This article makes a humble attempt to make out a case for enactment of a law in terms of Article 32(3) of the Constitution for empowering Courts, such as the District Courts, at least in a limited manner, to exercise within their local jurisdiction the power to issue directions or orders or writs for the enforcement of the fundamental rights. Fundamental rights constitute a very important part of the Constitution of India. They have been given the pride of place in the Constitution. They are embodied in Part III of the Constitution and they may be classified thus : right to equality; right to freedom of speech and expression, of peaceful assembly, to form associations or unions, to move freely throughtout the territory of India, to reside and settle in any part of India, to practise any profession or to carry out any trade of business; right of life and liberty; right against exploita ....