KARTHICK Vs. S. PONNUPANDIAN

JUDGEMENT

(1.) The 19th defendant in the suit in O.S.No.196 of 2023 on the file of the Subordinate Court, Melur is the revision petitioner.

(2.) The above said suit has been filed under Sec. 70 of the Hindu Religious and Charitable Endowments Act challenging the order passed by the Commissioner of HR & CE Department confirming the scheme framed by the Joint Commissioner. The plaintiff has also prayed for a decree for permanent injunction restraining the Endowment Department officials from in any way implementing the scheme order of the Joint Commissioner. The plaintiff has also prayed for a permanent injunction restraining the officials of the Endowment Department from in any way interfering with the administration and management of the suit temple by the hereditary trustees cum poojaries.

(3.) Along with the suit, the plaintiff had filed I.A.No.2 of 2023 seeking an order of interim injunction restraining the respondents/defendants from in any way implementing their orders passed in A.P.Nos.81, 82 and 83 of 2018 dtd. 23/2/2020 and O.A.No.22 of 2011 and suo moto O.A.No.21 of 2016 dtd. 11/10/2018 by framing scheme for the suit temple and interfere with the management of the temple by the hereditary trustees till the disposal of the suit.