W.P.(MD)Nos.19642 and 20786 of 2023

BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

DATED: 29-07-2026

CORAM

THE HONOURABLE MRS JUSTICE S.SRIMATHY

WP(MD) NOs. 19642 and 20786 of 2023 and

WMP(MD)Nos.16215 of 2023, 16091 and 16436 of 2024

Siva Elango

Petitioner(s)

Vs

1. The Joint Commissioner

Hindu Religious and Endowment Department

Tirunelveli.

2. The Sub Collector

Cheranmahadevi

Tirunelveli District.

3. Thiruvavadudurai Atheenam

Rep. by Inspector

11/10 Theppakulam Street

Suchindram

Agasteeswaram Taluk

Kanyakumari District.

4. Thiruvavadudurai Atheenam

Rep by its Holy Pontiff

Thiruvavadudurai

Mayiladuthurai District.

Respondent(s)

For Petitioner(s): M/s.T.Valentina

For Respondent(s): Mr.S.Siva Thilakar,

Counsel for State of Tamil Nadu for R1 and R2

Mr.M. Ramu For R3 and R4

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W.P.(MD)Nos.19642 and 20786 of 2023

Prayer:

Writ Petition filed under Article 226 of the Constitution of India, praying this

Court to issue a Writ of Mandamus directing the 1st and 2nd respondent to

appoint any Special Officer for managing the property in respect of the Lands

situated in Tirunelveli District which belongs to the 4th respondent mutt in order

to derive the rent directly to the 4th respondent.

WP(MD) NO. 20786 of 2023

Thiruvavadudurai Adhinam

Rep. by Inspector

Veeranathan

S/o.Murugan Chettiar

11/10 Theppakulam Street

Schindram

Agasteeswaram Taluk

Kanyakumari District

Petitioner(s)

Vs

1. The Joint Commissioner

Hindu Religious and Endowment Department

Tirunelveli.

2. The Sub Collector

Cheranmahadevi

Tirunelveli District

3. The Special Tahsildar

(Temple Lands)

Hindu Religious and Charitable

Endowment Department

Tirunelveli.

4. The Tahsildar

Radhapuram Taluk

Tirunelveli District

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W.P.(MD)Nos.19642 and 20786 of 2023

5. The Deputy Superintendent of Police

Valliyur

Tirunelveli District

6. G.Ramachandran

S/o.Govindasamy

Manager

South Zone

Thiruvavadudurai Athinam

West Car Street

Thirunelveli Town

Tirunelveli District.

(R6 is Suo Motu impleaded vide court

dated.24.11.2023 in WP(MD).20786/2023)

7. SAHAYADHAS

(R7 is impleaded vide court order dated

12.08.2024 in WMP(MD).16435/2024 in

WP(MD).20786/2023)

Respondent(s)

For Petitioner(s): Mr.M. Ramu

For Respondent(s): Mr.S.Siva Thilakar,

Counsel for State of Tamil Nadu For R1 To R4

Mr.I.Murugesan, Government Advocate (Crl.side) for R5

Prayer:

Writ Petition filed under Article 226 of the Constitution of India, praying this

Court to issue a Writ of Mandamus to appoint a retired Honourable High Court

Judge to monitor the eviction proceedings by the respondents in their lands

situated at Adangarkulam, Palavur, Melekadambankulam South Valliyur, North

Valliyur, Thanakkarkulam, Madhaganeri, Aavaraikulam, Soundraligapuram,

Irrukandurai No.I, II, Shanmugapuram, Ooralvaimili, Alaganeri, Kilakulam,

Pillaiyarkudiruppu, Sempikulam in Radhapuram Taluk, Thirunelveli District

following order of this Court in C.R.P.(MD).No.1697 of 2014 dated 16.12.2021,

W.P.(MD).No.21518 of 2019 dated 28.04.2023, 4325 of 2022 dated 11.03.2022

and W.P.(MD).No.8698 of 2023.

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W.P.(MD)Nos.19642 and 20786 of 2023

ORDER

The present writ petition in W.P.(MD)No.19642 of 2023 was filed for

issuance of a Writ of Mandamus directing the 1st and 2nd respondent to appoint

any Special Officer for managing the property in respect of the Lands situated in

Tirunelveli District which belongs to the 4th respondent mutt in order to derive

the rent directly to the 4th respondent.

2. The present writ petition in W.P.(MD)No.20786 of 2023 was filed for

issuance of a Writ of Mandamus to appoint a retired Honourable High Court

Judge to monitor the eviction proceedings by the respondents in their lands

situated at Adangarkulam, Palavur, Melekadambankulam South Valliyur, North

Valliyur, Thanakkarkulam, Madhaganeri, Aavaraikulam, Soundraligapuram,

Irrukandurai No.I, II, Shanmugapuram, Ooralvaimili, Alaganeri, Kilakulam,

Pillaiyarkudiruppu, Sempikulam in Radhapuram Taluk, Thirunelveli District

following order of this Court in C.R.P.(MD).No.1697 of 2014 dated 16.12.2021,

W.P.(MD).No.21518 of 2019 dated 28.04.2023, 4325 of 2022 dated 11.03.2022

and W.P.(MD).No.8698 of 2023.

3.This Court passed series of interim orders in the writ petitions. In one

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W.P.(MD)Nos.19642 and 20786 of 2023

such order Hon'ble Justice Mr.Ramanathan (Retired) and Hon'ble Mr.Justice

A.Selvam (Retired) were appointed as Judge Commissioners. The Judge

Commissioners had filed reports and the sum and substance of the reports are as

under:

i. The management of lands by Adhinam is in total mess and the same

is attributable to the Adhinam officials and the lessees.

ii. All the records are at the Central Office of the Adhinam at

Chennai. Hence the Judge Commissioner ought to rely on the

revenue records alone. In effect the Adhinam is not having any

records at local office.

iii. The lessees had sublet the lease to other persons which the

Adhinam is not aware of. In the Adhinam records original lessee’s

name would have been entered but on ground someone was in

possession of the lands.

iv. In some cases the cultivating tenancy rights were transferred.

v. In some cases the cultivating tenancy rights were transferred along

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W.P.(MD)Nos.19642 and 20786 of 2023

with land to some persons for huge sum which runs in lakhs.

4. As far as fixation of lease rent is concerned, the Judge Commissioners

stated that the Adhinam had proposed rate for fixation, which the lessees are not

accepting stating it as huge. Likewise, the lessees had proposed rate for fixation,

which the Adhinam is not accepting stating the rate is less. The Judge

Commissioners had stated that the government rates are more than the proposed

rates by Adhinam. It is further stated that 20 to 30 persons who claimed to have

representing the villagers had vehemently demanded to fix lesser amount. Based

on this attitude of the lessees, the Adhinam could not collect the rent from the

lessees all these years, hence the Adhinam pleaded that Adhinam may be

permitted to collect advance lease amount calculating for 10 years period. Also

pleaded that the lessees may be directed to pay the arrears amount. At this

juncture, the Learned Counsel appearing for the lessees submitted that the

Adhinam had collected some huge amount under the guise of “pathakanikai” or

“subscription”, hence the same ought to be taken into account. The Learned

Counsel appearing for the Adhinam had admitted that some money had been

collected and they had issued receipt to the same. Further submitted the same

would be deducted while collecting arrears.

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W.P.(MD)Nos.19642 and 20786 of 2023

5. The government rate for the house was Rs.4,000/- in the year 1998, but

now it is increased to four times i.e. Rs.20,000/-. Likewise for agricultural land

also there was four times steep hike from the existing rates. The Judge

Commissioners had stated that the Adhinam and Lessees had suggested the rate of

lease rent, but both are not agreeing for the rates stated by either party. Further the

Judge Commissioners had suggested rate of lease amount and the same was not

agreed by both the parties. The following are the rates suggested by the Adhinam,

Lessees and Judge Commissioner and after considering the same the last column

is the rate fixed by this Court.

Property Adhinam Lessees Judge

Commissione

r

This Court

House land

per/cent per

year

Rs.1000/-Rs.300/- Rs.700/- Rs.350/-

Agricultural

land per/

acre per year

Rs.7500/-Rs.2000/- Rs.5000/- Rs.2250/-

4. Further it is submitted that the lease rent may be allowed to increase at

15% percent once in every three years.

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W.P.(MD)Nos.19642 and 20786 of 2023

6. As far as advance amount is concerned the same is refundable. But if

there is any default the same shall be adjusted in the advance amount. Further the

Adhinam suggested Rs.10,000/- per/cent for five years for house sites. And Rs.

75,000/- per/acre for five years. But the Lessees suggested Rs.6,000/- per/cent for

five years for house sites. And Rs.60,000/- per/acre for five years.

7. Further the Adhinam submitted that they may be permitted to collect

arrears of rent.

8. Based on the aforesaid reports and submissions this Court is issuing the

following orders:

a. The Adhinam shall maintain copy of the records locally.

b. In the lease agreement the lessee is restrained from subletting the

property, also restrained from transfer of tenancy rights, transfer of

lease land, mortgage or in any way encumbering the property. The

same shall be strictly adhered to. If any lessee had already committed

such act, the alleged act shall be cancelled and rectified.

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W.P.(MD)Nos.19642 and 20786 of 2023

c. The rates for house sites are fixed as Rs.350/- per/cent per year and

for agricultural lands at Rs.2250/- per/acre per year. The lease rent

shall be increased at 15% percent once in every three years.

d. As far as advance amount is concerned this Court is fixing the

same as follows:

i. If the lessee/occupant is in possession of house sites below

10 cents, the advance amount payable is Rs.7,000/- per/cent for

five years.

ii. If the lessee/occupant is in possession of house sites above

10 cents, the advance amount payable is Rs.10,000/- per/cent

for five years.

iii. If the lessee/occupant is in possession of agricultural lands

below 5 acres, the advance amount payable is Rs.50,000/-

per/acre for five years.

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W.P.(MD)Nos.19642 and 20786 of 2023

iv. If the lessee/occupant is in possession of agricultural lands

above 5 acres, the advance amount payable is Rs.75,000/-

per/acre for five years.

e. As far as arrears amount is concerned this Court is fixing the same

as follows but the same is restricted for a period of six years alone.

i. If the lessee/occupant is in possession of house sites below

10 cents, the advance amount payable is Rs.3,000/- per/cent for

six years.

ii. If the lessee/occupant is in possession of house sites above

10 cents, the advance amount payable is Rs.5,000/- per/cent for

six years.

iii. If the lessee/occupant is in possession of agricultural lands

below 5 acres, the advance amount payable is Rs.30,000/-

per/acre for six years.

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W.P.(MD)Nos.19642 and 20786 of 2023

iv. If the lessee/occupant is in possession of agricultural lands

above 5 acres, the advance amount payable is Rs.37,000/-

per/acre for six years.

f. If any lessee had paid any advance amount under the guise of

“pathakanikai” or “subscription” or by any other name for which

receipt is issued, the same shall be adjusted in the aforesaid advance

amount fixed by the Court. If there is any balance amount payable by

the lessee the same shall be collected.

