AIR 1972 MADRAS 365 ::1985 MadLW 170 ::ILR (1972) 2 Mad 5

Madras High Court

Hon'ble Judge(s): K. Veeraswamy , C.J. AND Raghavan , J

(A) Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act (26 of 1963) , S.1— Act is protected by Art.31-A of the Constitution from challenge to its validity under Art.19 and Art.31 of the Constitution. Constitution of India , Art.31A— (Para 11) The effect of the retrospective operation given to the Amending Act is that the amendment formed part of the original Act 26 of 1963 which related to the acquisition of rights of landholders in inam estates in the State of Madras and introduction of ryotwari settlement in the said estates. Since Acts 26 of 1963 and @page-Mad366 (B) Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act (26 of 1963) , S.9— Levy of ryotwari assessment on inamdar - Does not amount to resumption. The contention that the Pudukottai inam estate having vested in the Government on enfranchisement there was no longer an inam estate on 16-2-1963 for application of Madras Act 26 of 1963 and the amendment thereto has no substance. The levy of assessment cannot be regarded as amounting to resumption of the inam and does not result in abrogation of the inam tenure. .....