- (1.) I agree with Brother Venkatachaliah, that the contentions urged on behalf of the petitioner in support of the challenge to the impugned legislations must fail and the writ petitions must be dismissed. I would, however, like to express my views only on one aspect of the matter, which is common to this case as well as the writ petition No. 458/ 72, civil appeal No. 4113,185 and writ petition No. 5(N)/ 74, i.e. the scope of judicial review of legislation whether there is declaration in the legislation under Art. 31C of the Constitution.
(2.) In these writ petitions we are concerned with two legislations, namely, the Indian Electricity (Assam Amendment Act, 1973, (Assam Act IX of 1973), and the Tinsukhia and Dibrugarh Electric Supply Undertakings (Acquisition) Act, 1973 (Act X of 1973). The main point which is significant in these writ petitions, is the extent and scope of judicial review of legislation where there is declaration under Art. 31 C of the Constitution which enjoins that no law giving effect to the policy of the State towards securing all or any of the principles laid down, inter alia, namely, Arts. 38, 39, 39A, 40, 41, 42, 43A, 44 to 48, 48A and 49 to 51 shall be deemed to be void on the ground that those are inconsistent or take away or abridge any of the rights conferred by Art. 14 or 19, and further provides that no law containing a declaration that it is for giving effect to such a policy, shall be called in question in any court on the plea that it does not give effect to such a policy. The two legislations in question are covered by the declaration under Art. 31C of the Constitution.
(3.) The principal question which falls for consideration is, whether that declaration is justiciable and open to judicial review and the extent of that judicial review. Art. 39(b) of the Constitution enjoins that the State in particular should direct its policy towards securing that the ownership and control of the material resources of the community are so distributed as to best subserve the common good and that the operation of the economic system does -not result in concentration of wealth and means of production to the ,common detriment. See, in this connection, the observations of Ray, J. as the learned Chief Justice then was, in Kesavananda Bharati v. State of Kerala, 1973 Suppi SCR 1 at Pp. 451-452 : (AIR 1973 SC 1461 at p. 1712). Hence, in order to decide whether a Statute is within Art.31C, the Court, if necessary, may examine the nature and the character of legislation and the matter dealt with as to whether there is any nexus between the law and the principles mentioned in Art. 39(b) and (c). On such an examination if it appears that there is no such nexus between the legislation and the objectives and the principles mentioned in Art. 39(b) and (c), the' legislation will not enjoy the protection of Art. 31C. In order to see the real nature of the Statute, if need. be, the Court may also tear the veil.;