significance of the concept of compact in the context of the US Constitution where different States
joined together to bring into existence the United States of America and where further each one of the States ratified the Constitution after it had
been prepared by the Philadelphia Convention, the above concept has plainly no relevance in the context of the Indian Constitution. The whole of
India was, as already mentioned, one country long before the Constitution was adopted. There was also no occasion here for the ratification of the
Constitution by each State after it had been adopted by the Constituent Assembly.
1545. Reference has been made on behalf of the petitioners to the case of 274854 which related to the Punjab Reorganization Act, 1966. This
Court while upholding the validity of the Act dealt with Article 4, according to which any law referred to in Article 2 or Article 3 shall contain such
provisions for the amendment of the First Schedule and the Fourth Schedule as may be necessary to give effect to the provisions of the law and
may also contain such supplemental, incidental and consequential provisions (including provisions as to representation in Parliament and in the
Legislature or Legislatures of the State or States affected by such law) as Parliament may deem necessary, and observed:
Power with which the Parliament is invested by Articles 2 and 3, is power to admit, establish, or form new States which conform to the democratic
pattern envisaged by the Constitution; and the power which the Parliament may exercise by law is supplemental, incidental or consequential to the
admission, establishment or formation of a State as contemplated by the Constitution, and is not power to override the Constitutional scheme. No
State can therefore be formed, admitted or set up by few under Article 4 by the Parliament which has not effective legislative, executive and
judicial organs.
1546. The above passage, in my opinion, does not warrant an inference of an implied limitation on the power of amendment as contended on
behalf of the petitioners. This Court dealt in the above passage with the import of the words ""supplemental, incidental and consequential provisions
and held that these provisions did not enable the Parliament to override the Constitutional scheme. The words ""Constitutional scheme"" had plainly
reference to the provisions of the Constitution which dealt with a State, its legislature, judiciary and other matters in Part VI. Once the State of
Haryana came into being, it was to have the attributes of a State contemplated by the different articles of Part VI in the same way as did the other
States. No question arose in that case about limitation on the power of amendment under Article 368 and as such, that case cannot be of any avail
to the petitioners.
1547. learned Counsel for the petitioner has invited our attention to the Constitutional position specially in the context of civil liberties in Canada. In
this respect we find that the opening words of the Preamble to the British North America Act, 1867 read as under:
Whereas the provisions of Canada, Nova Scotia, and New Brunswick have expressed their desire to be federally united into one dominion under
the Crown of the United Kingdom of Great Britain and Ireland, with a Constitution similar in principle to that of the United Kingdom;
Section 91 of the above mentioned Act deals with the legislative authority of Parliament of Canada. The opening words of Section 91 are as under:
It shall be lawful for the Queen, by and with the advice and consent of the Senate and House of Commons, to make laws for the peace, order, and
good government of Canada, in relation to all matters not coming within the classes of subjects by this Act assigned exclusively to the Legislatures
of the provinces; and for greater certainty, but not so as to restrict the generality of the foregoing terms of the section, it is hereby declared that
(notwithstanding anything in this Act) the exclusive legislative authority of the Parliament of Canada extends to all matters coming within the classes
of subjects next hereinafter enumerated; that is to say, ___.
There follows a list of different subjects. The first amongst the subjects, which was inserted by British North America Act 1949, is : ""The
amendment from time to time of the Constitution of Canada, except as regards matters coming within the classes of subjects by this Act assigned
exclusively to the Legislatures of the provinces, or...."" It is not necessary to give the details of other limitations on the power of amendment. Section
92 of the British North America Act enumerates the subjects of exclusive provincial legislation. According to this section, in each province the
Legislature may exclusively make laws in relation to matters coming within the classes of subjects next hereinafter enumerated. There then follows a
list of subjects, the first amongst which is ""The amendment from time to time, notwithstanding anything in this Act, of the Constitution of the
province, except as regards the office of the Lieutenant Governor"". In view of the fact that amendment of the Constitution is among the subjects of
legislation, the only distinction in Canada, it has been said, between ordinary legislation by Parliament and Constitutional law is that the former
concerns all matters not specially stated as within the ambit of provincial legislation while the latter concerns any fundamental change in the division
of rights. Further, although because of the federal character of the State, the Canadian Constitution cannot be called flexible, it is probably the least
rigid of any in the modern federal states (see Modern Political Constitutions by C.F. Strong).
1548. It appears that at least six different views have been propounded in Canada about the Constitutional position of basic liberties. To date, the
Supreme Court of Canada has not given Judicial approval to any of these views. Different members of the Court have voiced various opinions on
the matter, but all of these fall far short of settling the issue. It should also be noted that the fundamental problem is not whether Parliament or the
legislature may give to the people basic freedom, but rather which one may interfere with them or take them away (see civil Liberties in Canada by
D.A. Schmeiser P. 13).
1549. An important case which had bearing on the question of civil liberties was the Alberta Press case [1938] S.C.R. 100. That case related to
the validity of an Act which had placed limitations on the freedom of the Press and the Supreme Court of Canada held that the Act was ultra vires,
since it was ancillary to and dependent upon the Alberta Social Credit Act, which itself was ultra vires. Three or judges, including Duff C.J., went
further than this, and dealt with the freedom of speech and freedom of Press. It was observed that curtailment of the exercise of the right of the
public discussion would interfere with the working of parliamentary institutions of Canada. Opinion of Duff C.J. was based not on the criminal law
power but on the necessity for maintaining democratic society as contemplated by the Constitution. A later decision dealing with free speech was
Switzmand v. Elbing and Attorney-General of Quebec [1957] S.C.R. 285. In that case the Supreme Court declared invalid the Quebec
Communistic Propaganda Act. All the judges but one were agreed that the statute did hot fall within provincial competence under property and
civil rights or matters of a merely local or private nature in the province. Abbott J. held that the Parliament itself could not abrogate the right of
discussion and, debate.
1550. An article by Dale Gibson in Volume 12-1966-67 in McGill Law Journal shows that though the proposition enunciated by Duff C.J. has
commanded the allegiance of an impressive number of judges and has not been decisively rejected, it has never been accepted by a majority of the
members of the Supreme Court of Canada or of any other court. Some judges have assumed that basic freedoms may properly be the subject
matter of legislation separate and apart from any other-subject matter. Others have taken the view that unlimited jurisdiction falls within Dominion
control under its general power to make laws ""for the peace, order and good government of Canada"". A third view which has been taken is mat
the creation of a Parliament and reference in the Preamble to ""a Constitution similar in principle to that of the United Kingdom"" postulates that
legislative body would be elected and function in an atmosphere of free speech. It is not necessary to give the other views or dilate upon different
views. Bora Laskin while dealing with the dictum of Abbott J. has observed in Canadian Constitutional Law:
Apart from the dictum by Abbott J. in the Switzman case, supra, there is no high authority which places civil liberties beyond the legislative reach of
both Parliament and the provincial Legislatures. There are no explicit guarantees of civil liberties in the B.N.A. Act nothing comparable to the Bill
of Rights (the 1st ten amendments) in the Constitution of the United States, which, within limits and on conditions prescribed by the Supreme Court
as ultimate expounder of the meaning and range of the Constitution, prohibits both federal and state action infringing, inter alia, freedom of religion,
of speech, of the press and of assembly. (see p. 970).
1551. It would appear from the above that the different views which have been expressed in Canada are in the context of the preamble and
section of the British North America Act, the provisions of which are materially different from our Constitution. Even in the context of the British.
North America Act, the observations of Abbott J. relied upon on behalf of the petitioners have not been accepted by the majority of the judges of
the Canadian Supreme Court, and in my opinion, they afford a fragile basis for building a theory of implied limitations.
1552. It may be mentioned that in August 1960 the Parliament of Canada passed the Canadian Bill of Rights. Section 1 of the Bill declared certain
human rights and fundamental freedoms and reads as under:
1. It is hereby recognized and declared that in Canada there have existed and shall continue to exist without discrimination by reason of race,
national origin, colour, religion or sex, the following human rights and fundamental freedoms, namely,
(a) the right of the individual to life, liberty, security of the person and enjoyment of property, and the right not to be deprived thereof except by
due process of law;
(b) the right of the individual to equality before the law and the protection of the law;
(c) freedom of religion;
(d) freedom of speech;
(e) freedom of assembly and association; and
(f) freedom of the press.
According to Section 2 of the Bill, every law of Canada shall, unless it is expressly declared by an Act of the Parliament of Canada that it shall
operate notwithstanding the Canadian Bill of Rights, be so construed and applied as not to abrogate, abridge or infringe or to authorise the
abrogation, abridgement or infringement of any of the rights or freedoms therein recognized and declared. The relevant part of Section 2 reads as
under:
Every law of Canada shall, unless it is expressly declared by an Act of the Parliament of Canada that it shall operate notwithstanding the Canadian
Bill of Rights, be so construed and applied as not to abrogate, abridge or infringe or to authorize the abrogation, abridgement or infringement of
any of the rights or freedoms herein recognized and declared, and in particular, no law of Canada shall be construed or applied so as to....
(underlining supplied).
Plain reading of Section 2 reproduced above makes it manifest that the human rights and fundamental freedoms mentioned in Section 1 of the Bill
are not absolute but are subject to abrogation or abridgement if an express declaration to that effect be made in a law of Canada. Section 2 of the
Bill shows that if an express declaration to that effect be made an Act of the Parliament can override the provisions of the Bill of Rights. Section 2
is thus inconsistent with the theory of implied limitations based on human rights on the power of the Canadian Parliament.
1553. Another case from Canada which has been referred to on behalf of the petitioners and which in my opinion is equally of no avail to them is
The Attorney General of Nova Scotia and The Attorney General of Canada [1950] S.C.R. 31 decided by the Supreme Court of Canada. It was
held in that case that an Act respecting the delegation of jurisdiction from the Parliament of Canada to the Legislature of Nova Scotia and vice
versa, if enacted, would not be Constitutionally valid since it contemplated delegation by Parliament of powers, exclusively vested in it by Section
91 of the British North America Act, to the Legislature of Nova Scotia; and delegation by that Legislature of powers, exclusively vested in
Provincial Legislature u/s 92 of the Act, to Parliament. The Parliament of Canada and each Provincial Legislature, according to the Supreme Court
of Canada, was sovereign body within its sphere, possessed of exclusive jurisdiction to legislate with regard to the subject matters assigned to it u/s
91 or Section 92, as the case may be. Neither was capable therefore of delegating to the other the powers with which it had been vested nor of
receiving from the other the powers with which the other had been vested. It is plain that that case related to the delegation of powers which under
the British North America Act had been assigned exclusively to Parliament or to the Provincial Legislatures. Such a delegation was held to be not
permissible. No such question arises in the present case.
1554. We may now deal with some of the other cases which have been referred to on behalf of the petitioner. Two of those cases are from
Ceylon. The Constitutional position there was that Section 29 of the Ceylon (Constitution) Order in Council, 1946 gave the power to make laws
as well as the power to amend the Constitution though the procedure prescribed for the two was different. Section 29 reads as under:
29 (1) Subject to the provisions of this Order, Parliament shall have power to make laws for the peace, order and good government of the Island.
(2) No such law shall-
(a) prohibit or restrict the free exercise of any religion; or
(b) make persons of any community or religion liable to disabilities or restrictions to which persons of other communities or religions are not made
liable; or
(c) confer on persons of any community or religion any privilege or advantage which is not conferred on persons of other communities or religions;
or
(d) alter the Constitution of any religious body except with the consent of the governing authority of that body, so, however, that in any case where
a religious body is incorporated by law, no such alteration shall be made except at the request of the governing authority of that body:
1555. Provided, however, that the preceding provisions of this, subsection shall not apply to any law making provision for, relating to, or
connected with, the election of Members of the House of Representatives, to represent persons registered as citizens of Ceylon under the Indian
and Pakistani Residents (Citizenship) Act.
1556. This proviso shall cease to have effect on a date to be fixed by the Governor-General by Proclamation published in the Gazette.
(3) Any law made in contravention of Sub-section (2) of this section shall, to the extent of such contravention, be void.
(4) In the exercise of its powers under this section, Parliament may amend or repeal any of the provisions of this Order or of any other Order of
Her Majesty in Council in its application to the Island:
1557. Provided that no Bill for the amendment or repeal of any of the provisions of this Order shall be presented for the Royal Assent unless it has
endorsed on it a certificate under the hand of the Speaker that the number of votes cast in favour thereof in the House of Representatives
amounted to not less than two-thirds of the whole number of Members of the House (including those not present).
1558. Every certificate of the Speaker under this sub-section shall be conclusive for all purposes and shall not be questioned in any court of law.
1559. In Liyanage and Ors. v. The Queen [1966] All E.R. 650 the appellants had been charged with offences arising out of an abortive coup
d''etat on January 27, 1962. The story of the coup d'' etat was set out in a White Paper issued by the Ceylon Government. On March 16, 1962
the Criminal Law (Special Provisions) Act was passed and it was given restrospective effect from January 1, 1962. The Act was limited in
operation to those who were accused of offences against the State in or about January 27, 1962. The Act legalised the imprisonment of the
appellants while they were awaiting trial, and modified a section of the Penal Code so as to enact ex post facto a new offence to meet the
circumstances of the abortive coup. The Act empowered the Minister of Justice to nominate the three judges to try the appellants without a jury.
The validity of the Act was challenged as well as the nomination which had been made by the Minister of Justice of the three judges. The Ceylon
Supreme Court upheld the objection about the vires of some of the provisions of the Act as well as the nomination of the judges. Subsequently the
Act was amended and the power of nomination of the judges was conferred on the Chief Justice. The appellants having been convicted at the trial
before a court of three judges nominated under the amended Act, went up in appeal before the Judicial Committee. The conviction of the
appellants was challenged on three grounds but the Judicial Committee dealt with only two grounds. The first ground was that the Ceylon
Parliament was limited by an inability to pass legislation which was contrary to fundamental principles of justice. The two Acts of 1962, it was
stated, were contrary to such principles in that they were not only directed against individuals but also ex post facto created crimes and for which
those individuals would otherwise be protected. The second contention was that the Acts of 1962 offended against the Constitution in that they
amounted to a direction to convict the appellants or to a legislative plan to secure the conviction and severe punishment of the appellants and thus
constituted an unjustifiable assumption of judicial power by the legislature, or an interference with judicial power, which was outside the
legislature''s competence and was inconsistent with the severance of power between legislature, executive, and judiciary which the Constitution
ordained. Dealing with the first contention, the Judicial Committee referred to the provisions of the Ceylon (Constitution) Order in Council, 1946
and the Ceylon Independence Act, 1947 and observed that the joint effect of the said Order and Act was intended to and resulted in giving the
Ceylon Parliament the full legislative powers of an independent sovereign state. The legislative power of the Ceylon Parliament, it was held, was
not limited by inability to pass laws which offended fundamental principles of justice. On the second ground, the Judicial Committee held the Acts
of 1962 to be invalid as they involved a usurpation and infringement by the legislature of judicial powers inconsistent with the written Constitution of
Ceylon, which, while not in terms vesting judicial functions in the judiciary, manifested an intention to secure in the judiciary a freedom from a
political, legislative and executive control.
1560. It would thus appear that the decision is based upon the ground of severance of powers between legislature, judiciary and executive under
the Ceylon Constitution and furnishes no support for the theory of implied limitations on the power of Parliament. On the contrary, the Judicial
Committee while dealing with the first contention rejected the theory of limitations on the power of Parliament to make a law in violation of the
fundamental principles of justice. The Judicial Committee, it is also noteworthy, expressly pointed out that there had been no amendment of the
Constitution in accordance with Section 29(4) of the Constitution by two-thirds majority and as such they had not to deal with that situation.
1561. Another case to which reference was made on behalf of the petitioners was The Bribery Commissioner v. Pedrik Ranasinghe [1965] A.C.
172. In that case it was found that the members of the Bribery Tribunal had been appointed by the Governor-General on the advice of the Minister
of Justice in accordance with Bribery Amendment Act but in contravention of Section 55 of the Ceylon Constitution. [Ceylon (Constitution) Order
in Council, 1946] according to which the appointment of judicial officers was vested in the Judicial Service Commission. It was held that a
legislature has no power to ignore the conditions of law-making that are imposed by the instrument which itself regulates its power to make law.
This restriction exists independently of the question whether the legislature is sovereign, as is that of Ceylon.
1562. It would appear from the above that the point of controversy which arose for determination in that case was different from that which arises
in the present case because we are not in this case concerned with any law made by a legislature in contravention of the Constitutional provisions
Reference has been made on behalf of the petitioners to a passage in the judgment wherein while dealing with Sub-section (2) of Section 29 of the
Ceylon Constitution, the provisions of which have been reproduced earlier, the Judicial Committee observed that the various clauses of Sub-
section (2) set out entrenched religious and racial matters which shall not be the subject of legislation. It was further observed that those provisions
represented the solemn balance of rights between the citizens of Ceylon, the fundamental conditions on which inter se they accepted the
Constitution and these are therefore unalterable under the Constitution. It is contended that those observations show that the rights mentioned in
Section 29(2) of the Ceylon Constitution which were similar to the fundamental rights in Part III of the Indian Constitution, were held by the
Judicial Committee to be unalterable under the Constitution. There was, it is further submitted, similarity between the provisions of Section 29(3) of
the Ceylon Constitution and Article 13(2) of the Indian Constitution because it was provided in Section 29(3) that any law made in contravention
of Section 29(2) shall to the extent of such contravention be void.
1563. I find it difficult to accede to the contention that the Judicial Committee laid down in the above case that Sections 29(2) and 29(3) placed a
restriction on the power of amendment of the Constitution u/s 29(4) of the Constitution. The question with which the Judicial Committee was
concerned was regarding the validity of the appointment of the members of the Bribery Tribunal. Such appointment though made in compliance
with the provisions of the Bribery Amendment Act, was in contravention of the requirements of Section 55 of the Ceylon Constitution. No question
arose in that case relating to the validity of a Constitutional amendment brought about in compliance with Section 29(4) of the Constitution.
Reference to the argument of the counsel for the respondent on the top of page 187 of that case shows that it was conceded on his behalf that
there is no limitation at the moment on the right of amendment or repeal except the requirement of the requisite majority"". The Judicial Committee
nowhere stated that they did not agree with the above stand of the counsel for the respondent. Perusal of the judgment shows that the Judicial
Committee dealt with Sections 18 and 29 together and pointed out the difference between a legislative law, which was required to be passed by a
bare majority of votes u/s 18 of the Constitution, and a law relating to a Constitutional amendment which was required to be passed by a two-
thirds majority u/s 29(4). Dealing with the question of sovereignty, the Judicial Committee observed:
A Parliament does not cease to be sovereign whenever its component members fail to produce among themselves a requisite majority, e.g., when
in the case of ordinary legislation the voting is evenly divided or when in the case of legislation to amend the Constitution there is only a bare
majority if the Constitution requires something more. The minority are entitled under the Constitution of Ceylon to have no amendment of it which is
not passed by a two-thirds majority. The limitation thus imposed on some lesser majority of members does not limit the sovereign power of
Parliament itself which can always, whenever it chooses, pass the amendment with the requisite majority.
It has been submitted on behalf of the respondents that the above passage indicates that the Judicial Committee took the view that the amendment
of all the provisions of the Ceylon Constitution including those contained in Sub-sections (2) and (3) of Section 29 could be passed by a two-thirds
majority. It is also stated that the restrictions imposed by Sub-section (2) of Section 29 of the Ceylon Constitution are on the power of ordinary
legislation by simple majority and not on the power of making Constitutional amendment by two-thirds majority in compliance with Section 29(4)
of the Constitution. It was in that sense that the Judicial Committee, according to the submission, used the word ""entrenched"". Our attention has
also been invited to the observations on pages 83 and 84 of the Constitutional structure by K.C. Wheare 1963 Reprint that ""these safeguards
(contained in Section 29) of the rights of communities and religions could be repealed or amended by the Parliament of Ceylon provided it
followed the prescribed procedure for amendment of the Constitution"". These submissions may not be bereft of force, but it is, in my opinion, not
necessary to dilate further upon this matter and discuss the provisions of the Ceylon Constitution at greater length. The point of controversy before
us would have to be decided in the light essentially of the provisions of our own Constitution. Suffice it to say that Ranasinghe''s case does not
furnish any material assistance to the stand taken on behalf of the petitioners.
1564. We may now advert to the case of McCawley v. The King [1920] A.C. 691 The said case related to the Constitution of Queensland in
Australia. Queensland was granted a Constitution in 1859 by an Order in Council made on June 6. The Order in Council set up a Legislature in the
territory consisting of the Queen, a Legislative Council and a Legislative Assembly and the law making power was vested in the Queen acting with
the advice and consent of the Council and Assembly. Any law could be made for the ""peace, welfare and good government of the colony"", the
phrase generally employed to denote the plenitude of sovereign legislative power even though that power be confined to certain subjects or within
certain reservations. The Legislature passed a Constitution Act in 1867. By Section 2 of that Act the legislative body was declared to have power
to make laws for the peace, welfare and good government of the colony in all cases whatsoever. The only express restriction on this
comprehensive power was in Section 9 which required a two-thirds majority of the Council and of the Assembly as a condition precedent to the
validity of legislation altering the Constitution of the Council. In 1916 the Industrial Arbitration Act was passed. The said Act authorised the
Governor in Council to appoint the President or a judge of the Court of Industrial Arbitration to be a judge of the Supreme Court of Queensland.
It was also provided that the judge so appointed shall have the jurisdiction of both offices, and shall hold office as a judge of the Supreme Court
during good behavior. The Governor in Council, by a commission, appointed the appellant who was the President of the Court of Industrial
Arbitration to be a judge of the Supreme Court during good behavior. The Supreme Court of Queensland held that the appellant was not entitled
to have the oath of office administered to him or to take his seat as a member of the Supreme Court. Subsequently, the Supreme Court of
Queensland gave a judgment in ouster against the appellant. The provisions of Section 6 of the Industrial Arbitration Act of 1916 under which the
appellant had been appointed a judge of the Supreme Court were held to be inconsistent with the provisions of the Constitution Act and as such
void. On appeal four out of the seven judges of the High Court of Australia agreed with the Supreme Court of Queensland, while the three other
judges took the opposite view and expressed the opinion that the appeal should be allowed. The matter was then taken up in appeal to the Privy
Council. Lord Birkenhead giving the opinion of the Judicial Committee held (1) that the Legislature of Queensland had power, both under the
Colonial Laws Validity Act, 1865, and apart therefrom, to authorise the appointment of a judge of the Supreme Court for a limited period; and (2)
that Section 6 of the Industrial Arbitration Act authorised an appointment as a judge of the Supreme Court only for the period during which the
person appointed was a judge of the Court of Industrial Arbitration. The appellant was further held to have been validly appointed. The above
case though containing observations that a legislature has no power to ignore the conditions of law-making that are imposed by the instrument
which itself regulates its power to make law, laid down the proposition that in the absence of a restriction, it is not possible to impose a restriction
upon the legislative power. It was observed:
The Legislature of Queensland is the master of its own household, except in so far as its powers have in special cases been restricted. No such
restriction has been established, and none in fact exists, in such a case as is raised in the issues now under appeal.
1565. It was also observed:
Still less is the Board prepared to assent to the argument, at one time pressed upon it, that distinctions may be drawn between different matters
dealt with by the Act, so that it becomes legitimate to say of one section : ''This section is fundamental or organic; it can only be altered in such and
such manner''; and of another : ''This section is not of such a kind; it may consequently be altered with as little ceremony as any other statutory
provision.''
The decision in the above cited case can hardly afford any assistance to the petitioners. On the contrary, there are passages in the judgment which
go against the stand taken on behalf of the petitioners.
1566. Section 5 of the Colonial Laws Validity Act, 1865 to which there was a reference in the McCawley''s case reads as under:
Every colonial legislature shall have, and be deemed at all times to have had, full power within its jurisdiction to establish courts of judicature, and
to abolish and reconstitute the same, and to alter the Constitution thereof, and to make provision for the administration of justice therein; and every
representative legislature shall, in respect to the colony under its jurisdiction have, and be deemed at all times to have had, full power to make laws
respecting the Constitution, powers, and procedure of such legislature; provided that such laws shall have been passed in such manner and form as
may from time to time be required by any Act of Parliament, letters patent, Order in Council or colonial law for the time being in force in the said
colony.
Reference has been made during arguments to the decision of the Privy Council in the case of Attorney-General for New South Wales v.
Trethowan [1932] A.C. 526. The said case related to a Bill passed by the New South Wales Parliament for repeal of a section providing for
referendum as well as to another Bill for abolition of the Legislative Council. The Privy Council affirmed the decision of the Australian High Court
which had held by majority that the Bills had not been passed in the ""manner and form"" within the meaning of Section 5 of the Colonial Laws
Validity Act, and as such could not be presented for Royal assent. The Privy Council based its decision upon the language of the above section
and the meaning of the word ""passed"" in that section. We are not concerned in the present case with the aforesaid provisions. There is also nothing
in the conclusions at which I have arrived which runs counter to the principles laid down in the Trethowan''s case.
1567. Another Australian case to which reference has been made during the course of arguments is The State of Victoria v. The Commonwealth.
45 Australian Law Journal Reports 251 It has been laid down by the High Court of Australia in that case that the Commonwealth Parliament in
exercise of its powers u/s 51(ii) of the Constitution may include the Crown in right of a State in the operation of a law imposing a tax or providing
for the assessment of a tax. The inclusion of the Crown in right of a State, according to the court, in the definition of ""employer"" in the Pay-roll Tax
Assessment Act, thus making the Crown in right of a State liable to pay the tax in respect of wages paid to employees, including employees of
departments engaged in strictly governmental functions, is a valid exercise of the power of the Commonwealth under the above provisions of the
Constitution. There was discussion in the course of the judgment on the subject of implied limitation on the Commonwealth legislative power under
the Constitution arising from the federal nature of the Constitution and different views were expressed. Three of the Judges, including Barwick C.J.
took the view that there was no such limitation. As against that, four Judges were of the opinion that there was an implied limitation on
Commonwealth legislative power under the Constitution but the impugned Act did not offend such limitation. Opinion was expressed that the
Commonwealth Parliament while acting under the legislative entry of taxation could hot so use the power of taxation as to destroy the States in a
federal structure. The question as to what is the scope of the power of amendment was not considered in that case. The above case as such cannot
be of much assistance for determining as to whether there are any implied limitations on the power to make Constitutional amendment.
1568. I am, therefore, of the opinion that the majority view in the Golak Nath''s case that Parliament did not have the power to amend any of the
provisions of Part III of the Constitution so as to take away or abridge the fundamental rights cannot be accepted to be correct. Fundamental
rights contained in Part III of our Constitution can, in my opinion, be abridged or taken away in compliance with the procedure prescribed by
Article 368, as long the basic structure of the Constitution remains unaffected.
1569. We may now deal with the Twentyfourth Amendment. It has sought to make clear matters regarding which doubt had arisen and conflicting
views had been expressed by this Court. We may in this context set forth the Statement of Objects and Reasons of the Constitution (Twentyfourth
Amendment) Bill. The Statement of Objects and Reasons reads as under:
STATEMENT OF OBJECTS AND REASONS
The Supreme Court in the well-known 282401 reversed, by a narrow majority, its own earlier decisions upholding the power of Parliament to
amend all parts of the Constitution including Part III relating to fundamental rights. The result of the judgment is that Parliament is considered to
have no power to take away or curtail any of the fundamental rights guaranteed by Part III of the Constitution even if it becomes necessary to Jo
so for giving effect to the Directive Principles of State Policy and for the attainment of the objectives set out in the Preamble to the Constitution. It
is, therefore, considered necessary to provide expressly that Parliament has power to amend any provision of the Constitution so as to include the
provisions of Part III within the scope of the amending power.
1570. The Bill seeks to amend Article 368 suitably for the purpose and makes it clear that Article 368 provides for amendment of the Constitution
as well as procedure therefore. The Bill further provides that when a Constitution Amendment Bill passed by both Houses of Parliament is
presented to the President for his assent, he should give has assent thereto. The Bill also seeks to amend Article 13 of the Constitution to make it
inapplicable to any amendment of the Constitution under Article 368.
1571. Section 2 of the Bill which was ultimately passed as the Constitution (Twentyfourth Amendment) Act has added a clause in Article 13 that
nothing in that article would apply to any amendment of the Constitution made under Article 368. As a result of Section 3 of the Amendment Act,
Article 368 has been re-numbered as Clause (2) thereof and the marginal heading now reads ""Power of Parliament to amend the Constitution and
procedure therefor"". Non-obstante Clause (1) has been inserted in the article to emphasise the fact that the power exercised under that article is
constituent power, not subject to the other provisions of the Constitution, and embraces within itself addition, variation and repeal of any provision
of the Constitution. Amendment has also been made so as to make it obligatory for the President to give his assent to the Amendment Bill after it
has been passed in accordance with the article. Clause (3) has further been added in Article 368 to the effect that nothing in Article 13 would
apply to an amendment made under Article 368. Although considerable arguments have been addressed before us on the point as to whether the
power of amendment under Article 368 includes the power to amend Part III so as to take away or abridge fundamental rights, it has not been
disputed before us that the Constitution (Twentyfourth Amendment) Act was passed in accordance With the procedure laid down in Article 368 of
the Constitution as it existed before the passing of the said Act. In view of what has been discussed above at length. I find no infirmity in the
Constitution (Twentyfourth Amendment) Act. 1, therefore, uphold the validity of the said Act.
1572. We may now deal with the Constitution (Twentyfifth Amendment) Act, 1971. The Twentyfifth Amendment has made three material
changes:
(i) It has amended Article 31(2) in two respects.
(a) It substitutes the word ""amount"" for the word ""compensation"" for property acquired or requisitioned.
(b) It has provided that the law for the purpose of acquisition or requisition shall not be called in question on the ground that the whole or any part
of the ""amount"" is to be given otherwise than in cash.
(ii) It has provided that the fundamental right to acquire, hold and dispose of property under Article 19(1)(f) cannot be invoked in respect of any
such law as is referred to in Article 31(2).
(iii) It has inserted Article 31C as an overriding article which makes the fundamental rights conferred by Articles 14, 19 and 31 inapplicable to
certain categories of laws passed by the Parliament or by any State Legislature.
So far as the substitution of the word ""amount"" for the word ""compensation"" for property acquired or requisitioned in Article 31(2) is concerned,
we find that this Court held in 281540 case that by the guarantee of the right to compensation for compulsory acquisition under Article 31(2),
before it was amended by the Constitution (Fourth Amendment) Act, the owner was entitled to receive a ""just equivalent"" or ""full indemnification"".
In 272384 case this Court held that notwithstanding the amendment of Article 31(2) by the Constitution (Fourth Amendment) Act and even after
the addition of the words ""and no such law shall be called in question in any Court on the ground that the compensation provided by that law is not
adequate"", the expression ""compensation continued to have the same meaning as it had in Article 31(2) before it was amended, viz., just equivalent
or full indemnification. Somewhat different view was taken by this Court thereafter, in the case of 283279 . In the case of P. Vajravelu Mudaliar
(supra) it was observed that the Constitutional guarantee was satisfied only if a just equivalent of the property was given to the owner. In the case
of Shantilal Mangaldas (supra) it was held that ""compensation"" being itself incapable of any precise determination, no definite connotation could be
attached thereto by calling it ""just equivalent"" or ""full indemnification"", and under Acts enacted after the amendment of Article 31(2) it is not open to
the Court to call in question the law providing for compensation on the ground that it is inadequate, whether the amount of compensation is fixed by
the law or is to be determined according to principles specified therein (see observations of Shah J. on page 596 in the case of 282049 . After
further discussion of the views expressed in those two cases, Shah J. speaking for the majority, observed:
Both the lines of thought which converge in the ultimate result, support the view that the principle specified by the law for determination of
compensation is beyond the pale of challenge if it is relevant to the determination of compensation and is a recognized principle applicable in the
determination of compensation for property compulsorily acquired and the principle is appropriate in determining the value of the class of property
sought to be acquired. On the application of the view expressed in P. Vajravelu Mudaliar''s case (supra) or in Shantilal Mangaldas''s case (supra)
the Act, in our judgment, is liable to be struck down as it fails to provide to the expropriated banks compensation determined according to relevant
principles.
1573. The amendment in Article 31(2) made by the Twentyfifth Amendment by substituting the word ""amount"" for the word ""compensation"" is
necessarily intended to get over the difficulty caused by the use of the word ""compensation"". As the said word was held by this Court to have a
particular connotation and was construed to mean just equivalent or full indemnification the amendment has replaced that word by the word
amount"". In substituting the word ""amount"" for ""compensation"" the Amendment has sought to ensure that the amount determined for acquisition or
requisition of property need not be just equivalent or full indemnification and may be, if the legislature so chooses, plainly inadequate. It is not
necessary to further dilate upon this aspect because whatever may be the connotation of the word ""amount"", it would not affect the validity of the
amendment made in Article 31(2).
1574. Another change made in Article 31(2) is that the law for the purpose of acquisition or requisition shall not be called in question on the
ground that the whole or any part of the ""amount"" fixed or determined for the acquisition or requisition of the property is to be given otherwise than
in cash. I have not been able to find any infirmity in the above changes made in Article 31(2).
1575. According to Clause (2B) which has been added as a result of the Twentyfifth Amendment in Article 31, nothing in Sub-clause (f) of Clause
(1) of Article 19 shall affect any such law as is referred to in Clause (2). In this connection we find that this Court held in some cases that Articles
19(1)(f) and 31(2) were exclusive. In 282068 a person detained pursuant to an order made in exercise of the power conferred by the Preventive
Detention Act applied to this Court for a writ of habeas corpus claiming that the Act contravened the guarantee under Articles 19, 21 and 22 of
the Constitution. The majority of this Court (Kania C.J., and Patanjali Sastri, Mahajan, Mukherjea and Das JJ.) held that Article 22 being a
complete code relating to preventive detention, the validity of an order of detention must be determined strictly according to the terms and ""within
the four corners of that Article"". They held that a person detained may not claim that the freedom guaranteed under Article 19(1)(c) was infringed
by his detention, and that validity of the law providing for making orders of detention will not be tested in the light of the reasonableness of the
restrictions imposed thereby on the freedom of movement, nor on the ground that his right to personal liberty is infringed otherwise than according
to the procedure established by law. Fazl Ali, J. expressed a contrary view. This case formed the nucleus of the theory that the protection of the
guarantee of a fundamental freedom must be adjudged in the light of the object of State action in relation to the individual''s right and not upon its
effect upon the guarantee of the fundamental freedom, and as a corollary thereto, that the freedoms under Articles 19, 21, 22 and 31 are
exclusive-each article enacting a code relating to protection of distinct rights (see p. 571 in the case of R.C. Cooper, (supra). The view expressed
in Gopalan''s case (supra) was reaffirmed in 281868 . The principle underlying the judgment of the majority was extended to the protection of the
right to property and it was held that Article 19(1)(f) and Article 31(2) were mutually exclusive in their operation. In the case of 281186 this Court
held that Article 19(1)(f) read with Clause (5) postulates the existence of property which can be enjoyed and over which rights can be exercised
because otherwise the reasonable restrictions contemplated by Clause (5) could not be brought into play. If there is no property which can be
acquired, held or disposed of, no restriction can be placed on the exercise of the right to acquire, hold or dispose it of. In 282191 case, Subba
Rao J. delivering the judgment of the majority of the Court, observed that Clause (2) of Article 31 alone deals with compulsory acquisition of
property by the State for a public purpose, and not Article 31(1) and he proceeded to hold that the expression ""authority of law"" means authority
of a valid law, and on that account validity of the law seeking to deprive a person of his property is open to challenge on the ground that it infringes
other fundamental rights, e.g., under Article 19(1)(f). It was also observed that after the Constitution (Fourth Amendment) Act, 1955 Bhanji
Munji''s case (supra) ""no longer holds the field"". After the decision in K.K. Kochuni''s case (supra) there arose two divergent lines of authority.
According to one view, ""authority of law"" in Article 31(1) was liable to be tested on the ground that it violated other fundamental rights and
freedoms, including the right to hold property guaranteed by Article 19(1)(f). The other view was that ""authority of a law"" within the meaning of
Article 31(2) was not liable to be tested on the ground that it impaired the guarantee of Article 19(1)(f) in so far as it imposed substantive
restrictions-though it may be tested on the ground of impairment of other guarantees. In the case of R.C. Cooper (supra), Shah J. speaking for the
majority held that in determining the impact of State action upon Constitutional guarantees which are fundamental, the extent of protection against
impairment of a fundamental right is determined not by the object of the Legislature nor by the form of the action, but by its direct operation upon
the individual''s rights. It was further observed:
We are therefore unable to hold that the challenge to the validity of the provision for acquisition is liable to be tested only on the ground of non-
compliance with Article 31(2). Article 31(2) requires that property must be acquired for a public purpose and that it must be acquired under a law
with characteristics set out in that Article. Formal compliance with the conditions under Article 31(2) is not sufficient to negative the protection of
the guarantee of the right to property. Acquisition must be under the authority of a law and the expression ""law"" means a law which is within the
competence of the Legislature, and does not impair the guarantee of the rights in Part III. We are unable, therefore, to agree that Article 19(1)(f)
and 31(2) are mutually exclusive.
1576. The Twentyfifth Amendment seeks to overcome the effect of the above decision in R.C. Cooper''s case. It has sought to resolve the earlier
conflict of views noticeable in this respect in the judgments of this Court. Provision has accordingly been made that the fundamental right to
acquire, hold or dispose of property under Article 19(1)(f) cannot be invoked in respect of any such law as is referred to in Article 31(2). In view
of what has been discussed earlier while dealing with the Twentyfourth Amendment, the change made by addition of Clause (2B) in Article 31(2) is
permissible under Article 368 and cannot be held to be invalid.
1577. We may now deal with Article 31C, introduced as a result of the Twentyfifth Amendment. Perusal of this article which has been reproduced
in the earlier part of this judgment shows that the article consists of two parts. The first part states that notwithstanding anything contained in Article
13, no law giving effect to the policy of the State towards securing the principles specified in Clause (b) or Clause (c) of Article 39 shall be
deemed to be void on the ground that it is inconsistent with or takes away or abridges any of the rights conferred by Article 14, Article 19 or
Article 31. According to the second part of this article, no law containing a declaration that it is for giving effect to such policy shall be called in
question in any court on the ground that it does not give effect to such policy. There then follows the proviso, according to which where such law is
made by the Legislature of a State, the provisions of the article shall not apply thereto unless such law, having been reserved for the consideration
of the President, has received his assent.
1578. The first part of Article 31C is similar to Article 31A except in respect of the subject matter. Article 31A was inserted by the Constitution
(First Amendment) Act, 1951. Clause (1) of Article 31A as then inserted was in the following words:
(1) Notwithstanding anything in the foregoing provisions of this Part, no law providing for the acquisition by the State of any estate or of any rights
therein or for the extinguishment or modification of any such rights shall be deemed to be void on the ground that it is inconsistent with, or takes
away or abridges any of the rights conferred by, any provisions of this Part:
Provided that where such law is a law made by the Legislature of a State, the provisions of this article shall not apply thereto unless such law,
having been reserved for the consideration of the President, has received his assent.
Subsequently, Clause (1) of Article 31A was amended by the Constitution (Fourth Amendment) Act, 1955. New Clause (1) was in the following
words:
(1) Notwithstanding anything contained in Article 13, no law providing for-
(a) the acquisition by the State of any estate or of any rights therein or the extinguishment or modification of any such rights, or
(b) the taking over of the management of any property by the State for a limited period either in the public interest or in order to secure the proper
management of the property, or
(c) the amalgamation of two or more corporations either in the public interest or in order to secure the proper management of any of the
corporations, or
(d) the extinguishment or modification of any rights of managing agents, secretaries and treasurers, managing directors, directors or managers of
corporations, or of any voting rights of shareholders thereof, or
(e) the extinguishment or modification of any rights accruing by virtue of any agreement, lease or licence for the purpose of searching for, or
winning, any mineral or mineral oil, or the premature termination or cancellation of any such agreement, lease or licence,
shall be deemed to be void on the ground that it is inconsistent with, or takes away or abridges any of the rights conferred by Article 14, Article 19
or Article 31:
Provided that where such law is a law made by the Legislature of a State, the provisions of this article shall not apply thereto unless such law,
having been reserved for the consideration of the President, has received his assent.
Clause (b) and (c) of Article 39 referred to in Article 31C read as under:
39. The State shall, in particular, direct its policy towards securing-
...
(b) that the ownership and control of the material resources of the community are so distributed as best to subserve the common good;
(c) that the operation of the economic system does not result in the concentration of wealth and means of production to the common detriment;
...
1579. It would appear from the above that while Article 31A dealt with a law providing for the acquisition by the State of any estate or of any
rights therein or the extinguishment or modification of such rights or other matters mentioned in Clauses (b) to (e) of that article, Article 31C relates
to the securing of the objective that the ownership and control of the material resources of the community are so distributed as best to subserve the
common good and that operation of the economic system does not result in the concentration of wealth and means of production to the common
detriment. But for the difference in subjects, the language of the first clause of Article 31A and that of the first part of Article 31C is identical. Both
Articles 31A and 31C deal with right to property. Article 31A deals with certain kinds of property and its effect is, broadly speaking, to take those
kinds of property from the persons who have rights in the said property. The objective of Article 31C is to prevent concentration of wealth and
means of production and to ensure the distribution of ownership and control of the material resources of the community for the common good.
Article 31C is thus essentially an extension of the principle which was accepted in Article 31A. The fact that the provisions of Article 31C are
more comprehensive and have greater width compared to those of Article 31A would not make any material difference. Likewise, the fact that
Article 31A deals with law providing for certain subjects, while Article 31C deals with law giving effect to the policy towards securing the
principles specified in Clause (b) or Clause (c) of Article 39, would not detract from the conclusion that Article 31C is an extension of the principle
which was accepted in Article 31A. Indeed, the legislature in making a law giving effect to the policy of the State towards securing the principles
specified in Clause (b) or Clause (c) of Article 39 acts upon the mandate contained in Article 37, according to which the Directive Principles are
fundamental in the governance of the country and it shall be the duty of the State to apply those principles in making laws. If the amendment of the
Constitution by which Article 31A was inserted was valid, I can see no ground as to how the Twentyfifth Amendment relating to the insertion of
the first part of Article 31C can be held to be invalid. The validity of the First Amendment which introduced Article 31A was upheld by this Court
as long ago as 1952 in the case of Sankari Prasad v. Union of India (supra). Article 31A having been held to be valid during all these years, its
validity cannot now be questioned on account of the doctrine of stare decisis. Though the period for which Sankari Prasad''s case stood
unchallenged was not very long, the effects which have followed in the passing of the State laws on the faith of that decision, as observed by
Wanchoo J. in Golak Nath''s case, are so overwhelming that we should not disturb the decision in that case upholding the validity of the First
Amendment. It cannot be disputed that millions of acres of land have changed hands and millions of new titles in agricultural lands which have been
created and the State laws dealing with agricultural land which have been passed in the course of the years after the decision in Sankari Prasad''s
case have brought about an agrarian revolution. Agricultural population constitutes a vast majority of the population in this country. In these
circumstances, it would in my opinion be wrong to hold now that the decision upholding the First Amendment was not correct, and thus disturb all
that has been done during these years and create chaos into the lives of millions of our countrymen who have benefited by these laws relating to
agrarian reforms. I would, therefore, hold that this is one of the fittest cases in which the principle of stare decisis should be applied. The ground
which sustained the validity of Clause (1) of Article 31A, would equally sustain the validity of the first part of Article 31C. I may in this context
refer to the observations of Brandeis J. in Lesses v. Garnet (258) U.S. 130 while upholding the validity of the 19th Amendment, according to
which the right of citizens of the United States to vote shall not be denied or abridged by the United States or by States on account of sex. This
case negatived the contention that a vast addition to the electorate destroyed the social compact and the residuary rights of the States. Justice
Brandeis observed:
This amendment is in character and phraseology precisely similar to the 15th. For each the same method of adoption was pursued. One cannot be
valid and the other invalid. That the 15th is valid...has been recognized and acted upon for half a century.... The suggestion that the 15th was
incorporated in the Constitution not in accordance with law, but practically as a war measure which has been validated by acquiescence cannot be
entertained.
1580. We may now deal with the second part of Article 31C, according to which no law containing a declaration that it is for giving effect to the
policy of State towards securing the principles specified in Clause (b) or Clause (c) of Article 39 shall be called in question in any court on the
ground that it does not give effect to such policy. The effect of the second part is that once the declaration contemplated by that article is made, the
validity of such a law cannot be called in question in any court on the ground that it is inconsistent with or takes away or abridges any of the rights
conferred by Articles 14, 19 or 31 of the Constitution. The declaration thus gives a complete protection to the provisions of law containing the
declaration from being assailed on the ground of being violative of Articles 14, 19 or 31. However tenuous the connection of a law with the
objective mentioned in Clause (b) and Clause (c) of Article 39 may be and however violative it may be of the provisions of Articles 14, 19 and 31
of the Constitution, it cannot be assailed in a court of law on the said ground because of the insertion of the declaration in question in the law. The
result is that if an Act contains 100 sections and 95 of them relate to matters not connected with the objectives mentioned in Clauses (b) and (c) of
Article 39 but the remaining five sections have some nexus with those objectives and a declaration is granted by the Legislature in respect of the
entire Act, the 95 sections which have nothing to do with the objectives of Clauses (b) and (c) of Article 39, would also get protection. It is well-
known that State Legislatures are quite often swayed by local and regional considerations. It is not difficult to conceive of laws being made by a
State Legislature which are directed against citizens of India who hail from other States on the ground that the residents of the State in question are
economically backward. For example, a law might be made that as the old residents in the State are economically backward and those who have
not resided in the State for more than three generations have an affluent business in the State or have acquired property in the State, they shall be
deprived of their business and property with a view to vest the same in the old residents of the State. Such a law if it contains the requisite
declaration, would be protected and it would not be permissible to assail it on the ground of being violative of Articles 14, 19 and 31 of the
Constitution even though such a law strikes at the integrity and unity of the country. Such a law might also provoke the Legislatures of other States
to make laws which may discriminate in the economic sphere against the persons hailing from the State which was the first to enact such
discriminate law. There would thus be a chain reaction of laws which discriminate between the people belonging to different States and which in the
very nature of things would have a divisive tendency from a national point of view. The second part of Article 31C would thus provide the cover
for the making of laws with a regional or local bias even though such laws imperil the oneness of the nation and contain the dangerous seeds of
national disintegration. The classic words of Justice Holmes have a direct application to a situation like this. Said the great Judge:
I do not think the United States would come to an end if we lost our power to declare an Act of Congress void. I do think the Union would be
imperiled if we could not make that declaration as to the laws of the several States."" (Holmes, Collected Legal Papers (1920) 295-96).
The fact that the assent of the President would have to be obtained for such a law might not provide an effective safeguard because occasions can
well be visualized when the State concerned might pressurise the center and thus secure the assent of the President. Such occasions would be
much more frequent when the party in power at the center has to depend upon the political support of a regional party which is responsible for the
law in question passed by the State Legislature.
1581. It seems that while incorporating the part relating to declaration in Article 31C, the sinister implications of this part were not taken into
account and its repercussions on the unity of the country were not realised. In deciding the question relating to the validity of this part of Article
31C, we should not, in my opinion, take too legalistic a view. A legalistic judgment would indeed be a poor consolation if it affects the unity of the
country. It would be apposite in this context to reproduce a passage from Story''s Commentaries on the Constitution of the United States wherein
he adopted the admonition of Burke with a slight variation as under:
The remark of Mr. Burke may, with a very slight change of phrase be addressed as an admonition to all those, who are called upon to frame, or to
interpret a Constitution. Government is a practical thing made for the happiness of mankind, and not to furnish out a spectacle of uniformity to
gratify the schemes of visionary politicians. The business of those, who are called to administer it, is to rule, and not to wrangle. It would ""be a poor
compensation, that one had triumphed in a dispute, whilst we had lost an empire; that we had frittered down a power, and at the same time had
destroyed the republic (para 456).
1582. The evil consequences which would flow from the second part of Article 31C would not, however, be determinative of the matter. I would
therefore examine the matter from a legal angle. In this respect I find that there can be three types of Constitutional amendments which may be
conceived to give protection to legislative measures and make them immune from judicial scrutiny or attack in court of law.
1583. According to the first type, after a statute has already been enacted by the Legislature a Constitutional amendment is made in accordance
with Article 368 and the said statute is inserted in the Ninth Schedule under Article 31B. Such a statute or any of the provisions thereof cannot be
struck down in a court of law and cannot be deemed to be void or ever to have become void on the ground that the statute or any provisions
thereof is inconsistent with or takes away or abridges any of the rights conferred by any provision of Part III. In such a case, the provisions of the
entire statute are placed before each House of Parliament. It is open to not less than one-half of the members of each House and not less than two-
thirds of the members of each House voting and present after applying their mind to either place the statute in the Ninth Schedule in its entirety or a
part thereof or not to do so. It is only if not less than one-half of the total members of each House of Parliament and not less than two-thirds of the
members present and voting in each House decide that the provisions of a particular statute should be protected under Article 31B either in their
entirety or partly that the said provisions are inserted in the Ninth Schedule. A Constitutional amendment of this type relates to an existing statute of
which the provisions can be examined by the two Houses of Parliament and gives protection to the statute from being struck down on the ground
of being violative of any provision of Part III of the Constitution. Such an amendment was introduced by the Constitution (First Amendment) Act,
1951 and its validity was upheld in Sankari Prasad''s case (supra).
1584. The second type of Constitutional amendment in that where the Constitutional amendment specifies the subject in respect of which a law
may be made by the Legislature and the amendment also provides that no law made in respect of that subject shall be deemed to be void on the
ground that it is inconsistent with or takes away or abridges any of the rights conferred by Part III of the Constitution. In such a case the law is
protected even though it violates the provisions of Part III of the Constitution. It is, however, open in such a case to the court, on being moved by
an aggrieved party, to see whether the law has been made for the purpose for which there is Constitutional protection. The law is thus subject to
judicial review and can be struck down if it is not for the purpose for which protection has been afforded by the Constitutional amendment. To this
category belong the laws made under Article 31A of the Constitution which has specified the subjects for which laws might be made, and gives
protection to those taws. It is always open to a party to assail the validity of such a law on the ground that it does not relate to any of the subjects
mentioned in Article 31A. It is only if the court finds that the impugned law relates to a subject mentioned in Article 31A that rite protection
contemplated by that article would be afforded to the impugned law and not otherwise. Article 31A was introduced by the Constitution (First
Amendment) Act, 1951 and as mentioned earlier, the validity of the First Amendment was upheld in Sankari Prasad''s case (supra).
1585. The third type of Constitutional amendment is one, according to which a law made for a specified object is protected from attack even
though it violates Articles 14, 19 and 31. The Constitutional amendment further provides that the question as to whether the law is made for the
specified object is not justiciable and a declaration for the purpose made by the legislature is sufficient and would preclude the court from going
into the question as to whether the law is made for the object prescribed by the Constitutional amendment. To such category belongs that part of
Twentyfifth Amendment which inserted Article 31C when taken along with its second part. The law made under Article 31C is not examined and
approved for the purpose of protection by not less than one-half of the members of each House of Parliament and not less than two-thirds of the
members present and voting in each House, as is necessary in the case of laws inserted in the Ninth Schedule of the Constitution. Nor can the law
made under Article 31C be subject to judicial review with a view to find out whether the law has, in fact, been made for an object mentioned in
Article 31C. Article 31C thus departs from the scheme of Article 31A, because while a judicial review is permissible under Article 31A to find out
as to whether a law has been made for any of the objects mentioned in Article 31A, such a judicial review has been expressly prohibited under
Article 31C. The result is that even if a law made under Article 31C can be shown in court of law to have been enacted not for the purpose
mentioned in Article 31C but for another purpose, the law would still be protected and cannot be assailed on the ground of being violative of
Articles 14, 19 and 31 of the Constitution because of the declaration made by the legislature as contemplated by second part of Article 31C. It
may also be mentioned in this context that such a law can be passed by a bare majority in a legislature even though only the minimum number of
members required by the quorum, which is generally one-tenth of the total membership of the legislature, are present at the time the law is passed.
1586. The effect of the above amendment is that even though a law is in substance not in furtherance of the objects mentioned in Articles 39(b)
and (c) and has only a slender connection with those objects, the declaration made by the Legislature would stand in the way of a party challenging
it on the ground that it is not for the furtherance of those objects. A power is thus being conferred upon the Central and State Legislatures as a
result of this provision to make a declaration in respect of any law made by them in violation of the provisions of Articles 14, 19 and 31 and thus
give it protection from being assailed on that ground in a court of law. The result is that even though for the purpose of making an amendment of
the Constitution an elaborate procedure is provided in Article 368, power is now given to a simple majority in a State or Central Legislature, in
which only the minimum number of members are present to satisfy the requirement of quorum, to make any law in contravention of the provisions
of Articles 14, 19 and 31 and make it immune from attack by inserting a declaration in that law. It is natural for those who pass a law to entertain a
desire that it may not be struck down. There would, therefore, be an inclination to make an Act immune from attack by inserting such a declaration
even though only one or two provisions of the Act have a connection with the objects mentioned in Article 39(b) and (c). Articles 14, 19 and 31
can thus be reduced to a dead letter, an ineffective purposeless showpiece in the Constitution.
1587. The power of making an amendment is one of the most important powers which can be conferred under the Constitution. As mentioned
earlier, according to Finer, the amending clause is so fundamental to a Constitution that it may be called the Constitution itself while according to
Burgess, the amending clause is the most important part of a Constitution. This circumstance accounts for the fact that an elaborate procedure is
prescribed for the amending of the Constitution. The power of amendment being of such vital importance can neither be delegated nor can those
vested with the authority to amend abdicate that power in favour of another body. Further, once such a power is granted, either directly or in
effect, by a Constitutional amendment to the State Legislatures, it would be difficult to take away that power, because it can be done only by
means of a Constitutional amendment and the States would be most reluctant, having got such a power, to part with it. In empowering a State
Legislature to make laws violative of Articles 14, 19 and 31 of the Constitution and in further empowering the State Legislature to make laws
immune from attack on the ground of being violative of Articles 14, 19 and 31 by inserting the requisite declaration, the authority vested with the
power to make amendment under Article 368 (viz., the prescribed majority in each House of Parliament) has, in effect, delegated or granted the
power of making amendment in important respects to a State Legislature. Although the objects for which such laws may be made have been
specified, the effect of the latter part of Article 31C relating to the declaration is that the law in question may relate even to objects which have not
been specified. Article 31C taken along with the second part relating to the declaration departs from the scheme of Article 31A because while the
protection afforded by Article 31A is to laws made for specified subjects, the immunity granted under Article 31C can be availed of even by laws
which have not been made for the specified objects. The law thus made by the State Legislatures would have the effect of pro-tanto amendment of
the Constitution. Such a power, as pointed out earlier, can be exercised by the State Legislature by a simple majority in a House wherein the
minimum number of members required by the rule of quorum are present.
1588. In Re Initiative and Referendum Act [1919] A.C. 935 the Judicial Committee after referring to a previous decision wherein the Legislature
of Ontario was held entitled to entrust to a Board of Commissioners authority to enact regulations relating to Taverns observed on page 945:
But it does not follow that it can create and endow with its own capacity a new legislative power not created by the Act to which it owes its own
existence. Their Lordships do no more than draw attention to the gravity of the Constitutional questions which thus arise.
If it is impermissible for a legislature to create and endow with its own capacity a legislative power not created by the Act to which it owes its own
existence, it should, in my opinion, be equally impermissible in the face of Article 368 in its present form under our Constitution, for the amending
authority to vest its amending power in another authority like a State Legislature. It has to be emphasised in this context that according to Article
368, an amendment of this Constitution may be initiated only by the introduction of a Bill for the purpose in either House of Parliament. The word
only"" has a significance and shows that as long as Article 368 exists in its present form, the other methods of amendment are ruled out.
1589. It may be mentioned that apart from the question of legislative competence, the articles for the violation of which statutes have been quashed
in overwhelming majority of cases are Articles 14, 19 and 31. The question as to whether the impugned statute is beyond legislative competence
can be agitated despite the protection of Article 31C in the same way as that question can be agitated despite the protection of Article 31A, but in
other respects, as would appear from what has been stated above, Article 31C goes much beyond the scope of Articles 31A and 31B.
1590. In a federal system where the spheres of legislative powers are distributed between the Central Legislature and the State Legislatures, there
has to be provided a machinery to decide in case of a dispute as to whether the law made by the State Legislatures encroaches upon the field
earmarked for the Central Legislature as also a dispute whether a law made by the Central Legislature deals with a subject which can be
exclusively dealt with by the State Legislatures. This is true not only of a federal system but also in a Constitutional set up like ours wherein the
Constitution-makers, though not strictly adopting the federal system, have imbibed the features of a federal system by distributing and setting apart
the spheres of legislation between the Central Legislature and the State Legislatures. The machinery for the resolving of disputes as to whether the
Central Legislature has trespassed upon the legislative field of the State Legislatures or whether the State Legislatures have encroached upon the
legislative domain of the Central Legislature is furnished by the courts and they are vested with the powers of judicial review to determine the
validity of the Acts passed by the legislatures. The power of judicial review is, however, confined not merely to deciding whether in making the
impugned laws the Central or State Legislatures have acted within the four comers of the legislative lists earmarked for them; the courts also deal
with the question as to whether the laws are made in conformity with and not - in violation of the other provisions of the Constitution. Our
Constitution-makers have provided for fundamental rights in Part III and made them justiciable. As long as some fundamental rights exist and are a
part of the Constitution, the power of judicial review has also to be exercised with a view to see that the guarantees afforded by those rights are
not contravened. Dealing with draft Article 25 (corresponding to present Article 32 of the Constitution) by which a right is given to move the
Supreme Court for enforcement of the fundamental rights, Dr. Ambedkar speaking in the Constituent Assembly on December 9, 1948 observed:
If I was asked to name any particular article in this Constitution as the most important-an article without which this Constitution would be a nullity-I
could not refer to any other article except this one. It is the very soul of the Constitution and the very heart of it and I am glad that the House has
realised its importance. (CAD debates, Vol. VII, p. 953).
Judicial review has thus become an integral part of our Constitutional system and a power has been vested in the High Courts and the Supreme
Court to decide about the Constitutional validity of provisions of statutes. If the provisions of the statute are found to be violative of any article of
the Constitution, which is the touchstone for the validity of all laws, the Supreme Court and the High Courts are empowered to strike down the
said provisions. The one sphere where there is no judicial review for finding out whether there has been infraction of the provisions of Part III and
there is no power of striking down an Act, regulation or provision even though it may be inconsistent with or takes away or abridges any of the
rights conferred by Part III of the Constitution is that incorporated in Article 31B taken along with the Ninth Schedule. Article 31B was inserted,
as mentioned earlier, by the Constitution (First Amendment) Act. According to Article 31B, none of the Acts and regulations specified in the Ninth
Schedule nor any of the provisions thereof shall be deemed to be void or ever to have become void on the ground that such Act, regulation or
provision is inconsistent with or takes away or abridges any of the rights conferred by any provision of Part III of the Constitution. The one thing
significant to be noted in this connection, however, is that the power under Article 31B of exclusion of judicial review, which might be undertaken
for the purpose of finding whether there has been contravention of any provision of Part III, is exercised not by the legislature enacting the
impugned law but by the authority which makes the Constitutional amendment under Article 368, viz., the prescribed majority in each House of
Parliament. Such a power is exercised in respect of an existing statute of which the provisions can be scrutinized before it is placed in the Ninth
Schedule. It is for the prescribed majority in each House to decide whether the particular statute should be placed in the Ninth Schedule, and if so,
whether it should be placed there in its entirety or partly. As against that, the position under Article 31C is that though judicial review has been
excluded by the authority making the Constitutional amendment, the law in respect of which the judicial review has been excluded is one yet to be
passed by the legislatures. Although the object for which such a law can be enacted has been specified in Article 31C, the power to decide as to
whether the law enacted is for the attainment of that object has been vested not in the courts but in the very legislature which passes the law. The
vice of Article 31C is that even if the law enacted is not for the object mentioned in Article 31C, the declaration made by the legislature precludes
a party from showing that the law is not for that object and prevents a court from going into the question as to whether the law enacted is really for
that object. The kind of limited judicial review which is permissible under Article 31A for the purpose of finding as to whether the law enacted is
for the purpose mentioned in Article 31A has also been done away with under Article 31C. The effect of the declaration mentioned in Article 31C
is to grant protection to the law enacted by a legislature from being challenged on grounds of contravention of Articles 14, 19 and 31 even though
such a law can be shown in the court to have not been enacted for the objects mentioned in Article 31C. Our Constitution postulates Rule of Law
in the sense of supremacy of the Constitution and the laws as opposed to arbitrariness. The vesting of power of exclusion of judicial review in a
legislature, including State legislature, contemplated by Article 31C, in my opinion strikes at the basis structure of the Constitution. The second part
of Article 31C thus goes beyond the permissible limit of what constitutes amendment under Article 368.
1591. It has been argued on behalf of the respondents that the declaration referred to in Article 31C would not preclude the court from finding
whether a law is for giving effect to the policy of the State towards securing the principles specified in Clauses (b) and (c) of Article 39 and that if
an enactment is found by the court to be not for securing the aforesaid objectives, the protection of Article 31C would not be available for such
legislation.
1592. I find it difficult to accede to this contention in view of the language of Article 31C pertaining to the declaration. The above contention would
have certainly carried weight if the second part of the article relating to the declaration were not there. In the absence of the declaration in question,
it would be open to, and indeed necessary, for the court to find whether the impugned law is for giving effect to the policy of the State towards
securing the principles specified in Clauses (b) or (c) of Article 39 before it can uphold the validity of the impugned law under Article 31C. Once,
however, a law contains such a declaration, the declaration would stand as bar and it would not be permissible for the court to find whether the
impugned law is for giving effect to the policy mentioned in Article 31C. Article 31C protects the law giving effect to the policy of the State
towards securing the principles specified in Clauses (b) or (c) of Article 39 and at the same time provides that no law containing a declaration that
it is for giving effect to such policy shall be called in question in any court on the ground that it does not give effect to such policy. It is, therefore,
manifest that once a law contains the requisite declaration, the court would be precluded from going into the question that the law does not give
effect to the policy of the State towards securing the principles specified in Clauses (b) or (c) of Article 39. In view of the conclusive nature of the
declaration, it would, in my opinion, be straining the language of Article 31C to hold that a court can despite the requisite declaration go into the
question that it does not give effect to the policy of the State towards securing the principles specified in Clauses (b) or (c) of Article 39. The result
is that if a law contains the declaration contemplated by Article 31C, it would have complete protection from being challenged on the ground of
being violative of Articles 14, 19 and 31 of the Constitution, irrespective of the fact whether the law is or is not for giving effect to the policy of the
State towards securing the principles specified in Clauses (b) or (c) of Article 39. To put it in other words, even those laws which do not give
effect to the policy of the State towards securing the principles specified in Clauses (b) or (c) of Article 39 would also have the protection if they
contain the declaration mentioned in Article 31C.
1593. I am also of the view that the validity of the latter part of Article 31C relating to declaration cannot be decided on the basis of any
concession made during the course of arguments on behalf of the respondents. Such a concession if not warranted by the language of the impugned
provision, cannot be of much avail. Matters relating to construction of an article of the Constitution or the Constitutional validity of an impugned
provision have to be decided in the light of the relevant provisions and a concession made by the State counsel or the opposite counsel would not
absolve the court from determining the matter independently of the concession. A counsel may sometimes make a concession in order to secure
favourable verdict on an other important point, such a concession would, however, not be binding upon another counsel. It is well-settled that
admission or concession made on a point of law by the counsel is not binding upon the party represented by the counsel, far less would such
admission or concession preclude other parties from showing that the concession was erroneous and not justified in law. It may, therefore, be laid
down as a broad proposition that Constitutional matters cannot be disposed of in terms of agreement or compromise between the parties, nor can
the decision in such disputes in order to be binding upon others be based upon a concession even though the concession emanates from the State
counsel. The concession has to be made good and justified in the light of the relevant provisions.
1594. The position as it emerges is that it is open to the authority amending the Constitution to exclude judicial review regarding the validity of an
existing statute. It is likewise open to the said authority to exclude judicial review regarding the validity of a statute which might be enacted by the
legislature in future in respect of a specified subject. In such an event, judicial review is not excluded for finding whether the statute has been
enacted in respect of the specified subject Both the above types of Constitutional amendments are permissible under Article 368. What is not
permissible, however, is a third type of Constitutional amendment, according to which the amending authority not merely excludes judicial review
regarding the validity of a statute which might be enacted by the legislature in future in respect of a specified subject but also excludes judicial
review for finding whether the statute enacted by the legislature is in respect of the subject for which judicial review has been excluded.
1595. In exercising the power of judicial review, it may be mentioned that the courts do not and cannot go into the question of wisdom behind a
legislative measure. The policy decisions have essential to be those of the legislatures. It is for the legislatures to decide as to what laws they should
enact and bring on the statute book. The task of the courts is to interpret the laws and to adjudicate about their validity, they neither approve nor
disapprove legislative policy. The office of the courts is to ascertain and declare whether the impugned legislation is in consonance with or in
violation of the provisions of the Constitution. Once the courts have done that, their duty ends. The courts do not act as super legislature to
suppress what they deem to be unwise legislation for if they were to do so the courts will divert criticism from the legislative door where it belongs
and will thus dilute the responsibility of the elected representatives of the people. As was observed by Shri Alladi Krishnaswamy Iyer in speech in
the Constituent Assembly on September 12, 1949 ""The Legislature may act wisely or unwisely. The principles formulated by the Legislature may
commend themselves to a Court or they may not. The province of the Court is normally to administer the law as enacted by the Legislature within
the limits of its power"".
1596. In exercising the power of judicial review, the courts cannot be oblivious of the practical needs of the government. The door has to be left
open for trial and error. Constitutional law like other mortal contrivances has to take some chances. Opportunity must be allowed for vindicating
reasonable belief by experience. Judicial review is not intended to create what is sometimes called Judicial Oligarchy, the Aristocracy of the Robe,
Covert Legislation, or Judge-made law. The proper forum to fight for the wise use of the legislative authority is that of public opinion and legislative
assemblies. Such contest cannot be transferred to the judicial arena. That all Constitutional interpretations have political consequences should not
obliterate the fact that the decision has to be arrived at in the calm and dispassionate atmosphere of the court room, that judges in order to give
legitimacy to their decision have to keep aloof from the din and controversy of politics and that the fluctuating fortunes of rival political parties can
have for them only academic interest. Their primary duty is to uphold the Constitution and the laws without fear or favour and in doing so, they
cannot allow any political ideology or economic theory, which may have caught their fancy, to colour the decision. The sobering reflection has
always to be there that the Constitution is meant not merely for people of their way of thinking but for people of fundamentally differing views. As
observed by Justice Holmes while dealing with the Fourteenth Amendment to the US Constitution:
The Fourteenth Amendment does not enact Mr. Herbert Spencer''s Social Statics.... Some of these laws embody convictions or prejudices which
judges are likely to share. Some may not But a Constitution is not intended to embody a particular economic theory, whether of paternalism and
the organic relation of the citizen to the State or of laissez faire. It is made for people of fundamentally differing views, and the accident of our
finding certain opinions natural and familiar or novel and even shocking ought not to conclude our judgment upon the question whether statutes
embodying them conflict with the Constitution of the United States. (see Mr. Justice Holmes, p. 82-83 (1931 Edition).
It would also be pertinent in this context to reproduce the words of Patanjali Sastri C.J. in the case of 282098 while dealing with reasonable
restrictions:
In evaluating such elusive factors and forming their own conception of what is reasonable, in all the circumstances of a given case, it is inevitable
that the social philosophy and the scale of values of the judges participating in the decision should play an important part, and the limit to their
interference with legislative judgment in such cases can only be dictated by their sense of responsibility and self-restraint and the sobering reflection
that the Constitution is meant not only for people of their way of thinking but for all, and that the majority of the elected representatives of the
people have, in authorising the imposition of the restrictions, considered them to be reasonable.
1597. In my opinion, the second part of Article 31C is liable to be quashed on the following grounds:
(1) It gives a carte blanche to the Legislature to make any law violative of Articles 14, 19 and 31 and make it immune from attack by inserting the
requisite declaration. Article 31C taken along with its second part gives in effect the power to the Legislature, including a State Legislature, to
amend the Constitution.
(2) The legislature has been made the final authority to decide as to whether the law made by it is for the objects mentioned in Article 31C. The
vice of second part of Article 31C lies in the fact that even if the law enacted is not for the object mentioned in Article 31C, the declaration made
by the Legislature precludes a party from showing that the law is not for that object and prevents a court from going into the question as to whether
the law enacted is really for that object. The exclusion by the Legislature, including a State Legislature, of even that limited judicial review strikes at
the basic structure of the Constitution. The second part of Article 31C goes beyond the permissible limit of what constitutes amendment under
Article 368.
The second part of Article 31C can be severed from the remaining part of Article 31C and its invalidity would not affect the validity of the
remaining part. I would, therefore, strike down the following words in Article 31C:
and no law containing a declaration that it is for giving effect to such policy shall be called in question in any court on the ground that it does not
give effect to such policy.
1598. We may now deal with the Constitution (Twentyninth Amendment) Act. This Act, as mentioned earlier, inserted the Kerala Act 35 of 1969
and the Kerala Act 25 of 1971 as entries No. 65 and 66 in the Ninth Schedule to the Constitution. I have been able to find no infirmity in the
Constitution (Twentyninth Amendment) Act. It may be mentioned that an argument was advanced before us that Articles 31B and 31A are linked
together and that only those enactments can be placed in the Ninth Schedule as fall within the ambit of Article 31A. Such a contention was
advanced in the case of 275279 . Repelling the contention Subba Rao J. (as he then was) speaking for the Constitution Bench of this Court
observed:
The learned Attorney-General contended that Articles 31-A and Article 31-B should be read together and that if so read Article 31-B would only
illustrate cases that would otherwise fall under Article 31-A and, therefore, the same construction as put upon Article 31-B should also apply to
Article 31-A of the Constitution. This construction was sought to be based upon the opening words of Article 31-B, namely, ''without prejudice to
the generality of the provisions contained in Article 31-A. We find it difficult to accept this argument. The words ''without prejudice to the
generality of the provisions'', indicate that the Acts and regulations specified in the Ninth Schedule would have the immunity even if they did not
attract Article 31-A of the Constitution. If every Act in the Ninth Schedule would be covered by Article 31-A, this article would become
redundant. Indeed, some of the Acts mentioned therein, namely, items 14 to 20 and many other Acts added to the Ninth Schedule, do not appear
to relate to estates as defined in Article 31-A(2) of the Constitution. We, therefore, hold that Article 31-B is not governed by Article 31-A and
that Article 31-B is a Constitutional device to place the specified statutes beyond any attack on the ground that they infringe Part III of the
Constitution.
I see no cogent ground to take a different view. In the result I uphold the validity of the Constitution (Twentyninth Amendment) Act.
1599. I may now sum up my conclusions relating to power of amendment under Article 368 of the Constitution as it existed before the amendment
made by the Constitution (Twentyfourth Amendment) Act as well as about the validity of the Constitution (Twentyfourth Amendment) Act, the
Constitution (Twentyfifth Amendment) Act and the Constitution (Twentyninth Amendment) Act:
(i) Article 368 contains not only the procedure for the amendment of the Constitution but also confers the power of amending the Constitution.
