SRI. ADHI PARASAKTHI AMMAN BAKTHA SABHA (REGD. NO. 117 OF 2004) Vs. THE ASSISTANT COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT, UTHAMAR GANDHI SALAI, NUNGAMBAKKAM, CHENNAI

JUDGEMENT

(1.) Heard Mr. S. Sadasahram, learned counsel for the petitioner; Mr. M. Maharaja, learned Special Government Pleader (HR and CE) for the respondents 1 and 2; Mr. S.D. Ramalingam, learned counsel for the third respondent and Mr. V. Ragavachari, learned counsel, representing Mr. P. Sidharthan, learned counsel for the fourth respondent and perused the records.

(2.) The petitioner-Sabha has come up with the present Writ Petition challenging the order of the first respondent dated 18.12.2013 passed in Reference No. Che.Mu.Na.Ka. No. 2961/2013/A1, in and by which, the third respondent, Executive Officer of Arulmighu Ekambareswarar Temple, Aminjikarai, Chennai, was appointed as Thakkar of Sri. Arulmighu Adhi Parasakthi Amman Temple.

(3.) The case of the petitioner is that the petitioner-Sabha was formed in the year 1998 for the purpose of developing and administering Sri. Arulmighu Adhi Parasakthi Amman Thirukkoil. The Temple was constructed and consecrated by the petitioner-Sabha out of the funds of the members of the Sabha and also from the donations offered by the public. Earlier, on 11.07.1994, Sri. Arulmighu Adhi Parasakthi Amman Baktha Sabha was formed and the said Sabha came to be dissolved in the year 1998 and thereafter, the petitioner-Sabha was formed in the year 1998.