JAI DEV Vs. LAND ACQUISITION COLLECTOR

JUDGEMENT

(1.) Part III of the Constiution of India enshrines in itself the fundamental rights which all citizens enjoy in this democratic re-public. The right with which we are directly concerned in this petition is one which arises in terms of clause (f) of Article 19 of the Constitution of India. Article 19 is imperative in its opening part and is to the effect that all citizens shall have the rights enumerated therein. There are then limitations placed-inside Article 19 in respect of the rights enumerated in the clauses contained in sub- article (I). Clause (f) is to the following effect: -

(2.) One of the questions with which we will be dealing with will be as' to whether the petitioners' in this case are being deprived of their property by the authority of law.

(3.) Sub-article (2)of article 31 will, in a way, separately come 'in " for deriving appropriate support from its provisions. That sub-article is to the following effect:-