PORUR PANGUNI UTHIRA PALKAVADI VEL POOJA SABHA REP BY ITS PRESIDENT S DAMODARANPRESIDENT S DAMODARAN Vs. GOVERNMENT OF TAMILNADU REP. BY ITS SECRETARY

JUDGEMENT

(1.) THE petitioner has approached this Court with the prayer for issuance of writ in the nature of Certiorari, to quash the order passed by the respondent No.3 appointing the respondent No.4 as Fit person to the petitioner's institution.

(2.) IT is not disputed that the petitioner has statutory alternative remedy under Sec.21(A) of the Tamilnadu Hindu Religious & Charitable Endowment Act, 1959, to challenge the order of appointment passed by the respondent No.3.

(3.) ON consideration, I find that this writ petition is not maintainable, as alternative statutory remedy is available to the petitioner. The contention raised by the learned Senior counsel for the petitioner cannot be sustained in view of Sec.49 of Tamilnadu Hindu Religious & Charitable Endowment Act, 1959 which reads as under: