K SEVANTHINATHA PANDARASANNATHI Vs. GOVERNMENT OF TAMILNADU

JUDGEMENT

(1.) IN W.P.No.13122 of 1994, the petitioner, claiming to be the hereditary trustee of Devanarayanaswamy Devasthanam, seeks for a declaration that the Amendment Act 30 of 1994, amending the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 as ultra vires the Constitution.

(2.) IN W.P.No.13046 of 1998, one Chinnasamy had sought for a Mandamus to direct the respondents/Union Government of INdia and the State Government to detain and deport the seventh respondent (writ petitioner in W.P.No.13122 of 1994) to Srilanka.

(3.) MR. A.L.Somayaji, learned senior counsel and MR. R.Subramanian, representing the petitioners herein, made elaborate submissions and contended that the statement of object and reasons expose the real motive, namely, that the amendment was specifically directed against the petitioner Devasthanam, and hence, mala fide. Learned counsel also referred to Entry 17 of the Union List and Entry 28 of the Concurrent List and contended that the subjects under Entry 17 of the Union List was not within the competence of the State Legislature to pass any Act.