ARULMIGU KAPALEESWARAR TEMPLE Vs. CHENNAPURI ANNADANA SAMAJAM

JUDGEMENT

(1.) Aggrieved by the judgment of the Writ Court allowing the Writ Petition in WP No.7988 of 2012, wherein the first respondent sought for a Writ of Certiorarified Mandamus to quash the decision of the Executive Officer of the appellant dtd. 8/6/2012 rejecting the request of the first respondent to renew the lease for a further period of 25 years with effect from 12/4/2011 and requiring the first respondent to surrender vacant possession of the land possessed by it under the indenture of Lease Deed dtd. 12/4/1961 entered into between the appellant Temple and the first respondent Trust the appellant Temple is before us.

(2.) The factual background is as follows:

(3.) We have heard Mr.A.K.Sriram, learned counsel appearing for M/s.A.S.Kailasam and Associates for the appellant Temple, Mr.G.Masilamani, learned Senior Counsel for Mr.T.Sathiyamoorthy, for the first respondent Trust and Mr.M.Bindran, learned Additional Government Pleader appearing for respondents 2 and 3.