A
SRIKANYAKAPARAMESWARIANNASATRAM
B
c
D
E
COMMITTEE AND ORS. ETC.
v.
THE COMMISSIONER, HINDU RELIGIOUS
CHARITABLE AND ENDOWMENTS AND ORS. ETC.
MARCH 27, 1997
[K. RAMASWAMY AND G.B. PATTANAIK, JJ.]
Constitution of India, 1950 : Articles 26(b) and ( d).
A.P. Charitable and Religious Institutions Endowment Act, 1987.
Denominational temple-Pennissibility of claim as-Arya Vy.rya Com-
munity-Large segments of Hindus-Worshipping Godess Matha
Kanyakaparameswari--Held not denominational section for the purpose of
Articles 26(b) and (d)-Held it was an institution covered by the provisions
of Endowments Act.
Sri Adi Visheshwara of Kashi Vishwanath Temple, Varanasi & Ors. v.
The State of U.P. & Ors., [1997) 3 SCALE 1, followed.
Pannalal Bansilal Patti & Ors. v. State of A.P., [1996) 2 SCC 498,
applied.
CIVIL APPELLATE JURISDICTION : Civil Appeal No. 1340 of
1986 Etc.
From the Judgment and Order dated 8.11.85 of the Andhra Pradesh
High Court in L.P.A. No. 16 of 1979.
F
With
C.A. Nos. 8535/94 and 1341/89.
And
C.A. No. 2718/97.
K. Ram Kumar, C. Balasubramaniam, Y.S. Rao and Mrs. Asha Nair,
G for the State.
Mrs. Pushpa Rajan and K.B.S. Rajan for the Intervenors.
The following Order of the Court was delivered :
H CA Nos. 1340/86, 8535/94 & CA No. 2718/97 (Arising out of SLP (C) No.
402
K.P .A.S. COMMI1TEE v. THE COMMISSIONER
403
8437/97 (CC-1840/89).
A
Delay condoned and leave granted in the special leave petitioners.
Application for intervention is dismissed.
The controversy raised in this apveal is covered by the judgment of
this Court is S1i Adi Visheshwara of Kashi Vishwanath Temple, Varanasi & B
Ors. v. 171e State of U.P. & Ors, [1997] 3 SCALE 1.
In the present case, the appellants - Satrarn Committee claimed the
status of as a denominational temple under Article 26( d) of the Constitu-
tion. The High Court has held that they have the denominational status,
but, nonetheless, it was negatived on the ground that the Managing Corn-
C
rnittee would be appointed with non-official and official members under
the A.P. Charitable and Religious Institutions Endowment Act. Thus, the
appellants claimed the status of a denominational one and the Government
has questioned the later direction. Admittedly, the Arya Vysya Community
is having as many as 102 gotras. In other words, they are representing as
large segment of Hindus worshipping Goddess Matha Kanyakapararnes- D
wari. In the above cited case, the claim was that the Hindus who worship
God Shiva constitute a denominational section entitled to the benefit of
Articles 26(b) and 26( d) of the Constitution. A Bench of three Judges, to
which both of us were members, had considered the matter in detail and
held that Hindu Worshippers of God Shiva are not a denominational
section and, therefore, they are not entitled to the benefit' of Articles 26(b) E
and 26( d) of the Constitution for management of the temples. Following
the above ratio, we hold that the Hindu sections of the Arya Vysya
Community who worship Goddess Matha Kanyakapararneswari are not
denominational section for the purpose of Articles 26(b) and 26( d) of the
Constitution. As a consequence, it is an institution covered by the p
provisions of the Endowments Act Accordingly, they are entitled to be
administered in the light of the law laid down by this Court in Pannalal
Bansilal Patti & Ors. v. State of A.P., [1996] 2 SCC 498.
The appeals are accordingly dismissed. No costs.
C4 No. 1341/86
Following the above ratio, this appeal is allowed. No costs.
T.N.A.
C.A. Nos. 1340/86, 2718/97
and 8535/94 dismissed and
C.A. No.1341/86 allowed.
G
Lex