K SRINIVA BHATTAR Vs. COMMISSIONER

JUDGEMENT

(1.) Though the writ miscellaneous petition was listed for considering the petition filed by the respondents for vacating the interim order of stay, and since counter affidavit had been filed and the questions involved in the writ petition were one and the same, by consent of the counsel appearing for the parties, the main writ petition itself was taken up for hearing on merits and judgment was reserved. Hence, the writ petition is accordingly disposed of under the present Judgment.

(2.) The petitioners are archagars and sthanigars of Arulmighu Devarajaswamy Thirukoil at Kancheepuram. They have challenged the impugned order dated 30.11.1999 issued by the first respondent whereunder the first respondent has directed for introduction of entrance ticket fee in respect of several items as indicated in the said order. The petitioners do not challenge the items 1,2 and 3 of the said order and the challenge is confined to the introduction of new entrance ticket fee.

(3.) . For convenience, the aforesaid portion of the order is extracted hereunder: "Introduction of new entrance ticket fee S.No.Particulars ofTimeSpecial Entrance fee (Per Person) RSDharshan