R NARASIMMA Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) The relief sought for in this writ petition is to forbear the respondents from interfering with the possession of the temple in respect of Sy.No.16/1A, 16/1B, 16/1C and 16/1D of Motham Agraharam Village, Hosur Taluk, Krishnagiri District belonging to Uthamakaragam deity of an extent of 0.74.5, 0.13.0, 0.04.0 and 1.20.0 respectively.

(2.) The learned counsel for the writ petitioner states that the respondents had sought to acquire the lands for providing the house sites to harijans.

(3.) The grievances of the writ petitioner is that no notice was received by him from the competent authority. The Temple being the owner of the property had not been issued with any notice. The petitioner came to know the Acquisition proceedings only recently during the year 2006. Immediately, the petitioner verified the same from the office of the 2nd respondent and found that certain portions of the land belonging to the temple had been acquired. The Temple did not have any notice of the acquisition proceedings anytime before. Being the owner of the property, the temple through its trustee is entitled to raise their objections in respect of the Acquisition proceedings.