V THIAGARAJAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THE writ petition is directed against the order of the second respondent, Commissioner, Hindu Religious Endowment Department, dated 21.12.2010 and the subsequent modification order dated 14.02.2011.

(2.) THE petitioner is a President of the Hindu Baktha Jana Sabai, which is a registered Society. He is a resident of Tiruparunkundram, Madurai District and is a pious Hindu and believer in fostering inter-religious friendship and filed the above writ petition as a Hindu worshipper.

(3.) THE second respondent has filed a counter affidavit along with the petition to vacate the order of status quo. According to the second respondent, Arulmigu Madanagopalaswamy Thirukoil, Madurai, is a listed temple published under Section 46(ii) of the Act and it is under the administrative jurisdiction of the Joint Commissioner, Hindu Religious and Charitable Endowment Department, Madurai. It is administered by the Executive Officer appointed under Section 45(1) of the Act and the Trust Board consisting of five non-hereditary Trustees appointed from time to time. THE assessable income of the temple is Rs.23,13,338/- for the fasli year 1419.