NARAYANAN NAMBURIPAD Vs. STATE OF MADRAS

JUDGEMENT

(1.) These two applications which were filed in the Madras High Court were originally heard by the learned Chief Justice and Mr. Justice Venketarama Ayyar along with certain other writ applications, O. S. Appeal and Referred Cases. By a judgment dated 11-9-1953 the learned Judges have given their findings on the several legal contentions placed before them by all the parties. The learned Judges have by the same preliminary judgment directed the applications to be posted for further hearing on the merits. In view of the States Reorganisation, these applications have been transferred to this court for final disposal. Therefore, these matters will have to be continued from the stage at which they were left by the learned Judges of the Madras High Court.

(2.) It is desirable to state very briefly the circumstances under which these applications were filed and the contentions raised before the learned Judges, as also the Madras High Courts finding on these points.

(3.) W. P. 71/1952 is filed under Art.226 of the Constitution of India and it raised the question as to the validity of the Madras Hindu Religious and Charitable Endowments Act XIX of 1951. The case of the petitioners in brief was as follows :