ASHOK KUMAR Vs. JOINT COMMISSIONER

JUDGEMENT

(1.) Mr.R.Giridharan, learned counsel for the thirteen writ petitioners and Mr.M.Lingadurai, learned Government Advocate (civil side) on behalf of both the respondents are before this Court.

(2.) The captioned main writ petition was heard out.

(3.) Captioned main writ petition pertains to removal of encroachment proceedings under 'the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (Tamil Nadu Act 22 of 1959)' [hereafter 'TNHR&CE Act' for the sake of convenience and clarity].