VASAVI KANNIKAPARAMESWARI DEVASTHANAM Vs. CHAIRMAN
LAWS(MAD)-2003-4-5
HIGH COURT OF MADRAS
Decided on April 22,2003

SRI VASAVI KANNIKAPARAMESWARI DEVASTHANAM Appellant
VERSUS
CHAIRMAN Respondents




JUDGEMENT

- (1.)Petitioner is the Managing Trustee of Sri Vasavi Kannikaparameswari Devasthanam. The petitioner has prayed for writ of Mandamus forbearing the respondents 1 to 3 from erecting transformer in front of the temple on Mosque Street, Trivellore and to remove the pillars already fixed.
(2.)It is stated that the respondents 1 to 3 have erected electric poles in front of the door of the temple premises abutting Mosque Road.
(3.)Interim stay having been granted, the petition for vacating the stay has been filed on behalf of the respondent No.4, primarily for whose benefit, the transformer is being erected.


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