131A. Exclusive jurisdiction of the Supreme Court in regard to questions as to constitutional validity of Central Laws [Repealed]
Every High Court, passing or making a judgment, decree, final order, or sentence, referred to in clause (1) of article 132 or clause (1) of article 133, or clause (1) of article 134,—(a)may, if it deems fit so to do, on its own motion; and(b)shall, if an oral application is made, by or on behalf of the party aggrieved, immediately after the passing or making of such judgment, decree, final order or sentence, determine, as soon as may be after such passing or making, the question whether a certificate of the nature referred to in clause (1) of article 132, or clause (1) of article 133 or, as the case may be, sub-clause (c) of clause (1) of article 134, may be given in respect of that case.[Article 131A of the Constitution shall be omitted.][Notwithstanding anything contained in sub-section (1), where immediately before the commencement of this Act any reference made by a High Court under the said article 131A is pending before the Supreme Court, the Supreme Court may, having regard to-(a)the stage at which the reference is so pending; and(b)the ends of justice, either deal with the case as if that article had not been omitted or return the case of the High Court for disposal as if that article had been omitted with effect on and from the 1st day of February, 1977.][Rep. by the Constitution (Forty-third Amendment Act, 1977, section 4 (w.e.f. 13.4.1978][Editorial comment-The Constitution (Forty-Third Amendment) Act, 1977, Section 4 omits article 131(A) relating to the exclusive jurisdiction of the Supreme Court in regard to questions as to the constitutional validity of Central laws.Also Refer]
