K. RAJAN Vs. COMMISSIONER, HINDU RELIGIOUS & CHARITABLE

JUDGEMENT

(1.) The Writ of Declaration has been instituted to declare that the petitioner is entitled for certified copy of the adjudication dtd. 28/2/2023 and to direct the 2nd respondent to furnish the adjudication dtd. 28/2/2023.

(2.) Admittedly, the respondent / Hindu Religious and Charitable Endowments Department (hereinafter referred to as 'HR & CE Department') initiated Eviction proceedings under Sec. 78 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (hereinafter referred to as 'HR & CE Act') against 25 respondents in M.P.No.134/2018 dtd. 20/12/2018.

(3.) The learned counsel for the petitioner mainly contended that the Adjudicating Authority has recorded some notings in the file and such notings made in the adjudication has not been communicated to the writ petitioner and therefore, the petitioner has chosen to file the present writ petition.