“We cannot allow the dead hand of the past to stifle the growth of the living present. Law cannot stand still; it must change with the changing social concepts and values. If the bark that protects the tree fails to grow and expand along with the tree, it will either choke the tree or if it is a living tree, it will shed that bark and grow a new living bark for itself. Similarly, if the law fails to respond to the needs of changing society, then either it will stifle the growth of the society and choke its progress or if the society is vigorous enough, it will cast way the law which stands in the way of its growth. Law must, therefore, constantly be on the move adapting itself to the fast changing society and not lag behind. It must shake off the inhabiting legacy of its colonial past and assume a dynamic role in the process of social transformation.”                                   &n ....