VENKATA KRISHNAN.S Vs. STATE OF TAMIL NADU

JUDGEMENT

(1.) The writ petitioner is a devotee of the presiding deity of Sri Varadaraja Perumal Temple , Kiliyanallur, Trichy - 621213. He is a regular participant in the temple activities. Therefore, this writ petition is maintainable at his instance.

(2.) The petitioner is aggrieved by the decision of the temple management not to conduct the procession of the Urchavar in connection with the Vijayadasami festival to be held on 2/10/2025 and the Pavithrotsavam to be held between 4/10/2025 and 7/10/2025. The temple management had issued a notification that since "Balalayam " had taken place on 20/4/2025, it had been opined by an agamic expert that the procession of the Urchavar should not be conducted till the renovation works are completed. The said stand of the temple management is under challenge in this writ petition.

(3.) The temple in question comes under the jurisdiction of the Tamil Nadu HR&CE Department. However, there is no hereditary trustee or regular trustee for the temple. An executive officer of another temple has been appointed as Fit Person for this temple. He had consulted Sri Therizhandur K.Sriraman Battachariyar in this regard. On the other hand, the writ petitioner relies on the opinion given by Shri Vasudeva Battachariyar, Chennai. It is relevant to note that it was Sri Vasudeva Battachariyar who conducted the "Balalayam ".