(1.) [Dissentry Judgment.] The question raised in this case relates to the validity of S.7 (i) (c). East Punjab Safety Act, 1949(as extended to the Province of India), which runs as follows :
(2.) It should be noted that the provision of sub-cl.(c) are not in general terms but are confined to a "particular subject or class of subjects", and that having regard to the context in which there words are used, they must be connected with "public safety or the maintenance of public order"
(3.) The petitioners on whose behalf this provision is assailed, are respectively the Printer (and Publisher) and Editor of an English weekly of Delhi called 'ORGANIZER', and they pray for the issue of writs of certiorari and prohibition to the Chief Commissioner. Delhi with a view "to examine and review the legality" of and "restrain the operation" of and "quash" the order made by him on 2nd March 1950, under the impugned section, directing them