S KRISHNA PILLAI Vs. STATE OF KERALA

JUDGEMENT

(1.) The petitioner is a B class licensee for the year 1957 under the Travancore Tobacco Act, I of 1087, as continued in force by the Travancore-Cochin Administration and Application of Laws Act, 1125. Ext. P1 is the license issued to him and one of the provisions in the license reads as follows:-

(2.) The only question that arises for determination in this case is: what exactly is the area covered by the words in the State According to the petitioner the present Kanyakumari District of the Madras State should be considered as part of the, State of Kerala for the purposes of the Travancore Tobacco Act, 1 of 1087, as the said area formed part of Travancore-Cochin immediately prior to the reorganisation of the States on 1-11-1956.

(3.) The contention is based on S.119 of the States Reorganisation. Act, 1956, which provides that the provisions of Part II of that Act which effected the territorial changes and the formation of the new States