B V RAMANUJAM Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) THE petitioners in this writ petition have challenged the validity of the Rules under which certain amendments were introduced to the 1952 Rules.

(2.) ). Sri B. M. Krishna Bhat, learned Counsel appearing for the petitioners submitted that the amended Rules which are impugned in this writ petition are invalid and liable to be struck down on the ground that the said Rules are inconsistent with the provisions of the Act in so far as it relates to the Constitution of the Committee of Management. Section 41 of the Act provides that the Government may frame Rules not inconsistent with the Regulations. Section 7 of the Karnataka Religious and Charitable Institutions Act, 1927 reads as follows :

(3.) THE learned Counsel for the petitioners is also not able to show on what ground the impugned Rules are to be declared as invalid or unconstitutional. In the result, I pass the following order :