Madras High Court
R.G. Sathiaraj vs Csi Coimbatore Diocese on 27 November, 2019
Author: R. Suresh Kumar
Bench: R. Suresh Kumar
C.R.P. (PD) No. 3843 of 2019
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 27.11.2019
CORAM:
THE HONOURABLE Mr. JUSTICE R. SURESH KUMAR
C.R.P. (PD) No. 3843 of 2019
and
C.M.P. Nos. 25352 of 2019
R.G. Sathiaraj ... Petitioner
-Vs-
1. CSI Coimbatore Diocese,
Represented by its Chairman / Bishop,
CSI Diocesan Office,
No. 256, Race Course Road,
Coimbatore - 641 018.
2. CSI Coimbatore Diocesan Council,
Represented by its President / Bishop,
CSI Diocesan Office,
No. 256, Race Course Road,
Coimbatore - 641 018.
3. CSI Coimbatore Diocesan Executive Committee,
Represented by its Chairman / Bishop,
CSI Diocesan Office,
No. 256, Race Course Road,
Coimbatore - 641 018.
4. The Bishop,
CSI Coimbatore Diocese,
CSI Diocesan Office,
No. 256, Race Course Road,
Coimbatore - 641 018.
1/4
http://www.judis.nic.in
C.R.P. (PD) No. 3843 of 2019
5. The Vice-President,
CSI Coimbatore Diocese,
CSI Diocesan Office,
No. 256, Race Course Road,
Coimbatore - 641 018.
6. The Honorary Secretary,
CSI Coimbatore Diocese,
CSI Diocesan Office,
No. 256, Race Course Road,
Coimbatore - 641 018.
7. The Honorary Treasurer,
CSI Coimbatore Diocese,
CSI Diocesan Office,
No. 256, Race Course Road,
Coimbatore - 641 018. ... Respondents
Prayer : Petition filed under Article 227 of the Constitution of India
directing the learned III Additional District Judge, Coimbatore to
dispose of in I.A. No. 6 of 2019 in O.S. No. 583 of 2019 within stipulated
time.
For Petitioner : Mr. A. Immanuel
For Respondents : Mr. S. Bharathirajan
ORDER
In this Civil Revision Petition, the petitioner seeks for a direction from this Court to give a direction to the learned III Additional District 2/4 http://www.judis.nic.in C.R.P. (PD) No. 3843 of 2019 Judge, Coimbatore to dispose of I.A. No. 6 of 2019 in O.S. No. 583 of 2019 within the time stipulated by this Court.
2. Heard Mr. A. Immanuel, learned counsel appearing of the revision petitioner and Mr. S. Bharathirajan, learned counsel appearing for the respondents.
3. After having heard both sides, this Court feels that, the Court below can be directed to dispose of the IA, which is pending for sometime before the Court below with a prayer for appointment of Administrator to conduct elections to the pastorate committees. Accordingly, this Civil Revision Petition is disposed of with the following direction:
" That the trial Court i.e., the learned III Additional District Judge, Coimbatore, is hereby directed to dispose of I.A. No. 6 of 2019 in O.S. No. 583 of 2019 after giving opportunity of being heard to both sides within a period of sixty days from the date of receipt of a copy of this order."3/4
http://www.judis.nic.in C.R.P. (PD) No. 3843 of 2019 R. SURESH KUMAR, J.
vji
4. With this direction, this Civil Revision Petition is disposed of. No costs. Consequently, connected Miscellaneous Petition is closed.
27.11.2019 Index: Yes / No Speaking order / Non speaking order vji Note: Issue order copy by 02.12.2019. To The learned III Additional District Judge, Coimbatore.
C.R.P. (PD) No. 3843 of 2019
and C.M.P. Nos. 25352 of 2019 4/4 http://www.judis.nic.in