CHANDERDEO SHARMA Vs. STATE OF BIHAR

JUDGEMENT

(1.) THE petnr. has moved this Court under Section 23, Press (Emergency Powers) Act (XXIII [23] of 1931) 1931, for setting aside the order referred to in the notification dated 14-7-1949, whereby all copies of the booklet entitled Bapu ke Saputon ka Raj have been declared to be forfeited to His Majesty.

(2.) THE notification dated 14-7-1949, runs thus:

(3.) THE effect of Section 4, Clause (2) of the Indian (Adaptation of Existing Indian Laws) Order, 1947, was to substitute "all the Provinces of India" in place of the words "the British India" in Section 4 (1)(d) of the said Act XXIII [23] of 1931.