Supreme Court - Daily Orders
M. Gurusamy Nadar vs The Commissioner Hindu Religious And ... on 27 January, 2020
Bench: Mohan M. Shantanagoudar, R. Subhash Reddy
ITEM NO.18 COURT NO.12 SECTION XII
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
SPECIAL LEAVE PETITION (CIVIL) Diary No(s). 913/2020
(Arising out of impugned final judgment and order dated 27-06-2018
in CRP(NPD)(MD) No. 982/2016 07-08-2019 in REV.APLC.(MD) No.
157/2018 passed by the High Court Of Judicature At Madras At
Madurai)
M. GURUSAMY NADAR Petitioner(s)
VERSUS
THE COMMISSIONER HINDU RELIGIOUS AND
CHARITABLE ENDOWMENT DEPARTMENT & ORS. Respondent(s)
(FOR ADMISSION and I.R. and IA No.12224/2020-CONDONATION OF DELAY
IN FILING and IA No.12227/2020-EXEMPTION FROM FILING C/C OF THE
IMPUGNED JUDGMENT and IA No.12229/2020-EXEMPTION FROM FILING O.T. )
Date : 27-01-2020 This petition was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE MOHAN M. SHANTANAGOUDAR
HON'BLE MR. JUSTICE R. SUBHASH REDDY
For Petitioner(s) Mr. V.N. Sinha, Sr. Adv.
Mr. J. John, Adv.
Mr. M. A. Chinnasamy, AOR
Mr. C. Rubavathi, Adv.
Mr. V. Senthil Kumar, Adv.
Mr. K. Ethiraj, Adv.
For Respondent(s)
UPON hearing the counsel the Court made the following
O R D E R
Heard learned counsel for the petitioner. We do not find any ground to interfere in the impugned order on merits.
However, issue notice on the application for condonation of delay as well as on the special leave petitions confining the same Signature Not Verified only with regard to seizure of articles of the petitioner.
Digitally signed by GULSHAN KUMAR ARORA Date: 2020.01.27 16:46:42 IST Reason: (GULSHAN KUMAR ARORA) (R.S. NARAYANAN) COURT MASTER COURT MASTER