M RAJENDRAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) FIVE petitioners, who were originally appointed as Trustees of Muthumariamman Thirukovil in Meenakshipuram at Karaikudi for a period of three years, have filed the present writ petition challenging the Tamil Nadu Ordinance No. 5 of 2006 whereby and whereunder the period of trusteeship was reduced from three years to one year. At the time of admission, an interim order of status quo was ordered on 17. 11. 2006,due to which, petitioners continued to be the trustees for some time. Thereafter, at the instance of the respondent-department, the status quo order passed by this Court was vacated on 27. 04. 2007.

(2.) THE petitioners assumed charges as Trustees on 16. 11. 2005 and the period of trusteeship, as per the original order of appointment, is now over and therefore, the learned counsel for petitioners states that at this point of time, the petitioners can not have any grievance, as the period is over. The learned counsel further submits that liberty may be given to challenge the ordinance if and when such need arises.

(3.) IN view of the above, while granting such liberty, the Writ Petition is dismissed. However, in the circumstances of the case, there will be no order as to costs. if and when such need arises.