A. Shankar Suresh, A. Rajeswari and Venkatarajan Vs Revenue Divisional Officer and Others
.... o Keep the Resumption petition which was filed in the year 1993 pending till now, the rights of the parties have to ultimately abide by the result of the said petition filed u/s 21(7) of Act 30 of 1963. The Revenue Divisional Officer with whom the petition is pending is directed to forthwith commenc ...
Madras High Court
The Commissioner for Hindu Religious and Charitable Endowments and Others Vs K. Eranna and Others
.... strict. 3. The resolution was passed in exercise of powers under Sections 39 and 41 of the Madras Hindu Religious and Charitable Endowments Act 1951 hereinafter referred to as the Act. These two sections were struck down by the High Court at Bangalore in the decision in 586008 The High Cour ...
Supreme Court of India
Sadagopa Ramanuja Jeer the present Madathipathi and Adheenakartha of Srivalliputhur Manavala Mahamuni Mutt Vs Sri Koil Kandadai Vathula Annan Sri Rengachari Swamigal through Sri V. S. Rangaswami Iyengar, Advocate
.... aily pooja is maintained to Manavala Mahamuniswami and Brahmins are fed on important days and the whole of the proceeds of the inam is appropriated for charitable purposes. From the entries contained in the Inam Fair Register Extract, it is clearly seen that the lands which are attached and brought ...
Madras High Court
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