RAJA SARAVANAN Vs. DEPUTY COMMISSIONER/ EXECUTIVE OFFICER; JOINT COMMISSIONER; COMMISSIONER FOR HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS

JUDGEMENT

(1.) The petitioner has been informed by the 1st respondent in the Order dated 12.8.2015 that the tenancy of the petitioner would be terminated on his failure to pay the rent and action would be taken under Sections 78 and 79 of the Hindu religious and Charitable Endowments Act, 1959 (in short, ''H.R. & C.E.Act''). The said order was challenged by the petitioner in W.P.No.26663 of 2015, wherein, this Court, after hearing the parties, passed the following order in the said writ petition on 26.8.2015:

(2.) The appeal filed by the petitioner was returned by the proceedings of the 2nd respondent dated 8.10.2015 stating that under Section 34A(3) of the H.R. & C.E.Act, it would lie only before the 3rd respondent. Similarly, the appeal filed against the consequential order was also returned.

(3.) The petitioner has come forward to file these writ petitions alleging that the back papers pertaining to the appeal petition filed before the 2nd respondent against the Order dated 12.3.2015 made in Na.Ka.No.715/2012/A6 on the file of 1st respondent, have not been returned to the petitioner, though the proceedings dated 8.10.2015 of the 2nd respondent states that they have been returned. Learned counsel also submitted that the 2nd respondent will have to be directed to dispose of the stay petition submitted to the 2nd respondent on 31.7.2015 against the Order dated 13.7.2015 made in Na.Ka.No.715/2012-A4 on the file of the 1st respondent.