Nawal Kishore, C. J. - (1.) THIS reference to the Full Court raises a question of considerable importance. A number of appeals are pending which according to the procedure prevailing at one lime could have been disposed of by the Ijlas-i-khas Jodhpur but under an ordinance promulgated by His Highness the Raj Pramukh to which detailed reference will be made later, determine and dispose them of. Accordingly, on the 26th of January 1950, when the Constitution of India came into force, these appeals were avail-able for disposal in the High Court. It has, however, been urged on behalf of the appellant that according to Article 374 (4) of the Constitution, these appeal should be transferred to and disposed by the Supreme Court. Article 374 (4) runs as follows: - "on and from the commencement of this Constitution the juris-diction of the authority functioning as the Privy Council in a Stare specified in Part B of the First Schedule to entertain and dispose of appeals and petitions from or in respect of any judgment, decree or order of any court within that State shall cease, and all appeals and other proceedings pending before the said authority at such commencement shall be transferred to, and disposed of by the Supreme Court. "
(2.) THE question which calls for a determination is whether in respect of the above mentioned appeals the High Court of Rajasthan could be deemed to be functioning as the Privy Council, for, in that case, there would be no alternative but to hold that they cannot be heard and disposed of here and that the records relating to them should be transferred to the Supreme Court. In connection with the above question, it will be pertinent to refer to the various Ordinances which have a beating on its determination. On 18th of November 1949, The Rajasthan Appeals and Petitions (Discontinuance) Ordinance, 1949 was published in the Rajpatra, providing for the repeal of such laws as related to the presentation of appeals revisions, references and petitions to the Rulers of Covenanting States, for the discontinuance of the future presentation of such appeals, revisions etc. and also for the disposal of such of them as bad already been preferred, brought, made, or presented. According to Sec. 3 of this Ordinance, it was specifically provided that appeals etc. , which lay to the Ruler and had been preferred to him or to any autho-rity known by the designation of Ijlas-i-Khas or Judicial Committee shall not so lie or be so preferred after the commencement of the Ordinance from or against any decision of a High Court. As regards pending appeals, Sec. 4 of Ordinance provided that they shall be heard, determined and disposed of by a Special Court to be constituted by the Raj Pr?mukh by notification in the Rajasthan Gazette. This Ordinance was amended by Ordinance XII of 1950 and in section 4 sub-section (1) clause (a) for the words "by a Special Court to be constituted by the Raj Pramukh by notification in the Rajasthan Gazette," the words and figures "by the High Court of Judicature for Rajasthan established under the Rajasthan High Court Ordinance, 1943" were substituted. It is under the provisions of this amending Ordinance that the appeals which lay to the Ijlas-i-Khas and were pending there were all transferred to the High Court of Rajasthan. By the express language of section 3 of the Ordinance published on 18th of November I949, the Ijlas-i-Khas ceased to exist and His Highness the Raj Pramukh conferred powers upon the High Court of Rajasthan for the purpose of hearing appeals which had been preferred from the judgments and decrees passed by the High Court of Jodhpur. Under Section 18 and 12 of the Rajasthan High Court Ordinance of 1949, power to hear appeals in the ordinary course was conferred on the High Court, and although according to section 39 of this Ordinance, the Raj Pramukh had the power to constitute a Court to hear appeal from the judgments, decrees or orders of the High Court according to section 40 until such Court was constituted, the High Court of Rajasthan was to remain the highest Court of appeal, reference and revision Section 40 further provided that the High Court shall have juris-diction to entertain and dispose of such appeals, revisions, references, cases and other proceedings as it was empowered to entertain and dispose of under this Ordinance or any enactment or law in force in the State. According to section 45, the jurisdiction, powers, and authority of the High Court were subject to the legis-lative powers of any authority competent to legislate for the time being for the State. It is admitted that in the absence a legislature in this State, the only authority competent to legislate for the time being is His Highness the Raj Pramukh and, he, therefore had the power and the authority