The Government Of Tamil Nadu vs Arulmigu Vaithianathaswamy
2021 Latest Caselaw 9838 Mad

                                                                          W.A.No.1475 of 2013

                                   IN THE HIGH COURT OF JUDICIATURE AT MADRAS

                                                DATED : 17.04.2021

                                                     CORAM :

                                       THE HONOURABLE MR.JUSTICE T.RAJA
                                                    and
                                      THE HONOURABLE MR.JUSTICE P.T.ASHA

                                     W.A.No.1475 of 2013 and M.P. No.1 of 2013

                     1.The Government of Tamil Nadu,
                       rep. by its Secretary,
                       Tamil Development,
                       Religious Endowment and
                        Information Department,
                       Fort St. George,
                       Chennai.

                     2.The Commissioner,
                       Tamil Nadu Hindu Religious and
                        Charitable Endowments Department,
                       Nungambakkam High Road,
                       Chennai.

                     3.The Joint Commissioner,
                       Tamil Nadu Hindu Religious and
                        Charitable Endowments Department,
                       Pattamangala Street,
                       Mayiladuthurai,
                       Nagapattinam District.                        ... Appellants

                                                      versus

                     1.Arulmigu Vaithianathaswamy
                        Devasthanam rep. by its
                       Hereditary Trustee,
                       Sri-la-sri Gurumaha Sannithanam of
                        Dharmapuram Adheenam,
                       Vaitheeswaran Koil,
                       Sirkazhi Taluk, Nagapattinam District.

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https://www.mhc.tn.gov.in/judis/
                                                                                W.A.No.1475 of 2013

                     2.Sri Vaithianathaswamy Thirukkoil
                        Archakarkal Welfare Association,
                       rep. By its President,
                       D.M.Vaithianatha Gurukkal,
                       No.1, Sannidhi Street,
                       Vaitheeswarankoil,
                       Sirkazhi Taluk,
                       Nagapattinam District.

                     3.Sri Vaithianathaswamy Thirukkoil
                        Employees' Welfare Association,
                       rep. by its President,
                       Rajagopal,
                       No.1/A, South Madavilagam,
                       Vaitheeswarankoil,
                       Sirkazhi Taluk,
                       Nagapattinam District.                            ... Respondents


                     Prayer: Appeal filed under Clause 15 of the Letters Patent to allow
                     the writ appeal setting aside the order dated 10.10.2012 made in
                     W.P. No.13919 of 2012.


                               For Appellants     :     No appearance

                               For Respondents :        Mr.A.R.L.Sundaresan,
                                                        Senior Counsel for
                                                        Mr.Sounthar for R1

                                                        Mr.S.Doraisamy for R2

                                                        Mr.A.V.Arun for R3


                                                      JUDGMENT

(Judgment of this Court was delivered by T.RAJA,J.)

When the matter is taken up for hearing, there is no

representation for the appellants. Though the writ appeal is of the

https://www.mhc.tn.gov.in/judis/ W.A.No.1475 of 2013

year 2013 and the same is pending for quite eight long years,

counsel appearing for HR&CE has not chosen to appear to argue the

matter today, which shows that they are not interested in

prosecuting the case. Accordingly, the writ appeal is liable to be

dismissed and the same is dismissed for non prosecution.

Consequently, connected M.P. is closed. No costs.

[T.R.,J] [P.T.A.,J] 17.04.2021 vga

https://www.mhc.tn.gov.in/judis/ W.A.No.1475 of 2013

T.RAJA,J.

and P.T.ASHA,J.

vga

W.A.No.1475 of 2013 and M.P. No.1 of 2013

17.04.2021

https://www.mhc.tn.gov.in/judis/