RATNAMALA Vs. STATE OF MYSORE

JUDGEMENT

(1.) IN this petition under Art. 226 of the Constitution, the petitioner has assailed the constitutionality of the provisions of the Madras Aliyasanthana (Mysore Amendment) Act, 1961. The State of Mysore has been impleaded as Respondent -1 because of the challenge to the constitutionality of the Act passed by the Mysore State Legislature. The learned Advocate -General appeared for the State and defended the constitutionality of the provisions of the Act.

(2.) THE petitioner belongs to the section of Jain Community in South Kanara District which is governed by the Aliyasanthana system of personal law. The genealogy of the family is set out in the table below : - (See genealogy on next page)

(3.) THE petitioner's contentions are based on Articles 14, 19 and 31 of the Constitution.