to promulgate the Ordinance under which the Ijlas-i-Khas ceased to exist and powers were conferred on the High Court to hear and dispose of appeals which lay to the Ijlas-i-Khas. According to Article VI of the Covenant entered into by the Rulers of the Covenanting States for the reconstitu-tion of the United State of Rajasthan, the Rulers of each Covenanting State made over the administration of State to the Raj Pramukh and thereupon, all rights authority and jurisdiction belonging to the ruler which appertained or were incidental to Government of the Covenanting State vested in the United State of Raja than and were exercisable only as provided by the Covenant or by the Constitution to be framed thereunder. According to Article X, until the Constitution was framed, the legislative authority of the United State vested in the Raj Pramukh who was authorised to make and promulgate Ordinances for the peace and good government of the State and any Ordinance so made had the same force of law as an Act pissed by the legislature of the State. Therefore, according to the various provisions of the Covenant, there can be no question that the Ordinance under which the Ijlas-i-Khas was abolished and the High Court empowered to hear and dispose of appeals which lay or were pending there was in order. On 24th November, 1949, by means of a proclamation, the Government of the United State of Rajasthan declared that the Constitution of India shortly to be adopted by the Constituent Assembly of India shall be the Constitution for the Rajasthan State as for the other parts of India and shall be in force as such in accordance with the tenor of its provisions. Now, according to Article 225 of the Consti-tution, it was provided that subject to its provisions and to the provisions of any law of the appropriate legislature, the jurisdiction of and the law administered in any existing High Court and the respective powers of judges thereof in relation to the administration of justice in that Court shall be the same as immediately before the commencement of the Constitution. According to Article 372 also, subject to the provisions of the Constitution, all the law in force in the territory of India immediately before the commencement of the Constitution was to continue in force until altered, repealed or amended by a competent legislature or other competent authority. According to the explanation, I, "law in force" included a law passed or made by a legislature or other competent authority in the territory of India before the commencement of the Constitution and not previously repealed. According to Article 385, until the House or the legislature of a State specified in Part B of the First Schedule had been duly constituted and summoned to meet, the authority functioning immediately before the commencement of the Constitution as the legislature of the State was to exercise the powers and perform the duties conferred by the provisions of the Constitution on the House or Houses of the legislature of the State. Thus, from a bare perusal of the provisions of the Constitution as well the power and authority of His Highness the Raj Pramukh to promulgate the Ordinance whereby the Ijlas-i-khas was discontinued and power conferred upon the High Court to dispose of the appeals which lay there cannot be questioned. It was however argued by the learned counsel for the appellant that the Constitution abrogated the power of His Highness the Raj Pra-mukh to authorise the High Court to hear appeals which were ending before the Ijlas-i-Khas. This contention was put forward with reference to the three lists appended to Seventh Schedule framed; under Article 246 of the Constitution. In List I at items 74 and 95, power has been given to the Parliament alone to make laws relating to the Constitution and organization©' the High Court and Juris-diction and powers of all courts except the Supreme Court, with respect to any of the matters in this List. In List It at items 3 and 65, power has been conferred on the State legislature to legislate with regard to the Constitution and organization of all courts except the Supreme Court and the High Court and the jurisdiction and powers of all courts except the Supreme Court with respect to any of the matters contained in the List. In Lis; III which is a concurrent List, item 46 relates to jurisdiction and powers of all courts except the Supreme Court with respect to any of the matters in this List. Item 97 in List I covers all matter not enumerated in List II or List III. Thus, there is no doubt whatsoever that in all such matters in which authority to legislate has not been conferred on the State legislature, it has been reserved to the Parliament. The learned counsel argued that inasmuch as the power to confer authority on