MUNIAMMAL Vs. COMMISSIONER HINDU RELIGIOUS AND CHARITABLE ENDOWMENT DEPARTMENT NUNGAMBAKKAM, CHENNAI AND OTHERS

JUDGEMENT

(1.) Mr.M.Maharaja, learned Special Government Pleader takes notice for the respondents. By consent of the parties, these writ petitions are taken up for final disposal at the admission stage themselves.

(2.) All these writ petitions are filed challenging the order passed by the first respondent under Section 21 of the Tamil Nadu Hindu Religious and Charitable Endowment Act, 1959 in disposing the revisions filed by the petitioners with certain terms and conditions.

(3.) The second respondent herein passed an order dated 30.11.2016, under Section 78 of the above said Act, directing the petitioners to vacate and hand over the vacant possession of their respective premises, by treating them as encroachers of the fourth respondent Temple property. The said order was challenged before the first respondent, by way of revision. The first respondent passed the impugned orders on 03.07.2017, by observing that the Temple has fixed the rent as per Section 34A of the above said Act and that the revision petitioners are ready and willing to pay the rent fixed by the temple administration and therefore, the petitioners are permitted to occupy the properties subject to the following conditions: