K.N. ZENITH NATARAJAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) Challenging the impugned order dated 26.02.2015 passed by the 2nd Respondent/Commissioner, H.R. and C.E. Department and for a consequential direction to the Respondents herein to extend the lease granted to him for a further period of three years, the Petitioner is before this Court by way of the present Writ Petition.

(2.) According to the Petitioner, by way of a letter dated 12.09.2011 to the Deputy Commissioner, Hindu Religious and Charitable Endowments Department (in short 'H.R. and C.E.'), Dharmapuri, he requested to lease the shed constructed in Survey Nos.693A and 694B to the extent of 0.35 cents of land belonging to Arulmigu Karagachamundi Amman Vagaira Thirukoilgal, Krishnagiri Taluk and District and further sought permission to put up pucca construction for the purpose of running an Auto-Two Wheeler workshop subject to any rent fixed by the Government. By way of the said communication, he also expressed his willingness to pay donation for renovation of the Temple.

(3.) It is further stated by the Petitioner that his request was considered by the H.R. and C.E. Department and the 3rd Respondent herein issued proceedings dated 02.01.2012, granting lease of the said land to the Petitioner to an extent of 0.35 cents belonging to the Temple in question, for a period of three years, by fixing Rs. 50,000/- as donation to be paid by the Petitioner, along with the monthly rent of Rs. 8,580/- for the 1st year, Rs. 9,870/- for the 2nd year and Rs. 11,350/- for the 3rd year. Pursuant to the above proceedings, the 5th Respondent, Fit Person/Executive Officer of the Temple in question entered into a Rental Agreement, dated 16.04.2012 with the Petitioner for a period of three years, from 01.02.2012 to 31.01.2015.