the High Court to dispose of appeals which lay in the Ijlas-i-Khas or were pending there had not been conferred upon the State legislature, the Ordinances promulgated by His Highness the Raj Pramukh were ultra vires. This argument, however, ignores the various provisions of the Constitution to which a reference has already been made according to which the powers of the legislative authority functioning before the commencement of the Constitution have been confirmed. The only question which now remains is whether in respect of various appeals which were pending in the High Court of Rajasthan under the powers conferred upon it by the ordinances referred to above, the High Court could be said to be functioning as the Privy Council. The contention out forward in this connection is that the High Court while disposing of these appeals must be treated as a Court superior to the High Court in as much as it would be hearing appeals from its own judgments which is the function of a superior court. There is a fallacy in this contention iaasmach as the High Court of Rajasthan is not going to hear appeals from its own judgments. It was open to the Raj Pramukh, according to S. 39 of the Rajasthan High Court Ordinance, to constitute a superior court for the purpose of hearing appeals from its judgments, decrees or orders, but he did not exercise * his power and no such court was set up. In the meantime the Supreme Court came into existence and appeals from the High Court now lie there. Accordingly while hearing appeals from the judgments of the defunct High Court of Jodhpur or for that matter of any other State, the High Court of Rajasthan is only exercising the enlarged jurisdiction conferred upon it by the legislative authority of the State and all the time simply functioning as a High Court under section 1 and 19 of the Ordinance. The mere fact that the power to hear these appeals has been conferred upon it does not by itself convert it into a superior court or a court functioning as the Privy Council. To put the position in other words the High Court of Rajasthan was already competent to hear appeals from a judgment of one judge made in the exercise of appellate jurisdiction provided the judge who passed the judgment declared that the case was a fit one for appeal, and the power to hear appeals from the judgments of two or more Judges of the defunct High Courts is only an extension of its appellate jurisdiction. The Raj Pramukh might have set up another Court for this purpose, for instance, a consolidated Privy Council and need not have extended the jurisdiction of the High Court. The fact that the power to hear and dispose of these appeals was conferred upon the High Court of Rajasthan strongly militates against the view that thereby a Privy Council was substantially set up, even although its creation was never in contemplation. Various contentions which have been put forward in support of the position that this Court while hearing appeals in the circumstances referred to above was functioning as Privy Council may be summed up as below: - (a) That if the High Court is moved by means of an application to review a judgment passed by the Ijlas-i-Khas, it is virtually functioning as Privy Council. (b) That appeals from the judgments of the defunct High Court do not lie unless leave to appeal has been granted by that Court and where it has been refused, unless special leave is granted by the Ijlas-i-Khas. Since the Ijlas-i-Khas has ceased to exist, the special leave will now be given by the High Court and. therefore, while doing so, it will be functioning as Privy Council. (c) That for the purpose of granting leave, reliance will be placed upon sections 109 and no of the Civil Procedure Code which provisions of the law are applicable to only such appeals as lay to the Privy Council. I have carefully considered these contentions. In view of the fact that the power to hear all appeals and petitions has been conferred upon the High Court, it necessarily follows that petitions for review will also be heard and disposed of by the High Court. Whether it disposes of an appeal preferred to the Ijlas-i-Khas or reviews a judgment delivered by it, it is exercising the identical jurisdiction which has been conferred upon it. In either case, it is doing the work which would have been done by the ljlas-i-Khas or the Privy Council and has now been done by entrusted to it but it does not follow that in doing so, it is functioning as Privy Council. In my opinion, it is still functioning as the High Court for Rajasthan with the additional jurisdiction conferred upon it. Similarly, this position is not affected by the fact that leave or special leave to appeal has to be obtained before filing the appeal in accordance with the provisions of sections 109 