(ii) Entry 97 in List I of the Seventh Schedule of the Constitution does not cover the subject of amendment of the Constitution.
(iii) The word ""law"" in Article 13(2) does not include amendment of the Constitution. It has reference to ordinary piece of legislation. It would also
in view of the definition contained in Clause (a) of Article 13(3) include an ordinance, order, bye-law, rule, regulation, notification, custom or usage
having in the territory of India the force of law.
(iv) Provision for amendment of the Constitution is made with a view to overcome the difficulties which may be encountered in future in the
working of the Constitution. No generation has a monopoly of wisdom nor has it a right to place fetters on future generations to mould the
machinery of governments. If no provision were made for amendment of the Constitution, the people would have recourse to extra-Constitutional
method like revolution to change the Constitution.
(v) Argument that Parliament can enact legislation under entry 97 List I of Seventh Schedule for convening a Constituent Assembly or holding a
referendum for the purpose of amendment of Part III of the Constitution so as to take away or abridge fundamental rights is untenable. There is no
warrant for the proposition that as the amendments under Article 368 are not brought about through referendum or passed in a Convention the
power of amendment under Article 368 is on that account subject to limitations.
(vi) The possibility that power of amendment may be abused furnishes no ground for denial of its existence. The best safeguard against abuse of
power is public opinion and the good sense of the majority of the members of Parliament, It is also not correct to assume that if Parliament is held
entitled to amend Part III of the Constitution, it would automatically and necessarily result in abrogation of all fundamental rights.
(vii) The power of amendment under Article 368 does not include power to abrogate the Constitution nor does it include the power to alter the
basic structure or framework of the Constitution. Subject to the retention of the basic structure or framework of the Constitution, the power of
amendment is plenary and includes within itself the power to amend the various articles of the Constitution, including those relating to fundamental
rights as well as those which may be said to relate to essential features. No part of a fundamental right can claim immunity from amendatory
process by being described as the essence or core of that right. The power of amendment would also include within itself the power to add, alter
or repeal the various articles.
(viii) Right to property does not pertain to basic structure or framework of the Constitution.
(ix) There are no implied or inherent limitations on the power of amendment apart from those which inhere and are implicit in the word
amendment"". The said power can also be not restricted by reference to natural or human rights. Such rights in order to be enforceable in a court
of law must become a part of the statute or the Constitution.
(x) Apart from the part of the Preamble which relates to the basic structure or framework of the Constitution, the Preamble does not restrict the
power of amendment.
(xi) The Constitution (Twentyfourth Amendment) Act does not suffer from any infirmity and as such is valid.
(xii) The amendment made in Article 31 by the Constitution (Twentyfifth Amendment) Act is valid.
(xiii) The first part of Article 31C introduced by the Constitution (Twentyfifth Amendment) Act is valid. The said part is as under.
31C. Notwithstanding anything contained in Article 13, no law giving effect to the policy of the State towards securing the principles specified in
Clause (b) or Clause (c) of Article 39 shall be deemed to be void on the ground that it is inconsistent with, or takes away or abridges any of the
rights conferred by Article 14, Article 19 or Article 31:
Provided that where such law is made by the Legislature of a State, the provisions of the article shall not apply thereto unless such law, having been
reserved for the consideration of the President, has received his assent.
(xiv) The second part of Article 31C contains the seed of national disintegration and is invalid on the following two grounds:
(1) It gives a carte blanche to the Legislature to make any law violative of Articles 14, 19 and 31 and make it immune from attack by inserting the
requisite declaration. Article 31C taken along with its second part gives in effect the power to the Legislature, including a State Legislature, to
amend the Constitution in important respects.
(2) The legislature has been made the final authority to decide as to whether the law made by it is for objects mentioned in Article 31C. The vice of
second part of Article 31C lies in the fact that even if the law enacted is not for the object mentioned in Article 31C, the declaration made by the
Legislature precludes a party from showing that the law is not for that object and prevents a court from going into the question as to whether the
law enacted is really for that object. The exclusion by Legislature, including a State Legislature, of even that limited judicial review strikes at the
basic structure of the Constitution. The second part of Article 31C goes beyond the permissible limit of what constitutes amendment under Article
368.
The second part of Article 31C can be severed from the remaining part of Article 31C and its invalidity would not affect the validity of remaining
part 1 would, therefore, strike down the following words in Article 31C:
and no law containing a declaration that it is for giving effect to such policy shall be called in question in any court on the ground that it does not
give effect to such policy.
(xv) The Constitution (Twentyninth Amendment) Act does not suffer from any infirmity and as such is valid.
1600. The petition shall now be posted for hearing before the Constitution Bench for disposal in the light of our findings.
K.K. Mathew, J.
1601. In the cases before us, the Constitution of our country, in its most vital parts has to be considered and an opinion expressed which may
essentially influence the destiny of the country. It is difficult to approach the question without a deep sense of its importance and of the awesome
responsibility involved in its resolution.
1602. I entertain little doubt that in important cases it is desirable for the future development of the law that there should be plurality of opinions
even if the conclusion reached is the same. There are dangers in there being only one opinion. ""Then the statements in it have tended to be treated
as definitions and it is not the function of a Court to frame definitions. Some latitude should be left for future developments. The true ratio of a
decision generally appears more clearly from a comparison of two or more statements in different words which are intended to supplement each
other"" see Lord Reid in Gallie v. Lee, [1970] 3 W.L.R. 1078. In Cassell and Co. Ltd. v. Brome and Anr. [1972] 1 All E.R. 801, Lord Chancellor
Lord Hailsham said that Lord Devlin''s statement of the law in Rookes v. Barnard [1964] 1 All E.R. 367 has been misunderstood particulary by
his critics and that the view of the House of Lords has suffered to some extent from the fact that its reasons were given in a single speech and that
whatever might be the advantages of a judgment delivered by one voice, the result may be an unduly fundamentalist approach to the actual
language employed. In Graves v. New York 306 U.S. 466. Frankfurter, J. in his concurring judgment, characterised the expression of individual
opinions by the justices as a healthy practice rendered impossible only by the increasing volume of the business of the Court.
1603. As the arguments were addressed mainly in Writ Petition No. 135/1970, I will deal with it now. In this writ petition the petitioner challenged
the validity of the Kerala Land Reforms Amendment Act, 1969, and the Kerala Land Reforms Amendment Act, 1971, for the reason that some of
the provisions thereof violated Article 14, 19(1)(f), 25, 26 and 31 of the Constitution.
1604. During the pendency of the Writ Petition, the Amending Body under the Constitution passed three Constitutional amendments, namely, the
Constitution 24th, 25th and 29th Amendment Acts.
1605. The 24th Amendment made certain changes in Article 368 to make it clear that the Parliament, in the exercise of its constituent power, has
competence to amend by way of addition, variation or repeal, any of the provisions of the Constitution in accordance with the procedure laid down
in the article and that Article 13(2) would not be a bar to any such amendment. By the 25th Amendment, the word ''amount'' was substituted for
the word ''compensation'' in Clause (2) of Article 31. That was done in order to make it clear that the law for acquisition or requisition of the
property need only fix an amount or lay down the principles for determining the amount and not the just equivalent in money of the market value of
the property acquired or requisitioned. The Amendment also makes it clear that no such law shall be called in question in any Court on the ground
that the whole or any part of such amount is to be given otherwise than in cash. The 29th Amendment put the two Acts in question, viz., the Kerala
Land Reforms (Amendment) Act, 1969, and the Kerala Land Reforms (Amendment) Act, 1971, in the Ninth Schedule with a view to make the
provisions thereof immune from attack on the ground that the Acts or the provisions thereof violate any of the Fundamental Rights.
1606. The petitioner challenges the validity of these Amendments.
1607. As the validity of the 25th and the 29th Amendments essentially depends upon the validity of the 24th Amendment, it is necessary to
consider and decide that question first. I, therefore, torn to the circumstances which necessitated the Constitutional 24th Amendment Act.
1608. The Constitution (First Amendment) Act, 1951, was passed by Parliament on June 18, 1951. Sections 2, 3 and 4 of the Act made
amendments in some of the articles in Part III of the Constitution. The validity of the Amendment was challenged before this Court in 280692 , and
one of the questions which fell for decision was whether, in view of Clause 2 of Article 13, Parliament had power to amend the Fundamental
Rights in such a way as to take away or abridge them. And the argument was that the word ""State"" in Clause 2 of Article 13 includes Parliament
and the word ''law'' would take in an amendment of the Constitution and, therefore, Parliament had no power to pass a law amending the
Constitution in such a way as to take away or abridge the Fundamental Rights. Patanjali Sastri, J. who delivered the judgment of the Court said
that although the word ''law'' would ordinarily include Constitutional law, there is a distinction between ordinary law made in the exercise of
legislative power and Constitutional law made in the exercise of constituent power and that in the context of Clause 2 of Article 13, the word ''law''
would not include an amendment of the Constitution.
1609. This decision was followed in 280469 . There, Gajendragadkar, C.J., speaking for himself and two of his colleagues, substantially agreed
with the reasoning of Patanjali Sastri, J. in 280692 . Hidayatullah and Mudholkar, JJ. expressed certain doubts as to whether Fundamental Rights
could be abridged or taken away by amendment of the Constitution under Article 368.
1610. The question again came up before this Court in 282401 , hereinafter called ''Golaknath Case'' where the validity of the 17th Amendment
was challenged on much the same grounds. The majority constitutiong the Bench decided that Parliament has no power to amend the Fundamental
Rights in such a way as to take away or abridge them, but that the 1st, 4th and 17th Amendments were valid for all time on the basis of the
doctrine of prospective overruling and that the Acts impugned in the case were protected by the Amendments.
1611. The reasoning of the leading majority (Subba Rao, C.J., and the colleagues who concurred in the judgment pronounced by him) was that
Article 368, as it stood then, did not confer the substantive power to amend the provisions of the Constitution but only prescribed the procedure
for the same that the substantive power to amend is in Articles 245, 246 and 248 read with entry 97 of List I of the Seventh Schedule, that there is
no distinction between a law amending the Constitution and an ordinary law passed in the exercise of the legislative power of Parliament and that
the word law'' in Clause 2 of Article 13 would include an amendment of the Constitution.
1612. Hidayatullah, J. who wrote a separate judgment concurring with the conclusion of the leading majority, however, took the view that Article
368 conferred the substantive power to amend the Constitution but that Fundamental Rights cannot be amended under the article so as to take
away or abridge them. He said that there is no distinction between Constitutional law and ordinary law, that both are laws that the Constitution
limited the powers of the Government but not the sovereignty of the State, that the State can, in the exercise of its supremacy, put a limit on its
supremacy, echoing in effect the view that there could be ''auto-limitation'' by a sovereign of his own supreme power and that, by Clause 2 of
Article 13, the State and all its agencies, including the Amending Body, were prohibited from making any law, including a law amending the
Constitution, in such a way as to take away or abridge the Fundamental Rights.
1613. Let me first take up the question whether Article 368 as it stood before the 24th Amendment gave power to Parliament to amend the rights
conferred by Part III in such a way as to take away or abridge them.
1614. In 282401 , Hidayatullah, J. said that it is difficult to take a narrow view of the word ''amendment'' as including only minor changes within
the general framework, that by an amendment, new matter may be added, old matter removed or altered, and that except two dozen articles in
Part III, all the provisions of the Constitution could be amended. Wanchoo, J. speaking for the leading minority in that case was of the view that
the word ''amendment'' in its setting in the article was of the widest amplitude and that any provision of the Constitution could be amended.
Bachawat, J. was also inclined to give the widest meaning to the word. Ramaswami, J. did not specifically advert to the point, but it seems clear
from the tenor of his judgment that he was also of the same view.
1615. Mr. Palkhivala for the petitioner contended that the word ''amendment'' in the article could only mean a change with a view to make
improvement; that in the context, the term connoted only power to make such changes as were consistent with the nature and purpose of the
Constitution, that the basic structure and essential features of the Constitution cannot be changed by amendment, and that the assumption made by
these judges that the word ''amendment'' in the article was wide enough to make any change by way of alteration, addition or repeal of any of the
provisions of the Constitution was unwarranted. He said that the article was silent as regards the subject matter in respect of which amendments
could be made or the extent and the width thereof, that it was set in a low key as it did not contain the words ""amend by way of addition, variation
or repeal"", that these circumstances should make one pause before ascribing to the word ''amendment'' its widest meaning and that, in the context,
the word has only a limited meaning.
1616. I do not think that there is any substance in this contention.
1617. In the Oxford English Dictionary, the meanings of the word ''amend'' are given as:
to make professed improvements (in a measure before Parliament); formally to alter in detail, though practically it may be to alter its principle so as
to thwart it.
According to ""Standard Dictionary"", Funk and Wagnalls (1894), the meanings of ''amendment'' are:
The act of changing a fundamental law, as of political Constitution, or any change made in it according to a prescribed mode of procedure; as, to
alter the law by amendment; an amendment of the Constitution.
1618. The proviso to Article 368 used the expression ''change'' and that could indicate that the term ''amend'' really means ''change''. The main
part of Article 368 thus gave power to amend or to make changes in the Constitution. Normally, a change is made with the object of making an
improvement; at any rate, that is the professed object with which an amendment is sought to be made. The fact that the object may not be
achieved is beside the point. Amendment contains in it an element of euphemism of conceit in the proposer, an assumption that the proposal is an
improvement. Beyond this euphemistic things, amendment as applied to alteration of laws according to dictionaries means ''alter'' or ''change'' see
McGovney, ""Is the Eighteenth Amendment Void Because of its Contents?"" Columbia Law Review, Vol. 20.
1619. In the National Prohibition Cases Rhode Island v. Palmer 253 U.S. 350, it was argued before the United States Supreme Court that an
amendment under Article V of the United States Constitution must be confined in its scope to an alteration or improvement of that which is already
contained in the Constitution and cannot change its basic features but this argument was overruled.
1620. In Rvan''s Case The State (At the Prosecution of Jeremiah Ryan and Ors. v. Captain Michael Lennon and Ors. (1935) IR 173 the Supreme
Court of Ireland held by a majority that the word ''amendment'' occurring in Article 50 of the Irish Constitution was of the widest amplitude. Fitz
Gibbon, J. observed after reading the various meanings of the word ''amendment'' that the word as it occurred in a Constitution Act must be given
its widest meaning. Murnaghan, J. observed that although complete abolition of the Constitution without any substituted provisions might not
properly be called in law an ''amendment'', the word is wide enough to allow of the repeal of any number of articles of the Constitution, however
important they might be. Kennedy, C.J. did not specifically deal with the meaning of the word.
1621. In this context it is relevant to keep in mind the general rules of construction for interpreting a word like ''amendment'' occurring in a
constituent Act like the Constitution of India.
1622. In In Re the Central Provinces and Berar Sales of Motor Spirit and Lubricants Taxation Act, 1938, etc (1939) F.C.R. 18. Sir Maurice
Gwyer said that a broad and liberal spirit should inspire those whose duty it is to interpret a Constitution, that a Court should avoid a narrow and
pedantic approach and that when a power is granted without any restriction, it can be qualified only by some express provision or by scheme of
the instrument.
1623. The basic principles of construction were definitively enunciated by the Privy Council in The Queen v. Burah (1878) 3 A.C. 889 and those
principles were accepted and applied by Earl Loreburn in Attorney General for Ontario v. Attorney General for Canada (1912) A.C. 572 Lord
Selborne said in the former case that the question whether the prescribed limits of a power have been exceeded has to be decided by looking to
the terms of the instrument by which, affirmatively, the power was created, and by which, negatively, it is restricted and that if what has been done
is within the general scope of the affirmative words which give the power, and if it violates no express condition of restriction by which that power
is limited, it is not for any court of justice to inquire further, or to enlarge constructively those conditions and restrictions. In other words, in
interpreting a Constitution, as Lord Loreburn said in the latter case, if the text is explicit, the text is conclusive alike in what it directs and what it
prohibits.
1624. I should think that in such matters everything turns upon the spirit in which a judge approaches the question before him. The words must
construe are, generally speaking, mere vessels in which he can pour nearly anything he will. ""Men do not gather figs of thistles, nor supply
institutions from judges whose outlook is limited by parish or class. They must be aware that there are before them more than Verbal problems;
more than final solutions cast in generalisations in every society which make it an organism; which demand new schemata of adaptation; which will
disrupt it, if rigidly confined"" See the passage of Learned Hand quoted in ""Cases and Materials on the Legal Process"" by F.K.H. Maher and Ors.,
2nd ed., p. 498. An this is why President Roosevelt said that the judges of the Supreme Court must be not only great justices, but they must be
great constructive :statesmen See the passage quoted by Frederic R. Coudert in 13 Yale Law Journal, p. 338.
1625. therefore, although the word ''amendment'' has a variety of meanings, we have to ascribe to it in the article a meaning which is appropriate to
the function to be played by it in an instrument apparently intended to endure for ages to come and to meet the various crises to which the body
politic will be subject. The nature of that instrument demands awareness of certain presupposition. The Constitution has no doubt its roots in the
past but was designed primarily for the unknown future. The reach of this consideration was indicated by Justice Holmes in language that remains
fresh no matter how often repeated : Missouri v. Holland 252 U.S. 416
...when we are dealing with words that also are a constituent act, like the Constitution of the United States, we must realize that they have called
into life a being the development of which could not have been foreseen completely by the most gifted of its begetters....
1626. Every well drawn Constitution will therefore provide for its own amendment in such a way as to forestall as is humanly possible, all
revolutionary upheavals See Carl J. Friedrich, ""Constitutional Government and Democracy"", p. 135. That the Constitution is a framework of great
governmental power to be exercised for great public ends in the future, is not a pale intellectual concept but a dynamic idea which must dominate in
any consideration of the width of the amending power. No existing Constitution has reached its final form and shape and become, as it were a fixed
thing incapable of further growth. Human societies keep changing; needs emerge, first vaguely felt and unexpressed, imperceptibly gathering
strength, steadily becoming more and more exigent, generating a force which, if left unheeded and denied response so as to satisfy the impulse
behind it, may burst forth with an intensity that exacts more than reasonable satisfaction See Felik Frankfurter, ""Of Law and Men"", p. 35. As
Wilson said, a living Constitution must be Darwinian in structure and practice See Constitutional Government in the United States, p. 25. The
Constitution of a nation is the outward and visible manifestation of the life of the people and it must respond to the deep pulsation for change within.
A Constitution is an experiment as all life is an experiment."" See Justice Holmes in Abrams v. United States 250 U.S. 616. If the experiment fails,
there must be provision for making another. Jefferson said that there is nothing sanctimonious about a Constitution and that nobody should regard it
as the ark of the covenant, too sacred to be touched. Nor need we ascribe to men of preceding age, a wisdom more than human and suppose that
what they did should be beyond amendment. A Constitution is not end in itself, rather a means for ordering the life of a nation. The generation of
yesterday might not know the needs of today, and, ''if yesterday is not to paralyse today'', it seems best to permit each generation to take care of
itself. The sentiment expressed by Jefferson in this behalf was echoed by Dr. Ambedkar Constitution Assembly Debates, Vol. X, pp. 296-297. If
there is one sure conclusion which I can draw from this speech of Dr. Ambedkar, it is this : He could not have conceived of any limitation upon the
amending power. How could he have said that what Jefferson said is ""not merely true, but absolutely true"", unless he subscribed to the view of
Jefferson that ""each generation as a distinct nation with a right, by the will of the majority to bind themselves but none to bind the succeeding
generations more than the inhabitants of another country"", and its corrollary which follows as ''the night the day'' that each generation should have
the power to determine the structure of the Constitution under which they live. And how could this be done unless the power of amendment is
plenary, for it would be absurd to think that Dr. Ambedkar contemplated a revolution in every generation for changing the Constitution to suit its
needs and aspirations. I should have thought that if there is any implied limitation upon any power, that limitation is that the amending body should
not limit power of amendment of the future generation by exercising its power to amend the amending power. Mr. Palkhivala said that if the power
of amendment of the amending power is plenary, one generation can, by exercising that power, take away the power of amendment of the
Constitution from the future generations and foreclose them from ever exercising it. I think the argument is too speculative to be countenanced. It is
just like the argument that if men and women are given the freedom to choose their vocations in life, they would all jump into a monastery or a
nunnery, as the case may be, and prevent the birth of a new generation; or the argument of some political thinkers that if freedom of speech is
allowed to those who do not believe in it, they would themselves deny it to others when they get power and, therefore, they should be denied that
freedom today, in order that they might not deny it to others tomorrow.
1627. Seeing, therefore, that it is a ""Constitution that we are expounding"" and that the Constitution-makers had before them several Constitutions
where the word ''amendment'' or ''alteration'' is used to denote plenary power to change the fundamentals of the Constitution, I cannot approach
the construction of the word ''amendment'' in Article 368 in niggardly or petty fogging spirit and give it a narrow meaning; but ""being a familiar
expression, it was used in its familiar legal sense"" See Justice Holmes in Henry v. United States 251 U.S. 293.
1628. However, Mr. Palkhivala contended that there are provisions in the Constitution which would militate against giving the word ''amendment''
a wide meaning in the article and he referred to the wording in Schedule V, para 7(1) and Schedule VI, para 21(1). These paragraphs use along
with the word ''amend'', the expression ""by way of addition, variation or repeal"". Counsel said that these words were chosen to indicate the
plenitude of the power of amendment and that this is in sharp contrast with the wording of Article 368 where only the word ''amendment'' was
used. But Schedule V, para 7(2) and Schedule VI, para 21(2) themselves indicate that, but for these provisions, an amendment of the schedule by
way of addition, variation or repeal would be an amendment of the Constitution under Article 368. In other words, the sub-paragraphs show
clearly that the expression ""amend by way of addition, variation or repeal"" in para 7(1) of Schedule V and para 21(1) of Schedule VI has the same
content as the word ''amendment'' in Article 368.
1629. Reliance was also placed by counsel on Section 291 of the Government of India Act, 1935, as amended by the Third Amendment Act
1949, which provided that ""such amendments as he considers necessary whether by way of addition, modification or repeal in the Act"". No
inference can be drawn from the use of these words as to the meaning to be assigned to the word ''amendment'' in Article 368 or its width as it is
well known that draftsmen use different words to indicate the same idea for the purpose of elegance or what is called ""the graces of style"" or their
wish to avoid the same word, or sometimes by the circumstance that the Act has been compiled from different sources and sometimes by alteration
and addition from various hands which the Acts undergo in their progress in Parliament See Maxwell on the Interpretation of Statutes, 12th ed., p.
286.
1630. It was submitted that if the word ''amendment'' is given an unlimited amplitude, the entire Constitution could be abrogated or repealed and
that certainly could not have been the intention of the makers of the Constitution. The question whether the power of amendment contained in
Article 368 as it stood before the amendment went to the extent of completely abrogating the Constitution and substituting it by an entirely new one
in its place is not beyond doubt I think that the power to amend under that article included the power to add any provision to the Constitution, to
alter any provision, substitute any other provision in its place and to delete any provision. But when the article said that, on the bill for the
amendment of the Constitution receiving the President''s assent, ""the Constitution shall stand amended"", it seems to be fairly clear that a simple
repeal or abrogation of the Constitution without substituting anything in the place of the repealed Constitution would be beyond the scope of the
amending power, for, if a Constitution were simply repealed, it would not stand amended. An amendment which brings about a radical change in
the Constitution like introducing presidential system of government for cabinet system, or, a monarchy for a republic, would not be an abrogation
or repeal of the Constitution. However radical the change might be, after the amendment, there must exist a system by which the State is
constituted or organised. As already stated, a simple repeal or abrogation without more, would be contrary to the terms of Article 368 because it
would violate the Constitutional provision that ""the Constitution shall stand amended"".
1631. Even if the word ''amendment'' in Article 368 as it stood originally was wide enough to empower the amending body to amend any of the
provisions of the Constitution, it was submitted by the petitioner, that Article 13(2) was a bar to the amendment of the Fundamental Rights by
Parliament in such a way as to take away or abridge them:
13(2) The State snail not make any law which takes away or abridges the rights conferred by this Part and any law made in contravention of this
clause shall, to the extent of the contravention, be void.
In this context it is necessary to understand the basic distinction between a flexible and a rigid Constitution to appreciate the argument that an
amendment of the Constitution is ''law'' within the purview of the sub-article.
1632. The outstanding characteristic of a flexible Constitution like the British Constitution as contrasted with a rigid one like ours is the unlimited
authority of the Parliament to which it applies, to pass any law without any restriction. In rigid Constitution, there is a limitation upon the power of
the legislature by something outside itself. There is a greater law than the law of the ordinary legislature and that is the law of the Constitution which
is of superior obligation unknown to a flexible Constitution. It does not follow that because a Constitution is written, it is therefore rigid. There can
be a written Constitution which is flexible. ""The stole criterion of a rigid Constitution is whether the constituent assembly which drew up the
Constitution left any special direction as to how it was to be changed See generally C.F. Strong, Modern Political Constitutions (1963). pp. 152-
153"". If a special procedure is prescribed by the Constitution for amending it, different from the procedure for passing ordinary law, then the
Constitution is rigid.
1633. It is said that Articles 4 and 169, paragraph 7 of the Fifth Schedule and paragraph 21 of the Sixth Schedule show that amendment of the
Constitution can be made by the ordinary law-making procedure. These provisions themselves show that the amendment so effected shall not be
deemed to be amendment for the purpose of Article 368. This is because the procedure prescribed by them is different from the procedure laid
down in Article 368.
1634. Mr. Palkhivala did not contend that the power to amend is located in Articles 245, 246 and 248 read with entry 97 of List I of the Seventh
Schedule. He only submitted that it is immaterial whether the power is located in Articles 245, 246 and 248 read with entry 97 of List I of the
Seventh Schedule or in Article 368, I do not think that there could be any doubt that Article 368 as it stood before the 24th Amendment contained
not only the procedure but also the substantive power of amendment. As the article laid down a procedure different from the procedure for passing
ordinary laws, our Constitution is a rigid one and the power to amend a constituent power.
1635. The vital distinction between Constitutional law and ordinary law in a rigid Constitution lies in the criterion of the validity of the ordinary law.
An ordinary law, when questioned, must be justified by reference to the higher law embodied in the Constitution; but in the case of a Constitution,
its validity is, generally speaking, inherent and lies within itself. Kelsen has said, the basic norm (the Constitution) is not created in a legal procedure
by a law-creating organ. It is not-as a positive legal norm is-valid because it is created in a certain way by a legal act, but it is valid because it is
presupposed to be valid; and it is presupposed to be valid because, without this presupposition, no human act could be interpreted legal, especially
as a norm-creating act. In other words, the validity of the Constitution generally lies in the social fact of its being accepted by the community and
for the reason that its norms have become efficacious. Its validity is meta-legal See Hans Kelsen, ""General Theory of Law and State"", p. 116.
1636. Whether the observations of Kelsen would apply to our Constitution would depend upon the answer to the question whether the legal
source of the Constitution should be traced to the Indian Independence Act, 1947, or, whether the Constitution was the result of the exercise of
the revolutionary constituent power of the people.
1637. It does not follow from what has been said that there are no basic rules in a flexible Constitution like that of Great Britain. The principle of
the English Constitution, namely, that the Court will enforce Acts of Parliament is not derived from any principle of common law, but is itself an
ultimate principle of English Constitutional Law See H.W.R. Wade, ""The Basis of Legal Sovereignty"", (1955) CLJ 172.
1638. Once it is realised that a Constitution differs from law in that a Constitution is always valid whereas a law is valid only if it is in conformity
with the Constitution and that the body which makes the Constitution is a sovereign body and generally needs no legal authority whereas a body
which makes the ordinary law is rot sovereign, but derives its power from the Constitution, an amendment to the Constitution has the same validity
as the Constitution itself, although the question whether the amendment has been made in the manner and form and within the power conferred by
the Constitution is always justiciable. Just as an ordinary law derives its validity from its conformity with the Constitution, so also, an amendment of
the Constitution derives its validity from the Constitution. An amendment of the Constitution can be ultra vires just as an ordinary law can be.
1639. When a legislative body is also the sovereign Constitution-making body, naturally the distinction between Constitution and an ordinary law
becomes conceptual and, in fact, disappears as that body has both the constituent power of the sovereign as well as legislative power. The British
Constitution under which the distinction between the sovereign and the ordinary legislature is eclipsed due to the theory of the sovereignty of the
British Parliament, is certainly not the ideal Constitution to choose for appreciating the distinction between Constitutional law and ordinary law
under our polity. Sir Ivor Jennings said that there is no clear distinction between Constitutional law and ordinary law in England and that the only
fundamental law there is that parliament is supreme See Jennings, ""The Law and the Constitution"" (1933). p. 614. Strictly speaking, therefore,
there is no Constitutional law at all in Britain; there is only arbitrary power of parliament.
1640. It is said that The Bill of Rights (1689), Act of Settlement (1701), etc., partake the character of Constitutional law and there is no reason to
exclude that type of law from the ambit of the word ''law'' in Clause (2) of Article 13.
1641. In a flexible Constitution like the British Constitution the only dividing line between Constitutional law and ordinary law is that Constitutional
law deals with a particular subject matter, namely, the distribution of the sovereign power among the various organs of the State and other allied
matters; but in India, as I have said, that distribution may not be quite relevant. For our purpose, the only relevant factor to be looked into is
whether a provision is embodied in the Constitution of India. Any provision, whether it relates strictly to the distribution of sovereign power among
the various organs of the State or not, if it is validly embodied in the document known as ""The Constitution of India"", would be a law relating to the
Constitution. In other words, irrespective of the subject matter, the moment a provision becomes validly embodied in the Constitution, it acquires a
validity of its own which is beyond challenge and the question whether it relates to Constitutional law with, reference to the subject matter is wholly
irrelevant. ""Where a written Constitution exists, it is approximately true to say that the Constitution itself provides such a supreme norm...even so,
the Constitution may not be altogether identified with the supreme norm; for there may be rules for its interpretation which judges accept as binding
but which are not prescribed in the Constitution. Effectively, therefore, it is the traditional judicial interpretation of the Constitution that is the
supreme norm"" See Stanley I. Benn, ""The Use of Sovereignty"", in the book ""In Defence of Sovereignty"", edited by W.J. Stankiewicz, 67, 70. For,
as Bishop Hoadley said in his sermon ""Whoever hath absolute authority to interpret any written or spoken laws, it is he who is the law-giver to all
indents and purposes and not the person who first wrote or spoke them"" See Gry, Nature and Sources of the Law, 102, 125, 172 (2nd ed.)
(1921).
1642. As I said, for the purpose of Article 13(2), the only relevant question is whether an amendment of the Constitution is ''law''. Since both an
amendment of the Constitution and an ordinary law derive their validity from the Constitution, the criterion that an ordinary law can be tested for its
validity on the touchstone of the Constitution must equally apply to an amendment of the Constitution. therefore, by and large, the only distinction
between a law amending the Constitution and an ordinary law in a rigid Constitution is that an amendment of the Constitution has always to be
made in the manner and form specially prescribed by the Constitution.
1643. Mr. Palkhivala contended that when Article 13(1) and 372 speak of ""laws in force"" in the territory of India immediately before the
commencement of the Constitution, the expression would take in also all Constitutional law existing in the territory of India immediately before the
coming into force of the Constitution, and therefore, the word ''law'' in Clause (2) of Article 13 must also include Constitutional law. Assuming that
the expression ""laws in force"" in Article 13(1) and 372 is wide enough to include Constitutional law, the question is, what is the type of
Constitutional law that would be included? So far as British India was concerned, Article 395 repealed the Indian Independence Act, 1947, and
the Government of India Act, 1935, together with all enactments amending and supplementing the latter Act. I am not sure whether there were any
Orders passed under the Government of India Act which could be called Constitutional law. That apart, I doubt whether the Government of India
Act, 1935, and the Indian Independence Act, 1947, were Constitutional laws in the sense of their being the supreme law of the land like the
Constitution of India, for, both of them could have been repealed by the legal sovereign, namely, the British Parliament. And the reason why their
provisions could not have been challenged in a Court of Law was not that they were the supreme law of the land but because they were laws in
conformity with the supreme law, namely, the will of the British Parliament. As regards the native States, the fact that the Courts therein could not
have challenged the validity of the provisions of a Constitution promulgated by an absolute monarch would not show that those provisions could be
equated with the provisions of the Constitution of India. A Constitution established by an absolute monarch will be enforced by the Court of the
State, not because the Constitution is the supreme law of the State but because it is a law in conformity with the supreme law, namely, the supreme
will of the monarch which alone is the supreme law, unless, as Alf Ross said, the Constitution was granted by the monarch with the intention that it
should not be revocable Alf Ross, ""On Law and Justice"", p. 82. therefore, those Constitutional laws cannot be characterised as Constitutional laws
in the sense in which we speak of the Constitution of India, for, such of the provisions of those Constitutions in the native States existing before the
commencement of the Constitution of India which contravened the provisions of Part III became void (Article 13(1)) and others which continued,
continued subject to the provisions of the Constitution (Article 372). In other words, for the purpose of Article 13(2), what is relevant is whether
the word ''law'' there, is comprehensive enough to take in Constitutional law in the sense of a law embodied in a Constitution which is the supreme
law of the land and from which all other laws derive their validity. The Constitutional laws in force in the territory of India immediately before the
commencement of the Constitution did not have the status of Constitutional law in the sense of a law which is supreme. Were it otherwise, none of
them would have been void under Article 13(1) and none of them subject to the provisions of the Constitution under Article 372.
1644. It seems to me to he clear that the word ''law'' in Article 13(2), in the context, could only mean an ordinary law. When Article 13 (2) said
that the State shall not make any ''law'' the meaning of the expression ''law'' has to be gathered from the context. Though, analytically, it might be
possible to say that the word ''law'' would include an amendment of the Constitution also, from the context it would be clear that it only meant
ordinary law. A word by itself is not crystal clear. It is the context that gives it the colour. In the setting of Article 13(2), what was prohibited that
the Parliament shall not pass a law in pursuance of its powers under Chapter I of Part XI or any other provisions enabling it to pass laws, which
were legislative in character. The Constitution-makers only wanted to provide against the more common invasion of Fundamental Rights by
ordinary legislation.
1645. If the power to amend was to be found within Article 368 and not under Article 248 read with entry 97 of List I of the Seventh Schedule, it
stands to reason to hold that constituent power for amend ment of the Constitution is distinct from legislative power. The leading majority in the
282401 took pains to locate the power to amend in Article 248 read with entry 97 of List I of the Seventh Schedule to show that the Constitution
can be amended by an ordinary law and that such a law would be within the purview of Article 13(2). But if the power to amend the Constitution
is a legislative power and is located in the residuary entry (97 of List I of the Seventh Schedule), then any law amending the Constitution by virtue
of that power, can be passed only ""subject to the provisions of the Constitution"" as mentioned in Article 245. A power of amendment by ordinary
law ""subject to the provisions of the Constitution"" seems to me a logical contradiction; for, how can you amend the provisions of the Constitution
by an ordinary law which can be passed only subject to the provisions of the Constitution?
1646. It would be strange that when a whole chapter has been devoted to the ""Amendment of the Constitution"" and when the question of
amendment loomed large in the mind of the Constitution-makers that, even if the power to amend the Constitution was thought to be legislative in
character, it was not put as a specific entry in List I but relegated to the residuary entry ! And, considering the legislative history of the residuary
entry, it is impossible to locate the power of amendment in that entry. The legislative power of Parliament under entry 97 of List I of the Seventh
Schedule is exclusive and the power to amend cannot be located in that entry because, in respect of the matters covered by the proviso to Article
368, Parliament has no exclusive power to amend the Constitution.
1647. That apart, the power to amend a rigid Constitution, not being an ordinary legislative power but a constituent one, it would be strange that
the Constitution-makers put it sub-silentio in the residuary legislative entry.
1648. Article 368 was clear that when the procedure prescribed by the article was followed, what resulted was an amendment of the Constitution.
The article prescribed a procedure different from the legislative procedure prescribed in Articles 107 to 111 read with Article 100. Article 100
runs as follows : ""Save as otherwise provided in this Constitution all questions at any sitting of either House or joint sitting of the Houses shall be
determined by a majority of votes of the members present and voting...."" Certain types of amendment, as is clear from Article 368, also require to
be ratified. The first part of Article 368 required that a bill must be passed in each House (1) by a majority of the total membership of that House
and (2) by a majority of not less than two-thirds of the members of that House present and voting. These provisions rule out a joint sitting of both
the Houses under Article 108 to resolve disagreement between the two Houses. Again, the majority required to pass a bill in each House is not a
majority of the members of that House present and voting but a majority of the total membership of each House and a majority of not less than
two-thirds of the members of that House present and voting. As regards matters covered by the proviso, there is a radical departure from the
legislative procedure prescribed for Parliament by Articles 107 to 111. Whereas in ordinary legislative matters Parliament''s power to enact laws is
not dependent on the State legislatures, in matters covered by the proviso to Article 368, even if the two Houses pass a bill by the requisite
majorities, the bill cannot be presented to the President for his assent unless she bill has been ratified by resolutions to that effect passed by the
legislatures of not less than half the number of States.
1649. Subba Rao, C.J., in his judgment in 282401 relied on McCawley v. The King (1920) A.C. 691 and The Bribery Commissioner v. Pedrick
Ranasinghe (1964) 2 W.L.R. 1301; (1965) A.C. 172 to show that the power to amend the Constitution was a legislative power. In McCawley''s
Case, Lord Birkenhead said that it is of the utmost importance to notice that where the Constitution is uncontrolled the consequences of its
freedom admit of no qualification whatever and that it would be an elementary common place that in the eye of the law the legislative document or
documents which defined it occupied precisely the same position as the Dog Act or any other Act, however humble its subject matter and that the
so called Constitutional law (I call them so called because it is Constitutional law only with reference to the subject matter, not with reference to its
superior character) will stand amended by the Dog Act, if it is in any way repugnant to the legislative document or documents.
1650. In Ranasinghe''s case, the question for determination before the Privy Council was whether the statutory provision for the appointment of
members of the panel of the Bribery Tribunal, otherwise than by the Judicial Service Commission, violated Section 55 of the Constitution Order
and, if so, whether that provision was void. Sections 18 and 29 of the Order provide as follows:
Section 18 : Save as otherwise provided in Sub-section (4) of Section 29 any question proposed'' for decision by either Chamber shall be
determined by a majority of votes or the Senators or Members, as the case may be, present and voting. The President or Speaker or other person
presiding shall not vote in the first instance but shall have and exercise a casting vote in the event of an equality of votes.
Section 29: (1) Subject to the provisions of this Order, Parliament shall have power to make laws for the peace, order and good government of
the Island. (2) No such law shall-(a) prohibit or restrict the free exercise of any religion; or (b) make persons of any community or religion liable to
disabilities or restrictions to which persons of other communities or religions are not made liable; or (c) confer on persons of any community or
religion any privilege or advantage which is not conferred on persons of other communities or religions: or (d) alter the Constitution of any religious
body except with the consent of the governing authority of that body : Provided that, in any case where a religious body is incorporated by law, no
such alteration shall be made except at the request of the governing authority of that body. (3) Any law made in contravention of Sub-section (2) of
this section shall, to the extent of such contravention, be void. (4) In the exercise of its powers under this section, Parliament may amend or repeal
any of the provisions of this Order, or of any other Order of His Majesty in Council in its application to the Island : Provided that no Bill for the
amendment or repeal of any of the provisions of this Order shall be presented to the Royal Assent unless it has endorsed on it a certificate under
the hand of the speaker that the number of votes cast in favour thereof in the House of Representatives amounted to not less than two-thirds of the
whole number of members of the House (including those not present). Every certificate of the Speaker under this sub-section shall be conclusive
for all purpose and shall not be questioned in any court of law.
The appellant contended that whereas Section 29(3) expressly provided that a law which contravened Section 29(2) was void, there was no such
provision for the violation of Section 29(4) which was merely procedural and that as Ceylon was a sovereign State, and had the power to amend
the Constitution, any law passed by the legislature was valid even if it contravened the Constitution, and McCawley''s case was cited as supporting
this contention. But the Privy Council said that the law impugned in McCawley''s case was not required to be passed by a special procedure, but
in the present case the law which contravened Section 55 could only be passed as required by Section 29(4) for the amendment of the
Constitution and as it was not so passed, it was ultra vires and void.
It is not possible to draw the inference which Subba Rao, C.J. drew from these two cases. There is a distinction between a general power to
legislate and a power to legislate by special legislative procedure and the results of the exercise of the two powers are different. In McCawley''s
case it was observed that if a legislature has full power to make a law which conflicted with the Constitution, the law was valid since it must be
treated as a pro-tanto amendment of the Constitution which was neither fundamental in the sense of being beyond change nor so constructed as to
require any special legislative process to pass upon the topic dealt with, and an ordinary law in conflict with the Constitution must, in such a case be
treated as an implied alteration of the Constitution. In Ranasinghe''s Case, the Privy Council said that where even an express power of a legislature
to alter can be exercised only by laws which comply with the ""Special legislative procedure laid down in the Constitution"", such a legislature has no
general power to legislate for the amendment of the Constitution, and a law passed in the exercise of such general power is void if the law
contravenes the Constitution. And, where a legislative power is ""subject to the provisions of the Constitution"", any exercise of it in contravention of
such provisions renders it invalid and ultra-vires: As already stated, in a controlled Constitution which confers general legislative power subject to
the provisions of the Constitution and provides a special procedure for amendment of the Constitution, law passed in the exercise of the general
legislative power and conflicting with the Constitution must be void because the Constitution can be amended only by special procedure. In a
Constitution which confers general legislative power including a power to amend the Constitution, the Constitution is uncontrolled and is not a
fundamental document by which the laws made under it are to be tested, for, any law contrary to the Constitution impliedly alters it. The result is
that no law passed under an uncontrolled Constitution is ultra vires See Seervai ""Constitutional Law"", Vol. 2, pp. 1102-1103; also Dr. Wynes
Legislative, Executive and Judicial Powers in Australia"", footnote at p. 508.
1651. The Substance of the decision in Ranasinghe''s Case is that though Ceylon Parliament has plenary power of ordinary legislation, in the
exercise of its Constitution power it was subject to the special procedure laid down in Section 29(4). The decision, therefore, makes a clear
distinction between legislative and constituent powers.
1652. It was contended that the amending power can be a legislative power as in Canada and, therefore, there was nothing wrong in the leading
majority in 282401 locating the power of amendment in the residuary entry.
1653. Section 91(1) of the British North America Act provides for a restricted power of amendment of the Constitution. This power, undoubtedly,
is a legislative power and the Constitution, therefore, to that extent is an uncontrolled or a flexible one. There is no analogy between the power of
amendment in Canada which is legislative in character and the power of amendment under Article 368 which is a constituent power. As I
indicated, even if there was an entry for amending the Constitution in List I of the Seventh Schedule, that would not have enabled the Parliament to
make any amendment of the Constitution because the opening words of Article 245 ""subject to the provisions of this Constitution"" would have
presented an insuperable bar to amend any provision of the Constitution by the exercise of legislative power under the Constitution. Under a
controlled Constitution like ours, the power to amend cannot be a legislative power; it can only be a constituent power. Were it otherwise, the
Constitution would cease to be a controlled one.
1654. It was submitted that if Fundamental Rights were intended to be amended by the Constitution-makers in such a way as to abridge or take
them away, considering the paramount importance of these rights, the procedure required by the proviso to Article 368 would, at any rate, have
been made mandatory and that not being so, the intention of the Constitution-makers was that the Fundamental Rights should not be amended in
such a way as to abridge or take them away. This argument overlooks the purpose of the proviso. The proviso was mainly intended to safeguard
the rights and powers of the States in their juristic character as persons in a federation. The purpose of the proviso was that the rights, powers and
privileges of the States or their status as States should not be taken away or impaired without their participation to some extent in the amending
process. Fundamental Rights are rights of individuals or minorities, and they are represented in Parliament. The States, as States, are not
particularly affected by amendment of Fundamental Rights. As Wheare said, it is essential in a federal government that if there be a power of
amending the Constitution, that power, so far at least as concerns those provisions of the. Constitution which regulate the status and powers of the
general and regional governments, should not be confided exclusively either to the general governments or to the regional governments Wheare,
Federal Government"", 4th ed., p. 55.
1655. The Constitution (First Amendment) Act amended the Fundamental Rights under Articles 15 and 19 in such a way as to abridge them. The
speech of Pandit Jawaharlal Nehru in moving the amendment and those of others who were responsible for drafting the Constitution make it clear
that they never entertained any doubt as to the amendability of the Fundamental Rights in such a way as to abridge them. Strong opponents of the
amendments like S.P. Mukherjee, never made even the whisper of a suggestion in their speeches that Fundamental Rights were not amendable in
such a way as to abridge them. Contemporaneous practical exposition is a valuable aid to the meaning of a provision of the Constitution or a
statute See McPherson v. Blacker, 146 U.S. 27.
1656. Mr. Palkhivala also relied upon the speech of Dr. Ambedkar made on September 17, 1949, in the Constituent Assembly to show that
Fundamental Rights could not be taken away or abridged by an amendment of the Constitution.
1657. The question whether speeches made in the Constituent Assembly are admissible to ascertain the purpose behind a provision of the
Constitution is not free from doubt. In 282068 Kania, C.J. said that while it is not proper to take into consideration the individual opinions of
members of Parliament or Convention to construe the meaning of a particular clause when a question is raised whether a certain phrase or
expression was up for consideration at all or not, a reference to the debates may be permitted. In the same case, Patanjali Sastri, J. said that in
construing the provisions of an Act, speeches made in the course of the debates on a bill could at best be indicative of the subjective intent of the
speaker but they could not reflect the inarticulate mental process lying behind the majority vote which carried the bill. Mukherjea, J. said that in
construing a provision in the Constitution it is better to leave out of account the debates in the Constituent Assembly, but a higher value may be
placed on the report of the Drafting Committee. In 280133 Patanjali Sastri, C.J. delivering the judgment of the Court said that speeches made by
the members of the Constituent Assembly in the course of the debates on the draft Constitution cannot be used as aids for interpreting the
Constitution. In 282401 Subba Rao, C.J. referred to the speech of Pandit Jawaharlal Nehru made on April 30, 1947, in proposing the adoption of
the interim report on Fundamental Rights and that of Dr. Ambedkar made on September 18, 1949, on the amendment proposed by Mr. Kamath
to Article 304 of the draft Constitution (present Article 368) and observed that the speeches were referred to, not for interpreting the provisions of
Article 368 but to show the transcendental character of Fundamental Rights. I am not clear whether the speech of Dr. Ambedkar throws any light
on the transcendental character of Fundamental Rights. That speech, if it is useful for any purpose, is useful only to show that Fundamental Rights
cannot be amended. In the Privy Purse Case Madhav Rao Union of India [1971] 3 S.C.R. 983 Shah, J. referred to the speech of Sardar
Vallabhbhai Patel for understanding the purpose of Article 291 of the Constitution. Speeches made by members of the Constituent Assembly were
quoted in profusion in the Union of India v. Harbhajan Singh Dhillon 2 S.C.C. 779 both in the majority as well as in the minority judgments. In the
majority judgment it was said that they were glad to find that the construction placed by them on the scope of entry 91 in the draft Constitution
corresponding to the present entry 97 of List I of the Seventh Schedule agreed with the view expressed in the speeches referred to by them. The
minority referred to the speeches made by various members to show that their construction was the correct one. Cooley said : ""When a question of
Federal Constitutional law is involved, the purpose of the Constitution, and the object to be accomplished by any particular grant of power, are
often most important guides in reaching the real intent; and the debates in the Constitutional Convention, the discussions in the Federalist, and in the
conventions of the States, are often referred to as throwing important light on clauses in the Constitution which seem blind or of ambiguous import
See Cooley on Constitutional Law, 4th ed. (1931), pp. 195-196. Julius Stone, the Australian jurist, has expressed the opinion that in principle the
Court should be free to inform itself concerning the social context of the problems involved from all reliable sources and that it is difficult to see in
principle why British courts should exclude rigidly all recourse to the debates attending the legislative process. He asked the question on what basis
is it explicable that lawyers can regard with equanimity cases in which judges may pronounce ex-cathedra that so and so clearly could not have
been in the legislators'' minds when the parliamentary debates ready at hand might show that that was precisely what was in their minds See Julius
Stone, ""Legal System and Lawyer''s Reasoning"", p. 351; See also H.C.L. Merillat, ""The Sound Proof Room : A Matter of Interpretation"" (1967)
9 JILI 521.
1658. Logically, there is no reason why we should exclude altogether the speeches made in the Constituent Assembly by individual members if
they throw any light which will resolve latent ambiguity in a provision of the Constitution. Chief Justice Marshall struck at the core of the matter
when he said : United States v. Fisher, 2 Cranch 358, 386 U.S. 1805
Where the mind labours to discover the design of the legislature, it seizes everything from which aid can be derived.
If the purpose of construction is the ascertainment of meaning, nothing that is logically relevant should, as a matter of theory, be excluded. The
rigidity of English Courts in interpreting language merely by reading it, disregards the fact that enactments are, as it were, organisms which exist in
their environment. It is, of course, difficult to say that judges who profess to exclude from their consideration all extrinsic sources are confined
psychologically as they purport to be legally. A judge who deems himself limited to reading the provisions of the Constitution without an awareness
of the history of their adoption in it would be taking a mechanical view of the task of construction See Frankfurter ""On reading the statute"" in ""Of
Law and Men"", p. 64.
1659. If the debates in the Constituent Assembly can be looked into to understand the legislative history of a provision of the Constitution including
its derivation, that is, the various steps leading up to and attending its enactment, to ascertain the intention of the makers of the Constitution, it is
difficult to see why the debates are inadmissible to throw light on the purpose and general intent of the provision. After all, legislative history only
tends to reveal the legislative purpose in enacting the provision and thereby sheds light upon legislative intent. It would be drawing an invisible
distinction if resort to debates is permitted simply to show the legislative history and the same is not allowed to show the legislative intent in case of
latent ambiguity in the provision. Mr. W. Anderson said : ""The nearer men can get to knowing what was intended the better. Indeed the search for
intention is justified as a search for the meanings that the framers had in mind for the words used. But it is a search that must be undertaken in
humility and with an awareness of its great difficulties"" See ""The Intention of the Framers"" : A Note on the Constitutional Interpretation, American
Political Science Review, Vol. XLIX, June, 1955. That awareness must make one scrutinize the solemnity of the occasion on which the speech
was made, the purpose for which it was made, the preparation and care with which it was made and the reputation and scholarship of the person
who made it. A painstaking detailed speech bearing directly on the immediate question might be given the weight of an ""encyclical"" and would settle
the matter one way or the other; but a loose statement made impromptu in the heat of the debate will not be given a decisive role in decision
making process. I should have thought that if there was a definitive pronouncement from a person like Dr. Ambedkar in the Constituent Assembly,
that would have thrown considerable light upon the matter in controversy. In the speech relied on by counsel Dr. Ambedkar is reported to have
said Constituent Assembly Debates, Vol. IX, p. 1661:
We divide the articles of the Constitution under three categories. The first category is the one which consists of articles which can be amended by
Parliament by a bare majority. The second set of articles are articles which require two-thirds majority. If the future Parliament wishes to amend
any particular article which is not mentioned in Part III or Article 304, all that is necessary for them is to have two-thirds majority. Then they can
amend it.
Mr. President : Of Members present.
Yes. Now we have no doubt put certain articles in a third category where for the purposes of amendment the mechanism is somewhat different or
double It requires two-thirds majority plus ratification by the States"".
There is scope for doubt whether the speech has been correctly reported. That apart, from the speech as reported, it would seem that according
to Dr. Ambedkar, an amendment of the articles mentioned in Part III and Article 368 requires two-thirds majority plus ratification by the States.
He seems to have assumed that the provisions of Part III would also fall within the proviso to Article 368 but he never said that Part III was not
amendable. That it was his view that all the articles could be amended is clear from his other speeches in the Constituent Assembly. He said on
November 4, 1948 Constituent Assembly Debates, Vol. VII, p. 43:
...It is only for amendments of specific matters-and they are only few, that the ratification of the State legislatures is required. All other articles of
the Constitution are left to be amended by Parliament. The only limitation is that it shall be done by a majority of not less than two-thirds of the
members of each House present and voting and a majority of the total membership of each House....
Dr. Ambedkar, speaking on draft Article 25 (present Article 32) on December 9, 1948, stressed its importance in the following words Constituent
Assembly Debates, Vol. VII, p. 953:
If I was asked to name any particular article in this Constitution as the most important-an article without which this Constitution would be a nullity-I
could not refer to any other article except, this one. It is the very soul of the Constitution and the very heart of it and I am glad that the House has
realized its importance.
1660. But having said that, he proceeded:
...The Constitution has invested the Supreme Court with these rights and these writs could not be taken away unless and until the Constitution itself
is amended by means left open to the Legislature (emphasis added).
On November 25, 1949, Dr. Ambedkar refuted the suggestion that Fundamental Rights should be absolute and unalterable. He said after referring
to the view of the Jefferson already referred to, that the Assembly has not only refrained from putting a seal of finality and infallibility upon the
Constitution by denying to the people the right to amend the Constitution as in Canada or by making the amendment of the Constitution subject to
the fulfilment of extraordinary terms and conditions as in America or Australia but has provided a most facile procedure for amending the
Constitution Constituent Assembly Debates, Vol. XI, pp. 975-976.
1661. It is difficult to understand why the Constitution-makers did not specifically provide for an exception in Article 368 if they wanted that the
Fundamental Rights should not be amended in such a way as to take away or abridge them. Article 304 of the draft Constitution corresponds to
Article 368 of the Constitution. Article 305 of the draft Constitution provided:
Article 305 : Reservation of seats for minorities to remain in force for only ten years unless continued in operation by amendment of the
Constitution
Notwithstanding anything contained in Article 304 of the Constitution, the provisions of this Constitution relating to the reservation of seats for the
Muslims, the Scheduled Castes, the Scheduled Tribes or the Indian Christians either in Parliament or in the legislature of any State for the time
being specified in Part I of the First Schedule shall not be amended during a period of ten years from the commencement of this Constitution and
shall cease to have effect on the expiration of that period unless continued in operation by an amendment of the Constitution.
If it had been the intention of the Drafting Committee to exclude Fundamental Rights from the purview of the constituent power intended to be
conferred by Article 304, following the analogy of Article 305, it could have made an appropriate provision in respect of the said rights.
1662. In 282068 Kania, C.J. said that Article 13 was inserted by way of abundant caution, that even if the article were absent, the result would
have been the same. Mr. Palkhiwala submitted that the view of the learned Chief Justice was wrong, that Article 13 in the context of Article 368
before the 24th Amend ment, had a function to play in the scheme of the Constitution, namely, that it stated the authorities against which the
inhibition in Article 13(2) operated, the categories of law to which the inhibition applied and the effect of a violation of the inhibition. Whether the
latter part of Article 13(2) was enacted by way of abundant caution or not would depend upon the answer to the question whether the word ''law''
in that article would include an amendment of the Constitution also. If the word ''law'' would include amendment of the Constitution, it cannot be
said that the latter part of the article was redundant. The dictum of Chief Justice Kania is helpful only to show his reading of the meaning of the
word ''law'' in the article. Had the learned Chief Justice read the word ''law'' in the article as including an amendment of the Constitution also, he
would certainly not have said that the article was redundant. Sir Ivor Jennings has taken the view that it was quite unnecessary to have enacted
Article 13(2), as, even otherwise, under the general doctrine of ultra vires, any law which is repugnant to the provisions of the Constitution, would,
to the extent of the repugnancy, become void and inoperative See Ivor Jennings, ""Some Characteristics of the Indian Constitution"", pp. 38-39.
1663. However, I think that Article 13(2) was necessary for a different purpose, namely, to indicate the extent of the invasion of the fundamental
right which would make the impugned law void. The word ''abridge'' has a special connotation in the American Constitutional jurisprudence; and, it
is only fair to assume that when the Constitution-makers who were fully aware of the language of the First Amendment to the United States
Constitution, used that expression, they intended to adopt the meaning which that word had acquired there. Every limitation upon a fundamental
right would not be an abridgement of it. Whether a specific law operates to abridge a specifically given fundamental right cannot be answered by
any dogma, whether of a priori assumption or of mechanical jurisprudence. The Court must arrive at a value judgment as to what it is that is to be
protected from abridgement, and then, it must make a further value judgment as to whether the law impugned really amounts to an abridgement of
that right. A textual reading might not always be conclusive. A judge confronted with the question whether a particular law abridges a Fundamental
Right must, in the exercise of the judicial function, advert, to the moral right embodied in the Fundamental Right and then come to the conclusion
whether the law would abridge that right In this process, the Court will have to look to the Directive principles in Part IV to see what exactly is the
content of the Fundamental Right and whether the law alleged to be in detraction or abridgement of the right is really so. The Court would generally
be more astute to protect personal rights than property rights. In other words, Fundamental Rights relating to personal liberty or freedom would
receive greater protection from the hands of the Court than property rights, as those rights come with a momentum lacking in the case of shifting
economic arrangements. To put it differently, the type of restriction which would constitute abridgement might be different for personal rights and
property rights as illustrated by the doctrine of preferred freedoms. However, it is unnecessary to pursue the matter further for the purpose of this
case.
1664. Mr. Palkhivala contended that even if the word ''amendment'' in Article 368 before it was amended is given its widest meaning and the word
''law'' in Article 13(2) is assumed not to include an amendment of the Constitution there were and are certain inherent and implied limitations upon
the power of amendment flowing from three basic features which must be present in the Constitution of every republic. According to counsel, these
limitations flow from the fact that the ultimate legal sovereignty resides in the people; that Parliament is a creature of the Constitution and not a
constituent body and that the power to alter or destroy the essential features of the Constitution belongs only to the people, the ultimate legal
sovereign. Counsel submitted that if Parliament has power to alter or destroy the essential features of the Constitution, it would cease to be a
creature of the Constitution and would become its master; that no constituted body like the Amending Body can radically change the Constitution
in such a way as to damage or destroy the basic Constitutional structure, as the basic structure was decided upon by the people, in the exercise of
their constituent revolutionary power. Counsel also argued that it is Constitutionally impermissible for one constituent assembly to create a second
perpetual constituent assembly above the nation with power to alter its essential features and that Fundamental Rights constitute an essential feature
of the Constitution.
1665. The basic premise of counsel''s argument was that the ultimate legal sovereignty under the Constitution resides in the people. The preamble
to the Constitution of India says that ""We the people of India...adopt, enact and give unto ourselves this Constitution"". Every one knows that
historically this is not a fact. The Constitution was framed by an assembly which was elected indirectly on a limited franchise and the assembly did
not represent the vast majority of the people of the country. At best it could represent only 28.5 per cent of the adult population of the provinces,
let alone the population of the Native States See Granville Austin, ""The Indian Constitution"" (1972), p. 10 and Appendix I, pp. 331-332, And who
would dare maintain that they alone constituted the ""people"" of the country at the time of framing the Constitution? As to who are the people in a
Country, see the Chapter ""The People"" in ""Modern Democracies"" by Bryce, Vol. 1, pp. 161-169 The Constituent Assembly derived its legal
competence to frame the Constitution from Section 8(1) of the Indian Independence Act, 1947. The British Parliament, by virtue of its legal
sovereignty over India, passed the said enactment and invested the Assembly with power to frame the Constitution. Whatever might be the
Constitutional result flowing from the doctrine that sovereignty is inalienable and that the Indian Independence Act itself could have been repealed
by Parliament, independence, once granted, cannot be revoked by an erstwhile sovereign; at any rate, such revocation will not be recognised by
the Courts of the country to which independence was granted. What makes a transfer of sovereignty binding is simply the possession on the part of
the transferee of power and force sufficient to prevent the transferor from regaining it See V. Willoughby, ""Nature of state"" (1896), p. 229; also
''Dicey''s Law of the Constitution 5th ed, (1897), pp. 65n and 66n. The assertion by some of the makers of the Constitution that the Constitution
proceeded from the people can only be taken as a rhetorical flourish, probably to lay its foundation on the more solid basis'' of popular will and to
give it an unquestioned supremacy, for, ever since the days of Justinian, it was thought that the ultimate legislative power including the power to
frame a Constitution resides in the people, and, therefore, any law or Constitution must mediately or immediately proceed from them. ""It is
customary nowadays to ascribe the legality as well as the supremacy of the Constitution-the one is, in truth, but the obverse of the other-exclusively
to the fact that, in its own phraseology, it was ''ordained'' by ''the people of the United States''. Two ideas are thus brought into play. One is the
so-called ''positive'' conception of law as a general expression merely for the particular commands of a human law-giver, as a series of acts of
human will; the other is that the highest possible embodiment of human will, is ''the people''. The same two ideas occur in conjunction in the oft-
quoted next of Justinian''s Institutes : ""Whatever has pleased the prince has the force of law, since the Roman people by the lex regia enacted
concerning his imperium have yielded up to him all their power and authority. The sole difference between the Constitution of the United States and
the imperial legislation justified in this famous text is that the former is assumed to have proceeded immediately from the people, while the latter
proceeded from a like source only mediately"" See Edward Gorwin, ''The Higher Law'' Background of American Constitutional Law"", pp. 3-4.
1666. It is said that the assertion in the preamble that it was the people who enacted the Constitution raises an incontrovertible presumption and a
Court is precluded from finding out the truth. There is a similar preamble to the Constitution of the U.S.A. Yet, when Chief Justice Marshall was
called upon to decide the question whether that Constitution proceeded from the people, he did not seek shelter under the preamble by asserting
that the Court is concluded by the recital therein, but took pains to demonstrate by referring to historical facts that the Constitution was ratified by
the people in the State conventions and, therefore, in form and substance, it proceeded from the people themselves See McCulloch v. Maryland, 4
Wheaton 316. It does not follow that because the people of India did not frame the Constitution or ratified it the Constitution has no legal validity.
The validity of a Constitution is one thing; the source from which it proceeds is a different one. Apart from its legal validity derived from the Indian
Independence Act, its norms have become efficacious and a Court which is a creature of the Constitution will not entertain a plea of its invalidity. If
the legal source for the validity of the Constitution is not that it was framed by the people, the amending provision has to be construed on its own
language, without reference to any extraneous consideration as to whether the people did or did not delegate all their constituent power to the
Amending Body or that the people reserved to themselves the Fundamental Rights.
1667. Let me, however, indulge in the legal fiction and assume, as the preamble has done, that it was the people who framed the Constitution.
What follows? Could it be said that, after the Constitution was framed, the people still retain and can exercise their sovereign constituent power to
amend or modify the basic structure or the essential features of the Constitution by virtue of their legal sovereignty?
1668. According to Austin, a person or body is said to have legal sovereignty, when he or it has unlimited law-making power and that there is no
person or body superior to him or it. Perhaps, it would be correct to say that the possession of unlimited law-making power is the criterion of legal
sovereignty in a State, for, it is difficult to see how there can be any superior to a person or group that can make laws on all subjects since that
person or group would pass a law abolishing the powers of the supposed superior. The location of sovereignty in a quasi-federal Constitution like
ours is a most difficult task for any lawyer and I shall not attempt it. Many writers take the view that sovereignty in the Austinian sense does not
exist in any State See W.J. Ress, ""Theory of Sovereignty Re-stated"" in the book ""In Defense of Sovereignty"" by W.J. Stankiewicz, p. 209 and
that, at any rate, in a Federal State, the concept of sovereignty in that sense is incapable of being applied See Salmond''s Jurisprudence, 7th ed., p.
531. This Court has said in 279361 that the ""legal theory on which the Constitution was based was the withdrawal or resumption of all the powers
of sovereignty into the people of this country"" and that the""...Legal sovereignty of the Indian nation is vested in the people of India, who, as stated
by the preamble, have solemnly resolved to constitute India into a Sovereign Democratic Republic...."" I am not quite sure of the validity of the
assumption implicit in this dictum. The Supreme Court: of U.S.A. has held that sovereignty vests in the people See Chisholm v. Georgia (1973) 2
Dal 419. The same view has been taken by writers like Jameson, Willis, Wilson and others, But it is difficult to understand how the unorganised
mass of the people can legally be sovereign. In no country, except perhaps in a direct democracy, can the people en masse be called legally
sovereign. This is only to put more explicitly what Austin meant when he said that political power must be in a determinate person or body of
persons, for, the people at, large, the whole people, as distinct horn particular person or persons, are incapable of concerted action and hence, of
exercising political power and therefore of legal supremacy See ""From John Austin to John C. Hurd"" by Irving B. Richman in ""Harward Law
Review, Vol. 14, p. 364. ""When the purported sovereign is anyone but a single actual person, the designation of him must include the statement of
rules for the ascertainment of his will, and these rules, since their observance is a condition of the validity of his legislation, are Rules of law logically
prior to him.... It is not impossible to ascertain the will of an individual without the aid of rules: he may be presumed to mean what he says, and he
cannot say more than one thing at a time. But the extraction of a precise expression of will from a multiplicity of human beings is, despite all the
realists say, an artificial process and one which cannot be accomplished without arbitrary rules. It is, therefore, an incomplete statement to say that
in a state such and such an assembly of human beings is sovereign. It can only be sovereign when acting in a certain way prescribed by law. At
least some rudimentary manner and form is demanded of it : the simultaneous incoherent cry of a rabble, small or large, cannot be law, for it is
unintelligible"" See Latham, ""What is an Act of Parliament"" (1939) KC 152. While it is true that the sovereign cannot act otherwise than in
compliance with law, it is equally true that it creates the law in accordance with which it is to act See Orfield, ""The Amending of the Federal
Constitution"", p. 155. And what is the provision in the Constitution or the law for the people to act as legal sovereign or as regards the manner and
form when they act as legal sovereign?
1669. The supremacy enjoyed by the Constitution has led some to think that the document must be regarded as sovereign. They talk about the
government of laws and not of men; but sovereignty, by definition, must be vested in a person or body of persons. The Constitution itself is
incapable of action. Willoughby has said that sovereignty of the people, popular sovereignty and national sovereignty cannot accurately be held to
mean that, under an established government, the sovereignty remains in the people. It may mean, however, that the Constitutional jurisprudence of
the State to which it is applied is predicated upon the principle that no political or individual or organ of the government is to be regarded as the
source whence, by delegation, all other public powers are derived, but that, upon the contrary, all legal authority finds its original source in the
whole citizen body or in an electorate representing the governed See Willoughby, ""Fundamental Concepts of Public Law"", pp. 99-100. Probably,
if sovereignty is dropped as a legal term and viewed as a term of political science, the view of the Supreme Court of the U.S.A. and the writers
who maintain that the people are sovereign might be correct. No concept has raised so many conflicting issues involving jurists and political
theorists in so desperate a maze as the genuine and proper meaning of sovereignty.
1670. Seeing, however, that the people have no Constitutional or legal power assigned to them under the Constitution and that by virtue of their
political supremacy they can unmake the Constitution only by a method not sanctioned by the juridical order, namely, revolution, it is difficult to
agree with the proposition of counsel that the legal sovereignty under the Constitution resides in the people, or, that as ultimate legal sovereign the
people can Constitutionally change the basic structure of the Constitution even when the Constitution provides for a specific mechanism for its
amendment. In the last, analysis, perhape, it is right to say that if sovereignty is said to exist in any sense at all, it must exist in the Amending Body,
for, as Willoughby has said : ""In all those cases in which owing to the distribution of governing power there is doubt as to the political body in
which sovereignty rests, the test to be applied is, the determination of which authority has, in the last instance the legal power to determine its own
competence as well as that of Ors. Willoughby, ""The Nature of the State"" (1928), p. 197. In Germany, the publicists have developed a similar
theory known as the ""kompetenz kompetenz theory"" See Merriam, ""History of the Theory of Sovereignty since Rosseau"" (1900), 190-196.
1671. This, however, does not mean that the people have no right to frame the Constitution by which they would be governed. Of the people as
well as the body politic, all that one can say is, not that they are sovereign, but that they have the natural right to full autonomy or to self-
government. The people exercise this right when they establish a Constitution see Jacques Maritain, ""Man and the State"", p. 25. And, under our
Constitution, the people have delegated the power to amend the instrument which they created to the Amending Body.
1672. When a person holds a material good, it cannot be owned by another. He cannot give it to another without his losing possession of it and
there can only be a question of transfer of ownership or a donation. But, when it is a question of a moral or spiritual quality such as a right or
power, one can invest another with a right or power without losing possession of it, if that, man receives it in a vicarious manner, as a vicar of the
man who transferred it. The people are possessed of their right to govern themselves in an inherent and permanent manner, their representatives
are invested with power which exists in the people, but in a vicarious manner see Jacques Maritain, ""Man and the State"", pp. 134-135.
1673. Delegation does not imply a parting with powers of one who grants the delegation but points rather to the conferring of an authority to do
things which otherwise that person would have to do himself. It does not mean that the delegating person parts with the power in such a way as to
denude himself of his rights See Huth v. Clarke (1890) 25 Q.B.D. 391: also John Willis, ""Delegates non potest delegare"", 21 Canadian Bar
Review, p. 257.
1674. I will assume that the people, by designating their representatives and by transmitting to them the power to amend the Constitution, did not
lose or give up possession of their inherent, constituent power. (There was great controversy among the civilians in the Middle Ages whether, after
the Roman people had Transferred their authority to legislate to the emperor, they still retained it or could reclaim it See Carlyle, ""A History of
Medieval Political Theory in the West"" Vol. VI, pp. 514-515. There is always a distinction between the possession of a right or power and the
exercise of it. It was in the exercise of the constituent power that the people framed the Constitution and invested the Amending Body with the
power to amend the very instrument they created with a super-added power to amend that very power. The instrument they created, by necessary
implication, limits the further exercise of the power by them, though not the possession of it. The Constitution, when it exists, is supreme over the
people and as the people have voluntarily excluded themselves from any direct or immediate participation in the process of making amendment to
it, and have directly placed that power in their representatives without reservation, it is difficult to understand how the people can juridically resume
the power to continue to exercise it See Dodge v. Woolsey (1856) 18 How. 331. It would be absurd to think that there can be two bodies for
doing the same thing under the Constitution. It would be most incongruous to incorporate in the Constitution a provision for its amendment, if the
constituent power to amend can also be exercised at the same time by the mass of the people, apart from the machinery provided for the
amendment. In other words, the people having delegated the power of amendment, that power cannot be exercised in any way other than that
prescribed nor by any instrumentality other than that designated for that purpose by the Constitution. There are many Constitutions which provide
for active participation of the people in the mechanism for amendment either by way of initiative or referendum as in Switzerland, Australia and
Eire. But, in our Constitution, there is no provision for any such popular device and the power of amendment is vested only in the Amending Body.
1675. It is said that ""it is within the power of the people who made the Constitution to un-make it, that it is the creature of their own will and exists
only by their will See Cohens v. Virginia 6 Wheat 19 U.S. 264. This dictum has no direct relevancy on the question of the power of the people to
amend the Constitution. It only echoes the philosophy of John Locke that people have the political right to revolution in certain circumstances and
to frame a Constitution in the exercise of their revolutionary constituent power.
1676. When the French political philosophers said that the nation alone possesses the constituent power, and an authority set up by a Constitution
created by the nation has no constituent power apart from a power to amend that instrument within the lines originally adopted by the people, what
is meant is that the nation cannot part with the constituent power, but only the power to amend the Constitution within the original scheme of the
Constitution in minor details. Some jurists refer to these two powers, namely, the ""constituent power"" and the ""amending power"" as distinct.
