A. RADHAKRISHNAN Vs. SECRETARY TO GOVERNMENT

JUDGEMENT

(1.) A Writ of Mandamus has been instituted to direct the respondents 5 to 16 to secure and safeguard the properties of the 17th to 23rd respondents temples by considering the petitioner's representations dtd. 19/9/2016, 7/9/2018, 6/5/2021, 29/11/2021 and 11/12/2021 and also as per the instructions issued by the 12th respondent in Na.Ka.No.23461/2016 LR2 dtd. 23/2/2018.

(2.) The petitioner in person states that for the past about 25 years, he has involved in to secure and safeguard the temple properties and to restore the said properties for the benefit of the temples concerned. The petitioner states that in Krishnagiri District, while inspecting several temples, the properties worth about several crores belong to many temples are being looted and large scale of illegal mining operations are permitted with the active and passive collusion of the public officials. He took several efforts to control the illegal mining operations in temples properties and to restore the properties for the welfare of the temple activities and for the benefit of the devotees and to honour the donors, who donated the properties for providing service to the temples.

(3.) The petitioner made several representations approached the authorities in person, participated in review meetings conducted and he relies on the orders of the District Collector, Krishnagiri in proceeding dated February 2018 wherein the District Collector raised 15 queries for collecting the details and for initiation of further action in respect of the fact that the District Collector considered the seriousness of the issue and insisted the competent authorities of the HR and CE Department to ascertain the details for the purpose of initiation of action. Though the District Collector issued the proceedings in the year 2018, no much progress has been made by the authorities on account of lack of coordination between the Department and therefore, the petitioner is constrained to move the present Writ Petition.