F ~ N ~ ~ ~ 9, ~ ~ I ~ ~ ~ N [18s8] XI ~ O O R ~ , 347
Sir Herbert Jenner Fust and Sir John Dodson hiniMelf, t o which, perhaps, may be
added Monckton’s case (3 Notes of Cases, Suppl. p. lv.) before Dr. Lushington.
For the reasons that have been now stated, it i s their Lordships’ intention to
report to Her Majesty that, i n tlicir judgi~~ent , he present appeal should be dis-
missed, but without co&. Of course i t is understood that upon the question of
~ ~ e t e r o d o ~ y , the question whether the ~esp.ondei~t has at any time uttered heretical
doctrine or conimitted any e c c l e ~ i ~ ~ s t i c a ~ offence, their Lords~~ips have i n t i ~ a t e d
no opinion.
[News’ Dig. tit. ~ C C ~ E S ~ A S T ~ C A L LAW ; XX17111. PRACTICE AND PROCEDUBE ; 1.
~ a ~ ~ r ~ ~ ~ ~ . See ~~~~~~~ v. Simpsom, 1866, L.R. 1 Ad, and
E. 281 ; Sheppard v. Bennett, 1869, 39 L.3. Ec, 1 ; Ray. v, Oxford (Biskop of) ,
M i 9 ; 4 Q.U.D. 549; JuSitw T. ~~~~~~~ ( B ~ ~ ~ t ~ ~ ~ ~ of), 1x80, 5 A,@. 217.1
S.C. 6 W.R. 342.
E3473 ON APPEAL FROM THE SUPREME COURT OF VAN
DIEMAN‘S LAND,
MICHAEL FEKTOK and JAMES FRBSER,-A?~z~elZalats : JOBR STEPHEN
H ~ ~ P T O N , - R e ~ ~ o n ~ e ~ ~ * [Feb. 3 and 4, 18581.
The “ Lex et consuetudo I’arlinmenti ” applies exclusively to the House of Lorda
and House of Commons, in England, and is not conferred upon a Supreme
Legislative Assembly of a Colony, or Settlement, by the introduction of the
Commor~ Law of ~ n ~ l a n d into the Colony L11 Moo. P.C. 3971.
No distinction in this respect exists between Colonial Legislative Councils, and
Assemblies whose power is derived by grant Prom the Crovn, or created
under the authority of an Act of the Imperial Parliarnent 111 Moo. P.C.
3977.
Iieillny’v. car so^ (4 Moore’s P.C. Cases, 63) reviewed and upheld [I1 Moo, P.C.
395, 3961.
This was an action of trespass brought in the Supreme Court of Van Dieman’s
Land by the ~6spondent, the ~ O ~ i ~ t r ~ I ~ ~ r - ~ e n e r a l of convict6 in that Island,
against the Appellants, Fenton, the Speaker, and Fraser, the Serjeant-at-Arms,
of the ~ g i s ~ a t i ~ e Council of Van Dieman’s Lmd. The declaration complaine~~
that the Appellants unlawfully nsmultcd, seized, and imprisoned the Respondent,
The Rppeliants served in their defences, but respectively pleaded special pleas of
justification, setting forth, in substance, the following material ftkcts ; that before
and during the aileged wrongs, a Session of the Legislative Council of the Island of
Van Dieman’s Land was being holden at Hobart Town, in that Island. That the
AppeIlant, Fenton, was a member and the Speaker of that Council.
That the Appel~ant, Fraser, was the Se~jeant-at-Ariiis attending E3481 the
Council. That on the 14th of August, 1855, i t was resolved by the
Council, that a Select Committee of certain of its m e ~ i b ~ r s should, in ac-
cordance with the standing Rules slnd Orders of the Council, be appointed to inquire
into and ace r t a in the t ru th of certain alleged abwes in the Convict Department,
the same being matters within the province of the Council to inquire into and
ascertain by means of such Select Committee. That on tha t day the Select Cbrxl-
mittee was duly appointed in pursuance of tlze resolution. That before the
wrongs, in the declaration alleged, i t was resolved by the Council, that the Select
Committee should have leave to send for persons in reference to the inquiry. That
Thomas George Gregson, a member of the Council, was duly appointed and elected
Chairmen of the Select ~ o ~ i t t ~ e . That the R e s p ~ n d e n ~ was a material and
riecessary witness in the inquiries, and tha t he had notice of all the premises,
That the Chairman duly summoned the Respondent personally to appear before the
* Present: The Right Hon. The Lord Justice Knight Bruce, the Right Hon.
T. I’einberton Leigh, the Lord Chief Baron of the Exchequer (The Right Hon. S i r
Frederick Pollock), and the Rig& Eon. The Lord Justice Turner,
727
I_ _-_ __ _ ~ _ _ I _ -- - ~ -- - ___- ~ i _ _ _ _ l __I_
XI MOORE, 349 FENTON 11. HAMPTON [ 18581
Select Conirnittee, a t a certain place and tiiiie, to he esamiiied as a witness on
the subject of tlie inquiry. Tlitit the Respon-
dent wilfully aiid without reasonable excuse wholly refused and neglected to appear.
That, in consequeiice, the Select Committee was ohtructed in the inquiries and
the Council prevented obtaiiiing a report thereon. That during tlie Session, and
before tlie wroiigs coniplairied of, tlie Council >\ere iriforined of the premises, and
tliereupon resolved, that tlic Respondent be desired to attend a t the bar of tlie
Coiiiicil i House, a t Hobart Towri, on a day aiid hour naiiied. Tliat iri pursuance
tlier eof, tlie atteiidaiice of tlie Respondent was in due forin required accordingly.
[349] TlLat the Respoiideiit was duly seived with, and had notice of, tlie suninions,
but did riot nor would obey tlie summons, aiid did not nor would appear as required,
or at any other time, but wilfully arid contemptuously, and without reasonable
excuse. n l olly neglected and refused to do so, and disregarded the Order. That,
tliei eiiIiou, the Council, before tlie n rongs coiiiplained of, resolved that the lie-
sporideut, liaviiig failed to appear a t tlie bar of tlie Counril’s House, in obedience
to tlie Council’s resolution in tliat behalf, and the Speaker’s suiiimons, mas g u i l t ~
of coriteiiipt, and that, thereupon, the Speaker issued his a a r r a n t for the appie-
hen5ioii ( i f the Respondent, to be held in the custody of the Serjeant-at-Arms duriiig
the pleasrLie of tlie Council. Tliat, in pu~suance of sucli last-nientioned Resolution
and Order, aiid foi tlie execution tliereuf, and before tlie alleged wrongs, the Appel-
iaiit. Feiiton, so being aiid as sucli Speaker, did make and issue his warrant, under
h i b Iimid :uid iianie, direcled to the Appellant, Fraser, tlie Serjeant-izt-Arms attend-
irig tlie Council, and iu and I)y mliicli wairant recited that the Legislatile Council
of the Iiland of Val1 Dienian’s Land did, on the 11th of September, tlieii iiistant,
res011 e that tlie Ilespoiideiit was on that day guilty of a contempt of tlie Legislative
Council, and that lie be comuiitted to tlie custody of tlie Serjeant-at-Arms, to mliom
tlie ntirraiit was directed; aiid Fraser \>as directed to take into his custody tlie
hodv of tlie Respondent, and Iiiiii safely keep during the pleasure of the Legislative
Couiicil Tliat this warrant was deiivcied to Fiaser, and by liiiii duly executed.
That tlre Tlespoiident reiiiained in liis custody, as such Serjeant-at-dims, under the
raiit, until the Couiicil n as piurogued by tlie Go-[350]-vernor of the Island ;
M Iiereupoii the Respondent was liberated. That sucli arrest and iniprisoiinieiit
N C I C tlie alleged wrongs coiiiplained of in the declaration, and that at the times,
aird duriiig all tlie time iii tlie pleas mentioned, the Legislative Council was sitting
at Holmit Tonii, iii the Island of TTan Dienian’s Land. To these Pleas of justification,
tlie Respondent deriiurred on tlie folloR ing grounds : that the Legislaitve Council
liad 110 p m e r by law to adjudicate upon, as a contempt, any act done not in the
pieience of tlie Council, in Council assenibled, I)y any person not being a meiiil)er
01 officer of tlie Council, and to punihh for the saiiie by iniprisonnient; that the
Apliellant, Fenton, was iiot by Ian justified, under the cirrunistances set forth in
tlie pleas, in issuing the warraiit tliereiii meiitioiied for the appreliensioii aiid
det2ntion of the Respondent during tlie pleasure of tlie Council, nor was the Appel-
laiit, Fraser, by law, justified in apprehending the Rrspondent under tlie warrant,
aiid t1i;it sucli narrant was bad upon tlie face of it, as i t did not set forth facts or
circuiirstanres, autliorizitrg the appielieusion xiid detention thereby commanded.
Mte i argument, the Supreine Court, on thcb 37th of November, 1855, gave judg-
iiierit on the demurrers for the Respondent, holding that the pleas of justification
meie iiot sufficient iii laTv. The judgment ( a ) of the Chief Justice (The Hail. Paleirtitie
Fleriiing, Esq.), after statiiig the pleadings, proceeded as follow :-‘‘ lTpoii tliese
1hleadirigs, two quektioris arise : First. Whether tlie Defendants were justified ir i
doing the [351] acts complained of by i i r tue of the authority relied upoii 111 the
pleas, and, therefoie, by consequeiice, wlietlier that authority is sufficient iri point
oi lax j o r putting the same proposition in inore precise coiicordartce n i th the fact
set forth, whether the Legislative Council of this Colony can coiiiiriit for coiitenilJt
a 1)ersori who has disobeyed tlieir Order 10 apliear at tlieir ]jar, such Older lia\viitg
That the suiiinions was duly served.
( a ) From the importance of this question, affectiiig the constitution and 1)oT)era
of Legislative Assenihlies irr the Coloiiies generally, i t lias been deeined eypedierit t o
sc3t out these judgments a t length. [See Pointed Cases in Privy Council Appeals,
Colonial, N.S.W., 1847-1859.1.
728
FENTON 77. HA1\Ii’TOx 11 85 81 XI MOORE, 362
lieen issued in conxeyuence of the iefuial of such l ~ e l s o ~ i t o attend and fiixt‘ cridcli, c
before a Select Conimittee appointed in accordance u it11 the Staridiug llnles aird
Orders of the House. 11,
authority iii point of law, whether i t has beeri rightly exercised: iii othei lvords,
whether the Speaker’s warraiit, as set for th in the pleadiiigs, is valid, aiid juStifit,<
all tliat is alleged to have been done by virtue of its authority. liefore proceediiig
t o tlie consideratiou of these questioris, I am de\iroilq to c tn~rry hoa much I feel
indebted foi tlie full. careful and able nianiier iii n h i c l ~ tlie cahe aigned on boll1
sidei. ITe caiiiiot but haye derired n i a t e ~ ial assistalice from sucli an elahoi ate
exposition aiid analysic: of the princililes aiid authorities bearing up011 tlic subject
The Defenda~it’s case wa\ presented undel, a fonrfold aspect. First, the relation
existing betv eeii tlie Legislative Council and this Court : secondly, the pox e m
iiiherent iii t he Council, as part of the Legi
derived froui grant o r necessity; thirdly, the authorities beariiig on the questiori.
in the Englisli, Colonial aiid other Cour tb : arid lastlv. suhordiuate points ai-isiiir:
from the f o i i u of proceeding adopted b y tlrc C’oulrcil ill this iustance. 011 the part
of the Plaiiitifi, e r e r y t h i ~ ~ g that wac: brouclit forward uridrr tlicqv \7ario119 lieails
was [a521 exaiiiiiied, contested, and tle~lied. The hlaoiia Charta aas l~ro~iiineritlv
relied upon, and it was insisted that the sacred right of personal freedom, wxnied
by that great Charter of our liberties, could not be taker1 away, except by the e\pres<
erractnient of an authority of as high a na ture ; that the Legislative Council of
this Colony is a statutory body, haviiig no judicial functioiis, and posseshg oril)~
e poxcrs which are conferred by tlie Act which fiaT e it birth ; that the ahrise\ to
311 the prier asserted in this irislance nould opeii the door, preseiit tlie ~irost
cogent ieasoris ~vliy such a power should iiot be inferred : tliat the sainc principles
~vliicli would establish its existence ill this Couiicil, would cive i t t o otlicr bodlrs
derived from the same source, and having analogous functions to perform. but 111
which the law has clearly settled i t does not reside; that its assumed rrece\sitr i’oi
the purposes of either legislation o r inquiry vi11 be foLii1d to resolve itself iuto iricre
expedieiicy or desirableness : that even admitting such a itecessity, that aloricl ’i~ ould
be insufficient to sustain the exercise of suclr a poner : and finally, that the questiou
is concluded by express authority. Such being aii epitome of tlie different nspec ts
under which the arguments n ere adrailced on both side\. I shall, before pmrwdiiig
to discuss i h e two propositions lvhich I have laid donn, and u1)oit wliicli iiry j i idc-
iuent vi11 l)e founded, endeavour to clear av av soiiie hypotliews put forn aid. n l r i c h
ought not, in iiiy opinion, to influ~iice That judgmeiit I t ic; argiird
that the House oE Coninloris, as a branch of the Iniperial I’arliaiiieiit
to which belongs the power of enacting laws, is superior t o the Courts
of Common law, whose duty it is not to make or alter, but to inserpret tliow lax$.
