R. JEYAKUMAR Vs. JOINT COMMISSIONER

JUDGEMENT

(1.) Since in these two writ petitions, common issues are involved and since one and the same order is challenged, they were taken up together and disposed of by means of this common order.

(2.) The facts of the case would be as follows:

(3.) While so, the fourth respondent in both the writ petitions, viz. Kuppusamy Raju, made an application to the Joint Commissioner, Hindu Religious and Charitable Endowments Department, Madurai, on 18.06.2012 requesting the Joint Commissioner to appoint a fit person, since the petitioners herein were causing hindrance to the fourth respondent from administering the temple and its properties. Based on the same, the Joint Commissioner, by his Proceedings in Se.Mu.Na.Ka.No. 5655/12/A1 dated 03.10.2012, appointed the Executive Officer of Arulmighu Kalakatheeswarar Temple, Dindigul, as Fit Person for the said temple, until the Trustees are appointed as per the terms of the Scheme. The petitioners are aggrieved by the same. Therefore, they are before this Court with these writ petitions.