AIR 1950 SUPREME COURT 27 ::1963 MadLW 638

Supreme Court Of India

(From : Madras)

Hon'ble Judge(s): M. H. Kania, S. Murtaza Fazal Ali, M. Patanjali Sastri, Mehr Chand Mahajan, B. K. Mukherjea, S. R. Das , JJJ

(A) Preventive Detention Act (4 of 1950) , S.1, S.12, S.14— Public Safety - Act whether ultra vires the Constitution of India. Constitution of India , Art.22(7)(a)— The Preventive Detention Act 1950, is intra vires the Constitution with the exception of S. 14 which is illegal and ultra vires. The invalidity of S. 14 does not affect that rest of the provisions in the Act. Per Fazl Ali J. and Mahajan J.- Section 12 of the Act also does not conform to the provisions of the Constitution of India and is therefore ultra vires.(Para 93 149) [Editorial Note.- By S. 3, Preventive Detention (amendment) Ordinance, 1950 (No. 19 of 1950), S. 14, Preventive Detention Act, 1950 (IV [4] of 1950) is omitted. This Ordinance is promulgated by the President on 23rd June 1950 and is printed in the Gazette of India, Extraordinary of that date, Part 11, S.1, p. 207.) (B) Preventive Detention Act (4 of 1950) , S.3— Public Safety - Objective standard of conduct-Failure to make provision of , whether affects Section. Per Kenia C. J. and Patanjali Sastri J.- Section 3 cannot be impugned on the ground that is does not provide an objective standard which the Court can utilise for determining whether the re....