“Court-Approved Agreement Reached in Eviction Case Involving Religious Endowment Property” Hindu Religious and Charitable Endowments Act, 1959 – Section 78 – Order of Ejectment – The tenants were declared as encroachers under the Hindu Religious and Charitable Endowments Act, 1959, and the High Court ordered them to vacate the premises – The tenants challenged the order in the before this Court – Amicable Resolution
SUPREME COURT OF INDIA DIVISION BENCH K. BALASUBRAMANI ETC. — Appellant Vs. THE TAMIL NADU GOVERNMENT REPRESENTED BY THE ADDITIONAL CHIEF SECRETARY TO GOVERNMENT AND OTHERS ETC. — Respondent (…