S. KATHIRESAN POOSARI AND ORS. Vs. SECRETARY TO GOVERNMENT, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT AND ORS.

JUDGEMENT

(1.) The present writ petition has been filed by the petitioners challenging the impugned order of the fifth respondent dated 21.9.2015 on the ground that the same is arbitrary, illegal and without jurisdiction and consequently, to direct the respondents not to proceed further pursuant to the orders in W.P. (MD) No. 15653 of 2015 dated 31.8.2015 on the file of this Court. The review application in Rev. Appln -. (MD) No. 43 of 2015 has been filed as against the order dated 31.8.2015 made in W.P. (MD) No. 15653 of 2015.

(2.) Since the issues involved in the writ petition as well as in the review application are inter -related with each other and the parties are one and the same, they are decided by way of a common order.

(3.) For the sake of convenience, the parties will be referred to as per their ranking in the writ petition.