K. SHANMUGAVEL, HEREDITARY TRUSTEE Vs. THE COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS, ADMINISTRATION DEPARTMENT, NUNGAMBAKKAM HIGH ROAD, CHENNAI,

JUDGEMENT

(1.) HEARD the learned counsel appearing for the parties.

(2.) THIS writ petition has been filed challenging the order of appointment of fit person. Learned counsel for the writ petitioner stated that in the mean time, the said order has been withdrawn. Learned counsel for the respondents does not have any information in the matter. Be that as it may, since the learned counsel for the petitioner states that the writ petition need not be decided in view of the subsequent events, the same may be closed. It is however made clear that it would be open to the petitioner to seek relief before the appropriate forum if any occasion so arises in future. Subject to the aforesaid observation, the writ petition is disposed of. No costs. WMP No.11927/2000 is closed.