T LAKSHMIKUMARA THATHACHARIAR Vs. COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS ADMINISTRATION DEPARTMENT

JUDGEMENT

(1.) Heard the learned senior counsel and Special G. P. for the parties.

(2.) Following are the facts and events leading to the filing of these appeals :-The appellant is one and the same in both these appeals. For convenience, we will refer to the parties as they are arrayed in the writ petitions. The Writ Appeal No. 122/87 is filed challenging the order dated 29-10-1986 passed by the learned single Judge in Writ Petition No. 5121/82. In Writ Appeal No. 141/97 the order dated 17-2-1997 made by the learned single Judge in Writ Petitions No. 2082/97 is challenged.

(3.) In Writ Petition No. 512 l/82 the prayer was to quash the order of the second respondent dated 25-6-1982 made in O.A. No. 95/78 proposing to modify the scheme framed by this Court in A.S. No. 175 of 1934 in relation to Arulmighu Devarajaswami Temple, Kancheepuram, and to direct the second respondent to conduct a fresh enquiry on merits with regard to the contentions raised before him in O.A. No. 95 of 1978. In Writ Petition No. 2082/97 the petitioner challenged the validity of Sections 64(5) and 118 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959).