MEENABHARATHI Vs. EXECUTIVE OFFICER

JUDGEMENT

(1.) This common order will govern the captioned thirty seven main writ petitions and the captioned writ miscellaneous petitoins (W.M.Ps) therein.

(2.) Mr.M.Kannan, learned counsel for the writ petitioners in all the thirty seven main writ petitions and Mr.M.Saravanan, learned private counsel who accepts notice on behalf of the lone respondent in all the thirty seven captioned main writ petitions are before me.

(3.) To be noted, the lone respondent in all the captioned matters is 'Executive Officer' of a Temple under 'the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959)' [hereafter 'TNHR&CE Act' for the sake of convenience and clarity].