A.S.A. SAMPATH Vs. THE COMMISSIONER

JUDGEMENT

(1.) These writ appeals are directed against the order, dated 28.04.2017, in W.P.(MD) No.21041 of 2016, filed by the appellant in W.A.(MD) No.774 of 2017. The other appeal, namely, W.A.(MD) No.775 of 2017 is at the instance of the fourth respondent in the writ petition.

(2.) For the purpose of disposal of these writ appeals, we take W.A.(MD) No.774 of 2017 as a lead case as it is by the writ petitioner.

(3.) The said writ petition was filed challenging the order passed by the first respondent, dated 20.10.2016, appointing the respondents 6 to 8 as nonhereditary trustees of Arulmigu Kailasanathaswamy Matrum Nithyakalyani Thirukoil at Elayathakudi and to direct the first respondent to appoint the writ petitioner as a non-hereditary trustee of the said Temple.