MEENAKSHI SUNDARESWARAR AANMEGA SEVA SANGAM Vs. THE ASSISTANT COMMISSIONER, DEPARTMENT OF HINDU RELIGIOUS AND CHARITABLE ENDOWMENT AND ORS.

JUDGEMENT

(1.) THIS writ petition has been filed seeking a Writ of Certiorari to quash the impugned order of the first respondent made in his proceedings Se.Mu.Na.Ka. No. 1866/2013/A4, dated 14.06.2013 which was received by the petitioner Society on 20.06.2013, in and by which, the second respondent was appointed as a 'Fit Person' to the temple Sri Meenakshi Sundareswarar Thirukoil, Poriyalar Nagar, Madurai - 625014, which is under the Management and administration of the petitioner Society and quash the same. The case of the petitioner, in nutshell, is as follows:

(2.) THE third respondent filed the counter affidavit, refuting the allegations made by the petitioner that the petitioner and the other members of the Sangam did not maintain any register for the income of the temple and the gold and silver articles of the temple were not verified and valued by the officials of the H.R. & C.E. Department and even without their permission, the ornaments were melted and that the accounts of the temple are not audited and they did not issue any receipt for the amounts collected for 'Mappillai Azhaippu'. Further, the third respondent contended that since there is an alternative remedy available to the petitioner under Section 21 -A of the Act, the present writ petition is not maintainable in law and prayed for the dismissal of this writ petition.

(3.) THOUGH notice has been taken on behalf of the respondents 1 and 2, till date, no counter affidavit is filed by them.