Madras High Court
D.R.S.Bharath vs The Secretary on 29 April, 2021
W.P.(MD).No.8760 of 2021
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 29.04.2021
CORAM :
THE HONOURABLE MR.JUSTICE N.ANAND VENKATESH
W.P.(MD).No.8760 of 2021
and
W.M.P(MD).No.6589 of 2021
D.R.S.Bharath ...Petitioner
Vs.
1.The Secretary
Hindu Religious and Charitable Endowment Department
Tamil Nadu Government
Fort St.George
Chennai 600 009
2.The Commissioner
Hindu Religious and Charitable Endowment Department
No.119, Nungambakkam High Road
Chennai 600 034
3.The Joint Commissioner
Hindu Religious and Charitable Endowment Department
Division at Tiruchirappalli 005
4.The District Collector
Karur, Karur District 639 007
5.The District Revenue Officer
Collectorate, Karur 639 007
6.The Revenue Divisional Officer
Karur, Karur District
https://www.mhc.tn.gov.in/judis/
1/6
W.P.(MD).No.8760 of 2021
7.The Tahsildar
Manmangalam Taluk
Karur District
8.The Executive Officer
Arulmigu Balasubramaniasamy Thirukoil
Vennaimalai 639 006
Manmangalam Taluk
Karur District ... Respondents
Prayer: This Petition filed under Article 226 of the Constitution of India, to
issue a Writ of Mandamus, directing the second respondent herein to
consider the petitioner's request under Section 34 of the Hindu Religious and
Charitable Endowment Act in the light of the order passed by this Hon'ble
High Court in W.P(MD).No.64 of 2018 vide it's order dated 23.10.2019 and
on the basis of the petitioner's representation dated 10.03.2021.
For Petitioner : Mr.S.Sathya Chidambaram
For m/s.My Lord Law Associates
For R1 to R8 : Mr.K.P.Narayanakumar
Special Government Pleader
ORDER
This Writ Petition has been filed for issue of Writ of Mandamus,
directing the second respondent to consider the representation made by the
petitioner on 10.03.2021 wherein the petitioner has requested the second
respondent to pass orders in the light of Section 34 of the Tamil Nadu Hindu
Religious and Charitable Endowment Act.
https://www.mhc.tn.gov.in/judis/
W.P.(MD).No.8760 of 2021
2.Heard Mr.S.Sathya Chidambaram, learned counsel appearing for the
petitioner and Mr.K.P.Narayana Kumar, learned Special Government Pleader
appearing for the respondents.
3. The learned Special Government Pleader appearing on behalf of the
respondents submitted that the second respondent will consider the
representation made by the petitioner and it will be left open to the second
respondent even to consider the status of the petitioner as a tenant and pass
appropriate orders.
4. In the considered view of this Court, the Hon'ble Division Bench of
this Court while passing orders in W.P.(MD).No.64 of 2018, dated
23.10.2019 has set out various guidelines at paragraph No.36 of the
Judgment. Therefore, the second respondent will take into consideration these
guidelines while considering the representation made by the petitioner. There
is nothing more to add in this order except to direct the second respondent to
consider the representation made by the petitioner on 10.03.2021 in the light
of the guidelines given by the Hon'ble Division Bench in W.P.(MD).No.64 of
2018 and take a decision within a period of twelve (12) weeks from the date
of receipt of a copy of this order.
https://www.mhc.tn.gov.in/judis/
W.P.(MD).No.8760 of 2021
5.The petitioner is directed to make a fresh representation to the
second respondent along with all the relevant documents and also a copy of
this order.
6.This Writ Petition stands disposed of with the above directions.
No costs. Consequently, connected miscellaneous petition is closed.
29.04.2021
Internet : Yes/No
Index : Yes/No
msa
NOTE:
In view of the present lock down owing to COVID-19 pandemic,
a web copy of the order may be utilized for official purposes, but,
ensuring that the copy of the order that is presented is the correct
copy, shall be the responsibility of the advocate/litigant
concerned.
https://www.mhc.tn.gov.in/judis/
W.P.(MD).No.8760 of 2021
To
1.The Secretary
Hindu Religious and Charitable Endowment Department
Tamil Nadu Government
Fort St.George
Chennai 600 009
2.The Commissioner
Hindu Religious and Charitable Endowment Department
No.119, Nungambakkam High Road
Chennai 600 034
3.The Joint Commissioner
Hindu Religious and Charitable Endowment Department
Division at Tiruchirappalli 005
4.The District Collector
Karur, Karur District 639 007
5.The District Revenue Officer
Collectorate, Karur 639 007
6.The Revenue Divisional Officer
Karur, Karur District
7.The Tahsildar
Manmangalam Taluk
Karur District
8.The Executive Officer
Arulmigu Balasubramaniasamy Thirukoil
Vennaimalai 639 006
Manmangalam Taluk
Karur District
https://www.mhc.tn.gov.in/judis/
W.P.(MD).No.8760 of 2021
N.ANAND VENKATESH, J.
msa
Order made in
W.P.(MD).No.8760 of 2021
and
W.M.P(MD).No.6589 of 2021
Dated:
29.04.2021
https://www.mhc.tn.gov.in/judis/
