A Division Bench of the Madras High Court comprising Chief Justice Sanjib Banerjee and Justice P. D. Audikesavalu has admitted the plea challenging the vires of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959.
The Bench perused the petition and find out extracts from several Supreme Court judgments dating back to 1974. The petitioners have challenged the vires of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959. The challenge here is not to any particular provision but to the entirety of the Act on the ground that the State cannot monitor or maintain places of worship pertaining to any religion whatsoever.
The Court forwarded the Copies of the petition and all papers to the office of learned Advocate- General and instructed the learned Advocate-General for the State to file its counter affidavit within four weeks of the receipt of such papers.
The Court listed the matter on 05.10.2021 for the next hearing.
Case Details
Case:- W.P.No.13900 of 2021
Judge: Chief Justice Sanjib Banerjee and Justice P. D. Audikesavalu
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