SUPER GOODS FILMS PRIVATE LIMITED Vs. COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT

JUDGEMENT

(1.) The present Intra-Court Appeal has been instituted challenging the judgment dtd. 6/6/2022 in W.P.No.7220 of 2022. APPELLANTS CASE:

(2.) The subject property of all that piece and parcel of land bearing Door No.7, Jayalakshmipuram, Third Street (now known as Seethanagar), Nungambakkam, Chennai - 600 0034 situate in R.S.No.477 part, O.S.No.341, Collector's Certificate No.103, bounded on the North by Jayalakshmipuram Third Street, East by R.S.No.478 Sithanagar Colony, on the South by Police Land and on the West by land leased out to Raju Pillai, measuring one ground and 379 Sq.ft. within the Sub Registration District of T.Nagar and Registration District of Chennai South belonging to the Arulmigu Agastheeswarar Prasanna Venkatesa Perumal Devasthanam. The Temple is falling under the control of the Hindu Religious and Charitable Endowments Department, Government of Tamil Nadu.

(3.) The appellants claim that the subject property was purchased by Mr.N.Meeran, son of Nagoorkani and Mr.N.Sherif, son of Nagoorkani vide Sale Deed dtd. 11/10/1990 in Document No.806 of 1990. Subsequently, the said Mr.N.Meeran and Mr.N.Sherif executed a Sale Deed dtd. 27/6/1992 in Document No.578 of 1992 in favour of Mrs.M.E.Siddiqa, wife of A.Sathak Nizar / 2nd appellant in the present writ appeal.