EXECUTIVE OFFICER Vs. SRINIVASARAMA BATTAR AND OTHERS

JUDGEMENT

(1.) By consent, the writ appeals are taken up for final disposal.

(2.) The first respondent herein/writ petitioner filed W.P(MD)No.8464 of 2007 praying for the issuance of a writ of Mandamus directing the respondents therein to allot the 1/8th share in the total hundial income in the temple, namely, Arulmigu Venkatachalapathy Temple, at Thiruvannamalai in Venkiteswarapuram village, Srivilliputtur Town, received on every Saturday and Sunday and every Tamil month of Purattasi in the every year to him and further directing the respondents therein to resume the customary practice in the said temple.

(3.) The first respondent herein/writ petitioner filed yet another writ petition in W.P(MD)No.12466 of 2012, praying for the issuance of a writ of Certiorarified Mandamus to call for the records in pursuant to the impugned order in Na.Ka.No.8009/2003/E1 dated 30.11.2011 passed by the Joint Commissioner, Hindu Religious and Charitable Endowment Department, Sivagangai and quash the same and consequently, direct the respondents therein to uphold the right of his 1/8th share in the Purattasi Saniwara Hundial and tickets in Purattasi month in Sri Srinivasaperumal Temple, Thiruvannamalai, Srivilliputttur, Virudhunagar District.