S KRISHNAN Vs. STATE OF MADRAS

JUDGEMENT

(1.) I agree with the judgment prepared by Sastri J. and have nothing more to add.

(2.) Patanjali Sastri J. - The common question which arises for consideration in these petitions is whether certain provisions of the Preventive Detention (Amendment) Act, 1951, purporting to amend the Preventive Detention Act, 1950, so as to authorise detention of the petitioners to be continued beyond the expiry of one year are ultra vires and inoperative.

(3.) The Amending Act (hereinafter referred to as the new Act) came into force on 22- 2-1951, and by Sub-stituting the figures "1952" for "1951" in Sub-- S.(3) of S. 1, Preventive Detention Act, 1950, (hereinafter referred to as the old Act it continues the operation of the old Act till 31-3-1952.