R.Raja Iyer vs Assistant Commissioner
2023 Latest Caselaw 10639 Mad

                                                                         W.A.No.2739 of 2021


                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:   17.08.2023

                                                      CORAM


                             THE HON'BLE MR.SANJAY V.GANGAPURWALA, CHIEF JUSTICE
                                                       AND
                                    THE HON'BLE MR.JUSTICE P.D.AUDIKESAVALU


                                              W.A.No.2739 of 2021

                     R.Raja Iyer                                    ..    Appellant

                                                       Vs.

                     1. Assistant Commissioner
                        Hindu Religious and Charitable Endowments
                        Salem 1.

                     2. Executive Officer
                        Arulmigu Choragai Malai
                        Vetturaya Perumal Thirukoil
                        Kuttapatti Village
                        Mettur Taluk.

                     4. R.Madhavan                                  ..    Respondents


                     Prayer: Appeal filed under Clause 15 of the Letters Patent against the

                     order dated 09.09.2021 made in W.P.No.19120 of 2021.




                     Page 1 of 4


https://www.mhc.tn.gov.in/judis
                                                                              W.A.No.2739 of 2021




                                      For the Appellant       : No appearance

                                      For the Respondents     : Mr.N.R.R.Arun Natarajan
                                                                Special Government Pleader
                                                                    (HR & CE)
                                                                for Respondents 1 & 2

                                                                No appearance
                                                                for Respondent-3


                                                        JUDGMENT

(Delivered by the Hon'ble Chief Justice)

On 10.08.2023, when the matter was called out, none

appeared for the appellant. We had recorded the statement of

learned counsel for the respondents that the prayer of the appellant

for performing pooja is allowed. The Executive Officer permitted the

appellant to perform pooja.

2. As none appeared for the appellant on the last date, we

adjourned the matter today. Today also, none appears for the

appellant.

https://www.mhc.tn.gov.in/judis W.A.No.2739 of 2021

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

will be no order as to costs.

                                                             (S.V.G., CJ.)             (P.D.A., J.)
                                                                             17.08.2023
                     Index            : Yes/No

Neutral Citation : Yes/No

kpl

To

1. Assistant Commissioner Hindu Religious and Charitable Endowments Salem 1.

2. Executive Officer Arulmigu Choragai Malai Vetturaya Perumal Thirukoil Kuttapatti Village Mettur Taluk.

https://www.mhc.tn.gov.in/judis W.A.No.2739 of 2021

THE HON'BLE CHIEF JUSTICE AND P.D.AUDIKESAVALU, J.

(kpl)

W.A.No.2739 of 2021

17.08.2023

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