and that it is also superior in that [353] i t possesses a general inquisitorial antliority,
extending eveti to those Courts theniselyes. Bv parity of reasoning, it is contended.
that tlie Legislative Council here, having frinrtioiis analogous iii thew respect5 to
the House of Comirioiis. is superior to thi< Covrt ; therice i t is ilrfcrred tlmt the
Legislative Coiincil bears the saiiie relation to tlie Supreiiie Court, tliat the Houw of
Coilinions does to the Superior Courts in England: and f r o m these premise\ i \
deduced the conclusion. that this Court should attribute to the Couvcil the sanie
poir ei s which spring from that relation. aiid construe its acts by the same interid-
i i i e i ~ t as the Superior Courts do a t home. in the c a w of tlic. House of Coimiiioiis. l f
this argument mere to be tested only hy abstract reasoning, o r niere moral ~ i e n s , it
nould be difficult to escape its force : the Houw of Conimons and the Couiicil I i e i t>
a r e both Legislative bodies: both, lei it be conceded, for the present p
quisitoiial bodies ; hotli ought to have full powers f o r tlie effectual exei
fiiiictions and duties f o r which they were constituted. Rut, taking all th iq lor
Elanted, here the parallel will be found to stop, because if you seek t o go oiie \tc.ii
farther. a new element is introduced; for n h e n a case arises in which the practical
enforcement of these powers clislies u it11 the personal liberty of the subjrct secured
by Ian, i t becomes a t once essential that such an exercise of aritliority should he
capa1)le of being referred to and justified by some other known and recogiiiLed law.
l’liis, in the case of the House of Con)mons, is the ‘ Lex e t ro iw ie fudo Z’nI1zirnrent7,’
and nliether that Asseniblp be taken to adniiriister that law by virtue of its being,
as part of the High Court of Parliament, itself a Court of Judicature, or by [354]
729
Secoiidlv. Assuming the existelice and sufficiericv of
virtue of ancient usage, may be regarded, at this stage, as immaterial, because the
Council can rest upon neither of these grounds ; it i s not a Court, it has no ancient
usage, and if the power which it claims in this instance is to be sustained at all,
resort must bs had to some other fou~idation than that which warrants the eaercise
of a like power by the House of Conimons. Hence the analogy and relation relied
upon in the early par t of the ~ e f ~ ~ ~ d a n t s ' r g u ~ e ~ i t , fail precisely at t ha t poiirt
where the real question involved in the present case begins, and all the db
reasoning of tlie e ~ ~ ~ i ~ h t e i i e d ,Judges which was brought to bear upon this part of
the subject fall to the ground, inasmuch as with the failure of the analogy they cease
to be applicable. I am not here uninindful that i t was urged under this branch
of the discussion that necessity was tlie basis on which the authorities mainly reIy
in attributing these powers to the Bouse of Cornrnons; I cannot assent to this.
The t rue deduction from all tlie cases appears to be, that necessity may be taken as
the original foundation of the powers, but not that i t alone constitutes tlmn ; necessity
i s an essential element to their existence, but it is usage that gives them the sanction
of the law. The second head of Defendants' argument will be found to contain tlie
true principle or1 which this cage must turn, and, as I shall have to consider i t at
large hereafter, I, now, only h a w to remark that the propositioi~ whether the
powers of the Couricil be derived from grant or necessity' is hardly accurately
~ r i u ~ ~ c i a t e d . There can be no such alternative distinction; the grant is tlie founda-
tion for the whole, and the power claimed on the footing of necessity, i f it exists in
law, passes bp the grant as much as i f it E3kjij-J were conveyed by it in express terms.
Pomfret v. Eicroft (1 Saund. 323). Under the third head I feel compelled to reject
the authority of the American Cornrnentator (Story, ' On the American Constitution,'
vol. ii. p. 305), and of the Ameritan and Canadian Courts, however high it map be,
or bowever apposite the reasoning. Not only i s i t not binding upon me, b u t were
I i o give effect to such a ~ ~ t ~ i o r i t y , 'I must, I conceive, disregard the law as nox settled,
and by Tyhicfi it is my duty to be bound. The cases of Beaurnoizt P. B n ~ r e t t (1
Moore's P.C. Cases, 59), and ILeiBep v. Carson (1 Moore's P.C. Cases, 63), I sltalt
carefully criticise, and on tlie last head of the Defendants' argument, irivolving the
validity of the warrant, I shall also deliver my full opinion. A distinction was sought
to be taken betweeii privileges and pomers. These, although not convertible terms.
hare doubtless, both by Judges and Commentators, been used promiscuously.
Privilege, I a p ~ r e h e ~ i d , in its strict sense and when not in iprop~r ly c o n ~ o u i i d e ~
with power, iniplies protection. In the present instance I should rather call what
is claimed a power, but I regard it as of no solid importance, the iviaterial niatter
being; does the Council possess it, and from what 8ource is it derived? Reliance
was also placed on the 24th section of the 9th Geo. IV., c. 83, the effect of which i t was
weed was to introduce the ' Le*. ~ ~ ~ i r ~ ~ ~ r ~ e ~ t i ' whenever the occasion should arise in
which that law would become applicable : and that swch occasion did arise when the
present Legislative Couiicil was ~stablished. That Act appears to me both
declaratory and enacting : declaratory 111 so f a r as i t relates to laws, both Comiiton
and Statute, which wouid, by force of the settled legal rule, be ap-[356]-plica~)le
a ithout its aid ; eiiacting in so fa r as it introduced laws passed subsequently to the
settlenient of this Colony, and which would not have beerr in force but for. its
provisions. This construction satisfies the enacting portion, which, moreover, i t
is to be observed, refers not to the Legislature, but to the Courts of Justice, and 1f tlir:
lav of Parlian~ent, a law peculiar to tlie two branches of the British Legislatiire,
and holly inapplicable to the C"ouirci1 established under that Act, did not attach
to this Island as a settled Colony, the declaratory portion would be of no avail.
Jiut, I am o€ opinioii, that it did not so attach. and for this purpose a t least tire case
of Kezlley v. Cn7wn must be taken as conclusive. Newfouridlaud was a settled
Colony, and if the ' Lea Purlinmenti' ltad been introduced there, as clairrred iri i l i i s
instance, arid the establishment there of a pure representative Assembly had called
it into play, there would have been an end of that c a s e - ~ ~ o ~ h i i i ~ to discuss, ~ o t ~ ~ i i ~ ~
to contest. Rut the whole pnrview of that case impliedly, arid the judgment es-
pressly, negative such a position. Having so f a r disposed of the different points to
which I have adverted, I pass to the first proposition with whieh I set out. Piere
the Defendants justified in doing the acts complained of, by virtue of the authority
relied upon in the pleas, atid is that authority sufficient in point of law? This
'730
FENTON U . HBMPTON [1858] XI MOORE, 367
question obviously involves, as matter of preliminary consideration, when and how
the present Legislative Council of this Colony was constituted, what is the legal
operation of its powers and attributes? The Council was established by aii Act of
Parliament, the 13th and 14th Vict.. c. 59, which incorporates by reference, various
enactments of the pre-existing Sta-[%7]-tutes, 5th and 6th Vict., c. 76, and the
7th and 8th Vict., c. 74. After repealing the provisions of the 9th Geo. IV., C. 83 ,
so far as they related to the constitution, appointmerit and powers of the then
Legislature, i t proceeds to erect a new Legislative body, consisting of members,
in par t elected by the inhabitants, and in par t appointed by the Crown. The
Council so constituted has, in conjunction with the Governor, the power to make
laws for the peace, welfare and good government of the Colony. But this power IS
subject t o many important restrictions and limitations, the principal of which are,
that no laws passed by the Council shall be repugnant to the law of England; shall
interfere with the Crown lands or the revenue arising therefrom ; nor shall it be
competent to the Council to appropriate any money subject to its control to any
branch of the public service, except on the prior recommendation of the Governor to
make provision for that specific service, Again, Bills embracing particular subjwts
of legislation a re expressly required to be reserved for the signification of the
Queen’s pleasure, and their operation suspended until that pleasure has been made
known. The Governor’s assent or dissent is liable to be controlled by iiistructions
from the Queen, to which he is bound to conform, and even measures which have
passed the Council and received that assent are liable to be disallowed by Her
Majesty. It is to be observed that aniongst the provisions contained in the in-
corporated Act (5th and 6th Vict., c. 76) is one which authorizes the Council t o
prepare and adopt such standing Rules and Orders as shall appear to be best
adapted for ‘ the orderly conduct of the business of the Council;’ and upon such
Rules and Orders being laid before and [358] approved by the Governor, they
becorne binding, subject to disallowance by the Queen. Under this provisiori certaiii
Rules and Orders have been prepared and approved and are in force, and some
argument on both sides was founded upon them. It is sufficient for iiie to say that
I have looked into them, and formed a clear opinion, that i t was neither the intention
of the Act to convey, nor has i t conveyed, authority to the Council by any standing
Rules or Orders to confer upon itself the power asserted on this record; but even
adniitting the converse, I ani equally of opinion, that the Rules aiid Orders wliich
are in force rather negative than support the view that such a power was either
contemplated or brought into being. Both the authority of the Act, and its exercise
in this respect, extend no farther than providing for and regulating the mode of
conducting business and forms of procedure, so a s to secure method and good order.
within the House. From the foregoing stateinelit of the origin of the Legislativc
Council, and of the powers conferred upon it , arid I have adverted to as much, as
appears to me, to be material to the question before us, it is manifest, that i t is a
mixed and indeed anomalous body, deriving existence solely from statutory authority,
clothed thereby with certain delegated and defined powers and functions, subject
thereby in the evercise of those powers and functions to restrictions and limitations
subordinate to Parliament, and in important particulars to the control and direction
of the Queen. In order, therefore, to test the legality of any act done by or under
the Order of the Council, i t is indispensable that we should refer to the Statute
from which i t derives both i ts being and its powers; aiid the question which has to
be determined in this, [359] as in all similar cases, must be:-is the authority,
the eyercise of which is complained of, within the scope of that Statute according
to the legitimate rules of interpretation? 111 other T+ords, has i t been expressly
communicated to the Council by any of its provisions, or what may be taken as
equivalent by necessary implication arising therefroni? If i t has, then the act
done (I speak not here of the mode adopted in carrying i t out) is justified by the
authority of the Statute; i f i t have not, then it i s an excess of jurisdiction, aiid
illegal. That the power which has been resorted to on the present occasioii of
imprisoning the Plaintiff, for the alleged contempt of which he has been adjudged
guilty, aq disclosed by the pleadings, is not expressly given to the Council, must be
and indeed is admitted on all hands, and, consequently, the question I am now to
decide, is reduced to the consideration of whether that power is communicated by
731
XI MOORE, 360 FENTON 'u. HAMPTON [1858]
necessaiy iiiiplicatioii-tliat is, wiietliei it passes as a legal iiicideiit of the powers
which a l e given. The aiguiiient oii this poiiit T%as haped pretty inucli as follows :-
' The Couiicil is empowered to pass lan-s ; to enable them to do so, i t is eberitial they
kliould inquire : such inquiry iiecessarily deniauds, 111 some iiistaricea, iiiformatiori
f i 0111 u itiirsses ; such attendance iiiust be conipulsorily enforced, to prevent the
])omeel of legislation beiiig defeated.' I here observe, that the pleadings in the
lJ1 '5~t iiidance, slioa a case of iiiyuiip only, and fail to a\er that such inquiry
1% ab for the purposes of legislatiori, o r even tliat that end was 111 coiitemplatioii.
Altliougli if such vere the object, this omission weakens the force of the foregoing
aiguiiierit, I dill yet coritciit t o take it, as i t was advanced, and then its validity must
depend, as niy decisioii i i i u b t also depcnd, [360] upoii the applicatiou of the legal
iiiaxiiii, . I$rlatlc/o IPT ( ! 7 i v i / d coi i , rc l i t corzccdcre c j i c l e t i u e f d u d s i r l ~ r q i io I cs ipsa
e s w i ~ o r / f,otrst.' It becomes, therefore, all iiiiportaiit to consider the t rue iiiiport
o f this iiia\iiii, arid the extent to whirl1 i t has been applied. After tlie fullest re-
wai-cli which I Iiaxe beeri able to bestow, I take the matter to staiid tlill5 :--TTlienevei
aiiytliiiig is authorized, aiid especially i f , as matter of duty, rcquiied to be done
by lam, aiid it is fouiid irnlpnssible t o do that thiiig unless soiiietliiiig elyc not
aritlioiised in e\press terms he also done, theii that soinetliirig else 1% ill be hupplied
by iiecesrary inteiidineiit. Rut, if, TTlieii the ma\iiii eoiiie~ to be applied adversely
io the lilierties o r inteiests of others, it be found that no such iiiipohsiliility elists,
illat tlie pouer riiay be legally eke1 d without tlie doiiig that soiiietliin;! else,
oi rveii going a. step farthei, that it lily in some particular instanceh. a i opposed
t o its geiicral operation, that the law rails iii its intention, unless the eiiforciiig p m e i
be supplied, then, in any such case, the soundest rules of constructioii poiiit to the
c\clusioii of the iiiaurii, and regard tlie absence of the power ahich it mould supply
I)y implication as a co / L \ /Jn//Y.l/q. T'iiless this be so, I caii iieitlier underetaud the
t ases cited 111 illustrat 111 of the iiiaxini, iior the riuinei-ous iristaiices a h e i e it mould
have ieiiioved all difficulty, i f its coiitrolling force had been recogiiized.
ing authorities cited oil tliic: subject are in 1 2 Coke's Reports, 1Y1, Baiw v.
(2 Biiigh. 63), and examples in actions for waste under the Statutes, for I shall
refer oiily t o those caws whicli are apposite, as involting the coiistruction of statiitory
powerb. The first decides, that Justices of the Peace may issue warrants to biiiig
before them parties in order to their [361] taking the oath as presciibed by the
7th Jac. I., c. 6, although that authority is iiot conferred in cypress teriiis. But
tlii.: is a iiiaridatory law. iiiiposing a Etatutorv obligation and duty, fox neglect of
\~liicli tlie Justirei noiild lie punixhalile. It i i riot the case of enfoi-ciiig the attend-
aiice of a nitiiess, but arialogoiis to that of Ii~iiiging up a party ariiciiable to the
law, arid it i aiiges under the principle of absolute necessity, to enable, not the
clercise of a desirable or beneficial ~ ~ o w e r , but the discharge of a positire duty en-
ioiiied by la-. But. as though to eviderire the strict construction of eveii itiandatoi-y
.tuthoritp, where the liberty of the subject is iiivolved, it vas held that, iii the elecii-
tioii of the Act, doors could iiot be broken, even if necessary t o insure compliance
The second casc, which decides that where a Statute gives a
dustice jurisdiction over an offence, it impliedly gives him power to apprehend
ari) person charged pith such offence, rests upon the same principle. It is tlie duty
of Justices to enforce Acts, the execution of which is referred to thciii, aiid tlie dis-
regard of such dutv mill render them liable to a iiiandaiiius, 2'he l i / i i / / T. Brn/j (6
Teiin Rep. 188): it would, therefore, be a paradox that the lam should reiider tlie
peiformance of a thing obligatory, and yet deny the power to do it. As to the
illustration of this legal iliaxiin derived from the Statutory actioiis of T%aste, the
first is referable to necessity, in conjunction with the personal right of property,
tor the reversioner cannot in any case be sure of the remedy prorided f o ~ Iiiiii,
unless by entry t o ascertain if the i ias te have been committed. The secoiid has
little bearing upon the point &L issue, for i t simply establishes, that nhei-e ail old
action is given in a new case for the same [362] cause, it is given in all its entirety,
and, consequently, the question was, u hetlier the whole thing passed, and not whether
. mietliing else passed as an incident. These and all other autlioritie5 uliic 11 I Iia\ (1
I)een enabled to find in elucidation of this maxim, range theiltselves under the
])rinciple of positive dutv or general inevitable necessity, the non-compliance 1% itli
w1iic.h mould deprive the law, wliaterer it be, of all operation. But to estelid our
7 3 2
ith its provisiorip.
FENI’ON (1. H A M P ’ l O S 118581 XI MOORE, 363
I easoniiig further to instances where the application of this maxim, if allon ed,
would have removed all difficulty to the exercise of powers essential to the carrying
out of various laws, how stands the matter? No case has been produced, nor, as I
apprehend, can be, which establishes that an enabliiig Statute however public 01
beneficial niay be the objects which i t contemplates, has ever beeii extended by coli-
structiori so as to warrant those entrusted with the esecution of its powers, aitd who
do iiot constitute a Court, to issue process of arrest for the enforcement of those
powers. 111 many instances where even a
law be silent in that respect, such a power cannot be exerted. As a geiieral iule.
Justices of the Peace cannot conipel the atteiidaiice of witnesses for tlie p i i r 1 ~ ~ ~ of
sumniary trial, unless there be a special provision iii the Statute uiider which tlier
act. Even in cases of feloiiy and
niisderneanor, where the course of public justice would be jeopardized by the escape
of offenders, prior t o the passing of the Statute, 11th and 12th Vict., c. 42, mliicli
cGnfers that power generally upon Justices. it was doubtful whether a Justice ;oiiltl
isaue a warrant to compel the attendance of a witness tor give evideiice, o r coninill
for refusal t o take the oath or be e\aniiiied. [363] (;l’OZJlJel’ v. 7Lloi to i~ (8 Doirl
and Ryl. 166); Euaris v. Reps (12 Ad. and El. 55). It has indeed been held that
they niay coiiiniit for refusal to enter into recognizances to appear and give evident C>
at the trial, Ueunet v. Watson ( 3 Mau. and Sel. 1) ; but this, which is iiot by 75 a r
of punishment, but to secure attendance, is by virtue of the Acts, 1st and :!Lid
Phil. and Mar., c. 13, and 2nd and 3rd Phil. aitd Mar., c. 10, which iiiaiidatoiily
iinpose that duty upon the Justice, and subject him to a penalty for neglect. Agaiii-
Comniissioners of Bankrupts were, under the Acts, 34th and 35th Hen. VIII., c. 4,
the 13th Eliz., c. 7, and 1st Jac. I.. c. 15, enipowered t o suniiiion and e\aiiiine ail
persons with the view to the discovery of the Bankrupt’s property, and to Lonilnit
in case of refusal; and although held clothed with a judicial character for tlie
purpose, i t was admitted by the highest authority that prior to the Act, 5th (:eo.
II., c. 30, which was passed to remedy the defect, they possessed no power to coiini)it.
i f the party appeared and took the oath, but answered iii such a rnaiiiiei . I
render the authorized examination a perfect farce. Doszilell v. Znzpe!y (2 Dun1
and Ryl. 350). 111 short, wherever a new statutory jurisdiction has been erected,
although iuvested as in some instances with judicial functions, I can find no caw
nliere the power of conipulsorily enforcing the attendance of witnesses has, in the
absence of express provision, been iiuplied, much less has a power of coiuniittal fot
cCJIiteIXLpt for disobedience by witnesses been supplied by intendment. Again, i f
n e take as elainples public Coniniissioiiers or Boards created by Statute and invested
with full powers to inquire and report, we iiivariably fiird that the atteiidance of the
iiecessary parties before thein is enforced, or their refusal to attend puiiished by
specific [364] enactment for the purpose. As instances, the Charities and Titlir
Commissions, which were referred to. The former was established undei tlie Act.
1st arid 211d Will. IV., c. 31, and the Coniniissioners nere thereby eiiil)oT\ered to
suniinoii the necessary persons, and call for the production of books, palJers aiitl
accounts. Now, i t is to be observed, that the inforniation required could oulv, ab a
general rule, be obtained from particular individuals. such as the trustee5 of t h e
charities, the clergyman, or parish officers ; on their refusal to attend, a \ the case
iiiay be, the inquiry would be brought to a dead lock. Yet was it ever dieailit that
the Coinniissioiiers could iri any such event, ds a necessary incideiit to their poaeis .
issue a warrant to bring the body of the rerusant witness before tlieni, aiid iii case
of refusal to be sworn and examined, coniniit him for contempt? Wlllv ere11 the
Statute itself does not entrust the authority to the Coniiiiissioiiei~ ; but SUbJectS the
disobedient party to be fined by the Court of Queen’s Bench oi Eichequer, llaynieiit
to be enforced by attachment as for contempt. Under the Tithe Commission A,.;
the refusal of witnesses to attend or give evidence is punishable as a 1iiisdeiiiea:io;
Rut tlie nearest arialogy will be found incorporate, iiiunicipal, or other bodieb 111
vested with legislative authority, their laws being binding upon all within the liiiiiti
of their jurisdiction-such as the Corporation of the City of Londoii, or the East
India Company. Information for such purpose is as essential to them, ah to ally
Local Legislature : yet they cannot enforce the atteiidaiice of witiitsses by nay1 silt,
o r coniniit for contempt for refusal. Now, i f the legal maxim under coxisideratioil
$33
Paley, “ On Convictions,” p. 86 (4th Edit.).
XI NIOOBE, 366 FENTOK U . HAMPTOS [185S]
is to pre.;ail i r i the case before me, why should not its E3651 goverrririg application
have been recognized in the several instances to which I have adverted? If i t be
said that in some, elpress provision having been made, the necessity for the iiiiplied
power is superseded, the anbwer is, that the express provision is made just because
the implied power would not be attributed. To confer the incident in terms, where
it passes by operation of law, is superfluous and inopera t i ivea breach of legal
yule, ‘ ~ ~ ~ ~ ~ e s , ~ ~ ~ eorum quae tactit? irwzm;ct nihd o ~ e ~ a ~ ~ ~ ~ . , If i t be said that a
different rule ought to prevail iii consequence of the higher dignity aiicl importance
nThio2i attach to Legislative bodies, and to the powers and duties entrusted to them,
the answer again is, that the question does not hinge upon the constitution of the
body, but upon the grant-not on the exalted character of the functions to he per-
formed. but on the extent of the jurisdiction which has been conferred. The niare
just solution of thc problem will be found, as I take it, in this; tha t in electing the
different statutory bodies, Parliament has assumed that the power to hear aiid detel*-
mine, to inquire and report, or to inquire and legislate, will, as a general rule, be
effectually carried out, without difficulty and without obstructiori ; and if in
iiarticular instan
a witness, i t is a
ii ir t t by other means, than to imply a power of infringing upoii the personal liberty
of the subject. ‘ A d ea quae frequeiztiw uecidt4nt jura udaptantw,’ is equally
a niaxini of law with that which I ani considering; and where the words of the
Statute do not reach to an inconvenience, rarely happening, they ought not to be
extended to i t by construction. Now,
the work of legislation has hitherto been carried on here readily and without iiiipedi-
nient : the information on which i t is founded is ordinarily of a public character,
o~)taiI ia~le without difficulty ; the matter notorious ; the members conversant with
what is transpiring around them generally inform themselves by the evidence of
their senses, or by conimon report. Let it be coilceded tha t occasions may arise in
which inquiry by t,he examination of witnesses ouglit to precede legislation ; how
iarely would it happen that any party required to attend would refuse; but even
assuriiiiig such refusal, rare indeed would be the case, and such is not shown in this
instance, where such party constituted the only fountain from which the required
ii~€oririatioii could be drawn. Taking, however, tha t extreme and exceptional case,
it would still be insufficient to let in the application of the niaxim that things
necessary pass as incident to the grant, to the extent which has been assunied, or
t o Pound the power or privilege which has been here exercised; because as regards
the fornier, the legal power to legislate still exists, although i t s exercise in the par-
ticular instance is impeded ; and as regards the latter, because necessity alone, is
inadequate to sustain such a power. If the House of Commons claimed a new
privilege to-niorrow, the exercise of which would invade the right of personal freedom
beyond their walls, and the matter came before the Superior Courts in a shape in
which they could take cognizance 0f it, I apprehend it would not be enough to
establish an unans~rerable case of simple necessity; it would be essential to add to
that necessity, the evidence of usage. Burdett v. Abbo8 (14 East, 150), et per
Littledale and Coleridge, in Stockdale v. Harrzsard (9 Ad. and Ell. 1). But I am
[367] prepared to test the question by every assumption in favour of the Defendants’
case. Let the maxim be applied, and let it be granted that, the power of inquiry,
by the evidence of witnesses, is necessary to the Legislative, or, if you please,
inquisitorial functions of the Council. No one, I conceive, will be found to contend,
that the exercise of tha t power could legally be carried one iota beyond the necessity
which calls it into play. Arid what would be this limit B That on the Plaintiffs
disregard of the summons of the Conirnittee and of the order of the House, requiring
his attendance at the bar, h e be ordered to be brought up in sustody for the purpose
of being examined on the inquiry, and tha t the warrant be shaped accordingly.
Rut this is not what has been done; the Plaintiff for his refusal t o attend, has bee11
adjudged guilty of a contempt, and his arrest and in~prisonnient are the penalty
for that offence; it is not simply the coercive ei~forceii~ent of his presence, but
punishment for his obedience in not being present. StockdaTr v. I ~ C Z ~ , S ~ T ~ (3 per.
arid Dav. 331). In thus acting, the Council has assumed the attributes, not alerely
of a Court, but of a Caurt of Record, Groenvell v. Burwell (1 Lord Raym. 454);
734
an impediment should arise from the neglect or eo
fer rule of construction to regard such a cusus orn
Bole v. illorton (Vaughan’s Rep. [366] 373).
FENTON 27. ~ A ~ ~ P ~ O ~ [1858) X I ~ ~ ~ ~ E , 368
a t ~ r ~ b i i t e s which there is high authority for saying beloug tieither to the Houw of
Lords iior Conimons, sitting in their 1egihlatir.e capacity. Eex v. i h ' ! o ? ( ~ i (8 Teritt
Rep. 314); Jortes v. ~ ~ t a ~ a ~ ~ (Cowp. 17). Indeed, were the exercise o f the power by
tlic Council in this case tried by the rules of the Les ~ ' ~ ~ ~ ~ ~ ~ ~ n e r ~ t ~ , it appears to nit'
that it could not be sustained. The practice as laid d o ~ m iii the Conmons'
1731, by May (Edit. 1855), p. 322 and f o ~ ~ o w ~ n g pages, and the course a 1
~ f ~ w ~ 7 . ~ v. Gnsset (10 CJ. Ben. Rep. 359), all co1~-[368]-spire to establish, that nheru a.
witness refuses to attend, he i s to be brought up i~i custody to the Bar, prior to his
being punished for the contempt of disobedience. I do not. however, put the caw o i l
that footing. I have dealt with it under the orily aspect in which I conceive it oii;lrt
legally to be viewed; it resolves itself into a question of c o i ~ s ~ r u c ~ ~ o ~ 1 , to be governed
by the principles of the ~ o i ~ ~ n ~ o ~ i l a w ; and a p p l y ~ n ~ those principles arid the test&
of analogy, the only niaterials at iny- con~ii~aKrd, f ani of opinion, that' they e d u d c
such an exercise of poKer as has been resorted to by the Council. It remains ~ - i t l i
me, before passing to the second question for nty detern~i i ia t io~, to consider tlie t m i
authorities which have been relied upon on both sides as bearing directly upon t11e
present case, ~ e n ~ ~ t v. Barrett (1 Moore's P.C. Cases, 59) ; and ~~~~~~~~ v. C'ni w i t
(4 Moore's P.C. Cases, 63). If the decision in the former stood u i ~ a ~ e c t e d and wt-
questioned, being that of a Tribunal so high, and forming at the saue time the appeal
Court from this Colony, whatever opinion I might myself have ventured to enteriairi,
IC should at once have bowed to i t s authority; but i t so happens tha t i t has bee:~
oz-erruled jus& in that very par t icu~ar which could render it of ernin^ in^ infiuence
in t h i s case. Acting upon a dictum of Lord Ellenborough in Burdett v. B b b o f f ,
which the coiitext, as i t appears to me, abundantIy showed had reference to the
Nouse of ~o~i in io~is , their ~ r ~ s h i p s held, on an appeal from the Cuurt of Error in
Jamaica, that the power of punishing for contempt was inherelit in every Asseii
invested with Supreme Legislative auihoritp, whether such contempt tended dire
to obs t ru~ t heir proceedings or indjreet~y to produce such 0~[369~-st~uct ior i .
less, therefore, some reliable d i s t i n c t ~ o ~ ~ can be founded upon the c o ~ ~ i ~ ~ o s ~ ~ ~ o n f
Legislative body, that is, between represent atiori and nomination, and there seeiirh
little room for it, this position of law would have-given to the late Council in Tan
Dienian's Land the power in question and ci j o r fmr i would give it t o the
Council.
Y. Barre?$ is iiow stripped of all a u t ~ ~ o r ~ t y , except that of usage and ~c~uiesc~Kjce,
coupled with the ado~~tioI i of the power in question by virtue of Legislative eiiact-
ment forming the Act of S e t t l e ~ ~ ~ e i ~ t of that Island. I come down to the case of
h'ezlley v. r ' a ~ ~ o n , the importance and authority of which cannot be overrated, s
that it was twice argued before, and long deliberated upon by, an array of jud
learning arid e ~ ~ ~ i r i e ~ ~ c e rarely congregated together. The broad basis on which that
ease rests is. that the House of Asaenibly in ~ e w f o u ~ ~ d l a i i d does not possess, as a legal
incident to its functions as a. Legislature, the power of arrest with the viev to an
a d j u d ~ ~ ~ a ~ i o n up past ~ i s c o ~ d u e t , as a c ~ ~ ~ t e i ~ I ~ t of i t s authority, such alleged
wmtelnpt haviug been c o ~ ~ r i i ~ t t e d out of the House. Tinless, therefore, it can bc
shown that the Legislative Council of this colony, a mixed statuCory body, possehtres
powers which the Assembly of ~ewfou~ id land , a pure repi"ese1itaii~Te body, does not,
or uriless thnt case I a p the ground for some solid d i s t~nc~ ion between the nature
md c ~ ~ ~ r a c t e r of the alleged c o n t e ~ ~ p i there and in the present insta~~ce, the decision
of the Privy- Couiicil appears to me to be conclusive of the question at issue. Now,
the House of A s s e ~ ~ l y of ~ e w f o ~ ~ n d ~ n n d was e s ~ a ~ l i s ~ i e d I)y the a u t ~ ~ o i . i t ~ of the
Crown under a ~ o ~ ~ ~ s s i o n and ~ ~ - [ 3 7 O ~ - s t r u e ~ i o n ~ . Erom which alone it was ruled
their powers are to be gathered. By the former they are authorized to make laws
for that Island, in terms, if a i ~ ~ h i n ~ , ampler than those contained in the Act of
Parl~ament creating the Council here, xvhilst the Instructions were pexi31ed i n
language which opened the inference that it RW ~ n t e ~ d e d to confer powers allalogous
to those of the Ifouse of Commons. Their Lordships, however, regarded that Ian-
guage as too vague and generd to include the power of c o ~ i i n i i t ~ ~ e ~ ~ t for cor teiiipt,
and if general ternis be considered i n s u ~ c i e n t for that purpose, t.*ow mucli niore so
n3llSt be the absence of all ternis. The K k g v. FauJKner ( 2 Cro. Mee. and ROs. 532).
Wal-ing regard, therefore, to the c ~ r ~ s ~ i t u t i o n of the House of A s s e ~ b ~ y of Nev?..
f o u ~ ~ d ~ a n d nd the powers intended to be coiiferred upon it, h'ellley v. Carson appears
735
But the ease of ~ e ~ ~ ~ e ~ v. Cnrmn expressly ignores i t as law ; and Be
XT ~ ~ O ~ E , 371 FEXTON 6’. HAMVIL’ON [r858]
riiore favourable for tlie a~ jp l~ca~ io I i of the doctrine of legal i ~ ~ c ~ d e l ~ t by a ~ ~ a ~ o g y
thai i the present case. Then, does that authority warrant the infererice that aiiy
substaiitial distiriction was put forth or cau be taken with regard to the nature of
the contempt 2 After t he first statement of the
question, in no part of the judgment is the word * coiitenipt ’ i i~d iv idua~ i~ed , subject,
to the liirii~ation of being within arid without the doors of the house; it is used in
i t s general signification. At page 84, we have the words,--‘ Adjudicatioii 011 a
coii~i~laiiit of a c o I ~ t e r ~ i ~ ~ t c o i ~ i ~ i i t t e ~ aut of its doors ;’ at page 86, authority ‘ of coin-
riiittiiig for a coriteinpt j’ at page 87, of ‘ terms so vague a i d geueral could iiever
have been used with the ilktentioil of giving tliv powers of corumitrnent ;’ again a t
e 88, ‘the power of e o n ~ i ~ ~ i t t i ~ i g for a coiitenipt;’ but lower down in the saiiie
e occurs this passage: ‘But the E3711 power of p u n i s h i i ~ ~ any oiie for past
onduct as a coriteiiipt of its authority, arid adjudicating upon the fact of suth
coirteinpt, and the iiieasure of punishment as a judicial body irresponsible to the
party accused, whatever tlla real factb may be, is of a very different cliaracter
and by iio means essentially necessary for the exercise of the fuiretions of a l o ~ a l
What
If there be force iit language, taken with rhe couteit,
i t must mean that whatever inay be tlie uature of the alleged wnteiirpt e o ~ t ~ i ~ r i ~ ~ e ~ l
oirt of doors, the facts or c~ rcu~~~s ta I i ces out o f which it arises, in uo rabe docs the
pomer of couiui i t i irig for such coirteiiipt attach a~ a iiecessary legal iricideut to the
~ ~ i t i ( , t i o ~ i s of a local legislature. It swms to nze that if their I ~ ~ r d ~ l ~ i ~ ~ s had iutended
to cxtablisli airy distinctioii betweeii the iiatui e of contempts eoniiiiittud out of the
fhuw, 80 a8 to inrply that in some the power of dealing with tlteui by ~ o ~ ~ i ~ i i i i i ~ i e i i t
pabsecl as an incident, -whilst in others it did imt, it is iiiipossible to coiiceive tha t
their judgiiieirt, desigiied appareiitly as a guide for other Colonial Legislaturc~s,
would have btwi couched iii such general language, especially as they so carefully
gtiwd tlieiiiselves upoii a distinction whicli might well be urged betwee11 coiiieiiq)tq
~ ~ ~ ) r i i ~ i ~ i t t e d irr he face of the Assenibly. aiid out of doors; riot indeed, that they
determilie, e ~ c i i ii the former case, tha t the House could coiiuirit by way of pu~risli-
i r m i t , for it i s quite consistent with the decision that their po-crer iu such air rverit
i s liiuited to (lie eonipulsory removal of t he obstruction. d distinctioii was, himever,
sought to $36 e s t ~ ~ ~ ~ i s l i e d in the ~~efaIidants’ a rguI i~e i~ t betwexi ~ o ~ ~ t e K I ~ I J t ~ arising
out of facts of which the [372] ordinary Courts could take cognizance, aiid those i 7 i
~ h i c l i they could not, atid this view was considered to be favoured by tlie followiiig
pasbage 111 page 89 : A11 these Puiictioiih may be well perforiired without this e ~ t r u -
orcliuary power, aiid with the aid of the oidirtary tribuirals to iiivestipate arid
puiiish c o i i ~ e u ~ ~ ) ~ ~ i o ~ i s iirsults a id‘ i i i t ~ ~ r ~ p ~ ~ o I i ~ : ’ but the setitelice i i i i~~~ediately
pcecediiig coiiclzlsively shows that the i!ower of punishiiig p a t Iliiscoirduct as 5
ctmtempt is in no case c ~ ~ i s i d e r e d by their ~ordships as ess~K~tia~ly uecessary to the
fuiictioas of buch bodies; aiid how. therefore, can it be said that the decelbion iii any
degree turns upon whether that nnsconduct be, or be not, of a i iature to be dealt with
by the teniporal Courts? There i s a TT ide niarqiii betweeri reiiiosiiig aii obstructioii
or iiiipedinwnt, zmct puiiishiiig it as an oiTence : aird wheii the Court8 arc thus referred
to, vhat I take to be meant is this, that the Council may, as a legal mcideirf co the
elexcise of i t s powers and functions. rriiiove arty actual act i re ol)sh uctiou at the
time of its o~c~i r r~’ r ice : but if they a f t e ~ ~ a r ( ~ s desire to go further. a i d have the
partv puiiishcd for his past offence, they must resurt tu the aid of the ordinary
Ti i1)uiials.
lislied by that part of the judgineiit which denies rhat such Legislative bodies coli-
stitute n Court, and that having no aiicient usage to fall back upoii, like the Ifouse
of ~ a i l i a ~ ~ i e I i ~ , i t i s only as a Court tlial such p o ~ e r t o d d be eiercised. Airy other
viea. I conceive, would be incuiiipatiblt. n itli the lax which we ~lrould fiud yropouiided
bv sucli high au~liority, for all sorts of i i~eo i i s i s~e~~e~es would fIow froin fol
i his distinction Eortrided 011 the cogiiisaiice, or the eoutrary, by tlre ordri
Tribuiials. The most contemptuous insuits : the grossest coiituitiely : the foulest
i.pitIiets, might out-of-doors by word of Iuoutlx I E heaped up011 Menilters : arid yet if
the? steered clear of the category of actioiiable slaiider, or thereat of bodily i i i j ury,
the ordinary Court8 could afford 110 redress. Was i t i ~ i ~ e n d ~ by their ~ r d s l ~ ~ ~ s
that in such cases the House could cn-I l i t i t For conteiiipt? Oir tlie other haiirf,
I am unable to discover aiiy such.
lature, whether representative or not; ‘ whatever the real facta mag be.’
to u n d e r ~ a i i d by this?
