P.LAKSHMANAN Vs. THE SUPERINTENDENT OF POLICE

JUDGEMENT

(1.) This writ petition has been filed seeking a writ of Certiorarified Mandamus to call for the records in Na.Ka.No.65/2017/E-1, dated 30.06.2017 on the file of the third respondent and quash the same and direct the respondents 2 and 3 to take action against the fourth respondent and recover the temple lands, more specifically mentioned in the annexure enclosed along with the affidavit.

(2.) Facts necessary for the disposal of this writ petition, are as follows:

(3.) Mr.S.Ramesh, learned Counsel for the petitioner made the following submissions: