S.Manohar Chettiar vs The Principal Secretary
2021 Latest Caselaw 5515 Mad

                                                                  Review Application No.35 of 2021



                                    IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:     02.03.2021

                                                      CORAM :

                                   THE HON'BLE MR.SANJIB BANERJEE, CHIEF JUSTICE
                                                         AND
                               THE HON'BLE MR.JUSTICE SENTHILKUMAR RAMAMOORTHY
                                           Review Application No.35 of 2021

                     S.Manohar Chettiar                         .. Petitioner

                                                         Vs.

                     1.The Principal Secretary,
                     Hindu Religious and Charitable Endowment Department,
                     St.George Fort,
                     Secretariat, Chennai 9

                     2.The Commissioner,
                     Hindu Religious and Charitable Endowment Department,
                     Chennai 34

                     3.The Joint Commissioner,
                     Hindu Religious and Charitable Endowment Department,
                     Chennai 34

                     4.The Fit Person/Executive Officer,
                     Arulmigu Sidhi Buddhi Vinayagar
                     and Sundareswarar Temple,
                     Royapettah, Chennai

                     5.Dr.K.J.Renuka
                     6.A.R.Thulasiram Chettiar                          .. Respondents




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https://www.mhc.tn.gov.in/judis/
                                                                     Review Application No.35 of 2021



                     Prayer: Review petition filed under order XLVII Rule 1 read with
                     Section 114 of CPC, seeking to review the judgment and decree dated
                     25.09.2020 in W.A.No.758 of 2020.


                               For Petitioner    :     Mr.P.Satheesh Kumar

                               For Respondents :       Mr.M.Karthikeyan, Spl.G.P.
                                                       For respondents 1 to 3.

                                                          ORDER

(made by the Hon'ble Chief Justice)

The review petition is utterly misconceived.

2. By the order impugned dated September 25, 2020, the

remittance of a sum of Rs.10,00,000/- as advance towards arrears of

annual contribution and audit fees was reduced to Rs.3,00,000/- upon

counsel for the appellant agreeing to such reduced amount.

3. It will be evident from the first paragraph of the order that the

challenge raised in the appeal was limited to the imposition of the

condition of remittance of Rs.10,00,000/-. If such was the limited

challenge and if the appeal was disposed of upon the appellant

accepting to deposit a reduced amount of Rs.3,00,000/-, there is no

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https://www.mhc.tn.gov.in/judis/ Review Application No.35 of 2021

scope for there being any error apparent on the face of the order or

any mistaken fact or the discovery of any new material.

4. It is submitted on behalf of the review applicant that an

appeal from the same order is pending. Such submission is irrelevant

in the context of the present review proceedings. Whatever may be

the fate of the other appeal, the order under review does not call for

any interference. Review Application No.35 of 2021 is dismissed. There

will be no order as to costs.

                                                                (S.B., CJ.)      (S.K.R., J.)
                                                                          02.03.2021

                     Index : yes/no
                     tar




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https://www.mhc.tn.gov.in/judis/ Review Application No.35 of 2021

THE HON'BLE CHIEF JUSTICE AND SENTHILKUMAR RAMAMOORTHY, J.

(tar)

Review Application No.35 of 2021

02.03.2021

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