Indian Kanoon - Search engine for Indian Law

Madras High Court

V.Sekar vs The Government Of Tamilnadu on 27 June, 2016

Bench: Sanjay Kishan Kaul, R.Mahadevan

        

 
IN THE HIGH COURT OF JUDICATURE AT MADRAS

DATED:  27.06.2016

CORAM :

The Hon'ble MR.SANJAY KISHAN KAUL, CHIEF JUSTICE
AND
The Hon'ble MR.JUSTICE R.MAHADEVAN

W.P. No.2306 of 2013
and M.P.Nos.1 and 2 of 2013

V.Sekar								.. Petitioner

-vs-

1.The Government of Tamilnadu,
   Rep. By its Secretary,
   Hindu Religious and Charitable
    Endowment Department,
   Secretariat, Fort St. George,
   Chennai 600 009.

2.The Commissioner
   Hindu Religious and Charitable
    Endowment Department,
   Chennai 600 034.

3.The District Collector,
   Namakkal District.

4.The Revenue Divisional Officer,
   Thiruchengode, Namakkal District.

5.The Joint Commissioner,
   Hindu Religious and Charitable
    Endowment Department,
   Salem 636 001.



6.The Assistant Commissioner,
   Hindu Religious and Charitable
     Endowment Department, 
   Namakkal.

7.The Managing Trustee,
    Mr.Ramasamy, Arulmighu
    Chozheeswaran & Azhagurayaperumal
     Temple, Namakkal District.				.. Respondents


	Petition filed under Article 226 of the Constitution of India praying for issue of Writ of Mandamus to direct respondents 1 and 2 to appoint an Executive Officer for the administration of the Arulmighu Sri Rajendira Chozheeswaran, Kottai Azhagurayaperumal and Chellandi Amman Temples situated at Mallasamuthiram, Thiruchengode Taluk, Namakkal District.

	For Petitioner		:	Mr.A.Nagarathinam

	For Respondents		:	Mrs.Rita Chandrasekear
						Spl.G.P. For RR 1, 2, 5 & 6
					:	Mr.S.T.S.Murthi, G.P. For RR 3 & 4
					:	Mr.AR.L.Sundaresan, S.C.
						For M/s.AL.Gandhimathi for R-7

* * * * *

O R D E R

(Order of the Court was made by The Hon'ble Chief Justice) On hearing the learned counsel for parties, it emerges that a scheme was framed for running the temples in question. But, the respondent authorities took some administrative actions despite the same, an aspect which is, in fact, sought by the petitioner. That action was questioned by the propounders of the scheme / the seventh respondent by filing Writ Petition No.22891 of 2012 stated to be pending before the learned Single Judge and there are interim orders operating.

2.In view of the aforesaid, the present petition does not survive for consideration and is accordingly, disposed of. No costs. Consequently, M.P.Nos.1 and 2 of 2013 stand closed.

(S.K.K., CJ.) (R.M.D., J.) 27.06.2016 Index : Yes/No Website : Yes/No sra To

1.The Secretary to Govt. of Tamilnadu, Hindu Religious and Charitable Endowment Department, Secretariat, Fort St. George, Chennai 600 009.

2.The Commissioner Hindu Religious and Charitable Endowment Department, Chennai 600 034.

3.The District Collector, Namakkal District.

4.The Revenue Divisional Officer, Thiruchengode, Namakkal District.

The Hon'ble Chief Justice and R.Mahadevan, J.

(sra)

5.The Joint Commissioner, Hindu Religious and Charitable Endowment Department, Salem 636 001.

6.The Assistant Commissioner, Hindu Religious and Charitable Endowment Department, Namakkal.

27.06.2016