Madras High Court
N.Soundappan vs The State Rep. By Its Secretary on 4 March, 2022
W.A.No.441 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 04.03.2022
CORAM :
THE HON'BLE MR.MUNISHWAR NATH BHANDARI, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE D.BHARATHA CHAKRAVARTHY
W.A.No.441 of 2022
1. N.Soundappan
2. P.A.Soundappan
3. K.Thangaraj
4. P.Vijayakumar .. Appellants
Vs.
1. The State rep. by its Secretary
Tourism, Culture and Religious
Endowment Department
Fort St. George, Chennai 600 009.
2. The Commissioner
Hindu Religious and Charitable
Endowment Department
Nungambakkam High Road, Chennai.
3. The Joint Commissioner
Hindu Religious and Charitable
Endowment Department
Erode.
4. The Assistant Commissioner
Hindu Religious and Charitable
Endowment Department, Erode.
__________
Page 1 of 5
https://www.mhc.tn.gov.in/judis
W.A.No.441 of 2022
5. R.Palanichamy .. Respondents
Prayer: Appeal filed under Clause 15 of the Letters Patent against the
order dated 0302.2022 made in W.P.No.1405 of 2022.
For the Appellants : Mr.Naveen Kumar Murthi
For Mr.V.P.K.Gowtham
For the Respondents : Mr.NRR.Arun Natarajan
Spl. Govt. Pleader (HR&CE)
for respondents 1 to 4
JUDGMENT
(Delivered by the Hon'ble Chief Justice)
The writ appeal has been filed challenging the order dated
03.02.2022, whereby, the writ petition preferred by the
petitioners/appellants was disposed of with certain observations and
directions.
2. The writ petition was filed seeking a direction to the
__________
https://www.mhc.tn.gov.in/judis
W.A.No.441 of 2022
respondents to call for the applications to the post of non-hereditary
Trustees and thereby form a Trust Board for the temple referred
therein and to recommend two persons to be nominated as Trustees
by the first respondent, based on their representation dated
27.12.2021.
3. The learned Single Judge disposed of the writ petition with
a direction that the respondents would complete the process
already commenced for the appointment of non-hereditary
Trustees. It was made clear that the appointment would be made as
per the provisions of Act and Rules. This should have satisfied the
petitioners/appellants. Yet, an appeal has been filed with a request
that a direction may be given to the second respondent to comply
with the order of the learned Single Judge. Limited to the aforesaid,
this appeal has been pressed.
4. We do not find any reason for the aforesaid prayer, while
the direction of learned Single Judge is to expedite the process of
appointment of the non-hereditary Trustees, as per the provisions
__________
https://www.mhc.tn.gov.in/judis
W.A.No.441 of 2022
of the Act and Rules. Thus, it goes without saying that the process
would be completed by the competent officer by following the
provisions of the Acts and Rules only.
5. With the aforesaid observations, the writ appeal is disposed
of. There will be no order as to costs. Consequently, CMP Nos.3228
and 3230 of 2022 are closed.
(M.N.B., CJ.) (D.B.C., J.)
04.03.2022
Index : Yes/No
kpl/drm
To
1. The Secretary
Tourism, Culture and Religious Endowment Department
Fort St. George, Chennai 600 009.
2. The Commissioner
Hindu Religious and Charitable Endowment Department
Nungambakkam High Road, Chennai.
3. The Joint Commissioner
Hindu Religious and Charitable Endowment Department
Erode.
4. The Assistant Commissioner
Hindu Religious and Charitable Endowment Department
Erode.
__________
https://www.mhc.tn.gov.in/judis
W.A.No.441 of 2022
THE HON'BLE CHIEF JUSTICE
AND
D.BHARATHA CHAKRAVARTHY, J.
kpl
W.A.No.441 of 2022
04.03.2022
__________
https://www.mhc.tn.gov.in/judis
