Malik, C.J. - (1.) These are applns. under Article 226 of the Constitution challenging the constitutionality of an Act known as the Uttar Pradesh Zamindari Abolition & Land Reforms Act, 1950 (U. P. Act No. I of 1951).
(2.) On 8-8-1946, the United Provinces Legislative Assembly passed the following resolution : "This Assembly accepts the principle of the abolition of the zamindari system in this Province which involves intermediaries between the cultivator & the State & resolves that the rights of such intermediaries should be acquired on payment of equitable compensation & that Govt. should appoint a Committee to prepare a scheme for this purpose."
(3.) A Committee was appointed to give effect to the resolution & to prepare the necessary scheme. It made its report in July 1948. A Bill was introduced in the United Provinces Legislative Assembly on 7-7-1949. After some amendment it was passed by the State Legislature on 16-1-1951, & it received the assent of the President on 24-1-1951.;