MADHOSINGH Vs. STATE OF RAJASTHAN

JUDGEMENT

(1.) These are connected applications under Article 226 of the Constitution of India challenging the validity of the Rajasthan Agricultural Rents Control Act (No. XIX) of 1952.

(2.) The Act was passed on 14-5-1952, and was enforced in the Districts of Bharatpur and Alwar on 16-5-1952. The main contentions of the applicants are that the Act was void in view of Article 13 of the Constitution because (1) it offends Article 14, and (2) is not a reasonable restriction on the fundamental right conferred on the applicants by Article 19(1) (f), and cannot therefore be saved by Article 19 (5) of the Constitution.

(3.) The applications have been opposed by the State, and it is contended that the Act is not hit by Article 14, and is saved by Article 19 (5) as a reasonable restriction on the fundamental right conferred by Article 19(1) (f) of the Constitution.