ARULMIGU ANGALA ESWARI AMMAN TEMPLE Vs. COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENT DEPARTMENT AND OTHERS

JUDGEMENT

(1.) This writ petition has been filed for issuance of a Writ of Certioroari calling for the records relating to the impugned order dated 26.11.2013 in reference number in Che.Mu.Na.Ka.No.2061/2006/A3 passed by the second respondent and to quash the same.

(2.) The petitioner is the President of the Administrative Committee of the temple in question. It is averred that the temple is managed by a particular community of the people. The expenses incurred for the temple is borne by such community people. While so, on a telephonic compliant received from general public with regard to the handling of funds belonging to the Temple, the second respondent had inspected the temple and taken inventory of things available in the temple with the help of the poojari. It is the case of the petitioner that neither the official respondents nor the said poojari had informed about the inspection.

(3.) While so, on 16.12.2013, the petitioner as well as the members of the administrative Committee received a notice dated 16.12.2013 from the third respondent stating that he had been appointed as fit person of the petitioner temple through the impugned order of the second respondent dated 26.11.2013. On the same day, the third respondent had taken charge of the temple.