M.Singaravel vs S.P.S.Nathan @ Amurdewaranathan
2021 Latest Caselaw 2484 Mad

                                                                         W.A.No.1172 of 2020
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                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS
                                                DATED: 03.02.2021
                                                      CORAM:
                              The Hon'ble Mr.SANJIB BANERJEE, THE CHIEF JUSTICE
                                                       AND
                            The Hon'ble Mr.JUSTICE SENTHILKUMAR RAMAMOORTHY
                                               W.A.No.1172 of 2020


                     1.M.Singaravel                            ...   petitioner

                               vs.

                     1.S.P.S.Nathan @ Amurdewaranathan,
                     President,
                     Parambaraisthangarsangam
                     (Hereditary Sthanigar Society
                     for Sri Darbaneeswarar
                     Swamy Devasthanam and
                     Sri Saneeswarabagavan)
                     Puducherry.

                     2.The Secretary
                     Hindu Religious and Charitable Endowment
                      Department, Government of Puducherry,
                     Puducherry.

                     3.The District Collector and
                     Special Officer (Temple),
                     Karaikal District,
                     Puducherry State

                     4.The Executive Officer,
                     Sri Darbaneeswarar
                     Swamy Devasthanam
                     Thirunallar 609 607,
                     Karikkal District.
                     Puducherry




https://www.mhc.tn.gov.in/judis/
                                                                              W.A.No.1172 of 2020
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                     5.The Administrator,
                     Union Territory of Puducherry,
                     Raj Nivas,
                     Puducherry                                     ...   respondents

                          Appeal filed against the order passed by this Court dated
                     23.12.2020 in WP No.19420 of 2020.

                               For Appellant     : Ms.P.Veena Suresh

                               For Respondents : Ms.N.Mala,
                                                 Government Pleader (Puducherry)
                                                 for respondents 2 to 4

                                                  Mr.V.Chandrasekar, CGSC,
                                                  for 5th respondent


                                                     JUDGMENT

(Delivered by The Hon'ble Chief Justice)

The appeal is directed against the order of December 23, 2020.

2. When the appeal was received on December 26, 2020, an

interim order was made in respect of the festival that commenced on

December 27, 2020 and ends on February 12, 2021.

3. It is fairly submitted on behalf of the State that in view of the

improving situation in the State and the strict adherence of the Covid

protocol and the directions issued in the order dated December 26,

2020, there has been nothing untoward.

https://www.mhc.tn.gov.in/judis/ W.A.No.1172 of 2020

4. In view of such submission, the appeal is disposed of on the

basis of the interim order dated December 26, 2020 and by requiring

all to adhere to the Covid protocol. The order impugned stands

modified to such extent as indicated in the interim order, which is

confirmed.

5. There will be no order as to costs. W.A.No.1172 of 2020 and

C.M.P.Nos.14547 and 14548 of 2020 are closed.

                                                                (S.B., CJ.)       (S.K.R., J.)
                                                                          03.02.2021
                     Index: Yes/no
                     tar

                     To

                     1.The Secretary

HR&CE , Government of Puducherry.

2.The District Collector and Special Officer (Temple), Karaikal District, Puducherry State

3.The Executive Officer, Sri Darbaneeswarar Swamy Devasthanam Thirunallar 609 607, Karikkal District. Puducherry

4.The Administrator, Union Territory of Puducherry, Raj Nivas, Puducherry

https://www.mhc.tn.gov.in/judis/ W.A.No.1172 of 2020

The Hon'ble Chief Justice and Senthilkumar Ramamoorthy, J.

(tar)

W.A.No.1172 of 2020

03.02.2021

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