9.The formats of lease and rent deeds approved by this Court are extracted

in the following pages:

rptkak;

kid thliff;Fupa epge;jidfs;

1.-----------------------khtl;lk; ----------------tl;lk; -----------------fpuhkj;jpy; ,Uf;Fk;

-------------- vd;gtupd; kfd;/kfs;/kidtp -----------------Mfpa ehd;>

Fwpg;gpl;Ls;s kidia 20----- k; Mz;L ----------khjk; ---------Mk; Njjp

Kjy; 20-----------k; Mz;L -------- khjk; ---------Mk; Njjp Kba $Ljy;

Mz;L ------------- f;F kid thlif mDgtpj;J tUNtdhfTk; (-----------

k; gryp Kjy; ------------k; gryp tiu).

2.,e;j thlif xg;ge;jkhdJ xg;ge;j fhyk; KbAk; tiuapy;

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W.P.(MD)Nos.19642 and 20786 of 2023

eilKiwapy; ,Uf;Fk;. gpd;du; ,e;j xg;ge;jk; jhdhfNt uj;J

MfptpLk; vd;w epge;jidia KOkdJld; xg;Gf;nfhs;fpNwd;.

3.kid thliff; fhyk; Kbtiltjw;F 30 ehl;fSf;F Kd;ghfNt

thlifia GJg;gpj;Jf; nfhs;s cs;s tpz;zg;gj;ij ehd;

rku;g;gpf;f Ntz;Lk; vd;gijAk;> mg;gb rku;g;gpf;f jtwpdhy; thlif

xg;ge;jk; uj;J MfptpLk; vd;gijAk; mwpe;J NtW gj;jpuk;

vOjpf;nfhLf;f rk;kjpf;fpNwd;. mr;rkak; MjPdk; epu;zak; nra;Ak;

kid thlifj; njhifiaAk; nrYj;j rk;kjpf;fpNwd;.

4.Nkw;gb kidf;F Mz;L xd;Wf;F xU nrz;L tPjk; eph;zapj;j

thlif &.----------------- (&gha; -------------------- kl;Lk;) jtwhky; nfhLj;J

tUNtdhfTk;> xt;nthU Mz;Lk; thlif njhifia [dtup khjk;

31k; Njjpf;Fs; jq;fspd; tq;fp fzf;fpNyh my;yJ fhupa];ju;fsplk;

nrYj;jp mr;R urPJ ngw;Wf; nfhs;NtdhfTk;> tq;fp fzf;fpy;

nrYj;Jk; gl;rj;jpy; mjw;fhd tq;fp urPJfis fhupa];ju;fsplk;

nfhLj;J Vw;gspg;G nra;NtdhfTk;. xt;nthU Ie;J Mz;L khj

thlifia 15% $l;Ltjw;F rk;kjpf;fpNwd;.

5.,e;j thlif xg;ge;jk; ehsJ Njjpapy; mq;fPfhuk;

nra;ag;gl;L ,Ue;jhYk;> elg;G gryp kw;Wk; gpd; Ie;J grypfs; Mf

$Ljy; MW grypfSf;Fk; thlif nrYj;jf; flikg;gl;ltd;.

mt;thW> nrYj;jhky; ghf;fp itj;jhy; vd;id kidapy; ,Ue;J

ntspNaw;w Nkw;nfhs;sg;gLfpw rl;lG+u;tkhd eltbf;iff;F

fl;Lgl;ltdhNtd;.

6.Nkw;gb kid thlifj; njhiff;F Kd;gzkhf nkhj;j njhifahf

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W.P.(MD)Nos.19642 and 20786 of 2023

&.----------------------( &gha; ------------------------- kl;Lk; ) MjPdj;jpw;F ehd;

nrYj;jp ,Uf;fpNwd;. Kd;gzj; njhifia nrYj;jhj Mz;L

thliff;F <Lnra;J nfhs;s Ntz;baJ. ehd; nrYj;jp ,Uf;Fk;

Kd;gzj; njhiff;F tl;b fpilahJ vd;gjw;F rk;kjpf;fpNwd;.

Ie;jhz;L fhyk; thlif nfhLf;f jtwpdhy; thlif xg;ge;jk;

uj;jhfptpLk;. gpwF MjPdk; me;j epyj;ijAk; fl;blj;ijAk;

possession vLj;Jf; nfhs;syhk;.

7.kid thliff; fhyj;jpy; Vw;gLk; thlif ghf;fpia nrYj;Jtjw;F

ehd; flikg;gl;ltd;. mt;thW nrYj;jhky; ghf;fp Vw;gl;lhy; ePjpkd;w

eltbf;if %yk; tR+ypf;fg;gLtjw;F ghjfkpy;yhky; MjPdk; vd;id

kidapypUe;J mg;Gwg;gLj;Jtjw;F mDkjp cz;L.

8.Nkw;gb kidapy; jq;fs; vOj;Jg;G+h;t mDkjpAld; ehd; fl;Lk;

fl;blj;jpw;F Cuhl;rp my;yJ efuhl;rp tpjpf;Fk; tPl;L tup

Kjypatw;iw ehNd vd; nrhe;j nghWg;gpy; nrYj;JNtd;. kid

cs;s epyj;jpw;F murhq;fj;jpw;F nrYj;j Ntz;ba epy jPu;it

kl;Lk; jhq;fs; jpUthtLJiw MjPdk; nrYj;jp tuNtz;baJ.

