A SANKARARAMAN PETITIONER Vs. GOVERNMENT TAMIL NADU

JUDGEMENT

(1.) THE petitioner prays for the issuance of a Writ of Mandamus directing the second respondent, namely, the Commissioner, Hindu Religious and Charitable Endowment Department to consider his representation dated 14.8.2001 and to decide the right of the third respondent to go abroad regard to the established usage and custom of Sri Kanchi Kamakodi Peedam at Kancheepuram.

(2.) THE representation dated 14.8.2001 is for a permission under Section 59{1) of the Tamilnadu Hindu Religious and Charitable Endowment Act (hereinafter referred to as the Act). Section 59 coming under Chapter IV of the Act deals with the consent of the Commissioner to institute a suit to obtain a decree for removing the trustee of a math. Sub-Section (1) of Section 59 of the Act sets out the reasons based on which the consent in writing may be sought for. THE relevant ground which the petitioner pursues his representation is Clause of Sub-Section (1) of Section 59 of the Act, which is as follows: ?his having ceased to profess the Hindu Religion or the tenets of the math?.

(3.) FOR all these reasons, the writ petition is dismissed. No costs. Consequently, the above W.M.P. is also dismissed.