REGENT COMPUTRONICS PVT. LTD.

GOVERNMENT OF TAMIL NADU Appellant

V/S

Saravana Pandian Respondents

Referred Judgements :-

A.K. KRAIPAK V. UNION OF INDIA [REFERRED TO]
MALLOCH V. ABERDEEN CORPORATION [REFERRED TO]
CINNAMOND V. BRITISH AIRPORTS AUTHORITY [REFERRED TO]
K. EKAMBARAM M. KAILASAM V. COMMISSIONER,HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT [REFERRED TO]
MANOHAR MUKHERJEE V. BHUPENDRA NATH MUKHERJEE [REFERRED TO]
V. ARIYAMUTHU V. DISTRICT TEMPLE ADMINISTRATION COMMITTEE [REFERRED TO]
MANAGEMENT HOTEL IMPERIAL NEW DELHI VS. HOTEL WORKERS UNION [REFERRED TO]
BACHHITTAR SINGH VS. STATE OF PUNJAB [REFERRED TO]
UNION OF INDIA VS. H C GOEL [REFERRED TO]
UNION OF INDIA STATE OF UTTAR PRADESH VS. MOHAN LAL KAPOOR:K N MISRA [REFERRED TO]
MOHINDER SINGH GILL VS. CHIEF ELECTION COMMISSIONER NEW DELHI [REFERRED TO]
RAM RATTAN VS. BAJRANG LAL [REFERRED TO]
STATE OF MAHARASHTRA VITHOBA BABAN VS. GHANDRABHAN TALE:STATE OF MAHARASHTRA:STATE OF MAHARASHTRA [REFERRED TO]
ANIL KUMAR VS. PRESIDING OFFICER [REFERRED TO]
FAKIRBHAI FULABHAI SOLANKI VS. PRESIDING OFFICER [REFERRED TO]
O P GUPTA VS. UNION OF INDIA [REFERRED TO]
S N MUKHERJEE VS. UNION OF INDIA [REFERRED TO]
SCHEDULED CASTE AND WEAKER SECTION WELFARE ASSOCIATION REGD VS. STATE OF KARNATAKA [REFERRED TO]
M PAUL ANTHONY VS. BHARAT GOLD MINES LIMITED [REFERRED TO]
A A GOPALAKRISHNAN VS. COCHIN DEWASWOM BOARD [REFERRED TO]
MONI SHANKAR VS. UNION OF INDIA [REFERRED TO]
UNION OF INDIA VS. PRAKASH KUMAR TANDON [REFERRED TO]
COMPETITION COMMISSION OF INDIA VS. STEEL AUTHORITY OF INDIA LTD [REFERRED TO]
MOHD YUNUS KHAN VS. STATE OF UP [REFERRED TO]
AUTOMOTIVE TYRE MANUFACTURERS ASSOCIATION VS. DESIGNATED AUTHORITY [REFERRED TO]
M P ANANDAM PILLAI VS. STATE [REFERRED TO]
N SIVASUBRAMANIAN VS. GOVERNMENT OF TAMIL NADU REP [REFERRED TO]
TUKARAM KANA JOSHI VS. M.I.D.C [REFERRED TO]
SUBRAMANIAN SWAMY VS. STATE OF TAMIL NADU [REFERRED TO]
C. ANDIAPPAN AND ORS. VS. THE JOINT COMMISSIONER, TAMIL NADU HINDU RELIGIOUS AND CHARITABLE ENDOWMENT BOARD AND ORS. [REFERRED TO]

JUDGEMENT

(1.) Having regard to the position that several writ petitions, writ appeals, civil miscellaneous appeals involving common legal and factual issues arise for consideration, we intend to dispose of all these matters by a common order. Hence, it is necessary to record the facts and events in the following order:

(2.) As against the order in W.P.(MD) No. 10257 of 2016, dated 15.07.2016, the Government along with the Commissioner, Hindu Religious and Charitable Endowments Department, and the Joint Commissioner, Hindu Religious and Charitable Endowments Department, Madurai, who are respondents 1 to 3 in that writ petition have filed a Writ Appeal in W.A.(MD) No. 1133 of 2016. As against the same order in W.P. (MD) No. 10257 of 2016, the respondents 4 to 6 in the writ petition, namely, the Fit Person of the temple appointed by the Government and the Executive Officer who was appointed by the Commissioner on 12.05.2016 preferred another appeal in W.A.(MD) No. 1143 of 2016 before this Court.

(3.) Aggrieved by the removal of the trustees by order dated 13.05.2016, vide G.O.Ms.No.158, Tourism, Cultural and Endowments Department, one Saravanapandian, the petitioner in W.P.(MD) No. 10257 of 2016 has preferred the Civil Miscellaneous Appeal in C.M.A.(MD)No.883 of 2016. Similarly another trustee by name P.M. Pandiarajan has also filed an appeal in C.M.A.(MD)No.819 of 2016 against the same order. Though the Civil Miscellaneous Appeals were to be heard by a Single Judge of this Court, they were tagged along with the Writ Appeal (MD) Nos. 1133 and 1143 of 2016 at the request of the counsel on both sides on the ground that common issues arise for consideration in all the matters.

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GOVERNMENT OF TAMIL NADU Vs. SARAVANA PANDIAN

Referred Judgements :-

JUDGEMENT

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