ARULMIGHU BALAGURUNATHASAMY SAMETHA ANGALA PARAMESWARI AMMAN THIRUKOIL Vs. ASSISTANT COMMISSIONER, DEPARTMENT OF HINDU RELIGIOUS AND CHARITABLE ENDOWMENT

JUDGEMENT

(1.) CHALLENGING the order of the first respondent in appointing a Fit Person to the petitioner -temple viz., Arulmighu Balagurunathasamy Sametha Angala Parameswari Amman Thirukoil, which is situated at Senthamangudi Village, which is a hamlet of Ayyampalayam Village, Musiri Taluk, Trichy District, the present writ petition has been filed.

(2.) THE case of the petitioner, in nutshell, is set out hereunder: -

(3.) ON appearance, respondents 1 and 2 viz., the Assistant Commissioner, Department of Hindu Religious and Charitable Endowment Department and the Executive officer of Arulmighu Sabthareeswarar Thirukoil, have taken out two separate applications in M.P.No.4 of 2013 and M.P.No.5 of 2013 respectively to vacate the interim stay granted by this Court in M.P.No.2 of 2013. Apart from the above two applications, one K.B.Periyasamy Chettiar and 15 others have filed an application in M.P.No.3 of 2013 to implead them as respondents 6 to 21 in the writ petition.