Madras High Court
K.M.Balaji vs The Commissioner on 6 February, 2025
Author: Mohammed Shaffiq
Bench: Mohammed Shaffiq
W.P.No.4301 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 06.02.2025
CORAM :
THE HON'BLE MR.K.R.SHRIRAM, CHIEF JUSTICE
AND
THE HON'BLE MR.JUSTICE MOHAMMED SHAFFIQ
W.P.No.4301 of 2025
&
W.M.P.Nos.4816 & 4818 of 2025
K.M.Balaji .. Petitioner
Vs.
1. The Commissioner
Hindu Religious and Charitable Endowments
Department (HR & CE)
No.119, Nungambakkam
Chennai 600 034.
2. The Joint Commissioner
Hindu Religious and Charitable Endowments
Department (HR & CE)
Vellore District.
3. The Assistant Commissioner
Hindu Religious and Charitable Endowments
Department (HR & CE)
Thiruvallur District.
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W.P.No.4301 of 2025
4. Thakkar/Executive Officer
Arulmighu Poongavanathamman (A)
Angalaparameswari Thirukoil
Ramapuram, Putlur Village
Thiruvallur Taluk & District.
5. The Revenue Divisional Officer
Thiruvallur, Thiruvallur District.
6. The Tahsildar
Thiruvallur, Thiruvallur District. .. Respondents
Prayer : Petition filed under Article 226 of the Constitution of India seeking
issuance of a writ of Certiorari calling for the entire impugned tender
notification issued by the Thakkar/Executive Officer, Arulmighu
Poongavanathamman (A) Angalaparameswari Thirukoil, Ramapuram,
Putlur Vilalge, Thiruvallur Taluk & District, the 4th respondent vide the
tender notification made in Notification No.87/24 dated 27.12.2024
published in both vernacular as well as English Daily on 28.12.2024 fixing
the date for opening of the bid on 24.01.2025 at 2.30 p.m. and by a
subsequent corrigendum fixing the bid on 07.02.2025 at 3.00 p.m. and
quash the same as illegal, arbitrary, unreasonable and violative of rules and
principles of natural justice.
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W.P.No.4301 of 2025
For Petitioner : Mr.A.R.Suresh
For Respondents : Mr.N.R.R.Arun Natarajan
Special Government Pleader
for Respondents 1 to 3
Mr.A.K.Sriram
Senior Counsel
For Mr.R.Bharanidharan
for Respondent – 4
Mr.M.Habeeb Rahman
Government Advocate
for Respondents 5 & 6
ORDER
(Order of the Court was made
by the Hon'ble Chief Justice)
At the outset, Mr.Suresh for petitioner submitted that the impugned
notice inviting tender dated 27.12.2025 released in Hindu Tamil newspaper
on 28.12.2024, read with corrigendum dated 28.01.2025, is ex facie
contrary to the judgment of this Court in the case of P.Baskar v. District
Collector [2025 LiveLaw (Mad) 11 : MANU/TN/0088/2025].
2. Shri. Shriram appearing for the fourth respondent temple and
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Mr.Natarajan appearing for respondents 1 to 3, in fairness, conceded that
petitioner's grievance cannot be stated to be unjustified. Both counsel, in
unison, state that the notice inviting tender with the corrigendum shall
stand withdrawn immediately. Statement is accepted as an undertaking to
this Court.
3. The writ petition is disposed. There shall be no order as to costs.
Consequently, the interim applications also stand dismissed.
(K.R.SHRIRAM, CJ) (MOHAMMED SHAFFIQ,J.)
06.02.2025
Index : Yes/No
Neutral Citation : Yes/No
kpl
To
1. The Commissioner
Hindu Religious and Charitable Endowments
Department (HR & CE)
No.119, Nungambakkam
Chennai 600 034.
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https://www.mhc.tn.gov.in/judis
2. The Joint Commissioner
Hindu Religious and Charitable Endowments
Department (HR & CE)
Vellore District.
3. The Assistant Commissioner
Hindu Religious and Charitable Endowments
Department (HR & CE)
Thiruvallur District.
4. The Revenue Divisional Officer
Thiruvallur
Thiruvallur District.
5. The Tahsildar
Thiruvallur
Thiruvallur District.
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https://www.mhc.tn.gov.in/judis
THE HON'BLE CHIEF JUSTICE
AND
MOHAMMED SHAFFIQ,J.
(kpl)
06.02.2025
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https://www.mhc.tn.gov.in/judis
