R.BANUMATHI, J. - (1.) AMONG these three writ petitions, W.P.No.12915 of 2012 has been filed by one Gowthaman, a practising Advocate and an ordained Saivaite follower, for a direction to the 1st and 2nd respondents to forbear the 4th respondent from acting as 293rd Guru Maha Sanneedhanam of the Madurai Adheenam, by holding his appointment as illegal, arbitrary and contrary to the provisions contained in Tamilnadu Hindu Religious and Charitable Endowments Act, 1959.
(2.) OTHER two writ petitions in W.P.Nos.8260 and 26567 of 2012 have been filed by one Jagathalapradapan, who is the Secretary of 'Meenakshi Pillaikal' (means the Children of Goddess Meenakshi) the Society involved in social and religious activities. W.P.(MD)No.8260 of 2012 has been filed for a direction to the respondents to consider his representation dated 13.06.2012 and also to direct the Assistant Commissioner of HR and CE Department, Madurai to take custody and protection of the endowment of the Madurai Adheenam Mutt and all the properties and other endowments attached to the Madurai Adheenam Mutt and administer the same in accordance with law. W.P.No.26567 of 2012 has been filed to call for the records of the Assistant Commissioner, HR and CE Department, Madurai dated 20.06.2012 and quash the same and to declare that the appointment of the 10th respondent as successor to the 9th respondent on 27.04.2012 as illegal and and void ab initio.
(3.) SINCE the issue involved in all the writ petitions is one and the same and the parties are also same, they are taken up together and are being disposed of by this common order.;