S.Manikandan vs P.Selvarajan
2023 Latest Caselaw 10760 Mad

                                                                      W.A.No.2150 of 2023



                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                              DATED:     18.08.2023

                                                     CORAM :

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


                                              W.A.No.2150 of 2023

                     1. S.Manikandan
                     2. Jayamani
                     3. Sampath Kumar                                 .. Appellants

                                                         Vs
                     1. P.Selvarajan

                     2. The Principal Secretary/Commissioner
                        Hindu Religious and Charitable Endowments Department
                        119, Uthamar Gandhi Salai
                        Nungambakkam, Chennai – 600 034.

                     3. The Joint Commissioner
                        Hindu Religious and Charitable Endowments Department
                        319, Thirugnanasambandar Street
                        State Bank Colony, Salem – 636 004.

                     4. The Executive Officer
                        Arulmighu Vellai Pillaiyar Thirukovil
                        Attur – 636 102, Salem District.

                     5. Y.Abdul Kalam Azad
                     6. M.Rajalakshmi
                     7. G.Venklatesan


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https://www.mhc.tn.gov.in/judis
                                                                               W.A.No.2150 of 2023



                     8. T.M.Guruswamy Chettiar
                     9. T.Vanavil
                     10. S.Senthil Kumar
                     11. A.V.Thangavel
                     12. S.Arunachalam
                     13. R.Sethu
                     14. S.Govindarajulu
                     15. V.Subash Chandra Bose
                     16. R.Somasundaram
                     17. B.Periyasamy
                     18. S.Muthu
                     19. T.A.Sampath Kumar
                     20. A.M.Ramasamy
                     21. N.Ramachandran
                     22. J.Ramaraju
                     23. V.P.Rajan
                     24. A.Nirmal Prakash
                     25. V.Selvan
                     26. R.Prabhakaran
                     27. A.Thiyagarajan
                     28. V.Madheshwaran
                     29. R.Dharmakrishnan.
                     30. R.Muthu Gounder
                     31. S.Padmavathy                                          .. Respondents


                     Prayer: Appeal under Clause 15 of the Letters Patent against the order
                     dated        19.12.2018   passed     by   the   learned   Single   Judge   in
                     W.P.No.28499 of 2018.


                                    For the Appellants         : Mr.K.Shakespeare

                                    For the Respondents        : Mr.N.R.R.Arun Natarajan
                                                                 Special Government Pleader
                                                                 for respondents 2 to 4



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https://www.mhc.tn.gov.in/judis
                                                                                 W.A.No.2150 of 2023




                                                          JUDGMENT

(Delivered by the Hon'ble Chief Justice)

We have heard Mr.K.Shakespeare, learned counsel for the

appellants and Mr.N.R.R.Arun Natarajan, learned Special

Government Pleader for respondents 2 to 4.

2. Learned counsel for the appellants submits that some of

the persons have challenged the same order by filing

W.A.No.1099 of 2019. The same is disposed of by this court

under order dated 27.3.2019. In view of the said order, the

present appeal has become academic.

3. In the light of aforesaid statement, the appeal stands

disposed of. It is for the appellants to challenge the order passed

pursuant to the enquiry under Section 78 of the Tamil Nadu

Hindu Religious and Charitable Endowments Act, 1959, as may

be permissible under law. There will be no order as to costs.

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https://www.mhc.tn.gov.in/judis W.A.No.2150 of 2023

Consequently, C.M.P.Nos.18369 and 18371 of 2023 are closed.

                                                     (S.V.G., CJ.)                (P.D.A., J.)
                                                                     18.08.2023
                     Index            :       Yes/No
                     Neutral Citation :       Yes/No
                     sasi

                     To

1. The Principal Secretary/Commissioner Hindu Religious and Charitable Endowments Department 119, Uthamar Gandhi Salai Nungambakkam, Chennai – 600 034.

2. The Joint Commissioner Hindu Religious and Charitable Endowments Department 319, Thirugnanasambandar Street State Bank Colony, Salem – 636 004.

3. The Executive Officer Arulmighu Vellai Pillaiyar Thirukovil Attur – 636 102, Salem District.

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https://www.mhc.tn.gov.in/judis W.A.No.2150 of 2023

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

(sasi)

W.A.No.2150 of 2023

18.08.2023

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