Madras High Court
Govindasamy vs Cheyyar Taluk on 20 June, 2024
Author: D.Krishnakumar
Bench: D.Krishnakumar
WA No.1325 of 2022 and WP No.11031 of 2022
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 20.06.2024
CORAM:
THE HONOURABLE MR.JUSTICE D.KRISHNAKUMAR
AND
THE HONOURABLE MR.JUSTICE K.KUMARESH BABU
WA No.1325 of 2022
and
WP No.11031 of 2022
1.Govindasamy
2.Veeramani
3.Ramadoss
4.Rajalakshmi
5.Panneer Selvam
6.Ellammal
7.Subramani
8.Loganathan
9.Indrani
10.Mahendiran
11.Duraisamy
12.Samanthi
13.Muniyammal
14.Navammal
15.Manjula
16.Muniyammal ... Appellants in
WA No.1325 of 2022
Petitioners 1 to 4 and 6 to
17
in WP No.11031 of 2022
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https://www.mhc.tn.gov.in/judis
WA No.1325 of 2022 and WP No.11031 of 2022
versus
Cheyyar Taluk,
1.The Commissioner,
Hindu Religious and Charitable Endowment,
Nungambakkam,
Chennai-600 034.
2.The Joint Commissioner,
Hindu Religious and Charitable Endowment,
Villupuram Division,
Villupuram.
3.The Assistant Commissioner,
Hindu Religious and Charitable Endowment,
Thiruvannamalai,
Thiruvannamalai District.
4.The Inspector/Fit Person,
Arulmigu Pachiswarar Temple,
Parithipuram,
Cheyyar Town & Taluk,
Thiruvannamalai District.
5.The District Collector,
Thiruvannamalai District,
Thiruvannamalai.
6.The Revenue Divisional Officer,
Cheyyar Revenue Division,
Cheyyar,
Thiruvannamalai District.
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WA No.1325 of 2022 and WP No.11031 of 2022
7.The Tahsildar,
Cheyyar,
Thiruvannamalai District. ... Respondents in
WA No.1325 of 2022 and
WP No.11031 of 2022
PRAYER in WA No.1325 of 2022: Writ Appeal filed against the order of
the learned Single Judge in WP No.1097 of 2020 dated 09.10.2020.
PRAYER in WP No.11031 of 2022: Writ Petition filed under Article 226
of the Constitution of India, for the issuance of a writ of Mandamus,
directing the respondents and their subordinates not to dispossess the
petitioners and their residential houses situated in Survey No.25 of
Parithipuram Village, Cheyyar Taluk, Thiruvannamalai District till providing
alternative house sites to them and consequently direct the respondents 5 to
7 to provide alternative house sites for the petitioner's residential houses.
For the Appellants/petitioners
WA No.1325 of 2022 :Ms.K.Sruthi
WP No.11031 of 2022 for K.Balu
For the Respondents
WA No.1325 of 2022 and
WP No.11031 of 2022 :Mr.N.RR. Arun Natarajan
Special Government Pleader
for R1 to R3
Mr.M.Bindran
Additional Government Pleader
for R5 to R7
COMMON JUDGMENT
3/6 https://www.mhc.tn.gov.in/judis WA No.1325 of 2022 and WP No.11031 of 2022 (Judgment of the Court was delivered by D.KRISHNAKUMAR, J.) It is reported by the representing counsel for the appellants/petitioners that they are unable to contact with the appellants/petitioners and therefore, they are not able to proceed further in the matter.
2. In view of the aforesaid reason stated by the representing counsel for the appellants/petitioners, the writ appeal and writ petition stand dismissed. There shall be no order as to costs. Consequently, WMP Nos.10618, 10619 and 11742 of 2022 and CMP No.8374 of 2022 are closed.
[D.K.K., J.] [K.B., J.]
20.06.2024
Index : Yes/No
Neutral Citation : Yes/No mrn To 4/6 https://www.mhc.tn.gov.in/judis WA No.1325 of 2022 and WP No.11031 of 2022
1.The Commissioner, Hindu Religious and Charitable Endowment, Nungambakkam, Chennai-600 034.
2.The Joint Commissioner, Hindu Religious and Charitable Endowment, Villupuram Division, Villupuram.
3.The Assistant Commissioner, Hindu Religious and Charitable Endowment, Thiruvannamalai, Thiruvannamalai District.
4.The Inspector/Fit Person, Arulmigu Pachiswarar Temple, Parithipuram, Cheyyar Town & Taluk, Thiruvannamalai District.
5.The District Collector, Thiruvannamalai District, Thiruvannamalai.
6.The Revenue Divisional Officer, Cheyyar Revenue Division, Cheyyar, Thiruvannamalai District.
7.The Tahsildar, Cheyyar, Thiruvannamalai District.
D.KRISHNAKUMAR, J.
5/6https://www.mhc.tn.gov.in/judis WA No.1325 of 2022 and WP No.11031 of 2022 and K.KUMARESH BABU, J.
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