NARAYANAN Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The issue involved in all these matters is being intrinsically inter-connected, all were heard together and disposed of by this common judgment.

(2.) In all these matters the challenge is with regard to constitutional validity of Sections 78, 79(3) and 109 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Act 22 of 1959) (in short "the HR & CE Act") as amended by Tamil Nadu Act 39 of 1996 as well as by amended Act 28 of 2003 as ultra vires the Constitution of India.

(3.) The appellants and the petitioner in W.P.No.20487 of 2010 claim to be the tenants / lessees in occupation of the land belonging to the Temple concerned for the past several years. According to the appellants / petitioner, while they are in lawful occupation, the authorities of the HR & CE Department had issued notice purported to be under Section 78(2) of the HR & CE Act to show cause as to why they should not be evicted. Admittedly, without offering any objections as contemplated in Section 78(4), the appellants as well as the petitioners have approached this Court to declare the various provisions of the HR & CE Act as unconstitutional.