C B SUBRAMANIYA CHETTIAR Vs. SPECIAL COMMISSIONER AND COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT NUNGAMBAKKAM HIGH ROAD CHENNAI

JUDGEMENT

(1.) THESE nine writ petitions arose out of the various orders passed by the Hindu Religious and Charitable Endowments Department, in respect of Arulmighu Kadumbadi Chinnamman Temple, Saidapet West, Chennai 600 015. In some orders, the respective petitioners were suspended after conducting enquiry from being Trustees of the Temple. In some cases, challenge is to the order of the Commissioner, Hindu Religious and Charitable Endowments Department, directing the Fit person to conduct the affairs of the temple, in association with the Managing Trustees of the temple at the relevant time. In some cases, challenge is to the order of the Commissioner, in writing letters to the Bank to operate the Bank account jointly along with the Fit person.

(2.) THE following tabular column will show the list of cases along with the petitioners and the relief claimed and interim orders passed:

(3.) MR. A. Baskaran, petitioner in W. P. No. 10746 of 2012 filed a revision petition before the Commissioner of the Hindu Religious and Charitable Endowments Department, being R. P. No. 55/2007 and the same was dismissed by the Commissioner on 05. 10. 2007. As against the said order, he filed writ petition in W. P. No. 34119 of 2007 before this Court. He also filed a revision petition before the Government under Section 114 of the HR & CE Act. This Court disposed of the writ petition with a direction to the Secretary to the Government, to pass final orders, on the revision petition. After detailed enquiry, the revision petition filed under Section 114 of the HR & CE Act was disposed of by the State Government with a direction to the Hereditary Trustee to file objection if any, before the Commissioner of Hindu Religious and Charitable Endowments Department, with regard to the election conducted on 17. 10. 2007 and directed the Commissioner to dispose of the same, after considering all objections and records. A petition was also filed under Section 23 of the HR & CE Act and the same was dismissed by the Commissioner on 31. 05. 2008.