P K S T RADHAKRISHNAN Vs. DEPUTY COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENT DEPARTMENT TIRUNELVELI TIRUNELVELI KATTABOMMAN DISTRICT

JUDGEMENT

(1.) AT the stage of admission, notice was issued to the respondents. Accordingly, they have put in appearance through counsel. As the matter lies in a narrow compass, it is admitted and heard for final disposal.

(2.) THIS writ appeal is preferred against the order dated 7. 7. 1993 passed by the learned single Judge in W. P. No. 10008 of 1993. Learned single Judge has allowed the writ petition, quashed the order dated 8. 5. 1993 and directed the Deputy Commissioner, Hindu Religious and Charitable Endowments department, Tirunelveli, to give notice to all representatives of the hereditary trustee and also the 2nd respondent (Executive Officer) and to pass suitable orders in accordance with the provisions of the Hindu Religious and charitable Endowments Act, 1959 (hereinafter referred to as the Act ). Learned single Judge has also further directed that till such lime, the petitioner/appellant is permitted to continue as hereditary trustee. There is also a further direction that the 1st respondent will consider the claims of all the parties and pass final order, within 3 months from the date of receipt of the order.