A/M KUMBESWARAR KOIL, KURINJIPADI Vs. COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT, NO. 119, UTHAMAR GANDHI SALAI, NUNGAMBAKKAM, CHENNAI - 600 034.

JUDGEMENT

(1.) Heard Mr. R.Gururaj, Learned Counsel for the Petitioner and Mr. N.R.R.Arun Natarajan, Learned Special Government Pleader who takes notice for the Respondents and perused the materials placed on record, apart from the pleadings of the parties.

(2.) The Petitioner, which claims to be a 'Private Temple', has challenged its mention at S. No. 218 in the list of Public Temples published under Ses. 46(1) of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (hereinafter referred to as 'the Act' for short).

(3.) It has been brought to notice by Learned Special Government Pleader appearing for the Respondents that the Petitioner has been treated as a 'Public Temple' in furtherance to the conclusions arrived by this Court in the judgment and decree dtd. 16/4/2003 in S.A. No. 1742 of 1992 filed by the Petitioner, where it has been held as follows:-