(1.) This appeal is by special leave from the judgment D/-22-11-1972 of the Madras High Court.
(2.) The appellant challenged the notification dated 21st May, 1964 bearing No. 1462 of the Revenue Department. The contention of the appellant before the High Court was based on Article 14 that there were no guidelines to apply the provisions of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (hereinafter called the Act) to the Jain Institutions. The High Court did not accept the contention of the appellants.
(3.) Counsel for the appellant with fairness realised that there was no force in the contention based on Article 14. He also pointed out that the reason why he did not press it was that the notification was made eleven years ago and there was an order of stay of operation of the impeached order. Counsel submitted that the stay order for over eleven years should not be continued for a further period if the matter were to be adjourned again on the ground of Article 14 being involved in the Appeal. Counsel, therefore, did not rely on Article 14.