LAWS(MAD)-2011-7-512

C PERIASAMY SERVAI Vs. JOINT COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENT DEPARTMENT, EXECUTIVE OFFICER AND JUDICIAL MAGISTRATE NO 2, MAGISTRATE COURT

Decided On July 01, 2011
C Periasamy Servai Appellant
V/S
Joint Commissioner, Hindu Religious And Charitable Endowment Department, Executive Officer And Judicial Magistrate No 2, Magistrate Court Respondents

JUDGEMENT

(1.) The first Respondent framed a scheme in O.A. No. 36 of 1986 in respect of Arulmighu Sri Kottai Karuppanasamy Temple at Kanniwadi Village in Dindigul District, by an order dated 13.10.1987.

(2.) Clause 3 of the said scheme is as follows:

(3.) According to the Petitioner, he was one among the trustees under the scheme. But, the first and second Respondent have disputed the same. According to the Respondents, the Petitioner was not appointed as a Trustee under the Scheme.