GOVERNMENT OF TAMIL NADU Vs. ARCOT N VEERASWAMI

JUDGEMENT

(1.) SECOND respondent in W. P. No. 1192 of 1984 being the government of Tamil Nadu is the appellant herein. Writ petitioner is the first respondent herein. Respondents 2 to 6 herein were respondents 3 to 7 in the writ petition.

(2.) THE writ petition was filed by Arcot N. Veeraswami/first respondent herein to issue a Writ of declaration that Tamil Nadu Ordinance no. 17 of 1983, dated 21. 12. 1983 is null and void. This Ordinance was passed to amend Section 3 of Pachaiyappa's Trust (Takingover of Management) Act, 1981 (Tamil Nadu Act 11 of 1981) (hereinafter referred to as the Act) substituting the words'four years'in the place of'three years.'

(3.) ON behalf of the Committee of Management, a lengthy counter-affidavit of 102 pages had been filed to justify the continuance of the act because of the Magnititude of the problems faced by the committee. Petitioner had filed a reply affidavit countering each one of the achievements claimed by the committee.