ARULMIGHU THIRUVATEESWARAR DEVASTHANAM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) W.A. No.660 of 2010 is at the instance of the Temple, the Writ Petitioner in W.P. No.7649 of 2002. Writ Appeals, W.A. Nos.359 & 360 of 2013 are at the instance of the Inspector General of Registration, Chennai- 28, who was the First Respondent in W.P. Nos.3057 and 3951 of 2012.

(2.) All these Writ Appeals have been clubbed together in view of the common issue involved in all the three matters and were heard together.

(3.) W.P. No.7649 of 2002, in respect of which W.A. No.660 of 2012 has been filed was at the instance of the Temple, seeking issuance of a Writ of Certiorari, to quash the proceedings on the file of the Special Commissioner and Commissioner of Land Administration, Chepauk, Chennai-5, in R.Dis.K1/R.P12/95, dtd. 19/12/2001.