Arulmigu Sri Ranganathaswamy ... vs The Sub-Registrar
2021 Latest Caselaw 13754 Mad

                                                                REV.APLC.(MD).No.263 of 2019

                           BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                   DATED: 09.07.2021

                                                       CORAM:

                                   The Hon'ble Mr.JUSTICE T.S.SIVAGNANAM
                                                     AND
                                    The Hon'ble Mrs.JUSTICE R. THARANI

                                         REV.APLC(MD).No.263 of 2019
                                        and C.M.P.(MD)No.12406 of 2019

                     Arulmigu Sri Ranganathaswamy Temple,
                     Rep.by its Executive Officer,
                     Srirangam, Trichy.                                         ...petitioner

                                                          Vs.
                     1.The Sub-Registrar,
                       Illuppur, Illuppur Taluk,
                       Pudukottai District.

                     2.The Assistant Commissioner,
                       Hindu Religious Charitable
                       Endowment Department,
                       Near Old Municipality Office,
                       Pudukottai.

                     3.Chelladurai.

                     4.Sri Ramanuja Koodam,
                       Rep.by its Trustee viz.
                       G.Krishnamoorthy                                       ... Respondents




                     1/4



https://www.mhc.tn.gov.in/judis/
                                                                  REV.APLC.(MD).No.263 of 2019

                     PRAYER: Review Application filed under Order 47 Rule 1 r/w Section
                     114 of C.P.C., to review the order passed by this Court in W.A.(MD).No.
                     372 of 2017 dated 27.04.2017 and allow the present Review Application.


                                        For Petitioner   : Mr.M.Saravanan

                                        For Respondent   : Mr.R.Baskaran,
                                                           Standing Counsel for Government
                                                           for RR1 & 2
                                                           Mr.C.Venkateshkumar for R3
                                                           Mr.G.Prabhu Rajendran for R4



                                                         ORDER

[Order of the Court was delivered by T.S.SIVAGNANAM,J.]

This Review application has been filed by the third party viz.,

Arulmigu Sri Ranganathaswamy Temple, Srirangam, Trichy, to review

the judgment dated 27.04.2017, passed in W.A.(MD)No.372 of 2017.

2. The said W.A.(MD)No.372 of 2017 was filed challenging an

order in W.P.No.(MD)No.6355 of 2014, dated 06.02.2017. The review is

primarily filed on the ground that though the applicant temple was a

https://www.mhc.tn.gov.in/judis/ REV.APLC.(MD).No.263 of 2019

proper necessary party to the Writ Petition, they were not impleaded,

though they were impleaded in an earlier Writ Petition, which was

withdrawn and in the Second Writ Petition, viz., W.P.(MD)No.6355 of

2014, they were not impleaded and an order has been passed upon

incorrect facts. The review petitioner temple has also filed W.A.No.549

of 2017, questioning the correctness of the order in W.P.(MD)No.6355 of

2014, dated 06.02.2017. Therefore, we are of the view that the Review

application can be closed preserving all the grounds raised by the review

applicant to be canvassed in W.A.(MD)No.549 of 2017.

3. With the above observation, this Review Application is closed.

No costs. Consequently, connected miscellaneous petition is closed.

                                                                     (T.S.S.,J.)     (R.T.,J.)

                                                                           09.07.2021

                     Index           : Yes/No
                     Internet        : Yes/No
                     vsm

https://www.mhc.tn.gov.in/judis/ REV.APLC.(MD).No.263 of 2019

T.S.SIVAGNANAM, J.

and R. THARANI, J.

vsm

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.

To

1.The Sub-Registrar, Illuppur, Illuppur Taluk, Pudukottai District.

2.The Assistant Commissioner, Hindu Religious Charitable Endowment Department, Near Old Municipality Office, Pudukottai. Order made in REV.APLC(MD).No.263 of 2019

Dated:

09.07.2021

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