That this is the t rue aspect of the case, I think, i s s a ~ ~ s f a c t ~ r i ~ y
736
FENTON V. IZAMPTON [1858] XI MOORE, 374
language fa r less galling and less liable to impair the independent conduct of Members
in the Rouse, might out of i t be used, of which, by the rules of law, the temporal
Courts could take cognizance. But in order not to lose sight, i f possible, of anything
that was advanced, admitting this distinction, it was strongly argued, that i t could
not avail in the present instance, for it was said, tha t if the power to s u i n ~ o ~ wit-
nesses were conferred by necessary implication on the Council, it would be equivalent,
to express enac t~~en t s , and then a correlative duty would arise to obey such s t I m ~ o n s ;
hence it would follow tha t a breach of such duty by disobedience would amount to a
contempt of the Statute, and be, punishable by this Court as such. 3 Inst. 131, 163 ;
Crouther's case (Croke Eliz, 655). If this be so, in whatet.er way we regard this
distinction, it cannot prevail. But the following passage, at page 88, and one of
similar iniport ;tt, page 92, a re relied upoii by the defend an^:-^ Their Lordships
see no reason to think, that in the principle of the Common Law, any other powers
a re given them, than such as are necessary to the existence of such a body, and the
proper exercise of the functions which it is intended to execute. These powers are
granted by the very act of its establishment.' And again: ' This is the principle
which goserns @74] all leigal incidents : Quando lex ~~~~~ eortcedit, corwedere
v i d e t w et illwt, s h e quo res ipsa ease icon potest. In canformity to this principle,
we feel no doubt that such an Assembly has the right of protect~iig itself from, all
impediments to the due course of its proceediiig. To the full extent of every measure
which it may be really necessary to adopt, to secure the free exercise of their
Legislative functions, they a re justified in acting by the principle of the Coinmoii
law.' Now, if this and the brief passage at page 92, of like effect, be isolated and
read withaut the light of the context, they would, doubtl6s,ss, countenance the favour-
able view of this case taken by Defendants' counsel. But. such a course would be
contrary to all rule. The above quotation must be taken with that which ink-
mediately precedes and follows it, and then me find before it, the inquiryj whether the
power of c o m i ~ ~ t t i ~ ~ g for a c o n ~ ~ p t not i n the presence of the Rouse, is by law
incident to Local Legislatures, and after it the emphatic paragraph, a t page 88,
which is engrafted upon by the exceptive ' but,' and which I have already cited at
full length. To any unprejudiced mind, there is
but one conclusion, as it appears to me, to be deduced, and it is this: Whilst we are
prepared to ascribe to you every powar reasonably necessary for the proper exercise
of your functions and duties, the power of punishing any one for a contempt not
commit t~d in your presence, whatever may be the c ~ r c u i ~ ~ t a n c e s ~ w hold not to
be thus necessary, and you have it not. Upon such a review, therefore, of the case
of Keilley v. Camom, X am of opinion, that it ignores the assumption by Local
Legislatures of the powers and privileges of the House of Conimons; [375] that it
confines the pawers and privileges which. they do possess to such as they are invested
with by the authority which created them ; and it. d e t ~ r ~ i ~ ~ that, if suclr a power
as has been exercised in this case be not conveyed in express terms, it shall not be
supplied by intendment. T
might, indeed, have rested upon the opinion I have expressed on the first point to be
determined, because, having arrived at the conclusion that the Council does not
possess the power which it has assumed, it fallows, as a corollary, that it could not
exercise tha t power by the mode resorted to, nor, indeed, by any other mode. As,
however, both questions a re raised by the p~eadings, and have been dwelt upon in the
argument, I shall briefly declare my opinion on this second proposition. On the
hypothesis, then, that the Council does possess the power, it i s yet averred tha t it has
been illegally exercised ; in other words, that the warrant is informal and bad, inas-
much as it does not set forth facts or circumstances authorizing the apprehension
and detention of the Plaintiff. As I think this the principal, and a t the same time ta
decisive, objectim to the validity of the warrant, I shall abstain from dl commeiit;
upon others which were urged during the a r ~ u ~ e n t , namely, that the i ~ s t r u ~ ~ t l t
does not specify the time for which the Plaintiff was to be ~nip~isoned, or how he:
might obtain his liberty. In order then to determiire whether the wmrant be legal
under the head of cvbjeetion to which I have referred, it becomes essential to ascertaiil
the principle on which it is to be construed; and this principle in its turn depetlds,
iiot upou the intendment insisted on for the Defendants by erroneous analogy t!, the
Rouse of Commons, but [376] upon the nature and extent of the jurisdiction of that
P.C. 111. 737 24
And what is the effect of all this?
I now pass to the second question for my decision.
XI MOORE, 377 FENTON v. HAMPTON [I8581
authority by which the warrant has been issued. If the Council have a general
jurisdiction to deal with contempt, according to the course of the Common law, in
like manner as such power belongs to the House of Parliament, or Superior Courts
a t home, then the warrant cannot be impeached on the ground which I am coiisider-
ing. If, on the other hand, the Council have only a limited jurisdiction iii this
respect, deriving its efficacy solely from Statute, and out of the course of the Co~iimon
law, as that law has been received and is in force in this Colony, rhen no principle
can be clearer than that the warrant, in order to render i t valid, ought on its face
to disclose by direct averment, or necessary implication, the facts and circum-
stances relied upon, to justify, in this instance, the exercise of that jurisdiction. The
principle is as obvious as conclusive-concede a general jurisdiction to punish for
coiitempts, and pama facie every contempt is within it, nothing shall be intended to
be out of i t but that which specially appears so. Take a limited statutory jurisdic-
tion ; and the converse of this rule prevails. Nothing shall be intended to be within
it but such as i t expressly alleged. Even in the
highest Courts at home, where they exercise special or limited powers created by
Act of Parliament, the strict rule prevails, and their warrants or orders must show on
their face the justifying authority for their acts. C?wistie v. U n w k (11 Ad. and Ell.
373) ; Miiskett v. Drummond (10 Bar. and Cr. 153); Harrison v. Wriyht (13 Mee.
aiid Wels. 81 6). In the fornier Mr. Justice Coleridge thus expresses himaelf : ‘ How-
ever high the authority may be, where a special statutory power is exer-[377]-cised,
the person who acts must take care to bring himself within the terms of the Statute.
Whether the order be made by the Lord Chancellor or by a Justice of the Peace, the
facts which gave the authority must be stated.’ The case of L2ne.r v. Russel7, referred
t o in May’s ‘ Parliamentary Practice ’ (Edit. l855) , p. 69, would seein, as far as it
goes, to militate against this principle; but if the warrant were there viewed as
proceeding from part of a Court having general jurisdiction and acting within its
scope, under powers superadded by Statute, it may be reconciled perhaps with the
previous decisions, which at any rate it cannot, be taken to overrule. Assumiiig,
tlien, and I beg it to be understood only as an hypothesis, that the Council has the
power to commit for contempt others than its own members or officers, yet it neither
could be nor indeed has it ever beeii contended, that i t possesses a general power sucl~
as that exercised by the Houses of Parliament, by virtue of their own peculiar lam,
or by the Courts of Westminster by rir tue of the Coiiinion law. Such a positioii
could never be tenable as regards the former, after the decision of KezZley v. Carsou,
o r as regards the latter, after The King v. Clement (4 Bar. and Ald. 218), and others
to the like effect. As, therefore, the Council has not the general jurisdiction in
questioii, it necessarily follows, that i t has only a limited one, in which event i t as
neiessarily follows that its warrant must, on its face, disclose that the act which i t
directs to be done by virtue of its authority, in other words, the arrest and imprison-
nirnt, are within the scope of the limited jurisdiction which i t does possess. Cases
iiiiglit be readily accumulated to sustain this position, but I consider it unnecessary,
as most of them are collected iii the arguments and [378] judgment in the Exchequer
Chamber, in ?foulard v. Gosset (10 Q. Ben. Rep. 359, 411), which is itself decisive OIJ
the point. Hence on this ground alone that the Speaker’s warrant is perfectly
general, arid does not set forth the nature of the contempt, sliowilrg it to be olle for
which, under the Statute creating the Council, that body has authority to imprison,
I aril of opinior:, that such warrant is invalid; and, as such invalidity does lrot arise
froiii an imperfect statenleiit of the cause of arrest, but the ornissioli of all state-
ment establishing the jurisdiction to do SO, I am equally of opinion that the warralii
ix no protection to the Serjeant-at-Arms who carried it into execntiori. Considerill::
the magnitude and importance of the questions involved, as bearing directly upoli
tlie powers of the Legislative Council 011 the one hand, and the invaluahle right of
personal liberty on the other, I have thought it befitting to express u ~ y opinion at
large. I have carefully considered every argument that was advanced, eranlilled
every principle adduced, and consulted every authority a t nry cornmarld ; and ulldel
wliatever aspect I regard this case, applying to it what I believe to be the law whicll
it is my province to declare, and by which i t is my sacred duty to be bound, I call
srrive at no other decision than that the judgment on this record nlust be for tilc.
PI aintiff .”
Peacock v. Bell (1 Saund. 73).
738
mwrm v, ~~~~~~~~ IlS58) XI IYIOORE, 379
Mr. Justice Borne expressed his judginent as follows :-
“ I aiu of opinion that judgment must be given1 for the ~ ~ I ~ i n t ~ f f upon this
clomurrer. I concur with what has fallen from His Nonor the Chief J~lstice with rayi*rct
to the i~iformal~ty of the warrant, and I wish it were ~ i t h i n my power to assent to the
%.hole [3’79] of h i s elaborate ~udgment. Rut there i s one p o s ~ t i o ~ ~ f H i s Nonor’s to
which, although I concur in the j ~ d ~ n ~ ~ ~ l t , f cannot assent ; and I feel i t my duty as
a Judge, to state my o ~ i n ~ o n upon that in whicfi I imve the i n ~ s f o r t ~ i ~ e to differ f r o n ~
Bis I’Iono~. t do so, because, if there is a doubt upon a question of such importance
as the present, that doubt may be put ail end to Ity the ~ e g ~ s ~ a t u r e , whose liigh
province, whose ~ncun~hent and bounden duty, it is by some e n a c t r n ~ ~ t to clear up a
doubt. That which has 0nibarrassed
me, aiid which eni??arr~s~ireIit I cannot get over, is the 24th sectiou of the 9th
Geo. IV., c, 83. That section of the Act says :--‘ AI1 Laws und S ~ t u t ~ in farce
within the realm of ~ ~ i ~ l a n d . ’ Now iR
it to be done? If a Law of the realiii o f
England i s applicable, or can be applied, it must be a ~ p ~ ~ ~ , whosoever may be the
object of its app~~cation, by no ~ n t 0 r ~ r e t a t i o i ~ , excap% such as the SttatUte itself
affords j and if the Statute gkes no rule of interpret~t io~i , there is IIO other by whieli
i t may be done, and the applicabil~ty or n o n - ~ ~ p p l ~ e a ~ ? i l ~ ~ y of the Law alone remaink
to be co~rs~dered, and this Court is directed by the same Act of P & r ~ i a i ~ e i ~ t in the
frrst instance te deoide that ~ ~ ~ e s t ~ o ~ ~ , ~ i a ~ m l y , Is the Law a ~ p ~ i e a b l e ; can it be applied?
