SHIV KUMAR SHARMA, J. - (1.) Meaningful question that arises for our consideration in the instant matters is whether provisions contained in Section 79 of the Rajasthan Public Trusts Act 1959 are open to attack on the ground of excessive delegation.
(2.) The prayer of the petitioners in D.B. Civil Writ Petition No. 772/2000, is as under : (i) to declare the provisions of Section 79 of the Rajasthan Public Trusts Act, 1959 (in short 1959 Act) to be ultra vires of the Constitution. (ii) to declare the appointment of the Managing Committee consisting of respondents 2, 3, and 4 to be illegal and null and void and action of the managing committee be struck down. (iii) to restrain the respondents 2, 3 and 4 from interfering in the management affairs of Shri Dadu Dayalu Mahasabha and its elected managing committee consisting of respondents 6 to 16.
(3.) Three other writ petitions related to management of Shri Dadu Dayalu Mahasabha bearing Nos. 5559/99, 936/2001 and 6361/2002 pending before the single Bench were also ordered to be tagged together.;