Madras High Court
S.Manohar vs Dr.K.J.Renuka on 27 January, 2021
W.A.No.70 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.01.2021
CORAM :
THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
W.A.No.70 of 2021
S.Manohar,
Managing Trustee,
Sri Prasanna Venkata Narasimha Perumal Temple,
Saidapet,
Chennai - 600 015. ... Appellant
Vs.
1.Dr.K.J.Renuka
2.The Secretary to Government,
Commercial Taxes and Registration Department,
Fort St. George,
Chennai - 600 009.
3.The Inspector General of Registration,
120, Santhome High Road,
Samthome, Chennai.
4.The Commissioner,
Hindu Religious and Charitable Endowments Department,
Nungambakkam High Road,
Chennai - 600 034.
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W.A.No.70 of 2021
5.The District Registrar,
Chennai South,
Guindy Industrial Estate,
Guindy, Chennai.
6.B.Suresh
7.R.D.Suryaprakash ... Respondents
Prayer: Appeal filed under Clause 15 of the Letters Patent against the
order dated 12.8.2020 passed in W.P.No.7617 of 2020.
For Appellant : Mr.P.Satheesh Kumar
For Respondents : Mr.T.M.Pappaiah
Spl. Government Pleader
for respondent Nos.2, 3 and 5
JUDGMENT
(Delivered by SENTHILKUMAR RAMAMOORTHY,J.)
This writ appeal is directed against the common order dated
12.8.2020 insofar as it concerns W.P.No.7617 of 2020.
2. W.P.No.7617 of 2020 was filed in order to direct the fourth
respondent therein to conduct an enquiry into the illegal lease deeds
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W.A.No.70 of 2021
executed by the appellant herein as regards the properties of the
temple concerned.
3. While the writ petition was pending, an order dated 27.7.2020
was passed by the District Registrar as regards the aforesaid lease
deeds. By recording the aforesaid, the learned Judge concluded that
nothing survives in W.P.No.7617 of 2020 and, consequently, the said
writ petition was closed.
4. Learned counsel submits that he is aggrieved because of the
observations made by the Writ Court while closing the writ petition.
5. Upon examining the impugned order of the Writ Court, we find
that no adjudication has been carried out as regards W.P.No.7617 of
2020, which was closed on account of the order dated 27.7.2020 of
the District Registrar. Accordingly, it is open to the appellant to
challenge the said order dated 27.7.2020, if he is aggrieved by the
same. If the order dated 27.7.2020 is challenged by the appellant
herein, the matter shall be decided uninfluenced by any observations
made by the Writ Court while closing W.P.No.7617 of 2020.
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W.A.No.70 of 2021
W.A.No.70 of 2021 stands disposed of in terms of the aforesaid
observations. No costs.
(S.B., CJ.) (S.K.R., J.)
27.01.2021
Index : Yes/No
sasi
To
1.The Secretary to Government,
Commercial Taxes and Registration Department,
Fort St. George,
Chennai - 600 009.
2.The Inspector General of Registration,
120, Santhome High Road,
Samthome, Chennai.
3.The Commissioner,
Hindu Religious and Charitable Endowments Department,
Nungambakkam High Road,
Chennai - 600 034.
4.The District Registrar,
Chennai South,
Guindy Industrial Estate,
Guindy, Chennai.
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W.A.No.70 of 2021
THE HON'BLE CHIEF JUSTICE
AND
SENTHILKUMAR RAMAMOORTHY, J.
sasi
W.A.No.70 of 2021
27.01.2021
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