Madras High Court
O.Seenivasan vs The Government Of Tamil Nadu on 12 November, 2024
W.A.(MD)No.1021 of 2020
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 12.11.2024
CORAM:
THE HONOURABLE MR.JUSTICE RMT.TEEKAA RAMAN
and
THE HONOURABLE MR.JUSTICE N.SENTHILKUMAR
W.A.(MD)No.1021 of 2020
and
CMP(MD)Nos.6490 of 2020 and 5577 of 2020
O.Seenivasan ... Appellant/Petitioner
Vs
1.The Government of Tamil Nadu,
Represented by its Additional Chief
Secretary to Government,
Religious Endowments Department,
Secretariat, Fort St. George,
Chennai-600 009.
2.The Commissioner,
Hindu Religious and Charitable Endowments Department,
119, Uthamar Gandhi Road,
Nungambakkam, College Road,
Chennai 600 034.
3.The Joint Commissioner,
Hindu Religious and Charitable Endowments Department,
Tirunelveli District.
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W.A.(MD)No.1021 of 2020
4.The Inspector,
Hindu Religious and Charitable Endowments Department,
Kulasekarapattinam Division,
Tiruchendur Taluk,
Thoothukudi District. ...Respondents/Respondents
Prayer:
This Writ Appeal is filed under Clause 15 of Letters Patent, to set aside the
order dated 09.09.2020 passed by this Court in W.P.(MD)No.11204 of 2020.
For Appellant : Mr.V.Nagendran
For Respondents : Mr.G.Suriyananth
Additional Government Pleader
JUDGMENT
[Judgment of the Court was made by RMT.TEEKAA RAMAN, J.]
This Writ Appeal is filed against the order passed by this Court in
W.P.(MD)No.11204 of 2020, dated 09.09.2020.
2.The petitioner is the appellant herein. He has filed the writ petition
seeking to appoint himself and others as the trustees of Arulmighu Swami
Chidambareswarar Vagaiyara Temples on the basis of the proposal forwarded by
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the third respondent/Joint Commissioner of H.R & C.E. Department, dated
05.07.2019. This Court, by an order dated 09.09.2020 directed the second
respondent to finalise the issue by convening a common general body meeting
and to take a decision and thereafter, the H.R. & C.E. Department is directed to
finalise the list.
3.Aggrieved against the said order, the petitioner has preferred this writ
appeal.
4.The learned Additional Government Pleader appearing on behalf of the
respondents submitted that in exercise of powers conferred under Section 47(1)
(a)(iii) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, non-
hereditary trustees have been selected based on the Government Order in G.O
(P)No.178, dated 24.07.2023.
5.We find that since the order has been duly complied with, nothing
survives for further adjudication in this writ appeal.
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6.Accordingly, this Writ Appeal is dismissed. However, it is open to the
appellant/petitioner to challenge the above said order of G.O., if he is so advised.
No costs. Consequently, connected miscellaneous petitions are closed.
[T.K.R., J.] [N.S., J.]
12.11.2024
NCC : Yes / No
Index : Yes / No
Internet : Yes / No
sji
To
1.The Additional Chief Secretary to Government,
Government of Tamil Nadu,
Religious Endowments Department,
Secretariat, Fort St. George,
Chennai-600 009.
2.The Commissioner,
Hindu Religious and Charitable Endowments Department,
119, Uthamar Gandhi Road,
Nungambakkam, College Road,
Chennai 600 034.
3.The Joint Commissioner,
Hindu Religious and Charitable Endowments Department,
Tirunelveli District.
4.The Inspector,
Hindu Religious and Charitable Endowments Department,
Kulasekarapattinam Division,
Tiruchendur Taluk,
Thoothukudi District.
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https://www.mhc.tn.gov.in/judis
5.The Record Keeper,
Vernacular Section,
Madurai Bench of Madras High Court,
Madurai.
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RMT.TEEKAA RAMAN, J.
and
N.SENTHILKUMAR, J.
sji
12.11.2024
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