N SIVASUBRAMANIAN Vs. GOVERNMENT OF TAMIL NADU REP

JUDGEMENT

(1.) W. A. NO. 2351 of 2005 is preferred against the order dismissing the interim direction petition filed by the appellant/petitioner herein seeking direction to the respondents to handover the charge of Arulmigu Sankaralinga swamy Temple etc. , Devasthanam, North Chokkar Street, Tenkasi to the appellant/petitioner.

(2.) W. A. NO. 2352 of 2005 is against the order in W. V. M. P. No. 1553 of 20 05, vacating the interim stay of operation of the order of the commissioner, Hindu Religious and Charitable Endowment Department, Chennai, appointing the 5th respondent herein as Executive Officer of Arulmigu sankaralinga Swamy Temple etc. , Devasthanam, Tenkasi.

(3.) AS the writ appeals arise from the interim orders passed by the learned single Judge of this Court, this Bench directed to list the writ petitions also along with the writ appeals for final disposal.