B POISELLAN Vs. SPECIAL COMMISSIONER AND COMMISSIONER OF HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS ADMINISTRATION DEPARTMENT FORT ST GEORGE CHENNAI

JUDGEMENT

(1.) THE petitioner filed the above writ petition challenging the order passed by the first respondent dated 11.6.1999 disqualifying the petitioner to act as non-heriditory trustee and Chairman of Board of Trustees to the Arulmigu Utchimi Makkali Ammal Temple. Tuticorin.

(2.) ACCORDING to the petitioner, he was elected as Managing Trustee on 21.7.1998. The second respondent seems to have filed a revision before the first respondent praying to cancel the order of the Assistant Commissioner. H.R. & C.E., Tuticorin, dated 17.12.1997 appointing the petitioner herein as a Trustee of the said temple. The first respondent by his order dated 11.6.1999 allowed the said revision, setting aside the appointment of the petitioner as a Trustee to the said temple.