K P BHASKARAN, SOLE TRUSTEE, ARULMIGU PERIYA MARIYAMMAN TEMPLE Vs. COMMISSIONER, HINDU RELIGIOUS & CHARITABLE ENDOWMENTS; ASSISTANT COMMISSIONER, HINDU RELIGIOUS & CHARITABLE ENDOWMENTS; EXECUTIVE OFFICER / FIT PERSON, ARULMIGU ANUMANEESWAR THIRUKOVIL

JUDGEMENT

(1.) By consent, the writ petition is taken up for final disposal.

(2.) The petitioner claims to be the Hereditary Trustee of Arulmigu Periya Mariyamman Temple, Karungalpalayam, Erode and he came forward to file this writ petition challenging the order of the second respondent dated 12.05.2016 in and by which, the Executive Officer has been appointed as a Fit Person.

(3.) The learned counsel appearing for the petitioner would submit that the petitioner has also filed application under Section 63 (b) of the Tamil Nadu Hindu Religious and Charitable Endowments Act before the jurisdictional Joint Commissioner to declare him as the Hereditary Trustee and pendancy of the application, the second respondent has passed the impugned order appointing the Fit Person without assigning any reason. Since the order vitiates the petitioner with civil consequence, prays for interference.