V JAGANNATHAN Vs. JOINT COMMISSIONER AND ORS

JUDGEMENT

(1.) Heard Mrs.J. Anandhavalli, the learned Counsel appearing on behalf of the Petitioner, Mr. R. Janakiramulu, the learned Special Government Pleader appearing on behalf of the Respondents 1 to 3, as well as Mr. S. Deenadhayalan, the learned Counsel appearing on behalf of the fifth Respondent.

(2.) At this stage of the hearing of the writ petition, the learned Counsel appearing on behalf of the fifth Respondent had submitted that an original application, in O.A. No. 41 of 2005, relating to the issues raised in the present writ petition, is pending on the file of the Joint Commissioner, Hindu Religious and Charitable Endowment Department, Trichy. The learned Counsel appearing on behalf of the Petitioner had not refuted the statement made by the learned Counsel appearing on behalf of the fifth Respondent.

(3.) In such circumstances, the present writ petition stands dismissed. No costs. Consequently, connected miscellaneous petition is closed. However, it is made clear that it would be open to the Petitioner to establish his rights in the original application, in O.A. No. 41 of 2005, pending on the file of the Joint Commissioner, Hindu Religious and Charitable Endowment Department, Trichy. It is expected of the first Respondent to dispose of the original application, in O.A. No. 41 of 2005, on merits and in accordance with law, as expeditiously as possible.