SASIKUMAR Vs. SPECIAL OFFICER/DISTRICT REVENUE OFFICER, (TEMPLE LANDS) HINDU RELIGIOUS CHARITABLE ENDOWMENT, ELLIS NAGAR, MADURAI-625016.

JUDGEMENT

(1.) The Writ Petition has been filed challenging the impugned order dtd. 27/9/2019 passed by the 1st respondent primarily on the ground that the impugned order has been made without complying with the principles of natural justice, inasmuch as after serving the notice on the Petitioner dtd. 24/9/2019 and calling upon the Petitioner to submit the documents on 27/9/2019, the impugned order has been made on the very same day i.e., on 27/9/2019.

(2.) It was submitted that granting 3 days time is inadequate before passing of the impugned order. Secondly, the very fact that the impugned order came to be passed on the very same day i.e., 27/9/2019, when the Petitioner was called upon to submit documents, would show that the order is passed in undue haste.

(3.) To the contrary, the learned Special Government Pleader would submit that the Writ Petition lacks merit and sought to place reliance on the counter, in particular, the following portions, which is extracted below: