S.P. VASUDEVAN AND ORS. Vs. THE COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT AND ORS.

JUDGEMENT

(1.) SEEKING a Writ of Certiorari to quash the impugned order passed by the first respondent in R.P. No. 103/14, dated 10.10.2014, the petitioner has come forward with the present writ petition.

(2.) THE case of the petitioners as culled out from the averments in the affidavit filed in support of this writ petition, is as follows:

(3.) THE fourth respondent filed a petition to vacate the interim stay granted by this Court, by filing a counter, wherein it is among other things, contended as under: