P HARIKRISHNAN Vs. ASSISTANT COMMISSIONER

JUDGEMENT

(1.) THE petitioner claims to be a Managing Trustee of Arulmighu Easwari Bathrakaliamman temple Neendakarai 'B' village, Esanthangu, Muttom Post, Agastheeswaram Taluk, Kanyakumari District.

(2.) IN this writ petition, the petitioner challenges the order dated 20/7/2012 passed by the second respondent/fit person-cum-Executive Officer wherein by which he was purported to break open the petitioner's temple unlawfully and consequently forbear the respondents from in any manner taking forcible administration of the petitioner temple without recourse to Section 101 of the HR & CE Act.

(3.) IT is seen from the records that the petitioner claims to be the Managing Trustee of the said temple. IT is stated that the temple is managed by the hereditary trustees as per the compromise decree made in O.S.No.37 of 1971 on the file of the Sub-Court, Nagercoil on 30/4/1975. The hereditary trustees are in continuous possession and Management of the temple.