K.M.MURTHY Vs. K.B.PUNNIYAKOTTI

JUDGEMENT

(1.) The respondents 3 to 7 in the Writ Petition have preferred the present Writ Appeal against the order of the learned Single Judge allowing W.P.No.6295 of 2011, setting aside the impugned order passed by the Hindu Religious and Charitable Endowments (HR&CE) department and to consequently appoint trustees to the temple, Arulthiru Sivasubramaniya Swamy Temple, Saidapet as per the scheme passed in O.A.No.76 of 1965.

(2.) Brief facts that are necessary for adjudicating the issues involved in the present Writ Appeal are as follows:

(3.) A Civil Suit in O.S.No.5649 of 2009 came to be filed, challenging the validity of the election of the office bearers in the election held on 14/6/2009. It is the grievance of the Writ Petitioner that without taking into consideration any of these facts, the respondents have passed the impugned order, appointing respondents 3 to 7 as trustees of the temple. On these facts, the Writ Petitioner challenged the impugned order.