N CHINNADURAI Vs. B JYOTHIMANI

JUDGEMENT

(1.) THE above writ appeal is directed against the order of the learned Single Judge dated 29. 6. 2004 passed in W. P. No. 18204 of 2004, in and by which, the learned Judge, on the basis of the concession given by the learned Special Government Pleader, ordered the writ petition as prayed for. The fourth respondent in the writ petition is the appellant in this appeal.

(2.) HEARD the learned counsel appearing for the appellant and the respondents.

(3.) THE first respondent herein/writ petitioner filed the said writ petition, praying to issue a writ of mandamus, directing respondents 1 to 3 therein to hold an auction of the leasehold right to run the shop, selling tea, coffee and other food items near Arulmighu Amana Lingeshwarar Thirukoil, Thirumoorthy Hills, Udumalpet Taluk, Coimbatore District in accordance with the Religious Institutions (Lease and Immovable Property) Rules, 1963 framed under Section 116 of the Hindu Religious and Charitable Endowments Act.