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[Cites 2, Cited by 0]

Madras High Court

T.V.Murali vs The Commissioner on 18 March, 2024

Author: D. Krishnakumar

Bench: D. Krishnakumar, R.Vijayakumar

                                                                      W.P(MD)No.14164 of 2020


                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                              DATED : 18.03.2024

                                                   CORAM:

                                  THE HONOURABLE MR.JUSTICE D. KRISHNAKUMAR
                                                     and
                                   THE HONOURABLE MR.JUSTICE R.VIJAYAKUMAR

                                           W.P(MD)No.14164 of 2020
                                                    and
                                          W.M.P(MD)No.11820 of 2020

                 T.V.Murali                                            ... Petitioner

                                                     vs.

                 1.The Commissioner,
                   Trichy City Corporation,
                   Promenade Road,
                   Cantonment,
                   Trichy – 1,
                   Trichy District.

                 2.The Assistant Commissioner,
                   Srirangam Zone,
                   Trichy City Corporation,
                   Srirangam Zonal Office,
                   Gandhi Road,
                   Srirangam,
                   Trichy – 6,
                   Trichy District.

                 3.The Joint Commissioner,
                   Hindu Religious and Charitable Endowments Board,
                   Office of the Joint Commissioner, HR & CE,
                   Thiruvanaikovil,
                   Trichy – 5, Trichy District.

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https://www.mhc.tn.gov.in/judis
                                                                                       W.P(MD)No.14164 of 2020


                 4.The Joint Commissioner/Executive Officer,
                   Arulmigu Renganathar Thirukovil,
                   Hindu Religious and Charitable Endowments Board,
                   Thiruvarangam, Trichy.

                 5.Srinivasa Perumal Palahari Purushothama Ramanuja
                      Jeeyar Madam,
                   Represented by its Executive Officer,
                   Trichy.

                 6.V.Srinivasan                                                ... Respondents

                        (R – 4 to R – 6 are suo motu impleaded vide order
                          dated 12.10.2020)

                 PRAYER : Writ Petition filed under Article 226 of the Constitution of India
                 praying for issuance of a Writ of Mandamus, directing the respondents 1 and
                 2 to take appropriate steps pertaining to the illegal construction put up by
                 the third respondent at property situated at Trichy District, Srirangam Taluk,
                 Thimmarayasumudram                Revenue   Village,   T.S.Nos.2456     &    2457,     Door
                 No.122, Amma Mandapam Road, Srirangam, in the light of the petitioner's
                 representation dated 24.09.2020 within a stipulated period fixed by this
                 Court.
                                  For Petitioner                   : Mr.R.Sundar

                                  For Respondent Nos.1 & 2         : Mr.R.Baskaran
                                                                     for M/s.R.B.Law Associates

                                  For Respondent No.3              : Mr.N.Satheesh Kumar
                                                                     Additional Government Pleader

                                  For Respondent No.4              : Mr.M.Saravanan

                                  For Respondent No.5              : Mr.Ramsundarvijayraj
                                                                     for M/s.Veera Associates

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https://www.mhc.tn.gov.in/judis
                                                                                 W.P(MD)No.14164 of 2020




                                                        ORDER

(Order of the Court was made by D. KRISHNAKUMAR, J.) The petitioner has filed the present Writ Petition for issuance of a Writ of Mandamus, to direct the respondents 1 and 2 to take appropriate steps pertaining to the illegal construction put up by the third respondent in Trichy District, Srirangam Taluk, Thimmarayasumudram Revenue Village in T.S.Nos.2456 & 2457, Door No.122, Amma Mandapam Road, Srirangam, in the light of the petitioner's representation dated 24.09.2020 within a stipulated period fixed by this Court.

2.Today, when the matter was taken up for hearing, learned Additional Government Pleader appearing for the third respondent submits that in respect of Survey Nos.2456 and 2457 unauthorized construction has been stopped and for removal of encroachment is concerned, the issue is pending before the third respondent/Joint Commissioner, Trichy under Section 78 of the Hindu Religious and Charitable Endowments Act.

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3.In view of the abovesaid submission made by the learned Additional Government Pleader, we direct the third respondent to dispose of the said proceeding initiated under Section 78 of the Act and pass appropriate orders on merits and in accordance with law, after providing due opportunity to the parties concerned, within a period of four months from the date of receipt of a copy of this order.

4.With the above direction, this Writ Petition is disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.





                                                               [D.K.K.,J.]  [R.V.,J.]
                                                                    18.03.2024
                 NCC              : Yes / No
                 Index            : Yes / No
                 ps




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1.The Commissioner, Trichy City Corporation, Promenade Road, Cantonment, Trichy – 1, Trichy District.

2.The Assistant Commissioner, Srirangam Zone, Trichy City Corporation, Srirangam Zonal Office, Gandhi Road, Srirangam, Trichy – 6, Trichy District.

3.The Joint Commissioner, Hindu Religious and Charitable Endowments Board, Office of the Joint Commissioner, HR & CE, Thiruvanaikovil, Trichy – 5, Trichy District.

4.The Joint Commissioner/Executive Officer, Arulmigu Renganathar Thirukovil, Hindu Religious and Charitable Endowments Board, Thiruvarangam, Trichy.

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https://www.mhc.tn.gov.in/judis W.P(MD)No.14164 of 2020 D. KRISHNAKUMAR,J.

and R.VIJAYAKUMAR,J.

ps ORDER MADE IN W.P(MD)No.14164 of 2020 DATED : 18.03.2024 6/6 https://www.mhc.tn.gov.in/judis