RAM SAMAJ Vs. COMMISSIONER

JUDGEMENT

(1.) Heard Mr.Sathish Parasaran, learned senior counsel appearing for the appellant, Mr.R.Shanmugasundaram, learned Advocate General assisted by Mr.N.R.R.Arun Natrajan, Special Government Pleader (HR and CE) appearing for the respondents 1 and 2, Mr.Sriram, learned counsel appearing for the 3rd respondent and Mr.T.S.Rajamohan, learned counsel for the caveator/4th respondent.

(2.) When the matter is taken up for hearing, the learned Advocate General submitted that pursuant to the order passed in W.P.No.449 of 2014 dtd. 17/3/2022, the respondents have taken possession of M/s.Sri Ram Samaj on 11/4/2022. However, the learned Advocate General submitted that the School and the Marriage Hall belonging to the Samaj are functioning without any interruption.

(3.) Mr.Sriram, learned counsel appearing for the 3rd respondent submitted that the Samaj is kept open and necessary poojas are being conducted.