P BOOPATHY HEREDITARY TRUSTEE Vs. SECRETARY TO GOVERNMENT HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT

JUDGEMENT

(1.) WRIT Petition filed under Article 226 of the Constitution of India praying for issue of a writ of mandamus directing the respondents to handover the charge to the petitioner as he being the Hereditary Trustee of the said Arulmighu Angalamman Thirukoil in compliance of the order passed by the Joint Commissioner, Hindu Religious and Charitable Endowments Department, the third respondent herein in his proceedings no. M.P. 7/2006 B1 dated 1.10.2007.) Mr. T. Chandrasekaran, learned Special Government Pleader takes notice for the respondents.

(2.) WITH the consent of the learned counsels appearing on either side, the writ petition is taken up for final disposal.

(3.) IN view of the submissions made by the learned counsels appearing on behalf of the petitioner as well as the respondents, the third respondent is directed to dispose of the representation of the petitioner, dated 28.11.2007, on merits and in accordance with law, within a period of eight weeks from the date of receipt of a copy of this order. The petitioner is directed to furnish a copy of the representation, dated 28.11.2007, to the third respondent, along with a copy of this order. The writ petition is disposed of accordingly. No costs.