MADESWARAN Vs. DISTRICT COLLECTOR, COLLECTOR OFFICE

JUDGEMENT

(1.) The Writ Petition is filed for a certiorari calling for the entire records pertaining to the impugned proceedings of the 2nd respondent vide No.Na.Ka.68/2025/A5 dtd. 21/1/2025 and quash the same.

(2.) The petitioner is claiming that the temple belongs to three communities. The term 'community' is a sweet coated word used for caste. This Court has already held that the entity called caste cannot be recognised by this Court as the same is against the Constitutional Board and it has also been held to be opposed to be public policy. Perpetuation of caste cannot be permitted. Useful reference in this regard can be made to the order passed by this Court in W.P. No.3838 of 2025.

(3.) In this case, the learned counsel for the petitioner contends that the temple is a private temple. The temple being worshiped by general public is deemed to be a public temple. The claim that it is a private temple has to be established in the manner known to law. The petitioner has to approach under Sec. 63 of the Tamilnadu Hindu Religious and Charitable Endowments Act, 1959 or by filing a civil suit.