VELU ACHARI Vs. SPECIAL COMMISSIONER-CUM-COMMISSIONER; ASSISTANT COMMISSIONER; JOINT COMMISSIONER, P V THIAGARAJA ACHARI

JUDGEMENT

(1.) This Civil Revision Petition is filed against the Order dated 04.09.2007 passed in I.A. No. 217 of 2007 in O.S. No. 127 of 2001 on the file of the Additional District Judge, Fast Track Court V, Tiruvellore.

(2.) The plaintiff in O.S. No. 127 of 2001 is the revision petitioner before this Court.

(3.) The revision petitioner herein filed O.S. No. 127 of 2001 under Section 70(1) of the Tamilnadu Hindu Religious and Charitable Endowments Act, 1959 (Tamilnadu Act 22 of 1959), praying to set aside the order of the Special Commissioner of H.R. & C.E Department, dated 31.07.2001 till the disposal of O.A. No. 7 of 1996 on the file of the Joint Commissioner of H.R.& C.E., Chennai 34.