Madras High Court
J.Philip Rajiv vs The Joint Commissioner on 6 December, 2022
W.A(MD) No.448 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 06.12.2022
CORAM:
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
and
THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR
W.A.(MD) No.448 of 2022
and C.M.P(MD) No.4314 of 2022
J.Philip Rajiv ... Appellant
-vs-
1.The Joint Commissioner,
Tamil Nadu Hindu Religious and
Charitable Endowments Department,
Dindigul,
Dindigul District.
2.The Executive Officer,
Arulmighu Manthikaliammankovil,
Main Road,
Dindigul,
Dindigul District. ... Respondents
PRAYER: Writ Appeal filed under Section IX of Letters Patent against
the order dated 31.03.2022 made in W.P.(MD)No.3926 of 2022.
For Appellant : Ms.H.Jasimayasmin
for Ajmal Associates
For Respondents : Mr.P.Subbaraj,
Spl. Government Pleader for R1
Mr.A.K.Baskara Pandian for R2
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W.A(MD) No.448 of 2022
JUDGMENT
(Judgment of the Court was delivered by D.KRISHNAKUMAR, J.)
Challenging the order passed by this Court dated 31.03.2022,
made in W.P.(MD)No.3926 of 2022, the appellant has come forward with
this writ appeal.
2. The appellant / writ petitioner has filed a writ petition,
challenging the order dated 04.02.2022, issued by the second respondent
temple, whereby the appellant / writ petitioner has been called upon to
pay the arrears of rent for a sum of Rs.10,43,768/-, failing which,
proceedings under Section 78 of the Tamil Nadu Hindu Religious and
Charitable Endowments Act will be initiated. After hearing the parties,
the Writ Court, by an order dated 31.03.2022, has disposed of the writ
petition with a direction to the appellant / writ petitioner to pay 50% of
the arrears in terms of the impugned notice, within a period of 30 days
from the date of receipt of a copy of that order and if any such amount is
deposited, the second respondent is directed to give calculations /
working sheets to the appellant / writ petitioner so as to facilitate the
appellant / writ petitioner to file appropriate objections to the same and
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W.A(MD) No.448 of 2022
thereafter, pass appropriate orders on merits and in accordance with law.
As against the said order, the appellant / writ petitioner has filed this Writ
Appeal.
3. The learned counsel appearing for the appellant submitted that
without issuing any provisional assessment notice and without giving
any opportunity of hearing to the appellant / writ petitioner to file his
objection, the respondents issued the demand notice, calling upon the
appellant / writ petitioner to pay the arrears of rent. The learned Single
Judge, without considering the said fact, has passed the impugned order
and therefore, the same is liable to be set aside.
4. The learned counsel appearing for the second respondent
submitted that as per the direction of the writ Court, the appellant / writ
petitioner has deposited 50% of the arrears of rent. He further submitted
that as per the direction of the writ Court, though they have issued
calculations / working sheets to the appellant / writ petitioner, till date,
the appellant / writ petitioner has not filed his objections to the same.
5. In view of the above submissions, we direct the appellant / writ
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W.A(MD) No.448 of 2022
petitioner to file his objections to the calculations / working sheet issued
by the second respondent temple, within a period of two (2) weeks from
the date of receipt of a copy of this order and on filing such objections,
the second respondent temple is directed to consider the same and pass
appropriate orders on merits and in accordance with law, after providing
opportunity of hearing to the appellant / writ petitioner, within a period
of six (6) weeks thereafter.
6. With the above direction, this Writ Appeal stands disposed of.
No costs. Consequently, connected miscellaneous petition is closed.
[D.K.K., J.] [R.V., J.]
06.12.2022
Index : Yes / No
Internet : Yes / No
vsm
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https://www.mhc.tn.gov.in/judis
W.A(MD) No.448 of 2022
To
1.The Joint Commissioner,
Tamil Nadu Hindu Religious and
Charitable Endowments Department,
Dindigul,
Dindigul District.
2.The Executive Officer,
Arulmighu Manthikaliammankovil,
Main Road,
Dindigul,
Dindigul District.
D.KRISHNAKUMAR, J.
and
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https://www.mhc.tn.gov.in/judis
W.A(MD) No.448 of 2022
R.VIJAYAKUMAR, J.
vsm
W.A.(MD) No.448 of 2022
06.12.2022
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