RAMAR Vs. K MATHAIYAN

JUDGEMENT

(1.) The Writ Appeals are directed against the order dated 02.08.2018 made in W.P.No.25012/2017 by a learned Single Judge.

(2.) The Writ Petition has been filed by the first respondent herein against the impugned order dated 09.09.2017 of the second respondent herein, confirming the appointment of first appellant in W.A.No.1854 of 2018 as Poojari of Mariamman temple. The said Writ Petition was allowed by the learned Single Judge by issuing directions to the official respondents to hand over the keys of Throwpathy Amman temple and Mariamman temple to the first respondent herein, to perform poojas in those two temples as per the proceedings of the second respondent herein dated 26.12015 and also as per the judgment and decree dated 01.12016 passed in O.S.No.253 of 2012 on the file of District Munsif Court, Mettur. Aggrieved over the same, respondents 8 to 11 in the writ petition are before this Court by way of two separate Writ Appeals.

(3.) The facts leading to this litigation have been narrated in detail in the order dated 02.08.2018 made in W.P.No.25012 of 2017 and therefore, it is not necessary to reiterate the entire facts once again and it is suffice to narrate the relevant facts which are necessary for the disposal of these Writ Appeals.