B. K. Mukherjea, J. - (1.) This appeal is directed against a judgment of a Division Bench of the Madras High Court dated 3-12-1951, by which the learned Judges allowed a petition, presented by the respondent under Art. 226 of the Constitution, and directed a writ of prohibition to issue in his favour prohibiting the appellant from proceeding with the settlement of a scheme in connection with a Math, known as the Shirur Math, of which the petitioner happens to be the head or superior. It may be stated at the outset that the petition was filed at a time when the Madras Hindu Religious Endowments Act (Act 2 of 1927) was in force and the writ was prayed for against the Hindu Religious Endowments Board constituted under that Act, which was the predecessor in authority of the present appellant and had initiated proceedings or settlement of a scheme against the petitioner under S. 61 of the said Act.
(2.) The petition was directed to be heard along with two other petitions of a similar nature relating to the temple at Chidambaram in the district of South Arcot and questions were raised in all of them regarding the validity of Madras Act 2 of 1927 hereinafter referred to as the Earlier Act. While the petitions were still pending the Madras Hindu Religious and Charitable Endowments Act, 1951 (hereinafter called the New Act) was passed by the Madras Legislature and came into force on 27-8-1951. In view of the earlier Act being replaced by the new one, leave was given to all the petitioners to amend their petitions and challenge the validity of the New Act as well. Under S. 103 of the New Act, notification orders and acts under the Earlier Act are to be treated as notifications, orders and acts issued made or done by the appropriate authority under the corresponding provisions of the New Act, and in accordance with this provision, the Commissioner, Hindu Religious Endowments, Madras, who takes the place of the President, Hindu Religious Endowments Board under the Earlier Act, was added as a party to the proceedings.
(3.) So far as the present appeal is concerned, the material facts may be shortly narrated as follows ; The Math, known as Shirur Math, of which the petitioner is the superior or Mathadhipati, is one of the eight Maths situated at Udipi in the district of South Kanara and they are reputed to have been founded by Shri Madhvacharya, the well-known exponent of dualistic theism in the Hindu Religious. Besides these eight Maths, each one of which is presided over by a Sanyasi or Swami, there exists another ancient religious institution at Udipi, known as Shri Krishna Devara Maths, also established by Madhvacharya which is supposed to contain an image of God Krishna originally made by Arjun and miraculously obtained from a vessel wrecked at the coast of Tulava. There is no Mathadhipati in the Shri Krishna Math and its affairs are managed by the superiors of the other eight Maths by turns and the custom is that the Swami of each of these eight Maths presides over the Shri Krishna Math in turn for a period of two years in every sixteen years. The appointed time of change in the head ship of the Shri Krishna Math is the occasion of a great festival, known 'Pariyayam', when a vast concourse of devotees gather at Udipi from all parts of Southern India, and an ancient usage imposes a duty upon the Mathadhipati to feed every Brahmin that comes to the place at that time.;