Madras High Court
Surya Prakash vs The Commissioner on 11 February, 2026
Author: Krishnan Ramasamy
Bench: Krishnan Ramasamy
WP(MD). No.3777 of 2026
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
Dated : 11.02.2026
CORAM
THE HONOURABLE MR. JUSTICE KRISHNAN RAMASAMY
WP(MD). No.3777 of 2026
Surya Prakash ... Petitioner
Vs
1. The Commissioner,
Hindu Religious and Charitable
Endowments Department,
Nungambakkam,
Chennai - 600 034.
2. The Joint Commissioner,
Office of the Joint Commissioner,
Hindu Religious and Charitable
Endowments Department,
Madurai.
3. The Assistant Commissioner,
Office of the Assistant Commissioner,
Hindu Religious and Charitable
Endowments Department,
Madurai District.
4. P.Alagappan
5. P.Sadhasivam
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WP(MD). No.3777 of 2026
6. The Inspector,
Office of the Inspector,
Hindu Religious and Charitable
Endowments Department,
Alanganallur,
Madurai District. ... Respondents
PRAYER :-
Writ Petition filed under Article 226 of the Constitution of India,
praying this Court to issue a Writ of Mandamus, directing the
respondents to take appropriate action against the respondents 4 and 5 for
their illegal encroachment, maladministration and misappropriation of
temple property and income of Arulmighu Ayyanar Temple at Paraipatti,
Vadipatti, Madurai under the Section 53(2)(d), (e) and (j) of the Tamil
Nadu Hindu Religious and Charitable Endowment Act, 1959,
subsequently, directing the respondents to appoint Fit Person or
Executive Officer for administering Arulmighu Ayyanar Temple at
Paraipatti, Vadipatti Taluk, Madurai District based on the petitioner's
representation dated 02.01.2026 for ensuring to curtain
maladministration and misappropriation of temple property and income
of our clan deity temple, within the time limit that may be stipulated by
this Court.
For Petitioner : Mr.Ramesh Mahadev,
For Respondents : Mr.K.Balasubramani,
Spl. Govt. Pleader for R1 to R3 & R6
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WP(MD). No.3777 of 2026
ORDER
This Writ Petition is filed seeking a direction to the respondents to take appropriate action against the respondents 4 and 5 for their illegal encroachment, maladministration and misappropriation of temple property and income of Arulmighu Ayyanar Temple at Paraipatti, Vadipatti, Madurai under the Section 53(2)(d), (e) and (j) of the Tamil Nadu Hindu Religious and Charitable Endowment Act, 1959, and also seeking for a consequential direction, directing the respondents to appoint Fit Person or Executive Officer for administering Arulmighu Ayyanar Temple at Paraipatti, Vadipatti Taluk, Madurai District, based on the petitioner's representation dated 02.01.2026, for ensuring to curtain maladministration and misappropriation of temple property and income of our clan deity temple, within the time limit that may be stipulated by this Court.
2. By consent, this Writ Petition is taken up for final disposal at the admission stage itself. Since no adverse order is going to be passed against the respondents 4 and 5, notice to them is dispensed with.
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3. The learned counsel appearing for the petitioner would submit that the petitioner has already sent a representation on 02.01.2026 seeking to take action against the respondents 4 and 5 for their illegal encroachment, maladministration and misappropriation of temple property and income of Arulmighu Ayyanar Temple at Paraipatti, Vadipatti, Madurai and also requesting to appoint Fit Person or Executive Officer for administering the said temple. Since the said representation was not considered till date, the petitioner has filed this Writ Petition.
4. The learned Special Government Pleader appearing for the respondents 1 to 3 and 6 would submit that based on the representation of the petitioner dated 02.01.2026, enquiry has been conducted and a report has also been forwarded by the third respondent to the second respondent and the same is pending before the second respondent.
5. At this juncture, the learned counsel appearing for the petitioner would submit that the third respondent issued a proceeding dated 30.01.2026, based on the earlier representation of the petitioner. 4/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/02/2026 06:01:08 pm ) WP(MD). No.3777 of 2026
6. However, the learned Special Government Pleader appearing for respondents 1 to 3 and 6 would submit that the grievance of the petitioner pertains to the removal of encroachment and that the proceedings of the third respondent dated 30.01.2026 also includes the removal of encroachment. Therefore, the petitioner’s grievance has already been duly addressed.
7. In view of the above, no further direction is required in this Writ Petition. Accordingly, this Writ Petition is closed. There shall be no order as to costs.
11.02.2026 Index : Yes/No NCC : Yes/No vsm 5/6 https://www.mhc.tn.gov.in/judis ( Uploaded on: 17/02/2026 06:01:08 pm ) WP(MD). No.3777 of 2026 KRISHNAN RAMASAMAY, J.
vsm TO
1. The Commissioner, Hindu Religious and Charitable Endowments Department, Nungambakkam, Chennai - 600 034.
2. The Joint Commissioner, Office of the Joint Commissioner, Hindu Religious and Charitable Endowments Department, Madurai.
3. The Assistant Commissioner, Office of the Assistant Commissioner, Hindu Religious and Charitable Endowments Department, Madurai District.
WP(MD) No.3777 of 2026
4. The Inspector, Office of the Inspector, Hindu Religious and Charitable Endowments Department, Alanganallur, Madurai District.
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