Nkw;gb kid ,lj;jpw;F ngwg;gLk; kpd; ,izg;gpid Fj;jif fhyk;

KbTw;w gpwF Fj;jif GJg;gpf;f jtWk;gl;rj;jpy; Nkw;gb

kpd; ,izg;gpid Jz;bg;G nra;a vdf;F Ml;Nrgid ,y;iy.

9.,e;j gj;jpuf;nfL Kbe;jTld; vd; nrhe;j nrytpy; Nky; $iuiag;

gpupj;J> fl;blj;ij mg;Gwg;gLj;jpf; nfhz;L> kidia fhypahf

jq;fsplk; xg;gilf;f rk;kjpf;fpNwd;. jhq;fNs mwptpg;G ,y;yhky;

nrhj;ij RthjPdk; nra;J nfhs;s cupikAz;L.

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W.P.(MD)Nos.19642 and 20786 of 2023

10.kidg;gFjpapy;> jw;nghOJ cs;s kuq;fSf;Fk;> ,dpNky; ehd;

cw;gj;jp nra;fpw kuq;fSf;Fk;> jhdhfNt tsu;e;j kuq;fSf;Fk; ehd;

vt;tpj ghj;jpaKk; nfhz;lhLtjpy;iy. Nkw;gb kuq;fs;

gl;Lg;NghdhYk;> fhw;wpy; rha;e;jhYk; mJ tpguk; MjPdj;jpw;Fj;

njuptpg;NgdhfTk;.

11.fdpk tsq;fs; ,Ue;jhy; mjid MjPdj;jpw;F njuptpg;NgdhfTk;.

12.vdf;F Nkw;gb kidia thlif ghj;jpakha; mDgtpj;J tUk;

cupik jtpu NtW vt;tpj cupikAk; fpilahJ. Nkw;gb kidia

cs;thlif> xj;jp> fpuak; Kjypa ahnjhU tpy;yq;fKk; nra;ahky;

mDgtpj;J tUNtdhfTk;> mjpy; fl;lg;gLk; fl;blj;ijAk; jq;fspd;

vOj;J%y mDkjp ,y;yhky; xj;jp> mlkhdk;> fpuak;

KjypaitfSf;F cl;gLj;j vdf;F cupik fpilahJ. Nkw;gb

nrhj;jpy; NtW ahUk; Mf;fpukpf;fhkYk; tpahgpj;Jf; nfhs;shkYk;

ehd; ghJfhj;J tUNtdhfTk;.

13.gjpTnra;ag;gl;l Fj;jifjhuh; ,we;Jtpl;lhy; mth;fspd;

thhpRjhuh;fs; chpa kuz rhd;wpjo; kw;Wk; thhpR rhd;wpjo;

rkh;g;gpj;J jq;fs; ngahpy; Fj;jifjhuh; vd gjpT nra;J

nfhs;syhk;.

14.NtW egu;fsplk; njhif ngw;Wf;nfhz;L vd;Dila kid thlif

cupik ghj;jpaj;ij tpl;Lf; nfhLj;jhy; Transfer of Property Act-d;

gb mJ nry;yhJ. mt;thW nra;jhy; ehDk; vd;dplk; ,Ue;J

ngw;wtu;fSf;Fk; Mf;fpug;Gjhuu;fshf fUjg;gl;L kidapy; ,Ue;J

ntspNaw;w rl;lg;G+u;t eltbf;iffSf;F fl;Lg;gl;ltu;fs; MNthk;

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W.P.(MD)Nos.19642 and 20786 of 2023

vd;w epge;jidfis KOkdJld; rk;kjpf;fpNwd;.

15.NkNy fz;l epge;jidfSf;F khwhf ehd; VjhfpYk;

elf;fpwjha; ,Ue;jhy; mJ Kjy; ,e;j gj;jpuk; %ykha; Vw;gl;l gpd;

tha;jhitAk; thlif Kjypa rfy ghj;jpaq;fisAk; ,oe;J

tpLtJld;> fl;lg;gl;L ,Uf;Fk; fl;blk; tifawhf;fisAk; fhyp

nra;J Nkw;gb kidia ey;y Kiwapy; jq;fspd; RthjPdj;jpy;

tpl;LtpLNtdhfTk;> mg;gb xg;Gtpf;fj; jtwpdhy; ehd; fl;bapUf;Fk;

Nkw;Nfhg;G tifawh fl;blj;Jld; jhq;fs; vd;Dila

mDkjp ,y;yhky;> ,wq;fp mDgtpj;Jf; nfhs;s Ntz;baJ. Nkw;gb

kidia jhq;fs; trg;gLj;Jk; gzpapy; Vw;gLk; rfytpjkhd

e\;lq;fSf;Fk; ehNd nghWg;G cilatd; vd;w epge;jidf;F

rk;kjpf;fpNwd;.

kid tpguk;

ehd;nfy;iy tpguk; :-

tlf;fpy; :

njw;fpy; :

fpof;fpy; :

Nkw;fpy; :

Nghl;Nlh

rhl;rpfs;:

1)

2)

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W.P.(MD)Nos.19642 and 20786 of 2023

e.f.vz;.----------------------- ehs;:-------------------------

20k; Mz;L ---------------------- khjk; ------------------ Mk; Njjp Kjy; 20-k;

Mz;L ------------------ khjk; ------------ Mk; Njjp Kba cs;s fhyj;jpw;F

kl;Lk; mq;fPfhuk; toq;fg;gLfpwJ.

fl;bl thliff;Fupa epge;jidfs;

(1)MjPdk; Mu; vz;.----------------------- ehs; -------------d; gb> ehd;

n\bA+ypy; fz;l fl;blj;ij 20k; tU\k; ------------- khjk; -------k;

Njjp Kjy; 20-k; tU\k; --------------khjk; ---------k; Njjp Kba

tU\k; ----------f;F thliff;F mDgtpj;J tUNtdhfTk;.

