ATHANOORAMMAN PODARAYASAMY Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) THE petitioner has approached this Court with a prayer for issuance of writ in the nature of certiorari to quash the order Nada.Na.K.No.2348/2011/A3 dated 16.8.2011 appointing a fit person to manage the affairs of Athanooramman Podarayasamy and Karuppusamy temple.

(2.) THE petitioner claims to be managing the affairs of the above said temple as President of registered Arakkattallai. The temple is a private temple. It is submitted by the petitioner that this private temple is being managed by three sub sects of Kongu Vellala community namely (i) Kaadai Kulam (2) Sengunni Kulam and (3) Aandai Kulam living in five districts i.e., Erode, Coimbatore, Thirupur, Salem and Dindigul.

(3.) THE Trust is meeting all the expenses of the temple. It is the case of the petitioner that without any notice to the petitioner, respondent No.1 has appointed a fit person to manage the affairs of the temple, which is against law.