According to Carl J. Friedrich, the constituent power is the power which seeks to establish a Constitution which, in the exact sense, is to be
understood the de-facto residuary power of a not inconsiderable part of the community to change or replace an established order by a new
Constitution. The constituent power is the power exercised in establishing a Constitution, that is the fundamental decision on revolutionary
measures for the organisation and limitation of a new government. From this constituent power must be distinguished the amending power which
changes an existing Constitution in form provided by the Constitution itself, for the amending power is itself a constituted authority. And he further
points out that in French Constitutional Law the expression pouvoir constituent is often used to describe the ''amending authority'' as well as the
constituent power, but the expression constituent power used by him is not identical with the pouvoir constituent of the French Constitutional Law
See Carl J. Friedrich, ""Constitutional Government and Politics"" (1937), pp. 113, 118, 162 & 521. It is, however, unnecessary to enter this arid
tract of what Lincoln called ''pernicious abstraction'' where no green things grow, or resolve the metaphysical niceties, for under our Constitution,
there is no scope for the constituent power of amendment being exercised by the people after they have delegated power of amendment to the
Amending Body. To what purpose did that instrument give the Amending Body the power to amend the amending power itself, unless it be to
confer plenary power upon the Amending Body to amend all or any of the provisions of the Constitution? It is no doubt true that some German
thinkers, by way of protest against indiscriminate use of the amending power under the Weimar Constitution of Germany, asserted that the power
of amendment is confined to alteration within the Constitutional text and that it cannot be used to change the basic structure of the Constitution.
But, as I said, to say that a nation can still exercise unlimited constituent power after having framed a Constitution vesting plenary power of
amendment under it in a separate body, is only to say that the people have the political power to change the existing order by means of a
revolution. But this doctrine cannot be advanced to place implied limitations upon the amending power provided in a written Constitution.
1677. It is, therefore, only in a revolutionary sense that one can distinguish between constituent power and amending power. It is based on the
assumption that the constituent power cannot be brought within the framework of the Constitution. ""To be sure, the amending power is set up in
the hope of anticipating a revolution by legal change and, therefore, as an additional restraint upon the existing government. But should the
amending power fail to work, the constituent power may emerge at the critical point"" See Carl J. Friedrich, ""Constitutional Government and
Democracy"" (1950), p. 130. The proposition that an unlimited amending authority cannot make any basic change and that the basic change can be
made only by a revolution is something extras legal that no Court can countenance it. In other words, speaking in conventional phraseology, the
real sovereign, the hundred per cent sovereign-the people-can frame a Constitution, but that sovereign can come into existence thereafter unless
otherwise provided, only by revolution. It exhausts itself by creation of minor and lesser sovereigns who can give any command. And, under the
Indian Constitution, the original sovereign-the people-created, by the amending clause of the Constitution, a lesser sovereign, almost coextensive in
power with itself. This sovereign, the one established by the revolutionary act of the full or complete sovereign has been called by Max Radin the
pro-sovereign"", the holder of the amending power under the Constitution. The hundred per cent sovereign is established only by revolution and he
can come into being again only by another revolution See Max Radin, ""Intermittent Sovereign"", 39 YLJ 514. As Wheare clearly puts it, once the
Constitution is enacted, even when it has been submitted to the people for approval, it binds thereafter, not only the institutions which it establishes,
but also the people themselves. They may amend the Constitution, if at all, only by the method which the Constitution itself provides See Wheare,
Modern Constitutions"" (1966), p. 62. This is illustrated also in the case of the sovereign power of the people to make laws. When once a
Constitution is framed and the power of legislation which appertains to the people is transferred or delegated to an organ constituted under the
Constitution, the people cannot thereafter exercise that power. ""The legal assumption that sovereignty is ultimately vested in the people affords no
legal basis, for the direct exercise by the people of any sovereign power, whose direct exercise by them has not been expressly or impliedly
reserved. Thus the people possess the power of legislating directly only if their Constitution so provides"" See Rottschaefer on Constitutional Law
(1939), p. 8
1678. It is said that although the Constitution does not provide for participation of the people in the process of amendment, there is nothing in the
Constitution which prohibits the passing of a law under the residuary entry 97 of List I of the Seventh Schedule for convoking a constituent
assembly for ascertaining the will of the people in the matter of amendment of Fundamental Rights. Hoar says; ""The whole people in their sovereign
capacity, acting through the forms of law at a regular election, may do what they will with their own frame of government, even though that frame of
government does not expressly permit such action, and even though the frame of government attempts to prohibit such action"" Hoar ""Constitutional
Convention : Their Nature, Power and Limitations"", p. 115. Again, he says: ""Thus we come back to the fact that all convention are valid if called
by the people speaking through the electorate at a regular election. This is true regardless of whether the Constitution attempts to prohibit or
authorize them, or is merely silent on the subject Their validity rests not upon Constitutional provisions, nor upon legislative act, but upon the
fundamental sovereignty of the people themselves"" Hoar, ""Constitutional Convention : Their Nature, Power and Limitations"", p. 52. As to this I
think the answer given by Willoughby is sufficient. He said: ""The position has been quite consistently taken that Constitutional amendments or new
Constitutions adopted in modes not provided for by the existing Constitutions cannot be recognized as legally valid unless they have received the
formal approval of the old existing government. Thus, in the case of the State of Rhode Island, the old Constitution of which contained no provision
for its own amendment, the President of the United States refused to recognize de jure a government established under a new Constitution which,
without the approval of the old government, had been drawn up and adopted by a majority of the adult male citizens of that State. But, when,
somewhat later, a new Constitution was adopted in accordance with provisions which the old government laid down and approved, it was, and
has since been held a valid instrument both by the people of the State and by the National Government of the United States"" Willoughby, ""The
Fundamental Concepts of Public Law"", p. 96.
1679. I think it might be open to the Amending Body to amend Article 368 itself and provide for referendum or any other method for ascertaining
the will of the people in the matter of amendment of Fundamental Rights or any other provision of the Constitution. If the basic and essential
features of the Constitution can be changed only by the people, and not by a constituted authority like the Amending Body, was it open to the
Amending Body, or, would it be open to the Amending Body today to amend Article 368 in such a way as to invest the people with that power to
be exercised by referendum or any other popular device ? If counsel for the petitioner is right in his submission that the power to amend the
amending power is limited, this cannot be done, for the Constitution would lose its identity by making such a radical change in the Constitution of
the Amending Body, and, therefore, there would be implied limitation upon the power to amend the amending power in such a way as to change
the locus of the power to amend from the Amending Body as constituted to any other body including the people. The result is that ex-hypothesi,
under Article 368 there was, or is, no power to amend the Fundamental Rights and the other essential or basic features in such a way as to destroy
or damage their essence or core. Nor can the article be amended in such a way as to invest the people-the legal sovereign according to counsel for
the petitioner-with power to do it. This seems to me to be an impossible position.
1680. Counsel for the petitioner submitted that the preamble to the Constitution would operate as an implied limitation upon the power of
amendment, that the preamble sets out the great objectives of the people in establishing the Constitution, that it envisages a sovereign democratic
republic with justice, social, economic and political, liberty of thought, belief and expression, equality of status and opportunity and fraternity as its
fulcrums and that no succeeding generation can amend the provisions of the Constitution in such a way as to radically alter or modify the basic
features of that form of government or the great objectives of the people in establishing the Constitution. Counsel said that the preamble cannot be
amended as preamble is not a part of the Constitution, and so, no amendment can be made in any provision of the Constitution which would
destroy or damage the basic form of government or the great objectives. The proceedings in the Constituent Assembly make it clear that the
preamble was put to vote by a motion which stated that the ""preamble stands part of the Constitution"" and the motion was adopted See the
proceedings of the Constituent Assembly dated October 17, 1949, Constituent Assembly Debates, Vol. X, p. 429. Article 394 of the Constitution
would show that the preamble, being a part of the provisions of the Constitution, came into operation on the 26th of January, 1950, not having
been explicitly stated in the article that it came into force earlier. And there seems to be no valid reason why the preamble, being a part of the
Constitution, cannot be amended.
1681. A preamble, as Dr. Wynes said, represents, at the most only an intention which an Act seeks to effect"" and it is a recital of a present
intention See Wynes, ""Legislative, Executive and Judicial Powers in Australia"", (4th ed., p. 506). In the 272386 it was argued that the preamble to
the Constitution clearly postulates that like the democratic republican form of government, the entire territory of India is beyond the reach of
Parliament and cannot be affected either by ordinary legislation or even by Constitutional amendment, but the Court said: ""it is not easy to accept
the assumption that the first part of the preamble postulates a very serious limitation on one of the very important attributes of sovereignty itself"".
This case directly negatived any limitation of what is generally regarded as a necessary and essential attribute of sovereignty on the basis of the
objectives enshrined in the preamble.
1682. Story''s view of the function of the preamble, that it is a key to open the mind of the makers, as to the mischiefs which are to be remedied
and the objects which are to be accomplished by the provisions of the Act or a Constitution is not in dispute. There is also no dispute that a
preamble cannot confer any power per se or enlarge the limit of any power expressly given nor can it be the source of implied power. Nor is it
necessary to join issue on the proposition that in case of ambiguity of the enacting part, an unambiguous preamble may furnish aid to the
interpretation of the enacting part.
1683. The broad concepts of justice, social, economic and political, equality and liberty thrown large upon the canvas of the preamble as eternal
verities are mere moral adjurations with only that content which each generation must pour into them a new in the light of its own experience. ""An
independent judiciary cannot seek to fill them from its own bosom as, if it were to do so, in the end it will cease to be independent. ""And its
independence will be well lost, for that bosom is not ample enough for the hopes and fears of all sorts and conditions of men, nor will its answers
be theirs. It must be content to stand aside from these fateful battles as to what these concepts mean and leave it to the representatives of the
people. See Learned Hand, ""The Spirit of Liberty"", p. 125.
1684. To Hans Kelsen, justice is an irrational ideal, and regarded from the point of rational cognition, he thinks there are only interests and hence
conflict of interest. Their solution, according to him, can be brought about by an Order that satisfies one interest at the expense of the other or
seeks to achieve a compromise between opposing interests See Kelsen, ""General Theory of Law and State"" (1946), p. 13. Allen said that the term
social justice"" has no definite content that it means different things to different persons. Allen, ""Aspects of Justice"", p. 31. Of liberty, Abraham
Lincoln said, that the world never has had a good definition of it. The concept of equality appears to many to be a myth and they say that if the
concept is to have any meaning in social and economic sphere the State must discriminate in order to make men equal who are otherwise unequal.
It does not follow that because these concepts have no definite contours. They do not exist, for, it is a perennial fallacy to think that because
something cannot be cut and dried or nicely weighed or measured, therefore it does not exist See Lord Reid in Ridge v. Baldwin (1964) A.C. 40.
But for a country struggling to build up a social order for freeing its teeming millions from the yoke of poverty and destitution, the preamble cannot
afford any clue as to the priority value of these concepts inter se. Justice Johnson, with one of his flashes of insight, called the science of
government ""the science of experiment"" See Anderson v. Dunn 6 Wheat 206 U.S. 1821. And for making the experiment for building up the social
order which the dominant opinion of the community desires, these Delphic concepts can offer no solution in respect of their priority value as among
themselves. They offer no guide in what proportion should each of them contribute, or which of them should suffer subordination or enjoy
dominance in that social order. How then can one of them operate as implied limitation upon the power of amendment when the object of the
amendment is to give priority value to the other or others?
1685. Mr. Palkhivala in elaborating his submission on implied limitations said that in a Constitution like ours there are other essential features
besides the Fundamental Rights, namely, the sovereignty and integrity of India, the people''s right to vote and elect their representatives to
Parliament or State legislatures, the republican form of government, the secular State, free and independent judiciary, dual structure of the Union,
separation of the executive, legislative and judicial powers, and so on, and for changing these essential features, the Parliament being a constituted
authority, has no power.
1686. Whenever the question of implied limitation upon the power of amendment was raised in the U.S.A. the Supreme Court has not
countenanced the contention,
1687. In Leser v. Garnett 258 U.S. 130258 U.S. 130 the U.S. Supreme Court upheld the validity of the 19th Amendment, rejecting the
contention that the power of amendment conferred by the federal Constitution did not extend to that amendment because of its character Emphasis
added as so great an addition to the electorate, if made without the State''s consent, destroys its autonomy as a political body Emphasis added. In
U.S. v. Sprague 282 U.S. 716, the Supreme Court rejected the contention that an amendment, conferring on the United States, power over
individuals, should be ratified in conventions instead of by State Legislatures. The argument before the Court was that although Congress has
absolute discretion to choose the one or the other mode of ratification, there was an implied limitation upon that discretion when rights of
individuals would be directly affected and that in such a case the amendment must be ratified by convention. The Court said that there was no
limitation upon the absolute discretion of the Congress to have the amendment ratified either by conventions or State legislatures. In, the National
Prohibition Cases See Rhode Island v. Palmer 253 U.S. 350 which upheld the validity of the 18th Amendment to the United States Constitution,
the Supreme Court brushed aside the argument that there are implied limitations upon the power of amendment. Although the majority judgment
gave no reasons for its conclusion, it is permissible to look at the elaborate briefs filed by counsel in the several cases and oral arguments in order
to understand what was argued and what was decided See U.S. v. Sprague 282, U.S. 716 The arguments advanced in National Prohibition Cafes
before the Supreme Court were that an amendment is an alteration or improvement of that which is already contained in the Constitution, that the
Amendment was really in the nature of a legislation acting directly upon the rights of individual, that since the Constitution contemplated an
indestructible Union of States, any attempt to change the fundamental basis of the Union was beyond the power delegated to the amending body
by Article V and that the Amendment invaded the police power which inheres in the State for protection of health, safety and morals of their
inhabitants. The only inference to be drawn from the Court upholding the validity of the Amendment is that the Court did not countenance any of
the arguments advanced in the case.
1688. The result of the National Prohibition Cases See Rhode Island v. Palmer 253 U.S. 350 seems to be that there is no limit to the power to
amend the Constitution except that a State may not be deprived of its equal suffrage in the Senate. This means that by action of two-third of both
Houses of Congress and of the legislatures in three-fourth of the States, all the powers of the national, government could be surrendered to the
State and all the reserved powers of the States could be transferred to the Federal Government See Burdick, ""The Law of the American
Constitution"", pp. 44-49.
1689. Dodd, speaking about the effect of the decision of the Supreme Court in National Prohibition Cases See Rhode Island v. Palmer 253 U.S.
350 said that the Court has necessarily rejected substantially all of the arguments presented in favour of the implied limitations upon the amending
power, although this statement does not necessarily go to the extent of denying all limitation other than those clearly expressed in the Constitutional
language itself See 30 Yale Law Journal 329.
Article Five of Constitution prohibits any amendment by which any State ""without its consent shall be deprived of its equal suffrage in the Senate"".
Beyond this there appears to be no limit to the power of amendment. This, at any rate is the result of the decision in the so-called National
Prohibition Cases"" See Thomas M. Colley, ""The General Principles of Constitutional Law in the U.S.A."", 4th ed., pp. 46-47.
1690. In Schneiderman v. U.S. 320 U.S. 118 Justice Murphy, after referring to National Prohibition Cases said that Article V contains procedural
provisions for Constitutional change by amendment without any present limitation whatsoever except that relating to equal suffrage in the Senate.
1691. In U.S. v. Dennis 183 FR 201 Learned Hand was of the opinion that any amendment to Constitution passed in conformity with the
provision in Constitution relating to amendments is as valid as though the amendment had been originally incorporated in it, subject to the exception
that no State shall be denied its equal suffrage in the Senate.
1692. The latest authority is the obiter dictum or Douglas, J. for the majority of the Supreme Court in Whitehill v. Elkins (1967) 389 U.S. 54:
If the Federal Constitution is our guide, a person who might wish to ""alter"" our form of government may not be cast into the outer darkness. For
the Constitution prescribes the method of ''alteration'' by the amending process in Article V; and while the procedure for amending it is restricted,
there is no restraint on the kind of amendment that may be offered.
1693. Perceptive writers on the Constitution of the U.S.A. have also taken the view that there are no implied limitations whatever upon the power
of amendment, that an amendment can change the dual form of government or the Bill of Rights and that the framers of the Constitution did not
intend to make an unalterable framework of Government in which only the minor details could be changed by amendment See Willis, ""(1936) CL
123; Orfield, ""The Amending of the Federal Constitution"" (1942), p. 99; Livingstone, ""(1956) F & CC 240; Rottschaefer, ""Constitutional Law"",
pp. 8-9; John W. Burgess, ""1 PS & CCL 153; Colley, ""Constitutional Limitations"", pp. 41-43; D.O. McGovney, ""Is the Eighteenth Amendment
Void Because of Its Contents "", Columbia Law Review, Vol. 20, May 1920 No. 5; W.F. Dodd, ""Amending the Federal Constitution"", 30 YLJ
329; W.W. Willoughby, ""Constitutional Law of the United States"", 2nd ed., Vol. 1, 598.
1694. In Ryan''s Case [1935] IR 170, the Supreme Court of Ireland has occasion to discuss and decide two questions: (1) the meaning to be
given to the word ''amendment'' in Article 50 of the Irish Constitution which provided for the amendment of the Constitution and (2) whether there
are any implications to be drawn from the Constitution which would cut down the scope of the amendment which could be made under Article 50.
I have already dealt with the decision in the case with respect to the first point.
1695. As regards the second point, Kennedy, C.J. was of the opinion that there were certain implied limitations upon the power of amendment
while the other two learned judges held that there were no such limitations. However, it is not necessary to deal with the suggested implied
limitations relied on by the learned Chief Justice in the light of his observation: ""the only argument advanced in support of this position is that the
power to amend the Constitution gives power to amend the power itself. It certainly does not say so. One would expect (if it were so intended)
that the power would express that intention by the insertion of a provision to that effect by some such words as ""including amendment of this power
of amendment"", but no such intention is expressed and there is nothing from which it can be implied"". There might be some justification for the view
of Kennedy, C.J. that ""power of amending a Constitution is something outside and collateral to the Constitution itself"" and that unless there is
express power to amend the amending power, the amending power cannot be enlarged. Alf Ross, the Scandinavian Jurist, has said that in the
United States the highest authority is the constituent power constituted by the rules in Article V of the Constitution. These rules embody the highest
ideological presupposition of the American Law system. But they cannot be regarded as enacted by any authority and they cannot be amended by
any authority. Any amendment of Article V of the Constitution which, in fact, is carried out, is an a-legal fact and not the creation of law by way of
procedure that has been instituted Alf Ross, ""Law and Justice"", p. 81. Now, whereas Article 50 of the Irish Constitution did not contain any power
to amend that article, proviso (c) of Article 368 makes it clear that Article 368 itself can be amended and so, the whole line of the reasoning of
Kennedy, C.J. has no relevance for our purpose. It is interesting to note that in Moore v. Attorney General for the Irish State (1935) A.C. 484
where the Constitutional amendment made by the Irish Parliament in 1933 (Amendment No. 22) was challenged, Mr. Green conceded before the
Privy Council that Amendment No. 16 of 1929 (the amendment challenged in Ryan''s Case) was regular. The validity or otherwise of Amendment
No. 16 was vital for the success of his client''s case and the concession of counsel was, in their Lordship''s view, ""rightly"" made.
1696. The decision of the Privy Council in Liyanage v. the Queen (1967) 1 A.C. 259 was relied on by the petitioner to show that there can be
implied limitation upon legislative power. The question for consideration in that case was whether Criminal Law (Special Provisions) Act No. 1 of
1962 passed by Parliament of Ceylon was valid. The Act purported ex-post facto to create new offences and to alter the rules of evidence and the
criminal procedure obtaining under the general law at the time of the commission of the offence and also to impose enhanced punishment. The
appellants contended that the Act was passed to deal with the trial of the persons who partook in the abortive coup in question and the arguments
before the Privy Council were that the Act of 1962 was contrary to fundamental principles of justice in that it was directed against individuals, that
it ex-post facto created crimes and their punishments, and that the Act was a legislative plan to secure the conviction of these individuals and this
constituted an usurpation of the judicial power by the legislature.
1697. The Privy Council rejected the contention that the powers of the Ceylon Legislature could be cut down by reference to vague and uncertain
expressions like fundamental principles of British Law, and said that although there are no express provisions in the Ceylon Constitution vesting
judicial power in the judiciary, the judicial system in Ceylon has been established by the Charter of Justice of 1833, that the change of sovereignty
did not produce any change in the functioning of the judicature, that under the provisions of the Ceylon Constitution there is a broad separation of
powers and that, generally speaking, the legislature cannot exercise judicial power in spite of the difficulty occasionally felt to tell judicial power
from legislative power. Even since the days when John Locke wrote his ""Second Treatise on civil Government"" See the Chapter, ""Of the Extent of
Legislative Power."", it was considered axiomatic that the legislative power does not include judicial power. And I think what the Privy Council said
in effect was that the power to pass a law for peace, order, or good government u/s 29(1) of the Constitution of Ceylon would not take in a power
to settle a controversy between Richard Doe and John Doe in respect of Black Acre and label it a law. It is a bit difficult to see how the doctrine
of implied limitation has anything to do with the well understood principle that the power to pass law would not include judicial power As to the
distinction between legislative power and judicial power, see the observation of Holmes in Prentis v. Atlantic Coast Line Co. (1908) 211 U.S.
210.
1698. Nor am I able to understand how the doctrine of implied limitations can draw any juice for its sustenance from the fact that President or
Governor is bound to act according to the advice of the Council of Ministers, although the expression ""aid and advise"" taken by itself, would not
denote any compulsion upon the President or Governor to act according to the advice. The expression, when it was transplanted into our
Constitution from the English soil, had acquired a meaning and we cannot read it divested of that meaning.
1699. The doctrine of implied limitation against the exercise of a power once ascertained in accordance with the rules of construction was rejected
by the Privy Council in Web v. Outrim (1907) A.C. 81.
1700. Counsel for the petitioner relied on certain Canadian Cases to support his proposition that there are implied limitations upon the power of
amendment. In Alberta Press Case (1938) 2 D.L.R. 81 Chief Justice Sir Lyman P. Duff said that the British North America Act impliedly prohibits
abrogation by provincial legislatures of certain important civil liberties. He said that the reason was that the British North America Act requires the
establishment of one Parliament for Canada and since the term ''parliament'' means, when interpreted in the light of the preamble''s reference to ""a
construction similar in principle to that of the United Kingdom"", a legislative body elected and functioning in an atmosphere of free speech, and that
a legislation abrogating freedom of speech in a particular province would be an interference with the character of the federal parliament, and
therefore, ultra vires the provincial legislature. This dictum logically involves a restriction of the powers of the dominion parliament also as was
pointed out by Abbott, J. in the Padlock Law case See Switzman v. Elbling, (1957) 7 D.L.R. 337. In that case he expressed the view, although it
was not necessary so to decide, that parliament itself could not abrogate the right of discussion and debate since the provisions of the British North
America Act are as binding on Parliament as on the provincial legislatures.
1701. In Saumur v. City Quebec [1953] 4 D.L.R. 641 the preamble of the British North America Act was referred to as supporting the
Constitutional requirement of the religious freedom especially by Rand, J. The basic issue in that case was whether or not the Provinces had
legislative authority to enact law in relation to the religious freedom, and whether the city of Quebec was justified by one of its bye-laws under a
Provincial Act from prohibiting the distribution of booklets etc. in the streets without the written permission of the Chief of Police. The petitioner, a
member of Jehovah''s Witnesses contended that the right to distribute booklets was guaranteed by the statement in the preamble to the British
North America Act and that freedom of religion was secured by the Constitution of the United Kingdom, and that fundamental principles of that
Constitution were made a part of the Canadian Constitution by implication of the preamble and accordingly the impugned Quebec bye-law was
null and void. This contention was rejected by a majority of the Court. Rinfret, C.J.C., Taschereau, J. concurring, stated that the Privy Council, on
several occasions had declared that powers distributed between Parliament and the Legislatures covered absolutely all the powers which Canada
could exercise as a political entity. Kerwin, J. stated that the British North America Act effected a complete division of legislative powers.
Cartwright, J. (Fauteux, J. concurring) went even further: He said that there were no rights possessed by the citizens of Canada which could not be
modified by either Parliament or the Legislatures of the Provinces. Rand, J. found some support in the preamble for freedom of speech, but did not
mention freedom of religion in this context. Estey and Locke, JJ. assume that any topic of internal self-government was withheld from derived from
it.
1702. It should be noted the view that neither the provinces nor the dominion Parliament could legislate on civil liberties so as to affect them
adversely is contrary to the view of the Privy Council that no topic of internal self-Government was withheld from Canada. ""It would be subversive
of the entire scheme and policy of the Act to assume that any topic of internal self-government was withheld from Canada A.G. Ontario v. A.G.
Canada [1912] A.C. 571.
1703. The main objection however to the proposition that the British ""North America Act contains an implied bill of rights is that it is inconsistent
with the doctrine of parliamentary supremacy. If the ""Constitution is similar in principle to that of Great Britain, it must follow that the legislature is
supreme as that is the fundamental law of the British Constitution. therefore no subject would be beyond the legislative competence of both
parliament and provincial legislatures. Whether there are any implied limitations upon the power of parliament or not, it is clear that the dictum of
Abbott, J. in Switzman''s case is based on no high authority as there is nothing in the British North America Act to indicate that civil liberties are
beyond the legislative reach of the parliament and the provincial legislatures. ""There was no express guarantee of civil liberties in the British North
America Act, nothing comparable to the Bill of Rights in the American Constitution or to the Fundamental Rights under our Constitution.
1704. It is, however, impossible to see the relevance of these dicta so far as the interpretation of Article 368 is concerned as none of these cases
are cases relating to implied limitation on the power of amendment of any Constitution. They are cases on the legislative competence of legislatures
to affect civil liberties. The Canadian Bill of Rights 1960, makes it clear that parliament of Canada can dispense with the application of the
Canadian Bill of Rights in respect of any legislation which it thinks proper. Section 2 of the Canadian Bill of Rights provides:
2. Every law of Canada shall, unless it is expressly declared by an Act of the Parliament of Canada that it shall operate notwithstanding the
Canadian Bill of Rights, be so construed and applied as not to abrogate, abridge or infringe or to authorize the abrogation, abridgement or
infringement of any of the rights or freedoms herein recognized and declared and in particular, no law of Canada shall be construed or applied so
as to....
1705. Nor is there anything in the actual decision of the Privy Council in Re the Initiative and Referendum Act to show that there are implied
limitations upon the power to amend any provision of the Constitution. The only point decided in that case was that in the absence of clear and
unmistakable language in Section 92(1) of the, British North America Act, 1867, the power of the Crown possessed through a person directly
responsible to the Crown cannot be abrogated. That was because Section 92(1) provides for an express exception to the power of amendment
and that the Act in question, on a true construction of it, fell within the exception. The case is an authority only as to the true meaning of the
expression ""excepting as regards the office of Lieutenant Governor"" in Section 92(1) of the aforesaid Act. I am not concerned with the obiter
dictum of Lord Haldane to the effect that a provincial legislature cannot ""create and endow with its own capacity a new legislative power not
created by the Act to which it owes its own existence"".
1706. However, it is relevant in this context to refer to the comment of Bora Laskin on the obiter dictum of Lord Haldane in the above case: ""This
oft-quoted passage remains more a counsel of caution than a Constitutional limitation"". He then read the above passage and continued : ""This
proposition has in no way affected the widest kind of delegation by Parliament and by a provincial legislature to agencies of their own creation or
under their control; see Reference re Regulations (Chemicals.) (1943) 1 D.L.R. 248; Shannon v. Lower Mainland Dairy Products Board (1938)
A.C. 708 [1919] A.C. 935.
1707. Reference was made by counsel for the petitioner to Taylor v. Attorney General of Queensland (1) as authority for the proposition that
power of amendment can be subject to implied limitation. The questions which the Court had to consider in the case were: (1) Was the
Parliamentary Bills Referendum Act of 1908 a valid and effective Act of Parliament? and (2) Was there power to abolish the Legislative Council of
Queensland by an Act passed in accordance with the provisions of the Parliamentary Bills Referendum Act of 1908? These Acts did not alter the
''representative'' character of the Legislature as defined in Section 1 of the Colonial Laws Validity Act, 1865, nor did they affect the position of the
Crown. therefore, the question whether the representative character of the Legislature could be changed, or the Crown eliminated did not call for
decision. This will be clear from the observations of Gavan Duffy and Rich, JJ. at p. 477.
1708. The judgment of Issacs, J. shows that the opinion expressed by him as regards the ""representative"" character of the legislature is based on
the meaning to be given to the expression ''Constitution of such legislature'' on a true construction of Section 5 of the Colonial Laws Validity Act.
Issacs, J. held that the word ''legislature'' did not include the Crown. Having reached this conclusion on the express language of the Colonial Laws
Validity Act, he made the observation:
When power is given to a colonial legislature to alter the Constitution of the legislature, that must be read subject to the fundamental conception
that consistently with the very nature of our Constitution as an Empire, the Crown is not included in the ambit of such power.
1709. These observations are made in the context of the provisions of the Colonial Laws Validity Act where a ""colony"" is defined to include ""all of
Her Majesty''s possessions abroad in which there shall exist a legislature as hereinafter defined, except the Channel Islands, the Isle of Man"". The
observation of Issacs, J. can only mean that when power to alter the Constitution of the legislature is conferred upon a colony which is a part of
Her Majesty''s possessions abroad (the Empire), it is reasonable to assume that such power did not include the power to eliminate the Queen as a
part of a colonial legislature. It is to be noted that Issacs, J. had arrived at that conclusion on the true construction of the Colonial Laws Validity
Act, namely, that the word ''legislature'' did not include the Crown.
1710. 274854 was also relied on as authority for the proposition that the power of amendment is subject to implied limitation. The only question
which was considered in the case was that when by a law made under Article 4 of the Constitution, a State was formed, that State should have the
legislative, executive and judicial organs; the Court said:
...Power with which the Parliament is invested by Article 2 and 3, is power to admit, establish, or form new States which conform to the
democratic pattern envisaged by the Constitution; and the power which the Parliament may exercise by law is supplemental, incidental or
consequential to the admission establishment or formation of a State as contemplated by the Constitution, and not power to override the
Constitutional scheme. No State can therefore be formed, admitted, or set up by law under Article 4 by the Parliament which has not effective
legislative, executive and judicial organs. [1967] 2 S.C.R. 112.
1711. I am unable to understand how this case lends any assistance to the petitioner for it is impossible to imagine a modern State without these
organs.
1712. Section 128 of the Australian Constitution Act provides for alteration of that Constitution. There are certain restrictions upon the power of
amendment. We are not concerned with the controversy whether those restrictions can be taken away in the exercise of the power of amendment,
as proviso (e) of Article 368 makes it clear that the amending power itself can be amended. Leading writers on the Constitution of Australia have
taken the view that there are no other limitations upon the power of alteration and that all the provisions of the Constitution can be amended. See
A.P. Canaway, K.C., ""The Safety Valve of the commonwealth Constitution"", Australian Law Journal, vol. 12, (1938-39), p. 108 at 109; A.P.
Canaway, K.C. (N.S.W.), ""The Failure of the Federalism in Australia"", Appendix : Power to Alter the Constitution, A Joint Legal Opinion, p.
211; John Quick and Robert Randolph Garran, ""Annotated Constitution of the Australian Commonwealth"", pp. 988-9; W. Anstey Wynes,
Legislative, Executive and Judicial Powers in Australia"", Third Ed. pp. 695-698; Colin Howard, ""Australian Federal Constitutional Law"" (1968).
1713. Reference was made to the case of Victoria v. Commonwealth 45 Australian Law Journal 251 in support of the proposition that there are
implied limitations upon the power of Commonwealth Parliament in Australia and therefore, there could be implied limitation upon the power of
amendment. The pay roll tax imposed by the Pay Roll Tax Act, 1941 (Com.) was, according to the Pay Roll Tax Assessment Act, 1941-69, to be
levied and paid or payable by any employer. Section 3(1) of the Pay Roll Tax Assessment Act defined ''employer'' to include the Crown, in the
right of a State. The State of Victoria sought declaration that it was beyond the legislative competence of the Commonwealth to levy tax on wages
paid by the Crown in the right of the State to officers and employees in the various departments. Menzies, Windeyer, Walsh and Gibbs, JJ. held
that there was implied limitation on Commonwealth legislative power under the Constitution, but the Act did not offend such limitation. Barwich,
C.J. and Owen, J. held that a law which in substance cakes a State or its powers or functions of government as its subject matter is invalid because
it cannot be supported upon any granted legislative power, but there is no implied limitation on Commonwealth legislative power under the
Constitution arising from the federal nature of the Constitution. McTiernan, J. held that there was no necessary implication restraining the
Commonwealth from making the law.
1714. As to the general principle that non-discriminatory laws of the Commonwealth may be invalid in so far as they interfere with the performance
by the States of their Constitutional functions, it must be noted that that is not claimed to rest on any reservation made in the Engineers'' Case
Amalgamated Society of Engineers v. Adelaide Steamship Co. Ltd. (1920) 28 C.L.R. 129 itself to the general principle it advanced. It must also
be noted that Menzies, Walsh and Gibbs, JJ. were not prepared to formulate the proposition as a single test in precise and comprehensive terms
and that they were alive to the great difficulties which would be encountered in the formulation.
1715. If there are difficulties in formulating an appropriate test, is it not legitimate to ask whether the proposed principle is one that is capable of
formulation? Is it not legitimate to ask whether there is a judicially manageable set of criteria available by which the proposed general principle may
be formulated? The theory of the implied limitation propounded might invite the comment that ""it is an interpretation of the Constitution depending
on an implication which is formed on a vague, individual conception of the spirit of the compact"". It is difficult to state in clear terms from the
judgments of these judges as to what kind of legislative action by the Commonwealth will be invalid because of the application of the general
principle.
1716. The stated purpose of the general principle is to protect the continued existence and independence of the States. Do the judgments of
Menzies, Walsh and Gibbs, JJ. disclose any reason why that existence and independence of the States will be threatened in the absence of the
implied general principle?
1717. Windeyer, J.''s judgment is a little uncertain. He said that once a law imposes a tax it is a law with respect to taxation and that if it is invalid it
must be for reasons that rest on other Constitutional prohibitions, e.g., an implied prohibition on a tax discriminating against a State. However,
many cases arise in which competing possible characterizations of a Commonwealth law are possible; on one characterization it is valid, on another
it is invalid. The Courts, when faced with competing possible characterizations, may not hold a law valid because one possible characterization is
that the law is with respect to one of the enumerated heads of legislative power.
1718. Windeyer, J. said that a law of the Commonwealth which is directed against the States to prevent their carrying out of their functions, while it
may be with respect to an enumerated subject-matter, is not for the peace, order and good government of the Commonwealth.
1719. The basic principle of construction which was definitely enunciated by the Court was that adopted by Lord Selborne in Queen v. Burah
[1878] 3 A.C. 889. The judges who took the view that there was implied limitation on the power of Commonwealth to aim their legislation against
the State did not differ in substance from the theory propounded by Barwick, C.J. and Owen, J. who said that it is a question of lack of power as
the legislation is not with respect to a subject within the power of taxation conferred by Section 51 of Australian Constitution See generally
Faigenbaum and Hanks, ""Australian Constitutional Law"".
1720. I am unable to understand the relevancy of this decision. In a federal or quasi-federal State, the continued existence of the federated States,
when the Constitution exists, is a fundamental pre-supposition and the legislative power of the federal legislature cannot be exercised in such a way
as to destroy their continued existence. But when we are dealing with an amending power, is there any necessity to make that fundamental
assumption? There might be some logic in implying limitation upon the legislative power of the federal legislature, as that power can be exercised
only subject to the fundamental assumption underlying a federal state, namely, the continued existence of States. But what is its relevancy when we
are dealing with implied limitation on the amending power, which is a power to alter or change the Constitution itself?
1721. It is relevant in this connection to note the vicissitudes in the fortune of the doctrine of immunity of instrumentalities which was based on the
theory of implied prohibition. Marshal, C.J. said in McCulloch v. Maryland (1819) 4 Wheaten 316. ""The rule thus laid down was based upon the
existence of an implied prohibition that, the Federal and State Governments respectively being sovereign and independent, each must be free from
the control of the other; me doctrine was thus based upon the necessity supposed to arise in a federal system"". The progressive retreat from the
doctrine in its original form has been traced by Dixon, J. in Essendon Corporation v. Criterion Theatres (1947) 74 C.L.R. 19. He said:
The shifting of judicial opinion shown in the foregoing formed a prelude to the decision of the Court in Graves v. New York 306 U.S. 466 where
the Court thought it imperative to ""consider anew the immunity...for the salary of an employee of a Federal instrumentality (at p. 485) from State
Income tax and decided that there should be no immunity"". Frankfruter, J. remarked: ""In this Court dissents have gradually become majority
opinions and even before the present decision the rationale of the doctrine had been undermined"" (at p. 491). This case marked the end of the old
doctrine
1722. I would add that the theory of immunity of instrumentalities was definitely rejected by this Court in 279361
1723. Mr. Palkhivala argued with considerable force that if there are no limitations upon the power of amendment, the consequences would be far
reaching. He said that it will be open to the Parliament to prolong the period of its existence, to make India a satellite of a foreign country, do away
with the Supreme Court and the High Courts, abolish the Parliamentary system of Government and take away the power of amendment or, at any
rate, make the exercise of the power so difficult that no amendment would be possible. As I said there is no reason to think that the word
''amendment'' was used in any narrow sense in Article 368 and that the power to amend under the article was in any way limited. If there is power,
the fact that it might be abused is no ground for cutting down its width.
1724. In Vacher and Sons v. London Society of Compositors [1913] A.C. 107. Lord Atkinson said that it is well established that, in construing
the words of a statute susceptible of more than one meaning, it is legitimate to consider the consequences which would result from any particular
construction, for, as there are many things which the Legislature is presumed not to have intended to bring about, a construction which would not
lead to any one of these things should be preferred to one which would lead to one or more of them. In the same case, Lord McNaughton said
that a judicial tribunal has nothing to do with the policy of any Act and that the duty of the Court, and its only duty, is to expound the language of
the Act in accordance with the settled rules of construction.
1725. In Bank of Toronto v. Lambe [1887] 12 A.C. 575 the Privy Council was concerned with the question whether the Legislature of a Province
could not levy a tax on capital stock of the Bank, as that power may be so exercised as to destroy the Bank altogether. The Privy Council said that
if on a true construction of Section 92 of the British North America Act, the power fell within the ambit of the section, it would be quite wrong to
deny its existence because by some possibility that it may be abused or may limit the range which otherwise would be open to the Dominion
Parliament. The Privy Council observed that ""Their Lordships cannot conceive that when the Imperial Parliament conferred wide powers of local
self-government on great countries such as Quebec, it intended to limit them on the speculation that they would be used in an injurious manner.
People who are trusted with the great power of making laws for property and civil rights may well be trusted to levy a tax"".
1726. In Ex-parte Crossman 267 U.S. 120 it was held that the presumption is that every organ of a State will act in coordination, that though one
organ can, by its action, paralyse the functions of the other organs and make the Constitution come to a standstill, yet no Constitution proceeds on
the assumption that one organ will act in such a way as to defeat the action of the other.
1727. Our Constitution, in its preamble has envisaged the establishment of a democratic sovereign republic. Democracy proceeds on the basic
assumption that the representatives of the people in Parliament will reflect the will of the people and that they will not exercise their powers to
betray the people or abuse the trust and confidence reposed in them by the people. Some of the great powers appertaining to the sovereignty of
the State are vested in the representatives of the people. They have the power to declare war. They have power over coinage and currency. These
disaster-potential powers are insulated from judicial control. These powers, if they are imprudently, exercised, can bring about consequences so
extensive as to carry down with them all else we value: War and inflation have released evil forces which have destroyed liberty. If these great
powers could be entrusted to the representatives of the people in the hope and confidence that they will not be abused, where is the warrant for
the assumption that a plenary power to amend will be abused? The remedy of the people, if these powers are abused, is in the polling booth and
the ballot box.
1728. The contention that if the power to amend Fundamental Rights in such a way as to take away or abridge them were to vest in Parliament, it
would bring about the catastrophic consequences apprehended by counsel has an air of unreality when tested in the light of our experience of what
has happened between 1951 when 280692 recognised the power of the Parliament to amend the Fundamental Rights and 1967 when the 282401
was decided. It should be remembered in this connection that the Parliament when it exercises its power to amend Fundamental Rights is as much
the guardian of the liberties of the people as the Courts.
1729. If one of the tests to judge the essential features of the Constitution is the difficulty with which those features can be amended, then it is clear
that the features which are broadly described as ""federal features"" contained in Clauses (a) to (d) of the proviso to Article 368 are essential
features of the Constitution. The articles referred to in Clause (a) to (d) deal with some of the essential features of the Constitution like the Union
Judiciary, the High Courts, the legislative relation between the Union and the States, the conferment of the residual power and so on. The power to
amend the legislative lists would carry with it the power to transfer the residuary entry from the Union List to the State List. This would also enable
Parliament to increase its power by transferring entries from the State List or Concurrent List to the Union List. The proviso to Article 368 thus
makes it clear that the Constitution-makers visualised the amendability of the essential features of the Constitution.
1730. Mr. Palkhivala contended that Fundamental Rights are an essential feature of the Constitution, that they are the rock upon which the
Constitution is built, that, by and large, they are the extensions, combinations or permutations of the natural rights of life, liberty and equality
possessed by the people by virtue of the fact that they are human beings and that these rights were reserved by the people to themselves when they
framed the Constitution and cannot be taken away or abridged by a constituted authority like Parliament. He said that the implied limitation stems
from the character of those rights as well as the nature of the authority upon which the power is supposed to be conferred.
1731. On the other hand, the respondents submitted that the people of India have only such rights as the Constitution conferred upon them, that
before the Constitution came into force, they had no Fundamental Rights, that the rights expressly conferred upon the people by Part III of the
Constitution and that there is no provision in our Constitution like Article 10 of the United States Constitution which reserved the rights of the
people to themselves. They also said that the characterisation of Fundamental Rights, as transcendental, sacrosanct or primordial in the sense that
they are ""not of today or yesterday but live eternally and none can date their birth"" smacks of sentimentalism and is calculated to cloud the mind by
an out-moded political philosophy, and would prevent a dispassionate analysis of the real issues in the case.
1732. The question presented for decision sounds partly in the realm of political philosophy but that is no reason why the Court should not solve it,
for, as De Tocqueville wrote: ""scarcely any political question arises in the United States that is not resolved sooner or later into a judicial question
See De Tocqueville, ""Democracy in America"" (1948), Bed. 280. For the purpose of appreciating the argument of Mr. Palkhivala that there is
inherent limitation on the power of Parliament to amend Fundamental Rights, it is necessary to understand the source from which these rights arise
and the reason for their fundamentalness.
1733. Let it be understood at the very outset that I mean by natural rights those rights which are appropriate to man as a rational and moral being
and which are necessary for a good life. Although called ''rights'', they are not per se enforceable in Courts unless recognized by the positive law of
a State. I agree that the word ''right'' has to be reserved for those claims and privileges which are recognized and protected by law. But to identify
rights with legally recognized rights is to render oneself helpless before the authoritarian state. Your rights, on this theory, are precisely those which
the State provides you and no more. To say that you have rights which the State ought to recognize is, from this point of view, a plain misuse of the
language. ""However, from the point of view of the Declaration of Independence, to recognize the existence of rights prior to and independent of
political enactment, is the beginning of political wisdom. If the governments are established to ''secure these rights'', the pre-existence of these rights
is the whole basis of the political theory"" See Hocking, ""Freedom of the Press"", footnote at p. 59. The preamble to our Constitution shows that it
was to ''secure'' these rights that the Constitution was established, and that, by and large, the Fundamental Rights are a recognition of the pre-
existing natural rights. ""They owe nothing to their recognition in the Constitution-such recognition was necessary if the Constitution was to be
regarded complete"" See Corwin ""The Higher Background of the American Constitutional Law"", p. 5.
1734. The philosophical foundation of the rights of man is natural law and the history of rights of man is bound up with the history of natural law
See Jacques Maritain, ""Man and the State"", pp. 80-81. That law is deduced not from any speculative void but from the general condition of
mankind in society. According to St. Thomas Aquinas the order of the precepts of the natural law follows the order of natural inclinations, because,
in man there is first of all an inclination to good in accordance with the nature which he has in common with all substances in as much as every
substance seeks the preservation of its own being, according to its nature; and by reason of this inclination, whatever is a means of preserving
human life, and the warding off its obstacles, belongs to the natural law See Summa Theologica, Part II, Section I, Question 91, Article 2
(translated by the English Dominicans), Vol. 3. In a different context Spinoza proclaimed the very same principle in his famous words ""Every being
strives to persevere in being See ""Ethics"", Part III, Proposition No. 6"". Secondly, according to St. Thomas Aquinas, there is in man an inclination
to things that pertain to him more specially, according to that nature which he has in common with other animals: and in virtue of this inclination,
those things are said to belong to the natural law which nature has taught to all animals, such as sexual intercourse, the education of the offspring
and so forth See Summa Theologica, Part II, Section I, Question 91, Article 2 (translated by the English Dominicans), Vol. 3. And thirdly, there is
in man an inclination to good according to the nature of his reason which inclination prompts him to know the truth and to live in society.
1735. The law of nature is both an expression of reality and a standard to measure the rightness and justice of positive law. The influence of natural
law on the concept of natural justice and of the reasonable man of the common law, on the conflict law, the law of merchants and the law of quasi-
contract, with special reference to the common law of India has been traced with great learning by Sir Frederic Pollock in his essay on the ""History
of the Law of Nature"" See ""Essays in Law"", p. 31.
1736. It is true that law of nature has incurred the charge of being fanciful and speculative and several of the theories advanced in support of
natural law have been discredited. Mr. Max M. Laserson has rightly said that the doctrines of natural law must not be confused with natural law
itself. The doctrines of natural law, like any other political and legal doctrines, may propound various arguments or theories in order to substantiate
or justify natural law, but the overthrow of these theories cannot signify the overthrow of natural law itself, just as the overthrow of some theory of
philosophy of law does not lead to the overthrow of law itself See ""Positive and Natural Law and their correlation in Interpretation of Modern
Legal Philosophies"" Essays in Honour of Roscos Pound (New York Oxford University Press), (1947).
1737. The social nature of man, the generic traits of his physical and mental Constitution, his sentiments of justice and the morals within, his instinct
for individual and collective preservation, his desire for happiness his sense of human dignity, his consciousness of man''s station and purpose in life,
all these are not products of fancy but objective factors in the realm of existence See Lauterpacht, ""International Law and Human Rights"", p. 101.
The Law of Nature is not, as the English utilitarians in their ignorance of its history supposed, a synonym for arbitrary individual preference, but that
on the contrary, it is a living embodiment of the collective reason of civilized mankind, and as such is adopted by the Common Law in substance
chough not always by name See Sir Frederic Pollock, ""The Expansion of the Common Law"" (1904), p. 128.
1738. The sacred rights of mankind are not to be rummaged for among old parchments of musty records. They are written, as with a sunbeam, in
the whole volume of human nature, by the hand of Divinity itself, and can never be obscured by mortal power (See Canadian Bar Review, Vol.
XXXIV (1956), footnote on p. 219).
1739. In 273075 Patanjali Sastri, J. said that article (Article 19) enumerates certain freedoms under the caption ""right to freedom"" and deals with
those great and basic rights which are recognized and guaranteed as the natural rights inherent in the status of a citizen of a free country.
1740. In the United States of America, reliance upon natural law on the part of vested interests inimical to the economic freedom of man was
destined to prove a persistent feature in the 19th century. In the second half of the 19th century, the ideas of natural law and of natural rights were
resorted to in an attempt to curb State interference with rights of private property and freedom of contract. The ideas of natural law and natural
rights were revived and endowed with fresh vigour for that purpose See Haines, ""The Revival of Natural Law Concepts"", pp. 117-123. By
reference to natural rights of man, Courts in the United States often declared to be unConstitutional legislation for securing humane conditions of
work, for protecting the employment of women and children, for safeguarding the interests of consumers, and for controlling the powers of trusts
and corporations. This past history explains why natural rights have been regarded in some quarters with suspicion and why writers affirming the
supremacy of a higher law over the legislature or the Constitution have spoken with impatience of the damnosa hereditas of natural rights. This idea
of natural law in defence of causes both paltry and iniquitous has caused many to reject it with impatience. A great practical reformer like Jeremy
Bentham, a great judge like Mr. Justice Holmes and a great legal philosopher like Hans Kelsen-all believers in social progress-have treated the law
of nature with little respect and have rejected it as fiction. Mr. Justice Holmes remarked : ""The jurists who believe in natural law seem to me to be
in that naive state of mind that accepts what has been familiar and accepted by them and their neighbours as something that must be accepted by all
men everywhere"" Holmes, ""Collected Legal Papers"", p. 312. Professor Kelsen considers the typical function of the natural law school to have
been the defence of established authority and institutions-of established governments, of private property, of slavery, of marriage See Kelsen,
General Theory of Law and State"", pp. 413-418.
1741. Despite these attacks and the ebb and flow in its fortune, there has been a revival of the law of nature in the 20th century and there is no
gainsaying the fact that the doctrine of the law of nature was the bulwark and the lever of the idea of the rights of mare embodied in the
International Bill of Human Rights with a view to make the recognition of these rights more effective and to proclaim to the world that no State
should violate these rights See Lauterpacht, ""International Law and Human Rights"", pp. 112-113. Whether you call these rights, natural rights or
not, whether they flow from the law of nature or not, as I said, these are rights which belong to man as a rational and moral being. ""Man''s only
right, in the last analysis is the right to be a man, to live as a human person. Specific human rights are all based on man''s right to live a human life
See ""Weapons for Peace"" by Thomas P. Neill, quoted in ""The Natural Law"" by Rommnen, footnote at p. 243. Harold Laski said : Harold Laski,
Grammar of Politics"" (New Haven) (1925), pp. 39-40.
I have rights which are inherent in me as a member of society; and I judge the state, as the fundamental instrument of society, by the manner in
which it seeks to secure for me the substance of those rights.... Rights in this sense, are the groundwork of the state. They are the quality which
gives to the exercise of its power a moral penumbra. And they are natural rights in the sense that they are necessary to good life.
1742. Mr. Seervai submitted that Article 33 of the Constitution which states that Parliament may, by law determine to what extent the Fundamental
Rights, in their application to members of the Armed Forces or forces charged with the maintenance of public order be restricted or abrogated so
as to ensure the proper discharge of their duties and the maintenance of discipline among them, would show that no natural rights are recognised by
our Constitution, as otherwise, the limitation on the exercise of the Fundamental Rights by Parliament would be unwarranted. In support of this
position, he has relied upon the observations of S.K. Das, J. in Basheshar Nath v. Commissioner of Income Tax, Delhi, etc. [1959] Supp. 1
S.C.R. 528 where he said:
There are, in my opinion, clear indications in Part III of the Constitution itself that the doctrine of ""natural rights"" had played no part in the
formulation of the provisions therein. Take Articles 33, 34 and 35 which give Parliament power to modify the rights conferred by Part III. If they
were natural rights the Constitution could not have given power to Parliament to modify them.
I do not think that it was the contention of Mr. Palkhivala chat natural rights as such are enforceable by Courts without the backing of positive law
or that they are not liable to be limited in certain circumstances.
1743. That all natural rights are liable to be limited or even taken away for common good is itself a principle recognized by all writers on natural
law. ""However, even though man''s natural rights are commonly termed absolute and inviolable, they are limited by the requirements of the
universal Order to which they are subordinated. Specifically, the natural rights of man are limited intrinsically by the end for which he has received
them as well as extrinsically by the equal rights of other men, by his duties towards others"". See Romen, ""The Natural Law"" (1947), footnote 49,
p. 253. And when the Parliament restricts or takes away the exercise of the Fundamental Rights by military personnel or the police charged with
the duty of maintaining the peace, that does not mean that there are no natural rights, or, that by and large, the Fundamental Rights are not a
recognition of the natural rights. It only shows that Fundamental Rights like natural rights are liable to be limited for the common good of the
society. John Locke himself did not understand that natural rights were absolute and nowhere did he say so. In other words, because Parliament
can restrict the exercise of or even take away the Fundamental Rights of the military personnel or the police charged with the duty of maintaining
peace by law, it does not follow that Fundamental Rights, by and large, are not a recognition of the bask human rights or that those rights are not
liable to be limited by positive law for common good. Natural law cannot supplant positive law; positive law must provide the practical solution in
the choice of one measure rather than another in a given situation. Sir Frederick Pollock said that natural justice has no means of fixing any rule to
terms defined in number or measure, nor of choosing one practical solution out of two or more which are in themselves equally plausible. Positive
law whether enacted or customary, must come to our aid in such matters. It would be no great feat for natural reason to tell us that a rule of the
road is desirable; but it could never have told us whether to drive to the right hand or to the left, and in fact custom has settled this differently in
different countries, and even, in some parts of Europe, in different provinces of one State. See Pollock, ""The Expansion of the Common Law
(1904), p. 128.
1744. Nor am I impressed by the argument that because non-citizens are not granted all the Fundamental Rights, these rights, by and large, are not
a recognition of the human or natural rights. The fact that Constitution does not recognize them or enforce them as Fundamental Rights for non-
citizens is not an argument against the existence of these rights. It only shows that our Constitution has chosen to withhold recognition of these
rights as fundamental rights for them for reasons of State policy. The argument that Fundamental Rights can be suspended in an emergency and,
therefore, they do not stem from natural rights suffers from the same fallacy, namely the natural rights have no limits or are available as immutable
attributes of human person without regard to the requirement of the social order or the common good.
1745. Mr. Palkhivala contended that there are many human rights which are strictly inalienable since they are grounded on the very nature of man
which no man can part with or lose. Although this may be correct in a general sense, this does not mean that these rights are free, from any
limitation. Every law, and particularly, natural law, is based on the fundamental postulate of Aristotle that man is a political animal and that his
nature demands life in society. As no human being is an island, and can exist by himself, no human right which has no intrinsic relation to the
common good of the society can exist. Some of the rights like the right to life and to the pursuit of happiness are of such a nature that the common
good would be jeopardised if the body politic would take away the possession that men naturally have of them without justifying reason. They are,
to a certain extent, inalienable. Others like the right of free speech or of association are of such a nature that the common good would be
jeopardised if the body politic could not restrict or even take away both the possession and the exercise of them; They cannot be said to be
inalienable. And, even absolutely inalienable rights are liable to limitation both as regards their possession and as regards their exercise. They are
subject to conditions and limitations dictated in each case by justice, or by considerations of the safety of the realm or the common good of the
society. No society has ever admitted that in a just war it could not sacrifice individual welfare for its own existence. And as Holmes said, if
conscripts are necessary for its army, it seizes them and marches them, with bayonets in their rear to death. See Common Law, p. 43. If a criminal
can be condemned to die, it is because by his crime he has deprived himself of the possibility of justly asserting this right. He has morally cut himself
off from the human community as regards this right. See Jacques Maritain, Man and State, p. 102.
1746. Perceptive writers have always taken the view that human rights-are only prima facie rights to indicate that the claim of any one of them may
be overruled in special circumstances. As I said the most fundamental of the pre-existing rights-the right to life-is sacrificed without scruple in a
war. A prima fade right is one whose claim has prima facie justification, i.e., is justified, unless there are stronger counterclaims in the particular
situation in which it is made, the burden of proof resting always on the counter-claims. To say that natural rights or human rights are prima fade
rights is to say that there are cases in which pit is perfectly just to disallow their claim. Unless we have definite assurance as to the limits within
which this may occur, we may have no way of telling whether we are better off with these prima fade rights than we would be without them.
Considerations of justice allow us to make exceptions to a natural right in special circumstances as the same considerations would require us to
uphold it in general. See generally ""Justice and Equality"" by Gregory Vlastos in ""Social Justice"", p. 31 ed. by Richard B. Brandt.
1747. Owing to the complexity of social relations, rights founded on one set of relations may conflict with rights founded on other relations. It is
obvious that human reason has become aware not only of the rights of man as a human and civil person but also of his social and economic rights,
for instance, the right of a worker to a just wage that is sufficient to secure his family''s living, or the right to unemployment relief or unemployment
insurance, sick benefits, social security and other just amenities, in short, all those moral rights which are envisaged in Part IV of the Constitution.
But there was a natural tendency to inflate and make absolute, unrestricted in every respect, the familiar fundamental rights, at the expense of other
rights which should counter-balance them. The economic and social rights of man were never recognised in actual fact without having had to
struggle against and overcome the bitter opposition of the fundamental rights. This was the story of the right to a just wage and similar rights in the
face of the right to free mutual agreement and right to private ownership.
1748. To determine what is finally right involves a balancing of different claims. From an ethical point of view, all one can say is that particular
rights are subject to modification in a given situation by the claims arising out of other rights or of the body of rights as a whole. Since no single right
whether natural or not is absolute, claims based on any one right may be subject to qualifications in accordance with claims based on other rights
or the requirements of the total order or way of life, namely, the principle of the common good. See Morris Ginsberg, Justice in Society, p. 77. It is
significant to note that Article 29(2) of the Declaration of Human Rights provides:
In the exercise of his rights and freedoms, everyone shall be subject only to such limitations as are determined by law solely for the purpose of
securing due recognition and respect for the rights and freedoms of others and of meeting the just requirements of morality, public order and the
general welfare in a democratic society.
1749. It shall be my endeavour to show in a subsequent part of this judgment how the general welfare of our democratic society requires limitation
or even taking away of Fundamental Rights in certain circumstances.
1750. The framers of our Constitution realised that the Fundamental Rights, like natural rights, were not absolute and it was because of this that
they provided for restrictions being imposed upon the exercise of these rights by law. But it was impossible for them, or for that matter, for any
person, however, gifted they or he might be, to foresee the type of restrictions which would be necessary to meet the changing needs of a society.
Even men with the most prophetic vision could not have foreseen all the developments of the body politic in the future and the type of restrictions
necessary upon the Fundamental Rights to meet them. The question whether a particular Fundamental Right should be taken away or abridged for
the common good of the society must be decided in the light of the experience of each generation and not by what was said or laid down at the
time of the framing of the Constitution. It would be asking the impossible to expect one generation to plan a government that would pass through all
the revolutionary changes in every aspect of life.
1751. Let us now see whether in the past the Parliament was justified in amending some of the Fundamental Rights and whether the fear expressed
by the counsel for the petitioner, that great catastrophic consequences will follow if the Fundamental Rights are permitted to be abridged by
Constitutional Amendments is justified.
1752. The First Amendment made certain changes in Article 15 which deals with prohibition of discrimination on the ground of religion, race,
caste, sex or place of birth. Clause (3) of Article 15 allowed the state to make special provision for women and children. A new clause was added
by the Amendment which reads as follows:
(4) Nothing in this article or in Clause (2) of Article 29 shall prevent the State from making any special provision for the advancement of any
socially and educationally backward classes of citizens or for the Scheduled Castes and the Scheduled Tribes.
This Amendment was necessitated on account of the decision of this Court in the 281733 to the effect that reservation of seats for backward
classes, Scheduled Castes and Tribes in public institutions was invalid, as it would offend the Fundamental Rights guaranteed under Article 29(2).
When this Court said that the reservation of seats for these classes offended the Fundamental Right guaranteed under Article 29(2), what option
was left but for the Parliament to enact the Amendment, for, social justice required discriminatory treatment in favour of the weaker sections of the
people and in particular the Scheduled Castes and Tribes in order to promote their educational and economic interest and to give them a position
of equality. It is possible to sympathise with those who bewail the decision in the case as a ''self-inflicted wound''. But when a Bench of five Judges
held so, not all the tears in the world can recall a word of what was written, but only an amendment by Parliament, since the chance of the decision
being overruled was remote and problematical.
1783. The second and sixth clauses of Article 19 were also amended by the First Amendment. Article 19(1)(a) provides that all citizens shall have
the right to freedom of speech and expression. Before the amendment, Article 19(2) read:
Nothing in Sub-clause (a) of Clause (1) shall affect the operation of any existing law in so far as it relates to, or prevent the State from making any
law relating to libel, slander, defamation, contempt of Court or any matter which offends against decency or morality or which undermines the
security of, or tends to overthrow, the State.
After the amendment, the same clause reads:
Nothing in Sub-clause (a) of Clause (1) shall affect the operation of any existing law, or prevent the State from making any law, in so far as such
law imposes reasonable restrictions on the exercise of the right conferred by the said sub-clause in the interest of the...security of the State, friendly
relations with foreign states, public order, decency or morality, or in relation to contempt of Court, defamation or incitement to an offence.
This amendment was necessitated by the decision of this Court in 281763 wherein it was held that the disturbance of public order did not come
within the expression ""undermines the security of the State.... No doubt, in 282155 this Court said that it did not intend to by down in Romesh
Thapar''s case that in no case will an offence against public order affect the security of the State, but that point if not of much interest in view of the
Amendment. When this Court held that the word ''public order'' would not come within the expression ""undermines the security of State"", no
option was left to Parliament but to make the Amendment. The words ""friendly relations with foreign States"" introduced a further abridgement of
the freedom of speech but nobody would contend that maintenance of friendly relations with foreign States is unnecessary and that speech which
would prejudicially affect these relations should not be curbed even as England and America have done.
1754. The 16th Amendment added after the words ""in the interests of"" the words ""the sovereignty and integrity of India"" in Clauses (2), (3) and (4)
of Article 19. This means that the Fundamental Rights to freedom of speech and freedom of assembly were abridged for the sake of maintaining
the sovereignty and integrity of India. Freedom of speech is the matrix upon which all other freedoms are founded and nobody would deny that it is
an essential feature of the Constitution. But that had to be damaged for the sake of a greater good, namely, the maintenance of the sovereignty and
integrity of India. And who would dare maintain that the amendment was unnecessary? These amendments illustrate that exigencies not visualized
by the makers of the Constitution would arise and that Fundamental Rights will have to be abridged for the common good or for securing higher
values.
1755. It was because counsel for the petitioner realised the necessity for amendment of Fundamental Rights in certain circumstances in such a way
as to abridge them that he advanced the further contention that although Parliament should have the power to amend the Fundamental Rights, there
is implied limitation upon its power to amend them in such a way as to damage or destroy their core or essence, and that the Court must, in the
case of each amendment, pass upon the question whether the amendment has destroyed or damaged the essence or the core of the right. Counsel
said that if the task of adjudging what is ""reasonable restriction in the interest of public"" could be undertaken successfully by Court there is no
reason why the Court could not undertake the task of finding the core or essence of a right and whether the amendment has damaged or destroyed
it.
1756. Mr. Seervai for the State of Kerala submitted that no objective standard was suggested for the Court to decide what is the core or essence
of a right except the perception of the trained judicial mind and that whereas judicial review of the question whether a restriction imposed by a law
is reasonable or not is based on the objective standard of reason, there is no divining rod for the Court to locate and find the core of a right. He
referred to the dissenting judgment of Holmes in Lochner v. New York 198 U.S. 45 and to the dictum of Patanjali Sastri, J. in 282098 and said
that the concept of ''reasonable man'', that latch key to many legal doors, or, ''reasonable, restriction in the interest of public'' mentioned in Clauses
2 to 6 of Article 19 or ""reasonable restrictions"" in Article 304(b) are objective in character, though there might be difference of opinion in a
particular case in the application of the concepts; but the task of finding the core of a Fundamental Right is like the quest for the ""philosopher''s
stone"", and that the Amending Body will be left without chart or compass when it proceeds to make an amendment. Mr. Seervai further submitted
that our Constitution makers deliberately omitted the phrase ''due process'' in Article 21 to avoid flirtation by Court with any gossamer concepts
drawn from higher law philosophy to annul legislation and that even in America, invalidation of law on the ground of violation of substantive due
process has become practically obsolete.
1757. When a court adjudges that a legislation is had on the ground that it is an unreasonable restriction, it is drawing the elusive ingredients for its
conclusion from several sources. In fact, you measure the reasonableness of a restriction imposed by law by indulging in an authentic bit of ""special
legislation See Learned Hand, ""Bill of Rights"", p. 26"". The words ''reason'' and ''reasonable'' denote for the common law lawyer ideas which the
Civilians"" and the Canonists'' put under the head of the ''law of nature''. Thus the law of nature may finally claim in principle, though not by name,
the reasonable man of English and American law and all his works which are many"". See History of the Law of Nature by Pollock, pp. 57-59.
Lord Coke said in Dr. Bonham''s case 8 Rep. 107, 118(a) that the common law will adjudge an Act of Parliament as void if it is against common
right and reason and substantive due process in its content means nothing but testing an act or legislation on the touchstone of reason. The reason
why the expression ""due process"" has never been defined is that it embodies a concept of fairness which has to be decided with reference to the
facts and circumstances of each case and also according to the mores for the time being in force in a society to which the concept has to be
applied. As Justice Frankfurter said, ""due process"" is not a technical conception with a fixed content unrelated to time, place and circumstances
See Joint Anti-Fascist Refugee Committee v. McGrath 341 U.S. 123. The limitations in Article 19 of the Constitution open the doors to judicial
review of legislation in India in much the same manner as the doctrine of police power and its companion, the due process clause, have done in the
United States. The restrictions that might be imposed by the legislature to ensure the public interest must be reasonable and, therefore, the Court
will have to apply the Yardstick of reason in adjudging the reasonableness. If you examine the cases relating to the imposition of reasonable
restrictions by a law, it will be found that, all of them adopt a standard which the American Supreme Court has adopted in adjudging
reasonableness of a legislation under the due process clause. In 282910 this Court said that due process clause has no application in India and that
a law cannot be struck down as constitutiong an unreasonable restriction upon Fundamental Rights merely because its terms were vague. The
Court said that a law whose terms were vague would be struck down as violative of due process in America but, nevertheless, the principle has no
application here because there is no ""due process clause"" in our Constitution. With great respect, I should think that this is not correct, as the
concept of ""due process"" enters into the meaning of reasonableness of restrictions in Clauses 2 to 6 of Article 19. In Collector of Customs v.
Sampathu [1962] 3 S.C.R. 786, Rajagopala Ayyangar, J. said that though the tests of ''reasonableness'' laid down by Clauses (2) to (6) of Article
19 might in great part coincide with that for judging for ''due process'' it might not be assumed that these are identical, as the Constitution-framers
deliberately avoided in this context the use of the expression ''due process'' with its comprehensiveness, flexibility and attendant vagueness in favour
of a somewhat more definite word ''reasonable''. In the light of what I have said, I am unable to understand how the word ''reasonable'' is more
definite than the words due process''. As the concept of ''due process'' draws its nourishment from natural or higher law so also the concepts of
''reason'' and reasonableness'' draw the juice for their life from the law of reason which for the common law lawyer is nothing but natural law. See
Pollock, the Expansion of Common Law, 108-109. In 282995 Hidayatullah, C.J. speaking for the Court said:
...it cannot be said as an absolute principle that no law will be considered bad for sheer vagueness. There is ample authority for the proposition that
a law affecting fundamental rights may be so considered.
Where a law imposes a restriction upon a Fundamental Right which is vague in character, it would be struck down as unreasonable under Clauses
(2) to (6) of Article 19 for the same reason as an American Court would strike it down as violative of due process, viz., a person cannot be
deprived of his Fundamental Right by a law whose command is uncertain and does not sufficiently indicate to the individual affected by it how he
could avoid coming within the mischief of the law. Our Constitution-makers, under the guise of testing the reasonableness of restrictions imposed
by law on Fundamental Rights, brought in by the back door practically the same concept which they openly banished by the front.
1758. I am not dismayed by the suggestion that no yardstick is furnished to the Court except the trained judicial perception for finding the core or
essence of a right, or the essential features of the Constitution. Consider for instance, the test for determining citizenship in the United States that
the alien shall be a person of ""good moral character"" the test of a crime involving ""moral turpitude"", the test by which you determine the familiar
concept of the ""core of a contract"", the ""pith and substance"" of a legislation or the ""essential legislative function"" in the doctrine of delegation. Few
Constitutional issues can be presented in black and white terms. What are essential features and non essential features of the Constitution ? Where
does the core of a right end and the periphery begin? These are not matters of icy certainty; but, for that reason, I am not persuaded to hold that
they do not exist, or that they are too elusive for judicial perception. Most of the things in life that are worth talking about are matters at degree and
the great judges are those who are most capable of discerning which of the gradations make genuine difference.
1759. Nor do I think that all the provisions in the Constitution are equally essential. Gladstone said, the most wonderful work ever struck off at a
given time by the brain and purpose of man is the Constitution of the United States of America. Lord Bryce said much the same thing when he
observed that it is one of the greatest contributions ever made to politics as a practical art. Yet it consists only of VII articles with the Amendments.
A Constitution need not partake the prolixity of a code."" And our Constitution could very well have dropped many of its provisions. Merely
because all the provisions of the Constitution have equal importance in one respect, namely, they are all embodied in one document, and can be
amended only by the procedure prescribed in Article 368, it does not follow that all of them are essential features of the document in all other
respects.
1760. But the question will still remain, even when the core or the essence of a Fundamental Right is found, whether the Amending Body has the
power to amend it in such a way as to destroy or damage the core. I have already said that considerations of justice, of the common good, or ""the
general welfare in a democratic society"" might require abridging or taking away of the Fundamental Rights.
1761. I have tried, like Jacob of the Old Testament to wrestle all the night with the angel, namely, the theory of implied limitation upon the power
of amendment. I have yet to learn from what source this limitation arises. Is it because the people who were supposed to have framed the
Constitution intended it and embodied the intention in an unalterable framework? If this is so, it would raise the fundamental issue whether that
intention should govern the succeeding generations for all time. If you subscribe to the theory of Jefferson, to which I have already referred and
which was fully adopted by Dr. Ambedkar, the principal architect of our Constitution and that is the only sane theory. I think there is no foundation
for the theory of implied limitations. Were it otherwise, in actual reality it would come to this : The representatives of some people the framers of
our Constitution could bind the whole people for all time and prevent them from changing the Constitutional structure through their representatives.
And, what is this sacredness about the basic structure of the Constitution ? Take the republican form of Government, the supposed cornerstone of
the whole structure. Has mankind, after its wandering through history, made a final and unalterable verdict that it is the best form of government?
Does not history show that mankind has changed its opinion from generation to generation as to the best form of government? Have not great
philosophers and thinkers throughout the ages expressed different views on the subject? Did not Plato prefer the rule by the Guardians? And was
the sapient Aristotle misled when he showed his proclivity for a mixed form of government? If there was no consensus yesterday, why expect one
tomorrow?
