D CHANDRA SEKARAN Vs. DISTRICT COLLECTOR

JUDGEMENT

(1.) THIS writ petition is a clear abuse of process of this Court.

(2.) THE petitioner, who is a resident of B19/1, Race Course Colony, Madurai, claiming to be a Typist in Melur Court, has filed the present writ petition in respect of the residents of 'E' and 'B' Blocks of Race Course Colony.

(3.) IN the said petition, he has stated that the temple has been constructed by encroaching the property belonged to the Corporation and the petitioner has formed an association and had collected huge funds for conducting kumbabhisekam and also made huge construction without the approval of any authority. The temple is not a public temple. However, the moneys are collected from the local people as well as from the persons working in Government offices as donation.