C A RAHIM Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) C.A.Rahim, the petitioner herein, prays for the issue of a writ of certiorari calling for the records from the Secretary to Government, Religious Endowments Department relating to G.O.Ms.No.599, dated 11.10.1990 and to quash the same.

(2.) THE facts which are required to dispose of this writ petition could be summarised as follows:

(3.) ACCORDING to the conditions contained in the order dated 16.8.1984 and the lease deed, the petitioner after the period is over shall hand over the premises to the Temple Executive Officer, who in turn shall take possession and lease out the said property through reauction and in the interest of the temple, the said order of lease is liable to be cancelled at any time and the temple administration can taken over the possession.