PALANICHAMY Vs. COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT; ASSISTANT COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT; JOINT COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT; EXECUTIVE OFFICER; INSPECTOR, HINDU

JUDGEMENT

(1.) Heard both sides.

(2.) According to the Petitioner, their father had constructed a house in Door No.41, Mariamman Koil Street, Cumbum and they were residing there from time immemorial, for the past 61 years. Their father had also availed water tap connection to the house and the same stands in their father's name till date. They along with his brothers lived jointly in the aforesaid house, till the demise of their father. After that, the Petitioner along with his brother Kandasamy's family are residing in the aforesaid house.

(3.) The stand of the Petitioner is that his brother Kandasamy's son got appointed in a private Firm in Chennai and by last week of June, 2016, they went to Chennai together with his brother's family, with a view to settling him. When they returned on 11.07.2016, they shocked to see the impugned notice, which pasted in their house, in the name of one Jeganathan. When, the Petitioner had enquired about the same, he learnt that the Respondents had initiated eviction proceedings, against an imaginary person viz., one Jeganathan and in his name, they are trying to evict the Petitioner.