RAMJIDAS Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) THE following three questions have been referred to this Full Bench for answers: " I. Whether the Essential Supplies (Temporary Powers) Act in so far as the State of Rajasthan is concerned should be regarded as an existing law within the meaning of Article 366 (10), Constitution of India, solely on the ground that it was in force in some other parts of the Indian Union at the time the Constitution came into force in spite of the fact that it was then not in force in Rajasthan and it was so extended by an amendment Act of 1950?

(2.) WHETHER the term "legislature of a State" in Article 31 (3), Constitution of India should be taken to include within its meaning the Government of a State or some other authority while making rules, regulations, or orders under authority given to it under a Central Act of the Parliament?

(3.) LET these answers be returned to the Bench concerned.