ARULMIGHU MEENAKSHI SUNDARESWARAR KOIL KADAIKARARGAL SANGAM MADURAI REGD NO 1 OF 1960 Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) IN W.P. No. 1178 of 2000, an Association of tenants of Arulmighu Meenakshi Sundareswarar Koil, Madurai has sought to quash the Government Order in G.O. Ms. No.353, Tamil Development and Culture, Hindu Religious Department dated 4.6.1999.

(2.) IN the next batch of writ petitions, i.e. W.P. Nos.1234 to 1265 of 2000, individual tenants have preferred writ petitions against the orders of the Joint Commissioner, H.R. & C.E., fixing the rent for the premises in their occupation.

(3.) I have heard the counsel for the petitioners and the respondents and considered the matter carefully.