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[Cites 1, Cited by 0]

Madras High Court

N.Murugan vs The Commissioner on 23 July, 2025

Author: S.M.Subramaniam

Bench: S.M.Subramaniam

                                                                                       W.P(MD)No.14821 of 2020



                            BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                               DATED : 23.07.2025

                                                         CORAM:

                                  THE HONOURABLE MR.JUSTICE S.M.SUBRAMANIAM
                                                     AND
                                   THE HONOURABLE DR.JUSTICE A.D.MARIA CLETE

                                             W.P(MD)No.14821 of 2020
                                                       and
                                      W.M.P.(MD) Nos.12474 to 12476 of 2020

                     N.Murugan                                                             ... Petitioner

                                                              Vs.

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

                     2.The Joint Commissioner,
                       Hindu Religious and Charitable Endowment Board,
                       Tirunelveli.

                     3.The Assistant Commissioner,
                       Hindu Religious and Charitable Endowment Board,
                       Tirunelveli.

                     4.The Fit Person/Thakkar,
                       Arulmigu Vadakkuva Selvi Amman Thirukovil,
                       Vadivammanpatti, Tirunelveli District.

                     5.The Assistant Director,
                       Department of Geology and Mining,
                       Tirunelveli.

                     6.The Special Tahsildar,
                       Land Acquisition,
                       Inter Linking of Rivers Unit-6,
                       Nanguneri, Tirunelveli District.



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                                                                                       W.P(MD)No.14821 of 2020



                     7.Nainar Naikar

                     8.S.Sukumar

                     9.The Superintendent of Police,
                       Idol Wing-CID, Thiru.Vi.Ka.Industrial Estate,
                       Guindy, Chennai-32.

                     10.The Superintendent of Police,
                       Tirunelveli District.

                     11.The Inspector of Police,
                       Thisayanvilai Police Station,
                       Tirunelveli District.                                              ... Respondents

                     PRAYER: Writ Petition filed under Article 226 of the Constitution of
                     India, praying this Court to issue a Writ of Mandamus, to direct
                     respondents 1 to 4 to get the compensation amount for acquisition of
                     land belongs to the temple for interlinking of river project and also
                     take steps for installation of Moolvar idol and conduct consecration in
                     the Arulmighu Vadakkuva Selvi Amman Temple, Kottailarungulam
                     Village, Thisayanvilai Taluk, Tirunelveli District.

                                  For Petitioner         :        Mr.D.Deepak Arasu
                                                                  For Mr.H.Arumugam

                                  For RR1 to 6           :        Mr.P.Subbaraj
                                                                  Special Government Pleader

                                  For R7                 :        Mr.T.Sakthikumaran

                                  For RR9 to 11          :        Mr.T.Senthilkumar
                                                                  Additional Public Prosecutor

                                  Respondent-8           :        Not ready in notice




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                                                                                            W.P(MD)No.14821 of 2020




                                                             ORDER

[Order of the Court was made by S.M.SUBRAMANIAM, J.] The writ on hand has been instituted to direct respondents 1 to 4 to get the compensation amount for acquisition of land belongs to the temple for interlinking of river project and also take steps for installation of Moolavar idol and conduct consecration in the Arulmighu Vadakkuva Selvi Amman Temple, Kottailarungulam Village, Thisayanvilai Taluk, Tirunelveli District.

2. The learned counsel for the petitioner raised an allegation that the compensation has been erroneously claimed by a third party.

3. The authorities are bound to verify the correctness of the ownership and thereafter settle the compensation for the lands acquired. It is needless to state that compensation in land acquisition proceedings are to be awarded in favour of the owner on production of necessary documents under the provisions of the Act.

4. Regarding allegation of theft of idols, the learned Additional Public Prosecutor would submit that a criminal case in Crime No.411 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/07/2025 03:35:33 pm ) W.P(MD)No.14821 of 2020 of 2020 has been registered by the Thisayanvilai Police Station and the same is under investigation.

5. In view of the above clarification and submission made by the learned Additional Public Prosecutor, no further adjudication is required in this Writ Petition and the same stands disposed of. There shall be no order as to costs. Consequently, connected miscellaneous petitions are closed.

                                                                          [S.M.S., J.]               [A.D.M.C.,
                     J.]
                                                                                        23.07.2025


                     Index:Yes
                     Internet:Yes/No
                     NCC:Yes/No

                     abr

                     To

                     1.The Commissioner,

Hindu Religious and Charitable Endowment Board, Chennai.

2.The Joint Commissioner, Hindu Religious and Charitable Endowment Board, Tirunelveli.

3.The Assistant Commissioner, Hindu Religious and Charitable Endowment Board, 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/07/2025 03:35:33 pm ) W.P(MD)No.14821 of 2020 Tirunelveli.

4.The Fit Person/Thakkar, Arulmigu Vadakkuva Selvi Amman Thirukovil, Vadivammanpatti, Tirunelveli District.

5.The Assistant Director, Department of Geology and Mining, Tirunelveli.

6.The Special Tahsildar, Land Acquisition, Inter Linking of Rivers Unit-6, Nanguneri, Tirunelveli District.

7.The Superintendent of Police, Idol Wing-CID, Thiru.Vi.Ka.Industrial Estate, Guindy, Chennai-32.

8.The Superintendent of Police, Tirunelveli District.

9.The Inspector of Police, Thisayanvilai Police Station, Tirunelveli District.

5/6

https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/07/2025 03:35:33 pm ) W.P(MD)No.14821 of 2020 S.M.SUBRAMANIAM, J.

and DR.A.D.MARIA CLETE, J.

abr W.P(MD)No.14821 of 2020 23.07.2025 6/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 30/07/2025 03:35:33 pm )