01Facts
The petitioner sought a writ of mandamus to prevent specified registration authorities from unblocking lands claimed to belong to five temples in Tiruppur District and to keep those lands barred from registration at zero value, relying on a representation dated 27 July 2026.
p. 4When the matter was taken up, the petitioner’s counsel sought permission to withdraw the writ petition and made an endorsement to that effect.
p. 502Issues
i.1. Whether the petitioner was entitled to a mandamus preventing the authorities from unblocking the lands claimed to belong to the named temples and maintaining the registration bar.
p. 4ii.2. Whether the writ petition should be dismissed as withdrawn, with liberty to the petitioner to pursue a remedy in the manner known to law.
p. 503Law Applied
The petition invoked the High Court’s jurisdiction under Article 226 of the Constitution of India.
p. 4The Court applied no substantive legal rule or precedent concerning temple lands, registration restrictions, or the merits of the requested mandamus. It recorded the petitioner’s request to withdraw and granted liberty to pursue a remedy in the manner known to law.
p. 504Reasoning
The Court did not examine the petitioner’s claims or determine whether the lands belonged to the temples, whether the registration bar should continue, or whether mandamus was warranted.
p. 5In light of counsel’s request and endorsement, it disposed of the petition on withdrawal, leaving the substantive dispute undecided.
p. 505Holding
The writ petition was dismissed as withdrawn, with liberty to the petitioner to work out his remedy in the manner known to law.
p. 5No costs were awarded.
p. 5Original Court PDF
R.Jayachandran,vsState of Tamilnadu
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