Hidayatullah, J. - (1.)This appeal by certificate under Arts. 132(1) ad 133(1)(c) of the Constitution, has been filed against an order of the High Court at Nagpur dated June 30, 1955.
(2.)Though the facts necessary to decide the appeal lie within a comparatively narrow compass, the case itself has had a long and somewhat unique history. In July, 1922, the Municipal Committee, Khandwa, resolved to impose a tax on the trade of ginning and pressing cotton by means of steam or mechanical process, and after sundry procedure, a notification was published on November 25, 1922, in the Central Provinces and Berar Gazette, imposing the tax. Certain traders including the appellant affected by the tax, filed suits seeking injunction against the Municipal Committee on the ground that the tax was invalid and illegal. Meanwhile, the Municipal Committee had served notices on the present appellant, and demanded and recovered the tax for 1923-24. The appellant then filed a second suit for refund of the tax paid by her on the ground that the imposition of the tax was illegal and ultra vires. The suits had varying fortunes in the Courts in India, till they reached the Privy Council. The Judicial Committee by its first decision remitted the cases for additional evidence while the appeals were kept pending. The decision of the Judicial Committee is reported in Radhakishan Jaikishan vs. Khandwa Municipal Committee, 61 Ind App 125. After the additional evidence was received, the Judicial Committee pronounced its decision, which is reported in Radhakishan Jaikishan vs. Municipal Committee, Khandwa, 64 Ind App 118. The Judicial Committee held that the tax was not validly imposed by the Municipal Committee, and reversing the decree of the Judicial Commissioner, decreed the suits.
(3.)The Provincial Legislature then passed the Khandwa Ginning and Pressing Cotton Tax Validating Act 8 of 1938, validating the tax. The Act contained only one operative section, which read as follows:
"2. Notwithstanding anything contained in the Central Provinces Municipal Act, 1903, or the Central Province Municipalities Act, 1922, or any decree or order of a civil court, the tax on the trade of ginning and pressing cotton by means of steam or mechanical process within the limits of the Khandwa municipality which was imposed by Notification No. 2639-1298-VIII, dated the 21st November, 1922, shall be deemed to have been legally imposed from the date of its imposition to the date on which this Act comes into force.

Explanation-All decrees or orders of a civil court directing a refund of the tax already recovered by the committee of the said municipality or restraining the committee from recovering the tax shall be deemed to have no legal effect."
The appellant had, in the meanwhile, applied for the execution of the decrees, and the Validating Act was pleaded in bar. This plea was upheld by the executing Court, but the High Court at Nagpur, on appeal, rejected it and ordered the executions to proceed. The decision of the High Court is reported in Firm Radhakishan Jaikishan vs. Municipal Committee, Khandwa, 1940 Nag LJ 638. The reason given by the High Court was that the Explanation, though not the operative part of the Validating Act, conflicted with O. 45, Rule 15 of the Code of Civil Procedure, and that the assent of the Governor-General had not been obtained, as required by S. 107(2) of the Government of India Act, 1935.