N S PARTHASARATHY Vs. VARADACHARIAR

JUDGEMENT

(1.) THIS application is filed for a declaration that the first respondent is not entitled to hold office as a trustee of Sri Vedanta desikar Swami Temple, Mylapore.

(2.) THE facts of the case are briefly as follows: A scheme of administration was framed by this Court in C. S. No. 253 of 1907 for the administration of Sri Vedanta Desikar Swami Temple in Mylapore which provides among other things (1) for the management of the Devasthanam by the Vadagalai sect of Vaishnavites; and (2) for the election of an Electoral Committee among the Vadagalai Vaishnavites for the purpose of appointing trustees belonging to vadagalai sect for the administration of the temple.

(3.) IN the result the application is dismissed. However, there will be no order as to costs. Application No. 2678 of 1983. IN view of the orders passed in Application No. 2677 of 1983 this application is also dismissed.