S.AMARAVATHY Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) Instant writ petition is for a Writ of Mandamus, directing the respondents 1 to 5 to effect name transfer for the land situated in Ka.Sa.No.1 Patta No.19 to an extent of 27.23 acres in the name of Kattuperumal Temple, Sellappampalayam, Tirupur District District and to direct the respondents 6 to 8 to take possession of the lands and to entrust the lands, in favour of Kattuperumal Temple, Sellapampalayam Village, Tirupur District.

(2.) Facts leading to the filing of the writ petition, are as under:

(3.) We have gone through the averments and material on record. Acting on the representations, office of the Hon'ble Chief Minister, Special Cell, Tamil Nadu, has sent replies to the representation of the petitioner and the last of which is reproduced hereunder.