KUMARESAN; P HARIKRISHNAN MANAGING TRUSTEE ARULMIGU ESWARI PADHRA KALIAMMAN TEMPLE Vs. COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENT BOARD AND ORS; ASSISTANT COMMISSIONER HINDU RELIGIOUS CHARITABLE ENDOWMENT ADMINISTRATION DEPARTMENT AND THE EXECUTIVE OFFICER A/M ISAKKI AMMAN THIRUKOIL MUPPANDAL

JUDGEMENT

(1.) Heard both sides and perused the records.

(2.) When W.P.(MD). No. 8496 of 2008 came up before the Principal Bench, it was ordered to get permission from the Hon'ble Chief Justice to transfer the writ petition to be tried along with W.P.1273 of 2006. The Hon'ble Chief Justice, by an order dated 15.07.2008 directed the transfer of the matter pending before Principal Bench to be heard along with W.P.(MD).1273 of 2006. Thus, they were grouped together and a common order is being passed.

(3.) In W.P.1273 of 2006, the prayer of the petitioner is to set aside the order passed by the Assistant Commissioner HR&CE Board, Nagercoil dated 18.01.2006 by which the Executive Officer of Arulmighu Isakki Amman Thirukoil Muppandal, Thovalai Taluk was appointed as a Thakkar (Fit person) for the Arulmighu Eswari Badhra Kaliamman Temple, in Agatheeswaram Taluk under the HR&CE Act 1959 as amended by amending Act 39/96.