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Kesavananda Bharati v. State of Kerala

Authored By: Pari Kaushik

Llyod Law College, Noida

Case title– Kesavananda Bharati v. State of Kerala 

Court– Supreme court of India  

Bench typeConstitutional Bench  

Bench– The Kesavananda Bharati case had a 13-judge bench, and the judges were: Chief  Justice S.M. Sikri, J.M. Shelat, K.S. Hegde, A.N. Grover, A.N. Ray, P. Jaganmohan Reddy,  D.G. Palekar, H.R. Khanna, K.K. Mathew, M.H. Beg, S.N. Dwivedi, A.K. Mukherjee, and  Y.V. Chandrachud 

Date of judgement– 24 April 1973 

Introduction  

The Kesavananda Bharati v. State of Kerala (1973) is a landmark judgment in the history of  the Indian Constitution. It established the ‘Basic Structure’ doctrine, which limits  Parliament’s power to amend under Article 368. The case balanced Parliament’s authority  with the supremacy of the Constitution, forever shaping India’s constitutional democracy. 

Facts of the case  

After attaining independence, all the states were dedicated to enhancing their social  and economic structure. It became evident that although equality existed, the  resources and means of production were restricted to only a few individuals or  groups. Gradually, people recognized the injustice of this wealth concentration. In  response, all the states-initiated reforms by amending existing laws to address this  issue. These changes aimed to create a more equitable distribution of resources and  opportunities for all. In a similar vein, the State Government of Kerala took action to  address issues related to Zamindari, Land Ownership, and Tenancy by enacting the  Kerala Land Reform Act in 1965. This legislation aimed to improve systems and  restricted property rights of the people. 

Under the Kerala Land Reforms Act, 1963, Shri R. Shankar, who was then the Chief  Minister of Kerala, acquired the land belonging to Edneer Mutt in the Kasaragod  district. As a result of this acquisition, the income of the Mutt was completely  disrupted, reducing it to zero. In response, the head of Edneer Mutt, Shri  Kesavananda Bharati, challenged this land acquisition in March 1970, marking the  beginning of a significant legal dispute. 

Kesavananda Bharti case was represented by Nanabhai Palkiwala in court. He filed a  writ petition in Supreme Court. This Land Reform Act was violating fundamental  rights Fundamental Rights, including Article 14 (Right to Equality), Article 19(1)(f)  

(Right to Property), Article 25 (Freedom of Religion), and Article 26 (Freedom to  Manage Religious Affairs). . He believed that right to own a land is a fundamental  right and these rights should get protection. At that time, Supreme Court was already having cases like Bank Nationalization case 1970, Madhav Rao’s Sindhika case 1971GokalNath case 1967. In all these cases, it was seen that two most important pillars  were doing power struggle, Parliament and Supreme Court. Parliament believed that  through Article 368, Parliament have unlimited power to amend constitution but  Supreme Court was disagreeing with the statement. 

In the Golkanath v. Punjab case, a panel of 11 judges was formed to address the  question of whether Parliament has unfettered power to modify the constitution  without restriction. In response, the Supreme Court limited Parliament’s ability to  modify legislation. In response to this imposition, the Parliament proposed  amendments 24, 25, and 29 to restore its power. 

24th amendment 1971– Parliament has power to amend any provision  of the constitution  

25th amendment 1972– Right to property can be curtailed, for the goodwill of people government can acquire private property and the compensation will be decided by the parliament not by the court  

29th amendment 1972– Land reforms act under 9th schedule, if any  law is under 9th schedule it cannot be reviewed by the court 

Arguments of the petitioner of Keshvananda Bharati case  

The petitioner contends that power under Article 368 is limited. It is not limitless. 

Fundamental rights are intended to guarantee people’ freedom, such as Article  19(F), which addresses the right to property.  

The petitioner further claimed that the 24th and 25th Amendment Acts violate  people’ fundamental rights. 

 Arguments of the respondent of Keshvananda Bharati case  

The Respondent (Government) contended that the Parliament has unlimited and  absolute power to modify the Constitution under Article 368. It contended that all  states have an obligation to enhance the social and economic welfare of the people,  and hence the powers of Parliament must not be curtailed. 

The Government argued that the requirements of society keep evolving with the  passage of time, and in order to satisfy these changing requirements, Parliament  should be free to change any provision of the Constitution, even the Fundamental  Rights. It also argued that Parliament was competent enough to place reasonable  limitations on Fundamental Rights as long as such modifications are in the greater  interest of the country and work towards social and economic justice. 

