Full Judgment Text
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CASE NO.:
Appeal (civil) 4036-4037 of 2001
PETITIONER:
PRASANNA VENKATARAMANSWAMI TEMPLE
RESPONDENT:
V.S. LAKSHMINARAYANA IYENGAR & ORS
DATE OF JUDGMENT: 23/04/2008
BENCH:
TARUN CHATTERJEE & HARJIT SINGH BEDI
JUDGMENT:
JUDGMENT
O R D E R
CIVIL APPEAL NO.4036-4037 OF 2001
Heard learned counsel for the parties.
On 04.03.2008, we passed an order to the following effect :-
"It is not in dispute that the respondents themselves approached the
Deputy Commissioner of Hindu Religious and Charitable Endowments
Department which entertained the petition filed by the respondents
and dismissed the same. Feeling aggrieved against the said order, the
respondents filed an appeal before the appellate authority under the
Tamil Nadu Hindu Religious & Charitable Endowments Act, 1959.
The appellate authority had set aside the order of the Deputy
Commissioner and remitted the matter back to the original authority
for re-hearing of the same. We find that the remand order was passed
in the year 1991. We are informed by the learned counsel for the
appellant that the said original proceeding has not yet been decided
although about 17 years have already elapsed. We, therefore, direct
that if the said proceeding is still pending after remand, let the same be
decided positively within a period of one month from the date of
communication of this order without being influenced by any of the
observations made by the courts in the orders out of which these
appeals have arisen.
In view of our above directions, the hearing of the appeals is
adjourned for six weeks and the appeals may be listed with the order of
the Deputy Commissioner after six weeks."
In compliance with our direction, now a final order has been passed by the Court of
the Joint
Commissioner, H.R.& C.E., Admn.Department, Salem.1 on 15.04.2008 which has been produced by
the parties in the Court and from which it appears that the parties have agreed to a New Dhi
ttam
(Scale of Expenditure) for Sathurkala Poojas (Four times per day) being introduced by the Te
mple
Authorities. In that view of the matter, these appeals are disposed of in terms of the orde
r
dt.15.04.2008 passed by the Court of the Joint Commissioner, H.R.& C.E., Admn.Department,
Salem.1. The aforesaid order shall be taken on record.
There shall be no order as to costs.