G SIDDHANATHAN Vs. JOINT COMMISSIONER; ASSISTANT COMMISSIONER; ARULMIGU DHANDAYUTHAPANI SWAMI THIRUKOIL

JUDGEMENT

(1.) This writ petition has been focussed seeking a Writ of Certiorari to quash the impugned notice bearing Na.Ka.No.10269/2014/E1, dated 19.12.2014, issued by the second respondent, whereby and whereunder, the petitioner was called upon to submit his explanation on or before 27.01.2015 as to why he should not be evicted from the property which has been encroached upon by him, failing which, appropriate further action would be initiated as against the petitioner as per Section 78(4) of the Hindu Religious and Charitable Endowments Act, 1959. (hereinafter referred to as 'the Act').

(2.) The case of the petitioner, briefly stated, is as follows:

(3.) In the counter affidavit filed by the first respondent, it is inter alia, contended, thus: