BADRAKALIAMMAN TEMPLE REPRESENTED THROUGH ITS TRUSTEE, MADANRAJ; MADANRAJ; MAHENDRAN; ROHINI SELVI Vs. COMMISSIONER, HINDU RELIGIOUS, CHARITABLE ENDOWMENT BOARD

JUDGEMENT

(1.) By consent, the Writ Petition is taken up for final disposal at the time of admission itself.

(2.) W.P. No. 10188 of 2008 has been filed by the temple, represented by its Trustee. The prayer in the said Writ Petition is for issuance of the Writ of Certiorarified Mandamus, to quash the proceedings of the third respondent dated 25.09.2008. By virtue of the said proceedings, the Assistant Commissioner, HR & CE had informed the trustee of the temple that they are not entitled to sell the properties standing in the name of the temple without prior permission from the HR & CE Department.

(3.) W.P. No. 12319 of 2008 has been filed by one Madanraj, the trustee of the temple and Mahendran and Rohini Selvi said to be the purchaser from the first petitioner. The prayer in the said Writ Petition is for issuance of the Writ of Mandamus to direct the first respondent to complete the registration of the sale deed presented by them on 15.07.2008 and return the document.