The Commissioner vs N.C.Sridhar
2021 Latest Caselaw 12559 Mad

                                                                           W.A.No.142 of 2014

                                   IN THE HIGH COURT OF JUDICIATURE AT MADRAS

                                                DATED : 28.06.2021

                                                     CORAM :

                                        THE HONOURABLE MR.JUSTICE T.RAJA
                                                     and
                                    THE HONOURABLE MR.JUSTICE V.SIVAGNANAM

                                      W.A.No.142 of 2014 and M.P. No.1 of 2014

                     1.The Commissioner,
                       Hindu Religious & Charitable
                        Endowments Department,
                       Nungambakkam High Road,
                       Chennai – 34.

                     2.The Joint Commissioner,
                       Hindu Religious & Charitable
                        Endowments Department,
                       Nungambakkam High Road,
                       Chennai-34.                                   ... Appellants

                                                       versus

                     Sri Audikesava Perumal Peyalwar Devasthanam,
                     Mylapore, Chennai-4,
                     rep. by its Board of Trustees,
                     1.N.C.Sridhar, Chairman
                     2.C.Rangachari
                     3.I.V.Ananthakumari
                     4.Ummidi Sudhakar
                     5.Nathella Narayana Gupta
                     6.M.N.Parthasarathy Battachariar
                     7.S.Kesavan Battachariar
                     8.S.Kesavan @ Ravi Battachariar
                     9.S.Srithar Battachariar
                     10.S.Venkatakrishnan Battachariar
                     11.V.Guruvayurappan Battachariar           ... Respondents



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https://www.mhc.tn.gov.in/judis/
                                                                            W.A.No.142 of 2014

                     Prayer: Appeal filed under Clause 15 of the Letters Patent against
                     the order made in W.P. No.24113 of 2011 dated 08.06.2012 passed
                     by His Lordship Mr.Justice Vinod K.Sharma.
                               For Appellants   : Mr.T.Arunkumar,
                                                  Government Advocate

                               For Respondents : Mr.K.Narasimhan for R1 to R3

                                                   JUDGMENT

(Judgment of this Court was delivered by T.RAJA,J.) When the matter is taken up for hearing, Mr.T.Arunkumar,

learned Government Advocate appearing for the appellants, by way

of filing an affidavit dated 21.06.2021, sought permission to

withdraw the appeal with liberty to the appellants to proceed

against the Trustees in accordance with law.

2.Since the learned Single Judge has quashed the Show Cause

Notice issued by the Joint Commissioner as the same has been

passed without jurisdiction, this writ appeal is dismissed as

withdrawn granting liberty to the appellants to proceed against the

Trustees in accordance with law. Consequently, connected M.P. is

closed. No costs.

[T.R.,J] [V.S.G.,J] 28.06.2021 vga

https://www.mhc.tn.gov.in/judis/ W.A.No.142 of 2014

T.RAJA,J.

and V.SIVAGNANAM,J.

vga

W.A.No.142 of 2014 and M.P. No.1 of 2014

28.06.2021

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