AIR 1951 MADRAS 280

Madras High Court

Hon'ble Judge(s): P. V. Rajamannar , C.J. AND Somasundaram , J

Constitution of India , Art.226— Retrospective effect - Houses and Rents. Madras Buildings (Lease and Rent Control) Act (15 of 1946) , S.12— When the order passed by a Sub-Judge under S. 12 (1), Madras Buildings (Lease and Rent Control) Act was not open to interference by way of writ of certiorari at the time it was passed, subsequent enactment of Art. 226 cannot take away that vested right which had accrued under the final order passed before the date.(Para 1) Anno. C. P. C., Pre. N. 3.