J SUNDARARAJAN @ SUNDARAM Vs. DISTRICT COLLECTOR, MADURAI DISTRICT; TAHSILDAR (SOUTH), OFFICE OF DISTRICT COLLECTOR; JOINT COMMISSIONER, EXECUTIVE OFFICER,; ARULMIGHU SUBRAMANIA SWAMY TEMPLE

JUDGEMENT

(1.) The petitioner has come forward with the present Writ Petition challenging the order dated 20.02.2009, of the second respondent and also seeking a direction to the second respondent to transfer the patta in respect of the properties situated at Nilayoor II Bit, Thirupparankundram in Old Survey.No.293, Re-Survey.Nos.283/2A, 283/2B and 283/2C, of an extent of 3 acres 65+ cents in the name of Arulmighu Veyilukkugandha Amman Temple, Thirupparankundram, and 50 cents in Old Survey.No.293, Re-Survey.Nos.283/2A, 283/2B and 283/2C in the name of Poojaries.

(2.) The brief facts set out in the affidavit filed in support of the Writ Petition are as follows:

(3.) The fourth respondent has filed a counter-affidavit stating that the petitioner has no locus standi to file the present Writ Petition, since he has not been recognized as per the provisions of Tamil Nadu Act 22 of 1959. It is further stated that the petitioner has filed W.P.No.18608 of 2008, challenging the order of the Commissioner, Hindu Religious and Charitable Endowments Department, Chennai, for transferring and grouping Arulmighu Veyilukkugandha Amman Temple with the third respondent temple and the fourth respondent has filed an application under Section 101 of Tamil Nadu Act 22 of 1959 for taking over possession of the temple and as against the said proceedings, the petitioner has filed Crl.O.P.No.4665 of 2008 on the file of this Court.