VEERAPADRASWAMY THIRUKOIL ANNADHANA TRUST Vs. DISTRICT COLLECTOR VELLORE

JUDGEMENT

(1.) Heard Mr.T.N.Rajagopalan, the learned counsel appearing for the petitioner and Mr.R.Murali, the learned Government Advocate appearing for the respondent.

(2.) The main contention of the learned counsel for the petitioner temple is that the temple, which is situated in S.No.13/1 and 13/2, Katpadi Road, Vellore District, should not be demolished by the respondents, without following the due process of law. He had also submitted that a representation, dated 28.11.2005, had been submitted to the respondents, on behalf of the petitioner temple. However, the respondent has not passed any order on the said representation, till date. The learned counsel appearing on behalf of the petitioner temple had further submitted that it would suffice, if the respondent is directed to consider and dispose of the representation, dated 28.11.2005, submitted on behalf of the petitioner temple, on merits, within a specified period.

(3.) The learned counsel appearing on behalf of the respondent, had no objection for such an order being passed by this Court.