and no of the Civil Procedure Code. Inasmuch at the power to hear these appeals has been conferred upon the High Court, the procedure already laid down in respect of them will have to be followed. But that fact would not change the nature of its function. After the provision relating to the discontinuance of appeals to the Ijlas-i-Khas in the Covenanting States, it became necessary to provide for the presentation of appeals for which leave to appeal was necessary or bad been granted or in respect of which an application for the grant of such leave had already been made. This provision was incorporated in the Amending Rajasthan Appeals and Petitions (Discontinuance) Ordinance of 1950. Thus these various provisions only lay down the procedure for the institution and disposal of these appeals but do not furnish a ground for the broad proposition that the High Court while bearing them was functioning as Privy Council. On the contrary, if the question is look d at from another point of view, the High Court cannot be deemed to be perfor-ming any of the functions of that august body known as Privy Council for several reasons. The Piivy Council as it existed in the various Covenanting Slates was m rely an advisory body inasmuch as its judgments were not final till they had received the approval of the ruler. Further is was open to him to pass any order contrary to the advice rendered to him by the Privy Council. Lastly, its judgments were final and no further remedy was left to the litigants after they had been delivered. None of these futures however obtains so far as the judgments of the High Court of Rajasthan are concerned. This Court while hearing these appeals is not doing so as an advisory body and therefore its judgments are not subject to anybody's approval. Further, according to Arti-cles 133 and 134 of the Constitution of India, appeals lie from a judgment, decree or final order of the High Court to the Supreme Court under circumstances provided there. Thus finality which is the most important trait of a judgment of the Privy Council does not exist in respect of the judgments of the High Court of Rajasthan. For all these reasons, there seems to be no escape from the conclusion that the High Court is not functioning as the Privy Council in respect of appeals and petitions which it has been authorised to entertain and dispose of under the Ordinances referred to above. The reference is answered accordingly. Dutt, J.- I entirely agree with my Lord the Chief Justice. Bapna, J.- I agree with my Lord the Chief Justice. The respondent, Daulat Ram, sued the appellants on the 1st of July, 1940, for a declara-tion that a certain mortgage and a sub-sequent sale effected by the widow of one Ganesh were inoperative against the plaintiff. , who was the adopted son of Ganesh. The valuation of the suit was Rs. 541/ -. The suit was dismissed by the trial Court, but decreed, on appeal, by the High Court of the Covenanting State of Jodhpur on the 5th of July, 1948. A certificate for leave to appeal to Ijalas-i-Khas was granted by the said High Court on the 15th of September, 1948, and the appeal already filed was completed by payment of Court-fees on the 21st of September, 1948. The said appeal along with others was trans-ferred to the Rajasthan High Court for disposal in pursuance of the Rajasthan Appeals and Petitions (Discontinuance) Ordinance (XI of 1949) read with its amending Ordinance (XII of 1950 ). A point has been raised that in view of the provisions of Article 374 of the Constitution, this appeal should be transferred to the Supreme Court for disposal. It may be observed that under the provisions of the law in the then Jodhpur State, the case was appealable to the Ijlak-I-Khas, and under the Ijlas-i-Khas Rules, the appeal was to be heard by a Judicial Committee, of which the Law Member was to be one of its numbers. The recommendations of the Committee were, however, to be submitted to His Highness through the Chief Minister, and His Highness was thereupon to pass such orders as he would deem fit. The important feature was that His Highness was free to accept or reject the recommendations of the Judicial Committee and was authorised to pass any orders be would deem fit. On the formation of Rajasthan on the 7th of April, 1949, under Article VI of the Covenant of Integration of Rajputana States, including the Jodhpur State, authority and jurisdiction, belonging to the Ruler of every Covenanting State, which appertained or were incidental to the Government of the Covenanting State, were vested in the United State, and were thereafter exercisable only as provided by the Covenant or by the Constitution to be framed thereunder; ana similarly all duties and obligations of the Ruler pertaining or incidental to the Government of the