Madras High Court
K.S.Ravindran vs /5 on 24 February, 2025
Author: G.R.Swaminathan
Bench: G.R.Swaminathan
W.A.(MD)No.948 of 2022
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 24.02.2025
CORAM
THE HONOURABLE MR.JUSTICE G.R.SWAMINATHAN
and
THE HONOURABLE MR.JUSTICE M.JOTHIRAMAN
W.A.(MD)No.948 of 2022
and
C.M.P.(MD)No.7788 of 2022
1.K.S.Ravindran,
President,
Saliyar Mahajana Sangam,
Jakkampatti, Aundipatti Taluk,
Theni District.
2.S.Ganesan,
Secretary,
Sri Muthunariamman Temple Thiruppanigal
and Paramarippu Arakkattalai,
Jakkampatti, Aundipatti Taluk,
Theni District.
3.K.M.Gurusamy
4.K.Sendraya Perumal
5.Narasinga Perumal
6.R.Arunagiri
7.S.Ganesan ... Appellants
Vs.
1/5
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W.A.(MD)No.948 of 2022
1.S.M.Raja
2.The Commissioner,
Hindu Religious and Charitable
Endowments Department,
No.119, Uthamar Gandhi Salai,
Nungambakkam Road,
Chennai - 600 034.
3.The Joint Commissioner,
Hindu Religious and Charitable
Endowments Department,
Dindigul.
4.The Fit Person / Executive Officer,
Arulmigu Dharmasastha Temple,
Thimmarasanayakkanur,
Aundipatti Taluk,
Theni District. ... Respondents
Prayer : Writ Appeal filed under Clause XV of Letters Patent, to allow
the writ appeal by setting aside the order dated 27-04-2022 passed in
W.P.(MD).No.8183 of 2022 on the file of this Court.
For Appellants : Mrs.J.Anandhavalli
For Respondents : Mr.Gokul for R1.
Mr.K.S.Selvaganesan,
Addl. Government Pleader for R2 & R3.
Mr.V.Chandrasekar for R4.
2/5
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W.A.(MD)No.948 of 2022
JUDGMENT
The learned counsel for the appellant withdraws her appearance.
2.It is seen that the appellant filed O.A.No.1 of 2020 before the
Joint Commissioner, Hindu Religious and Charitable Endowment
Department, Madurai for settlement of a scheme for the petition
mentioned temple. In the said OA, S.M.Raja, the first respondent herein
filed impleading petition. The impleading petition was allowed.
Aggrieved by the same, the appellant filed revision petition before the
Commissioner, Hindu Religious and Charitable Endowment Department,
Chennai. In the revision petition, interim stay was granted. The interim
order was challenged by the first respondent herein by filing
W.P.(MD)No.8183 of 2022. The interim order was set aside and the
matter was remitted to the file of the Commissioner for passing fresh
order vide order dated 27.04.2022. Questioning the same, this writ
appeal came to filed.
3.In the meanwhile, the original application itself was transferred
to the file of the Joint Commissioner, Hindu Religious and Charitable
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Endowment Department, Dindigul and then disposed of on 11.01.2024.
Hence, nothing survives for further adjudication in this writ appeal. The
writ appeal is dismissed as infructuous. No costs. Consequently,
connected miscellaneous petition is closed.
(G.R.S. J.,) & (M.J.R. J.,)
24.02.2025
NCC : Yes/No
Index : Yes / No
Internet : Yes/ No
ias
To:
1.The Commissioner,
Hindu Religious and Charitable
Endowments Department,
No.119, Uthamar Gandhi Salai,
Nungambakkam Road,
Chennai - 600 034.
2.The Joint Commissioner,
Hindu Religious and Charitable
Endowments Department,
Dindigul.
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G.R.SWAMINATHAN, J.
and
M.JOTHIRAMAN, J.
ias
24.02.2025
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