- (1.)The challenge in this writ petition is to the Show Cause Notice issued by the second respondent by his proceedings in Na.Ka.No.9060/2011/L.5 dated 12.02.2014 under Section 45(1) of Tamil Nadu Hindu Religious and Charitable Endowments Act (for short HR & CE Act), calling upon the petitioner to explain as to why an Executive Officer should not be appointed for the temple for a period of one year and his consequential proceedings in Na.Ka.No.9060/2011/L.5, dated 24.03.2014. In the said Show Cause Notice, as many as six alleged irregularities in the administration have been noted and for these reasons and for the better administration of the temple, it is stated in the Show Cause Notice that an Executive Officer should be appointed, as provided under Section 45 of the HR & CE Act.
(2.)This writ petition has been listed before me as a specially ordered case on the orders of the Hon'ble Acting Chief Justice. This writ petition has come up today for admission. Mr.S.Kandasamy, learned Special Government Pleader has entered appearance for the respondents. By consent the writ petition itself is disposed of.
(3.)I have heard the learned counsel on either side and I have also perused the records carefully.