Covenanting State devolved on the United State, and were to be discharged by it. By Article IX of the Covenant, the executive authority of the United State was to be exercised by the Raj Pra-mukh either directly or through officers subordinate to him, but nothing in that Article prevented any competent legislature of the United State from conferring functions upon subordinate authorities or could be deemed to transfer to the Raj Pra-mukh any functions conferred by any existing law on any Court, Judge, officer or local authority in the Covenanting State. By reading Articles VI and IX together, the authority of His Highness the Maharaja of Jodhpur to act as the final Court of appeal was divested, and while such authority could be conferred by legislation on any authority subordinate to the Raj Pramukh, the Raj Pramukh himself was not vested with that right. In respect of the appeals filed or to be filed against the decision of the High Court of the Covenanting State, the position on the date of merger was that while the tribunal to hear the appeals was abolished, the right of appeal remained in existence. On the 12th of August, 1949, the Rajasthan High Court was constituted by an Ordinance of the Raj Pramukh (Ordinance XVIII of 1949 ). This High Court was not a continuation of the previous High Courts in the Covenanting States but a new Court to-gether, though having powers to hear cases pending in the various High Courts of the Covenanting States, which were abolished by section 49 of the Ordinance. As regards the jurisdiction of the High Court shall be a court of appeal from the civil Courts of the State and from all other Courts subject to its superintendence and shall exercise appellate jurisdiction in such cases as are at the commencement of this Ordinance or may thereafter be declared subject to appeal to High Court by virtue of any law for the time being in force. Under section 39, the Raj Pramukh was authorised to cons-titute a Court to hear appeals from the judgments, decrees or orders of the High Court by an Ordinance, and under section 40, it was declared that until the Constitution of the Court referred to in section 39, or the coming into existence of a Court superior to the High Court by any other law, the High Court was to be the highest Court of appeal, references and revisions in the State, and it was further provided that it shall have jurisdiction to entertain and dispose of such appeals, revisions, references, cases and other proceedings as it was empowered to entertain and dispose of under the Ordinance or any enactment or law in force in the State. The Raj Pramukh did not constitute any superior Court under section 39 of the Ordinance, but the Supreme Court came into existence by the Constitution of India, and became a Court superior to the High Court by virtue of the provisions of chapter IV, Part V, of the constitution. On the 18th of November, 1949, the Rajasthan Appeals and Petitions (Discontinuance) Ordinance (XL of 1949) was promulgated by the Raj Pramukh, and under section 3 thereof, appeals, which could be presented to Ijlas-I-Khas under the law, were declared to be unentertainable after the said date. But under section 4, appeals petitions etc. , which had already been presented till that date, were to be disposed of by a Special Court to be constituted by the Raj Pramukh. On the 25th of January, 1950, the Raj Pramukh promulgated another Ordinance (XII of 1950) amending Ordinance XL of 1949, and the High Court of Rajasthan was substituted for the Special Court as the authority to hear and dispose of all those appeals, petitions etc. , which were, prior to the Integration, to be heard and disposed of by Ijlas-I-Khas of any Covenanting State. It was specifically mentioned that they were to be disposed of by the High Court of Rajasthan as constituted by the Rajasthan High Court Ordinance. The effect of the Ordinance was that the jurisdiction of the Rajasthan High Court was extended by law, and certain cases were declar-ed to be subject to the appellate jurisdiction of the High Court as contem-plated under sections 19 and 40 of the Rajasthan High Court Ordinance. These appeals were to be disposed of like any other appeal to the High Court and were, therefore, subject to the other provisions of the Rajasthan High Court Ordinance. The unfettered discretion of His Highness the Maharaja of Jodhpur, which was principal feature of the Ijlas-I-Khas appeals, disappeared, and while the High Court was to act according to the laws applicable to the case, as provided by sections 33 and 34 of the Ordinance, the decisions were subject to the appellate jurisdiction of a Superior Court, name-ly the Supreme Court, which came into existence by some other law referred to in section 40. Article 374 of the Constitution