K. VENKATACHALAM Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) The five writ petitions in W.P.Nos. 22891 to 22895 of 2018 have been filed in the nature of Certiorarified Mandamus, to call for the records from the 1st respondent namely the Assistant Commissioner, Hindu Religious and Charitable Endowments Department, Erode District with respect to the order in Se.Mu.Na.Ka.2013/2017/A3, dated 02.02.2018 appointing respondents 2 to 4 namely R.Palanichamy, N.Soundappan and P.A.Soundappan as non-hereditary trustees of Arulmigu Ramalinga Sowdeswariamman Thirukkoil, Punjai Puliyampatti, Sathiyamangalam Taluk, Erode District and quash the same.

(2.) The five writ petitions in W.P.Nos.22896 to 22900 of 2018 have been filed in the nature of Certiorarified Mandamus, to call for the records from the 1st respondent in G.O.(P) No.42, Tourism, Culture, Religious (AN 3-1) Department, dated 27.04.2018, appointing respondents 5 to 6 as nominated trustees of Arulmigu Ramalinga Sowdeswariamman Thirukkoil, Punjai Puliyampatti, Sathiyamangalam Taluk, Erode District.

(3.) The petitioner and also the respondents 2, 3 and 4 in W.P.Nos.22891 to 22895 of 2018 and respondents 4 and 5 in W.P.Nos.22896 to 22900 of 2018 belong to Devanga Chettiar community. It is stated that about 150 families of the said community members reside in Punjai Puliyampatti Village. There is a deity known as "Ramalinga Sowdeswariamman" in the temple situated in that village, worship to which should normally bring about peace and harmony.