S HEMALATHA Vs. COMMISSIONR HINDU RELIGIOUS

JUDGEMENT

(1.) ADMIT.

(2.) BY consent of the learned counsel for both parties, the writ petition is disposed of.

(3.) THE petitioner claimed to be the hereditary trustee of Arulmigu Sendraya Perumal temple, Pagalpatti Village, Omalur Taluk, Salem District. Previously, the petitioner?s husband Mr. K. C. Srinivasan was the hereditary trustee of the said temple. On levelling certain charges and after holding some enquiry, Mr. K. C. Srinivasan was dismissed from the said post. Thereafter, according to the petitioner, by means of succession, she has become the hereditary trustee of the said temple, within the meaning of Section 54 (1) of the Tamil Nadu Hindu Religious and Endowments Act. The petitioner?s succession was also duly recorded.