In India, the Central and State legislatures are responsiblefor law making.The Central and State Governments are responsible for the implementation of law and the judiciary i.e. the Supreme Court, High Court and lower courts, interpret these laws.However, there are several over lapses in the functions and powers of these three institutions.For example, the President has certain legislative and judicial functions and the legislature can delegate some of its functions to the executive in the form of subordinate legislation. It is also settled position that the Constitution must, in all circumstances, be considered supreme and the laws made by the legislature should pass the test of reasonableness and objectives of the Constitution. The Preamble of Constitution of India provides that “WE, THE PEOPLE OF INDIA, having solemnly resolved to constitute India into a SOVEREIGN SOCIALIST SECULAR DEMOCRATIC REPUBLIC and to secure to all its citizens: JUSTICE, social, econo ....