T A RANGANATHAN Vs. COMMISSIONER

JUDGEMENT

(1.) THIS writ petition is filed for a direction against the 2nd respondent, the Executive Trustee of Sri Devaraja Swamy Devasthanam, Little Kanchipuram to conduct Sri Thoopul Vedantha Desikar Mangalasasanam in the year 2006 and also in future years pursuant to the representation of the petitioner dated 11. 7. 2006. In respect of conducting of Mangalasasanam that has been a dispute regrading the date. While the petitioner gives a date, the other devotee who is seeking himself to implead as a respondent in this writ petition gives a different date.

(2.) IT is also brought to my notice that in respect of the year 2003, the Commissioner in a revision petition in R. P. No. 84/2003 has passed orders on 03. 10. 2003 in respect of the same matter, after considering the dispute between the parties.

(3.) MRS. Hema Sampath, learned counsel appearing for the petitioner would submit that even for the year 2005, the same dispute has been raised and R. P. No. 257/2005 and the same is pending before the 1st respondent and admittedly, as stated by the learned counsel for the petitioner, the 1st respondent has completed the hearing even as on 24. 08. 2006 and orders have been reserved which fact is not denied by Mr. Parthasarathy, learned Senior Counsel appearing for the other contesting parties who are seeking to implead in this writ petition.