BASINI GOALIN Vs. AMRIT GON

JUDGEMENT

(1.) (The case is being reported only on the question of the vires of Section 27 of the Santal Parganas Regulation (3 of 1872). Hence Paras. 1 to 10 are omitted -- Ed.) 11. Mr. Ghosal finally submitted that the provisions of Section 27 were, ultra vires as they were opposed to the fundamental rights guaranteed to a citizen under Article 19(1) (f) of the Constitution of India. His contention was that the plaintiff had a right to dispose of his property according to his own sweet will under that Article, the provisions of Section 27 had now become nugatory. He referred to Article 13(1) of the Constitution of India which is as follows: