THONDAI MANDALA ADI VELLALA COMMUNITY Vs. COMMISSIONER

JUDGEMENT

(1.) The civil revision petition arises against the docket order passed by the learned V Assistant Judge, City Civil Court at Chennai in O.S.No.6393 of 2015, dtd. 11/7/2024.

(2.) O.S.No.6393 of 2015 is a suit for the following reliefs:

(3.) Originally, the suit was laid only against the Commissioner, H.R. and C.E. Department. Subsequently, the 2nd respondent before me filed an application to implead himself claiming he is a worshipper of the suit temple. The said application came to be allowed in I.A.No.16601 of 2015. The plaintiff carried the order by way of a civil revision petition to this Court in C.R.P.(PD)No.920 of 2018.