Madras High Court
Ulaganathan vs The District Collector on 7 August, 2025
Author: S.Srimathy
Bench: S.Srimathy
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED :07.08.2025
CORAM:
THE HONOURABLE MRS.JUSTICE S.SRIMATHY
W.P(MD)No. 21543 of 2025
and
W.M.P(MD)No.16636 of 2025
Ulaganathan ...Petitioner
Vs.
1. The District Collector,
The Office of the District Collector,
Dindigul District.
2. The District Revenue Officer,
Office of the District Revenue Officer,
Dindigul, Dindigul District.
3. The Revenue Divisional Officer,
Office of the Revenue District Officer,
Dindigul, Dindigul District.
4. The Tahsildar,
Nilakkottai Taluk,
Dindigul District.
5. Navaneethakrishnakumar ...Respondents
PRAYER : Writ Petition, filed under Article 226 of the Constitution of
India, praying this court to issue a Writ of Mandamus directing the
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Respondent No.5 to hand over the Village fund amount and gold
ornament to the petitioner for village Temples Repair work for conduct
the Kumbabisegam as per Resolution passed by the village people by
considering Petitioners Representation dated 22.07.2025 in accordance
with law within time stipulated by this Court.
For Petitioner : Mr.R.Prakash
For R-1 to R-4 : Mr.S.Shanmugavel,
Additional Government Pleader
ORDER
The present Writ Petition has been filed for the issuance of a Writ of Mandamus, directing the 5th respondent to hand over the Village fund amount and gold ornament to the petitioner for the repair work of the temple and to conduct Kumbabisegam as per Resolution passed by the villagers based on the petitioner's representation dated 22.07.2025.
2. The learned Additional Government Pleader was directed to take instructions, and the case was kept under passover. Upon receiving instructions, the learned Additional Government Pleader submitted that a resolution had been passed by the villagers stating that the 'Kumbabishegam' may be conducted only after the completion of the _________ Page 2 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/08/2025 08:17:29 pm ) repair work. As of now, the repair work has not yet commenced and only preparatory steps have been initiated. Therefore, unless the repair work is completed, the 'Kumbabishegam' cannot be conducted.
3. The issue now appears regarding the collection and utilization of funds. The petitioner has collected a certain amount, and the 5th respondent has collected some amount. Both parties claim that they will carry out the repair work using the funds they have collected. This issue cannot be adjudicated in a writ petition.
4. Therefore, the 2nd respondent/District Revenue Officer is directed to conduct an inquiry after issuing notice to the petitioner, the 5th respondent, and other villagers who are interested parties in this matter. If the District Revenue Officer is able to resolve the dispute between the parties, they shall be at liberty to conduct the 'Kumbabishegam'. Until an order is passed by the District Revenue Officer, the 'Kumbabishegam' shall not be conducted. _________ Page 3 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/08/2025 08:17:29 pm )
5. With these observations, this writ petition is disposed of.
No Costs. Consequently, connected miscellaneous petition is closed.
07.08.2025
NCC : Yes / No
Internet : Yes
KSA
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To:
1. The District Collector,
The Office of the District Collector, Dindigul District.
2. The District Revenue Officer, Office of the District Revenue Officer, Dindigul, Dindigul District.
3. The Revenue Divisional Officer, Office of the Revenue District Officer, Dindigul, Dindigul District.
4. The Tahsildar, Nilakkottai Taluk, Dindigul District.
_________ Page 5 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/08/2025 08:17:29 pm ) S.SRIMATHY, J.
KSA ORDER MADE IN W.P(MD)No.21543 of 2025 DATED :07.08.2025 _________ Page 6 of 6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 13/08/2025 08:17:29 pm )