1762. The object of the people in establishing the Constitution was to promote justice, social and economic, liberty and equality. The modus
operandi to achieve these objectives is set out in Parts III and IV of the Constitution. Both Part III and IV enumerate certain moral rights. Each of
these Parts represents in the main the statements in one sense of certain aspirations whose fulfilment was regarded as essential to the kind of
society which the Constitution-makers wanted to build. Many of the articles, whether in Part III or Part IV, represent moral rights which they have
recognized as inherent in every human being in this country. The task of protecting and realising these rights is imposed upon all the organs of the
State, namely, legislative, executive and judicial. What then is the importance to be attached to the fact that the provisions of Part III are
enforceable in a Court and the provisions in Part IV are not? Is it that the rights reflected in the provisions of Part III are somehow superior to the
moral claims and aspirations reflected in the provisions of Part IV? I think not. Free and compulsory education under Article 45 is certainly as
important as freedom of religion under Article 25. Freedom from starvation is as important as right to life. Nor are the provisions in Part III
absolute in the sense that the rights represented by them can always be given full implementation in all, circumstances whereas practical exigencies
may sometimes entail some compromise in the implementation of the moral claims in Part IV. When you translate these rights into socio-political
reality, some degree of compromise must always be present. Part IV of the Constitution translates moral claims into duties imposed on government
but provided that these duties should not be enforceable by any Court. See generally A.R. Blackshield ""Fundamental Rights & Economic Viability
of the Indian Nation"", Journal of Indian Law Institute, Vol. 10 (1968) 1, 26-28. The question has arisen what will happen when there is a conflict
between the claims in Part IV and the rights in Part III and whether the State would be justified at any given time in allowing a compromise or
sacrifice the one at the expense of the other in the realisation of the goal of the Good life of the people. What is the relationship between the rights
guaranteed by Part III and the moral rights in Part IV? In the State of Madras v. Champakam already referred to this Court held that the
Fundamental Rights being sacrosanct, the Directive Principles of State Policy cannot override them but must run as subsidiary to them. This view
was affirmed by this Court in 281327 S.R. Das, C.J. who delivered the judgment of the Court said that the argument that the laws were passed in
the discharge of the fundamental obligation imposed on the State by the Directive Principles and therefore, they could override the restrictions
imposed on the legislative power of the State by Article 13(2) or that a harmonious interpretation has to be placed upon the provisions of the Act
was not acceptable. It was held that the State should implement the Directive Principles but that it should do so in such a way that its laws do not
take away or abridge the Fundamental Rights : as otherwise, the protecting provisions of Part III will be a mere rope of sand. In Golaknath Case,
Subba Rao, C.J. said that Fundamental Rights and Directive Principles of State Policy form an integrated whole and were elastic enough to
respond to the changing needs of the society. There are observations in later cases of this Court that it is possible to harmonize Part III and Part
IV.
1763. The significant thing to note about Part IV is that, although its provisions are expressly made un-enforceable, that does not affect its
fundamental character. From a juridical point of view, it makes sense to say that Directive Principles do form part of the Constitutional Law of
India and they are in no way subordinate to Fundamental Rights. Prof. A.L. Goodhart said:
...if a principle is recognized as binding on the legislature, then it can be correctly described as a legal rule even if there is no court that can enforce
it. Thus, most of Dicey''s book on the British Constitution is concerned with certain general principles which Parliament recognizes as binding on
it.(1)
Enforcement by a Court is not the real test of a law. See ""A note on the theory of Law"", ""Law and the Constitution"" 5th ed. p. 330 by Ivor
Jennings. The conventions of English Constitution are not enforceable in a Court of law but they are, nevertheless, binding and form part of the
Constitutional law of the land. The similarity between the Constitutional conventions in England and Directive Principles of State Policy in India
cannot be disputed.
1764. The only purpose of Article 37 is to prevent a citizen from coming forward and asking for specific performance of the duties cast upon the
State by the Directive Principles. But if a State voluntarily were to implement the Directive Principles, a Court would be failing in its duty, if it did
not give effect to the provisions of the law at the instance of a person who has obtained a right under the legislation. As the implementation of the
Directive Principles involves financial commitments on the part of the Government and depends upon financial resources, it was thought meet that
no private citizen should be allowed to enforce their implementation. But nevertheless, when the State, in pursuance of its fundamental obligation
makes a law implementing them, it becomes the law of the land and the judiciary will be found to enforce the law. What is to happen if a State
were to make a law repugnant to the Directive Principles? Would the Court be justified in striking down the law as contrary to the Law of the
Constitution or, on what basis will a conflict between Part III and Part IV be solved? The questions require serious consideration.
1765. The definition of the word ''State'' both for the purpose of Part III and Part IV is the same. Whereas Article 45 of the Irish Constitution
addresses the directive only for the guidance of the Oireachtas, i.e., the legislature, all the directives from Articles 38 to 51 of our Constitution are
addressed to the ''State'' as defined in Article 12. That judicial process is also ""State Action"" seems to be clear. Article 20(2) which provides that
no person shall be prosecuted and punished for the same offence more than once is generally violated by the judiciary and a writ under Article 32
should lie to quash the order. In his dissenting judgment in 282776 Hidayatullah, J. took, the view. I think rightly that the judiciary is also ""State
within the definition of the word ""State"" in Article 12 of the Constitution. See also Shelley v. Kraemer 334 U.S., 1; 278950 . Frankfurter, J. asked
the question that if the highest court of a state should candidly deny to one litigant a rule of law which it concededly would apply to all other litigants
in similar situation, could it escape condemnation as an unjust discrimination and therefore a denial of the equal protection of the laws. See Backus
v. Fort Street Union Depot Co., 169 U.S. 557; also Snowden v. Hughes, 321 U.S. 1.? In Carter v. Texas 177 U.S. 442 the Court observed that
whenever by any action of a State, whether through its legislature, through its courts, or through its executive or administrative officers, all persons
of the African race are excluded, solely because of their race or colour, from serving as...jurors in the criminal prosecution of a person of the
African race, the equal protection of the laws is denied.
1766. If convicting and punishing a person twice for an offence by a judgment is equivalent to the ""State passing a law in contravention of the rights
conferred by Part III"" for the purpose of enabling the person to file a petition under Article 32 to quash the judgment, I can see no incongruity in
holding, when Article 37 says in its latter part. ""it shall be the duty of the State to apply these principles in making laws"", that judicial process is
''state action'' and that the judiciary is bound to apply the Directive Principles in making its judgment.
1767. The judicial function is, like legislation, both creation and application of law. The judicial function is ordinarily determined by the general
norms both as to procedure and as to the contents of the norm to be created, whereas legislation is usually determined by the Constitution only in
the former respect. But that is a difference in degree only. From a dynamic point of view, the individual norm created by the judicial decision is a
stage in a process beginning with the establishment of the first Constitution, continued by legislation and customs and leading to the judicial
decisions. The Court not merely formulates already existing law although it is generally asserted to be so. It does not only ''seek'' and ''find'' the law
existing previous to its decision, it does not merely pronounce the law which exists ready and finished prior to its pronouncement. Beth in
establishing the presence of the conditions and in stipulating the sanction, the judicial decision has a constitutive character. The law-creating function
of the courts is especially manifest when the judicial decision has the character of a precedent, and that means when the judicial decision creates a
general norm. Where the courts are entitled not only to apply pre-existing substantive law in their decisions, but also to create new law for concrete
cases, there is a comprehensible inclination to give these judicial decisions the character of precedents. Within such a legal system, courts are
legislative organs in exactly the same sense as the organ which is called the legislator in the narrower and ordinary sense of the term. Courts are
creators of general legal norms. See Kelsen, ""General Theory of Law and State"" pp. 134-5 & 149-150. Lord Reid said : See the recent address
of Lord Reid, ""The Judge as Law Maker"" (1972) 12 J.S.P.T.L. 22.
There was a time when it was thought almost indecent to suggest that judges make law-they only declare it. Those with a taste for fairy-tales seem
to have thought that in some Aladdin''s Cave there is hidden the Common Law in all its splendour and that on a judge''s appointment there
descends on him knowledge of the magic words Open Sesame.... But we do not believe in fairy tales any more.
I do not think any person with a sense of realism believes today as Blackstone did that the law declared by the courts has a platonic or ideal
existence before it is expounded by judges. John Chipman Gray said that in the last analysis the courts also make our statute law and quoted the
passage from the famous sermon of Bishop Hoadly that whoever has absolute power to interpret the law, it is he who is the law-giver, not the one
who originally wrote it. See ""Nature and Sources of the Law"" pp. 102, 125, 172.
1768. It is somewhat strange that judicial process which involves law-making should be called ''finding the law''. ""Some simple-hearted people
believe that the names we give to things do not matter. But though the rose by any other name might smell as sweet, the history of civilization bears
ample testimony to the momentous influence of names. At any rate, whether the process of judicial legislation should be called finding or making the
law is undoubtedly of great practical moment"". See M.R. Cohen, ""Law and the Social Order"" (1933), pp. 121-124. Nobody doubts today that
within the confines of vast spaces a judge moves with freedom which stamps his action as creative. ""The law which is the resulting product is not
found, but made. The process, being legislative, demands the legislator''s wisdom"". See Benjamin N. Cardozo, ""The Nature of the Judicial
process"", p. 115.
1769. It is relevant in this context to remember that in building up a just social order it is sometimes imperative that the Fundamental Rights should
be subordinated to Directive Principles. The makers of the Constitution had the vision of a future where liberty, equality and justice would be
meaningful ideals for every citizen. There is a certain air of unreality when you assume that Fundamental Rights have any meaningful existence for
the starving millions. What boots it to them to be told that they are the proud possessors of the Fundamental Rights including the right to acquire,
hold and dispose of property if the society offers them no chance or opportunity to come by these rights? Or, what boots it to the beggar in the
street to be told that the Constitution in its majestic equality, holds its scales even and forbids by law both his tribe and the rich to beg in the street,
to steal bread or sleep under the bridge? This is not to say that the struggle for a just economic order should be allowed to take priority over the
struggle for the more intangible hopes of man''s personal self-fulfilment. But in particular contexts, fundamental freedoms and rights must yield to
material and practical needs. Economic goals have an un-contestable claim for priority over ideological ones on the ground that excellence comes
only after existence. See generally A.R. Blackshield ""Fundamental Rights and Economic Viability of the Indian Nation"", Journal of the Indian Law
Institute, Vol. 10 (1968) 1. It is only if men exist that there can be fundamental rights. ""Tell an unprovisioned man lost in the desert that he is free to
eat, drink, bathe, read.... No one is hindering him. For the attainment of most of these ends he might better be in prison. Unrestraint without
equipment is not liberty for any end which demands equipment.... Unemployment is a literal unrestraint, a marked freedom from the coercions of
daily toil but as destructive of means it is the opposite of freedom for.... To contemporary consciousness it has become an axiom that there can be
no freedom without provision. See Hocking ""Freedom of the Press"", pp. 55-56.
1770. The twentieth century juristic thinking has formulated two jural postulates. They are (1) Every one is entitled to assume that the burdens
incidental to life in society will be borne by society; (2) Every one is entitled to assume that at least a standard of human life will be assured to him;
not merely equal opportunities of providing or attaining it but immediate material satisfaction. See Roscoe Pound, ""Jurisprudence"" Vol. 1, Section
46 (Twentieth Century).
1771. The concept of liberty or equality can have meaning only when men are alive today and hope to be alive tomorrow. ""One hates to think how
few Indians, for example, have any idea that their Constitution provides basic rights, let alone what those rights are or how they could be defended
when violated by Government"". See Carl J. Friedrich, Man and His Government, p. 272. So the main task of freedom in India for the large part of
the people is at the economic level.
1772. Roscoe Pound who expounded his theory of interest as a criterion of justice insists without qualification that the ""interest"" or ""claims"" or
demands"" with which he is concerned are de facto psychological phenomena which pre-exist and are not merely the creation of the legal order.
See Pound, 3 Jurisprudence, 5-24, esp. 16-21.
1773. Pound''s proposals seem, in the last analysis, to be an attempt to implement the familiar thought that there should be a correspondence
between the demands made by man in a given society at a given time and its law at that time.
1774. The scheme of interests should include, all the de facto claims actually made. This, of course, is not to say that every de facto claim or
interest which finds a place in the scheme of interests will be given effect in all circumstances. Claims within a legal order which are not necessarily
mutually incompatible may nevertheless come into conflict in particular situations. Indeed most of the problems in which the judgment of justice is
called for arise from a conflict of two or more of such de facto claims, none of which can be given effect to completely without prejudice to the
others. The scheme of interests, like the jural postulates, is a device for presenting to the mind of the legislator a rough picture of the actual claims
made by men in a given society at a given time, to which justice requires them to give effect so far as possible. See Julius Stone, Human Law and
Human Justice, pp. 269-270. And what are the de facto claims crying aloud for recognition as interests for the millions of people of this country?
That can probably admit of only one answer, by those who have eyes to see and ears to hear. By and large the rough picture of the actual claims
made by the millions of people in this country and which demand recognition as interests protected by law is sketched in Part IV of the
Constitution. A judgment of justice is called for when these claims which call for recognition in law as interest conflict with other rights and interests.
That judgment has to be made by the dominant opinion in the community. For a Judge to serve as a communal mentor, as Learned Hand said,
appears to be a very dubious addition to his duties and one apt to interfere with their proper discharge. The court is not the organ intended or
expected to light the way to a saner world, for, in a democracy, that choice is the province of the political branch i.e. of the representatives of the
people, striving however blindly or inarticulately, towards their own conception of the Good Life.
1775. It is inevitable that there should be much gnashing of teeth when a society opts for change and breaks with its older laissez faire tradition,
which held before the eyes of both the rich and the poor a golden prize for which each may strive though all cannot attain it and which in particular
provided the rich with an enchanting vision of infinite expansion, and switches on to a new social order where claims of individual self assertion and
expansion are subordinated to the common good.
1776. To sum up this part of the discussion, I think there are rights which inhere in human beings because they are human beings-whether you call
them natural rights or by some other appellation is immaterial. As the preamble indicates, it was to secure the basic human rights like liberty and
equality that the people gave unto themselves the Constitution and these basic rights are an essential feature of the Constitution; the Constitution
was also enacted by the people to secure justice, political, social and economic. therefore, the moral rights embodied in Part IV of the Constitution
are equally an essential feature of it, the only difference being that the moral rights embodied in Part IV are not specifically enforceable as against
the State by a citizen in a Court of law in case the State fails to implement its duty but, nevertheless, they are fundamental in the governance of the
country and all the organs of the State, including the judiciary, are bound to enforce those directives. The Fundamental Rights themselves have no
fixed content; most of them are mere empty vessels into which each generation must pour its content in the light of its experience. Restrictions,
abridgement; curtailment, and even abrogation of these rights in circumstances not visualized by the Constitution-makers might become necessary;
their claim to supremacy or priority is liable to be overborne at particular stages in the history of the nation by the moral claims embodied in Part
IV. Whether at a particular moment in the history of the nation, a particular Fundamental Right should have priority over the moral claim embodied
in Part IV or must yield to them is a matter which must be left to be decided by each generation in the light of its experience and its values. And, if
Parliament, in its capacity as the Amending Body, decides to amend the Constitution in such a way as to take away or abridge a Fundamental
Right to give priority value to the moral claims embodied in Part IV of the Constitution, the Court cannot adjudge the Constitutional amendment as
bad for the reason that what was intended to be subsidiary by the Constitution-makers has been made dominant. Judicial review of a Constitutional
amendment for the reason that it gives priority value to the moral claims embodied in Part IV over the Fundamental Rights embodied in Part III is
impermissible. Taking for granted, that by and large the Fundamental Rights are the extensions, permutations and combinations of natural rights in
the sense explained in this judgment, it does not follow that there is any inherent limitation by virtue of their origin or character in their being taken
away or abridged for the common good. The source from which these rights derive their moral sanction and transcendental character, namely, the
natural law, itself recognizes that natural rights are only prima facie rights liable to be taken away or limited in special circumstances for securing
higher values in a society or for its common good. But the responsibility of the Parliament in taking away or abridging a Fundamental Right is an
awesome one and whenever a question of Constitutional amendment which will have the above effect comes up for consideration, Parliament must
be aware that they are the guardians of the rights and liberties of the people in a greater degree than the courts, as the courts cannot go into the
validity of the amendment on any substantive ground.
1776. In the light of what I have said, I do not think that there were any express or implied limitations upon the power of Parliament to amend the
Fundamental Rights in such a way as to destroy or damage even the core or essence of the rights and the 24th Amendment, by its language, makes
it clear beyond doubt. The opening words of the amended article should make it clear that no invisible radiation from any other provision of the
Constitution would operate as implied limitation upon the power of amendment. Further, the amended Article 368 puts it beyond doubt that the
power to amend the provisions of the Constitution is in the article itself that the power includes the power to add, vary or repeal any provision of
the Constitution, that the power is a constituent power, that the assent of the President to a bill for amendment is compulsory and that nothing in
Article 13(2) will apply to an amendment under the article.
1777. Article 368, as it stood before the Amendment, conferred plenary power to amend all the provisions of the Constitution and the 24th
Amendment, except in one respect, namely, the compulsory character of the assent of the President to a bill for amendment, is declaratory in
character. To put it in a different language, as the majority decision in 282401 negatived the constituent power of the Parliament to amend the
Fundamental Rights in such a way as to take away or abridge them which, according to the Amending Body, was wrong, the Amending Body
passed the amendment to make it clear that the power to amend is located in the article, that it is a constituent power and not a legislative power as
held by the majority decision in the Golaknath case, that the power is plenary in character and that Article 13(2) is not a bar to the amendment of
the Fundamental Rights in such a way as to take away or abridge them under Article 368. That the object of the amendment was declaratory in
character in clear from the statement of Objects and Reasons for the Amendment. That says that the Amendment was made to provide expressly
that the Parliament has competence, in the exercise of its amending power, to abridge or take away the Fundamental Rights since the majority in
the Golaknath Case held that the Parliament had no such power. As I have already said, the Amendment has added nothing to the content of the
article except the requirement as to the compulsory character of the assent of the President to the bill for amendment. That an Amending Body, in
the exercise of its power to amend, if the power to amend is plenary, can make an amendment in order to make clear what was implicit in the
article and to correct a judicial error in the interpretation of the article appears to me to be clear.
1778. Mr. Palkhivala contended that as the power to amend under Article 368 as it stood before the 24th Amendment was itself limited, the
power to amend that power cannot be utilised to enlarge the amending power.
1779. There is nothing illegal or illogical in a donor granting a limited power coupled with a potential power or capacity in the donee to enlarge the
limit of that power according to the discretion of the donee. It is a mistake to suppose even on the assumption that the actual power to amend
under Article 368 as it stood before the 24th Amendment was limited, the Amending Body cannot enlarge the limit of the power. As I said, even if
it be assumed that the actual power for amendment under the article was limited, the article gave the Amending Body a potential power, to enlarge
or contract the limit of the actual power. The potential power when exercised by the Amending Body makes the actual power either enlarged or
contracted. The wording of proviso to Article 368, viz., ""If the amendment seeks to make any change...(e) in the provision of this article"" makes it
clear chat the object of the amendment of the article is to make change in Article 368. On what basis is the assumption made that by making
change in the article, the area of the power, if actually limited, cannot be enlarged? I must confess my inability to perceive any limit as to the
character of the change that might be made in the amending power. It was assumed by Hidayatullah, J. in his judgment in Golaknath Case that the
article can be so amended and a Constituent Assembly convoked to amend the Fundamental Rights. Is such an amendment of Article 368 possible
if the argument of the petitioner is right that the power to amend the amending power cannot be exercised so as to change the locus or the width of
the amending power? The only thing required would be that the amending power should be amended in the manner and form prescribed by the
article itself. And there is no case that that has not been done.
1780. Counsel also submitted that the operation of Article 13(2) was not liable to be taken away by the amendment. He said that although there
was no express provision in Article 13(2) or in Article 368 which prevented the operation of Article 13(2) being taken away, there was implied
limitation for the reason that, if the Fundamental Rights could not have been amended in such a way as Co take away or abridge them because of
the inhibition contained in Article 13(2), that inhibition could not have been removed indirectly by amending Article 368 and Article 13(2). In other
words, the argument was, as the word ''law'' in Article 13(2) included an amendment of the Constitution, that was an express bar to the
amendment of the Fundamental Rights in such a way as to take away or abridge them and, therefore, the Amending Body cannot do in two stages
what it was prohibited from doing in one stage. Even on the assumption that the word ''law'' in Article 13(2) included an amendment of the
Constitution, I think there was nothing which prevented the Amending Body from amending Article 368 and Article 13(2) in such a way as to
exclude the operation of Article 13(2) as there was no express or implied prohibition for doing so.
1781. The next question for consideration is whether the 25th Amendment is valid. By that Amendment, Article 31(2) was amended and the
amended article says that no property shall be acquired save by the authority of law which provides for acquisition or requisition of the property for
an ''amount'' which may be fixed by such law or which may be determined in accordance with such principles and given in such manner as may be
specified in such law and that no such law shall be called in question in any Court on the ground that the amount so fixed or determined is not
adequate or that the whole or any part of such amount is to be given otherwise than in cash. An exception has been made in the case of acquisition
of property belonging to an educational institution established and administered by a minority referred to in Clause (1) of Article 30 by providing
that the State shall ensure that the amount fixed by or determined under the law for acquisition of such property must be such as would not restrict
or abrogate the right guaranteed under than clause. Clause (2B) to Article 31 provides for dispensing with the application of Article 19(1)(f) to any
law as is referred to in Sub-clause (2) of Article 31. A new article was also inserted viz., Article 31C which provides that notwithstanding anything
contained in Article 13, no law giving effect to the policy of the State towards securing the principles specified in Clause (b) or Clause (c) of Article
39 shall be deemed to be void on the ground that it is inconsistent with or takes away or abridges any of the rights conferred by Articles 14, 19
and 31; and no law containing a declaration that it is for giving effect to such policy shall be called in question in any court on the ground that it
does not give effect to such policy : Provided that where such law is made by the Legislature of a State, the provisions of this article shall not apply
thereto unless such law, having been reserved for the consideration of the President has received his assent.
1782. Mr. Palkhivala contended that the Fundamental Right to acquire, hold and dispose of property is an essential feature of the Constitution, that
there can be no dignified citizens in a State unless they have the right to acquire and hold property, that the right to acquire and hold property is
essential for the enjoyment of all other Fundamental Rights as it is the basis on which all other rights are founded, that the Fundamental Rights
guaranteed to the minorities would become a rope of sand if the right to hold and dispose of property can be taken away and as power to acquire
property for an ''amount'' inadequate or illusory is given to the Parliament or State Legislature, that would damage the essence or core of the
Fundamental Right to property. Counsel said that if the core or the essence of the right to hold property could be taken away by a law, the right to
freedom of press under Article 19(1)(a) would become meaningless as a publisher could be deprived of his printing press by paying him a nominal
amount and that the fundamental right of the workers to form associations and of the religious denominations to establish and maintain institutions
for religious and charitable purposes would become empty words.
1783. The framers of the Constitution regarded the right to acquire and hold property as a Fundamental Right for the reason that a dignified human
life is impossible without it. Whether it is the weakest of all Fundamental Rights would depend upon the question whether there is a hierarchy of
values among the Fundamental Rights. The concept of preferred freedoms is an indication that some judges are inclined to put the right to hold
property low in the scale of values.
1784. The exponents of natural law like Aristotle, St. Thomas Aquinas, Hobbes and even positivists are agreed that right to life and property is the
presupposition of a good legal order. Property, according to Aristotle, is an instrument of the best and highest life. Property is the necessary
consequence and condition of liberty. Liberty and property demand and support each other.
1785. The doctrine of natural rights has exercised a profound influence upon the conception of private property. In its most modern form it insists
that property is indispensable to man''s individual development and attainment of liberty, Without dominion over things, man is a slave. See John
Moffatt Mecklin, ""An Introduction to Social Ethics"", pp. 302-321.
1786. The most that we can claim, as a general principle applicable to all stages of social development, is that without some property or capacity
for acquiring property there can be no individual liberty, and that without some liberty there can be no proper development of character. See
Rashdall, ""Property : Its Duties and Rights"", pp. 52-64.
1787. Persons without property enjoy no sense of background such as would endow their individual lives with a certain dignity. They exist on the
surface; they cannot strike roots, and establish permanency. Holland, ""Property : Its Duties and Rights"", pp. 183-192.
1788. In short, the concept of property is not an arbitrary ideal but is founded on man''s natural impulse to extend his own personality. In the long
run, a man cannot exist, cannot make good his right to marriage or found a family unless he is entitled to ownership through acquisition of property.
1789. However, it is a very common mistake to speak of property as if it were an institution having a fixed content constantly remaining the same;
whereas in reality, it has assumed the most diverse forms and is still susceptible to great unforeseen modifications.
1790. The root of the difficulty is that in most of the discussions the notion of private property is used too vaguely. It is necessary to distinguish at
least three forms of private property : (i) property in durable and non-durable consumer''s goods; (ii) property in the means of production worked
by their owners; (iii) property in the means of production not worked or directly managed by their owners, especially the accumulations of masses
of property of this kind in the hands of a relatively narrow class. While the first two forms of property can be justified as necessary conditions of a
free and purposeful life, the third cannot. For this type of property gives power not only over things, but through things over persons. It is open to
the charge made that any form of property which gives man power over man is not an instrument of freedom but of servitude. See Professor
Morris Ginsberg, ""Justice in Society"", p. 101.
1791. The foundation of our society today is found not in functions, but in rights; that rights are not deducible from the discharge of function, so that
the acquisition of wealth and the enjoyment of property are contingent upon the performance of services but that the individual enters the world
equipped with rights to the free disposal of this property and the pursuit of his economic self-interest, and that these rights are anterior to, and
independent of any service which he may render. In other words, ""the enjoyment of property and the direction of industry are considered to
require no social justification"" (See the passage quoted in ""Equal Protection Guarantee and the Right to Property under the Indian Constitution"", by
Jagat Narain, International And Comparative Law Quarterly, Vol. 15, 1966, pp. 206-7).
1792. The framers of our Constitution made the right to acquire, hold and dispose of property a Fundamental Right thinking that every citizen in
this country would have an opportunity to come by a modicum of that right. therefore, as the learned Attorney General rightly contended any
defence of the right to own and hold property must essentially be the defence of a well distributed property and not an abstract right that can, in
practice, be exercised only by the few.
1793. Article 39(b) provides that the State shall direct its policy towards securing that the ownership and control of the material resources of the
community are so distributed as best to subserve the common good. Article 39(c) states that the State shall direct its policy towards securing that
the operation of the economic system does not result in the concentration of wealth and means of production to the common detriment.
1794. Sir Ivor Jennings has said that the propositions embodied in these sub-articles are derived from Article 45 of the Irish Constitution and that
in turn is based upon Papal Bulls. See Sir Ivor Jennings, ""Some Characteristics of the Indian Constitution"", pp. 31-32.
1795. His Holiness Pope Paul VI, following the previous encyclicals on the subject has said : See Encyclical Letter of Pope Paul VI (1967), ""On
the Development of Peoples"", pp. 18, 58, footnote at p. 58.
To quote St. Ambrose : ""...the world is given to all, and not only to the rich"". That is, private property does not constitute for anyone as absolute
and unconditioned right. No one is justified in keeping for his exclusive use what he does not need, when others lack necessities. In a word,
''according to the traditional doctrine as found in the Fathers of the Church and the great theologians, the right to property must never be exercised
to the detriment of the common good.
God has intended the earth and all that it contains for the use of all men and all peoples. Hence, justice, accompanied by charity, must so regulate
the distribution of created goods that they are actually available to all in an equitable measure.
Moreover, all have the right to possess a share of earthly goods sufficient for themselves and their families.
In extreme necessity all goods are common, that is, are to be shared.
1796. The basic institution of property is not to be confused with particular forms it may assume in different ages or regions. These will be justified
according as they continue to show that they are achieving the general aim of ministering to the good of human life. Natural right may also be
violated under a regime in which a great number, although theoretically free, are in practice excluded from the possibility of acquiring property. See
William J. McDonald, ""The Social Value of Property according to St. Thomas Aquinas"", p. 183.
1797. When property is acquired for implementing the directive principles under Article 39(b) or 39(c), is there an ethical obligation upon the State
to pay the full market value? In all civilized legal systems, there is a good deal of just expropriation or confiscation without any direct compensation.
Indeed, no one, in fact, had the courage to argue that the State has no right to deprive an individual of property to which he is so attached that he
refuses any money for it. Article 31(2A) proceeds on the assumption that there is no obligation upon the State to pay compensation to a person
who is deprived of his property. What does it matter to the person who is deprived of his property whether after the deprivation, the State or a
Corporation owned or controlled by the State acquires title to it? Every acquisition by State pre-supposes a deprivation of the owner of the
property. If when depriving a person of his property, the State is not bound to pay compensation, what is the principle of justice which demands
that he should be compensated with full market value merely because the title to the property is transferred to State or the Corporation as
aforesaid after the deprivation. No absolute principle of justice requires it. The whole business of the State depends upon its rightful power to take
away the property of Dives in the form of taxation and use it to support Lazarus. When slavery was abolished in America, by law, the owners had
their property taken away. The State did not consider itself ethically bound to pay them the full market value of their slaves. It is certainly a
grievous shock to a community to have a large number of slave owners, whose wealth made them leaders of culture, suddenly deprived of their
income. Whether it was desirable for the slaves themselves to be suddenly taken away from their masters and cut adrift on the sea of freedom
without compensation is another matter. ""When prohibition was introduced in America, there was virtual confiscation of many millions of dollars''
worth of property. Were the distillers and brewers entitled to compensation for their losses?. The shock to the distillers and brewers was not as
serious as to others e.g., saloon keepers and bartenders who did not lose any legal property since they were only employees, but who found it
difficult late in life to enter new employments. These and other examples of justifiable confiscation without compensation are inconsistent with the
absolute theory of private property"". See generally M.R. Cohan, ""Property and Sovereignty"", Law and Social Order, p. 45 onwards.
1798. An adequate theory of social justice should enable one to draw the line between justifiable and unjustifiable cases of confiscation.
1799. The intention of the framers of the Constitution, when they drafted Article 24 [the original Article 31(2)], can be seen from the speech of
Pandit Jawaharlal Nehru in the Constituent Assembly on September 10, 1949. Constituent Assembly Debates, Vol. IX, 1193.
...Eminent lawyers have told us that on a proper construction of this clause, normally speaking, the judiciary should not and does not come in.
Parliament fixes either the compensation itself or the principles governing that compensation and they should not be challenged except for one
reason, where it is thought that there has been a gross abuse of the law, where in fact there has been a fraud on the Constitution.
1800. Shri K.M. Munshi (who spoke in the Constituent Assembly on the draft Article 24 on September 12, 1949, observed : Constituent
Assembly Debates, Vol. IX, p. 1299.
We find on the English Statute Book several Acts, the Land Acquisition Act, the Land Clauses Act, the Housing Act, in all of which a varying basis
of compensation has been adopted to suit not only to the nature of the property but also the purpose for which it is to be acquired. Parliament
therefore is the judge and master of deciding what principles to apply in each case.
1801. In 281540 the expectation entertained by the Constituent Assembly that the Court will not interfere with the fixation of compensation by
Parliament was belied. The Court said in that case that the owner of the property expropriated must be paid the just equivalent of what he has
been deprived of and that within the limits of this basic requirement of full indemnification of the expropriated owner, the Constitution allows free
play to the legislative judgment as to what principles should guide the determination of the amount payable.
1802. In order to bring Article 31(2) in conformity with the clear intention of the framers of the Constitution, the Fourth Amendment to the
Constitution was passed and it came into effect on April 27, 1955. At the end of Article 31(2) the following words were introduced by the
Amendment : ""...and no such law shall be called in question in any Court on the ground that the compensation provided by the law is not
adequate."" The effect of the amendment was considered by this Court in 272384 . Subba Rao, J. (as he then was) said that the fact that Parliament
used the same expressions namely, ''compensation'' and ''principles'' as were found in Article 31 before the amendment is a clear indication that it
accepted the meaning given by this Court to those expressions in Mrs. Bela Banerjee''s Case and that it follows that a Legislature in making a law
of acquisition or requisition shall provide for a just equivalent of what the owner has been deprived of or specify the principles for the purpose of
ascertaining the ''just equivalent'' of what the owner has been deprived of.
1803. In 278213 it was laid down that to provide written down value of a machinery (as it was understood under the Income Tax Act) was not in
compliance with Article 31(2) because it did not represent the just equivalent of the machinery, meaning thereby, the price at or about the time of
its acquisition. Subba Rao, J. said that the law to justify itself has to provide for the payment of a ''just equivalent'' to the land acquired or lay down
principles which will lead to that result.
1804. Two years later, in 283279 , this Court overruled the decision in the Metal Corporation Case and Shah, J. observed that if the quantum of
compensation fixed by the Legislature is not Habile to be canvassed before the Court on the ground that it is not a just equivalent, the principles
specified for determination of compensation will also not be open to challenge on the plea that the compensation determined by the application of
those principles is not a just equivalent.
1805. In 282049 , the majority decision virtually overruled the decision in Gujarat v. Shantilal. The majority was of the view that even after the
Fourth Amendment ''compensation'' meant ""the equivalent in terms of money of the property compulsorily acquired"" according to ''relevant
principles'' which principles must be appropriate to the determination of compensation for the particular class of property sought to be acquired.
1806. It was in these circumstances that the word ''amount'' was substituted for ''compensation'' in the sub-article by the 25th Amendment.
1807. It was submitted on behalf of the petitioner that the word ''amount'' implies a norm for fixing it and that at any rate, when principles for fixing
the amount are referred to, the principles must have some relevancy to the amount to be fixed.
1808. The whole purpose of the amendment was to exclude judicial review of the question whether the ''amount'' fixed or the principle laid down
by law is adequate or relevant.
1809. Mukherjea, C.J. said in 282042 , that the Cabinet, enjoying as it does, a majority in the legislature concentrates in itself the virtual control of
both legislative and executive functions; and as the Ministers constitutiong the Cabinet are presumably agreed on fundamentals and act on the
principle of collective responsibility, the most important questions of policy are all formulated by them.
1810. Much the same sentiment was expressed by Hegde, J. see Sita Ram Bishambhar Dayal v. State of U.P. (1972) 29 STC 206:
In a Cabinet form of Government, the executive is expected to reflect the views of the Legislature. In fact in most matters it gives the lead to the
Legislature. However much one might deplore the ""New Despotism"" of the executive, the very complexity of the modern society and the demand it
makes on its government have set in motion forces which have made it absolutely necessary for the legislatures to entrust more and more powers
to the executive. Text book doctrines evoked in the 19th century have become out of date....
1811. When the Cabinet formulates a proposal for acquisition of property, it will have the relevant materials to fix the amount to be paid to the
owner or the principles for its fixation. Several factors will have to be taken into account for fixing the amount or laying down the principles; the
nature of the property sought to be acquired, the purpose for which the acquisition is being made, the real investment of the owner excluding the
fortuitous circumstances like unearned increment and also marginal utility of the property acquired to the owner. Principles of social justice alone
will furnish the yardstick for fixing the amount or for laying down the principles. The proposal becomes embodied in law, if the Parliament agrees to
the Bill embodying the proposal. The whole point is that the fixation of the amount or the laying down of the principle for fixing it is left to the
absolute discretion of the Parliament or the State Legislatures on the basis of consideration of social justice. That the fixation is in the absolute
discretion of Parliament or the State Legislature is further made clear when it is laid down that ""no such law shall be called in question in any Court
on the ground that the amount so fixed or determined is not adequate."" If the Parliament or State legislature can fix any amount, on consideration of
principles of social justice, it can also formulate the principle for fixing the amount on the very same consideration. And the principle of social
justice will not furnish judicially manageable standards either for testing the adequacy of the amount or the relevancy of the principle.
1812. The article as amended provides no norm for the Court to test the adequacy of the amount or the relevancy of the principle. Whereas the
word ''compensation'', even after the Fourth Amendment, was thought to give such a norm, namely, the just'' equivalent in money of the property
acquired or full indemnification of the owners the word ''amount'' conveys no idea of any norm. If supplies no yard-stick. It furnishes no measuring
rod. The neutral word ''amount'' was deliberately chosen for the purpose. I am unable to understand the purpose in substituting the word ''amount''
for the word ''compensation'' in the sub article unless it be to deprive the Court of any yardstick or norm for determining the adequacy of the
amount and the relevancy of the principles fixed by law. I should have thought that this coupled with the express provision precluding the Court
from going into the adequacy of the amount fixed or determined should put it beyond any doubt that fixation of the amount or determination of the
principle for fixing it is a matter for the Parliament alone and that the Court has no say in the matter.
This Court said in 283279
...it does not however mean that something fixed or determined by the application of specified principles which is illusory or can in no sense be
regarded as compensation must be upheld by the courts, for, to do so, would be to grant a charter of arbitrariness.
1813. These observations were made with reference to the sub-article as it stood before the 25th Amendment, namely, before the substitution of
the word ''amount'' for the word ''compensation'' in it Even if the decision of this Court in Shantilal''s Case is assumed to be correct, what is its
relevancy after the substitution of the word ''amount'' in Article 31(2) as regards the jurisdiction of the Court to test the adequacy of the amount on
the ground of arbitrariness.
1814. I do not propose to decide nor is it necessary for the purpose of adjudging the validity of the 25th Amendment whether a law fixing an
amount which is illusory or which is a fraud on the Constitution, can be struck down by Court. It is said that the instances in which the Court can
interfere to test the adequacy of compensation or the relevancy of the principles for determination of compensation had been laid down in the Bank
Nationalisation Case and when the 25th Amendment did not make any change in the clause, namely, ""no such law shall be called in question in any
court on the ground that the amount so fixed or determined is not adequate"" but retained it in its original form, the only inference is that the
Parliament approved the interpretation placed upon the clause by this Court and, therefore, the Court has power to examine the question Whether
the amount fixed by law is adequate or illusory or that the principles for fixation of the amount are relevant. I am not quite sure about the nature of
the presumption when the word ""compensation"" has, been deleted from the sub-article and the word ""amount"" substituted.
1815. In The Royal Court Derby Procelain Co. Ltd. v. Raymond Russel [1949] 2 K.B. 417 Denning, L.J. said:
I do not believe that whenever Parliament re-enacts a provision of a statute if thereby gives statutory authority to every erroneous interpretation
which has been put upon it. The true view is that the Court will be slow to overrule a previous decision on the interpretation of a statute when it has
long been acted on, and it will be more than usually slow to do so when Parliament has, since the decision, re-enacted the statute in the same
terms.
1816. See also the speech of Lord Radcliffe in Galloway v. Galloway [1956] A.C. 299. The presumption, if there is any, is always subject to an
intention to the contrary.
1817. Counsel for the petitioner argued that as Article 19(i)(f) is still retained it would be paradoxical if a law could provide for acquisition or
requisition of property on payment of an inadequate or illusory amount. He said, even if the amount given is not the just equivalent in money of the
value of the property acquired, it must at least be an amount having reasonable relation to its value as Parliament cannot be deemed to have
intended by the Amendment to enable a law being passed fixing an unreasonably low amount as the right to acquire and hold property is still a
Fundamental Right under Article 19. If we are to import into the concept of ''amount'' the implication of reasonableness with reference to the
market value of the property, it would immediately open the door to the justiciability of the question of the adequacy of the amount fixed or
determined which the sub-article expressly says it is not open to the Court to go into.
1818. The Fundamental Right to property is attenuated to a certain extent. But it is not wholly taken away. The right that the property could be
acquired only under a law fixing an amount or the principles for determining it and for a public purpose would still remain. This Court can strike
down an amendment of the Constitution only on the ground that the amendment was not made in the manner and form required by Article 368, or
that the amendment was made in violation of some express or implied limitation upon the power of amendment.
1819. A Constitutional amendment which provides for the law fixing the ''amount'' or the principles for determining the amount instead of
compensation or the principles for its determination and which deprives the Court of the power of judicial review of the question whether the
amount or the principles fixed by law is adequate or are relevant, cannot be adjudged bad on the ground of some invisible radiation from the
concept that the right to acquire, hold or dispose of property is a Fundamental Right.
1820. If full moon compensation has to be paid, concentration of wealth in the form of immovable or movable property will be transformed into
concentration of wealth in the form of money and how is the objective underlying Article 39(b) and (c) achieved by the transformation ? And with
there be enough money in the coffers of the State to pay full compensation?
1821. As the 24th Amendment which empowers Parliament to take away or abridge Fundamental Right has been held by me to be valid, I do not
think there is any conceivable basis on which I can strike down the amendment to Article 31(2). Nor can I read any implication in to the word
''amount'' and say that it must be reasonable as that would imply a standard. Having regard to the neutral and colourless character of the word
''amount'' and the express provision excluding judicial review of the question of the adequacy of the amount, the question of reasonableness of the
amount or the relevancy of the principle is entirely outside the judicial ken.
1822. Now I turn to the question of the validity of Article 31C.
1823. Counsel for the petitioner submitted that there is a fundamental distinction between amending Fundamental, Rights in such a way as to
abridge or take them away and making an amendment in the Constitution which enables Parliament in its legislative capacity and the legislatures of
the States to pass a law violating Fundamental Rights and making it valid. According to counsel what has been done by Article 31C is to enable
Parliament and State Legislatures to make Constitution-breaking laws and put them beyond challenge in any Court with the result that laws which
would be void as contravening the Fundamental Rights are deemed, by a fiction of law, to be not void and that is a repudiation of the supremacy of
the Constitution which is an essential feature of the Constitution. Counsel further said the Directive Principles which were intended by the
Constitution-makers to run as subsidiary to Fundamental Rights have been made paramount to them and laws to implement the Directive Principles
specified in Article 39(b) and (c) are made immune from attack, even if they violate Fundamental Rights under Articles 14, 19 and 31. He further
said that a declaration by Parliament of the State legislature that a law is to give effect to the policy of the State towards securing the principles
specified in Article 39(b) or (c) has been made final which, in effect, means that Parliament and State legislatures can pass any laws in the exercise
of their legislative power, whether they give effect to the policy of State towards securing the Directive Principles contained in Article 39(b) and (c)
or not, and get immunity for those laws from attack under Articles 14, 19 and 31.
1824. I should have thought that Article 31C is a proviso to Article 13(2) in that it enables Parliament or State Legislatures to pass laws of a
particular type which would not be deemed to be void even if they violate the provision of Articles 14, 19 and 31.
1825. I have no doubt that ''law'' in Article 31C can only mean a law passed by Parliament or the State legislatures. The word must take its colour
from the context.
1826. The makers of the Constitution imposed a ban by Article 13(2) upon the ''State'' passing a law in contravention of the rights conferred by
Part III. If 24th Amendment which enables Parliament to make an amendment of the Fundamental Rights in such a way as to take away or abridge
them is valid, what is there to prevent Parliament or state legislatures to pass law for implementing the Directive Principles specified in Article 39(b)
and (c) which would be immune from attack on the ground that those laws violate Articles 14, 19 and 31? Is it not open to the Amending Body to
enact an amendment saying in effect that although all laws passed by Parliament and State legislatures, which violate fundamental rights are void,
laws passed by Parliament and State legislatures for giving effect to the policy of the State towards securing directive principles specified in Article
39(b) and (c) would not be void, even if they contravene some of the fundamental rights, namely, those under Articles 14, 19 and 31? Article 31C
merely carves out a legislative field with reference to a particular type of law, and exempts that law from the ambit of Article 13(2) in some
respects. Parliament or State legislatures pass a law for giving effect to the Directive Principles specified in Article 39(b) or (c), not by virtue of
Article 31C, but by virtue of their power under the appropriate legislative entires. What Article 31C does is to confer immunity on those laws from
attack on the ground that they violate the provision of Articles 14, 19 and 31.
1827. The material portion of Article 31A is in pari materia with the first part of Article 31G. Article 31A has been held to be valid by this Court in
280692 . The fact that the argument now urged did not occur to counsel who appeared in the case or the great judges who decided it is a weighty
consideration in assessing its validity. To make a distinction between Article 31A on the ground that Article 31A provides for laws dealing with
certain specified subjects only whereas Article 31C makes provisions for laws to give effect to the State policy for securing the directive principles
specified in Article 39(b) and (c) is, to my mind, to make a distinction between Tweedledum and Tweedledee. One can very well say that the
subject matter of the law referred to in Article 31C is that dealt with by Article 39(b) and (c) or that 31A provides for immunity of the laws for
securing the objects specified therein from attack on the ground that they violate Articles 14, 19 and 31. Does the artificial characterisation of a law
as one with reference to the object or subject make any difference in this context ? think not.
1828. It is a bit difficult to understand how Article 31C has delegated or, if I may say so more accurately, invested the Parliament in its legislative
capacity or the State legislatures, with any power to amend the Constitution. Merely because a law passed by them to give effect to the policy of
the State towards securing the Directive Principles specified in Article 39(b) and (c) in pursuance to valid legislative, entries in the appropriate Lists
in the Seventh Schedule might violate the Fundamental Rights under Articles 14, 19 and 31 and such law is deemed not void by virtue of Article
31C, it would not follow that Article 31C has invested the Parliament in its legislative capacity or the State legislatures with power to amend the
Constitution. It is by virtue of the 25th Amendment that the law, although it might violate the Fundamental Rights under Articles 14, 19 and 31 is
not deemed viod. Whenever Parliament or State legislatures pass such a law, the law so passed gets immunity from attack on the ground that it
violates the Fundamental Rights under Articles 14, 19 and 31 by Virtue of Article 31C which in effect has made a pro-tanto amendment of Article
13(2) in respect of that category of laws. It is a mistake to suppose that every time when Parliament in its legislative capacity or a State legislature
passes such a law and if the law violates the Fundamental Rights under Articles 14, 19 and 31, it is that law which amends the Constitution and
makes it valid. The amendment of the relevant provision of the Constitution, namely Article 13(2), has already been made by the 25th Amendment.
And as I said it is that amendment which confers upon the law immunity from attack on the ground that it violates the Fundamental Rights under the
above said articles.
1829. Parliament in its legislative capacity or the State legislatures cannot confer any immunity upon the laws passed by them from the attack and
they do not do so. They rely upon the 25th Amendment as conferring the immunity upon the law which gives effect to the State Policy towards
securing the above mentioned purpose. I confess my inability to understand the distinction between a law passed in pursuance of an amendment of
the Constitution which lifts the ban of Article 13(2) and a law passed in pursuance of an amendment which says that the law shall not be deemed to
be void on the ground that it is inconsistent with or takes away or abridges the rights conferred by the articles in Part III. The distinction, to my
mind, is invisible. Take one illustration : Article 15(4) says:
Nothing in this article or in Clause (2) of Article 29 shall prevent the State from making any special provisions for the advancement of any socially
and educationally backward classes of citizens or for the Scheduled Castes and Scheduled Tribes.
Suppose the sub-article had said:
Notwithstanding anything contained in this article, or Clause 2 of Article 29 the State shall be competent to make special provision for the
advancement of any socially and educationally backward classes of citizens or for the Scheduled Castes and Scheduled Tribes and such a law shall
not be deemed to be void under Article 13(2).
In both the cases, the amendment has brought about the same effect, namely, the law shall not be deemed to be void for contravention of the right
conferred by Article 15 or Article 29(2), notwithstanding the difference in the wording by which the effect was brought about. And, in both cases it
is the amendment of the Constitution which gives the law the immunity from attack on the ground that it is in contravention of the rights conferred
by Part III.
1830. If Article 31C is assumed to invest Parliament in its legislative capacity or State legislatures with power to pass a law of the description in
question amending Fundamental Rights under Articles 14, 19 and 31 in such a way as to take away or abridge them is the grant of such a power
valid. The answer seems to me to be simple. If the effect of Article 31C is as assumed, then it is a pro-tanto amendment of Article 368. It is not
necessary that Article 31C should in such a case purport to amend Article 368. See Mohamed Samsudeen Kariapper v. S.S. Wijesinha and Anr.
(1968) A.C. 717. Nor is it necessary that Article 31C should commence with the words ""Notwithstanding anything contained in Article 368"". Just
as the Dog Act under an uncontrolled Constitution, pro-tanto amends the so called Constitution if it is inconsistent with it, so also under a
controlled Constitution an amendment of the Constitution, if inconsistent with any provision of the Constitution would pro-tanto amend it. The 25th
Amendment was passed in the manner and form required for amendment of Article 368. I cannot read any limitation upon the power to amend the
amending power which would preclude Article 368 from being amended in such a way as to invest part of the amending power in Parliament in its
ordinary legislative capacity or in State legislature, to be exercised by them in a form and manner different from that prescribed by Article 368.
1831. The supposed bad odour about the article should not upset our judgment in adjudging its Constitutionality. We have no power under the
Constitution to adjudge a Constitutional amendment as unConstitutional on the ground that the amendment would in effect vest large powers in
Parliament and State legislatures to pass laws which might violate Articles 14, 19 and 31.
1832. Counsel for the petitioner asked the question why the right to pass laws violating the freedom of speech guaranteed under Article 19(1)(a) is
given to Parliament in its legislative capacity and to the State legislatures by Article 31C when it is seen that Clauses (b) and (c) of Article 39 are
concerned with matters which have no connection with that freedom.
1833. In my dissenting judgment in 282606 , I had occasion to deal with certain aspects of the modern press. Mr. Seervai has rightly emphasized
its commercial character and how that aspect, though connected with freedom of speech might require control. Though the press stands as the
purveyor of truth and the disinterested counsellor of the people, it is now primarily a business concern; an undertaking conducted for profit like any
other, that the proprietor is a man of business and though he may desire power as well as money, profit comes before political opinions. According
to Lord Bryce the power of the newspaper has two peculiar features. It has no element of Compulsion and no element of Responsibility. Whoever
exposes himself to its influence does so of his own free will. He need not buy the paper, nor read it nor believe it. If he takes it for his guide, that is
his own doing. The newspaper, as it has no legal duty, is subject to no responsibility, beyond that which the law affixes to indefensible attacks on
private character or incitements to illegal conduct. The temptations to use the influence of a newspaper for the promotion of pecuniary interests,
whether of its proprietors or of others, have also increased. Newspapers have become one of the most available instruments by which the Money
power can make itself felt in politics, and its power is practically irresponsible, for the only thing it need fear is the reduction of circulation, and the
great majority of its readers, interested only in business and sport, know little of and care little for the political errors it may commit. See Lord
Bryce, ""Modern Democracies"", Vol. I, the Chapter on ""The Press in a Democracy"", pp. 104-124.
1834. The news content of the press enters at once into the thought process of the public. The fullness and unbent integrity of the news thus
becomes a profound social concern. That which is a necessary condition of performing a duty is a right; we may therefore speak of the moral right
of a people to be well served by its press. Since the citizen''s political duty is at stake, the right to have an adequate service of news becomes a
public responsibility as well. So freedom of the press must now cover two sets of rights and not one only. With the rights of editors and publishers
to express themselves there must be associated a right of the public to be served with a substantial and honest basis of fact for its judgments of
public affairs. Of these two, it is the latter which today tends to take precedence in importance. The freedom of the press has changed its point of
focus from the editor to the citizen. This aspect of the question was considered by the United States Supreme Court in United States v. Associated
Press 326 U.S. 20. Mr. Justice Black who wrote the majority opinion sees the welfare of the public as the central issue. The fundamental
acknowledgement that press functions are now, in the eyes of the law as well as common sense ""clothed with a public interest"" suggest an
affirmative obligation on the part of the Government.
1835. Nobody demurs when a law preventing adulteration of food is passed. Is the adulteration of news, the everyday mental pabulum of the
citizen, a less serious matter? The need of the consumer to have adequate and uncontaminated mental food is such that he is under a duty to get it.
Because of this duty his interest acquires the status of a right since the consumer is no longer free not to consume and can get what he requires only
through the existing press organs, the protection of the freedom of the issuer is no longer sufficient to protect automatically the consumer or the
community. The general policy of laissez faire in this matter must be reconsidered. The press is a public utility in private hands and cannot be left
free from all kinds of regulation. The ante-thesis between complete laissez faire and complete governmental operation or control of the press is for
our society unreal therefore, the question is whether, without intruding on the press activity, the State may regulate the conditions under which those
activities take place so that the public interest is better served. See Hocking, ""The Freedom of the Press"", pp. 167-9. As I said in my judgment,
concentration of power substitutes one controlling policy for many independent policies, it lessens the number of competitOrs. The influential part
of the nation''s press is large scale enterprise closely inter-locked with the system of finance and industry. It will not escape the natural bias of what
it is. Yet, if freedom is to be secure, the bias must be known and overcome. It may also be necessary for the State to extend the scope of present
legal remedies, if a given type of abuse amounts to poisoning the wells of the public opinion. It might be necessary in passing a Jaw for giving effect
to the State policy towards securing the Directive Principles contained in Article 39(b) and (c) to deal with the commercial aspect of the press, and
that aspect being connected with the freedom of speech, it might become inevitable for the law to abridge that freedom.
1836. Whatever one''s personal views might be about the wisdom of Article 31C, whatever distrust one might have in the attempt at improving
society by what one may think as futile if not mischievous economic tinkering, it is not for us to prescribe for the society or deny the right of
experimentation to it within very wide limits.
1837. It was said that, as Article 31C bars judicial scrutiny of the question that a law containing the declaration gives effect to the policy of the
State, Parliament and State legislatures can pass laws having no nexus with the Directive Principles specified in Article 39(b) or (c) and violate with
impunity the Fundamental Rights under Articles 14, 19 and 31.
1838. The purpose of Article 31C is only to give immunity to a law for giving effect to the policy of the State towards securing the Directive
Principles under Article 39(b) and (c) from attack on the ground that its provisions violate Articles 14, 19 and 31. A law which will never give
effect the State policy towards securing these principles will enjoy no immunity, if any of its provisions violates these articles. It is only a law for
giving effect to the State policy towards securing the principles specified in Article 39 (b) and (c) that can contain a declaration that it is for giving
effect to such a policy and it is only such a declaration that will bar the scrutiny by the Court of the question that the law does not give effect to the
policy. The expression ''no law'' in the latter part of Article 31C can only mean the type of law referred to in the first part. To be more specific the
expression ''no law'' occurring in the latter part of the article can only mean ''no such law'' as is referred to in the first part. It would be very strange
were it otherwise. If any other construction were to be adopted, a declaration could shield any law, even if it has no connection with the principles
specified in Article 39(b) or (c) from attack on the ground of violation of these articles. Any law under the Sun can be brought under the protective
umbrella of the declaration. therefore, as I said, it is only a law for giving effect to the policy of the State towards securing the principles specified in
Clauses (b) and (c) of Article 39, that can contain a declaration. If a declaration is contained in any law which does not give effect to the policy of
the State towards securing the principles specified in these clauses, the Court can go into the question whether the law gives effect to the said
policy. Whenever a question is raised that the Parliament or State legislatures have abused their power and inserted a declaration in a law not for
giving effect to the State policy towards securing the Directive Principles specified in Article 39(b) or (c), the Court must necessarily go into that
question and decide it. To put it in other words, the legislative jurisdiction to incorporate a declaration that the law gives effect to the policy of the
State is conditioned upon the circumstances that the law gives effect to the policy of the State towards securing the Directive Principles specified in
Article 39(b) and (c). If this is so, the declaration that the law is to give effect to the policy of the State cannot bar the jurisdiction of the Court to
go into the question whether the law gives effect to the policy. The declaration can never oust the jurisdiction of the Court to see whether the law is
one for giving effect to such a policy, as the jurisdiction of the legislature to incorporate the declaration is founded on the law being one to give
effect to the policy of the State towards securing these principles.
1839. In order to decide whether a law gives effect to the policy of the State towards securing the Directive Principles specified in Article 39(b) or
(c), a Court will have to examine the pith and substance, the true nature and character of the law as also its design and the subject matter dealt with
by it together with its object and scope. If the Court comes to the conclusion that the declaration was merely a pretence and that the real purpose
of the law is the accomplishment of some object other than to give effect to the policy of the State towards securing the Directive Principles in
Article 39(b) and (c), the declaration would not be a bar to the Court from striking down any provision therein which violates Articles 14, 19 or
31. In other words, if a law passed ostensibly to give effect to the policy of the State is, in truth and substance, one for accomplishing an
unauthorized object, the Court would be entitled to tear the veil created by the declaration and decide according to the real nature of the law.
1840. Apart from the safeguard furnished by judicial scrutiny, there is sufficient guarantee in Article 31C that a State legislature will not abuse the
power as the law passed by it will be valid only when it has been reserved for the assent of the President and has obtained his assent. In the light of
what I have said, the apprehension expressed in some quarters that if judicial scrutiny of the question whether the law gives effect to the policy of
the State towards securing these Directive Principles is barred, it will lead to the disintegration of the country has no real foundation. Nor has the
dictum of Justice Holmes : Holmes, ""Collected Legal Papers"", pp. 295-296. ""I do not think that the United States would come to an end if the
Supreme Court lost our power to declare an Act of the Congress void. But I do think that the Union would be imperilled if we could not make that
declaration as to the laws of the several States"", any relevance in the context.
1841. It was said that the Constitution-makers never intended that Fundamental Rights should be subservient to Directive Principles and that they
visualized a society where the rights in Part III and the aspirations in Part IV would co-exist in harmony. (The doctrine of harmonious construction
has been a panacea for many of our ills. But I am not sure of its efficiency.) A succeeding generation might view the relative importance of the
Fundamental Rights and Directive Principles in a different light or from a different perspective. The value judgment of the succeeding generations as
regards the relative weight and importance of these rights and aspirations might be entirely different from that of the makers of the Constitution.
And it is no answer to say that the relative priority value of the Directive Principles over Fundamental Rights was not apprehended or even if
apprehended was not given effect to when the Constitution was framed or to insist that what the Directive Principles meant to the vision of that
day, it must mean to the vision of our time.
1842. I have no doubt in my mind as regards the validity of the 29th Amendment. For the reasons given in the judgment of my learned brother
Ray, J., I hold that the 29th Amendment is valid.
1843. The argument in these cases lasted for well nigh six months. Acres of paper and rivers of ink have been employed before and during the
argument in supplying the Court with materials from all sources. It will be a tragedy if our conclusion were to fail to give adequate guidance to the
Bench concerned in disposing of these cases. I do not, want the conclusions to which I have reached to remain a Delphic oracle. I would,
therefore, sum up my findings.
1844. I hold that the decision in Golaknath Case that the Parliament had no power to amend Fundamental Rights in such a way as to take away or
abridge them was wrong, that the power to amend under Article 368 as it stood before the 24th Amendment was plenary in character and
extended to all the provisions of the Constitution, that the 24th Amendment did not add anything to the content of Article 368 as it stood before the
amendment, that it is declaratory in character except as regards the compulsory nature of the assent of the President to a bill for amendment and
that the article as amended makes it clear that all the provisions of the Constitution can be amended by way of addition, variation or repeal. The
only limitation is that the Constitution cannot be repealed or abrogated in the exercise of the power of amendment without substituting a mechanism
by which the State is constituted and organized. That limitation flows from the language of the article itself.
1845. I do not think there were or are any implied or inherent limitations upon the power of amendment under the article.
1846. The 24th Amendment is valid.
1847. The 25th Amendment, including Article 31C, is valid. The word ''amount'' in Article 31(2), as amended, does not convey the idea of any
norm. The fixation of the amount or the principle for determining the amount is a matter within the absolute discretion of the Parliament or the State
Legislatures. The Court cannot go into the question whether the amount fixed by law or the principle laid down for determining the amount is
adequate or relevant.
1848. The declaration visualized in Article 31C that the law gives effect to the policy of the State towards securing the principles specified in
Article 39(b) and (c) of the Constitution would not oust the jurisdiction of the Court to go into the question whether the law gives effect to the
policy. The jurisdiction of Parliament or the State legislatures to incorporate the declaration in a law is conditioned upon the circumstance that the
law is one for giving effect to the State policy towards securing the aforesaid principles.
1849. The 29th Amendment is valid.
1850. I would have the writ petitions disposed of in the light of these findings. I would make no order as to costs here.
M.H. Beg, J.
1851. This reference to a special bench of thirteen Judges, larger than any previous bench hearing a case in this Court, was made so that the
correctness of a view which became binding law of this country by a narrow majority of one, as a result of the eleven Judge decision of this Court,
in 282401 may be if need be reconsidered. That view was that the prohibition contained in Article 13(2) of our Constitution against the making of
any law by the State ""which takes away or abridges the rights conferred"" by the chapter on Fundamental Rights making laws made in contravention
of this provision void ""to the extent of the contravention"" applies to Constitutional amendments also. Although that was a decision on a limitation
held to exist, under our Constitution, as it then stood, on the power of amendment contained in Article 368 of the Constitution, yet, it did not
decide what the position would be, if Article 368 was itself amended under the express power of such amendment recognised by Clause (e) of the
proviso to Article 368 (2) of the Constitution. Although, that question, which then neither arose nor was decided, is before us now directly for
decision, yet, I think, we cannot avoid pronouncing upon the correctness of the majority decision in the Golak Nath''s case (Supra), which has a
bearing upon the scope of the power of amendment contained in the unamended Article 368.
1852. The cases before us have become so much loaded with learning and marked by brilliance of exposition of all the points involved, either
directly or indirectly, both by my learned brethren and the members of the Bar of this Court, in view of the crucial importance, for the future
Constitutional history of this country, of the issues placed before us, that it would be presumptuous on my part to attempt to deal with every point
which has been raised. Indeed, it is not necessary for me to repeat such views as I accept as correct expressed by my learned brethren with whose
conclusion I agree. The reasons for my very respectful disagreement with those conclusions of some of my other learned brethren with which I do
not concur will become evident in the course of the few observations with which I shall content myself before recording my conclusions. I venture
to make these observations because, as my learned Brother Mathew has pointed out, in cases of the nature before us, the healthier practice is to
follow the example of House of Lords even though a multiplicity of opinions may produce a ""thicket"", which, according to Judge Learned Hand, it
is the function of judicial learning and wisdom to remove. I do hope that my observations will not add to the thickness of this thicket without some
useful purpose served by making them.
1853. I think that we do stand in danger, in the circumstances stated above, of losing sight of the wood for the trees, and, if we get entangled in
some of the branches of the trees we may miss reaching the destination; the correct conclusion or decision. I think I can speak for all my learned
brethren as well as myself when I say that we are all conscious of the enormous burden which rests upon our shoulders in placing before the
country the solution or solutions which may not only be correct but beneficial for it without doing violence to the law embodied in our Constitution
to which we take oaths of allegiance.
1854. I am reminded here of what, Prof. Friedmann wrote in ""Law in a Changing Society''. He said at page 61:
The task of the modern judge is increasingly complex. Hardly any major decision can be made without a careful evaluation of the conflicting values
and interests of which some examples have been given in the preceding pages. Totalitarian government eliminates much of the conflict by dictating
what should be done"".
The lot of the democratic judge is heavier and nobler. He cannot escape the burden of individual responsibility, and the great, as distinct from the
competent, judges have, I submit, been those who have shouldered that burden and made their decisions as articulate a reflection of the conflicts
before them as possible. They do not dismiss the techniques of law, but they are aware that by themselves, they provide ho solution to the social
conflicts of which the law is an inevitable reflection"".
He also wrote there (at page 62):
The law must aspire at certainly at justice, at progressiveness, but these objectives are constantly in conflict one with the other. What the great
judges and jurists have taught is not infallible knowledge, or a certain answer to all legal problems, but an awareness of the problems of
contemporary society and an acceptance of the burden of decision which no amount of technical legal knowledge can take from us.
1855. The ''Core'', a term and concept which Mr. Palkiwala has tried to impress upon us repeatedly with his extra-ordinary forensic ability and
eloquence, or crux of the problem before us is thus stated in writing, in part 10 of Book 3, containing the concluding written submission of Mr.
Palkiwala.
It is submitted that it would be impossible to dispose of these petitions without dealing with the most crucial question the true ambit of the amending
power. This question can be decided either on the ground of the meaning of the word ""amendment"" in the unamended Article 368 or on the ground
of inherent and implied limitations or on both the grounds, since they converge on the same point.
It is submitted with great respect that it would be impossible to deal with the questions relating to the 24th and 25th Amendments without deciding
the true ambit of the amending power"".
The questions of the correct interpretation of the 24th Amendment and its validity cannot be decided unless this Hon''ble Court first comes to a
conclusion as to whether the original power was limited or unlimited. If it was originally limited the question would arise whether the 24th
Amendment should be ""read down"" or whether it should be held to be unConstitutional. Even the question of the correct construction of the 24th
Amendment cannot be decided unless the starting point is first established, namely, the true, scope of the original amending power"".
Again, it would be impossible to decide the question whether Article 31(2) which has been altered by the 25th Amendment should be ""read down
in such a way as to preserve the right to property or should be declared unConstitutional as abrogating the right to property,-unless and until it is
first decided whether Parliament has the right to abrogate the right to property. This directly involves the question whether the amending power is
limited or unlimited.
When one comes to Article 31C the necessity of deciding the limits of the amending power becomes unmistakable. The Article violates 7 essential
features of the Constitution and makes the Constitution suffer a loss of identity. There can be no question of ''reading down'' Article 31C. It can
only be held to be unConstitutional on the ground that Parliament''s amending power was limited"".
To decide the question of the validity of Article 31C only on the ground that it virtually provider for amendment of the Constitution in a ""manner
and form"" different from that prescribed by Article 368 would be a most unsatisfactory ground of decision. The question of prune importance is the
limit on the amending power. The question of manner and form pales into total insignificance compared to the question of substantive limitation on
the amending power"".
It is submitted with the greatest respect that the 69 days hearing would be virtually wasted if the judgment were to rest merely on the point of
manner and form, avoiding the real issue of momentous significance, namely, the scope of the amending power. It is this vital issue which has really
taken up the time of the Court for almost five months"".
1856. Before tackling the core or crux of the case which, as Mr. Palkiwala has rightly pointed out, is the question of the limits of the amending
power found in Article 368 of the Constitution, I must make some preliminary observations on the very concepts of a Constitution and of legal
sovereignty embodied in it, and the nature of the amending power as I conceive it. This and other parts of my judgment may also disclose what I
think a judge should not hesitate to explore and expose leaving it merely to be inferred from the judgment as his ""undisclosed major premises"". It is
part of judicial function, in my estimation, to disclose and to justify to the citizens of this country what these premises are.
1857. I think that it is clear from the Preamble as well as the provisions of Parts III and IV of our Constitution that it seeks to express the principle
: ""Solus Populi Suprema Lex"". In other words, the good of the mass of citizens of our country is the supreme law embodied in our Constitution
prefaced as it is by the preamble or the ''key'' which puts ""justice, social, economic and political"" as the first of the four objectives of the
Constitution by means of which ""the people"" of India constituted ""a sovereign democratic Republic"".
1858. A modern democratic Constitution is to my mind, an expression of the sovereign will of the people, although, as we all know, our
Constitution was drawn up by a Constituent Assembly which was not chosen by adult franchise. Upon this Constituent Assembly was conferred
the legal power and authority, by Section 8 of the Indian Independence Act, passed by the British Parliament, to frame our Constitution. Whether
we like it or not, Section 6 and 8 of an Act of the British Parliament transferred, in the eye of law, the legal sovereignty, which was previously
vested in the British Parliament, to the Indian Parliament which was given the powers of a Constituent Assembly for framing our Constitution.
1859. The result may be described as the transfer of political as well at legal sovereignty from one nation to another, by means of their legally
authorised channels. This transfer became irrevocable both as a matter of law and even more so of fact. Whatever theory some of the die-hard
exponents of the legal omnipotence of the British Parliament may have expounded, the modern view, even in Britain, is that what was so
transferred from one nation to another could not be legally revoked. The vesting of the power of making the Constitution was however, legally in
the Constituent Assembly thus constituted and recognised and not in ""the people of India"", in whose name the Constituent Assembly no doubt
spoke in the Preamble to the Constitution. The Constituent Assembly thus spoke for the whole of the people of India without any specific or direct
legal authority conferred by the people themselves to perform this function.
1860. The voice of the people speaking through the Constituent Assembly constituted a new ""Republic"" which was both ""Sovereign and
Democratic"". It no doubt sought to secure the noble objectives laid down in the Preamble primarily through both the Fundamental rights found in
Part III and the Directive Principles of State Policy found in Part IV of the Constitution. It would, however, not be correct, in my opinion, to
characterise, as Mr. Palkiwala did, the Fundamental rights contained in Part III, as merely the means whereas the Directive Principles, contained in
Part IV as the ends of the endeavours of the people to attain the objectives of their Constitution. On the other hand, it appears to me that it would
be more correct to describe the Directive Principles as laying down the path which was to be pursued by our Parliament and State Legislatures in
moving towards the objectives contained in the Preamble. Indeed, from the point of view of the Preamble, both the fundamental rights and the
Directive Principles are means of attaining the objectives which were meant to be served both by the fundamental rights and Directive Principles.
1861. If any distinction between the fundamental rights and the Directive Principles on the basis of a difference between ends or means were really
to be attempted, it would be more proper, in my opinion to view fundamental rights as the ends of the endeavours of the Indian people for which
the Directive principles provided the guidelines. It would be still better to view both fundamental rights and the ""fundamental"" Directive Principles as
guide lines.
1862. Perhaps, the best way of describing the relationship between the fundamental rights of individual citizens, which imposed corresponding
obligations upon the States and the Directive Principles, would be to look upon the Directive principles as laying down the path of the country''s
progress towards the allied objectives and aims stated in the Preamble, with fundamental rights as the limits of that path, like the banks of a flowing
river, which could, be mended or amended by displacements replacements or curtailments or enlargements of any part according to the needs of
those who had to use the path. In other words, the requirements of the path itself were more important. A careful reading of the debates in the
Constituent Assembly also lead me to this premise or assumption. If the path needed widening or narrowing or changing, the limits could be
changed. It seems to be impossible to say that the path laid down by the Directive Principles is less important than the limits of that path. Even
though the Directive Principles are ""non-justiciable,"" in the sense that they could not be enforced through a Court, they were declared, in Article
37, as ""the principles...fundamental in the governance of the country"". The mandate of Article 37 was : ""it shall be the duty of the State to apply
these principles in making laws"". Primarily the mandate was addressed to the Parliament and the State Legislatures, but, in so far as Courts of
justice can indulge in some judicial law making, within the interstices of the Constitution or any Statute before them for construction, the Courts too
are bound by this mandate.
1863. Another distinction, which seems to me to be valid and very significant it that, whereas, the fundamental rights were ""conferred"" upon
citizens, with corresponding obligations of the State, the Directive Principles lay down specific duties of the State organs. In conferring fundamental
rights, freedom of individual citizens, viewed as individuals, were sought to be protected, but, in giving specific directives to State organs, the needs
of social welfare, to which individual freedoms may have to yield, were put in the forefront. A reconciliation between the two was, no doubt, to be
always attempted whenever this was reasonably possible. But, there could be no doubt, in cases of possible conflict, which of the two had to be
subordinated when found embodied in laws properly made.
1864. Article 38 shows that the first of the specific mandates to State organs says:
38. The State shall strive to promote the welfare of the people by securing and protecting as effectively as it may a social order in which justice,
social, economic and political, shall inform all the institutions of the national life.
In other words, promotion of a social order in which ""justice, social, economic, and political"" was the first duty of all the organs of the State.
1865. The second specific mandate to State, organs, found in Article 39, contains the principles of what is known as the socialistic ""welfare State"".
It attempts to promote social justice by means of nationalisation and State action for a better distribution of material resources of the country
among its citizens and to prevent the exploitation of She weak and the helpless. It runs as follows:
39. The State shall, in particular, direct its policy towards securing:
(a) that the citizens, men and women equally, have the light to an adequate means of livelihood.
(b) that the ownership and control of the material resources or the community are so distributed as best to subserve the common good;
(c) that the operation of the economic system does not result in the concentration of wealth and means of production to the common deteriment;
(d) that there is equal pay for equal work for both men and women;
(e) that the health and strength of workers, men and women, and the tender age of children are not abused and that citizens are not forced by
economic necessity to enter avocations unsuited to their age or strength;
(f) that childhood and youth are protected against exploitation and against moral and material abandonment.