(2)Nkw;gb fl;blj;jpw;Fk;> fl;blk; rhu;e;j fhypkidf;F khjk;

xd;Wf;F fl;blj;jpw;;F 1 rJu mb tpjKk;> fhypkidf;F 1

nrz;L tPjKk; thlif &.------------- (&gha; ---------------- kl;Lk;)

eph;zak; nra;J Nkw;gb thlif fhyk; Kba thlif nfhLj;J

tUNtdhfTk;> xt;nthU khj thlifj; njhifiaAk; kW

khjk; 5-k; Njjpf;Fs; ehd; MjPdj;jpw;F nfhLj;J

tpLNtdhfTk;. xt;nthU Ie;J Mz;L khj thlifia 15 %

$l;Ltjw;F rk;kjpf;fpNwd;.

(3)Nkw;gb fl;bl thlif njhiff;F ml;thd;rhf MW khj

thlif &.------------- (&gha; ---------------------- kl;Lk; ) MjPdj;jpw;F

ehd; nrYj;jpapUf;fpNwd;. Nkw;gb ml;thd;]; &.----------------Ak;

thlif fhy filrp MW khj thliff;F <L nra;Jnfhs;s

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W.P.(MD)Nos.19642 and 20786 of 2023

Ntz;baJ. ehd; MjPdj;jpy; nrYj;jpapUf;Fk; ml;thd;];

njhif &.-------------------f;F tl;b fpilahJ vd;W rk;kjpf;fpNwd;.

MW khj fhyk; thlif nfhLf;f jtwpdhy; thlif xg;ge;jk;

uj;jhfptpLk;. gpwF MjPdk; me;j epyj;ijAk; fl;blj;ijAk;

possession vLj;Jf; nfhs;syhk;.

(4)ehd; Nkw;gb fl;bl thliff;fhf MjPd fhupa];ju;fsplNkh

my;yJ MjPd tq;fpapNyh nrYj;Jk; thlifj; njhiff;F

MjPdk; rPy; Nghl;l mr;R urPJfs; ngw;Wf; nfhs;NtdhfTk;.

mr;R urPJfs; ,y;yhky; nrYj;jg;gLk; njhiffs;

nry;yj;jf;fjy;y. MjPdk; tq;fp fzf;fpy; nrYj;Jk;gl;rj;jpy;>

tq;fp urPjpid MjPd fhupa];ju;fsplk; xg;gilj;J Vw;gspg;G

nra;J nfhs;Ntd;.

(5)Nkw;gb fl;blj;jpw;F Kdprpghypb / gQ;rhaj;jhy; tpjpf;fg;gLk;

tPl;L tup> nrhj;J tup kl;Lk; MjPdj;jpy; nrYj;j Ntz;baJ.

Nkw;gb fl;blj;jpw;F Vw;gLk; kw;w rfy tupfisAk; ehd; vd;

nrhe;jg; nghWg;gpy; nrYj;jpf; nfhs;NtdhfTk;.

(6)Nkw;gb fl;blj;jpy; nghWj;jg;gl;bUf;Fk; kpd; ,izg;GfspYs;s

kpd; tpsf;FfSf;F kpd;rhu thupaj;jhy; tpjpf;fg;gLk; kpd;

fl;lzj;ij ehd; vd; nrhe;jg; nghWg;gpy; nrYj;JNtdhfTk;.

(7)Nkw;gb fl;blk; G+uhitNah> fl;blk; rhu;e;j fhypkidiaAk;

MjPdk; vOj;J %yk; rk;kjkpy;yhky;> jdpj;jdp ghfkhfNt

cs; thliff;F tpl vdf;F mjpfhukpy;iy. mg;gb cs;

thliff;F tplg;gl;lhy; mjdhy; MjPdj;jpw;F e\;lk;

17/27 https://www.mhc.tn.gov.in/judis

W.P.(MD)Nos.19642 and 20786 of 2023

Vw;gl;lhy; mij vd;dplk; rf[khfNth> Nfhu;l; eltbf;if

%ykhfNth tR+y; nra;Jnfhs;s MjPdj;jpw;F cupikAz;L.

NkYk; thlif fl;blj;jpypUe;J vd;idAk; cs;

thlifjhuiuAk; ntspNaw;w Mjpdj;jpw;F chpikAz;L.

(8)gjpTnra;ag;gl;l thlifjhuh; ,we;Jtpl;lhy; mth;fspd;

thhpRjhuh;fs; chpa kuz rhd;wpjo; kw;Wk; thhpR rhd;wpjo;

rkh;g;gpj;J jq;fs; ngahpy; thlifjhuh; vd gjpT nra;J

nfhs;syhk;.

(9)Nkw;gb fl;blk; nrhj;jpy; jw;nghOJs;s kuq;fSf;Fk; ,dpNky;

vd;dhy; cw;gj;jp nra;ag;gLfpw kuq;fSf;Fk; ehd; vt;tpj

ghj;jpaKk; nfhz;lhLtjpy;iy. mjpYs;s gyd;fis kl;Lk;

mDgtpj;Jf;nfhs;s ehd; rk;kjpf;fpNwd;. Nkw;gb kuq;fs;

gl;Lg;NghdhYk;> fhw;wpy; rha;e;jhYk; mJ tpguk; MjPdj;jpw;Fj;

njuptpg;NgdhfTk;.

