AUDIKESAVA PERUMAL PEYALWAR DEVASTHANAM Vs. COMMISSIONER, HINDU RELIGIOUS & CHARITABLE ENDOWMENTS DEPARTMENT

JUDGEMENT

(1.) SRI Audikesava Perumal Peyalwar Devasthanam, Mylapore, Chennai, has invoked the writ jurisdiction of this Court with a prayer for issuance of a writ in the nature of Certiorari, to quash the impugned show cause notice, issued vide Na.Ka.No.8946/2011/BC dated 26.09.2011, being illegal, void and without jurisdiction.

(2.) THE petitioner Temple is a Temple of Thengalai Persuation and comparatively an old Temple. The Temple is governed as per the scheme framed by this Court in C.S.No.593 of 1922 dated 20.11.1925, which was modified by the Hon'ble Division Bench of this Court in O.S.A.No.189 of 1926, which was again modified in O.P.No.197 of 1950 dated 19.01.1951 and confirmed in O.S.A.No.43 of 1952 dated 26.08.1954.

(3.) THE writ petition has been filed by the present Trustees of the Temple. Thiru N.C.Sridhar is the Chairman of the Trust Board.