1866. On the views stated above, it would be difficult to hold that, the necessarily changeable limits of the path, which is contained in the Directive
Principles, are more important than the path itself. I may mention here that it was observed in one of the early Full Bench decisions of the
Allahabad High Court in 139622 by Sapru J.:
I shall also say a few words about the directives of State policy which, though not justiciable, may be taken info account in considering the
Constitution as a whole. These directives lay down the principles which it will be the duty of the State to apply in the making of laws and their
execution. Article 38 states that the State shall strive to promote the welfare of the people by securing and protecting as effectively as it may a
social order in which justice, social, economic and political shall inform all the institutions of the national life"".
Article 39 lays down the principles which must inspire State policy. Articles 40 to 51 concern themselves with such questions inter alia, as, for
example, the right to work, to education and to public assistance, the promotion of education and economic interest of scheduled castes and the
duty of the State to raise the level of of nutrition and to improve public health"".
My object in drawing attention to the nature of these objectives is to show that what the framers of the Constitution were after was to establish,
what is generally known, now as the ''welfare'' or the ''social service state'', in this country. They had taken a comprehensive view of State activities
and it is quite clear that they were not dominated by the laissez faire thought of the last century. So much about Directives. Now we come to
fundamental rights"".
The object of these fundamental rights, as far as I can gather from a reading of the Constitution itself, was not merely to provide security to and
equality of citizenship of the people living in this land and thereby helping the process of nation-building, but also and not less importantly to provide
certain standards of conduct, citizenship, justice and fair play. In the background of the Indian Constitution, they were intended to make all citizens
and persons appreciate that the paramount law of the land has swept away privilege and has laid down that there is to be perfect equality between
one section of the community and another in the matter of all those rights which are essential for the material and moral perfection of man"".
1867. Indeed, in 125056 , Dhavan J. went so as far to hold that ""the duty of the State"" under Article 37 to apply these principles in ""making laws
was to be carried out even by the judiciary of the State whenever it had a choice between two possible constructions that is to say, when it could
indulge in judicial ""law making"".
1868. The next topic on which I will venture to make some observations is the significance and meaning of the word ""sovereign"". What was
constituted by the Constituent Assembly, speaking for the people of India, was a ""Sovereign Democratic Republic"".
1869. Here, I may, mention the well-known distinction between ""political sovereignty"" and ""legal sovereignty"". Dicey in his Law of the Constitution
(tenth edition), discussing the nature of Parliamentary Sovereignty said (at page 73):
The matter indeed may be carried a little further, and we may assert that the arrangements of the Constitution are now such as to ensure that the
will of the electors shall by regular and Constitutional means always in the end assert itself as the predominant influence in the country. But this is a
political, not a legal fact. The electors can in the long run, always enforce their will. But the courts will take no, notice of the will of the electOrs.
The judges know nothing about any will of the people except in so far as that will be expressed by an Act of Parliament, and would never suffer
the validity of a statute to be questioned on the ground of its having been passed or being kept alive in opposition to the wishes of the electOrs.
The political sense of the word ''sovereignty'' is, it is true, fully as important as the legal sense or more so. But the two significations, though
intimately connected together, are essentially different, and in some part of his work Austin has apparently confused the one sense with the other"".
1870. Legally, the British Parliament transferred the whole of its legal sovereignty over the people and territories of this country in British India to
the Constituent Assembly which spoke in the name of the people of India. The Princely States came in through ""Instruments of accession"". This
means that the legal sovereignty was vested in the Constituent Assembly whereas the people of India may be said to be only politically ""sovereign"".
Their views were carefully ascertained and expressed, from various angles, by the Members of the Constituent Assembly, political sovereign thus
operated outside the ambit of law yet made its impact and effect felt upon the legal sovereign, that is to say, the Constituent Assembly. In
recognition of this fact and to bring out that it was really speaking on behalf of the people of India, the Constituent Assembly began the Preamble
with the words : ""We, the people of India"". This meant, in my estimation, nothing more than that the Constituent Assembly spoke for the people of
India even though it was vested with the legal authority to shape the destiny of this country through the Constitution framed by it. There is not to be
found, anywhere in our Constitution, any transfer of legal sovereignty to the people of India.
1871. The people of India speak through their representatives in the two Houses of Parliament. They approach the courts for the assertion of their
rights. The courts adjudicate upon the rights claimed by them and speak for the Constitution and not directly for the people. Judges and other
dignitaries of State as well as Members of Parliament take oaths of allegiance to the Constitution and not to the people of India. In other words,
the Constitution is the ""Legal sovereign"" recognised by Courts, although the ultimate ''political'' sovereignty may and does reside in ""the people"".
1872. We need not, I think"", embark on any academic discourse upon the various meanings of the term ""sovereignty"" which has given much
trouble to political thinkers and jurists such as Luguit, Grierke, Maitland, Laski, Cole and others. I will be content with quoting the views of Prof.
Ernest Barker expressed in his ""Principles of Social & Political Theory"" and the nature and meaning of the term ""sovereignty"", as the lawyers
generally understand it. He says (at page 59):
There must exist in the State, as a legal association, a power of of final legal adjustment of all legal issues which arise in its ambit. The legal
association will not be a single unit, and law will not be a unity, unless there is somewhere one authority to which crucial differences ultimately
come, and which gives, as the authority of last resort, the ultimate and final decision. Different social groups may press different views of what is, or
ought to be, law; it is even possible that different departments of the State may hold, and seek to enforce, different notions of what is legally right;
there must be a final adjustment center. That final adjustment-center is the sovereign, the topmost rung of the ladder, the superanus or soverano,
the ''authority of the last word''. Sovereignty is not the same as general State-authority, or puissance publique : it is the particular sort of State
authority which is the power and the right of ultimate decision"".
In one sense sovereignty is ''unlimited-unlimited and illimitable. There is no question arising in the legal association, and belonging to the sphere of
its operation, which may not come up to the sovereign, and which will not be finally decided by the sovereign if it so comes up to the topmost rung.
The adjustment-center must be competent to adjust every issue, without exception, which may stand in need of adjustment. But there are other
considerations also to be noticed; and these will show us that sovereignty, if it is not limited to particular questions and definite objects (limited, that
is to say, in regard to the things which it handles), is none the less limited and defined by its own nature and its own mode of action"".
In the first place, and as regards its nature, sovereignty is the authority of the last word. Only questions of the last resort will therefore be brought to
the sovereign. Much will be settled in the lower ranges and in the ordinary course of the action of general State-authority. In the second place, and
as regards its mode of action, the sovereign is a part : and an organ of the legal association. Nothing will therefore come to the sovereign which
does not belong to the nature and operation of the legal association, as such. Sovereignty moves within the circle of the legal association, and only
within that circle; it decides upon questions of a legal order, and only upon those questions. Moving within that circle, and deciding upon those
questions, sovereignty will only make legal pronouncements, and it will make them according to regular rules of legal procedure. It is hot a
capricious power of doing anything in any way : it is legal power of settling finally legal questions in a legal way"".
1873. Prof. Ernest Barker went on to say
(a) Ultimately, and in the very last resort, the sovereign is the Constitution itself-the Constitution which is the efficient and formal cause of the
association; which brings it into being; which forms and defines the organs and methods of its operations, and may also form and define (if the
Constitution either contains or is accompanied by a ''declaration of right'') the purposes of its operation. It may be objected to this view that the
sovereign is a body of living persons, and not an impersonal scheme; and that ultimate sovereignty must accordingly be ascribed, not to the
Constitution, but to the Constitution-making body behind it which can alter and amend its provisions. But there is an answer to that objection. The
impersonal scheme of the Constitution is permanently present, day by day, and year by year; it acts continuously, and without interruption, as the
permanent control of the whole operation of the State. The body of persons which can alter and amend the Constitution (and which, by the way,
can act only under the Constitution, and in virtue of the Constitution) is a body which acts only at moments of interruption,, and therefore at rare
intervals. The continuous control may more properly be termed sovereign than the occasional interruption; and we may accordingly say that the
Constitution itself, in virtue of being such a control, is the ultimate sovereign"".
(b) Secondarily, however, and subject to the ultimate sovereignty of the Constitution we may say that the body which makes ordinary law, in the
sense of issuing the day-to-day and the year-by-year rules of legal conduct, is the immediate sovereign. That body may be differently composed in
different political systems. In the United States, for example, it is composed of Congress and President acting independently (though with mutual
checks and reciprocal powers of overriding one another''s authority) on a system of co-ordination. In the United Kingdom it is composed of
Parliament and His Majesty''s Ministers acting interdependently, and with a mutual give and take (though here too there are mutual checks, the
Parliament can dismiss the Ministers by an adverse vote as vice versa they can dismiss Parliament by advising His Majesty to use his power of
dissolution), on a system which is one of connection rather than co-ordination. However composed, the body which makes the ordinary law of the
land is the immediate sovereign, which issues final legal pronouncements on ordinary current questions to the extent and by the methods authorized
under the Constitution. The immediate sovereign which makes the ordinary law in the United Kingdom is authorized by the Constitution to a
greater extent of action, and to action by easier and speedier methods, than the immediate sovereign which makes the ordinary law in the United
States; but in either case the immediate sovereign is a body authorized by the Constitution, acting and able to act because it is so authorized"".
On the argument which is here advanced the Constitution is the ultimate sovereign, in virtue of being the permanent scheme, or standing expression,
of what may be called the primary law of the political association; and the law and rule-making body is the immediate sovereign, in virtue of being
the constant source and perennially active fountain of what may be called the secondary law of the land. Two difficulties confront the argument, one
of them largely formal, but the other more substantial The first and largely formal difficulty is that it would appear to be inconsistent to begin by
ascribing ultimate sovereignty to the Constitution rather than to the Constitution-making body, and then to proceed to ascribe immediate
sovereignty to the law and rule making body rather than to the law. Does not consistency demand either that both sovereigns should be impersonal
systems, or that both should be personal bodies; either that the ultimate sovereign should be ''the rule of the Constitution'' and the immediate
sovereign ''the rule of law'', or that the ultimate sovereign should be the Constitution-making body and the immediate the law and rule-making body
? We may answer that inconsistency is inherent in the nature of the case. The position of the primary law of the State is different from that of the
secondary law"".
1874. I have quoted rather extensively from the views of Prof. Ernest Barker as they appeared to me to have a special significance for explaining
the relevant provisions of our Constitution. Indeed, Prof. Ernest Barker begins his exposition by citing the Preamble to the Constitution of India;
and, he gives this explanation in his preface for such a beginning:
I ought to explain, as I end, why the preamble to the Constitution of India is printed after the table of contents. It seemed to me, when I read it, to
state in a brief and pithy form the argument of much of the book; and it may accordingly serve as a key-note. I am the more moved to quote it
because I am proud that the people of India should begin their independent life by subscribing to the principles of a political tradition which we in
the West call Western, but which is now something more than Western.
1875. The ""sovereignty of the Constitution"", as I see it, is ""a feature"", as Bosanquet put it in his Theory of the State, ""inherent in a genuine whole"".
This means that it is not vested in all its aspects in any one of the three organs of the State but may be divided between them A mark of such
sovereignty is certainly the possession of ""Constituent Power"", although the totality of sovereign power may be divided. Laski wrote, in his
Grammar of Politics"" (pages 296-297):
It may yet be fairly argued that, in every State, some distinction between the three powers is essential to the maintenance of freedom. Since the
work of Locke and Montesquieu, we have come generally to admit the truth of Madison''s remark that the accumulation of all powers...in the same
hands...may justly be pronounced the very definition of tyranny.
1876. In order to avoid concentration of such excessive power in few hands that it may corrupt or be misused by chose who wield it, our
Constitution also divides or distributes legal sovereignty into three branches or organs of the State the Legislative, the Executive, and the
Judicature. The sphere of the sovereignty of each is sought to be so demarcated by our. Constitution that the ""genuine whole"" appears in the form
of three intersecting circles. In those portions of these circles where the judicial power intersects the legislative and the executive powers, the
judicature acts as the supervisor or guardian of the Constitution and can check legislative or executive action. But, in the remaining parts of the two
interhecting circles of the Legislative and the Executive spheres, the two other branches are supreme legally, just as the judicature is in its own, so
that their decisions there cannot be questioned by the judicial branch of the State.
1877. Here we are concerned only with the relationship between judicial and the legislative organs. Our Constitution makes the judicature the
ultimate testing authority, as the guardian of the Constitution, in so far as the ordinary law making is concerned. In the sphere of the primary
fundamental law of the Constitution lies also the amending power contained in Article 368 of the Constitution over which the control of the
judicature is limited to seeing that the form and the manner of the amendment is properly observed. Beyond that, the authority of the judicial organ
over the Constituent power vested in the Constitutional bodies or organs mentioned in Article 368 of the Constitution ceases. No doubt the judicial
organ has to decide the question of the limits of a sovereign authority as well as that of other authorities in cases of dispute. But, when these
authorities act within these limits, it cannot interfere.
1878. After having made a few observations about the nature of the sovereignty of the Constitution and the judicial function connected with it. I will
say something about the urge for dynamic changes amply disclosed by the speeches in the Constituent Assembly, which is found embodied in the
Preamble as well as the Directive Principles of our Constitution. Granville Austin observed in the ""Indian Constitution : Cornerstone of a Nation
(at page 43):
What was of greatest importance to most Assembly members, however, was not that socialism be embodied in the Constitution, but that a
democratic Constitution, with a socialist bias be framed so as to allow the nation in the future to become as socialist as its citizens desired or as its
needs demanded. Being, in general, imbued with the goals, the humanitarian bases, and some of the techniques of social democratic thought, such
was the type of Constitution that Constituent Assembly members created.
1879. Thus, the direction towards which the nation was to proceed was indicated but the precise methods by which the goals were to be attained,
through socialism or state action, were left to be determined by the State organs of the future. In laying down the principles, by means of which the
poverty-stricken, exploited, down-trodden, ignorant, religion and superstition ridden masses of India, composed of diverse elements, were to be
transferred into a strong united, prosperous, modern nation, it was assumed and said repeatedly that India''s economy must change its feudal
character. Its social patterns, modes of thought and feeling, were to be changed and guided by scientific thinking and endeavour so as to lead its
people on towards higher and higher ranges of achievement in every direction.
1880. Our Constitution-makers, who included some of the most eminent jurists in the country, could not have been ignorant of the teachings of our
own ancient jurists, Manu and Parashara, who had pointed out that the laws of each age are different. In support of this view, the late Dr. Ganga
Nath Jha, in his treatise on Hindu Law, has cited the original passages from Manu and Parashara which run as follows:
(1) Anye krita yugay dharmaah tretaayam dvaaparey parey anye kali yugey nreenaam yoga roopaanusaaratah-Manu.
(2) anye krita yugev dharma tretaayaama dvaaparey parey anye kali yugey nreenaam yuga roopaanusaratah-Parashara.
1881. An English translation of the sense of the above passages runs as follows:
1882. ""The fundamental laws (imposing fundamental duties or conferring fundamental rights) differ from age to age; they are different in the age
known as krita from those in the dvaapara age; the fundamental, laws of the kali age are different from all previous ages; the laws of each age
conform to the distinctive character of the age (yuga roopa nusaara tah)"". In other words, even our ancient jurists recognised the principle that one
generation has no right to down future generations to its own views or laws even on fundamentals. The fundamentals may be different not merely as
between one society and another but also as between one generation and another of the same society or nation.
1883. At any rate, I am convinced that we cannot infer from anything in the language of the unamended Article 368 any distinction, beyond that
found in the more difficult procedure prescribed for amendment of certain Articles, between more and less basic parts of the Constitution. None
are sacrosanct and transcendental, in the sense that they are immune from and outside the process of amendment found in Article 368 and while
others only are subject to and within its ambit even before its amendment.
1884. My learned Brother Dwivedi, J., has, very, aptly, compared the mode of progress visualized by the Constitution as the movement of the
chakra. Such a movement naturally involves that a part of the nation which may have been at the top at one time may move towards the bottom
and then come back to the top again. The Constitution, however, visualizes the progress of the whole nation towards greater equality as well as
prosperity. The function of the amending provision, in such a Constitution, must necessarily be that of an instrument for dynamic and basic changes
in the future visualized by our Constitution makers. The whole Constitution is based on the assumption that it is a means of progress of all the
people of India towards certain goals. The course of progress may involve, as choices of lesser of two evils, occasional abrogations or sacrifices of
some fundamental rights, to achieve economic emancipation of the masses without which they are unable to enjoy any fundamental rights in any real
sense. The movement towards the goals may be so slow as to resemble the movement of a bullock-cart. But, in this age of the automobile and the
aeroplane, the movement could be much faster.
1885. The Constitutional function with which the judiciary is entrusted, in such a Constitution, is to see that the chosen vehicle does not leave the
charted course or path or transgress the limits prescribed by the Constitution at a particular time. The fundamental rights, as I have said eariler, may
be viewed as such limits. The power of amendment, in a Constitution such as ours, must include the power to change these limitations to suit the
needs of each age and generation. As the celebrated Justice Holmes said in his ""Common Law"", the life of law has not been logic, but the ""felt
necessities"" of the times. Every kind of law, whether fundamental or ordinary, has to be an attempted adaptation to the needs of the people at a
particular time. The power of adaptation in a progressive nation, with a Constitution which visualizes a movement towards socialism must,
therefore, be construed in the context of the whole setting of urges enshrined in the Constitution and what their satisfaction demands. So construed,
it may involve changes in the very features considered basic today.
1886. I think it has been properly pointed out by Mr. Niren De, the Attorney General, and Mr. Seeravai, the Advocate-General of Maharashtra,
that the proper function of Article 368, in a Constitution is to act as a safety valve against violent revolution. It can only so operate as a safety valve
if we do not construe the powers of amendment contained in it so narrowly as to import, contrary to the clear meaning of its explicit language, any
bar against the alteration or change of any features of our Constitution which may be characterised as basic.
1887. We have been taken through a number of principles of interpretation and construction of documents, including a document such as our
Constitution, containing the fundamental law of the land. It has been properly pointed out that the amending power, in so elaborate a Constitution,
could not possibly omit from its ambit or scope the power of amendment of any part of it so that the 24th Amendment merely clarifies the original
intention to lodge a wide amending power within the bosom of Article 368. It has been rightly pointed out that the careful manner in which the
Constitution, and, particularly, the amending Article 368 was framed precludes the possibility of a deliberate casus omissus so as to exclude from
its scope the making of any provision which may either take away or abridge or affect a fundamental right or any other basic feature. In any case,
in such a Constitution as ours, we must strongly lean against a construction which may enable us to hold that any part of the Constitution is exempt
from the scope of Article 368 as originally framed. Without express words in Article 368 itself to that effect, I am not prepared to merely presume
or infer the presence of any casus omissus here.
1888. It was no doubt argued, on the strength of the Golak Nath case (supra), that direct or indirect abridgement or taking away of a fundamental
right by an amendment under Article 368 was expressly barred by the language of Article 13(2) of the Constitution. I am in agreement with the
views of my learned brethren who hold that Article 13(2) is meant to deal with ordinary laws or the functions of the Parliament and of State
Legislatures in their ordinary law-making capacities. It was not intended to extend its scope indirectly to Article 368 which deals with the
amendment of the fundamental law itself of which Article 13(2) is a part. The language and the context as well as the subject matter of it, found
stated in Article 13(2) of the Constitution itself, preclude me from holding that it could possibly operate as a restriction on the powers of
amendment of any part of the Constitution contained in Article 368 of the Constitution even before it was amended by the 24th Amendment.
1889. The majority of the learned Judges of this Court in Golak Nath case (Supra) held that the power of amendment itself and not merely its
procedure was contained in Article 368 of the Constitution. They also held this power of amendment to be wide. Hidayatullah, J., however,
thought that the ambit of the term ""law"", as used in Article 13(2) of the Constitution, was wide enough to cover a change in the fundamental law on
which Article 368 exclusively operates. The view of Hidayatullah, J., turned the scales by a narrow majority of one in favour of the opinion that
Article 13(2) operates as an express restriction upon the powers contained in Article 368 even though it does not say so expressly. The limitation
was inferred from the wide meaning given to the term ""law"". But the view of the majority of Judges of this Court who have had the occasion to
consider this question, that is, if we include or add the number of those who gave decisions in 280469 and 280692 is still in favour of the view that
the word ""law"", as used in Article 13(2) of the Constitution, does not extend to the fundamental law or the Constitution. If it was really the intention
to so extend it, at least Article 13(2) would have clarified it.
1890. I am not impressed by the contention that Article 13(2), as originally passed by the Constituent Assembly, contained a specific exemption of
the powers of amendment exercised under Article 368 of the Constitution which was dropped afterwards. If the dropping of this clause was
intended to bring about also drastic a change in the intention of the Constitution makers as the counsel for the petitioners contends for, there would
have been some explanation given by the drafting Committee for such a change. Moreover, we have not been shown what authority the drafting
committee had to adopt language implying so drastic a change of intention of the Constituent Assembly without even bringing the matter to the
notice of the Constituent Assembly. The safer presumption is that the drafting committee dropped the addition proposal by Mr. Santhanam and
adopted by the Constituent Assembly merely because it considered the additional words to be otiose and unnecessary.
1891. Our Constitution itself contains in various places a distinction between the Constitution and the law. It mentions both the ""Constitution and
the law"" suggesting that there is a difference between them made by the Constitution itself. See : e.g.:
(1) Form of oath of the President prescribed by Article 60 of the Constitution to ""preserve protect, and defend ""the Constitution and the law"".
(2) The form of oath or affirmation, prescribed by Article 159 of the Constitution for the Governor of a State to ""protect and defend the
Constitution and the law"".
(3) The form of oath prescribed by Article 75(4) for a Union Minister given in Schedule III-Form I to do ""right to all manner of people in
accordance with the Constitution and the law"",
(4) The form of oath prescribed for a Judge of the Supreme Court, under Article 124(6) of the Constitution, given in Third Schedule-Form IV, to
uphold the Constitution and the laws"". The form is the same for the Comptroller and Auditor-General of India under Article 148(2) of the
Constitution.
(5) The form of the oath prescribed by Article 164(4) of the Constitution for a Minister of a State Government given in Third Schedule Form V to
do right to all manner of people in accordance with Constitution and the law"".
(6) The form of oath prescribed by Article 219 of the Constitution for a High Court judge given in Form VIII-Third Schedule to ""uphold the
Constitution and the laws"".
1892. Clause 7 of the Fifth Schedule part D, of the Constitution only explains the meaning of word amend as covering an ""addition, variation or
repeal"" and similar is the case with Clause 21 of the Sixth Schedule. I am not attracted by the distinction between amendments, which are
deemed"" not to be amendments, falling within Article 368, mentioned in the Fifth and Sixth Schedules, and actual amendments covered by Article
368. The word ""deemed"" was used in these provisions and Articles 4 and 169 merely to indicate that the procedure required by Article 368 was
not required here. These provisions certainly furnish an aid in construing and fixing the meaning of the word ""amendment"" wherever used in the
Constitution. And, as I have already held, the scope of amendment must necessarily be wide in the context of the whole Constitution.
1893. It may also be noticed that the term ""law"", which is not used in Article 368 at all, is sought to be defined in Article 13, Sub-article (3) of the
Constitution, after stating explicitly ""unless the context otherwise requires"". I have already dealt with the context of Article 368 containing the
power of amendment which necessarily operates on every part of the Constitution so long as its operation on any part is not found expressly
excluded.
1894. However, even ignoring the context in which Article 13(3) itself occurs and other foregoing reasons, if we were to assume, for the sake of
argument, that, because law is not exhaustively defined by Article 13(3) of the Constitution, the term ""law"" used there could include the law of the
Constitution, another principle of construction could also apply here. This is that even a prior general provision followed by an express provision
dealing with a particular type of law could reasonably exclude the particular and special from the purview and scope of the general. It is immaterial
if the general provision precedes the provision containing a special law. This could not really affect the basis of the principle applicable.
1895. The principle indicated above has been usually applied between different pieces of legislation or to different Acts. There is no doubt that
when the subsequent Act is general and the prior Act is special, the Special Act is not repealed by the provisions of the general Act by the
application of the maxim : ""Generalia specialibus non derogant"" i.e. provisions will not abrogate special provisions (See : Crates on Statute Law p.
376). Again, ""if a special enactment, whether it be in a public or private Act, and a subsequent general Act or absolutely repugnant and inconsistent
with one another"", it has been said that ""the Courts have no alternative but to declare the prior special enactment repealed by the subsequent
general Act"". See : Craies on Statute Law p. 380). On the same principle, it has been held that a subsequent particular Act may have the effect of
partially repealing the earlier general Act. (See : Mirfin v. Attwood [1869] L.R. 4 Q.B. 330 Heston & Isleworth U.D.C. v. Grout [1897] 2 Ch.
306 280275
1896. The above mentioned principle has been applied generally where the question has arisen whether the particular law prevails over, and,
therefore, repeals the general law. It has, however, also been held that the principle may operate to merely curtail the operation of the general law
by exempting from its scope the special cases dealt with by the particular law (See : Re Williams; [1887] 36 Ch. D. 573 Mirfin v. Atttwood,
Harishanker Bagla v. M.P. State (Supra).). In other words, the principle may so operate as to curb or reduce the extent or ambit of applicability of
the general law. An application of this principle would also show that Constitutional law, as Special Law, may be removed from the purview of
law"", as found in Article 13 of the Constitution, even if, by stretching one''s imagination, it was really possible to so stretch the scope of the term
law"", as used in Article 13 of the Constitution, as would include, but for such a principle, amendments of the Constitution. Prima facie, however,
amendments of the Constitution operate on every provision of the Constitution unless any part of it is expressly excluded from the scope of such
operation. The use of such a principle to remove an assumed conflict does not appear necessary.
1896. Mr. Palkiwala, presumably faced with insurmountable difficulties in relying entirely upon the very narrow majority decision in Golak Nath''s
case (Supra), in favour of the view that Article 13(2) operates as a restriction upon the power of amendment contained in Article 368 of the
Constitution, relied primarily upon a theory of implied limitations. The only ""implied"" limitation which I can read into the word amendment, as
perhaps"" necessarily implied, or, as part of the meaning of the word ""amendment"" is the one so characterised by Wanchoo J., in Golak Nath''s
case (supra). In other words, it may not include the power of completely abrogating the Constitution at one stroke. It, however, seems wide
enough to erode the Constitution completely step by step so as to replace it by another.
1897. The Attorney General himself had, very properly, conceded that the scope of amendment could not be so wide as to create a vacuum by
abrogating the rest of the Constitution leaving nothing behind to amend. The Attorney General''s argument was that, short of creating such a
vacuum, the power is wide enough to cover a replacement of the present Constitution by another. It seems to me that the necessary implication of
the word ""amendment"" or the meaning of the term itself may exclude a possible complete abrogation of the present Constitution although that could
be done, step by step, by the bodies empowered to amend if they so desired and followed the appropriate procedure.
1898. For the reasons already given at length by my brethren Ray, Palekar, Mathew and Dwivedi with whom I concur, I find that there is nothing
in cases cited which could enable us to put in implied limitations, in a Constitution such as ours, on Article 368, containing expressly the sovereign
law-making power of amendment of every part of it. The cases have really little bearing on the interpretation of such a provision containing the
constituent power. As they were cited before us and examined by us, I will very briefly refer to the main cases cited.
1899. The American cases really go against the submission that relied limitations could be put on expressly stated Constitutional powers. They
were : Oscar Leser v. J. Mercer Garnett 258 U.S. 130 U.S.A. v. William H. Sprague & William J. Howey 282 U.S. 716 State of Rhode Island v.
A. Mitchell Palmer, Attorney General etc. 253 U.S. 350. Schneiderman v. U.S. 320 U.S. 118.
1900. The cases from Australia decided by the Privy Council were : McCawley v. The King 1920 A.C. 691., Taylor v. Attorney General of
Queensland 23 C.L.R. 457 where an interpretation of Section 5 of the Colonial Law Validity Act was given in the light of a presumption that the
power transferred to a British Colonial Legislature must be read subject to the fundamental assumption underlying the Constitution of the British
Empire that the position of the Crown has not been affected; Webb v. Outrim [1907] A.C. 81 where the theory of implied restrictions on powers
found in the Commonwealth Parliament Act was rejected; Victoria v. Commonwealth, 45 AL.J. 251 where, without questioning the basic principle
of grant of plenary powers of legislation, laid down by Lord Selborne in Q. v. Burah (1878) 3 A.C. 889 a decision was given on the lack of
powers in the Federal Legislature, to tax a State, on a subject falling outside Section 51 of the Australian Constitution, which laid down the powers
of taxation of the Federal Legislature, in the course of which some observations were made on the implications of Federalism which assumes the
continued existence of States.
1901. The cases from Canada may lend some support to the implications of a grant of power contained by an enactment of the sovereign British
Parliament, but they do not appear to me to be helpful in the context of the theory of the sovereignty of our Constitution, of which Article 368 is a
pivotal part, which we have adopted. The cases from Canada cited before us were : Alberta Press cases 1938 (2) D.L.R. 81 Switzman v. Elbing
& Attorney General of Quebec 1957 (7) D.L.R. 337 Saumur v. City of Quebec & Attorney General of Quebec 1953 (4) D.L.R. p. 461 A.G. for
the Province of Ontario and Ors. v. A.G. for the Dominion of Canada and Anr. [1912] A.C. 571 where the assumption, underlying some of the
decisions, that Canada did not possess fully blossomed legislative power, seems to have been repelled; In Re the Initiative and Referendum Act,
where legislation offending Section 92 head 1 of the British North America Act, 1867; was held to be invalid.
1902. So far as Ryan''s case, [1935] IR 170 is concerned, Mr. Palkiwala could only rely on the minority judgment of Kennedy, C.J. In Moore v.
Attorney General for the Irish State [1935] A.C. 484 it was conceded on behalf of a petitioner who had challenged the validity of an Act of the
Irish Parliament that the majority decision in Ryan''s case was correct. I do not think that the Irish cases give much help to the petitioners''
submissions on implied limitation.
1903. Cases coming up from Ceylon also do not assist the petitioners. In the Bribery Commissioner v. Pedrick Ranasinghe 1965 A.C. 172 a
provision of the Bribery Amendment Act, 1958, was held to be bad because it conflicted with the provisions of Section 29 of the Ceylon
(Constitution) Order in Council, 1946, by which the Constitution of Ceylon was governed. It is, therefore, a simple case of conflict of an enactment
of subordinate law making authority with the instrument of Government which regulated subordinate law-making powers and was, therefore,
supreme. In that case the requirements of manner and form as laid down in Attorney-General for New South Wales and Ors. v. Trethowan and
Ors. 1932 A.C. 526 were also held not to have been complied with. In Don John Francis Douglas Liyanage and Ors. v. The Queen 1967 (1)
A.C. 259 it was held, with regard to the Acts the validity of which was impugned:
...the Acts could not be challenged on the ground that they were contrary to the fundamental principles of justice. The Colonial Laws Validity Act,
1865, which provided that ""colonial laws should be void to the extent that they were repugnant to an Act of the United Kingdom applicable to the
colony but not otherwise and should not be void on the grounds of repugnancy to the law of England, did not leave in existence a fetter of
repugnancy to some vague and unspecified law of natural justice : those liberalising provisions were incorporated in, and enlarged by, the Ceylon
Independence Act, 1947, of the British Parliament, the joint effect of which, with the Ceylon (Constitution) Order in Council, 1946, was to confer
on the Ceylon Parliament the full legislative powers of a sovereign independent state.
1904. This case shows that repugnancy to some vague principle of ""natural justice"" could not invalidate the enactments of a fully competent
legislative authority.
1905. There can be no question of delegation of the power of amendment if, as I have already indicated, I hold that the Constitution is the principal
and the source of all Constitutionally valid power and authority in the eye of law. The principle delegatus non potest delegare is only applicable
against a delegate but not against the principal. When an amendment is made by an appropriate procedure, the amendment becomes a part of the
principal''s own will and intention and action. Of course, if the principal is and must necessarily be a human authority, the bodies of persons
authorised to amend under Article 368 of the Constitution would share the legislative sovereignty and would constitute the ""Principal"" whose will is
expressed in the amendment.
1906. It may be possible to use the test of consequences in order to check an abuse of power by a legally non-sovereign law-making body as the
Parliament is when it does not exercise the Constituent power by the use of the two-thirds'' majorities in both Houses of Parliament as required by
Article 368 of the Constitution. It may also be possible to use the theory of implied limitations by implying and annexing rules of natural justice to
particular kinds of non-legislative functions laid down by statutory or even Constitutional law. But, this is done only by presuming that the
Constitution did not intend abrogation of the fundamental rules of natural justice. If these rules are sought to be dispensed with by any particular
ordinary enactment it may be possible to assail the validity of that enactment when Articles 14 and 19 of the Constitution apply. The exclusion of
Articles 14 and 19 by a Constitutionally valid amendment only carves out or creates a new legislative field by a provision which becomes a part of
the Constitution by amendment, so that the Constitutional validity of its creation cannot be assailed in any court of law so long as the form and
manner prescribed by Article 368 of the Constitution have been observed in making the necessary amendment. Enactments properly falling within
this field would be immune from attack for any alleged violations of Articles 14 and 19 and 31.
1907. Mr. Palkiwala then made an impassioned appeal to the theories of natural law and natural rights sought to be embodied in present day
international laws as well as Constitutional laws. It is not necessary for me to deal at length with the political philosophy or the juristic implications
of various and conflicting natural law theories, such as those of Spinoza, Hobbes, Locke or Rousseau, discussed by T.H. Green in his ""Principles
of Political Obligation"". I also do not find it necessary to embark on an academic discussion of ancient and medieval theories of natural law. I will,
however, quote a passage from Friedmann on Legal Theory (5th Edition-p. 95-96), where the position, place, and uses of ""natural law"" theories
are thus summarised:
The history of natural law is a tale of the search of mankind for absolute justice and of its failure. Again and again, in the course of the last 2,500
years, the idea of natural law has appeared, in some form or other, as an expression of the search for an ideal higher than positive law after having
been rejected and derided in the interval. With changing social and political conditions the notions about natural law have changed. The only thing
that has remained constant is the appeal to something higher than positive law. The object of that appeal has been as often the justification of
existing authority as a revolt against it.
Natural law has fulfilled many functions. It has been the principal instrument in the transformation of the old civil law of the Romans into a broad
and cosmopolitan system; it has been a weapon used by both sides in the fight between the medieval Church and the German emperors; in its
name the validity of international law has been asserted, and the appeal for freedom of the individual against absolutism launched. Again it was by
appeal to principles of natural law that American judges, professing to interpret the Constitution, resisted the attempt of state legislation to modify
and restrict the unfettered economic freedom of the individual.
It would be simple to dismiss the whole idea of natural law as a hypocritical disguise for concrete political aspirations and no doubt it has
sometimes exercised little more than this function. But there is infinitely more in it. Natural law has been the chief though not the only way to
formulate ideals and aspirations of various peoples and generations with reference to the principal moving forces of the time. When the social
structure itself becomes rigid and absolute, as at the time of Schoolmen, the ideal too will take a static and absolute content. At other times, as with
most modern natural law theories, natural law ideals become relative or merely formal, expressing little more than the yearning of a generation
which is dissatisfied with itself and the world, which seeks something higher, but is conscious of the relativity of values. It is as easy to deride
natural law as it is to deride the futility of mankind''s social and political life in general, in its unceasing but hitherto vain search for a way out of the
injustice and imperfection for which Western civilisation has found no other solution but to move from one extreme to another"".
The appeal to some absolute ideal finds a response in men, particularly at a time of disillusionment and doubt, and in times of simmering revolt.
therefore natural law theories, far from being theoretical speculations, have often heralded powerful political and legal developments"".
1908. I am not prepared to use any natural law theory for putting a construction on Article 368 of the Constitution which will defeat its plain
meaning as well as the objects of the Constitution as stated in the Preamble and the Directive Principles of State Policy. I do not know of any case
in which this has been done. Even in the Golak Nath''s case (supra) Subba Rao, C.J. relied on a natural law theory to strengthen his views really
based on an application of the supposed express bar contained in Article 13(2).
1909. I have already stated my point of view, that we should approach the questions placed before us from the pragmatic angle of the changing
needs of social and economic orders visualised by those who were or are the final Judges of these needs in exercise of the Constituent power.
Checks on possible abuses of such powers do not lie through actions in Courts of law. The pressure of public opinion, and the fear of revolt due to
misuse of such powers of amendment are the only practically possible checks which can operate if and when such contingencies arise. These
checks lie only in the political fields of operation. They are not subject to judicial review or control. In other words, what Dicey calls the external
and the internal limits may operate to control and check possible misuses of such power. Courts of justice have no means of control over a power
expressly sanctioned by the Constitution which is the legal sovereign. They can only speak for the Constitution. Through their pronouncements
must be heard the voice of the Constitution and of nothing beyond it.
1910. Although the Courts must recognise the validity of the exercise of a legally sovereign constituent power, such power may itself be ineffective
for actually bringing about the desired results. Whether the change is in the direction of what may be considered better may itself be a matter of
dispute. The answers to such questions and disputes depend upon many conditions which are outside the control of law courts. The very existence
or absence of such conditions cannot be appropriately investigated or determined in law Courts. therefore, such investigations lie outside the
judicial domain when once a change is brought in by the exercise of constituent or sovereign law making power in accordance with the prescribed
procedure.
1911. A socialistic state, must have the power and make the attempt to build a new social and economic order free from exploitation, misery and
poverty, in the manner those in charge of framing policies and making appropriate laws think best for serving the public good. We do not today
conceive of public good or progress in terms of a ""movement from status to contract"", but in terms of a movement for control of economic and
other kinds of powers of exploitation by individuals so as to ensure that public good not merely appears to be served but is actually served by all
individuals wherever or however placed. The emphasis today is upon due performance of their social obligations by individuals before claiming any
right however fundamental or important it may be because rights and duties are correlative.
1912. Another contention advanced was that a creature of the Constitution could not possibly possess the power to create or recreate the
Constitution. therefore, it was contended, resort could not be had to Article 368 to expand the power of amendment. I am unable to accept this
contention in the face of the express provision in Clause (e) to the proviso to the Article 368(2) of the Constitution. There Article 368 expressly
provided either for the expansion or diminution of the scope of the powers of amendment. It cannot, therefore, be reasonably contended that the
power of recreation even of the whole Constitution by stages was not already contained in the unamended Article 368. This part of proviso also
shows that the Constitution makers contemplated a wide amending power so as to meet the challenges of the times offered by rapidly changing
social, political, economic, national and international conditions and situations. We cannot contract what the Constitution makers clearly intended to
make elastic and expansible.
1913. For the foregoing reasons, I hold that the 24th Amendment of the Constitution is valid. It would, therefore, follow that the 25th and 29th
Amendments are also valid. The reasons for the validity of each of these amendments have been so fully dealt by my learned brethren Ray,
Palekar, Mathew, and Dwivedi, with most of which I respectfully concur, that I need not discuss or repeat any of them here. Nor have I, for this
very reason, attempted to discuss the enormous array of cases, both Indian and foreign, or the great many juristic writings, placed before and
closely examined by us. I will, however, indicate before I conclude, my special reasons for holding Section 3 of the Constitution (25th
Amendment) Act 1971, adding Article 31C to the Constitution also as valid.
1914. Article 31C has two parts. The first part is directed at removing laws passed for giving effect to the policy of the State towards securing the
principles specified in Clause (b) or Clause (c) of Article 39 of the Constitution from the vice of invalidity on the ground that any such law ""is
inconsistent with or takes away or abridges any of the rights conferred by Articles 14, 19 and 31 of the Constitution"". If we, stop here, the
question whether the law is really for the purpose of giving effect to the principles specified in Clauses (b) or (c) of Article 39 would still be
justiciable whenever laws passed under this provision come up before Courts. In other words, the question of relevancy of the law passed to the
specified principles could still be examined by courts although the effect of invalidity for alleged violations of Articles 14 or 19 or 31 would vanish
so long as the law was really meant to give effect to the principles of Article 39(b) and (c). A colourable piece of legislation with a different object
altogether but merely dressed up as a law intended for giving effect to the specified principles would fail to pass the test laid down by the first part.
The second part of Article 31C goes on to provide that, if such a law contains a declaration that it is for giving effect to such policy, it will become
immune from judicial review altogether. In cases of laws passed by State legislatures there is a further safeguard that such laws must have been
reserved for consideration by the President and assented to by him. The purpose of the declaration is, therefore, to take the place of a judicial
verdict on relevancy of the grounds to the principles found in Clauses (b) and (c) of Article 39 as well as on effectiveness of these laws for the
intended purposes. Nevertheless, the Attorney General and the Solicitor General, appearing for the Union of India, conceded, both in written
submissions and in the course of arguments, that the question of relevancy or nexus with the specified principles would be open to judicial scrutiny
in such cases of declarations annexed to laws passed.
1915. My learned brother Khanna has been pleased, despite the concession mentioned above, to declare the second part of Article 31C to be
void on the ground among others, that it involves a trespass on the judicial field. It was said that, under the guise of exercise of the power of
amendment, one of the pillars of the Constitution or one of the essential features of its basic structure, that is to say, judicial review, had been
removed.
1916. I think that the concession made on behalf of the Union of India is quite justifiable on a ground which I now proceed to adopt. It is that a
declaration by itself is not part of the law made, but it is something only attached to the law even though this annexation is by a purported law. In
other words, the declaration, though provided for by law, takes the place of judicial consideration by the Courts and involves consideration of the
question whether it is reasonable and necessary to attach such a declaration to a particular law.
1917. I do not think that it is necessary for me to decide what the exact nature of the function in giving the declaration is or whether it carries with
it, by implication, the proposition that some rules of natural justice must be complied with. Such questions were not argued before us by any party.
Nevertheless, I think that the concession could only be made on the strength of the view that the declaration by itself would not preclude a judicial
examination of the nexus so that Courts can still determine whether the law passed is really one covered by the field carved out by Article 31C or
merely pretends to be so protected by parading under cover of the declaration. I, therefore, adopt this reason as perfectly good one for making the
concession. Hence, I hold that both parts of Article 31C are valid.
1918. On questions relating to the Amendment of Article 31(2) and the 29th Amendment of the Constitution, I adopt the reasons of my learned
brethren Ray, Mathew and Dwivedi with whose conclusions I concur on these and other questions.
1920. My conclusions may now be stated as follows:
(1) The majority view in Golak Nath''s case (supra), holding that Article 13 operated as a limitation upon the powers of Constitutional amendment
found in Article 368, was erroneous. The minority view there was correct on this question.
(2) The 24th Amendment is valid.
(3) The 25th Amendment, including addition of Article 31C, is valid.
(4) The word ''amount'' in Article 31(2), as amended, does not convey the idea of any prescribed norm. The fixation of the amount or the laying
down of a principle for determining the amount are matters within the exclusive power of Parliament or the State Legislature concerned. In other
words, the norms and their satisfaction on the question of adequacy of compensation or its reasonableness, are matters within the exclusive
competence of the legislative authorities to determine.
(5) The declaration contemplated by Article 31C is like a certificate given after considering the relevancy of the principles specified in Article 39(b)
and (c) of the Constitution, and, therefore, the jurisdiction of the Court is not ousted. The Courts can still consider and decide whether the
declaration is really good or a mere pretence attached to a colourable piece of legislation or to a law which has no bearing on or nexus with the
principles found in Article 39(b) and (c) of the Constitution. Out of two equally acceptable views, even on the question of nexus, the one in
conformity with the legislative verdict should prevail.
(6) The 29th Amendment is valid.
1921. I would also have the petitions disposed of in the light of decisions given above. I make no order as to costs incurred by parties for this
stage of hearing
S.N. Dwivedi, J.
1922. I concur with the conclusions reached by brother Ray with respect to the Constitutionality, of the 24th, 25th and 29th amendments. But in
view of the importance of the case I wish to add my own reasons in support of those conclusions.
1923. Ideas which failed to win the minds of Englishmen in the Stuart period and died in discomfiture are seeking transmigration into the
Constitution of India now. Perceive some resemblances:
_______________________________________________________________________________
Ideas during the Stuart Period Arguments of Sri Palkhiwala
_______________________________________________________________________________
1. ""Acts of Parliament may take away flowers 1. By virtue of Article 368 Parliament
and ornaments of the crown but not cannot so amend the Constitution
the crown itself....(Sir John Finch C.J., as to take away or abridge the
Fundamental Law in English Constitutional essential features of the Constitution.
History by J.W. Gough, 1955 Edn. p. 73.)
2. ""The Parliament cannot deliver over 2. Parliament cannot so amend the
free, people of England to a foreign Constitution as to make the Republic
government, or to laws imposed by of India a satellite of a foreign country.
foreigners...."" (William Ball of Barkham
Esquire, Ibid. p. 107.)
3. ""The Parliament cannot deprive the free 3. Parliament cannot so amend the
people of England of their innate rights Constitution as to damage or destroy the
of electing knights, citizens and core of the fundamental rights in Part III
burgesses for Parliament. In these things of the Constitution.
of the nature of these tending to
the fund mental rights and laws of the
people the parliament cannot nor ought
not any way to violate the people or
nation."" (William Ball of Barkham
Esquire, Ibid. p. 107.)
4. ""Properties are the foundation of 4. The right to property is a humam.
Constitutions,and not the Constitutions right and is necessary for the enjoyment
of property. Or if so be there were no of every other right. It is
Constitution yet Law of Nature does give based on Natural Law. It cannot be
a principle for every man to have a taken away or abridged by an
property of what he has or may have amendment of the Constitution.
which is not another man''s."" (Captain
Clarke Gough, supra, p. 115.)
5. ""How any representative, that has not 5. Parliament is a creature of the
only a more trust to preserve fundamental Constitution. It cannot rise above its
but that is a representative that makes creator i.e., the Constitution. So it
laws, by virtue of this fundamental law, cannot damage or destroy the core of
viz. that the people have a power in the fundamental rights.
legislation...can have a right to remove
or destroy that fundamental? The
fundamental makes the people free : this
free people makes a representative;
can this creature unqualify the
creator ?"" (Quaker William Penn, Ibid.,
p. 155.)
6. ""When an act of Parliament is against 6. Amending power in Article 368 is
common right or reason...the limited by the principles of Natural
Common Law will control it and adjudge Law and an amendment in violation
such act to be void."" (Coke in Dr. Bonham''s of these principles will be void.
case, quoted in the Revival of Natural
Law concepts by C.G. Heines, 1930 Edn.
pages 33-34.)
7. ""Cases which concern the life or 7. The inherent and implied limitations
inheritance, or goods or fortunes of to the amending power in Article 368
subjects...are not to be decided will be determined by judges possessing
by natural reason, but by artificial a trained and perceptive judicial mind.
reason and judgment of law, which
law is an act which requires long study
and experience before that a man can
attain to the cognizance of it."" (Coke
as quoted in the English Constitutional
Conflicts of the Seventeenth Century
1603-1689 by J.R. Tanner, 1961
Student Edn. p. 37.)
1924. Of the three contenders for primacy in the Stuart period-King, Parliament, Common Law-Parliament came out victorious. F.W. Maitland,
Constitutional History of England (Paper back reprint (1963) pages 300-301. The King and the Common Law accepted its supremacy. Stuart
England was passing through an age of transition. So is India today. ""We are passing through the great age of transition when we are passing
through the great age of transition the various systems-even systems of law-have to undergo changes. Conceptions which had appeared to us basic
undergo changes"" Jawaharlal Nehru : C.A.D. Vol. 9 page 1194 (emphasis added). At bottom the controversy in these cases is as to whether the
meaning of the Constitution consists in its being or in its becoming. The Court is called upon to decide whether it is a prison-house or a freeland,
whether it speaks for the few or for the many. These issues can hardly be resolved with the aid of foreign legal know-how. Decisions of foreign
courts and treatises and articles written on various Constitutions by foreign writers would not be safe guide in construing our Constitution. ""(I)n the
last analysis the decision must depend upon the words of the Constitution and since no two Constitutions are in identical terms, it is extremely
unsafe to assume that a decision on one of them can be applied without qualification to another. This may be so even where the words or
expressions used are same in both cases, for a word or phrase may take a colour from its context and bear different senses accordingly."" (In Re.
C.P. & Berar Sales of Motor Spirit Lubricants Taxation Act, 1938). [1939] F.C.R. 18 per Gwyer C.J. For instance, law-making and
Constitution-amending are both called ''law'' in Canada and Ceylon because a Constitutional amendment there is really a subordinate enactment
passed under a statute of the British Parliament or under an Order-in-Council which is delegated legislation. Our Constitution ""is something fresh
and in that sense unique.... It seems to me therefore that it is useless to try and look at this through the eyes of another country or of their courts.
281647 at page 1112 per Bose J.
1925. ""A Constitution is the expression in national life of the genius of a people. It reflects the tendencies of the age and the articles have to be
interpreted, without doing violence to the language, in the light of the prevailing phase of sentiments in the country in which the Constitution is
intended to operate."" (Motilal v. State of U.P.) AIR 1911 All. 251 per Sapru J. Constitutions which grew up in the 17th, 18th and 19th centuries
reflected the hopes and aspirations of men of those times; the Constitution of India reflects the hopes and aspirations of the people of India
emerging from colonial economy in the second half of the 20th century. Constitutions framed in the past for organising political democracy cannot
serve as a safe guide in construing the Constitution of India framed for ushering in social and economic democracy.
1926. Constitutions which grew up in the preceding three centuries were understood to sanctify the Supremacy of Property. Said Tocqueville :
The French Revolution has allowed one exclusive right to remain, the right of property, and the main problems of politics will deal with the
alterations to be brought about in the right of property-holders."" As quoted in French Political Thought in the 19th Century by Roger Henry Soltau,
p. 55. Our Constitution is conceived in a radically different tradition. Our forbears did not believe in the acquisition of things of pleasure (Preya);
they stood for the good and the wholesome (Shrey). They addressed their king as Rajan because it was his duty to secure the welfare of his
people (See Richard Henry Tawney, ""The Acquisitive Society"", Chapter II & IV) Their rule of law (Dharma) was intended to help the power-
minus keep the power-plus in check. Their rule of law (rita) was a stream, not a puddle. It recognised the inevitability of change. They believed in
the moral precept : distribute and enjoy the residue of wealth.(Mahabharata, Shanti Prava, 57 : 11.)
1927. The Constitution bears the imprint of the philosophy of our National Movement for Swaraj. That philosophy was shaped by two pre-
eminent leaders of the Movement-Mahatma Gandhi and Jawaharlal Nehru. Mahatma Gandhi gave to the Movement the philosophy of Ahimsa.
Two essential elements of his Ahimsa are : (1) equality; and (2) absence of the desire of self-acquisition (Aparigrah). He declared that ""to live
above the means befitting a poor country is to live on stolen food."" Dr. P. Sitaramaya, ""The History of the Indian Congress, Vol. I, page 386. And
he also said : ""I consider it a sin and injustice to use machinery for the purpose of concentration of power and riches in the hands of the few. Today
the machinery is used in this way."" Jawaharlal Nehru : Discovery of India, Signet Press, 1956, page 432.
1928. While Mahatma Gandhi laid stress on the ethics of the Movement, Jawaharlal Nehru enriched its economic content. In his presidential
address to the Lahore Congress Session of 1929 he said : ""The philosophy of socialism has gradually permeated the entire structure of the society
the world over and almost the only point in dispute is the phase and methods of advance to its full realisation. India will have to go that way too if
she seeks to end her poverty and inequality though she may evolve her own methods and may adopt the ideal to the genius of her race."" R.D.
Agarwala, Economic Aspect of a Welfare State in India, page 32.
1929. Emphasising the intimate and inseverable connection between national liberation and social liberation, he said : ""(I)f an indigenous
Government took place of the foreign government and kept all the vested interests in tact, this would not be even the shadow of freedom. India''s
immediate goal can only be considered in terms of the ending of the exploitation of her people. Politically it must mean independence and cession
of the British connection; economically and socially it must mean the ending of all special class privileges and vested interests. Jawaharlal Nehru
Whither India, 1933.
1930. The philosophy of Mahatma Gandhi was rooted in our ancient tradition; the philosophy of Jawaharlal Nehru was influenced by modern
progressive thinking. But the common denominator in their philosophies was humanism. The humanism of the Western Enlightenment
comprehended mere political equality; the humanism of Mahatma Gandhi and Jawaharlal Nehru was instinct with social and economic equality.
The former made man a political citizen; the latter aims to make him a ''perfect'' citizen. This new humanist philosophy became the catalyst of the
National Movement for Swaraj.
1931. In 1929 the All India Congress Committee resolved that the great poverty and misery of the Indian people was due also ""to the economic
structure of the society."" Indian National Congress Resolutions on Economic Policy, Programme and Allied Matters, 1924-1969, p. 3. The
Karachi Congress resolution, on fundamental rights and economic programme revised in the All India Congress Session of Bombay in 1931
declare that in order to end the exploitation of the masses political freedom must include economic freedom of the starving millions. Resolutions,
supra pp. 6-9. It provided that ""property was not to be sequestered or confiscated ""save in accordance with law"" Ibid (emphasis added). It also
provided that the State shall own or control the key industries and services, mining resources, railways waterways, shipping and other means of
public transport."" Ibid. According to the Congress Election Manifesto of 1945, ""the most vital and urgent of India''s problems is how to remove the
curse of poverty and raise the standard of masses. Ibid p. 14. It declared that for that purpose it was ""necessary...to prevent the concentration of
wealth and power in the hands of individuals and groups, and to prevent vested interests inimical to society from growing."" Ibid. p. 14. It proposed
acquisition of the land of intermediaries on payment of equitable compensation. Ibid. pp. 15-16. In November 1947 the All India Congress
Committee Session at Delhi passed a resolution to the effect that the object of the Congress should be to secure ""an economic structure which
would yield maximum production without the creation of private monopolies and the concentration of wealth."" Ibid. pp. 18-19. It was thought that
such ""social structure can provide an alternative to the acquisition of economic and political equality."" Ibid. pp. 18-19.
1932. In sum, the National Movement was committed : (1) to work for social, economic and political equality of the weaker sections of the
people; (2) to disperse concentration of wealth in any form in a few hands; and (3) to acquire property in accordance with law. Payment of
compensation would be determined by equitable considerations and not by market value. The men who took the leading part in framing the
Constitution were animated by these noble ideals. They embodied them in the Preamble to the Constitution; they proliferated them in the Directive
Principles of the State Policy; they gave them ascendancy over the rights in Part III of the Constitution. (See Articles 15(3), 16(4), 17, 19(2) to
(6), 24, 25(a) and (b), 31(4), (5) and (6)). They made them ''fundamental'' in the governance of the country. Pandit Govind Ballabh Pant called
them ''vital principles''. C.A.D. Vol 9 p. 1288. And indeed so they are, for when translated into life, they will multiply the number of owners of
fundamental rights and transform liberty and equality from a privilege into a universal human right.
1933. However, pleasing its name-plate or its trumpet, every form of focussed power was suspect in the eyes of the Constitution-makers. They
apprehended that concentration of the ownership of the means of production and material resources and the resultant incarceration of wealth in a
few profit-seeking hand may bring into being an economic power as all-assimilating and omnicompetent as the Hegelian State. It may manipulate a
fall in the prices of raw-materials; it may inflate the prices of manufactures by low production and hoarding; it may increase unemployment and
bring down wages; it may shrink investments and control the industrial progress of the nation. J.K. Gailbraith : American Capitalism, pp. 21, 40
and 64; Report of the Monopolies Inquiry Commission (1965) Vol. 1 pp. 125, 128, 132 and 134. It may seek to influence politics and public
opinion. J.K. Gailbraith, Ibid, p. 123; Bertrand Russel : Power (Unwin Books) p. 85; Monopolies Inquiry Commission Report p. 136. It may try
to threaten, restrain and change governments in self-interest. B. Russel, Ibid. pp. 86, 88 and 124; Monopolies Inquiry Commission Report pp. 1,
135 and 193. It may endanger liberty, the rule of law and peace. J.K. Gailbraith, Ibid, pp. 67 and 70; W. Friedmann. An Introduction to World
Politics : London Macmillan and Co. Ltd. 1962, p. 4. It may retard national unity, the growth of culture and education. Monopolies Inquiry
Commission Report, p. 136. To prevent these manifold abuses of the economic power, the Constitution-makers enacted Articles 39(b) and (c). It
will be legitimate to bear in mind the preemptive significance of Part IV in understanding the Constitution.
1934. It is now necessary to consider whether the majority decision in 282401 is correct.
Residence of Amending Power
1935. In Golaknath Wanchoo J. and two other Judges who associated with him and Hidayatullah, Bachawat and Ramaswami JJ. took the view
that the power to amend the Constitution is located in Article 368. Subba Rao C.J. and four other learned Judges who associated with him, on the
contrary, held that Article 368 does not grant the power of amending the Constitution. It merely provides for the procedure for amendment of the
Constitution. I respectfully agree with the view that the amending power resides in the original Article 368.
1936. Despite the marginal note to Article 368, which indicates that Article 368 is prescribing the procedure for amendment, several
considerations clearly show that the amending power is located in Article 368. Article 368 provides specifically for a procedure for amending the
Constitution. When the prescribed procedure is strictly followed, ""the Constitution shall stand amended in accordance with the terms of the Bill.
Parliament can bring about this result by strictly following the prescribed procedure. Who can bring about a certain result may truly be said to have
the power to produce that result. Power to amend the Constitution is accordingly necessarily implied in Article 368.
1937. Article 368 finds place in Part XX of the Constitution. It is the solitary Article in that part. If provision was being made in Article 368 merely
for procedure for amending the Constitution by Parliament, the Constitution-makers would have placed it logically under the heading ""Legislative
procedure"" in Part V of the Constitution. Including the solitary Article 368 in a separate part suggests that it was intended to confer the amending
power as well as to provide for the amending procedure. The heading of Part XX is ""amendment of the Constitution"" and not ""procedure for
amendment of the Constitution"". The heading will include both power as well as procedure. The proviso to Article 368 also shows that the
amending power is lodged therein.
1938. Power to amend the Constitution cannot reasonably be located in Entry 97 of List I of Schedule VII read with Article 248 of the
Constitution. The idea of a provision for amending the Constitution was indisputably present in the minds of the Constitution-makers. If they had
considered that the power to amend the Constitution was in its nature legislative, they would have surely included in express words this power in a
specific entry in List I. Article 248 and Entry 97 of List I confer residuary power on Parliament. Article 246 and List I confer certain specific
powers on Parliament. Residuary power is intended to comprehend matters which could not be foreseen by the Constitution-makers at the time of
the framing of the Constitution. As the topic of amending the Constitution was foreseen by them, it could not have been put in the residuary power.
Article 245(1) confers power on Parliament ""subject to the provisions of this Constitution."" Articles 246 and 248 are subject to Article 245.
Accordingly, a law made under Article 348 and Entry 97 of List I cannot be inconsistent with any provision of the Constitution. But a law made
under Entry 97 for amending any provision of the Constitution would be inconsistent with that provision. Accordingly it would be invalid. But on
following the prescribed procedure in Article 368 there ensues a valid amendment of the Constitution. So Article 248 and Entry 97 cannot include
the power to amend the Constitution. The history of residuary power in our country also indicates that the power to amend the Constitution cannot
be subsumed in the residuary power. Section 104 of the Government of India Act, 1935 provided for residuary power. The Governor-General
could by public notification empower either the Federal Legislature or a Provincial Legislature to enact a law with respect to any matter not
enumerated in any of the Lists in Schedule VII. Acting u/s 104, the Governor-General could not empower either Legislature to make a law for,
amending the Government of India Act. The power to amend the said Act vested exclusively in the British Parliament. While the Constitution was
on the anvil, residuary power was proposed to be vested in the States. If that power had been vested in the States, it could not have been possible
to argue that the Constitution could be amended by resort to residuary power because the amending bill is to be initiated in Parliament and not in
the States. It was only at a later stage that the residuary power was included in List I. The foregoing considerations show that the amending power
does not reside in Article 248 and Entry 97 of List I. As already stated, it is located in Article 368 of the Constitution. Article 304(1) of the Draft
Constitution was similar to Article 368. Article 304(2) enabled States to amend the Constitution as regards the method of choosing a Governor or
the number of Houses of the State Legislature. In Clause 18 of his letter dated February 21, 1948 to the President of the Constituent Assembly,
Dr. B.R. Ambedkar, while forwarding the Draft Constitution, said that a provision giving ''a limited constituent power'' to the State Legislature has
been inserted in Article 304.
1939. The procedure prescribed in Article 368 is the exclusive procedure for amendment of the Constitution. The word ''only'' in Article 368 rules
out all other procedures for amendment. So no law can be made for a referendum or a constituent assembly. A referendum or a constituent
assembly will reduce Article 368 to redundance. Referendum was not accepted by the framers of the Constitution. Dr. B.R. Ambedkar said : ""The
Draft Constitution has eliminated the elaborate and difficult procedure such as a decision by a convention or a referendum. The powers of
amendment are left with the Legislatures, Central and Provincial"". C.A.D. Vol. 7, page 43.
Nature of Amending Power
1940. With respect I find it difficult to share the view of Hidayatullah J. that the amending power in Article 368 is a legislative power.'' (Golaknath,
Supra at page 900).
1941. During the British period neither the people of this country nor their elected representatives were endowed with the power to make or
amend their Constitution Act. The Constitution Act by which they were governed until August 14, 1947 was enacted by the British Parliament. The
power to amend that Act was vested in that Parliament. The elected representatives of the people could until that date make only legislative laws
under the Constitution Act. The Constitution Act endowed them with a legislative power. Under Sections 99 and 100 of the Government of India
Act, 1935, the Union and Provincial Legislatures made legislative laws. Under Sections 42, 43 and 44 and Section 72 of Schedule IX the
Governor General made ordinances. The Governor made ordinances and Acts under Sections 88, 89 and 90. The headings of all those provisions
describe the law-making power as ''legislative power''. The framers of the Constitution were familiar with the historical meaning of the expression
''legislative power'' in this country. The were also aware of the meaning of ''constituent power''. Accordingly, it is reasonable to believe that they
have made a distinction between legislative power'' and ''constituent power''. Indeed they have described the power of making legislative laws as a
''legislative power''. The heading of Part XI is ''Distribution of Legislative Powers''; the heading of Article 123 is ''legislative power of the
President''; the heading of Article 213 is ''legislative power of the Governor''. It may be observed that the framers did not include Article 368 under
the heading legislative power'' or in Part XI or in the company of the provisions dealing with the legislative procedure in Part V of the Constitution.
They placed it in a separate part. This omission is explained by the fact that they were making a distinction between ''legislative power'' and
''constituent power''.
1942. Broadly speaking, ''constituent power'' determines the frame of primary organs of Government and establishes authoritative standards for
their behavior. In its ordinary sense, legislative power means power to make laws in accordance with those authoritative standards. Legislative
power may determine the form of secondary organs of Government and establish subordinate standards for social behavior. The subordinate
standards are derived from the authoritative standards established by the constituent power. Discussing the concept of ''legislative power'', Bose J.
said : ""We have to try and discover from the Constitution itself what the concept of legislative power looked like in the eyes of the Constituent
Assembly which conferred it. When that body created an Indian Parliament for the first time and endowed it with life, what did they think they
were doing ? What concept of legislative power had they in mind ? ...First and foremost, they had the British model in view where Parliament is
supreme in the sense that it can do what it pleases and no Court of law can sit in judgment over its Acts. That model it rejected by introducing a
federation and dividing the ambit of legislative authority. It rejected by drawing a distinction between the exercise of constituent powers and
ordinary legislative activity..."" (In re. The Delhi Laws Act 1912 (Supra) at page 1112).
1943. Parliament''s additional power to amend certain provisions of the Constitution by ordinary law would not obliterate the distinction between
constituent power and legislative power. Constitutions may be uncontrolled like the British Constitution, or controlled like the Constitution of the
United States of America. There may be a hybrid class of Constitutions, partly controlled and partly uncontrolled. In an uncontrolled Constitution
the distinction between constituent power and legislative power disappears, because the legislature can amend by the law-making procedure any
part of the Constitution as if it were a statute. In a controlled Constitution the procedure for making laws and for amending the Constitution are
distinct and discrete. No part of the Constitution can be amended by the law-making procedure. This destination between constituent power and
legislative power in a controlled Constitution proceeds from the distinction between the law-making procedure and the Constitution-amending
procedure. Our Constitution is of a hybrid pattern. It is partly controlled and partly uncontrolled. It is uncontrolled with respect to those provisions
of the Constitution which may be amended by an ordinary law through the legislative procedure; it is controlled with respect to the remaining
provisions which may be amended only by following the procedure prescribed in Article 368. When any part of the Constitution is amended by
following the legislative procedure, the amendment is the result of the exercise of the legislative power; when it is amended through the procedure
prescribed by Article 368, the amendment is the result of the exercise of the constituent power. The amending power conferred by Article 368 is a
constituent power and not a legislative power.
Dominion of Amending Power
1944. The phrase ""amendment of this Constitution"" is the nerve-center of Article 368. It is determinative of the dominion as well as the magnitude
of the amending power. The words ""this Constitution"" in the phrase embrace the entire Constitution, as according to Article 393 ""this Constitution
is called ""the Constitution of India"". These words are also used in Articles 133(2) and 367(1), (2) and (3). In those provisions these words would
envelop each and every provision of the Constitution. They should convey the same meaning in Article 368. Accordingly each and every provision
of the Constitution including Part III falls within the sway of the amending power.
1945. 272386 it is said that ""the preamble is not a part of the Constitution"". This remark cannot assist the argument that a Preamble is not liable to
amendment. It seems to me that the Court really intended to say that the Preamble is not enacting part of the Constitution. On October 17, 1949
the Constituent Assembly passed a resolution to the effect that ""the Preamble stand part of the Constitution."" C.A.D. Vol. X, p. 456.
1946. According to Article 394 that article and Articles 5 to 9, Articles 60, 324, 366, 367, 379, 380, 388 and 391 to 393 came into force on
November 26, 1949, while ""the remaining provisions of this Constitution"" were to come into force on January 26, 1950. It is clear from the phrase
the remaining provisions of this Constitution"" that the Preamble also came into force on January 26, 1950. Replying to Sri K. Santhanam''s
question in regard to the date of the coming into force of the Preamble, Shri Alladi Krishnaswami Ayyar said : ""The Preamble will come into force
in all its plentitude when the Constitution comes into force."" C.A.D. Vol. X, p. 418.
1947. A statute has four parts-title, preamble, enacting clause and purview or body. Crawford : Statutory Construction (1948 Edn.) p. 123 :
Sutherland : Statutory Construction (1943 Edn.) Vol. 2, pp. 348-349; Haloburg''s : Laws of England, Vol. 36, p. 370, Craies on Statute Law
(1963 Edn.) pp. 190 and 201. The Preamble to the Constitution of the United States of America is regarded as a part of the Constitution.
Willoughby, Constitutional Law of the United States (1929 Edn.), Vol. I, p. 62. The heading ""the Constitution of India"" above the Preamble shows
that the Preamble is a part of it.
1948. As the Preamble is a part of the Constitution, it is liable to amendment under Article 368. Those parts of the Preamble which operate on the
past such as ""this 26th day of November, 1949"" may perhaps not be capable of miodification. ''Even Jove hath not power on the past''. But there
is little doubt that such parts can be deleted by the exertion of the amending power.
1949. In sum, no provision of the Constitution can claim immunity from the sway of the amending power. The amending power can amend each
and every provision of the Constitution including the Preamble and Part III.
Magnitude of Amending Power
1950. The magnitude of amending power is measurable by the broad-shouldered word ""amendment"" in Article 368. According to Wanchoo J.,
the word ""amendment"" should be given its full meaning as used in law and that means that by amendment an existing Constitution...can be changed,
and this change can take the form either of addition to the existing provisions or alteration of existing provisions and their substitution by others or
deletion of certain provisions altogether."" (Golaknath, supra at page 834). Hidayatullah J. said : ""I do not take a narrow view of the word
amendment"" as including only minor changes within the general frame-work. By amendment new matter may be added, old matter removed or
altered."" (Ibid, p. 862) Bachawat and Ramaswami JJ. gave the same extensive meaning to the word ""amendment"". Thus according to six out of
eleven judges in Golaknath, the word ""amendment"" means amending by addition, alteration or repeal. According to the Shorter Oxford English
Dictionary ""amendment"" means ""removal of faults or errors; reformation esp. (law) in a writ or process 1607."" According to Webster''s Third New
International Dictionary, it means ""act of amending esp. for the better, correction of a fault or faults, the process of amending as a motion, bill, act
or Constitution that will provide for its own amendment; an alteration proposed or effected by such process."" According to the Random House
Dictionary of the English Language (Unabridged Edn.) ""amendment"" means ""to alter, modify, rephrase or add to, substract from (a motion, bill,
Constitution etc.) by formal procedure, to change for the better, improve, to remove or correct faults."" According to Crawford (Statutory
Construction (1940 Edn.) page 170) there ""are many different definitions of the term amendment, as it applies to legislation. Generally, it may be
defined as an alteration or change of something, proposed in a bill or established as law. We are not, however, here concerned with the
amendment of the proposed bills, but with the amendment of existing laws. Thus limited, a definition as suitable as any, defines an amendment as a
change in some of the existing provisions of a statute. Or stated in more detail, a law is amended when it is in whole or in part permitted to remain
and something is added to or taken from it or it is in some way changed or altered in order to make it more complete or perfect or effective.
According to these definitions the power to amend means the power to make an addition to or alteration in or subtraction from the text The
purpose of addition, alteration or subtraction may vary; it may be to make the text or some part of it more complete or perfect or effective. It also
appears that the whole text of a law cannot be repealed or abrogated in one step; some part of it must remain while the other is repealed.
1951. The Constitution does not define the word ""amendment"". Article 367(1) applies the General Clauses Act to the interpretation of the
Constitution. The Act also does not define ""amendment"". However, Section 6A provides that where any Central Act repeals any enactment by
which, the text of any Central Act was ""amended by express omission, insertion or substitution of any matter"" the repeal unless different intention
appears, shall not affect the continuance of ""any suck amendment made by the enactment so repealed"" and in operation at the time of such repeal.
Section 6A shows that ""amendment"" includes addition, substitution and omission. There is no reason why this definition which was known to the
Constitution-makers should not apply to ""amendment"" in Article 368.
1952. According to the petitioners, ""amendment"" in Article 368 is used in the narrow sense of making improvements. Now, an improvement may
be made not only by an addition, but also by omission or repeal. Thus the curing of an error in the text undoubtedly improves it. According to
Hidayatullah J. it ""was an error to include (the right of property) in (Part III)"". (Golaknath, supra at page 887). The removal of this error by an
amendment under Article 368 will surely improve the text of the Constitution. It will remove the roadblock in the way of implementing Part IV of
the Constitution. Further, every mover of an amendment considers his proposal as an improvement in the existing text and the Court should not
substitute its own evaluation for that of the mover of the amendment.
1953. The grants of legislative power are ordinarily accorded the widest amplitude. A fortiori, the constituent power in Article 368 should receive
the same hospitable construction. The word ""amendment"" should be so construed as to fructify the purpose underlying Article 368. The framers of
the Constitution have enacted Article 368 for several reasons. First, the working of the Constitution may reveal errors and omissions which could
not be foreseen by them. Article 368 was designed to repair those errors and omissions. Second, the Court''s construction of the Constitution may
not correspond with the Constitution-makers'' intention or may make the process of orderly government difficult. The first Amendment to the
Constitution became necessary on account of the decision of this Court in the 281733 and the decision of the Patna High Court in Kameshwar
Singh v. State of Bihar AIR 1951 Pat 91. Third, the Constituent Assembly which framed the Constitution was not elected on adult franchise and
was in fact not fully representative of the entire people. On January 22, 1947 Jawaharlal Nehru said : ""We shall frame the Constitution, and I hope
it will be a ""good Constitution, but does anyone in this House imagine that when a free India emerges it will be bound down by anything that even
this House might lay down for it ? A free India will see the bursting forth of the energy of a mighty nation. What it will do and what it will not, I do
not know, but I do know that it will not consent to be bound down by anything.... It may be that the Constitution, this House may frame may not
satisfy an India, that free India. This House cannot bind down the next generation or people who will duly succeed us in this task."" C.A.D. Vol. 2,
pages 322-323. On November 8, 1948 he reiterated : ""While we who are assembled in this House undoubtedly represent the people of India,
nevertheless, I think it can be said and truthfully that when a new House, by whatever name it goes, is elected in terms of this Constitution and
every adult in India has the right to vote, the House that emerges then will certainly be fully representative of every section of the Indian people. It is
right that that House elected so...should have an easy opportunity to make such changes as it wants to...."" C.A.D. Vol. V, pp. 322-323. The
Constitution-makers conferred very wide amending power on Parliament because it was believed that Parliament elected on adult franchise would
be fully representative of the entire people and that such a Parliament should receive a right to have a fresh look at the Constitution and to make
such changes therein as the entire people whom it represents desire. Fourth, at the apex of all human rights is the right of self-preservation. People
collectively have a similar right of self-preservation. Self-preservation implies mutation, that is adaptation to the changing environment. It is in the
nature of man to adjust himself to the changing social, economic and political conditions in the country. Without such adaptation the people decays
and there can be no progress. Kant said : ""One age cannot enter into an alliance on oath to put the next age in a position when it would be
impossible for it to extend and correct its knowledge; or to make any progress whatsoever in enlightenment. This would be a crime against human
nature whose original destiny lies precisely in such progress. Later generations are thus perfectly entitled to dismiss these agreements as
unauthorised and criminal."" Kant''s Political Writings, Edited by Hans Reiss, Cambridge University Press, 1970, p. 57.
1954. Speaking in the same vein, Jawaharlal Nehru said : ""In any event we should not make a Constitution such as some other great countries
have, which are so rigid that they do not and cannot be adapted to changing conditions. Today-especially, when the world is in turmoil and we are
passing through a very swift period of transition, what, we may do today may not be wholly applicable tomorrow. therefore, while we make a
Constitution which is sound and as basic as we can, it should also be flexible. C.A.D. Vol. 7, p. 322.
1955. Article 368 is shaped by the philosophy that every generation should be free to adapt the Constitution to the social, economic and political
conditions of its time. Most of the Constitution-makers were freedom-fighters. It is difficult to believe that those who had fought for freedom to
change the social and political organisation of their time would deny the identical freedom to their descendents to change the social, economic and
political organisation of their times. The denial of power to make radical changes in the Constitution to the future generation would invite the danger
of extra Constitutional changes of the Constitution. ""The State without the means of some change is without means of its conservation. Without
such means it might even risk the loss of that part of the Constitution which it wished the most religiously to preserve."" Burke : Recollections on the
Revolution in France and other writings Oxford University Press, 1958 Reprint, p. 23.
1956. The context also reinforces the widest meaning of the word ""amendment"". The proviso to Article 368 states that if an amendment of the
Constitution seeks to make any ""change"" in the provisions specified therein, such amendment shall also require the ratification by at least half of the
State Legislatures. Thus the proviso contemplates an amendment by way of a ''change'' in certain provisions of the Constitution. According to the
Shorter Oxford English Dictionary (3rd Edition Vol. 1, page 291) ""change"" means ""substitution, or succession of anything in place of another;
alteration in the State or quality of anything; variation, mutation, that which is or may be substituted for another of the same kind."" The power to
amend accordingly includes the power to substitute one provision for another. For instance, it will be open to Parliament to remove List II in the
Seventh Schedule and substitute another List therefore by strictly following the procedure prescribed in Article 368 and its proviso. The words
amendment"" and ""amend"" have been used in Articles 107(2), 108(1) and (4), 190(3), 110(1)(b), proviso to Article 111, Articles 147, 196(2),
197(1)(c) and (2)(c), 198(3), 199(1)(b), 200, 201 and 395. In all these provisions those words include the power of repeal or abrogation. Article
110(1)(b) provides that a Bill shall be deemed to be a Money Bill if it contains a provision dealing with ""the amendment of the law with respect to
any financial obligations undertaken or to be undertaken by the Government of India."" Without doubt, the word ""amendment"" would also include
repeal or abrogation of a law with respect to any financial obligation undertaken or to be undertaken by the Government of India. The word
amendment"" cannot be confined to mere minor changes. To the same effect is Article 199(1)(b) in relation to the States. Article 147 provides that
in Chapter IV of Part V and in Chapter V of Part VI references to any substantial question of law as to the interpretation of the Constitution shall
be construed as including reference to any substantial question of law as to the interpretation) of the Government of India Act, 1935 (including any
enactment ""amending or supplementing that Act""). Here also the word ""amending"" would take in any enactment which has repealed any provision
of the Government of India Act, 1935. Article 395 provides that the ""Indian Independence Act, 1947 and the Government of India Act, 1935,
together with all other enactments amending or supplementing the law...are hereby repealed."" Here again, the word ""amending"" includes an
enactment which has repealed any provision of the Government of India Act, 1935. It cannot be said that the framers of the Constitution intended
to continue an enactment which has repealed an essential provision of the Government of India Act, 1935.
1957. Paragraph 7 of Schedule V to the Constitution reads : ""(1) Parliament may from time to time by law amend by way of addition, variation or
repeal any of the provisions of this Schedule and, when the Schedule is so amended, any reference to this Schedule in this Constitution shall be
construed as reference to such Schedule as so amended : (2) No such law as is mentioned in sub-paragraph (I) of this paragraph shall be deemed
to be an amendment of this Constitution for the purpose of Article 368.
1958. In paragraph 7(1) the words, ""addition, variation, or repeal"" do not enlarge the meaning of ''amend''; they are expositive of it. If the word
amendment"" in Article 368 did not include the power of repealing a provision of the Constitution, sub-paragraph (2) could not have been enacted.
It has been held by this Court that Parliament may change the boundaries of a State by a law enacted under Article 3 or by an amendment of the
Constitution under Article 368. (Berubari Union, supra). It would follow from this decision that Parliament may repeal any provision of Schedule V
by an ordinary law enacted under paragraph 7 of Schedule V or by an amendment under Article 368. The amending power under Article 368
which provides for amendment of the Constitution by a more difficult procedure than the one by which any provision of Schedule V may be
repealed under paragraph 7 cannot surely be narrower than the power under paragraph 7 of Schedule V. The same consideration equally applies
to paragraph 21 of Schedule VI to the Constitution.
1959. According ""to Article 33 Parliament may by law determine to what extent any of the rights conferred by Part III shall in their application to
the members of the Armed forces or forces charged with the maintenance of public order be restricted or abrogated so as to ensure better
discharge of their duties and the maintenance of discipline amongst them. It is open to Parliament to make a law abrogating the fundamental rights
of the citizens for the time being employed in the Army and the forces charged with the maintenance of public order. For instance, it is open to it to
make a law abrogating the freedom of speech of persons employed in the Army. For the reasons already discussed in relation to paragraph 7 of
Schedule V, it cannot be disputed that Parliament may abrogate the fundamental rights of the citizens employed in the Army or forces charged with
the maintenance of public order in the exercise of the amending power under Article 368.
1960. The power of a Constituent Assembly, which is a representative body, to frame a Constitution is unlimited and unconfined. Its absolute
power is explained by the fact that it is called upon to chart a process of government of a country. In carrying out its task it has to take decisions
on matters of high policy. The high power is made to match the high purpose. The nature of the power conferred on Parliament by Article 368 is
similar to the power exercisable by a Constituent Assembly. therefore the amending power in Article 368 is as unlimited and unconfined as the
power of a Constituent Assembly. Indeed, it may truly be said that Parliament acts as a Continual Constituent Assembly.
1961. The history of Article 368 supports the broadest construction of the word ""amendment"". Article 368 is similar to Article 304 of the Draft
Constitution. Article 305 of the Draft Constitution is material for our purpose. It relevantly read : ""Notwithstanding anything contained in Article
304, the provisions of this Constitution relating to the reservation of seats for the Muslims, the Scheduled Castes, the Scheduled Tribes or the
Indian Christians either in Parliament or in the legislature of any State...shall not be amended during a period of 10 years from the commencement
of this Constitution.
1962. Part XIV of the Draft Constitution made reservation of seats in Parliament and State Legislatures for Muslims, Scheduled Castes,
Scheduled Tribes and Indian Christians. The word ""amended"" in Article 305 unmistakably include the repeal of the provisions prescribing the
reservations. As Article 305 was an exception to Article 304, the word ""amendment"" in Article 304 would include the power of abrogating the
reservations. As in Article 304, so in Article 368 ""amendment"" should include the sense of repeal and abrogation.
1963. According to Sri Palkhiwala, whenever the Constitution-makers intended to confer the power of repeal on any authority, they have
expressly said so as in Articles 35(b), 252(2), the proviso to Article 254(2) and Article 372(1) and (2). In all these provisions the Words ""alter,
repeal or amend"" are used with reference to a law. As ""amend"" would not authorise repeal simpliciter of the entire law, the framers of the
Constitution have expressly conceded the power of repealing the entire law. So these provisions do not help the argument of Sri Palkhiwala that
amendment"" in Article 368 should be given a narrow meaning.
1964. To sum up, the nature, object and history of the amending power and the context of Article 368 leave little room for doubt that the word
amendment"" includes the power of repealing or abrogating each and every provision of the Constitution. It may be that Parliament may not be able
to annihilate the entire Constitution by one stroke of pen. But it can surely repeal or abrogate all provisions in Part III. Article 368 permits
Parliament to apply not only the physician''s needle but also the surgeon''s saw. It may amputate any part of the Constitution if and when it
becomes necessary so to do for the good health and survival of the other parts of the Constitution.
Meaning of ''Law'' in Article 13(2)
1965. There is a distinction between ''Constitution'' and ''law''. (Ordinarily) a ''Constitution'' signifies a politico-legal document. President Wilson
once said that the U.S. Constitution has been, to a considerable extent, a political document and not a mere ''lawyers document''. C.G. Hains :
Role of the Supreme Court in American Government and Politics, 1944 Edn., p. 44. On the other hand, in its ordinary sense ''law'' signifies a
statute or a legislative enactment. Again, a ''Constitution'' prescribes the paramount norm or norms; a law prescribes derivative norms. They are
derived from the paramount norms. The reckoning of a Constitutional amendment in the eye of law is the same as that of a Constitution. therefore
ordinarily a Constitutional amendment is not law. Significantly, there is not a whisper of the word ''law'' in Article 368.
1966. The context of the word ''law'' in Article 13(2) does not show that it includes an amendment of the Constitution made under Article 368.
The word ''law'' in Article 13(1) obviously does not include a Constitution. No Constitution existing at the time of the commencement of our
Constitution and taking away or abridging the fundamental rights of the people conferred by Part III of the Constitution has been brought to our
notice in spite of the assiduous research of Sri Palkhiwala. Article 13(3)(a) provides for an extensive definition of the word ''law'' by including
things which are not ordinarily regarded as included in it. It mentions an ordinance, order, bye-law, rule, regulation, notification, custom or usage
having the force of law. But it does not include the Constitution which in the ordinary sense does not mean ''law''.
1967. A distinction between ''Constitution'' and ''law'' is made in the Constitution itself. According to Article 60 the President of India has to take
the oath that he will preserve, protect and defend ""the Constitution and the law"". Article 159 requires the Governor of a State to take the same
oath. A Minister of the Union and a State, the Judges of the Supreme Court and High Courts and the Comptroller and Auditor General also take
the same kind of oath. If the framers of the Constitution had regarded the Constitution as ''law'', they would not have separately mentioned the
Constitution in various oaths.
1968. Various provisions of the Constitution indicate that the product which comes into being by fallowing the legislative procedure prescribed in
Articles 107 to 111 is called ''law''. The heading over Articles 107 and 196 reads as ""Legislative Procedure"". When the prescribed legislative
procedure is followed, the end-product is law. But when the procedure prescribed in Article 368 is strictly followed, it results in the amendment of
the Constitution. The Constitution-makers did not call it ''law''.
1969. Ordinarily fundamental rights avail against the State organs, that is, the Legislature, the Executive and the Judiciary and other agencies of the
State. While making an amendment under Article 368, Parliament acts as a constituent authority and not as a State organ. The body making a law
in accordance with the procedure prescribed under Articles 107 to 111 and an amendment according to the procedure prescribed in Article 368
may be the same, but the two functions are fundamentally different in character. It is common knowledge that often there is a polarisation of various
functions in one and the same body. For instance, the House of Lords in Great Britain exercises legislative functions as well as judicial functions. It
may pass a Bill by a bare majority of the Lords assembled in a particular session. But all the Lords minus the Lord Chancellor, the Law Lords and
such other Lords as have held or are holding high judicial offices cannot decide a civil appeal. On the other hand, three Lords selected from any
one of the last three categories of Lords may decide a civil appeal. The functional difference accounts for this apparent paradox of numbers. The
members of the Dominion Parliament of India could not, by their unanimous vote, make the Constitution of India. But the same members-acting as
the Constituent Assembly could, by a bare majority, make the Constitution. The functional difference in making a legislative law and an amendment
of the Constitution likewise explains the basic difference in the procedures prescribed in Articles 107 to 111 and Article 368. In case of difference
on a Bill between the House of the People and the Council of States, the two Houses may meet unicamerally and pass a legislative measure. The
President cannot refuse his assent to a Bill passed by both Houses bicamerally or unicamerally. But an amendment of the Constitution under Article
368 cannot be made by a vote in a joint sitting of the two Houses. The two Houses must meet separately and pass tile amending bill by the
requisite majority. The President may withhold his assent to the Constitution amending bill. It is on account of the functional difference between law
making and Constitution amending that a law passed by the unanimous vote of Parliament according to the procedure in Articles 107 to 111
cannot override any fundamental right. A Bill passed by more than half of the members of each House assembled separately and by two third of
the members present and voting will, however, result in the amending of the fundamental rights.
1970. Legislative power in Article 245 is made ''subject to the provisions of this Constitution''. But Article 368 is not made ''subject to the
provisions of this Constitution''. Article 368 places only one express fetter on the amending power, that is, the procedural fetter. A substantive
fetter on the amending power is accordingly not contemplated by Article 368. The framers of the Constitution were aware of the fact that certain
foreign Constitutions have expressly put the amending power in substantive fetters. Indeed Article 305 sought to place such a fetter on the Draft
Article 304 (corresponding to Article 368). In the absence of clear textual evidence, I am unable to expand the meaning of ''law'' in Article 13(2),
for an expansive construction would permanently rule out the lawful making of structural reforms in the social, economic and political frame of the
country. Speaking on the First amendment to the Constitution following the decision of this Court in 281733 on May 29, 1951 Jawaharlal Nehru
said : ""We have to give them (the weaker sections of the society) opportunities-economic opportunities, educational opportunities and the like.
Now in doing that we have been told that we come up against some provisions in the Constitution which rather lay down some principles of
equality or some principles of non-discrimination etc. So we arrive at a peculiar tangle. We cannot have equality because in trying to attain equality
we come up against some principles of equality. That is a very peculiar position. We cannot have equality because we cannot have non-
discrimination because if you think in terms of giving a lift to those who are down, you are somehow affecting the present status quo undoubtedly.
therefore, if this argument is correct, then we cannot make any major change in the status quo, whether economic or in any sphere of public or
private activity."" Parliamentary Debates Vols. XII-XIII, Part II-1951, pages 9616-9617.
1971. The word ''compensation'' in the unamended Article 31(2) has been construed by this Court to mean full market value of the acquired
property. This construction creates a direct conflict between Article 31(2) and Article 39(c). Article 39(c) enjoins the State to direct its policy
towards securing ""that the operation of the economic system does not result in the concentration of wealth and means of production to the common
detriment."" This object can never be achieved if full market value of the acquired properly is to be paid to its owner. The payment of full market
value to the owner will change the form of the concentration of wealth from property to cash. The concentration would remain. The history of our
National Movement clearly shows that the Constitution-makers were committed to the accomplishment of the objects specified in Part IV of the
Constitution. They have expressly declared that those objects are ''fundamental''. in the governance of the country. It is accordingly reasonable to
think that they have provided for the means of resolving the conflict between Articles 31(2) and 39(c) or between Articles 29 and 46. They must
have intended that when a conflict arises between the rights in Part III and the obligations of the State in the Part IV, that conflict may be resolved
by an amendment of the Constitution under Article 368. ""My concept of a fundamental right is something which Parliament cannot touch save by
an amendment of the Constitution"" (emphasis added) 281703 per Bose J.
1972. The phrase ''notwithstanding anything in the Constitution'' is used in a provision granting power for emancipating the grant from any
restrictive provision in the Constitution. As the word ''law'' in the Article 13(2) is not intended to include an amendment of the Constitution, Article
368 does not open with the non-obstante clause.
1973. No unmistaking conclusion can be drawn from the history of Article 13(2) as to the meaning of the word ''law''. The Draft Report of the
Sub-Committee on Fundamental Rights, dated April 3, 1947, contained an annexure dealing with Fundamental Rights. Shiva Rao, Framing of
India''s Constitution, Vol. II, p. 137. Clause 2 of the annexure relevantly provided that ""any law which may hereafter be made by the State
inconsistent with the provisions of this Chapter/Constitution shall be void to the extent of such inconsistency."" By a letter of April 16, 1947, the
Chairman of the Fundamental Rights sub-Committee forwarded an annexure on Fundamental Rights to the Chairman, Advisory Committee on
Fundamental Rights. Clause 2 of the annexure materially read: ""All existing laws or usages in force...inconsistent with the rights guaranteed under
this Constitution shall stand abrogated to the extent of such inconsistency : nor shall the Union or any unit make any law taking away or abridging
any such right."" Ibid, p. 171. On April 23, 1947, the Advisory Committee on Fundamental Rights presented an interim report to the President of
the Constituent Assembly. The Report contained an annexure providing for fundamental rights. Clause (2) of the annexure materially read : ""All
existing laws, notifications, regulations, customs or usages in force...inconsistent with the rights guaranteed under this Part of the Constitution shall
stand abrogated to the extent of such inconsistency, nor shall the Union or any unit make any law taking away or abridging any such right."" Ibid, p.
290. Shri K. Santhanam proposed an amendment substituting for the last words in Clause (2) the words ""Nor shall any such right be taken away
or abridged except by an amendment of the Constitution."" In his speech he explained that ""if the clause stands as it is even by an amendment of the
Constitution we shall not be able to change any of these rights if found unsatisfactory or inconvenient.... In order to avoid any such doubts I have
moved this amendment."" C.A.D. Vol. 3, pp. 415-416. So according to him the amendment was by way of abundant caution. Sardar Vallabh Bhai
Patel accepted the amendment. It was put to vote and adopted. Ibid, p. 415. The Constituent Assembly thus accepted the position that
fundamental rights could be abrogated by a Constitutional amendment.
1974. In October, 1947, a Draft Constitution was prepared by the Constitutional Adviser. Shiva Rao, supra, p. 7. Section 9(2) of his Draft
Constitution materially read : ""Nothing in this Constitution shall be taken to empower the State to make any law which curtails, or takes away any
of the rights conferred by Chapter II of this Constitution except by way of amendment of this Constitution u/s 232 and any law made in
contravention of this section shall to the extent of such contravention be void."" Although the Constituent Assembly had expressly accepted the
amendment of Sri K. Santhanam, the Drafting Committee omitted the words ""except by way of amendment of this Constitution."" The relevant
portion of Article 8(2) of the Draft Constitution read : ""The State shall not make any law which takes away or abridges the rights conferred by this
Part and any law made in contravention of this Part shall to the extent of the contravention be void."" No explanation for excluding the words
except by way of amendment of this Constitution"", which were approved by the Constituent Assembly, is to be found in the records. It is,
however, important to observe that when the words ""except by way of amendment of the Constitution"" are omitted from Sri K. Santhanam''s
amendment, the remaining words ""nor shall any such rights be taken away or abridged"" are quite wide to prohibit the abrogation or abridgment of
fundamental rights even by a Constitutional amendment. The same effect seems to be produced by the words ""nothing in this Constitution"" in
Section 9(2) of the Draft Constitution prepared by the Constitutional Adviser. But the Drafting Committee substituted Section 9(2) by Article 8(2)
of the Draft Constitution. Article 8(2) of the Draft Constitution does not enmesh in plain words all the provisions of the Constitution including
Article 304. This may perhaps explain the omission of the words ""except by way of amendment of this Constitution."" from Article 8(2) of the Draft
Constitution. In any case, this history of Article 13(2) does not prove that the Drafting Committee intended Up give supremacy to fundamental
rights over the Constitution amending power. In this connection it is important to refer to a note from the Constitutional Adviser''s office that ''law''
in Section 9(2) did not include an amendment of the Constitution. Shiva Rao, Vol. IV, p. 26.
1975. A careful reading of Dr. B.R. Ambedkar''s speeches would show that the Constitution amending power can be used to abrogate or abridge
the fundamental rights. On November 4, 1948 he said:
The provisions of the Constitution relating to the amendment of the Constitution divide the Articles of the Constitution into two groups. In the one
group are placed Articles relating to : (a) the distribution of legislative powers between the center and the State, (b) the representation of the States
in Parliament; and (c) the powers of the Courts, All other Articles are placed in another group. Articles placed in the second group cover a very
large part of the Constitution and can be amended by Parliament by a double majority, namely, a majority of not less than two third of the
members of each House present and voting and by a majority of the total membership of each House. The amendments of these articles did not
require ratification by the States."" C.A.D. Vol. VII, p. 36. (emphasis added).
He reiterated:
It is only for amendments of specific matters-and they are only few-that the ratifications of the State legislatures is required. All other articles of the
Constitution are left to be amended by Parliament."" C.A.D. Vol. VII, p. 43. (emphasis added).
On another occasion he repeated:
Now, what is it we do ? We divide the articles of the Constitution under three categories. The first category is one which consists of articles which
can be amended by Parliament by a bare majority. The second set of articles are articles which require two-thirds majority. If the future Parliament
wishes to amend any particular article which is not mentioned in Part III or Article 304, all that is necessary is to have two-thirds majority. Then,
they can amend it.
Mr. President : Of members present
The Honourable Dr. B.R. Ambedkar : Yes, Now, we have no doubt put certain articles in a third category where for the purpose of amendment
the mechanism is somewhat different or double. It requires two-thirds majority plus ratification by the States."" C.A.D. Vol. IX, pp. 660-663.
1976. It would appear from these speeches that for the purpose of amendment Dr. Ambedkar has classified all the Articles of the Constitution in
three categories. The Articles must fit in one or the other of the three categories, for according to him there is no fourth category. Articles in Part III
of the Constitution should accordingly fit into one of these categories. It seems to me that having regard to his threefold classification of the Articles
it is not fair to interpret his speeches as showing that the Articles in Part III are not at all amendable. The word ""not"" in the sentence ""if the future
Parliament wishes to amend any particular article which is not mentioned in Part III or Article 304"" is presumably either a slip of tongue or a
printer''s devil. When Jawaharlal Nehru said that the fundamental rights were intended to be ""permanent in the Constitution"", he did not really mean
that they are not amendable. His speeches, already quoted by me, would clearly show that he regarded the entire Constitution to be subject to
amendment by any future Parliament.
1977. Sri Kamath had moved an amendment to Article 304 which expressly provided for amendment in the provisions of Part III, but that
amendment was rejected by the Constituent Assembly. No inference of unamendability of those provisions can be drawn from the rejection of his
motion, for the members of the Constituent Assembly might have thought that the language of Article 304 of the Draft Constitution was sufficiently
spacious to include an amendment of the provisions of Part III and that accordingly Sri Kamath''s motion was unnecessary.
1978. The phrase ""Constitution as by law established"" in the President''s oath would not establish that the Constitution is a law in the ordinary
sense of the term. The word ''law'' in the phrase, in my view, means lawful. The phrase would mean ""Constitution established in a lawful manner,
that is, by the people through their representatives.
1979. The oath of the President to defend ""the Constitution and the law"" does not bind him to the Constitution as it stood on the day he took the
oath. The word ''law'' undoubtedly means the law for the time being in force. A variation or repeal of a part of a law would not compromise the
oath. In the context of law, the ''Constitution'' would mean the Constitution as varied or repealed from time to time.
1980. Sri Palkhiwala has contended vigorously that people have reserved to themselves the fundamental rights and that those rights are sacred and
immutable natural rights. It seems to me that it is an error to consecrate the rights enumerated in Part III of the Constitution as ""Sacrosanct"" or
transcendental"" or to romanticise them as ""natural rights"" or ""primordial rights"" or to embalm them in the shell of ""inalienable and inviolable"" and
immutable.
1981. To regard them as sacrosanct does not seem to comport with the secular virtue of our Constitution. To regard them as ""natural rights"" or
primordial rights"" overlooks the fact that the rights specified in Articles 15, 16, 17, 18, 21, 22, 23, 24, 25, 27, 28. 29, 30 and 32 were begotten
by our specific national experience. They did not exist in India before the Constitution.
1982. The Constitution-makers did not regard the rights mentioned in Part III as ''sacrosanct'' or as ''inalienable'' and ''inviolable'' or as
''immutable''. Jawaharlal Nehru said : ""So, if you wish to kill this Constitution make it sacred and sacrosanct certainly. But if you want it to be a
dead thing, not a growing thing, a static, unwieldy, unchanging thing, then by all means do so, realising that that is the best way of stabbing it in the
front and in the back. Because whatever the ideas of the 18th century philosophers or the philosophers of the early 19th century...nevertheless the
world has changed within a hundred years-changed mightily"" Parliamentary Debates Vols. XII-XIII, Part II, pp. 9624-9625.
1983. Articles 15(3), 16(4) and (5), 19(2) to (6), 21, 22(3), 4(b) and 7(a) and (b), 23(2), 25(1) and (2), 26, 28(2), 31(4), (5), and (6) encumber
the rights with manifold unpredictable limitations. Article 19(2) has invented a completely new restriction to free speech, namely, ''friendly relations
with foreign states'' Article 33 expressly empowers Parliament to restrict or abrogate the rights in their application to the Army and forces
responsible for the maintenance of public order. For a period of five years from May 14, 1954, the ''reasonableness'' of restrictions on the rights
specified in Article 19 was made unjusticiable in the State of Jammu and Kashmir. Clause (7) added to Article 19 by the President provided that
''reasonable restrictions'' in Clauses (2), (3), (4) and (5) shall be construed as meaning such restrictions as the appropriate legislature in Jammu and
Kashmir ""deems reasonable"". Article 35A applied to that State by the President made inroads into the rights of employment under the State, the
right to acquire property the right to settlement and the right to scholarships and other aids in the State. Article 303(2) empowers Parliament to
make law giving preferences and making discrimination in the matter of inter-State trade if it is necessary to do so for dealing with a situation arising
from scarcity of goods in any part of the country. Article 358 suspends rights under Article 19 during the operation of the Proclamation of
Emergency under Article 352. Article 359 empowers the President to suspend the rights under Article 32 during Emergency, so that all
fundamental rights may be made quiescent. All these provisions prove that the fundamental rights may be taken away or abridged for the good of
the people. (Basheskar Nath v. The Commissioner of Income Tax [1959] Supp. 1 S.C.R. 528 per S.K. Das J.).
1984. Rights in Part III are downright man made. According to Dr. B.R. Ambedkar, they are the ''gift of law'' C.A.D. Vol. VII, p. 40. Article
13(2) and 32(1) and (2) and 359 expressly speak of the fundamental rights as ""conferred by Part III"". They are thus the creatures of the
Constitution. They are called fundamental rights not because they are reserved by the people to themselves but because they are made
indestructible by legislative laws and executive action. There is no analogue in the Constitution to the X Amendment of the U.S. Constitution which
expressly speaks of the reservation of powers by the people. It is well to remember that the I Amendment taking away or abrogating certain rights
was passed by the Constituent Assembly acting as the Provisional Parliament. It reflects the Constitution-makers'' intention that the rights can be
abrogated.
1985. The prescription of a more rigid procedure for changing the provisions specified in the provisio to Article 368 underscores the fact that the
framers of the Constitution regarded them as more valuable than the provisions of Part III. They attached more value to federalism than to the
fundamental rights.
Inherent and implied limitations on amending power
1986. Wanchoo J. and two other learned Judges who associated with him have held that there are no inherent and implied limitations on the
amending power in Article 368 (Golaknath, Supra at page 836). Bhachawat and Ramaswami JJ. shared their opinion. (ibid, pages 910 and 933).
It seems to me that Hidayatullah J. also did not favour the argument of inherent and implied limitations on the amending power, for he has said :
The whole Constitution is open to amendment. Only two dozen articles are outside the reach of Article 368. That too because the Constitution
has made them fundamental."" (ibid, p. 878).
1987. Sri Palkhiwala''s argument of inherent and implied limitations may be reduced to the form of a syllogism thus. All legislative powers are
subject to inherent and implied limitations.
1988. The constituent power in Article 368 is a legislative power.
1989. The constituent power is subject to inherent and implied limitations.
1990. If the major and minor premises in the syllogism are valid, the conclusion also must be valid. But both premises are fallacious. Some
legislative powers are not subject to any inherent and implied limitations. Take the case of the War Power. During the course of arguments I had
asked Sri Palkhiwala to point out any inherent and implied limitation on the War Power, but he could point out none. When the President has
issued a Proclamation of Emergency under Article 352, the cardinal principle of federalism is in eclipse. Parliament may make laws for the whole
or any part of the territory of India with respect to any of the matters enumerated in the State List. (See Article 250(1)). The executive power of
the Union shall extend to the giving of directions to any State as to the manner in which the executive power thereof is to be exercised. Parliament
may confer powers and impose duties or authorise the conferring of powers and the imposition of dudes upon the Union officers and authorities in
respect of a matter not enumerated in the Union List. (See Article 353). The teeth, of Article 19 become blunted. (See Article 358). The President
may suspend the right to move any Court for the enforcement of fundamental rights. (See Article 359) it would virtually suspend the fundamental
rights during Emergency. Article 83(2) provides that the House of the People shall continue for five years from the date appointed for its first
meeting. According to its proviso, the period of five years may, while a Proclamation of Emergency is in operation, be extended by Parliament by
law for a period not exceeding one year at a time. Evidently during Emergency the War Power of Parliament and the President is at its apogee,
uncribbed and uncabined. It has already been shown earlier that the constituent power in Article 368 is not a legislative power. As both premises
of the syllogism are fallicious, the conclusion cannot be valid.
1991. According to Sri Palkhiwala, an inherent limitation is one which inheres in the structure of Parliament. Parliament consists of two Houses and
the President. The House of the People is elected by adult franchise. It is argued that Parliament cannot make any amendment doing away with its
structure. Its structure limits its amending potency. It is a big assumption and should not be accepted without proof from the text of the
Constitution. The Constitution does not embody any abstract philosophy. It is still seriously debated whether ''birds fly because they have wings''
or ''birds have wings because they fly''. Many maintain that function works change in structure. Proviso to Article 83(2), Articles 250, 353, 358
and 359 demonstrate that the structure of our polity and of Parliament suffer change from the tasks of Emergency. Article 368 itself can be
amended to enlarge the amending power. The magnitude of the amending power is to be measured by the purposes which it is designed to achieve
than by the structure of Parliament.
1992. Implied limitations cannot be spelt out of the vague emotive generalities of the Preamble. ''People'', ''Sovereign'', ''Democratic'', ''Republic'',
''Justice'', ''Liberty'', ''Equality'' and ''Fraternity'' are plastic words, and different people have impressed different meanings on them. Slavery had
coexisted with democracy and republic. Liberty and religious persecution have walked hand in hand. It was once believed that equality was not
compromised by denying vote to the propertyless. Preamble is neither the source of powers nor of limitations on power. (In re. Barubari Union,
Supra, p. 282).
1993. According to Sri Palkhiwala, an implied limitation is one which is implicit in the scheme of various provisions of the Constitution. The scheme
of various provisions is to create primary organs of State and to define, demarcate and limit their powers and functions. The scheme of Article
368, on the other hand, is to re-create the primary organs of State and to re-define, re-demarcate and re-limit their powers and functions if and
when it becomes imperative to do so for the good of the people. Accordingly it must plainly have been the intention of the Constitution-makers that
Article 368 should control and condition rather than be controlled and conditioned by other provisions of the Constitution. Article 368 is the
master, not the slave of the other provisions. Acting under Article 368, Parliament is the creator, not the creature of the Constitution. In one word,
it is supreme. As Lord Halifax has said : The ""reverence that is given to a fundamental...would be much better applied to that supremacy or power,
which is set up in every nation in differing shapes, that altereth the Constitution as often as the good of the people requireth it.... I lay down, then, as
a fundamental first, that in every Constitution there is some power which neither will nor ought to be bounded. Gough, Supra, at page 170.
Jawaharlal Nehru also said : ""(U)ltimately the whole Constitution is a creature of Parliament."" C.A.D. Vol. IX, p. 1195.
1994. It is said that Article 368 cannot be used to abrogate any basic, fundamental or essential feature of the Constitution or to damage or destroy
the core of any fundamental right. But no accurate test for ascertaining a basic, fundamental or essential feature or the core of a fundamental right
has been suggested by Sri Palkhiwala. An appeal is made to the trained and perceptive judicial mind to discover the essential features of the
Constitution and their core. During the Stuart period in England the King as well as the Parliament were both claiming to defend the fundamentals
of English polity. Charles I declared that he had taken up arms only ""to defend the fundamental laws of this Kingdom."" Gough, supra, p. 78. On the
other hand, Parliamentarians maintained that the right of the people was more truly fundamental than anything based merely on tradition or
prescription Ibid, p. 99. Commenting on the remark of Sir John Finch C.J. (quoted in the opening of this judgment) Maitland said: (W)ho is to
decide what is an ornament and what a substantial part of the crown. The notion of a Constitution above both king and parliament, limiting to
statutes a proper sphere, was nowhere to be found expressed in any accurate terms, and would satisfy neither king nor nation.""$
1995. At the end of the 17th century Lord Halifax derisively remarked : ""Fundamental is a pedestal that men set everything upon that they would
not have broken. It is a nail everybody would use to fix that which is good for them; for all men would have that principle to be immutable that
serves their use at the time.
1996. Fundamental is a word used by the laity as the word sacred is by the clergy, to fix everything to themselves they have a mind to keep, that
nobody else may touch it Gough, supra, pp. 169-170.
1997. The Constitution-makers who were familiar with the English Constitutional history could not conceivably have left undetermined the test of
distinguishing the essential features from the non-essential features or their core. The test is writ large in Article 368 itself. Every provision of the
Constitution which may be amended only by the procedure prescribed in Article 368 is an essential feature of the Constitution, for it is more set
than legislative laws. The test is the rigid procedure. The more rigid the procedure, the more essential the provision amendable thereby. Thus the
provisions specified in the proviso to Article 368 are more essential than the rights in Part III. It has already been shown earlier that the
fundamental rights, even though an essential feature of the Constitution, are within the sway of the amending power in Article 368. On a parity of
reasoning, judicial review of legislation is also amendable. The Constitution creates, enlarges, restricts and excludes judicial review of legislation.
(See Articles 32(2), 138, 139, 143, 77(2), 166(2) and 31(4), (5) and (6)). Article 32(2) is as amendable as any fundamental right in Part III. The
word ""guaranteed"" in Article 32(1) does not testify to its unamendable character. The guarantee is good against the Government organs and not
against the constituent power. It may be recalled that on December 9, 1948, Dr. B.R. Ambedkar, while speaking on Article 25 of the Draft
Constitution (present Article 32) said : ""The Constitution has invested the Supreme Court with these writs and these write could not be taken away
Unless and until the Constitution itself is amended by means left open to the Legislature C.A.D. Vol. VII, p. 953."" And this he said in spite of his
affirmation that Article 25 is the ""very soul"" and the ""very heart"" of the Constitusion.
1998. Article 368 places no express limits on the amending power. Indeed, it expressly provides for its own amendment. Parliament and more
than half of the States may jointly repeal Article 368 and thus make fundamental rights immutable if they so desire. It is not permissible to enlarge
constructively the limitations on the amending power. Courts are not free to declare an amendment void because in their opinion it is opposed to
the spirit supposed to pervade the Constitution but not expressed in words. 282068 per Kania C.J. and p. 220 per Mahajan J.; 283213 per
Mahajan J.). In Babu Lal Pavate versus State of Bombay [1960] 1 S.C.R. 905 the Constitutionality of the States Reorganisation Act, 1956 was
questioned by this Court. The Act provided for the formation of two separate units out of the former State of Bombay: (1) The State of
Maharashtra and (2) The State of Gujarat. It also provided for transfer of certain territories from one State to another. The Act was passed under
Article 3 of the Constitution. Article 3 has a proviso to the effect that no Bill under the main part of Article 3 shall be introduced in either of the
Houses unless, where the proposal contained in the Bill affects the area, boundary or name of any of the States, the Bill has been referred by the
President to the Legislature of that State for expressing its views thereon. The Bill carved out three units out of the State of Bombay, but the Act
carved out only two units. It was urged that the word ""State"" in Article 3 should be given a larger connotation so as to mean not merely the State
but its people as well. This according to the argument was the ""democratic process"" incorporated in Article 3. According to this ""democratic
process"" the representatives of the people of the State of Bombay assembled in the State Legislature should have been given an opportunity of
expressing their views not merely on the proposal contained in the Bill but on any subsequent modification thereof. Rejecting this argument, S.K.
Das, J. said:
(I)t will be improper to import into the question of construction doctrines of democratic theory and practice obtaining in other countries, unrelated
to the tenor, scheme and words of the provisions which we have to construe.... It does not appear to us that any special or recondite doctrine of
democratic process"" is involved therein.
1999. In 288088 , Subba Rao J., while construing Article 372 observed:
Whatever it may be, the inconsistency must be spelled out from the other provisions of the Constitution and cannot be built up on the supposed
political philosophy underlying the Constitution.
2000. Counsel for the petitioners has relied on 274854 . The Punjab Reorganisation Act, 1966 was enacted with the object of reorganising the
State of Punjab. Its Constitutionality was questioned in this Court. The argument of the respondent that a law made under Articles 2, 3 and 4 may
also make supplemental, incidental and consequential provisions which shall include provisions relating to the set-up of the legislative, executive and
judicial organs of the State was countered by the appellant with the argument that such a wide power Parliament might conceivably exercise to
abolish the legislative and judicial organs of the state altogether. Rejecting the counter-argument Shah J. said:
We do not think that any such power is contemplated by Article 4. Power with which the Parliament is invested by Articles 2 and 3 is power to
admit, establish or form new States which conform to the democratic pattern envisaged by the Constitution; and the power which the Parliament
may exercise by law is supplemental, incidental or consequential to the admission, establishment or formation of a State as contemplated by the
Constitution and is not power to override the Constitutional scheme. No State can therefore be formed, admitted or set up by law under Article 4
by the Parliament which has no effective legislative, executive and judicial organs.
2001. Under Articles 2 and 3 Parliament may by law form a new State, increase or diminish the area of any State, and alter the boundary or name
of any State. The power is thus exercisable with reference to a State. The observation, of Shah J. is to be read in the context of Chapters II, III
and IV of Part VI. Chapter II of Part VI provides for the executive structure of a State. Article 155 states that there shall be a Governor for each
State. Chapter III of Part VI deals with the structure of the State Legislature. Article 168 provides that for every State there shall be a Legislature.
The composition of the Legislature, its powers and functions are laid down in this Chapter. Chapter V provides for the structure of the State
Judiciary. Article 214 provides that there shall be a High Court for each State. The provisions in these Chapters are mandatory. Parliament, while
making a law under Articles 2, 3 and 4, cannot make radical changes in the legislative, executive and judicial administration of a State, for its law-
making power is subject to Chapter II, III and V of Part VI.
2002. Sri Palkhiwala has invoked natural law as the higher law conditioning the constituent power in Article 368. Natural Law has been a sort of
religion with many political and Constitutional thinkers. But it has never believed in a single Godhead. It has a perpetually growing pantheon. Look
at the pantheon, and you will observe there : ''State of Nature'', ''Nature of Man'', ''Reason'', ''God'', ''Equality'', ''Liberty'', ''Property'', ''Laissez
Faire'', ''Sovereignty'', ''Democracy'', ''Civilised Decency'', ''Fundamental Conceptions of Justice'' and even ''War'' ""In justifying and extolling war
as an institution Treitschke appealed ""to the laws of human thought and of human nature"" which forbid any alternative."" H. Lauterpacht :
International Law and Human Rights, (1950 Edn.) p. 108.
2003. The religion of Natural Law has its illustrious Priestly Heads such as Chrysippus, Cicero, Seneca, St. Thomas Acquinas, Grotius, Hobbes,
Locke, Paine, Hamilton, Jefferson and, Trietschke. The pantheon is not a heaven of peace. Its gods are locked in constant internecine conflict.
2004. Natural Law has been a highly subjective and fighting faith. Its bewildering variety of mutually warring gods has provoked Kelson to remark:
(O)utstanding representatives of the natural law doctrine have proclaimed in the name of Justice or Natural Law principles which not only
contradict one another, but are in direct opposition to many positive legal orders. There is no positive law that is not in conflict with one or the
other of these principles; and it is not possible to ascertain which of them has a better claim to be recognised than any other. All these principles
represent the highly subjective value judgments of their various authors about what they consider to be just of natural What is Justice? University of
California Press, 1960, page 259"".
2005. Article 368 should be read without any preconceived notions. The framers of the Constitution discarded the concept of ""due process of
law"" and adopted the concept of ""procedure established by law"" in Article 21. It is therefore reasonable to believe that they have discarded the
vague standard of due process of law for testing the legitimacy of a Constitutional amendment. Due Process of Law is another name of natural law.
The Constitution-makers could have easily imposed any express limitation on the content of the amending power. The absence of any express
limitation makes me think that they did not surround the amending power with the amorphic penumbra of any inherent and implied limitations.
Judicial Review of Constitutional amendments
2006. The history of this Court from Gopalan (Supra) to Golaknath (Supra) brings out four variant judicial attitudes. In Gopalan the majority of the
Court expressly or tacitly acknowledged ""the omnipotence of the sovereign legislative power."" The Court displayed humility and self-restraint. But
two years later in 1952 the Court assumed the posture of a sentinel. In the 282098 a unanimous Court spoke thus: ""(A)s regards the fundamental
rights''...this Court has been assigned the role of a sentinel on the qui vive."" While the Court took care to assure that it has no ''desire to tilt at
legislative authority in a crusader''s spirit'', it added by way of warning that ""it cannot desert its own duty to determine finally the Constitutionality of
an impugned statute."" The Court moved away from its Gopalan attitude of humility and self-restraint to the sentinel''s role, compounded of self-
restraint and self-consciousness. In 1954 the Court moved away a step further. In 282357 the Court, making the people its mouthpiece, asserted :
(W)e do not found on the will of the Government, we have upon us the whole armour of the Constitution wearing the breastplate of its protecting
provisions and flashing the sword of its inspirations."" Perhaps this passage is a faithful drawing of a crusader. But the picture is of a crusader getting
ready to set out on a new path. This is the Third attitude of the Court. It displays more of self-assertion than of self-suppression. By 1963 Gopalan
attitude of humility and self-restraint had lost its appeal. With the banner of ""natural"", ""sacrosanct"", and ""transcendental"" rights in one hand and ''the
flaming sword of (the Constitution''s) inspiration'' in the other, the Court announced in Golaknath that Parliament cannot take away or abridge the
fundamental rights in Part III. This is the fourth attitude of the Court towards judicial review. From Gopalan to Golaknath, the Court has shifted
from one end to the other end of the diagonal, from Parliament''s supremacy to its own supremacy.
2007. At the center of the Court''s legal philosophy, there is the rational free-will of the individual. The Court''s claim to the guardianship over
fundamental rights is reminiscent of the Platonic guardians, the philosopher kings who were to rule over the Republic. The Courts''s elevation of the
fundamental rights recalls Locke, ''whose notion of liberty involves nothing more spiritual than the security of property and is consistent with slavery
and persecution'' Acton: The History of Freedom and Power, p. 104. When the Court surrounds the fundamental rights with the nimbus of
''sacred'' and ''sacrosanct'', we are reminded of the theories of Grotius and Pufendorf with their theological strains. When the Court declares that
the fundamental rights are ''primordial'', ''immutable'' and ''inalienable'' it is presumably banking on Blackstone with the difference that unlike him it
is negating the omnipotence of Parliament. When it is claimed that fundamental rights are accorded a ""transcendental position"" in the Constitution, it
is seeking to read Kant''s transcendental idealism into the Constitution.
2008. This philosophy has entailed the subservience of the Directive Principles of State Policy to the fundamental rights. January 26, 1950 became
the great divide : on one side of it were those who became endowed with the fundamental rights and enjoyed their blessings; on the other side were
those who were formally granted fundamental rights but had no means and capacity to enjoy their blessings. This great divide is to remain for all
time to come. But the Constitution-makers had a contrary intention. Said Jawaharlal Nehru: ""These (the Directive Principles of State Policy) are, as
the Constitution says, the fundamentals in the governance of the country. Now, I should like the House to consider how you can give effect to
these principles if the argument which is often being used...is adhered to, you can''t. You may say you must accept the Supreme Court''s
interpretation of the Constitution. But, I say, then if that is correct, there is an inherent contradiction in the Constitution between the fundamental
rights and the Directive Principles of State Policy. therefore, again, it is upto this Parliament to remove that contradiction and make the fundamental
rights subserve the Directive Principles of State Policy Lok Sabha Debates, 1955-Vol. II, p. 1955"".
2009. Article 31(4), (5) and (6) establish beyond doubt that the Constitution-makers intended to give ascendency to the Directive Principles of
State Policy over fundamental"" rights. ""It is futile to cling to our notions of absolute sanctity of individual liberty or private property and to wishfully
think that our Constitution-makers have enshrined in our Constitution the notions of individual liberty and private property that prevailed in the 16th
century when Hugo Grotius flourished or in the 18th century when Blackstone wrote his Commentaries and when the Federal Constitution of the
United States of America was framed. We must reconcile ourselves to the plain truth that emphasis has now unmistakably shifted from the
individual to the community. We cannot overlook that the avowed purpose of our Constitution is to set up a welfare State by subordinating the
social...interest in the rights of the community. Social interests are ever expanding and are too numerous to enumerate or even to anticipate and
therefore, it is not possible to circumscribe the limits of social control to be exercised by the State.... It must be left to the State to decide when and
how and to what extent it should exercise this social control 273075 per Das J."".
2010. The Constitution does not recognise the supremacy of this Court over Parliament. We may test legislative laws only on the touchstone of
authoritative norms established by the Constitution. Its procedural limitations aside, neither Article 368 nor any other part of the Constitution has
established in explicit language any authoritative norms for testing the substance of a Constitutional amendment. I conceive that it is not for us to
make ultimate value choices for the people. The Constitution has not set up a government of judges, in this country. It has confided the duty of
determining paramount norms to Parliament alone. Courts are permitted to make limited value choices within the parameters of the Constitutional
value choices. The Court cannot gauge the urgency of an amendment and the danger to the State for want of it, because all evidence cannot come
before it. Parliament, on the other hand, is aware of all factors, social, economic, political, financial, national and international pressing for an
amendment and is therefore in a better position to decide upon the wisdom and expediency of it.
2011. Reason is a fickle guide in the quest for structural socio-political values. In the trilogy of 280692 280469 and Golaknath (Supra) the opinion
of seven judges prevailed over the opinion of thirteen judges. The reason of the author of the Nicomochean Ethics found reason in slavery. The
reason of the impassioned advocate of Unlicensed Printing saw reason in denying freedom of speech to the Catholics. So Schanupenhaur has said :
We do not want a thing because we have sound reasons for it; we find a reason for it because we want it"" As quoted in the Story of Philosophy
by Will Durant at p. 339. Pure reason is a myth. Structuring reason is also calculating expediency, computing the plus and minus of clashing values
as a particular time, in a particular place and in particular conditions, striking difficult balances.
2012. Structural socio-political value choices involve a complex and complicated political process. This Court is hardly fitted for performing that
function. In the absence of any explicit Constitutional norms and for want of complete evidence, the Court''s structural value chokes will be largely
subjective. Our personae predilections will unavoidably enter into the scale and give colour to our judgment. Subjectivism is calculated to
undermine legal certainty, an essential element of the rule of law.
2013. Judicial review of Constitutional amendments will blunt the people''s vigilance, articulateness and effectiveness. True democracy and true
republicanism postulate the settlement of social, economic and political issues by public discussion and by the vote of the people''s elected
representatives, and not by judicial opinion. The Constitution is not intended to be the arena of legal quibbling for men with long purses. It is made
for the common people. It should generally be so construed that they can understand and appreciate it. The more they understand it, the more they
love it and the more they prize it.
2014. I do not believe that unhedged amending power would endanger the interests of the religious, linguistic and cultural minorities in the country.
As long as they are prepared to enter into the political process and make combinations and permutations with others, they will not remain
permanently and completely ignored or out of power. As an instance, while the Hindu Law of Succession has been amended by Parliament, no
legislature from 1950 to this day has taken courage to amend the Muslim Law of Succession. A minority party has been sharing power in one
State for several years. Judicial review will isolate the minorities from the main stream of the democratic process. They will lose the flexibility to
form and re-form alliances with others. Their self-confidence will disappear, and they will become as dependent on the Court''s protection as they
were once dependent on the Government''s protection. It seems to me that a two-third majority in Parliament will give them better security than the
close vote of this Court on an issue vitally affecting them.
2015. Great powers may be used for the good as well as to the detriment of the people. An apprehended abuse of power would not be a
legitimate reason for denying unrestricted amending power to Parliament, if the language of Article 368 so permits without stretch or strain. While
construing the Constitution, it should be presumed that power will not be abused. 282068 per Das J.; 281818 per Kania C.J.; 281647 per Das
J.), There is a general presumption in favour of an honest and reasonable exercise of power. 281215 per Patanjali Sastri J.). We should have faith
in Parliament. It is responsible to the people; it cannot ignore any section of them for all time.
2016. Repelling the abuse of power argument, Das J. observed:
(W)hat, I ask, is our protection against the legislature in the matter of deprivation of property by the exercise of the power of taxation? None
whatever. By exercising its power of taxation by law, the State may deprive us of almost sixteen annas in the rupee of our income. What, I ask, is
the protection which our Constitution gives to any person against the legislature in the matter of deprivation even of life or personal liberty. None,
except the requirement of Article 21, namely, a procedure to be established by the legislature itself and skeleton procedure prescribed in Article
22.... What is abnormal if our Constitution has trusted the legislature as the people of Great Britain have trusted their Parliament ? Right to life and
personal liberty and the right to private property still exist in Great Britain in spite of the supremacy of Parliament. Why should we assume or
apprehend that our Parliament...should act like mad man and deprive us of our property without any rhyme or reason? After all our executive
government is responsible to the legislature and the legislature is answerable to the people. Even if the legislature indulges in occasional vagaries,
we have to put up with it for the time being. That is the price we must pay for democracy. But the apprehension of such vagaries can be no
justification for stretching the language of the Constitution to bring it into line with our notion of what an ideal Constitution should be. To do so is
not to interpret the Constitution but to make a new Constitution by unmaking the one which the people of India have given to themselves. That, I
apprehend, is not the function of the Court. 273075
2017. The argument of fear therefore is not a valid argument. Parliament as a legislature is armed with at least two very vast powers in respect of
war and currency. Any imprudent exercise of these two powers may blow the whole nation into smithereens in seconds, but no court has so far
sought to restrict those powers for apprehended abuse of power. Democracy is founded on the faith in self-criticism and self-correction by the
people. There is ''nothing to fear from a critical and cathartic democracy.
2018. The conflicts of the mediaeval Pope and the Emperor put on the Wane their power as well as their moral authority. Conditions in India
today are not propitious for this Court to act as a Hildebrand. Unlike the Pope and the Emperor, the House of the People, the real repository of
power, is chosen by the people. It is responsible to the people and they have confidence in it. The Court is not chosen by the people and is not
responsible to them in the sense in which the House of the People is. However, it will win for itself a permanent place in the hearts of the people
and thereby augment its moral authority if it can shift the focus of judicial review from the numerical concept of minority protection to the
humanitarian concept of protection of the weaker sections of the people.
2019. It is really the poor, starved and mindless millions who need the Court''s protection for securing to themselves the enjoyment of human
rights. In the absence of an explicit mandate, the Court should abstain from striking down a Constitutional amendment which makes art endeavour
to ''wipe out every tear from every eye''. In so doing the Court will not be departing from but will be upholding the national tradition. The
Brihadaranyaka Upanishad says : ""Then was born the Law (Dharma), the doer of good. By the law the weak could control the strong."" (I. IV, 14).
Look at the national emblem, the chakra and satyameva jayate. The chakra is motion; satyam is sacrifice. The chakra signifies that the Constitution
is a becoming, a moving equilibrium; satyam is symbolic of the Constitution''s ideal of sacrifice and humanism. The Court will be doing its duty and
fulfilling its oath of loyalty to the Constitution in the measure judicial review reflects these twin ideals of the Constitution.
Twentyfourth Amendment
2020. It consists of two relevant sections, Sections 2 and 3, These sections have been drawn in the light of various judgments in Golaknath
(supra). Section 2 adds Clause (4) to Article 13. As the majority decision in Golaknath had taken the view that Article 13(2) is a limitation on the
amending power to take away or abridge the fundamental rights, Clause (4) removes that limitation. Section 3 consists of four clauses. Clause (a)
substitutes the marginal note to the unamended Article 368. The substituted marginal note reads as ""Power of Parliament to amend the Constitution
and procedure therefor"". Clause (b) renumbers the unamended Article 368 as Clause (2) and adds Clause (1) to it. The new Clause (1) calls the
amending power as ''constituent power''. It empowers Parliament to amend ''by way of addition, variation or repeal'' any provision of the
Constitution in accordance with the prescribed procedure. It opens with the well known phrase ""Notwithstanding anything in this Constitution"". In
the renumbered Clause (2) also, that is, the unamended Article 368, there is an amendment It says that the President shall give his assent to the Bill.
Clause (d) adds Clause (3) no Article 368. It provides that nothing in Article 13 shall apply to any amendment made under Article 368:
2021. It may be observed that except as regards the assent of the President to the Bill, everything else in the 24th Amendment was already there in
the unamended Article 368. I have already held to that effect earlier in this judgment. Accordingly, the amendment is really declaratory in nature. It
removes doubts cast on the amending power by the majority judgment in Golaknath (supra) I am of opinion that the 24th Amendment is valid.
2022. The unamended Article 368 imposed a procedural limit to the amending power. The amending Bill could not become a part of the
Constitution until it had received the assent of the President. I have held earlier that the President could withhold his assent. After the amendment
the President cannot withhold assent. The procedural restrictions are a part of Article 368. The unamended Article 368 provided for its own
amendment. It was accordingly open to Parliament to amend the procedure. So I find no difficulty in upholding the amendment that the President
shall give his assent to the Bill
2023. One thing more. Let us assume for the sake of argument that the amending power in the unamended Article 368 was subject to certain
inherent and implied limitiations. Let us also assume that it was restricted by the provisions of Article 13(2). The unamended Article 368 would
impliedly read as ""subject to Article 13(2) and any inherent and implied limitations."" So the restrictions imposed by Article 13(2) and inherent and
implied limitations were a part of the body of Article 368. As Article 368 is itself liable to amendment, these restrictions are now removed by
Parliament for they will fall within the ambit of the word ""amendment"". The phrase ""notwithstanding anything in this Constitution"" in the newly added
Clause (1) of Article 368 is apt to sweep away all those restrictions. In the result, the amending power is now free of the incubus of Article 13(2)
and inherent and implied limitations, if any.
In my opinion, the whole of the 24th amendment is perfectly valid.
Section 2 of the 25th Amendment
2024. Section 2 amends Article 31(2). The unamended Article 31(2) obligated the State to pay ''compensation'' for any property acquired or
requisitioned by it. Section 2 substitutes the word ''compensation"" by the words ""an amount"". It also provides that the amount fixed by law or
determined in accordance with the principles prescribed by law may be ""given in such a manner as may be specified in such law.
2025. The last part of the main part of the amended Article 31(2) also states that ""No such law shall be called in question in any Court on the
ground that the amount so fixed or determined is not adequate or that the whole or any part of such amount is to be given otherwise than in cash.
2026. A proviso has also been added to Article 31(2). According to the proviso, while making any law-providing for the compulsory acquisition
of any property of educational institution, established and administered by a minority referred to in Clause (1) of Article 30, the State shall ensure
that the amount fixed by or determined under the law is such as would not restrict or abrogate the rights guaranteed under that clause.
2027. Section 2 adds Clause (2B) to Article 31. Clause (2B) states that the provisions of Article 19(1)(f) shall not affect any law referred to in the
amended Article 31(2).
2028. The birth of Section 2 is dictated by the history of Article 31(2). Article 24 of the Draft Constitution became Article 31(2). Article 24 was
moved by Jawaharlal Nehru in the Constituent Assembly on September, 10, 1949. Then he said that compensation could not be questioned
except where it is thought that there has been a gross abuse of law, where in fact there has been a fraud on the Constitution C.A.D. Vol. IX, p.
1193"". His construction of Article 24 received support from Sri Alladi Krishnaswami Ayyar and Sri K.M. Munshi. Sri K.M. Munshi narrated his
personal experience. In 1938 Bombay Government acquired the Bardoli lands. In one case the property acquired was worth over rupees five lacs.
It was sold during the Non-cooperation Movement to an old Diwan of a native State for something like Rs. 6000. The income from the property
was about Rs. 80,000.00 a year. The Diwan had received that income for about 10 years. The Bombay Legislature acquired the property by
paying compensation equal to the amount invested by the Diwan in the property plus 6%. In direct opposition to the manifest intention of the
Constitution makers, this Court held that the word ""compensation"" in Article 31(2) means ""full cash equivalent"" (The State of West Bengal v. Mrs.
Bela Banerjee) (1954) S.C.R. 558.
2029. To give effect to the intention of the Constitution-makers, Article 31(2) was amended by the 24th Amendment to the Constitution in 1955.
The 4th Amendment added to Article 31(2) these words: ""and no such law shall be called in question in any court on the ground that the
compensation provided by law is not adequate."" The effect of the 4th amendment was considered by this Court in 272384 . Subba Rao J. said:
The fact that Parliament Used the same expressions, namely, ''compensation'' and ''principles'' as were found in Article 31 before the amendment is
a clear indication that it accepted the meaning given by this Court to those expressions in Mrs. Bela Banerjee''s case. It follows that a Legislature in
making a law of acquisition or requisition shall provide for a just equivalent of what the owner has been deprived of or specify the principles for the
purpose of ascertaining the ''just equivalent'' of what the owner has been deprived of. If Parliament intended to enable a Legislature to make such a
law without providing for compensation so defined, it would have used other expressions like ''price'', ''consideration'' etc. Ibid. at page 626.
2030. Regarding the amendment he said:
(A) more reasonable interpretation is that neither the principles prescribing the ''just equivalent'' nor the ''just equivalent'' can be questioned by the
Court on the ground of the inadequacy of the compensation fixed or arrived at by the working of the principles. To illustrate, a law is made to
acquire a house; its value at the time of the acquisition has to be fixed; there are many modes of valuation, namely, estimate by an engineer, value
reflected by comparable sales, capitalisation of rent and similar others. The application of different principles may lead to ""different results. The
adoption of one principle may give a higher value and the adoption of another principle may give a lesser value. But none the less they are
principles on which and the manner in which compensation is determined. The Court cannot obviously say that the law should have adopted one
principle and not the other, for it relates only to the question of adequacy. On the other hand, if a law lays down principles which are not relevant
to the property acquired or to the value of the property at or about the time it is acquired it may be said that they are not principles contemplated
by Article 31(2) [1965] 1 S.C.R. Supp 627.
2031. In Union v. Metal Corporation [1967] 2 S.C.R. 255 Subba Rao J. spoke again on the implications of the Fourth Amendment. He said:
The law to justify itself has to provide for the payment of a ''just equivalent'' to the land acquired or lay down principles which will lead to that
result. If the principles laid down are relevant to the fixation of compensation and are not arbitrary, the adequacy of the resultant product cannot be
questioned in a court of law. The validity of the principles judged by the above tests falls within judicial scrutiny, and if they stand the tests, the
adequacy of the product falls outside its jurisdiction.
2032. These two decisions neutralised the object of the 4th Amendment. In 283279 this Court overruled the Metal Corporation. Shah J. said at
page 363 of the Report:
Right to compensation in the view of this Court was intended by the Constitution to be a right to a just equivalent of the property of which a person
was deprived. But the just equivalent was not capable of precise determination by the application of any recognised principles. The decisions of
this Court in the two cases-Mrs. Bela Banerjee''s case and Subodh Gopal Bose''s case were therefore likely to give rise to formidable problems,
when the principles specified by the Legislature as well as the amounts determined by the application of those principles were declared justiciable.
By qualifying ''equivalent'' by the adjective ''just'' the enquiry was made more controversial; and apart from the practical difficulties the law declared
by this Court also placed serious obstacles in giving effect to the directive principles of State policy incorporated in Article 39. (emphasis added).
2033. He added:
If the quantum of compensation fixed by the Legislature is not liable to be canvassed before the Court on the ground that it is not a just equivalent,
the principles specified for determination of compensation will also not be open to challenge on the plea that the compensation determined by the
application of those principles is not a just equivalent...(I)t does not mean however that something fixed or determined by the application of
specified principles which is illusory or can in no sense be regarded as compensation must be held by the Courts, for, to do so would be to grant a
charter of arbitrariness, and permit a ""device to defeat the Constitutional guarantiee. A challenge to a statute that the principles specified by it do
not award a just equivalent will be in clear violation of the Constitutional declaration that adequacy of compensation provided is not justiciable.
[1969] 3 S.C.R. 365.
2034. Shantilal Mangaldas transfused blood in the 4th Amendment made anaemic by Vajravelu and Metal Corporation. But soon thereafter came
the majority decision in 282049 . Cooper in substance overruled Shantilal Mangaldas and restored the old position. More, it also added the test of
Article 19(1)(f) to valid acquisition of property. These decisions of the Court constrained Parliament to enact Section 2 of the 25th Amendment.
2035. Having regard to this history, it will not be proper to import the concept of compensation in Article 31(2), Section 2 has substituted the
word ''compensation'' by the word ''amount'' at every relevant place in Article 31(2). The Court should not minimize or neutralize its operation by
introducing notions taken from or inspired by the old Article 31(2) which the words of Section 2 are intended to abrogate and do abrogate.
2036. According to Webster''s Dictionary on Synonyms (1st Edn. page 47) the word ''amount'' means ''sum, total, quantity, number, aggregate,
whole''. According to the Shorter Oxford English Dictionary, the word ''principle'' means ''that from which something takes its rise originates or
derives''. The word ''adequate'', according to the same Dictionary, means ''equal in magnitude or extent, commensurate in fitness, sufficient,
suitable''. According to the Words and Phrases (Permanent Ed. Vol. II, p. 363) the word ""adequate"" some time means that which is equal to the
value; but in its primary and more properly significance nothing can be said to be adequate which is not equal to what is required suitable to the
case or occasion, wholly sufficient, proportionate and satisfactory.
2037. Unlike ''compensation'' the word ''amount'' is not a term of art. It bears no specific legal meaning. The amount fixed by law or determined in
accordance with the principles specified by law may be paid partly in cash and partly in kind. In such a case it may often be difficult to quantify the
aggregate value of the cash and the thing given. Again, the amount may be paid in such a manner as may be specified in the law. Thus the law may
provide for payment of the amount over a long period of years. Article 19(1)(f) shall now have no impact on Article 31(2). Having regard to all
these circumstances, it is, I think, not permissible to import the notion of reasonableness in Article 31(2) as amended by Section 2. The phrase
''principle on which and the manner in which the compensation is to be determined and given'' in the old Article 31(2) is now substituted by the
phrase ''amount which may be determined in accordance with such principles and given in such a manner as may be specified in such law? As the
word ''compensation'' found place in the former phrase, the Court has held that the principles should be relevant to ''compensation'', that is, to the
''just equivalent'' of the property acquired. That phrase is no more there now in Article 31(2). The notion of ''the relevancy of principles to
compensation'' is jettisoned by Section 2. Obviously, where the law fixes the amount, it cannot be questioned in any court on the ground that it is
not adequate, that is, not equal to the value of the property acquired or requisitioned. The legislative choice is conclusive. It would accordingly
follow that the amount determined by the principles specified in the law is equally unquestionable in courts.
2038. The newly added proviso to Article 31(2) appears to me to fortify this construction. According to the proviso, the law providing for
compulsory acquisition of any property of an educational institution which would receive the protection of Clause (1) of Article 30, should ensure
that the amount fixed by or determined under it for the acquired property would not restrict or ''abrogate'' the right guaranteed under that clause.
Now, the object of a proviso is to take out something which is included in the main part of a provision. So the amount payable under the main part
of the amended Article 31(2) may be such as would ''abrogate'' the right of property of all and sundry. Accordingly it is not permissible to import in
the amended Article 31(2) the notions of ''arbitrary amount'' or ''illusory amount'' or ''fraudulent amount''. As some amount must be paid, the law
may be virtually confiscatory, but not literally confiscatory. The position now is akin to the legal position in Section 25 of the Contract Act. Under
that provision the adequacy of consideration negotiated by the contracting parties cannot be questioned in court. Most trifling benefit or detriment
is sufficient. There is however this difference between Section 25 and Article 31(2). While the consideration is settled by the contracting parties,
the amount payable for the acquisition or requisitioning of property is settled by the legislature. Like the former, the latter is also not to be
questioned in courts.
2039. Article 31(2) is distinguishable from Articles 31A, 31B and 31C. While some amount is payable under a law protected by Article 31(2), no
amount whatsoever may be paid under a law protected by Articles 31A, 31B and 31C. The former may be virtually confiscatory, the latter may be
wholly confiscatory. The amount fixed by law or determined in accordance with the principles in such a law is now not justiciable even though it
may seem to be an ''arbitrary amount'' or ''illusory amount'' or ''fraudulent amount'' by the measure of compensation. The ouster of judicial
oversight does not imply that the legislature would act whimsically. The value of the property acquired or requisitioned, the nature of the property
acquired or requisitioned, the circumstances in which the property is being acquired or requisitioned and the object of acquisition or requisition will
be the guiding principles for legislative determination of amount. The second principle may involve, inter alia, consideration of the income already
received by the owner of the property and the social contribution to the value of the property by way of public loans at lower rates of interest,
cheap state supply of energy and raw materials subsidies and various kinds of protection, tax holidays, etc. It should be remembered that the value
of a property is the resultant of the owner''s industry and social contribution. The owner ought not to receive any amount for the value contributed
by society. He is entitled to payment for his own contribution. The third principle will include the element of social justice. It is thus wrong to say
that on my interpretation of Article 31(2) the legislatures will act arbitrarily in determining the amount. The amended Article 31(2) does not remove
the bar of Article 14. If the amount paid to the owner of property is in violation of the principles of Article 14, the law may even now be struck
down. Although the amended Article 31(2), according to my construction of it, will abrogate the right of property, it is Constitutional as it falls
within the scope of the 24th Amendment which I have held to be Constitutional.
Section 3 of the 75th Amendment
2040. Section 3 adds Article 31C to Part III of the Constitution. It reads : ""Notwithstanding anything contained in Article 13, no law giving effect
to the policy of the State towards securing the principles specified in Clause (b) and (c) of Article 39, shall be deemed to be void on the ground
that it is inconsistent with or takes away or abridges any of the rights conferred by Article 14, Article 19 or Article 31; and no law containing a
declaration that it is for giving effect to such policy shall be called in question in any court on the ground that it does not give effect to such policy.
2041. Provided that where such law is made by the Legislatures of a State, the provisions of this article shall not apply thereto unless such law,
having been reserved for the consideration of the President, has received his assent.
2042. Section 3, like Section 2, is made under Article 368 as amended by the 24th Amendment. The provisions of Article 31C fall within the
scope of the amended Article 368, and its validity, too, cannot be assailed.
2043. It is pointed out by Sri Palkhiwala that Article 31C authorises State Legislatures and Parliament as a legislative body to make laws
contravening the rights conferred by Articles 14, 19 and 31 and that it, in effect, delegates the power of making amendments in those articles.
Pointedly, the argument is that the Parliament as the constituent power has delegated the constituent power to the Parliament as a legislative body
and the State Legislatures.
2044. It is also stressed that the second part of Section 3 arms the legislatures with the absolute power of sheltering laws which violate Articles 14,
19 and 31 and have no relation to the principles specified in Article 39(b) and (c).
2045. The second part prohibits any court from inquiring whether the law protected by Article 31C has relevancy to Article 39(b) and (c) if it
contains a declaration that it gives effect to the policy specified in that provision. Howsoever shocking it may seem, it is not an innovation. You will
find several articles having a close resemblance to it. Article 77(2) provides that the validity of an order or instrument which is authenticated as
provided therein ''shall not be called in question on the ground that it is not an order or instrument made or executed by the President''. A similar
provision is made in Article 166(2) in relation to the Governor. Article 103(1) provides that if any question arises as to whether a member of either
House of Parliament has become subject to any of the qualifications mentioned in Article 102(1), the question shall be decided by the President
and ''his decision shall be final.'' A similar provision is to be found in Article 192(1) as regards the members of the State Legislature with respect
rto the decision of the Governor, Article 311(2) gives a right of hearing to an employee sought to be dismissed or removed or reduced in rank.
Clause (b) of the proviso to the article enacts that where the appointing authority''is satisfied that for some reason it is not reasonably practicable to
hold such inquiry, the pre-requisite of hearing may be dispensed with. Clause (3) of Article 311 then enacts that if a question arises whether it is
reasonably practicable to hold an inquiry, ''the decision thereon of the authority...shall be final''. Article 329(a) enacts that notwithstanding anything
in the Constitution the validity of any law relating to the delimitation of constituencies or allotment of seats to such constituencies made or
purporting to be made under Article 327 or Article 328 shall not be called in question in any court. Like these articles, the second part of Section 3
excludes judicial review to a limited extent.
2046. The main part of Article 31C consists of two parts; The first part provides that no law giving effect to the policy of the State towards
securing the principles specified in Article 39(b) and (c) shall be deemed to be void on the ground that it is inconsistent with or takes away or
abridges any of the rights conferred by Articles 14, 19 and 31. The fast part may be split up into two : (a) giving effect to the policy of the State
towards securing (b) the principles specified in Article 39(b) and (c). Under the first part the Court has to see two things before a particular law
can receive protection of Article 31C. Firstly, the law must have relevancy to the principles specified in Article 39(b) and (c); secondly, the law
should give effect to those principles. Article 39(b) provides that the State shall strive to secure that the ownership and control of the material
resources of the community are so distributed as best to subserve the common good. Article 39(c) urges the State to strive to secure that the
operation of the economic system does not result in the concentration of wealth and means of production to the common detriment, It may be
observed that ""subserve the common good"" in Clause (b) and ''common detriment'' in Clause (c) raise questions of fact Now, it is possible to
imagine a state of affairs where a law having relevancy to the principles specified in Article 39(b) and (c) may not appear to the Court to subserve
the common good or to prevent common detriment. Such a law will not prevail over Articles 14, 19 and 31. Thus the first part retains the Court''s
power to decide the legal question of the law''s relevancy to the principles specified in Article 39(b) and (c) as well as the factual question of the
law''s efficacy to subserve the common good or to prevent common detriment. It can test the ends as well as the means of the law.
2047. Coming to the second part, it excludes judicial review ''on the ground that (the law) does not give effect to such policy''. So the law cannot
be challenged on the ground that the means adopted by the law are not sufficient to subserve the common good and prevent common detriment. In
other words, the sufficiency of the law''s efficacy alone is made non-justiciable. The Court still retains power to determine whether the law has
relevancy to the distribution of the ownership and control of the material resources of the community and to the operation of the economic system
and concentration of wealth and means of production. If the Court finds that the law has no such relevancy, it will declare the law void if it offends
the provisions of Articles 14, 19 and 31.
2048. The fate of a provision included in a law containing the requisite declaration but having no relevancy as discussed will be no better. It will
also be void if it offends against Articles 14, 19 and 31 unless it is subordinate, ancillary or consequential to any provision having such relevancy or
forms an integral part of the scheme of such provision.
Delegation of Amending Power
2049. As Article 368(2) as now amended provides that ''only'' Parliament may amend the Constitution by the prescribed procedure, it is said that
Parliament may not delegate the constituent power to any extraneous authority. It is not necessary to decide this question. Assuming that
Parliament may not delegate the constituent power, the question still remains whether Article 31C authorise the State Legislatures and Parliament
as a legislative body to amend any part of the Constitution.
2050. The power of the Parliament and State Legislatures to make a law with respect to the principles specified in Articles 39(b) and (c) is derived
from Article 246 read with Lists I, II and III of the Seventh Schedule. Their legislative power is however not absolute. It is restricted by various
fundamental rights including those in Articles 14, 19 and 31, for Article 13(2) expressly prohibits the legislatures from making a law which will be
violative of those rights.
2051. What does Article 31C seek to do? One, the non-obstante clause in Article 31C removes the bar of Article 13(2) against law making with
respect to the principles specified in Article 39(b) and (c). The bar, however, is not removed in respect of all the fundamental rights. It is removed
in respect of the rights in Articles 14, 19 and 31 only. Second, Articles 14, 19 and 31 remain operative as a bar against law-making with respect
to all matters other than the principles specified in Articles 39(b) and (c). They are in partial eclipse as regards laws having relevancy to the
principles specified in Article 39(b) and (c). This is the true nature and character of Article 31C. We should be guided by what it really does and
not by how it seems, by its effect and not by its semantic garb. Looked at in this manner, Article 31C is in the nature of a saving clause to Articles
14, 19 and 31. Instead of being placed at the end of each of these articles, it is placed at one place for the sake of drafting elegance and economy.
As a saving clause, Article 31C saves certain kinds of laws from destruction at the hands of Articles 14, 19 and 31.
2052. This effect is brought about directly and immediately by the choice of the constituent power expressed in Article 31C itself and not by the
laws which claim its protection. Those laws do not expressly or impliedly take away or abridge the rights in Articles 14, 19 and 31. The constituent
power itself has brought about that effect through Article 31C. There is therefore no delegation of the constituent power. In 280275 this Court has
considered the question of delegation of legislative power. Section 3 of the Essential Supplies. (Temporary Powers) Act, 1946 enabled the Central
Government to make orders for maintaining or increasing supplies of any essential commodity or for securing for their equitable distribution and
availability at fair prices and for regulating or prohibiting the production, supply and distribution thereof and trade and commerce therein Section 6
provided that any order made u/s 5 would have effect notwithstanding anything inconsistent therewith contained in any enactment other than the
Act or any instrument having effect by virtue of any enactment other than the Act. It was argued before the High Court that Section 6 delegated
legislative power to the Central Government because an order made u/s 3 had the effect of repealing an existing law. The High Court accepted the
argument. But on appeal this Court reversed the judgment of the High Court and held that Section 6 did not delegate legislative power. The Court
said:
The effect of Section 6 certainly is not to repeal any one of these laws or abrogate them. Its object is simply to by-pass them where they are
inconsistent with the provisions of the Essential Supplies (Temporary Powers) Act, 1946 or the orders made thereunder. In other words, the
orders made u/s 3 would be operative in regard to the essential commodity covered by the Textile Control Order wherever there is repugnancy in
this Order with the existing laws and to that extent the existing laws with regard to those commodities will not operate. By passing a certain law
does hot necessarily amount to repeal or abrogation of that law. That law remains unrepealed but during the continuance of the order made u/s 3 it
does not operate in that field for the time being. The ambit of its operation is just limited without there being any repeal of any one of its provisions.
Conceding, however, for the sake of argument that to the extent of a repugnancy between an order made u/s 3, and the provisions of an existing
law the existing law stands repealed by implication, it seems to us that the repeal is not by any Act of the Parliament itself. By enacting Section 6
Parliament itself has declared that an order made u/s 3 shall have effect notwithstanding any inconsistency in this order with any enactment other
than that Act. This is not a declaration made by the delegate but the Legislature itself has declared its will that way in Section 6. The abrogation or
the implied repeal is by force of the order made by the delegate u/s 3. The power of the delegate is only to make an order u/s 3. Once the delegate
has made that order its power is exhausted. Section 6 then steps in wherein the Parliament has declared that as soon as such an order comes into
being that will have effect notwithstanding any inconsistency therewith contained in any enactment other than this Act.... There is no delegation
involved in the provisions of Section 6 at all... 280275
2053. These observations squarely apply to the provisions of Article 31C accordingly hold that there is no delegation of the constituent power.
2054. Since the laws claiming protection of Article 31C themselves do not work an amendment in Articles 14, 19 and 31, it is not necessary that
they should pass through the procedure prescribed in Article 368.
The meaning of ''distributed'' in Article 39(b)
2055. Sri Palkhiwala has submitted that the nationalisation of property is not contemplated by the word ''distributed'' in Article 39(b). But the
question will be sufficient at this stage to refer to certain aspects briefly. The State is the representative and trustee of the people. A nationalised
property is vested in the State. Through the State, the entire people collectively may be said to own property. It may be said that in this way the
ownership of the nationalised property is distributed amongst the people represented by the State. (See Essays in Fabian Socialism, Constable &
Co. Ltd. 1949 Edn; p. 40; C.E.M. load, Introduction to Modern Political Theory, Oxford University Press, 1959, pp. 49-50; W.A. Robson,
Nationalised Industry and Public Ownership, George Allen and Lenwin Ltd. 1960, pages 461, 462, 476, 477 and 485).
2056. The draft Article 31(ii) became Article 39(b). Prof. K.T. Shah moved an amendment to the draft article to this effect: ""that the ownership,
control and management of the natural resources of the country in the shape of mines and minerals, wealth, forests, rivers and flowing waters as
well as in the shape of the seas along the coast of the country shall be vested in and belong to the country collectively and shall be exploited and
developed on behalf of the community by the State as represented by the Central or Provincial Governments or local governing authority or
statutory corporation as may be provided for in each case by Act of Parliament C.A.D. Vol. VII, p. 506.
2057. Replying to Prof. K.T. Shah, Dr. B.R. Ambedkar said : ""with regard to his other amendment, viz, substitution of his own clause for Sub-
clause (ii) of Article 31, all I want to say is this that I would have been quite prepared to consider the amendment of Prof. Shah if he had shown
that what he intended to do by substitution of his own clause was not possible to be done under the language as it stands. So far as I am able to
see, I think the language that has been used in the Draft is much more extensive language which includes the propositions which have been moved
by Prof. Shah, and I therefore do not see the necessity C.A.D. Vol. VII, p. 518.
2058. In Dr. Ambedkar''s view the nationalisation of property is included in the word ''distributed'' in Article 39(b).
29th Amendment
2059. This amendment has added to the Ninth Schedule the Kerala Land Reforms (Amendment) Act, 1969 (Kerala Act 35 of 1969) and the
Kerala Land Reforms (Amendment) Act, 1971 (Kerala Act 25 of 1971). The effect of the inclusion of these Acts in the Ninth Schedule is that the
Acts get me protection of Article 31B. The argument of Sri Palkhiwala is twofold. First Article 31B is inextricably dovetailed with Article 31A and
that accordingly any law which is included in the Ninth Schedule should be connected with agrarian reforms which is the object of Article 31A. If a
law included in the Ninth Schedule is not related to agrarian reforms, it cannot by-pass Articles 14, 19 and 31. It is not possible to accept this
argument In 282187 Patanjali Sastri C.J. rejected this limited meaning of Article 31B. The learned Chief Justice observed:
There is nothing in Article 31B to indicate that the specific mention of certain statutes was only intended to illustrate the application of the general
words of Article 31A. The opening words of Article 31B are not only intended to make clear that Article 31A should not be restricted in its
application by reason of anything contained in Article 31B and are in no way calculated to restrict the application of the latter article or of the
enactments referred to therein to acquisition of estates Ibid, at pages 914-915.
2060. In 281455 , Mahajan J. said:
In my opinion, the observation far from supporting the contention, raised negatives it. Article 31B specifically validates certain Acts mentioned in
the Schedule despite the provisions of Article 31A and is not illustrative of Article 31A, but stands independent; of it.
2061. (See also 275279 per Subba Rao J.)
2062. The next argument is that the two Kerala Acts which abrogate the fundamental rights of property are void because the amending power in
Article 368 cannot be used for that purpose. I have already rejected this argument in connection with the 24th and 25th Amendments. So nothing
more need be said about it. I hold that the 29th Amendment is valid.
2063. Let me summarise the discussion:
(1) The majority decision in Golaknath is not correct and should be overruled.
(2) The word ''amendment'' in Article 368 is broad enough to authorise the varying, repealing or abrogating of each and every provision in the
Constitution including Part III.
(3) There are no inherent and implied limitations on the amending power in Article 368.
(4) The 24th, 25th and 29th Amendments are valid in their entirety.
(5) According to Article 31(2) the amount fixed by law or determined in accordance with the principles prescribed by such law for the acquired or
requisitioned property cannot be questioned in any court.
(6) The last part of Article 31C does not oust the jurisdiction of courts to examine whether the impugned law has relevancy to the distribution of
the ownership and control of the material resources of the community or to the operation of the economic system and the concentration of wealth
and means of production.
2064. The Constitution Bench will now decide the case according to law.
Y.V. Chandrachud, J.
2065. I wanted to avoid writing a separate judgment of my own but such a choice seems no longer open. We sat in full strength of 13 to hear the
case and I hoped that after a free and frank exchange of thoughts, I will be able to share the views of someone or the other of my esteemed
Brothers. But, we were overtaken by adventitious circumstances. Counsel all round consumed so much time to explain their respective points of
view that very little time was left for us to elucidate ours. And the time factor threatened at one stage to assume proportion as grave as the issues
arising in the case. The Court, very soon will be poorer by the retirement of the learned Chief Justice and that has set a date-line for the judgment.
There has not been enough time, after the conclusion of the arguments, for an exchange of draft judgment amongst us all and I have had the benefit
of knowing fully the views of only four of us. I deeply regret my inability to share the views of the learned Chief Justice and of Hegde J., on some
of the crucial points involved in the case. The views of Ray J. and Palekar J. are fairly near my own but I would prefer to state my reasons a little
differently. It is tall to think that after so much has been said by so many of us, I could still present a novel point of view but that is not the aim of
this judgment. The importance of the matter under consideration would justify a personal reflection and it is so much more satisfactory in a matter
ridden, albeit wrongly, with political over-tones, to state one''s opinion firmly and frankly so that one can stand one''s ground without fear or
favour.
2066. I do not propose to pin-point every now and then what the various counsel have urged before us, for I apprehend that a faithful
reproduction of all that has been said will add to the length, not necessarily to the weight, of this judgment. However, lest I may be misunderstood,
particularly after the earlier reference to the counsel consuming so much time, let me in fairness say that I acknowledge with gratitude the immense
contribution of the learned Counsel to the solution of the intricate problems which arise for decision. Such brilliance, industry, scholarship and
precision as characterised the arguments of Mr. Palkhivala, the learned Attorney-General, the learned Advocate-General of Maharashtra and the
learned Solicitor-General are rarely to be surpassed. What my judgment contains is truly theirs-if this the least be good, the praise be theirs, not
mine.
2067. Lester Barnhardt Orfield, an extreme exponent of the sovereignty of amending power under Article V of the American Constitution, has
described that power as ''sui generis''. I will borrow that expression to say that the whole matter before us is truly sui generis. The largest Bench sat
for the longest time to decide issues described as being of grave moment not merely to the future of this country but to the future of democracy
itself. For a proper understanding of the meaning and scope of the amending provisions contained in Article 368 of our Constitution. We were
invited to consider parallel clauses in the Constitutions of 71 countries of the world spread far and wide, with conflicting social and political
philosophies. We travelled thus to new lands like Bolivia, Costa Rica, El Salvador, Gautemala, Honduros, Liberia, Nicarague, Paraguay, Uruguay
and Venezuela. Constitutional sojourns to Australia, Canada, Ceylon, France, Germany, Ireland, Switzerland, U.S.S.R. and U.S.A. were of
course of frequent occurrence. These excursions were interesting but not proportioned to their utility, for I believe there is no international yardstick
with which"" to measure the width of an amending power.
2068. We were then taken through the writings of scores of scholars, some of whom have expressed their beliefs with a dogmatism not open to a
Judge. There was a faith controversy regarding the credentials of some of them, but I will mention the more-often quoted amongst them, in order to
show what a wide and clashing variety of views was fed to us. They are : Granville Austin, James Bryce, Charles Bumdick, John W. Burgess, A.P.
Canaway, Dr. D. Conrad, Thomas M. Cooley, Edward S. Crowin, S.A. DeSmith, de Tocqueville, A.V. Dicey, Herman Finer, W. Friedmann,
Carl J. Friedrich, James, W. Garner, Sir Ivor Jennings, Arthur Berriedale Keith, Leo Kohn, Harold J. Laski, Bora Laskin, A.H.F. Lefroy, William
S. Livingston, William Marbury, C.M. McIlwain, Charles E. Merriam, William B. Munro, Lester B. Orfield, Henry Rottschaeffer, George Skinner,
Joseph Story, C.F. Strong, Andre Tunc, Samuel P. Weaver, K.C. Wheare, E. Willis, Westel W. Willoughby, Woodrow Willson, W. Anstay
Wynes and Arnold Zurcher.
2069. At one end is the view propounded by writers like James Garner (''Political Science and Government'') and William B. Munro (''The
Government of the United States'') that an unamendable Constitution is the worst tyranny of time or rather the very tyranny of time and that such a
Constitution constitutes government by the graveyard. At the other end is the view expressed with equal faith and vigour by writers like Dr. Conrad
(''Limitation of Amendment Procedures and the Constituent Power''), William Marbury (''The Limitations upon the Amending Power''-Harvard
Law Review, Vol. XXXIII) and George Skinner ''Intrinsic Limitations on the Power of Constitutional Amendment''-Michigan Law Review, Vol.
18 that any amending body organised within the statutory scheme, however verbally unlimited its power, cannot by its very structure change the
fundamental pillars supporting its Constitutional authority; that the constituent assembly cannot create a second perpetual pouvoir constituent above
the nation; that it may be safely premised that the power to amend the Constitution cannot include the power to destroy it; that the greatest delusion
of the modern political world is the delusion of popular sovereignty-a fiction under which all the dictators have sprung up and thrived; and that men
should be afraid that any Judge complaint enough to read into a Constitution a beneficial power patently not there, might at another time be
compliant enough to read within it any or all of the guarantees of their liberty for, a Judge willing to take orders from a benevolent despot might be
equally subservient to a malevolent one. Someone has said in a lighter vein that Law comes from the west and Light from the east, but brushing
aside such considerations, the conflicting views of these writers, distinguished though they be, cannot conclude the controversy before us, which
must be decided on the terms of our Constitution and the genius of our Nation. The learning of these scholars has lighted my path and their views
must be given due weight and consideration. But the danger of relying implicitly on everyone of the standpoints of everyone of these authors is
apparent from what Andre Tune said in answer to a question put to him at the end of his lecture on ''Government under Law : A Civilian View''.
He confessed that the picture drawn by him at one time, of the French Law was too rosy and, on a misconception, it was too gloomy of American
law and American life; and that, Frenchmen had by and large rectified to some extent their first impression that it could be extremely dangerous to
have a ''Government of Judges'', according to the famous slogan. That reminds me of what Sir Ivor Jennings has said in his book ''Some
Characteristics of the Indian Constitution'' that ""It is a useful principle that one should never trust politicians; but it is equally true that in the context
of the future one should never trust Constitutional lawyers. On the whole the politician of tomorrow is more likely to be right than the Constitutional
lawyer of today."" I will therefore make a spare and studied use of the views of some of these men of earning. But I cannot restrain the reflection, in
the strain of Dr. Conrad, that after going through all this erudition, one may well conclude this tour d''horizon with the opening quotation of Walter
Bagehot''s famous treatise: ''On all great subjects, says Mr. Mill, much remains to be said.
2070. Theories of political science, sociology, economics and philosophy were copiously quoted before us. Some of these contain a valiant
defence of the right of property without which, it is said, all other fundamental freedoms are as writ in water. Others propound the view that of all
fundamental rights, the right to property is the weakest, from which the conclusion is said to follow that it was an error to include it in the chapter
on Fundamental Rights. Our dicision of this vexed question must depend upon the postulate of our Constitution which aims at bringing about a
synthesis between ''Fundamental Rights'' and the ''Directive Principles of State Policy'', by giving to the former a pride of place and to the latter a
place of permanence. Together, not individually, they form the core of the Constitution. Together, not individually, they constitute its true
conscience.
2071. The charter of United Nations, the Universal Declaration of Human Rights and the European Convention of 1950 were cited to show the
significant change in the world thinking towards the rights of individuals which, by these documents have been accorded recognition on an
international plane. Will India, the largest democracy in the world, do mere lip service to these precious freedoms and shall it not accord to them
their rightful place in the lives of men and in the life of the nation? Such is the dialectical query. Apart from whether the so-called intellectuals-the
''classe non classe''-believe in the communistic millennium of Marx or the individualistic Utopia of Bastiat, the answer to this question must depend
upon the stark urgency for striking a balance between the rights of individuals and the general good of the society.
2072. We were also invited to have a glimpse of the social and political philosophies of Grotius (1583-1645), Hobbes (1588-1679), Locke
(1632-1704), Wolff (1679-1784), Rousseau (1712-1778), Blackstone (1723-1780), Kant (1724-1804), Bentham (1748-1832) and Hegel
(1770-1831). These acknowledged giants of the past-their opinions have a high persuasive value-have expounded with care and deliberation the
controversial theory of ''Natural Law'' and ''Natural Rights''. Each has his own individualistic approach to the question but arising out of their
writings is a far-reaching argument that there are rights which inhere in every man as a rational and moral being; that these rights are inalienable and
inviolable; and that the core of such of these rights as are guaranteed by the Constitution cannot be damaged or destroyed. The answer to this
contention would consist in the inquiry, firstly as regards the validity of the core and hence the consequences of natural law thinking; and secondly,
on whether our organic document supports the inference that natural rights were either recognised by it-explicitly or implicitly-and if so, whether
any of such rights were permitted to be reserved by the people without any qualification, so that an individual would be entitled to protect and
nurse a minimal core of such rights, uninfluenced by social considerations.
2073. The debates of the Constituent Assembly and of the first Provisional Parliament on which none declined to rely furnished a lively experience.
The speeches of Pandit Jawaharlal Nehru, Sardar Vallabhbhai Patel, Dr. Rajendra Prasad, Dr. S. Radhakrishnan, Dr. Ambedkar, Govind Ballabh
Pant, Dr. K.M. Munsi, Alladi Krishnaswamy Ayyar, Dr. Shyama Prasad Mookherjee, Acharya Kripalani, Rev. Jerome D''Souza, K. Santhanam,
Dr. Punjabrao Deshmukh, H.V. Kamath and others were read out to us in support of the rival stands mainly touching the question of
''inalienability'' of fundamental rights and what in those days was freely referred to as the power of ''Eminent Domain''. Some of the speakers were
acknowledged national leaders of high stature, some were lawyers of eminence and some had attained distinction in the undefined field of politics
and social reform. Their speeches are inspiring and reflect the temper of the times but we cannot pass on the amplitude of the power of amendment
of the Constitution by considering what amendments were moved to the corresponding Article 13 of the Constitution and why those proposals for
amendment were dropped or not pursued. Similarly, the fact that the First Amendment to the Constitution was passed in 1951 by members of the
Constituent Assembly sitting as the Provisional Parliament cannot relieve us of the task of judicially interpreting the validity of the contention that the
Fundamental Rights cannot be abridged or taken away or that the core of the essential features of the Constitution cannot be damaged or
destroyed. Jawaharlal Nehru undoubtedly said in the Constituent Assembly that ""Hundreds of millions of our own people look to us and hundreds
of millions of others also look to us; and remember this, that while we want this Constitution to be as solid and as permanent a structure as we can
make it nevertheless there is no permanence in Constitution. There should be a certain flexibility. If you make anything rigid and permanent you
stop a Nation''s growth, the growth of a living vital organic people,""; and again in the Provisional Parliament that ""A Constitution which is
unchanging and static, it dos not matter how good it is, how perfect it is, is a Constitution that has past its use. It is in its old age already and
gradually approaching its death. A Constitution to be living must be growing; must be adaptable; must be flexible; must be changeable. And if there
is one thing which the history of political developments has pointed out, I say with great force, it is this that the great strength of the British Nation
and the British people has laid in their flexible Constitution. They have known how to adapt themselves to changes, to the biggest changes,
Constitutionally. Sometimes they went through the process of fire and revolution"". But he also said when the Constitution (First Amendment) Bill,
1951, was on the anvil that ""-so far as this House is concerned, it can proceed in the manner provided by the Constitution to amend it, if this
House so choose.
2074. ""Now there is no doubt that this House has that authority. There is no doubt about that, and here, I am talking not of the legal or
Constitutional authority, but of moral authority, because it is, roughly speaking, this House that made the Constitution."" Our task is not to pass on
the ""moral authority"" of the Parliament to amend the Constitution but to determine whether it has ""legal or Constitutional authority"" to do so.
Applying the same test, the speech which the other of the two chief architects of the Constitution-Dr. Ambedkar-made in the Constituent
Assembly can raise no estoppel and decide no Constitutional issue. He said: ""Now, what is it we do? We divide the articles of the Constitution
under three categories. The first category is the one which consists of articles which can be amended by Parliament by a bare majority. The second
set of articles are articles which require two-thirds majority. If the future Parliament wishes to amend any particular article which is not mentioned in
part III or Article 304, (corresponding to present Article 368), all that is necessary for them is to have two-thirds majority. Then they can amend
it."" Perhaps, there is a slip in the reference to Part III""-even Homer nods. Perhaps, there is an error on the part of the typist-they often nod. But
even granting that the eminent cannot ever err, what was said by Dr. Ambedkar and others in the Constituent Assembly and the Parliament was at
best their opinion of law. The true legal position is for us and none else to decide, though within the limits set by the Constitution.
2075. During the course of arguments, a catena of decisions of several courts were cited before us. I thought when the arguments began-yes, I
remember it because the commencement of the case is not that lost in antiquity-that the judgments of this Court will form the focus of discussion,
foreign decisions making a brief appearance. But in retrospect, I think I was wrong. Learning, like language, is no one''s monopoly and counsel
were entitled to invite us to consider how heroically courts all over the world had waged battles in defence of fundamental freedoms and on the
other hand how, on occasions, the letter of law was permitted to prevail in disregard of evil consequences. Between such extremes, the choice is
always difficult and delicate but it has to be made for, in a matter involving the cherished freedoms of the subject and the powers of the Parliament,
I do not want to project my freedom to say, as Justice McReynolds of the American Supreme Court did in the National Prohibition Cases
involving the validity of the Eighteenth Amendment to the American Constitution, that I am unable to come to any conclusion. But I am quite clear
that I have no use for the advice of Walter Berns (''Freedom, Virtue & The First Amendment'' 1957), that since there can be no freedom to end
freedom even if the people desire to enslave themselvs, ""the Supreme Court must act undemocratically in order to preserve democracy"". Nor
indeed shall I walk down the garden-path laid by Dale. Gibson (''Constitution Amendment and the implied Bill of Rights'', McGill Law Journal,
Volume 12), that ""where an issue as vital as the protection of civil liberties is concerned, and where the legislators have demonstrated their inability
to provide adequate safeguards, the courts are entirely justified (perhaps even morally obliged) in employing all the ingenuity and imagination at
their command to preserve individual rights"". Such exhortations have a spartan air which lends colourfulness to arid texts but they overlook the
fundamental premise that judges, unlike Manu, are not law-givers. Besides, it cannot ever be too strongly stressed that the power of substantive
''due process of law'' available under the Fourteenth Amendment to the American Constitution was considered and rejected by our Constituent
Assembly which contained a galaxy of legal talent. In America, under the due process clause, there was a time when the Supreme Court used to
invalidate laws because they were thought to be unwise or incompatible with some particular economic or social philosophy. Thus, in Lochner v.
New York, 49 L. ed. 937 the law restricting employment in baker to 10 hours per day and 60 hours per week was regarded as an
unConstitutional interference with the right of adult labourers, tut juris, to contract with respect to their means of livelihood. It was decades later
that the Court recognised the value and the validity of the dissenting opinion recorded by Justice Holmes:
This case is decided upon an economic theory which a large part of the country does not entertain. If it were a question whether agreed with that
theory, I should desire to study it further and long before making up my mind. But I do not conceive that to be my duty, because I strongly believe
that my agreement or disagreement has nothing to do with the right of a majority to embody their opinions in law. It is settled by various decisions
of this Court that State Constitutions and State laws may regulate life in many ways which we as legislators might think as injudicious or if you like
as tyrannical as this, and which equally with this interfere with the liberty to contract.* * * The Fourteenth Amendment does not enact Mr. Herbert
Spencer''s Social Statics. * * * But a Constitution...is made for people of fundamentally differing views and the accident of our finding certain
opinions natural and familiar or novel and even shocking ought not to conclude our judgment upon the question whether statutes embodying them
conflict with the Constitution.
In course of time such shining dissents became the majority view and the due process clause came to be construed as permitting enactment of laws
limiting the hours of labour in mines, prohibiting employment of children in hazardous occupations, regulating payment of wages, preserving
minimum wages for women and children, the ''Blue Sky laws'' and the ''Man''s Best Friend (Dog) laws''. Even laws like the Kentuky Statutes
requiring Banks to turn over to the protective custody of that State deposits that were inactive for 10 or 25 years were upheld, as not involving
taking over the property of the banks Anderson National Bank v. Luckett 321 U.S. 233. With this American history before them, the Drafting
Committee of the Constituent Assembly chose in Article 21 of our Constitution a phrase of certain import, ''procedure established by law'' in place
of the vague and uncertain expression ''due process of law''.
2076. We were taken through an array of cases decided by the Privy Council, the Supreme Court of the United States of America, the Supreme
Courts of American States, the High Court of Australia, the Supreme Court of Ireland, the High Court of Ireland, the Supreme Court of South
Africa and of course our own Supreme Court, the Federal Court and the High Courts. Why, consistently with American practice, we were even
referred to briefs which counsel had filed before the Supreme Court in the Rhode Island case. We also spent a little time on the judgment of the
District Court of New Jersey in the Sprague case, a judgment which though reversed in appeal by the Supreme Court, was thought to have a
certain relevance.
2077. We began, speaking chronologically, with the decision rendered in 1803 by the American Supreme Court in William Marbury v. James
Madison 2 L. ed. 69 in which the opinion of the Court was delivered by Chief Justice John Marshall in words whose significance custom has still
not staled:
Certainly all those who have framed written Constitutions contemplate them as forming the fundamental and paramount law of the nation, and,
consequently, the theory of every such government must be, that an act of the legislature, repugnant to the Constitution is void.
2078. We ended with some of the very recent decisions of this Court like the 282049 in which a Bench of 11 Judges held by a majority of 10 to 1
that the Banking Companies (Acquisition and Transfer of Undertakings) Act, 1969 violated the guarantee of compensation under Article 31(2) in
that, it provided for giving certain amounts determined according to principles which were not relevant in the determination of compensation of the
undertaking of the named Banks and by the method prescribed, the amounts so declared could not be regarded as compensation. In between
come several decisions, prominent amongst which are: (1) The Privy Council decision in Burah''s case (1878, Attorney-General of Ontario case
(1911), Vacher & Son''s case (1912), McCawley''s case (1919), In Re the Initiative and Referendum Act case (1919), Trethowan''s case (1932),
Moore''s case (1935), Ibralabee''s case (1964), Ranasinghe''s case (1965), Don John Liyanage''s case (1965) and Kariapper''s case (1967); (2)
The decisions of the Federal Court in the C.P. & Berar Reference (1938), Subramaniam Chettiyar''s case (1940) and Suraj Narain Anand''s case
(1941); (3) The decisions of the American Supreme Court in Lochner''s case (1904), Hawke v. Smith (1920), the Rhode Island Case (1920),
Dillon v. Gloss (1920), Lesser v. Garnett (1922), Ex parte Grossman (1925), Sprague''s case (1931); Schneiderman''s case (1943) and Skrupa''s
case (1963); (4) The decisions of the American State Supreme Courts in Livermore v. Waite (1894), Edwards v. Lesseur (1896), Ex parte Dillon
(1920) and Geigenspan v. Boding (1920); (5) The decision of the Irish Supreme Court in Ryan''s case (1935); (6) The decisions of the Appellate
Division of the Supreme Court of South Africa in Harris'' case (1952) and in the ''High Court of Parliament Case'' (1952); (7) The decisions of the
Canadian Supreme Court in the Alberta Press Case (1938), the case of Attorney-General of Nova Scotia (1950), Samur''s case (1953) and
Switzman''s case (1957); and (8) The decisions of the High Court of Australia in Engineer''s case (1920), West v. Commonwealth of Australia in
(1937), South Australia v. Commonwealth (1942) and State of Victoria v. Commonwealth (1970).
2079. Most of the decisions of the Privy Council noticed above have an important bearing on the issues arising before us and some of these
decisions present a near parallel to our Constitutional provisions which require interpretation. They will help a clearer perception of the distinction
between ''controlled'' and ''uncontrolled'' Constitutions, which in turn has an important bearing on the patent distinction between laws made in the
exercise of constituent power and those made in the exercise of ordinary legislative power conferred by the Constitution. In this distinction would
seem to lie an answer to some of the basic contentions of the petitioner in regard to the interpretation of Articles 13 and 368 of the Constitution.
2080. The decisions of American courts may bear examination, but in their application to the problems arising under our Constitution it would be
necessary to keep in constant sight some of the crucial differences between the circumstances attendant on the birth of the two Constitutions, the
purposed vagueness of theirs and the finical content of ours and the significant disparity in the structure of their Article 5 and our Article 368. In
America, an important principle of Constitutional liberty is that the sovereignty resides in the people and as they could not in their collective
character exercise governmental powers, a written document was by common consensus agreed upon in each of the States. The American
Constitution, thus, is covenant of the sovereign people with the individuals who compose the nation. Then, the Supreme Court of America, as said
by Sir Henry Main, is not only a most interesting but a unique creation of the fathers of the Constitution. ""The success of the experiment has blinded
men to its novelty. There is no exact precedent for it, either in the ancient or modern world."" In fact, it is said that the history of the United States
has been written not merely in the halls of Congress or on the fields of battle but to a great extent in the Chambers of the Supreme Court. The
peculiar role played by that court in the development of the nation is rooted, apart from the implications arising out of the due process clause, in the
use of a few skeleton phrases in the Constitution. We have drawn our Constitution differently. It is, however, relevant that American courts were
time and again asked to pass on the existence of inherent limitations on the amending power and their attitude to that question requires examination
of the claim of writers like Edward Corwin that such arguments were brushed aside by the court as unworthy of serious attention. Another aspect
of American decisions which has relevance in this matter is the explication of the concept of amendment in cases like Livermore''s (California,
1894), McCleary''s (Indiana, 1917) and Ex Parte Dillon''s (California, 1920).
2081. Decisions of the Australian High Court like the Engineers'' case, the State of Victoria case and the Melbourne Corporation case bear on the
central theme of the petitioner''s argument that the Parliament which is a creature of the Constitution cannot in exercise of its powers act in
derogation of the implications to be derived, say, from the federal nature of the Constitution. That is, some implications must arise from the
structure of the Constitution itself.
2082. The two decisions of the South African Supreme Court (Harris'' case and the High Court of Parliament case) may serve to throw some light
on the concept that the sovereignty of a legislature is not incompatible with its obligation to comply with the requirements of form and manner
prescribed by the instrument which regulates its power to make law, for a legislature has no power to ignore the conditions of law-making.
2083. The Canadian cases really bear on the legislative competence of provincial legislatures in regard to individual freedoms or in regard to
criminal matters. In Canada, as many as six different views have been propounded on civil liberties and it would appear that though different judges
have voiced their opinion in favour of one or the other of such views, none has pronounced finally in favour of any particular view.
2084. A special word must be said of Ryan''s case which was decided by the Irish Supreme Court. It was read out in extenso to us and I am free
to confess that it evoked in me a quick response. In that case, the three Judges of the Irish High Court and two of the 3 Judges of their Supreme
Court rejected contentions similar to those of the petitioner herein but Chief Justice Kennedy, though he did not deal directly with the meaning of
the word ''amendment'', read limitations on the meaning of that word as a result of various implications derived from the Irish Constitution.
Petitioner relies on the lone voice of the Chief Justice. That it is lone is immaterial for our purpose for, after all, the decision has but a persuasive
value. Respondents not only distinguished the judgment of the learned Chief Justice but contended that the ratio of the decision is clearly in their
favour. Ryan''s case became for both sides an ''Irish Golak Nath''.
2085. I have made this compact summary of the decisions to indicate, in the first place, that these perhaps are the only decisions which require
close consideration out of the vast multitude of those that were canvassed before us and secondly, to show the broad trend of judicial thinking on
the points pressed upon us. It is impossible, in what I consider to be the true scope of this judgment and unnecessary for what I feel is its real
purpose, to deal at length with everyone of these decisions. That task, I think, may well be left to receive a scholarly treatment at the hands of a
Constitutional writer. As Judges, we are confronted and therefore concerned with practical problems and it is well to remind ourselves that our
principal task is to construe the Constitution and not to construe judgments. Those judgments are without doubt, like lamp-posts on the road to
freedom and judges who have shed on that road the light of their learning and the impress of their indepedence, have carved for themselves a niche
in the history of civil liberties. See what Frankfurter J. said in Joint Anti-Fascist Ref. Comm. v. McGraths 341 U.S. 123 ""Man being what he is,
cannot safely be trusted with complete immunity from outward responsibility in depriving others of their rights""; or, what Jackson J. said in
American Comm. Assoc. v. Doudds 339 U.S. 382 ""Our protection against all kinds of fanatics and extremistes, none of whom can be misted with
unlimited power over others, lies not in their forbearance but in the limitations of our Constitution""; or, what Patterson J. said in his famous charge
to the Jury in Van Home''s lessee v. Dorrance 1 L. ed. 391: ""The Constitution...is stable and permanent, not to be worked upon by the temper of
the times, nor to rise and fall with the tide of events.... One encroachment leads to another; precedent gives birth to precedent; what has been done
may be done again; thus radical principles are generally broken in upon, and the Constitution eventually destroyed."" These are sonorous words and
they will resound through the corridor of Times. But these landmarks in the development of law cannot be permitted to be transformed into
weapons for defeating the hopes and aspirations of our teeming millions,-half-clad, half-starved, half-educated. These hopes and aspirations
representing the will of the people can only become articulate through the voice of their elected representatives. If they fail the people, the nation
must face death and destruction. Then, neither Court nor Constitution will save the country. In those moments of peril and disaster, rights and
wrongs are decided not before the blind eyes of justice, not under the watchful eyes of the Speaker with a Marshal standing by but, alas, on streets
and in by-lanes, Let us, therefore, give to the Parliament the freedom, within the framework of the Constitution, to ensure that the blessings of
liberty will be shared by all. It is necessary, towards that end, that the Constitution should not be construed in a ""narrow and pedantic sense Per
Lord Wright in James v. Commonwealth of Australia, (1936) A.C. 578"" Rules of interpretation which govern other statutes also govern a
Constitutional enactment but those ""very principles of interpretation compel us to take into account the nature and scope of the Act that we are
interpreting,-to remember that it is a Constitution, a mechanism under which laws are to be made and not a mere Act which declares what the law
is to be Per Higgins J. in Att. Genl. for New South Wales v. Brewery Employees Union, (1908) 6 C.L.R. 469"" To put it in the language of Sir
Maurice Gwyer C.J., ""a broad and liberal spirit should inspire those whose duty it is to interpret it; but I do not imply by this that they are free to
stretch or pervert the language of the enactment in the interests of any legal or Constitutional theory, or even for the purpose of supplying omissions
or of correcting supposed errOrs. A Federal Court will not strengthen, but only derogate from, its position, if it seeks to do anything but declare
the law; but it may rightly reflect that a Constitution of government is a living and organic thing, which of all instruments has the greatest claim to be
construed ut res magis valeat quam pereat In re. The Central Provinces and Berar Act No. XIV of 1939. (1938) F.C.R. 18."" In the exercise of
our powers of judicial review, let us therefore not act as a check of the past on the present and the future ""...it is the present that represents the will
of the people and it is that will that must ultimately be given effect in a democracy Schwartz : A Basic History of the U.S. Supreme Court"" The
core of social commitment is the quint-essence of our Constitution and we must approach it in the spirit in which it was conceived. We erected the
edifice of our Constitution in the hope that it will last, unlike the French who, on the establishment of the Third Republic in 1875, framed a
Constitution in the hope that it will fail, since the majority of the Constitution-makers were not Republicans but Royalists. In the peculiar conditions
in which the French Republic found itself, there was only one throne but three claimants for a seat on it. The social philosophy of our Constitution
defines expressly the conditions under which liberty has to be enjoyed and justice is to be administered in our country; and shall I say of our
country what Justice Fitzgibbon said of his in Ryan''s case : ""this other Eden demi-Paradise, this precious stone, set in the silver sea, this blessed
plot, this earth, this, realm, this"" India. If it is not that to-day, let us strive to make it so by using law as a flexible instrument of social order. Law is
not, in the phrase of Justice Holmes, a ""brooding omnipotence in the sky.
2086. All through the hearing of the case, there was hardly a point on which Dictionaries and Law Lexicons were not cited. Sec this long list: The
Shorter Oxford English Dictionary on historical Principles, 3rd Ed.; Shorter Oxford English Dictionary; Webster''s Third New International
Dictionary of the English Language; Webster''s English Dictionary, 1952; The Random House Dictionary of the English Language; The Reader''s
Digest Great Encyclopaedic Dictionary; The Dictionary of English Law, Earl Jowitt; The Cyclopaedic Law Dictionary by Frank D. Moore; Prem''s
Judicial Dictionary-Words & Phrases judicially defined in India England, U.S.A. & Australia; Bouvier''s Law Dictionary; Universal English
Dictionary; Chamber''s 20th Century Dictionary; Imperial Dictionary by Ogilvie; Standard Dictionary by Funk & Wagnalls; Stroud''s Judicial
Dictionary; Judicial and Statutory Definitions of Words and Phrases, Second Series; Words and Phrases legally defined, John B. Saunders;
Wharton''s Law Lexicon; Venkataramaiya''s Law Lexicon; Law Lexicon of British India-compiled and edited by P. Ramanatha Aiyer; Words and
Phrases, Permanent Edition; The Construction of Statutes by Earl T. Crawford; Corpus Juris Secundum and American Jurisprudence. These
citations were made in order to explain the meaning, mainly, of the words ''Amendment'', ''Constituent'', ''Constitution'', ''Constitutional law'',
''Distribute'' and ''law''. This is of course in addition to several decisions which have dealt with these words and phrases in some context or the
other. It is useful to have a dictionary by one''s side and experience has it that a timely reference to a dictionary helps avert many an embarrassing
situation by correcting one''s inveterate misconception of the meaning of some words. But I do not think that mere dictionaries will help one
understand the true meaning and scope of words like ''amendment'' in Article 368 or ''law'' in Article 13(2). These are not words occurring in a
school text-book so that one can find their meaning with a dictionary on one''s right and a book of grammar on one''s left. These are words
occurring in a Constitution and one must look at them not in a school-masterly fashion, not with the cold eye of a lexicographer, but with the
realization that they occur in ""a single complex instrument, in which one part may throw light on another"", so that ""the construction must hold a
balance between all its parts Per Lord Wright in James v. Commonwealth of Australia (1936) A.C. 578. Such words, having so significant an
impact on a power as important as the power to amend the Constitution cannot be read in vacuo. The implication of the social philosophy of the
instrument in which they occur and the general scheme of that instrument under which the very object of the conferment of freedoms entrenched in
Part III is the attainment of ideals set out in Part IV, must play an important role in the construction of such words. ""A word, is not a crystal,
transparent and unchanged; it is the skin of living thought and may vary greatly in colour and content according to circumstances and the time in
which it is used Per Holmes J. in Towne v. Eisner 62 L. ed. 372, 376"".
2087. ''Sui generis'', I called this case. I hope I have not exaggerated its uniqueness. It is manifest that the case has a peculiar delicacy. And now
through the cobwebs of 71 Constitutions, dozens of dictionaries, scores of texts and a multitude of cases, I must find a specific answer to the
questions raised before us and state it as briefly as I may.
2088. The main argument was made in Writ Petition No. 135 of 1970. The Kerala Land Reforms Amendment Act (35 of 1969) came into force
in the State of Kerala on January 1, 1970. The Kerala Land Reforms Amendment Act (25 of 1971) came into force on August 7, 1971. The High
Court of Kerala struck down some of the provisions of the Act of 1969 and that judgment was upheld by this Court on April 26, 1972 in 268543
2089. Writ Petition No. 135 of 1970 was filed in this Court under Article 32 of the Constitution on March 21, 1970. During the pendency of this
Petition, the Constitution, 24th 25th, 26th and 29th Amendment Acts were passed by the Amending body, that is, the Parliament. The 24th
Amendment Act received the President''s assent on November 5, 1971. In a House of 518 members of the Lok Sabha, 384 members voted in
favour of the 24th Amendment and 23 against it. In a House of 243 members of the Rajya Sabha 177 members voted in favour and 8 against it.
As regards 25th Amendment, 355 voted in favour and 20 against it in the Lok Sabha; while in the Rajya Sabha, 166 voted in favour and 20
against it. The voting on the 29th Amendment in the Lok Sabha was 286 in favour and 4 against. In the Rajya Sabha, 170 voted in favour and
none against it.
2090. In August, 1972, the Petitioner was permitted by an amendment to challenge the validity of the 24th, 25th and 29th Amendments to the
Constitution. These Amendments, after receiving the President''s assent, came into force on November 5, 1971, April, 20, 1972 and June 9,
1972.
2091. The Constitution (Twenty-Fourth Amendment) Act, 1971 has by Section 2 thereof added a new Clause (4) to Article 13 of the Constitution
providing that nothing in that article ""shall apply to any amendment of this Constitution made under Article 368"". Section 3(a) of the Amending Act
substitutes a new marginal heading to Article 368 in place of the old. The marginal heading of the unamended Article 368 was : ""Procedure for
amendment of the Constitution."" The new heading is: ""Power of Parliament to amend the Constitution and procedure therefore."" Section 3(b) of the
Amending Act inserts a new Sub-section (1) in Article 368 : ""Notwithstanding anything in this Constitution, Parliament may in exercise of its
constituent power amend by way of addition, variation or repeal any provision of this Constitution in accordance with the procedure laid down in
this article."" Section 3(c) makes it obligatory for the President to give his assent to the Amendment Bill. Section 3(d) adds a new Clause (3) to
Article 368 stating that ""Nothing in Article 13 shall apply to any amendment
2092. The Constitution (Twenty-Fifth Amendment) Act, 1971 brings about significant changes in Article 31 and introduces a new Article 31C. By
Section 2(a) of the Amendment Act, 1971, Clause (2) of Article 31 is substituted by a new clause which permits compulsory acquisition or
requisitioning of the property for a public purpose by authority of law, which provides for acquisition or requisitioning of the property ""for an
amount which may be fixed by such law or which may be determined in accordance with such principles and given in such manner as may be
specified in such law."" No such law can be called in question on the ground that the amount is not adequate or that the whole or any part of it is to
be given otherwise than in cash. The newly added proviso to Article 31(2) makes an exception in regard to properties of educational institutions of
minorities. If such properties are compulsorily acquired, the State has to ensure that the amount fixed for acquisition is such as would not restrict or
abrogate the right guaranteed under Article 30(1) of the Constitution. Section 2(b) of the Amendment Act, 1971 adds a new Clause 2(b) to
Article 31 which provides that nothing in Article 19(1)(f) shall affect any such law as is referred to in Article 31(2) as substituted. Section 3 of the
Amendment Act, 1971, introduces a new Article 31C, which provides that notwithstanding anything contained in Article 79, no law giving effect to
the policy of the State towards securing the principles mentioned in Article 39(b) or (c) shall be deemed to be void on the ground that it takes
away or abridges the rights conferred by Articles 14, 19 and 31. No law containing a declaration that it is for giving effect to such policy can be
called in question in any court on the ground that it does not give effect to such policy. If such a law is made by the Legislature of a State, the
provisions of Article 31C can apply only if the law received the assent of the President.
2093. By the Constitution (Twenty-Ninth Amendment) Act, 1972, the two Kerala Acts - Act 35 of 1969 and Act 25 of 1971 - were included in
the Ninth Schedule thereby giving them the protection of Article 31B. By such inclusion, the challenge made by the petitioner to these two Acts by
his Writ Petition filed in March, 1970 became infructuous depending upon the validity of the 29th Amendment Act.
2094. Shorn of refinements, the main questions which arise for decision are: (1) What is the true ratio and effect of the decision in the Golak Nath
case? (2) Should that ratio be upheld? (3) If the majority decision in the Golak Nath case be incorrect, what is the extent of the inherent or implied
limitations, if any, on the power of the Parliament to amend the Constitution by virtue of its power under Article 368? and (4) Are the 24th, 25th
and 29th Constitution Amendment Acts valid?
2095. The Constitution of India came into force on January 26, 1950 and on June 18, 1951 the Constitution (First Amendment) Act, 1951 was
passed by the Parliament, Sections 2, 3, 4 and 5 of the Amending Act made significant amendments resulting to a large extent in the abridgement
of Fundamental Rights conferred by Part III of the Constitution. By Section 4, a new Article 31A was inserted and by Section 5 was inserted
Article 31B for the validation of certain Acts and Regulations. These Acts and Regulations were enumerated in the Ninth Schedule to the
Constitution, which itself was added by Section 14 of the Amendment Act.
2096. The validity of the Amendment Act, 1951 was challenged in this Court in 280692 . It was urged in that case that the Amendment. Act in so
far as it purported to take away or abridge the rights conferred by Part III felt within the prohibition of Article 13(2) and was therefore
unConstitutional. Patanjali Sastri J. who spoke for the unanimous court rejected this argument by holding that although ''law'' would ordinarily
include Constitutional law, there was a clear demarcation between ordinary law made in the exercise of legislative power and Constitutional law
made in exercise of constituent power; and therefore, in the absence of a clear indication to the contrary, Fundamental Rights were not immune
from Constitutional amendment. The challenge to the Amendment Act, 1951 was on these grounds rejected.
2097. The Constitution (Fourth Amendment) Act, 1955 abridging the Fundamental Rights guaranteed by Article 31 was passed on April 27,
1955. Section 2 of this Act introduced a radical change by providing that no law to which Article 31(2) was applicable shall be called in question
in any court on the ground that the compensation provided by that law was not adequate. By Section 3 of the Amending Act a new and extensive
Clause (1) was substituted for the old Clause (1) of Article 31A, with retrospective effect. The newly added provision opens with a non-obstante
clause: ""Notwithstanding anything contained in Article 13"" and provides that no law providing for matters mentioned in new Clauses (a) to (s)
Article 31A(1), shall be deemed to be void on the ground that it is inconsistent with, or takes away or abridges any of the rights conferred by
Article 14, Article 19 or Article 31. No challenge was ever made to these amendments.
2098. The Constitution (Seventeenth Amendment) Act, 1964 came into force on June 20, 1964. This Act, by Section 2(ii) inserted a new
definition of ""estate"" in Article 31A(2)(a) with retrospective effect and added as many as 44 Acts in the Ninth Schedule, thus extending the
protection of the Schedule to 64 Acts in all.
2099. The validity of the Seventeenth Amendment Act was challenged before this Court in 280469 . Out of the several arguments which were
urged in that case the only one which is relevant for the present purpose is that the Amendment Act was void in view of the provisions of Article
13(2), in so far as the Act purported to abridge the Fundamental Rights guaranteed by Part III. Delivering the majority judgment, Gajendragadkar
C.J. took the view on behalf of himself, Wanchoo and Raghubar Dayal JJ. that the expression ''amendment of the Constitution'' plainly and
unambiguously means amendment of all the provisions of the Constitution and therefore the amending power conferred by Article 368 extended to
all the provisions of the Constitution. The majority judgment rejected the contention that the word ''law'' in Article 13(2) would take in Constitution
Amendment Acts passed under Article 368, as there was a clear distinction between the constituent power conferred by Article 368 and the
ordinary legislative power and Article 13(2) would take in laws made in the exercise of the latter power only. Hidayatullah J. and Mudholkar J.
concurred in the final conclusion but by separate judgments they doubted the majority view and observed that it was possible that Article 368
merely laid down the procedure for amending the Constitution but did not confer the power to amend the Constitution. Both the learned Judges
however stated expressly that they should not be taken to have expressed a final opinion on that question. The seeds of the controversial decision
in 282401 were sown by the doubt thus expressed by Hidayatullah J. and Mudholkar J.
2100. The decision in the Golak Nath case was rendered by a Bench of 11 Judges of this Court on February 27, 1967. The petitioners therein
had challenged the validity of Punjab Act 10 of 1953 and the Mysore Act 10 of 1962 as amended by Act 14 of 1965, on the ground that these
Acts violated their Fundamental Rights, alleging that though the impugned acts were included in the Ninth Schedule, they did not receive the
protection of the 1st, 4th and 17th Amendment Acts. It was common case that if the 17th Amendment which included the impugned Acts in the
Ninth Schedule was valid, the Acts would not be open to challenge on any ground.
2101. Chief Justice Subba Rao delivered the leading majority judgment for himself and for Justices Shah, Sikri, Shelat and Vaidilingam.
Hidayatullah J. concurred with their conclusion but delivered a separate judgment. Wanchoo J. delivered the leading minority judgment on behalf of
himself and Justices Bhargava and Mitter. Justice Bachawat and Justice Ramaswami concurred by their separate judgments with the view
expressed in the leading minority judgment.
2102. The leading majority judgment recorded the following conclusions:
1. That Fundamental Rights are the primordial rights necessary for the development of human personality and as such they are rights of the people
preserved by the Constitution.
2103. The Constitution has given by its scheme a place of permanence to the fundamental freedoms. In giving to themselves the Constitution the
people have reserved the fundamental freedoms to themselves. The incapacity of the Parliament, therefore, in exercise of its amending power to
modify, restrict or impair fundamental freedoms in Part III arises from the scheme of the Constitution and the nature of the freedoms.
2104. Article 368 assumes the power to amend found elsewhere. In other words, Article 368 does not confer power on Parliament to amend the
Constitution but merely prescribes the procedure for the exercise of such power to amend.
2105. The power to amend is to be found in Articles 245 and 248 read with Entry 97 in List I of the Seventh Schedule to the Constitution.
2106. In the exercise of the power of amendment, Parliament could not destroy the structure of the Constitution but it could only modify the
provisions thereof within the framework of original instrument for its better effectuation. In other words, the provisions of the Constitution could
undoubtedly be amended but not so as to take away or abridge the Fundamental Rights.
2107. There is no distinction between the power to amend the Constitution and the ordinary power to make laws.
2108. Article 13(2) which contains an inclusive definition, prima facie takes in Constitutional law.
2109. The residuary power of Parliament could be relied upon to call for a Constituent Assembly for making the new Constitution or radically
changing it. (This opinion however was tentative and not final).
2110. The Seventeenth Amendment Act impugned before the court as also the First, Fourth and Sixteenth Amendments were Constitutionally
invalid. Declaring these amendments invalid was, however, likely to lead to confusion and chaos and therefore these amendments would be
deemed to be valid except for future purposes, by application of the principle of ''prospective invalidation''.
2111. In future, Parliament will have no power to amend Part III of the Constitution so as to take away or abridge the Fundamental Rights.
2112. Hidayatullah J. agreed with the final decision expressed in the leading majority judgment and his views can be summarised as follows:
1. The power of amendment must be possessed by the State. One could not take a narrow view of the word ''amendment'' as including only minor
changes within the general framework. By an amendment, new matter may be added, old matter removed or altered.
2113. Article 368 outlines a process which if followed strictly results in the amendment of the Constitution. The article gives power to no particular
person or persons.
2114. The procedure of amendment, if it can be called a power at all is a legislative power but it is sui generis and outside the three Lists of
Schedule Seven of the Constitution.
2115. There is no distinction in our Constitution between laws made ordinarily and laws made occasionally for the amendment of the Constitution.
therefore, Constitutional amendments must fall within the scope of Article 13(2).
2116. The whole Constitution is open to amendment, only two dozen articles being outside the reach of Article 368; that too, because the
Constitution has made them fundamental.
2117. Fundamental Rights cannot be abridged or taken away by the ordinary amending process. Parliament must amend Article 368 to convoke
another Constituent Assembly, pass a law under Item 7 of List I to call a Constituent Assembly and then that Assembly may be able to abridge or
take away the Fundamental Rights. The Parliament was constituted with powers of legislation which included amendments of the Constitution but
only so far as Article 13(2) allowed.
2118. Parliament had no power to amend Article 368 so as to confer on itself constituent powers over the Fundamental Rights. This would be
wrong and against Article 13(2).
2119. The conclusion recorded by the leading majority judgment was correct, not on the ground of prospective invalidation of laws but on the
ground of acquiescence. The First, Fourth and Seventh Amendments were part of the Constitution by acquiescence for a long time and could not
therefore be challenged. They also contained authority for the Seventeenth Amendment.
2120. Wanchoo J. who delivered the leading minority judgment came to the following conclusions:
1. Both the procedure and the power to amend the Constitution are to be found in Article 368 and not in Entry 97 of List I.
2121. The word ''amendment'' must be given its full meaning, that is, that the power was not restricted to improvement of details but extended to
the addition to or substitution or deletion of existing provisions.
2122. In exercise of the power conferred by Article 368 it was competent to the Parliament by observing the procedure prescribed therein to
amend any provision of the Constitution.
2123. The word ''law'' in Article 13(2) could only take in laws made by Parliament and State Legislatures in the exercise of their ordinary
legislative power but not amendments made under Article 368.
2124. The power to amend being a constituent power cannot be held to be subject to any implied limitations on the supposed ground that the
basic features of the Constitution could not be amended.
2125. Bachawat J. agreed with Wanchoo J. and stated:
1. No limitation on the amending power could be gathered from the language of Article 368. Each and every part of the Constitution could
therefore be amended under that Article.
2126. The distinction between the Constitution and the laws is so fundamental that the Constitution cannot be regarded as a law or a legislative act.
2127. Article 368 indicates that the term ''amend'' means ''change''. A change is not necessarily an improvement.
2128. It was unnecessary to decide the contention whether the basic features of the Constitution, as for example, the republic form of government
or the federal structure thereof could be amended, as the question did not arise for decision.
2129. Ramaswami J. adopted a similar line of reasoning and held:
2130. That the definition of ''law'' in Article 13(3) did not include in terms ''Constitutional amendment''. Had it been intended by the Constitution-
makers that the Fundamental Rights guaranteed by Part III should be completely outside the scope of Article 368 it is reasonable to assume that
they would have made an express provision to that effect.
2131. The Preamble to the Constitution which declared India as a sovereign democratic republic was not beyond the scope of the amending
power; similarly certain other basic features of the Constitution like those relating to distribution of legislative power, the parliamentary power of
Government and the establishment of the Supreme Court and the High Courts were also not beyond the power of amendment.
2132. Every one of the articles of the Constitution is amendable under Article 368 and there was no room for any implication in the construction of
that article.
2133. It is thus clear that the majority of Judges in the Golak Nath case consisting of Justices Wanchoo, Hidayatullah, Bhargava, Mitter, Bachawat
and Ramaswami rejected the argument that Article 368 merely prescribes the procedure to be followed in amending the Constitution. They held
that Article 368 also conferred the power to amend the Constitution. They rejected the argument that the power to amend could be found in Entry
97 of List I. The majority of Judges consisting of Subba Rao, C.J. and his 4 colleagues as well as Hidayatullah J. held that there was no distinction
between constituent power and legislative power and that the word ''law'' used in Article 13(2) includes a law passed by Parliament to amend the
Constitution. Subba Rao C.J. and his 4 colleagues suggested that if a Constitution had to be radically altered the residuary power could be relied
upon to call for a Constituent Assembly. Hidayatullah J. took a different view and held that for making radical alterations so as to abridge
Fundamental Rights Article 368 should be suitably amended and the Constituent Assembly should be called after passing a law under Entry 97 in
the light of the amended provisions of Article 368. It is important to mention that all the eleven Judges who constituted the Bench were agreed that
even Fundamental Rights could be taken away but they suggested different methods for achieving that purpose. Subba Rao C.J. and his 4
colleagues suggested calling of a Constituent Assembly; Hidayatullah J. suggested an amendment of Article 368 for calling a Constituent Assembly
after passing a law under Entry 97; the remaining 5 Judges held that the Parliament itself had the power to amend the Constitution so as to abridge
or take away the Fundamental Rights.
2134. The leading majority judgment did not decide whether Article 368 itself could be amended so as to confer a power to amend every
provision of the Constitution. The reason for this was that the Golak Nath case was decided on the basis of the unamended Article 368. The
question whether Fundamental Rights could be taken away by amending Article 368 was not before the Court. The question also whether in future
Parliament could by amending Article 368 assume the power to amend every part and provision of the Constitution was not in issue before the
Court. Such a question could arise directly, as it arises now, only after an amendment was in fact made in Article 368, and the terms of that
amendment were known. The observation in the leading majority judgment putting restraints on the future power of the Parliament to take away
Fundamental Rights cannot therefore constitute the ratio of the majority judgment. The learned Judges did not evidently consider that in future the
chapter on Fundamental Rights could be made subject to an amendment by first amending Article 368 as is now done under the Twenty-Fourth
Amendment.
2135. It shall have been seen that the petitioners in the Golak Nath case won but a Pyrrhic victory. They came to the Court, not for the decision of
an academic issue, but to obtain a declaration that laws which affected their fundamental rights were unConstitutional. Those laws were upheld by
the court but I suppose that the petitioners left the court with the consolation that posterity will enjoy the fruits of the walnut tree planted by them.
But it looks as if a storm is brewing threatening the very existence of the tree.
2136. As stated above, 6 out of the 11 learned Judges held in the Golak Nath case that Article 368 prescribed not merely the procedure for
amendment but conferred the power to amend the Constitution and that the amending power cannot be traced to the Residuary Entry 97 of List I,
Schedule VII read with Articles 245, 246 and 248 of the Constitution. I respectfully adopt this view taken by the majority of Judges.
2137. Part XX of the Constitution is entitled ""Amendment of the Constitution"", not ""Procedure for Amendment of the Constitution"". Article 368,
which is the only article in Part XX must therefore be held to deal both with the procedure and the product of that procedure. The marginal note to
Article 368: ""Procedure for Amendment of the Constitution"" was only a catchword and was in fact partially correct. It did not describe the
consequence of the adoption of the procedure because the title of the part described it clearly. The justification of the somewhat inadequate
marginal note to Article 368 can be sought in the fact that the article does not confer power on any named authority but prescribes a self-executing
procedure which if strictly followed results in this : ""the Constitution shall stand amended"". The history of the residuary power since the days of the
Government of India Act, 1935, and the scheme of distribution of legislative power show that if a subject of legislative power was prominently
present to the minds of the framers of the Constitution, it would not have been relegated to a Residuary Entry, but would have been included
expressly in the legislative list-more probably in List I. That the question of Constitutional amendment was prominently present to the minds of the
Constitution-makers is clear from the allocation of a separate Part-Part XX-to ""Amendment of the Constitution"". Then, the legislative power under
Entry 97, List I, belongs exclusively to the Parliament. The power to amend the Constitution cannot be located in that Entry because in regard to
matters falling within the proviso to Article 368, Parliament does not possess exclusive power to amend the Constitution. The Draft Constitution of
India also points in the direction that the power of amendment cannot be located in the Residuary Entry. Draft Article 304, which corresponds to
Article 368, conferred by Sub-article (2) a limited power of amendment on the State Legislatures also and those Legislatures neither possessed the
residuary power of legislation nor did the State List, List II, include ''Amendment of the Constitution'' as a subject of legislative power. Finally, the
power to legislate under Article 245 is ""subject to the provisions of this Constitution"", so that under the residuary power, no amendment could be
made to any part of the Constitution, as any amendment is bound, to some extent, to be inconsistent with the article to be amended.
2138. Having located the amending power in Article 368 and having excluded the argument that it can be traced to Entry 97 of List I, it becomes
necessary to determine the width and scope of that power. Is the power unfettered and absolute or are there any limitations-express, implied or
inherent on its exercise?
2139. Counsel for the petitioner urges : (1) That the word ''amendment'' is not a term of art and has no precise and definite, or primary and
fundamental, meaning; (2) That Article 368 carries vital implications by its very terms and there is inherent evidence in that Article to show chat in
the context thereof the word ''amendment'' cannot cover alterations in, damage to, or destruction of any of the essential features of the Constitution;
(3) That Article 13(2) by taking in Constitutional amendments constitutes an express limitations on the power of amendment; (4) That there are
implied and inherent limitations on the amending power which disentitle Parliament to damage or destroy any of the essential features, basic
elements or fundamental principles of the Constitution; and (5) That in construing the ambit of the amending power, the consequences on the
power being held to be absolute and unfettered must be taken into account. Counsel says that Article 368 should not be read as expressing the
death-wish of the Constitution or as being a provision for its legal suicide. Parliament, he says, cannot arrogate to itself, under Article 368, the role
of an Official Liquidator of the Constitution. Each of these propositions is disputed by the Respondents as stoutly as they were asserted.
2140. ''Amendment'' is undoubtedly not a term of art and the various dictionaries, texts and law lexicons cited before us show that the word has
several shades of meaning. (Sec for example the meanings given in The Shorter Oxford English Dictionary on historical Principles, 3rd Ed.;
Webster''s Third New International Dictionary of the English Language; The Random House Dictionary of the English Language; The Dictionary of
English Law, Earl Jowitt; Judicial and Statutory Definitions of Words and Phrases, Second Series; Words and Phrases legally defined, John B.
Saunders; Wharton''s Law Lexicon, 14 Ed.; Words and Phrases Permanent Edition; and The Construction of Statutes by Earl T. Crawford.)
2141. Some of the American State Supreme Courts have taken the view that the term ''amendment'' implies such an addition or change within the
lines of the original instrument as will effect an improvement, or better carry out the purpose for which it was framed. (See Livermore v. Waite
(1894) 102 Cal. 113; McFadden v. Jordan 32 Cal. 330; Foster v. Evatt 144 Ohio 65. Another line of decisions, again of the American State
Supreme Court, has accepted a wider meaning of the word ''amendment'' so as to include within it even a ''revision'' of a Constitutional document.
(See Edwards v. Lesseur, Southwestern Reporter, Vol. 33, p. 1120; Ex Parte Dillon, Federal Reporter No. 262, p. 563; Staples v. Gilmer,
American Law Reports Annotated, Vol. 158, p. 495).
2142. In brief, it would be correct to say that at least three different meanings have been generally given to the word ''amendment'':
(a) to improve or better; to remove an error;
(b) to make changes which may not improve the instrument but which do not alter, damage or destroy the basic features, essential elements or
fundamental principles of the instrument sought to be amended; and
(c) to make any changes whatsoever.
2143. These texts and authorities are useful in that they bring a sense of awareness of the constructional difficulties involved in the interpretation of
a seemingly simple word like ''amendment''. But enriched by such awareness, we must in the last analysis go to our own organic document for
determining whether the word ''amendment'' in Article 368 is of an ambiguous and uncertain import.
2144. The various shades of meaning of the word ''amendment'' may apply differently in different contexts, but it seems to me that in the context in
which that word occurs in Article 368, it is neither ambiguous nor amorphous, but has a definite import.
2145. The proviso to Article 368 furnishes intrinsic evidence to show that the word ''amendment'' is used in that article not in a narrow and insular
sense but is intended to have the widest amplitude. Article 368 provides that ""An amendment of this Constitution may be initiated only by the
introduction of a Bill for the purpose in either House of Parliament"", and after the Bill is passed by the prescribed majority, ""the Constitution shall
stand amended in accordance with the terms of the Bill"". The proviso says that the amendment shall also require to be ratified by the State
legislatures of not less than one-half of the States if ""such amendment seeks to make any change in"" the matters mentioned in Clauses (a) to (e) of
the proviso. ""Such amendment"" obviously means ''amendment'' referred to in the main body of Article 368 and thus the article itself envisages that
the amendment may take the form of ''change''. There is in this case a dictionary at every corner for every word and we were referred to various
meanings of ''change'' also. It is enough to cite the meaning of the word from the Oxford English Dictionary (Vol. I, p. 291): ""Change:
substitution...of one thing for another. Alteration in the state or quality of any thing"". Webster''s 3rd New International Dictionary Vol. III pp. 373-
4, gives the same meaning. It is clear beyond doubt that ''change'' does not mean only ''such an addition...within the lines of the original instrument
as will effect an improvement or better carry out the purpose for which it was framed''.
2146. Paragraph 7 of Part D of the Fifth Schedule and paragraph 21 of the Sixth Schedule also furnish similar proof of the meaning of the word
''amendment''. These two paragraphs provide for amendment of the respective Schedules in identical terms:
Amendment of the Schedule.-(1) Parliament may from time to time by law amend by way of addition, variation or repeal any of the provisions of
this Schedule and, when the Schedule is so amended, any reference to this Schedule in this Constitution shall be construed as a reference to such
Schedule as so amended.
(2) No such law as is mentioned in sub-paragraph (1) of this paragraph shall be deemed to be an amendment of this Constitution for the purposes
of Article 368.
2147. Two things emerge from these provisions of Paragraphs 7 and 21 of the Fifth and Sixth Schedules. Firstly, that the concept of ""amendment
as shown by Clause (1) takes in ""addition, variation or repeal"" and secondly, that an amendment even by way of ""addition, variation or repeal
would fall within the terms of Article 368. It is expressly excepted from the scope of that article so that it may not fall within it, which it otherwise
would.
2148. The expression ''amendment'' was used in a large number of articles of the Constitution as originally enacted: Articles 4(1)(2), 108(4),
109(3)(4), 111, 114(2), 169(2), 196(2), 198(3) and (4), 200, 201, 204(2), 207(1)(2)(3), 240(2), 274(1), 304(b) and 349. A reference to the
content and the subject matter of these articles would show that in almost every one of the cases covered by these articles, ''amendment'' would be
by way of addition, variation or repeal.
2149. In several provisions of the original Constitution, different expressions were used to indicate conferment of the amending power. Article
35(b) called it ""altered, repealed, amended""; Article 243(1) described it as ""repeal or amend"". The proviso to Article 254(2) described it as
adding to, amending, varying Or repealing""; and Article 392(1) used the expression ""such adaptations, whether by way of modification, addition
or omission"". The English language has a rich vocabulary and there are such nice and subtle differences in the shades of meaning of different words
that it is said that there are, in that language, no synonyms. But I find it impossible to believe that the various expressions enumerated above have
behind them any calculated purpose or design. Their use may easily, though with a little generosity, be attributed to a common failing to attain
elegance of language. Reading more than meets the eye tends to visit the writing with the fate reserved for the poems of Sir Robert Browning.
When he wrote them, two persons knew what they meant - he and the God. After hearing the critics, God alone knew what the poet intended:
2150. Constitutions of several countries of the world show the words ''amendment'', ''alteration'', ''revision'' and ''change'' are used promiscuously.
The Constitutions of Liberia, Trinidad and Tobago show that there is no difference in meaning between ''amendment'' and ''alteration''. Those of
Somalia, Jordan, Kuwait, Lebanon, and the Vietnam Democratic Republic show that there is no difference between ''amendment'' and ''revision''.
The Constitution of Belgium shows that the words ''revision'' and ''alteration'' are used in the same sense. The Constitution of Barundi shows that
''amendment'' denotes ''change''. The Constitutions of Monaco, Costa Rica, Cuba and Nicaragua show that ''amendment'' can be total or partial.
2151. Dr. D. Conrad says of Article 368, in ""Limitation of Amendment Procedures and the Constituent Power"" that ""it is hardly possible to restrict
the legal meaning of amendment to ''improvement'', nor can it be denied that by amendment complete articles may be removed or replaced"". The
author is justified in this view. The Indian Constitution is neither the first written Constitution of the world nor of course the last. Since the time that
the first written Constitution, namely the American Constitution was framed in 1787 until today, the expression ''amendment'' is known to occur at
least in 57 Constitutions out of 71. It is inconceivable that the power of changing a written instrument of fundamental importance would be so
expressed for so long and in the Constitutions of so many countries, if the word ''amendment'' was of doubtful import.
2152. On August 21, 1946, the Constituent Assembly passed the Government of India (Third Amendment) Act, 1949, which substituted a new
Section 291 in the Government of India Act, 1935 giving to the Governor General the power to make such amendments as he considered
necessary, whether by way of ""addition, modification or repeal"" in certain provisions. Shortly thereafter, that is, on September 17, 1949, the
Constituent Assembly debated Article 304 corresponding to present Article 368, using the word ''amendment'' simpliciter. In the debate on Article
304 amendment No. 3239 moved by Shri H.V. Kamath which sought to introduce in that article the words ""whether by way of variation, addition
or repeal"" was rejected.
2153. I am unable to read in this legislative history an inference that the word ''amendment'' was used in Article 304 in order to curtail the scope of
the amending power. It is significant that the Government of India (Third Amendment) Act, 1939 was described in its title as an ""Act to further
amend the G.I. Act 1935"" and the Preamble stated that it was expedient to amend the Government of India Act, 1935. By Section 4 the old
Section 291 was ""repealed"" totally and the new Section 291 was ""substituted"". By Section 3 a new sub-section was ""inserted"". By Section 5 a
new item was ""substituted"" and totally new item Nos. 31B and 31C were ""inserted"". The Act of 1949 therefore leaves no room for doubt that the
word ''amend'' included the power of addition, alteration and repeal. Apart from this it is well recognized that the use of different words does not
necessarily produce a change in the meaning. (See Maxwell ''Interpretation of Statutes'' 12th Ed., pp. 286 to 289; 464342 per Chagla C.J. and
Gajendragadkar J.).
2154. Finally, it is important that 5 out of the 11 Judges in the Golak Nath case took the view that the word ''amendment'' must be given a wide
meaning. The leading majority judgment did not consider that question on the ground that so far as Fundamental Rights were concerned, the
question could be answered on a narrower basis. Ramaswami J. also did not consider the meaning of the word ''amendment''. However, Wanchoo
J. who delivered the leading minority judgment, Hidayatullah J. and Bachawat J. took the view that the word must be given a wide meaning.
