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Meenabharathi vs The Executive Officer
2021 Latest Caselaw 22797 Mad

Citation : 2021 Latest Caselaw 22797 Mad
Judgement Date : 22 November, 2021

Madras High Court
Meenabharathi vs The Executive Officer on 22 November, 2021
                                                          W.P(MD).Nos.19849 to 19858 and 19986 to 20012 of 2021




                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT


                                                     DATED: 22.11.2021

                                                           CORAM

                                        THE HON'BLE Mr.JUSTICE M.SUNDAR

                             W.P(MD).Nos.19849 to 19858 and 19986 to 20012 of 2021
                                                       and
                          W.M.P(MD).Nos.16559 to 16564, 16554 to 16557, 16672, 16673,
                          16675, 16678, 16698, 16700, 16679, 16690, 16691, 16701, 16695,
                          16680, 16686, 16687,16676, 16682, 16683, 16674, 16677, 16681,
                          16702, 16685, 16684, 16689, 16688, 16703, 16692, 16693, 16696,
                            16697, 16704, 16699,16705, 16706, 16708 and 16709 of 2021


                     W.P(MD).No.19849 of 2021

                     Meenabharathi                                                            ... Petitioner


                                                             -Vs.-

                     The Executive Officer,
                     Arulmighu Puttu Urchava Vagaiyara
                     Kattalai,
                     Arulmighu Sokkanathar Thirukovil,
                     Puttuthoppu, Madurai-625 016.                                          .. Respondent

                                  Writ Petition filed under Article 226 of the Constitution of India
                     praying to issue a Writ of Certiorarified Mandamus to call for the records
                     of the impugned orders of the respondent dated 26.07.2021, 20.09.2021
                     and 07.10.2021 and quash the same as illegal and consequently directing


                      1/11
https://www.mhc.tn.gov.in/judis
                                                          W.P(MD).Nos.19849 to 19858 and 19986 to 20012 of 2021




                     the respondent to re-fix the fair rent in accordance with the law and to
                     pass such further orders as this Court may deem fit and proper in the
                     above facts and circumstances.


                                        For Petitioner     :       Mr.M.Kannan (in all W.Ps)

                                        For Respondent     :       Mr.M.Saravanan (in all W.Ps)


                                                               ******

COMMON ORDER

This common order will govern the captioned thirty seven main

writ petitions and the captioned writ miscellaneous petitoins (W.M.Ps)

therein.

2. Mr.M.Kannan, learned counsel for the writ petitioners in all the

thirty seven main writ petitions and Mr.M.Saravanan, learned private

counsel who accepts notice on behalf of the lone respondent in all the

thirty seven captioned main writ petitions are before me.

3. To be noted, the lone respondent in all the captioned matters is

'Executive Officer' of a Temple under 'the Tamil Nadu Hindu Religious

https://www.mhc.tn.gov.in/judis W.P(MD).Nos.19849 to 19858 and 19986 to 20012 of 2021

and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of

1959)' [hereafter 'TNHR&CE Act' for the sake of convenience and

clarity].

4. Read this in conjunction with and in continuation of earlier

proceedings made in previous listing on 08.11.2021 which reads as

follows:

'Mr.M.Kannan, learned counsel fairly submits that in similar matters i.e. W.P. (MD).Nos.19606 to 19615 of 2021, another Hon'ble Single Judge of this Court has disposed of the Writ Petitions vide order dated 01.11.2021 (this Court is informed that there were minor changes in the order on 02.11.2021 when the matter was listed under the caption 'For Being Mentioned') relegating the writ petitioners to alternative remedy

2. Learned counsel requests for a short accommodation to produce a copy of the order. Request acceded to.

3. List under the caption 'Adjourned Admission' on 22.11.2021.'

5. Today, copy of the order made by Hon'ble Predecessor Judge

being order dated 01.11.2021 (this Court is informed that this copy is

post incorporation of minor changes made on 02.11.2021 at the instance

https://www.mhc.tn.gov.in/judis W.P(MD).Nos.19849 to 19858 and 19986 to 20012 of 2021

of oral mentioning by learned counsel on both sides) has been placed

before me. To be noted, the same set of two counsel were before Hon'ble

Predecessor Judge also. Both learned counsel submit that there is no

disputation or disagreement that the captioned thirty seven main writ

petitions are akin to the writ petitions disposed of by this earlier order

made by Hon'ble Predecessor Judge (in ten writ petitions i.e.,

W.P(MD).Nos.19606 to 19615 of 2021). Therefore, with the consent of

learned counsel on both sides, captioned thirty seven main writ petitions

are taken up.

6. Before I proceed further, I deem it appropriate to make the

following clear:

(a) In the captioned thirty seven writ petitions, three

different sets of communications are assailed. One set is

dated 26.07.2021 (Page No.40 of typed set of papers)

second set is dated 20.09.2021 (Page No.50 of typed set of

papers) and third set is dated 07.10.2021 (Page No.62 of

typed set of papers).

https://www.mhc.tn.gov.in/judis W.P(MD).Nos.19849 to 19858 and 19986 to 20012 of 2021

(b) This Court is informed that captioned writ

petitions have been filed in this Court within thirty days

from the date of receipt of the aforementioned

communications by the respective writ petitioners and/or

thirty days have not elapsed.

(c) This order, therefore will not serve as a precedent

for extension of time statutorily prescribed.

(d) This order is being made as Hon'ble Predecessor

Judge has already made the aforementioned order in ten

writ petitions with regard to ten other similarly placed writ

petitioners qua the same temple / same issue which means

departure from that view may result in placing similarly

placed litigants in dissimilar situations qua court orders.

(e). To be noted, regarding extension of statutorily

prescribed time period, I have already taken a different view

following Rukmani Ganesan case [Ganesan, represented

by its power agent G.Rukmani Ganesan v. Commissioner,

Tamil Nadu Hindu Religious and Charitable Endowments

Board and others], decided by Hon'ble Supreme Court and

https://www.mhc.tn.gov.in/judis W.P(MD).Nos.19849 to 19858 and 19986 to 20012 of 2021

reported in (2019) 7 SCC 108, but as I am not making a

departure I refrain from making a reference in this case

(preserving such a course for a case if it becomes

imperative in days to come) in the light of the

aforementioned points. Therefore, it has been made clear

that this order will not serve as a precedent for extension of

statutorily prescribed time frame, more particularly, under

TNHR&CE Act.

7. The aforementioned 01.11.2021 order of Hon'ble Predecessor

Judge reads as follows:

'In all these writ petitions, the respective petitioner assails an order of refixation of fair rent with effect from 01.07.2016. Consequential orders for initiation of proceedings under Sections 78 and 79 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (the Act of 1959) are also under challenge.

2. The respective petitioner assails the order of refixation of fair rent primarily on the ground that such fair rent has been refixed with retrospective effect. By relying upon an order passed in N.Gurusamy Nadar and Others v. The Commissioner, Hindu Religious and Charitable Endowments Department, 2018 (3) MWN (Civil) 167, it is contended that

https://www.mhc.tn.gov.in/judis W.P(MD).Nos.19849 to 19858 and 19986 to 20012 of 2021

the Court categorically held that fixation of fair rent with retrospective effect is impermissible in law. Therefore, the respective petitioner contends that the impugned order of refixation of fair rent is unsustainable. Although an appellate remedy is provided for under Section 34A(3) of the Act of 1959, it is submitted that these writ petitions are maintainable in view of the failure of the respondent to take into account the above mentioned order. The respective petitioner also contends that great prejudice would be caused if these writ petitions are not entertained inasmuch as the proviso to Section 34A(5) mandates that the refixed rent should be paid and satisfactory proof thereof submitted before an appeal is entertained.

