SRI LA SRI SIVANANDHA MOUNA SWAMIGAL ARAKKATTALAI Vs. PRINCIPAL SECRETARY/COMMISSIONER, H R & C E ADMINISTRATION DEPARTMENT

JUDGEMENT

(1.) Petitioner is called absent even today. His absence on 23.03.2021 has been recorded in the docket sheet.

(2.) Heard Mr.R.Venkatesh, learned Government Advocate for the official respondents and Mr.A.K.Sriram, learned counsel for the Executive Officer-cum-Fit Person of Arulmigu Vilvanatheeswarar Thirukoil, Katpadi Taluk, Vellore District.

(3.) The challenge by the petitioner is to an order passed by the Commissioner, HR&CE Department in a revision petition filed by the petitioner under Section 21 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (in short 'Act'). Proceedings for eviction under Section 78 of the Act had been initiated and an order came to be passed by the Joint Commissioner on 21.01.2019 holding the petitioner to be an encroacher. The aforesaid order was the subject matter of challenge by the petitioner in W.P.No.3604 of 2019 and a learned Single Judge of this Court, while order dated 06.02.2019, relegated the petitioner to statutory revisional remedy, pursuant to which a revision was filed culminating in the order impugned in this writ petition.