That the ‘ Lex et cvmwetudo IJat.limmenti’ i s a Law in force within the realm of
~ n ~ l & i ~ d cannot be denied. It i s so laid down by h r d Coke in ti is First Tnstitute.
and i s placed second in the list-First, the Law of the Csown ; second, tho Law of
P a r l ~ ~ n i e I ~ t ; third, the Law of nature; fourth, the ~ o n ~ i i ~ n law. But, if i t be
argued in the presenk instance that by the words ‘ all Laws ’ the ~ ~ r ~ ~ t i l o n law
was only introduced, and by that great d ~ c ~ a r a t i o n of the ~ o ~ ~ r i i r o ~ i law, Xiagiiir
Citarta, no nmn shall be i n ~ p r ~ s o n ~ d but by the judgIne~ t of his peers, or the law of the
land, therefore, no man shall be arrested or imprisoned by the Law of Parliairieirt,
I deny the whole propos~tioi~, iind assert, that it i s an ~ ~ ~ s u ~ ~ p t ~ o ~ ~ incapable of
t a t iond proof, thet the words ‘ all Laws ’ mean the C o ~ ~ ~ ~ ~ o ~ ~ law only ; and I also
a*nert that the words T.taw of the Land, Legeru te?+re,’ in hftlgna ~ h ~ ~ ~ , are not
cviifined to the Common law, but take in and con~prehend all other laws in force witfiiri
the rwtini, m d a i ~ ~ o i ~ ~ s t the rest the ‘ Law of P a r l ~ ~ t ~ i e , ~ ~ t , ’ mid so it m s expressly
decided by d l tvhe Judges in the ease of I’&eJf v. ~ ~ ~ ? ~ ~ ~ a ~ e . Now, the w r d s of OUP
Statute a re : ‘Mi Laws and Statute6 in force within the realm of England at tlrci
time of the passing of this Act.’ Again, if it be contended, that the 24th section of
the Statute, 9th Geo. IV.. c. 83- be merely d ~ ~ l a r a ~ o r ~ , t h i s view of the Statute wouIcl
contraill a double surdit^. it^. R e c l a r ~ t ( ~ r y of what ‘h’ Of the C t ~ i ~ ~ ~ ~ ~ o ~ ~ h wP Why this
n-auld asxume that the Imperial ParIianient was ignorunt of the c ~ ) ~ s t i t i i ~ i o I ~ a l
ruasiiii that the ~ o r t ~ i i ~ o r i law is the birthright of i41t ~ 1 1 ~ i ~ s I i ~ i 3 ~ 1 ~ , s ld t ~ ~ o u ~ h t i t
n e c e s s ~ ~ r ~ to declare that the ~ o n i i ~ ~ o ~ ~ law should be in force in New South TVafes
and Vrin Dieman’s Land, as if there could be a doubt that every Eiiglishnlnll
carried his ~ ) i r t ~ ~ r i ~ ~ ~ t with him to every settled Colony of the realrn of ~ n ~ ~ a n d .
Tlik is too great an absurdity for me to as6ume. Secortdly, the I ~ ~ t ~ ~ e r ~ a i Parlin-
nmit, in order to prevent doubts, ‘ for all d e c ~ a r ~ ~ t o r ~ e~~actnients are for this sole
purpose,’ as to what Statutes were in force in Kew South Wales and Vim D i e ~ i ~ n ’ ~
Laird, declared hy this section of the Act, 9th Geo. TV., e. 83, that all Statuten
in force witliin the realm of England at the time of the ptasiiig of that Act rtnd thosu
now in force in New South Wales nrtd Van ~ e ~ a ~ ~ ’ R Idand be applied in the admi~iis-
trittion of justice. This again implies that the Irnperiai Parliament ’;vere eqriaIIy
i ~ [ ~ o ~ ~ ~ ~ ~ t of this other constitutionaR mttxim, namely, that no. Statutes are in force it,
any Colttnv nfter n settlement, unlees sucb Colony be expressly nailled irr those
Statutes. The ~ ~ n g u a ~ e of the Statute is e n a c t i ~ ~ ~ , ith
object i p to enact, in effect, i t does enact and not declare: and in this view of the
i t would seem that all laws other tlinn the ~ o ~ ~ ~ i o ~ i law which was ~ ~ r e a d ~ r in force
in the Cohlrg shodd be ~ n t r o ~ u ~ e d and applied, RO far as they could he applied, ill
the ~diiIii~istrittion f justice. Now, it i s said that the ‘ Le3 ~ ~ r Z i a n ~ ~ ? z ~ ~ ’ can~lot he
~ ~ ~ p ~ ~ e d in the &di~~inis~rat ior i of justice in the Courts of this Colony, tiltkt it belo lp
not to this Court to m d d t e with it. WI.lene.i.er R ease
I will now state niy reasons for so d i ~ e r ~ n ~ .
IVho is to liniit the terms of this statute^
Certainly by no argument ua! inferento.
I shall not assume this.
I: drnv the propositio~.
139
X I M ~ ~ R E , 381; ~~~r~~ (0. ~ ~ ~ ~ ~ ’ ~ 0 ~ [1858]
arises which involves in its consideration the ‘ Lex ParJiarneiafi,’ this Court must
meddle Tyith it, must judge of it and by it, where that is necessary. Thus in that,
znemorable case of Rex rind Beginn v. KmlEys (2 Salk. 509), it i s decided that the
‘ Lez ~ ’ u ~ l ~ ~ ~ ~ ~ e n t ~ ’ is to be regarded as the law of the realm; but supposing it to be
a particular law, yet if a question arises upon it, determinable in the Kings Bench,
the King’s Bench ought to determine it ; to the same ef€ect is the case of ~ ~ ~ ~ ~ ~ r f 37.
~ t ~ e ~ ~ ? ~ ~ , cited in 2 Salk. 513. Again, if we suppose a time of mans laugh~r , arising
out of obedience or disobedience to the ‘ Lea Parliurnenti,’ that proceeding niust be
judged of i n this Court, and the party accused [382] must be either excused or
Gondenmed according to that law which justifies or does not justify the act, and this
ton by the Conzinon law. eref fore, in this Court the ‘ Lez ~ ~ r ~ ~ ~ ~ n ~ ~ ’ could be
itpplied in tho a d ~ ~ n ~ s t ~ a t ~ o ~ of justice; and what that law is, i s to be found in the
Iiolls arid Jouri~als of ~ a r l i a ~ e ~ ~ t , One other a r g u ~ n e ~ t may be! used against the
a ~ ) p ~ i c ~ ~ ~ i l i t y of the ‘ Le$ ~ u r l ~ ~ ~ r ~ ~ e r ~ ~ i ’ in this Colony, and that is, that the whole law
of Parliariient must be introduced and applied, or none of it. The answer to such
an argument is, that the Statute itself has provided for such a case by enacting that
only SO far as any law is applicable i t shall be applied. The Imperial ~ i s ~ a t u r e
evidently tended and had in view to egisl late for the growing wants and ever-
changing c~rcui i~s~ances and cond~ t~on of a new Colony just entrusted with legis-
lative powers and functions, and, therefore, gave to it a participatior~ and right in all
the Laws and Statutes of the nation in the most general terms, Ieaving to the
Colonial Legislature created by the same Statute, and to the Judges of the Court also
created by the same Statute, to d e t e r ~ i I ~ e what laws of the realm of England, and
bow f a r these laws, could be applied to the a d m i n i s t r a t ~ o ~ of justice. I may here
rertiark, that in the year 1833, by the Statute, 4th Gea IV., c. 96, a Court was estab-
lished in Ne~v South Wales, and 1egisIatoriaI powers first granted to the Governor of
that Colony (of which Van Dieman’s Land was then a d e p ~ n d e ~ ~ c y ) to be exercised
with the advice of a Couneil of five or seven persons ; in 1825, by authority of the same
Statute, similar powers and forms of legislation were extended to this Colony. A
cursory perueal of this Statute will suffice to show, that this Couucil was not [383]
intended to be any check upon a Governor, who could even make laws when the
majority or whole of the Council dissented ; it is not to bo expected, therefore, that
it would contain such an enactment as that c o ~ t a ~ n e d in the 24th section of the 9th
Cho. IV., e. 83. And when a Council increased threefold in number, having ex-
tended powers, and capable of coercing any Government measure by its majority,
and in fact holding the strings of the public purse, was created in 1628, by the 9th
Coo. IV., c. 83, then it was itatural to expect that such a provision as that to which
I have a ~ ~ u ~ e d would be made, and accordingly, it was made by the 24th section of
that S~atute , and in that respect this S t ~ t u ~ is made i~erpetual. Now, the Statute,
13th aiid 14th Vict., sect. 59, still further extends the priiiciple of l e g ~ s ~ a ~ i o i ~ , intro-
ducing the elective element, and it i s under this Statute of the Queen that the Legis-
lative Council of Van Diemaxi’s Land first tested their power under the 24th sectlon
of the Statute, 9th Geo. IV., C. 83, to compel the attendance of a witness before a
C o ~ ~ m i t t e e of their House, and for a con te~p tuous d~sobedience of their s u r ~ ~ n ~ ~ n s to
prison that witness by the ~ a r r ~ I ~ t of their Speaker, as for a contern~t. The view
and position I take of. this ease in giving my ~ u d ~ m e n t upon the demurrer, i s this,
that it is my duty to say whether the law of Parliament applies to this case, and
whether that law has been followed in practice, and to leave to the legislature the
Yettlernent of any dowbt which may arise on the subject ; and my opinion is, that the
law of Parliament does not apply to this case,and that that law has not been followed by
the Council in $his case. The cases so often cited of ~~~~~~2~~~ r. Burr.ett, atid ~~~~~~e~
v. G u r ~ ~ ? a whether [384] the latter overrules the fornier or not, cfsase, in niy view of
the case, to have any other effect than that of shawing the m u t a b ~ ~ i t y of ai1 tikings,
itot excepting the opinion and judgment of the highest Tribunals of the reaIn. rile
whole list of authorities brought forth to &ow tha t powers of c o ~ n ~ i t ~ e n t for eon-
tempts ean never be implied, but must be given expressly by Charter or Statute, a re
admitted by me at once ; but admitted not applicable to the present case, becauee,
by the Statute, 9th Gee, IV., e. 83, sect. 24, 1 hid, that the law of Bartiamerrt xvag
iii~roduced a~I~ongst other laws. Here I desire not to be niisur~derstood, and in order
~0 guard ihgaixist error, I say that the whole of the law of Parlianlent is not intro-
140
FENTON v. AMPT TO^ [1858] XI MOOBE, 386
duced, because the whole is not applicable to this Colony. None of the privileges,
properly so called, of Members of Parliament, as from arrest, civil or other personal.
privileges, none of the powers of Parliament of determining what are, and adjudi-
cating upon contenipts not committed in face of the House, but such powers only as
a re incident to their high functioris of legislation, and upon that to the maintenance
and discharge of their office and duty, belong by law to the Legislative Ciouncil of
this Colony. The examination into whatever belongs or relates to the peace, welfare
and good ~ o v e r n m ~ n t of this Colony, and the power of conducting such examin ti t’ ions
by witnesses, and conipelling their attendance by arrest where necessary, are the
powers which by the law of Parliament they possess, and are essential to the discharge
of those duties committed to them by the Imperial ~ar l ia inent . In the present
instance, let me ask, how has the Council executed this their power? But, I am sensible,
that here I may [m] be met by a question, namely, If the law of Parliament be in
force i n this Colony, hov is this Court to inquire or decide whether a contempt has
been committed, of which that Council has, if the law of ~ a r l i a r ~ ~ e n t be in force, the
sole cognizance! My answer is, that, as I have before stated, the whole law of Parlia-
ment is not applicable and not in force in this Colony ; that as the Legislative Council
i s not transcendant in its powers, but in a sense made inferior to this Court, Khich can
annul its Ordinances when made contrary to law, that is contrary to and exceeding
the powers vested in it : in a word, as the Council is of limited power, therefore, the
Court can look to its proceedings, and decide when i t exceeds its powers and
functions. And it by no means fol1osp.s that because the whole law of Parliament
is not in force, and because the Court can look a t the Council’s proceedings, that,
none of the law of Parliament is in force or applicable. I t has been argued, I should
here notice, that from the dignity of the House a respectful intendment should be
made in favour of the warrant issued by its Speaker, that it should be viewed by
this Court to have issued for some contempt which the Rouse had power to punish.
