P.LAKSHMANAN Vs. COMMISSIONER

JUDGEMENT

(1.) The appellant is the writ petitioner, who sought for a direction upon the respondents 1 to 6 not to give permission to the respondents 7 and 8 for conducting General Body Meeting, which was scheduled to be held on 21.03.2021 to discuss about the properties of the subject temple and to direct the respondents 1 to 3 to monitor the respondents 7 and 8 from dealing with the properties of the temple by taking note of the petitioner's representation.

(2.) The writ petition was dismissed with cost on the ground that the appellant is attempting to agitate a personal dispute between himself and the other members of the Board of Trustees of the temple.

(3.) We have heard Mr.R.Balakrishnan, learned counsel appearing for the appellant and Mr.R.Baskaran, learned Government Counsel appearing for the official respondents 1 to 6.