V.P.Alagesan vs The Assistant Commissioner
2023 Latest Caselaw 11814 Mad

    2023:MHC:4217


                                                                        W.P.No.25047 of 2023

                                   IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                               DATED : 04.09.2023

                                                       CORAM

                              THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM

                                              W.P.No.25047 of 2023

                     V.P.Alagesan                                    ...Petitioner

                                                        Vs.

                     1.The Assistant Commissioner,
                       Hindu Religious & Charitable
                           Endowment Department,
                       Arulmigu Veeragava Perumal
                           Temple Complex,
                       Tiruppur – 641 604.

                     2.The Executive Officer,
                       Arulmigu Vairava Perumal Temple,
                       16, Velampalayam,
                       Uthukuli Taluk,
                       Tiruppur District.

                     3.The District Registrar,
                       District Registration Office,
                       1/529, Nerupperichal Village,
                       Pooluvapatti Post, Tirupur.

                     4.The Tahsildar,
                       Uthukuli Taluk,
                       Tiruppur Division,
                       Tiruppur District.

                     Page 1 of 5



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                                                                                      W.P.No.25047 of 2023



                     5.The District Revenue Officer,
                       Tiruppur Division,
                       Office of the District Collector,
                       Tiruppur District.                                       ...Respondents

                     Prayer: Writ Petition filed under Article 226 of the Constitution of India for
                     issuance of a Writ of Mandamus, directing the respondents 3 to 5 herein to
                     mutate the revenue record and registration record of the land measuring 2.10
                     acres, situated in S.Nos.63/2B & 63/2C [previously S.Nos.5B & 8B] in
                     No.16, Velampalayam Village, Uthukuli Taluk, Tiruppur District to and in
                     favour of Arulmigu Vairava Perumal Temple.

                                        For Petitioner    :     Mr.S.P.Chockalingam

                                        For R1 & R2       :     Mr.K.Karthiekyan
                                                                Government Advocate [H.R.&C.E.]

                                        For R3 to R5      :     Mr.P.Kumaresan
                                                                Additional Advocate General
                                                                Assisted by Mr.E.Sundaram
                                                                Government Advocate

                                                              ORDER

The learned Additional Advocate General appearing on behalf of the

State submitted a copy of the Patta proceedings issued by the competent

authority.

https://www.mhc.tn.gov.in/judis W.P.No.25047 of 2023

2.Accordingly, necessary changes were effected in the revenue records

and the name of the temple has been entered based on the judgment and

decree passed in Second Appeal Nos.1496 and 1497 of 1985 dated

22.01.1999. In view of the transfer of patta made in favour of the temple,

necessary entries are directed to be made in the Encumbrance Certificate by

the registering authority. It is needless to state that all consequential actions

are to be initiated to make the records straight as per the proceedings of the

revenue authorities. In this regard, the temple authorities are directed to

initiate all necessary steps to protect the temple property and to effect

changes in the revenue records and in the Encumbrance Certificate.

3.With this direction, the writ petition stands disposed of. No costs.

04.09.2023 cse Index:Yes/No Neutral Citation:Yes/No Speaking order/Non-speaking order

https://www.mhc.tn.gov.in/judis W.P.No.25047 of 2023

To

1.The Assistant Commissioner, Hindu Religious & Charitable Endowment Department, Arulmigu Veeragava Perumal Temple Complex, Tiruppur – 641 604.

2.The Executive Officer, Arulmigu Vairava Perumal Temple, 16, Velampalayam, Uthukuli Taluk, Tiruppur District.

3.The District Registrar, District Registration Office, 1/529, Nerupperichal Village, Pooluvapatti Post, Tirupur.

4.The Tahsildar, Uthukuli Taluk, Tiruppur Division, Tiruppur District.

5.The District Revenue Officer, Tiruppur Division, Office of the District Collector, Tiruppur District.

https://www.mhc.tn.gov.in/judis W.P.No.25047 of 2023

S.M.SUBRAMANIAM, J.

cse

W.P.No.25047 of 2023

04.09.2023

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