M.RADHAKRISHNAN Vs. COMMISSIONER

JUDGEMENT

(1.) By this common order, both these Writ Petitions are being disposed of.

(2.) In these Writ Petitions, the petitioners have challenged the impugned order dtd. 5/9/2020 passed by the first respondent Commissioner of Hindu Religious and Charitable Endowments Department, in A.P.No.29 of 2014, under Sec. 69(2) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 [hereinafter referred to as "H.R. and C.E. Act, 1959"].

(3.) The impugned order has been passed pursuant to an earlier order of this Court dtd. 16/6/2014 in W.P.No.18874 of 2013 filed by one M.Radhakrishnan which was affirmed by the Hon'ble Division Bench of this Court vide its order dtd. 11/10/2018 in W.A.No.936 of 2014.