(10)MjPdk; cj;juTg;gb ehd; ele;J nfhs;shj gl;rj;jpy;> ,e;j

Fj;jif gj;jpuk; MjPdj;jpdhy; uj;J nra;ag;gLk;.

(11)ehd; thliff;F xg;Gf;nfhz;L ,Uf;Fk; ,e;j fl;blj;ijAk;>

fhyp kidiaAk; mDgtpj;J tUtjpy; fl;blj;jpw;Nfh my;yJ

mjpy; cs;s ,ju kufl;Lkhdq;fSf;Nfh vt;tpj NrjKk;

Vw;glhky; ghJfhj;J thlif nfL Kbthfpa -------------- Njjpapy;

,g;NghJ xg;Gf; nfhz;bUf;fpw RthjPdj;jpy; ey;y ];jpjpapy;

Nkw;gb fl;blj;ij tpl;LtpLNtdhfTk;.

18/27 https://www.mhc.tn.gov.in/judis

W.P.(MD)Nos.19642 and 20786 of 2023

(12)NkNy fz;l epge;jidfspd;gb ehd; elf;fj; jtwpdhy; gpe;jpa

nfL epge;jidia vjpu;ghuhky; thlif gj;jpuj;ij uj;J

nra;J> fl;blk; tifawhf;fis RthjPdk; nra;J nfhs;s

MjPdj;jpw;F cupikAz;L. jtpu vd;dhy; MjPdj;jpw;F Vw;gLk;

rfy e\;lq;fSf;Fk;> thlifg; ghf;fpf;Fk; ehDk; vdJ

thupRfSk; fl;Lg;gl;L ruPu [thg;jhupapd; NgupYk; nrhe;j

nrhj;ijf; nfhz;L nrYj;jp itf;f rk;kjpj;J ,e;j fl;bl

thlifg; gj;jpuk; vOjpf;nfhLj;Njd;.

n\bA+y;

rptkak;

GQ;ir / eQ;ir Fj;jifg; gj;jpuk;

1961 - k; Mz;L nghJ ju;kr; rl;lj;jpd; gpupT 21-d; gb (Regulation

of Administration of Agricultural Lands) Act>1961> jkpo;ehL rl;lk; 58/61

as amended under Act 17/1970

------------ Mz;L ----------- khjk; -------------- Njjp (1) ehfg;gl;bdk;

khtl;lk;> Fj;jhyk; tl;lk; jpUthtLJiw fpuhkj;jpy; ,Uf;Fk;

jpUthtLJiw MjPdfu;j;ju; mtu;fshfpa =y= mk;gythz gz;lhu

re;epjp mtu;fSk;:

(2) rhFgb Fj;jifjhuu; Mfpa -------------- khtl;lk; ------------- tl;lk;

19/27 https://www.mhc.tn.gov.in/judis

W.P.(MD)Nos.19642 and 20786 of 2023

---------------- fpuhkj;jpy; ,Uf;Fk; -------------- vd;gtupd; kfd; /kfs; /kidtp

-k; vOjpf;nfhz;l eQ;ir Fj;jifg; gj;jpuk; vd;dntd;why;:-

,jdbapy; tptupf;fg;gl;l epyq;fis MjPdfu;j;ju; mtu;fs;

rhFgbf;fhf rhFgb Fj;jifjhuuplk; nfhLf;fpwhu;. Madras Public Trusts

( Regulation of Administration of Agricultural Lands ) Act, 1961, jkpo;ehL

rl;lk; 58/61-f;F cl;gl;Lk; kw;Wk; jkpo;ehL rl;lk; 17/70-f;F cl;gl;Lk;

mr;rl;lj;jpd; fPo; toq;fg;gLk; gpuRuq;fs;> cj;juTfs;>

tpjpfs;> ,itfSf;F cl;gl;Lk; MjPdfu;j;ju; mtu;fSk;> rhFgb

Fj;jifjhuUk; ,e;j Fj;jif rk;ge;jkhd mtu; mtu;fSila

cupikfs;> flikfs; ,itfisg; gw;wp mbapw;fz;lgb

xj;Jf;nfhs;fpwhu;fs;.

MjPdfu;j;ju; kw;Wk; rhFgb Fj;jifjhuu; ,tu;fspd; cupikfSk;>

flikfSk;

(1)NkNy fz;l rhFgb Fj;jifjhuu; gpujp grypapYk;

rhFgb nra;J tUk; eQ;ir epyk; ---------- n`f; -----------

Vu;]; (--------Vf;fu; --------nrz;l;)-f;F msf;f Ntz;ba ney;

rhjhuz nkhj;j kfR+ypy; 100-f;F 25 tpfpj

thuj;jpw;fhd Fj;jifahf msf;f xg;Gf;nfhz;lJ

FWit/fhu; kfR+ypy; Ftp ---------- fpNyh -------Tk;

rk;gh/gprhdk; kfR+ypy; Ftp -------- fpNyh --------- Tk;

Mf $Ljy; ney; Ftp ----------- fpNyh ------- Tk; my;yJ

nuhf;fkhf FWit/fhu; kfR+ypy; rk;gh/gprhdk; kfR+ypy;

&. ---------- (&gha; ------------ kl;Lk;)-k; mWtilapy;

tof;fkhf cs;s fsj;JNkl;by; itj;J MjPd

20/27 https://www.mhc.tn.gov.in/judis

W.P.(MD)Nos.19642 and 20786 of 2023

kzpaj;jplk; ney;iy mse;J nfhLj;Jtpl;L my;yJ

njhifia MjPd tq;fp fzf;fpy; nrYj;jptpl;L

my;yJ MjPd fhupa];juplk; mr;R urPJ ngw;Wf;

nfhs;s Ntz;Lk;. kPjKs;s kfR+iy rhFgb

Fj;jifjhuu; mila Ntz;baJ.

