32A. Constitutional validity of State laws not to be considered in proceedings under article 32 [Repealed]
Notwithstanding anything in article 32, the Supreme Court shall not consider the constitutional validity of any State law in any proceedings under that article unless the constitutional validity of any Central law is also in issue in such proceedings.[Rep . b y the Constitution (Forty-third Amendment) Act, 1977 , section 3 (w .e.f . 13. 4. 1978)][Editorial comment-The Constitution (Forty-Third Amendment) Act, 1977, Article 32(A) of the Constitution said that the Supreme Court would not look at the constitutionality of state laws during writ proceedings to enforce Fundamental Rights. The said article has been omitted.Also Refer][Any proceedings pending before the Supreme Court under article 32 of the Constitution immediately before the commencement of this Act may be dealt with by the Supreme Court as if the said article 32A had been omitted with effect on and from the 1st day of February, 1977.]