According to Hidayatullah J., ""By an amendment new matter may be added, old matter removed or altered"".
2156. Thus the word ''amendment'' in Article 368 has a clear and definite import and it connotes a power of the widest amplitude to make
additions, alterations or variations. The power contained in Article 368 to amend the Constitution is indeed so wide that it expressly confers a
power by Clause (e) of the proviso to amend the amending power itself. No express restraint having been imposed on the power to amend the
amending power, it is unnecessary to seek better evidence of the width of the power of amendment under our Constitution.
2157. Article 368, manifestly, does not impose any express limitations. The reason for this is obvious. The power of amendment is in substance
and reality a power to clarify the original intention obscured, for example, by limitations of language and experience, so as to adjust the intention as
originally expressed to meet new challenges. As a nation works out its destiny, new horizons unfold themselves, new challenges arise and therefore
new answers have to be found. It is impossible to meet the new and unforeseen demands on the enervated strength of a document evolved in a
context which may have largely lost its relevance. The power of amendment is a safety valve and having regard to its true nature and purpose, it
must be construed as being equal to the need for amendment. The power must rise to the occasion. According to Friedrich Constitutional
Government & Democracy, 4th Ed. p. 139, ""The constituent power bears an intimate relation to revolution. When the amending provisions fail to
work in adjusting the Constitutional document to altered needs, revolution may result."" That is why, the rule of strict construction which applies to a
penal or taxing statute is out of place in a Constitutional Act and a ''construction most beneficial to the widest possible amplitude"" of its powers
must be adopted British Coal Corporation v. Rex 1935 (A.C.) 500.
2158. If, on the terms of Article 368 the power of amendment is wide and unfettered, does Article 13(2) impose any restraint on that power?
Hereby hangs a tale. A majority of Judges held in the Golak Nath case that the power of amendment was to be traced to Article 368. But a
majority, differently composed, held that amendment of the Constitution was ''law'' within the meaning of Article 13(2) and, therefore, the
Parliament had no power to take away or abridge the rights conferred by Part III of the Constitution. This finding contained in the judgment of the
leading majority and of Hidayatullah J. is the nerve of the decision in the Golak Nath case. It is therefore necessary to consider that question
closely.
2159. I will set out in juxtaposition Articles 13(2), 245 and 368 in order to highlight their inter-relation:
_____________________________________________________________________________
Article 13(2) Article 245 Article 368
______________________________________________________________________________
The State shall Subject to the Amendment of this
not make any Provisions of Constitution may be
law which takes this Constitution initiated only by the
away or abridges Parliament may make introduction of a Bill
the rights conferred laws for the whole for the purpose in
by this part. or any part of the either House of parliament,
territory of India. and when the Bill, is passed
each House by a
(emphasis supplied) majority of total Membrship
of that House and by a majority
of not less than two
thirds of the members
of that House present
and voting, it shall be
presented to the president
for his assent and upon
such assent being given
to the Bill, the
Constitution shall stand
amended in accordance
with the terms of the
Bill.
Article 13(2) clearly echoes the language of Article 245. Article 245 gives the power to ''make laws'', while Article 13(2) imposes a limitation on
the exercise of the power to ''make laws''. As between the two articles, Article 13(2) is the paramount law for, Article 245 is expressly subject to
all the provisions of the Constitution including Article 13(2).
2160. Article 368 avoids with scrupulous care the use of the word ''law'', because there is a fundamental distinction between Constitutional law
and ordinary law. The term ''Constitutional law'' is never used in the sense of including the laws made under the Constitution. (See Jennings-The
Law and the Constitution, 5th Ed., pp. 62-65). Constitutional law is the fundamental, superior or paramount law. Its authority and sanction are
higher than those of ordinary laws. (Encyclopaedia Britannica, Vol. VI, Constitution and Constitutional Law, p. 314). As stated by Dicey in his
''Introduction to the study of the Law of the Constitution'' (10th Ed.,) pp. 149-151), the legislature in a federal Constitution is a subordinate law-
making body whose laws are in the nature of bye-laws within the authority conferred by the Constitution.
2161. Articles 3, 4, 169, Paragraph 7 of the Fifth Schedule and Paragraph 21 of the Sixth Schedule emphasises an important aspect of the
distinction between Constitutional law and ordinary law. What is authorised to be done by these provisions would normally fall within the scope of
Article 368. In order however to take out such matters from the scope of that article and to place those matters Within the ordinary legislative
sphere, special provisions are made in these articles that any laws passed thereunder shall not be deemed to be an amendment of the Constitution
for the purposes of Article 368.
2162. Article 13(1) provides:
Laws inconsistent with or in derogation of the fundamental rights.-(1) All laws in force in the territory of India immediately before the
commencement of this Constitution, in so far as they are in consistent with the provisions of this Part shall, to the extent of such inconsistency, be
void.
This article deals with the effect of inconsistency between the provisions of Part III and the pre-Constitution laws and provides that to the extent of
such inconsistency the pre-Constitution laws shall be void Article 13(2) pursues the same strain of thought by making void postConstitution laws to
the extent of their inconsistency with the provisions of Part III. The pre-Constitution and the post-Constitution laws dealt with by the two clauses of
Article 13 are in nature and character identical. They are ordinary laws as distinguished from Constitutional laws.
2163. Counsel for the petitioner urged that Article 395 of the Constitution repealed only the Indian Independence Act, 1947 and the Government
of India Act of 1935 and under Article 372, notwithstanding the repeal of these two enactments, all the laws in force in the territory of India
immediately before the commencement of the Constitution continued in force until altered, repealed or amended. It is urged that several
Constitutional laws of the then Indian States were in force on the 26th January, 1950 and the object of Article 13(1) was partly to save those laws
also. There is no substance in this contention. It is in the first place a proposition of doubtful authority that the Indian States had a Constitution
properly so-called. But even assuming that such Constitutions were at one time in force, they would cease to be in operation as Constitutional
Laws on the integration of the States with the Indian Union. Article 13(1) therefore does not include any Constitutional laws.
2164. Article 13(3)(a) contains an inclusive definition of ''law'' as including any Ordinance, order bye-law, rule regulation, notification, custom or
usage having in the territory of India the force of law. It is surprising that the necessity to include amendments of the Constitution within the inclusive
definition of ''law'' should have been overlooked if indeed Article 13(2) was intended to take in Constitutional amendments. There is high and
consistent authority for the view that Constitution is the fundamental or basic law, and that it is a law of superior obligation to which the ordinary
law must conform. (Corpus Juris Secundum, Vol. 16, pp. 22-25; Weaver-Constitutional Law and its Administration (1946) p. 3; Burgess-Political
Science and Constitutional Law, Vol. 1, pp. 145-146). Unless, therefore, Constitutional law was expressly included in Article 13(3)(a), it would
fall outside the purview of Article 13(2).
2165. In America, there is a large volume of authority that the legislatures of the various States, in initiating Constitutional amendments do not
exercise ordinary legislative power. This distinction is brought out clearly by saying that in relation to the federal Constitution of America, a State
Constitutional provision or amendment is ''law'' within the meaning of the federal Constitution. Again, when under Article V of the Constitution the
Congress makes a proposal for amendment and the States ratify it, neither the Congress nor the States are legislating. (Corpus Juris Secundum,
Vol. 16, pp. 48, 49; Charles R. Burdick-The Law of the American Constitution, pp. 40-42).
2166. The fundamental distinction between Constitutional law and ordinary law lies in the criterion of validity. In the case of Constitutional law, its
validity is inherent whereas in the case of an ordinary law its validity has to be decided on the touchstone of the Constitution, With great respect,
the majority view in Golak Nath case, did not on the construction of Article 13(2), accord due importance to this essential distinction between
legislative power and the constituent power. In a controlled Constitution like ours, ordinary powers of legislatures do not include the power to
amend the Constitution because the Body which enacts and amends the Constitution functions in its capacity as the Constituent Assembly. The
Parliament performing its functions under Article 368 discharges those functions not as a Parliament but in a constituent capacity.
2167. There is a fundamental distinction between the procedure for passing ordinary laws and the procedure prescribed by Article 368 for
affecting amendments to the Constitution. Under Article 368, a bill has to be initiated for the express purpose of amending the Constitution, it has
to be passed by each House by not less than two-thirds members present and voting and in cases falling under the proviso, the amendment has to
be ratified by the legislatures of not less than half the States. A bill initiating an ordinary law can be passed by a simple majority of the members
present and voting at the sitting of each House or at a joint sitting of the two Houses. Article 368 does not provide for a joint sitting of the two
Houses. The process of ratification by the States under the Proviso cannot possibly be called an ordinary legislative process for, the ratification is
required to be made by ""resolutions"" to that effect. Ordinary bills are not passed by resolutions.
2168. The distinction between constituent power and ordinary legislative power can best be appreciated in the context of the nature of the
Constitution which the court has to interpret in regard to the amending power. In McCawley v. The King [1920] A.C. 691, Lord Birkenhead used
the words ''controlled'' and ''uncontrolled'' for bringing about the same distinction which was made between ''rigid'' and ''flexible'' Constitution first
by Bryce and then by Dicey. In a ''controlled'' or ''rigid'' Constitution, a different procedure is prescribed for amending the Constitution than the
procedure prescribed for making ordinary laws.
2169. In an ''uncontrolled'' or ''flexible'' Constitution the procedure for amending the Constitution is same as that for making ordinary laws. In such
a Constitution, the distinction between Constitutional laws and ordinary laws tends to become blurred because any law repugnant to the
Constitution repeals the Constitution pro tanto [McCawley v. The King [1920] A.C. 691.
2170. Thus, the true ground of division, by virtue of the nature of the Constitution, is whether it is flexible or rigid. That depends upon whether the
process of Constitutional law-making is or is not identical with the process of ordinary law-making. A typical instance of a flexible Constitution is
that of the United Kingdom. The Constitution of the former Kingdom of Italy was also flexible, so flexible indeed, that Mussolini was able
profoundly to violate the spirit of the Constitution without having to denounce it. The Constitution of the United States is rigid, as it cannot be
amended without the special machinery being set in motion for that purpose. ""In short, then, we may say that the Constitution which cannot be bent
without being broken is a rigid Constitution."" (See Modern Political Constitutions : an Introduction to the Comparative Study of Their History and
Existing Form by C.F. Strong, 1970 Reprint). The Indian Constitution, considered as a whole is a ''controlled'' or ''rigid'' Constitution, because,
broadly, none of the articles of that Constitution can be amended otherwise than by the special procedure prescribed by Article 368. Certain
provisions thereof like Article 4 read with Articles 2 and 3, Article 169, para 7 of the Fifth Schedule and para 21 of the Sixth Schedule confer
power to amend the provisions of the Constitution by the ordinary law-making process but these amendments are expressly excepted by the
respective provisions from the purview of Article 368. Schedules V and VI of the Constitution are in fact a Constitution within a Constitution.
2171. The distinction between ''flexible'' and ''rigid'' Constitutions brings into sharp focus the true distinction between legislative and constituent
power. This is the distinction which, with respect, was not given its due importance by the majority in the Golak Nath case. In a rigid Constitution,
the power to make laws is the genus, of which the legislative and constituent powers are species, the differentia being the procedure for
amendment. If the procedure is ordinary, the power is legislative; if it is special, the power is constituent.
2172. This discussion will show that in a rigid'' or ''uncontrolled'' Constitution-like ours-a law amending the Constitution is made in exercise of a
constituent power and partakes fully of the character of Constitutional law. Laws passed under the Constitution, of which the validity is to be tested
on the anvil of the Constitution are the only laws which fall within the terms of Article 13(2).
2173. The importance of this discussion consists in the injunction contained in Article 13(2) that the State shall not make any ''law'' which takes
away or abridges the rights conferred by Part III. An Amendment of Constitution within the terms of Article 368 not being law within the meaning
of Article 13(2), it cannot become void on the ground that it takes away or abridges the rights conferred by Part III.
2174. Fundamental Rights undoubtedly occupy a unique place in civilized societies, whether you call them ""transcendental"", ""inalienable"", or as
Lieber called them, ""Primordial"". There is no magic in these words for, the strength and importance of these rights is implicit in their very
description in the Constitution as ""fundamental"". But the special place of importance which they occupy in the scheme of the Constitution, cannot
by itself justify the conclusion that they are beyond the reach of the amending power. Article 13(2) clearly does not take in the amending power
and Article 368 does not except the Fundamental Rights from its scope.
2175. But they cannot be tinkered with and the Constitution has taken care to ensure that they do not become a mere ''plaything'' of a special
majority. Members of the Lok Sabha are elected on adult universal suffrage by people of the States. Whereas, ordinary laws can be passed by a
bare majority of those present, Constitutional amendments are required to be passed under Article 368 by a majority of the total membership of
each House and by a majority of not less than two-thirds of the members of each House separately present and voting. In matters falling within the
proviso, amendments are also required to be ratified by the Legislatures of not less than half of the States. Rajya Sabha, unlike the Lok Sabha, is a
perpetual body, which changes one-third of its membership every two years. Members of the Rajya Sabha are elected by Legislative Assemblies
of the States, that is, by those who are directly elected by the people themselves. The mode of election to Rajya Sabha constitutes to some extent
an insurance against gusts and waves of public opinion.
2176. I will now proceed to consider an important branch of the petitioner''s argument which, frankly, seemed to me at first sight plausible. On
closer scrutiny, however, I am inclined to reject the argument. It is urged by the learned Counsel that it is immaterial whether the amending power
can be found in Article 368 or in Entry 97 of List I, because wherever that power lies, its exercise is subject to inherent and implied limitations.
2177. The argument takes this form : Constitutions must of necessity be general rather than detailed and prolix, and implication must therefore play
an important part in Constitutional construction. Implied limitations are those which are implicit in the scheme of the Constitution while inherent
limitations are those which inhere in an authority from its very nature, character and composition. Implied limitations arise from the circumstances
and historical events which led to the enactment of our Constitution, which represents the solemn balance of rights between citizens from various
States of India and between various sections of the people. Most of the essential features of the Constitution are basic Human Rights, sometimes
described as ""Natural Rights"", which correspond to the rights enumerated in the ""Universal Declaration of Human Rights"", to which India is a
signatory. The ultimate sovereignty resides in the people and the power to alter or destroy the essential features of a Constitution is an attribute of
that sovereignty. In Article 368, the people are not associated at all with the amending process. The Constitution gives the power of amendment to
the Parliament which is only a creature of the Constitution. If the Parliament has the power to destroy the essential features it would cease to be a
creature of the Constitution, the Constitution would cease to be supreme and the Parliament would become supreme over the Constitution. The
power given by the Constitution cannot be construed as authorising the destruction of other powers conferred by the same instrument. If there are
no inherent limitations on the amending power of the Parliament, that power could be used to destroy the judicial power, the executive power and
even the ordinary legislative power of the Parliament and the State legislatures. The Preamble to our Constitution which is most meaningful and
evocative, is beyond the reach of the amending power and therefore no amendments can be introduced into the Constitution which are inconsistent
with the Preamble. The Preamble walks before the Constitution and is its identity card.
2178. Counsel has made an alternative submission that assuming for purposes of argument that the power of amendment is wide enough to reach
the Fundamental Rights, it cannot be exercised so as to damage the core of those rights or so as to damage or destroy the essential features and
the fundamental principles of the Constitution. Counsel finally urges that the history of implied and inherent limitations has been accepted by the
highest courts of countries like U.S.A., Canada, Australia and Ireland. The theory is also said to have been recognised by this Court, the Federal
Court and the Privy Council.
2179. In answer to these contentions, it was urged on behalf of the respondents that there is no scope for reading implied or inherent limitations on
the amending power, that great uncertainty would arise in regard to the validity of Constitutional amendment if such limitations were read on the
amending power, that the Preamble is a part of the Constitution and can be amended by Parliament, that there is in our Constitution no recognition
of basic human or natural rights and that the consensus of world opinion is against the recognition of inherent limitations on the amending power.
2180. Before dealing with these rival contentions, I may indicate how the argument of inherent limitations was dealt with in the Golak Nath case.
Subba Rao C.J. who delivered the leading majority judgment said that there was considerable force in the argument but it was unnecessary to
decide it (p. 805). According to Hidayatullah J. ""the whole Constitution is open to amendment. Only two dozen articles are outside the reach of
Article 368. That too because the Constitution has made them fundamental."" (p. 878). Wanchoo J. who delivered the leading minority judgment
rejected the argument by observing : ""The power to amend being a constituent power cannot in our opinion...be held subject to any implied
limitations thereon on the ground that certain basic features of the Constitution cannot be amended."" (p. 836). Bachawat J. observed that it was
unnecessary to decide the question, as it was sufficient for the disposal of the case to say that Fundamental Rights were within the reach of the
amending power (p. 906). Ramaswami J. considered and rejected the argument by observing that there was no room for an implication in the
construction of Article 368 and it was unlikely that if certain basic features were intended to be unamendable, the Constitution makers would not
have expressly said so in Article 368 .
2181. It is difficult to accept the argument that inherent limitations should be read into the amending power on the ground that Fundamental Rights
are natural rights which inhere in every man. There is intrinsic evidence in Part III of the Constitution to show that the theory of natural rights was
not recognised by our Constitution-makers. Article 13(2) speaks of rights ""conferred"" by Part III and enjoins the States not to make laws
inconsistent therewith. Article 32 of the Constitution says that the right to move the Supreme Court for the enforcement of rights ''conferred'' by
Part III is guaranteed. Before the Fundamental Rights were thus conferred by the Constitution, there is no tangible evidence that these rights
belonged to the Indian people. Article 19 of the Constitution restricts the grant of the seven freedoms to the citizens of India. Non-citizens were
denied those rights because the conferment of some of the rights on the Indian citizens was not in recognition of the pre-existing natural rights.
Article 33 confers upon the Parliament the power to determine to what extent the rights conferred by Part III should be restricted or abrogated in
their application to the members of the Armed Forces. Article 359(1) empowers the President to suspend the rights ""conferred"" by Part III during
the proclamation of an emergency. Articles 25 and 26 by their opening words show that the right to freedom of religion is not a natural right but is
subject to the paramount interest of society and that there is no part of that right, however important, which cannot and in many cases has not been
regulated in civilised societies. Denial to a section of the community, the right of entry to a place of worship, may be a part of religion but such
denials, it is well-known, have been abrogated by the Constitution. 261470 per Venkatarama Aiyar J.; Sri Venkataramana Devaru and Ors. v.
The State of Mysore and Ors. see also Bourne v. Keane 1919 A.C. 815 per Lord Birken-head L.C.). Thus, in India, citizens and non-citizens
possess and are entitled to exercise certain rights of high significance for the sole reason that they are conferred upon them by the Constitution.
2182 The ''natural right'' theory stands, by and large repudiated today. The notion that societies and governments find their sanction on a supposed
contract between independent individuals and that such a contract is the sole source of political obligation is now regarded as untenable. Calhoun
and his followers have discarded this doctrine, while theorists like Story have modified it extensively. The belief is now widely held that natural
rights have no other than political value. According to Burgess, ""there never was, and there never can be any liberty upon this earth among human
beings, outside of State organisation."" According to Willoughby, natural rights do not even have a moral value in the supposed ""state of nature"";
they would really be equivalent to force and hence have no political significance. Thus, Natural Right thinkers had once ""discovered the lost title-
deeds of the human race"" but it would appear that the deeds are lost once over again, perhaps never to be resurrected.
2183. The argument in regard to the Preamble is that it may be a part of the Constitution but is not a provision of the Constitution and therefore,
you cannot amend the Constitution so as to destroy the Preamble. The Preamble records like a sun-beam certain glowing thoughts and concepts of
history and the argument is that in its very nature it is unamendable because no present or future, however mighty, can assume the power to amend
the true facts of past history. Counsel relies for a part of this submission on the decision in 272386 . Our attention was also drawn to certain
passages from the chapter on ""preamble"" in ""commentaries on the Constitution of the United States"" by Joseph Story.
2184. I find it impossible to accept the contention that the Preamble is not a provision of the Constitution. The record of the Constituent Assembly
leaves no scope for this contention. It is transparent from the proceedings that the Preamble was put to vote and was actually voted upon to form a
part of the Constitution. (Constituent Assembly Debates, Vol. X, pp. 429, 456). As a part and provision of the Constitution, the Preamble came
into force on January 26, 1950. The view is widely accepted that the Preamble is a part of the enactment (Craies on Statute Law, 7th Ed., p. 201;
Halsbury, Vol. 36, 3rd. Ed., p. 370).
2185. In considering the petitioner''s argument on inherent limitations, it is well to bear in mind some of the basic principles of interpretation.
Absence of an express prohibition still leaves scope for the argument that there are implied or inherent limitations on a power, but absence of an
express prohibition is highly relevant for inferring that there is no implied prohibition. This is clear from the decision of the Privy Council in The
Queen v. Burah 5 I.A. 178, 195. This decision was followed by this Court in 281619 and in 265362 . In saying this, I am not unmindful of the fact
that Burah''s case and the two cases which followed it, bear primarily on conditional legislation.
2186. Another principle of interpretation is that it is not open to the courts to declare an Act void on the ground that it is opposed to a ''spirit''
supposed to pervade the Constitution but not manifested in words. As observed by Kania C.J. in 282068 , a wide assumption of power to
construction is apt to place in the hands of judiciary too great and to indefinite a power, either for its own security or the protection of private
rights. The argument of ''spirit'' is always attractive and quite some eloquence can be infused into it. But one should remember what S.R. Das J.
said in 282214 that one must gather the spirit from the words or the language used in the Constitution. I have held that the language of Article 368
is clear and explicit. In that view, it must be given its full effect even if mischievous consequences are likely to ensue; for, judges are not concerned
with the policy of law-making and ""you cannot pass a covert censure against the legislature."" (Vacher & Sons, Limited v. London Society of
Compositors) 1913 (A.C.) 107. The importance of the circumstance that the language of Article 368 admits of no doubt or ambiguity is that such
a language leaves no scope for implications, unless in the context of the entire instrument in which it occurs, such implications become compulsive. I
am tempted to say that ''context'' does not merely mean the position of a word to be construed, in the collocation of words in which it appears, but
it also means the context of the times in which a fundamental instrument falls to be construed.
2187. An important rule of interpretation which, I think, has a direct bearing on the submissions of the petitioner on inherent limitations is that if the
text is explicit, it is conclusive alike in what it directs and what it forbids. The consequences of a particular construction, if the text be explicit, can
have no impact on the construction of a Constitutional provision (Attorney-General, Ontario v. Attorney-General, Canada) [1892] A.C. 571. As
observed by Chief Justice Marshall in Providence Bank v. Alpheus Billings L. ed. 939 a power may be capable of being abused but the
Constitution is not intended to furnish a corrective for every abuse of power which may be committed by the government I see no warrant for the
assumption that the Parliament will be disposed to out a perverse construction on the powers plainly conferred on it by the Constitution. And
talking of abuse of powers, is there not the widest scope for doing so under several provisions of the Constitution ? The powers of war and peace,
the powers of finance and the powers of preventive detention, are capable of the widest abuse and yet the Founding Fathers did confer those
powers on the Parliament. When I look at a provision like the one contained in Article 22 of the Constitution, I feel a revolt rising within myself, but
then personal predilections are out of place in the construction of a Constitutional provision. Clause (7) of Article 22 permits the Parliament to
enact a law under which a person may be detained for a period longer than three months without obtaining the opinion of an Advisory Board.
While enacting certain laws of Preventive Detention, the Government has shown some grace in specifying the outer limits, however, uncertain, of
the period of detention though, so it seems, it is under no obligation to do so. Thus, even when the original Constitution was passed, powers
capable of the gravest abuse were conferred on the Parliament, which as the petitioner''s counsel says, is but a creature of the Constitution. In
assessing the argument that the gravity of consequences is relevant on the interpretation of a Constitutional provision, I am reminded of the
powerful dissent of Justice Holmes in Lochner v. New York 49 L. ed. 937 regarding a labour statute. The test according to the learned Judge was
not whether he considered the law to be reasonable but whether other reasonable persons considered it unreasonable. In Bank of Toronto v.
Lambe [1887] A.C. 575 Lord Hobhous observed: ""People who are trusted with the great power of making laws for property and civil rights may
well be trusted to levy taxes."" Trust in the elected representatives is the corner stone of a democracy. When that trust fails, everything fails. As
observed by Justice Learned Hand in ""the spirit of liberty"" : ""I often wonder, whether we do not rest our hopes too much upon Constitution, upon
laws and upon courts. These are false hopes, believe me, these are false hopes. Liberty lies in the hearts of men and women; when it dies there, no
Constitution, no law, no court can save it; no Constitution, no law, no court can even do much to help it. While it lies there it needs no Constitution,
no law, no court to save.
2188. Established text books on Interpretation also take the view that ""where the language of an Act is clear and explicit, we must give effect to it,
whatever may be the consequences, for in that case the words of the statute speak the intention of the legislature Craies on ""Statute Law"", 6th Ed.,
p. 66.
2189. It is thus clear that part from Constitutional limitations, no law can be struck down on the ground that it is unreasonable or unjust. That is the
view which was taken by this Court in the 282187 . Mahajan J. Described the Bihar Land Reforms Act, which was under consideration in that
case, as repugnant to the sense of justice of the court. In fact, the learned Judge says in his judgment that it was not seriously disputed by the
Attorney-General, that the law was highly unjust and inequitous and the compensation provided therein in some cases was purely illusory. The
Court, however, found itself powerless to rectify an ""unjustice"" perpetrated by the Constitution itself. No provision incorporated in a Constitution at
the time of its original enactment can ever be struck down as unConstitutional. The same test must apply to what becomes a part of that
Constitution by a subsequent amendment, provided that the conditions on which alone such amendments can be made are strictly complied with.
Amendments, in this sense, palpate with the vitality of the Constitution itself.
2190. The true justification of this principle is, as stated by Subba Rao J. in the 290944 that a construction which will introduce uncertainty into the
law must be avoided. It is conceded by the petitioner that the power to amend the Constitution is a necessary attribute of every Constitution. In
fact, amendments which were made by the Constitution (First Amendment) Act, 1951 to Articles 15 and 19 were never assailed and have been
conceded before us to have been properly made. It was urged by the learned Counsel that the substitution of new Clause (2) in Article 19 did not
abrogate the Fundamental Rights, but on the other hand enabled the citizens at large to enjoy their fundamental freedoms more fully. This, I think, is
the crux of the matter. What counsel concedes in regard to Article 19(2) as substituted by the First Amendment Act can be said to be equally true
in regard to the amendments now under challenge. Their true object and purpose is to confer upon the community at large the blessings of liberty.
The argument is that the Parliament may amend the provisions of Part III, but not so as to damage or destroy the core of those rights or the core of
the essential principles of the Constitution. I see formidable difficulties in evolving an objective standard to determine what would constitute the
core and what the peripheral layer of the essential principles of the Constitution. I consider the two to be inseparable.
2191. Counsel painted a lurid picture of the consequences which will ensue if a wide and untrammelled power is conceded to the Parliament to
amend the Constitution. These consequences do not scare me. It is true that our confidence in the men of our choice cannot completely silence our
fears for the safety of our rights. But in a democratic policy, people have the right to decide what they want and they can only express their will
through their elected representatives in the hope and belief that the trust will not be abused. Trustees are not unknown to have committed breaches
of trust but no one for that reason has abolished the institution of Trusts. Can we adopt a presidential system of government in place of the
parliamentary system? Can we become a monarchial or theocratic State ? Shall we permit the Parliament to first destroy the essential features of
the Constitution and then amend the amending power itself so to as provide that in future no amendment shall be made except by a 99 per cent
majority? Can the Parliament extend its term from 5 to 50 years and create a legislative monopoly in its favour ? These are the questions which
counsel has asked. My answer is simple. History records that in times of stress, such extreme steps have been taken both by the people and by the
Parliament. In 1640, when England was invaded by Scots, Charles the I was obliged to recall Parliament to raise money for the war. The ''Short''
Parliament insisted on airing its grievances before voting the money and was dismissed. Charles had to summon a new Parliament immediately, and
this ''Long'' Parliament lasting until 1660, set out to make personal government by a monarch impossible. The true sanction against such political
crimes lies in the hearts and minds of men. It is there that the liberty is insured. I therefore say to myself not in a mood of desperation, not in a
mood of helplessness, not cynically but in the true spirit of a democrat: If the people acting through the Parliament want to put the Crown of a King
on a head they like, or if you please, on a head they dislike, (for uneasy lies the head that wears a Crown), let them have that liberty. If and when
they realise the disaster brought by them upon themselves, they will snatch the Crown and scatter its jewels to the winds. As I say this, I am
reminded of a famous saying of Justice Holmes: ""About seventy-five years ago, I learnt that I was not God. And so, when the people...want to do
something I can''t find anything in the Constitution expressly forbidding them to do, I say, whether I like it or not : ''God-dammit, let ''em do it !
2192. No name is mentioned with greater honour in the history of American democracy than that of Thomas Jefferson. He was the central figure in
the early development of American democracy, and on his death he was politically canonized. Jefferson said in regard to the necessity of a wide
amending power that ""The earth belongs in usufruct to the living; the dead have neither powers nor rights over it."" ""If one generation could hind
another, the dead and not the living would rule. Since conditions change and men change, there must be opportunity for corresponding change in
political institutions, and also for a renewal of the principle of government by consent of the governed."" According to President Wilson, ""a
Constitution must of necessity be a vehicle of life; that its substance is the thought and habit of the nation and as such it must grow and develop as
the life of the nation changes.
2193. In support of his argument on implied limitations, learned Counsel for the petitioner drew our attention to certain decisions on the theory of
immunity of instrumentalities : The means and instrumentalities of the State Governments should be left free and unimpaired. Our Court rejected this
theory in State of West Bengal v. Union of India [1964] 1 S.C.R. 394. Sinha C.J. observed that the argument presented before the Court was : ""a
resuscitation of the new exploded doctrine of the immunity of instrumentalities which originating from the observations of Marshall C.J. in
McCulloch v. Maryland has been decisively rejected by the Privy Council...and has been practically given up even in the United States."" The
doctrine originally arose out of supposed existence of an implied prohibition that the Federal and State Governments being sovereign and
independent must each be free from the control of the other. Dr. Wynes observes in his book : ""Legislative, Executive and Judicial Powers in
Australia (4th Edition)"" that the doctrine has undergone considerable change in the United States and its progressive retreat is traced by Dixon J. in
the Essendon Corporation case [1947] 74 C.L.R. 1. In that case, after tracing the history of the doctrine since its enunciation by Chief Justice
Marshall, Dixon J. says : ""I think that the abandonment by the Supreme Court of the United States of the old doctrine may be fairly said to be now
complete.
2194. A large number of cases bearing on inherent or implied limitations were cited to us from U.S.A. Canada, Australia, South-Africa and
Ceylon. Having considered those cases carefully, I find it difficult to say that the theory of implied or inherent limitations has received a wide
recognition. In McCawley v. R. [1920] A.C. 691, 28 C.L.R. 106 the dissenting judgment of Isaacs and Rich JJ. in the Australian High Court was
upheld by the Privy Council, except in regard to a matter which is here not relevant. The judgment of the two learned Judges which received high
praise from the Privy Council (p. 112 of Commonwealth Law Reports), shows that implications in limitation of power ought not to be imported
from general concepts but only from express or necessarily implied limitations. It also shows that in granting powers to colonial legislatures, the
British Parliament, as far back as 1865, refused to place on such powers limitations of vague character. The decision of the Privy Council in
Bribery Commissioner v. Ranasinghe 1965 A.C. 172 was discussed before us in great details by both the sides. The matter arose under the
Constitution of Ceylon, of which the material provisions bear a near parallel to our Constitution, a fact which, with respect, was not noticed in the
judgment of the leading"" majority in the Golak Nath case. It was not argued by the respondents in Ranasinghe''s case that any provision of the
Ceylonese Constitution was unamendable. It is also necessary to remember that the appeal did not raise any question regarding the religious rights
protected by Section 29(2) and (3) of the Ceylonese Constitution. It is clear that counsel for the respondents there stated (p. 187), that there was
no limitation on the power of amendment except the procedure prescribed by Section 29(4), and that even that limitation could be removed by an
amendment complying with Section 29(4). The Privy Council affirmed this position (page 198) and took the widest view of the amending power.
A narrower view was in fact not argued.
2195. From out of the decisions of the American Supreme Court, it would be sufficient to notice three : Rhode Island v. Palmer 64 L. ed. 946;
U.S. v. Sprague 75 L. ed. 64075 L. ed. 640 and Schneiderman v. U.S.A. 87 L. ed. 1796.
2196. In the Rhode Island case, the leading majority judgment gave no reasons but only a summary statement of its conclusions. The learned
Advocate-General of Maharashtra has, however, supplied to us the full briefs filed by the various counsel therein. The briefs show that the 18th
amendment regarding ""Prohibition of Intoxicating Liquors"" (which was repealed subsequently by the 21st Amendment) was challenged on the
ground, inter alia, that there were implied and inherent limitations on the power of amendment under Article V of the American Constitution. These
arguments were not accepted by the Supreme Court, as is implicit in its decision. The court upheld the Amendment.
2197. We were supplied with a copy of the judgment of the District Court of New Jersey in Sprague''s case. The District Court declared the 18th
Amendment void on the ground that there were inherent limitations on the amending power in that, the power had to conform to ""theories of
political science, sociology, economics etc."" The judgment of the Supreme Court shows that not even an attempt was made to support the
judgment of the District Court on the ground of inherent limitations. The appeal was fought and lost by Sprague on entirely different grounds,
namely : whether ''amendment'' means ''improvement''; whether the 10th Amendment had an impact on Article 5 of the U.S. Constitution and
whether the alternative of ratification by Convention or Legislatures showed that the method of Convention was essential for valid ratification when
the amendment affected the rights of the people. Obviously, the Supreme Court saw no merit in the theoretical limitations which the District Court
had accepted for, in a matter of such grave importance, it would not have reversed the District Court judgment if it could be upheld on the ground
on which it was founded.
2198. In Schneiderman''s case, action was taken by the Government to cancel the appellant''s naturalisation certificate on the ground that at the
time of applying for naturalisation, he was and still continued to be a communist and thereby he had misrepresented that he was ""attached to the
principles of the Constitution of the United States"".
2199. Schneiderman won his appeal in the Supreme Court, the main foundation of the judgment being that the fundamental principles of
Constitution were open to amendment by a lawful process.
2200. Leading Constitutional writers have taken the view that the American Supreme Court has not ever accepted the argument that there are
implied or inherent limitations on the amending power contained in Article 5. Edward S. Corwin, who was invited by the Legislative Reference
Service, Library of Congress, U.S.A., to write on the American Constitution, says after considering the challenges made to the 18th and 19th
Amendments on the ground of inherent limitations : ""brushing aside these arguments as unworthy of serious attention, the Supreme Court held both
amendments valid Constitution of the United States of America prepared by Edward S. Corwin, 1953, p. 712."". According to Thomas M.
Cooley, there is no limit to the power of amendment beyond the one contained in Article 5, that no State shall be deprived of its equal suffrage in
the Senate without its consent. The author says that this, at any rate, is the result of the decision of the so-called National Prohibition Cases (which
include the Rhode Island case). The decision, according to Cooley, totally negatived the contention that : ""An amendment must be confined in its
scope to an alteration or improvement of that which is already contained in the Constitution and cannot change its basic structure, include new
grants of power to the Federal Government, nor relinquish to the State those which already have been granted to it The General Principles of
Constitutional Law in the U.S.A. by Thomas M. Cooley, 4th Edn., pp. 46-47. According to Henry Rottschaefer, it was contended on several
occasions that the power of amending the Federal Constitution was subject to express or implied limitations, ""but the Supreme Court has thus far
rejected every such claim Handbook of American Constitutional Law by Henry Rottschaefer, pp. 8-10"".
2201. In regard to the Canadian cases, it would, I think, be enough to say that none of the cases cited by the petitioner concerns the exercise of
the power to amend the Constitution. They are cases on the legislative competence of the provincial legislatures in regard to individual freedoms or
in regard to criminal matters. The issue in most of these cases was whether the provincial legislature had transgressed on the Dominion field in
exercise of its powers u/s 92 of the British North America Act, 1867. The Canadian Bill of Rights, 1960, makes the rights incorporated in the Bill
defeasible by an express declaration that an Act of Parliament shall operate notwithstanding the Bill of Rights. At least six different views have been
propounded in Canada on the fundamental importance of these rights. According to Schmeiser, the Supreme Court of Canada has not given
judicial approval to any of these views. ""It should also be noted that the fundamental problem is not whether Parliament or the Legislatures may
give us our basic freedoms but rather which one may interfere with them or take they away civil Liberties in Canada by Schmeiser, p. 13"". I do not
think therefore, that any useful purpose will be served by spending time on Hess''s case 4 D.L.R. 199; Saumur''s case 4, D.L.R. 641; Switzman''s
case 7 D.L.R. 337; or Chabot''s case 12, D.L.R. 796, which were cited before us.
2202. The view that there are implied limitations found from Sections 17 and 50 of the British North America Act was invoked by Duff C.J. in the
Alberta Press Case [1938] S.C.R. 100 and by three learned Judges in the Saumur Case. It is, however, important that while denying legislative
competence to the province of Alberta Duff C.J. was willing to grant the jurisdiction to the Parliament to legislate for the protection of this right.
2203. The petitioner has relied strongly upon the decision in Attorney-General of Nova Scotia v. Attorney-General of Canada [1951] S.C.R. 31
but the true ratio of that decision is that neither the federal nor the provincial bodies possess any portion of the powers respectively vested in the
other and they cannot receive those powers by delegation. The decision in Chabot v. School Commissioners [1947] 12 D.L.R. 796 is of the
Quebec Court of Appeal, in which Casey J. observed that the religious rights find their existence in the very nature of man; they cannot be taken
away. This view has not been shared by any judge of the Supreme Court and would appear to be in conflict with the decision in 282654
2204. I do not think that any useful purpose will be served by discussing the large number of decisions of other foreign courts cited before us. As it
is often said, a Constitution is a living organism and there can be no doubt that a Constitution is evolved to suit the history and genius of the nation.
therefore, I will only make a brief reference to a few important decisions.
2205. Ryan''s [1935] IR 170 case created a near sensation and was thought to cover the important points arising before us. The High Court of
Ireland upheld the amendment made by the Oireachtas, by deleting Article 47 of the Constitution which contained the provision for referendum,
and which also incorporated an amendment in Article 50. This latter article conferred power on the Oireachtas to make amendments to the
Constitution within the terms of the Scheduled Treaty. An amendment made after the expiration of a period of 8 years from the promulgation of the
Constitution was required to be submitted to a referendum of the people. The period of 8 years was enlarged by the amendment into 16 years.
The High Court of Ireland upheld the amendment and so did the Supreme Court, by a majority of 2 to 1. Kennedy C.J. delivered a dissenting
judgment striking down the amendment on the ground that there were implied limitations on the power of amendment An important point of
distinction between our Constitution and the Irish Constitution is that whereas Article 50 did not contain any power to amend that article itself,
Article 368 of our Constitution confers an express power by Clause (e) of the Proviso to amend that article. The reasoning of the learned Chief
Justice therefore loses relevance in the present case. I might mention that in Moore v. Attorney General for the Irish State [1935] A.C. 484 in
which a Constitutional amendment made in 1933 was challenged, it was conceded before the Privy Council that the amendment which was under
fire in Ryan''s case was validly made. The Privy Council added to the concession the weight of its own opinion by saying that the concession was
made ''rightly''.
2206. Several Australian decisions were relied upon by the petitioner but I will refer to the one which was cited by the petitioner''s counsel during
the course of his reply; Taylor v. Attorney General of Queens-land 23 C.L.R. 457. The observations of Isaacs J. on which the learned Counsel
relies seem to me to have been made in the context of the provisions of the Colonial Laws Validity Act. The real meaning of those observations is
that when power is granted to a colonial legislature to alter the Constitution, it must be assumed that the power did no comprehend the right to
eliminate the Crown as a part of the colonial legislature. It may be mentioned that well-known Constitutional writers A.P. Canaway, K.C. : ""The
Safety Valve of the Commonwealth Constitution"", Australian Law Journal, Vol. 12, (1938-39), p. 108 at 109; W. Anstey Wynes : ""Legislative,
Executive and Judicial Powers in Australia"", 4th Edn., Chapter XVII, p. 507 have expressed the view that all the provisions of the Australian
Constitution, including Article 128 itself which confers power to amend the Constitution, are within the power of amendment. This view has been
taken even though Article 128 does not confer express power to amend that article itself.
2207. While winding up this discussion of authorities, it is necessary to refer to the decision of the Privy Council in Livange v. the Queen (1967) 1
A.C. 259 in which it was held that the powers of the Ceylon legislature could not be cut down by reference to vague and uncertain expressions like
''fundamental principles of British law''.
2208. It must follow from what precedes that The Constitution (Twenty-fourth Amendment) Act, 1971 is valid. I have taken the view that
Constitutional amendments made under Article 368 fell outside the purview of Article 13(2). Section 2 of the 24th Amendment Act reiterates this
position by adding a new Clause (4) in Article 13 : ""(4) Nothing in this article shall apply to any amendment of this Constitution made under Article
368."" I have also taken the view that the old Article 368 not only prescribed the procedure for amendment of the Constitution but conferred the
power of amendment. That position is made clear by Section 3 of the 24th Amendment which substitutes by Clause (a) a fully expressive marginal
heading to Article 368. I have held that the power of amendment conferred by Article 368 was wide and untrammelled. Further, that Constitutional
amendments are made in the exercise of constituent power and not in the exercise of ordinary law-making power. That position is reiterated by
Clause (b) of Section 3. Clause (c) of Section 3 makes it obligatory for the President to give his assent to the bill for a Constitutional amendment.
Rightly no arguments have been addressed on this innovation. Finally, Clause (d) of Section 3 of the 24th Amendment excludes the application of
Article 13 to an amendment made under Article 368. As indicated in this judgment that was the correct interpretation of Articles 13 and 368.
2209. The Constitution (Twenty-fourth Amendment) Act, 1971, thus, merely clarifies what was the true law and must therefore be held valid.
The Twenty-Fifth Amendment
2210. The Constitution (Twenty-Fifth Amendment) Act, 1971, which came into force on April 20, 1972 consists of two effective sections :
Sections 2 and 3. Section 2(a) substitutes a new Clause (2) for the original Clause (2) of Article 31 of the Constitution. Under the original Article
31(2), no property could be acquired for a public purpose under any law unless it provided for compensation for the property taken possession of
or acquired and either fixed the amount of the compensation, or specified the principles on which, and the manner in which, the compensation was
to be determined and given. In the 281540 , a unanimous Bench presided over by Patanjali Sastri C.J. held that the principles of compensation
must ensure the payment of a just equivalent of what the owner was deprived of. The Constitution (Fourth Amendment) Act was passed on April
27, 1955 in order to meet that decision. By the Fourth Amendment, an addition was made to Article 31(2) providing that ""...no such law shall be
called in question in any court on the ground that the compensation provided by the law is not adequate."" The effect of the amendment was
considered by this Court in 272384 . The Madras Legislature had passed an Act providing for the acquisition of lands for housing schemes and
had laid down principles for fixing compensation different from those prescribed in the Land Acquisition Act, 1894. Delivering the judgment of the
Court, Subba Rao J. held that the fact that Parliament used the same expressions, ''compensation'' and ''principles'' as were found in Article 31
before its Amendment, was a clear indication that it accepted the meaning given by this Court to those expressions in Bela Banerjee''s case. The
Legislature, therefore, had to provide for a just equivalent of what the owner was deprived of or specify the principles for the purpose of
ascertaining the just equivalent. The new clause added by the Fourth Amendment, excluding the jurisdiction of the Court to consider the adequacy
of compensation, was interpreted to mean that neither the principles prescribing the ''just equivalent'' nor the ''just equivalent'' could be questioned
by the court on the ground of the inadequacy of the compensation fixed or arrived at by the working of the principles. By applying this test, the
Court upheld the principles of compensation fixed under the Madras Act as not contravening Article 31(2). The Act, however, was struck down
under Article 14 on the ground that full compensation had still to be paid under a parallel Law : The Land Acquisition Act.
2211. In 278213 a Bench of two Judges consisting of Subba Rao C.J. and Shelat J. held that the law of acquisition in order to justify itself had to
provide for the payment of a ''just equivalent'' or lay down principles which will lead to that result. It is only if the principles laid down are relevant
to the fixation of compensation and are not arbitrary that the adequacy of the resultant product could not be questioned in a court of law. It is
evident that this decision marked a departure from the judgment in Vajravelu''s case.
2212. In the 283279 Shah J. speaking for himself and three other learned Judges expressed his disagreement with the observations of Subba Rao
C.J. in the Metal Corporation''s case and expressly over-ruled that decision. It was held that if the quantum of compensation was not liable to be
challenged on the ground that it was not a just equivalent, the principles specified for determination of compensation could also not be challenged
on the plea that the compensation determined by the application of those principles was not a just equivalent. The learned Judge observed that this
did not, however, mean that something fixed or determined by the application of specified principles which is illusory or can in no sense be
regarded as compensation must be upheld by the Courts, for, to do so, would be to grant a charter of arbitraries, and permit a device to defeat the
Constitutional guarantee. Principles could, therefore, be challenged on the ground that they were irrelevant to the determination of compensation,
but not on the ground that what was awarded as a result of the application of those principles was not just or fair compensation.
2213. In 282049 , (the Bank Nationalisation case), the judgment in Shantilal Mangaldas''s case, was in substance overruled by a Bench of 11
Judges by a majority of 10 to 1. The majority referred to the meaning of compensation as an equivalent of the property expropriated. It was held
that if the statute in providing for compensation devised a scheme for payment of compensation in the form of bonds and the present value of what
was determined to be given was thereby substantially reduced, the statute impaired the guarantee of compensation.
2214. This chain of decisions on the construction of Articles 31(2) introduced uncertainty in law and defeated to a large extent the clearly
expressed intention of the amended Article 31(2) that a law providing for compensation shall not be called in question in any court on the ground
that the compensation provided by it was not adequate. Shah J. in 283279 case had observed with reference to the decision in Bela Banerjee''s
case and 273075 case that those decisions had raised more problems than they solved and that they placed serious obstacles in giving effect to the
Directive Principles of State Policy incorporated in Article 39. Subba Rao J. had also observed in 272384 case that if the intention of the
Parliament was to enable the legislature to make a law without providing for compensation it would have used other expressions like, ''price'',
''consideration'', etc. This is what the Parliament has now done partially by substituting the word ''amount'' for the word ''compensation'' in the new
Article 31(2).
2215. The provision in the newly added Clause 2B of Article 31 that nothing in Article 19(1)(f) shall affect any law referred to in Article 31(2) has
been obviously incorporated because the Bank Nationalisation case overruled a long line of authorities which had consistently taken the view that
Article 19(1)(f) and Article 31(2) were mutually exclusive so far as acquisition and requisition were concerned [See for example 282068 Chiranjit
Lal Choudhury''s case, 1950 S.C.R. 869 at 919; 278518 283279 ; and H.N. Rao''s case, : [1969]2SCR392 ].
2216. Learned Counsel appearing for the petitioner mounted a severe attack on the Twenty-Fifth Amendment, particularly on the provisions of
Article 31C. He contends that Article 31C subverts seven essential features of the Constitution, and destroys ten Fundamental Rights, which are
vital for the survival of democracy, the rule of law and integrity and unity of the Republic. Seven of these Fundamental Rights, according to the
counsel are unconnected with property rights. The argument continues that Article 31C destroys the supremacy of the Constitution by giving a
blank charter to Parliament and to all the State Legislatures to defy and ignore the Constitution; it subordinates the Fundamental Rights to Directive
Principles of State Policy, destroying thereby one of the foundations of the Constitution; it virtually abrogate the ""manner and form"" of amendment
laid down in Article 368 by empowering the State Legislatures and the Parliament to take away important Fundamental Rights by an ordinary law
passed by a simple majority; that it destroys by conclusiveness of the declaration the salient safeguard of judicial review and the right of
enforcement of Fundamental Rights; and that, it enables the Legislatures, under the guise of giving effect to the Directive Principles, to take steps
calculated to affect the position of religious, regional, linguistic, cultural and other minorities. Counsel complaints that the article abrogates not only
the most cherished rights to personal liberty and freedom of speech but it also abrogates the right to equality before the law, which is the basic
principle of Republicanism. By enacting Article 31C, the Parliament has resorted to the strange procedure of maintaining the Fundamental Rights
unamended, but authorising the enactment of laws which are void as offending those rights, by validating them by a legal fiction that they shall not
be deemed to be void. Today, Article 31 permits the enactment of laws in abrogation of Articles 14, 19 and 31, but what guarantee is there that
tomorrow all the precious freedom will not be excepted from the range of laws passed under that article? Learned Counsel wound up his massive
criticism against Article 31C by saying that the article is a monstrous outrage on the Constitution and its whole object and purpose is to legalise
despotism.
2217. Having given a most anxious consideration to these arguments, I have come to the conclusion that though Article 31C is pregnant with
possible mischief, it cannot, by the application of any of the well-recognised judicial tests be declared unConstitutional.
2218. For a proper understanding of the provisions of Article 31C, one must in the first place appreciate the full meaning and significance of Article
39(b) and (c) of the Constitution. Article 39 appears in Part IV of the Constitution, which lays down the Directive Principles of State Policy. The
idea of Directive Principles was taken from Eire, which in turn had borrowed it from the Constitution of Republican Spain. These preceding
examples, as said by Sir Ivor Jennings Some Characteristics of the Indian Constitution, 1953, 30-32, are significant because they came from
countries whose peoples are predominantly Roman Catholic, ""and the Roman Catholics are provided by their Church not only with a faith but also
with a philosophy"". On matters of faith and philosophy-social or political-there always is a wide divergence of views and in fact Republican Spain
witnessed a war on the heels of the enactment of its Constitution and in Eire, de Valera was openly accused of smuggling into the Constitution the
pet policies of his own party. Articles 38 and 39 of our Constitution are principally based on Article 45 of the Constitution of Eire, which derives
its authority from the Papal Bulls. Article 39 provides by Clause (b) that the State shall, in particular, direct its policy towards securing-""that the
ownership and control of the material resources of the community are so distributed as best to subserve the common good"". Clause (c) of the
article enjoins the State to direct its policy towards securing-""that the operation of the economic system does not result in the concentration of
wealth and means of production to common detriment."" Article 31C has been introduced by the 25th Amendment in order to achieve the purpose
set out in Article 39(b) and (c).
2219. I have stated in the earlier part of my judgment] that the Constitution accords a place of pride to Fundamental Rights and a place of
permanence to the Directive Principles. I stand by what I have said. The Preamble of our Constitution recites that the aim of the Constitution is to
constitute India into a Sovereign Democratic Republic and to secure to ""all its citizens"", Justice-social, economic and political-liberty and equality.
Fundamental Rights which are conferred and guaranteed by Part III of the Constitution undoubtedly constitute the ark of the Constitution and
without them a man''s reach will not exceed his grasp. But it cannot be overstressed that, the Directive Principles of State Policy are fundamental in
the governance of the country. What is fundamental in the governance of the country cannot surely be less significant than what is fundamental in
the life of an individual. That one is justiciable and the other not may show the intrinsic difficulties in making the latter enforceable through legal
processes but that distinction does not bear on their relative importance. An equal right of men and women to an adequate means of livelihood; the
right to obtain humane conditions of work ensuring a decent standard of life and full enjoyment of leisure; and raising the level of health and nutrition
are not matters for compliance with the Writ of a Court. As I look at the provisions of Parts III and IV, I feel no doubt that the basic object of
conferring freedoms on individuals is the ultimate achievement of the ideals sec out in Part IV. A circumspect use of the freedoms guaranteed by
Part III is bound to subserve the common good but voluntary submission to restraints is a philosopher''s dream. therefore, Article 37 enjoins the
State to apply the Directive Principles in making laws. The freedom of a few have then to be abridged in order to ensure the freedom of all. It is in
this sense that Parts III and IV, as said by Granwille Austin The Indian Constitution-Cornerstone of a Nation, Edn. 1966, together constitute ""the
conscience of the Constitution"". The Nation stands to-day at the cross-roads of history and exchanging the time-honoured place of the phrase,
may I say that the Directive Principles of State Policy should not be permitted to become ""a mere rope of sand"". If the State fails to create
conditions in which the Fundamental freedoms could be enjoyed by all, the freedom of the few will be at the mercy of the many and then all
freedoms will vanish. In order, therefore, to preserve their freedom, the privileged few must part with a portion of it.
2220. Turning first to the new Article 31(2), the substitution of the neutral expression ""amount"" for ""compensation"" still binds the Legislature to give
to the owner a sum of money in cash or otherwise. The Legislature may either lay down principles for the determination of the amount or may itself
fix the amount. There is, however, intrinsic evidence in Article 31(2) that it does not empower the State to confiscate or expropriate property. Not
only does Article 31(2) not authorise the legislature to fix ""such amount as it deems fit"", ""in accordance with such principles as it considers
relevant"", but it enjoins the legislature by express words either to fix an ""amount"" for being paid to the owner or to lay down ""principles"" for
determining the amount to be paid to him. If it was desired to authorise the legislature to pass expropriatory laws under Article 31(2), nothing
would have been easier for the Constituent Body than to provide that the State shall have the right to acquire property for a public purpose without
payment of any kind or description. The obligation to pay an ""amount"" does not connote the power not to pay any amount at all. The alternative
obligation to evolve principles for determining the amount also shows that there is no choice not to pay. The choice open to the Legislature is that
the amount may directly be fixed by and under the law itself or alternatively, the law may fix principles in accordance with which the amount will be
determined. The amount may, of course, be paid in cash or otherwise.
2221. The specific obligation to pay an ""amount"" and in the alternative the use of the word ""principles"" for determination of that amount must mean
that the amount fixed or determined to be paid cannot be illusory. If the right to property still finds a place in the Constitution, you cannot mock at
the man and ridicule his right. You cannot tell him; ""I will take your fortune for a farthing"".
2222. But this is subject to an important, a very important, qualification. The amount fixed for being paid to the owner is wholly beyond the pale of
a challenge that it is inadequate. The concept of adequacy is directly co-related to the market value of the property and therefore such value cannot
constitute an element of that challenge. By the same test and for similar reasons, the principles evolved for determining the amount cannot be
questioned on the ground that by application of those principles the amount determined to be paid is inadequate, in the sense that it bears no
reasonable relationship with the market value of the property. Thus the question whether the amount or the principles are within the permissible
Constitutional limits must be determined without regard to the consideration whether they bear, a reasonable relationship with the market value of
the property. They may not bear a reasonable relationship and yet they may be valid. But to say that an amount does not bear reasonable
relationship with the market value is a different thing from saying that it bears no such relationship at all, none whatsoever. In the latter case the
payment becomes illusory and may come within the ambit of permissible challenge.
2223. It is unnecessary to pursue this matter further because we are really concerned with the Constitutionality of the Amendment and not with the
validity of a law passed under Article 31(2). If and when such a law comes before this Court it may become necessary to consider the matter
closely. As at present advised, I am inclined to the view which as I have said is unnecessary to discuss fully, that though it is not open to the court
to question a law under Article 31(2) on the ground that the amount fixed or determined is not adequate, courts would have the power to question
such a law if the amount fixed thereunder is illusory; if the principles, if any are stated, for determining the amount are wholly irrelevant for fixation
of the amount; if the power of compulsory acquisition or requisition is exercised for a collateral purpose; if the law offends Constitutional
safeguards other than the one contained in Article 19(1)(f); or, if the law is in the nature of a fraud on the Constitution. I would only like to add, by
way of explanation, that if the fixation of an amount is shown to depend upon principles bearing on social good it may not be possible to say that
the principles are irrelevant.
2224. As regards the new Article 31(2B) I see no substance in the submission of the petitioner that the exclusion of challenge under Article 19(1)
(f) to a law passed under Article 31(2) is bad as being in violation of the principles of natural justice. I have stated earlier that Constitutional
amendments partake of the vitality of the Constitution itself, provided they are within the limits imposed by the Constitution. The exclusion of a
challenge under Article 19(1)(f) in regard to a law passed under Article 31(2) cannot therefore be deemed unConstitutional. Besides, there is no
reason to suppose that the legislature will act so arbitrarily as to authorise the acquisition or requisitioning of property without so much as
complying with the rules of natural justice. Social good does not require that a man be condemned unheard.
2225. Article 31C presents a gordian knot. King Gordius of Phrygia had tied a knot which an oracle said would be undone only by the future
master of Asia. Alexander the Great, failing to untie the knot, cut it with his sword. Such a quick and summary solutions of knotty problems is, alas,
not open to a Judge. The article reads thus:
31C. Notwithstanding anything contained in Article 13, no law giving effect to the policy of the State towards securing the principles specified in
Clause (b) or Clause (c) of Article 39 shall be deemed to be void on the ground that it is inconsistent with, or takes away or abridges any of the
rights conferred by Article 14, Article 19 or Article 31; and no law containing a declaration that it is for giving effect to such policy shall be called in
question in any court on the ground that it does not give effect to such policy:
Provided that where such law is made by the Legislature of a State, the provisions of this article shall not apply thereto unless such law, having
been reserved for the consideration of the President, has received his assent.
2226. A misconception regarding the ambit of this article may first be removed. The article protects only ""law"" and not an executive action. The
term ''law'' is used in Article 13(3) in a wider sense, so as to include an Ordinance, order, bye-law, etc., but that definition is limited to the
purposes of Article 13. Article 31C cannot therefore be said to violate the provisions of Article 31(1) under which no person can be deprived of
his property save by authority of law. It is, however, not to be denied that the word ''law'' in Article 31C may include all incidents and aspects of
law-making.
2227. In order properly to understand the scope of Article 31C, it would be necessary to refer to the history of the allied provisions of the
Constitution. Prior to the 4th Constitutional Amendment which came into force on April 27, 1915, Articles 31A and 31B which were introduced
by the First Amendment Act, 1951 excluded wholly the provisions of Part III in regard to laws providing for the acquisition of any estate or of any
rights therein. The reason of the rule was that the rights of society are paramount and must be placed above those of the individual.
2228. The language of Article 31C makes it clear that only such laws will receive its protection as are for giving effect to the policy of the State
towards securing the principles specified in Article 39(b) or (c). Under Clause (b) the State has to direct its policy towards securing that the
ownership and control of the material resources of the community are so distributed as best to subserve the common good. Under Clause (e) the
State has to take steps towards securing that the operation of the economic systems does not result in the concentration of wealth and means of
production to the common detriment. Apart from the declaration contained in the latter part of Article 31B it seems to me transparent that the
nexus between a law passed under Article 31C and the objective set out in Article 39(b) and (c) is a condition precedent to the applicability of
Article 31C. The declaration cannot be utilised as a cloak to protect laws bearing no relationship with the objective mentioned in the two clauses of
Article 39.
2229. The objectives set out in Part IV of the Constitution were not limited in their application to agrarian reform. The 4th and 17th Amendments
extended the basic principle underlying the First Amendment by introducing changes in Articles 31 and 31A and the Twenty-Fifth Amendment has
taken one step further by extending the principle to a vaster field. Article 31C will operate substantially in the same way as Article 31A has
operated in the agrarian sphere. In fact Article 31C is a logical extention of the principles underlying Article 31(4) and (6) and Article 31A.
2230. I find it difficult to accept the argument, so strongly pressed upon us, that Article 31C delegates the amending power to State Legislatures
and empowers them to make amendments to the Constitution without complying with the form and manner prescribed by Article 368. I am also
unable to appreciate that the article empowers the Parliament likewise. The true nature and character of Article 31C is that it identifies a class of
legislation and exempts it from the operation of Articles 14, 19 and 31. Articles 31(4) and (6) identified laws in reference to the period of their
enactment. Articles 31(2) and 31A identified the legislative field with reference to the subject-matter of the law. Articles 15(4) and 33 identified
laws with reference to the objective of the legislation. In this process no delegation of amending power is involved. Thus, these various provisions,
like Article 31C, create a field exempt from the operation of some of the Fundamental Rights. The field of legislation is not created by Article 31C.
The power to legislate exists apart from and independently of it. What the article achieves is to create an immunity against the operation of the
specified Fundamental Rights in a pre-existing field of legislation. In principle, I see no distinction between Article 31C on the one hand and
Articles 15(4), 31(4), 31(5)(b)(ii), and 31(6) on the other. I may also call attention to Article 31A introduced by the First Amendment Act, 1951
under which ""Notwithstanding anything contained in Article 13"", no law providing for matters mentioned in Clauses (a) to (e) ""shall be deemed to
be void on the ground that it is inconsistent or takes away or abridges any of the rights conferred by Articles 14, 19 or 31. The fact that the five
clauses of Article 31A referred to the subject-matter of the legislation whereas Article 31C refers to laws in relation to their object does not, in my
opinion, make any difference in principle.
2231. The argument that Article 31C permits a blatant violation of the form and manner prescribed by Article 368 overlooks that the article took
birth after a full and complete compliance with the form and manner spoken of in Article 368. Besides, implicit in the right to amend Article 368 is
the power, by complying with the form and manner of Article 368, to authorise any other body to make the desired amendments to Constitutional
provisions. The leading majority judgment in Golak Nath case and Hidayatullah J. thought of a somewhat similar expedient in suggesting that a
Constituent Assembly could be convoked for abridging the Fundamental Rights. I do not see any distinction in principle between creating an
authority like the Constituent Assembly with powers to amend the Constitution and authorising some other named authority or authorities to
exercise the same power. This aspect of the matter does not, however, arise for further consideration, because Article 31C does not delegate the
power to amend.
2232. The latter part of Article 31C presents to me no difficulty: ""no law containing a declaration that it is for giving effect to such policy shall be
called in question in any court on the ground that it does not give effect to such policy."" Clearly, this does not exclude the jurisdiction of the court to
determine whether the law is for giving effect to the policy of the State towards securing the principles specified in Article 39(b) or (c). Laws
passed under Article 31C, can, in my opinion, be upheld only, and only if, there is a direct and reasonable nexus between the law and the Directive
Policy of the State expressed in Article 39(b) or (c). The law cannot be called in question on the ground that it does not give effect to such policy
but I suppose no court can ever take upon itself the task of finding out whether a Jaw in fact gives effect to its true policy. If such a latitude were
open to the Judges, laws of Prohibition and Gambling should have lost their place on the statute book long since.
2233. In my opinion, therefore, Section 3 of the Twenty-Fifth Amendment, which introduces Article 31C, is valid.
THE CONSTITUTION (TWENTY-NINTH AMENDMENT)
ACT, 1972.
2234. In regard to the inclusion of the two Kerala Acts, (Act 33 of 1969 and Act 25 of 1971) in the Ninth Schedule by the Twenty-Ninth
Amendment, it is urged by the petitioner''s counsel that if the provisions of the two Acts do not fall within the terms of 31A(1)(a), the Acts will not
get the protection of Article 31B.
2235. The validity of Article 31B has been accepted in a series of decisions of this Court and I suppose it is too late in the day to re-open that
question; nor indeed did the learned Counsel for the petitioner challenge the validity of that article. In 282187 a similar contention was considered
and rejected by Patanjali Sastri C.J., who spoke for the Court. The same view was reiterated in 281455 by Mahajan J. The argument fell to be
considered once again in 275279 , but Subba Rao J. confirmed the view taken in the earlier cases. These cases have consistently held that the
opening words of Article 31B: ""without prejudice to the generality of the provisions contained in Article 31A"" only indicate that the Acts and
Regulations specified in the Ninth Schedule would obtain immunity even if they did not attract Article 31A. If every Act in the Ninth Schedule has
to be covered by Article 31A, Article 31B would become redundant. Article 31B was, therefore, held not to be governed by Article 31A. The
Twenty-Ninth Amendment must, accordingly be held to be valid.
2236. Debates of the Constituent Assembly and of the First Provisional Parliament were extensively read out to us during the course of arguments.
I read the speeches with interest, but in my opinion, the debates are not admissible as aids to construction of Constitutional provisions. In 282068 ,
Kania C.J., following the decisions in The Municipal Council of Sydney v. The Commonwealth [1904] 1 Com. L.R. 208 and United States v.
Wong Kim Ark [169] U.S. 649, observed that while it is not proper to take into consideration the individual opinions of Members of Parliament to
construe the meaning of a particular clause, a reference to the debates may be permitted when a question is raised whether a certain phrase or
expression was up for consideration at all or not. According to Mukherjea J. (p. 274), the debates of the Constituent Assembly are of doubtful
value as an aid to discover the meaning of the words in a Constitution. The learned Judge said that a resort can be had to the debates with great
caution and only when latent ambiguities are to be resolved. A similar view was expressed by this Court in State of Travancore, Cochin and Anr.
v. Bombay Co. Limited [1952] S.C.R. 113. In the Golak Golak Nath case, Subba Rao C.J. clarified that he had not referred to the speeches
made in the Constituent Assembly for the purpose of interpreting the provisions of Article 368. Bachawat J. also took the same view.
2237. It was urged by the learned Advocate-General of Maharashtra that there is a noticeable change in the attitude of this Court to parliamentary
debates since the decision in Gopalan''s case and that the most pronounced trend manifested itself first in Golak Nath''s case and then decisively in
the 272355 . The practice followed in the Privy Purse case is said to have been adopted both by the majority and the minority in Union of India v.
H.S. Dillon [1971] 2 S.C.R., 779.
2238. I am unable to agree that any reliance was placed in the Privy Purse case or in Dillon''s case on parliamentary speeches, for the purpose of
interpreting the legal provisions. Shah J., in the Privy Purse case, referred to the speech of Sardar Vallabhbhai Patel in order to show the
circumstances in which certain guarantees were given to the former Rulers. The Advocate-General is right that Mitter J. made use of a speech for
construing Article 363, but that was done without discussing the question as regards the admissibility of the speech. In Dillon''s case, it is clear from
the judgment of the learned Chief Justice, that no use was made of the speeches in the Constituent Assembly for construing any legal provision. In
fact, the learned Chief Justice observed that he was glad to find from the debates that the interpretation which he and two his colleagues had put on
the legal provision accorded with what was intended.
2239. It is hazardous to rely upon parliamentary debates as aids to statutory construction. Different speakers have different motives and the system
of ''Party Whip'' leaves no warrant for assuming that those who voted but did not speak were of identical persuasion. That assumption may be
difficult to make even in regard to those who speak. The safest course is to gather the intention of the legislature from language it uses. therefore,
parliamentary proceedings can be used only for a limited purpose as explained in Gopalan''s case.
2240. Before summarising my conclusions, let me say that it is with the greatest deference and not without hesitation that I have decided to differ
from the eminent Judges who constituted the majority in the Golak Nath case. Two of them still adorn this Bench and to them as to the other
learned Brothers of this Bench with whom it has not been possible to agree, I say that it has been no pleasure to differ from them, after being with
some of them for a part of the time, on a part of the case. Their concern for common weal, I guess, is no less than mine and so let me express the
hope that this long debate and these long opinions will serve to secure at least one blessing-the welfare of the common man. We are all conscious
that this vast country has vast problems and it is not easy to realise the dream of the Father of the Nation to wipe every tear from every eye. But, if
despite the large powers now conceded to the Parliament, the social objectives are going to be a dustbin of sentiments, then woe betide those in
whom the country has placed such massive faith.
2241. My conclusions are briefly these:
2242. The decision of the leading majority in the Golak Nath case that the then Article 368 of the Constitution merely prescribed the procedure for
amendment of the Constitution and that the power of amendment had to be traced to Entry 97 of List I, Schedule VII read with Articles 245, 246
and 248 is not correct.
2243. The decision of the leading majority and of Hidayatullah J. that there is no distinction between an ordinary law and a law amending the
Constitution is incorrect. Article 13(2) took in only ordinary laws, not amendments to the Constitution effected under Article 368.
2244. The decision of the leading majority and of Hidayatullah J. that Parliament had no power to amend the Constitution so as to abrogate or
take away Fundamental Rights is incorrect.
2245. The power of amendment of the Constitution conferred by the then Article 368 was wide and unfettered. It reached every part and
provision of the Constitution.
2246. Preamble is a part of the Constitution and is not outside the reach of the amending power under Article 368.
2247. There are no inherent limitations on the amending power in the sense that the Amending Body lacks the power to make amendments so as
to damage or destroy the essential features or the fundamental principles of the Constitution.
2248. The 24th Amendment only declares the true legal position as it obtained before that Amendment and is valid.
2249. Section 2(a) and Section 2(b) of the 25th Amendment are valid. Though courts have no power to question a law described in Article 31(2)
substituted by Section 2(a) of the Amendment Act, OP the ground that the amount fixed or determined for compulsory acquisition or requisition is
not adequate or that the whole or any part of such amount is to be given otherwise than in cash, courts have the power to question such a law if (i)
the amount fixed is illusory; or (ii) if the principles, if any are stated, for determining the amount are wholly irrelevant for fixation of the amount; or
(iii) if the power of compulsory acquisition or requisition is exercised for a collateral purpose; or (iv) if the law of compulsory acquisition or
requisition offends the principles of Constitution other than the one which is expressly excepted under Article 31(2B) introduced by Section 2(b) of
the 25th Amendment Act - namely Article 19(1)(f); or (v) if the law is in the nature of a fraud on the Constitution.
2250. Section 3 of the 25th Amendment which introduced Article 31C into the Constitution is valid. In spite, however, of the purported
conclusiveness of the declaration therein mentioned, the Court has the power and the jurisdiction to ascertain whether the law is for giving effect to
the policy of the State towards securing the principles specified in Article 39(b) or (c). If there is no direct and reasonable nexus between such a
law and the provisions of Article 39(b) or (c), the law will not, as stated in Article 31C, receive immunity from a challenge under Articles 14, 19 or
31.
2251. The 29th Amendment Act is valid. The two Kerala Acts mentioned therein, having been included in the Ninth Schedule, are entitled to the
protection of Article 31B of the Constitution.
2252. I would direct each party to bear its own costs.
2253. As I am coming to the close of my judgment, drafts of judgments of several of my esteemed colleagues are trickling in. As I look at them, I
hear a faint whiser of Lord Dunedin. And then I thought : I began this judgment by saying that I wanted to avoid writing a separate judgment of my
own. Are first thoughts best?
The view by the majority in these writ petitions is as follows:
Golak Nath''s case is over-ruled;
Article 368 does not enable Parliament to alter the basic structure of frmework of the constitution;
Section 2(a) and (b) of the Constitution (Twenty-fourth Amendment) Act, 1971 is valid;
The first part of Section 3 of the Constitution (Twenty-fifth Amendment) Act, 1971 is valid. The second part, namely, ""and no law containing a
declaration that it is for giving effect to such policy shall be called in question in any court on the ground that it does not give effect to such Policy"" is
invalid;
The Constitution (Twenty-ninth Amendment) Act, 1971 is valid.
The Constitution Bench will determine the validity of the Constitution (Twenty-sixth Amendment) Act, 1971 in accordance with law.
The cases are remitted to the Constitution Bench for disposal in accordance with law. There will be no order as to costs incurred up to this stage.
ORDER
2263. The Constitution Bench will determine the validity of the Constitution (Twenty-sixth Amendment) Act, 1971 in accordance with law.
2264. The cases are remitted to the Constitution Bench for disposal in accordance with law. There will be no order as to costs incurred upto this
stage.
