- (1.) These two appeals are by special leave from the judgment D/- 20-2-1970* of the High Court at Bangalore. * reported in AIR 1970 Mys. 191
(2.) The appellants challenged the resolution of the Area Committee, Bellary dated 30 May, 1969 appointing respondents Nos. 5 to 9 as trustees of three temples situate at Malapangudi village in Hospet Taluk, Bellary District.
(3.) The resolution was passed in exercise of powers under sections 39 and 41 of the Madras Hindu Religious and Charitable Endowments Act, 1951 hereinafter referred to as the Act. These two sections were struck down by the High Court at Bangalore in the decision in Mukundaraya Shenoy v. State of Mysore reported in AIR 1960 Mys 18. The High Court therefore held that the resolution passed by the Area Committee under those two sections were invalid.;