SELVAGANAPATHY Vs. V SENTHILNATHAN

JUDGEMENT

(1.) These three Intra Court Appeals have filed by the appellant, who was the 4th respondent in WP No.43153, and 41422 of 2016 and the 3rd respondent in WP No.43154 of 2016, challenging the common order dated 18.12.2017 made in the above Writ Petitions, in and by which, the learned Single Judge, while setting aside the orders of the Commissioner, Hindu Religious and Charitable Endowments Department, made in R.P. No.3/2016 D2 and A.P. No.28/2016 D2 dated 30.09.2016 had remitted the matter to the Commissioner, Hindu Religious and Charitable Endowments Department, to consider the same afresh on merits.

(2.) W.P. No. 43153 of 2016 was filed by the 1st respondent in the Writ Appeal No.185 of 2018, challenging the order of the Commissioner, Hindu Religious and Charitable Endowments Department, dated 30.09.2016 made in R.P. No.3/2016 D2, filed under Section 21 of the Hindu Religious and Charitable Endowments Act, 1959. WP 43154 of 2016, was filed by the 1st respondent in WA No.186 of 2018, challenging the order dated 30.09.2016 passed by the Commissioner, Hindu Religious and Charitable Endowments Department, made in A.P. No.28/2016 D2, is an appeal filed under Section 69(1) of the Hindu Religious and Charitable Endowments Act, 1959. WP No.41422 of 2016 was filed by the respondents 1 to 3 in WA No.184 of 2018.

(3.) The facts that led to the filing of the Writ Petition are as follows: