Madras High Court
K.G.Mohanaraman vs State Of Tamilnadu on 11 August, 2021
W.A.No.963 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED : 11.08.2021
CORAM
THE HON'BLE MR.JUSTICE M.M.SUNDRESH
and
THE HON'BLE MRS.JUSTICE S.KANNAMMAL
W.A.No.963 of 2021
K.G.Mohanaraman .. Appellant
Vs
1.State of Tamilnadu
Rep. by Secretary to Government,
Hindu Religious and Charitable Endowment
Department, Fort St.George,
Chennai - 600 009.
2.The Commissioner,
Hindu Religious and Charitable Endowment
Department, Nungambakkam,
Chennai - 600 034.
3.Member Secretary,
Expert Committee (Constituted by the High Court),
Rep. by Assistant Commissioner (Thirupani)
(Addl. Charge),
Hindu Religious and Charitable Endowment
Department, Nungambakkam,
Chennai - 600 034.
4.The Executive Officer/Thakkar
Arulmigu Aaadaleeswarar (Adareeswarar)Temple
Kayar @ Arulmigu Kandasami Koil, Tiruporur,
Chengalpattu District.
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W.A.No.963 of 2021
5.The District Collector,
Chengalpattu District,
Chengalpattu - 603 001.
6.The Tahsildar,
Thiruporur Taluk,
Chengalpattu District. .. Respondents
Appeal filed under Clause 15 of Letters Patent against the order
dated 20.12.2019 made in W.P.No.35223 of 2019.
For Appellant : Mr.S.Ayyathurai
For Respondents : Mr.D.Ravichander
Government Counsel
JUDGMENT
(Delivered by M.M.SUNDRESH, J.)
This appeal is preferred against the order dated 20.12.2019
made in W.P.No.35223 of 2019.
2. Heard the learned counsel appearing for the appellant and the
learned Government Counsel appearing for the respondents.
3. Learned counsel appearing for the appellant submitted that
though the order was passed by the learned Single Judge on
misconception of fact, it would be suffice if the representation sent by
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W.A.No.963 of 2021
the appellant dated 28.12.2019 is directed to be considered by the
third respondent/Member Secretary, Expert Committee, HR & CE.
4. In such view of the matter, we expect the third
respondent/Member Secretary, Expert Committee, HR & CE to consider
the aforesaid representation dated 28.12.2019 within a period of six
weeks from the date of receipt of a copy of this judgment. Needless to
state that the aforesaid authority shall take note of the slew of
directions issued by the Division Bench of this Court by order dated
07.06.2021 in W.P.No.574 of 2015.
5. In view of the above, the adverse remarks made by the
learned single Judge stand eschewed as what the appellant wants is
the renovation work for the temple. The writ appeal stands disposed of
accordingly. No costs.
(M.M.S., J.) (S.K., J.)
11.08.2021
Index:Yes/No
mmi/ssm
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W.A.No.963 of 2021
To
1.The Secretary to Government,
State of Tamilnadu
Hindu Religious and Charitable Endowment Department,
Fort St.George,Chennai - 600 009.
2.The Commissioner,
Hindu Religious and Charitable Endowment Department,
Nungambakkam,
Chennai - 600 034.
3.The Member Secretary,
Expert Committee (Constituted by the High Court),
Rep. by Assistant Commissioner (Thirupani)
(Addl. Charge),
Hindu Religious and Charitable Endowment
Department, Nungambakkam,
Chennai - 600 034.
4.The Executive Officer/Thakkar
Arulmigu Aaadaleeswarar (Adareeswarar)Temple
Kayar @ Arulmigu Kandasami Koil, Tiruporur,
Chengalpattu District.
5.The District Collector,
Chengalpattu District,
Chengalpattu - 603 001.
6.The Tahsildar,
Thiruporur Taluk,
Chengalpattu District.
https://www.mhc.tn.gov.in/judis/
W.A.No.963 of 2021
M.M.SUNDRESH,J.
and
S.KANNAMMAL,J.
mmi
W.A.No.963 of 2021
11.08.2021
https://www.mhc.tn.gov.in/judis/
