VARAMANGAI NACHIYAMMAL TRUST, MADURAI Vs. STATE

JUDGEMENT

(1.) Heard the learned Counsel appearing for the revision Petitioner.

(2.) Aggrieved by the order passed in the Trust O.P. No. 1 of 2008, on the file of the Principal District Judge, Madurai, in refusing to grant permission to the Petitioner to sell the schedule mentioned property, this Civil Revision Petition is filed.

(3.) The case of the Petitioner is that under a registered Trust Deed, dated 18.04.1927, Sri Varamangai Nachiarammal Trust, settled an extent of 3 acres 93 cents in S. No. 103/4, situate in Anaiyur Village, Madurai Taluk, for the purpose of doing charity namely to distribute Prasadams after offering the same to Sri Sundararaja Perumal of Alagarkoil, the Presiding deity of Alagarkoil, when he enters river Vaigai during the Tamil month Chitrai and also provided that out of the 3 acres and 93 cents, one acre of land can be sold by the Trust for constructing Mandapam for doing charity during those days and from out of the income from the remaining extent, the Dharmam as stated above should be performed. After meeting the expenses for Dharmam, the balance can be utilized for maintaining the building that may be constructed later and also for the purchase of utensils for doing Dharmam.