K.K.S. KRISHNAN CHETTIAR Vs. THE DEPUTY COMMISSIONER FOR HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS (ADMN.) DEPARTMENT

JUDGEMENT

(1.) The Principal Subordinate Judge of Erode, as the proper authority under S. 90(4) of the Hindu Religious and Charitable Endowments Act, enquired into a petition filed by the petitioner to set aside the order in Proceedings No. 4126/65 dated 21st March, 1967 passed by the Deputy Commissioner, Hindu Religious and Charitable Endowments (Administration) Madras. Various contentions were raised by him, but not the contention that the Deputy Commissioner did not have the jurisdiction to enquire into and pass the challenged order. On the pleadings raised before him, the learned Subordinate Judge framed the following issues:

(2.) Whether the petitioner is not liable to pay the difference in the value of paddy purchased in the black market?

(3.) Whether the shortage of 10 pothies of paddy as due to dryage?