32. Remedies for enforcement of rights conferred by this Part.—
(1)
The right to move the Supreme Court by appropriate proceedings for the
enforcement of the rights conferred by this Part is guaranteed.
(2) The Supreme Court shall have power to issue directions or orders or
writs, including writs in the nature of habeas corpus, mandamus, prohibition,
quo warranto and certiorari, whichever may be appropriate, for the
enforcement of any of the rights conferred by this Part.
(3) Without prejudice to the powers conferred on the Supreme Court by
clauses
(1) and
(2), Parliament may by law empower any other court to exercise
within the local limits of its jurisdiction all or any of the powers exercisable by
the Supreme Court under clause
(2).
(4) The right guaranteed by this article shall not be suspended except as
otherwise provided for by this Constitution.
1
32A. [Constitutional validity of State laws not to be considered in
proceedings under article 32.].—Omitted by the Constitution (Forty-third
Amendment) Act, 1977, s. 3 (w.e.f. 13-4-1978).
2
Login with google
