V BABU Vs. E MANOHARAN

JUDGEMENT

(1.) THE appellants (writ petitioners) preferred the respective Writ Petitions against the order of the first respondent-Commissioner of Hindu Religious and Charitable Endowments Department in Na.Ka.No.63806/03/R.2, dated 13.2.2004 and in Na.Ka.No.84424/03/R.2, dated 24.1.2004 and the consequential order of the second respondent-Executive Officer of Arulmighu Sundararaja Perumal Thirukoil, Alathur, Choolai, Chennai, dated 23.3.2004 and also for directions to the respondents to execute and register sale deed in their favour, in respect of the land measuring 881 Sq.Ft. in Door No.73/32, Arimuthu Maistry Street, Choolai, Chennai-102 (in W.P.No.2509 of 2005) and in respect of the land measuring 1383 Sq.Ft. in Door No.70/30, Arimuthu Maistry Street, Choolai-102 (in W.P.No.2510 of 2005).

(2.) THE learned single Judge, having dismissed the Writ Petitions, the appellants have preferred these Writ Appeals against the common order of the learned single Judge, dated 31.3.2008 passed in W.P.Nos.2509 and 2510 of 2005.

(3.) LEARNED Senior Counsel appearing for the appellants, while relying on the provisions of Chennai City Tenants Protection Act and a Full Bench decision of this Court reported in 2006 (2) MLJ 281 (Arulmigu Kasi Viswanathaswamy Devasthanam by Fit Person, Madras vs. Kasthuriammal), submitted that the case of the appellants, is covered by the aforesaid judgment of the Full Bench, relevant portion of the same is quoted hereunder: