Sri Kandeeswarar Arakkattalai vs The Joint Commissioner
2022 Latest Caselaw 8964 Mad

                                                                       W.A.No.1111 of 2022



                                     IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                DATED:    27.04.2022

                                                     CORAM :

                        THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
                                                         AND
                                  THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY


                                                W.A.No.1111of 2022


                     Sri Kandeeswarar Arakkattalai,
                     rep. by its President K.Vasunathan,
                     D.No.1/550, T.P.N.Garden,
                     K.Chettipalayam,
                     Muthannampalayam Post,
                     Tiruppur.                                         .. Appellant

                                                         Vs

                     1.The Joint Commissioner,
                       Hindu Religious and Charitable
                           Endowments Department,
                       Tiruppur.

                     2.The Fit Person,
                       A/M Kandeeswarar Temple,
                       Kandian Koil,
                       Office at The Executive Officer,
                       A/M Vishweswarasamy and Veeragavaperumal Temples,
                       Tiruppur Taluk and District.               .. Respondents




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https://www.mhc.tn.gov.in/judis
                                                                               W.A.No.1111 of 2022



                     Prayer: Appeal under Clause 15 of the Letters Patent against the
                     order dated 15.02.2022 in W.P.No.2534 of 2022.


                                      For the Appellant       : Mr.V.P.K.Gowtham

                                      For the Respondents     : Mr.Yashwanth
                                                                Addl. Government Pleader


                                                        JUDGMENT

(Delivered by the Hon'ble Chief Justice)

After arguing the appeal at length, learned counsel for the

appellant prays for withdrawal of the writ appeal in view of the liberty

given by the learned Single Judge to make a fresh application.

2. The only prayer by learned counsel for the appellant is to

direct the respondents that while fresh application is preferred by the

appellant, it may not be decided with pre-determination on bias and

with liberty to seek amendment in the Trust Deed that may also be

carried out by the appellant/writ petitioner. The liberty for it may be

given.

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https://www.mhc.tn.gov.in/judis W.A.No.1111 of 2022

3. In view of the above, the writ appeal is dismissed as

withdrawn with liberty as prayed for by the appellant/writ petitioner.

There will be no order as to costs.

(M.N.B., CJ) (D.B.C., J.) 27.04.2022 Index : Yes/No bbr

To:

1.The Joint Commissioner, Hindu Religious and Charitable Endowments Department, Tiruppur.

2.The Fit Person, A/M Kandeeswarar Temple, Kandian Koil, Office at The Executive Officer, A/M Vishweswarasamy and Veeragavaperumal Temples, Tiruppur Taluk and District.

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https://www.mhc.tn.gov.in/judis W.A.No.1111 of 2022

THE HON'BLE CHIEF JUSTICE AND D.BHARATHA CHAKRAVARTHY, J.

bbr

W.A.No.1111 of 2022

27.04.2022

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