SHANMUGAM Vs. COMMISSIONER, HR & CE DEPARTMENT, NUNGAMBAKKAM

JUDGEMENT

(1.) These two Writ Petitions are interconnected and as such, are taken up together and disposed of by this common order.

(2.) The petitioner in W.P.No.12661 of 2025 namely, Shanmugam, is aggrieved by the action of the respondents in not permitting him and the people of the village in going ahead with the performance of Kudamuzhukku from 10/4/2025 to 11/4/2025. It is his case that the temple is a small temple and as a non-hereditary trustee, he took all care to properly renovate the temple and rajagopuram is also now constructed and long before, a public announcement was made with reference to the conduct of Kudamuzhukku by looking for the auspicious day and public notice was also printed and distributed and now, when the public are gathering in the said village, when the function is about to start on 10/4/2025, the same is sought to be stopped. Therefore, he is before this Court.

(3.) The petitioner submits that he does not have any personal agenda with reference to the same and submits that let the act of devotion be proceeded and the Kudamuzhakku of the temple be carried on, on the auspicious day as originally planned. He even submits that everyone can be involved in whatever manner decided by the authorities and the festival can be conducted together as originally proposed.