BALAVINAYAGAR TEMPLE Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) HEARD Mrs. Narmada Sampath, learned counsel for the petitioner, Mr. N. Senthil Kumar, learned Additional Government Pleader appearing for the 1st respondent and Mr. T. Chandrasekaran, learned Special Government Pleader appearing for respondents 2 to 4.

(2.) THE petitioner has filed this writ petition for a direction to the respondents herein to take further action on the proceedings dated 18.02.2010 in Na.Ka.1848/2006/A7 and to permit him to sell the properties of an extent of 11.04 hectares in Survey Nos.575/1, 575/2 and 576/1 at Arisipalayam Village, Coimbatore.

(3.) MR. T. Chandrasekaran, learned Special Government Pleader, after taking notice and on instructions from the respondents, would submit that the Government is the appropriate authority to look into the matter after the 4th respondent submits a report to the 2nd respondent, the Commissioner, H.R. & C.E. Department. A proceeding has been initiated on 18.02.2010, wherein, out of 11.04 acres (i.e. 47.0 hectares) in S.Nos.575/1, 575/2, 576/1 at Arisipalayam Village, Coimbatore District, the authorities have permitted the petitioner to sell only to an extent of 2.55.0 hectares of land in the interest of the Temple and based on the said proceeding, the Commissioner has to recommend to the Government and on such recommendation, a decision may be taken at the earliest.