(Writ Appeals filed against the orders made in W.V.M.P. No. 858 of 2005 and W.P.M.P.No.10641 of 2005 in W.P. No.9810 of 2005 on 19.04.2005. Writ Petition filed under Article 226 of the Constitution of India for the issue of writ of certiorari to call for the records pertaining to the order dated 02.02.2005 passed in RP. No.218/2004 D2 of the first respondent confirming the orders passed in Na.Ka.No.7700/2004 A1/29.10.2004 of the second respondent and to quash the same.) Markandey Katju, C.J. The writ appeals are directed against the order of the learned single Judge dated 19.04.2005 made in interlocutory applications. 2. Heard the learned counsel for the parties. We are of the opinion that the writ appeals can be disposed off at this stage. 3. The appellant/petitioner challenged the election of the third respondent, who was elected as the Hereditary Trustee of the temple in question and the consequential recognition by the second respondent, the Joint Commissioner, HR & CE, Administration Department, Sivaganga, which was upheld by the first respondent, the Commissioner of HR & CE, Administration Department. 4. In our opinion the writ petition itself was liable to be dismissed on the ground of alternative remedy and hence, it should not have been entertained at all. 5. It may be noted that all orders of the Commissioner can be challenged before the State Government under Section 114 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959. 6. Learned counsel for the appellant/petitioner admits that there is such an alternative remedy. Hence, in our opinion, the appellant/petitioner should have availed of that remedy. Of course, it is open to the third respondent to contest before the State Government that section 114 of the Hindu Religious Charitable Endowments Act is not attracted. Even if Section 114 of theis not attracted, the general remedy by filing a suit to challenge the election and the consequential order is available to the petitioner. 7. In our opinion, the impugned order of the Joint Commissioner is only a consequential order granting recognition to the election of the third respondent as the Hereditary Trustee. 8. In view of the fact that alternative remedy is available to the appellant/petitioner, the appeals as well as the writ petition are liable to be dismissed and are accordingly dismissed. No costs. Consequently, WAMPs. No.3336 to 3338 of 2005 are dismissed.