LAWS(MAD)-2004-7-70

ARULMIGHU KARANEESWARAR TEMPLE Vs. STATE OF TAMIL NADU

Decided On July 23, 2004
ARULMIGHU KARANEESWARAR TEMPLE Appellant
V/S
STATE OF TAMIL NADU Respondents

JUDGEMENT

(1.) BOTH the writ petitions were heard together and have been disposed of by this common judgment.

(2.) IN these two writ petitions prayer is to issue writ of certiorari for quashing the order dated 16. 5. 2003 in G. O. (ID) No. 105 issued by the first respondent and the consequential order dated 20. 5. 2003 in na. Ka. No. 14182/98 passed by the second respondent.

(3.) IN the counter affidavit filed on behalf of fourth respondent it is stated that he has assumed charge. It is further indicated that the term of the previous trustees having been expired and the election having not been conducted in accordance with the Rules, the so called new trustees have no say in the matter and the appointment of the executive Officer is just and proper and in accordance with the provisions contained in the HR & CE Act. It is further indicated that at no point of time, the temple had been declared as a denominational temple and no such declaratory decree had been given. Various allegations made against the previous trustees have been highlighted and it has been indicated that the Commissioner was justified in taking action.