K RAGHAVENDER REDDY Vs. GOVERNMENT OF ANDHRA PRADESH

JUDGEMENT

(1.) The petitioners although are not affected in any manner whatsoever, by this Writ Petition seek to question the validity of sub- clause (a) of clause (1) of Article 81 of the Constitution of India as stipulated by Goa, Daman and Diu Reorganisation Act, 1987 (Act No. 18 of 1987) in terms whereof the House of the People was directed to be consisted of 530 members in stead and place of 520 members. The petitioners would urge that having regard to the provisions contained in Article 368 of me Constitution of India only the procedure prescribed therefor could be invoked for the purpose of amending the Constitution and thus the purported amendment made by reason of Act No. 18 of 1987 which came into force with effect from 23-5-1987 must be held to be illegal.

(2.) According to the petitioners the said amendment had a direct effect on the federal structure of the States as thereby weightage of votes of the Members of Parliament of Andhra Pradesh would go down. It is averred:

(3.) It is not in dispute that the said Act was enacted for reorganization of the Union territory of Goa, Daman and Diu. By reason of the said Act Goa became one of the Union territories.