ASWATHIAMMA Vs. TALUK LAND BOARD

JUDGEMENT

(1.) What is challenged by the petitioner is Explanation to the proviso to S.84(1A) of the Kerala Land Reforms Act which reads:

(2.) Even otherwise we are inclined to take the view that Art.31 C prefects the Explanation from attack an the basis of Art.14 of the Constitution. The Explanation has been added by Kerala Act 19 of 1981. This Act was reserved for consideration of the President and was assented to by the President on the 14th of August, 1981 The Kerala Land Reforms Act including the provision in question is law regarding agrarian reforms which has been enacted to achieve the objects contained in Art.38 and 39 of Part IV of the Constitution. Hence all the conditions in Art.31 C having been fully satisfied in this case, the Explanation is immune from the attack of Art.14. Hence we have no hesitation in taking the view that the challenge to the explanation to the proviso to sub-section (1A) of S.84 fails and therefore the original petition is dismissed. No costs.