OATHAIYANDI Vs. THE SECRETARY, TAMIL DEVELOPMENT, CHARITABLE ENDOWMENT

JUDGEMENT

(1.) Heard both sides.

(2.) By consent of both sides, the main Writ Petition itself is taken up for final disposal.

(3.) According to the Petitioners, this Court may pass necessary orders in directing the third respondent/The Joint Commissioner, Hindu Religious and Charitable Endowment Board, Tirunelveli District to take necessary steps on the basis of their representation, dated 8.2.2016 to conduct election for appointment of five Non -Hereditary Trustees, one of them shall be a woman, from amongst the 30 Pangalis of Nadar Community for Arulmighu Chidambareswarar Thirukkoil, Sri Vinayakar Kovil and Arulmighu Iyanthu Veethu Swamy Thirukkovil situated at Chettiapathu Village, Tiruchendur Taluk, Tuticorin District within the time fixed by this Court.