Madras High Court
Thillairajan vs The Principal Secretary/H.R & C.E on 4 March, 2021
W.P. Nos.4969, 4972, 4976 & 4977 of 2021
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.03.2021
CORAM
THE HONOURABLE DR. JUSTICE ANITA SUMANTH
W.P. Nos.4969, 4972, 4976 & 4977 of 2021
and
WMP. Nos.5546, 5554, 5551 & 5549 of 2021
Thillairajan
…Petitioner in the above WPs
Vs.
1.The Principal Secretary/H.R & C.E.,
ADMN Department,
Nungambakkam, Chennai -34.
2.The Joint Commissioner,
Hindu Religious and Charitable Endowments,
Villupuram District.
3.The Assistant Commissioner,
Hindu Religious and Charitable Endowments,
Cuddalore District.
4.The Executive Officer,
Arulmigu Virudhagireeswarar Temple,
Virudhachalam Taluk, Cuddalore District.
…Respondents in the above WPs
1
https://www.mhc.tn.gov.in/judis/
W.P. Nos.4969, 4972, 4976 & 4977 of 2021
Prayer: Writ Petition filed under Article 226 of the Constitution of India praying to
Writ of Certiorari to call for the order of the 1st respondent in A.P.No.85 to 88 of
2019 dated 19.03.2020 confirming the order of the 2nd respondent in
M.P. No.18,06,09 & 05 of 2018 C2 dated 27.02.2019.
For Petitioner : Mr.S.N.Subramani in the above WPs
For Respondents : Mr.M.M.Karthikeyan,
Special Government Pleader
in the above WPs
CO M M O N O R D E R
Learned counsel for the petitioner has made an endorsement to the effect that
he does not pursue these writ petitions and seeks leave to approach the Revisional
Authority, i.e., Secretary to Government, Government of Tamil Nadu, in terms of
Section 114 of the Hindu Religious and Charitable Endowments Act, 1959.
2. Hence, these Writ Petitions are dismissed as withdrawn. Liberty as sought
is granted. Since the Supreme Court, in a series of judgments, viz., In Re:
Cognizance for Extension of Limitation dated 23.03.2020, 06.05.2020, 10.07.2020
and M/s.SS Group Pvt. Ltd. V. Aaditiya J. Garg & another (Civil Appeal No.4085 of
2020 dated 17.12.2020) has extended the statutory period of limitation for filing
appeals, let appeals and petitions seeking interim protection be filed within a period
of one (1) week from today. Such appeals and stay petitions, if filed within the
2
https://www.mhc.tn.gov.in/judis/
W.P. Nos.4969, 4972, 4976 & 4977 of 2021
aforesaid period, shall be taken on file without reference to limitation and decided as
expeditiously as possible. The stay petitions shall be disposed by the revisional
authority within a period of four (4) weeks from date of receipt of the same.
3. Till the disposal of the appeals, Mr.M.Karthikeyan, learned Special
Government Pleader assures the Court that the possession by the petitioner of the
property in question shall not be disturbed. Connected Miscellaneous Petitions are
closed. No costs.
4. The original impugned orders filed along with the Writ Petitions are
handed over under acknowledgement to the learned counsel for the petitioner, in
Court.
04.03.2021
sl/rkp
Index: Yes
Speaking order
3
https://www.mhc.tn.gov.in/judis/
W.P. Nos.4969, 4972, 4976 & 4977 of 2021
DR. ANITA SUMANTH, J.
sl/rkp
To
1.The Principal Secretary/H.R & C.E.,
ADMN Department,
Nungambakkam, Chennai -34.
2.The Joint Commissioner,
Hindu Religious and Charitable Endowments,
Villupuram District.
3.The Assistant Commissioner,
Hindu Religious and Charitable Endowments,
Cuddalore District.
4.The Executive Officer,
Arulmigu Virudhagireeswarar Temple,
Virudhachalam Taluk, Cuddalore District
W.P. Nos.4969, 4972, 4976 & 4977 of 2021
and
WMP. Nos.5546, 5554, 5551 & 5549 of 2021
04.03.2021
https://www.mhc.tn.gov.in/judis/
