AIR 1959 SUPREME COURT 459 ::1959 SCJ 679 ::1961 Bom LR 811

Supreme Court Of India

18th November, 1953

Hon'ble Judge(s): S. R. Das, N. H. Bhagwati, B. P. Sinha, K. Subba Rao, K. N. Wanchoo , JJJ

(A) Constitution of India , Art.246, Sch.VII List II Entry 18— Bombay Tenancy and Agricultural Lands (Amendment) Act (13 of 1956) , — Validity. Bombay Act 13 of 1956 affected the relation between landlord and tenant, provided for the transfer and alienation of agricultural lands, aimed at land improvement and was broadly stated a legislation in regard to the rights in or over land or categories specifically referred to in Entry18 in List II of the Seventh Schedule to the Constitution, The impugned Act being within the legislative competence of the State Legislature no question as to its being a piece of colourable legislation can arise.(Para 11 14 43) (B) Interpretation of Statutes , — Legislative Lists. Constitution of India , Preamble, Art.246— The heads of legislation in the Lists should not be construed in a narrow and pedantic sense but should be given a large and liberal interpretation.(Para 12) (C) Constitution of India , Art.31B, Art.13(2)— Bombay Tenancy and Agricultural Lands (Amendment) Act (13 of 1956) , — Validity. It could not be urged that if the cognate p....