ARULMIGHU KARANEESWARAR TEMPLE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) SINCE, the issues involved in both the writ appeals are similar in nature, they have been taken up together and a common judgment is being passed.

(2.) THE above writ appeals have been filed challenging the common Judgment of this Court, dated 23.7.2004, made in W.P.Nos.15468 and 15469 of 2003.

(3.) THE learned Single Judge of this Court, by his common Judgment, dated 23.7.2004, had dismissed the writ petitions holding that the appointment of an Executive Officer cannot be held to be invalid, as it is within the powers of the second respondent to make such an appointment, as per the provisions of the Tamilnadu Hindu Religious and Charitable Endowments Act, 1959. It had also been held that the scheme framed by the Subordinate Court, Chengalpet, in O.S.No.43 of 1919, relating to the administration of the appellant temple, had been modified. Unless the modification made had been successfully challenged, it would not be open to the appellants to challenge the appointment of the executive officer for the administration of the appellant temple.