M. BALASUBRAMANIAN Vs. COMMISSIONER, HR & CE

JUDGEMENT

(1.) Captioned main writ petition pertains to a public temple which goes by the name 'Arulmigu Gopalakrishnaswamy Vagaira Thirukkovil' and situate in Krishnapuram Village, Kadayanallur Taluk, Tenkasi District (hereinafter 'said Temple' for the sake of convenience and clarity). 'Three parcels of lands comprised in various survey numbers admeasuring a total extent of 10.52 acres or thereabouts' (hereinafter 'said lands' for the sake of convenience and clarity) admittedly belonging to said Temple is the nucleus of the captioned main writ petition.

(2.) A tabulation in proceedings of the second respondent can be usefully extracted and reproduced for description of the three parcels of the lands i.e., said lands. A scanned reproduction of tabulation is as follows:

(3.) Mr. M.P. Senthil, learned counsel appearing on behalf of Mr. R. Balakrishnan, learned counsel on record for writ petitioner and Mr. T. Amjadkhan, learned Government Advocate who accepted notice on behalf of all the four respondents are before me.