M P ANANDAM PILLAI Vs. STATE

JUDGEMENT

(1.) THE petitioner prays for a Certiorarified Mandamus to call for the records relating to G.O.Ms.No.81 dated 21.5.2002 of the first respondent, to quash the same as null and void and to direct the second respondent to remove the third respondent from the post of Executive Officer appointed to Sri Nacharammal Kattalai, Vandiyoor attached to Arulmigu Kallalagar Tirukkoil, Madurai and allow the writ petitioner to function as hereditary trustee in pursuance of the Scheme already framed for the Kattalai.

(2.) THE specific endowment attached to the third respondent-temple is governed by the scheme framed in O.A.No.3 of 1967 on the file of the Deputy Commissioner, Hindu Religious and Charitable Endowments Department, Madurai. THE specific endowment and the administration vests in the hereditary trustees comprising of two branches, one branch represented by Anandham Pillai, the writ petitioner, and the other branch represented by the tenth respondent.

(3.) LEARNED Special Government Pleader contends that the materials relied upon before this Court were never placed before the authorities for consideration. Whatever materials which were placed before them were duly considered and even if there are any additional materials, it is certainly open to this Court to remit the matter to the authorities for re-consideration in the light of any fresh materials which may be placed for consideration by the petitioner.