provider that the jurisdiction of the authority functioning as the Privy Council in Rajasthan to entertain and dispose of appeals in respect of judgment or order of any other Court in that State shall cease and all appeals and proceedings pending before the said authority are to be transferred to be dis-posed of by the Supreme Court. That Privy Council authority in the former Jodhpur State, prior to the merger, was the Ijlas-i-Khas or the Court of His Highness himself. This was abolished, as discuss d above by the provisions of the Covenant of the merger, and while an authority acting as the Privy Council against the judgment of the High Court of Rajasthan could come into existence by an Ordi-nance to be issued by the Raj Pramukh, as referred to in section 39 of the Rajasthan High Court Ordinance, the Raj Pramukh never constituted one and while there may be some force in the contention that the Special Court, referred to in the Rajasthan Appeals and Petitions (Discontinuance) Ordinance (XL of 1949) may have been construed as a Privy Council within the meaning of Article 374, the amendment did away with the constitution of that Court, and the disposal of appeals was provided by referring them to an authority, which was nor the Privy Council in Rajasthan, but was itself subject to the authority of the Privy Council, which could have been constituted, and later on did come into existence by the Constitution. It has been held that a Court which acquires a new jurisdiction acquires with it all the necessary consequences that flow therefrom, and when a question is referred to an established Court without any more qualification the ordinary incidents and procedure of that Court including a right of appeal attach to the same, National Telephone Co. Ltd. Vs. Postmaster General (1. 1913 A. C. 546.), Reference may also be made to Secretary Board of Revenue Vs. Madras Expert Co. , (2. A. I. R. 1924 Madras 63.) where the above case has been followed by the Madras High Court. By certain provisions of the Income Tax Act (VII of 1918) the Chief Revenue Authority was authorised to draw up a statement of the case and refer it with his own opinion to the High Court. It was contended that the decision of the High Court was not open to appeal as there was no provision in the Income Tax Act for such appeals. It was held in the Madras case that where the jurisdiction of a Court is extended by a Statute to matters which would not ordinarily come within its purview, that extension of jurisdiction makes the new matter reject 10 all the machinery provided by law for the regulating of its ordinary jurisdiction as a Court of Record, and if the conditions governing the right of appeal from that Court existed, it was the duty of the Court to grant leave to appeal. The High Court of Rajasthan in proceeding to hear the appeals would only be exercising the appellate power referred to in sections 19 and 40 of the Ordinance, but not of a Privy Council in Rajasthan. As to the validity of the Ordinances Nos. XVIII of 1949, and XII of 1950 promulgated by the Raj Pramukh, the power to promulgate Ordinances is vested in the Raj Pramukh under Article X of the Covenant until the coming into existence of a Constitution for Rajasthan within the framework of the Covenant and the Constitution of India. Such Constitution for Rajasthan has not yet come into existence. The said Ordinances were all promulgated by the Raj Pramukh prior to the enforcement of the Constitution of India, and under Article 372 of the Constitution all the laws in force in the territory of India immediately before the commencement of the Constitution are declared to continue in force until altered or repealed or amended by a competent legislature or other competent authority. This is to be subject to the other provisions of the Constitution. Under Article 225 read with Article 238 of the Constitution the jurisdiction of and the law administered in, the Rajasthan High Court is to be the same as immediately before the commencement of the Constitution. This is again subject to the other provisions of the Constitution, and the provisions of any law made by a competent legislature. No inconsistency with the provision of the Constitution and the provisions of any law by the competent authority has been pointed out in respect of the enforcement of the aforesaid Ordinances, which are, therefore, valid. I, therefore, agree that this Court is competent to hear and dispose of this appeal. Having read the judgment of my learned brother Gupta, J. , I wish to add that the registration of the appeal in the High Court on the 6th of July, 1950, was a ministerial act and did not affect the operation of Ordinance No. XII of 1950, which came into force on the 25th of January, 1950. Gupta, J.