SHANMUGAM Vs. JOINT COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE; ASSISTANT COMMISSIONER; INSPECTOR HINDU RELIGIOUS AND CHARITABLE; M KOTHANDAPANI; A PAZHANI; A RAMALINGAM; R SAMBASIVAM; R VISWANATHAN; S SUNDARAM; G RENGANATHAN; K SADIYAN; M KONORI GOUNDER; PICHAI GOUN

JUDGEMENT

(1.) Heard Mr.N.Suresh, learned counsel appearing for the petitioner and Mr.R.Vijayakumar, learned Additional Government Pleader appearing for the respondents and perused the materials placed on record. With the consent on either side, the Writ Petition itself is taken up for final disposal at the admission stage.

(2.) The petitioner has challenged the order passed by the 1st respondent dated 12.03.2015 purported to be order passed in O.A.No.8 of 2012 (Old No.48/87) and to forbear the respondents from interfering with the petitioner's management and administration of the temple in question and that the trusteeship is hereditary in nature and the hereditary trustees have been performing their duties all the years.

(3.) It is stated that on 01.04.1985, one Ramalingam was appointed as fit person by the Assistant Commissioner HR and CE Department, Cuddalore. The petitioner preferred Revision before Deputy Commissioner, HR&CE Department, Trichy and the same was taken on file as R.P.No.15 of 1986. The said Revision was allowed and the order appointing the fit person was set aside. Thereafter, the fit person filed a Writ Petition before this Court in W.P.No.5200 of 1987 and on 31.07.1987, the said Writ Petition was also dismissed.