Judgement of the Kesavananda Bharati case 

The biggest bench of 13 Supreme Court judges was set up in the case of Kesavananda Bharati v. State of Kerala (1973) to determine the extent of Parliament’s amending  power. The case was decided by a 7:6 majority and is one of the most important  judgments in the history of Indian constitutional law. 

The Court reversed the judgment in the case of Golaknath v. State of Punjab (1967).

The court ruled that the 24th Constitutional Amendment was constitutional. The  Supreme Court announced that according to Article 368, Parliament may amend any  provision of the Constitution, including Fundamental Rights. It made an important  caveat, however — Parliament cannot modify or eliminate the “basic structure” of  the Constitution. This rule was later referred to as the Basic Structure Doctrine. Also, the Court noted that even if a law is covered under the Ninth Schedule, the law  cannot escape judicial review if it offends the basic structure of the Constitution. 

24th April 1973  

On the 24th April 1973, the Basic Structure Doctrine was established by the Supreme  Court by the Kesavananda Bharati judgment. The Court gave an indicative list of  characteristics that are part of the basic structure of the Constitution, which comprises: 

  • Supremacy of the Constitution 
  • Rule of Law 
  • Separation of Powers 
  • Judicial Review 
  • Federalism 
  • Secularism 
  • Independence of the Judiciary 
  • Sovereign Democratic Republic Structure 
  • Freedom and Dignity of the Individual 

The Court further explained that the determination of whether a feature is part of the basic  structure would depend on a case-by-case analysis.This case is crucially significant because  the Supreme Court skillfully harmonized Parliament’s power and the Constitution. Although  Parliament was empowered with wide authority to amend the Constitution, it cannot  modify or obliterate its foundational elements. This historic judgment preserved Indian  democracy and secured protection for constitutional values for generations to come.  

Significance  

The Keshavananda Bharati decision has formed the basis for numerous subsequent  constitutional judgments, including Indira Gandhi v. Raj Narain (1975), S.R. Bommai v. Union  of India (1994), and I.R. Coelho v. State of Tamil Nadu (2007). These judgments reaffirmed  the Basic Structure Doctrine and reinforced the concepts of democracy, federalism,  secularism, and judicial review from being undermined in any way by any misuse of power.

Indira Gandhi v. Raj Narain (1975) – In 1975, there was a major legal fight between Raj  Narain and Indira Gandhi.The then Prime Minister, was challenged in court because of the  election, and it was declared void by the Allahabad High Court. The Parliament responded by  coming up with the 39th amendment, whose objective was to bar the court from  challenging the elections of the Prime Minister and other senior government officials. Yet,  using the basic structure doctrine set out in the Keshvananda Bharati case, the Supreme  Court upheld that free and fair elections form part of the basic structure of the constitution.  The Supreme Court accordingly struck downed the 39th amendment. 

I.R. Coelho v. State of Tamil Nadu (2007)- The issue raised in this case was whether laws  under 9th Schedule could be protected from judicial review even if they violate fundamental  rights. In response to this, Supreme Court stated that any law placed in 9th Schedule could  be challenged if it violates the basic structure of the Constitution as set out in Keshavananda  Bharti case. 

S.R. Bommai v. Union of India (1994)- The Supreme Court has examined the invocation of  Article 356 or President’s Rule by the Central Government to remove State Governments  and held that it is not a absolute power. The Court has stressed that there are constraints on  this power. The Court has held that the federal and secular principles, which are part of the  Constitution, would have to be preserved. In addition, the Court has reaffirmed that the  removal of State Governments is amenable to judicial review, as determined in the case of  Keshvananda Bharati. This ruling reinforces the need to preserve the spirit of the  Constitution and providing protection to state governments from arbitrary removal. 

Even today, every major constitutional case in India refers to the Keshavananda Bharati  judgment as the guardian of the Constitution. 

Conclusion  

The Keshavananda Bharti case is a significant judgment in the Indian Constitution that has  greatly affected the country’s legal system. It has been essential in keeping the basic  structure of the Constitution intact, which protects democracy. This ruling has given the  judiciary the power to examine amendments and changes made by Parliament and to reject  any modifications that endanger the basic structure. Even now, this case shapes decisions in  other legal matters, making it one of the most important judgments in Indian legal history.

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