P.EZHUMALAI Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) W.P. No.17419 of 2025 has been filed for issuance of Writ of Certiorarified Mandamus to quash Paragraph No.3 of G.O.(P) No.275, dtd. 17/11/2023, Tourism Culture and Religious Endowments (AN3-1) Department, insofar as it relates to the term of office of the trustees as 2 years and to direct the respondents to change the term of office of the trustees from 2 years to 3 years and consequently, direct the 4th respondent/Executive Officer to hand over management of the temple to the trustees as per the Scheme of the temple in O.S. No.19/1934 dtd. 31/3/1936, on the file of the learned District Judge, Chengalpattu.

(2.) W.P. No.22157 of 2025 has been filed to issue a Certiorarified Mandamus to quash the proceedings in Nada.Na.Ka.No.7792/2006/A2, dtd. 6/3/2006, on the file of the 3rd respondent on the ground that there is no definite period of office is prescribed in the order as per the judgment in Dr.Subramanian Swamy vs The state of Tamil Nadu, reported in (2014) 5 SCC 75 and to consequently, direct the 4th respondent/Executive Officer to hand over management of the temple to the trustees as per the Scheme referred herein above.

(3.) I have heard Mr.R.Singaravelan, learned Senior Counsel for Mr.M.Muruganantham, learned counsel for the petitioner in both Writ Petitions, as well as Mr.N.R.R.Arun Natarajan, learned Special Government Pleader for the respondents.