AIR 1942 ALLAHABAD 153

Allahabad High Court

Hon'ble Judge(s): Iqbal Ahmad , C.J. AND Braund, Dar , JJ

(A) Interpretation of Statutes - Rule of interpreting statute stated and explained. The rule that the dominant purpose in construing a statute is to ascertain the intent of the Legislature, to be collected from the cause and necessity of the Act being made, from a comparison of its several parts and from foreign (meaning extraneous) circumstances so far as they can justly be considered to throw light upon the subject, is subject to the cardinal rule of interpretation that 'the meaning' and intention of a statute mast be collected from the plain and unambiguous expression used therein rather than from any notions which may be entertained by the Court as to what is just or expedient. If the words go beyond what was probably the intention, effect must nevertheless be given to them. They cannot be construed contrary to their meaning, as embracing or excluding cases merely because no good reason appears why they should be excluded or embraced. However unjust, arbitrary or inconvenient the meaning may be, it must receive its full effect. When once the meaning is plain, it is not the province of a Court to scan its wisdom or its policy. Its duty is not to make the law reasonable, but to expound it as it stands, according to the real sense of the words.'(Para 155C2) (B) U.P. Encumbered Esta....