(2)MjPdfu;j;ju; mtu;fSf;F msf;f Ntz;ba ney;iy

msg;gjw;F Kd; rhFgb Fj;jifjhuu;fs; ahnjhU

ney;iyAk; fsj;jpy; ,Ue;J mg;Gwg;gLj;jf;$lhJ.

(3)eQ;ir epyq;fspy; cSe;J> gaW> fliy Nghd;w

GQ;ir gapu;fs; rhFgb nra;jhy; mWtilf;F 10

jpdq;fSf;F Kd;djhf MjPdfu;j;ju; mtu;fspd;

fhupa];jUf;Fr; rhFgb Fj;jifjhuu; rl;lg;gb vOj;J

%yk; njuptpj;J> mtiu $l itj;Jf;nfhz;L kfR+iy

fz;L Kjy; nra;J mjpy; 4-y; xU gq;if MjPdfu;j;ju;

mtu;fSf;F nfhLj;Jtpl;L kPjp kfR+iy rhFgb

Fj;jifjhuu; mila Ntz;baJ.

(4)Nkw;gb eQ;ir epyq;fSf;fhf 4-y; xU gq;F FWit /fhu;

gUtj;jpy; itf;Nfhy; fl;L ----------- -k; rk;gh/gprhdj;jpy;

itf;Nfhy; fl;L --------- -k; Mff; $Ljy; itf;Nfhy; fl;L

---------------- -k; MjPdf;fHj;jH mtHfspd; fhhpa];jH

Fwpg;gpLk; ];jyj;jpy; rhFgb Fj;jifjhuH nfhz;L te;J

xg;Gtpf;f Ntz;Lk;. kPjk; cs;s itf;Nfhy; fl;Lfis

rhFgb Fj;jifjhuH mila Ntz;baJ.

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W.P.(MD)Nos.19642 and 20786 of 2023

(5)xU Nghf eQ;ir epyq;fspy; mjpfgbahf ,UNghfk;>

Kg;Nghfk;> rhFgb nra;ag;gl;lhy; mg;gb rhFgb

nra;ag;gLk; tp];jPuzj;jpy; cs;s kfR+y; mWtilf;F

Kd; 3-tJ ghuhtpy; njuptpj;J cs;sgb MjPdfu;j;ju;

mtu;fspd; fhupa];jUf;F njuptpj;J> fz;LKjy; MFk;

kfR+ypy; 4-y; xU gq;F MjPdfu;j;ju; mtu;fSf;F rhFgb

Fj;jifjhuu; msf;f Ntz;Lk;.

(6)Fj;jif gj;jpuk; ehsJ Njjpapy; mq;fPfhuk;

nra;ag;gl;L ,Ue;jhYk;> elg;G gryp kw;Wk; gpd; -------------

grypfs; Mf ------------ grypfSf;Fk; KOikahf Fj;jif

nrYj;jg;gl Ntz;Lk;. Fj;jif Kd;gzj;njhifahf

&.------------- MjPdj;jpw;F ehd; nrYj;jp ,Uf;fpNwd;.

nrYj;jhj Fj;jif ghf;fpfSf;F <L nra;J nfhs;sTk;>

mij tR+y; nra;aTk;> Fj;jifjhuiu epyj;jpy; ,Ue;J

ntspNaw;wTk;> rl;lG+u;tkhd eltbf;if vLf;fg;gLk;.

(7)MjPdfu;j;ju; mtu;fs; mDkjpad;dpapy; rhFgbjhuu;

Fj;jif epyq;fspy; tof;fkhf nra;ag;gl;L tUk;

rhFgbia khw;wp thio> fUk;G Nghd;w Mz;L gapu;fs;

rhFgb nra;af; $lhJ. mg;gb nra;tjha; ,Ue;jhy;

MjPdfu;j;ju; mtu;fspd; cj;jpuTg;gb Fj;jif epu;zak;

nra;J nfhz;L MjPdfu;j;ju; mtu;fsplk; jdpFj;jifg;

gj;jpuk; ngw;Wf; nfhs;s Ntz;Lk;.

(8)Nkw;gb epyq;fspy; cs;s kuq;fis rhFgb Fj;jifjhuu;

ntl;lf;$lhJ. kuq;fs; gLifrha;T Vw;gl;lhy;

22/27 https://www.mhc.tn.gov.in/judis

W.P.(MD)Nos.19642 and 20786 of 2023

MjPdfu;j;ju; mtu;fSf;Fj; njuptpj;J cj;jpuTgb ele;J

nfhs;s Ntz;baJ. rhFgb Fj;jifjhuu; kuk; itj;J

tsu;j;jhYk; my;yJ jhdhfNt cz;lhdhYk; mit

MjPdj;jpw;Nf nrhe;jkhdJ. ,jpy; fz;Ls;s epyq;fspy;

cs;s kuq;fspy; rhFgb Fj;jifjhuUf;F vt;tpj

ghj;jpaKk; ,y;iy.

(9)gjpT nra;ag;gl;l Fj;jifjhuh; ,we;Jtpl;lhy; mth;fspd;

thhpRjhuh;fs; chpa kuz rhd;wpjo; kw;Wk; thhpR

rhd;wpjo; rkh;g;gpj;J jq;fs; ngahpy; Fj;jifjhuh; vd

gjpT nra;J nfhs;syhk;.

