K G KRISHNAN Vs. S VAIDYANATHAN

JUDGEMENT

(1.) Introductory :-

(2.) The intra court appeal in W.A.No.1535 of 2014 is directed against the order dated 26 November 2013 in W.P.No.6987 of 2008, setting aside the order passed by the Government, by rejecting the revision petition filed by the first respondent challenging his suspension from the position of Trustee of Arulmighu Annamalai Nathar Temple, Courtallam, on account of the sale of the temple property to his brother's son without obtaining permission from the Commissioner, Hindu Religious and Endowment Department.

(3.) The appeal in W.A.No.1536 of 2014 is against the order dated 26 November 1983 in W.P.No.10900 of 2017 virtually dismissing the Writ Petition filed for quashing the Government Order in G.O.Ms.No.195 dated 27 August 2002 and the consequential order dated 19 April 2004 directing execution of the sale deed in the name of the purchaser of the temple land notwithstanding the civil court decree dated 1 June 2001 in O.S.No.252 of 2000 canceling the sale and the observation that the sale deed has already been cancelled by the civil court.