AIR 1959 SUPREME COURT 1073 ::ILR 38 Pat 834

Supreme Court Of India

(From Patna: AIR 1954 Pat 262) 15th April 1959

Hon'ble Judge(s): S. R. Das, S. K. Das, P. B. Gajendragadkar, K. N. Wanchoo, M. Hidayatullah , JJJ

(A) Bihar Hindu Religious Trusts Act (1 of 1951) , — Act does not infringe Arts. 14, 19 (1) (f), 25, 26 and 27 of Constitution. Constitution of India , Art.14, Art.19(1)(f), Art.25, Art.26, Art.27— The provisions of the Bihar Act 1 of 1951 do not infringe the fundamental rights of the trusts in Bihar guaranteed under Art. 14, Art. 19 (1) (f), or Arts. 25, 26 and 27 of the Constitution. Nor is the Act bad on the ground that it imposes an unauthorised tax:(Para 9) Anno: AIR Com. Const. of India, Art. 14, N. 22; Art. 19, N. 62; Art. 25, N. 3; Art. 26, N. 1; Art. 27, N. 1. (B) Bihar Hindu Religious Trusts Act (1 of 1951) , S.2(b), S.3, S.4(5), S.28, S.29— Baidyanath temple in Bihar is public trust - Act applies to the temple - Act is not had on ground of extra-territorial operation because it takes trusts in Bihar out of purview of S. 92, Civil P. C. AIR 1954 Pat 262, Reversed. Constitution of India , Art.245, Art.254(2), Sch.VII List III Item.13— Civil P.C. (5 of 1908) , S.92— The Bihar Act 1 of 1951 does not apply to private trusts. The Baidyanath Temple situate in the town of Deoghar within the limits of Santal Parganas in the State of Bihar is a public trust: AIR 1959 SC 951, Rel. on.(Para 9) ....