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[Cites 1, Cited by 0]

Madras High Court

M. Peter vs The Commissioner on 21 February, 2020

Author: C. V. Karthikeyan

Bench: C. V. Karthikeyan

                                                                                   W.P. No. 1442 of 2020


                                  IN THE HIGH COURT OF JUDICATURE AT MADRAS

                                                     DATED : 21.02.2020

                                                          CORAM

                                   THE HON'BLE MR. JUSTICE C. V. KARTHIKEYAN

                                                W.P. No. 1442 of 2020
                                                         and
                                           W.M.P. Nos. 1710 and 4721 of 2020

                      M. Peter                                                      ... Petitioner
                                                            -vs-

                      1. The Commissioner,
                         Office of Hindu Religious and Charitable
                         Endowment Department,
                         No.119, Uthamar Gandhi Salai,
                         Thousand Lights West,
                         Nungambakkam, Chennai 600 034.

                      2. The Joint Commissioner,
                         Office of Hindu Religious and Charitable
                         Endowment Department,
                         No.119, Uthamar Gandhi Salai,
                         Thousand Lights West,
                         Nungambakkam, Chennai 600 034.

                      3. The Executive Officer,
                         Padavettamman Temple,
                         Adambakkam, Alandur Taluk,
                         Kancheepuram District.                                     ... Respondents

                      Prayer:    Writ Petition filed under Article 226 of the Constitution of India
                      praying to issue a Writ of Mandamus, directing the 1st and 2nd respondent to
                      take appropriate action as against the 3rd respondent for causing continuous
                      nuisance to the petitioner despite court order and remove all speakers kept
                      outside the temple to ensure reduction of noise pollution.


                                    For Petitioner       : M/s. Chennai Law Associates

                                    For Respondents      : Mr.E.Neelagandan,
                                                           Government Advocate
                                                           (HR & CE)

http://www.judis.nic.in

                      1/2
                                                                               W.P. No. 1442 of 2020


                                                                         C. V. KARTHIKEYAN,J.

                                                                                                ssi

                                                        ORDER

The learned Additional Government Pleader states that the loud speakers and amplifiers have been removed. Therefore, nothing survives in this writ petition.

2. Accordingly, the present writ petition stands closed. No costs.

Consequently, connected miscellaneous petitions are also closed.





                                                                                         21.02.2020
                      ssi
                      Index    : Yes/No

                      To

                      1. The Commissioner,

Office of Hindu Religious and Charitable Endowment Department, No.119, Uthamar Gandhi Salai, Thousand Lights West, Nungambakkam, Chennai 600 034.

2. The Joint Commissioner, Office of Hindu Religious and Charitable Endowment Department, No.119, Uthamar Gandhi Salai, Thousand Lights West, Nungambakkam, Chennai 600 034.

3. The Executive Officer, Padavettamman Temple, Adambakkam, Alandur Taluk, Kancheepuram District.

W.P. No. 1442 of 2020 and W.M.P. Nos. 1710 and 4721 of 2020 http://www.judis.nic.in 2/2