V.Aarthi vs The Commissioner
2025 Latest Caselaw 7059 Mad

Madras High Court

V.Aarthi vs The Commissioner on 15 September, 2025

Author: P.T.Asha

Bench: P.T.Asha

                                                                                      Rev.Aplw(MD)No.122 of 2023


                          BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                DATED: 15.09.2025

                                                        CORAM:

                                      THE HON'BLE MS.JUSTICE P.T.ASHA

                                        REV.APLW(MD)NO. 122 of 2023
                                                  in
                                          WP(MD)NO. 3167 of 2023

                    V.Aarthi                                                            ... Petitioner

                                                             Vs.
                    1. The Commissioner,
                       Hindu Religious and Charitable Endowment Department, Chennai.


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

                    3. The Board of Trustee,
                       Arulmighu Pandi Muneeswarar Thirukovil, Melamadai, Madurai.

                    4. Mrs.Dhanam

                    5. P.Pandeeswari

                    6. Ponnu Pandian

                    7. Lakshmi

                    8. Jaiveerapandi

                    9. Ritish Pandi

                    10. Rajesh Pandi                                              ... Respondents


                    1/4



https://www.mhc.tn.gov.in/judis             ( Uploaded on: 19/09/2025 12:44:59 pm )
                                                                                          Rev.Aplw(MD)No.122 of 2023


                    Prayer: The petiton filed under Order 47 Rule 1 and 2 of CPC to review
                    the judgment dated 05.04.2023 in W.P.(MD).No. 3167 of 2023 on the file
                    of this Honourable Court and pass such further or other orders as this
                    Honble Court may deem fit and proper in the facts and circumstances of
                    the above case and thus render justice.

                                    For Petitioner                  : Mr.V.R.Shanmuganathan
                                    For R1 to R3                    : Mr.D.Sasi Kumar
                                                                      Additional Government Pleader

                                                          ORDER

When the matter is taken up for hearing today, the learned counsel

appearing for the petitioner would submit that the relief sought for in the

review application has become infructuous and hence, no further

adjudication is required.

2. Recording the same, the review application is dismissed as

infructuous. No costs.

15.09.2025

NCC :yes/No Index :yes/No Internet:yes/No rgm

https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/09/2025 12:44:59 pm )

To

1. The Commissioner, Hindu Religious and Charitable Endowment Department, Chennai.

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

3. The Board of Trustee, Arulmighu Pandi Muneeswarar Thirukovil, Melamadai, Madurai.

https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/09/2025 12:44:59 pm )

P.T.ASHA, J.

rgm

REV.APLW(MD) NO.122 of 2023 in WP(MD) NO.3167 OF 2023

15.09.2025

https://www.mhc.tn.gov.in/judis ( Uploaded on: 19/09/2025 12:44:59 pm )