Madras High Court
C.Ramachandran vs Velusamy ...1St on 13 August, 2024
Author: R.Subramanian
Bench: R.Subramanian
C.M.P(MD)No.10759 of 2024
in
W.A(MD)SR.No.58638 of 2024
BEFORE THE MADURAI BENCH OF MADRAS HIGH COURT
DATED : 13.08.2024
CORAM:
THE HONOURABLE MR.JUSTICE R.SUBRAMANIAN
and
THE HONOURABLE MRS.JUSTICE L.VICTORIA GOWRI
C.M.P(MD)No.10759 of 2024
in
W.A(MD)SR.No.58638 of 2024
C.M.P(MD)No.10759 of 2024:
C.Ramachandran ... Petitioner/Appellant/Third Party
-vs-
1.Velusamy ...1st Respondent/1st respondent/Petitioner
2.The District Collector,
O/o.District Collector,
Thenkasi District.
3.The Revenue Divisional Officer,
Revenue Divisional Office,
Sankarankovil,
Thenkasi District.
4.The Tahsildar,
Taluk Office,
Thiruvengadam Taluk,
Thenkasi District.
____________
https://www.mhc.tn.gov.in/judis
Page 1 of 5
C.M.P(MD)No.10759 of 2024
in
W.A(MD)SR.No.58638 of 2024
5.The Joint Commissioner,
Hindu Religious and Charitable Endowment Department,
Tirunelveli District.
6.The Executive Officer,
Sri Sangu Vinayagar Kovil,
Umaiyathalaivanpatti,
Thiruvengadam Taluk,
Thenkasi District.
7.The Inspector of Police,
Thiruvengadam Police Station,
Thiruvengadam,
Thenkasi District. ... Respondents 2 to 7/Respondents 2 to 7/
Respondents 1 to 6
PRAYER in C.M.P(MD)No.10759 of 2024: Petition filed under Section 151 of
C.P.C., to grant leave to the petitioner to file an appeal against the order dated
22.07.2024 in W.P(MD)No.16387 of 2024.
PRAYER in W.A(MD)SR.No.58638 of 2024: Writ Appeal filed under Clause
15 of Letters Patent, against the order dated 22.07.2024 made in
W.P(MD)No.16387 of 2024.
For Petitioner : Mr.P.Athimoolapandian
For R-2 to R-6 : Mr.SRA.Ramachandran,
Additional Government Pleader
For R-7 : Mr.B.Thanga Aravindh,
Government Advocate(Crl. Side)
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https://www.mhc.tn.gov.in/judis
Page 2 of 5
C.M.P(MD)No.10759 of 2024
in
W.A(MD)SR.No.58638 of 2024
ORDER
[Order of the Court was made by R.SUBRAMANIAN, J.] The intention of the petitioner is not honest. All that has been done by the learned single Judge is to direct the authorities to ensure that the temple is open and the festivals are being conducted as per the practice that have been followed earlier without any discrimination. The petitioner now claims that the temple has been closed and it should remain closed for ever.
2. We do not find any bonafide in the claim of the petitioner.
Merely because his request was rejected, it does not mean that the temple should remain closed for ever. Hence, this petition is dismissed.
Consequently, W.A(MD)SR.No.58638 of 2024, is rejected.
[R.S.M., J.] [L.V.G., J.]
13.08.2024
NCC :Yes/No
Index :Yes/No
Internet : Yes
PM
____________
https://www.mhc.tn.gov.in/judis Page 3 of 5 C.M.P(MD)No.10759 of 2024 in W.A(MD)SR.No.58638 of 2024 To
1.The District Collector, O/o.District Collector, Thenkasi District.
2.The Revenue Divisional Officer, Revenue Divisional Office, Sankarankovil, Thenkasi District.
3.The Tahsildar, Taluk Office, Thiruvengadam Taluk, Thenkasi District.
4.The Joint Commissioner, Hindu Religious and Charitable Endowment Department, Tirunelveli District.
5.The Executive Officer, Sri Sangu Vinayagar Kovil, Umaiyathalaivanpatti, Thiruvengadam Taluk, Thenkasi District.
7.The Inspector of Police, Thiruvengadam Police Station, Thiruvengadam, Thenkasi District.
____________ https://www.mhc.tn.gov.in/judis Page 4 of 5 C.M.P(MD)No.10759 of 2024 in W.A(MD)SR.No.58638 of 2024 R.SUBRAMANIAN, J.
and L.VICTORIA GOWRI, J.
pm C.M.P(MD)No.10759 of 2024 in W.A(MD)SR.No.58638 of 2024 13.08.2024 ____________ https://www.mhc.tn.gov.in/judis Page 5 of 5