Madras High Court
K.Manikavasagam vs Karthayee Amman Trust on 26 September, 2025
Author: M.Dhandapani
Bench: M.Dhandapani
WP No. 37290 of 2025
IN THE HIGH COURT OF JUDICATURE AT MADRAS
DATED: 26-09-2025
CORAM
THE HONOURABLE MR JUSTICE M.DHANDAPANI
WP No. 37290 of 2025
AND WMP NO. 41731 OF 2025
K.Manikavasagam
Petitioner(s)
Vs
1. Karthayee Amman Trust
(TM024347-Arulmigu Kathayiamman
Tharmakattalai Temple, Tiruvannamalai,
Rep By Its Executive Officer,
Sri Arunchalaswarar Devasthanam, Arulmigu
Arunachaleswarar Temple, Tiruvannamalai-606
601, Tiruvannamalai District,
Tamilnadu India.
2.The Joint Commissioner
Hindu Religious And Charitable Endowment,
Arunachaleshwarar Devasthanam,
Arulmigu Arunachaleswarar Temple,
Tiruvannamalai-606 601, Tiruvannamalai District,
Tamilnadu, India,
[email protected]
jceovpm [email protected]
Also
The Joint Commissioner, Hindu Religious And
Charitable Endowment No.4/17, Gandhi Nagar
7th Street, Tiruvannamalai -606 601
https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/10/2025 03:32:53 pm )
WP No. 37290 of 2025
Tiruvannamalai District Tamilnadu India
[email protected]
3.The Deputy Commissioner
Hindu Religious And Charitable Endowment,
Arunachaleshwarar Devasthanam, Arulmigu
Arunachaleswarar Temple, Tiruvannamalai-606
601 Tiruvannamalai District, Tamilnadu India
[email protected]
4.Assistant Commissioner
Hindu Religious And Charitable Endowment,
Arunachaleswarar Devasthanam No.122/107,
Thiruvoodal Street, Tiruvnnamalai -606 601
Tiruvannamalai District, Tamilnadu India
[email protected]
5.The Executive Officer
Karthayee Amman Trust, (tm024347-arulmigu
Kathayiamman Tharmakattalai Temple
Tiruvannamalai) Sri Arunachaleswarar
Devasthanam, Tiruvannamalai-606 601
Tiruvannamalai District, Tamilnadu India.
Respondent(s)
PRAYER;This petition has been filed under Article 226 of Constitution of
India, to issue a writ of Mandamus directing the respondents to forthwith
consider and dispose of the petitioners representations dated 7.8.2025 seeking
fixation of fair rent and permission to continue as tenant of the schedule
property belonging to the Kathayee Ammal charitable Trust, within a time frame
stipulated by this Court.
For Petitioner(s): Mr.Ramaswamy Meyyappan
For Respondent: Mr.S.Ravichandran, AGP
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WP No. 37290 of 2025
ORDER
This petition has been filed seeking a direction to the respondents to forthwith consider and dispose of the petitioners representations dated 07.08.2025 seeking fixation of fair rent and permission to continue as tenant of the schedule property belonging to the Kathayee Ammal charitable Trust, within a time frame stipulated by this Court.
2. It is the case of the petitioner that the petitioner, a tenant of the Kathayee Ammal Trust Property Door No.18 & 18 A. The said property was leased out by on Kathayee Ammal in the year 1928 for providing food and water to sivan Adiyars, was leased by the petitioner's father in the year 1973.
The petitioner's father has paid rent consistently, maintained the property and performed Annadhanam. Despite judicial recognition of his tenancy in CRP(NPD) No.2222 of 2005 and compliance with rent obligations, the respondents have failed to act on his representations, risking arbitrary eviction.
Hence, the present writ petition.
3. The learned counsel for the petitioner submitted that this Court may direct the respondents to consider and pass orders on the petitioners representation dated 07.08.2025 within the stipulated time as fixed by this Court.
https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/10/2025 03:32:53 pm ) WP No. 37290 of 2025
4. Considering the facts and circumstances of the case and in view of the limited request sought for by the petitioner, this court directs the second respondent to consider and pass orders on the petitioner's representation dated 07.08.2025 within a period of twelve weeks from the date of receipt of a copy of this order.
5. With the above directions, the writ petition is disposed of.
Consequently, connected miscellaneous petition is closed. No costs.
26-09-2025 rli Index:Yes/No Speaking/Non-speaking order Internet:Yes Neutral Citation:Yes/No To
1.Karthayee Amman Trust (tm024347-arulmigu Kathayiamman Tharmakattalai Temple, Tiruvannamalai, Rep By Its Executive Officer, Sri Arunchalaswarar Devasthanam, Arulmigu Arunachaleswarar Temple, Tiruvannamalai-606 601 Tiruvannamalai District.
2.Joint Commissioner Hindu Religious And Charitable Endowment, Arunachaleshwarar Devasthanam, Arulmigu https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/10/2025 03:32:53 pm ) WP No. 37290 of 2025 Arunachaleswarar Temple, Tiruvannamalai-606 601 Tiruvannamalai District, Tamilnadu India Also Joint Commissioner, Hindu Religious And Charitable Endowment No.4/17, Gandhi Nagar 7th Street, Tiruvannamalai -606 601 Tiruvannamalai District Tamilnadu India
3.Deputy Commissioner Hindu Religious And Charitable Endowment, Arunachaleshwarar Devasthanam, Arulmigu Arunachaleswarar Temple, Tiruvannamalai-606 601 Tiruvannamalai District, Tamilnadu India
4.Assistant Commissioner Hindu Religious And Charitable Endowment, Arunachaleswarar Devasthanam No.122/107, Thiruvoodal Street, Tiruvnnamalai -606 601 Tiruvannamalai District, Tamilnadu India
5.The Executive Officer Karthayee Amman Trust, (tm024347- arulmigu Kathayiamman Tharmakattalai Temple Tiruvannamalai) Sri Arunachaleswarar Devasthanam, Tiruvannamalai-606 601 Tiruvannamalai District, Tamilnadu India https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/10/2025 03:32:53 pm ) WP No. 37290 of 2025 M.DHANDAPANI J.
Rli WP No. 37290 of 2025 26.09.2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/10/2025 03:32:53 pm ) WP No. 37290 of 2025 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/10/2025 03:32:53 pm )