The Executive Officer vs G.Vijaya
2023 Latest Caselaw 5575 Mad

                                                                        W.A.(MD) No.725 of 2023


                                  BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                      DATED : 06.06.2023

                                                            CORAM:

                                    THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
                                                      and
                                   THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI

                                                    W.A.(MD) No.725 of 2023
                                                              and
                                                   C.M.P.(MD) No.6264 of 2023

                 The Executive Officer
                 Arulmighu Kalyanasundareshwarar
                   Kamatchiamman Thirukovil
                 Melur, Madurai District                                              ... Appellant

                                                              -vs-
                 1.G.Vijaya

                 2.The Joint Commissioner
                   Hindu Religious and
                    Charitable Endowment Department
                   Madurai                                                            ... Respondents


                           Writ Appeal filed under Clause 15 of Letters Patent to set aside the

                 order, dated 03.04.2023, passed in W.P.(MD) No.6692 of 2023, on the file of

                 this Court.


                                   For Appellant      : Mr.K.Govindarajan
                                                         for Mr.R.Murali

                                   For Respondents    : Mr.R.R.Kannan for R1


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                 Page 1 of 4

https://www.mhc.tn.gov.in/judis
                                                                        W.A.(MD) No.725 of 2023


                                                      JUDGMENT

[Judgment of the Court was made by R.SUBRAMANIAN, J.]

Mr.K.Govindarajan, learned counsel representing Mr.R.Murali,

learned counsel on record for the appellant, would submit that the order

impugned in the writ petition is not an eviction order and it is only an order of

cancellation of lease and the Executive Officer of the Temple will take action in

accordance with the Tamil Nadu Public Trusts (Regulations of Administration

of Agricultural Lands) Act, 1961, for eviction.

2. Recording the above statement, this writ appeal is disposed of.

It is made clear that the first respondent / writ petitioner will be entitled to

erect fence and borewell in the subject lands. The liberty granted to the first

respondent to move contempt alone is hereby set aside. No costs.

Consequently, connected miscellaneous petition is closed.

                                                                 [R.S.M., J.]          [L.V.G., J.]
                                                                          06.06.2023
                 NCC      : Yes / No
                 Index : Yes / No
                 Internet : Yes / No

                 krk


                 ____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.725 of 2023

To:

The Joint Commissioner, Hindu Religious and Charitable Endowment Department, Madurai.

____________

https://www.mhc.tn.gov.in/judis W.A.(MD) No.725 of 2023

R.SUBRAMANIAN, J.

and L.VICTORIA GOWRI, J.

krk

W.A.(MD) No.725 of 2023 and C.M.P.(MD) No.6264 of 2023

06.06.2023

____________

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