T.R.RAMESH Vs. COMMISSIONER

JUDGEMENT

(1.) The appellant is aggrieved by the dismissal of the Writ Petition in WP No.29684 of 2024, challenge in which was to the notice published in 'Makkal Kural' a Tamil Daily on 8/9/2024. The said notice was published by the first respondent calling for objections from the Public to the proposed lease of land of an extent of 2.40 acres belonging to the second respondent to Arulmigu Kapaleeswarar Temple for housing the Arts and Science college run by the said Temple. The Lease was proposed to be for a period of 25 years.

(2.) The said publication was made in compliance with the requirements of the proviso to Sec. 34 of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959 (hereinafter referred to as "the Act, 1959"). It was the primary contention of the petitioner before the Writ Court is that the publication is not in conformity with the requirements of the provisions of the Alienation of Immovable Trust Property Rules,1960, framed under the provisions of the Tamil Nadu Hindu Religious and Charitable Endowments Act, 1959.

(3.) The short facts that are required for the disposal of the Appeal are as follows: