TAMILANNAI TAMIRAPARANI WELFARE TRUST Vs. THE COMMISSIONER

JUDGEMENT

(1.) SINCE the issues involved in these Writ Petitions are one and the same, they are taken up together and decided, by a common order.

(2.) THE short facts, in a nutshell, are as follows: -

(3.) INITIALLY , the place where the construction is being put up, had been occupied by a shed meant for temple elephants. The south east and north east portion will come inside the compound wall and near by the north west portion of the Rajagopuram there is an open space with many neem trees. Further, there is also a small deity situated, viz. Arulmighu Sangili Bhoothathan and the said deity has been worshipped daily. While so, the respondents in W.P. (MD). No. 13092 of 2014, without obtaining any permission, from the fourth respondent raising the construction abetting the Rajagopuram and causing hardships to the devotees. The averment of the Writ Petition in W.P. (MD). No. 13484 of 2014 is more or less identical to the Writ Petition in W.P. (MD). No. 13097 of 2014, except to state in paragraph 6 of the affidavit that an order has been passed by the second respondent for putting up the construction in question.