I can only say, as Mr. Justice Coieridge said, in Bowam3 v. Gosset, ‘ I shall presume
nothiiig.’ The warrant, upon
the face of it, is general, and assumes that the whole law of Parliament is in force,
that, ally and every contempt, whatever the Council may resolve to be a contempt,
i s punishable by the Council: this, indeed is not the law. Contempts in face of the
House obstructing the functions of legislation, and impeding its action, are within
the law of Parliament, [3i’$6] and may be dealt with by the Council by that law.
The Council is entrusted with tihe power, and has the right to inquire into every-
thing which it concerns the peace, welfare, and good gove r i i~en t of this Colony, for
them to know; and they themselves, I think, are entruskd with the determintttion
of what falls within that category: co-extensive with the right to inquire, niust be
their authority to call for the attendance of witnesses, and to enforce it by arrest when
disobedience makes it necessary, and this by the law of Parliament j but they have
not followed that law: instead of ordering a witness to attend in custody at their
bar, after disobedience of their summons, and so enforce the witness’s attendance,
they have a t once, in his absence, resolved that he is guilty of contempt, proceeded
to punish, and ordered their Speaker to issue his warrant for his iniprisormlent.
This act was contrary to the course of the law of Parliament, and clearly beyolld the
power enjoyed by that House, and i s alone sufficient reason for allowing the
demurrer.”
The present appeal was brought from this judgment.
Sir Frederic Thesiger, Q.C., and Mr. Streeten. for the Appellmnts.--The questioll
in this case is not one regarding tlze privilegw of the Legislative Council of r a l r
Dieman’s Land, as i t has been treated by the Chief Justice of the Suprenle Court of
that Colony, but regarding the power of the Legislative Council as a Court of inquiry
to enforce obedience to its orders. The whole case is upon the record, and the facts
disclosed in the pleas amount to t~, justification of the wrongs [387] mentioned in the
declaration, and, we submit, tha t the judgment allowing the denmrrer to such pleas
cannot stand. The power to make inquiry being inherent to a Suprenie Legis-
lative body, the Court had no jurisdiction to examine the validity of the warrant.
The question regards the constitiitior~ of the Legislative Council and the authority
possessed by that body; and depends on the true construction of the Statute, 13th and
14th Vict., c. 59. Section 7 of that Statute, provides that it shall be lawful for the
741
How, 1 say, has the Council executed their power?
XI MOORE, 388 FENTON V. HAMPTON [ 185 81
Legislature, then by law established, in the Colony of Van Dieman’s Land, by Laws
or Ordinances to be for that purpose made and enacted in the manner and subject
to the conditions then by law required, t o establish within the Colony of Van Dieman’s
Land, a Legislative Council, t o consist of such number of members, not exceeding
twenty-four, as it shall think fit. In pursuance of this authority the present Legis-
lative Council was established by the Colonial Act, 15th Vict. No. 1, sect. 14. h
previous Statute, 5th and 6th Vict., c. 76, sect. 27, empowered the Council to make
Rules and Orders for the business of the Council, and by the 13th and 14th Vict.,
( a . 59, sect. 12, those rules were confirmed and made perpetual. The authority and
power of the Legislative Council being derived from this Statute, must be construed
by its enactment. The power to institute preliminary inquiries before proceeding
to legislate must be incident to every Legislative body; such a power is quite distinct
from any parliamentary privilege, and must have been intended to be conferred by
the Statute, 13th and 14th Vict., c. 59. Then if such power belongs as of course to
the Legislative Council, as we submit it unquestionably does, it follows, that that
body must [388] have also the power of enforcing the exercise of their authority.
Here, therefore, was a case in which, in the exercise of that authority, the Legislative
Council thought fit to summon a particular witness, and that witness refused to obev
such summons. Can i t be argued that the Legislative Council had no power to
summon? For to that extent the argument must go, if the witness has the option of
attending or not attending to such summons. They cannot proceed either criminally
or by civil action against him, and have no redress, if not capable of enforcing their
summons by commitment. He, however, refused to attend to the summons, and then
the Speaker issued his warrant, and he is arrested; upon which this action is
Ilrought. Now, the Chief Justice of the Supreme Court treats this case as a case of
privilege, and as governed by the case of Keilley v. Carson ( 4 Moore’s P.C. Cases, 63).
That case, however, was a question of assumed parliamentary privilege, not of the
exercise of power incident to Legislative action. “‘here the House of Assembly in
Newfoundland claimed the privilege of Parliament to commit for contempt, and the
Judicial Committee held, reversing their previous decision in Beaumont v. Hnrrett
(1 Moore’s P.C. Cases, 59), that no such power was incident to that Assembly. That
case is, therefore, distinguishable from the present. But independent of the wide
difference between the question of privilege and power, it must be observed that the
House of Assembly in Newfoundland, as well as the House of Assembly in Jamaica,
owe their origin to and possess their authority under Letters Patent from the Crown,
and were not created by an Act of the Imperial Legislature. It might be questioned
whether the [389] Crown ex mero wiotii ran confer such a privilege of Parliament as
the right to commit for conteiiipt, but it cannot he contended, we submit, that if the
Crown can constitute a Legislative Assenibly, it cannot give it all necessary powers
for the exercise of its authority; and surely thix power of enforcing the attendance
of witnesses in a preliminary inquiry must be one such. The whole question in
l i d l e y v. Cavson was one of privilege. The learned Jndge, in the judgment, says,
1). H8,--“ To the full extent of every measure which it may be really necessary to
ildopt, to secure the free exercise of their Legislative functions, they are justified in
acting by the principle of the Common law.” This shows the case t o have proceeded
entirely on the question of privilege and not of power. Mr. Justice Horne considered
that we were asserting a right to Parliamentary privilege, and that not having pro-
ceeded to bring the Respondent before the bar of the Legislative Council, we were
within the principles laid down in Hocra~d v. Gosset (10 Q. Ben. Rep. 359), The case
of the Sheriff o t il!idd7esex ( 1 1 Ad. and Ell. 273), Burdett v. Abbot (14 East. 137).
h t we make no such claim as those cases establish ; we rely entirely on the acts donc.
011 this being a power possessed by the Legislative Council UE incident t o their Legis-
lative authority, a matter within the functions of the Council, which must have power
to protect itself from impediments t o the due course of inquiry, and such power we
claim. It is not necessary to make any claim to their possessing the Lex et consue-
tudo Z ’ n , Zicimenti. No indictment could be sustained for non-compliance with the
suniinons of the Legislative Council, for to sustain [390] an indictment the refusal
must be in a judicial proceeding, Goaset v. H o ? u c z d (10 Q. Ben. Rep. 452), and the
act vomplained of must he a breach of a public duty.
Sir Fita-Roy Kelly, Q.C. , Mr. Fleming, Q.C., and Mr. F. M. White, for the Re-
742
F~~~~ 21. ~A~~~~ [I8581 XI ~ ~ O ~ , 391
spondent.-The authority claimed for the Legislative Council of Van Dieman’s
Land does not belong to that body ia their character of a Legislative body like the
Eouse of C5mmons ; as, of course. it canno6 claim khat power by usage, nor has it any
judicial functions. This has been solemnly decided by the Judicial Committee,
and there is nothing in this case to take i t out of the rule laid down by the Committee
ill ~ ~ e ~ ~ ~ e ~ v. Camo~. The power, if it exist, must be either inherent in the Legis-
lative Council as a representative Assen~bly, by the Comnlon law of the Colony, or it
must be derived from express enactment of the 13th and 14th Vict., c. 59. Section
14 of that Statute enact8, that the Governors of the several Colonies, with the Legis-
lative Councils, ‘‘ shall have the au thor~ty to make laws for the peace, welfare, and
Food government of the said Colonies respectively.” The Commission for establish-
ing the Legislative Assembly in Newfoundland declares, tha t ‘’ the Governor, with
the advice and consent of the C o u ~ c i ~ and Assembly, or the major par t of them
respectively, shall have full power to make, cons t~ i tu~ , and ordain Laws, Statutes
and Ordinances for the public peace, welfare, and goo’d government of the Island
and its dependencies.” The authority conferred i s in both cases co-extensive and
expressed im t ~ ~ t ~ u ~ uerbzs. The eon-[3g~]st.ruction, therefore, must be the same,
and the decision in ~~~~~~ v. Cai?*~a held to be conclusive. But, if the objection to
the assunled power i s not fatal, 0x1 the authority of tha t case, the possession of such
a u ~ ~ ~ o r i t y by the Legislative Council i s not weU pleaded. The pleas are bad ; they
show a case of inquiry before a &leet Conmittee, setting out its nature, but without
any averment, that such inquiry was with a view to legislation. The power of the
Legislative CounciI to commit for contempt does not appear on the warrant, which
involves of course the power assumed: the contempt complained of is not for not
appearing a t all, but for not appearing before the Legislative Coumil, after a
report from a Select Committee of that body that the ~ e s p ~ n d e n t had neglected to
obey a sumInons requiring him to appear before them, tu be esamined as a witnese,
but the pleas assign no cause os reason for his attendance. The resolution of the
Legislative Council is , that @he Respondent was guilty of a contempt, and the
warrant thereupon issued to the SerjeantiatArms states no reason for his conx-
mitmeat, or tha t h i s refusal to attend at the ba r as required was conteniptuo~i~.
I t might have been that the Order in the first instance for his attendance a t the bar
of the House was to explain his disobedience to the 8 u ~ ~ ~ o n s ; he might have shown
that he was exempt from giving the e v i d e n c e . ~ ~ u ~ r e d , had he had notice what tlie
evidence required was: but no instruction or notice is given hlin throughout all
the p roc~d ings , and he is consigned to the custody of the Serjeant-at-Arms in total
ignorance, as far as appears on the record, of the cause for which he i s incarcerated.
The warrant, therefore, is in itself invalid and void. It is Rcareely iieeessary to
inquire into the rules segarding 1392) the authority of a Court to commit ih witnebs
6% ~~~~, as it is not within the power of the Court of Justice, ~~~~~~~ v. Crook
(6 Nee. and %‘els. 615). The Legislative Assembly is not a Court of Justice, it is IIO
part of a High Court of Parliament. like the House of Commons, The right ctf
preliminary inquiry, which it i s no par$ of our case to deny, even admitting the
argument on the other side, that it is incident to the Council as a Legislative hody,
gives no authority to insist upon the attendance of eitnesses, A Committee of the
Council have no a u t ~ ~ o r j t y o a d ~ ~ i n i ~ ~ r an oath, and the t ~ t ~ ~ o n ~ given before
them could never be evidence, but onIy i n f o ~ a t i o ~ ~ . It is quite clear, therefort.,
that the Respoiideiit’s action W E ~ B well brought, and tha t the judgnwnt in farour of
the d e ~ ~ i u r r e ~ to tbe pleas of iustifica~ioa pleaded by the ~ p p e l ~ a n t a was right, and
must be sustained : all the a u t ~ o r i t ~ e s upon this point were fully stated and applied
by the learned Judges in the Court below. The Statute, 13th and 14th Vict., C . Bn,
wct. 14, ~on ta ins the very words that a r e found in the Letters Patent creating the
Legisative Council in ~ e ~ f o u n d ~ a n d , an which have been interpreted by this Court
i t 1 Reilley v. Carson (4 Moore’s P.C. Cases, 83); and that authority is conclusixre.
The j u d g ~ e ~ ~ t of the Court belraw treats this head of the case very fully.
