HIS HOLINESS SIVAPRAKASA PANDARA SANNITHI Vs. COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT

JUDGEMENT

(1.) PETITIONER in both the Writ Petitions seek Writ of Certiorarified Mandamus to quash the impugned Order of the 1st Respondent dated 30.9.2006 and consequently direct the 2nd Respondent to evict Respondents 3 to 13 in W.P.No.44413/2006 from S.Nos. 251/3A, 251/4 and 251/5 and Respondents 3 to 8 from S.No.426 of Rajapalayam Revenue Village and Taluk respectively.

(2.) SINCE common questions of fact and law are involved in these Writ Petitions, both Writ Petitions shall stand disposed by this Common order.

(3.) FIRST Respondent has filed the counter stating that as per the provisions under Sec.21 of HR & CE Act, 1st Respondent is empowered to modify or reverse any of the order passed by the Jt. Commissioner and therefore, the impugned order is in accordance with the provisions.