K. BALASUBRAMANI Vs. TAMIL NADU GOVERNMENT

JUDGEMENT

(1.) Briefly set out, the instant petitioners (hereinafter referred to as the "tenants") were inducted as tenants/licencees in different shops, vide different transactions, owned by the respondents herein (hereinafter referred to as the "landlords"). The respondent­landlords are managing the affairs of a temple, i.e., Arulmighu Dhandayuthpani Swamy Temple, Palani, under the Hindu Religious and Charitable Endowments Act, 1959 (hereinafter referred to as "the Act").

(2.) Post­termination of their original lease/licence period, the tenants stand declared as encroachers under the provisions of Sec. 78 of the Act. In terms of the impugned judgment and order dtd. 22/3/2021 passed in a batch of writ petitions initiated by the instant tenants, the High Court, while affirming the impugned action, directed the tenants to hand over the vacant and peaceful possession of the premises, individually occupied by each one of the tenants, to the landlord.

(3.) On 8/1/2024, when the matters came up for hearing, with an endeavor to have the dispute amicably resolved, putting an end to the protracted litigation, certain offers were exchanged between the parties through their respective learned counsel. As such on a joint prayer, the matters were adjourned for today.