- This reference to the Full Bench has been made by the Hon. Mr. Nawal Kishore Acting C. J. and the Hon. Mr. Bapna J. . It arises out of an appeal against the decree of the former High Court of Jodhpur dated the 5th of July, 1948, for which a certificate for leave to appeal had been granted on the 15th of September, 1948, and which had been filed in the Ijlas-i-Khas of His Highness of Jodhpur and was pending there. Before proceeding further, it would be proper to mention the political changes that have taken place since the filing of this appeal on 8. 2. 1949. Soon after. early in 1949) the former United State of Rajasthan and the State of Jaipur, Jodhpur, Bikaner and Jaisalmer agreed to merge their separate identities in one State to be called the United State of Rajasthan. Accordingly, the present State of Rajasthan was formed and inaugurated on the 30th of March 1949. It began to function on and from the 7th of April, 1949. Subsequently, another similar Union called the Matsya Union also joined this State. Of these States, Jodhpur and Bikaner and of the Matsya Union, Alwar, Dholpur and Karauli each had a highest court of appeal - a sort of the Privy Council - which in the case of Jodhpur, Dholpur and Karauli was called - Ijlas-i-Khas, in the case of Bikaner, was called the Judicial Commiitee and in the case of Alwar was called Rajendra Shasan and which used to hear appeals from the judgments and decrees of their respective High Courts. It may also be mentioned here that the constitution of the civil courts in each of these states was almost similar to and on the lines of the civil courts of the British Indian Provinces and the same Code of Civil Procedure that governed the proceedings in the civil courts of the British Indian Provinces was in force in each of these States with certain amendments and modifications. Just as appeals from the judgments and decrees of the High Courts in the British Indian Provinces to the Privy Council lay in certain specified cases only, in each of these States appeals from their High Courts lay to their Rulers who were assisted by an advisory body going by the various names and just as the recommendations of the Privy Council, after they had been accepted by His Majesty the king of England, became final judgments, the decisions of the Rulers of these States were final. It may, further, be mentioned that the aforesaid highest courts of appeal were not regular courts silting from day-to-day; nor, were the members thereof permanent. They had to be and were appointed by the Ruler as and when the number of such appeals justified or the exigency of cases required.
(3.) AT the time the said United State of Rajasthan came into being, no such highest court of appeal was ac-tually functioning in any of these States and after the coming into being of the State, no appointments of members to constitute these advisory bodies were made. Thus they were in abeyance. For the formation of the said United State of Rajasthan and its governance, the Rulers of the various component States have entered into an agreement called the Covenant. Article VI of the Covenant provides as follows:- " (i) The Raj Pramukh of the farmer Rajasthan State shall make over the administration of that State on the 7th day of April, 1949, to the Raj Pramukh of the United State under this Covenant. (2) The Ruler of each new Covenanting State shall, not later than the 7th day of April, 1949, make over the administration of his State to the Raj Pramukh; and thereupon - (a) All rights, authority and jurisdiction belonging to the Ruler which appertain or, are incidental to the Government of the Covenanting State shall vest in the United State, and shall thereafter be exercis-able only as provided by this Cove-nant, or by the Constitution to be framed thereunder, (b) all duties and obligations of the Ruler pertaining or incidental to the Government of the Covenanting State shall devolve on the United State and shall be discharged by it; and (c) all the assets and liabilities of the Covenanting State shall be the assets and liabilities of the United State. (3) When in pursuance of any such agreement of integration as is referred to in clause (b) of paragraph (1) of Article 11 the administration of any other State is handed over to the Raj Pramukh, the provisions of clauses (a), (b) and (c) of paragraph (2) of this Article shall apply in relation to such State as they apply in relation to a Covenanting State. Articles IX and X of the Covenant respectively provide for the exercise of executive (including the Judicial) and the legislative authority of the State. Article IX runs : "subject to the provisions of the Covenant and of the Constitution to be framed thereunder, the executive authority of the United State be exercised by the Raj Pramukh either directly