K R GOVIND Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) IN this Petition under Article 226 of the Constitution of India, the petitioners have sought for quashing of the order dated 7 -3 -1979, bearing No. RD 37 IMA 78, produced as Exhibit 'E', passed by the State Government, under the second proviso to Section 14 of the Mysore Personal and Misc. Inams Abolition Act. 1954 (Mysore Act 1 of 1955), (hereinafter referred to as the 'Act'). There is also another prayer made in the Petition for a declaration that the second proviso to Sub -section(1) of Section 14 of the Act is unconstitutional. However, Sri Parthasarathy the Learned Counsel appearing for the petitioners submits that this prayer need not be considered and it be treated as given up. In view of this, it is not necessary to consider the validity of the second proviso to Section 14(1) of the Act.