P N SUBRAMANIYAM Vs. STATE OF KARNATKA

JUDGEMENT

(1.) In this petition, the petitioners have questioned the constitutional validity of Karnataka Land Reforms (Amendment) Act, 1973 (Karnataka Act 1 of 1974) by which the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962), hereinafter referred to as 'the Act', stood substantially amended and the provisions of S.4 of the Karnataka Tenants (Relief in Payment off Arrears of Rent) Act, 1972 (Karnataka Act 2 of 1973).

(2.) In Bhaskar Krishnaji v. State of Karnataka, AIR. 1975 Kar. 55=(1974) 2 KarLJ. 509. it has been held that the Kar Act 1 of 1974 is protected by Art.31A of the Constn having regard to the object of the Act and that therefore the provisons of the said Act cannot be questioned on the ground that they are inconsistent with Arts. 14, 19 and 31 of the Constitution.

(3.) In Khatija Bi v. State of Karnataka, (1975) 2 KarLJ. 157. the validity of Ss.48 and 48A of the Act as amended by Kar Act 1 of 1974 has been upheld rejecting the contention that by enacting the said provisions the State Legislature had altered the basic features of the Constitution.