RAMA.RAVIKUMAR Vs. DISTRICT COLLECTOR, MADURAI

JUDGEMENT

(1.) Rama.Ravikumar, who claims to be a devout follower of Lord Muruga applied to the Executive Officer of Arulmigu Subramania Swamy Temple, Thirupparankundram, seeking permission to light the Karthigai Deepam for this year. In response thereto, the Executive Officer of the Temple informed the petitioner that as per the established custom of the temple, Karthigai Deepam would be lit in the Deepa Mandapam near the Uchi Pillaiyar Temple that is located halfway up the hill. Challenging the said communication, WP(MD)No.32317 of 2025 came to be filed. The petitioner wants this Court to direct the temple management to light the Karthigai Deepam on the Deepathoon (Stone Lamp Pillar) which is located on one of the peaks of Thirupparankundram hill.

(2.) After the filing of WP(MD)No.32317 of 2025, few other writ petitions were also filed for the very same relief. Impleading petitions were filed, some supporting the claim that the festival lamp must be lit at the Deepathoon and some contending that the lamp should be lit only near Uchi Pillaiyar Temple. WP(MD)No.34051 of 2025 has been filed opposing the lighting of the lamp at the hilltop.

(3.) Counter affidavits had been filed by the Commissioner, HR&CE, the Executive Officer of the temple and the Managing Trustee of the Dharga.