http://JUDIS.NIC.IN SUPREME COURT OF INDIA Page 1 of 1  

CASE NO.: Appeal (civil)  4036-4037 of 2001

PETITIONER: PRASANNA VENKATARAMANSWAMI TEMPLE

RESPONDENT: V.S. LAKSHMINARAYANA IYENGAR & ORS

DATE OF JUDGMENT: 23/04/2008

BENCH: TARUN CHATTERJEE & HARJIT SINGH BEDI

JUDGMENT: JUDGMENT 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 Dhi ttam  (Scale of Expenditure) for Sathurkala Poojas (Four times per day) being introduced by the Te mple  Authorities.  In that view of the matter, these appeals are disposed of in terms of the orde r  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.