LAWS(MAD)-2021-4-171

R. M. BALASUBRAMANIAN Vs. THE JOINT COMMISSIONER

Decided On April 26, 2021
R. M. Balasubramanian Appellant
V/S
The Joint Commissioner Respondents

JUDGEMENT

(1.) The subject matter of challenge in the present Writ Petition is the interim order passed by the first respondent in I.A.No.1 of 2021 in M.PNo.17 of 2019, dated 04.02.2021.

(2.) Heard Mr.A.Saravanan, learned counsel appearing on behalf of the petitioner, Mr.K.PNarayana Kumar, learned Special Government Pleader appearing on behalf of the first respondent and Mr.Lakshmi Shankar learned counsel appearing on behalf of the second respondent.

(3.) The second respondent has initiated proceedings against the petitioner under Sec. 78 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959, (Hereinafter referred to as "The Act") on the ground that the petitioner is an encroacher upon the Temple property. Pending this petition, an Interlocutory Application was filed by the second respondent before the first respondent restraining the petitioner from proceeding further with his business. The said Interlocutory Application was allowed by the first respondent by order dated 04.02.2021. Aggrieved by the same, the present Writ Petition has been filed before this Court.