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[Cites 1, Cited by 0]

Madras High Court

Manikandan vs The Joint Commissioner on 11 August, 2025

Author: C.Saravanan

Bench: C.Saravanan

                                                                                       W.P.(MD) No. 21875 of 2025

                             BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT

                                                  DATED: 11.08.2025

                                                          CORAM:

                                  THE HONOURABLE MR.JUSTICE C.SARAVANAN

                                          W.P.(MD) No. 21875 of 2025
                                                      and
                                      W.M.P.(MD) Nos.16982 & 16985 of 2025

                 Manikandan                                                              ... Petitioner

                                                             Vs

                 1. The Joint Commissioner,
                 Office of the Joint Commissioner,
                 Hindu Religious Charitable and Endowments Department,
                 Trichy.

                 2. The Executive Officer,
                 Arulmighu Vallala Kanda Ayyanar Thirukkovil,
                 Gundur,
                 Trichy.                                                              ... Respondents

                 PRAYER: Writ Petition filed under Article 226 of the Constitution of India for
                 issuance of Writ of Certiorari to call for the records pertaining to the impugned
                 proceedings issued by the first respondent vide Mu.Mu.No.1150184/2024/A4
                 dated 06.01.2025 and quash the same as illegal and unconstitutional.


                                     For petitioner          : Mr. B.Jameelarasu


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                                                                                         W.P.(MD) No. 21875 of 2025



                                       For respondents          : Mr.S.S.Madhavan
                                                                Additional Government Pleader

                                                                *****

                                                              ORDER

This Writ Petition is disposed of at the time of admission with the consent of the learned counsel for the petitioner and learned Additional Government Pleader for the respondents.

2. The petitioner is before this Court against the impugned communication of the second respondent/Executive Officer of Arulmigu Vallala Kanda Ayyanar Temple, Trichy. By the impugned communication, the second respondent has proposed the collection of amount towards issuance of token for Archana and Abisekam.

3. The impugned communication records that the petitioner's objections have been received.

4. On the other hand, the learned counsel for the petitioner submits that the 2/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/08/2025 07:14:39 pm ) W.P.(MD) No. 21875 of 2025 communication, dated 11.11.2024 was issued calling for the objections to which the petitioner's villagers have given a representation, dated 06.12.2024.

5. That apart, in the representation, it has been clearly stated that the very same proposal was made earlier in the year 2010, when one Manohar was the Executive Officer. However, based on the representation of the villagers of the petitioner, the decision was withdrawn.

6. It is submitted that though the representation was given on 06.12.2024, the impugned communication wrongly records that no objection was received.

7. On the other hand, learned Additional Government Pleader for the respondent submits that in response to the very same issue, a Writ Petition was filed by one Paramanantham in W.P.(MD) No.17246 of 2025, wherein it was prayed for implementation of the aforesaid order of the second respondent.

Pursuant to the order passed in the said Writ Petition, on 26.06.2025, the case is posted for enquiry on 18.08.2025.

8. It is submitted that in the aforesaid reasons, the petitioner himself is 3/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 14/08/2025 07:14:39 pm ) W.P.(MD) No. 21875 of 2025 aggrieved, who is allegedly collecting the amounts for Archana and Abisekam and running parallel economy in the temple.

9. It is submitted that in any event, since the case is listed for enquiry pursuant to the order, dated 26.06.2025, on 18.08.2025, the petitioner's representation, dated 06.12.2024 also will be considered.

10. Recording the above submissions, this Writ Petition is disposed of by directing the second respondent to pass a fresh orders in terms of the order passed in W.P.(MD) No.17246 of 2025 dated 26.06.2025.

11. Needless to state, the petitioner shall be heard, before the final orders are passed.

12. This Writ Petition is disposed of, with the above observations. No costs.

Consequently, connected miscellaneous petitions are closed.

                 Index : Yes / No                                                           11.08.2025
                 Internet : Yes / No
                 apd


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                                                                                   W.P.(MD) No. 21875 of 2025

                 To
                 1. The Joint Commissioner,
                 Office of the Joint Commissioner,

Hindu Religious Charitable and Endowments Department, Trichy.

2. The Executive Officer, Arulmighu Vallala Kanda Ayyanar Thirukkovil, Gundur, Trichy.

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