Sir Frederic Thesiger in reply.-No answer has been given to the d i s t i ~ i c t ~ ~ ~
we take between a privilege and a power: all the a r g u ~ e n t a and the a u t h o r i t i ~ ~
cited either by the Respondent’s Counsel here, o r referred to in the judgment of
the Chief Justice below, omit to notice that distinction. It i s upon this ground.
however, that we con-[393]tend that the case of KeiJiey v. Carson 14 Afoore’s P.C., 831,
743
XI MOORE, 394 FENTON ‘u. HAMPTON [1858]
and the authorities up011 wliich that case is founded, do not apply, We do not
impeach that decision. Here there was no question of Pa r l i a~~~eI i t a ry p ivilege ;
the simple question was one of jurisdiction of a Legislative Council to enforce its
own orders : that i s a question of every day’s occurrence ; the treating it as one of
P a r ~ ~ a ~ i e n t a ~ privilege that has produced all the confusion. We do not impeach
the decision of this Court in h‘eitley v. Caison [4 Moo. P.C., 831, or desire to set up
the case of Becturnont v. Burredt [I Moo. P.C., 591: we simply contend that those
cases do not apply.
The aupeal stood over for consideration.
Their Lordships’ judgment was nov proiiouriced by
The Lord Chief Baron Pollack (17th Feb., 1868).--This is an appeal from a
judgment of the Supreme Court of Van Dieman’s Land, given in favour of the
Respondent (the Plaintiff below), who had brought an action against the Appellants,
Fcnton. the Speaker, and Fraser, the Serjeant-at-Arms, of the Legislative Council
of Van ~ ~ e ~ a n ’ s Land.
The Colony is a part of Her Majesty’s dominions, by occupation, and not by
co~iquest. The authority of the Legislative Council is derived from the British
I’arlinruent, under tlie Statute, 13th and 14th Vict., c. 59. T”he Council consists
of thirty-three inenhers, one-third of whom are nominated by the Crown, the other
two-thirds are elected by the inhabit.ants. The Council, no doubt, possess a Legis-
lative authority; they iiiay make Laws or Ordinances, which (on receiving the
sanction required by law) heconie binding within the Colony. In this sense they
possess Supreme legislative power.
[a941 The netion brought by the Respondent in the Supreme Court arose out
of thc: following circurustances :-
During a session of the Legislative Council in the year 1555, the Council ap-
Iminted (in accordance with their rules and orders) a Committee of their own body,
to inquire into certain alleged abuses in the Convict Department, and the Council
resolved that, the C o ~ n m i t ~ e should have leave to send for persons in order to
prosecute the inquiry. The Respondent, Haiupton, was deemed a material and
necessary witness in the prosecution of the inquiries. Thomas George Gregson
(who had been duly elected Chairman of the Seleot Commi t~e ) issued a sumnioiis
to the Respondent to appear personally before the Select Committee, a t a certain
time and place, to be examined as a witness on the subject of the inquiry. The
sunimons was duly served. The Rcspondent (i t must be assumed for the present
purpose) wilfully, i d without reasonable excuse, refused and neglected to appear,
and in coiisequuitce the Select Committee was obstructed (so f a r as this was an
obstruction) in tbe inquiries, and the Council was prevented from obtaining their
report : thereupon the ~ e ~ i s l a t i v e Council, being informed of tltese circunistances,
resolved that the Respondent be desired to attend a t their bar, a t the Council’s House
a t Hobart Town, on a day and hour named.
The Respondent was duly served with a summons t o attend, but would not obey
it, and wilfully and contemptuously, and without reasonable excuse, disregarded
the summons and order, and refused to attend. The Council then resolved tha t the
Respondent was guilty of contempt in disobeying the resolution of the Council and
the summons of the E3951 Speaker; and t’hey further resolved, that the Speaker
should issue his warrant for the apprehension of the Respondent, to be kept in the
custody of the Serjeant-at-Arms during the pleasure of the Council,
111 cnmpliance with that resolution, the Speaker issued his warrant, and the
Serjeant-atrArms executed it, and took the Respondent into custody; and this is the
trespass complained of in the Court below.
The defence to tlie action wits founded on the circumstances above stated. which
n-ere respectively pleaded by the Speaker and the Serjeant-at Arms, in due fornt,
each of them professing to justify his interference by the authority of the Council
to make the resolutions and to enforce them, by issuing the Speaker’s warrant, and
apprehending the Respondent.
The Plaintiff below demurred generally to tliase pleas, and the Supreme Court,
probably acting on the authority of the case of TiezZey r. Carson, decided in tl.ris
Court in 1842 (& Moore’s P.C. Cases, 63), gave judgment for the Plaintiff, holding
1744
FENTON 3. HAMPTON [l858] XI WOORE, 396
tha t the facts set forth in the pleas of justification did not constitute1 a defence
a t law.
The question was argued before the Coriiniittee at considerable length, and marry
poircts were raised and discussed, upon which n e think it unnecessary to form any
opinion in order to decide the present question. The principal point is, uii-
doubtedly, of grmt importance, involving, as it does, 011 the one hand, the con-
stitutional rights and authority of the Legislative bodies in various parts of
Her Majesty’s Colonial territories ; and, on the other, the right io personal liberty
(unless deprived of i t by law), which Eer Majesty’s subjects take with thein, as par t
of thois [396] birthright, to every portion of Her dominions. The subject is not
new to this Court; it has been discussed before on more than one occasion. In the
case of B e ~ ~ ~ o ~ € v. Barrett, from Jamaica (1 Moore’s P.C. Cases, 59), it wths de-
cided, that an Assembly possessed of supreme legislative authority had the power of
puniahing contenipts; tha t the power was inherent in sucli an Assembly, and inci-
dent to its legislative functions; and, according to tlie judgment in that case, every
Colonial Assembly or Council possessed the sanie authority to punish for contenipts
which the House of Commons hab exercised in this Kingdom for a lorig series of
years.
But, in the year 1842, the sanie question, in substance, came before this Cotir-
iiiittee on an appsd from Newfoundland [Keikley 17. Cciiso~2, 4 Moo. P.C. 631, and
was twice argued ; the second time before the Lord Chancellor, tu-o iioble inembers
of the ComIi~ittee who had formerly held the great seal, the three chiefs of tile
Common Law Courts in Westminster Hall, two out of the four ivreiiibers of the Court,
who were present at the decision of the case of Beautuont v. Bto i *e t t , the Vicc-
Chancellor and Dr. Lushington ; and, on that occasion (4 Moore’s 2.C. Cases, 84),
their Lordships “ were of opiriion, tha t the House of Assembly did not possess the
power of arrest, with a view to adjudication, on a complaint of eontempt conimitted
out of its doors.” They held that the power of the House of Cominons in Englalid
was par t of the ’‘ Lex et c ~ ~ ~ ~ u ~ ~ ~ o ~ t ~ ~ ~ i e ~ ~ f ~ ” ; and the existence o that pones
in tlie Coniinons. of Great Britain did not warrant the ascribing it to every Supreriie
Legislative Council or Assembly in the Colonies. We think we are loouiid by the
decision of the caw of l iedley v. Carson [4 Moo. P.C. 631, the greater au-[397]-thority
of which, a.6: compared with B e ~ ~ 7 ~ ~ ~ ? ~ t v. Bczrtett, it is quite unnecessary to enlarge
upoir. An attempt wa8 made to distinguish the present. case from those cited, the
authority of the Legislative bodies in thoae caws being derived from the Crown;
whereas, the Legislative Council of Van Dieman’s Land derives its legislative
authority froni a Statute of the Imperial Parliament. We think these is no founda-
tion for this distinction ; and that if the Legislative Council of Van Dieman’s band
cannot claim the power they have exercised on the occasion before us, as inherently
belonging to the Suprenie legislative authority which they u~~doubtedly possess,
they cannot claim it under the Statute as part of the Common law of England
(including the ‘( Lex et consuetach I’arlkimenti ”), transferred to the Colony by the
9th Geo. IV., c. 83, sect. 24. The ( ‘Lex et c # r ~ s ~ e ~ ~ d o a ~ ~ ~ ~ { ~ ~ ~ e n t ~ ” apply exclu-
sively to the Lords and Commons of this country, and do not apply to the Supreme
Legislature of a Colony by the introduction of the Common law there.
It was argued, however, that as the Legislative Council had the power to make
the inquiry out of which these proceedings arose, as inherently belonging to their
Supreme legislative authority, the Supreme Court had no authority to esamiiie intn
the validity of the warrant ; but, me are of opinion tha t i t sufficiently appeared by
the pleas that this was an arrest with a rim to punish for an act alleged to be a
contempt, but committed away from the House of tho Assembly. Thcir Lordships,
therefore, are of opinion, that i t was not justified by the pleas, and tha t the judg-
ment below ought to be affirmed, with costs; and we shall advise Her Majeaty
accordingly.
[Mews’ Dig. t i t . COLONY, I. GESERAL PRINCIPLES, 6. L e y i d a t u ~ e s ; also tit. PARLIB-
MENT, A. l ? ~ ~ e ~ ~ ~ ~ ~ a g e ~ e n ~ , 4. Other Matters. S.C. 8 St. Tr. (N.S.), 873.
Followed in Doyle v. Falconer, 1866, L.1L. 1 P.C. 329. See notes to Beaumont
v. Barrett , 1836, 1 Moo. P.C. 81; and Keilley v. Carson, 1842, 4 Moo. P.C. 63;
and see also Fielding v. Titomus (1896), A.C. 600; 22 Vict. (Tasm.), Ne. 17;
V.C. 111. 74.5 34a
XI MOORE, 398 LEMPRIERE ( I N B E ) [ 18 5 81
1 9 Vict. (Tasni.), No. 25 ; Printed Cases in Privy Council Appeals, Colonial.
N.S.R. 184’7-1859.1
[398] O S APPEAL FROM THE ltO’J7ST, CO1:lZT O F THE ISLAND O F JERSEY.
ITS RE I iEnIPRIERE * [Fel). %, 18681.
Appellant admitted to appeal 112. fo / ’ / tLo paupel is.
This was an application for liberty to prosecute an appeal L I L forma paupel 1s
without entering into the usual sureties, and to have Counsel and attorney assigned
to tlie Petitioner. l‘he application was supported by an affidavit made by the
Petitioner, that he was not worth 2 5 , save his wearing apparel, and the matter in
the cause, and a certificate of an Advocate of the Royal Court of the Island, that the
Petitioner had good and sufficieiit grounds for appealing.
Mr. Buller appeared for tlie Petitioner.
Upon this affidavit aiid the certificate their Lordships made the Order a8 prayed
KO steps have, however, been taken to prosecute the appeal.
(see upon this point, Ih .outr /d v. D u m t r ~ e s y , 6 Moore’s P.C. Cases, 412).
[Mess’ Dig. tit. COLONY; 111. APPEAL TO IVY COUNCIL; 6. Practwe,
1. In fo ram puper’lS.1
13991 ON APPEAL FROM THE COURT OF QUEEN’S BENCH FOR
LOWER CANADA.
JEAS 1,OI‘IS I~EdUDIZP,-Apprll,rl~t ; The MATOIZ, BLIIERMEN and CITIZENS
of the City of Montreal,-Respondents t [Feb. I, 5, 18581.
13:- the Canadian Act, 14th and 15th Vict., c. 128, sec. 66, the Corporation of
Montreal are authorized to purchase and acquire, or to take lands for tlir
purpose of public improvements in that City, the value whereof, if disputed,
is by section 68, to be ascertained at a Session held by the Justices of the
Peace a d determined by a jury specially surninoned for that purpose.
Held (reversing tlie judgment of the Court of Queen’s Bench for Lower Canada),
that tlie jury were not of themselves qualified to assess the value, without
evidence of experts, aud tha t a party claiming compensation for land taken
I)y the Corporation was entitled to produce witnesses as to the value : there
being no express words in the Act, or necessary implication, to take away the
right to have witnesses sworn and examined, and that the Justices of the
Peace nere wrong in refusing to take such evidence.
Held further, that the Justices being under the Act competent to svear a jury
were coiiipetent to swear witnesses on the Claimant’s behalf [ll Moo. P.C.
4251.
In order to constitute acquiescence, or waiver, i t must be shown, that the pal ty
said or did somelhing to give the Court a jurisdiction i t did not possess.
Mere respectful acquiescence, or submission to the ruling of a Court, will
* Present: The Right Hon. The Lord Justice Knight Bruce, the Right Hon.
T. Pemberton Leigh, the Right Hon. Sir Edward Ryan, the Lord Chief Baron of the
Exchequer (The Right Hon. Sir Frederick Pollock), and the Right Hon. The Lord
Justice Turner.
t Present: The Right Hon. The I m d Justice Knight Bruce, the Right Hen.
T Peml)erton Leigh, the Lord Chief Baron of the Eschequer (the Right Hon.
S i r Frederick Pollock), and the Right Hon. The Lord Justice Turner.
746
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