V. VEERAMURUGAN Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) Heard the learned counsel on either side.

(2.) The issue concerns the affairs of Arulmigu Pandurenga Swamy Temple situated at Jaihindpuram, Madurai South Taluk, Madurai. The said temple is said to have been consecrated by one Anandaram Singh. Properties had also been endowed by the founder in favour of the temple. Anandaram Singh passed away in the year 1982. Unfortunately, the legal heirs of Anandaram Singh appear to have alienated even the endowed properties. One of the relatives executed a deed on 18.08.1985 in favour of one Chellathevar authorizing him to take care of the temple. The said Cheelathevar in turn had authorized Veeramurugan, the petitioner in W.P.(MD)No.5266 of 2019 to continue the said activity.

(3.) In the meanwhile, W.P.(MD)No.7397 of 2020 came to be filed by one Jothi wife of Ponraj. She had given a representation dated 27.06.2020. The allegation of the petitioner in W.P.(MD)No.7397 of 2020 is that the temple had been demolished and that the idols had been stolen.