Madras High Court
Sri Arunachala Mudaliar Charities vs Subburaya Mudaliar High School on 9 July, 2020
Author: R.Subramanian
Bench: R.Subramanian
S.A.No.352 of 2014
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 09.07.2020
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
S.A.No.352 of 2014
Sri Arunachala Mudaliar Charities,
Kanchipuram
Rep. by its Hereditary Managing Trustee
Mr.V.Kuppusamy .. Appellant
Vs.
1. Subburaya Mudaliar High School,
Kanchipuram Rep. By the Caretaker,
The District Educational Officer,
Kanchipuram.
2. The State of Tamil Nadu,
Rep. By its,
District Collector,
Kanchipuram. ... Respondents
Prayer: The Second Appeal is filed under Section 100 of the Code of Civil
Procedure, praying to set aside the Judgement and decree dated 09.11.2012
made in A.S.No.79 of 2007 on the file of the Subordinate Judge,
Kanchipuram, confirming the Judgment and Decree dated 19.09.2007 made
in O.S.No.955 of 2004, on the file of the Principal District Munsif, and
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S.A.No.352 of 2014
allow the said suit in O.S.No.955 of 2004, on the file of the Principal
District Munsif.
For Appellant : Mr.Palani Elyarajkumar for
M/s.Ramalingam and Associates
For Respondents : Mr.N.Manikandan,
Government Advocate
ORD ER
The matter was adjourned at the request of the learned Additional
Advocate General in order to workout an amicable settlement regarding the
rent payable for the suit property to the appellant trust.
2. Though the learned Additional Advocate General represented to
this Court that the Government will offer a reasonable rent for the property
of the trust which is now been used by the Government, it appears that a
similar sentiment was not expressed by the Personal Assistant (General) to
the District Collector at the meeting called for during March 2020.
3. Under these circumstances, I direct the District Collector,
Kancheepuram to file an affidavit expressing the Government's intention to
pay reasonable rent for the land that is in occupation of the Government by
20.07.2020.
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S.A.No.352 of 2014
4. Post on 20.07.2020.
09.07.2020
vum
Note: Time bound order
To
1. The District Collector,
Kancheepuram.
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S.A.No.352 of 2014
R.SUBRAMANIAN, J.
vum S.A.No.352 of 2014 09.07.2020 4/4 http://www.judis.nic.in