or through Officers subordinate to him; but nothing in this Article shall prevent any competent legislature of the United State from conferring functions upon subordinate authorities or be deemed to transfer to the Raj Pramukh any functions conferred by any existing low on any court, judge, officer, or local authority in the former Rajasthan State or in a new Covenanting Slate. " and Sab Article (3) of Article X which only is relevant tor our present purpose runs : " (3) Until a Constitution so framed comes into operation after receiving the assent of the Raj Pramukh, the legislative authority of the United State shall vest in the Raj Pramukh who may make and promulgate Ordinances for the peace and good government of the State or any part thereof, and any Ordinance so made shall have the like force of law as an Act passed by the Legislature of the United State. " 18. Thus while the provisions of Article IX themselves did not transfer to the Raj Pramukh any of the judicial functions conferred by the law existing in the Covenanting States on any court and for that matter even on the Ijlas-i-Khas or the Judicial Committee of the Ruler of any such State, Article X empowered him to make any law that he deemed necessary for good government of the State and this power of his was absolutely unfettered. Clothed with the legislative power under Article X. the Raj Pramukh promulgated from time to time various. Ordinances and the first of them promulgated on the very first day on which the United State began to function i. e. , on the 7th of April, 1949, contains the following relevant provision in its Section 3 which read: "3. Continuance of existing Laws:- (1) All the laws in force in any Covenanting State immediately before the commencement of this Ordinance in that State shall, until altered or repealed or amended by a competent legislature other competent authority, continue in force in that State subject to the modification that any reference to the Ruler or Government of that State shall he construed as a reference to the Raj Pramukh, or, as the case may be, to the Government of Rajasthan. (2) In this section law means any Act, Ordinance, regulation, rule or bye-law which, having been made by a competent legislature or other competent authority, in a Covenanting State, has the force of law in that State. " It may be observed here that this provision is in no way in conflict with the Covenant under Article IX of which the executive authority of the United State vested in the Raj Pramukh and under Article V of which the Council of Ministers was meant only to aid and advise the Raj Pramukh in the exercise of his functions except those mentioned therein which relate only to the military forces. Thus, the provisions analogous to those contained in sections 109, 110, in and 112 Civil Procedure Code of India, whether they were contained in the Civil Procedure Code or in any separate Regulations or Rules of a Covenanting State, as was the case in Jodhpur and probably in Alwar, were continued in force with the modification that a reference to the Ruler of the State was to be construed as a reference to the Raj Pramukh. Then we have the Ordinance No. XL of 1949, that alters or repeals or amends the above law. The relevant provisions of the Ordinance are reproduced below; - Preamble: Whereas, by the laws of some of the Covenanting States, appeals revisions, references and petitions in respect of certain matters lie to the Rulers of those States; And whereas it is expedient to repeal such laws and to discontinue the future presentation of such appeals, revisions, references and petitions; And whereas it is further expedient to provide for the disposal of such of them as have already been preferred, brought or presented; Section 3. Discontinuance of appeals etc. to Ruler.- Notwith-standing anything contained in the Rajasthan Administrative Ordinance, 1949, or in any law for the time being in force in any Covenanting State, no appeal, revision, reference or petition, which according to such law lies to the Ruler or to any authority known by the designation of Ijlas-i-Khas or Judi-cial Committee or by any other designation shall so lie or be so preferred, brought, made or presented after the commencement of this Ordinance.- (1) in judicial matters,from or against any decision of a High Court:or. . . . . Section, 4. Provision for pending appeals etc.- (1) Where any appeals, revisions, references or petitions of the nature described in Section 3 have been preferred, brought, made or presented before, and are pending at the commencement of this Ordinance, they shall be heard, determined and disposed of: - (a) if they relate to judicial matters by a special court to be constituted by the Raj Pramukh by notification in the Rajasthan Gazette, ;