TILKAYAT GOVINDLALJI Vs. STATE
LAWS(RAJ)-1962-1-8
HIGH COURT OF RAJASTHAN
Decided on January 31,1962

TILKAYAT GOVINDLALJI Appellant
VERSUS
STATE Respondents

JUDGEMENT

Bhandari, J. - (1.) The three Writ Petitions referred to above seek to challenge the vires of the Nathdwara Temple Act (Act No. 13 of 1959) (hereinafter called 'the Act') passed by the Rajasthan State Legislature. This Act received the assent of the President on the 28th of March, 1959.
(2.) Writ Petition No. 90 of 1959, has been filed by Shri Tilkayat Govindlalji Maharaj of Nathdwara (hereinafter called 'the Tilkayat').
(3.) Writ Petition No. 310 of 1959 has been filed by Triyambak Lal and nine others who are the followers of the Vallabh Sampradaya and are hereinafter called 'the Vaighnavas'.;


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