(10)Nkw;gb epyq;fspd; tug;G> vy;if Kjypaitfis ahUk;

Nrjg;gLj;jhkYk;> ghrdq;fis tof;fj;jpw;F khwhf

ahUk; nfhz;L NghfhkYk; rhFgb Fj;jifjhuu;

ghJfhj;J tu Ntz;baJ.

(11),jpy; fz;Ls;s rhFgb epyq;fis rhFgbjhuu;

cl;Fj;jiff;Nfh> fpuaNkh my;yJ VjhtJ tpy;yq;fk;

Kjypa guhjPdq;fs; nra;tjw;F cupik fpilahJ.

RhFgb epyj;jpy; MjPdfu;j;ju; mtu;fspd;

mDkjp ,y;yhky; fpzW ntl;Ljy;> fl;blk; fl;Ljy;

gzpfs; nra;a rhFgbjhuUf;F cupik fpilahJ. kPwp

nra;jhy; Fj;jifjhuu; mtuJ Fj;jif

ghj;jpaj;ij ,oe;Jtpl Ntz;Lk;.

(12),e;j Fj;jif gj;jpuj;jpy; fz;Ls;s nrhj;jpy;

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W.P.(MD)Nos.19642 and 20786 of 2023

tptrhag;gzpf;F kpd;rhuk; ngWtjw;F MjPdj;jpypUe;J

Kd;mDkjp ngwNtz;Lk;. me;j Kd;mDkjpf;F

MjPdj;jpw;F jdpf;fl;lzk; nrYj;j Njitapy;iy. kpd;

fl;lzj;ij Fj;jifjhuH jtwhky; nrYj;j Ntz;Lk;.

(13)gj;jpu gl;baypy; fz;l eQ;ir epyj;ij 20 k; Mz;L

------- khjk; ----------k; Kjy; Mz;L -----------khjk; ----------k;

Njjp Kba rhFgb nra;a mDkjpf;fg;gLfpwJ.

(14),e;j Fj;jif gj;jpuk; elg;G gryp kw;Wk; gpd; ----------

grypfSf;F kl;Lk; nry;yj;jf;fjhFk;.

(15)Fj;jif fhyk; Kbtiltjw;F 30 ehl;fSf;F Kd;ghf

Fj;jifia GJg;gpj;Jf; nfhs;s cupa tpz;zg;gj;ij

rku;g;gpf;f Ntz;Lk;.

(16),e;j Fj;jifahdJ Fj;jif fhyk; KbAk; tiu

eilKiwapy; ,Uf;Fk;. gpd;du; Fj;jif jhdhfNt uj;J

MfptpLk;.

(17),e;j Fj;jif chpkk; gj;jpuj;jpy; fz;Ls;s egUf;F

kl;LNk nghUe;Jk;. NtW ahUf;Fk; Fj;jif chpkk;

fpilahJ.

(18)NtW egHfsplk; njhif ngw;Wf;nfhz;L Fj;jif chpik

ghj;jpaj;ij tpl;Lf;nfhLj;jhy; Transfer of Property Act-d;

gb mJ nry;yhJ. mt;thW nra;jhy; Fj;jifjhuUk;

24/27 https://www.mhc.tn.gov.in/judis

W.P.(MD)Nos.19642 and 20786 of 2023

njhif nfhLj;J Nkw;gb epyj;ij mDgtpg;gtUk;

Mf;fpukpg;GjhuHfshf fUjg;gl;L epyj;jpy; ,Ue;J

ntspNaw;w rl;lG+Ht eltbf;if vLf;fg;gLk;.

(19),e;j Fj;jif gj;jpuj;jpd; epge;jidfs; gbf;Fk; Nkw;gb

rl;lj;jpd; epge;jidfs; gbf;Fk; MjPdfu;j;ju; mtu;fSk;

rhFgb Fj;jifjhuUk; ele;J nfhs;s Ntz;baJ.

eQ;ir epyj;jpd; tpguk;

khtl;lk; fpuhkk;:

tl;lk; :

Gy vz; epyk; tpguk;gug;gsT Fj;jif ney;

V.nr.n`f;Vu;];Ftp fpNyh

ehd;nfy;iy tpguk; :-

tlf;fpy; :

njw;fpy; :

fpof;fpy; :

Nkw;fpy; :

Nghl;Nlh

25/27 https://www.mhc.tn.gov.in/judis

W.P.(MD)Nos.19642 and 20786 of 2023

,g;gb rk;kjpj;J ,e;j Fj;jif gj;jpuk; vOjpf; nfhz;Nlhk;.

MjPdf; fu;j;ju; mtu;fs;

my;yJ ifnahg;gk;: ------------------------

gtu; M/g; ml;lu;dp

rhl;rp ifnahg;gk;: ------------------------

rhFgb Fj;jifjhuu; ifnahg;gk;: ------------------------

10.With the above said observations, the writ petitions are disposed of. No

costs. Consequently, connected miscellaneous petitions are closed.

29-07-2026

Tmg

Note: Registry is directed to mark a copy of this order to Hon'ble Justice Mr.Ramanathan

(Retired) and Hon'ble Mr.Justice A.Selvam (Retired)

26/27 https://www.mhc.tn.gov.in/judis

W.P.(MD)Nos.19642 and 20786 of 2023

To

1. The Joint Commissioner

Hindu Religious and Endowment Department

Tirunelveli.

2. The Sub Collector

Cheranmahadevi

Tirunelveli District.

3. The Special Tahsildar (Temple Lands)

Hindu Religious and Charitable

Endowment Department

Tirunelveli.

4. The Tahsildar

Radhapuram Taluk

Tirunelveli District

5. The Deputy Superintendent of Police

Valliyur, Tirunelveli District

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