T VELAYUDHAN ACHARI Vs. UNION OF INDIA

JUDGEMENT

(1.) All these civil appeals arise by certificate granted by the high court of Delhi against the decision reported in Kanta Mehta v. Union of India.

(2.) All these civil appeals and writ petitions challenge the constitutional validity of Ch. III-C read with Section 58-B (5-A) of the Reserve Bank of India Act, 1934, introduced by the Banking Laws (Amendment) Act, 1983 (Act 1 of 1984. Hence, they are dealt with under a common judgment.

(3.) In order to appreciate the challenge the necessary legal background may be set out.