GANESAN Vs. COMMISSIONER

JUDGEMENT

(1.) THE petitioner seeks for issuance of a writ of certiorari to quash the order, dated 31.07.2013 in A.P. No. 28 of 2013, passed by the first respondent. By the impugned order, dated 31.07.2013, the first respondent allowed the application filed by the third respondent herein granting leave to the third respondent to file appeal petition, under Section 69(1) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (hereinafter, referred to as 'the Act'), against the order, dated 31.12.2010, passed by the second respondent, in O.A. No. 7 of 2008, filed under Section 63(3) of the Act, by condoning the delay of 266 days in filing the appeal petition.

(2.) WITH the consent of both the parties, this writ petition is taken up for final hearing.

(3.) THOUGH there had been several writ petitions filed before this Court on earlier occasion, this Court would refer to the factual details, which are required for the purpose of examining the validity of the impugned order, dated 31.07.2013. The second respondent Joint Commissioner, H.R. & amp; C.E. Department, passed an order, dated 31.12.2010, in O.A. No. 7 of 2008. By virtue of which the application filed by the writ petitioner was allowed whereby the writ petitioner came to be entitled to certain respect in the temple festival as 'Ambalathaar'.