CHENNAI PURANAGAR THIRUKKOIL MANAIGALIL KUDIYIRUPPOR NALASANGANGALIN KOOTTAMAIPPU Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) THIS writ petition is filed for declaring that the Amendments to Sections 34-A, B, C and D of the Tamil Nadu Hindu Religious and Charitable Endowment Act No. 25 of 2003, dated 7. 7. 2003 (Amendment Act 2003) is violative, Arbitrary, null and void, unconstitutional and unenforceable in law as the amendments shall have no application to the Members of the petitioners, as per the list enclosed in respect of the fixation of the enhanced lease rents pertaining to the properties belonging to the respective temples now under the occupation and enjoyment of the members of the first three associations till the representation is heard and a finality is reached in fixing the new rent.

(2.) THE subject matter of the present writ petition stands resolved by the decision of the Division Bench of this Court in W. A. No. 8 of 2008, dated 6. 2. 2009, whereby the provisions, which are under challenge in this writ petition has been upheld.

(3.) IN view of the above, nothing survives in this writ petition and the same is dismissed. Consequently, WP. MP No. 45236 of 2004 is also dismissed. No costs.