Appeal allowed on the same terms as the earlier related appeal.

Chinnaraj, who owned a marriage hall and other properties, died leaving his wife, daughter and son as legal heirs.

The wife and daughter claimed that a Will gave the daughter the property, provided the wife with one-third of the marriage hall’s income, and allotted landed properties to the son.

Following a dispute, the wife and daughter filed a civil suit seeking declaration and permanent injunction.

When the son sought renewal of permissions to operate the hall, the appellants objected before the authorities; the Fire and Rescue Services and Health Department reportedly declined to issue certificates, and the building stability certificate was cancelled.

The son then filed W.P.No.19006 of 2025, while the appellants filed W.P.No.39169 of 2025.

In a common order dated 20 November 2025, the writ court directed the son to pay the appellants ₹75,000 per month pending the suit, restrained implementation of the impugned orders, directed the appellants not to complain pending the suit, and called for expedited trial.

The appellants had previously challenged the common order in W.A.No.856 of 2026; that appeal was allowed by a detailed judgment dated 15 June 2026.

1. Whether the writ court’s order in W.P.No.19006 of 2025 should be set aside on the same terms as the earlier decision in W.A.No.856 of 2026

2. Whether any further directions were required in the present appeal

The judgment identifies no statute or general legal doctrine as the basis for its decision.

It relies on the Court’s earlier detailed judgment dated 15 June 2026 in W.A.No.856 of 2026, applying its terms to the present appeal; the earlier judgment’s reasoning and the terms adopted are not reproduced in this decision.

The Court noted that the appellants’ earlier appeal concerning the common writ-court order had been allowed by a detailed judgment.

It therefore disposed of this appeal “on the same terms,” without separately restating the earlier judgment’s reasoning or setting out an independent analysis of the issues.

The interim application was consequently closed.