ETERNAL WORD TRUST Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The order dated 21.01.2015 passed by the fifth respondent is under challenge in the present writ petition.

(2.) The petitioner is a Public Charitable Trust which came into existence on 05.04.1999, pursuant to the Deed of Declaration registered as document No. 528 of 1999.

(3.) The learned counsel for the petitioner-Trust states that the fifth respondent along with other officials, threatened the petitioner-Trust and directed them to close down the Children Home. The petitioner sent a complaint to the Chief Secretary regarding the high handedness shown by the fifth respondent.