Prasanna
Venkataramanswami Temple Vs. V.S. Lakshminarayana Iyengar & Ors [2008] INSC 692 (23
April 2008)
TARUN CHATTERJEE & HARJIT SINGH BEDI
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 Dhittam (Scale of Expenditure)
for Sathurkala Poojas (Four times per day) being introduced by the Temple
Authorities. In that view of the matter, these appeals are disposed of in terms
of the order 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.
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