3. On the contrary, the respondent submits that the constitutional validity of Section 34A of the Act of 1959, including in particular, the proviso to Section 34A(5) was upheld by a Division Bench of this Court in the judgment in Arulmigu Angala Parameswari and Kasivishwanathaswami Temple, Adimanaiveal House Owners Association v. The State of Tamil Nadu, 2009-3-L.W.728. Therefore, it is submitted that the present writ petitions are not maintainable.

4. Upon considering the rival contentions, it should be noted that a statutory remedy is provided for. In addition, there are disputed questions of fact as to whether the delay in fixation of fair rent is attributable to the respective petitioner as contended by the respondent. In these circumstances, the respective petitioner is not entitled to discretionary relief

https://www.mhc.tn.gov.in/judis W.P(MD).Nos.19849 to 19858 and 19986 to 20012 of 2021

under Article 226 of the Constitution and should avail of the statutory remedy. At the same time, the contention of the respective petitioner that the order of this Court, which was reported in 2018 (3) MWN (Civil) 167, has not been taken into consideration by the respondent is a contention that warrants consideration. Therefore, the appellate authority shall take the same into account while disposing of the appeals. In addition, it is just and necessary that the appeals be disposed of expeditiously.

5. Accordingly, all these writ petitions are disposed of by permitting the respective petitioner to present an appeal before the Commissioner in terms of Section 34A(3) of the Act of 1959. The respective petitioner is permitted to present such appeals within four weeks from the date of receipt of a copy of this order. If such appeals are presented within the said time limit, the Commissioner is directed to receive such appeals and dispose of the same on merits within a period of two months from the date of receipt thereof without going into the question of limitation. There will be no order as to costs. Consequently, connected W.M.P(MD).Nos.16300 to 16305, 16307, 16308, 16309, 16310 of 2021 are closed.'

8. In the light of the above, there being no disputation or

disagreement between the parties that the captioned writ petitions are

akin to the ten writ petitions in which aforementioned order has been

https://www.mhc.tn.gov.in/judis W.P(MD).Nos.19849 to 19858 and 19986 to 20012 of 2021

made, captioned writ petitions will also stand disposed of on the same

lines. For convenience, I reproduce the operative portion, namely

paragraph 5 (though the entire order has been reproduced supra) and the

same is as follows:

'5. Accordingly, all these writ petitions are disposed of by permitting the

respective petitioner to present an appeal before the Commissioner in terms of

Section 34A(3) of the Act of 1959. The respective petitioner is permitted to

present such appeals within four weeks from the date of receipt of a copy of this

order. If such appeals are presented within the said time limit, the

Commissioner is directed to receive such appeals and dispose of the same on

merits within a period of two months from the date of receipt thereof without

going into the question of limitation. There will be no order as to costs...'

Consequently, captioned writ miscellaneous writ petitions are

disposed of as closed. There shall be no order as to costs.

22.11.2021

Speaking order Index: Yes Internet : Yes pkn

https://www.mhc.tn.gov.in/judis W.P(MD).Nos.19849 to 19858 and 19986 to 20012 of 2021

PS: After the order was dictated, learned counsel for writ petitioners request for return of the original of the impugned order in all the captioned matters for the purpose of enabling him to file/present a statutory appeals before the appellate authority, namely Commissioner- Hindu Religious and Charitable Endowments Department, No.119, Uthamar Gandhi Salai (previously Nungambakkam High Road), Chennai-600 034. Registry to return the impugned orders in all the captioned matter forthwith to the counsel on record for the writ petitioners under due acknowledgment. It is also made clear that the aforementioned order made by Hon'ble Predecessor Judge has been given quietus by the parties i.e., there are no intra-court appeals.

To

The Executive Officer, Arulmighu Puttu Urchava Vagaiyara Kattalai, Arulmighu Sokkanathar Thirukovil, Puttuthoppu, Madurai-625 016.

https://www.mhc.tn.gov.in/judis W.P(MD).Nos.19849 to 19858 and 19986 to 20012 of 2021

M.SUNDAR.J.,

pkn

W.P(MD).Nos.19849 to 19858 and 19986 to 20012 of 2021

22.11.2021

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

 
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