COMMISSIONER, HINDU RELIGIOUS AND CHARITABLE ENDOWMENTS DEPARTMENT, GOVERNMENT OF TAMIL NADU Vs. PEER MOHAMMED

JUDGEMENT

(1.) The above Writ Appeals are filed by the Commissioner, Hindu Religious and Charitable Endowments Department and the Joint Commissioner/Executive Officer of Arulmighu Meenakshi Sundareswarar Thirukoil, Madurai, who are the respondents in the writ petitions in W.P.(MD)Nos.16340 to 16341 of 2018, against the interim order passed in the writ petitions.

(2.) The Writ Petitions were filed for a Writ of Certiorari calling for the records relating to the proceedings pursuant to the auction notification, dated 01.07.2018 in Na.Ka.No.64/2014/E1 of the second respondent insofar as the lands measuring to an extent of 6.93.5 hectares, situated at Puthanatham Village, Manapparai Taluk, Tiruchirappalli District and quash the same.

(3.) The writ petitioners have sought for an interim stay of further proceedings of the above said auction notification.